Karnataka High Court
Mallamma vs Smt Nagamma on 20 January, 2010
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT OE'KAR'NATA+<A AT BANGALORE DATED THIS THE 20" DAY OF JANUARY 20IO.f'~«.."_*-, BEFORE I . " I THE HON'BLE MRJUSTICE RAVI MAI.IIA_?i_A~TH5j: ._ V WRIT PETITION NO.1-4315 :OF"2eOa8ci.GM.--CRt:)V BETWEEN: 1. Mafiammes A ' _ D/O Lawté ,}aVa_raé--a'h Aged ab.Out. 71.yeAarS,...~~'L' HOUSehOEVd'a.' " " "\.'ee'fa b iiagl ra p pa " S/O ._\/eeI<tha.ppa -.R~Aged"'avbOu't_58 years, ';~.T'gracuII'éjuré:. ...PETITIONERS IQ . (By Sri"'C.~.!¥iV.4'3adhav, Eearned counsei) ......._..--.\...... Smt. Nagamma D/O late Madappa @ Mariyamma W/O Eate Veerabhadrappa, 6a. Aged about 52 years. M.RajL:. S/o Eate Madappa & Mariyamma Aged about 50 years. Mfiuttaswamy S/o late Madappa & Mariyamma Aged about 44 years. Mjayashankar S/o Eate Madappa & MarEyamz1_1a Aged about 41 years. " Gowramma W/0 Basappa D/o éate Madappa A9 eds-~a 3}3i;:.;vea'rs A M ada ppa -. _LRs Nknguaomrrsva A _ ._ ; W,/so late-.Ma'd'appa "1:.Ag_ed xabouit' S5___y.ears. » L;/ma te' Ma d a p pa ""t'Aged--".jab'out 30 years. 6C... M."R._eooka D/'olate Madappa A Vb"-..Aged about 28 years. . Guna D/0 iate Madappa Aged about 25 years. 7. Smt. Mallamma W/o Eate Patei Maiiappa Aged about 58 years. AEE are R/at Gejjagatti Village, Kasaba Hobii, Taiuk & District, Mysore. 8. Smt. Nanjammamahi D/o late Basarnma 1 Aged about 48 years, R/o Dandikere Viiiage, Varna Hobti, Taiuk ' ._ " Mysore. M '~..._;tE'sPo'axioENts (By Sri Mahantesh S.H.os:nat.'h, }.ear;n_e.d"*COunseti it for R2--R4) - 1. . .. This WritVPé't.i.4tionflied under Articies 226 & 227 of the Con'::.tittition..,_offlndi-a"praying to quash the impugned order passed in FDPi.2/2.§305 dated 01.10.2008 by the Civil Judge (3r.Drr-..)'"&"}M'FC, Mysore on I.A.VIII 8: IX Vide Am':-exure--VE an'd2...Q.i.\/e direction to the court betow to r:on'sid;er theg_objection fiied by the petitioner herein to the ' Ef)P.gpr_ociee.din..gs or release to direct to dispose off the .Mi;s<:.i 1.9';'.2x00'8.Vfor set--aside the Ex~Parate Decree. "!_'I1i:;ViAii\/irit Petition coming on for orders this day, the COU'rt..fh*E:1de the foiEowing:-- ORDER
None appears for the petitioners, ei)eii'tEiou'gh -;th:e:"
matter was cailed on two occasions. T4i1e:";3_etitiori_gis "
dismissed for nonqarosecution.