Karnataka High Court
Mr V Narayanacharu S/O Late Mr ... vs Mr Subbachari S/O Mr. ... on 2 September, 2025
-1-
NC: 2025:KHC:34230-DB
RFA No. 2494 of 2007
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE JAYANT BANERJI
AND
THE HON'BLE MR. JUSTICE UMESH M ADIGA
REGULAR FIRST APPEAL NO. 2494 OF 2007
BETWEEN:
1. MR. V. NARAYANACHARI,
S/O LATE MR. VENKATAKRISHNACHARI
AGED ABOUT 76 YEARS,
SINCE DEAD BY HIS LR'S
1(A) SRI. CHANDRACHARI,
S/O LATE V.NARAYANACHARI,
AGED ABOUT 63 YEARS,
NO.65, 5TH MAIN,6TH CROSS,
SAMPANGI RAMANAGARA,
BANGALORE- 560 027.
Digitally signed
by 2. MR. V NANJACHARI
ANNAPURNA G S/O LATE MR. VENKATAKRISHNACHAR,
Location: HIGH AGED ABOUT 64 YEARS,
COURT OF
KARNATAKA 3. MR. KRISHNACHARI
S/O LATE MR. VENKATAKRISHNACHARI,
AGED ABOUT 63 YEARS,
ALL ARE RESIDING AT
NO.65, 6TH CROSS,
DIVISION NO.73,
SAMPANGIRAMANGAR,
BANGALORE-560 027.
...APPELLANTS
-2-
NC: 2025:KHC:34230-DB
RFA No. 2494 of 2007
HC-KAR
(BY SRI.K.G. SADASHIVAIAH, ADVOCATE FOR APPELLANT
NO.1(A) (ABSENT),
SRI.V. RAGHAVENDRA, ADVOCATE FOR APPELLANT NO.2
(ABSENT).
SRI. SUNIL S. RAO, ADVOCATE FOR APPELLANT NO.3
(ABSENT))
AND:
1. MR. SUBBACHARI
S/O MR. VEERARAGHAVACHARI
AGED ABOUT 53 YEARS
R/A NO.49, SOMESWARANAGAR,
BYRAPPA COMPOUND, III CROSS
IST MAIN ROAD, I BLOCK,
JAYANAGAR,
BANGALORE-011.
2. MRS. RUKKAMMA
W/O MR M VENKATARAMANACHAR
AGED ABOUT 71 YEARS
R/A NO.15, 8TH CROSS,
SOMESWARANAGAR, I BLOCK,
JAYANAGAR,
BANGALORE-011.
3. MRS. JAYAMMA
D/O MR K. SUBBACHARI
AGED ABOUT YEARS
R/A NO.10, 4TH CROSS
5TH MAIN, SAMPANGIRAMANAGAR,
BANGALORE-027.
4. MRS BHAGYAMMA
W/O MR N BRAMAIAH
MAJOR
R/A NO.124, 4TH CROSS
SOMESWARANAGAR,
I BLOCK, JAYANAGAR,
BANGALORE-011.
-3-
NC: 2025:KHC:34230-DB
RFA No. 2494 of 2007
HC-KAR
5. SMT. V. KAMAKSHAMMA
W/O VENKATARAMANACHARI
SINCE DEAD BY HER LR,
V. NARAYANACHARI,
AGED ABOUT 53 YEARS
TEJESVINI NILAYAM,
NEAR A.V. ENTERPRISES,
DEVANAGUNDI,
VIJAYANAGAR,
TUMKUR-572 102.
6. SMT LAKSHMAMMA
W/O RAJAGOPALACHARI
AGED ABOUT 76 YEARS
NO.65, 6TH CROSS,
6TH MAIN, SAMPANGIRAMANAGAR,
BANGALORE-027
...RESPONDENTS
(BY SRI. M.D. BASAVANNA AND MUNIRAJU, ADVOCATES
FOR R1,
VIDE ORDER DATED 12.11.2024,
APPEAL AGAINST R2 IS ABATED,
SRI.E. RAJAGOPAL, ADVOCATE FOR R3,
R4 IS SERVED AND UNREPRESENTED,
VIDE ORDER DATED 11.03.2024, APPEAL AGAINST
R5 AND R6 IS ABATED AND DISMISSED)
THIS RFA IS FILED U/O XLI RULE 1 R/W SECTION 96 OF
CPC AGAINST THE JUDGMENT AND DECREE DT.7.9.07 PASSED
IN OS NO. 1839/96 ON THE FILE OF THE XVIII ADDL. CITY
CIVIL JUDGE, BANGALORE, PARTLY DECREEING THE SUIT FOR
PARTITION AND SEPARATE POSSESSION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE JAYANT BANERJI
and
HON'BLE MR. JUSTICE UMESH M ADIGA
-4-
NC: 2025:KHC:34230-DB
RFA No. 2494 of 2007
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)
No one appears for the appellants.
Learned counsel for the respondents is present.
The appeal is dismissed for non-prosecution.
Sd/-
(JAYANT BANERJI)
JUDGE
Sd/-
(UMESH M ADIGA)
JUDGE
AG
