Roshni Mathan Pereira vs Mrs. A. F. Mathan
2025 Latest Caselaw 5783 Kant

Karnataka High Court

Roshni Mathan Pereira vs Mrs. A. F. Mathan on 19 August, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                         -1-
                                                 NC: 2025:KHC:32065
                                                MFA No. 572 of 2017


            HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 19TH DAY OF AUGUST, 2025

                                     BEFORE

             THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

            MISCELLANEOUS FIRST APPEAL NO. 572 OF 2017 (CPC)

            BETWEEN:

            ROSHNI MATHAN PEREIRA,
            KARTA OF HUF OF JOLARPETTAI ADIMOOLAM
            MATHAN HUF,
            SOLE LEGITIMATE
            D/O. DR. JOLARPETTAI,
            ADIMOOLAM MATHAN
            AND AGNES FLORA MATHAN,
            AGED ABOUT 43 YEARS,
            RESIDING AT 3RD FLOOR,
            573, 5TH AVENUE,
            TEACHERS COLONY,
            VENKATAPURA,
            KORAMANGALA,
            BANGALORE - 560 034.
Digitally                                              ...APPELLANT
signed by   (BY SMT.RASHMI MATHAN PEREIRA, PARTY IN PERSON)
RAMYA D
Location:
HIGH        AND:
COURT OF
KARNATAKA   1.    MRS. A. F. MATHAN
                  AGED ABOUT 67 YEARS,
                  W/O. LATE MATHAN,
                  RESIDING AT NO.5,
                  HOUSE LIST NO.48/1,
                  JAKKASANDRA VILLAGE,
                  VENKATAPURA,
                  KORAMANGALA,
                  BANGALORE - 560 034.
                               -2-
                                               NC: 2025:KHC:32065
                                          MFA No. 572 of 2017


HC-KAR




2.   STATE OF KARNATAKA
     BY ITS SECRETARY,
     VIDHANA SOUDHA,
     BANGALORE-560 001.

3.   KARNATAKA STATE RESERVE POLICE
     MADIVALA ROAD, BANGALORE,
     BY ITS COMMANDANT,
     III BATTALLIAN.

4.   THE D.G. OF POLICE
     (THE DIRECTOR GENERAL OF POLICE),
     K.S.R.P., NRUPATHUNGA ROAD,
     BANGALORE - 560 002.
                                                  ...RESPONDENTS

     THIS MFA FILED UNDER ORDER 43 RULE 1(R) OF CPC,
AGAINST THE ORDER DATED 29.09.2016 PASSED ON I.A.NO.3
IN OS.NO.10906/1994 ON THE FILE OF THE XIII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU CCH-22,
DISMISSING THE I.A.NO.III FILED BY THE IMPLEADING
APPLICANT UNDER ORDER 1 RULE 10 OF CPC.

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

CORAM:    HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                      ORAL JUDGMENT

The appellant/party in person namely Smt. Roshni

Mathan Pereira has filed a memo seeking to withdraw the

appeal with a liberty to file Writ Petition.

The said memo is placed on record.

NC: 2025:KHC:32065

HC-KAR

Consequently, the appeal is dismissed as

withdrawn. Also, the liberty is reserved to the

appellant/party in person to file Writ Petition as per law.

Registry is directed to return the certified copies to

the appellant/party in person.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

SRA