Shweta W/O. Shriyansh Vanajle vs Smt. Pratibha W/O. Sheetal Angadi
2022 Latest Caselaw 12816 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 3RD DAY OF NOVEMBER, 2022

                         BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100308 OF 2021 (POS)

BETWEEN:

SHWETA
W/O SHRIYANSH VANAJOLE
AGE: 40 YEARS
OCC: HOUSEHOLD
R/O GANAPATHI PETH
OPP: JAIN MANDIR, SANGALI
MAHARASTRA STATE.                           ...APPELLANT

(BY SRI.SACHIN C.KULKARNI., AND
      SRI.PRAVEEN G.KULKARNI., ADVOCATES)

AND:

1.      SMT.PRATIBHA
        W/O SHEETAL ANGADI
        AGE: 62 YEARS
        OCC: HOUSEHOLD
        R/O: NEAR BOMBAY CHAWL
        GOKAK, DIST: BELAGAVI.

2.      HARSHAKUMAR
        S/O SHEETAL ANGADI
        AGE: 40 YEARS
        OCC: BUSINESS
        R/O: NEAR BOMBAY CHAWL
        GOKAK, DIST: BELAGAVI.

3.      KEERTI
        D/O SHEETAL ANGADI
        AGE: 28 YEARS
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     OCC: STUDENT
     R/O: NEAR BOMBAY CHAWL
     GOKAK, DIST: BELAGAVI.

4.   PRAMOD
     S/O DHANPAL ANGADI
     AGE: 55 YEARS
     OCC: BUSINESS
     R/O: NEAR BOMBAY CHAWL
     GOKAK, DIST: BELAGAVI.

5.   SMT.TRISHAL
     W/O MAHAVEER BHARAMAGOUDA
     AGE: 60 YEARS
     OCC: AGRICULTURE
     R/O: NEAR COURT CIRCLE
     GOKAK, DIST: BELAGAVI.

6.   SMT.SHRIJAYA
     W/O BABURAO KEERTI
     AGE: 58 YEARS
     OCC: HOUSEHOLD
     R/O: UNKAL CROSS
     LINGARAJ NAGAR
     HUBBALLI, DIST: DHARWAD.
                                         ...RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
08.01.2020 PASSED IN R.A.NO.430/2015 ON THE FILE OF THE
XII ADDITIONAL DISTRICT AND SESSIONS JUDGE, BELAGAVI,
SITTING AT GOKAK PARTLY ALLOWING THE APPEAL AND
MODIFYING THE JUDGMENT AND DECREE DATED:29.08.2015,
PASSED IN O.S.NO.107/2012 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE, GOKAK, PARTLY DECREEING THE SUIT
FILED FOR PARTITION AND SEPARATE POSSESSION OF HER 1/6
SHARE.
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      THIS REGULAR SECOND APPEAL POSTED FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:


                           ORDER

A memo has been filed stating that the Regular Second

Appeal may be dismissed as withdrawn.

Perused the memo.

The Regular Second Appeal is dismissed as withdrawn.

Sd/-

JUDGE

TKN