Karnataka High Court
K S Geetha @ Muktha vs Vasudeva Rao on 23 August, 2022
Bench: V Srishananda
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IN THE HIGH COURT OF KARNATAKA BENGALURU
DATED THIS THE 26th DAY OF JULY, 2021
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
REGULAR FIRST APPEAL NO.130 OF 2015 (PAR)
BETWEEN:
1. K.S.GEETHA @ MUKTHA,
AGED 73 YEARS,
D/O AMMAYYU,
W/O K.S.AITHALA,
ADITYA, DESHAPANDE LAYOUT,
VIJAYANAGARA EXTENSION, HULBI,
REPRESENTED BY HER
POWER OF ATTORNEY HOLDER,
P. ANANTHA KRISHNA BHAT.
2. P.ANANTHA KRISHNA BHAT,
AGED 57 YEARS,
S/O ADILGAL SRINIVAS BHAT,
ANGADIMARU HOUSE,
PUTHIGE VILLAGE,
MANGALORE TALUK - 575 001. ... APPELLANTS
(BY SRI.RAMESH M., ADVOCATE FOR
SRI.K.B.S.MANIAN, ADVOCATE)
AND:
1. VASUDEVA RAO,
AGED ABOUT 86 YEARS.
2. SUNANDAMMA,
AGED ABOUT 88 YEARS,
3. RAMAA,
AGED ABOUT 82 YEARS.
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4. GULABI,
AGED ABOUT 76 YEARS.
5. RAMAMOORTHY,
AGED ABOUT 80 YEARS.
6. BHARATHI,
AGED ABOUT 73 YEARS.
7. VANAJAKSHI,
AGED ABOUT 70 YEARS.
8. UMAVATHI,
AGED ABOUT 67 YEARS.
ALL ARE CHILDREN OF
BIRLAI NARAYANA BHAT,
BIRLAI, PUTHIGE VILLAGE,
MITHABAILU POST,
MANGALORE TALUK - 575 001.
9. ADILGAL SRINIVAS BHAT,
AGED ABOUT 88 YEARS,
S/O SUBARAYA BHAT,
ANAGADIMARU HOUSE,
PUTHIGE VILLAGE,
MANGALORE TALUK - 575 001.
10. SHANKARA,
AGED ABOUT 55 YEARS.
11. SRINIVASA,
AGED ABOUT 57 YEARS.
BOTH 10 AND 11 ARE
CHILDREN OF LATE SHANTHI.
12. NARAYANA BHAT,
AGED ABOUT 63 YEARS.
13. SUBRAMANYA BHAT,
AGED ABOUT 57 YEARS.
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14. HARISH,
AGED ABOUT 55 YEARS.
15. GEETHA,
AGED ABOUT 59 YEARS.
16. JAYA,
AGED ABOUT 65 YEARS.
ALL ARE CHILDREN OF
LATE KAMALAKSHI BHAT,
PERMANENT RESIDENTS OF ANGADIMARU,
PUTHIGE VILLAGE, MANGALORE TALUK - 575 001.
17. SATHYABHAMA,
AGED ABOUT 82 YEARS,
D/O SUBARAYA BHAT,
PUTHIGE VILLAGE,
MANGALORE TALUK - 575 001.
18. GOWRI,
AGED ABOUT 75 YEARS,
D/O LATE SUBARAYA BHAT,
ANGADIMARU,
PUTHIGE VILLAGE,
MANGALORE TALUK - 575 001.
19. ASHOK,
AGED ABOUT 52 YEARS.
20. RAMESH,
AGED ABOUT 47 YEARS.
21. MEERA,
AGED ABOUT 42 YEARS.
ALL ARE CHILDREN OF
LATE RAMAKRISHNA BHAT,
PERMANENT RESIDENTS OF
ANGADIMARU, PUTHIGE VILLAGE,
MANGALORE TALUK - 575 001.
22. MR.LAWRENCE PAUL,
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AGED ABOUT 42 YEARS,
S/O LATE JOSEPH PAUL,
D.NO.1/977, VAILANKANNI COTTAGE,
PADAVINANGADY, MANGALORE - 575 001.
23. SMT.SARASWATHI,
W/O RAMAKRISHNA BHAT,
ANGADIMARU HOUSE,
PUTHIGE VILLAGE,
MANGALORE TALUK - 575 001. ... RESPONDENTS
(BY SRI.K.CHANDRANATH ARIGA, ADVOCATE FOR R2 TO R8;
SRI D.R.RAVISHANKAR, ADVOCATE FOR R22;
R1, R9, R13, R14, R15 AND R16 ARE SERVED;
VIDE ORDER DATED 05.08.2016 R10 TO R12, R17 TO R21
AND R23 ARE HELD SUFFICIENT)
THIS RFA IS FILED UNDER SECTION 96 READ WITH
ORDER 41 OF CIVIL PROCEDURE CODE, 1908.
THIS RFA COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Sri.Ramesh, learned counsel on behalf of
Sri.K.B.S.Manian, for appellants has appeared in-person.
This Court vide order dated 04.03.2020 had granted
four weeks' time to file paper book, failing which the appeal
shall stand dismissed.
The matter is listed today for orders for dismissal of
the appeal.
Counsel for appellants prays time to file paper book.
In view of the peremptory order, the appeal is
dismissed for non filing of the paper book.
Sd/-
JUDGE
VMB
