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Balarangayya vs Srinivasrao S/O Rangayya
2023 Latest Caselaw 7706 Kant

Citation : 2023 Latest Caselaw 7706 Kant
Judgement Date : 15 November, 2023

Karnataka High Court
Balarangayya vs Srinivasrao S/O Rangayya on 15 November, 2023
Bench: K.S.Hemalekha
                                                   -1-
                                                         NC: 2023:KHC-D:13216
                                                           RSA No. 100229 of 2016




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 15TH DAY OF NOVEMBER, 2023

                                                BEFORE
                              THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                        REGULAR SECOND APPEAL NO.100229 OF 2016 (INJ)
                      BETWEEN:

                      BALARANGAYYA S/O. NARAYYA,
                      AGE: MAJOR, OCC: RTD. POSTAL EMPLOYEE,
                      R/O: VIRUPAPURGADDI, TQ: GANGAVATHI,
                      DIST: KOPPAL.

                                                                      ...APPELLANT

                      (BY    SRI. SRINIVAS NADAMANI, ADVOCATE FOR
                             SRI. HARSH DESAI, ADVOCATE)

                      AND:

                      SRINIVASRAO S/O RANGAYYA
                      AGE: 37 YEARS, OCC: AGRICULTURE,
                      R/O: SANAPUR VILLAGE,
                      TQ: GANGAVATHI, DIST: KOPPAL.
         Digitally
         signed by                                                  ...RESPONDENT
         VISHAL
VISHAL   NINGAPPA
NINGAPPA PATTIHAL           THIS REGULAR SECOND APPEAL IS FILED U/S. 100 OF CPC,
PATTIHAL Date:        AGAINST THE JUDGMENT AND DECREE DTD: 16.12.2015 PASSED IN
         2023.11.16
         11:03:57     R.A.NO. 33/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE AT
         +0530        GANGAVATHI, DISMISSING THE APPEAL AND CONFIRMING THE
                      JUDGMENT AND DECREE DTD: 21.09.2012 AND THE DECREE
                      PASSED IN O.SNO. 190/2000 ON THE FILE OF THE ADDITIONAL
                      CIVIL JUDGE AND JMFC, GANGAVATHI, DECREEING THE SUIT FILED
                      FOR PERPETUAL INJUNCTION.

                           THIS REGULAR SECOND APPEAL, COMING ON FOR
                      ADMISSION, THIS DAY, THE COURT DELIVERED THE FOLLOWING:
                               -2-
                                    NC: 2023:KHC-D:13216
                                      RSA No. 100229 of 2016




                          JUDGMENT

Learned counsel for appellant submits that sole appellant

has died two years ago.

No steps have been taken, hence appeal stands abated.

Sd/-

JUDGE

PJ, CT: UMD

 
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