Tukaram.S vs D Thammanna
2024 Latest Caselaw 12405 Kant

Karnataka High Court

Tukaram.S vs D Thammanna on 4 June, 2024

Author: Krishna S Dixit

Bench: Krishna S Dixit

                                        -1-
                                                NC: 2024:KHC:19193-DB
                                                RFA No. 2007 of 2013




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 4TH DAY OF JUNE, 2024

                                     PRESENT
                    THE HON'BLE MR JUSTICE KRISHNA S DIXIT
                                       AND
              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                 REGULAR FIRST APPEAL NO. 2007 OF 2013 (SP)
             BETWEEN:

             TUKARAM.S
             S/O. LATE SHANKAR RAO
             AGED ABOUT 48 YEARS
             RESIDING AT NO.3577/5
             B.M. ROAD
             HUNSUR TOWN-571 105
             MYSORE DISTRICT.
                                                     ...APPELLANT
             (BY SMT.SUNANDA SARKAR ADVOCATE FOR
             SRI. RAHUL S REDDY, ADVOCATE (VC))

             AND:
Digitally
signed by
SHAKAMBARI   D. THAMMANNA
Location:    S/O. LATE DUNDA MADEGOWDA
HIGH COURT   AGED ABOUT 59 YEARS
OF
KARNATAKA    RESIDING AT SAREKAYIDODDI
             SATHANUR HOBLI
             KANAKAPURA TALUK-562 117
             RAMANAGARA DISTRICT.
                                                     ...RESPONDENT
             (BY SRI. S RAJU., ADVOCATE (PH))

                  THIS RFA FILED UNDER SECTION 96 OF CPC, AGAINST
             THE JUDGMENT AND DECREE DATED 11.10.2013 PASSED IN
             O.S.10/2010 ON THE FILE OF ADDL. SENIOR CIVIL JUDGE AND
                                -2-
                                         NC: 2024:KHC:19193-DB
                                         RFA No. 2007 of 2013




JMFC, HUNSUR, DECREEING THE SUIT FILED FOR SPECIFIC
PERFORMANCE.

    THIS APPEAL COMING ON FOR ORDERS, THIS DAY
KRISHNA S DIXIT J., DELIVERED THE FOLLOWING:

                          JUDGMENT

The respondent having died less than four years ago i.e.,

on 09.07.2020, this appeal having abated by operation of law

stands accordingly disposed off.

Sd/-

JUDGE

Sd/-

JUDGE

CPN