Smt Ramakka vs Sri Narayanaswamy
2024 Latest Caselaw 12087 Kant

Karnataka High Court

Smt Ramakka vs Sri Narayanaswamy on 30 May, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                  NC: 2024:KHC:19004
                                                                RFA No. 1477 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                DATED THIS THE 30TH DAY OF MAY, 2024
                                                BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                            REGULAR FIRST APPEAL NO.1477 OF 2016 (INJ)
                      BETWEEN:
                            SMT. RAMAKKA,
                            W/O DODDASUBBAIAH,
                            AGED ABOUT 79 YEARS,
                            R/AT KRISHNAYYANAPALYA VILLAGE,
                            1ST MAIN, 1ST CROSS,
                            INDIRA NAGARA, BANGALORE-560 038.
                                                                        ...APPELLANT
                      (BY SRI C VINAY SWAMY, ADVOCATE)

                      AND:
                      1.    SRI NARAYANASWAMY,
                            S/O CHIKKASUBBAIAH AND SMT. GANGAMMA,
                            AGED ABOUT 49 YEARS,
                      2.    SRI MUNISUBBANNA,
                            S/O DODDASUBBAIAH AND SMT. RAMAKKA,
                            AGED ABOUT 45 YEARS,
                            BOTH ARE R/A KRISHNAYYANAPALYA VILLAGE,
                            HOUSE NO.180, 1ST MAIN, 1ST CROSS,
                            INDIRA NAGARA, BANGALORE-560 038.
Digitally signed by
GEETHAKUMARI          3.    SMT. RAJESHWARI,
PARLATTAYA S                W/O B.C.N.SHETTY,
Location: High              AGED ABOUT 59 YEARS,
Court of Karnataka          R/AT SRI C.V. RAMAN NAGARA,
                            INDIRA NAGARA POST, BANGALORE-560 023.
                                                                      ...RESPONDENTS
                      (R1 TO R3 - SERVED)

                            THIS RFA IS FILED UNDER SEC. 96 R/W ORDER 41 RULE 1 OF
                      CPC., AGAINST THE JUDGMENT AND DECREE DATED 18.04.2016
                      PASSED IN O.S.NO.4303/2012 ON THE FILE OF THE XXIX
                      ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE
                      [CCH-30], DISMISSING THE SUIT FOR INJUNCTION.
                                -2-
                                              NC: 2024:KHC:19004
                                           RFA No. 1477 of 2016




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

                         JUDGMENT

Learned counsel for appellant has filed a memo, reporting

death of sole appellant on 09.11.2022 by producing copy of

Death Certificate.

Since steps are not taken in time, appeal is dismissed as

abated and consequently, pending applications are also

disposed of.

Sd/-

JUDGE

GRD