M.C.Andanigowda vs Marisiddegowda
2024 Latest Caselaw 762 Kant

Karnataka High Court

M.C.Andanigowda vs Marisiddegowda on 9 January, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                       NC: 2024:KHC:1155
                                                                   RSA No. 1016 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 9TH DAY OF JANUARY, 2024
                                             BEFORE
                           THE HON'BLE MR JUSTICE RAVI V HOSMANI
                   REGULAR SECOND APPEAL NO. 1016 OF 2013 (DEC/INJ)
                   BETWEEN:
                       M.C. ANDANIGOWDA,
                       S/O LATE CHANNABOREGOWDA, MAJOR,
                       R/O. MARASINGANAHALLI VILLAGE,
                       ARAKERE HOBLI, SRIRANGAPATNA TALUK,
                       MANDYA DISTRICT - 571 438.

                                                                          ...APPELLANT
                   (BY SRI P. MAHADEVA SWAMY, ADVOCATE)
                   AND:
                       MARISIDDEGOWDA,
                       S/O. CHOORILINGEGOWDA,
                       MAJOR, R/O YACHENAHALLI VILLAGE,
                       BANNUR HOBLI,
                       T. NARASIPURA TALUK,
                       MYSORE DISTRICT-571 101.

                                                                        ...RESPONDENT
                     (BY SRI DHANANJAY K.M., ADVOCATE FOR
Digitally signed by      SRI A.V. GANGADHARAPPA, ADVOCATE)
GEETHAKUMARI
PARLATTAYA S               THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
Location: High Court
of Karnataka         JUDGEMENT & DECREE DTD 28.2.2013 PASSED IN R.A.NO.37/2011
                   ON THE FILE OF PRESIDING OFFICER, FAST TRACK COURT,
                   SRIRANGAPATNA,     DISMISSING    THE   APPEAL   CONFIRMING       THE
                   JUDGMENT     AND    DECREE      DTD    19.01.2011     PASSED       IN
                   OS.NO.146/2002 ON THE FILE OF THE ADDL. CIVIL JUDGE (SR.DN.)
                   SRIRANGAPATNA.


                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                    -2-
                                                         NC: 2024:KHC:1155
                                                     RSA No. 1016 of 2013




                                 ORDER

Learned counsel for respondent has filed a memo dated

05.01.2021 reporting death of sole appellant namely,

M.C. Andanigowda on 23.08.2020 and produced copy of death

certificate. Till date steps for bringing legal representatives of

deceased-appellant are not taken, therefore appeal may be

dismissed as abated.

Memo is taken on record.

In view of memo, appeal is dismissed as abated.

Sd/-

JUDGE

PSG