Karnataka High Court
Mr. Ravindra vs Smt. Rukmini on 14 February, 2023
Bench: H.P.Sandesh
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RSA No. 832 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
REGULAR SECOND APPEAL NO.832 OF 2021 (PAR)
BETWEEN:
MR. RAVINDRA,
S/O SHARADA,
AGED ABOUT 74 YEARS,
R/AT MOODUMANE KALLOI,
MALAVUR VILLAGE, KENJAR POST,
MANGALURU,
D.K. DISTRICT 574142.
...APPELLANT
(BY SRI K. RAVISHANKAR, ADVOCATE)
AND:
SMT. RUKMINI,
SINCE DEAD BY HER LRS.
Digitally signed by
SHARANYA T
Location: HIGH 1. BHAVANI SHANKAR,
COURT OF
KARNATAKA S/O LATE NARAYANA DEVADIGA,
AGED ABOUT 72 YEARS,
R/AT GORIGUDDE,
JEPPINAMOGARU VILLAGE,
MANGALORE, D.K. DISTRICT 575002.
2. SHARADA.
3. SUJATHA @ SUNANDA.
4. RAGHAVENDRA.
5. SHASHIKALA.
6. RAJENDRA KUMAR.
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RSA No. 832 of 2021
7. SHALINI.
R2 TO R7 ARE CHILDREN OF SHARADA R2,
ALL ARE MAJOR,
ALL ARE R/AT MOODUMANE,
KALLOI MALAVUR VILLAGE,
KENJAR POST,
MANGALURU 574142.
8. SAROJINI GANGADHARA DEVADIGA,
W/O GANGADHARA,
R/AT 45 BUILDING ROOM NO.2226,
MAHARASHTRA HOUSING BUILDING,
BANDRA (EAST), MUMBAI -51.
9. SMT. SUREKHA,
W/O VISHWANATHA,
R/AT ANANDA NIVAS,
KANDEVU, CHELIYARU POST,
SURATHKAL, D.K. DISTRICT 575011.
10. SURAJ.
11. SUMITHRA @ SUNEETHA.
R10 AND R11 ARE CHILDREN OF CHANDRASHEKARA,
R10 AND R11 ARE R/AT D NO 26-1-102,
PALLA HOUSE GORIGUDDA,
KANKANADY POST,
MANGALURU 575002.
12. ANITHA PRIYA,
R/AT 4129/A, 11TH BLOCK,
JANAPRIYA TOWNSHIP,
MAGADI MAIN ROAD,
KADAMBAGERE,
BENGALURU 562130.
13. AJAY KUMAR,
S/O BHASKAR MOILY,
R/AT B-1-2,
NEW GAYATHRI CO OPERATIVE HOUSING BUILDING,
BANDRA EAST, MUMBAI -51.
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RSA No. 832 of 2021
14. KIRAN,
S/O LATE PADMANABHA,
R/AT 'SRI KIRAN',
GANESHPURA, SITE NO.87,
3RD BLOCK, KRISHNAPURA,
KATIPALLA, MANGALURU 574142.
15. SUNANDA,
S/O LATE GANGADHARA,
R/AT APPI HOUSE, MEENAKALIYA,
BAIKAMPADY, PANAMBUR POST,
MANGALURU 575010.
16. DHAMODHARA,
S/O LATE MUTHU,
R/AT NEAR BANDASHALE,
KEMUNDALE POST,
YELLUR VILLAGE, UDUPI TALUK,
UDUPI DISTRICT 590005.
17. SMT. VASANTHI.
18. SRI PURUSHOTHAMA.
19. SRI UMESH.
20. KRISHNA.
21. THARA.
R17 IS THE WIFE AND R18 TO R21 ARE THE
CHILDREN OF LATE K. RAMA,
R/AT DALADI HOSAMANE,
YEDTHADY VILLAGE AND POST,
VIA SIABARIKATTE, UDUPI 575210.
22. SUDHAKAR,
S/O LATE DEVAKI,
R/AT 'SRI MANJU', 2ND MAIN,
VIJAY NAGAR, MYSORE 570030.
23. ROHINI,
D/O LATE DEVAKI,
R/AT 'SRI NIVAS',
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RSA No. 832 of 2021
KOPPALA KADU, YEYYADI,
KONCHADY, MANGALURU 575008.
24. SUMATHI ANANDA,
W/O ANANDA,
R/AT D.NO.1-110,
NISARGA GORIGUDDE,
JEPPINAMOGARU VILLAGE,
MANGALURU 575007.
25. JAYARAM K,
R/AT D NO 1-110,
NISARGA GORIGUDDE,
JEPPINAMOGARU VILLAGE,
MANGALURU 575007.
26. SHAMBHAVI,
W/O RAMACHANDRA S. DEVADIGA,
R/AT D NO 1-110,
NISARGA GORIGUDDE,
JEPPINAMOGARU VILLAGE,
MANGALURU 575007.
27. PREMASHEKARA
R/AT D NO 1-110,
NISARGA GORIGUDDE,
JEPPINAMOGARU VILLAGE,
MANGALURU 575007.
28. SHOBA @ CHANDRAKALA,
R/AT D NO 1-110,
NISARGA GORIGUDDE,
JEPPINAMOGARU VILLAGE,
MANGALURU 575007.
R26 TO R30 ARE THE CHILDREN OF
LATE K. NARAYANA DEVADIGA.
...RESPONDENTS
THIS R.S.A. IS FILED UNDER SECTION 100 CPC, 1908
AGAINST THE JUDGMENT AND DECREE DATED 24.03.2021
PASSED IN RA.NO.260/2019 ON THE FILE OF THE II
ADDITIONAL SENIOR CIVIL JUDGE AND CJM, MANGALURU,
D.K, ALLOWING THE APPEAL AND SETTING ASIDE THE
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RSA No. 832 of 2021
ORDER DATED 07.12.2019 PASSED IN FDP.NO.62/1990 ON
THE FILE OF THE I ADDITIONAL CIVIL JUDGE, MANGALURU
D.K.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel for the appellant submits that
final decree is drawn on 29.07.2022 and hence the
appeal has become infructuous.
2. In view of the submission, the appeal is
dismissed as having become infructuous.
Sd/-
JUDGE
MD
