Katari Krishnappa vs V Narayanappa
2026 Latest Caselaw 483 Kant

Karnataka High Court

Katari Krishnappa vs V Narayanappa on 23 January, 2026

                                             -1-
                                                          NC: 2026:KHC:3931
                                                         RSA No. 11 of 2013


                   HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 23RD DAY OF JANUARY, 2026

                                          BEFORE

                       THE HON'BLE MR. JUSTICE ASHOK S.KINAGI

                          REGULAR SECOND APPEAL NO. 11 OF 2013

                                         (DEC/INJ)

                   BETWEEN:

                   KATARI KRISHNAPPA
                   S/O KATARI NANJUNDAPPA,
                   AGED ABOUT 61 YEARS,
                   R/AT H.MALLADAHALLI VILLAGE,
                   HUTHUR HOBLI,
                   KOLAR TALUK - 560 031
                                                               ...APPELLANT

                   (BY SRI. D.P. MAHESH, ADVOCATE)

                   AND:
Digitally signed
by KIRAN           V NARAYANAPPA
KUMAR R            S/O VENKATARAVANAPPA,
Location: HIGH
COURT OF           AGED ABOUT 51 YEARS,
KARNATAKA          R/AT H. MALLADAHALLI VILLAGE,
                   HUTHUR HOBLI,
                   KOLAR TALUK - 563 101
                                                             ...RESPONDENT

                   [V. NARAYANAPPA (PARTY-IN-PERSON)]

                        THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGEMENT AND DECREE DATED 07.09.2012 PASSED IN
                   R.A NO.63/2011 ON THE FILE OF THE 1ST ADDL. SENIOR CIVIL
                   JUDGE & CJM., KOLAR, DISMISSING THE APPEAL AND
                                    -2-
                                                  NC: 2026:KHC:3931
                                                 RSA No. 11 of 2013


 HC-KAR




CONFIRMING THE JUDGMENT AND DECREE DATED 11.02.2011
PASSED IN O.S NO.382/2007 ON THE FILE OF THE II ADDL.
CIVIL JUDGE (JR.DN.) KOLAR.

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

CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI

                       ORAL JUDGMENT

1. Learned counsel for the appellant submits that the

sole appellant died in 2021 and his legal

representatives have not approached the learned

counsel.

2. As the sole appellant passed away in 2021, the

appeal filed by the appellant has abated by operation

of law.

3. Accordingly, the appeal is dismissed as abated.

Sd/-

(ASHOK S.KINAGI) JUDGE RK CT:KHV

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