T. Meenakshamma vs Gavisiddappa S/O Kilari Gouda
2024 Latest Caselaw 28014 Kant

Karnataka High Court

T. Meenakshamma vs Gavisiddappa S/O Kilari Gouda on 22 November, 2024

                                          -1-
                                                     NC: 2024:KHC-D:17057
                                                   RFA No. 100025 of 2017




                         IN THE HIGH COURT OF KARNATAKA,

                                 DHARWAD BENCH

                   DATED THIS THE 22ND DAY OF NOVEMBER, 2024

                                         BEFORE

                 THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                 REGULAR FIRST APPEAL NO. 100025 OF 2017 (MON-)

            BETWEEN:

            1.   T. MEENAKSHAMMA
                 W/O LATE T. LOKANATH,
                 AGED ABOUT: 62 YEARS.

            2.   T.VENKAMMA
                 D/O LATE T. LOKANATH,
                 AGED ABOUT: 40 YEARS.

            3.   T.PARVATHI
                 D/O LATE T. LOKANATH,
                 AGED ABOUT: 36 YEARS,

                 APPELLANTS 1 TO 3 ARE
                 R/AT KURUGODU ROAD,
GIRIJA A
BYAHATTI         KUDITHINI VILLAGE,
                 BALLARI TQ AND DIST.

            4.   T. SUDHAKAR
                 S/O. LATE T. LOKANATH,
Location:
                 AGED ABOUT: 42 YEARS,
HIGH
COURT OF
                 CLASS-I, ELECTRICAL CONTRACTOR,
KARNATAKA        SAPTHAGIRI ELECTRICALS,
                 R/AT BEHIND GRAMA
                 PANCHAYATH OFFICE,
                 KUDITHINI VILLAGE,
                 BALLARI TQ AND DIST,
                 PIN: 583.

                                                             ...APPELLANTS
            (BY SRI. B. CHIDANANDA, ADVOCATE)
                                -2-
                                          NC: 2024:KHC-D:17057
                                        RFA No. 100025 of 2017




AND:

GAVISIDDAPPA S/O. KILARI GOUDA,
AGED ABOUT: 44 YEARS,
OCC: AGRICULTURIST,
R/O: M. GUNDLAHALLII VILLAGE,
SANDUR TALUK,
BALLARI DIST.

                                                 ...RESPONDENT
                              -------
         THIS RFA IS FILED UNDER ORDER 41 RULE 1 & 2 R/W
SECTION 96 FO THE CODE OF CIVIL PROCEDURE, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 07.07.2015 MADE IN
O.S.NO.75/2013, PASSED BY THE FIRST ADDITIONAL SENIOR CIVIL
JUDGE, BALLARI, IN THE INTEREST OF JUSTICE AND EQUITY AND
FURTHER TO DISMISS THE SUIT.

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


CORAM:       THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                         ORAL JUDGMENT

More than three months have lapsed since death of

sole respondent.

Appeal is dismissed as abated.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE RKM CT:ANB