H Kiran Kumar vs Kamalakshi
2023 Latest Caselaw 5300 Kant

                                             -1-
                                                    NC: 2023:KHC:27452
                                                        RFA No. 246 of 2017




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF AUGUST, 2023

                                          BEFORE
                         THE HON'BLE MR JUSTICE K.NATARAJAN
                      REGULAR FIRST APPEAL NO. 246 OF 2017 (PAR)
                 BETWEEN:

                 1.     H. KIRAN KUMAR, S/O H CHANDRASHEKAR,
                        AGED ABOUT 44 YEARS,
                        R/AT JANAKI, DOOR NO.3-1-52 F,
                        CHANDU POOJARY COMPOUND,
                        NH-17,AMBALPADI, NEAR PALLAVI RICE MILL,
                        UDUPI TALUK AND DISTRICT-576 103.

                 2.     ARUNA UMESH, W/O SRI. UMESH,
                        AGED ABOUT 39 YEARS,
                        R/AT JANAKI, DOOR NO.3-1-52 F,
                        CHANDU POOJARY COMPOUND,
                        NH-17 AMBALPADI, NEAR PALLAVI RICE MILL,
                        UDUPI TALUK AND DISTRICT-576 103.
                                                             ...APPELLANTS

                 (BY SRI. PRASANNA V R.,ADVOCATE)
Digitally
signed by        AND:
HARSHITHA B
Location: High   1.     KAMALAKSHI,
Court of                W/O LATE SHEKARA POOJARY,
Karnataka               AGED ABOUT 61 YEARS,
                        R/AT MATHRUCHAYA, DOOR NO.3-1-52 A4,
                        NH-17, NEAR PALLAVI RICE MILL,
                        AMBALPADI,
                        UDUPI TALUK AND DISTRICT-576 103

                 2.    VARUN KUMAR, S/O LATE SHEKARA POOJARY,
                       AGED ABOUT 38 YEARS,
                       R/AT MATHRUCHAYA, DOOR NO.3-1-52 A4,
                       NH-17, NEAR PALLAVI RICE MILL, AMBALPADI,
                       UDUPI TALUK AND DISTRICT-576 103.
                           -2-
                                 NC: 2023:KHC:27452
                                     RFA No. 246 of 2017




3.   VANDANA KUMARI, D/O LATE SHEKARA POOJARY,
     AGED ABOUT 36 YEARS,
     R/AT MATHRUCHAYA, DOOR NO.3-1-52 A4,
     NH-17, NEAR PALLAVI RICE MILL,
     AMBALPADI,
     UDUPI TALUK AND DISTRICT-576 103.

4.   SMT VASANTHI R SANIL
     D/O LATE CHANDU POOJARY,
     AGED ABOUT 58 YEARS,
     R/AT PALLAVI, DOOR NO.1-3-52(E),
     CHANDU POOJARY COMPOUND,
     NEAR PALLAVI RICE MILL,
     NH-17, AMBALPADI,
     UDUPI TALUK AND DISTRICT-576 103.
5.   SMT MEERA SHIVAKUMAR,
     W/O LATE SHIVAKUMAR,
     AGED ABOUT 48 YEARS,
     R/AT MAHAKALI, DOOR NO.1-3-52C-1,
     CHANDU POOJARY COMPOUND,
     NEAR PALLAVI RICE MILL,
     NH-17, AMBALPADI,
     UDUPI TALUK AND DISTRICT-576 103.
6.   PRATHIKA SHIVAKUMAR,
     S/O LATE SHIVAKUMAR,
     AGE:MAJOR,
     R/AT MAHAKALI, DOOR NO.1-3-52C-1,
     CHANDU POOJARY COMPOUND,
     NEAR PALLAVI RICE MILL,
     NH-17, AMBALPADI,
     UDUPI TALUK AND DISTRICT-576 103.
                                         ...RESPONDENTS
(BY SRI. CYRIL PRASAD PAIS, ADVOCATE FOR R1 TO R6)

     THIS RFA FILED UNDER SECTION.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 09.12.2016 PASSED IN
OS NO.40/2009 ON THE FILE OF THE ADDL. SENIOR CIVIL
JUDGE, UDUPI, DECREEING THE SUIT FOR PARTITION AND
SEPARATE POSSESSION.
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                                   NC: 2023:KHC:27452
                                        RFA No. 246 of 2017




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

                       JUDGMENT

Learned counsel for the appellants has filed a

memo seeking withdraw of this appeal on the ground that

the matter has been settled between the parties.

The Submission of the learned counsel and memo

is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

BH