Sri Shivajigouda S/O ... vs Kum Sanjaya S/O Shivajigouda
2022 Latest Caselaw 5601 Kant

                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF MARCH, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

      REGULAR FIRST APPEAL NO.2004 OF 2012 (PAR)


BETWEEN:

SRI SHIVAJIGOUDA
S/O NAGAPPAGOUDA
AGED ABOUT 47 YEARS
R/AT HOSALLI VILLAGE,
TALUK SORAB -577429.

                                        ...APPELLANT

(BY SRI.S V DESAI, ADV.,(PH))

AND

1.    KUM SANJAYA
      S/O SHIVAJIGOUDA
      AGED ABOUT 11 YEARS
      HOSALLI VILLAGE
      TALUK SORAB-577429.
      MINOR REP. R3.

2.    SANDEEP
      S/O SHIVAJIGOUDA
      AGED ABOUT 8 YEARS
      R/AT KACHAVI VILLAGE
      HOBLI JADE
      TALUK SORAB-577429
       MINOR REP. R3.
                            2



3.   SMT SUNITHA
     W/O SHIVAJIGOUDA
     AGED ABOUT 40 YEARS
     R/AT KACHAVI VILLAGE
     HOBLI JADE
     TALUK SORAB-577429.

4.   SMT GOWRAMM
     W/O NAGAPPAGOUDA
     AGED ABOUT 77 YEARS

5.   SMT NEELAMMA
     W/O RUDRAPPAGOUDA
     AGED ABOUT 54 YEARS

6.   NINGAPPAGOUDA
     S/O NAGAPPAGOUDA
     AGED ABOUT 47 YEARS.

7.   BASAVANAGOUDA
     S/O NAGAPPAGOUDA
     AGED ABOUT 40 YEARS
     R4 TO R7 ARE R/AT
     HOSALLI
     TALUK SORAB -577429.

8.   SUMITHRAMMA
     W/O SATISH GOUDA
     AGED ABOUT 37 YEARS
     KONANA MANE VILLAGE
     SORAB TALUK -577429.

                                     ...RESPONDENTS

(BY SRI.R S ANKALKOTI, ADV. FOR R1 TO R3
SRI. N.A. MOHAN, ADV. FOR R4 TO R7:
R1 & R2 ARE MINORS REP. BY R3.
R8 SERVED)
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     THIS RFA IS FILED UNDER SEC.96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 23.7.2012
PASSED IN O.S.NO.16/2010 ON THE FILE OF THE SENIOR
CIVIL JUDGE & JMFC., SORABA, DECREEING THE SUIT
FOR    PARTITION   AND    SEPARATE     POSSESSION.

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

                    JUDGMENT

Learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal.

The said memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

DM