Mr T Ramanjulu vs Mr T Shivappa
2023 Latest Caselaw 7136 Kant

                                      -1-
                                                   NC: 2023:KHC:36669
                                               RFA No. 1164 of 2014




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 9TH DAY OF OCTOBER, 2023

                                    BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                REGULAR FIRST APPEAL NO. 1164 OF 2014 (PAR)

             BETWEEN:

                MR T RAMANJULU
                AGED ABOUT 64 YEARS
                S/O LATE MR THIMMARAYAPPA
                RESIDING AT
                NO.13, NEAR VIDYA NIKETAN SCHOOL
                KEMPAPURA, HEBBAL POST
                BANGALORE 560 003

                                                         ...APPELLANT
             AND:

                MR T SHIVAPPA
                AGED ABOUT 58 YEARS
                S/O LATE MR THIMMARAYAPPA
                RESIDING AT OLD NO.1386, 6TH CROSS
Digitally       B NANJAPPA GARDEN CHAMUNDINAGAR
signed by
BHARATHI S      R T NAGAR POST, BANGALORE 560030
Location:                                             ...RESPONDENT
HIGH COURT
OF           (BY SRI. MURALIDHAR H M FOR C/R.,ADVOCATE)
KARNATAKA

                                      ***

                  THIS RFA IS FILED UNDER SEC. 96 OF CPC., AGAINST
             THE JUDGMENT AND DECREE DATED 24.04.2014 IN
             O.S.NO.26310/2008 ON THE FILE OF THE 26TH ADDL. CITY
             CIVIL & SESSIONS JUDGE, MAYOHALL, BANGALORE, PARTLY
             DECREEING THE SUIT FOR PARTITION, ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
             COURT DELIVERED THE FOLLOWING:
                               -2-
                                            NC: 2023:KHC:36669
                                         RFA No. 1164 of 2014




                         JUDGMENT

On 23.09.2023 this Court issued Court notice to the

appellant, is returned with an endorsement appellant is no

more. Earlier appellant is represented by learned counsel Smt.

B.V. Nidhishree and after said learned counsel has retired from

the case, this Court issued Court notice to appellant. Since the

appellant himself is no more, the appeal stands abated and it is

dismissed as abated.

Sd/-

JUDGE

VK