Mr Irene Noronha vs Mrs Blanch Noronha
2022 Latest Caselaw 10500 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 7TH DAY OF JULY 2022

                      BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

        R. F. A. NO.2046 OF 2012 (PAR)

BETWEEN:

MR. IRENE NORONHA
SINCE DEAD BY LRS.,

1.   SMT. PRICILLA STELLA D'SOUZA
     AGED ABOUT 65 YEARS
     W/O ALPHONSUS D'SOUZA
     R/AT SHANTHI SUDHA COTTAGE
     NANDI HILL, CHANTAR VILLAGE
     POST BRAHMAVAR-575213

2.   SMT. AGNES CRASTA
     AGED ABOUT 63 YEARS
     W/O VICTOR CRASTA
     SHANTHI VILLA, KANNADA KUDRU
     POST GANGOLLI
     KUNDAPUR TALUK-575213.

3.   SMT. JACINTHA MARIA D'SOUZA
     AGED ABOUT 61 YEARS
     C/O ALPHONSUS D'SOUZA
     R/AT SHANTHI SUDHA COTTAGE
     NANDI HILL, CHANTAR VILLAGE
     POST BRAHMAVAR-575213

4.   MR. PETER CRASTA
     S/O SEBASTAIN CRASTA
                            2




       AGED ABOUT 76 YEARS
5.     MR. RONALD JEROME CRASTA
       S/O PETER CRASTA
       AGED ABOUT 42 YEARS

6.     MR. DENNIS LOLVY CRASTA
       S/O PETER CRASTA
       AGED ABOUT 39 YEARS

       APPELLANTS NO.4 TO 6 ARE
       R/A 2ND MILESTONE
       BALA VILLAGE, VIA KATIPALLA
       MANGALORE-575213.

7.     MRS. STELLA D'ALMEIDA
       W/O ARTHUR D'MELLA


8.     MRS. MABLE FERNANDES
       W/O STEVEN FERNANDES

       APPELLANTS NO.7 & 8 ARE
       R/AT NEAR THOTTAM CHURCH
       THOTTAM POST
       UDUPI DISTRICT-575213.
                                      ...APPELLANTS
(BY SMT. PRAGATHI A.V, ADV. FOR
    SRI MANMOHAN P.N, ADV.)
AND:

1.     MRS. BLANCH NORONHA
       W/O LEO VEIGAS
       AGED ABOUT 61 YEARS
       R/A PERLAGURI, PADAVINANGADI
       KAVOOR POST
       MANGALORE-575213.

2.     MRS. MARY LOBO
       D/O THERESA NORONHA
                        3




     AGED ABOUT 53 YEARS
     R/A DODDIKATTA POST
     BAJPE, MANGALORE-575213.

3.   MRS. GRETTA FLAVIA LOBO
     W/O WILLIAM PERIS
     AGED ABOUT 50 YEARS
     R/A KINNIKAMBLA
     KAIKAMBA
     MANGALORE TALUK-575213.

4.   MRS. JULIANA NORONHA
     W/O LATE JOHN SALVADORE NORONHA
     AGED ABOUT 53 YEARS

5.   MRS. MARIA SUNILA NORONHA
     W/O OSWALD LANCY VAZ
     AGED ABOUT 31 YEARS

6.   MRS. PRECILLA LAILA NORONHA
     W/O CLIFFORD GODWYN PERERIRA
     AGED ABOUT 29 YEARS

7.   MISS. FIONA SHANTHI NORONHA
     D/O LATE JOHN SALVADORE NORONHA
     AGED ABOUT 24 YEARS

     RESPONDENTS NO.4 TO 7 ARE
     R/AT DODDIKATTA HOUSE
     BAJPE VILLAGE AND POST
     MANGALORE TALUK-575213.

8.   MR. ABDUL RAHIMAN
     S/O HASANABBA
     AGED ABOUT 51 YEARS
     R/A SHAHILA MANZIL
     SURALPADY, KINNIKAMBLA POST
     BAJPE, MANGALORE-575213.
                           4




9.    SRI K.SRINATH RAI
      S/O LATE K.JAGANNATH RAI
      AGED ABOUT 33 YEARS
      R/A "SAI KRIPA"
      NEAR SUBRAMANYA SADAN
      KARANGALPADY
      MANGALORE-575213.

10.   THE SPECIAL LAND ACQUISITION OFFICER
      KIADB
      BAIKAMPADY INDUSRIAL ESTATE
      BAIKAMPADY
      MANGALORE-575213.
                                    ...RESPONDENTS

(BY SRI. NTIN.R, ADV. FOR R1, R3 & R7;
    SRI. AVANI CHOKSHI, ADV. FOR
    SRI. CLIFTON D'ROZARIO, ADV.
    R2, R9 & R10 - SERVED UNREPRESENTED)

     THIS APPEAL IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 13.07.2007
PASSED IN O.S.42/2007 ON THE FILE OF III-ADDL.
SENIOR CIVIL JUDGE, JMFC, BANGALORE, DAKSHINA
KANNADA, DISMISSING THE SUIT FOR PARTITION.

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

                     ORDER

This Court vide order 12.12.2018 has recorded

that the learned counsel for respondent Nos.4 to 7 has

filed a memo reporting the death of respondent No.1

on 23.11.2017 and respondent No.3 on 03.06.2018.

On that day, appellants' counsel sought for time to

take steps. Again, when the matter was listed on

02.01.2019, at the request of the learned counsel for

the appellants, three weeks time was granted to file

necessary applications.

2. Inspite of granting sufficient time, the

appellants have not filed any applications to bring the

legal representatives of the deceased - respondent

Nos.1 and 3.

In view of the same, the appeal is dismissed as

abated.

SD/-

JUDGE

ssb