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Mr Vasantha S Moolya vs Smt Padmavathi
2024 Latest Caselaw 15043 Kant

Citation : 2024 Latest Caselaw 15043 Kant
Judgement Date : 28 June, 2024

Karnataka High Court

Mr Vasantha S Moolya vs Smt Padmavathi on 28 June, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                        NC: 2024:KHC:24169
                                                     RSA No. 1891 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF JUNE, 2024

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.1891 OF 2021 (PAR)

                   BETWEEN:

                   1.    MR VASANTHA S MOOLYA
                         AGED ABOUT 60 YEARS

                   2.    MRS. REVATHI
                         AGED ABOUT 54 YEARS

                   3.    MRS. LEELAVATHI
                         AGED ABOUT 53 YEARS

                   4.    MRS. MALATHI
                         AGED ABOUT 51 YEARS
Digitally signed
by DEVIKA M        5.    MR. VISHWANATH
Location: HIGH           AGED ABOUT 50 YEARS
COURT OF
KARNATAKA
                   6.    MRS. PUSHPAVATHI
                         AGED ABOUT 42 YEARS

                       ALL ARE THE CHILDREN OF LATE HONAMMA
                       ALL ARE R/AT PERIYADIBEEDU HOUSE
                       POST KALLIGE VILLAGE - 574 143
                       BANTWAL TALUK
                       DAKSHINA KANNADA
                                                         ...APPELLANTS
                   (BY SRI CHANDRANATH ARIGA K, ADVOCATE)
                            -2-
                                   NC: 2024:KHC:24169
                                 RSA No. 1891 of 2021




AND:

1.   SMT. PADMAVATHI
     AGED ABOUT 75 YEARS
     W/O HUVVAIAH MOOLYALA

2.   SRI PURUSHOTHAM
     AGED ABOUT 51 YEARS

3.   SRI PADMANABHA
     AGED ABOUT 49 YEARS

4.   SRI MANOHAR
     AGED ABOUT 46 YEARS

5.   SMT. SHOBHA
     AGED ABOUT 44 YEARS
     RESPONDENTS NO.2 TO 5 ARE
     CHILDREN OF LATE HOOVAYYA MOOLYA
     ALL ARE RESIDING AT PUDIKELAYYA
     KODI HOUSE,
     KALLIGE POST AND VILLAGE 574 143

6.   SRI LINGAPPA BANGERA
     AGED ABOUT 69 YEARS
     S/O MADANA MOOLYA
     R/AT ROOM NO.7
     SUKHISAMSAR BUILDING
     OPPOSITE TO ABHINAV VIDYA MANDIR SCHOOL
     GURUDEV ROAD, BANDRA (E) - 400037
     THANE DISTRICT, MAHARASTRA

7.   SMT. JANAKI
     AGED ABOUT 72 YEARS

8.   SRI JARAPPA MOOLYA
     AGED ABOUT 67 YEARS

9.   SRI HONNAYYA
     AGED ABOUT 65 YEARS
     RESPONDENTS NO.6 - 9 ARE
                               -3-
                                         NC: 2024:KHC:24169
                                       RSA No. 1891 of 2021




     THE CHILDREN OF LATE MADANAMOOLYA'S
     SECOND WIFE (LAXMI)
     ALL ARE R/AT PUKIKELAYYA
     KODI HOUSE
     POST KALLIGE VILLAGE 574 143
     BANTWAL TALUK, D K
                                   ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 06.03.2020
PASSED IN R.A.No.01/2017 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE AND JMFC, BANTWAL,
D.K, AND ETC.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                        ORDER

The learned counsel appearing for the appellants has

filed a memo seeking permission of this Court to withdraw

the appeal on the ground that the matter has been

compromised in R.S.A.No.1046/2020. The memo is taken

on record. In view of the memo, the counsel for the

appellants is permitted to withdraw the appeal.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SN

 
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