Karnataka High Court
Mr Siddaiah Since Decd By Krishna vs Mr Kempsiddaiah S/O Ningaiah on 13 January, 2010
Author: Ravi Malimath
Bench: Ravi Malimath
2 THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227' OF CONSTITUTION OF INDIA RRAYING TO QUASH.-THE ORDERS DATED 17.9.2008 \/IDE ANNEXURE-D PASSED. o.s.r\:o.21 OF 2003 av THE r-r0N'8i_E CIVIL JUDGE {3R.'pV--N}jgg;*.._' 3Mrc AT NAGAMANGALA. THIS WRIT PETITION comma ONWFOR ApM'tsrs:~r)'NVrTi«i.1s I I DAY, THE COURT MADE THE FOLLOWING: I' 0 R D*mE:;;gg I Being aggrieved . me" 7".v9.2008 passed on the appticationi the.:_petitIi'o_jners~piaéntiffs under Order 6 §F1L:teL_':7 se.ekIi'jngregjiacement of the geneaEogicaE:'firee;~gth"é'--r._p,Ea'i--n'.tiffsr._haire preferred the present 2_._Sré.Syed Irn-.rar:,_,I Eearned Counsel appearing for the "V"'--pAetitipi'ie:f.s »i_contend"s""'that the replacement of the "g:e'i7Ve_a:og'Evcaif"t.ree is necessary for the just and final adjudiicatiprrri'rife:the suit. tie submits that it is a typing E°=..._I'~error tha_t":has crept in and hence the amendment requires wbieaiiowed. 3. Sri.l\E.St:rendra Ktamar, learned counsei appearing for the contesting respondents defends the impugned
order.