Karnataka High Court
Smt Sarvamangala vs Smt C P Shoba on 20 September, 2016
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER 2016
BEFORE
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
REGULAR FIRST APPEAL NO.1191 OF 2015 (DEC)
BETWEEN:
SMT. SARVAMANGALA
AGED ABOUT 50 YEARS
W/O LATE NANJUNDASWAMY
NO.38, 1ST FLOOR, 3RD CROSS
VITTALNAGAR, CHAMARAJPET
BANGALORE - 560 018
...APPELLANT
(BY SRI. PAPI REDDY G, ADVOCATE)
AND:
1. SMT. C.P. SHOBA
AGED ABOUT 58 YEARS
W/O LATE NANJUNDASWAMY
2. SRI. KIRAN
AGED ABOUT 40 YEARS
S/O LATE NANJUNDASWAMY
3. SRI. KISHORE
AGED ABOUT 39 YEARS
S/O LATE NANJUNDASWAMY
4. SMT. KAVITHA
AGED ABOUT 39 YEARS
D/O LATE NANJUNDASWAMY
2
RESPONDENTS -1 TO 4 ARE
RESIDING AT
C/O BHAGHYALAKSHMI
NO.27, 11TH CROSS
BHOVIPALYA
MAHALAKSHMI LAYOUT
BANGALORE - 86
5. THE CHIEF POST MASTER GENERAL
KARNATAKA CIRCLE, PALACE ROAD
BANGALORE - 560 001
6. SENIOR SUPERINTENDENT OF
POST OFFICES
BANGALORE SOUTH DIVISION
JAYANAGAR 'T' BLOCK
H.O. BUILDING
BANGALORE - 41
7. SENIOR POSTMASTER
BASAVANAGUDI HEAD POST OFFICE
BANGALORE - 04
...RESPONDENTS
(BY SRI.S. SUGUMARAN, ADVOCATE FOR R-1 TO 4;
SMT. H.R. ANITHA, CGA, FOR R-5 TO R-7)
THIS RFA IS FILED U/S.96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 10.06.2015 PASSED IN
O.S.NO.7745/2009 ON THE FILE OF THE I ADDL. CITY
CIVIL & SESSIONS JUDGE, BANGALORE CITY (CCH-NO.2)
DECREEING THE SUIT FOR DECLARATION AND
REJECTING THE SUIT FOR DIRECTION THE RESPONDENT
NOs. 2 TO 4 THEREIN TO PAY THE FAMILY PENSION TO
PLAINTIFF NO.1 HEREIN.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
3
JUDGMENT
Learned counsel for both the parties submit that appellant is dead. Their submission is placed on record.
Accordingly, appeal stands abated.
Sd/-
JUDGE Bsv