Smt Kamala vs Smt Bharathi
2024 Latest Caselaw 26795 Kant

Karnataka High Court

Smt Kamala vs Smt Bharathi on 8 November, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                  -1-
                                                                 NC: 2024:KHC:45163
                                                                RSA No. 1233 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                             BEFORE

                           THE HON'BLE MR JUSTICE RAVI V HOSMANI

                      REGULAR SECOND APPEAL NO. 1233 OF 2014 (INJ)

                   BETWEEN:

                   SMT. KAMALA,
                   AGED ABOUT 67 YEARS,
                   W/O MOHABALA RAI,
                   R/AT KALLAJE HOUSE,
                   PUNACHA VILLAGE AND POST,
                   BANTWAL TALUK 574 243,
                   R/BY GPA HOLDER,
                   MAHABALA RAI,
                   S/O BALALPPA RAI,
                   R/AT KALLAJE HOUSE,
                   PUNACHA VILLAGE AND POST
                   BANTAWAL TALUK - 574 243.
                                                                        ...APPELLANT
                   [BY SRI KRISHNAMOORTHY D., ADVOCATE (PH)]

                   AND:
Digitally signed   SMT. BHARATHI,
by ANUSHA V        AGED ABOUT 67 YEARS,
Location: High     W/O THYAMPANNA SHETTY,
Court Of           R/AT KALLAJE HOUSE,
Karnataka          PUNACHA VILLAGE AND POST,
                   BANTWAL TALUK - 574 243.
                                                                     ...RESPONDENT
                   [BY SRI PRASANNA V.R., ADVOCATE (PH)]

                          THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
                   THE    JUDGMENT   &   DECREE   DATED    24.04.2014   PASSED    IN
                   R.A.NO.32/2008 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                   JUDGE & JMFC., BANTWAL, D.K, DISMISSING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 12.08.2008
                                -2-
                                             NC: 2024:KHC:45163
                                            RSA No. 1233 of 2014




PASSED IN O.S.NO.128/2007 ON THE FILE OF THE PRINCIPAL CIVIL
JUDGE (JR.DN.) BANTWAL.


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


CORAM:       HON'BLE MR JUSTICE RAVI V HOSMANI


                        ORAL JUDGMENT

As per ordersheet dated 26.10.2021, learned counsel for

appellant has reported death of sole respondent. Till date,

necessary steps are not taken.

In view of above, appeal abates.

Sd/-

(RAVI V HOSMANI) JUDGE

AV