Lilly D Souza D/O Pulla D Souza vs H Mohiddin Saheb
2023 Latest Caselaw 3862 Kant

                                                     -1-
                                                            NC: 2023:KHC:22680
                                                                RSA No. 563 of 2010



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                   DATED THIS THE 30TH DAY OF JUNE, 2023
                                                  BEFORE
                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  REGULAR SECOND APPEAL NO. 563 OF 2010
                      BETWEEN:
                      LILLY D'SOUZA
                      AGED 58 YEARS
                      D/O PULLA D SOUZA
                      R/O HANGLUR VILLAGEKUNDAPURA TQ
                      UDUPI DIST PO HANGLUR - 576 201.



                                                                         ...APPELLANT
                      (BY SRI VYASA RAO K.S, ADV.)
                      AND:
Digitally signed by
LAKSHMINARAYANA       H MOHIDDIN SAHEB
MURTHY RAJASHRI
                      AGED 68 YEARS
Location: HIGH
COURT OF              H S/O PAKEER SAHEB
KARNATAKA             R/O HANGLUR VILLAGEKUNDAPURA TQ
                      UDUPI DISTRICT
                      P.O HANGLUR 576 201.



                                                                       ...RESPONDENT
                           THIS RSA IS FILED U/S. 100 OF CPC PRAYING AGAINST THE
                      JUDGEMENT & DECREE DTD27.10.2009 PASSED IN R.A.NO.87/2002
                      ON THE FILE OF THE PRESIDING OFFICER, FAST TRACK COURT,
                      KUNDAPURA, DISMISSING THE APPEAL AND CONFIRMING THE
                      JUDGMENT AND DECREE DTD22.08.2002 PASSED IN OS.330/1996
                      ON THE FILE OF THE II-ADDL. CIVIL JUDGE (JR. DN.), KUNDAPURA.

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

                                                JUDGMENT

1. Learned counsel for the appellant submits that the

appellant is no more and therefore the appeal stands abated.

NC: 2023:KHC:22680 RSA No. 563 of 2010

2. The aforesaid submission is placed on record. The

appeal is dismissed as abated.

Sd/-

JUDGE

NMS