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Mallamma W/O Kashappa Harijan vs Ramappa S/O Lachamappa
2023 Latest Caselaw 1819 Kant

Citation : 2023 Latest Caselaw 1819 Kant
Judgement Date : 13 March, 2023

Karnataka High Court
Mallamma W/O Kashappa Harijan vs Ramappa S/O Lachamappa on 13 March, 2023
Bench: C M Joshi
                                           -1-
                                                      RSA No. 7228 of 2010




                          IN THE HIGH COURT OF KARNATAKA

                                 KALABURAGI BENCH

                      DATED THIS THE 13TH DAY OF MARCH, 2023

                                        BEFORE
                          THE HON'BLE MR JUSTICE C M JOSHI

                      REGULAR SECOND APPEAL NO. 7228 OF 2010
                                      (DEC/INJ)
                 BETWEEN:

                 1.   MALLAMMA W/O KASHAPPA HARIJAN
                      AGE; 67 YEARS OCC:AGRICULTURE
                      R/O GOUDNALLI,TQ:SEDAM
                      DIST:GULBARGA-585211.
                                                              ...APPELLANT
                 (BY SMT. HEMA L K, ADVOCATE)
                 AND:

Digitally
                 1.   RAMAPPA S/O LACHMAPPA
signed by
SOMANATH              AGE: 67 YEARS,OCC:AGRICULTURE
PENTAPPA
MITTE                 R/O GOUDANHALLI,TQ SEDAM,
Location: High        DIST:GULBARGA-585211.
Court of
Karnataka

                 2.   VENKANNA S/O SAIBANNA
                      AGE:MAJOR, OCC:AGRICULTURE
                      R/O GOUDANHALLI, TQ:SEDAM,DIST:GULBARGA
                      SINCE DECEASED THROUGH HIS LRS

                 2A. KASHAMMA W/O VENKANNA
                     SINCE DECEASED THROUGH HER LRS WHO ARE LR
                     NO. 2 (B) &(C).
                                  -2-
                                          RSA No. 7228 of 2010




2B. SABANNA S/O VENKANNA
    AGE: 48 YEARS; OCC:AGRICULTURE
    R/O GOUDANHALLI, TQ:SEDAM
    DIST:GULBARGA-585211.

2C. TIPPANNA S/O VENKANNA
    AGE: 38 YEARS OCC:AGRICULTURE
    R/O GOUDANHALLI, TQ:SEDAM
    DIST:GULBARGA-585211.
                                              ...RESPONDENTS
(BY SRI. SANKET S. APPAJI, ADVOCATE FOR R2(C);
R1, R2(B) SERVED)


     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT AND DECREE DATED 20.02.2010 PASSED IN
R.A.NO. 20/2007 ON THE FILE OF THE CIVIL JUDGE (SR.DN.)
AT SEDAM, ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 28.02.2007 PASSED IN OS
NO. 100/1998 ON THE FILE OF THE CIVIL JUDGE (JR.DN) AT
SEDAM.

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


                              JUDGMENT

Learned counsel appearing for the appellant submits

that, the sole appellant/plaintiff is dead. Hence, the

appeal abates.

Sd/-

JUDGE

 
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