Sri Chokkareddy vs Smt. V Thulasamma
2021 Latest Caselaw 959 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF JANUARY, 2021

                       BEFORE

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

                   R.F.A.No.9/2021

BETWEEN:

SRI CHOKKAREDDY
DEAD BY HIS LRS

1. SMT. MUNILAKSHMAMMA
W/O LATE CHOKKAREDDY
AGED ABOUT 60 YEARS

2 . SRI B C SANJEEVA REDDY
S/O LATE CHOKKA REDDY
AGED ABOUT 41 YEARS

BOTH ARE R/AT BOORAGAMAKALAHALLI
KASABA HOBLI
CHINTAMANI TALUK
KOLAR DISTRICT-563 125.
                                     ..APPELLANTS

(BY SRI P M NARAYANASWAMY, ADVOCATE -ABSENT)

AND:

1 . SMT. V THULASAMMA
D/O VENKATARAYAPPA
AGED ABOUT 50 YEARS
R/AT BOORAGAMAKALAHALLI
KASABA HOBLI
                           2


CHINTAMANI TALUK
KOLAR DISTRICT-563 125.

2 . SMT. RATNAMMA
@VENKATARATNAMMA
D/O YERRAPPA REDDY
W/O CHINNAPPA REDDY
AGED ABOUT 63 YEARS
R/AT No.72, SHARADHA NAGAR
CHIKKABOMMASANDRA
NEAR MOTHER DAIRY
GKVK POST
BANGALURU-560 065.
                                ..RESPONDENTS



     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGASINT THE ORDER DATED:11.04.2012 PASSED ON IA
No.2 IN EX.2/2011 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, CHINTHAMANI, DISMISSING THE IA
No.2 FILED UNDER ORDER 21 RULE 97 OF CPC TO MAKE
ENQUIRY WITH REGARDING POSSESSION OF EXECUTION
SCHEDULE PROPERTY.

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


                   JUDGMENT

Learned counsel for appellants absent. No

representation.

Perused the office objections. In the valuation

slip value of the share of plaintiff is mentioned as

Rs.1,00,000/-.

Appeal papers are directed to be returned to

appellants to file it before appropriate court.

Appeal is disposed of.

Sd/-

JUDGE

SBN