Smt. P.S. Krishnaveni vs Sri. P.S. Badarinarayana Murthy
2023 Latest Caselaw 3810 Kant

                                             -1-
                                                    NC: 2023:KHC:22362
                                                       RFA No. 2052 of 2011




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF JUNE, 2023

                                           BEFORE

                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD

                       REGULAR FIRST APPEAL NO. 2052 OF 2011 (PAR)

                   BETWEEN:

                   SMT. P.S. KRISHNAVENI
                   W/O LATE SATHYANARAYANA SETTY
                   AGED ABOUT 71 YEARS
                   NO.30, 4TH CROSS, HANUMANTHANAGAR
                   BANGALORE-560004
                                                               ...APPELLANT
                   (BY SRI. A N GANGADHARAIAH, ADVOCATE)

                   AND:

                   1.     SRI. P.S. BADARINARAYANA MURTHY
                          S/O LATE SATHYANARAYANA SETTY
                          AGED ABOUT 52 YEARS
Digitally signed          NO.137, 5TH MAIN ROAD
by                        GAYATHRI BUILDING, CHAMRARAJAPET,
DHANALAKSHMI
MURTHY                    BANGALORE-560018
Location: High
Court of           2.     SRI. P.S. SRIRAMULU
Karnataka                 S/O LATE SATHYANARAYANA SETTY
                          AGED ABOUT 51 YEARS
                          (DIED)

                   3      SRI P S ANANTHA PADMANABHA
                          S/O LATE SATHYANARAYANA SETTY
                          AGED ABOUT 42 YEARS
                          R/AT NO.30, 4TH CROSS,
                          HANUMANTANAGAR
                          BANGALORE-560004
                            -2-
                                 NC: 2023:KHC:22362
                                   RFA No. 2052 of 2011




4.   SMT P S JAYANTHI
     D/O LATE SATHYANARAYANA SETTY
     AGED ABOUT 41 YEARS

     SINCE DECEASED REP. BY HER LR'S

4(A) B. N. BHADRINATH
     AGED ABOUT 59 YEARS
     H/O LATE JAYANTHI

4(B) KUM. HARSHITA
     D/O B.N. BADRINATH
     AGED ABOUT 18 YEARS

4(C) KUM. SUPRIYA
     D/O B.N. BADRINATH
     AGED ABOUT 15 YEARS

     ALL ARE R/AT No.942
     12TH MAIN, 4TH CROSS, HANUMANTHANAGAR
     BENGALURU - 560 019.

5.   P S PANDU RANGA
     S/O LATE SATHYANARAYANA SETTY
     AGED ABOUT 54 YEARS
     R./AT 11/B, 50 FEET ROAD HANUMANTANAGAR
     BANGALORE-560004

6.   SMT P S VASAVAMBA
     W/O RADHAKRISHNA
     D/O LATE SATHYANARAYANA SETTY
     AGED ABOUT 45 YEARS
     SHOP NO.1, ULSOOR MARKET
     BANGALORE-5600081

7.   SMT P R BHARGAVI
     D/O P S PANDURANGA
     AGED ABOUT 32 YEARS

8.   SMT P R BHARATHI
     D/O P S PANDURANGA
     AGED ABOUT 29 YEARS
                            -3-
                                  NC: 2023:KHC:22362
                                      RFA No. 2052 of 2011




     RESPONDENT Nos. 7 AND 8 ARE
     R/AT 11/B, 50 FEET ROAD HANUMANTHANAGAR
     BANGALORE-560004
                                       ...RESPONDENTS

(BY SRI. D R P BABU, ADVOCATE FOR R1
    R2 DEAD
    NOTICE TO R3 IS HELD SUFFICIENT V/O DT. 20.07.2015
    NOTIC TO 4(A) TO (C) SERVED AND UNREPRESENTED
    HARISH GANAPATHI M.L., ADVOCATE FOR R5 TO R8)


     THIS RFA IS FILED U/S.96 READ WITH ORDER XLIII,
RULE 1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
16.08.2011 PASSED IN O.S.2299/2000 ON THE FILE OF THE
I-ADDL. CITY CIVIL AND SESSIONS JUDGE, BANGALORE,
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 04.11.2022, stating that the matter has been

settled between the parties before the trial Court in FDP

No.8/2012.

2. Memo dated 04.11.2022 is taken on record. The

appeal is dismissed as not pressed.

NC: 2023:KHC:22362 RFA No. 2052 of 2011

3. Office is directed to send back the original records

to the trial Court, forthwith.

Sd/-

JUDGE

RD