Nagamma W/O Late Sannayya Swamy vs Veeresh S/O Sharabayya Swamy
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Karnataka High Court

Nagamma W/O Late Sannayya Swamy vs Veeresh S/O Sharabayya Swamy on 21 February, 2024

                                      -1-
                                             NC: 2024:KHC-K:1684
                                                RSA No. 7237 of 2012




                       IN THE HIGH COURT OF KARNATAKA,
                              KALABURAGI BENCH
                   DATED THIS THE 21ST DAY OF FEBRUARY, 2024
                                    BEFORE
                     THE HON'BLE MR. JUSTICE E.S.INDIRESH
              REGULAR SECOND APPEAL NO. 7237 OF 2012 (DEC-)
            BETWEEN:

            NAGAMMA
            W/O LATE SANNAYYA SWAMY,
            AGE: 80 YEARS, OCC: AGRICULTURE,
            R/O KOTE AREA,
            SINDHANUR TOWN,
            DIST: RAICHUR-584128.
                                                        ...APPELLANT

            (COURT NOTICE NOT SERVED ON THE APPELLANT )

            AND:

            VEERESH
            S/O SHARABAYYA SWAMY,
            AGE: 36 YEARS, OCC: AGRICUALTURE,
            R/O: KOTE AREA,
Digitally   SINDHANUR TOWN,
signed by   DIST: RAICHUR-584128.
SACHIN
Location:                                             ...RESPONDENT
HIGH
COURT OF
KARNATAKA   (BY SRI. MAHANTESH PATIL, ADVOCATE)

                   THIS RSA IS FILED UNDER SECTION 100 OF CPC,
            PRAYING TO SETTING ASIDE THE JUDGMENT AND DECREE
            DATED 15.06.2012 PASSED IN R.A.NO.50/2011 BY LEARNED
            FAST TRACK I COURT, RAICHUR AND RESTORE THE JUDGMENT
            AND DECREE DATED 21.04.2011 PASSED IN O.S.NO.36/2009
            BY LEARNED SENIOR CIVIL JUDGE & J.M.F.C LINGASUGUR.
                               -2-
                                    NC: 2024:KHC-K:1684
                                        RSA No. 7237 of 2012




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

1. This appeal is filed by the plaintiff / appellant and the

court notice issued to her through the Bailiff of Prl. Civil

Judge and JMFC, Sindhanur is unserved, and the report of

the Bailiff indicates that the appellant has died.

2. Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

sac