K Nagappa vs K Hanumantharayappa
2024 Latest Caselaw 4249 Kant

Karnataka High Court

K Nagappa vs K Hanumantharayappa on 12 February, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                             -1-
                                                            NC: 2024:KHC:5808
                                                            RSA No. 9 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF FEBRUARY, 2024

                                           BEFORE
                           THE HON'BLE MR JUSTICE RAVI V HOSMANI
                     REGULAR SECOND APPEAL NO. 9 OF 2014 (DEC/INJ)
                   BETWEEN:

                   K. NAGAPPA,
                   S/O DODDA NAGAPPA,
                   AGED ABOUT 74 YEARS,
                   R/AT KONANAKURIKE VILLAGE,
                   NIDAGAL HOBLI,
                   PAVAGADA TALUK,
                   TUMKUR DISTRICT - 572 101.
                                                                 ...APPELLANT
                   (BY SRI. HARISH H V., ADVOCATE)

                   AND:

                   K. HANUMANTHARAYAPPA,
                   S/O LATE KARIYAPPA,
Digitally signed
by                 AGED ABOUT 69 YEARS,
GEETHAKUMARI       R/AT KONANAKURIKE VILLAGE,
PARLATTAYA S
Location: High     NIDAGAL HOBLI,
Court of
Karnataka          PAVAGADA TALUK,
                   TUMKUR DISTRICT - 572 101.
                                                               ...RESPONDENT
                   (BY SRI. CHITHAPPA, ADVOCATE (ABSENT))

                        THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
                   JUDGMENT & DECREE DATED 27.4.2013 PASSED IN
                   R.A.NO.35/2006 ON THE FILE OF THE SENIOR CIVIL JUDGE,
                   ITINERARY COURT AT PAVAGADA, DISMISSING THE APPEAL
                   FILED AGAINST THE JUDGMENT AND DECREE DATED
                               -2-
                                              NC: 2024:KHC:5808
                                              RSA No. 9 of 2014




21.1.2006 PASSED IN OS.NO.323/2000 ON THE FILE OF THE
CIVIL JUDGE (JR.DN) & JMFC., PAVAGADA.

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

A memo was filed by learned counsel for respondent

stating that sole respondent died on 05.10.2022 and same was

recorded and time was granted on 02.08.2023, till date steps

are not taken.

Hence, appeal is dismissed as abated.

SD/-

JUDGE

MKM