Smt Kempamma vs Smt R Mahalakshmi
2023 Latest Caselaw 5444 Kant

                                                -1-
                                                           NC: 2023:KHC:28132
                                                         RFA No. 1884 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 9TH DAY OF AUGUST, 2023
                                            BEFORE
                             THE HON'BLE MR JUSTICE K.NATARAJAN
                         REGULAR FIRST APPEAL NO. 1884 OF 2021 (PAR)


                   BETWEEN:

                   1.    SMT. KEMPAMMA,
                         W/O LATE RANGAPPA,
                         AGED ABOUT 79 YEARS.

                   2.    SRI. R. LAKSHMI NARASIMHAIAH,
                         S/O LATE. RANGAPPA,
                         AGED ABOUT 54 YEARS.

                   3.    SRI. R. SRINIVAS,
                         S/O LATE. RANGAPPA,
                         AGED ABOUT 46 YEARS.

                   4.    SRI. SHESHAPPA,
                         S/O LATE. RANGAPPA,
                         AGED ABOUT 44 YEARS.
Digitally signed
by C SOWMYA
Location: High
Court of                 ALL ARE RESIDENTS OF
Karnatka                 NO.377, 2ND CROSS,
                         7TH MAIN, REMCO LAYOUT,
                         VIJAYANAGAR,
                         BENGALURU - 560 104.

                                                                ...APPELLANTS
                   (BY SRI. C. VINAY SWAMY, ADVOCATE)

                   AND:

                   1.    SMT. R. MAHALAKSHMI,
                         W/O HUCHAPPA,
                           -2-
                                        NC: 2023:KHC:28132
                                      RFA No. 1884 of 2021




     D/O LATE. RANGAPPA,
     AGED ABOUT 51 YEARS,
     R/AT NO.45, 4TH 'A' MAIN,
     GOVINDARAJANAGAR - 560 010.

2.   SMT. KAMALA,
     W/O N. GOPAL,
     AGED ABOUT 52 YEARS,
     R/AT NO.9/1, 2ND CROSS,
     2ND STAGE, INDIRANAGAR,
     (LBS NAGAR)
     BANGALORE - 560 038.

3.   SMT. GANGAMMA,
     W/O LATE. NARASIMHAIAH,
     AGED ABOUT 69 YEARS.

4.   SRI. NAGARAJU,
     S/O LATE. NARASIMHAIAH,
     AGED ABOUT 48 YEARS.

5.   SMT. ANNAROORNA,
     D/O LATE. NARASIMHAIAH,
     AGED ABOUT 50 YEARS.

6.   SMT. YASHODA @ JAYANTHI,
     D/O LATE. NARASIMHAIAH,
     AGED ABOUT 45 YEARS.

     ALL ARE RESPONDENTS NO.3 TO 6
     RESIDING AT SUGGANAHALLI,
     KUDHUR HOBLI, MAGADI TALUK,
     RAMANAGARA DISTRICT - 561 101.

7.   SMT. HEMA @ DHANALAKSHMI,
     D/O LATE. NARASIMHAIAH,
     W/O VASU,
     AGED ABOUT 38 YEARS,
     R/AT NO.648, SHANKARANAGAR
     BUS STAND, KAMALANAGAR,
     BENGALURU - 560 079.
                             -3-
                                        NC: 2023:KHC:28132
                                      RFA No. 1884 of 2021




8.   SMT. PUTTAMMA,
     W/O LATE. LAKKANNA,
     AGED ABOUT 55 YEARS.

9.   SRI. VENKATESH,
     S/O LATE. LAKKANNA,
     AGED ABOUT 48 YEARS.

10. SRI. NINGARAJA,
    S/O LATE. LAKKANNA,
    AGED ABOUT 25 YEARS.

11. SRI. RANGANATH,
    S/O LATE. LAKKANNA,
    AGED ABOUT 23 YEARS.

     ALL ARE RESPONDENTS NO.8 TO 11
     RESIDING AT SUGGANAHALLI,
     KUDHUR HOBLI, MAGADI TALUK,
     RAMANAGARA DISTRICT - 561 101.

                                           ...RESPONDENTS

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC AGAINST THE JUDGMENT AND DECREE DATED
27.11.2020 PASSED IN OS No.4991/2005 ON THE FILE OF THE
C/C I ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, PARTLY DECREEING THE SUIT FOR PARTITION
AND SEPARATE POSSESSION.

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


                       JUDGMENT

Learned counsel for the appellants has filed a memo

dated 07.08.2023 seeks permission of this Court to withdraw

NC: 2023:KHC:28132 RFA No. 1884 of 2021

the appeal on the ground that the matter has been settled

between the parties.

The memo and submission of learned counsel for the

appellants is placed on record. Permission sought for is

granted.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SMC

CT:PH