Smt Latha vs Smt Thayamma
2024 Latest Caselaw 27309 Kant

Karnataka High Court

Smt Latha vs Smt Thayamma on 13 November, 2024

                                               -1-
                                                         NC: 2024:KHC:46058
                                                        RSA No. 392 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 13TH DAY OF NOVEMBER, 2024

                                          BEFORE

                         THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                    REGULAR SECOND APPEAL NO. 392 OF 2024 (INJ)

                   BETWEEN:

                   1.    SMT LATHA
                         W/O KRISHNE GOWDA
                         AGED ABOUT 35 YEARS

                   2.    SRI KRISHNEGOWDA
                         S/O BETTE GOWDA
                         AGED ABOUT 45 YEARS

                         BOTH ARE RESIDING AT NO 22,
                         1ST CROSS, SURYA BAKERY CIRCLE
                         MANCHEGOWDANAKOPPALU MAIN ROAD,
                         DEVARAJA MOHALLA
                         MYSORE - 570001
Digitally signed                                              ...APPELLANTS
by R DEEPA
Location:          (BY SRI. RAJENDRA KUMAR SUNGAY T P., ADVOCATE)
HIGH COURT
OF                 AND:
KARNATAKA
                   SMT THAYAMMA
                   W/O LATE JAGGI MADEGOWDA
                   AGED ABOUT 51 YEARS
                   RESIDING AT NO 22,
                   1ST CROSS, SURYA BAKERY CIRCLE
                   MANCHEGOWDANAKOPPALU MAIN ROAD,
                   DEVARAJA MOHALLA
                   MYSORE - 570001
                                                             ...RESPONDENT
                   (BY SRI. SRINIVASA D C., ADVOCATE)
                             -2-
                                        NC: 2024:KHC:46058
                                       RSA No. 392 of 2024




     THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 10.11.2023 PASSED IN
RA.No.40/2022 ON THE FILE OF THE I ADDITIONAL SENIOR CIVIL
JUDGE AND CJM, MYSURU, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED 24.11.2021 PASSED
IN OS No.591/2018 ON THE FILE OF THE VI ADDITIONAL CIVIL
JUDGE, AND JMFC, MYSURU.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI

                    ORAL JUDGMENT

Learned counsel for the appellants filed a memo

seeking leave of the Court to convert this Regular second

appeal into Miscellaneous second appeal.

2. Memo is placed on record.

3. Office is directed to convert the regular second

appeal into Miscellaneous second appeal.

4. For statistical purpose, this regular second

appeal is disposed of.

Sd/-

(ASHOK S.KINAGI) JUDGE

SKS