Karnataka High Court
Mr Haridas Upadhya vs Smt. Anusooya J Upadhya on 5 December, 2025
Author: Hanchate Sanjeevkumar
Bench: Hanchate Sanjeevkumar
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NC: 2025:KHC:51254
RFA No. 1884 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
REGULAR FIRST APPEAL NO. 1884 OF 2018 (PAR-)
BETWEEN:
1. MR. HARIDAS UPADHYA
S/O LATE VADIRAJ UPADHYA
AGED ABOUT 69 YEARS
R/O I.D.K 79/B, GAJAGIRI
UPPER HUTTA COLONY
BHADRAVATHI - 577 301.
2. MR. K. GANAPATHI UPADHYA
S/O LATE VADIRAJ UPADHYA,
AGED ABOUT 63 YEARS,
R/O NO 3371/15B, 1ST FLOOR,
BANASHANKARI NILAYA,
KUVEMPU NAGAR, 3RD CROSS,
MCC B BLOCK, DAVANAGERE - 560 004.
...APPELLANTS
Digitally (BY SRI. HARISH KUMAR M.S, ADVOCATE)
signed by
RAMYA D AND:
Location:
HIGH 1. SMT. ANUSOOYA J. UPADHYA
COURT OF
KARNATAKA W/O LATE JANARDHAN UPADHYA
AGED ABOUT 73 YEARS
R/O NEAR SOORYANARAYANA TEMPLE,
KUMBHASHI VILLAGE AND POST,
KUNDAPURA - 576 201.
2. SMT. YASHODHAMMA
D/O LATE VADIRAJA UPADHYA
AGED ABOUT 85 YEARS
C/O PRAKASH ACHARYA
SRI POORNA PRAKASH
-2-
NC: 2025:KHC:51254
RFA No. 1884 of 2018
HC-KAR
SHEDIGULI HOUSE,
KATEEL, UDUPI - 574 146.
3. MR VISHWAMBAR BHAT
S/O LATE KRISHNAVENI
AGED ABOUT 36 YEARS
R/O ANEGUDDE TEMPLE
KUMBHASI VILLAGE AND POST,
KUNDAPURA TALUK - 576 201.
4. MR. VYASA UPADHYA
S/O LATE VADIRAJA UPADHYA
AGED ABOUT 80 YEARS
R/O PRAMOD, NAVUDARAKERI
GUNDMI VILLAGE AND POST,
UDUPI TALUK - 576 101.
5. MR. RAJAGOPAL UPADHYA
S/O LATE VADIRAJ UPADHYA
AGED ABOUT 72 YEARS
R/O NO 32/3, CHOWDESHWARI NILAYA
KIRTHI BAKERY ROAD
NAGADEVERA HILL, BANGALORE - 06.
6. SMT. SAVITHRI
W/O MR. I.K.S SHARMA
AGED ABOUT 65 YEARS
R/O NO. 67, SOUTH END ROAD,
BASAVANAGUDI, BANGALORE - 560 004.
7. MR. ANANTH UPADHYA
S/O LATE VADIRAJ UPADHYA
KAUSTUB, 19/20,
SHIVANNA LAYOUT,
HALAGE VADERA HALLI,
RAJARAJESHWARI NAGAR
BANGALORE - 560 098.
...RESPONDENTS
(BY SRI. VIGNESHWAR S. SHASTRI, ADVOCATE FOR R4;
R1, R3, R4, R6, R7 - SERVED AND UNREPRESENTED)
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NC: 2025:KHC:51254
RFA No. 1884 of 2018
HC-KAR
THIS RFA IS FILED UNDER SECTION 96 OF THE CPC,
AGAINST THE JUDGMENT AND DECREE DATED 28.07.2018
PASSED IN O.S.NO.16/2013 ON THE FILE OF THE SENIOR
CIVIL JUDGE, KUNDAPURA, 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 HANCHATE SANJEEVKUMAR
ORAL JUDGMENT
Learned counsel for the appellants has filed a memo dated 01.12.2025 seeking permission to withdraw the appeal.
In view of the memo, the appeal is dismissed as withdrawn.
SD/-
(HANCHATE SANJEEVKUMAR) JUDGE KA List No.: 1 Sl No.: 8