Sri D Ramanna vs Smt Narayanamma
2021 Latest Caselaw 1219 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF JANUARY, 2021

                        BEFORE

    THE HON'BLE MR. JUSTICE N.K.SUDHINDRARAO

                  R.F.A.No.519/2009

BETWEEN:

SRI D RAMANNA
S/O LATE DEVAPPA,
AGED ABOUT 65 YEARS
RESIDING AT RAMACHANDRAPURA,
BANGALORE NORTH TALUK
BANGALORE.                             ...APPELLANT


(BY SRI K MANJUNATH, ADVOCATE)

AND:

1 . SMT. NARAYANAMMA
WIFE OF LATE D. KEMPANNA
MAJOR

2 . SMT. LAKSHMI
D/O LATE D. KEMPANNA
MAJOR

BOTH 1 AND 2 ARE RESIDING AT
No.32, NARASIPURA LAYOUT
VIDYARANAYAPURA
BANGALORE - 560 097.

3 . SMT. K. SUMITHRA,
D/O LATE D. KEMPANNA
                             2


MAJOR,
RESIDING AT No.310,
1st 'B' CROSS, NARASIPURA
LAYOUT, VIDYARANYAPURA,
BANGALORE- 560 097.


4 . SMT. KEMPAMMA
WIFE OF LATE D. LAKSHMANA.

5 . SRI NAGARAJ
MAJOR

6 . SRI. LOKESH
MAJOR
5 AND 6 ARE CHILDREN OF
LATE D LAKSHMANA, 4,5
AND 6 ARE RESIDING
AT RAMACHANDRAPURA,
BANGALORE NORTH TALUK
BANGALORE.                       ...RESPONDENTS


(BY SRI C S SURESH, ADVOCATE FOR R1 TO R3
 SRI SHARATH S GOWDA, ADVOCATE FOR R4 TO R6)

     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER
41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 11.12.2008 PASSED IN O.S.No.3106/1992
ON THE FILE OF THE V ADDITIONAL CITY CIVIL JUDGE,
BANGALORE, DECREEING THE SUIT FOR PARTITION AND
SEPARATE POSSESSION.

    THIS RFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                           3


                    JUDGMENT

Learned counsel for appellant has filed a memo

seeking permission to withdraw the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

The rights of impleading applicant is kept open.

Sd/-

JUDGE

SBN