Jaya @ Jayashree vs Yallamma And Anr
2021 Latest Caselaw 2665 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

           DATED THIS THE 6TH DAY OF JULY 2021

                           PRESENT
           THE HON'BLE MR.JUSTICE S.G.PANDIT
                              AND
           THE HON'BLE MR.JUSTICE M.G.S.KAMAL

 MISCELLANEOUS FIRST APPEAL NO.200654/2018 (FC)

Between:

Jaya @ Jayashree W/o Prahlad
Age: 51 Years, Occ: Household work
R/o H.No.12-9-126/1, Myaderwadi
Raichur-584 101
                                                    ... Appellant

(By Sri Sachin M. Mahajan, Advocate)

And:

1.     Yallamma D/o Vasuramanna
       Age: 33 Years, Occ: Coolie
       R/o Liyakat Ali, Mujawarwadi
       Tq. Chittapur, Dist. Kalaburagi-585 103

2.     The Senior DPO Central Railway
       Divisional Railway Manager
       Personnel Branch
       Solapur-413 301
                                                 ... Respondents

      This Miscellaneous First Appeal is filed under Section
19(1) of the Family Courts Act, praying to allow the appeal
and modify the judgment and decree dated 22.02.2018 in
O.S.No.10/2017 passed by the learned Principal Judge,
Family Court at Raichur insofar as in granting relief of
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declaration that the defendant No.1 is having equal share in
the family pension and other death benefits of deceased
Prahlad and hold that the defendant No.1 is not entitled to
any such benefits or reliefs.

     This appeal coming on for Orders,           this   day,
S.G.PANDIT J., delivered the following:

                       JUDGMENT

Learned counsel Sri Sachin M. Mahajan appears

through Video Conference.

2. Appellant filed a Memo dated 21.06.2021

praying to dismiss the appeal as not pressed.

3. Memo is taken on record.

4. In view of memo, appeal is dismissed as not

pressed.

Sd/-

JUDGE

Sd/-

JUDGE BL