Smt Gowramma vs Sri K R Devaraj
2025 Latest Caselaw 10554 Kant

Karnataka High Court

Smt Gowramma vs Sri K R Devaraj on 21 November, 2025

                                               -1-
                                                          NC: 2025:KHC:48103
                                                        RFA NO.1379 OF 2014


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 21ST DAY OF NOVEMBER, 2025

                                             BEFORE
                            THE HON'BLE MR. JUSTICE E.S. INDIRESH
                         REGULAR FIRST APPEAL NO.1379 OF 2014 (MON)

                   BETWEEN:

                   SMT. GOWRAMMA
                   S/O HEMANTH KUMAR BHARATHI,
                   AGED ABOUT 56 YEARS,
                   R/O NO.B-24,
                   NAVARATHNA APARTMENTS,
                   17TH CROSS ROAD,
                   MALLESWARAM,
                   BENGALURU - 560 055.
                                                                ...APPELLANT
                   (BY SRI. BALARAJ A.C., ADVOCATE)

                   AND:

                   1.    SRI. K.R. DEVARAJ
                         S/O LATE BANDI RANGAPPA,
Digitally signed
by                       AGED ABOUT 43 YEARS.
ARUNKUMAR
MS
Location:
HIGH COURT
                   2.    SRI. K.R. RAGHU
OF                       S/O LATE BANDI RANGAPPA,
KARNATAKA
                         AGED ABOUT 40 YEARS.

                         BOTH ARE RESIDENTS OF
                         KURUBARAHALLI VILLAGE,
                         DANDINASHIVARA HOBLI,
                         TURUVEKERE TALUK,
                         TUMAKURU DISTRICT - 572 227.
                                                             ...RESPONDENTS
                   (BY SRI. K. NARAYANASWAMY, ADVOCATE)
                                -2-
                                            NC: 2025:KHC:48103
                                          RFA NO.1379 OF 2014


HC-KAR



      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF THE CODE OF CIVIL PROCEDURE AGAINST THE
JUDGEMENT AND DECRE DATED 05TH MARCH, 2014 PASSED IN
ORIGINAL SUIT NO.1430 OF 2011 ON THE FILE OF XIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY, DECREEING THE SUIT FOR RECOVERY OF MONEY.

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

CORAM: HON'BLE MR. JUSTICE E.S. INDIRESH

                         ORAL JUDGMENT

Learned counsel appearing for the appellant submits that

the appellant in the present appeal died long back.

2. The said submission of learned counsel appearing

for the appellant is taken on record.

3. Accordingly, the Regular First Appeal stands abated.

Sd/-

(E.S.INDIRESH) JUDGE

ARK