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Kum.Pallavi V vs Sri.L. Venugopala
2024 Latest Caselaw 12092 Kant

Citation : 2024 Latest Caselaw 12092 Kant
Judgement Date : 30 May, 2024

Karnataka High Court

Kum.Pallavi V vs Sri.L. Venugopala on 30 May, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                  -1-
                                                              NC: 2024:KHC:18369
                                                             RFA No. 676 of 2024




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 30TH DAY OF MAY, 2024

                                                BEFORE

                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                             REGULAR FIRST APPEAL NO. 676 OF 2024 (PAR)

                       BETWEEN:

                       KUM. PALLAVI.V
                       DAUGHETER OF SRI L. VENUGOPALA
                       AGED ABOUT 28 YEARS
                       RESIDING AT NO 7
                       OPPOSITE GOVERNMENT DAIRY
                       HORAMAVU
                       AGARA
                       HORAMAVU POST
                       BENGALURU 560 043
                                                                    ...APPELLANT
                       (BY SRI. GURURAJ K KULKARNI, ADVOCATE)
                       AND:

Digitally signed by    1.    SRI. L. VENUGOPALA
BASAVARAJU
PAVITHRA                     SON OF SRI B.S. LAKSHMINARYANAPPA
Location: High Court         AGED ABOUT 62 YEARS
of Karnataka
                       2.    MASTER V. SESHADRI
                             SON OF SRI L. VENUGOPALA
                             AGED ABOUT 21 YEARS

                       3.    KUMAR V. GUNASHREE
                             DAUGHTER OF SRI L. VENUGOPALA
                             AGED ABOUT 18 YEARS

                       4.    KUM. V. DIKSHITHA
                             DAUGHTER OF SRI L. VENUGOPALA
                             AGED ABOUT 16 YEARS
                           -2-
                                        NC: 2024:KHC:18369
                                       RFA No. 676 of 2024




     RESPONDENT 4 SINCE MINOR
     REPRESENTED BY HER FATHER
     AND NATURAL GUARDIAN
     SRI L. V VENUGOPALA
     THE 1ST RESPONDENT HEREIN.
5.   KUM. V. BHARATHI
     DAUGHTER OF SRI L. VENUGOPALA
     AGED ABOUT 24 YEARS.


ALL ARE RESIDING AT NO.7
HORMAVU, AGARA, HORAMAVU POST,
BENGALURU - 560 043.

6.   SMT. ANJINAMMA
     DELETED AS PER TRIAL COURT ORDER
     THE LRS OF THE DEFENDANT NO 6
     ARE ALREADY ON RECORD AS PLAINTIFF AND
     DEFENDANT NOS 1 TO 5

7.   SRI. MANAKKANDAN MANIVELU
     SON OF SRI MANIVELU
     AGED ABOUT 41 YEARS
     RESIDING AT NO 73,
     GULLAMMA ROAD
     BEHIND JAL VAYU VIHAR WEST GATE
     SHARADA BUILDING, KAMMANAHALLI
     BENGALURU - 560 084
     CURRENTLY RESIDING T NO 5/32
     U3, BHUVANESHWARI NAGARA
     NEW FAIRLANDS
     SALEM 636 016
     TAMIL NADU STATE
                                           ...RESPONDENTS
(BY SRI. MENTO ISAC, ADVOCATE)
     THIS RFA FILED UNDER SECTION 96 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 28.02.2024 PASSED IN
OS.NO.3220/2016 ON THE FILE OF THE XLI ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU, DISMISSING THE
SUIT FOR PARTITION.
                             -3-
                                        NC: 2024:KHC:18369
                                       RFA No. 676 of 2024




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

                         JUDGMENT

Learned counsel for the appellant has filed a memo

for withdrawal of the appeal along with signature of the

appellant by stating that the matter is settled out of this

Court.

Memo is placed on record.

Hence, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SRA

 
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