Smt Hanumakka vs Smt Lakshmamma
2025 Latest Caselaw 7897 Kant

Karnataka High Court

Smt Hanumakka vs Smt Lakshmamma on 30 August, 2025

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                   -1-
                                                           NC: 2025:KHC:33844
                                                          RFA No. 130 of 2011


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 30TH DAY OF AUGUST, 2025

                                                BEFORE
                           THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
                            REGULAR FIRST APPEAL NO. 130 OF 2011 (PAR)
                      BETWEEN:

                      SMT HANUMAKKA
                      W/O K RAMANNA
                      D/O LATE MARIYAPPA
                      R/AT NO.4, M.V.R. BLOCK
                      2ND CROSS, J C NAGAR
                      BANGALORE-560006
                                                                 ...APPELLANT
                      (BY SRI.RAJESH B L., ADVOCATE)

                      AND:

                      1.    SMT LAKSHMAMMA
                            W/O LATE MARIYAPPA
                            AGED ABOUT 80 YEARS
                            R/O KOTTIGEPALYA
Digitally signed by         SRIGANDHADA KAVALU DHAKALE
HEMALATHA A                 YESHWANTHPUR HOBLI
Location: HIGH              BANGALORE NORTH TALUK.
COURTOF
KARNATAKA
                      2.    SRI KALEGOWDA
                            SINCE DECEASED BY HIS LR'S

                      A)    SMT INDIRA
                            W/O LATE KALEGOWDA
                            AGED ABOUT 50 YEARS.

                      B)    SMT PALLAVI
                            D/O KALEGOWDA
                            R/AT KOTTIGEPALYA
                            -2-
                                        NC: 2025:KHC:33844
                                       RFA No. 130 of 2011


HC-KAR




     SRIGANDHADAKAVALU DHAKALE
     YESHWANTHPUR HOBLI
     BANGALORE NORTH TALUK.

C)   KUM LAVANYA
     D/O LATE KALE GOWDA
     MAJOR BY AGE.

3.   SRI N RAMACHANDRA
     S/O LATE MARIYAPPA
     AGED ABOUT 55 YEARS
     ALL ARE R/AT KOTTIGEPALYA
     SRIGANDHADAKAVALU DHAKALE
     YESHWANTHPUR HOBLI
     BANGALORE NORTH TALUK.
                                          ...RESPONDENTS
(BY SRI. V R PRASANNA, ADVOCATE FOR R2[A-B]:
    R2(C) SERVED AND UNREPRESENTED:
    SRI. N BAYYA REDDY, ADVOCATE FOR R3:
    R2(A-C) AND R3 ARE LR'S OF R1 V/O DATED:19.08.2014)


      THIS RFA IS FILED UNDER        SECTION 96 OF CPC
AGAINST THE JUDGMENT AND         DECREE DATED: 18.12.2010
PASSED IN OS. NO.6816/2008 ON THE FILE OF THE XXXVIII
ADDL. CITY CIVIL JUDGE AT BANGALORE, DISMISSING THE
SUIT FOR PARTITION AND SEPARATE POSSESSION AND ETC.

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

CORAM:   HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                   ORAL JUDGMENT

1. The learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the appeal.

NC: 2025:KHC:33844

HC-KAR

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

HA