Sri.Ajay S/O Prabhakar Chougule vs Sri.Mahesh S/O Bhavkanna Shahapurkar
2024 Latest Caselaw 4534 Kant

Karnataka High Court

Sri.Ajay S/O Prabhakar Chougule vs Sri.Mahesh S/O Bhavkanna Shahapurkar on 14 February, 2024

                                                     -1-
                                                                NC: 2024:KHC-D:3555-DB
                                                              RFA No. 100185 of 2018




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                 DATED THIS THE 14TH DAY OF FEBRUARY 2024
                                                  PRESENT
                                  THE HON'BLE MR JUSTICE ASHOK S. KINAGI
                                                     AND
                                    THE HON'BLE MR JUSTICE RAJESH RAI K
                           REGULAR FIRST APPEAL NO. 100185 OF 2018 (PAR/POS)


                      BETWEEN:

                               SRI. PARASHURAM
                               S/O. BHAVAKANNA SHAHAPURKAR,
                               SINCE DEAD. BY LRs.,

                      1(A).    SMT. LAKSHMIBAI SHAHAPURKAR
                               AGE: 67 YEARS, OCC: HOUSEWIFE.

                      1(B).    SMT. POONAM SHAHAPURKAR
                               AGE: 46 YEARS, OCC: HOUSEWIFE.

                      1(C).    SMT. POOJA SHAHAPURKAR
                               AGE: 25 YEARS, OCC: DOCTOR.

                      1(D). VENKATESH SHAHAPURKAR
                            AGE: 22 YEARS, OCC: BUSINESS.
MOHANKUMAR
B SHELAR              1(E).    NIHA SHAHAPURKAR
Digitally signed by
MOHANKUMAR B
                               AGE: 19 YEARS, OCC: STUDENT.
SHELAR
Date: 2024.02.22
16:01:00 +0530

                      1(F).    ATHARVA SHAHAPURKAR
                               AGE: 14 YEARS, OCC: STUDENT.

                               ALL ARE R/O: #278/1,
                               MAHATMA PHULE ROAD,
                               SHAHAPUR, BELAGAVI-590001.
                                                                         ...APPELLANTS
                      (BY SMT. SUNITHA P.KALASOOR, ADVOCATE)


                      AND:

                      1.      SRI. MAHESH ALLEGED TO BE
                              -2-
                                         NC: 2024:KHC-D:3555-DB
                                    RFA No. 100185 of 2018




     ADOPTED SON OF
     BHAVAKANNA SHAHAPURKAR,
     AGE ABOUT: 45 YEARS,
     OCC: BUSINESS, R/O: H.NO.244/6CD,
     FULBAG GALLI, BELAGAVI-590001.
2.   SRI. SANGRAM S/O. SUDHIR KULKARNI
     AGED ABOUT: 40 YEARS,
     OCC: ADVOCATE, R/O: 204, HARI OM,
     CHIDAMBAR NAGAR, BELAGAVI-590001.
3.   SMT. DR.RADHIKA
     W/O. SANGRAM KULKARNI,
     AGED ABOUT: 38 YEARS,
     OCC: MEDICAL PRACTITIONER,
     R/O: 204, HARI OM,
     CHIDAMBAR NAGAR,
     BELAGAVI-590001.
4.   SRI. AJAY S/O. PRABHAKAR CHOUGULE
     AGED ABOUT: 38 YEARS, OCC: SERVICE,
     R/O: HAR HAR MAHDEV SOCIETY,
     BLOCK NO.117, F-WING,
     PATIL WADI, NURI BABA DARGA ROAD,
     PACHPAKADI, THANE-WEST,
     MAHARASTARA-411014.
5.   KUMARI. ANUPA D/O. PRABHAKAR CHOUGULE
     AGED ABOUT: 34 YEARS, OCC: SERVICE,
     R/O: HAR HAR MAHDEV SOCIETY,
     BLOCK NO.117, F-WING,
     PATIL WADI, NURI BABA DARGA ROAD,
     PACHPAKADI, THANE-WEST,
     MAHARASTARA-411014.
                                              ...RESPONDENTS
(BY SRI. JAGADISH PATIL, ADVOCATE FOR R1;
    SRI. SHARAD M.PATIL, ADVOCATE FOR R3;
    SRI. RAVI S.BALIKAI, ADVOCATE FOR R4 AND R5;
    NOTICE TO R2 IS SERVED)

      THIS RFA IS FILED UNDER SECTION 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 31.03.2018 PASSED IN
O.S.NO.122/2009 ON THE FILE OF THE III ADDITIONAL SENIOR
CIVIL JUDGE, BELAGAVI PARTLY DECREEING THE SUIT FILED FOR
PARTITION AND SEPARATE POSSESSION.

    THIS APPEAL COMING ON FOR FINAL HEARING, THIS DAY,
ASHOK S. KINAGI, J., DELIVERED THE FOLLOWING:
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                                       NC: 2024:KHC-D:3555-DB
                                     RFA No. 100185 of 2018




                          JUDGMENT

The appellants file a memo seeking leave of the

Court to withdraw the appeal with liberty to file FDP on

judgment and decree in O.S. No.266/1989, if necessary, in

accordance with law.

2. The memo is placed on record.

3. The appeal is dismissed as withdrawn with the

aforesaid liberty.

Sd/-

JUDGE

Sd/-

JUDGE

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