Sri H N Jayarama Reddy S/O Late H D Nagappa ... vs H N Janardhana Reddy Since Dead By His Lrs on 5 June, 2009

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Karnataka High Court

Sri H N Jayarama Reddy S/O Late H D Nagappa ... vs H N Janardhana Reddy Since Dead By His Lrs on 5 June, 2009

Bench: H.G.Ramesh

 1

IN THE may Comm 0;' KARNATAKA AT%:é;Ar:t:e§;:[;;:zéE

MFA NO.9G'?3if_2{__)06 {CFC}

1

mma THESTHE 5'I"ﬂ1:>A§m.);'+' eJLfNE""   
BEFORE A  _ " 
THE H(}N'B1.E MR Jusriéa }=L G, Rﬁigagsu V' "
M.F,A. No. 9O4?»3% '9%F  a(:r§r3:_  

 

312: H N .JAYARAMA'%IzE1:;:pf+;&iV    -- _
3,10 LATE H D 1*?AC}A§??Avi2E';DDY ; _ 
man AB{2a_U'I'__6E3 ms %  %  =
R1 AT BA:_SA'i§ANAPLTf3A"VILLAGE:«.....=
VIRGQE€A'£3z%R--POST.._ A'  "  %
BANG!:\_LQR§f; 49 4  '_  =

$11 APPELLANT

{BY Sm' Si3'CsI;315\3s5{:-I? :mv<3c:.A*r1%: )

Aﬁ:

.. 4§}§'VN~q.3ANg§}2EV>:1~VIAN§& 12:32:31}?
" $I:>@€E~m.:AD  ms LRS

%  m% 

:itmA¥AMMA
'  LATE JANARDHANA REDDY
% Amen ABOUT 57 ms

 SR1 VERKATESH BABE
S/0 LATE Jmammma REDDY
AGED ABOUT 45 YRS

SR1 MAHENDRA BABE}
S/G LATE JANARBHANA REDBY
AGED ABQUT 43 YRS

SR!  BABY}
S/G LATE JANARADHANA REDDY
AGED ABQUT 37 KY3



MFA NO.9073!Q006 (CFC!

RIM) TO R1(D)ARE RIAT
HOGDI VILLAGE, KR. PURAM HOBLI

MAHADEVA PURAM ms?      
BANGALORE EAST TALUK. 

SR1 H N GOPAL REDDY , %  
S/Q LATE H 3 NAGAP"1"A_"R.EDDY A
AGED ABOUT 57 YRS   '
SR1 H N sATrNANAgAYANA'RE1my

S/Q LATE H D NAf;";':A1?'?A R?'!§';DI:'v'Ej  '  
AGED ABOUT 53 YRS _  i   '

SR1 H N RAM§,KRi'SHN§§ R'Ei§ij'v 
Sm LATE 4Hi'1jD<'_ NA_GA?PA--..REDDY

AGED€ABs,:3UT 35 A'  : %

R2. Ti: 'R?¥5.ARﬁ5'fV  EMT BASAVANAPUR
'v'iLm:CrE1,, * CiR"UQ-GNAGAR POST
BA}ﬁG;'é.LORE"-*%_9_   L

SR1 H R sm:I.vA:3A':éE1)DY

V, SLATE ?ATEL 13 I) RANIAIAH REDDY
'  _ ~ IXGEB   'YRS
 A _ 'SRVi"«]§£z1L¥9iJ_U'§?-¥ATi-{A NILAYA
~_ "  VILLAGE
"BANAGf§LC}RE 49

 u : smug DECEASEI3 BY LE3:

A A) smr, RADHAMMA,

W/O. LATE H.132. SRINWASA REIJDY,
AGED ABOUT 60 YEARS,

R/AT. No.30, SR1 MANJUNATHA NILAYA,
BASAVANAFURA VILLAS J3
VIRGQNAGAR POST, KR. PURAM,
BANGALGRE - 49,



MFA N<;>.9o:r3/2006 {CFC}

3
SMT.A_N1TH,A..
W/0.BABI: REDDY,    _
D/O. LATE I-LR. SIRIMVASA RE13pY;..  
AGEDABOUT 38YEAR_'_S,..__ "   %
RJATHARISH NIVAS. '  , -:   «
MARATHAHALLI, NEAR':RHil_G~ROAI3;  ~ 
BANGALORE.    " '

Sm'. SAVITHA. W/«mfg, ASH'(}_K,'»  
D/0. LATE 151.12. sRzNIvA3A Rmmf, 
AGED ABQU'i~'~._36 YEAR-S, A W "
R/AT. 13090.43; Kzruam v:1;;,A<3E,
MARATHAHALLL BANGALORE.

    '  
W~[G.  vxsawmgnm REDDY,

T':>,1+a. LATE 3.12. SRINIVASA REDDY,

L :+.<31.«:2:: 'A3013: 34 YEARS,

 R/M'. 1.3, $31.; MANJUNATHA NILAYA,

«. gAsAxIAr~umr--vxLLAGE,
V£R(30_NAGAR*~*P()ST,
 K.R';PURAM, BANGALORE - 49.

    {ism mm.

 '%._xr',s_c;s'.-V':-:=,. DHAMODHAR REDDY,

  LATE H.R. SRINIVASA REZDDY,

. A1939 ABOUT 32 YEARS,
 '12'/AT. NC); 13,. SR: MAMUNATHA
 NILAYA, EASAVANAPURA VILLAGE,

VIRGO POST. KR; mam.

BANGALORE ---- 49.

MRESFONDENTS

SR1 ; S K SRINIVASA FOR RMAJ TO MD)

SR1. s.r~:. A8HWATHANARAYA1*iA,ADV. FOR R2
SR1. M.S. NAGARAJA, ADV, FOR R3

sm. NAGAIAH, ADV. FOR R4

M13. ACC ASSOCIATES. ADVS; ma R5

SR1. BafCx"YA REDBY, ADV. FOR £25 (A TO E )



MFA Noeovszgm (CFC!
4 ' .

THIS MFA man U'/ORDER 43 RULE§VrI'(f)"V--'.iiT3F
AGAINST THE CREEK DATED 19/BIO6,  I.ﬁ--. 

03.190. 16174/06 ON mg FILE QR  'AQ1)L.ncri'¥ '*. 
CIVIL sums, MAYO HALL, BAN.G;ﬁ.L€)RE'-_ (CC}i-'fi.'9),.__ 
RE.JEc'I'1NG LA FILED LI/ORDER 3';'J'F;ULE A1 ANI)%%1L,2%?V1z/w  *

sEc.1s1 OF cpc SEEKING AN ;a.Da1N'rER:Mj "GREEK «:19
TEMWRARYINJUNCHON. *   V 1   

ms M325. comma _éN» _F"QR  THIS DAY,
THE COURT DELWEREQ  pfa1;.cmN<}; " 'V

This  by    against an
iz1tc1'1oc:11to:ti5}V   2006 passed by the

trial cgam-rs.   me xxxzm Additional City cm

Judge, Bé;*1ga2p19ié:_(§f§C11'~£;:f2§9), in the suit in (LS. No. 16174 er

 A    order, the trial Court has rejected

 mg *'.ap*;;~i_§t;a,§.:§£>73':; med by the plaintiﬁ',/appellant under Order

  2 of C.P.C., to resuain Defendant No.5

 _  with the 313': pmperty.

V' '-  beamed ceurnsel appearing far the appellant and

  " -thf: LRs¢ zzsf Respondent N05 jeintly submit that the apmal

' " may be dispomd 0f 731 terms cf the interixn arch'-:r dated 2',7.09,200€» passed by this Cmxrt, ,~ 5 3' MFA NGQQGTSIQOOE {CPO} S ..

3, It is relevant to state that on 'this C0121? had directed R?-srspondezzt No.5 not _ gcacefitl pessession and czrzjcyylnézxt in thc: share of the appcllanﬁs-..§athér dated 07,08' 1961 and also Lmder the sale deed dated 1907; 1'

4. It is counsel that Respondent hi5':LRs, may be directed nnt ta of the pmperty rafarred 1:9 above hi}! ﬁe suit.

.. In "the above, I make the folltmzing order:

Vi} __LRs. af deceased Rcspcmdent {$0.5 A Respondent Nojifa) to 5 (:2) herein ~ msaained from intcifeiing with me " possessien and enjoyment ef the property which was allotted tr; the appellant's fame? in the mgigtered partition deed dated Q'?,tf}8.. E961 and the property under the sak: deed dated 19.01197} till the dispgsai 0f the 51233.

x mm l'~¥Q.9073.;"€2Q06 ram :2} the trial Court shall dispose:%%%¢:£:%k:::;¢ without being §11ﬂ11cn¢¢*d .g _ ' ahservaiions made fa ci)m_ 's3V Qf ._ impllgyed. 0I'dtZ'-I'_»' V" A' '

iii) the appeal standﬁ---éiigvpésgd of 1;; me above teams in madiﬁcatieixgv iii"-'.'ﬂ1'<b;=,'%z;1_'r_1e:~1' iznpugmd Sdf-3% Izﬂgé _____

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Karnataka High Court