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Smt Bhagya Lakshmi vs Sri Ramachandra Reddy
2024 Latest Caselaw 25697 Kant

Citation : 2024 Latest Caselaw 25697 Kant
Judgement Date : 29 October, 2024

Karnataka High Court

Smt Bhagya Lakshmi vs Sri Ramachandra Reddy on 29 October, 2024

                                               -1-
                                                          NC: 2024:KHC:43678
                                                        RFA No. 1699 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 29TH DAY OF OCTOBER, 2024
                                       BEFORE
                      THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                      REGULAR FIRST APPEAL NO. 1699 OF 2024 (PAR)
                   BETWEEN:

                   1.    SMT. BHAGYA LAKSHMI
                         W/O LATE VENKATA REDDY
                         D/O LATE NANJAPPA REDDY,
                         AGED ABOUT 65 YEARS,
                         R/AT NO.15, 1ST MAIN,
                         1ST CROSS, MUNESHWARA LAYOUT,
                         PADMANABHA NAGARA,
                         BEFORE KADIRANAHALLI PETROL PUMP,
                         BENGALURU - 560 070.
                   2.    SRI RAGHUNATHA REDDY
                         S/O LATE NANJAPPA REDDY,
                         AGED ABOUT 63 YEARS,
Digitally signed         R/AT BASAVAPURA VILLAGE,
by RUPA V                THONDEBHAVI HOBLI,
Location: HIGH           GOWRIBIDANUR TALUK,
COURT OF                 CHIKKABALLAPUR DISTRICT - 561 213.
KARNATAKA
                   3.    SMT ANNAPURNA
                         W/O K PUJA REDDY,
                         AGED ABOUT 61 YEARS,
                         R/AT MANGAPURA VILLAGE,
                         KONDAPURA POST,
                         PENUGONDA TALUK,
                         ANANTHAPURAM DISTRICT,
                         ANDHRA PRADESH - 515 231.
                   4.    SMT BHADRAMMA
                         W/O ASWATHA REDDY,
                         AGED ABOUT 57 YEARS,
                         R/AT HUNISENAHALLI VILLAGE,
                         MELYA HOBLI,
                         GOWRIBIDANUR TALUK,
                         CHIKKABALLAPURA DISTRICT - 561 208.
                            -2-
                                       NC: 2024:KHC:43678
                                     RFA No. 1699 of 2024




5.   SMT. UMA DEVI
     W/O SHIVAKUMAR REDDY,
     AGED ABOUT 51 YEARS,
     R/AT NO.518, 4TH MAIN,
     4TH CROSS, ATTUR LAYOUT,
     YELAHANKA NEW TOWN,
     BENGALURU - 560 064.
                                            ...APPELLANTS
(BY SRI. MADHU E., ADVOCATE FOR
    SRI. MANJUNATH B R., ADVOCATE)
AND:

1.   SRI RAMACHANDRA REDDY
     S/O LATE NANJAPPA REDDY,
     AGED ABOUT 67 YEARS,
     RESIDING AT BASAVAPURA VILLAGE,
     THONDEBHAVI HOBLI,
     GOWRIBIDANUR TALUK,
     CHIKKABALLAPUR DISTRICT - 561 213.
2.   SRI VARAPRAKASH REDDY
     S/O LATE NANJAPPA REDDY,
     AGED ABOUT 59 YEARS
     RESIDING AT BASAVAPURA VILLAGE,
     THONDEBHAVI HOBLI,
     GOWRIBIDANUR TALUK,
     CHIKKABALLAPUR DISTRICT - 561 213.
3.   SRI HANUMANTHA REDDY
     S/O LATE NANJAPPA REDDY,
     AGED ABOUT 54 YEARS,
     RESIDING AT BASAVAPURA VILLAGE,
     THONDEBHAVI HOBLI,
     GOWRIBIDANUR TALUK,
     CHIKKABALLAPUR DISTRICT - 561 213.
4.   SMT. PRABHA MANI
     W/O G. RAMACHANDRA,
     AGED ABOUT 43 YEARS,
     RESIDING AT BASAVAPURA VILLAGE,
     THONDEBHAVI HOBLI,
     GOWRIBIDANUR TALUK,
                                -3-
                                              NC: 2024:KHC:43678
                                            RFA No. 1699 of 2024




     CHIKKABALLAPUR DISTRICT - 561 213.
5.   SRI B N VEERA BHADRA REDDY
     S/O LATE NANJUNDA REDDY,
     AGED ABOUT 59 YEARS,
     RESIDING AT BASAVAPURA VILLAGE,
     THONDEBHAVI HOBLI,
     GOWRIBIDANUR TALUK,
     CHIKKABALLAPUR DISTRICT - 561 213.
                                                 ...RESPONDENTS
     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE ORDER DATED 28.02.2024 PASSED ON IA IN OS
NO.389/2014 ON THE FILE OF PRL. CIVIL JUDGE AND JMFC,
GOWRIBIDANUR., ALLOWING THE IA FILED UNDER ORDER VII
RULE 11(a) R/W SEC.151 OF CPC., FOR REJECTION OF PLAINT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL


                        ORAL JUDGMENT

Sri.Madhu E., learned counsel appearing for

Sri.Manjunath B.R., learned counsel for appellants files a

memo for withdrawal of the appeal. The memo reads as

under:

"The undersigned counsel for the above named Appellants most respectfully prays that this Hon'ble court may be pleased to permit the appellants to withdraw the above peititon, Hence the memo."

NC: 2024:KHC:43678

2. The memo is taken on record.

3. In view of the memo, the appeal is dismissed

as withdrawn.

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

AM

 
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