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Ashok S/O. Shankar Kalal vs Sushilabai W/O. Netagallappa Annigeri
2024 Latest Caselaw 25406 Kant

Citation : 2024 Latest Caselaw 25406 Kant
Judgement Date : 24 October, 2024

Karnataka High Court

Ashok S/O. Shankar Kalal vs Sushilabai W/O. Netagallappa Annigeri on 24 October, 2024

                                                 -1-
                                                              NC: 2024:KHC-D:15501
                                                           RSA No. 5718 of 2011




                                  IN THE HIGH COURT OF KARNATAKA,

                                          DHARWAD BENCH

                             DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                               BEFORE
                               THE HON'BLE MRS JUSTICE K.S.HEMALEKHA


                             REGULAR SECOND APPEAL NO. 5718 OF 2011
                      BETWEEN:

                      SHRI ASHOK S/O. SHANKAR KALAL,
                      AGE: 60 YEARS, OCC. BUSINESS,
                      R/O. NEAR BASAVANAGAR, HALIYAL ROAD,
                      DHARWAD-580001.
                                                                      ...APPELLANT
                      (BY SRI. A.C.CHAKALABBI, ADVOCATE)

                      AND:

                      SMT. SUSHILABAI
                      W/O. NETAGALLAPPA ANNIGERI,
                      AGE: MAJOR, OCC. HOUSEHOLD WORK,
                      R/O. DHARWAD-580001.
Digitally signed by
VISHAL
NINGAPPA
                                                                    ...RESPONDENT
PATTIHAL
Location: HIGH
COURT OF
                      (BY SRI. ARUN L. NEELOPANT, ADVOCATE)
KARNATAKA
DHARWAD BENCH


                           THIS RSA IS FILED U/SEC.100 OF CPC., PRAYING TO SET
                      ASIDE THE ORDER PASSED ON I.A.NO.1 IN R.A.NO.105/2008
                      DATED 11.08.2011 ON THE FILE OF THE PRL. CIVIL JUDGE
                      (SR.DN.) AND CJM DHARWAD.

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

                      CORAM:    THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                              -2-
                                        NC: 2024:KHC-D:15501
                                        RSA No. 5718 of 2011




                        ORAL JUDGMENT

The sole respondent reported to dead long back. No

steps have been taken. The appeal stands abated.

Sd/-

(JUSTICE K.S.HEMALEKHA)

AT

 
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