Smt. N. Shubha vs Sri. P.G. Narayana Reddy
2024 Latest Caselaw 4384 Kant

Karnataka High Court

Smt. N. Shubha vs Sri. P.G. Narayana Reddy on 13 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                          -1-
                                                        NC: 2024:KHC:6064
                                                     RFA No. 1117 of 2016




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 13TH DAY OF FEBRUARY, 2024

                                        BEFORE
                   THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    REGULAR FIRST APPEAL NO. 1117 OF 2016 (PAR)


              BETWEEN:
              SMT. N. SHUBHA
              D/O G NARAYANA REDDY
              AGED ABOUT 39 YEARS
              FORMERLY AT R/AT NO.179
              SECTOR-I, LANE NO.9
              NANATH NAGAR
              JAMMU THAVE 180004
              STATE OF JAMMU & KASHMIR
              ALSO AT NO.46, 2ND MAIN
              2ND CROSS, MARUTHI NAGAR
              MADIVALA, BANGALORE-560068
              NOW AT NO.59, C-TYPE
              OFFICERS QUARTERS, BEML
              NAGAR, KGF-563115
                                                             ...APPELLANT
Digitally signed (BY SRI. PRASANNA B R., ADVOCATE)
by HEMALATHA
A
                 AND:
Location: High
Court of
Karnataka        1. SRI. B.G. NARAYANA REDDY
                    S/O GURU MURTHY REDDY
                    AGED ABOUT 65 YEARS
                    R/AT NO.59, 4TH C BLOCK
                    8TH MAIN, KORMANGALA
                    BANGALORE-560045.

              2.    SRI B N RAKESH ROSHAN
                    S/O B G NARAYANA REDDY
                    AGED ABOUT 34 YEARS
                    R/AT NO.1355, 21ST A MAIN
                              -2-
                                        NC: 2024:KHC:6064
                                    RFA No. 1117 of 2016




     11 CROSS, HSR LAYOUT
     SECTOR-I, BANGALORE-560034.

3.   SMT VIDHYA
     D/O B G NARAYANA REDDY
     AGED ABOUT 36 YEARS
     R/AT NO.59, 4TH C BLOCK
     8TH MAIN, KORMANGALA
     BANGALORE-560045.

4.   SRI C SREEDHARAN
     S/O P K PANIOKER
     SINCE DECEASED BY HIS
     LEGAL REPRESENTIVES

4(a) SMT K P KAMALAMMA
     W/O LATE C SREEDHARAN
     AGED ABOUT 64 YEARS

4(b) SMT. K P SREEKALA
    W/O SETHUMADHAVAN
    D/O LATE C SREEDHARAN
    AGED ABOUT 34 YEARS

4(c) SMT. K SHALINI
     W/O SAJAN
     D.O LATE C SREEDHARAN
     AGED ABOUT 32 YEARS

4(d) SMT. K P SREEJA
    W/O BABURAJ
    D/O LATE C SREEDHARN
    AGED ABOUT 30 YEARS

     DEFENDANTS 4(a) TO (d) ARE
     R/A CHERIYADTH HOUSE PO
     IRIMBALASSERI (VIA), NELLAYA, PALGHAT
     KERALA DISTRICT 679335.

     RESPONDENT 4 (a) TO (d) ARE
     REPRESENTED BY POWER OF
                             -3-
                                         NC: 2024:KHC:6064
                                     RFA No. 1117 of 2016




      ATTORNEY HOLDER
      MR C GOPALAN, S/O LATE P K PANICKER
      AGED ABOUT 73 YEARS
      RESIDING AT NO.508
      GARUTHAMAN PARK R.V.ROAD
      BANGALORE-560004

                                          ...RESPONDENTS
(BY SRI. P V CHANDRA SHEKARA .,ADVOCATE FOR R1 TO R3:
SMT. KRUTHKA RAGHAVAN, ADVOCATE FOR R4(a TO d))
     THIS RFA IS FILED UNDER SECTION 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 08.09.2015 PASSED IN O.S
NO.6873/2005 ON THE FILE OF THE XXXVIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU CITY (CCH 39), DISMISSING
THE SUIT FOR PARTITION.

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

1. The learned counsel for the appellant has filed a

memo dated 9.2.2024 stating that the appeal may be

dismissed as not pressed.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE DM