Karnataka High Court
J S Rathnakar @ Rathna Rao vs J S Satyanarayana Rao on 17 January, 2012
Bench: K.L.Manjunath, L.Narayana Swamy
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EN "IBEX? EEEGH CQUR'? GE?' K.ARE'€:5{?AEi»5: 53;? BANGALGRE
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PRESENT
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RESIDING AT CLARKPETE,
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AGED 53 YEARS , "
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AGE: 50 YEARS _ I
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SMTXJ . N . LALITHAMR/LA WIFE OF J.S.NAGARAJA RAG AGED ABOUT 64 YEARS? NQ.;'220§ E.'W.S. HOUSING ROAD, HUBCQ CQLQNYQ-. UDAYAGIRL MYSQREL SMT.G.K. UMA ~ WIFE OF G.K§RAVENDRA:\E2?£'T££ V "
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V§JAYA,NAGAR§ BOORVANINAGAR BAN€}ALORE~56(} G E 8, SMT.PADM;'X'xfATHi B253 W'EE'E OF J.N;SUBBA RAG {SENCE DECEASED NC}. LRS} SMTJAYALAKSHMI WZEFE 0? V.N.SR£KA;'\3TEiA§§ RAO.'VA {DEAB BY HER LE8} ' % '-
{3} UMESH S/Q. SRIKAN-'EHE: ' ' MAJOR {E3} sUQH:R;Sk§f;';«S§<:E%;§$:':1;;¢;'Rg3«i§_, V MAJCJR Boifia RELSIEEEE-€TS3«..{)F _ NEAR EzH;":GIFis~'£THE Ri'€_E""MiLL, K.R.S-AGARS (cs sMTes:;1vLs;THI'V. ' WIFE OF"'{.3Dz':YASFLQ~IE§£§R PATHANGE; MAJOR, R,f<f3*._ K;R.CIRCLE, ._:Vf;§iYSQEfQ:.:: . ..... 14 » '{,B;Y s,R;vL,:{;:2?.M<3v2;Aw, ADV. FOR R1} L--..*§2~:.:s R§?g3;«v.;§':=;,gi;:§;..~%:J/S 96 0? cm AGgENST mg JUDGEMENT 55:: BECREE E2'?-{)8/19/2$§4 PASSES EN @.S.NO,3'i,»'Q0 QN THE "$3345 QE"=._THE?~ ?E_€i;CEV§L JESSE: gsR.DN,:: 5: 52.35%, SHE'sf§@!:}é,
-gags-;R§»E1N'::; mg 315:1' €22.33 BY THE gs? RESPGNDENT EEREIN BY '~«.E1jbE£'»_LD:Ik'G TEA'? ma :8? RESPQNDEET HEREEN ES EE'~3'FITLED mg , .j?;a3éj:?1:EC;s:>; £;\ED SEPAREGE PGSSESSIQN GE' 1g'5'i'F% sfissfig EN ALL 7--,"{'E~§E§ '$33'? S'{:%£EBEJLE :>RepER'E:g$. JUDQMEEIT : RESPQNDENTES ' ?i?{ES§ A??E§:LS €OMEE'\§{} SN FGR HEAR£¥G TEES B254? V _ £'¥'§§;E*£&§j§\E&i1E'§i.L§% zsgzgizgaag EHE: §'GLLQ"»f:?H'€G:~ ~¢ The appeliants in bath %;§'1€ appeals anfi Sathjganarayana Rae? who i8 ihe péaézfgtiff b€f:6§"€.:::'_§}T1é".Ci)':/iifi ' beiéw, have sailed iheir diS§ESU{€ amiéé,b1§{';'T have fiied a jeint memo, it i3 Sigfxagi EZi{'$,r' v-'(hi3VCCi%fiA;3§i1.,fQ?'T; Erie parties and 9359 by Sr: S#S:'E:'E1}73.I18.IVf¢§'?%$?fi&2i'_1'&1.._%R3.¢:';*;' pléxintiff in the triad court, Rathnakafa'-E130'é~V.@%.:_»RLé.'fh:§;§'Rae, the sacond defendant whs is theAappeilanf_ij::e§i:';_ §':'v"NG.3éi8;2OG5. On behalf ef the A N0218/2005 the Earned ::0u:€.:_§e§:_44_"f};:.'V1x*V. 'the joint memo. The parties They have been identified by their re€a;:2.é:<fLfi;iV»e'-a§2z«::t:ates. A' 2, fi*§';ev:p"a:ties§» .h'3'if§__'8,gF€€d £0 exciude suit: iiern N932 9f plésfigfié; E'z¢'¥_v5z:Efl§1'e.7a'1;T1i€:.__p:0p€ri:y Sififlfi the said property is :19:
avaiiibié:=.iC;;9 §:éi:%'£ii'i;{ii?: ané simfiarly the parties agrse is give v: _:::p fi€r:r: §€Q.E &' of piaint 3* schsduifi pmpertyg The jaiifzé , ";::3*:_g;kefi an record, in isyms :2? {E23 jaini memg, ihe jzgdgmfizfii and ii$C§'€€ C65-.1316 13:3,} 69:33:: 23 modiféefi hoifiing that: the gssésimmazy ¢§}:**\'{/ éecrcse passsé by the Ceurt beiew gtandg Csnfirmsgf$§§.f_~§22;r'5218*A it reiates is Suit iC€I'1'iE N033; .3 its 5 ané su_i3:--»i.$f.§iisti1i«ss€di against suit item N052 of plaint IA' §'$:$€1"; g%,féZ;;:1'«;:éjj §§:f<3pie*r§:g§:L"59§;:;_:1?:' entire 'B' schedule property. z'--:ccL0r::iing £y,"-pre1ir:;ii;3A:§:3;"'d€'s:fe«3 =, 0:" 81$ trial court is modified. Th€~.i3a:"tieé 'EQV 'own costs. ' ' " i The appéai is disposed 0f'T'a.Vg:c%:é_:'<ifi:1g:3i§;y .' «$3