Karnataka High Court
Sri. S V Ramaswamy Reddy vs Sri. S.M. Narayana Reddy on 27 June, 2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27th DAY OF JUNE 2013
BEFORE
THE HON'BLE MR.JUSTICE K.N.KESHAVANARAYANA
R.F.A.NO.1792 OF 2012
BETWEEN:
1. SRI.S.V.RAMASWAMY REDDY
S/O LATE S.M.VEMA REDDY
AGED ABOUT 69 YEARS
2. SRI.S.M.ESWARA REDDY
S/O S.V.MUNISHAMAIAH
AGED ABOUT 75 YEARS
REPRESENTED BY THEIR
GPA HOLDER OF
SRI.S.E.RAMESH
S/O S.M.ESHWARA REDDY
R/AT SULIKUNTE VILLAGE
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 082
... APPELLANTS
[BY SRI.RAGHU PRASAD B.S., ADV.,]
AND:
1. SRI.S.M.NARAYANA REDDY
S/O LATE MOTAPPA
AGED ABOUT 82 YEARS
2. S.N.KRISHNA REDDY
2
S/O LATE MOTAPPA
AGED ABUOT 75 YEARS
BOTH R/AT KALENAHALLI
CHIKCKMALUR POST
MADUGIRI TALUK - 572 132
TUMKUR DISTRICT
3. SMT. AKKAMMA
W/O THIMMA REDDY @ CHIKKAPAPANNA
AGED ABOUT 71 YEARS
R/AT VEERAPURA VILLAGE
CHIKKAMALUR POST
MADUGIRI TALUK - 572 132
TUMKUR DISTRICT
4. SMT.EARAMMA
W/O MUNISWAMY
D/O LATE S.V.MOTAPPA
AGED ABOUT 69 YEARS
R/AT THYAVAKANAHALLI
BIDARAGUPPA POST
ANEKAL TALUK
BANGALORE DISTRICT - 562 107
5. SMT.MUNIYAMMA @ CHALLAMMA
W/O VENKATASWAMY REDDY
D/O LATE S.V.MOTAPPA
AGED ABOUT 67 YEARS
R/AT RAMASAGARA VILLAGE
MUTHANALLUR POST
ANEKAL TALUK
BANGALORE DISTRICT - 560 099
6. SRI.S.B.NAGARAJU
S/O LATE BHADRAIAH
AGED ABOUT 68 YEARS
R/AT SULIKUNTE VILLAGE
VARTHUR HOBLI
DOMMASANDRA POST
BANGALORE EAST TALUK
BANGALORE - 560 087
3
7. NAGAPPA S.M.
S/O S.V.MUNISHAMAIAH
AGED ABOUT 85 YEARS
(DEAD) LR'S NOT BROUGHT ON RECORD
AS PER SL.NO.3 OF JUDGMENT @ PG 5
8. SRI.S.M.RAMALINGA REDDY
S/O S.V.MUNISHMAIAH
AGED ABOUT 81 YEARS
(DEAD AFTER JUDGMENT)
RESPNODENTS 7 & 8 ARE
R/AT: SULIKUNTE VILLAGE
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 082.
...RESPONDENTS
****
THIS R.F.A IS FILED UNDER SECTION 96 OF THE
CODE OF CIVIL PROCEDURE WITH A PRAYER TO CALL FOR
THE RECORDS IN O.S.NO.1613/2005 ON THE FILE OF II
ADDITIONAL SENIOR CIVIL JUDGE, BANGALORE RURAL
DISTICT, BANGALORE AND SET ASIDE THE JUDGMENT AND
DECREE DATED 5.4.2012 AND DECREE THE SUIT AS
PRAYED FOR IN THE INTEREST OF JUSTICE AND EQUITY.
THIS R.F.A COMING FOR ORDERS ON THIS DAY, THE
COURT MADE THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant has filed a memo seeking return of the appeal memo and the certified copy of the judgment and decree under appeal for representation before the proper Court on the ground that the value of the subject 4 matter of this appeal is less than Rs.10,00,000/-, therefore, the appeal would lie before the District Court. Memo is placed on record.
In the light of the same, the appeal memo along with certified copy of the judgment and decree are ordered to be returned to the learned counsel for the appellant for the purpose of representation of the same before appropriate Court. For statistical purpose, this appeal is disposed of.
Sd/-
JUDGE SS*