Puttaswamy vs V Krishnaiah
2025 Latest Caselaw 1872 Kant

Karnataka High Court

Puttaswamy vs V Krishnaiah on 30 July, 2025

                                                 -1-
                                                             NC: 2025:KHC:29268
                                                           RSA NO.2010 OF 2017


                      HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 30TH DAY OF JULY, 2025

                                               BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                         REGULAR SECOND APPEAL NO.2010 OF 2017 (INJ)
                      BETWEEN:

                      PUTTASWAMY
                      S/O CHIKKARACHASHETTY
                      AGED ABOUT 76 YEARS,
                      R/O HARADANAHALLI VILLAGE,
                      CHAMARAJANAGAR TALUK,
                      CHAMARAJANAGAR DISTRICT - 571 313.
                                                                   ...APPELLANT
                      (BY SRI. K.L. SREENIVAS, ADVOCATE)

                      AND:

                      V. KRISHNAIAH
                      S/O LATE VENKATARAMANASHETTY,
                      AGED ABOUT 75 YEARS,
                      R/O HARADANAHALLI VILLAGE,
                      CHAMARAJANAGAR TALUK,
Digitally signed by
SHARMA ANAND          CHAMARAJANAGAR DISTRICT - 571 313.
CHAYA                                                            ...RESPONDENT
Location: HIGH
COURT OF              (RESPONDENT - SERVED)
KARNATAKA

                            THIS REGULAR SECOND APPEAL IS FILED UNDER
                      SECTION 100 OF CODE OF CIVIL PROCEDURE AGAINST THE
                      JUDGEMENT AND DECREE DATED 05TH JULY, 2017 PASSED IN
                      REGULAR APPEAL NO.30 OF 2011 ON THE FILE OF THE
                      ADDITIONAL     SENIOR    CIVIL   JUDGE     AND    JMFC.,
                      CHAMARAJANAGAR,      DISMISSING    THE    APPEAL    AND
                      CONFIRMING THE JUDGEMENT AND DECREE DATED           16TH
                      JULY, 2011 PASSED IN ORIGINAL SUIT NO.73 OF 2006 ON THE
                      FILE OF THE ADDITIONAL CIVIL JUDGE AND JMFC.,
                      CHAMARAJANAGAR.
                               -2-
                                            NC: 2025:KHC:29268
                                         RSA NO.2010 OF 2017


HC-KAR



    THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MR. JUSTICE E.S.INDIRESH


                         ORAL JUDGMENT

On 02nd July, 2024, learned counsel appearing for the

appellant reported that the appellant died one month back and

accordingly, case is adjourned for taking steps in respect of

deceased appellant.

2. No steps have been taken to bring the legal

representatives of the deceased appellant on record till date in

compliance of the order dated 02nd July, 2024. Hence, appeal

stands abated.

SD/-

(E.S. INDIRESH) JUDGE

ARK