M. Malleshgouda S/O Late ... vs Dr. Mallikarjungouda S/O M ...
2023 Latest Caselaw 3461 Kant

                                                             -1-
                                                                     RFA No. 100076 of 2015




                                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                          DATED THIS THE 19TH DAY OF JUNE, 2023

                                                         PRESENT
                                        THE HON'BLE MR JUSTICE ASHOK S. KINAGI
                                                            AND
                                       THE HON'BLE MR JUSTICE VENKATESH NAIK T

                                   REGULAR FIRST APPEAL NO. 100076 OF 2015 (PAR/POS-)

                              BETWEEN:

                              1.      M. MALLESHGOUDA S/O LATE VENKANAGOUDA
                                      HINDU, AGED 90 YEARS, OCC: AGRICULTURE,
                                      R/O: VANENUR, TQ: BALLARI-583 101

                                      SINCE DECEASED BY HIS
                                      LEGAL REPRESENATATIVES

                              1(A) SMT.SIDDAMMA W/O. M. MALLESHGOUDA
                                   AGE: MAJOR, OCC: HOUSEMAKER
                                   R/O. VANENUR VILLAGE, BELLARY TQ. 583 101

                              2..     M ESWARGOUDA S/O M MALLESHGOUDA
           Digitally signed
                                      AGE 48 YEARS, OCC: AGRICULTURIST,
           by
           MOHANKUMAR
           B SHELAR
MOHANKUMAR Location: high
                                      R/O: VANENUR VILLAGE, TQ: BALLARI-583 101
B SHELAR   court karnataka
           Dharwad bench
           Date:
           2023.06.21
           15:46:34 +0530
                              3.      M CHANNANAGOUDA S/O M MALLESHGOUDA
                                      AGE 44 YEARS, OCC: AGRICULTURIST,
                                      R/O: VANENUR VILLAGE, TQ: BALLARI-583 101

                              4.      M DODDABASAVANGOUDA S/O M MALLESHGOUDA
                                      AGE 39 YEARS, OCC: AGRICULTURIST,
                                      R/O: VANENUR VILLAGE, TQ: BALLARI-583 101

                                                                             ...APPELLANTS
                              (BY SRI. A A PATHAN, ADVOCATE)
                              -2-
                                      RFA No. 100076 of 2015




AND:

1.   DR. MALLIKARJUNGOUDA S/O M MALLESHA GOUDA
     HINDU, AGE: 47 YEARS, NOW WORKING AS LECTURER,
     R/O: KANNADA UNIVERSITY CAMPUS,
     HAMPI POST, TQ: HOSPET-583 201

2.   M CHANDRAGOUDA S/O M MALLESHA GOUDA
     HINDU, AGE: 37 YEARS, NOW WORKING AS LECTURER,
     R/O: CARE OF PANDURANGA, VENKATESHWARA
     NILAYA, 2ND FLOOR, 2ND CROSS, M V NAGAR
     GANDHINAGAR, BALLARI-583 101

3.   SMT.ERAMMA W/O SHIVASHANKARAGOUDA
     D/O M MALLESHGOUDA
     AGE: 52 YEARS, OCC: AGRICULTURIST,
     R/O: VANENUR VILLAGE, TQ: BALLARI-583 101

4.   SMT.SHIVANAMMA @ SHIVAMMA
     W/O LATE BASAVANAGOUDA
     D/O M MALLESHGOUDA,
     AGE: 50 YEARS, OCC: HOUSEHWIE,
     R/O: KALLUKUTIGINAHAL VILLAGE,
     GOTUR POST, TQ: BALLARI-583101

5.   SMT.LAKSHMIDEVI W/O PAMPANAGOUDA
     D/O M MALLESHGOUDA
     AGE: 41 YEARS, OCC: HOUSEWIFE,
     R/O: JAWKU VILLAGE, HAMPADEVANAHALLI POST,
     HOSPET, TQ: HOSPET-583 201
                                           ...RESPONDENTS

(BY SRI. SABEEL AHMED, ADVOCATE FOR R2-R5;
R1 - SERVED & UNREPRESENTED)


     THIS RFA IS FILED UNDER SECTION 96 OF THE CPC,
AGAINST THE JUDGMENT AND DECREE DATED 14.12.2012,
PASSED IN O.S.NO.84/2010, ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AT BELLARY, DECREEING THE SUIT
FILED FOR PARTITION AND POSSESSION.
                                 -3-
                                          RFA No. 100076 of 2015




      THIS APPEAL, COMING ON FOR ORDERS THIS DAY,
ASHOK S. KINAGI J., MADE THE FOLLOWING:

                              ORDER

Learned counsel for the appellants submits that, already final

decree is drawn and in view of the same, appellants are not

interested in prosecuting this appeal, hence the appeal may be

dismissed as withdrawn.

Submission is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

gab