Sri Channabasava Setty vs Sri S N Channamalla Setty
2025 Latest Caselaw 8008 Kant

Karnataka High Court

Sri Channabasava Setty vs Sri S N Channamalla Setty on 3 September, 2025

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2025:KHC:34443
                                                       RSA No. 192 of 2020


               HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                       BEFORE
                     THE HON'BLE MR. JUSTICE V SRISHANANDA
               REGULAR SECOND APPEAL NO. 192 OF 2020 (PAR)
              BETWEEN:

              SRI CHANNABASAVA SETTY
              AGED ABOUT 70 YEARS
              S/O LATE NANJUNDA SETTY,
              R/AT BASAVA NILAYA,
              GUNDAPPA LAYOUT,
              KANAMPALLI BANGALOR ROAD,
              CHINTAMANI TOWN,
              CHIKKABALLAPUR DISTRICT-563 125.
                                                               ...APPELLANT
              (BY SRI. CHANNABASAVA SETTY, ADVOCATE)
              AND:

              1.   SRI S N CHANNAMALLA SETTY
Digitally          AGED ABOUT 79 YEARS
signed by          S/O LATE NANJUNDA SETTY,
CHANDANA           R/AT SETTY MADAMANGALA VILLAGE,
BM                 SUGATUR HOBLI,
Location:          KOLAR TALUK-563 102.
High Court of
Karnataka     2.   SMT. GOWRAMMA
                   AGED ABOUT 73 YEARS
                   D/O ALTE NANJUNDA SETTY,
                   W/O K.S.BHADRAPPA
                   R/AT KOTAGAL VILLAGE AND POST,
                   AMBAJIDURGA HOBLI,
                   CHINTAMANI TALUK,
                   CHIKKABALLAPUR-563 125.
                                                            ...RESPONDENTS
              (BY SRI. D.P. MAHESH, ADVOCATE FOR R-1
                  SRI. ANIL KUMAR.M.V., ADVOCATE FOR R-2)
                                     -2-
                                                   NC: 2025:KHC:34443
                                                 RSA No. 192 of 2020


 HC-KAR




      THIS RSA FILED UNDER SEC.100 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 26.11.2019 PASSED IN RA.
NO.34/2018 ON THE FILE OF THE II ADDITIONAL DISTRICT AND
SESSIONS JUDGE, KOLAR DISMISSING THE APPEAL AND FILED
AGAINST THE JUDGMENT AND DECREE DATED 12.12.2017 PASSED
IN OS.NO.164/2016 ON THE FILE OF THE I ADDITIONAL SENIOR
CIVIL JUDGE, KOLAR.

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



CORAM: HON'BLE MR. JUSTICE V SRISHANANDA


                           ORAL JUDGMENT

The Court notice issued to the sole appellant

returned with an endorsement that the appellant is no

more and he died on 31.05.2024. As such, the appeal

stands abated.

Sd/-

(V SRISHANANDA) JUDGE

BMC