K M Jayaram vs Smt Suvarna
2022 Latest Caselaw 9414 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 7TH DAY OF JANUARY, 2016

                      PRESENT:

         THE HON'BLE MR.JUSTICE N.KUMAR

                            AND

       THE HON'BLE MR.JUSTICE G.NARENDAR

        REGULAR FIRST APPEAL NO.320/2015

BETWEEN:

K.M.JAYARAM
AGED ABOUT 56 YEARS,
S/O LATE MUDDEGOWDA,
R/AT KEMPAIAHNAHUNDI VILLAGE,
KASABA HOBLI,
T.NARASIPURA TALUK,
MYSORE DISTRICT-571 124.             ...APPELLANT

(BY SRI. P. NATARAJU-ADV)

AND

  1. SMT. SUVARNA
     AGED ABOUT 54 YEARS,
     D/O LATE MUDDEGOWDA,
     R/AT CHANNALLI VILLAGE,
     SRIRANGAPATNA TALUK,
     MANDYA DISTRICT-571 438.

  2. SMT. RATHNAMMA
     AGED ABOUT 48 YEARS,
     D/O LATE MUDDEGOWDA,
     R/AT MADEGOWDANAHUNDI VILLAGE,
     KASABA HOBLI,
     MYSORE TALUK AND DISTRICT-571107.
                           2


    3. SMT. JAYALAKSHMI
       AGED ABOUT 44 YEARS,
       D/O LATE MUDDEGOWDA,
       R/AT RANGASAMUDRA VILLAGE,
       T.NARASIPURA TALUK,
       MYSORE DISTRICT-571 124.

    4. SMT. GAYATHRI
       AGED ABOUT 51 YEARS,
       D/O LATE MUDDEGOWDA,
       R/AT VARAKUDU VILLAGE,
       VARUNA HOBLI,
       MYSORE-570 010.

    5. PUTTASWAMY
       AGED ABOUT 51 YEARS,
       S/O LATE MUDDEGOWDA,

    6. S.A. ZAMEER PASHA
       AGED ABOUT 66 YEARS,
       S/O G.MAHABBO ALI,

    7. JAVEED YASMEEN
       AGED ABOUT 56 YEARS,
       W/O S.A. ZAMEER PASHA,

    8. MOHAMMED IRFAN
       AGED ABOUT 35 YEARS,
       W/O S.A. ZAMEER PASHA,

    9. MOHAMMED IMRAN
       AGED ABOUT 27 YEARS,
       S/O S.A. ZAMEER PASHA,

      RESPONDENTS Nos.5 TO 7 ARE
      R/AT KEMPAIAHNAHUNDI VILLAGE,
`     KASABA HOBLI, T.NARASIPURA TALUK,
      MYSORE DISTRICT-571 124.      ... RESPONDENTS

                         ***
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     THIS RFA IS FILED UNDER SEC.96 OF CPC.,AGAINST
THE JUDGMENT AND DECREE DATED: 02.09.2013
PASSED IN O.S.NO.16/2009 ON THE FILE OF THE SENIOR
CIVIL JUDGE & JMFC AT THIRUMAKUDAL NARASIPURA,
PARTLY DECREEING THE SUIT FOR PARTITION AND
SEPARATE POSSESSION.

    THIS RFA IS COMING ON FOR ORDERS THIS DAY,
N.KUMAR J., DELIVERED THE FOLLOWING:-


                        JUDGMENT

Office objections are not complied. Hence, the appeal

is dismissed for non-compliance.

Sd/-

JUDGE

Sd/-

JUDGE

SS-CT Ksm*