Smt Jyesta M Rao vs Sri K S Vishala Rao
2024 Latest Caselaw 14871 Kant

Karnataka High Court

Smt Jyesta M Rao vs Sri K S Vishala Rao on 27 June, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                                   -1-
                                                              NC: 2024:KHC:23748
                                                           RSA No. 998 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 27TH DAY OF JUNE, 2024

                                                BEFORE
                                THE HON'BLE MR JUSTICE K.NATARAJAN
                            REGULAR SECOND APPEAL NO. 998 OF 2016 (INJ)
                      BETWEEN:

                      1.    SMT. JYESTA M. RAO,
                            AGED ABOUT 67 YEARS,
                            LATE K. MADHAVA RAO,

                      2.    SRI. K. VENKATESH,
                            AGED ABOUT 41 YEARS,
                            S/O LATE K. MADHAVA RAO,
                            BOTH ARE R/O MADHAVA NILAYA,
                            KULUR FERRY ROAD,
                            MANGALURU - 575 003.
                                                                   ...APPELLANTS
                      (BY SRI. NATARAJA BALLAL A, ADVOCATE)

                      AND:
Digitally signed by
VEDAVATHI A K
Location: High
Court of              1.    SRI. K.S. VISHALA RAO,
Karnataka
                            AGED ABOUT 71 YEARS,
                            W/O LATE SRINIVAS RAO,

                      2.    SRI. S. NAGENDRA,
                            AGED ABOUT 50 YEARS,
                            S/O LATE K. SRINIVAS RAO,

                      3.    SRI. K.S. KRISHNA,
                            AGED ABOUT 48 YEARS,
                            S/O LATE K. SRINIVAS RAO,
                              -2-
                                         NC: 2024:KHC:23748
                                       RSA No. 998 of 2016




     ALL ARE R/O KAMBLA HOUSE,
     KAMBLA CROSS ROAD,
     MANGALURU - 575 003.
                                             ...RESPONDENTS
(R1 AND R2 ARE SERVED, BUT UNREPRESENTED)

     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 17.02.2016 PASSED IN
R.A NO.121/2010 ON THE FILE OF THE III ADDL. SENIOR CIVIL
JUGE AND JMFC., MANGALURU, D.K, PARTLY ALLOWING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 02.08.2010 PASSED IN O.S NO.224/1997 ON THE FILE
OF THE I ADDL. CIVIL JUDGE AND JMFC., MANGALORE, D.K.,

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

Learned counsel for appellants has filed a memo for

not pressing the appeal.

Submission and memo is placed on record.

Accordingly, appeal is dismissed as not pressed.

Sd/-

JUDGE VS

CT: BHK