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Smt P G Sowmya vs Sri P G Sreehari
2022 Latest Caselaw 6237 Kant

Citation : 2022 Latest Caselaw 6237 Kant
Judgement Date : 6 April, 2022

Karnataka High Court
Smt P G Sowmya vs Sri P G Sreehari on 6 April, 2022
Bench: Sachin Shankar Magadum
                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 6TH DAY OF APRIL, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

               R.F.A NO.438 OF 2020(PAR)

BETWEEN:

SMT P G SOWMYA
D/O LATE GIRIYAPPA
W/O YALENDRA BABU
AGED ABOUT 29 YEARS
R/AT JAJURAYANAHALLI VILLAGE,
KASABA HOBLI, PAVAGADA TALUK-572101

                                               ...APPELLANT

(BY SRI.S.NAGARAJA, ADVOCATE)

AND:

1. SRI P G SREEHARI
S/O LATE GIRIYAPPA
AGED ABOUT 52 YEARS
R/AT BANASHANKARI LAYOUT
PAVAGADA TOWN
TUMKUR DISTRICT-572101

2. SMT AMBIKA
W/O P G SREEHARI
AGED ABOUT 48 YEARS,
R/AT BANASHANKARI LAYOUT
PAVAGADA TOWN
TUMKUR DISTRICT-572101
                                2


3. SMT P G DRAKSHAYINI
D/O LATE GIRIYAPPA
W/O S M MANJUNATH
AGED ABOUT 48 YEARS,
R/O BEHIND POONAM CONVENT
NEAR ERADARA TEMPLE
SOPPINAHATTI, SIRA TALUK
TUMKUR DISTRICT-572137

4. P G GEETHA
D/O LATE GIRIYAPPA
W/O VENKATESH
AGED ABOUT 44 YEARS,
R/AT NEAR VIJAYA BOYS HOSTEL
KOTTURU, KUDLAGI TALUK
BALLARY DISTRICT-583101

5. SMT GIRIJAMMA
W/O LATE GIRIYAPPA
AGED ABOUT 58 YEARS,
R/AT BANASHANAKRI LAYOUT
PAVAGADA TOWN
TUMKUR DISTRICT-572101

6. SMT P G SWATHI
D/O LATE GIRIYAPPA
W/O GOVINDAPPA
AGED ABOUT 31 YEARS,
R/AT OPP TO APMC
TENGAWARA VILLAGE,
SIRA TALUK, TUMKUR DISTRICT-572137
                                          ...RESPONDENTS

     THIS RFA IS FILED UNDER SECTION 96 OF THE CPC,
AGAINST THE JUDGMENT AND DECREE DATED 25.07.2018 PASSED
IN O.S.NO.83/2016 ON THE FILE OF THE SENIOR CIVIL JUDGE,
AND JMFC, PAVAGADA, DISMISSING THE SUIT FOR PARTITION
AND SEPARATE POSSESSION.
                                 3


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

                           JUDGMENT

The learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal with liberty to approach

appropriate Court. Memo is taken on record.

2. The appeal is dismissed as withdrawn reserving

liberty to the appellant to file an appeal before the competent

Appellate Court.

Sd/-

JUDGE

*alb/-

 
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