Sri. P. Nallappa vs Sri. Appireddygari Chowdappa
2024 Latest Caselaw 26656 Kant

Karnataka High Court

Sri. P. Nallappa vs Sri. Appireddygari Chowdappa on 7 November, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                -1-
                                                              NC: 2024:KHC:44865
                                                           RSA No. 1955 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 7TH DAY OF NOVEMBER, 2024
                                             BEFORE
                           THE HON'BLE MR JUSTICE RAVI V HOSMANI
                   REGULAR SECOND APPEAL NO.1955 OF 2015 (DEC/INJ)
                   BETWEEN:
                       SRI P. NALLAPPA,
                       S/O PAPAIAH,
                       HINDU, AGED ABOUT 63 YEARS,
                       R/AT POOLAKUMTAPALLI VILLGE,
                       MITTEMARI HOBLI, BAGEPALLI TALUK,
                       CHICKKABALLAPUR DIST - 562 101.

                                                                    ...APPELLANT
                   [BY SRI KALYAN R., ADVOCATE (PH)]
                   AND:
                       SRI APPIREDDYGARI CHOWDAPPA,
                       S/O LATE. APPANNA, HINDU,
                       AGED ABOUT 77 YEARS,
                       R/AT GOLLAHALLI VILLAGE,
                       MAJARA OF DHARMAVARIPALLI VILLAGE,
                       CHILAKALANERPU HOBLI,
                       CHINTAMANI TALUK,
                       CHICKKABALLAPURA DISTRICT - 562 101.

Digitally signed                                                 ...RESPONDENTS
by ANUSHA V        (BY SRI GANGI REDDY B.V., ADVOCATE)
Location: High          THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
Court Of           JUDGMENT AND DECREE DATED 30.09.2015 PASSED IN RA
Karnataka          NO.208/2014 ON THE FILE OF THE ADDL.SENIOR CIVIL JUDGE AND
                   JMFC AT CHIKKABALLAPURA DISMISSING THE APPEAL AND FILED
                   AGAINST THE JUDGMENT AND DECREE DATED 10.10.2014 PASSED
                   IN OS.NO.253/2012 ON THE FILE OF THE CIVIL JUDGE AND JMFC
                   BAGEPALLI.


                        THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:

                   CORAM:    HON'BLE MR JUSTICE RAVI V HOSMANI
                               -2-
                                            NC: 2024:KHC:44865
                                         RSA No. 1955 of 2015




                         ORAL JUDGMENT

Learned counsel for respondent has filed a memo dated

21.03.2024, reporting death of sole respondent on 14.12.2023

along with particulars of legal representatives. Appellant has

neither taken steps for bringing legal representatives of

deceased sole respondent nor controverted contents of memo.

Hence, appeal is dismissed as abated.

Sd/-

(RAVI V HOSMANI) JUDGE

GRD