R Rathan Singh vs T D Rama Rao
2023 Latest Caselaw 193 Kant

                                            -1-
                                                        RFA No. 1771 of 2006




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 3RD DAY OF JANUARY, 2023

                                        BEFORE
                      THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                      REGULAR FIRST APPEAL NO. 1771 OF 2006 (SP)
               BETWEEN:

               SRI R RATHAN SINGH
               MAJOR
               R/AT NO.51/1, RATHAN MAHAL
               RATHAN SINGH LAYOUT
               KAVAL BYRASANDRA
               BANGALORE-560032
                                                              ...APPELLANT
               (BY SRI. M KRISHNAMURTHY., ADVOCATE)


               AND:

               1.     T D RAMA RAO
Digitally             MAJOR
signed by             S/O T M DHANDOG RAO
PANKAJA S             R/AT NO.1, GOWRISHANKARA NILAYA
Location:             MODEL COLONY, YASHAVANTHPUR
High Court            BANGALORE-560 022.
of Karnataka
               2.   T D LAKSHMANA RAO
                    MAJOR
                    S/O T.M. DHANDOG RAO
                    R/AT NO.1, GOWRISHANKARA NILAYA
                    MODEL COLONY,
                    YESHWANTPUR
                    BANGALORE-560022

               3.   MRS LAHA AMSHI
                    MAJOR
                    R/AT NO.4655,
                    BHADEKAL GALLI
                                -2-
                                          RFA No. 1771 of 2006




     BELGAUM 590 010.

4.   MR PRABATH AMSHI
     MAJOR
     R/AT NO.4655,
     BHADEKAL GALLI
     BELGAUM-590010
                                              ...RESPONDENTS

(BY SRI. A C BALARAJ, ADVOCATE FOR R3)

       RFA FILED U/S.96 OF CPC AGAINST THE JUDGMENT
AND DECREE DT.15.04.2006 PASSED IN O.S.NO.427/1996 ON
THE FILE OF THE PRL. CIVIL JUDGE (SR.DN.), BANGALORE
RURAL DIST., BANGALORE, DISMISSING THE SUIT FOR
SPECIFIC PERFORMANCE.

       THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

It is stated that the appellant passed away in May 2022.

Since no steps have been taken within the prescribed time, appeal

stands abated.

SD/-

JUDGE

SV