Smt Anusuyamma vs Smt Parvathamma
2025 Latest Caselaw 8357 Kant

Karnataka High Court

Smt Anusuyamma vs Smt Parvathamma on 12 September, 2025

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                  -1-
                                                            NC: 2025:KHC:36423
                                                           RFA No. 414 of 2008


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 12TH DAY OF SEPTEMBER, 2025

                                               BEFORE

                        THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                         REGULAR FIRST APPEAL NO. 414 OF 2008 (PAR)

                   BETWEEN:

                   1.    SMT ANUSUYAMMA
                         SINCE DEAD REP BY HER LR'S

                   2.    SRI M SATYANARAYANA
                         S/O LATE D MOHANRAM
                         AGED ABOUT 48 YEARS

                   3.    SRI M JAYAKUMAR
                         SINCE DEAD REP BY HIS LR'S

                   3(A) SMT MEEN KUMARI
                        W/OLATE SRI M JAYAKUMAR
                         AGED ABOUT 49 YEARS
Digitally signed
by                 3(B) SMT LAKSHMI
HEMALATHA A              D/O LAE SRI M JAYAKUMAR
Location: HIGH           AGED ABOUT 32 YEAR
COURTOF
KARNATAKA
                   3(C) SMT HARI PRIYA
                        S/O LAE SRI M JAYAKUMAR
                       AGED ABOUT 26 YEARS


                   3(D) SRI YUGNDHAR
                        S/O LATE SRI M JAYAKUMAR

                         ALL RESIDING AT 3RD CRSS SHIVAJI ROAD
                         NEW KORACHARAPALYA 'A' STREET
                         BLACKPALLY, CIVIL STATION, BANGALORE-560051.
                                                                   ...APPELLANTS
                            -2-
                                        NC: 2025:KHC:36423
                                       RFA No. 414 of 2008


 HC-KAR



(BY SRI.M SATYANARAYANA AND OTHERS - NO REPRESENTATION)



AND:

1.   SMT PARVATHAMMA
     W/O LATE M MANOHAR
     AGED ABOUT 50 YEARS

2.   M SRINATH
     S/O LATE M MANOHAR
     AGED ABOUT 28 YEARS

3.   M THULASI
     D/O LATE M MANOHAR
     AGED ABOUT 29 YEARS
     R1 TO R3 AE R/AT QUARTERS NO 2
     BLOCK 11 BLACKPALLY POLICE QUARTERS
     BROADWAY ROAD, SHIVAJINAGAR
     BANGALORE 51.

4.   SMT M MOHAN A
     D/O LATE M MANOHAR
     W/O JOHN PAUL
     AGED ABOUT 33 YEARS
     R/AT NO 4, 3 CROSS, NK PALYA
     SHIVAJINAGAR, BALAPPA GARDEN
     BANGALORE-51.
                                            ...RESPONDENTS

(BY SRI. L NARASIMHAMURTHY, AND SRI.S A SUDHINDRA,
ADVOCATE FOR RESPONDENTS)
     THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST THE
JUDGMENT    AND    DECREE   DATED:29.11.2007   PASSED   IN
OS.NO.8181/2000 ON THE FILE OF THE I ADDL.CITY CIVIL AND
SESSIONS JUDGE, BANGALORE, CCH.NO.2, PARTLY DECREEING THE
SUIT FOR PARTITION, SEPARATE POSSESSION AND MESNE
PROFITS, HOLDING THAT THE PLAINTIFFS ARE TOGETHER ENTITLED
TO 1/4TH SHARE AND ITS SEPARATE POSSESSION IN THE SUIT
SCHEDULE PROPERTIES.

     THIS APPEAL, COMING ON FOR HEARING,        THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                              -3-
                                         NC: 2025:KHC:36423
                                        RFA No. 414 of 2008


HC-KAR



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


                     ORAL JUDGMENT

This Court, on 15.02.2023, permitted the learned

counsel for the appellants to retire from the case and

directed the office to show the name of the appellants in

the cause list.

2. Today, when the matter is called, neither the

appellants are present nor engaged any counsel.

3. It appears that the appellants are not interested in

prosecuting this appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

CM