Karnataka High Court
Smt Neelamma @ Neelavva Wife Of Lt ... vs Smt Shanthavva on 1 December, 2009
Bench: K.Sreedhar Rao, Ravi Malimath
IN THE HIGH COURT OF KARNATAKA, CIRCUIT
BENCH AT DHARWAD.
DATED THIS THE 01ST DAY OF DECEMBER, 2009
PRESENT
THE HON'BLE MRJUSTICE K. SREEDHAR'
AND
THE HONBLE MR. JUSTICEEMRAVCI
RFA No.V419/E-2ooE7_' C
BETWEEN:
Smt.Neefamfna .Ne.e'ia\/Va
W/o iate Ghandr3'S'heka'r:.--ia'h.
Gandhadamat'h,1'.;,agedab"ut 64 years 4
Occ: Agfitcuit]urist"f?: *
R/o Baha.ddur'o'an_d"i»Vi'i':«ag'e£ -- I
Talukavland Dist:'«K'op'pa.|'---._
Representedt by"'he"r.gerieral power of
Attorney Sr'!.S'hi.va.iah-._Gahdhadamath
Agegd "about 43. years, Occ: Agriculturist
R;7o':3a_h_ad.durband*-E--VIIIage
Cf Ta|u!<_ano'Dist: Koppal ----- 580 013. APPELLANT
._(B"y_Sr*i':4T"r_nCV_.__n{?;'Pétii, Adv)
AME):
~ , : .Smt.t§Ev2-a;nthavva
W/'o,Maha|ingaiah Wadeyar
'remath, Major,
" Occ: Agricuturist
'V ~.----R/0 Basapur Viilage
Taiuka and District
Koppai -~ 580 013 RESPONDENT
(By Sri: N P Vivek Mehta, Adv for R1, R2 deieteti)~4'.f;:'..'__:'17 This RFA is fiied under Section 96 or.c:;=pf(;--'vagaijnst tine. judgment and decree dated 07..i}2».-20074 pasisle1d'injj.O'S No.2/2003 on the fiie of the Civi|_JTudg'e and' Koppal, dismissing the suit for'*.pa*»r_tition '~a_Vnd_sep.arate._ possession.
This RFA is coming for Vxorderws this day, KSREEDHAR RAO, Judge delivered.thefoilowing:5 Learned 4Cou_nse_i'V"Vf:oi~::: submits that
-I. respondent. "iaio.__27..Is;'--_Va' fo.r_mai "--pa:r_ty__and not a necessary party fori.a.d,};:\i:d'iCat:i;p.n. fur-th_.er§ submitted that the Trial Court has respondent No.2 is not a necessary"p4arty.VV' .In'A.tha:t..'i'view, Counsei for the appeiiant fiiesa memo for"--d€.._i_e_tivng the respondent No.2. Request is gra-n_tedV._fitRespondent No.2 is permitted to be deieted. tVi.tie--".'to amended.
AA [ Raifties are present. The Counsel appearing for the VA are present. Appeiiant and respondent No.1 have 3-n iied a compromise petition. They admit the terms of compromise. The terms are lawful. Hence, the appeal is disposed of in terms of the compromise and decree to be' drawn accordingly.
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