N R Jithendra vs N R Savitha
2021 Latest Caselaw 5789 Kant

                              1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 08TH DAY OF DECEMBER, 2021

                        PRESENT

       THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                          AND
        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

       REGULAR FIRST APPEAL NO.1659 OF 2015 (PAR)


BETWEEN :

N R JITHENDRA
S/O LATE N.H.RAJANNA
AGED ABOUT 45 YEARS,
R/AT KANNIKAPARAMESHWARI TEMPLE ROAD
NAGAMANGALA TOWN,
MANDYA DISTRICT-571401.
                                        ...APPELLANT

(BY SRI. H.K. HONNEGOWDA, ADVOCATE)


AND :
1.     N R SAVITHA
       W/O M.R.JAIKIRAN
       AGED ABOUT 43 YEARS,
       R/AT C/O A.M.KRISHNAMURTHY
       ADVOCATE, 4TH CROSS,
       2ND MAIN, HANUMANTHANAGARA
       TUMKUR-572125.

2.     N.R.LATHA
       W/O VIJAYAKUMAR,
       AGED ABOUT 47 YEARS,
                            2




     R/AT AMAR APARTMENT,
     GROUND FLOOR,
     HOUSE NO.01,
     IDEAL HOMES, 9TH MAIN,
     10TH CROSS,
     RAJARAJESHWARI NAGARA
     MYSORE ROAD,
     BENGALURU-98

3.   SARAVAMANGALA
     W/O LATE N.H.RAJANNA,
     AGED ABOUT 64 YEARS,
     R/AT KANNIKAPARAMESHWARI
     TEMPLE ROAD,
     NAGAMANGALA TOWN,
     MANDYA DISTRICT.
                                           ...RESPONDENTS

(BY SRI. G.R. MOHAN, ADVOCATE FOR R2;
    SRI. N. BAYYAREDDY, ADVOCATE FOR R3)


     THIS RFA IS FILED UNDER ORDER XLI RULE 1 READ
WITH SECTION 96 OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED 09.10.2015 PASSED IN O.S.NO.36/2012 ON
THE FILE OF THE SENIOR CIVIL JUDGE & JMFC,
NAGAMANGALA,DECREEING THE SUIT FOR        PARTITION.

     THIS R.F.A. COMING ON FOR ORDERS, THROUGH VIDEO
CONFERENCING/PHYSICAL HEARING THIS DAY, P.S. DINESH
KUMAR J, DELIVERED THE FOLLOWING:

                     JUDGMENT

Heard Sri. H.K. Honnegowda, learned advocate

for appellant, Sri. G.R.Mohan, learned advocate for

respondent No.2 and Sri. N.Bayyareddy, learned

advocate for respondent No.3.

2. Sri.H.K.Honnegowda for the appellant has

filed a memo dated 07.04.2021 seeking leave to

withdraw this petition. Leave granted.

3. Appeal is dismissed as withdrawn.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

RU