Smt.Shanta vs Yohan
2024 Latest Caselaw 26090 Kant

Karnataka High Court

Smt.Shanta vs Yohan on 4 November, 2024

                                                           -1-
                                                                     NC: 2024:KHC-D:16094
                                                                    RSA No. 5452 of 2009




                                        IN THE HIGH COURT OF KARNATAKA,
                                                DHARWAD BENCH

                                   DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                                       BEFORE

                                     THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                               REGULAR SECOND APPEAL NO. 5452 OF 2009 (INJ)

                              BETWEEN:

                              1.   SMT.SHANTA D/O. DEVAPUTRAPPA LAGALI,
                                   AGE: 64 YEARS, OCC. RTD. NURSE,
                                   R/O. MISSION COMPOUND, DHARWAD-580003.

                              2.   SMT. SUNANDA D/O. DEVAPUTRAPPA LAGALLI
                                   AGE: 55 YEARS, OCC. TEACHER,
                                   R/O.GADAG-BETGERI,
                                   NOW R/AT. MISSION COMPOUND, DHARWAD-580003
                                                                          ... APPELLANTS
                              (BY SRI. S. M. KALWAD, ADVOCATE)

                              AND:

                              YOHAN S/O. MANAPPA NELOGAL,
           Digitally signed
                              AGE: 81 YEARS, OCC. PENSIONER,
VISHAL
           by VISHAL
         NINGAPPA
         PATTIHAL
                              R/O.BASEL MISSION COMPOUND, DHARWAD-580003
NINGAPPA Date:
PATTIHAL 2024.11.05
           11:53:57
                                                                            ... RESPONDENT
           +0530
                              (SOLE RESPONDENT DECEASED)

                                    THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
                              JUDGEMENT    &   DECREE   DATED    02/02/2009    PASSED   IN
                              R.A.NO:196/2002 ON THE FILE OF THE II ADDL. CIVIL JUDGE (SR.
                              DN), DHARWAD, DISMISSING THE APPEAL, FILED AGAINST THE
                              JUDGEMENT AND DECREE DATED 06/09/2002 PASSED IN
                              O.S.NO:435/1996 ON THE FILE OF THE I ADDL. CIVIL JUDGE
                              (JR.DN) AND JMFC, DHARAWD, DECREEING THE SUIT FILED FOR
                              PERMANENT     PROHIBITORY    INJUNCTION     &     MANDATORY
                              INJUNCTION.

                                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                              COURT MADE THE FOLLOWING:
                              -2-
                                       NC: 2024:KHC-D:16094
                                       RSA No. 5452 of 2009




                        ORAL JUDGMENT

(PER: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA)

A memo dated 21.01.2022 is filed by the learned

counsel appearing for the respondent stating that the sole

respondent has expired on 06.06.2021.

Sole respondent is dead, no steps have been taken

till date. The appeal stands abated.

Sd/-

_____________________ (JUSTICE K.S.HEMALEKHA) VNP / CT: PA