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Sri K Kuppaswamy Naidu vs Smt Girija K Narayan
2023 Latest Caselaw 11404 Kant

Citation : 2023 Latest Caselaw 11404 Kant
Judgement Date : 21 December, 2023

Karnataka High Court

Sri K Kuppaswamy Naidu vs Smt Girija K Narayan on 21 December, 2023

                                              -1-
                                                        NC: 2023:KHC:46965-DB
                                                              RFA No.1052/2012



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 21ST DAY OF DECEMBER, 2023
                                            PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                              AND
                          THE HON'BLE MR JUSTICE K V ARAVIND
                       REGULAR FIRST APPEAL NO.1052/2012(PAR)
                BETWEEN:

                SRI K KUPPASWAMY NAIDU
                S/O LATE KONDAIAH NAIDU
                AGED ABOUT 59 YEARS
                R/AT NO 1, I FLOOR, 15TH MAIN
                35TH CROSS, 4TH T BLOCK, JAYANAGAR
                BANGALORE - 560 041                             ... APPELLANT

                (BY SMT. DHANALAKSHMI K, ADVOCATE)

                AND:

                1.    SMT GIRIJA K NARAYAN
                      W/O LATE K NARAYAN
                      AGED ABOUT 42 YEARS
                2     SMT K NAVYA
                      D/O LATE K NARAYAN
Digitally             AGED ABOUT 28 YEARS
signed by K S
RENUKAMBA       3     SRI K DARSHAN
Location:             S/O LATE K NARAYAN
High Court of         AGED ABOUT 26 YEARS
Karnataka
                      R1 TO R3 ARE R/AT NO 105/6, 2ND CROSS
                      II MAIN, TATA SILK FARM
                      BASAVANAGUDI
                      BANGALORE - 560 004
                4.    SRI.LAKSHMAN
                      S/O LATE KONDAIAH NAIDU
                      AGED ABOUT 49 YEARS
                      R/AT NO 9/4, 13TH MAIN
                      13TH 'A' CROSS, OPP. RAGHAVENDRA MUTT
                      4TH 'T' BLOCK, JAYANAGAR
                      BANGALORE - 560 041
                                 -2-
                                             NC: 2023:KHC:46965-DB
                                                RFA No.1052/2012



5     SMT NEELAVENI
      W/O T SRINIVASAMURTHY
      AGED ABOUT 47 YEARS
      NO 1, 1ST FLOOR, 15TH MAIN
      35TH CROSS, 4TH 'T' BLOCK
      JAYANAGAR
      BANGALORE - 560 041                         ... RESPONDENTS

(BY SRI.B.N.JAGADEESH BABU, ADVOCATE FOR R1 TO R3;
    SRI.A.V.NISHANTH, ADVOCATE FOR R4;
    R5 IS SERVED)

      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
READ WITH ORDER XLI RULE 1 OF CPC, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE DATED 15.03.2012 PASSED IN
O.S.7176/2000 ON THE FILE OF THE XVII ADDITIIONAL CITY CIVIL
AND SESSIONS JUDGE, CITY CIVIL COURT, CCH-16, BANGALORE,
PARTLY DECREEING THE SUIT FILED FOR PARTITION, SEPARATE
POSSESSION AND DECLARATION.

      THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS THIS
DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                            JUDGMENT

Learned Counsel for the appellant submits memo for

withdrawal of the appeal on the ground that the matter is

settled in the connected case namely

RFA No.1125/2012. Recording the same, the appeal

is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE PKN

 
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