Sri K M Kashiachar vs Smt V Ambika Rao
2025 Latest Caselaw 3368 Kant

Karnataka High Court

Sri K M Kashiachar vs Smt V Ambika Rao on 13 August, 2025

                                        -1-
                                                     NC: 2025:KHC:31330
                                                   RSA No. 1611 of 2013


              HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 13TH DAY OF AUGUST, 2025

                                     BEFORE

              THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

              REGULAR SECOND APPEAL NO. 1611 OF 2013 (MON)

              BETWEEN:

              SRI K M KASHIACHAR
              S/O K A MANJUNATH ACHAR
              AGED ABOUT 57 YEARS
              R/AT RATHA BEEDI
              KUSHALNAGAR TOWN
              SOMWARPET TALUK
              KODADU - 571 234
                                                           ...APPELLANT
              (BY SRI. RAVIKUMAR N R., ADVOCATE)

              AND:

Digitally     SMT V AMBIKA RAO
signed by C   W/O SRI B C SUBBA RAO
HONNUR SAB    AGED ABOUT 49 YEARS
Location:     R/AT NO.255/3, DEVI SHREE
HIGH COURT    ADISHANKARACHARYA BADAVANE
OF            KUSHALNAGAR TOWN
KARNATAKA     SOMWARPET - 571 234
                                                         ...RESPONDENT

              (BY SRI. PRITHVIRAJ SHASTRY G., ADVOCATE FOR
                  SRI. G BALAKRISHNA SHASTRY, ADVOCATE)

                   THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
              JUDGEMENT & DECREE DTD 20.10.2012 PASSED IN
              R.A.NO.30/2009 ON THE FILE OF SENIOR CIVIL JUDGE,
              MADIKERI, DISMISSING THE APPEAL AND CONFIRMING THE
                              -2-
                                         NC: 2025:KHC:31330
                                      RSA No. 1611 of 2013


HC-KAR




JUDGEMENT AND DECREE DTD 16.6.2009 PASSED IN
OS.NO.8/08 ON THE FILE OF PRINCIPAL CIVIL JUDGE (JR.DN.),
SOMWARPET.

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

CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                        ORAL JUDGMENT

It is submitted that, the appellant died in June 2024.

More than three months have elapsed since the death of

the sole appellant.

The appeal is dismissed as abated.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

PA