N Rambabu vs Smt Anantha Lakshmi
2021 Latest Caselaw 1432 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JANUARY, 2021

                       BEFORE

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

                  R.F.A.No.1870/2019

BETWEEN:

N RAMBABU
S/O LATE N.KRIHSNAMURTHY,
AGED 38 YEARS,
RESIDENT OF BHASKAR RAO CAMP,
NANDITAVARE VILLAGE,
HARIHAR TALUK-577 601.                 ..APPELLANT


(BY SRI B S RAGHU PRASAD, ADVOCATE)

AND:

1 . SMT. ANANTHA LAKSHMI
W/O. M.SURYANARAYANA,
AGED: 48 YEARS,
R/O BHASKAR RAO CAMP,
NANDITAVARE VILLAGE,
HARIHAR TALUK-577 601.

2 . N.SAVITHRAMMA
W/O. LATE N.KRISHNAMURTHY,
AGED: 65 YEARS,

3 . N.V. SATHYANARAYANA
S/O. LATE N.KRISHNAMURTHY,
AGED: 46 YEARS,
RESIDENTS OF BHASKAR RAO CAMP,
                           2


NANDITAVARE VILLAGE,
HARIHAR TALUK-577 601.

4 . G.RAJESHWARI
S/O. G.NAGESHWARA RAO,
AGED 50 YEARS
R/O H.NO. 182, PRAJA SAI GARDEN,
KUNDARAPALLI, CHIRAL POST,
KESARI MANDALAM TALUK,
RANGA REDDY DISTRICT,
HYDERABAD, ANDHRA PRADESH STATE.

5 . K.H.NINGAPPA
S/O HOLIYAPPA,
AGED 50 YEARS,
AGRICULTURIST,
R/O BHANUVALLI VILLAGE,
HARIHAR TALUK.

6 . K.SATHYANARAYANA
S/O KONERU VENKATAIAH,
AGED 50 YEARS,

7 . T.SRIKANTHA
S/O TALLURI SRINIVASA RAO,
AGED 30 YEARS,
BOTH ARE AGRICULTURISTS,
RESIDENTS OF SIRUGUPPA,
BELLARY DISTRICT.

8 . SMT. M.ANANTHALAXMI
W/O SATHYANARAYANA.M
AGED ABOUT 54 YEARS,
R/O BHASKAR RAO CAMP,
NANDITAVARE VILLAGE,
HARIHAR TALUK.

9 . SMT. SRIDEVI
                         3


W/O M. RAMBABU,
AGRICULTURIST
R/O BHASKAR RAO CAMP,
NANDITAVARE VILLAGE,
HARIHAR TALUK

10 . C.RAJASHEKARA RAO
S/O POORNACHANDRA RAO,
MAJOR, OCC: AGRICULTURIST
R/O DEVI CAMP, TAKALAKOTE POST,
SIRAGUPPA TALUK,
BELLARY DISTRICT.

11 . G.GOPALAKRISHNA
S/O LAXMINARAYANA DEAD BY HIS LR'S

11(a) SMT. GOTTIPATI SUNITHA
W/O LATE G.GOPALAKRISHNA,
MAJOR, HOUSEHOLD WORK,
RESIDING AT C/O S.SAMRAJYAM,
NO.41-1/15-10, BAPAIAHNAGAR,
KRISHNA LANKA,
VIJAYAWADA-520 013.
ANDHRA PRADESH.                   ..RESPONDENTS


     THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 25.4.2019
PASSED IN O.S.No.25/2011 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, HARIHARA, PARTLY DECREEING
THE SUIT FOR PARTITION AND SEPARATE POSSESSION.

    THIS RFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                            4


                        JUDGMENT

Learned counsel for appellant seeks permission

to withdraw the appeal with liberty to file before

jurisdictional court.

Appeal is disposed of with liberty to file before

competent court.

Office is directed to return the certified copy of

the impugned order to the learned counsel for

appellant after retaining copy of the same.

Sd/-

JUDGE

SBN