Karnataka High Court
Pushpalatha N V W/O Sri Nemraj vs V Padma on 19 March, 2010
Equivalent citations: AIR 2010 KARNATAKA 124, 2010 (3) AIR KANT HCR 225, (2010) ILR (KANT) 1484, (2010) 3 KANT LJ 549, (2010) 2 KCCR 1249
Bench: N.Kumar, A.N.Venugopala Gowda
1N THE HIGH COURT OF KARNATAKA AT
Dated this the 19"' day of March.
PRESENT2
,2eiQ. 7"
THE HON'BLE MRi JUuSTI(2IE
THE HON'BLE MR. Jfi$ir1c;¥5 35 hi
Writ Pefition NQ;.};.43e'?9i3fi. 2d0.4V
BETWEEN:
Pushpalatha N ,T_
W/0 Sri Nv€111TE1j7 - , .
D/0 late 1:).N. Va'santJ;;a.Ku.:nmf _ ~
Aged ab011 t,42 years' '
R/a U--75, 5"}1\'/iain' V .
Jabbar B1ock;'Vya1ikava1';_ " V
Bangalore. ---L 560" 003' ~
A A.[By SELL Govindraj, Advocate)
P"
z "V_Pa€f1r:i'a. __
AWidow.of Vasantha Kumar D.N.
Age: Majkjr
Newt/iat c/0 N.V. Bahubali {Appfl
* .N0.52''/4, 4"? Cross
, Néznjundeswara Nilaya
'Lakshmi Nagar
E Kamalanagar
'T Bangalore --- 560 079
1
DPALA. GOWDA
1'«1;'--RES)
...Pet1'ti0ner
2 Asha N V.,
W/o Shantharaj
D / o late I). N. Vasantha Kumar
Aged about 40 years
R/at No. 646, 12"' Main Road"
I Block, 111 Stage
Basaveshwara Nagar
Bangalore -- 560 079
3 N V Tejkumar I' _
S/ o late D N Vasantha KLm'iara_"--
Age: Major ' . V" V
R/at No.646, 12% Mamaeaa
I Block, III Stage _ '
Basaveshwara.__Nag,ar '' = _ -
Bangalore --~ 07.9
4 N V Bahubalvi (Apya) A = .3
S / do late" N ':3§a_S_af1_fI1a Kumar.
Age: Majoirav A. _ .
No.,52/4,, 4%! 'G.ro;=:_s
N'ar;jundeswa1*a_" ~Ni1aya~ . I
Lakshrénii Nagar I ; = I
Kama1a'naVga.r_';. '_
_ §Ba11ga1oreV~- .560 079
Kamataka
Writ Petition is filed under Articles 226 and 227 of
" __ Constitution of India, praying to declare that the Karnataka
" Amendment (Act No.23 of 1994) effected to the Hindu
~ a " By -its' C'hi_ef-- Secretary
._ Vidhaxxa S_'o'éidha
A V 'BangaIaore"~ 560 001 ...Respondents
I R B Sadashivappa, Advocate for R1 to R4:
' Sri Jagadish Mundargi, AGA for R5) It/* Succession Act 1990 to the extent it denies an equal--<jsiia'3*e."t.o a daughter who has married prior to 1994 as null unconstitutional.
&1'id.L'»7QiL{ and This Writ Petition coming on_for__hea_rin$g' Court made the following:
0 R1)' E R97'. 2 In View of the V 'ailxowingw No.'3V26/2004, the petitioner seeks leave of the Writ Petition. Writ Petition is[dis_m_isse.d'afgwithtirawn.
.... 9' ..... }UDQE