Rokhanagouda S/O Parvatagouda ... vs Smt.Padmapriya W/O Praveen ...
2024 Latest Caselaw 3970 Kant

Karnataka High Court

Rokhanagouda S/O Parvatagouda ... vs Smt.Padmapriya W/O Praveen ... on 8 February, 2024

                                         -1-
                                                NC: 2024:KHC-D:2824
                                                 RSA No. 100503 of 2019




                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                    DATED THIS THE 8TH DAY OF FEBRUARY, 2024

                                       BEFORE

                        THE HON'BLE MR JUSTICE R.NATARAJ

                 REGULAR SECOND APPEAL NO.100503/2019(DEC/INJ)

            BETWEEN:

            ROKHANAGOUDA
            S/O. PARVATAGOUDA GADDIGOUDRA,
            AGE: 71 YEARS, OCC: RETIRED SERVANT,
            R/O: AMRESHWARNAGAR,
            GADAG, PIN: 582 101.
                                                             ...APPELLANT
            (BY SRI S. B. HEBBALLI, ADVOCATE)

            AND:

            1.   SMT. PADMAPRIYA W/O. PRAVEEN GADDIGOUDRA,
                 AGE: 43 YEARS, OCC: HOUSEHOLD WORK,
                 R/O: C/O P.D. ANILKUMAR, NO.3/1
                 3RD MAIN, MAGADI ROAD,
                 K. DASARAHALLI, BENGALURU.

            2.   SMT. SHAILAJA
Digitally        D/O. ROKHANAGOUDA GADDIGOUDRA,
signed by        @ SMT SHAILAJA W/O. PALAXI HARTI,
ROHAN
HADIMANI         AGE: 44 YEARS, R/O: TAJ NAGAR,
T
                 GADAG, PIN: 582 101.
                                                         ...RESPONDENTS

                  THIS RSA IS FILED UNDER SECTION 100 OF C.P.C., AGAINST
            THE JUDGMENT AND DECREE DATED 27.03.2019 PASSED IN
            R.A.NO.79/2018 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
            JUDGE AND CHIEF JUDICIAL MAGISTRATE, GADAG, DISMISSING
            THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE DATED
            21.07.2018, PASSED IN O.S.NO.414/2010 ON THE FILE OF THE
            PRINCIPAL CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS,
            GADAG, DISMISSING THE SUIT FILED FOR DECLARATION AND
            INJUNCTION.
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                                  NC: 2024:KHC-D:2824
                                   RSA No. 100503 of 2019




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

                          ORDER

Learned counsel for the appellant submits that

appellant has expired and that the legal representatives of

the appellant have not opposed him to take steps to come

on record. In that view of the matter, the appeal abates.

Consequently, the appeal is disposed off as having abated.

SD/-

JUDGE

RH

CT-ASC