M/S Mahendra Developers vs Govindegowda
2024 Latest Caselaw 22152 Kant

Karnataka High Court

M/S Mahendra Developers vs Govindegowda on 2 September, 2024

                                               -1-
                                                       NC: 2024:KHC:35552-DB
                                                          RFA No.1858/2023



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                        PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                              AND
                       THE HON'BLE MR JUSTICE VENKATESH NAIK T
                       REGULAR FIRST APPEAL NO.1858/2023 (PAR)
                BETWEEN:

                M/S MAHENDRA DEVELOPERS
                REPRESENTED BY ITS MANAGING PARTNER
                SRI P B MAHENDRA
                DOOR NO.37, MAYURAM ENCLAVE
                NAGAVALA VILLAGE, YELAVALA HOBLI
                MYSURU TALUK - 571 130                      ...APPELLANT

                (BY SRI.P MAHESHA, ADVOCATE (ABSENT)

                AND:

                1.   GOVINDEGOWDA
                     S/O LATE KARIGOWDA
                     AGED ABOUT 82 YEARS
                     R/O YALACHALLI VILLAGE
                     MAIDABAHALLI POST
Digitally
signed by K S        YELAWALA HOBLI
RENUKAMBA            MYSURU TLAUK - 571 130
Location:
High Court of   2.   SMT ANKAMMA
Karnataka
                     W/O LATE JAVAREGOWDA
                     AGED ABOUT 80 YEARS

                3.   SRI J S SRINIVAS
                     S/O LATE JAVAREGOWDA
                     AGED ABOUT 51 YEARS

                4.   SRI J S SATHISHA
                     S/O LATE JAVAREGOWDA
                     AGED ABOUT 47 YEARS
                     RESPONDENTS NO.2 TO 4 ARE
                     R/AT SREERAMPURA VILLAGE
                     CHUNCHANAKATTE HOBLI
                                -2-
                                      NC: 2024:KHC:35552-DB
                                         RFA No.1858/2023



     K.R.NAGARA TALUK
     MYSURU DISTRICT - 571 602

5.   SMT J S PUSHPANJALI
     D/O LATE JAVAREGOWDA
     W/O K C KUBERA
     AGED ABOUT 49 YEARS
     R/AT KENCHUGARA KOPPAL VILLAGE
     KESTURU POST
     CHUNCHANAKATTE HOBLI
     K R NAGARA TALUK
     MYSURU DISTRICT - 571 602

6.   SMT J S SUKANYA
     D/O LATE JAVAREGOWDA
     W/O G R PRAKASH
     AGED ABOUT 55 YEARS
     R/AT NO.5, 4TH CROSS
     5TH MAIN, MATHRU LAYOUT
     YELAHANKA NEW TOWN
     G K V K POST
     BENGALURU - 560 065

7.   NAGARATHNAMMA
     W/O LATE GOWDAIAH
     AGED ABOUT 79 YEARS
     R/O YALACHALLI VILLAGE
     MAIDANAHALLI POST
     YELWALA HOBLI
     MYSURU TALUK - 571 130               ... RESPONDENTS

      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
OF CPC, PRAYING TO SET AIDE THE ORDER DATED 17.06.2023
PASSED IN FDP NO.34/2022 ON THE FILE OF THE VII ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC, MYSURU, PARTLY DECREEING
THE SUIT FOR PARTITION.

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

CORAM:    HON'BLE MRS JUSTICE K.S.MUDAGAL
          AND
          HON'BLE MR JUSTICE VENKATESH NAIK T
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                                         NC: 2024:KHC:35552-DB
                                             RFA No.1858/2023



                         ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE K.S.MUDAGAL)

No representation for the appellant.

Despite granting sufficient opportunity, needful is not

done. There are no grounds to grant further adjournment.

Therefore, appeal is dismissed for non compliance.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

PKN