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Paramesha vs Smt. Lalithamma
2023 Latest Caselaw 6707 Kant

Citation : 2023 Latest Caselaw 6707 Kant
Judgement Date : 21 September, 2023

Karnataka High Court
Paramesha vs Smt. Lalithamma on 21 September, 2023
Bench: K.Natarajan
                                                  -1-
                                                          NC: 2023:KHC:34230
                                                        RFA No. 1777 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 21ST DAY OF SEPTEMBER, 2023

                                             BEFORE
                             THE HON'BLE MR JUSTICE K.NATARAJAN
                         REGULAR FIRST APPEAL NO. 1777 OF 2023 (PAR)
                   BETWEEN:

                   1.    PARAMESHA,
                         S/O LATE K. CHANNAPPA,
                         AGE: 50 YEARS,

                   2.    SMT. RENUKAMMA,
                         W/O LATE K. CHANNAPPA,
                         AGE: 70 YEARS,

                   3.    SRI. BHOJARAJA,
                         S/O LATE K. CHANNAPPA,
                         AGE: 48 YEARS,

                         R1 TO R3 ARE RESIDENTS OF
                         SAMANAVALLI VILLAGE, ANAVATTI HOBLI,
Digitally signed
by REKHA                 SORABA TALUK,
ANKAIAH
                         SHIVAMOGGA DISTRICT - 577 413.
Location: High
Court of
Karnataka
                   4.    SMT. NAKA,
                         W/O PARAMESHAPPA,
                         AGE: 44 YEARS,

                   5.    SMT. ANURADHA,
                         W/O KURUVATHAPPA,
                         AGE: 42 YEARS,

                         RESPONDENTS 4 AND 5
                         ARE RESIDENTS OF
                             -2-
                                        NC: 2023:KHC:34230
                                      RFA No. 1777 of 2023




     THEVARATHEPPA VILLAGE,
     ANAVATTI HOBLI, SORABA TALUK,
     SHIVAMOGGA DISTRICT - 577 413.
                                             ...APPELLANTS
(BY SRI. MAHESH R. UPPIN, ADVOCATE)

AND:

1.   SMT. LALITHAMMA,
     W/O BASAVARAJAPPA,
     AGE: 43 YEARS,

2.   SRI. MALLIKARJUNA K,
     S/O BASAVARAJAPPA,
     AGE: 38 YEARS,

3.   SMT. NEELAKANTAPPA,
     S/O CHANNABASAPPA,
     AGE: 60 YEARS,

4.   SMT. SULOCHANAMMA,
     W/O NINGAPPA,
     AGE: 71 YEARS,

5.   SRI. INDUDHARA,
     S/O NINGAPPA,
     AGE: 51 YEARS,

     RESPONDENTS 1 TO 5 ARE
     AGRICULTURISTS,
     R/O SAMANAVALLI VILLAGE,
     ANAVATTI HOBLI, SORABA TALUK,
     SHIVAMOGGA DISTRICT - 577 413.
                                           ...RESPONDENTS
                             -3-
                                            NC: 2023:KHC:34230
                                      RFA No. 1777 of 2023




     THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 RULE
1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
24.06.2023. PASSED IN OS NO.16/2018 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND JMFC, SORABA, DECREEING THE
SUIT FOR PARTITION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

The office raised objections regarding maintainability

of the appeal.

2. Learned counsel for the appellant files a memo

seeking to return the appeal papers with permission to file

the same before the jurisdictional Court.

3. The submission and memo are placed on

record.

4. Accordingly, for the statistical purpose, appeal

is disposed of.

5. Office is directed to return the appeal papers to

the advocate in order to file the same before the

appropriate Court.

NC: 2023:KHC:34230 RFA No. 1777 of 2023

The pending interlocutory applications, if any, does

not survive for consideration and stands disposed of.

Sd/-

JUDGE

HDK

CT: BHK

 
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