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Karnataka High Court

Sri Mangalamma vs Sri Krishna on 29 May, 2023

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                         -1-
                                                RFA No. 820 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 29TH DAY OF MAY, 2023

                                    PRESENT
                   THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                         AND
                 THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                  REGULAR FIRST APPEAL NO. 820 OF 2018 (PAR)
            BETWEEN:

            1.    SRI MANGALAMMA
                  W/O LATE PUTTASWAMY
                  AGED ABOUT 73 YEARS

            2.    SRI GURURAJA
                  S/O LATE PUTTASWAMY,
                  AGED ABOUT 47 YEARS,

            3.    SRI DEVARAJA
                  S/O LATE PUTTASWAMY,
                  AGED ABOUT 45 YEARS,
Digitally
signed by
NARASIMHA   4.    SRI ANANDA P (SHIVARAJ)
MURTHY
VANAMALA          S/O LATE PUTTASWAMY,
Location:         AGED ABOUT 44 YEARS,
HIGH
COURT OF
KARNATAKA
            5.    SMT ANURADHA
                  D/O LATE PUTTASWAMY,
                  AGED ABOUT 36 YEARS,

            6.    SMT RAJESHWARI
                  D/O LATE PUTTASWAMY,
                  AGED ABOUT 34 YEARS,
                             -2-
                                    RFA No. 820 of 2018




     ALL ARE R/AT NO.4011/2,
     1ST MAIN, 6TH CROSS,
     GANDHINAGARA,
     MYSURU-570 007.


                                          ...APPELLANTS
(BY SRI. REVANASIDDAPPA H. K.,ADVOCATE (ABSNET))

AND:

1.   SRI KRISHNA
     S/O LATE SANJEEVAIAH
     DEAD BY LRS


1A. SMT M LEELAVATHI
    W/O LATE M KRISHNA
    AGED ABOUT 61 YEARS
    R/AT NO.4011,VI CROSS,
    GANDHINAGARA
    MYSURU-570 007.

2.   SRI GOPALA
     S/O LATE SANJEEVAIAH
     AGED ABOUT 64 YEARS
     R/AT NO.4011,VI CROSS,
     GANDHINAGARA,
     MYSURU-570 007.

3.   SMT DEVAJAMMA
     W/O LATE SHANTHAPPA
     @ SANJEEVIAH,
     AGED ABOUT 62 YEARS

4.   SRI HARISHA
     S/O LATE SHANTHAPPA
                             -3-
                                   RFA No. 820 of 2018




     @ SANJEEVIAH,
     AGED ABOUT 34 YEARS,

5.   SRI ANANTHA MURTHY
     S/O LATE SHANTHAPPA
     @ SANJEEVIAH,
     AGED ABOUT 36 YEARS,

     RESPONDENTS NO. 3 TO 5 ARE
     R/AT NO.4011,VI CROSS,
     GANDHINAGARA,
     MYSURU-570 007.

6.   SRI LOKESH
     S/O LATE MARIYAPPA,
     AGED ABOUT 43 YEARS
     R/AT NO.4011,VI CROSS,
     GANDHINAGARA,
     MYSURU-570 007.

7.   SAVITHA KUMARI
     D/O LATE MARIYAPPA,
     AGED ABOUT 43 YEARS
     R/AT KADAKOLA VILLAGE,
     MYSURU-571 311.

8.   SRI SANJEEVAMURTHY
     S/O LATE MARIYAPPA,
     AGED ABOUT 40 YEARS
     R/AT NO.4011,VI CROSS,
     GANDHINAGARA,
     MYSURU-570 007.

9.   RANI
     D/O LATE MARIYAPPA,
     R/AT BHUGATHAHALLI VILLAGE,
                             -4-
                                     RFA No. 820 of 2018




    VARUNA HOBLI,
    MYSURU-570 010.

10. SMT MANCHAMMA
    W/O MAHADEVU
    AGED ABOUT 77 YEARS
    R/AT NO.4226,V CROSS,
    GANDHINAGARA
    MYSURU-570 007.

11. SMT SUNDARAMMA
    W/O LATE SIDDARAJU
    AGED ABOUT 63 YEARS
    R/AT NO.4331,8TH CROSS,
    GANDHINAGARA,
    MYSURU-570 007.

12. SRI MAHADEVU
    S/O LAVANI SANJEEVAIAH,
    AGED ABOUT 73 YEARS
    R/AT NO.4011/2,1ST MAIN,
    6TH CROSS,GANDHINAGARA,
    MYSURU-570 007.


                                         ...RESPONDENTS
    THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 13.11.2017PASSED IN
O.S.NO.407/2011 ON THE FILE OF THE PRL.SENIOR CIVIL
JUDGE AND CJM., MYSURU,PARTLY DECREEING THE SUIT FOR
PARTITION AND SEPARATE POSSESSION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
P.S. DINESH KUMAR, J., DELIVERED THE FOLLOWING:
                                 -5-
                                               RFA No. 820 of 2018




                           JUDGMENT

This appeal is of the year 2018 and is listed for seventh time for non-compliance of office objections. Despite peremptory order dated 03.02.2023, office objections have not been complied with.

2. None appears for appellants.

3. In the circumstance, this appeal is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE Sd/-

JUDGE SA List No.: 3 Sl No.: 17