Sri. Basavarajappa vs Smt. Chandramma
2024 Latest Caselaw 5618 Kant

Karnataka High Court

Sri. Basavarajappa vs Smt. Chandramma on 22 February, 2024

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                                                           NC: 2024:KHC:7372
                                                      RFA No. 1676 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 22ND DAY OF FEBRUARY, 2024

                                            BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI
                         REGULAR FIRST APPEAL NO. 1676 OF 2015 (PAR)
                   BETWEEN:

                         SRI. BASAVARAJAPPA,
                         S/O GANGAPPA,
                         AGED ABOUT 39 YEARS,
                         R/AT KATIGANERE VILLAGE,
                         AJJAMPURA HOBLI,
                         TARIKERE TALUK,
                         CHICKMAGALUR DISTRICT.
                                                                ...APPELLANT
                   (BY SRI. LOHITASWA BANAKAR, ADVOCATE)

                   AND:

                   1.    SMT. CHANDRAMMA,
                         W/O LATE ESHWARAPPA,
Digitally signed         AGED ABOUT 79 YEARS,
by                       R/O. JANTHIKOLALU VILLAGE,
ANNAPURNA
G                        HEGURU HOBLI,
Location: High           HOSADURGA TALUK,
Court of                 CHITRADURGA DISTRICT.
Karnataka

                   2.    SMT. PUTTAMMA,
                         W/O ESHWARAPPA,
                         AGED ABOUT 67 YEARS,
                         R/AT KATIGANERE VILLAGE,
                         AJJAPURA HOBLI,
                         TARIKERE TALUK.
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                                        NC: 2024:KHC:7372
                                     RFA No. 1676 of 2015




3.   SMT. RATHNAMMA,
     W/O HALESHAPPA,
     AGED ABOUT 72 YEARS,
     R/AT JANTIKOLALU VILLAGE,
     HOSADURGA TALUK,
     CHITRADURGA DISTRICT.

4.   SMT. SAKAMMA,
     W/O. SHIVARUDRAPPA,
     AGED ABOUT 60 YEARS,
     R/AT GUBBIHALLI VILLAGE,
     SAKARAYAPATNA HOBLI,
     KADUR TALUK,
     CHICKMAGALUR DISTRICT.

5.   SMT. SAVITHRAMMA,
     W/O. BASAVARAJU,
     AGED ABOUT 58 YEARS,
     R/AT CHIKKANAVANGALA VILLAGE,
     SHIVANI HOBLI,
     TARIKERE TALUK.

6.   SMT. ONKARAMMA,
     W/O. KANTARAJU,
     AGED ABOUT 57 YEARS,
     R/AT CHIKKANAVANGALA VILLAGE,
     SHIVANI HOBLI,
     TARIKERE TALUK.
                                          ...RESPONDENTS
(BY SRI. B.K. MANJUNATH, ADVOCATE FOR R1;
    SRI. G.B. RAJSHEKAR, ADVOCATE FOR R2 - R6)

      THIS RFA IS FILED U/O 41 RULE 1 R/W SEC.96 OF CPC.,
AGAINST THE ORDER DATED 22.06.2015 PASSED IN F.D.P
NO.4/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
PRL. JMFC., TARIKERE, ALLOWING THE PETITION FILED UNDER
SEC.54 OF CPC.
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                                                 NC: 2024:KHC:7372
                                            RFA No. 1676 of 2015




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


                             JUDGMENT

Learned counsel appearing for the appellant has filed a memo stating that Final Decree Proceedings are concluded and therefore, the appeal has become infructuous.

2. In view of the same, the appeal is dismissed as having become infructuous.

In view of dismissal of the appeal, all pending I.A.'s stand disposed of.

Sd/-

JUDGE

PTM