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Anita W/O Shri Nagaraj Naragund vs Premabai
2023 Latest Caselaw 3738 Kant

Citation : 2023 Latest Caselaw 3738 Kant
Judgement Date : 27 June, 2023

Karnataka High Court
Anita W/O Shri Nagaraj Naragund vs Premabai on 27 June, 2023
Bench: Ashok S. Kinagi, Venkatesh Naik
                                                    -1-
                                                      NC: 2023:KHC-D:6374-DB
                                                              RFA No. 100039 of 2015




                             IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                                  BENCH

                               DATED THIS THE 27TH 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. 100039 OF 2015 (PAR)

                        BETWEEN:

                        ANITA W/O. SHRI. NAGARAJ NARAGUND,
                        D/O. KALAPPA HEBBALLI,
                        AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
                        R/O: JAVALISAL, NEW HUBLI-580021
                                                                        ...APPELLANT
                        (BY SRI. S. C. JAINAR, ADVOCATE)

                        AND:
           Digitally
           signed by
           GIRIJA A
           BYAHATTI
                        1.    PREMABAI W/O. LATE SRI JAGANNAT HEBBALLI,
GIRIJA A
BYAHATTI
           Location:
           HIGHCOURT
           OF
           KARNATAKA-
                              AGE: 68 YEARS, OCC: HOUSEHOLD WORK,
                              R/O: 19/2, WARD NO.12, ALLAM STREET,
           DHARWAD
           BENCH
           Date:
           2023.07.03
           13:01:16
           +0530
                              COMING ROAD, BELLARY-583101.

                        2.    SMT. SHARADA
                              W/O. LATE SRI NAGABHUSHAN ACHARI,
                              AGE: 48 YEARS, OCC: HOUSEHOLD WORK,
                              R/O: 19/2, WARD NO.12, ALLAM STREET,
                              COMING ROAD, BELLARY-583101.

                        3.    VINAYAKA HEBBALLI
                              W/O. LATE JAGANNAT HEBBALLI
                              AGE: 51 YEARS, R/O: AKKIPETH,
                              OLD HUBLI, HUBLI-580021.
                            -2-
                             NC: 2023:KHC-D:6374-DB
                                  RFA No. 100039 of 2015




4.    SMT. NIRMALA
      W/O. SRI. MANAPPA HALAPPA BADIGER
      AGE: 54 YEARS, OCC: HOUSEHOLD WORK,
      R/O. KUDUPALI, HEREKENRUR TALUK,
      DIST: HAVERI-581111.

5.    YASHODHA
      W/O SRI. MARUTHYAPPA BELLUDI
      AGE: 69 YEARS, OCC: HOUSEHOLD WORK,
      R/O: BASAVANNA TEMPLE, OPP.DODDAPETE,
      DIST: HAVERI-581110
      SINCE DECEASED BY LRS.

5a. VEDAVATI W/O. SURESH BELLUDI
    AGE: 60 YEARS, OCC: HOUSEHOLD,

5b. GURURAJ S/O. SURESH BELLUDI
    AGE: 36 YEARS, OCC: PRIVATE SERVICE,

5c.   CHAITRA D/O. SURESH BELLUDI,
      AGE: 34 YEARS, OCC: HOUSEHOLD,

5d. VEERESH S/O. SURESH BELLUDI
    AGE: 33 YEARS, OCC: PRIVATE SERVICE,

6.   PRINCE SYNTHETICS WHOLESALE
     DEALER IN SAREES BY ITS PROPRIETOR,
     SRI. REVATH, JAVALISAL, NEW HUBLI-580021
                                          ...RESPONDENTS
(BY SRI. K. S. PATIL, ADV. FOR R1 AND R2,
SRI. U. T. BARATAKKE, ADV. FOR R4 AND R5,
NOTICE TO R3, R5(A) TO R5(C) AND R6 SERVED.
R5(D) SERVICE HELD SUFFICIENT)

     THIS RFA IS FILED UNDER ORDER 41 RULE 1 R/W. SEC.
96 OF CPC, AGAINST THE JUDGMENT AND DECREE
DATED:29.11.2014, PASSED IN O.S. NO: 47/2013, ON THE
FILE OF II ADDITIONAL SENIOR CIVIL JUDGE, HUBBALLI,
DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION AND MESNE PROFITS.
                             -3-
                                NC: 2023:KHC-D:6374-DB
                                    RFA No. 100039 of 2015




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


                         ORDER

After arguing the matter for some time, learned

counsel for the appellant filed a memo seeking leave of the

Court to withdraw the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

gab/ct-abn

 
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