SMT. JAYAMMA vs SMT. SUBBAMMA

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022





IN THE HIGH COURT OF KARNATAKA AT BENGALURU

TH
DATED THIS THE 4 DAY OF NOVEMBER, 2026


BEFORE

THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

MISCELLANEOUS FIRST APPEAL NO. 7509 OF 2022 (CPC)
C/W
MISCELLANEOUS FIRST APPEAL NO. 7536 OF 2022 (CPC)

IN MFA No. 7509/2022




BETWEEN:

SMT. JAYAMMA
D/O. LATE CHIKKA AKKAYAMMA AND
MUNISWAMY REDDY,
AGED ABOUT 75 YEARS,
R/AT NO.32, PREM NILAYA,
8TH CROSS, 24TH MAIN,
THIRUMALA THEATRE,
AGARA 1ST SECTOR,
HSR LAYOUT,
BENGALURU - 560 102.
…APPELLANT
(BY SRI./SMT. UDITA RAMESH, ADVOCATE)








Digitally

signed by
VINUTHA M
Location:
HIGH
COURT OF
KARNATAKA
AND:

1. SMT. SUBBAMMA D/O. LATE CHIKKA AKKAYYAMMA
AND MUNISWAMY REDDY,

DEAD REPRESENTED BY LRS ALREADY ON RECORD
I.E., RESPONDENTS NO.8 AND 9

AMENDMENT CARRIED OUT AS PER ORDER DATED
04.07.2025

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



2. SRI. VENKATARAMANA REDDY
ADOPTED SON OF RAMAREDDY
@ RAMAIAH REDDY,
AGED ABOUT 73 YEARS,
R/AT VALEPURA VILLAGE, VARTHUR HOBLI,
BENGALURU EAST TALUK,
BENGALURU - 560 087.

3. SMT. GOWRAMMA
D/O. LATE CHIKKA AKKAYYAMMA AND
MUNISWAMY REDDY,
AGED ABOUT 65 YEARS,
R/AT BIKANAHALLI VILLAGE,
SARJAPURA HOBLI, ANEKAL TALUK,
BENGALURU - 562 125.

4. SMT. PAPAMMA
D/O. LATE CHIKKA AKKAYYAMMA AND
MUNISWAMY REDDY,
AGED ABOUT 62 YEARS,
R/AT MUTHSANDRA VILLAGE,
ANUGONDANAHALLI HOBLI, HOSKOTE TALUK,
BENGALURU RURAL DISTRICT,
BENGALURU - 560 087.

5.
SRI. RAGHU
S/O. LATE NARAYANA REDDY,
AGED ABOUT 54 YEARS,
R/AT NO.79, 1ST CROSS,
NEAR J.V. SCHOOL, OPP MICO BOSCH SOUTH GATE,
BERETHENE AGRAHARA, ELECTRONIC CITY,
BENGALURU - 560 100.

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



6. SMT. NAGARATHNA
D/O. LATE NARAYANA REDDY,
AGED ABOUT 48 YEARS,
R/AT BIKASA HOSAHALLI, ANDANAHALLI,
ANEKAL TALUK, BENGALURU - 562 125.

7. SMT. YELLAMMA
D/O. LATE NAGAMMA,
AGED ABOUT 74 YEARS,
R/AT KOMASANDRA, SARJAPURA HOBLI,
BENGALURU - 562 125.

8. SRI. KRISHNAREDDY
S/O. LATE VENKATASWAMY REDDY,
AGED ABOUT 63 YEARS,
RESIDING AT VALEPURA VILLAGE,
VARTHUR HOBLI, BANGALORE EAST TALUK,
BANGALORE - 560 087.

9. SMT. AMARVATHI
D/O. LATE VENKATASWAMY REDDY,
W/O. NARAYANSWAMY,
AGED ABOUT 51 YEARS,
RESIDING AT HANDANAHALLI VILLAGE,
SARJAPURA HOBLI, ANEKAL TALUK,
BANGALORE - 562 125.
…RESPONDENTS
(BY SRI. N. DEVARAJ, ADVOCATE FOR R2
SRI. H.N. BASAVARAJ, ADVOCATE FOR R5 TO R7
SRI. ABHINAV R., ADVOCATE FOR C/R8
VIDE ORDER DATED 04.07.2025,
R8 AND R9 ARE LRS OF DECEASED R1
R4 AND R9 ARE SERVED AND UNREPRESENTED)

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



THIS MFA IS FILED U/O.43 RULE 1(r) OF CPC, AGAINST
THE ORDER DATED 17.10.2022 PASSED ON IA NO.2 IN
O.S.NO.802/2021 ON THE FILE OF THE IV ADDITIONAL
SENIOR CIVIL JUDGE, BENGALURU RURAL DISTRICT,
BENGALURU, REJECTING IA NO.2 FILED U/O.39 RULES1 AND 2
OF CPC.
IN MFA NO. 7536/2022
BETWEEN:

SMT. JAYAMMA
D/O. LATE CHIKKA AKKAYAMMA AND
MUNISWAMY REDDY,
AGED ABOUT 75 YEARS,
R/AT NO.32, PREM NILAYA,
8TH CROSS, 24TH MAIN,
THIRUMALA THEATRE,
AGARA 1ST SECTOR,
HSR LAYOUT, BENGALURU - 560 102.
...APPELLANT
(BY SRI./SMT. UDITA RAMESH, ADVOCATE)
AND:
1. SMT. SUBBAMMA D/O. LATE CHIKKA AKKAYYAMMA
AND MUNISWAMY REDDY,

SINCE DEAD REPRESENTED BY LRS ALREADY ON
RECORD AS RESPONDENTS NO.8 AND 9

2. SRI. VENKATARAMANA REDDY
ADOPTED SON OF RAMAREDDY @ RAMAIAH REDDY,
AGED ABOUT 73 YEARS,
R/AT VALEPURA VILLAGE,

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



VARTHUR HOBLI, BENGALURU EAST TALUK,
BENGALURU - 560 087.

3. SMT. GOWRAMMA
D/O. LATE CHIKKA AKKAYYAMMA AND
MUNISWAMY REDDY,
AGED ABOUT 65 YEARS,
R/AT BIKANAHALLI VILLAGE,
SARJAPURA HOBLI, ANEKAL TALUK,
BENGALURU - 562 125.

4. SMT. PAPAMMA
D/O. LATE CHIKKA AKKAYYAMMA AND
MUNISWAMY REDDY,
AGED ABOUT 62 YEARS,
R/AT MUTHSANDRA VILLAGE,
ANUGONDANAHALLI HOBLI,
HOSKOTE TALUK,
BENGALURU RURAL DISTRICT,
BENGALURU - 560 087.

5. SRI. RAGHU
S/O. LATE NARAYANA REDDY,
AGED ABOUT 54 YEARS,
R/AT NO. 79, 1ST CROSS,
NEAR J.V. SCHOOL,
OPP: MICO BOSCH SOUTH GAGE,
BERETHENE AGRAHARA,
ELECTRONIC CITY,
BENGALURU - 560 100.

6. SMT. NAGARATHNA
D/O. LATE NARAYANA REDDY,
AGED ABOUT 48 YEARS,
R/AT BIKASA HOSAHALLI,

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



ANDANAHALLI, ANEKAL TALUK,
BENGALURU - 562 125.

7. SMT. YELLAMMA
D/O. LATE NAGAMMA,
AGED ABOUT 74 YEARS,
R/AT KOMASANDRA,
SARJAPURA HOBLI,
BENGALURU - 562 125.

8. SRI. KRISHNAREDDY
S/O. LATE VENKATASWAMY REDDY,
AGED ABOUT 63 YEARS,
RESIDING AT VALEPURA VILLAGE,
VARTHUR HOBLI,
BANGALORE EAST TALUK,
BANGALORE - 560 087.

9. SMT. AMARVATHI
D/O. LATE VENKATASWAMY REDDY,
W/O. NARAYANSWAMY,
AGED ABOUT 51 YEARS,
RESIDING AT HANDANAHALLI VILLAGE,
SARJAPURA HOBLI, ANEKAL TALUK,
BANGALORE - 562 125.
...RESPONDENTS
(BY SRI. N. DEVARAJ, ADVOCATE FOR R2
SRI. H.N. BASAVARAJ, ADVOCATE FOR R5 TO R7
SRI. ABHINAV R., ADVOCATE FOR C/R8
VIDE ORDER DATED 04.07.2025,
R8 AND R9 ARE LRS OF DECEASED R1
R4 AND R9 ARE SERVED AND UNREPRESENTED)

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) OF
CPC, AGAINST THE ORDER DATED 17.10.2022 PASSED ON
I.A.NO.1 IN O.S.NO. 802/2021 ON THE FILE OF THE IV
ADDITIONAL SENIOR CIVIL JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU, REJECTING I.A. NO.1 FILED
UNDER ORDER XXXIX RULES 1 AND 2 OF CPC.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

ORAL JUDGMENT

These appeals filed before this Court are not
maintainable in view of Section 19(1) of the Karnataka
Civil Courts Act, 1964 and the judgment rendered by the
Division Bench of this Court in Smt. Narayanamma -vs-
The State of Karnataka in Writ Petition No.17588 of
2024 (GM-RES) c/w Writ Appeal No.200260 of 2025 (GM-
th
RES) dated 8 July, 2026, which is affirmed by the Hon'ble
Supreme Court in SLP(c) No.025075/2026 dated 3.8.2026.

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HC-KAR
NC: 2026:KHC:61173
MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022



2. In view of the above, this Court deems it
appropriate to transfer these matters to the concerned
District Court for adjudication of the matters from the
stage where it is stopped.

3. Accordingly, I pass the following:
O R D E R

i) Appeals stands disposed of for statistical
purposes.

ii) Registry is directed to transfer the entire
record of the cases, to the concerned Principal
District & Sessions Judge, who may assign it to
the concerned Appellate Court having
jurisdiction.

iii) In case there are pending applications, the
same also be transferred to be considered by
the learned Judge of the concerned Appellate
Court, in accordance with law.

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HC-KAR
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MFA No. 7509 of 2022
C/W MFA No. 7536 of 2022


CNR: KAHC010505682022




iv) It is made clear that these Court has not made
any observation as to the merits of the case
and all rights and contentions of the parties
are left open to be agitated before the
concerned Appellate Court.

v) List these matters before the District Court on
03.12.2026.

vi) As an interim order is granted by this Court,
the same shall continue till disposal of the
application before the District Court. No
opinion is expressed by this Court.


Sd/-
(PRADEEP SINGH YERUR)
JUDGE

RCK
List No.: 1 Sl No.: 5