Karnataka High Court
Jaikumari vs Gopalaiah on 10 March, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
w.P.NO.785,'2005 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED nus THE 1013 DAY or MARCH 2oors..V'_O BEFORE WRI. . ETIIIQLV N0.785,'gO05 [GM9CPC'; BE'£"J.'F.EPu'. O 1 JAIKUMARI w/O SURYA KUMAR HINDU . AGED ABOUT 33 YEARS 5 W0 cio RSt"<'ENIVAS" . -- _ ANDRA I-IALLI OPP GANESPI. *rEMELE' A _ 'v'iswANEEDA:yI -- " I BANGALQRE««.9Z1- ' 2 SUNITHA _ g D/O SURYA K'UMA'R«.V .. H1.PIDEIIAAGED'A_BOUT ~17 YEARS» " MINOR BY :.Mo.'1*HER JAIKUMARI R;_o C]O.Rk':%RINI'JA"S--E._ A A ANDRA. I-IALLI 'OPP GAl\I»ES'.--'I-I TEMPLE VISWANEEDVF.M"POST'*--./. BANGALORE 91 A * " 3 ,_*5eKU1MAR1RAM'{A .... A pic SURYA KUMAR * ~ _ H1NOu«AOED ABOUT 15 YEARS 'ERROR RE_R_jBY MOTHER JAIKUMARI ' -__R/O (3/__O*R'SRINIVAS _ ANDRAHALLI OPP GANESH TEMPLE VIEWANEEDAM POST BANGALORE 91 PETITIONERS " A. ('BY SR1 RAMEsHc.HANDRA_ Ar_w.} 1---' V GO.ALAlAH S/OT AMMAIA A D "BO'T5-Y"-'A S HINDU R I O NO 29, R.]{ MU'I"I' ROAD ULSOOR BANGALORE 2 KEMPANNA S10 THAMMAIAH SINCE DECEASED REP. BY LRS_ ._ a) SMT JAYAMMA w/0 LATE KEMPANNA.. 3 AGED ABOUT 55 YRS (DIED) R/O NO 29 A " RE ROAD ULSOOR * BANGALORE b] SR} SHIVAKUMARV G I I/DRIDARTRIA .' DI I\I.'l1V11 f'U.'I.|.I'I'1 AGED ABOUT 23 YEARS V R,'AT N'0.29.. . R K MUTE I=7'Q_A*D UI_.so_.oR= 'V c) SR1 RANGANAT " A s/o..KE1\a:.1?ANR{A._ _ _ AGED AEDD-*1' ;'Z6'1"EAi§<'S _ R'/_A'1', N029 _K.MUTI" ROAD ULSOOR DANGALovREE*--. 3 SR1 'S/'G..fTHAMMAIAH ; HINDU AGEUABOUT 55 YEARS /AT No.29"*R.K_,__MUTT ROAD UL"?-,OOR BANGALORE = ':1-A , 'SR'}..CiIAN_D1?ASHEKARIAH S/O THAMMAIAI-I . " ;HI'1'$ID_U_ AGED ABOUT 53 YEARS g ' R/A*r'N'_o.' 29, RR. MUTT RoAD ULSOOR, BANGALORE AAST Mv/,8 MEGACITY DEVELOPERS AND BUILDERS ' LIMITED, NO. 120, KENGAL QHANUMANTI-IAIAH ROAD, MEGA TOWERS BANGALORE --- 560 027. RESPONDENTS
D D: " (Ev sR1 P K PONNAPPA, ADV. FOR R-1 85 3;. SR} H R ANANTHAKRISHNAMURTHY, ADV. FOR R-2(a); R-2(b) ii: {(3) ARE L.,Rs, OF DECEASED R--2(a); W.P.NO.785_/2005 SR1 D G CI-IINNAPPA GOWDA, ADV. FOR R-4', SR1 SADA 'v'A REDDY, ADV. FOR R-5;
R--Q(b) 85 (c) ARE SERVED) THIS WRIT PETITION FILED UNDER ARTICLES.;2Q6' 227 OF THE COI\IT$'TI"I'U"T'ION OF' INDIA PF'AYING__'I°O * ANX. J THE ORDER PASSED BY THE LEARN2ED:"»XVIIII' ADDITIONAL CITY CIVIL JUDGE, BANGALORE"(CCH--.3'£} DT. 26.10.2004 IN O.S.NO.7l9 OF' 2004 :ON'l';A,.NCi.A1 AND 'ALLOW 'THE APPLICATION FILED BY 'I'HE=__ PE-'I'ITI;ONER_ VSEEKINGr;~ MAINTENANCE.
THIS PETITION COMINIG""'~v..ON "Ié'oI2« _ EREIIMINARY HEARING IN "B" GROUP, THIS I:I"mI,"ITHE CoURT- -MADE THE FOLLOWING:
O.S.No.'? interlocutory order passed by the
trial C(31,_1I't--_-* tI:1ié'vCoI1rt"of::thc' XVIII Additional City Civil Judge (CC3H_.I~IQ.V32)I;;Ban'géIo1'e L1 the $1.11.. s1...t in-s.....1:
as it iIje'"I1:cs t" 'I'*"--*e_"_-ti":1 'f the app1ication~I.A.No. 1 filed 3I_Vctiti.or1ers/ plaintiffs under Sections 19 8; '23 of and Maintenance Act r/W Section 1513c-f.tI1c to direct defendant Nos. 1 to 4 to pay a n.........-.--_.._ 1- I11 1 IUJJ. 'U. 0 ..
I ' o 3 L.....med counsel appearing .er fine »mt...aoners submits that the order atecflnnexured to extents impugned herein is vitiated tria i- has not considered the documefits the petitioners, the copies of which asvifiiiiiekures-D, D-1
4. In opi11iVon,i'rtoniconsideration of the aforesaid " " xby 0' court has vitiated the order Accordingly, I make the following order:
i), _th" irpugned 0"'("1"i"' «:i"t'd 26 10.2004 {Annexured} passed '6" the trial court in tin.) $1.11.. 1-- O S=No 7-91-004 .i__sof_r a- --
relates to re1ection of I A.No. 1 is set-aside,
ii) the matter is remitted to the trial court for reconsideration in accordance with law;
iii) the trial court is directed to dispose 0£""l-}.h.'1'CVV": " . app1ication~I.A.No. 1 filed by the xi" it Within' a period of two months 4' suit within ten months Vfroili' etliiediiiilatjédof' 'A receipt] production of a copy. of this ,oi*deif_. Petition disposed of.
hkh/Ata i a ttludge