Karnataka High Court
Smt Hanumakka vs Sri Narayanappa on 7 November, 2012
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 07TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
R.F.A.NO.620/2009
BETWEEN:
SMT. HANUMAKKA,
W/O. MARIYAPPA,
AGED ABOUT 80 YEARS,
R/AT. KAMAKSHIPALYA VILLAGE,
MAGADI ROAD,
BANGALORE-560079. ... APPELLANT
(BY SRI. GOPAL SINGH & SRI. NANDEESH G.,
ADVOCATES)
AND
1. SRI. NARAYANAPPA,
S/O. LATE KENGERI RAMAIAH,
AGED ABOUT 85 YEARS,
R/AT KAMAKHIPALYA VILLAGE,
BANGALORE NORTH TALUK,
BANGALORE-560079.
2. SMT. LAKSHMAMMA,
W/O. M.S. JAWARAPPA.
SINCE DEAD BY HER LRS,
2(A) M.S. JAWARAPPA,
H/O. LATE LAKSHMAMMA,
2
2(B) KRISHNAPPA,
S/O. LATE LAKSHMAMMA,
2(C) NARASIMAHAIH,
S/O. LATE LAKSHMAMMA,
2(D) SHANTHARAJU,
S/O. LATE LAKSHMAMMA,
2(E) NARAYANAPPA,
S/O. LATE LAKSHMAMMA,
2(F) DANANJAYA,
S/O. LATE LAKSHMAMMA,
2(G) NARASAMMA,
D/O. LATE LAKSHMAMMA,
2(H) JAYAMMA,
D/O. LATE LAKSHMAMMA,
2(I) GANGAMMA,
D/O. LATE LAKSHMAMMA,
2(J) PREMA,
D/O. LATE LAKSHMAMMA,
2(K) RADHA,
D/O. LATE LAKSHMAMMA,
2(L) SHARADHA,
D/O LATE LAKSHMAMMA,
ALL ARE MAJOR IN AGE,
AND ALL ARE R/AT NO.24,
ASHIRWAD,
AGRAHARA DASARAHALLI,
3
MAGADI ROAD,
BANGALORE-560079 ... RESPONDENTS
(BY SRI. K.V. JAYACHANDRAPPA, ADVOCATE FOR R1
R2 (B) SERVED BUT UNREPRESENTED)
THIS RFA FILED U/S 96 R/W ORDER XLI RULE 1
OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED:22.4.2009, PASSED IN O.S.NO.5184/1986, ON
THE FILE OF THE I ADDL. CITY CIVIL & SESSIONS
JUDGE, BANGALORE, DECREEING THE SUIT FOR
DECLARATION.
THIS RFA COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
JUDGMENT
Memo is filed by 1st appellant counsel reporting death of appellant no. 1 on 28.08.2011. Obsequious ceremony card is enclosed to the said memo, same is placed on record.
2. Since, legal representatives have not been brought on record, appeal against 1st appellant stands abated.
Sd/-
JUDGE ST