Sri Ramakrishna vs Sri G Thulasi Ram
2022 Latest Caselaw 3056 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                       BEFORE

         THE HON'BLE MR. JUSTICE M.I.ARUN

           R.F.A. NO.321 OF 2021 (DEC-POS)

BETWEEN:

1.     SRI. RAMAKRISHNA
       AGED ABOUT 54 YEARS
       S/O THIRUVAPPA

2.     SMT. G. LAKSHMI
       AGED ABOUT 40 YEARS
       W/O R. MUNISWAMY

       MAHESHWARI
       SINCE DEAD REP. BY HER LRS.

3.     SRI.MUNISWAMY
       AGED ABOUT 44 YEARS
       S/O SRI. RAMA KRISHNA

4.     SRI. RAMA
       AGED ABOUT 42 YEARS
       S/O SRI. RAMA KRISHNA

5.     SRI. LAKSHMANA
       AGED ABOUT 40 YEARS
       S/O SRI. RAMA KRISHNA

6.     SMT. LALITHA
       AGED ABOUT 35 YEARS
       D/O SRI. RAMA KRISHNA
                           2



       ALL ARE R/AT NO.76
       5TH CROSS, SRIRAMA NAGAR
       ITTAMADU, BSK III STAGE
       BANGALORE - 560 085          ... APPELLANTS

(BY SRI.SIDDAPPA V. D., ADV.)

AND:

1.     SRI. G. THULASI RAM
       AGED ABOUT 44 YEARS
       S/O S. GOPAL
       R/AT NO.116, 5TH CROSS
       ITTAMADU, BSK 3RD STAGE
       BANGALORE - 560 085

2.     SMT. SHAKILA
       AGED ABOUT 45 YEARS
       W/O P. MOHAN
       R/AT GROUND FLOOR (SHEET HOUSE)
       PORTION OF PREMISES NO.76
       5TH CROSS, ITTAMADU
       BANASHANKARI III STAGE
       BANGALORE - 560 085         ... RESPONDENTS

(BY SRI.D.R.RAVISHANKAR, SR. COUNSEL, FOR
    SRI. SARAVANA S. ADV. FOR IMPLEADING
    PROPOSED RESPONDENT/S)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF THE CODE OF CIVIL PROCEDURE AGAINST
THE JUDGMENT AND DECREE DATED 09.02.2021 PASSED
IN O.S.NO.2351/2007 ON THE FILE OF THE XIV
ADDITIONAL CITY CIVIL JUDGE BANGALORE, DECREEING
THE SUIT FOR DECLARATION AND POSSESSION.
                                   3



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

                          JUDGMENT

Sri.Siddappa V.D., learned counsel has filed vakalath

on behalf of the appellants.

Vakalath filed by the learned counsel for the

appellants is taken on record. He has filed a memo dated

22.02.2022 with a prayer to dismiss the appeal as not

pressed.

Memo is taken on record.

Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

MH/-