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Sri B Laxmana vs A G Puttaswamy Since Dead By Lrs
2024 Latest Caselaw 12240 Kant

Citation : 2024 Latest Caselaw 12240 Kant
Judgement Date : 3 June, 2024

Karnataka High Court

Sri B Laxmana vs A G Puttaswamy Since Dead By Lrs on 3 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                   NC: 2024:KHC:18916
                                                  RSA No. 928 of 2011




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 03RD DAY OF JUNE, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR SECOND APPEAL No.928 OF 2011 (INJ)
            BETWEEN:

            SRI B LAXMANA
            AGED ABOUT 68 YEARS
            S/O AKKIHALLI BANAPPA
            R/O DODDABUKKASAGARA VILLAGE,
            SAKARAYAPATNA HOBLI
            KADUR TALUK
            CHIKMAGALUR DISTRICT-577 548
                                                         ...APPELLANT
            (BY SRI H R MANJUNATHA, ADVOCATE)
            AND:

            1.    A G PUTTASWAMY
                  SINCE DEAD BY LEGAL REPRESENTATIVES

            a)    SMT GOWRAMMA
Digitally         AGED ABOUT 64 YEARS
signed by         R/O C/O DAYANANDAPPA
MALATESH          NEAR YELLAMMA TEMPLE
KC
Location:         KOTE (FORT) HOSADURGA
HIGH              CHITRADURGA DISTRICT-577 527
COURT OF
KARNATAKA
            b)    SAMPATHKUMAR
                  AGED ABOUT 38 YEARS,
                  R/O C/O ACHAR SHARADAMMA
                  R/O BHOOTHANAGUDI RIGHT SIDE,
                  HOSAMANE, BHADRAVATHI TOWN,
                  SHIMOGA DISTRICT-577 301

            c).   SUDHAKAR
                  AGED ABOUT 30 YEARS,
                               -2-
                                           NC: 2024:KHC:18916
                                          RSA No. 928 of 2011




      R/O STD BOOTH OWNER
      HIRIYUR VILLAGE AND POST-577 598

d). SMT ANURADHA
    W/O GOPALA
    AGED ABOUT 32 YEARS,
    C/O GOPAL BUS OWNER,
    SRE BUS, JANGAMANAGARA,
    HOSADURGA POST,
    CHITRADURGA DISTRICT-577 527

e). SMT MAMATHA
    W/O RAJANNA
    AGED ABOUT 29 YEARS,
    C/O RAJANNA MERCHANT,
    GORAVAIAH STREET,
    TARIKERE TOWN-577 228

f).   SMT GEETHA
      W/O KUMAR
      AGED ABOUT 29 YEARS
      C/O KUMAR S/O VENKATAPPA
      KANCHIPURA VILLAGE,
      HOSADURGA TALUK
      CHITRADURGA DISTRICT-577 527

g). SHAMASUNDAR
    AGED ABOUT 28 YEARS,
    SRE BUS OWNER
    JANGAMANAGARA
    HOSADURGA,
    CHITRADURGA DISTRICT -577 527

      R1(a) is Wife, R1(b)(c) and (g) ARE SONS
      AND R1 (d) to (f) ARE DAUGHTERS OF
      LATE A.G.PUTTASWAMY

2.    H DASAPPA
      S/O GUDIYAPPA
      AGED ABOUT 71 YEARS,
                               -3-
                                       NC: 2024:KHC:18916
                                      RSA No. 928 of 2011




     R/O C/O SURESH
     AMCO BATTERY FACTORY
     BELLARY ROAD,
     BANGALORE-560 032

3.   A G SRINIVASA
     AGED ABOUT 66 YEARS,
     S/O A GUDIYAPPA
     SINCE DEAD REPRESENTED BY HIS
     LEGAL REPRESENTATIVES

a)   SMT SAVITHRAMMA
     W/O A.G.SRINIVASA
     AGED ABOUT 60 YEARS,

b)   SRI A S NATARAJA
     S/O LATE A G SRINIVASA
     AGED ABOUT 36 YEARS,

c)   SRI A S GIRISHA
     S/O LATE A G SRINIVASA
     AGED ABOUT 33 YEARS,

     RESPONDENT 3(a) to (c) ARE
     R/O SHIVANI VILLAGE
     TARIKERE TALUK,
     CHIKKAMAGALUR DISTRICT-577 549

4.   A G RAMACHANDRAPPA
     AGED ABOUT 60 YEARS,
     S/O A GUDIYAPPA
     TEACHER,
     BANASHANKARI STREET,
     SHIVANI VILLAGE AND HOBLIT
     TARIKERE TALUK,
     CHIKKAMAGALUR DISTRICT-577 549

5.   B ANURADHA
     AGED ABOUT 53 YEARS,
     W/O A G RAJKUMAR
                                  -4-
                                              NC: 2024:KHC:18916
                                            RSA No. 928 of 2011




    D/O A GUDIYAPPA
    BANASHANKARI STREET
    HOSADURGA POST,
    CHITRADURGA DISTRICT
                                                 ...RESPONDENTS
(BY SRI PRAVEEN KUMAR RAIKOTE, ADVOCATE FOR R1(b-g)
AND R4;
R3(a), R3(b), R3(c), R5 ARE SERVED;
VIDE ORDER DATED 16.06.23 R1(b) TO (g) ARE LEGAL
REPRESENTATIVES OF DECEASED R1(a);
VIDE ORDER DATED 27.05.2024, SERVICE OF NOTICE TO R2
IS HELD SUFFICIENT)



     THIS RSA IS FILED UNDER SECTION 100 OF CIVIL
PROCEDURE CODE AGAINST THE JUDGMENT AND DECREE
DATED 27.03.2006 PASSED IN R.A.NO.29/01 ON THE FILE OF
THE CIVIL JUDGE (SENIOR DIVISION),TARIKERE, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 21.04.2001 PASSED IN O.S.NO.106/97 ON THE FILE OF
THE CIVIL JUDGE (JR.DN.) ADDL. JMFC, TARIKERE.

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

                              ORDER

Sri H.R.Manjunatha, learned counsel for the appellant

files a memo reporting the death of sole appellant on

23.01.2023. He also submits that, despite his best efforts,

could not get the details of legal representatives of deceased

sole appellant.

NC: 2024:KHC:18916

Placing the memo on record and the submission made by

learned counsel for the appellant, appeal stands dismissed as

abated.

Sd/-

JUDGE

kcm

 
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