Karnataka High Court
Sri M K Narayan Rao S/O Late Krishna Rao vs Sri M A Sadashiva Kini on 24 February, 2014
Author: B.S.Patil
Bench: B.S.Patil
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 24TH DAY OF FEBRUARY, 2014
BEFORE
THE HON'BLE MR.JUSTICE B.S.PATIL
R.F.A.No. 2501/2006
BETWEEN:
SRI M K NARAYAN RAO
S/O LATE KRISHNA RAO
AGED ABOUT 63 YEARS
R/AT IYMANGALA VILLAGE AND POST
VIRAJPET NAD
S KODAGU 571 218.
... APPELLANT
(BY SRI N RAVINDRANATH KAMATH AND
SRI D.R.BABU, ADVS.)
AND
1. SRI M A SADASHIVA KINI
S/O. LATE ANANDA RAO
AGED ABOUT 45 YEARS
R/AT IYMANGALA VILLAGE AND POST
VIRAJPET NAD
S KODAGU 571 218.
2. SRI M V ANIL KINI
S/O. LATE VISHWANATH RAO
AGED ABOUT 35 YEARS
R/AT NO. 602, HAL QUARTERS
VIMANAPURA
BANGALORE 560 017.
3. SRI M J PRASHANTH RAO
S/O. LATE JAGANNATH RAO
AGED ABOUT 32 YEARS
4. SRI M J RAJESH RAO
S/O. LATE JAGANNATH RAO
2
AGED ABOUT 28 YEARS
BOTH ARE R/AT 7TH FLOOR
KUKRIJA APARTMENTS
OPP JAIN TEMPLE,
LBS ROAD, BHANDUP
MUMBAI, MAHARASTRA STATE
5. SRI S M RAO
S/O. LATE MADHAVA RAO
AGED ABOUT 60 YEARS
6. SRI M U KINI
S/O. LATE MADHAVA RAO
AGED ABOUT 58 YEARS
7. SRI M RAMACHANDRA KINI
S/O. LATE MADHAVA RAO
AGED ABOUT 50 YEARS
R5 TO R7 ARE R/AT
C/O. SMT MANJULA SHANBOUGH
STATE BANK OF INDIA
BYATARAYANAPURA BRANCH
MYSORE ROAD
BANGALORE 560 026.
8. SMT INDIRA SHENOY
D/O. LATE NAGESH RAO
AGED ABOUT 50 YERS
9. SMT MANJULA SHANBOUGH
D/O. LATE NAGESH RAO
AGED ABOUT 48 YERS
10. SMT KUMUDA KAMATH
D/O. LATE NAGESH RAO
AGED ABOUT 40 YERS
R8 TO T10 ARE R/AT
C/O. SMT MANJULA SHANBOUGH
STATE BANK OF INDIA
BYATARAYANAPURA BRANCH
MYSORE ROAD
BANGALORE 560 026.
3
11. SRI M A GANESH RAO
S/O. LATE ANANDA RAA
AGED ABOUT 50 YEARS
DEVANGA STREET
VIRAJPET TOWN
S KODAGU 571 218.
12. SRI M A YOGESH RAO
S/O. LATE ANANDA RAO
AGED ABOUT 40 YEARS
R/AT IYMANGALA VILLAGE AND POST
VIRAJPET NAD
S KODAGU 571 218.
... RESPONDENTS
(BY SRI S R SREE PRASAD, ADV. FOR R1)
THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
96 CPC AGAINST THE JUDGEMENT AND DECREE DT.11.10.2006
PASSED IN O.S.NO.40/2000 ON THE FILE OF THE CIVIL JUDGE
(SR.DN.) VIRAJPET, DECREEING THE SUIT FOR PARTITION.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant has filed a memo dated 17.02.2014 to withdraw the appeal stating that the matter is settled out of Court.
Placing the memo on record, the appeal is dismissed as withdrawn.
Sd/-
JUDGE VP