Karnataka High Court
Smt Vanitha P Rai vs Mrs Vishalakshi on 25 February, 2016
Author: S.Abdul Nazeer
Bench: S. Abdul Nazeer
THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY 2016
BEFORE
THE HON'BLE MR.JUSTICE S. ABDUL NAZEER
REGULAR SECOND APPEAL NO.65 OF 2008 (PAR)
C/W.
REGULAR SECOND APPEAL NO.64 OF 2008 (PAR)
In RSA No.65/2008:
BETWEEN:
Smt. Vanitha P. Rai
D/o. late Sadashiva Melanta
W/o.A.P. Rai
Aged about 53 years
R/at H.9, Veekay park
Kotekani road, Urva Stores
Mangalore, D.K. - 575 001.
.. Appellant
(By Sri.M.Vijaya Krishna Bhat, Adv.)
AND:
1. Mrs.Vishalakshi
W/o. Seetharam Punja
D/o.Thungamma, Major.
2. Dinkar
S/o. Vishalakshi, Major.
2
3. Kusharaj
S/o. Vishalakshi, Major.
4. Ravishankar
S/o. Vishalakshi, Major
Nos.1 to 4 are residing at
Farangipet post, Kuchur house
Mangalore - 575 001.
5. Balakrishna Melanta
S/o. late Thungamma, Major.
6. Ramesh Melanta
S/o. late Thungamma, Major
Attavar, Mangalore - 575 003
7. Gulabi Melanta
D/o. late Thungamma, Major.
8. Somashekar
S/o. Gulabi Melanta, Major.
9. Rajashekar
D/o.Gulabi Melanta, Major.
10. Sabitha Malli
D/o.Gulabi Melanta, Major.
All are residing at Bangalore - 560 004.
11. Sanjeeva Melanta
S/o. K.Jarappa Melanta
Aged 75 years
Residing at Kulavoor village
3
Kuppepadavu post
Mangalore, D.K. - 575 001.
.... Respondents
(Appeal abated against R.11 v/o. dtd.9.7.10)
This Regular Second Appeal is filed under Section 100
of CPC praying to against the judgment and decree
dtd.13.9.2007 passed in RA No.7/04 on the file of the III
Addl. District and Sessions Judge, D.K., Mangalore
dismissing the appeal and confirming the order dtd.19.1.01
passed in FDP No.2/86 (in O.S.No.135/1970) on the file of
the Prl.Civil Judge (Sr.Dn.), Mangalore.
In RSA No.64/2008:
BETWEEN:
Sanjeeva Melanta
S/o. K. Jarappa Melanta
Aged 75 years
Residing at Kulavoor village
Kuppepadavu post
Mangalore - 575 001.
.. Appellant
(By Sri.M.Vijaya Krishna Bhat, Adv.)
AND:
1. Mrs.Vishalakshi
W/o. Seetharam Punja
D/o.Thungamma, Major.
2. Dinkar
S/o. Vishalakshi, Major.
4
3. Kusharaj
S/o. Vishalakshi, Major.
4. Ravishankar
S/o. Vishalakshi, Major
Nos.1 to 4 are residing at
Farangipet post, Kuchur house
Mangalore - 575 001.
5. Balakrishna Melanta
S/o. late Thungamma, Major.
6. Ramesh Melanta
S/o. late Thungamma, Major
Attavar, Mangalore - 575 002.
7. Gulabi Melanta
D/o. late Thungamma, Major.
8. Vanitha P.Rai
D/o. Gulabi Melanta, Major.
9. Rajashekar
D/o.Gulabi Melanta, Major.
10. Somashekar
D/o.Gulabi Melanta, Major.
11. Sabitha Malli
D/o. Gulabi Melanta, Major
All are residing at Bangalore - 560 004.
.... Respondents
(By Sri.K.Shashikiran Shetty, Sr.Adv. for R5
Sri.Kishore Shetty & Sri.N.Ballal, Advs., for R2)
5
This Regular Second Appeal is filed under Section 100
of CPC praying to against the judgment and decree
dtd.13.9.2007 passed in RA No.13/02 on the file of the III
Addl. District and Sessions Judge, D.K., Mangalore
dismissing the appeal and confirming the order dtd.19.1.01
passed in FDP No.2/86 on the file of the Prl.Civil Judge
(Sr.Dn.), Mangalore.
These regular second appeals coming on for orders
this day, the Court delivered the following:
JUDGMENT
Learned counsel for the appellants has filed a memo requesting this Court to withdraw the appeals.
2. The memo is placed on record. Appeals are dismissed accordingly. No costs.
Sd/-
JUDGE SA