Karnataka High Court
Sri G S Jagannatha Rao vs Smt P N Chandrakala on 7 September, 2012
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 07th DAY OF SEPTEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE S.ABDUL NAZEER
R.S.A.No.2006 OF 2011 (PAR & POSSN)
BETWEEN:
SRI G.S.JAGANNATHA RAO,
S/O LATE G.D.SHANKARA RAO,
AGED ABOUT 44 YEARS,
RESIDING AT DOOR NO.1381,
J.L.B. ROAD, HUNSUR TOWN,
MYSORE DISTRICT - 577 236. .... APPELLANT
(BY SRI P.M.SIDDAMALLAPPA, ADV. FOR
MYLARAIAH ASSOCIATES, ADVS.)
AND
1 SMT. P.N.CHANDRAKALA,
W/O SRI S.H.VISHWANATH,
AGED ABOUT 35 YEARS,
RESIDING AT NO.1393,
J.L.B. ROAD, HUNSUR TOWN,
MYSORE DISTRICT - 577 236.
REP. BY ITS GPA HOLDER
P.N.UMESH.
2 SRI G.D.SHANKARA RAO,
SINCE DEAD BY HIS LR
2(a) SMT. SHARADA BAI,
W/O LATE G.D.SHANKARA RAO,
AGED ABOUT 60 YEARS,
RESIDING AT NO.1381,
J.L.B. ROAD, HUNSUR TOWN,
MYSORE DISTRICT,
SINCE DEAD BY LR'S
RESPONDENT NOs.3 TO 7
2
3 SRI G.S.NAGARAJA RAO,
SON OF LATE G.D.SHANKARA RAO,
AGED ABOUT 40 YEARS,
RESIDING AT NO.1381,
J.L.B. ROAD, HUNSUR TOWN,
MYSORE DISTRICT - 577236
4 SMT. G.S.POORNIMA,
W/O B.N.KUMARA RAO,
D/O LATE G.D.SHANKARA RAO,
AGED ABOUT 38 YEARS,
RESIDING AT HEMOJI RAO & SONS,
CLOTH MERCHANTS,
NAGAMANGALA ROAD,
PANDAVAPURA TOWN,
MANDYA DISTRICT - 573132
5 SMT. LAKSHMIBAI,
W/O B.N.RAMESH BABU,
AGED ABOUT 36 YEARS,
RESIDING AT BAZAR ROAD,
PANDAVAPURA TOWN,
MANDYA DISTRICT - 573132
6 SMT. G.S.GAYATHRI,
W/O R.N.GOPALAMKRISHNA,
D/O LATE G.D.SHANKARA RAO,
AGED ABOUT 34 YEARS,
RESIDING AT SATHYA SAI CLOTH
STORES, BAZAR ROAD,
MANDYA TOWN - 571401.
7 SMT. G.S.RADHA,
W/O RAVI,
D/O LATE G.D.SHANKARA RAO,
AGED ABOUT 32 YEARS,
RESIDING AT SAMRAT FASHIONS,
DODDA BEEDI, CHAMARAJANAGAR
TOWN, CHAMARAJANAGAR
DISTRICT - 571313. ... RESPONDENTS
(R1 TO R3, R5, R6 ARE SERVED)
3
THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 10.08.2011 PASSED IN R.A.NO.127/2010 ON THE FILE
OF THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE AT
MYSORE, ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGEMENT AND DECREE DATED 04.02.2010 PASSED IN
O.S.NO.130/2003 ON THE FILE OF THE ADDL. CIVIL JUDGE
(SR.DN.) & JMFC, HUNSUR.
THIS REGULAR SECOND APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT PASSED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant has filed a memo requesting this Court to dismiss the appeal, since the matter has been settled out of Court.
2. The Memo is placed on record. The appeal is accordingly dismissed.
3. In view of the dismissal of the appeal as above, I.A.No.1/2011 does not survive for consideration. It is accordingly dismissed. No costs.
Sd/-
JUDGE KLY/