Smt G Sumitra vs Smt Gowramma
2023 Latest Caselaw 8540 Kant

Karnataka High Court

Smt G Sumitra vs Smt Gowramma on 27 November, 2023

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                     NC: 2023:KHC:42828
                                                   RFA No. 1371 of 2015




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                        BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                    REGULAR FIRST APPEAL NO. 1371 OF 2015 (PAR)
              BETWEEN:

              SMT.G. SUMITRA,
              W/O B.M. BABU,
              R/AT 807/2, "B" BLOCK,
              SARASWATHI EXTENSION,
              DAVANAGERE - 577 004.
                                                           ...APPELLANT
              (BY SRI. SHRIDHAR N. HEGDE AND
                  SMT. RADHA V. DODDAMANI, ADVOCATES)

              AND:

              1.    SMT. GOWRAMMA,
                    W/O LATE GOVINDARAYA,
                    AGED ABOUT 77 YEARS.

              2.    G. VENKATESH,
Digitally           S/O LATE GOVINDRAYA,
signed by R
MANJUNATHA          AGED ABOUT 52 YEARS,
Location:
HIGH COURT          R/O NO.1169, 2ND MAIN,
OF
KARNATAKA           NIJALINGAPPA LAYOUT,
                    DAVANAGERE - 577 004.

              3.    G. RAMAKRISHNA,
                    S/O LATE GOVINDARAYA,
                    AGED ABOUT 47 YEARS.

              4.    SRI. D. BALACHANDRA,
                    S/O LATE GOVINDRAYA,
                    AGED ABOUT 45 YEARS.
                             -2-
                                      NC: 2023:KHC:42828
                                    RFA No. 1371 of 2015




5.   SRI. G. ANNAPPA,
     S/O LATE GOVINDRAYA,
     AGED ABOUT 42 YEARS.

     RESPONDENTS NO.1, 3 TO 5 ARE
     R/AT GUDALU VILLAGE,
     ANAGODU HOBLI,
     DAVANGERE TALUK & DISTRICT - 577 006.

6.   SMT. D. LAKSHMI DEVI,
     W/O LATE RAMAKRISHNAPPA,
     AGED ABOUT 57 YEARS,
     R/AT 4TH MAIN 7TH CROSS,
     VINOBHA NAGAR,
     DAVANAGERE - 577 004.
                                         ...RESPONDENTS
(BY SRI. R. GOPAL, ADVOCATE FOR R1, R2 AND R4 TO R6;
    R3 NOTICE NOT SERVED)

      THIS RFA IS FILED UNDER SECTION 96 OF CPC., 1908,
AGAINST THE JUDGMENT AND DECREE DATED 08.07.2015
PASSED IN O.S.NO.55/2013 ON THE FILE OF THE IST ADDL.
SENIOR CIVIL JUDGE, DAVANAGERE, DISMISSING THE SUIT
FOR PARTITION AND SEPARATE POSSESSION.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        ORDER

Smt. Radha V. Doddamani, learned counsel for the

appellant is present. The matter is listed for taking

appropriate steps.

NC: 2023:KHC:42828

2. Learned counsel Smt. Radha V. Doddamani

submits that despite best efforts made by her, the

appellant is not cooperating in prosecuting the appeal

further.

3. Placing the submission of the learned counsel

for appellant on record, appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

MCR