Karnataka High Court
Sri. K. A. Uthappa vs Dr. K. A. Mohan Appaji @ Nanda on 17 February, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO.13292 OF 2017 (GM-CPC)
BETWEEN:
1. SRI K.A.UTHAPPA
S/O LATE K.N.APPAJI
AGED ABOUT 66 YEARS
RESIDING AT HOROOR VILLAGE AND POST
SUNTICOPPA 571237
(SENIOR CITIZEN BENEFIT NOT CLAIMED)
2 SRI K.A.PRABHAKARA
S/O LATE K.N.APPAJI
AGED ABOUT 64 YEARS
RESIDING AT HOROOR VILLAGE AND POST
SUNTICOPPA - 571237
... PETITIONERS
(BY SRI. JITENDRA C.P., ADVOCATE )
AND:
1, DR. K.A.MOHAN APPAJI @ NANDA
S/O LATE K.N.APAJI
AGED ABOUT 53 YEARS
E.N.T. SURGEON
"NISHA NILAYA"
BLOCK NO.14, SUBRAMANYA NAGAR
MADIKERI - 571 201
MRS.K.A.NANJAMMA
W/O LATE K.N.APPAJI
(SINCE DEAD BY LRS)
2. SRI K.A.MANOHARA
S/O LATE K.N.APPAJI
AGED ABOUT 62 YEARS
RESIDING AT IBNIVALAVADI VILLAGE
BOIKERI POST
MADIKERI TALUK
2
KODAGU 571 201
3 MS.K.A.KAMALA
D/O LATE K.N.APPAJI
AGED ABOUT 60 YEARS
RESIDING AT 17/43/1
DECHOOR
MADIKERI 571 201
4 MRS. M.S.SHAKUNTALA SUBRAMANI
W/O M.N.SUBRAMANI
AGED ABOUT 58 YEARS
NO.124, 14TH CROSS,
25TH MAIN,
VIJAYANAGARA 3RD STAGE,
'C' BLOCK, MYSORE
5 MRS. INDIRA RANGASWAMY
W/O N.A.RANGASWAMY
AGED ABOUT 56 YEARS
10/72, 6TH MAIN
20TH CROSS, 7TH SECTOR
H.S.R.LAYOUT
BANGALORE - 560 102
6 ABHINAY THIMMAIAH
S/O K.A. UTHAPPA
AGED ABOUT 37 YEARS
HOROOR VILLAGE & POST
SUNTICOPPA 571 237
7 AVINASH UTHAPPA
S/O K.A.UTHAPPA
AGED ABOUT 39 YEARS
HOROOR VILLAGE & POST
SUNTICOPPA 571 237
8 AMAR SUBBAIAH
S/O K.A.UTHAPPA
AGED ABOUT 35 YEARS
HOROOR VILLAGE & POST
SUNTICOPPA 571 237
9 NALINI UTHAPPA
W/O K.A.UTHAPPA
AGED ABOUT 62 YEARS
3
HEROOR VILLAGE & POST
SUTICOPPA 571 237
... RESPONDENTS
(BY SRI N MUNIGANGAPPA, ADVOCATE FOR R-1;
NOTICE TO R-2,3,4 TO 9 DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 10.01.2017 PASSED BY THE SR.CIVIL
JUDGE, MADIKERI ON I.A.7 FILED IN O.S.129/2013 AT ANNEXURE-
A AND ETC.,
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The print out of the status of the suit indicates that the suit in O.S.No.129/2013 out of which the above writ petition arises, has been disposed of on 20.04.2021. In view thereof, no purpose would be served in continuing the above writ petition. Hence, the writ petition is dismissed as infructuous.
Sd/-
JUDGE GJM