Sri Raymond D'Souza vs Sri Rammel Colaco
2023 Latest Caselaw 92 Kant

                                             -1-
                                                     RFA No. 1449 of 2006




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 2ND DAY OF JANUARY, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                       REGULAR FIRST APPEAL NO. 1449 OF 2006 (PAR)
                BETWEEN:

                SRI. RAYMOND D'SOUZA
                S/O JOCHIM D'SOUZA
                AGED ABOUT 55 YEARS
                R/O. CHRISTLE VILLAGE
                MATADAKANI ROAD
                URVA, MANGALURU - 575 002.
                                                             ...APPELLANT
                (BY SRI. K.M. NATARAJ., ADVOCATE;
                  V/O/DT: 26.05.2021 APPELLANT
                  SRI. RAYMOND D' SOUZA IS SERVED)

                AND:

                SRI. RAMMEL COLACO
                S/O C.L.COLACO
                MAJOR, R/A. TAN RAJ MAHAL
                OPP. BALIGA STORES
                KAVOOR ROAD
Digitally       MANGALURU - 575 003.
signed by                                                  ...RESPONDENT
PANKAJA S
                (BY SRI. CHANDRANATH ARIGA K., ADVOCATE)
Location:
High Court of
Karnataka             THIS APPEAL IS FILED UNDER SEC.96 OF CPC., AGAINST
                THE JUDGMENT AND DECREE DT: 01.04.2006 PASSED IN O.S.NO.
                315/97 ON THE FILE OF THE I ADDL. CIVIL JUDGE (SR.DN) AND
                CJM., MANGALORE, D.K. DISMISSING THE SUIT FOR RECOVERY
                OF MONEY.

                    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                                   -2-
                                          RFA No. 1449 of 2006




                          JUDGMENT

It is stated that the sole respondent passed away on

10.05.2020. Since steps have not been taken within the prescribed

time, the appeal stands abated.

Sd/-

JUDGE

BMC