Sri M Palani Velu vs Smt Gangalakshmamma
2024 Latest Caselaw 19895 Kant

Karnataka High Court

Sri M Palani Velu vs Smt Gangalakshmamma on 7 August, 2024

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                                                             NC: 2024:KHC:31341
                                                            RSA No. 875 of 2019




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 7TH DAY OF AUGUST, 2024

                                               BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                            REGULAR SECOND APPEAL NO.875 OF 2019 (INJ)
                      BETWEEN:

                      SRI. M. PALANI VELU
                      S/O LATE MARIAPPAN,
                      AGED ABOUT 62 YEARS,
                      PRESENTLY R/AT NO.236/2,
                      RICE MILL ROAD,
                      "KARTHIK ILLAM",
                      MOOLAPALAYAM, ERODE,
                      TAMILNADU - 638002.
                                                                   ...APPELLANT
                      (BY SRI. RAVINDRANATH K., ADVOCATE)

                      AND:

                      1.    SMT. GANGALAKSHMAMMA
                            W/O LATE MUNISIDDAPPA,
                            AGED ABOUT 75 YEARS,
Digitally signed by         R/AT THIMMABOVIPALYA
ARUNKUMAR M S
                            DASANAPURA HOBLI,
Location: High
Court of Karnataka          BANGALURU RURAL (D) - 562123.

                      2.    SRI. G. PARTHAP KUMAR
                            S/O YELE GOVINDAPPA,
                            AGED ABOUT 41 YEARS,
                            R/AT KARNATAKA LAYOUT,
                            KURUBARAHALLI,
                            BASAVESWARANAGAR,
                            BENGALURU - 560079.
                                                                ...RESPONDENTS
                              -2-
                                             NC: 2024:KHC:31341
                                            RSA No. 875 of 2019




     THIS   REGULAR    SECOND      APPEAL    IS   FILED   UNDER
SECTION 100 OF CODE OF CIVIL PROCEDURE,            AGAINST THE
JUDGMENT    AND   DECREE DATED       29.11.2018     PASSED   IN
R.A.NO.30/2016    ON THE FILE OF THE SENIOR CIVIL JUDGE,
NELAMANGALA, BENGALURU RURAL DISTRICT. DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 02.11.2015 PASSED IN O.S.NO.168/2007 ON THE FILE
OF THE ADDITIONAL CIVIL JUDGE AND JMFC, NELAMANGALA.




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE E.S.INDIRESH




                      ORAL JUDGMENT

1. In this appeal, the plaintiff is challenging the Judgment

and Decree dated 29.11.2018 in R.A.No.30/2016 on the file of

Senior Civil Judge, Nelamangala, confirming the Judgment and

Decree dated 02.11.2015 in O.S.No.168/2007 on the file of

Addl. Civil Judge and JMFC, Nelamangala.

2. It is submitted by the learned counsel appearing for the

parties that there are nine suits between the same parties

NC: 2024:KHC:31341

which are identical in nature and RSA No.810/2019 came to be

disposed of and this appeal may also be dismissed in terms of

the said appeal.

3. In that view of the matter, the present appeal stands

dismissed in terms of the Judgment dated 09.03.2023 passed

in RSA No.810/2019.

SD/-

(E.S.INDIRESH) JUDGE

sac