Smt Jogera Yellamma vs Sri Edigara Chandrappa
2024 Latest Caselaw 25734 Kant

Karnataka High Court

Smt Jogera Yellamma vs Sri Edigara Chandrappa on 29 October, 2024

                                                -1-
                                                          NC: 2024:KHC-D:15816
                                                          RSA No. 1835 of 2008




                              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

                         REGULAR SECOND APPEAL NO. 1835 OF 2008

                      BETWEEN:

                      SMT. JOGERA YELLAMMA
                      AGED ABOUT 54 YEARS,
                      W/O. LATE HOLIYAPPA,
                      R/AT. KULAHALLI VILLAGE,
                      HARAPANAHALLI TALUK,
                      DAVANAGERE DISTRICT-583131.
                                                                ... APPELLANT
                      (BY SRI. MANJUNATH A. KARIGANNAVAR, ADVOCATE;
                      SRI. SHIVAPRASAD E AND SRI. ANANDA A, ADVOCATES)
                      AND:

                      SRI. EDIGARA CHANDRAPPA
Digitally signed by
VISHAL NINGAPPA
                      AGED ABOUT 46 YEARS,
PATTIHAL
Location: HIGH
                      S/O. PITAMBARAPPA,
COURT OF
KARNATAKA             R/AT. KULAHALLI VILLAGE,
DHARWAD BENCH
                      HARAPANAHALLI TALUK,
                      DAVANAGERE DISTRICT-583131.
                                                                ...RESPONDENT
                      (BY SRI. S.G. VISHWANATH AND
                      SRI. G. C. KANTHARAJU, ADVOCATES)

                           THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
                      JUDGEMENT & DECREE DATED 22.12.2007 PASSED IN R.A.NO
                      60/2005 ON THE FILE OF THE      CIVIL JUDGE, (SR.DN),
                      HARIHARA, ALLOWING THE APPEAL AND SETTING ASIDE THE
                      JUDGEMENT AND DECREE DATED 02.09.2005 PASSED IN OS
                              -2-
                                       NC: 2024:KHC-D:15816
                                      RSA No. 1835 of 2008




138/99 ON THE FILE OF THE           CIVIL JUDGE, (JR.DN),
HARAPANAHALLI.

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

                        ORAL JUDGMENT

(PER: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA)

Sole appellant is reported to be dead long back.

No steps have been taken to bring her legal

representatives on record.

As the sole appellant is dead, the appeal stands

abated.

Sd/-

(JUSTICE K.S.HEMALEKHA)

PJ/Ct-PA