Aswathaiah vs Y K Siddaramaiah
2024 Latest Caselaw 230 Kant

Karnataka High Court

Aswathaiah vs Y K Siddaramaiah on 3 January, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                            -1-
                                                          NC: 2024:KHC:153
                                                       RSA No. 893 of 2013




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 3RD DAY OF JANUARY, 2024

                                          BEFORE
                       THE HON'BLE MR JUSTICE RAVI V HOSMANI
                   REGULAR SECOND APPEAL NO. 893 OF 2013 (INJ)
               BETWEEN:

               ASWATHAIAH,
               S/O NANJUNDAPPA,
               AGED ABOUT 44 YEARS,
               R/O HUNASAVADI VILLAGE,
               PURAVARA HOBLI,
               MADHUGIRI TALUK - 572 175.
                                                                ...APPELLANT
               (BY SRI G. NARAHARI, ADVOCATE)

               AND:

                    Y.K. SIDDARAMAIAH,
                    S/O LATE KARIYANNA,
                    AGED ABOUT 75 YEARS,
                    R/O AKKIRAMPURA VILLAGE,
Digitally signed by
MOHANKUMAR M HOLAVANAHALLI HOBLI,
Location: High
Court of Karnataka KORATAGERE TALUK - 572 121.
                                                              ...RESPONDENT
               (BY SRI CHIDANANDA H.M., ADVOCATE)

                      THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
               JUDGEMENT     &   DECREE     DATED:29.9.2012     PASSED   IN
               R.A.NO.170/06 ON THE FILE OF       ADDITIONAL SENIOR CIVIL
               JUDGE AND JMFC, MADHUGIRI, DISMISSING THE APPEAL AND
               CONFIRMING        THE      JUDGEMENT       AND      DECREE
                                -2-
                                              NC: 2024:KHC:153
                                         RSA No. 893 of 2013




DATED:10.10.2006 PASSED IN OS.NO.90/04 ON THE FILE OF
ADDITIONAL CIVIL JUDGE (JR.DN.) & JMFC, MADHUGIRI.

      THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

As per order sheet, death of sole respondent was

reported in year 2020 and was recorded on 21.01.2020. Till

date steps are not taken.

Hence, appeal is dismissed as abated.

Sd/-

JUDGE

MKM