Smt Yashodamma vs Sri Gopi
2022 Latest Caselaw 9628 Kant

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     IN THE HIGH COURT OF KARNATAKA, BENGALURU

        DATED THIS THE 24 TH DAY OF JUNE, 2022

                       BEFORE

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

             RFA NO.1594/2021(PA/DE/IN)

BETWEEN:

1.   SMT YASHODAMMA
     D/O LATE CHANNANARASIMAIAH,
     AGED ABOUT 65 YEARS,
     R/AT CHIKKABOMMASANDRA,
     YELAHANKA,
     BANGALORE-560064

2.   SMT GIRIJA
     D/O LATE CHANNANARASIMAIAH,
     AGED ABOUT 51 YEARS,
     R/AT NO.45, 3RD CROSS,
     KADRAPPA ROAD, COXTOWN,
     BANGALORE-560064

3.   SRI ASHWATHAPPA
     S/O LATE CHANNANARASIMAIAH,
     AGED ABOUT 67 YEARS,

4.   SMT LALITHAMMA
     D/O LATE CHANNANARASIMAIAH,
     AGED ABOUT 63 YEARS,

5.   SMT PADMAVATHI
     D/O LATE CHANNANARASIMAIAH,
     AGED ABOUT 57 YEARS,

6.   SMT LEELA
     D/O LATE CHANNANARASIMAIAH,
     AGED ABOUT 53 YEARS,
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7.     SRI SRIKANTAIAH
       S/O LATE CHANNANARASIMAIAH,
       AGED ABOUT 59 YEARS,

8.     SRI MAGANNA
       S/O LATE CHANNANARASIMAIAH,
       AGED ABOUT 61 YEARS,

9.     SMT CHAYADEVI
       D/O LATE SRINIVAS,
       AGED ABOUT 51 YEARS,

       APPELLANTS 3 TO 9 ARE
       R/AT NO.72/107,
       3RD STAGE, 3RD BLOCK,
       SAANEGURUVANAHALLI,
       BANGALORE-560079
                                      ...APPELLANTS

(BY SRI.S.GIRISH, ADVOCATE)

AND:

SRI GOPI
S/O LATE NARAYANAPPA,
DEAD RESPONDENT NO. 2 AND 3 ARE
LRS OF RESPONDENT NO.1,

1.     SRI CHETAN KUMAR,
       S/O GOPI,
       AGED ABOUT 32 YEARS

2.     SRI MOHAN KUMAR
       S/O GOPI,
       AGED ABOUT 28 YEARS,

       ALL ARE R/AT NO.72/107,
       7TH 'B' MAIN ROAD,
       3RD STAGE, 2ND BLOCK,
       SAANEGURUVANAHALLI,
       BANGALORE-560079
                                     ...RESPONDENTS
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     THIS RFA IS FILED UNDER SECTION 96 OF CPC 1908
AGAINST THE JUDGMENT AND DECREE DATED 06.02.2020
PASSED IN OS.No.5525/2016 ON THE FILE OF THE LVI
ADDITIONAL   CITY    CIVIL AND   SESSIONS    JUDGE,
BENGALURU, DISMISSING THE SUIT FOR PARTITION AND
SEPARATE POSSESSION.

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

                      JUDGMENT

Learned counsel for the appellants has filed a memo

seeking withdrawal of the present appeal as not pressed.

Placing the said memo on record, appeal is dismissed as

not pressed.

Sd/-

JUDGE

DR