Smt Patalamma vs K Sonnappa
2024 Latest Caselaw 12805 Kant

Karnataka High Court

Smt Patalamma vs K Sonnappa on 7 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                           NC: 2024:KHC:20301
                                                         RSA No. 734 of 2012




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 07TH DAY OF JUNE, 2024

                                             BEFORE
                             THE HON'BLE MR JUSTICE V SRISHANANDA
                        REGULAR SECOND APPEAL No.734 OF 2012 (DEC/INJ)
                   BETWEEN:

                        SMT. PATALAMMA
                        W/O. SRINIVAS
                        D/O. LATE PATALAPPA
                        AGED ABOUT 35 YEARS
                        R/AT BESETTAHALLI VILLAGE
                        INDUSTRIAL TOWN
                        KASABA HOBLI-561 203
                        DODDABALLAPURA TALUK.
                                                                 ...APPELLANT
                        (BY SRI K. DODDEGOWDA, ADVOCATE)

                   AND:

                   1.   K. SONNAPPA
                        S/O. LATE KRISHNAPPA
                        AGED ABOUT 58 YEARS
                        R/AT: ADDIGANAHALLI VILLAGE
Digitally signed        RAJANUKUNTE POST
by R
MANJUNATHA              HESARAGHATTA HOBLI-560 088
Location:               BENGALURU NORTH TALUK
HIGH COURT
OF
KARNATAKA          2.   MUNIYAMMA
                        W/O. LATE GOVINDAPPA
                        AGED ABOUT 60 YEARS.

                   3.   SMT. MUNIRATHNAMMA
                        W/O. LATE MUNIKRISHNAPPA
                        AGED ABOUT 45 YEARS.
                        THE RESPONDENTS NO.2 AND 3 ARE
                        RESIDING AT ADDIGANAHALLLI VILLAGE
                        RAJANUKUNTE POST
                                   -2-
                                                NC: 2024:KHC:20301
                                              RSA No. 734 of 2012




     BENGALURU NORTH TALUK.
                                          ...RESPONDENTS
     (BY SRI K. MURTHY, ADVOCATE FOR R-2;
         SRI C. RAVIKUMAR, ADVOCATE FOR R-1 AND R-3)

     THIS RSA FILED UNDER SEC.100 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 10.2.2012 PASSED IN
R.A.NO.20/2011 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT-III, BANGALORE RURAL DISTRICT,
BANGALORE, ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 30.10.2010 PASSED IN
O.S.NO.1654/2006 ON THE FILE OF THE II ADDL. CIVIL JUDGE
(SR.DN) BANGALORE RURAL DISTRICT, BANGALORE.

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

None present.

2. Sole appellant is said to have died. Applications are filed

to bring the legal representatives of deceased sole appellant on

record. Office objections are not complied in respect of the

applications filed in the year 2019. Accordingly, applications

are dismissed.

3. Consequently, appeal is dismissed as abated, by

operation of law.

Sd/-

JUDGE

kcm