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Smt. Annapoorna J vs Mr. J.V. Jayaramaiah
2022 Latest Caselaw 5305 Kant

Citation : 2022 Latest Caselaw 5305 Kant
Judgement Date : 23 March, 2022

Karnataka High Court
Smt. Annapoorna J vs Mr. J.V. Jayaramaiah 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

       REGULAR FIRST APPEAL NO.2074 OF 2019

BETWEEN:

SMT. ANNAPOORNA J,
W/O MR. P. NAGARAJA,
D/O MR. JAVAREGOWDA,
AGED ABOUT 37 YEARS,
R/AT NO.22, THINDLU VILLAGE,
VIDYARANAYAPURA POST,
BANGALORE - 560 097.                 ....APPELLANT

(BY SRI K.P.CHANDRA SHEKAR REDDY, ADVOCATE)

AND

MR. J.V. JAYARAMAIAH
SINCE DEAD BY HIS LRS

  1. SMT. B.N. VIJAYALAKSHMI,
     W/O LATE J.V.JAYARAMAIH,
     AGED ABOUT 64 YEARS,

  2. SMT. J. JAYASHREE
     D/O LATE J.V.JAYARAMAIAH,
     AGED ABOUT 45 YEARS,

  3. MR. J. RAGHU
     S/O LATE J.V.JAYARAMAIAH,
     AGED ABOUT 40 YEARS,
                             2



  4. SMT. J. KAVITHA
     D/O LATE J.V.JAYARAMAIAH,
     AGED ABOUT 36 YEARS,

SL NO.1 TO 4 ARE R/AT
"RAGHU FARM"
SINGAPURA VILLAGE,
VIDYARANYAPURA POST,
BANGALORE - 560 097.

  5. SMT. NARAYANAMMA
     W/O LATE J.V. ANJANAPPA,
     AGED ABOUT 69 YEARS,

  6. MR. RAJU @ NAGARAJU
     S/O LATE J.V. ANJANAPPA,
     AGED ABOUT 49 YEARS,

  7. MR. RAVI @ RAMESH,
     S/O LATE J.V. ANJANAPPA,
     AGED ABOUT 46 YEARS,

SL NO.5 TO 7 IS
R/AT 40, 'A' CROSS,
BEHIND PRIMARY SCHOOL,
JALAHALLI PIPELINE,
BANGALORE - 560 103.             .....RESPONDENTS
                     ----
     THIS REGULAR FIRST APPEAL IS FILED UNDER
SEC.96 AND ORDER XLI RULE 1 OF THE CPC.,1908
AGAINST THE JUDGMENT AND DECREE DATED 22.08.2019
PASSED IN OS NO.636/2010 ON THE FILE OF THE XII
ADDL.CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY PARTLY DECREEING THE SUIT FOR DECLARATION
AND MANDATORY INJUNCTION.
                           3



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

                    JUDGMENT

Mr. K.P. Chandrashekar Reddy, learned counsel

for the appellant has filed a memo seeking permission

to withdraw the appeal.

Memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE HR

 
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