Shivamma vs Mahadevu
2024 Latest Caselaw 22377 Kant

Karnataka High Court

Shivamma vs Mahadevu on 3 September, 2024

                                                -1-
                                                      NC: 2024:KHC:35838-DB
                                                          RFA No.435/2020



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD 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.435/2020 (PAR)
                BETWEEN:

                1.     SHIVAMMA
                       W/O LATE RAMAIAH
                       AGED ABOUT 76 YEARS
                       SINCE DEAD BY LRS. A2 TO A5
                2.     RAJU
                       S/O LATE RAMAIAH
                       AGED ABOUT 52 YEARS
                       R/AT HOUSE NO.1067
                       HOSAKOTE, R MOHALLA
                       4TH CROSS, MYSURU - 570 004

                3.     R MAHADEVA
                       S/O LATE RAMAIAH
                       AGED ABOUT 56 YEARS
Digitally              SINCE DECEASED BY LRS.
signed by K S
RENUKAMBA       3(a)   PUSHPA LATHA
Location:              W/O R MAHADEV
High Court of          AGED ABOUT 58 YEARS
Karnataka              R/AT NO.2665/66, MADARAKERI
                       3RD CROSS, NANUJUMALIGE
                       K R MOHALA, MYSORE - 570 004

                3(b)   M P ASHWINI
                       D/O R MAHADEV
                       AGED ABOUT 36 YEARS
                       W/O S RAGAVENDRA
                       R/AT NO.126/A, OOTY ROAD
                       SGS, ASHRAM, MYSORE -570 008

                3(c)   M P ARUNA
                       D/O R MAHADEV
                       AGED ABOUT 33 YEARS
                                -2-
                                        NC: 2024:KHC:35838-DB
                                            RFA No.435/2020



        W/O K JAGANATH
        R/AT NO.173/1, 2ND CROSS
        2ND MAIN, BHOVIPALYA
        MAHALAKSHMIPURAM
        BENGALURU - 560 086

3(d)    M P ARPITHA
        D/O R MAHADEV
        AGED ABOUT 31 YEARS
        R/AT NO.2454, 12TH CROSS
        BASWESWARA ROAD
        K R MOHALLA, MYSORE - 570 004

3(e)    M P ANUSHA
        D/O R MAHADEV
        AGED ABOUT 25 YEARS
        R/AT NO.2665/66, MADARAKERI
        3RD CROSS, NANUJUMALIGE
        K R MOHALLA, MYSORE - 570 004

4.      R MALLIKARJUNA
        S/O LATE RAMAIAH
        AGED ABOUT 54 YEARS
        R/AT NO.2157, 2ND CROSS
        BASAVESHWARA ROAD
        K R MOHALLA, MYSURU - 570 004

5.      R MAHALAKSHMI
        D/O LATE RAMAIAH
        AGED ABOUT 50 YEARS
        R/AT BADAGALAHUNDI VILLAGE
        VARUNA HOBALI, MYSURU TALUK
        MYSURU DISTRICT - 570 010               ... APPELLANTS

(BY SRI ANIL KUMAR S, ADVOCATE)
AND:

1.     MAHADEVU
       S/O MASANEGOWDA @
       KUNTA MASANEGOWDA
       AGED ABOUT 66 YEARS
       R/AT HOUSE NO.1611, K-15
       GIRINILAYA,BEERESWARA KRUPA
       HOSAKERI, 4TH CROSS
       K R MOHALLA
       MYSURU -570 004
                                 -3-
                                           NC: 2024:KHC:35838-DB
                                                  RFA No.435/2020



2.    CHIKKAMAHADEVU
      S/O MASANEGOWDA @
      KUNTA MASANEGOWDA
      AGED ABOUT 64 YEARS
      R/AT KEMPISIDDANAHUNDI VILLAGE
      CHATRA HOBALI, NANJANGUD TALUK
      MYSURU DISTRICT - 571 301

3.    KARNATAKA INDUSTRIAL AREA
      DEVELOPMENT BOARD (KIADB)
      KRS ROAD, METAGALLI
      MYSURU CITY - 570 002
      BY ITS SECRETARY

4.    LAND ACQUISITION OFFICER
      KARNATAKA INDUSTRIAL AREA DEVELOPMENT
      BOARD(KIADB), KRS ROAD, METAGALLI
      MYSURU CITY - 570 002                 ...RESPONDENTS
     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
OF CPC PRAYING TO SET ASIDE THE JUDGMENT AND DECREE
DATED 06.11.2019 PASSED IN O.S.NO.52/2015 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND JMFC., NANJANGUD, DISMISSING
THE SUIT FOR PARTITION AND SEPARATE POSSESSION.
      THIS REGULAR FIRST 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

                         ORAL JUDGMENT

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

Despite granting sufficient opportunity, needful is not

done, therefore the appeal is dismissed.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE KSR