Buchanuru Obayya vs Shantilal S/O. Late Hasthimal on 11 September, 2014

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Karnataka High Court

Buchanuru Obayya vs Shantilal S/O. Late Hasthimal on 11 September, 2014

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      IN THE HIGH COURT OF KARNATAKA

                 DHARWAD BENCH

DATED THIS THE 11th DAY OF SEPTEMBER 2014

                      BEFORE

     THE HON'BLE MR. JUSTICE H.BILLAPPA

       WRIT PETITION NO.106182/2014 (GM-CPC)

BETWEEN:

1.   BUCHANURU OBAYYA
     SINCE DECEASED BY HIS LRS

1(a) MARAMA W/O. BUCHANURU OBAPPA
AGE: 61 YEARS,
R/O. KHILARI KANAPUPPA
TQ: JAGALURU
DIST: DAVANAGERE

1 (b) HALAPPA S/O. BUCHANURU OBAPPA
AGE: MAJOR
OCC: AGRICULTURE
R/O. HOSKERE VILLAGE
TQ: JAGALURU
DIST: DAVANAGERE

1 (c) PENNEPPA S/O. BUCHANURU OBAPPA
AGE: MAJOR
OCC: AGRICULTURE
R/O. VYASAGONDANAHALLI
TQ: JAGALURU
DIST: DAVANAGERE
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1 (d) ANJINAPPA S/O BUCHANURU OBAPPA
AGE: MAJOR
OCC: AGRICULTURE
R/O. LAKAMPURA,
TQ: JAGALURU
DIST: DAVANAGERE

1(e) OBLASESH S/O. BUCHANURU OBAPPA
AGE: MAJOR
OCC: AGRICULTURE
R/O. KHILARI KANAPUPPA
TQ: JAGALURU
DIST: DAVANAGERE

1(f) NAGAPPA S/O. BUCHANURU OBAPPA
AGE: MAJOR
OCC: AGRICULTURE
R/O. KHILARI KANAPUPPA
TQ: JAGALURU
DIST: DAVANAGERE

1 (g) MARUVHI S/O. BUCHANURU OBAPPA
AGE: MAJOR
OCC: AGRICULTURE
R/O. KHILARI KANAPUPPA
TQ: JAGALURU
DIST: DAVANAGERE

                                       ... PETITIONERS
(By Sri. JAGADISH PATIL, ADV.)

AND

1.    SHANTILAL S/O. LATE HASTHIMAL
      AGE: 52 YEARS,
      OCC: AGRICULTURE
      R/O. GANDHI CHOWK, HOSPET
      DIST: BELLARY
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2.   HALLAMMA W/O. HANUMANTHAPPA
     AGE: 45 YEARS,
     OCC: HOUSEHOLD WORK
     R/O.SOKKE
     TQ:JAGALURU, DIST: DAVANGERE.

                                            ... RESPONDENTS
(By Sri. F V PATIL AND NANDISH PATIL, ADVS. )


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 26.04.2014 PASSED BY THE SENIOR CIVIL JUDGE
& J.M.F.C. KUDLIGI IN MISC.APPEAL NO.5/2013 VIDE ANNEXURE-
H AND CONFIRM THE ORDER PASSED BY CIVIL JDUGE, KUDLIGI
IN O.S.NO.55/2011 ON I.A.NO.II DATED 25.04.2013 VIDE
ANNEXURE-F.

    THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:

                        O R D E R

In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the order dated 26.4.2014 passed by the Senior Civil Judge & JMFC, Kudligi, in M.A.No.5/2013 reversing the order passed by the Trial Court in O.S.No.55/2011 on I.A.No.2 and granting temporary injunction in favour of the 1st respondent.

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2. This court by its order dated 10.7.2014 has directed the parties to maintain status-quo regarding possession as it exists on 10.7.2014.

3. The learned counsel for the parties submit that the writ petition may be disposed of directing the parties to maintain status-quo regarding possession as it exists now till the disposal of O.S.No.55/2011.

Accordingly, the writ petition is disposed of directing the petitioners and the 1st respondent to maintain status-quo regarding possession of the suit property as it exists now till the disposal of O.S.No.55/2011.

Sd/-

JUDGE Dvr:

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Karnataka High Court

Buchanuru Obayya vs Shantilal S/O. Late Hasthimal on 11 September, 2014