Sri. Bhojanna vs Smt. Devamma
2021 Latest Caselaw 189 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 5TH DAY OF JANUARY 2021

                           BEFORE

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

                  R.F.A No. 1638 OF 2019

BETWEEN :

Sri. Bhojanna
S/o. Kempanna,
Aged about 74 years,
R/at Byathalli Village,
Jayapura Hobli,
Mysore Taluk-570024.
                                           ...Appellant
(By Sri. N.Dilli Rajan, Advocate)

AND:

1.     Smt. Devamma,
       Aged about 69 years,
       W/o. Siddalingaiah @
       Chikkasiddalingaiah,
       R/at Bhugarhgalli Village,
       Varuna Hobli,
       Mysuru Taluk-570024.

2.     Smt. Thayamma,
       Aged about 51 years,
       W/o. Thagadur Rajappa,
       R/at Byathalli Village,
       Jayapura Hobli,
       Mysore Taluk-570024.

3.     Smt. Hema,
       Aged about 47 years,
                              -2-


      W/o. Somanna,
      R/at Pura Village,
      Hampapura Hobli,
      H.D.Kote Taluk,
      Mysore District-570024.

4.    Smt. Nagamma
      W/o. Mahadevu,
      Aged about 69 years,

5.    Sri. Nagesh
      S/o. Mahadevu,
      Aged about 49 years,

6.    Sri. Mahadevaswamy,
      S/o. Mahadevu,
      Aged about 45 years,

7.    Sri. Rajashekar
      S/o. Mahadevu,
      Aged about 41 years,

8.    Sri. Nagendra
      S/o. Mahadevu,
      Aged about 30 years,

      R4 to R8 are
      R/at Byathalli Village,
      Jayapura Hobli,
      Mysore Taluk-570024.

9.    Smt. Kempamma
      D/o. Mahadevu
      Aged about 41 years,
      R/at Madavanagere Village,
      Mysuru Taluk-570024.

10.   Smt. Puttamma
      D/o. Mahadevu
      W/o. Swamy,
                            -3-


      Aged about 41 years,
      R/at Kallupura Village,
      Chamarajanagar Taluk-570024.

11.   Asha
      W/o. Gururaj,
      Aged about 56 years,
      R/at No.1580, E & F Block,
      Ramakrishna Nagar,
      Chamaraja Mohalla,
      Mysore-570024.
                                            ... Respondents

      This RFA is filed under Section 96 of CPC against the
judgment and decree dated 29.01.2018 passed in
O.S.No.35/2011 on the file of the IV Additional Senior Civil
Judge and JMFC, Mysore, partly decreeing the suit for
declaration, partition and separate possession.

      This RFA coming on for orders this day through video
conferencing, the court delivered the following:

                       JUDGMENT

Counsel for the appellant undertakes to file a memo

for withdrawal of the appeal in the counter in the forenoon

itself. His submission is placed on record. The appeal is

dismissed as withdrawn.

Sd/-

JUDGE

ckl