Smt. Veena vs Sri M.K. Sridhara
2022 Latest Caselaw 10162 Kant

                              1

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 01ST DAY OF JULY, 2022

                            BEFORE

      THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

                 R.F.A.NO.793 OF 2014(PAR)
BETWEEN

SMT. VEENA
AGED ABOUT 60 YEARS
W/O. M.K.SRIDHARA
R/O. BELAGOLA VILLAGE
KASABA HOBLI
SRIRANGAPATTANA TALUK
MANDYA DISTRICT - 571 606
                                             ...APPELLANT
(BY SRI S.RUPESH KUMAR, ADVOCATE)

AND

1.     SRI M.K.SRIDHARA
       AGED ABOUT 65 YEARS
       S/O. M.V.KALE GOWDA
       AGRICULTURIST
       R/O. BELAGOLA VILLAGE
       KASABA HOBLI
       SRIRANGAPATTANA TALUK
       MANDYA DISTRICT - 571 606

2.     SMT. B.S. RASHMI
       AGED ABOUT 38 YEARS
       W/O. MOHAN
       R/O. DODDAINDUVADI VILLAGE
       KOLLEGALA TALUK - 571 440
       CHAMARAJANAGARA DISTRICT

3.     SMT. GEETHA @ JYOTHI
       AGED ABOUT 30 YEARS
       W/O. LATE B.S.CHANDAN
       R/O. KANUR VILLAGE
       KOMALAPURA POST
       PERIYAPATTANA TALUK - 571 107
       MYSORE DISTRICT
                                2


4.     KUMARI PRARTHANA CHANDAN
       AGED ABOUT 12 YEARS
       D/O. LATE B.S. CHANDAN
       R/O. KANUR VILLAGE
       KOMALAPURA POST
       PERIYAPATTANA TALUK - 571 107
       MYSORE DISTRICT

       THE RESPONDENT NO.4 BEING
       MINOR, REPRESENTED BY HER
       MOTHER AND NATURAL GUARDIAN
       SMT. GEETHA @ JYOTHI
       AGED ABOUT 30 YEARS
       W/O. LATE B.S.CHANDAN
       R/O . KANUR VILLAGE
       KOMALAPURA POST
       PERIYAPATTANA TALUK - 571 107
       MYSORE DISTRICT
                                             ...RESPONDENTS
(BY SRI NAGAIAH, ADV. FOR C/R3;
R1 & R2 SERVED;
V/O. DTD. 19.02.2015, R3 IS APPOINTED AS GUARDIAN OF R4)


      THIS APPEAL IS FILED UNDER SECTION 96 R/W ORDER XLI
RULE 1 OF THE CPC, AGAIST THE ORDER DATED 23.01.2014
PASSED IN O.S.NO.179/2009 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE & JMFC, HUNSUR, PARTLY DECREEING THE
SUIT FOR PARTITION & SEPERATE POSSESSION.

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

                            JUDGMENT

The appeal is dismissed as withdrawn as the matter is

settled out of the court.

Sd/-

JUDGE KA