Karnataka High Court
Thippamma vs K T Bhagyamma on 14 June, 2013
Author: K.Bhakthavatsala
Bench: K. Bhakthavatsala
WPs.23240 & 23241/2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14TH DAY OF JUNE 2013
BEFORE
THE HON'BLE DR. JUSTICE K. BHAKTHAVATSALA
WRIT PETITION NOs.23240 & 23241/2013(GM-CPC)
BETWEEN
1. Thippamma,
W/o late N T Mallikarjunappa,
Age: 76 years.
2. N M Murthy,
S/o late N T Mallikarjunappa,
Age:57 years.
3. N M Tippeshi,
S/o late N T Mallikarjunappa,
Age:47 years.
4. N M Manjunatha
S/o late N T Mallikarjunappa,
Age:45 years.
5. Umadevi,
D/o late N T Mallikarjunappa,
W/o Lokeshappa,
Age: 43 years.
Petitioners 1 to 5 are residing at
Nayakanahatty Villagde,
Challakere Taluk,
Chitradurga District-577 522.
WPs.23240 & 23241/2013
2
6. Akkamahadevi,
D/o late N T Mallikarjunappa,
W/o Hemadarappa,
Age: 42 years,
Chintamanigudi Extension,
Nayakanahatty Village,
Challakere Taluk,
Chitradurga District-577 522. Petitioners
(By Sri Kantharaj, Adv., for Sri H K Kenchegowda, Adv.)
AND
1. K T Bhagyamma,
W/o K M Thippeswamy,
Age: 62 years.
2. K Geetha,
D/o K M Thippeswamy,
Age: 30 years.
3. K T Suresha,
S/o K M Thippeswamy,
Age: 35 years.
4. K M Vidya,
D/o K M Thippeswamy,
Age: 32 years.
5. K T Rupa,
D/o Thippeswamy,
Age: 30 years.
6. K T Mallikarjunaswamy,
S/o K M Thippeswamy,
Age: 27 years.
WPs.23240 & 23241/2013
3
All are residing at
Alur Village,
Kudligi Taluk,
Bellary District-583 101. Respondents
---
These Writ Petitions are filed under Articles 226 & 227 of
the Constitution of India, praying to set aside the common order
dated 28.5.2013 passed on I.A-VI filed under Order 26 Rule 9
r/w Section 151 of CPC and delivery warrant dated 28.5.2013 in
EP No.22/2011 passed by the Prl. Civil Judge (Jr.Divn.) and
JMFC at Challakere vide Annexure-A.
These Petitions coming on for preliminary hearing this
day, the Court made the following:
ORDER
After addressing arguments at length, learned Counsel for the petitioners submits that the Petitions may be dismissed as withdrawn.
2. In view of the above, Petitions are dismissed as withdrawn.
Sd/-
Judge Bjs