Gram Panchayath, Gangolli vs Mr Mohammed Meera Saheb
2025 Latest Caselaw 5670 Kant

Karnataka High Court

Gram Panchayath, Gangolli vs Mr Mohammed Meera Saheb on 28 March, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                               NC: 2025:KHC:13191
                                                            RSA No. 1951 of 2008




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                 DATED THIS THE 28TH DAY OF MARCH, 2025
                                                 BEFORE
                                 THE HON'BLE MR JUSTICE RAVI V HOSMANI
                            REGULAR SECOND APPEAL NO. 1951 OF 2008 (INJ)
                          BETWEEN:

                             GRAM PANCHAYATH, GANGOLLI
                             REPRESENTED BY ITS SECRETARY
                             GANGOLLI VILLAGE AND POST
                             KUNDAPURA TALUK
                             UDUPI DISTRICT - 576 101.

                                                                       ...APPELLANT

                          (BY SMT. YOGITHA MUDAKANNAVAR, ADVOCATE FOR
                              SRI. SWAMY SHIVAPRAKASH, ADVOCATE)

                          AND:

                             MR. MOHAMMED MEERA SAHEB
                             AGED ABOUT 56 YEARS
                             S/O SIKANDER SAHEB
                             R/O GANGOLLI VILLAGE
                             KUNDAPURA TALUK
Digitally signed by
SREEDHARAN BANGALORE
SUSHMA LAKSHMI
                             UDUPI DISTRICT - 576 101.
Location: High Court of
Karnataka
                                                                   ...RESPONDENT

                               THIS RSA IS FILED U/S 100 OF CPC., PRATING TO SET
                          ASIDE THE JUDGEMENT AND DECREE DATED 16.04.2008
                          PASSED IN RA.NO.26/2002 ON THE FILE OF THE CIVIL JUDGE
                          (SR-DN), KUNDAPURA AND ETC.,

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

                          CORAM:   HON'BLE MR JUSTICE RAVI V HOSMANI
                                  -2-
                                                    NC: 2025:KHC:13191
                                               RSA No. 1951 of 2008




                         ORAL JUDGMENT

On account of death of counsel for respondent, Court

notice was issued to respondent on 07.03.2023. Report of

jurisdictional Court indicates death of respondent on

13.02.2015. Since steps are not taken in time, appeal stands

dismissed as abated.

Sd/-

(RAVI V HOSMANI) JUDGE

JS