Rangappa @ Attigunda Rangappa vs H Prameshwarappa
2023 Latest Caselaw 7076 Kant

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                                                        NC: 2023:KHC:36410
                                                      RSA No. 1113 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                           BEFORE

                           THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                   REGULAR SECOND APPEAL NO. 1113 OF 2015 (INJ)

                   BETWEEN:

                   RANGAPPA @ ATTIGUNDA RANGAPPA
                   S/O KARIYAPPAMALALI,
                   AGED ABOUT 76 YERS,
                   OCCUPATION: AGRICULTURSIT,
                   R/O HOSAMALALI VILALGE,
                   HONNALITALUK,
                   REPRESENTED BY HIS GPA HOLDER
                   A R LINGAMURTHY
                   S/O RANGAPPA @ ATTIGUNDA RANGAPPA
                   AGED ABOUT 42 YEARS,
                   OCCUPATION: AGRICULTURIST,
                   R/O HOSAMALALI VILLAGE,
                   HONNALITALUK-577216
                   DAVANAGERE DISTRICT.
Digitally signed                                              ...APPELLANT
by SUNITHA         (BY SRI. S V PRAKASH., ADVOCATE)
GANGARAJU
Location: High
Court of           AND:
Karnataka
                   1.     H PRAMESHWARAPPA
                          S/O LATE CHENNAPPA,
                          AGED ABOUT 56 YEARS,
                          AGRICULTURIST,

                   2.     SMT. RUDRAMMA,
                          SINCE DECEASED
                          REPRESENTED BY HER LEGAL REPRESENTATIVES

                   2(A) SMT. HEMAVATHAMMA,
                            -2-
                                   NC: 2023:KHC:36410
                                 RSA No. 1113 of 2015




     D/O LATE CHENNAPPA,
     W/O MAHENDRANATH,
     AGED 55 YEARS, HOUSE MAKER,
     R/O HOLALUR VILLAGE,
     SHIVAMOGGA TALUK AND DISTRICT-577201.

3.   H C MALLIKARUNAPPA,
     S/O LATE CHENNAPPA,
     AGRICULTURIST,
     AGED 52 YEARS

4.   H C RAJAPPA,
     S/O LATE CHENNAMPPA,
     AGED 52 YEARS,
     OCC: AGRICULTURIST,

5.   H C SHIVAKUMAR
     S/O LATE CHENNAPPA,
     AGED 39 YEARS,
     OCC:AGRICULTURIST,

6.   H C SATISHA,
     S/O LATE CHENNAPPA,
     AGED 38 YEARS,
     OCC:AGRICULTURIST,

7.   H C CHANDRAPPA,
     S/O LATE CHENNAPPA,
     AGED 36 YEARS,
     OCC:AGRICULTURIST,

8.   H C HIRANNAIAH,
     S/O LATE CHENNAPPA,
     AGED 35 YEARS,
     AGRICULTURIST,

     THE APPELLANTS 1 TO 8 ARE
     R/O MADIKECHILUR VILLAGE,
     HOLALUR HOBLI-1,
     SHIVAMOGGA TALUK AND DISTRICT-577701.
                                      ...RESPONDENTS
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                                            NC: 2023:KHC:36410
                                          RSA No. 1113 of 2015




     THIS RSA IS FILED UNDER SEC.100 OF CPC.., AGAINST
THE JUDGMENT AND DECREE DATED 24.04.2015 PASSED IN
R.A.NO.56/2014 ON THE FILE OF THE 1ST ADDL. SENIOR CIVIL
JUDGE AND CHIEF JUDICIAL MAGISTRATE, SHIVAMOGGA,
ALLOWING THE APPEAL AND SETTING ASIDE THE ORDER
DATED 01.02.2014 PASSED IN O.S.NO.837/2010 ON THE FILE
OF THE PRL. CIVIL JUDGE & J.M.F.C., SHIVAMOGGA.

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

                        JUDGMENT

On 13.03.2020, it was reported that the sole

appellant is no more and steps will be taken to bring the

legal representatives of the sole appellant on record.

Inspite of granting sufficient opportunity, legal

representatives of the appellant did not file any application

to come on record. Hence, by operation of law, the appeal

stands abated.

In view of disposal of the appeal, pending IAs, if any,

do not survive for consideration and are accordingly

disposed of.

Sd/-

JUDGE SKS