Smt Lakshamamma vs Smt Gayathri
2022 Latest Caselaw 10442 Kant

                               -1-



        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 06TH DAY OF JULY, 2022

                           BEFORE

           THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

        MISCELLANEOUS FIRST APPEAL NO.9689/2018 (ISA)

BETWEEN:

SMT. LAKSHAMAMMA
W/O LATE BYLAPPA,
AGED ABOUT 80 YEARS
SINCE DECEASED BY LR
SMT. B. NAGARATHNAMMA,
W/O LAKSHMAIAH,
AGED ABOUT 50 YEARS,
R/AT NO.48, RANCHANAMADU
KANAKPURA MAIN ROAD,
BANGALORE.
                                             ... APPELLANT
(BY SRI.LAKSHMANA REDDY H.R., ADVOCATE)

AND:

1.     SMT. GAYATHRI
       W/O LATE B. HANUMANTHA RAJU
       AGED ABOUT 45 YEARS,

2.     SRI. ARUN RAJ B H
       S/O LATE B. HANUMANTHA RAJU
       AGED ABOUT 27 YEARS,

3.     KUM. SHALPA SHRI B H
       D/O LATE B. HANUMANTHA RAJU
       AGED ABOUT 26 YEARS,
                                -2-



      ALL ARE RESIDING AT NO.1086,
      "SRI MARUTHI NILAYA," 14TH A MAIN ROAD,
      2ND STAGE, 9TH BLOCK, NAGARBHAVI,
      BENGALURU - 560 072.
                                        ... RESPONDENTS
(R1 TO R3 ARE SERVED)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER MFA FILED UNDER SECTION 384 INDIAN
SUCCESSION ACT, AGAINST THE ORDER DATED 22.06.2016
PASSED IN P AND S.C.NO.319/2011 ON THE FILE OF THE V
ADDITIONAL CITY CIVIL JUDGE, BENGALURU CITY (CCH-13),
ALLOWING THE PETITION FILED UNDER SECTION 372 OF
THE INDIAN SUCCESSION ACT.

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

                        JUDGMENT

On perusal of the memo dated 05.10.2021, the appeal

is dismissed as not pressed.

SD/-

JUDGE

RB