Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Karnataka High Court

Smt.Leela Shetty vs Sanjeeva Shetty on 10 February, 2023

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                        -1-
                                                    RFA No. 271 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 10TH DAY OF FEBRUARY, 2023
                                       BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                 REGULAR FIRST APPEAL NO.271 OF 2015 (PAR/POS)
            BETWEEN:
            1.   SMT. LEELA SHETTY
                 W/O LATE AITHAPPA SHETTY
                 AGED ABOUT 65 YEARS

            2.   VEENA
                 AGED ABOUT 45 YEARS

            3.   VIDHYA
                 AGED ABOUT 43 YEARS

            4.   VIVEK
                 AGED ABOUT 40 YEARS

            5.   VIJAYA
                 AGED ABOUT 38 YEARS

            6.   VINUTHA
Digitally        AGED ABOUT 36 YEARS
signed by
PANKAJA S
Location:   7.   VIKRAM
HIGH
COURT OF         AGED ABOUT 34 YEARS
KARNATAKA

                 APPELLANTS (2) TO (7) ARE
                 CHILDREN OF LATE AITHAPPA SHETTY
                 ALL ARE R/AT KALLUPADE HOUSE
                 GALDEEPA, BELMA VILLAGE
                 P.O. DERALAKATTE - 574 160
                 MANGALORE TALUK (D.K)
                                                           ...APPELLANTS
            (BY SMT. CHANDINI FOR
                SRI. BRIJESH KALAPPA, ADVOCATES)
                              -2-
                                   RFA No. 271 of 2015




AND:

1.    SANJEEVA SHETTY
      S/O LATE ANTHAKKE HENGSU,
      R/AT BUILDING NO.174/5930,
      KANNAMAR NAGAR II
      S.KHROLI - EAST,
      MUMBAI-83
      SINCE DECEASED BY HIS LRS.

(a)   ASHOK SHETTY,
      S/O LATE SANJEEVA SHETTY,
      AGED ABOUT 37 YEARS,
      R/AT BUILDING NO.174/5930
      KANNAMMAR NAGAR II
      VIKROLI EAST,
      MUMBAI-400 079.

(b)   SMT.JAYASHREE A. RAI
      W/O ANAND RAI,
      D/O SANJEEVA SHETTY,
      AGED ABOUT 45 YEARS,
      R/AT DOOR NO.D-203,
      SHEETHAL SANGEETHA
      SHEETHAL NAGAR,
      MIRA ROAD,
      THANE, MUMBAI,
      MAHARASTRA STATE-400601

2.    RAJANI
      AGED ABOUT 50 YEARS

3.    HARISH
      AGED ABOUT 44 YEARS

4.    SUJATHA
      AGED ABOUT 42 YEARS

5.    SUREKHA
      AGED ABOUT 40 YEARS
                              -3-
                                         RFA No. 271 of 2015




6.   JAYASHREE
     AGED ABOUT 38 YEARS

     RESPONDENTS (2) TO (6) ARE
     CHILDREN OF LATE THIMMAPPA SHETTY
     AND SUMATHI SHETTY

     RESPONDENTS (2) TO (6) ARE ALL
     R/AT BUILDING NO.22, KHER NAGAR
     BANDRA EAST, MUMBAI - 400 051.

7.   BHARATHI @ SHOBHA SHETTY
     AGED ABOUT 55 YEARS

8.   CHANDRAHASA SHETTY
     AGED ABOUT 50 YEARS

9.   GEETHA R. SHETTY
     AGED ABOUT 48 YEARS

10. SANGEETHA N. SHETTY
    AGED ABOUT 46 YEARS

     RESPONDENTS (7) TO (10) ARE
     CHILDREN OF SMT. KALYANI SHETTY
     AND SRI. NARAYANA SHETTY

     RESPONDENTS (7) TO (10) ARE
     R/AT 9/304, P.V. ARUNODAYA CO-OPERATIVE SOCIETY LTD.,
     THILAK NAGAR, CHEMBUR
     MUMBAI - 400 089.

11. KUM. ROOPAVATHI S. RAI
    D/O SHEENAPPA RAI
    AGED ABOUT 48 YEARS
    R/AT MANGALA INDUSTRIES
    NEKARA PETE, P.O. UJIRE - 574 240.
    BELTHANGADY TALUK (DK).
                                  -4-
                                              RFA No. 271 of 2015




12. NITTE EDUCATION TRUST
    HAVING ITS OFFICE AT
    6TH FLOOR, UNIVERSITY ENCLAVE
    MEDICAL SCIENCES COMPLEX
    DERALAKATTE, MANGALURU - 575 018 (D.K.)
    REPRESENTED BY ITS TRUSTEE
    MR. VISHAL HEGDE
    S/O. N. VINAY HEGDE
    AGED ABOUT 55 YEARS
                                                    ...RESPONDENTS

(BY SRI. K SHASIKANTH PRASAD, ADVOCATE FOR R11;
     SRI. U.S. YOGESH KUMAR, ADVOCATE FOR IMPLEADING FOR R-12;
     R-1(A), R-1(B), R-2 TO R-10 ARE SERVED)


     THIS RFA FILED U/S. 96 OF CPC AGAINST THE JUDGMENT
AND DECREE DATED 26.11.2014 PASSED IN OS NO.413/2006 ON
THE FILE OF THE I ADDL. SENIOR CIVIL JUDGE, MANGALORE,
DECREEING THE SUIT FOR PARTITION AND SEPARATE POSSESSION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                             JUDGMENT

1. It is stated that the parties have settled their differences and wishes to withdraw the appeal. This statement of Smt.Chandini, learned counsel for the appellants is taken on record.

2. Appeal is dismissed as having settled out of Court.

Sd/-

JUDGE SV List No.: 1 Sl No.: 8