Karnataka High Court
Sri Muruvanda A Achaiah vs Sri Muruvanda Muddaiah on 24 January, 2012
Bench: K.L.Manjunath, L.Narayana Swamy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 24T DAY OF JANUARY, 2012 _ ; PRESENT THE HON'BLE MR. JUSTICE K. L. JUNATH - AND THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY RFA NO. 2031 OF 2605 (PAR) ~ BETWEEN: a : MURUVANDA A. ACHAIAH ~ S/O. LATE ANNAIAH SINCE DEAD BY HIS LRs l(a). SMT. VEENA AC HIAH WIFE OF LATE MURUVANDA t \CHAIAH, AGED 60 YEARS. KOLATHODU VILLAGE, HATHOOR POST, VIRAJPET TALUK, KODAGU., DISTRICT. l(b). SRI MURUVANDA A. POOVAIAH S/O. LATE MURUVANDA ACHIAH -. KGLATHODU VILLAGE, i HATHOOR POST, VIRAJPET TALUK, ~ . KODAGU DISTRICT. l(c). SMT.GANGA M.A. . WIFE OF SRI M.N.JAYAKUMAR _ D/O. LATE MURUVANDA ACHAIAH *. NO.8,.KAVERI NILAYA . CHINNAPPANAHALLI, _ "MARATHHALLI, - BANGALORE-560 037 Sy 1(d). SMT.PUSHPA SANDEEP WIFE OF SRI K.SANDEEP IYYAPPA D/O. LATE MURUVANDA ACHAIAH 414, Il CROSS, II PHASE, IIT BLOCK, BANASHANKARI III STAGE BANGALORE-560 085. (BY SRILN.RAVINDRANATH KAMATH, ADV.} AND: l. MURUVANDA MUDDAIAH AGED 71 YEARS DEAD BY HIS LR l(a). SMT.MURUVANDA M.PARVATHY, 2. a _ @ POLLY, W/O.LATE M.A. MUDDAIAH 7 AGED ABOUT 65 YEARS. .- RESIDING AT: ©. KOLATHODU- BYGODU. VILLAGE, HATHUR POST. VIRAJPEY TALUK. : MURUVAN DA SOMAIAH, AGED: 62 YEARS © , | MURUVANDA A.AIYAPPA, AGED: 51 YEARS © "ALL SONS OF -- LATE ANNAIAH:- RESIDING AT KOLATHODY VILLAGE HATHOQR POST S.COORG. ~ MURUVANDA AIYAPPA S/O. LATE DEVAIAH, . AGED: 65 YEARS | KOLATHODU VILLAGE x APPELLANT/S a 10. MURUVANDA KARUMBAIAH AGED: 45 YEARS MURUVANDA KASTHURI, AGED: 37 YEARS MURUVANDA SURESH, AGED: 35 YEARS MURUVANDA SABU, AGED 32 YEARS NO.5 TO 8 ARE SONS OF LATE NANAIAH NO.5 TO 8 ARE 5/O.LATE NANAIAH ALL ARE RESIDENTS OF." " HOSUR VILLAGE =. AMMATHINAD.. ©. VIRAJPET TALUK, © | COORG. a , M.M.MUTHAPPA) S/O. MUDDAIAH, AGED 32 YEARS _ R/O. KOLATHODU PYGODY VILLAGE, HATHUR POST, ~. VIRAJPET TALUK. 8/0. MUDDAIAH, "AGED 32 YEARS, R/O. KGLATHODU BYGODU VILLAGE, HATHUR POST, ~ VIRAJFET TALUK. "M.M.UTHAIAH S/O. MUDDAIAH 'AGED 32 YEARS 12. 13. 14. 15. R/O. KOLATHODU BYGODU VILLAGE, HATHUR POST, VIRAJPET TALUK. MURUVANDA KAMAVVA, WIFE OF LATE KALAPPA AGED ABOUT 78 YEARS MURUVANDA K.VASU S/O. LATE KALAPPA, AGED ABOUT 46 YEARS MURUVANDA K.KARIAPPA S/O. LATE KALAPPA, | AGED ABOUT 4 YEARS -. ALL ARE RESIDENTS OF - 1ST BLOCK, BEFIND |" UMAMAHESHWARI TEMPLE, GONIKOPPAL. 7 MURUVANDA: PRAKASH S/O. LATE MODAPPA AGED ABOUT 52 YFARS; : R/O. KOLATHODU, BYGODU VILLAGE, HATHUR POST," | : VIRAJPET TALUK MURUVANDA G.NANDA KUMAR S/O. LATE GANAPATHI . AGED ABCUT.43 YEARS » R/O. KCLATHODU, BYGODU VILLAGE, "HATHUR POST, VIRAJPET TALUK. -MURUVANDA M.GANAPATHI S/9. LATE MACHAIAH, . AGED ABOUT 56 YEARS ~PLANTER, KOLAMALA ESTATE _ POLLIBETTA POST 18. 19. 20. 21. 22. MURUVANDA M.PONNAPPA, S/O. LATE MACHAIAH, AGED ABOUT 62 YEARS HOLAMALA ESTATE POLLIBETTA POST MURUVANDA BELLU --e S/O. LATE KARIAPPA GRAND SON OF LATE MURUVANDA BELLIAPPA, AGED ABOUT 50 YEARS GOTTADA KALATHMADU POST, VIRAJPET TALUK MURUVANDA PONNANNA: S/O. LATE APPAIAH, AGED 42 YEARS, BO RESIDING NEAR MABIILA SAMAL. VIRAJPET. Pe MURU VANDA BOPANNA, - S/O. WATE. APP? ALAH AGED 32 YEARS. a RESIDING AT KOLATI 1ODU VILLAGE, VIRAJPET TALUK ace MY i 2UVANDA MANDANNA ~ S/O. LATE CHENGAPPA _ AGED 72 YEARS » RESIDING AT KOLATHODU VILLAGE VIRAJPET 'PALUK. RESPONDENT/S ~ (BY SRLM.U.PRONACHA, ADV. FOR R2,3, 9 TO 11 _ .SRLM.RAM BHAT & SREEPADA ASSTS. FOR R5 TO 8) eR AR ok THIS RFA FILED U/S.96(1) R/W O XLI R 1 OF CPC AGAINST THE JUDGEMENT AND DECREE DT.08-08-2005 PASS SED IN O.S.NO.55/1997 ON THE FILE OF THE CIVIL JUDGE {SR.DN), VIRAJPET, DISMISSING THE SUIT FOR PARTITION, _ THIS APPEAL COMING ON FOR HEARING . THIS "DAY, MANJUANTH.J, DELIVERED THE FOLLOWING:- JUDGMENT
After arguing the matter at length, Jearned counsel for the appellant. "has "filed a. memo.' seeking permission to withdraw the appeal as wel as the suit instituted by the appellant with, bberty to file a separate suit against . respondents 5 to 8 itr respect of 'C' schedule property.
"Keeping open all questions of law and facts and rights of oo the appetiants as well as respondents 5 to 8 in respect of °C' . schedule property, the appeal is dismissed as withdrawn with G-
liberty to file a fresh suit against respondents 5 to 8 in respect of 'C' schedule property. Sd/-
. TUDGE a Safe