T Muniyappa S/O Late ... vs T Praveen S/O Thimmaiah
2023 Latest Caselaw 3041 Kant

                                         -1-
                                               NC: 2023:KHC:19487
                                                    RFA No. 1892 of 2007




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 8TH DAY OF JUNE, 2023

                                      BEFORE
                  THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                  REGULAR FIRST APPEAL NO. 1892 OF 2007 (INJ)
               BETWEEN:

               T MUNIYAPPA
               S/O LATE HANUMANTHAIAH @ THAYAPPA
               AGE: 61 YEARS
               R/A LAGGERE VILLAGE
               BANGALORE NORTH TALUK-560 009.
                                                            ...APPELLANT
               (BY SRI. V VINOD REDDY., ADVOCATE)

               AND:

               T PRAVEEN
               S/O THIMMAIAH
               AGED ABOUT 26 YEARS
               R/A 1049, "REVATHI NILAYA"
               VII CROSS, ADARSHA BADAVANE
Digitally      WEST OF CHORD ROAD
signed by C    BANGALORE-79.
MALATHI                                                   ...RESPONDENT
Location:
               (BY SRI. MANJUNATH M HEGDE, ADVOCATE FOR
High Court
                   SRI. T SESHAGIRI RAO, ADVOCATE)
of Karnataka

                   THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
               RRULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE
               DATED.31.7.2007 PASSED IN O.S.NO.6790/2005 ON THE FILE
               OF THE XXII ADDL. CITY CIVIL JUDGE, BANGALORE,
               DECREEING THE SUIT FOR PERMANENT INJUNCTION.

                   THIS APPEAL, COMING ON FOR ORDER, THIS DAY, THE
               COURT DELIVERED THE FOLLOWING:
                                -2-
                                       NC: 2023:KHC:19487
                                            RFA No. 1892 of 2007




                           JUDGMENT

None appears for the appellant.

This Court by order dated 20.07.2022 on the

submission of learned counsel for the appellant, has noted

that the sole appellant is dead and granted four weeks

time to file necessary applications.

Till today, no applications have been filed to bring the

legal representatives of deceased sole appellant on record.

Hence, the above appeal is dismissed as abated.

In view of disposal of the main appeal, I.A.No.1/2007

does not survive for consideration. Hence, the same is also

disposed of.

Sd/-

JUDGE

HA