Karnataka High Court
Smt. Krishnamma vs Smt. Lakshmamma @ Lakkamma on 10 April, 2024
Author: S.G.Pandit
Bench: S.G.Pandit
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NC: 2024:KHC:14647-DB
RFA No. 493 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF APRIL, 2024
PRESENT
THE HON'BLE MR JUSTICE S.G.PANDIT
AND
THE HON'BLE MR JUSTICE C.M. POONACHA
REGULAR FIRST APPEAL NO. 493 OF 2024 (PAR)
BETWEEN:
1. SMT. KRISHNAMMA
W/O KEMPARAJU
AGED ABOUT 40 YEARS
R/AT VISHVESHWARAPURA VILLAGE AND POST
NELAMANGALA TALUK
BANGALORE RURAL DISTRICT
...APPELLANT
(BY SRI. ANAND GANESH M., ADVOCATE FOR
SMT. USHADEVI K G., ADVOCATE)
AND:
1. SMT. LAKSHMAMMA @ LAKKAMMA
W/O MUNIVEERAPPA
Digitally
signed by AGED ABOUT 66 YEARS
BHARATHI S R/AT ADURU VILLAGE
Location: KASABA HOBLI ANEKAL TALUK
HIGH COURT BANGALORE RURAL DISTRICT - 562106
OF
KARNATAKA
2. KARIYAMA
W/O BENGALURUPPA
AGED ABOUT 61 YEARS
D/NO 28, 1ST STAGE 4TH MAIN
2ND CROSS KINNA PALYA
BANGALORE - 560060
3. SMT BADRAMMA
W/O MUNISWAMAPPA
AGED ABOUT 58 YEARS
R/AT NAGARADAHALLI VILLAGE
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RFA No. 493 of 2024
GUDENAIR POST
MALUR TALUK
KOLAR DISTRICT - 563130
4. SMT KAMALAMMA
W/O GANGARAJU
AGED ABOUT 56 YEARS
R/AT CHIKKA KARIYAPPANAPALYA
TAVAREKERE POST AND HOBLI
BANGALORE SOUTH TALUK
AND DISTRICT - 562130
5. SMT GOWRAMMA
W/O NAGARAJU
AGED ABOUT 52 YEARS
R/AT MARALAGONDALA VILLAGE
KARAMANGALA POST MAGADI TALUK
RAMANAGARA DISTRICT - 562120
6. SMT BHAGYAMMA
W/O MUNIKRISHN
AGED ABOUT 50 YEARS
R/AT GEJJIGANAHALLI ARALAMALLEGE POST
DODDABALLAPURA TALUK
BANGALORE RURAL DISTRICT - 56120
7. SMT RENUKAMMA
W/O JAYARAMAPPA
AGED ABOUT 48 YEARS
R/AT INDLAVADI VILLAGE AND POST
ANEKAL KASABA HOBLI
BANGALORE DISTRICT - 562106
8. SRI SHIVALINGAIAH
S/O LATE CHIKKA KARIYAPPA
AGED ABOUT 64 YEARS
R/AT KAMAKSHIPALYA
BANGALORE - 560079
9. SRI MUNIYAPPA
S/O LATE CHIKKA KARIYAPPA
AGED ABOUT 62 YEARS
KARIYAPPANA PALYA
TAVAREKERE POST AND HOBLI
BANGALORE SOUTH TALUK - 562 130
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RFA No. 493 of 2024
10. SRI SOMASHEKARAIAH
S/O CHIKKA KARIYAPPA
AGED ABOUT 60 YEARS
KARIYAPPANA PALYA
TAVAREKERE POST AND HOBLI
BANGALORE SOUTH TALUK - 562 130
11. SRI GOPALA KRISHNA
S/O CHIKKA KARIYAPPA
AGED ABOUT 54 YEARS
KARIYAPPANA PALYA
TAVAREKERE POST AND HOBLI
BANGALORE SOUTH TALUK - 562 130
12. SRI HANUMANTHA RAJU
S/O MUNIYAPPA
AGED ABOUT 38 YEARS
KARIYAPPANA PALYA
DEFENDANT NO 1/ RESPONDENT NO 8
TAVAREKERE POST AND HOBLI
BANGALORE SOUTH TALUK - 562 130
13. SRI RAGHAVENDRA KUMAR
S/O MUNIYAPPA
AGED ABOUT 35 YEARS
KARIYAPPANA PALYA
DEFENDANT NO 1/ RESPONDENT NO 8
TAVAREKERE POST AND HOBLI
BANGALORE SOUTH TALUK - 562 130
14. SRI T V KEMPEGOWDA
S/O V KEMPE GOWDA
AGED ABOUT 58 YEARS
R/AT TAVAREKERE VILLAGE
POST AND HOBLI
BANGALORE SOUTH TALUK
15. SRI RAMAKRISHNA
S/O RANGA RAO
AGED ABOUT 62 YEARS
R/AT NO 13/283
VAKIL STREET
JAGANATHA PURAM (PATTIMEDA)
GUDIWADA,
KRISHNA DISTRICT A P 521301
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RFA No. 493 of 2024
16. SMT LAKSHMAMMA
W/O SOMASHEKARAIAH
AGED ABOUT 48 YEARS
R/AT KARIYAPPANAPALYA
TAVAREKERE HOBLI
BANGALORE SOUTH TALUK
17. SRI LINGESH
S/O SOMASHEKARAIAH
AGED ABOUT 35 YEARS
R/AT KARIYAPPANAPALYA
TAVAREKERE HOBLI
BANGALORE SOUTH TALUK
18. SRI KIRAN KUMAR
S/O SOMASHEKARAIAH
AGED ABOUT 27 YEARS
R/AT KARIYPPAANAPALYA
TAVAREKERE HOBLI
BANGALORE SOUTH TALUK
19. SRI MUNIYAPPA
S/O LATE CHIKKANNA
AGED ABOUT 60 YEARS
R/AT CHIKKANANAPALYA VILLAGE
NO 5, TAVAREKERE HOBLI
BANGALORE SOUTH TALUK
20. SMT D P JAYAMMA
W/O LATE PUTTASWAMY GOWDA
AGED ABOUT 40 YEARS
R/AT VOKKALAGIRI BEEDI
BESAGARAHALLI MADDUR TLAUK
KASABA HOBLI
MANDHYA DISTRICT
...RESPONDENTS
THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 RULE 1 OF
CPC., AGAINST THE JUDGMENT AND DECREE DATED 1.06.2023
PASSED IN OS NO.235/2015 ON THE FILE OF SENIOR CIVIL JUDGE,
MAGADI., PARTLY DECREEING THE SUIT FOR PARTITION AND
SEPARATE POSSESSION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
S.G.PANDIT .J., DELIVERED THE FOLLOWING:
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NC: 2024:KHC:14647-DB
RFA No. 493 of 2024
JUDGMENT
1. Learned counsel for the appellant after arguing the matter on
maintainability seeks leave of the Court to withdraw the appeal with
liberty to avail appropriate remedy.
2. To that effect, learned counsel for the appellant has also filed a
memo.
3. In terms of the submission and the memo, the appeal is
dismissed as withdrawn with liberty to avail appropriate remedy.
Sd/-
JUDGE
Sd/-
JUDGE
BS
