S Ramaprasad vs Smt. Nagarathna S
2025 Latest Caselaw 8472 Kant

Karnataka High Court

S Ramaprasad vs Smt. Nagarathna S on 16 September, 2025

                                                    -1-
                                                           NC: 2025:KHC:36727-DB
                                                           RFA No. 1340 of 2016


                      HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 16TH 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. 1340 OF 2016 (PAR)
                  BETWEEN:
                  1.     S. RAMAPRASAD
                         AGED ABOUT: 59 YEARS
                         S/O LATE G.P. SUBBARAYA,
                         R/AT: NO.17626, JEFFERSON
                         STREET, NEBRASKA STATE,
                         68135 OMAHA,USA.

                         NOW CAMP AT:

                         NO.19,KALIDASA ROAD,
                         V.V MOHALLA,
                         MYSORE-570 002.

                  2.     SMT GIRIJAMBA GANESH
                         AGED ABOUT: 69 YEARS
Digitally signed by      W/O GANESH H.S.
ANNAPURNA G              R/AT:NO.1/A,2ND "A" CROSS,
                         E & F BLOCK,
Location: HIGH           RAMAKRISHNANAGAR,
COURT OF                 MYSORE - 570 012.
KARNATAKA
                  3.     SMT. S. SWARNALATHA
                         AGED ABOUT: 66 YEARS
                         W/O LATE RANGASWAMY,
                         R/AT: NO.231, 'VINYASA',
                         9TH CROSS ROAD,
                         4TH MAIN ROAD,
                         VIJAYANAGAR 1ST STAGE,
                         MSYORE - 570 005.

                  4.     SMT. S. LALITHAMBA
                         AGED ABOUT: 62 YEARS,
                              -2-
                                       NC: 2025:KHC:36727-DB
                                       RFA No. 1340 of 2016


 HC-KAR



     W/O LATE RANGASWAMY,
     R/AT: NO.30,BINNY LAYOUT
     VIJANAGAR CLUB ROAD,
     VIJAYANAGAR 2ND STAGE
     1ST MAIN ROAD,RPC LAYOUT,
     BANGALORE-560 040.

     APPELLANTS NO.1 TO 4 RE
     REP. BY THEIR GENERAL
     POWER OF ATTORNEY HOLDER
     SRI. G.N RAMACHANDRA
     S/O. G.N NAGAPPA,
     AGED ABOUT 68 YEARS
     R/O 1197,NEW NO.211,
     UPSTAIRS, BALAKRISHNA RAO ROAD,
     CHAMARAJAPURAM,
     MYSORE-09
                                               ...APPELLANTS
(BY SRI. PRITHVIRAJ SHASTRY G., ADVOCATE FOR
    SRI.G. BALAKRISHNA SHASTRY.,ADVOCATE)

AND:

1.   SMT. NAGARATHNA S
     AGED ABOUT 56 YEARS,
     W/O RENUKA MURTHY L,
     R/AT:NO.19,
     KALIDASA ROAD,
     V V MOHALLA,
     MYSORE-570 002.

2.   DR. A. LAXMAN SHETTY
     AGED ABOUT: 50 YEARS
     S/O SHIVARAMA SHETTY,
     R/AT:NO.78, 'WHITE HOUSE'
     VIJAYANAGAR 1ST STAGE,
     MYSORE - 570 005.
                                            ...RESPONDENTS
(BY SRI. MADHUKUMAR DESHPANDE, ADVOCATE FOR R1,
    R2 IS SERVED AND UNREPRESENTED)


     THIS RFA IS FILED UNDER SEC.96 OF THE CPC., AGAINST THE
JUDGMENT AND DECREE DATED: 16.03.2016 PASSED IN
                                  -3-
                                           NC: 2025:KHC:36727-DB
                                           RFA No. 1340 of 2016


 HC-KAR



OS.NO.356/2011 ON THE FILE OF THE III ADDL. SENIOR CIVIL
JUDGE, AND CJM, MYSORE, PARTLY DECREEING THE SUIT FOR
DECLARATION, 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

                           ORAL JUDGMENT

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

The memo of withdrawal of 10.09.2025 is on record

seeking withdrawal of the appeal, on the ground that the

appellants are satisfied with the judgment and decree given by

the trial Court in Original Suit No.356/2011.

The memo is allowed and the appeal is dismissed as

withdrawn.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE