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Sri Srinivasalu Naidu vs Sri Doraiswamy Naidu
2024 Latest Caselaw 3109 Kant

Citation : 2024 Latest Caselaw 3109 Kant
Judgement Date : 1 February, 2024

Karnataka High Court

Sri Srinivasalu Naidu vs Sri Doraiswamy Naidu on 1 February, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                             -1-
                                                          NC: 2024:KHC:4489
                                                        RSA No. 577 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                       BEFORE
                        THE HON'BLE MR JUSTICE M.G.S. KAMAL
                   REGULAR SECOND APPEAL NO. 577 OF 2020 (PAR)
                   BETWEEN:

                   SRI SRINIVASALU NAIDU
                   S/O LATE CHENGAIAH NAIDU,
                   AGED ABOUT 79 YEARS,
                   R/AT MOTHAKAPALLI VILLAGE,
                   KYSAMBALLI HOBLI
                   BANGARPET TALUK
                   KOLAR DISTRICT - 563 114
                                                         ...APPELLANT
                   (BY SRI. V VINOD REDDY., ADVOCATE)

                   AND:

                   1.    SRI DORAISWAMY NAIDU
                         S/O LATE CHENGAIAH NAIDU,
Digitally signed
by SUMA B N              AGED ABOUT 65 YEARS,
Location: High           LECTURER IN FIRST GRADE COLLAGE, KOLAR
Court of
Karnataka                R/AT MOTHAKAPALLI VILLAGE,
                         KYSAMBALLI HOBLI, BANGARPET TALUK
                         KOLAR DISTRICT - 563 114

                   2.    SRI VENKATESHA NAIDU
                         DEAD BY LRS


                   2(a) SRI RAMACHANDRA NAIDU
                        S/O LATE C VENKATESH NAIDU,
                        AGED ABOUT 67 YEARS,
                            -2-
                                         NC: 2024:KHC:4489
                                       RSA No. 577 of 2020




       R/AT SWARNAKUPPAM VILLAGE,
       KYSAMBALLI HOBLI
       K.G.F. TALUK - 563 114

2(b) SMT. PADMAMMA
     W/O KRISHNAPPA NAIDU,
     D/O LATE C VENKATESH NAIDU
     AGED ABOUT 63 YEARS
     R/AT GOWARI SHANKAR PURAM
     MOGILI MITURU POST
     BANGARUPALYAM MANDAL AND TALUK
     CHITTOOR DISTRICT
     ANDHRA PRADESH

2(c)   SRI SUBRAMANI NAIDU
       S/O LATE C VENKATESH NAIDU,
       AGED ABOUT 60 YEARS,
       R/AT SWARNAKUPPAM VILLAGE
       KYSAMBALLI HOBLI
       K.G.F. TALUK - 563 114

2(d) SMT. SUSHEELAMMA
     D/O LATE C VENKATESH NAIDU,
     AGED ABOUT 55 YEARS,
     R/AT KOTTAMITTA VILLAGE AND POST
     GUDIYATHAM TALUK
     VELLOOR DISTRICT
     TAMIL NADU
                                     ...RESPONDENTS
     THIS RSA IS FILED UNDER SECTION 100 OF CPC
1908 AGAINST THE JUDGMENT AND DECREE DATED
04.06.2019 PASSED BY THE COURT OF ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC, KGF IN R.A.NO.105 OF
2001 IN O.S.NO.334 OF 1989 BY ALLOWING THIS
APPEAL AND DISMISSING THE SUIT.
                             -3-
                                         NC: 2024:KHC:4489
                                       RSA No. 577 of 2020




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


                    JUDGMENT

Learned counsel for the appellant has filed a

memo dated 01.02.2024 seeking withdrawal of the

appeal as not pressed.

Memo is taken on record.

The appeal is dismissed as not pressed.

Sd/-

JUDGE

RB

 
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