Sri. Krishna Poojary vs Smt. Sheela Poojarthi
2023 Latest Caselaw 6793 Kant

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                                                       NC: 2023:KHC:34944
                                                      RSA No. 540 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 25TH DAY OF SEPTEMBER, 2023

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.540 OF 2018

                   BETWEEN:

                   1.    SRI. KRISHNA POOJARY
                         AGED ABOUT 60 YEARS,
                         S/O LATE CHENNAPPA POOJARY
                         MARGADABADI MANE
                         YELINJE VILLAGE,
                         VIA AIKALA,
                         MANGALORE TALUK-574141
                         D.K.

                   2.    SRI VISHWANATHA POOJARY
                         AGED ABOUT 45 YEARS,
                         S/O LATE DEVAKI POOJARTHI
Digitally signed
by SHARANYA T            DEVAKI NILAYA, MARGADABADI
Location: HIGH           HOUSE, YELINJE VILLAGE
COURT OF
KARNATAKA                MANGALORE TALUK
                         D K DISTRICT-574141
                                                       ...APPELLANTS
                   (BY SRI CHANDRANATH ARIGA K, ADVOCATE)

                   AND:

                   1.    SMT. SHEELA POOJARTHI
                         AGED ABOUT 58 YEARS,
                         W/O BHOJA POOJARY
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                                  NC: 2023:KHC:34944
                                 RSA No. 540 of 2018




2.   SMT. SHARADA POOJARTHI
     AGED ABOUT 56 YEARS,
     D/O LATE JANAKI POOJARTHI

3.   SMT. JAYANTHI POOJARTHI
     AGED ABOUT 50 YEARS,
     W/O GOPALA POOJARY

4.   SMT. GEETHA POOJARTHI
     AGED ABOUT 45 YEARS,
     W/O LATE UMESHA POOJARY

5.   VINUTH
     AGED ABOUT 17 YEARS,

6.   SUMANTH
     AGED ABOUT 16 YEARS,

     5 AND 6 ARE CHILDREN OF
     LATE UMESHA POOJARY

     ALL ARE R/AT KAKVAGUTHU
     ATHIKARIBETTU VILLAGE
     KAKVA POST, VIA MULKY
     MANGALORE TALUK-574154

7.   SMT. PUSHPA POOJARTHI
     AGED ABOUT 54 YEARS,
     D/O LATE DEVAKI POOJARTHI
     "DEVAKI NILAYA"
     MARGADA BADI HOUSE
     POST ELINJE-574141
     MANGALORE TALUK

8.   SMT. BABY POOJARTHI
     AGED ABOUT 50 YEARS,
     D/O LATE DEVAKI POOJARTHI
     ANGADIGUTHUBALI
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                                      NC: 2023:KHC:34944
                                     RSA No. 540 of 2018




     POST: ELINJE-574141
     MANGALORE TALUK

9.   SRI JAGADISHA POOJARY
     AGED ABOUT 43 YEARS,
     S/O LATE DEVAKI POOJARTHI
     "DEVAKI NILAYA"
     MARGADA BADI HOUSE,
     POST: ELINJE-574141
     MANGALORE TALUK

     No.7 TO 9 ARE THE CHILDREN OF
     LATE DEVAKI POOJARTHI
     ALL ARE R/AT YELINJE VILLAGE
     MANGALORE TALUK
     D.K. DISTRICT - 574141

     SMT. RATHNA POOJARTHI (DECEASED)

10. SRI MAHABALA POOJARY
    AGED ABOUT 60 YEARS,
    H/O LATE RATHNA POOJARTHI

11. MISS SOUMYA
    AGED ABOUT 19 YEARS,
    D/O LATE SMT. RATHNA POOJARTHI

     RESPONDENTS 10 AND 11 ARE
     RESIDING AT BIYANDAKODI
     KONNEPADAVU
     IRUVAIL VILLAGE AND POST
     MOODABIDRI
     MANGALORE TALUK - 574 227

                                        ...RESPONDENTS

(BY SRI VIJAY KUMAR, ADVOCATE FOR R1 TO R6;
R10 & R11 ARE SERVED)
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                                        NC: 2023:KHC:34944
                                       RSA No. 540 of 2018




    THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2017
PASSED IN R.A.NO.26/2014 ON THE FILE OF THE IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE D.K,
MANGALURU AND ETC.

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

The learned counsel for the appellants has filed a

memo seeking permission of this Court to withdraw the

appeal on the ground that the appellants and the

respondents have compromised the dispute in respect of

the property involved in the said appeal before the Lok-

Adalath held on 08.09.2023. In view of the said memo,

the counsel for the appellants is permitted to withdraw the

appeal. Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SN