Smt Gowramma vs Rashmi
2024 Latest Caselaw 25784 Kant

Karnataka High Court

Smt Gowramma vs Rashmi on 30 October, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                          NC: 2024:KHC:43871
                                                       MFA No. 5021 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 5021 OF 2024 (CPC)

                   BETWEEN:

                   1.    SMT. GOWRAMMA
                         W/O. LATE NINGEGOWDA,
                         AGED ABOUT 65 YEARS,
                   2.    SMT. KALPANA
                         W/O. SANNANNA,
                         AGED ABOUT 47 YEARS,

                         ALL ARE R/AT DUNDANAHALLI VILLAGE,
                         ATHAGUR HOBLI, MADDUR TALUK,
                         MANDYA DISTRICT.
                                                               ...APPELLANTS
                              (BY SRI. PHANIRAJ KASHYAP, ADVOCATE)
                   AND:

Digitally signed   1.    RASHMI
by DEVIKA M
                         D/O. RAVI,
Location: HIGH
COURT OF                 AGED ABOUT 23 YEARS,
KARNATAKA
                   2.    RAMYA
                         D/O. RAVI,
                         AGED ABOUT 18 YEARS,

                   3.    SANJANA
                         D/O. RAVI,
                         AGED ABOUT 14 YEARS,
                         REPRESENTED BY HER NATURAL
                         GUARDIAN MOTHER RADHA,

                   4.    RADHA
                         W/O. RAVI,
                                   -2-
                                               NC: 2024:KHC:43871
                                             MFA No. 5021 of 2024




        AGED ABOUT 41 YEARS,

5.      SRI. RAVI D.N.
        S/O. LATE NINGEGOWDA,
        AGED ABOUT 50 YEARS,

6.      SRI. CHANDRA
        S/O. LATE NINGEGOWDA,
        AGED ABOUT 50 YEARS,

        RESPONDENT NO.1 AND 6 ARE
        R/AT DUNDANAHALLI VILLAGE,
        ATHAGUR HOBLI, MADDUR TALUK,
        MANDYA DISTRICT.
                                                   ...RESPONDENTS

     THIS MFA IS FILED UNDER ORDER 43 RULE 1(d) OF CPC,
AGAINST THE ORDER DATED 01.04.2024      PASSED       IN
MISC.NO.04/2022 ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL JUDGE AND JMFC, MADDUR, MANDAY DISTRICT,
DISMISSING THE PETITION FILED UNDER ORDER IX RULE 13
READ WITH SECTION 151 OF CPC.
    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:            HON'BLE MR JUSTICE H.P.SANDESH

                           ORAL JUDGMENT

The learned counsel for the appellants has filed a memo

for withdrawal. Hence, permitted to withdraw the appeal in

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

as withdrawn.

Sd/-

(H.P.SANDESH) JUDGE RHS