Karnataka High Court
Smt. Gowramma vs Smt. Poornima R on 14 November, 2025
Author: V Srishananda
Bench: V Srishananda
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NC: 2025:KHC:47051
CRP No. 788 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL REVISION PETITION NO. 788 OF 2023 (SC)
BETWEEN:
SMT. GOWRAMMA
W/O SRI. DODDE GOWDA,
AGED ABOUT 41 YEARS,
R/AT NO.234,
KOMMAGATA VILLAGE,
KENGERI HOBLI,
BENGALURU - 560 060.
...PETITIONER
(BY SRI. KUMARA K.G, ADVOCATE)
AND:
SMT. POORNIMA R
Digitally signed W/O SRI. SHANKAR KUMAR
by
SHARADAVANI AGED 36 YEARS,
B
Location: High RESIDING AT NO. 3564/3565
Court of OPPOSITE SRINAGAR CLUB,
Karnataka
GIRINAGAR 4TH STAGE,
BENGALURU - 560 085.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS CRP IS FILED UNDER SEC.18 OF KARNATAKA
SMALL CAUSES COURT ACT, AGAINST THE JUDGMENT AND
DECREE DATED 09.11.2023 PASSED IN SC NO.338/2020 ON
THE FILE OF COURT OF XVIII ADDL. JUDGE SMALL CAUSES,
BENGALURU, PARTLY DECREEING THE SUIT FOR EJECTMENT.
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NC: 2025:KHC:47051
CRP No. 788 of 2023
HC-KAR
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
Learned counsel for the revision petitioner has filed a memo. The memo reads as under:
"The petitioner submits as follows:
The petitioner respectfully submits before this Hon'ble Court that, the petition become infructuous as the respondent taken the possession of the property in the execution petition. Hence, the petitioner may permitted to withdraw the above petition in the interest of justice and equity."
Placing the memo on record, revision petition is dismissed as it has rendered infructuous.
Sd/-
(V SRISHANANDA) JUDGE KAV List No.: 1 Sl No.: 58 CT:BHK