Mrs D Christina Prasanna Kumari vs Mrs D Vijaya Kumari
2024 Latest Caselaw 4527 Kant

Karnataka High Court

Mrs D Christina Prasanna Kumari vs Mrs D Vijaya Kumari on 14 February, 2024

                                            -1-
                                                           NC: 2024:KHC:6379
                                                        RFA No. 1526 of 2010




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                          BEFORE
                            THE HON'BLE MR JUSTICE C M JOSHI
                      REGULAR FIRST APPEAL NO. 1526 OF 2010 (PAR)
                   BETWEEN:

                   MRS. D CHRISTINA PRASANNA KUMARI,
                   D/O LATE C.W. DEEN KUMAR,
                   AGED ABOUT 48 YEARS,
                   R/AT NO.319, KHB COLONY,
                   5TH BLOCK, KORAMANGALA,
                   BANGALORE-560 095.
                                                              ...APPELLANT
                   (BY SRI K SUNDARAM & SRI R A DEVANAND, ADVOCATES)
                   AND:

                   1. MRS. D VIJAYA KUMARI,
                      D/O LATE C.W. DEENAKUMAR,
                      AGED ABOUT 45 YEARS,
                      NO.150/1, 1ST CROSS,
                      CHURCH STREET, PUTTAPPA LAYOUT,
Digitally signed      NEW THIPPASANDRA,
by                    BANGALORE-75.
ANNAPURNA G
Location: High     2. MRS. D. JOYCE ARUNA KUMARI,
Court of              W/O LATE C.W.DEENA KUMAR,
Karnataka             AGED ABOUT 43 YEARS,
                      R/AT C/O JOSEPH, NOOTHANA PRABHA,
                      7TH CROSS, 6TH BLOCK,
                      KORAMANGALA LAYOUT,
                      BANGALORE.560095
                                                             ...RESPONDENTS
                   (BY SRI K MURTHY, ADVOCATE FOR R1;
                       R2-SERVED)
                             -2-
                                         NC: 2024:KHC:6379
                                      RFA No. 1526 of 2010




     THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 11.06.2010 PASSED IN
O.S.5279/2008 ON THE FILE OF THE V-ADDL. CITY CIVIL AND
SESSIONS JUDGE, BANGALORE, DECREEING THE SUIT FOR
PARTITION AND SEPARATE POSSESSION.

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

Learned counsel appearing for the appellant has filed

a memo stating that the parties have settled the matter

out side the Court and hence, the appeal may be

dismissed as not pressed.

2. In view of the said memo, the appeal is

dismissed as not pressed.

Sd/-

JUDGE

tsn*