Sri Venkataswamy vs Smt Venkatamma
2025 Latest Caselaw 3329 Kant

Karnataka High Court

Sri Venkataswamy vs Smt Venkatamma on 12 August, 2025

                                          -1-
                                                    NC: 2025:KHC:31111
                                                  RSA No. 1192 of 2014


              HC-KAR




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF AUGUST, 2025

                                       BEFORE
               THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
              REGULAR SECOND APPEAL NO. 1192 OF 2014 (DEC/INJ)
              BETWEEN:

              SRI. VENKATASWAMY,
              S/O LATE DODDEGOWDA,
              AGED ABOUT 61 YEARS,
              R/O CHAMBE VILLAGE,
              TEKAL HOBLI, MALUR TALUK,
              KOLAR DISTRICT - 563 130.
                                                          ...APPELLANT
              (BY SRI. VARAPRASAD K., ADVOCATE)

              AND:

              SMT. VENKATAMMA,
              W/O LATE KENCHAPPA,
              AGED ABOUT 65 YEARS,
Digitally     R/O CHAMBE VILLAGE,
signed by C   TEKAL HOBLI, MALUR TALUK,
HONNUR SAB
              KOLAR DISTRICT - 563 130.
Location:                                               ...RESPONDENT
HIGH COURT
OF                 THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
KARNATAKA     THE JUDGMENT AND DECREE DATED 3.8.2013 PASSED IN
              R.A.NO.129/2011 (OLD R.A.NO.95/2008) ON THE FILE OF THE
              SENIOR CIVIL JUDGE, MALUR, DISMISSING THE APPEAL AND
              CONFIRMING THE JUDGMENT AND DECREE DATED 30.1.2008
              PASSED IN O.S.NO.243/2001 ON THE FILE OF THE PRL. CIVIL
              JUDGE (JR.DN) MALUR.

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
              JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                            NC: 2025:KHC:31111
                                         RSA No. 1192 of 2014


HC-KAR




CORAM:     HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                        ORAL JUDGMENT

It is submitted that sole respondent is no more. Steps

are not taken to substitute the legal representatives of the

deceased sole respondent on record. More than three months

have lapsed. In view of the same, the appeal is dismissed as

abated.

Pending Applications do not survive for consideration.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BSV