Smt K Jaganmohan vs Smt Chinnakkayamma
2024 Latest Caselaw 3147 Kant

Karnataka High Court

Smt K Jaganmohan vs Smt Chinnakkayamma on 1 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                -1-
                                                          NC: 2024:KHC:4420
                                                        RFA No. 151 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 151 OF 2018 (PAR)
                   BETWEEN:

                   1.    SMT K JAGANMOHAN
                         AGED ABOUT 65 YEARS
                         W/O SRI C BABU REDDY
                         R/A NO.74, 1ST CROSS
                         TEACHERS COLONY
                         KORAMANGALA,
                         BENGALURU-560034.

                   2.    SRI V MUNIRAJU
                         AGED ABOUT 84 YEARS
                         S/O LATE VENKATAGIRIYAPPA
                         R/A IBBLUR VILALGE
                         AGARA POST, BEGUR HOBLI
                         BENGALURU-560034
                                                              ...APPELLANTS
Digitally signed   (SRI.JAGANMOHAN., AND SRI. V MUNIRAJU, APPELLANTS
by
HEMALATHA A        [ABSENT])
Location: High
Court of           AND:
Karnataka

                   1.    SMT CHINNAKKAYAMMA
                         W/O LATE DODDA ABBAIAH
                         AGED ABOUT 95 YEARS.

                   2.    SMT YASHODHAMMA
                         W/O NARAYANA REDDY
                         AGED ABOUT 70 YEARS

                         R1 AND R2 ARE R/AT
                         GOVINDACHETTY PALYA
                         SINGASANDRA P O, BEGUR HOBLI
                              -2-
                                         NC: 2024:KHC:4420
                                       RFA No. 151 of 2018




     BENGALURU SOUTH TALUK
     BENGALURU- 560 068.

3.   SMT KAMALAMMA
     W/O ABBAIAH REDDY
     AGED ABOUT 75 YEARS
     R/AT NO.108, MADIVALA EXTENSION
     IST CROSS, MADIVALA
     BENGALURU-560068.

4.   SRI CHIKKABBAIAH
     S/O LATE SIDDA REDDYA
     SINCE DEAD BY HIS LRS

4(a) SMT THIMMAKKA
     SINCE DEAD BY HER LRS

4(a1)SRI GOPALA REDDY
    S/O LATE P KRISHNAPPA
    AGED ABOUT 99 YEARS
    R/A OMSHAKTHI APARTMENT
    SHAKTHI LAYOUT, BALLANDUR
    BENGALURU-560085.

4(b)SMT PAPAMMA
    SINCE DEAD BY HER LRS

4(b1)SRI GOPALA REDDY
     S/O LATE P KRISHNAPPA
     AGED ABOUT 99 YEARS
     R/A OMSHAKTHI APARTMENT
     SHAKTHI LAYOUT,BALLANDUR
     BENGALURU-560085.

5.   SRI MUNISWAMY
     S/O LATE MUNIVENKATAPPA
     AGED ABOUT 80 YEARS
     R/A NO.225, BAKKASANDRA VILLAGE
     HOSUR ROAD, DHARMAPURI DISTRICT
     TAMIL NADU STATE-636701.
                           -3-
                                      NC: 2024:KHC:4420
                                    RFA No. 151 of 2018




6.   M/S IND-SIGN DEVELOPERS PRIVATE LIMITED
     HAVING ITS OFFICE AT NO.208
     WEST MINISTER 13
     CUNNINGHAM ROAD
     BENGALURU-560052
     REPRESENTED BY ITS DIRECTOR
     MR D NANDA KUMAR

7.   MR D NANDA KUMAR
     AGED ABOUT 77 YEARS
     S/O LATE K R DEVARAJ
     R/AT NO.35, BASAPPA ROAD
     SHANTHINAGAR
     BENGALURU-560027

8.   SRI M PILLANNA
     MAJOR
     S/O MUNEGOWDA
     R/A NO.1/47, SUNKENAHALLI
     HANUMANTHANAGR
     BENGALURU-560050
                                        ...RESPONDENTS
(BY SRI. H R ANANTHA KRISHNA MURTHY, ADVOCATE
FOR R2 & R3:NOTICE IS NOT ORDERED TO
OTHER RESPONDENTS)
      THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 16.12.2017
PASSED IN OS.NO.5985/1988 ON THE FILE OF THE XLI
ADDITIONAL CITY CIVIL JUDGE, BENGALURU, DECREEING THE
SUIT FOR PARTITION, SEPARATE POSSESSION AND MESNE
PROFIT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                                          NC: 2024:KHC:4420
                                        RFA No. 151 of 2018




                        JUDGMENT

When the matter is called, none appeared for the

appellants. It appears that the appellants are not

interested in prosecuting the appeal.

2. Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

CM