Smt Shashikala vs Smt. Guramma
2022 Latest Caselaw 11874 Kant

                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 15TH DAY OF SEPTEMBER, 2022

                          BEFORE

         THE HON'BLE MR. JUSTICE V. SRISHANANDA

            R.F.A.No.1003/2015(PAR/POS)

BETWEEN

SMT SHASHIKALA
AGED ABOUT 48 YEARS
W/O LATE NARAYANA
R/AT CHELLAKERE VILLAGE
K.R.PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE-560 036
                                           ...APPELLANT
(BY SRI V.VINOD REDDY, ADVOCATE -ABSENT)

AND

1.    SMT. GURAMMA
      AGED ABOUT 69 YEARS
      W/O LATE RAMAIAH

2.    SMT. SHANTHAMMA
      AGED ABOUT 55 YEARS
      D/O LATE RAMAIAH

3.    SRI. MUNIRAJU
      SINCE DEAD BY LRS

3(i) SMT.BHAGYAMMA
     W/O LATE MUNIRAJU
     AGED ABOUT 45 YEARS
                              2




3(ii) KUM.ROOPA
      D/O LATE MUNIRAJU
      AGED ABOUT 22 YEARS

3(iii) KUM.RADHAMMA
       LATE MUNIRAJU
       AGED ABOUT 20 YEARS

     ALL ARE RESIDING AT
     CHELLAKERE VILLAGE
     K.R.PURAM HOBLI
     BENGALURU EAST TALUK
     BENGALURU.

4.   SMT. DHAKSHAYINI
     AGED ABOUT 47 YEARS
     S/O LATE RAMAIAH

5.   SRI. KRISHNAPPA
     AGED ABOUT 45 YEARS
     S/O LATE RAMAIAH

6.   SRI. RAJANNA
     AGED ABOUT 44 YEARS
     S/O LATE RAMAIAH

7.   SRI. PAPAIAH
     AGED ABOUT 42 YEARS
     S/O LATE RAMAIAH

8.   SMT. VANAJA
     AGED ABOUT 40 YEARS
     D/O LATE RAMAIAH

9.   SRI RAVI
     AGED ABOUT 37 YEARS
     S/O RAMAIAH
                          3




    RESPONDENTS 1 TO 9 ARE
    RESIDING AT
    CHELLAKERE VILLAGE
    K.R.PURAM HOBLI
    BANGALORE EAST TALUK,
    BANGALORE-560036

10 . SMT. VASANTHABAI
     AGED ABOUT 62 YEARS
     D/O NEELAKANTA
     R/AT NO.159, 8TH CROSS
     VISHWAPRIYA LAYOUT,
     BEGUR, BOMMANAHALLI POST
     BANGALORE-560027

11 . SRI SATHISH SHINDE
     AGED ABOUT 50 YEARS
     S/O SHASHARATH RAO SHINDE
     R/AT NO.54
     OPP: M.E.S. SCHOOL
     SULTHANPALYA,
     BANGALORE-560003

12 . SMT. RADHAMMA
     AGED ABOUT 63 YEARS
     R/AT HIRISAVE VILLAGE
     CHANNARAYAPTNA TALUK
     HASSAN DISTRICT-563171
13 . M/s. SOUJANYASHRI INNOVATIONS
     REPRESENTED BY ITS PARTNER
     SRI.MANJUNATHCHAR.V
     AGED AOBUT 47 YEARS
     S/O VEERACHAR
     DR.ANANDABABU.M.N.
     AGED ABOUT 47 YEARS
     S/O NARASIMHA REDDY
     PARTNERSHIP FIRM HAVING ITS
                            4




       REGISTERED OFFICE AT NO.225
       ANJANADRI TOWERS, 100 FEET ROAD
       2ND CROSS, 10TH MAIN
       HRBR LAYOUT, BANGALORE-560 043
14 .   SMT. LAKSHMAMMA
       AGED ABOUT 63 YEARS,
       W/O LATE ANJANAPPA
       RESIDING AT CHELLAKERE VILLAGE
       K.R.PURAM HOBLI
       BANGALORE EAST TALUK
       BANGALORE-560036
15 .   SRI SRINIVAS
       AGED ABOUT 41 YEARS,
       S/O LATE ANJANAPPA
       RESIDING AT CHELLAKERE VILLAGE
       K.R.PURAM HOBLI
       BANGALORE EAST TALUK
       BANGALORE-560036
16 .   SMT. VASANTHA
       AGED ABOUT 37 YEARS,
       W/O LATE ANJANAPPA
       RESIDING AT CHELLAKERE VILLAGE
       K.R.PURAM HOBLI
       BANGALORE EAST TALUK
       BANGALORE-560036
17 .   ANANDA
       AGED ABOUT 32 YEARS,
       W/O LATE ANJANAPPA
       RESIDING AT CHELLAKERE VILLAGE
       K.R.PURAM HOBLI
       BANGALORE EAST TALUK
       BANGALORE-560036

                                         ..RESPONDENTS

(BY SRI.S N ASHWATHANARAYANA, ADVOCATE FOR R-11,
 M/s.V.N.R.ASSOCIATES FOR R-14 TO R-17,
 SMT.RAJESHWARI, ADVOCATE FOR R-2,
                             5




 R-1, R-3(i) to (iii), R-4 TO R-9 & R-13 ARE SERVED;
 R-10 & R-12 SERVICE HELD SUFFICIENT VIDE ORDER
 DATED 23.02.2021)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 02.06.2015
PASSED IN O.S NO.8411/2008 ON THE FILE OF THE XXXVIII
ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY(CCH-39), DISMISSING THE SUIT FOR PARTITION AND
SEPARATE POSSESSION.

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

                       JUDGMENT

Case called twice. None present on behalf of the

appellant.

Paper books are not filed.

Hence, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

SBN