Muniyappa vs Muniyappa
2023 Latest Caselaw 2840 Kant

                                            -1-
                                                       RFA No. 168 of 2008




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF JUNE, 2023

                                          BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 168 OF 2008 (INJ)
                   BETWEEN:

                   MUNIYAPPA
                   S/O.LATE.DODDABBAIA
                   AGED ABOUT YEARS
                   R/AT.NO.111/1,YELLUKUNTE
                   BEGUR HOBLI,BANGALORE SOUTH TALUK
                   MADIVALA POST,BANGALORE-68.
                                                              ...APPELLANT
                   (BY SRI. S SHAKER SHETTY.,ADVOCATE FOR
                   SRI. ANIL KUMAR SHETTY.)
                   AND:

                   1. MUNIYAPPA
                      S/O.LATE.R.MUNISWAMAPPA
                      MAJOR,R/AT.MUNIYAPPABUILDING
Digitally signed      MANGAMMANAPALYA,YELLUKUNTE
by                    BEGUR HOBLI,MADIVALA POST
DHANALAKSHMI
MURTHY                BANGALORESOUTH TALUK
Location: High        BANGALORE.
Court of
Karnataka          2. SMT GAYATHRI
                      W/O.DASEGOWDA(FOOD INSPECTOR)
                      G.O.V.K. OF KARNATAKA
                      R/AT.YELLUKUNTE,BEGUR HOBLI
                      MADIVALA POST
                      BANGALORE SOUTH TALUK-560068.

                   3. SMT SHARADA
                      W/O.NARAYANASWAMY GOWDA
                      AGED MAJOR,(CONTRACTOR)
                      R/AT.C/O.SMT GAYATHRI
                             -2-
                                      RFA No. 168 of 2008




   YELLUKUNTE,BEGUR HOBLI
   MADIVALA POST
   BANGALORE SOUTH TALUK-560068.
                                            ...RESPONDENTS
(NOTICE TO R1 TO R3 ARE SERVED)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST
THE JUDGEMENT AND DECREE DATED: 22.11.2007 PASSED IN
OS.NO.2950/2002 ON THE FILE OF THE XVIII ADDL.CITY CIVIL
JUDGE, CCH.NO.6, BANGALORE, CITY, DISMISSING THE SUIT
FOR PERMANENT INJUNCTION.

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

Learned counsel for the appellant submitted through

video conferencing that the sole appellant died long back.

So far, no steps have been taken to bring the legal

representatives of deceased appellant on record.

Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

HA