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Karnataka High Court

Smt. Pilla Akkayyamma W/O Late Byrappa vs Channappa Dead By Lrs Smt Akkayamma on 5 January, 2015

Author: Ravi Malimath

Bench: Ravi Malimath

                         1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU


        ON THE 5TH DAY OF JANUARY 2015


                     BEFORE


    THE HON'BLE MR.JUSTICE RAVI MALIMATH


 REGULAR SECOND APPEAL NO.1015 OF 2011(DEC)


BETWEEN:

 1. Smt.Pilla Akkayyamma
    W/o late Byrappa
    D/o late Byrappa,
    Aged about 63 years,
    R/o Avathi Village, Kasaba Hobli,
    Devanahalli Taluk,
    Bengaluru Rural District - 562 110.

 2. Smt.Rangalakshmamma
    W/o Sriramappa
    D/o late Byrappa,
    Aged about 53 years,
    R/o Ittasandra Village,
    Nandagudi Hobli,
    Hosakote Taluk,
    Bengaluru Rural District - 562 114.
                            2




  3. Rangappa
     S/o late Byrappa
     Aged about 56 years
     R/o Haliyuru Village,
     Vijayapura Hobli,
     Devanahalli Taluk,
     Bengaluru Rural District - 562 110.
                                      ...APPELLANTS

(By Sri Rajanna, Advocate-absent)


AND:

  1. Channappa, dead by LRs

     1(a) Smt.Akkayamma
          W/o late Channappa
          Aged about 43 years

     1(b) Muniraja
          S/o late Channappa
          Aged about 43 years

     1(c) Smt.Manjulamma
          D/o late Channappa
          Aged about 33 years

     1(d) Lakshmamma
          D/o late Channappa
          Aged about 31 years

     All the above are
     R/o Avathi Village,
     Kasaba Hobli,
                            3




     Devanahalli Taluk,
     Bengaluru Rural District - 562 110.

     1(e) Smt.Munithayamma
          D/o late Channappa
          Aged about 43 years
          R/o Chokkanahalli Village,
          Jangamakote Hobli,
          Siddlaghatta Taluk,
          Chikkaballapur District - 562 101.

  2. Ramanjinappa
     S/o late Channappa
     Aged about 38 years
     R/o Avathi Village,
     Kasaba Hobli,
     Devanahalli Taluk,
     Bengaluru Rural District - 562 110.
                                     ...RESPONDENTS

(By Sri M.S.Varadarajan, Advocate for C/R)

                        *****

     This RSA is filed under Section 100 of CPC
against the judgment and decree dated 11.1.2011
passed in R.A.No.110/2008 on the file of the Presiding
Officer, Fast Track Court, Devanahalli, dismissing the
appeal and confirming the judgment and decree dated
24.10.2008 passed in O.S.No.402/1996 on the file of
the Addl.Civil Judge (Jr.Dn.) & JMFC, Devanahalli.
                             4




        This RSA coming on for hearing this day, the
court delivered the following:-


                       JUDGMENT

None appears for the appellants even though the matter was called on two occasions. Consequently, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE Rsk/-