Muninarasaiah vs Puttabuddi
2023 Latest Caselaw 3221 Kant

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                                                    NC: 2023:KHC:20190
                                                        RFA No. 182 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JUNE, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                     REGULAR FIRST APPEAL NO. 182 OF 2016 (DEC/INJ)
                   BETWEEN:

                   MUNINARASAIAH
                   S/O. LATE MARI MUNIYAPPA
                   AGED ABOUT 67 YEARS
                   R/AT GIDADAKONENAHALLI VILLAGE
                   YESHWANTHAPURA HOBLI
                   BANGALORE NORTH TALUK
                   BANGALORE DISTRICT
                   BANGALORE-560 091.
                                                               ...APPELLANT
                   (BY SRI. JAYASIMHA K P., ADVOCATE)

                   AND:

                   PUTTABUDDI
                   S/O. VEERAPPA
Digitally signed   SINCE DECEASED BY HIS LR,
by
DHANALAKSHMI       MAHADEV KUMAR
MURTHY             S/O. LATE PUTTABUDDI
Location: High     AGED ABOUT 35 YEARS
Court of           RESIDING AT NO.1133/A
Karnataka
                   SERVICE ROAD, RPC LAYOUT
                   VIJAYANAGARA, BANGALORE-560 040.
                                                             ...RESPONDENT
                   (BY SRI.RAMESH CHANDRA., ADVOCATE)

                        THIS RFA IS FILED UNDER SECTION 96 OF THE
                   CPC.,1908 AGAINST THE JUDGMENT AND DECREE DATED
                   02.11.2015 PASSED IN OS.NO.5579/2009 ON THE FILE OF THE
                   XXXVII ADDL. CITY CIVIL JUDGE, (CCH-38), BENGALURU,
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                                    NC: 2023:KHC:20190
                                        RFA No. 182 of 2016




DISMISSING THE SUIT FOR DECLARATION AND PERMANENT
INJUNCTION.

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

The learned counsel for the respondent has filed a

memo dated 12.6.2023 stating that sole appellant died on

5.6.2021.

The memo is placed on record.

Till today, no application is filed to bring the legal

representatives of deceased appellant on record.

Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

DM