Karnataka High Court
Sri H Subbanna vs Smt V R Vedamma D/O Kacharakanahalli ... on 5 August, 2015
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF AUGUST 2015
BEFORE
THE HON'BLE MR.JUSTICE H. BILLAPPA
REGULAR FIRST APPEAL NO. 1198/2010
BETWEEN :
SRI H. SUBBANNA
S/O HUTCHEGOWDA
AGED ABOUT 75 YEARS
R/O NO.119/5, 16TH MAIN
VIJAYANAGAR
BANGALORE-5600140. ... APPELLANT
(BY SRI. M B CHANDRACHOODA, ADVOCATE)
AND:
SMT V. R. VEDAMMA,
D/O KACHARAKANAHALLI RAMAIAH
SINCE DEAD BY LR,
SRI. VENKATARAM
S/O LATE SUBBA RAO
AGED 57 YEARS
SUBRA MANYA NILAYA
KALYAN NAGAR
BANGALORE-560043 ... RESPONDENT
(BY SRI.T N VISWANATH, ADVOCATE)
...
THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED: 27.03.2010 PASSED
IN O.S.2259/1988 ON THE FILE OF THE XLI-
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ADDITIONAL CITY CIVIL JUDGE, BANGALORE, (CCH-42),
PARTLY DECREEING THE SUIT FOR SPECIFIC
PERFORMANCE.
THIS APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING;
JUDGEMENT
Learned Counsel for the appellant has filed a memo stating that the appellant died on 29.3.2011 and the legal representatives of the appellant are not co-operating to bring them on record.
2. As no steps are taken to bring the legal representatives of the appellant on record, the appeal stands abated. Accordingly, the appeal is closed as abated.
Sd/-
Judge Nsu/-