Smt M V Sarojamma vs Sri K G Harish
2024 Latest Caselaw 5807 Kant

Karnataka High Court

Smt M V Sarojamma vs Sri K G Harish on 26 February, 2024

                                        -1-
                                                    NC: 2024:KHC:7878
                                                  RFA No. 182 of 2011




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 26TH DAY OF FEBRUARY, 2024

                                      BEFORE
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                     REGULAR FIRST APPEAL NO. 182 OF 2011 (SP)
              BETWEEN:

              1.    SMT M V SAROJAMMA
                    W/O.MUDDEGOWDRA VISHWANATHR/A NO.494/1,
                    RAM AND CO CIRCLEP J EXTENSIONDAVANAGERE
                                                        ...APPELLANT
              (BY SRI. RAVISHANKAR S & K MURTHY.,ADVOCATE)

              AND:

              1.    SRI K G HARISH
                    S/O.LATE PARAMESHWARAPPAR/A NO.568, 27TH
                    MAIN2ND STAGE, B T M LAYOUTBANGALORE
                                                       ...RESPONDENT
              (BY SRI. R GOPAL .,ADVOCATE)
Digitally          THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
signed by
PRAMILA G V   THE JUDGMENT AND DECREE DATED18.9.2010 PASSED IN
Location:     O.S.NO.100/2008 ON THE FILE OF THE I ADDL. SENIOR CIVIL
HIGH COURT    JUDGE, DAVANGERE, DECREEING THE SUIT FOR SPECIFIC
OF            PERFORMANCE OF AGREEMENT.
KARNATAKA
                   THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
              DAY, THE COURT DELIVERED THE FOLLOWING:
                             -2-
                                        NC: 2024:KHC:7878
                                      RFA No. 182 of 2011




                         JUDGMENT

Learned counsel for the respondent submits that the

sole respondent has died on 19.07.2022. Hence, the

appeal is dismissed as abated.

Sd/-

JUDGE

PHM