Karnataka High Court

Sri Prabhakar vs Smt. Veena Girish on 23 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                             -1-
                                                          NC: 2024:KHC:7603
                                                        RFA No. 756 of 2016
                                                    C/W RFA No. 752 of 2016
                                                        RFA No. 753 of 2016
                                                        RFA No. 754 of 2016
                                                        RFA No. 755 of 2016
                                                        RFA No. 757 of 2016
                                                        RFA No. 758 of 2016


                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 23RD DAY OF FEBRUARY, 2024

                                           BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 756 OF 2016 (INJ)
                                             C/W
                        REGULAR FIRST APPEAL NO. 752 OF 2016(INJ)
                        REGULAR FIRST APPEAL NO. 753 OF 2016(INJ)
                        REGULAR FIRST APPEAL NO. 754 OF 2016(INJ)
                        REGULAR FIRST APPEAL NO. 755 OF 2016(INJ)
                        REGULAR FIRST APPEAL NO. 757 OF 2016(INJ)
                        REGULAR FIRST APPEAL NO. 758 OF 2016(INJ)


                   IN RFA 756/2016


Digitally signed   BETWEEN:
by HEMALATHA
A
Location: High     SRI. PRABHAKAR
Court of           S/O. SRI. M. CHANDRA SHEKAR
Karnataka
                   GRAND SON OF SMT. NANJAMMA
                   AGED ABOUT 35 YEARS
                   RESIDING AT NO.294/1
                   DODDAKALLASANDRA
                   BENGALURU SOUTH TALUK
                   BENGALURU-560 062.
                                                                ...APPELLANT
                   (BY SRI. NAIK N R.,ADVOCATE)
                             -2-
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


AND:

1.   SMT. D. MUNIYAMMA
     W/O. SRI. MUDLIGOWDA
     AGED ABOUT 62 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGLAURU-560 062.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGALURU-560 062.

3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 15.06.23

                                           ...RESPONDENTS
(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
R3 IS DELETED V/O DATED: 5.06.2023)



       THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6847/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
                           -3-
                                      NC: 2024:KHC:7603
                                    RFA No. 756 of 2016
                                C/W RFA No. 752 of 2016
                                    RFA No. 753 of 2016
                                    RFA No. 754 of 2016
                                    RFA No. 755 of 2016
                                    RFA No. 757 of 2016
                                    RFA No. 758 of 2016


AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION.



IN RFA 752/2016

BETWEEN:

SRI. PRABHAKAR
S/O. SRI. M. CHANDRA SHEKAR
GRAND SON OF SMT. NANJAMMA
AGED ABOUT 35 YEARS
RESIDING AT NO.294/1
DODDAKALLASANDRA
BENGALURU SOUTH TALUK
BENGALURU-560 062.
                                            ...APPELLANT
(BY SRI. NAIK N R.,ADVOCATE)

AND:

1.   SMT. SHANTHALAKSHMAMMA
     W/O. SRI M V RAJAGOPAL RAO
     AGED ABOUT 72 YEARS
     RESIDING AT NO. 742
     B.D.A. LAYOUT, GNANABHARATHI
     2ND BLOCK, MARIYAPPANAPALYA
     AMMA ASHRAMA ROAD
     BENGALURU-560 056.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
                            -4-
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


     BENGALURU SOUTH TALUK
     BENGALURU-560 062.
3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 15.06.23

                                           ...RESPONDENTS
(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
NOTICE TO R3 IS DISPENSED WITH
V/O DATED:28.07.2023)


      THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6843/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION AND POSSESSION.


IN RFA 753/2016

BETWEEN:

SRI. PRABHAKAR
S/O. SRI. M. CHANDRA SHEKAR
GRAND SON OF SMT. NANJAMMA
AGED ABOUT 35 YEARS
RESIDING AT NO.294/1
DODDAKALLASANDRA
                           -5-
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


BENGALURU SOUTH TALUK
BENGALURU-560 062.
                                               ...APPELLANT
(BY SRI. NAIK N R.,ADVOCATE)

AND:

1.   SMT. UMA S MURTHY
     W/O SRI H.K. SRINIVASA MURTHY
     AGED ABOUT 45 YEARS
     RESIDING AT NO.854,'E' BLOCK
     RAJAJINAGAR 2ND PHASE
     BENGALURU.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGALURU-560 062.

3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 21.06.23

                                           ...RESPONDENTS
(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
NOTICE TO R3 IS DELETED V/O DATED:21.06.2023)
                             -6-
                                          NC: 2024:KHC:7603
                                        RFA No. 756 of 2016
                                    C/W RFA No. 752 of 2016
                                        RFA No. 753 of 2016
                                        RFA No. 754 of 2016
                                        RFA No. 755 of 2016
                                        RFA No. 757 of 2016
                                        RFA No. 758 of 2016


       THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6844/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION.



IN RFA 754/2016

BETWEEN:

SRI. PRABHAKAR
S/O. SRI. M. CHANDRA SHEKAR
GRAND SON OF SMT. NANJAMMA
AGED ABOUT 35 YEARS
RESIDING AT NO.294/1
DODDAKALLASANDRA
BENGALURU SOUTH TALUK
BENGALURU-560 062.
                                                ...APPELLANT
(BY SRI. NAIK N R.,ADVOCATE)

AND:

1.   SMT. VEENA GIRISH
     W/O SRI K GIRISH
     AGED ABOUT 42 YEARS
     RESIDING AT NO.854,'E' BLOCK
     3RD CROSS, 3RD MAIN ROAD
     RAJAJINAGAR 2ND PHASE
     BENGALURU.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
                            -7-
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGALURU-560 062.

3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 21.06.23

                                           ...RESPONDENTS
(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
NOTICE TO R3 IS DISPENSED WITH)



      THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6845/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION.

IN RFA 755/2016

BETWEEN:

SRI. PRABHAKAR
S/O. SRI. M. CHANDRA SHEKAR
GRAND SON OF SMT. NANJAMMA
AGED ABOUT 35 YEARS
                            -8-
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


RESIDING AT NO.294/1
DODDAKALLASANDRA
BENGALURU SOUTH TALUK
BENGALURU-560 062.
                                               ...APPELLANT
(BY SRI. NAIK N R.,ADVOCATE)

AND:

1.   SRI. K JAYAKRISHNA
     S/O SRI K H ACHARYA
     AGED ABOUT 46 YEARS
     RESIDING AT FLAT NO.201
     KUTER BLISS, 2ND MAIN ROAD
     NOBO NAGAR, S.O.S. POST
     BANNERGHATTA ROAD
     BENGALURU-560 076.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGALURU-560 062.

3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 21.06.23

                                           ...RESPONDENTS
                             -9-
                                        NC: 2024:KHC:7603
                                      RFA No. 756 of 2016
                                  C/W RFA No. 752 of 2016
                                      RFA No. 753 of 2016
                                      RFA No. 754 of 2016
                                      RFA No. 755 of 2016
                                      RFA No. 757 of 2016
                                      RFA No. 758 of 2016


(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
R3 IS DELETED VIDE ORDER DATED: 21.06.2023)



       THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6846/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION.

IN RFA 757/2016

BETWEEN:

SRI. PRABHAKAR
S/O. SRI. M. CHANDRA SHEKAR
GRAND SON OF SMT. NANJAMMA
AGED ABOUT 35 YEARS
RESIDING AT NO.294/1
DODDAKALLASANDRA
BENGALURU SOUTH TALUK
BENGALURU-560 062.
                                              ...APPELLANT
(BY SRI. NAIK N R.,ADVOCATE)

AND:

1.   SRI. M K RAMESH
     S/O SRI M V KESHAVAIAH
     AGED ABOUT 58 YEARS
     RESIDING AT 22/23
     4TH MAIN ROAD, 4TH CROSS
     ITTAMADU, ANJANEYA NAGAR
     B.S.K. 3RD STAGE
                           - 10 -
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


     BENGALURU-560 062.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGALURU-560 062.

3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 21.06.23

                                           ...RESPONDENTS
(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
R3 IS DELETED VIDE ORDER DATED: 15.06.2023)



      THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6849/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION.
                            - 11 -
                                          NC: 2024:KHC:7603
                                        RFA No. 756 of 2016
                                    C/W RFA No. 752 of 2016
                                        RFA No. 753 of 2016
                                        RFA No. 754 of 2016
                                        RFA No. 755 of 2016
                                        RFA No. 757 of 2016
                                        RFA No. 758 of 2016


IN RFA 758/2016
BETWEEN:

SRI. PRABHAKAR
S/O. SRI. M. CHANDRA SHEKAR
GRAND SON OF SMT. NANJAMMA
AGED ABOUT 35 YEARS
RESIDING AT NO.294/1
DODDAKALLASANDRA
BENGALURU SOUTH TALUK
BENGALURU-560 062.
                                                ...APPELLANT
(BY SRI. NAIK N R.,ADVOCATE)

AND:

1.   SRI. M K RAMACHANDRA
     S/O SRI M V KESHAVAIAH
     AGED ABOUT 56 YEARS
     RESIDING AT 22/23
     4TH MAIN ROAD, 4TH CROSS
     ITTAMADU, ANJANEYA NAGAR
     B.S.K. 3RD STAGE
     BENGALURU-560 062.

2.   SRI. CHANDRA SHEKAR
     S/O. LATE MARULASIDDAPPA
     AGED ABOUT 66 YEARS
     RESIDING AT NO. 294/1
     DODDAKALLASANDRA
     BENGALURU SOUTH TALUK
     BENGALURU-560 062.

3.   SRI. C. SUBRAMANYA NAIDU
     S/O. LATE C. KUPPAIAH NAIDU
     AGED ABOUT 66 YEARS
     RESIDING AT NO.153
                           - 12 -
                                         NC: 2024:KHC:7603
                                       RFA No. 756 of 2016
                                   C/W RFA No. 752 of 2016
                                       RFA No. 753 of 2016
                                       RFA No. 754 of 2016
                                       RFA No. 755 of 2016
                                       RFA No. 757 of 2016
                                       RFA No. 758 of 2016


     RAGHAVENDRA LAYOUT
     PADMANABHA NAGARA
     BENGALURU-560 070.
     DELETED V/O DATED: 21.06.23

                                           ...RESPONDENTS
(BY SRI. A.T.MANOHAR., ADVOCATE FOR R1:
NOTICE TO R2 IS SERVED AND UNRPRESENTED
R3 IS DELETED VIDE ORDER DATED: 21.06.2023)



      THIS RFA IS FILED UNDER SECTON 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 24.03.2016 PASSED IN
OS.NO.6850/2012 ON THE FILE OF THE XLIII ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, (CCH-44),DECREEING
THE SUIT FOR PERMANENT INJUNCTION.

      THESE APPEALS, COMING ON FOR HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT
1. Learned counsel appearing for appellant/defendant
No.3 in all the respective appeals, has filed separate
memos dated 23.02.2024 stating that the appellant herein
has filed a comprehensive suit in O.S.No.722/2024 before
the trial Court. He further requested to direct the trial
Court to dispose of the suits filed by the plaintiffs as
- 13 -
NC: 2024:KHC:7603
expeditiously as possible. Hence, he sought for
withdrawing the present appeals.
2. Memos dated 23.02.2024 are taken on record.
3. These appeals are dismissed as withdrawn.