Karnataka High Court
A.Veerabhadrappa S/O A.Veerabrappa vs A.Venkatesh on 11 November, 2013
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 11TH TH DAY OF NOVEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE B.SREENIVASE GOWDA
RSA.No.5019/2010 (DEC. & INJ.)
BETWEEN:
A. Veerabhadrappa,
Son of A. Veerappa,
Aged about 75 years,
Hindu, retired teacher,
R/o Badeladuku village,
Kudligi Taluk-583 135,
Bellary District. ... APPELLANT
(By Sri T. Kotreshi, Adv. for appellant)
AND:
1. A. Venkatesh, s/o A.Veerabhadrappa,
aged about 43 years,
Hindu, agriculturist,
R/o Badeladuku village,
Kudligi Taluk-583 135.
Bellary District.
2. Thippeswamy, S/o Komarappa,
Aged about 55 years,
Hindu, Merchant.,R/o Kottur Town,
Kudligi Taluk-583 135,
Bellary Distrtict. ... RESPONDENTS
(By Sri Mahantesh C.Kotturshettar, Adv. for R.2,
R-1 served)
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This RSA is filed u/s 100 of CPC, praying to set-aside
the judgment and decree of the first appellate court in
R.A.No.6/2006 dated 8.9.2008 on the file of the Civil Judge
(Sr.Dn), Kudligi, and etc.
This RSA coming on for Orders this day, the Court
delivered the following:
JUDGMENT
Since a submission was made at the bar that the appellant is suffering from paralysis stroke, this Court on 12.7.12 ordered Court Notice to the appellant. The Court Notice issued to the appellant is returned with postal shara that appellant is dead on 6.7.2010. Till date the legal representatives of deceased appellant have not taken steps to come on record and pursue the appeal.
Hence, the appeal is dismissed as abated.
SD/-
JUDGE .sub/-