Sri C S Raja Rao S/O Late Sripada Rao vs Smt Ramakka W/O Late ...
2023 Latest Caselaw 2627 Kant

                                               -1-
                                                        RFA No. 1133 of 2006




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 25TH DAY OF MAY, 2023

                                            BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 1133 OF 2006 (INJ)
                   BETWEEN:

                   SRI C S RAJA RAO
                   S/O LATE SRIPADA RAO
                   AGED ABOUT 52 YEAS
                   R/AT NO 27 7TH BLOCK (WEST)
                   POST OFFICE ROAD
                   JAYANAGAR,BANGALORE 560082
                                                                ...APPELLANT
                   (BY SRI. Y.S.HANUMANTHA REDDY,ADVOCATE)

                   AND:

                   SMT RAMAKKA
                   W/O LATE THIMMARAIAYAPPA
                   AGED ABOUT 55 YEARS
                   R/AT NO 28, 7TH BLOCK (WEST)
Digitally signed   POST OFFICE ROAD
by                 JAYANAGAR,BANGALORE-560 082
DHANALAKSHMI
MURTHY                                                        ...RESPONDENT
Location: High
Court of           (BY SRI. T SRINIVASAN., ADVOCATE)
Karnataka
                          THIS RFA IS FILED UNDER SECTION 96 R/W O 41 R 1 OF
                   CPC AGAINST THE JUDGMENT AND DECREE DATED.22.2.2006
                   PASSED IN O.S.NO.5633/2002 ON THE FILE OF THE XVII
                   ADDL. CITY CIVIL JUDGE, BANGALORE (CCH-16), DISMISSING
                   THE SUIT FOR MANDATORY INJUNCTION.
                             -2-
                                       RFA No. 1133 of 2006




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

                         JUDGMENT

The learned counsel for the appellant submits that

the sole respondent died long back.

The submission of the learned counsel for the

appellant is placed on record.

Till date, no application is filed to bring the legal

representatives of deceased respondent on record. Hence,

the appeal is dismissed as abated.

Sd/-

JUDGE

DM