Smt. Sharanamma vs Mr Mapanna
2024 Latest Caselaw 19044 Kant

Karnataka High Court

Smt. Sharanamma vs Mr Mapanna on 30 July, 2024

                                             -1-
                                                          NC: 2024:KHC-K:5462
                                                      RSA No. 200130 of 2017




                            IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 30TH DAY OF JULY, 2024

                                          BEFORE
                      THE HON'BLE MR. JUSTICE ANANT RAMANATH
                                           HEGDE
                      REGULAR SECOND APPEAL NO.200130 OF 2017
                                         (DEC/INJ)
                   BETWEEN:

                   SMT. SHARANAMMA W/O SRI SHARANAPPA,
                   AGE: 65 YEARS, OCC: AGRICULTURE,
                   R/O MALKHED, TQ. SEDAM
                   DIST. KALABURAGI-585 201.

                                                                 ...APPELLANT
                   (BY SRI N.B. DIWANJI, ADVOCATE)

                   AND:

Digitally signed   MR. MAPANNA S/O SAIANNA
by RENUKA          AGE: 45 YEARS, OCC: AGRICULTURE,
Location: HIGH     TQ. SEDAM, DIST. KALABURAGI-585 201.
COURT OF
KARNATAKA
                                                               ...RESPONDENT

                   (BY SRI M.A. JAGIRDAR, ADVOCATE)

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
                   03.01.2017 IN R.A. NO.1 OF 2016 ON THE FILE OF THE
                   SENIOR CIVIL JUDGE AT SEDAM AND CONSEQUENTLY
                   DISMISS THE O.S. NO.41 OF 2013 ON THE FILE OF THE CIVIL
                   JUDGE AT SEDAM.
                               -2-
                                         NC: 2024:KHC-K:5462
                                    RSA No. 200130 of 2017




    THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH
       HEGDE


                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)

Learned counsel for the appellant submits that the

sole appellant died one year ago.

Since more than three months have lapsed and no

steps are taken to substitute the legal representatives of

the deceased appellant, the appeal is dismissed as abated.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

LG