Thimmaiah vs Doddakempegowda
2024 Latest Caselaw 969 Kant

Karnataka High Court

Thimmaiah vs Doddakempegowda on 10 January, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                -1-
                                                             NC: 2024:KHC:1151
                                                          RSA No. 281 of 2013




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 10TH DAY OF JANUARY, 2024

                                               BEFORE
                          THE HON'BLE MR JUSTICE RAVI V HOSMANI
                      REGULAR SECOND APPEAL NO. 281 OF 2013 (SP)
                  BETWEEN:

                  THIMMAIAH,
                  S/O LATE GANGANABOVI,
                  AGED ABOUT 63 YEARS,
                  R/AT MALLEKAVU VILLAGE,
                  C.N. DURGA HOBLI,
                  KORATAGERE TALUK,
                  TUMKUR DIST - 572 101.
                                                                   ...APPELLANT
                  (BY SRI. HARISH H.V., ADVOCATE)

                  AND:

                    DODDAKEMPEGOWDA,
                    S/O LATE PUTTEGOWDA,
Digitally signed by AGED ABOUT 70 YEARS,
MOHANKUMAR M R/AT MUDDENELEKERE VILLAGE,
Location: High      I.D. HALLI HOBLI, MADHUGIRI TALUK,
Court of Karnataka
                    TUMKUR DIST - 572 101.
                                                                  ...RESPONDENT
                  (BY SRI G.S. BALAGANGADHAR, ADVOCATE FOR C/R)

                         THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
                  JUDGEMENT     &     DECREE    DATED:13.9.2012    PASSED   IN
                  R.A.NO.240/2007 ON THE FILE OF ADDITIONAL SENIOR CIVIL
                  JUDGE AND JMFC, MADHUGIRI, ALLOWING THE APPEAL AND
                  SETTING     ASIDE     THE      JUDGEMENT     AND     DECREE
                              -2-
                                           NC: 2024:KHC:1151
                                         RSA No. 281 of 2013




DATED:3.11.2007 PASSED IN OS.NO.177/1999 ON THE FILE
OF PRINCIPAL CIVIL JUDGE (JR.DN.), MADHUGIRI.

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

                         JUDGMENT

On perusal of order sheet, it is seen that death of sole

respondent was noted in year 2019. Till date, steps are not

taken.

Hence, appeal stands dismissed as abated.

Sd/-

JUDGE

MKM