Ms B Shobha vs Mrs R Geethanjali
2024 Latest Caselaw 12163 Kant

Karnataka High Court

Ms B Shobha vs Mrs R Geethanjali on 31 May, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                  -1-
                                                              NC: 2024:KHC:18671
                                                            RFA No. 335 of 2011




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 31ST DAY OF MAY, 2024

                                                BEFORE
                               THE HON'BLE MR JUSTICE RAVI V HOSMANI
                             REGULAR FIRST APPEAL NO. 335 OF 2011 (PAR)


                       BETWEEN:

                       1.    MS. B. SHOBHA,
                             D/O LATE N. RAMACHANDRAN,
                             HINDU, AGED ABOUT 54 YEARS,

                       2.    MR. VIJAI SRINIVAS,
                             S/O LATE N. RAMACHANDRAN,
                             HINDU, AGED ABOUT 41 YEARS,

                             BOTH RESIDENT OF NO. 6-8-1205,
                             NGO'S COLONY, KAPILA THEERTHAM ROAD,
                             TIRUPATHI, ANDHRA PRADESH.
                                                                    ...APPELLANTS

Digitally signed by    (BY SRI. S. GANESH SHENOY, ADVOCATE)
GEETHAKUMARI
PARLATTAYA S           AND:
Location: High Court
of Karnataka
                       1.    MRS. R. GEETHANJALI,
                             (D/O LATE N. RAMACHANDRAN),
                             W/O MR. B. PRABHAKAR,
                             HINDU, AGED ABOUT 55 YEARS,
                             R/O NO.71/24, 1ST FLOOR,
                             VILAKKADI KOIL STREET,
                             KANCHIPURAM - 631 501,
                             STATE OF TAMILNADU.
                              -2-
                                         NC: 2024:KHC:18671
                                        RFA No. 335 of 2011




2.   MRS. B. LEELA,
     (D/O LATE N. RAMACHANDRAN),
     W/O P. GOPINATH,
     AGED ABOUT 53 YEARS,
     R/O NO.37/1, SAHADEVA MUDALI STREET,
     SHOLINGUR, VELLUR DIST. T.N - 631 102.

3.   MRS. B. USHA,
     (D/O LATE N. RAMACHANDRAN),
     W/O B. RANGANATHAN
     R/O FLAT NO.101, SOUMYA PLAZA,
     PLOT NO.7-1-632/143/5, BAPUNAGAR,
     SANJEEVA REDDY NAGAR,
     HYDERABAD - 500038, STATE OF A.P.
                                            ...RESPONDENTS
(BY SRI. R. KRISHNA MURTHY, ADVOCATE)

      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96, READ WITH OR O-41, RULE-1 OF CPC, AGAINST THE
JUDGMENT     AND     DECREE DATED 02.11.2010    PASSED IN
O.S.10488/2006 ON THE FILE OF THE XVIII ADDITIONAL CITY
CIVIL JUDGE, BANGALORE, DECREEING THE SUIT FOR THE
PARTITION AND SEPARATE POSSESSION.

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

                           ORDER

1. Learned counsel for the appellant has filed a memo

reporting the death of appellant No.2, enclosing copy of the

death certificate.

NC: 2024:KHC:18671

2. Memo is taken on record.

3. It is submitted that the surviving members i.e., the legal

representatives of appellant No.2 are already on record.

4. Learned counsel has also filed a separate memo stating

that the appeal may be dismissed as not pressed as there is a

settlement between the parties.

5. In view of the memo, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

SNC

CT: BHK