Sri Manchaiah vs Smt Lakshmamma
2024 Latest Caselaw 22686 Kant

Karnataka High Court

Sri Manchaiah vs Smt Lakshmamma on 5 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                     NC: 2024:KHC:36379
                                                   RFA No. 2117 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                      BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
               REGULAR FIRST APPEAL NO. 2117 OF 2024 (DEC/PAR)
              BETWEEN:

              SRI MANCHAIAH,
              AGED ABOUT 81 YEARS,
              S/O LATE NANJAIAH,
              R/AT KAROHATTI VILLAGE,
              MUGURU HOBLI, T NARASIPURA TALUK,
              MYSURU DISTRICT - 571 110.
                                                           ...APPELLANT
              (BY SRI P NATARAJU, ADVOCATE (PH))
              AND:

              1.    SMT LAKSHMAMMA,
                    AGED ABOUT 60 YEARS,
                    W/O MADAIAH,
                    R/AT KAROHATTI VILLAGE,
                    MUGURU HOBLI, T NARASIPURA TALUK,
Digitally           MYSURU DISTRICT - 571 110.
signed by
PRAMILA G V
Location:
              2.    SRI MADIAH,
HIGH COURT          AGED ABOUT 75 YEARS,
OF                  S/O LATE NANJAIAH,
KARNATAKA

              3.    SRI N NARENDRABABU
                    AGED ABOUT 66 YEARS,
                    S/O LATE NANJAIAH,

                    RESPONDENTS NO.2 AND 3 ARE
                    R/AT KAROHATTI VILLAGE,
                    MUGURU HOBLI, T NARASIPURA TALUK,
                    MYSURU DISTRICT - 571 110.
                                                        ...RESPONDENTS
                                   -2-
                                              NC: 2024:KHC:36379
                                           RFA No. 2117 of 2024




     THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 01.07.2024
PASSED IN OS.NO.7/2014 ON THE FILE OF THE SENIOR CIVIL
JUDGE, T NARASIPURA, PARTLY DECREEING THE SUIT FOR
DECLARATION AND PARTITION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                             ORAL JUDGMENT

Learned counsel for the appellant has filed a memo for

return of appeal papers to present before proper Court.

2. Taking note of the valuation of the appeal, the

appeal would not lie before this Court.

3. Accordingly, memo is accepted.

4. Office is directed to return the appeal papers to the

learned counsel appearing for the appellant for presentation

before appropriate Court in accordance with law after making

necessary entries in the concerned Register.

5. Accordingly, the appeal stands disposed of for

statistical purposes.

Sd/-

(V SRISHANANDA) JUDGE