Smt Siddamma vs Satheesh
2024 Latest Caselaw 4685 Kant

Karnataka High Court

Smt Siddamma vs Satheesh on 15 February, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                               -1-
                                                              NC: 2024:KHC:6493
                                                          RSA No. 459 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF FEBRUARY, 2024

                                             BEFORE
                             THE HON'BLE MR JUSTICE RAVI V HOSMANI
                         REGULAR SECOND APPEAL NO. 459 OF 2014 (INJ)
                      BETWEEN:

                      SMT. SIDDAMMA,
                      W/O NINGEGOWDA,
                      AGED ABOUT 54 YEARS,
                      RESIDING AT MARALAGALA VILLAGE,
                      K. SHETTIHALLI HOBLI,
                      SRIRANGAPATNA TALUK.
                      REPRESENTED BY HER GPA HOLDER
                      SMT. SHAMALA,
                      W/O SRI. SOMASHEKAR,
                      AGED ABOUT 30 YEARS,
                      R/AT #97, G KALIDASA ROAD,
                      V.V. MOHALLA,
                      MYSORE - 570 001.
                                                                   ...APPELLANT
Digitally signed by   (BY SRI MAHANTESH T.S., ADVOCATE)
MOHANKUMAR M
Location: High
Court of              AND:
Karnataka

                      SATHEESH,
                      S/O K. JAVAREGOWDA,
                      AGED ABOUT 38 YEARS,
                      R/O MARIGUDI STREET,
                      ARAKERE,
                      SRIRANGAPATNA TALUK - 571 438,
                      MANDYA DISTRICT - 571 415.
                                                                 ...RESPONDENT
                      (BY SRI V.N.MADHAVA REDDY., ADVOCATE)
                                 -2-
                                                NC: 2024:KHC:6493
                                              RSA No. 459 of 2014




     THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE
JUDGMENT & DECREE DATED 18.6.2013 PASSED IN
R.A.NO.22/2010 ON THE FILE OF THE ADDL. SENIOR CIVIL
JUDGE, SRIRANGAPATNA, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 3.2.2010
PASSED IN OS.NO.230/2006 ON THE FILE OF THE PRL. CIVIL
JUDGE (JR.DN) & JMFC., SRIRANGAPATNA.

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

Learned counsel for appellant has filed a memo reporting

death of sole respondent on 22.05.2019 along with death

certificate. Till date steps are not taken.

Hence, appeal is dismissed as abated.

Sd/-

JUDGE

MKM