Smt. Anasuyamma vs The Divisional Plersonal Officer
2026 Latest Caselaw 484 Kant

Karnataka High Court

Smt. Anasuyamma vs The Divisional Plersonal Officer on 23 January, 2026

                                             -1-
                                                           NC: 2026:KHC:3932
                                                       RSA No. 2198 of 2016


                   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. 2198 OF 2016

                                         (DEC/INJ)

                   BETWEEN:

                   SMT. ANASUYAMMA
                   W/O LATE GOPALA LALIYA @ GOPAL NAIK,
                   AGED ABOUT 46 YEARS,
                   OCCUPATION: HOUSE WIFE,
                   RESIDING AT HOSADURGA ROAD,
                   HOSADURGA TALUK
                   CHITRADURGA DISTRICT-577527
                                                                ...APPELLANT

                   (BY SRI. ANJANEYA A B., ADVOCATE)

Digitally signed   AND:
by KIRAN
KUMAR R            1.   THE DIVISIONAL PLERSONAL OFFICER
Location: HIGH
COURT OF                MYSORE DIVISION,
KARNATAKA               DIVISIONAL OFFICE,
                        SOUTH WESTERN RAILWAY,
                        MYSORE-570021

                   2.   SAROJA BAI
                        D/O RAMA NAIK,
                        AGED ABOUT 30 YEARS,
                        C/O SHANKARA NAIK,
                        YEREHALLI AND POST,
                        KADUR TALUK
                        CHIKKAMAGALORE DISTRICT-577548
                           -2-
                                        NC: 2026:KHC:3932
                                   RSA No. 2198 of 2016


HC-KAR




3.   MANJUNATHA
     S/O GOPALA LALIYA @ GOPALA NAIK,
     AGED ABOUT 31 YEARS,
     YEREHALLI AND POST,
     KADUR TALUK
     CHIKKAMAGALORE DISTRICT-577548

4.   GEETHA BAI
     D/O GOPALA LALIYA @ GOPALA NAIK,
     W/O PRAKASH NAIK
     AGED ABOUT 28 YEARS,
     OCCUPATION: HOUSE WIFE
     HARIYAPURA VILLAGE
     ARASIKERE TALUK
     HASSAN DISTRICT-573103
                                         ...RESPONDENTS

[BY SRI. KAVITHA H.C., ADVOCATE FOR R1 (MOA FILED)
    SRI. S.V. DESAI, ADVOCATE FOR R1
    SRI. K.R. LINGARAJU, ADVOCATE FOR R2 TO R4 (NOC
GIVEN IN R/O R2 ONLY)
    SRI. N VAGEESH, ADVOCATE FOR R2( NOC VK FILED)]


     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 19.12.2014 PASSED IN
RA 64/2013 ON THE FILE OF THE ITINERARY SENIOR CIVIL
JUDGE,M HOSADURGA. DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 5.07.2013
PASSED IN OS NO.270/2011 ON THE FILE OF THE ADDL. CIVIL
JUDGE AND JMFC, HOSADURGA.


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


                         *****
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
                                -3-
                                             NC: 2026:KHC:3932
                                         RSA No. 2198 of 2016


 HC-KAR




                         ORAL JUDGMENT

1. Learned counsel for respondent No.2 has reported

the death of sole appellant on 22.05.2025.

2. Despite reporting the death of sole appellant, the

necessary applications have not been filed. Hence,

the appeal is abated by operation of law.

3. Accordingly, the appeal is dismissed as abated.

4. In view of the dismissal of the appeal, pending

interlocutory applications do not arise of

consideration and are accordingly disposed of.

Sd/-

(ASHOK S.KINAGI) JUDGE RK CT:KHV List No.: 1 Sl No.: 17