Hasansab S/O Bashyasab @ Goushmoddin ... vs Bandagisab @ Bandenavaj S/O Bashyasab
2024 Latest Caselaw 15190 Kant

Karnataka High Court

Hasansab S/O Bashyasab @ Goushmoddin ... vs Bandagisab @ Bandenavaj S/O Bashyasab on 1 July, 2024

                                             -1-
                                                    NC: 2024:KHC-K:4421
                                                      RSA No. 200060 of 2017




                             IN THE HIGH COURT OF KARNATAKA,
                                    KALABURAGI BENCH
                           DATED THIS THE 1ST DAY OF JULY, 2024
                                           BEFORE
                          THE HON'BLE Mrs JUSTICE K S HEMALEKHA
                       REGULAR SECOND APPEAL NO.200060 OF 2017
                                         (DEC/INJ)
                   BETWEEN:

                   HASANSAB S/O BASHYASAB
                   @ GOUSHMODDIN MOKASHI,
                   AGE: 52 YEARS, OCC: AGRICULTURE,
                   R/O. TAJAPUR (H) VILLAGE,
                   TQ. AND DIST: VIJAYPUR-586 101.
                                                                ...APPELLANT
                   (BY SRI S. V. DESHMUKH, ADVOCATE)

                   AND:

                   BANDAGISAB @ BANDENAVAJ,
                   S/O BASHYASAB,
                   @ GOUSHMODDIN MOKASHI,
                   AGE: 50 YEARS, OCC: AGRICULTURE,
Digitally signed   R/O. TAJAPUR (H) VILLAGE,
by SWETA           TQ. AND DIST: VIJAYPUR-586 101.
KULKARNI
Location: High                                                ...RESPONDENT
Court of           (BY SRI AJAYKUMAR A. K., ADVOCATE)
Karnataka

                        THIS RSA IS FILED U/S 100 OF CPC, PRAYING TO SET
                   ASIDE THE IMPUGNED JUDGMENT AND DECREE DATED:
                   21.11.2016 PASSED BY THE III ADDL. SENIOR CIVIL JUDGE,
                   VIJAYPUR IN R.A. NO.89 OF 2015, THEREBY CONFIRMING THE
                   JUDGMENT AND DECREE DATED: 31.10.2015 PASSED BY THE
                   LEARNED II ADDL. CIVIL JUDGE, VIJAYPUR IN O.S. NO.224 OF
                   2009, AND ALLOW THIS APPEAL, AND ETC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                    -2-
                                          NC: 2024:KHC-K:4421
                                            RSA No. 200060 of 2017




                             JUDGMENT

The sole respondent is reported to be dead on

02.05.2019, in spite of granting several opportunities to the

appellant to take necessary steps, no application is filed to

bring the legal representatives of the deceased sole

respondent.

2. Appeal stands abated.

Sd/-

JUDGE

AT

CT: VD