Shantavva W/O Mallappa Harti vs Shailagy W/O Shankarappa Mudagalla
2024 Latest Caselaw 25699 Kant

Karnataka High Court

Shantavva W/O Mallappa Harti vs Shailagy W/O Shankarappa Mudagalla on 29 October, 2024

                                                   -1-
                                                                NC: 2024:KHC-D:15982
                                                                RSA No. 6026 of 2012




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                           DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                                BEFORE

                             THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                                   RSA NO. 6026 OF 2012 (PAR)

                      BETWEEN:

                           SHANTAVVA W/O MALLAPPA HARTI,
                           AGE: 45 YEARS, OCC: HOUSEHOLD WORK,
                           R/O GADG, NEAR VEER NARAYANA TEMPLE,
                           TQ: & DIST: GADAG-582101.
                                                                         ... APPELLANT
                      (BY SRI. M.H. PATIL & G.S. HULMANI, ADVOCATES)

                      AND:

                      1.   SMT. SHAILAJA W/O SHANKARAPPA MUDAGALLA,
                           AGE 30 YEARS, OCC: HOUSEHOLD,
                           R/O: SAVANUR, DIST: HAVERI-581110.

                      2.   SMT. PUTTAVVA @ GIRIJAVVA
                           W/O RUDRAPPA BUSETTI,
Digitally signed by
VISHAL NINGAPPA            AGE 50 YEARS, OCC: HOUSEHOLD,
PATTIHAL
Location: HIGH             R/O: SAVANUR, DIST: HAVERI-581110.
COURT OF
KARNATAKA
DHARWAD BENCH
                      3.   SAVITREVVA W/O CHANDRAPPA YARAVINATELI,
                           AGE: 40 YEARS, OCC: HOUSEHOLD,
                           R/O: GUTTAL, TQ: & DIST: HAVERI-581110.
                                                                   ... RESPONDENTS
                      (R2 - DEAD; R3 - SERVED)

                            THIS RSA IS FILED U/S.100 OF CPC, 1908 AGAINST THE
                      JUDGEMENT     &    DECREE   DATED   10.07.2012   PASSED   IN
                      R.A.NO.60/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE, HAVERI,
                      ALLOWING THE APPEAL, FILED AGAINST THE JUDGMENT DATED
                      03.09.2011 AND THE DECREE PASSED IN O.S. NO.3/2009 ON THE
                      FILE OF THE CIVIL JUDGE, SAVANUR, STANDS DECREEING THE SUIT
                      FILED FOR PARTITION AND SEPARATE POSSESSION.
                                -2-
                                         NC: 2024:KHC-D:15982
                                        RSA No. 6026 of 2012




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

CORAM:       THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                         ORAL ORDER

It is stated by the learned counsel appearing for the

appellant that the appellant and respondent No.2 are

dead.

In the light of the death of the appellant, the appeal

stands abated.

Sd/-

_____________________ (JUSTICE K.S.HEMALEKHA)

VNP