Sri B M Krishnappa vs Sri B M Maddaiah on 3 April, 2008

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Karnataka High Court

Sri B M Krishnappa vs Sri B M Maddaiah on 3 April, 2008

Bench: N.K.Patil

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  HIGH COURT F I{A RNA"i'A 'ix.'A AT Bz'x1'\i(}ALGRE
IJATED THIS mm' 3"' DAY or APRIL, %20oS=  % A

BEFORE

BETWEEN:

1 sm B M KRISHriAPFA'~... «
510 B M MADDAIAH   _ 
AGE 54 YEARS   :
RJAT BASAVANAPURA-VILi.A'3.E  W " ~ " '
BEGUR Hqauj, vBANﬁ3ALQRE~33",,¢"_:,'V * *

 PETITIONER

1 smra M. fviﬁﬁﬁiairiﬁ'   
s/0 BYANNA,'*MA3.0R, 
R/A N0."6.7 1, 11-:"H*MA1N
:j4'~':""1"._BLOCi<,_JAYANAGAR
 'B.AN_GALORE--"i1. H %%%%% 14 »

 2]' A ,SRI: ts.M§.iEVNKATEsH

 S:/r_';:"3':v: MAD}~DA1_AH.- .M._A_Jc_).R.
_ -_R/A r\.*«_:%;..§;m,' 11TH MAIN
'  4THV.aL£:=;r::<, JAYANAGAR
"BANGALORE-11

,   SMTB M SHANTHA, MAJOR,

'v.-"'v';'G SATH'r'AN ﬂ's%'1'r'-RNA

"  -R/AT NO.1755, 9TH CROSS
18TH A :'v':AIN, 3P r~iAGAR
BANGALORE-78.

.< VL';J."

 4 SMT GOWRAMMA

W/0 CHINNASWAMY, MAJOR,
R/AT BASAVANAPUI-IA VILLAGE

BEGUR HOBLI
BANGALORE SOUTH TALUK



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SMT E': M KAMALA, M.-'UGR,
W/O MAHADEVAPPA

WAT Ni'3.89}"', 2i'v'L".? CROSS,
AREKERE LAYOUT, B.G.ROAD
BRNGIKLORE

SMT LAKSH|'v1AM!'/IA, MAJOR,
W/0 B M MADDAIHA

RJAT NO.671, 11TH MAIN
4TH BLOCK, JAYANAGAR
BANGALORE--11

SMT PADMA w/0 cHowDAP£=LA=

R/AT AREKERE ,_ _
MICO L%YOUT§A!'-.!GALGP.E, 2

ST."v'%ﬁ':i'u'3UL»'3.    L
We MUNIYALPPAZ-. '

R/AT am. r-»;Lm:_,,,  

HAL BANGALORE-1'f'  

SR}; K LAKSHMANi., ,   
PRG,PRI--E'fOR" CCBQL Hausa,' R
PORTION or THE ._PROP._ERT'*:'
BEARING No.67}  .1, 
GROUND" FLOOR, 1 ITH' 'MAIN
4;T_H_ aLocK_;*3AYANAc;AR

,LLLBéwF3ALoRE-- 11*      « L
" " 5,21% SUDARS HAN

-2PR0PR.IE?{:va,.,~~NExn: TECH ..

TEMS

R. 3
 'CYBER--.;00'0, women or 'me PROPERTY

L AA :.Q.ANGALoRE~11

. . A 42:'-H nnnl nun
~-BEA%?'-=!:_ ".03 .ui.L, uixuuuvu

ANDLFIRST FLOOR, 11TH MAILRIUU"

4T}: EILOCK, JA'-r';'=.i'\i GAR

 GANESH

MERCHANT, VEGETRBLE SHGF'
PORTION OF THE PROPERTY
BEARING NO.671

GROUND FLOOR, 11TH MAIN
4TH BLOCK, JAYANAGAR
B_A_NGALORE--11



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12 sax RAMU
essinni » AT
PORTION or THE PROPERTY
BEARING in .671, FIRST FLGGR,
um MAIN, 411+ ex.o<::<_.   % é
EAYANAGAR BANGALORE11    i.
 RESVPi)'F!.DENj'.S4 T
(BY sRi.v VIJAYASHEKARA GOWDA. ADVi.mFOR«R1'i--. R3' sins;   

SR1. PRATAP MADHYASTA, ADV. FOR  A. 
SR1. RAGHUNATH, ADV. FOR R4 & R5) 

THIS CIVIL PETITION IS F1Li:--[§ii"LJ]S.2_A4"QFCPC. Piézkrints TH.A.T

Fen THE REASONS STATED THEREINWTHIS HOIVBLE' 'C()LJRT MAY BE
PLEASED ire TRANSFER o.5i..!~ie.1e,12.e:,§:2.. 'eenzezmeepe  FILE 0?

THE :1 ADDLCIVIL JUDGE(S'R;'DIVN'i.), .BN'§\?.ALORE RURAL DISTRICT.
e.s.:.~.-e.24e5;2ee PE!'.'DII".'-'3' ._ eh: }TH'E_'" .b "LE 9%: PRL. IVIL
JUDGE,(SR.DIVN.) BANGALORE  RU_RALv,f~. _'_DISTRICT, AND
e.s.r¢e.4eee,'2ee1, F'-Ei'\iBii'yiG ~Gr}1' T'HE,_FiLE.fGF AD£':L.CI"n"f CIVIL
JUDGE, BANGALORE' 'cm' TQ Ary_1v_eN-E carejfrjfie COURTS.

This peti';*.ie11_..eeiii'iiig .e'ii{.fni"adiniesien this day, the Court made
the following'   "  " " 3'

 ».iV'<"'.:QPiDE

 petitiieiieij 'he'reiii, has preferred the instant civil petition,

ﬁie" ei'-itiie  Judge (Sr. Dnf), Bangaiere Rurai District and

 ii the preeeed--in.g's 0.8. Nn.2485/05 pending on ihe file of Prl. Civil

 "  f)i1.'}, Bangalore Rural District, and the proceedings in 0.8.

  ii'City to any one Court and club these three suits and pass common

order in the interest ofjustice and equity.

Z.
/;'i"___._



4

2. I have heard the learned eounsel '.0: tie petitioner and the

iearned counsel for the respondents.

3. The learned counsel appearing for the the outset, fairly submitted that the resporidents have' iebijveetionn. try.' it LI 1' u 1. l l' . '~ . ~ " * .-I + t t +4. '.-.. ~.... ..

mlew ...e prayer seugut tor uy tile petitrener anu J13 mane: Gm: e transferred to the Court of Pri. "J:1dge,a~nd"'tiie proceedings in 0.3. No.16r'03 and 0.3. ne.40c%0ii'e1lcbe clubbed with 0.3. No.2485/'O7 and disposed 0f..b)i( a To -h,-t e_-e_t. .he teamed cennsei _a;+jpeari1:g for rcisponidents i','3"'and 6 has ﬁled a memo and the same is 'takenlori 1'-eicord;«' ~

4. The appearing for the petitioner submitted. thatllllit:1acingi"tlte statement made by the counsel for the :9esponde11ts'1,'i3~ and 6, the instant civil petition be disposed of. S.' 'A light of the facts and circumstances of the ease as «man -.1 Ln 1'. ...... . -1 L'...

A by 'inc uuuuaiur mt hotii. parties as stated supra, the instant civil petition stands ':'ptiiSposed of with the following directions:-

(a) The I Addl. Civil Judge(Sr. Dn.), Bangalore Rural District, is hereby directed to withdraw and transfer the proceedings in A0 /'+--~----' 0.8. N'o.16:'o3 to ti*~ Court o ivii Judge (Sr. Do), Bangaiore ta 'DA If {'11. C Rural District, Bangalore, within two weeks from -ofiifeceipt of a copy of this order.

(13) The learned Addl. City Civil is hereby directed to withdraw and--_V_ti=a;_nsfef" the n1'oceedi'ngs"ii11 0.3, 'Rio.' G{}0z'G}. to the Court of.?ri. Ciivi*1"}:idge"(Sr. D1i.'L-Bangaiore Rural District, Bangalore, within tw:j'weeits:' the 'date of receipt of a copy of this ordet. '

(c) Prjl'. (Sr. Dn.), Bangalore Rural District, fivazigaitareii'i§:'l<iereii§7--edirected to assign new numbers and club o.e. }~Ios.i6}'t}_a_Viandii out-s;4ooe;'oi with os. No. 2431;"'5 and "'~dispo§je:'«:. of: the sain1e-- .... in accordance with law after affording the parties, expeditiously.

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