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Mrs Venna Poosa Madhavi Latha @ ... vs Smt Jayamma
2023 Latest Caselaw 3476 Kant

Citation : 2023 Latest Caselaw 3476 Kant
Judgement Date : 19 June, 2023

Karnataka High Court
Mrs Venna Poosa Madhavi Latha @ ... vs Smt Jayamma on 19 June, 2023
Bench: H T Prasad
                                             -1-
                                                    NC: 2023:KHC:21021
                                                         RFA No. 883 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 19TH DAY OF JUNE, 2023

                                           BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 883 OF 2016 (PAR)


                   BETWEEN:

                   MRS VENNA POOSA MADHAVI LATHA
                   @ MADHAVI LATHA.V
                   W/O DEVENDRAPPA
                   D/O V. RAVISHANKAR REDDY
                   AGED ABOUT 45 YEARS
                   NO.17, C SECTOR, AMRUTHA NAGARA
                   SAHAKARA POST,BANGALORE-560092.
                                                                ...APPELLANT
                   (BY SRI. D R SUNDARESHA., ADVOCATE)

                   AND:

Digitally signed   1.    SMT JAYAMMA
by
DHANALAKSHMI             W/O HALU HANUMANTHAPPA
MURTHY                   AGED ABOUT 68 YEARS
Location: High
Court of                 R/O AMRUTHA HALLY
Karnataka                SAHAKARA NAGARA POST
                         BANGALORE-560092.

                   2.    SMT. MUNI RATHNAMMA
                         W/O LAXMAIAH
                         AGED ABOUT 57 YEARS
                         R/O NO.711, 4TH CROSS
                         VIJAYA BHARATHI SCHOOL ROAD
                         BHUVANESWARI NAGAR
                         R.T. NAGAR POST
                         BANGALORE-560032.
                              -2-
                                   NC: 2023:KHC:21021
                                        RFA No. 883 of 2016




3.   SMT. SARASWATHAMMA
     W/O LATE D. RAMAIAH
     AGED ABOUT 68 YEARS
     R/O AMRUTHA HALLY
     KALLAPPA LAYOU
     SAHAKARA NAGARA POST
     BANGALORE-560092.

4.   SRI. DODDA TATHIYAPPA
     H/O LATE RAMAKKA
     MAJOR
     GOVINDA RAJA NAGARA
     VIJAYA NAGARA POST
     BANGALORE-560040.

5.   SRI. D. RAMAKRISHNAPPA
     S/O LATE DODDA MUNIYAPPA, MAJOR

6.   SRI. D. KALLAPPA
     S/O DODDA MUNIYAPPA

7.   SRI. MUNI KALLAPPA
     S/O LATE DODDA MUNIYAPPA
     R5 TO R7 ARE R/O KALLAPPA LAYOUT
     SAHAKARA NAGARA POST
     BANGALORE-92.

8.   SMT. MUNI LAXMAMMAMMA
     W/O BASAVARAJ
     R/O GOVINDA RAJA NAGAR
     VIJAYA NAGAR, BANGALORE-40.

9.   SMT. ANNI JAMES
     W/O P.J. JAMES, MAJOR
     R/O NO.24, CLEVALAND TOWN
     "A" STREET, BANGALORE-5.
                                            ...RESPONDENTS
                               -3-
                                       NC: 2023:KHC:21021
                                           RFA No. 883 of 2016




(BY SRI. PRASHANTHA, ADVOCATE FOR R1 & R2:
    SRI. S EARANNA, ADVOCATE FOR R3,R5 & R7:
    SRI. P.M. NARAYANA SWAMY, ADVOCATE FOR R6 & R8:
    SRI. M R VIJAYARAGHAVAN, ADVOCATE FOR R9:
    NOTICE TO R4 IS SERVED BUT UNREPRESENTED)


     THIS RFA IS FILED UNDER SECTION 96 ORDER 41 RULE
1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
06.06.2011 PASSED IN O.S NO.219/2008 ON THE FILE OF THE
XXXVIII ADDL. CITY     CIVIL 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 appellant has filed a memo

dated 19.06.2023 seeking leave of this Court to withdraw

the above appeal as not pressed.

Memo is taken on record.

Accordingly, the present appeal is dismissed as not

pressed.

NC: 2023:KHC:21021 RFA No. 883 of 2016

In view of disposal of the main appeal, all pending

applications do not survive for consideration. Hence, the

same are also disposed of.

Sd/-

JUDGE

HA

 
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