N.Tippeswamy S/O Late Jummobanahalli ... vs G. Palaiah S/O Guvvala Palaiah
2024 Latest Caselaw 25700 Kant

Karnataka High Court

N.Tippeswamy S/O Late Jummobanahalli ... vs G. Palaiah S/O Guvvala Palaiah on 29 October, 2024

                                                  -1-
                                                               NC: 2024:KHC-D:15801
                                                         RSA No. 100173 of 2015




                                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. 100173 OF 2015 (MON)
                       BETWEEN:

                       N.TIPPESWAMY
                       S/O. LATE JUMMOBANAHALLI LINGAIAH,
                       AGE: 62 YEARS, OCC. AGRICULTURE,
                       R/O. PUJARHALLI VILLAGE,
                       KUDLIGI TALUKA-583135,
Digitally signed by
                       BELLARY DISTRICT-583101.
VISHAL NINGAPPA
PATTIHAL
Location: HIGH COURT
                                                                       ... APPELLANT
OF KARNATAKA
DHARWAD BENCH          (BY SRI. B C PATTAR, ADVOCATE)

                       AND:

                       G. PALAIAH S/O. LATE GUVVALA PALAIAH,
                       AGE: 57 YEARS, HINDU,
                       OCC. AGRICULTURE,
                       R/O. KATRIKEHATTI,
                       KUDLIGI TALUKA-583135,
                       BALLARY DISTRICT-583101.
                                                                     ... RESPONDENT
                       (BY SRI. PRASHANT V MOGALI, ADVOCATE)

                            THIS RSA IS FILED U/S.100 OF CPC., PRAYING TO ALLOW
                       THIS APPEAL BY SETTING ASIDE THE JUDGMENT AND DECREE
                       DATED 05.09.2014 PASSED IN R.A.NO.71/2013 BY THE SENIOR
                       CIVIL JUDGE AND JMFC, KUDLIGI, WHO HAS SET ASIDE THE
                       JUDGMENT AND DECREE DATED 27.04.2013 PASSED IN
                       O.S.NO.168/2011 BY THE CIVIL JUDGE AND JMFC, KUDLIGI AND
                       CONFIRMED THE JUDGMENT AND DECREE OF THE TRIAL COURT
                       WITH COST THROUGHOUT IN THE INTEREST OF JUSTICE.
                                -2-
                                             NC: 2024:KHC-D:15801
                                         RSA No. 100173 of 2015




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


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


                         ORAL JUDGMENT

Sole respondent is reported to be dead long back is

the submission made by the learned counsel for the

appellant.

No steps have been taken to bring his legal

representatives on record.

As the sole respondent died, the entire appeal stands

abated.

Sd/-

(JUSTICE K.S.HEMALEKHA)

PJ/ Ct-PA