Smt Nanjamma @ Thangyamma vs Sri Rangashetty
2023 Latest Caselaw 4953 Kant

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                                                     RSA No. 1848 of 2008
                                                        NC: 2023:KHC:26248




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 27TH DAY OF JULY, 2023

                                           BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                             R.S.A.NO.1848 OF 2008 (DEC/INJ)
                   BETWEEN:

                   1.   SMT. NANJAMMA @ THANGYAMMA
                        W/O D.H.RANGANATHA
                        AGED ABOUT 40 YEARS,

                   2.   SRI. D H RANGANATHA
                        S/O LATE HONNEGOWDA
                        AGED ABOUT 50 YEARS,

                        BOTH R/AT DYAVALAPURA VILLAGE,
                        A.BELGOLA POST, NUGGEHALLI HOBLI,
                        CHANNARAYAPATNA TALUK
                        HASSAN DISTRICT - 573 201.
                                                              ...APPELLANTS
                   (BY SRI. K V NARASIMHAN, ADVOCATE)

                   AND:
Digitally signed
by REKHA R
Location: High          SRI RANGASHETTY
Court of                S/O DODDANARASASHETTY
Karnataka               AGED ABOUT 56 YEARS,
                        R/AT NARENAHALLI VILLAGE,
                        NUGGEHALLI HOBLI
                        CHANNARAYAPATNA TALUK,
                        HASSAN DISTRICT - 573 201.
                                                             ...RESPONDENT
                   (BY SRI. H R MANJUNATHA, ADVOCATE)

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   PRAYING TO a) ALLOW THIS APPEAL AND SET ASIDE THE
                   JUDGMENT AND DECREE IN O.S.NO.323/2001 PASSED BY THE
                   LEARNED     PRINCIPAL    CIVIL     JUDGE     (JR.DN),
                              -2-
                                   RSA No. 1848 of 2008
                                       NC: 2023:KHC:26248




CHANNARAYAPATNA ON 14.07.2006 AND THE JUDGMENT AND
DECREE IN R.A.NO.40/2006 PASSED BY THE LEARNED CIVIL
JUDGE (SR. DN.), CHANNARAYAPATNA ON 10.12.2007; b)
GRANT SUCH OTHER AND FURTHER RELIEFS THAT THIS
HON'BLE COURT DEEMS FIT IN THE CIRCUMSTANCES OF THE
CASE, IN THE INTEREST OF JUSTICE AND EQUITY.

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

                        JUDGMENT

Learned counsel for appellant submits that though he

contacted appellant seeking instructions to bring the legal

representatives of sole respondent on record, he did not

get any response.

In the light of the above submission, appeal is

dismissed as abated.

Sd/-

JUDGE

RR