Karnataka High Court
G. Sindhubai W/O. Pandurangappa Rao vs Ramesh Desai on 5 March, 2020
IN THE HIGH COU RT OF KARNATAKA
DHARWAD BEN CH
DAT ED THIS TH E 05 T H DAY OF MARCH, 2020
BEFORE
THE HON'BLE MR. JUSTICE E.S . INDIRESH
RSA NO.100389/2015 (PAR/S-POSS)
BETWEEN:
G. SINDHUBAI W/ O. PANDURANGA R AO
AGE: 59 YEARS
OCC: HOUSEH OLD & AGRIL,
R/O. MAKA LAYO UT
PLOT NO. 3, J EWA RAGI COLONY
GULBAR GA , NOW AT BENGA LUR U
THROUGH HER S PA HOLDER
SRI SHESHA GIRI RAO
S/O. SRINIVAS RA O KULKARNI
AGE: 46 YEARS ,
OCC: AGRICULT URE
R/O. T UMMARAGU DDI
TQ: Y ELB URGA , DIST : KOP PAL- 583231.
... APPELLANT
(BY SRI.P.G .MOGA LI, ADVOCATE)
AND
1. RAMESH DESAI
S/O. RAGHVENDRA RAO DESAI
OCC: KSRTC EMPLOY EE
SINCE DECEASED BY HIS LRS
1A. MAMATHA W/O. RA MESH DESAI
AGE: 58 Y EARS ,
OCC: HOUSEHOLD WORK
1B. ANIL DESAI S/O . RAMESH DESAI
AGE: 25 Y EARS ,
2
1C. AKSHAT HA DESAI D/O. RAMESH DES AI
AGE: 23 Y EARS ,
ALL AR E R/ O. D NO. 863,
I S T MAIN, KEN GER I SATALITE T OWN
BENGAL URU- 560011.
2. SHARANAPPA S/O. MALLA PPA POOJA R
AGE: MAJ OR (EXA CT AGE NOT KNOWN)
OCC: AGRICULT UR E
R/O. TUMMARGUD DI VILLA GE
T Q: YELBURGA
DIST: KOPPAL- 583231.
3. HANUMAPPA S/O. DURGAPPA PARAN GI
AGE: MAJ OR (EXA CT AGE NOT KNOWN)
OCC: AGRICULT UR E
R/O. TUMMARGUD DI VILLA GE
T Q: YELBURGA
DIST: KOPPAL- 583231.
4. DURGAPPA S/ O. M UDUKAP PA PARAN GI
AGE: MAJ OR (EXA CT AGE NOT KNOWN)
OCC: AGRICULT UR E
R/O. TUMMARGUD DI VILLA GE
T Q: YELBURGA
DIST: KOPPAL- 583231.
5. T HE TAHASILDAR , YELBURGA
T Q: YELBURGA ,
DIST: KOPPAL- 583231.
6. SMT . PRA BHAKUM ARI
W/O. SHRINIVASR EDDY
AGE: 39 Y EARS ,
OCC: HINDI TEA CHER,
KENDRIY A VIDYALAYA
R/O. CHIKKASINGASANDRA,
Y ELAHANKA P O, CHIKKASINGASANDRA
BENGAL URU .
...RES PONDENTS
THIS RSA IS FILED UNDER SECTION 100 OF
CPC, AGAINST TH E J UDGMENT AND DECREE DAT ED
11.02.2015 PASS ED IN R.A.NO.62 /2011 ON THE
FILE OF THE DIST RICT JUDGE, AT KOPPAL
3
DISMISSING THE APPEAL, AND CONFIRMING THE
JUDGMENT AND DECREE DATED 11.04.2011 AND
THE DECREE PAS SED IN O.S.N O.152/ 2006 ON THE
FILE OF TH E SENIOR CIVIL J UDGE AND JUDICIAL
MAGIST RATE FIRST CLASS, YELB URGA, PARTLY
DECREEING T HE SUIT FILED FOR PARTITION AND
SEPARATE POSSES ION.
THIS APPEA L COMING ON FOR ADMISSION
THIS DAY, T HE CO URT DE LIVERED T HE FOLL OWING:
JUDGMENT
Learned counsel for the appellant has filed a memo dated 05.03. 2020 stating that the appellant may be permitted to withdraw the aforesaid appeal since the parties are likely to settle the dispute in the FDP proceedings. Memo is taken on record.
Accordingly, the appeal is dismissed as withdrawn.
Sd/-
JUDGE msr