Karnataka High Court
Smt Narayanamma vs Smt Kempamma on 23 August, 2016
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF AUGUST 2016
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
W.P.NO.17396 OF 2014 [GM-CPC]
BETWEEN
1. SMT.NARAYANAMMA
@ NAGARATHNAMMA
WIFE OF VENKATARAMANA SWAMY
AGED ABOUT 35 YEARS
PETHNAHALLI GATE, KASABA HOBLI
DODDAGADDIGANABBI POST
HOSKOTE TALUK.
2. SMT.SUJATHA
WIFE OF ANJINAPPA
AGED 33 YEARS.
R/A BANNIMANGALA VILLAGE
DEVANAHALLI TALUK.
3. SMT.SUMITHRA
WIFE OF KRISHNAPPA
AGED ABOUT 30 YEARS
PETHANAHALLI VILLAGE
KASABA HOBLI, HOSKOTE TALUK. ... PETITIONERS
(BY:SRI SRINIVAS M. KULKARNI, ADVOCATE)
AND:
1. SMT.KEMPAMMA
WIFE OF LATE DYAVAPPA @ DYAVANNA
AGED ABOUT 55 YEARS.
2. NANDAKUMAR H.D.
S/O LATE DYAVANNA @ DYAVAPPA
AGED ABOUT 37 YEARS.
2
BOTH 1 AND 2 RESIDING AT
HENNUR VILLAGE
KALYAN NAGAR POST
BANGALORE 560043.
3. SRI D.BASAPPA
SON OF LATE DYAVANNA
AGED ABOUT 34 YEARS
NO.245 (OLD NO.28)
1ST MAIN, BASAPPA LAYOUT
KALYANANAGAR POST
BANGALORE 560 043.
4. SRI C.RAMACHANDRAIAH
SHRI BALAJI HOLDER
BUILDERS & DEVELOPERS
3RD CROSS, BYRAPPA GARDEN
THANISANDRA MAIN ROAD
NAGAWARA
BANGALORE 560 045. ... RESPONDENTS
(BY:SRI RAMACHANDRA & SRI K.VIJAYA KUMAR, ADVS., FOR R3
R1, R2 & R4 - notice dispensed with)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS IN
O.S.NO.954/2007 ON THE FILE OF THE XXXVIII ADDL. CITY CIVIL
JUDGE AT BANGALORE (CCH-39) PERUSE THE SAME AND ALLOW THIS
W.P. AND QUASH THE ORDER DATED 7.2.2014 PASSED IN
O.S.NO.954/2007 ON THE FILE OF THE XXXVIII ADDL. CITY CIVIL
JUDGE AT BANGLAORE (CCH-39) AND ETC.
THIS W.P. COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:
3
ORDER
The track sheet states that O.S.No.954/2007 is dismissed on 30.04.2015.
2. As the impugned interlocutory order has arisen therefrom, nothing survives for any consideration of this petition. This petition is dismissed as having become infructuous.
Sd/-
JUDGE VGR