Karnataka High Court
B S Ramanath vs Smt. Chandramma on 15 September, 2017
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY SEPTEMBER, 2017
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
EXECUTION SECOND APPEAL No.1/2010
BETWEEN:
B. S. RAMANATH,
S/O P.K SREENIVASAN,
AGED ABOUT 74 YEARS,
"MANASA" , BEHIND MUNICIPALITY
OLD TOWN, BHADRAVATHI,
PHONE 08282 267471. ... APPELLANT
(BY SRI B. S. RAMANATH, PARTY-IN-PERSON(ABSENT))
AND:
1. SMT. CHANDRAMMA,
W/O LATE S.G. RANGARAJU,
MAJOR, BENAKESWARA NILAYA,
S. NO.57, GUDDADANERALAKERE,
OWNDER, 5TH CROSS, NEAR SHIVAJI CIRCLE,
HOSAMANE, BHADRAVATHI.
2. SMT. LALITHAMMA,
W/O LATE GURUSIMHA,
C/O T. JAYASIMHA,
CPI MARX LEADER,
SRIRAMAPURAM,
BANGALORE-560021. ... RESPONDENTS
(V/O DATED 02.08.2011 APPEAL AGAINST R2 IS DISMISSED;
SRI. Y.D. HARSHA, AGA)
****
THIS EXECUTION SECOND APPEAL FILED UNDER
SECTION 47 CODE OF CIVIL PROCEDURE AND CHAPTER-VI(2)
'b' OF HIGH COURT RULES 1959 FILED AGAINST THE
2
JUDGMENT AND DECREE DATED 09.04.2010 PASSED
EX.A.NO.03/2009 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT, BHADRAVATHI, DISMISSING THE
EXECUTION APPEAL FILED AGAINST THE ORDER DATED
31.08.2009 PASSED IN EX.NO.16/2002 ON THE FILE OF THE
CIVIL JUDGE (JR. DN.) AND JMFC., BHADRAVATHI, DISMISSING
THE EXECUTION PETITION.
THIS EXECUTION SECOND APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
In pursuance of the order passed by this Court on 1.9.2017, Sri Y.D. Harsha, learned Additional Government Advocate has filed a memo dated 15.9.2017 along with the enquiry report of the Superintendent of Police dated 7.9.2017, death certificate of the petitioner and the statement of the wife of late Sri B.S. Ramanath
- Smt. Sitha Laxmi before this Court. The same is placed on record.
2. In view of the above memo, this Execution Second Appeal is dismissed as having been abated.
Sd/-
Judge Nsu/-