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Karnataka High Court

Sri V J Balasubramanyam vs Sri V A Sarangapani Mudaliar on 27 August, 2013

Author: H.G.Ramesh

Bench: H.G.Ramesh

         IN THE HIGH COURT OF KMLNATAKA, AT BANGALORE

             DATED THIS THE 27th DAY OF AUGUST. 2013

                                 BEFORE

               THE HON'BLE MR. JUSTICE KG. RAMESH

               WRIT PETITION No.31346/2011 (GM-CPC)


BETWEEN:

   I      Sri V J Baiasuhi amain air,
          S/a late VS danaluraman,
          '\gc d about 55 years,
          R/at No, 53, 7" ('ross Road,
          r4alleshw ararn.
          Bangalore 560 003.
                    -




  2       Sn VaJ Nanda Kumar,
          S/o Taft V.5 Janakiraman,
          Aged about 53 years,
          R/at No.53, 7th Cross Road,
          Malleshwararn,
          Bangalore 560 003
                    -
                                                 PE'l'ITIONKRS

(By SrL/Smt: MOHAMED NASIRUDDIN, Advocati)


ANDf

  I      Sri. V A. Sanngapani Mudaliar
         Sinrr dead 63 his LRs

  Ito)      t T V.5 J nkateshaii,
            Sf' Late V & Srraugapain Mu3aliar,
            SITIL dead In his hR's

                 Sri     hiv inn
                    i   late S Verk f4h                          2
  Jr
                                         2

              Aged about 2 yeats,
              N/at No 22, Myeal PIaa,
              Tippasandra Post,
              Bangalore -75.

      (Ii)    VV. Annugarn,
              S/o Late V.5. Venkateshan,
              Aged about 50 years,
              N/at I)odclaankadahalh,
              Bangarpct Taluk,
              Kolar Distnet

      1)      Smt, Malligadevi,
              D/o Late V S Veukateshan,
              Aged about 48 veai s,
              N/at No.2708, ii 'A' Main Road,
              Ti' Block, Rajajinagar 2" Stage,
              Baugalore    10,

      (d)     ('iaueshan,
              D/o Late V S Venkateshan,
              Aged about 46 years,
              N/al Doddaankadahalli,
              Bangarpet Taluk,
              Kolar District

      (e)      Jaisbankari,
              Fi/o Late VS Venkateshan,
              Aged about 42 wars,
              N/at No 11/1, 8th Cross,
              '(V Street, Jogapalva, I Tisoor,
              Bangalore 08.

1,)   Sr       I S Sndhsr n
       /      I tc V A Snrangapan M         labor,
             I N thou issr es

      Siur
      ;/.    I 'te   A Sriraiigaparit tuc'a!14r,
               17/ it I ioJdaiiakkmwlaaalli
              ivarior, Hosàhalli Pest,
             l3angarpet, Kolar District.

      1(d)   Stat. CX. Pushparnrnal,
             D/o tate VA. Srlrangapani Mudaliar,
             Since dead by her BR's.

             a) Stat, KasturL
                D/o Late Pushpam. mal,
                Aged about 54 veers.
                P/at No. 864, UMO.
                Chaiuarajpet Main Road,
                Chickabalapura.

             b) Suit. Lal shim
                U/c Late Pushpamrnal,
                Aged about 50 years,
                P/at Na5, Shivaradlinagar,
                Ambut.hur, Chennai -50.

             c) Sri. Dharan,
                S/o late Pjishpanimal,
                Aged about 40 years,
                P/at     5, Shivanadbnagar,
                Ambuthur, Chennai oO,--




      1(e)   8mB  D ,V, Vhalthshmamma,
             D/o Late VP. Srirangapani Mudaliar,
             1jor, P/at Doddanaickandabaili,
             lyaror, Hosalielil Post,
             Bangarpet,
             T.Jr
                   District,                          RESPONDENTS

lBs Sri/Smt: B, Manjunath & Associates. Advocate for Pla (a) to P 1.aH
             rK flies), B. .Marjunath, Advocate; fOr C/P ioJt0)
                                                         1<




7
                                          .4




    This Writ Petition is flied under ArMies 226 1k 227 of the
Ccnstitution of India prayin.g to call for the records in Un No. 939/8:4.
>.IX on the file of Additional City CM. and Sessions Judge,
City and set aside the order passed on IA No. 9 on O8.O82O 1 1
produced as Annexure -A and allow IA No9 flle.d by th e petitioners
Under Section 47 read with section 15 1. of the Code of Civil Procedure
and restore possessou.

  This Writ Petition coming on for ord.ers on thi.s day the court made
the following order.


                               ORDER

Needful in two weeks failing which the petition stands dismissed.

Sd/ JUDGE 1' By AME C'Bv: 77_ 4 A15nt.:' 4 Jrf gh Zrt vkerfl --

A /