Smt Bayamma vs Sri Ramaiah
2025 Latest Caselaw 5788 Kant

Karnataka High Court

Smt Bayamma vs Sri Ramaiah on 19 August, 2025

                                                              -1-
                                                                       NC: 2025:KHC:32124-DB
                                                                         RFA No. 338 of 2012


                                 HC-KAR




                                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                          DATED THIS THE 19TH DAY OF AUGUST, 2025

                                                           PRESENT
                                          THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                                              AND
                                          THE HON'BLE MR. JUSTICE UMESH M ADIGA
                                      REGULAR FIRST APPEAL NO. 338 OF 2012 (DEC/PAR)
                                 BETWEEN:

                                       SMT. BAYAMMA
                                       W/O MUNIRAJU,
                                       D/O YARA CHINNAMMA
                                       AGED 60 YEARS,
                                       R/O PAPAREDDY PALYA,
                                       NAGARBHAVI POST,
                                       YESHAWANTHAPURA HOBLI,
                                       BANGALORE NORTH TALUK,
                                       BANGALORE 560 072.
                                                                             ...APPELLANT
                                 (BY SRI. H.N. BASAVARAJU, ADVOCATE (ABSENT))

                                 AND:
Digitally signed by KORLAHALLI
BHARATHIDEVIKRISHNACHARYA
Location: HIGH COURT OF          1.    SRI RAMAIAH,
KARNATAKA
                                       S/O YARA CHINNAMMA
                                       AGED 59 YEARS,
                                 2.    SRI PAPAIAH
                                       S/O YARA CHINNAMMA
                                       AGED 56 YEARS,

                                 3.    SRI CHOWDAPPA
                                       S/O YARA CHINNAMMA
                                       AGED 84 YEARS,

                                       (SINCE R-3 DIED, R-4 IS TREATED AS LR'S OF R-3,
                                       VIDE ORDER DATED 11.03.2015)
                           -2-
                                     NC: 2025:KHC:32124-DB
                                      RFA No. 338 of 2012


HC-KAR




4.   SRI SUBBAIAH
     S/O CHOWDAPPA
     AGED 49 YEARS,

     RESPONDENTS NO.1 TO 4 ARE THE
     RESIDENTS OF PAPAREDDY PALYA,
     NAGARABHAVI
     YESHAVANTHAPURA HOBLI,
     BANGALORE NORTH TALUK,
     BANGALORE- 560 072.

5.   SMT. MANJULA
     W/O NARAYANAPPA,
     D/O YARA CHINNAMMA
     AGED 49 YEARS,
     VISHWANEEDAM POST,
     YESHAVANTHAPURA HOBLI,
     BANGALORE NORTH TALUK,
     BANGALORE - 560 072.

6.   THE SECRETARY,
     GOVERNMENT OF KARNATAKA,
     SECRETARIAT HOUSE BUILDING,
     CO-OPERATIVE SOCIETY LTD.,
     VIDHANA SOUDHA,
     BANGALORE- 560 001.
                                          ...RESPONDENTS
(BY SRI. K.H. THIMMAIAH, ADVOCATE FOR R-4,
    SRI.M.BABU, ADVOCATE/CR/R-6,
    R-1, R-2 AND R-5 ARE SERVED AND UNREPRESENTED)

     THIS RFA IS FILED U/SEC.96, OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 21.11.2011 PASSED IN
O.S.3122/2001 ON THE FILE OF THE XXII ADDL.CITY CIVIL
JUDGE, BANGALORE, PARTLY DECREEING THE SUIT FOR
DECLARATION, PARTITION AND SEPARATE POSSESSION AND
FOR PERPETUAL INJUNCTION.
                               -3-
                                           NC: 2025:KHC:32124-DB
                                            RFA No. 338 of 2012


HC-KAR




    THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:      HON'BLE MR. JUSTICE JAYANT BANERJI
            and
            HON'BLE MR. JUSTICE UMESH M ADIGA


                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

No one appears to press this appeal.

2. Accordingly, the appeal is dismissed for

non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

bk/