Smt. Guramma vs Smt. B.V. Ashwathamma
2023 Latest Caselaw 509 Kant

                                            -1-
                                                        RFA No. 793 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF JANUARY, 2023

                                          BEFORE

                          THE HON'BLE MR JUSTICE N S SANJAY GOWDA

                       REGULAR FIRST APPEAL NO. 793 OF 2015 (INJ)

                   BETWEEN:

                   SMT. GURAMMA
                   W/O SRI. NARASIMHAIAH
                   AGED ABOUT 66 YEARS
                   OCCUPATION: HOUSEWIFE
                   RESIDING AT ELUMANDIYAMMA TEMPLE STREET
                   KEMPAPURA VILLAGE
                   BANGALORE-560045

                                                               ...APPELLANT

                   (BY SRI. L. S. CHIKKANAGOWDAR, ADVOCATE)

                   AND:

                   SMT. B.V. ASHWATHAMMA
                   W/O SRI JYOTHILINGASWAMY
                   AGED ABOUT 54 YEARS
                   OCCUPATION: NOT KNOWN
Digitally signed
by BELUR           RESIDNG AT NO. 25, BHOOPSANDRA
RANGADHAMA         HEBBAL, BANGALORE-560024
NANDINI
Location: High                                                ...RESPONDENT
Court of
Karnataka
                   (BY SRI. NAGARAJ, ADVOCATE FOR
                   SRI.V.VISHWANATH SHETTY, ADVOCATE)
                              -2-
                                          RFA No. 793 of 2015




    THIS RSA IS FILED UNDER ORDER 41 RULES 1 AND 3
READ WITH SECTION 96 OF CPC AGAINST THE JUDGMENT AND
DECREE DATED 4.4.2015 PASSED IN O.S. NO.6616/2009 ON
THE FILE OF THE I ADDITIONAL CITY CIVIL & SESSIONS
JUDGE, BANGALORE, (CCH-2), DECREEING THE SUIT FOR
MANDATORY INJUNCTION AND PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

It is stated that the sole appellant died on 07.05.2021.

Since steps have not been taken within the time stipulated,

appeal stands abated.

SD/-

JUDGE

BRN