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Karnataka High Court

Mr Ivor Rego vs Mr Stanislaus A D Mello on 23 July, 2012

Author: Subhash B.Adi

Bench: Subhash B Adi

                               1


       IN THE HIGH COURT OF KARNATAKA AT BANGALORE

            DATED THIS THE 23rd DAY OF JULY 2012

                           BEFORE

           THE HON'BLE MR.JUSTICE SUBHASH B ADI

              REVIEW PETITION NO.176 OF 2012

BETWEEN:

1. MR IVOR REGO
   S/O W.H. REGO
   AGED ABOUT 42 YEARS
   R/O. SUSAN,
   BENDOREWELL
   MANGALORE - 575 002

2. MRS ANITA REGO NEE GONSALVES
   W/O IVOR REGO
   AGED ABOUT 41 YEARS, ROMAN CATHOLIC
   CHRISTIAN, R/O. SUSAN, BENDOREWELL,
   MANGALORE - 575 002

3. MASTER NEIL REGO
   S/O IVOR REGO
   MINOR, REP BY HIS MOTHER AND
   GUARDIAN PETITIONER NO.2, MRS. ANITA
   REGO NEE GONSALVES, R/O. SUSAN,
   BENDOREWELL,
   MANGALORE - 575 002                    ... PETITIONERS

(BY SRI.CYRIL PRASAD PAIS, ADV.)

AND:

1. MR STANISLAUS A D'MELLO
   S/O LATE C D'MELLO,
   ROMAN CATHOLIC CHRISTIAN,
   AGED ABOUT 61 YEARS, R/O.155,
   PARK AVENUE, OLD BRIGADE,
   NEW JERSEY 08857, UNITED
   STATES OF AMERICA, AS THE 2ND
                                 2

     TRUSTEE OF THE TRUST DATED 21ST OCTOBER
     1985 CREATED BY MR.CYPRIAN D MELLO
     AND MR.FRANCIS D'MELLO AND
     REGD. AS DOC. NO.1066/1985-86

2. MR JOHN C D'MELLO
   S/O LATE C D'MELLO, ROMAN CATHOLIC
   CHRISTIAN, AGED ABOUT 58 YEARS
   R/O. C-301, LA CHAPPELLE, EVERSHINE
   NAGAR, OFF MARVE ROAD, MALAD(WEST)
   MUMBAI-400064, AS THE 3RD
   TRUSTEE OF THE TRUST DATED 21ST OCTOBER
   1985 CREATED BY MR.CYPRIAN D MELLO
   AND MR.FRANCIS D'MELLO AND
   REGD. AS DOC. NO.1066/1985-86        ... RESPONDENTS
                               ---

     This review petition is filed under Order 47 Rule 1 of
CPC praying for review of the order dated 27.2.2012 passed
in WP No.8933/2011 on the file of the Hon'ble High Court of
Karnataka, Bangalore.

    This Petition coming on for Orders this day, the Court
made the following:-

                           ORDER

This review petition is filed seeking review of the order in WP No.8933/2011 dated 27.2.2012.

2. The grounds raised in the review petition do not show any substantial error in the order passed by this Court.

Hence, review petition is dismissed.

Sd/-

JUDGE RV