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Atria Solar Power (Ryapte) Pvt Ltd vs Smt.Renuka @ Renukamma
2022 Latest Caselaw 5295 Kant

Citation : 2022 Latest Caselaw 5295 Kant
Judgement Date : 23 March, 2022

Karnataka High Court
Atria Solar Power (Ryapte) Pvt Ltd vs Smt.Renuka @ Renukamma on 23 March, 2022
Bench: Sachin Shankar Magadum
                              1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 23RD DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

             R.F.A.NO.794 OF 2020 (PAR/DEC)

BETWEEN:

ATRIA SOLAR POWER (RYAPTE) PVT LTD
INCORPORATED UNDER COMPANIES ACT 2013,
HAVING ITS REGISTERED OFFICE AT
NO.11, 1ST FLOOR, COMMISSARIAT ROAD,
BANGALORE-560025
REPRESENTED BY ITS AUTHORIZED
REPRESENTATIVE MR BALAJI RANGARAM

                                               ...APPELLANT

(BY MISS.SAMIHA, ADVOCATE FOR
SRI.NANDAKUMAR.C.K, ADVOCATE)

AND:

1. SMT.RENUKA @ RENUKAMMA
W/O JAYACHANDRA REDDY,
AGED ABOUT 45 YEARS,
R/AT RYAPTE VILLAGE,
NOW R/AT ATHAMAKURU VILLAGE,
AND MANDALAM, ANANTHAPURA DISTRICT
ANDHRA PRADESH-515631

2. SRI RAMACHANDRA REDDY
S/O LATE PEDDA POTHA REDDY,
AGED ABOUT 68 YEARS,
R/AT RYAPTE VILLAGE,
                             2


NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

3. SRI KULAY REDDY
S/O LATE PEDA POTHA REDDY,
AGED ABOUT 73 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

4. SRI THIPPA REDDY
S/O LATE LAKSHMA REDDY,
AGED ABOUT 41 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

5. SRI VENKATESH REDDY
S/O LATE LAKSHMA REDDY,
AGED ABOUT 51 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

6. SMT GOVINDAMMA
W/O LATE ANJINA REDDY,
AGED ABOUT 68 YEARS,
R/AT SREERANGAPURA VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

7. SMT HANUMAKKA
W/O LATE RAMALINGA REDDY,
AGED ABOUT 63 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

8. SRI DHANANJAIAH REDDY
S/O LATE SUBBA REDDY,
AGED ABOUT 63 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136
                             3


9. SRI CHANDRA SHEKHAR REDDY
S/O LATE SUBBA REDDY,
AGED ABOUT 58 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

10. SRI SHIVA REDDY
S/O LATE SUBBA REDDY,
AGED ABOUT 53 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

11. SRI KRISHNA REDDY
S/O LATE SUBBA REDDY,
AGED ABOUT 48 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

12. SMT LEELAVATHI REDDY
D/O LATE SUBBA REDDY,
AGED ABOUT 49 YEARS,
R/AT RYAPTE VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

13. SMT CHOWDAMMA REDDY
W/O LATE CHIKKA POTHA REDDY,
AGED ABOUT 73 YEARS,
R/AT B.K.HALLI, NAGALAMDIKE HOBLI,
PAVAGADA TALUK-572136

14. SMT RASAMMA
D/O LATE LINGA REDDY,
AGED ABOUT 51 YEARS,
R/AT B.K.HALLI, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

15. SMT SUDHAMMA REDDY
D/O LATE LINGA REDDY,
AGED ABOUT 53 YEARS,
                               4


R/AT SREERANGAPURA VILLAGE,
NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

16. SMT SIDDAMMA REDDY
D/O LATE LINGA REDDY,
AGED ABOUT 53 YEARS,
R/AT SREERANGAPURA VILLAGE,
NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

17. SRI JAYASHANKAR REDDY
S/O LATE VENKATARAMA REDDY,
AGED ABOUT 50 YEARS,
B K HALLI VILLAGE, NAGALAMADIKE HOBLI,
PAVAGADA TALUK-572136

18. SRI K MOHAN RAJU
S/O K RAMASWAMY RAJU,
AGED ABOUT 65 YEARS,
NO.16, 4TH CROSS, R K GARDEN,
NOW BEL ROAD, BANGALORE-560054

19. SRI KAUSHIK SUNDAR RAJU
S/O SUNDAR RAJU CHINA SWAMY,
R/AT NO.294, UPPER PALACE ORCHARDS,
SADASHIVA NAGAR, BANGALORE-560080

20. SRI C S SUNDAR RAJU
PARTNER, M/S PERTETUAL INVESTMENTS,
A PARTNERSHIP FIRM HAVING ITS OFFICE AT
NO.1, PALACE ROAD, BANGALORE-560001

                                            ...RESPONDENTS

(BY SRI MANJUNATH B R, ADVOCATE FOR R1;
R2 TO 4, R8 TO R12 AND R14 TO R20 ARE SERVED)
                                 5


     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER XLI RULE
1 OF THE CPC, AGAINST THE JUDGMENT AND DECREE DATED
28.02.2020 PASSED IN O.S.NO.18/2017 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND JMFC, PAVAGADA, PARTLY DECREEING
THE SUIT FOR DECLARATION AND PARTITION.

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

                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

The pending interlocutory applications, if any, do not

survive for consideration and stand disposed of accordingly.

Sd/-

JUDGE

CA

 
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