Sri N Chandra S/O Narayanappa vs Manjunatha S/O Narayanappa
2023 Latest Caselaw 3352 Kant

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                                                   NC: 2023:KHC:20564
                                                        RFA No. 189 of 2008




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF JUNE, 2023

                                          BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 189 OF 2008 (INJ)
                   BETWEEN:

                   SRI N CHANDRA
                   S/O NARAYANAPPA
                   AGED ABOUT 40 YEARS
                   R/AT NO.134, NEAR BASAVANNA TEMPLE
                   DODDABOMMASANDRA
                   VIDYARANYAPURA, BANGALORE-560097.
                                                               ...APPELLANT
                   (BY SRI. SANGAMESH G PATIL.,ADVOCATE)

                   AND:

                   MANJUNATHA
                   S/O NARAYANAPPA
                   AGE MAJOR
                   R/AT NO 139, NEAR BASAVANNA TEMPLE
Digitally signed   DODDABOMMASANDRA
by
DHANALAKSHMI       VIDYARANYAPURA, BANGALORE-560097.
MURTHY                                                       ...RESPONDENT
Location: High
Court of           (BY SRI. P M NARAYANA SWAMY.,ADVOCATE)
Karnataka

                        THIS RFA IS FILED     UNDER SECTION 96 OF CPC
                   AGAINST THE JUDGEMENT AND DECREE DATED.24.1.2008
                   PASSED IN OS NO. 1031/06, ON THE FILE OF THE XXXIX
                   ADDL. CITY CIVIL & SESSIONS JUDGE, BANGALORE CITY,(CCH
                   NO.40), DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
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                                   NC: 2023:KHC:20564
                                      RFA No. 189 of 2008




                        JUDGMENT

Learned counsel for the respondent has filed a memo

dated 11.04.2022 stating that the sole respondent is dead

on 24.11.2020. So far, no steps have been taken to bring

the legal representatives of deceased sole respondent on

record.

Memo is taken on record.

Hence, the appeal is dismissed as abated.

In view of disposal of the main appeal, all pending

applications do not survive for consideration. Hence, the

same are also disposed of.

Sd/-

JUDGE

HA