Karnataka High Court
Smt Sarojamma vs Smt Kalasamma on 21 March, 2016
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF MARCH, 2016
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
W.P.NOS.7413/2016 & 10316/2016 (GM-CPC)
BETWEEN:
1. SMT. SAROJAMMA
W/O LATE RANGAPPA
AGED ABOUT 53 YEARS
R/AT BOMMADIGERE VILLAGE
GUNNAGERE POST
KUNIGAL TALUK
TUMKUR DISTRICT-572101.
2. SMT. B.R. VEDAVATHI
D/O LATE RANGAPPA
AGED ABOUT 33 YEARS
R/AT BOMMADIGERE VILLAGE
GUNNAGERE POST
KUNIGAL TALUK
TUMKUR DISTRICT-572101.
3. SRI. B.R. VISHWANATH
S/O LATE RANGAPPA
AGED ABOUT 31 YEARS
R/AT BOMMADIGERE VILLAGE
GUNNAGERE POST
KUNIGAL TALUK
TUMKUR DISTRICT-572101.
4. SRI B.R. NAVEEN KUMAR
S/O LATE RANGAPPA
AGED ABOUT 29 YEARS
R/AT BOMMADIGERE VILLAGE
GUNNAGERE POST
KUNIGAL TALUK
2
TUMKUR DISTRICT-572101.
.. PETITIONERS
(BY SRI.P.M.SIDDAMALLAPPA, ADVOCATE)
AND:
1. SMT. KALASAMMA
D/O LATE KUNNAIAH
W/O LAKKANNA
AGED ABOUT 73 YEARS
R/AT NO.12, 8TH CROSS
MUNISWAMAPPA GARDEN
APPU RAO ROAD
BANGALORE-560019.
2. SMT. RANGAMMA
D/O LATE KUNNAIAH
W/O RANGAPPA
AGED ABOUT 69 YEARS
R/AT NO.12, 8TH CROSS
MUNISWAMAPPA GARDEN
APPU RAO ROAD
BANGALORE-560019.
3. SMT. SHANTHAMMA
D/O LATE KUNNAIAH
W/O THIMMAIAH
AGED ABOUT 59 YEARS
R/AT NO.12, 4TH MAIN ROAD
MUNISWAMAPPA GARDEN
SAMEERAPURAM
BANGALORE-560019.
4. SMT. HUTCHAMMA
D/O LATE KUNNAIAH
W/O SIDDALINGAIAH
AGED ABOUT 57 YEARS
R/AT BOMMADIGERE VILLAGE
GUNNAGERE POST
KUNIGAL TALUK
TUMKUR DISTRICT-572101.
3
5. SMT. LAKSHMAMMA
D/O LATE KUNNAIAH
W/O PUTTEGOWDA
AGED ABOUT 51 YEARS
R/AT NO.12, 8TH CROSS
MUNISWAMAPPA GARDEN
APPU RAO ROAD
BANGALORE-560019.
... RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET
ASIDE THE ORDER DATED 26.9.2015 PASSED IN FDP
NO.103/2009 PENDING ON THE FILE OF XVIII
ADDITIONAL CITY CIVIL JUDGE, BANGALORE (CCH-10) AS
PER ANNEXURE-D.
THESE PETITIONS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Advocate appearing for petitioners seeks withdrawal of writ petitions with liberty to urge all contentions before Final Decree Proceedings Court.
In that view of the matter, writ petitions are dismissed as withdrawn. Petitioners are at liberty to urge all contentions before Final Decree Proceedings Court.
Sd/-
JUDGE *sp