Karnataka High Court
Smt Parvathamma vs Sri Dr Mohammed Altaf Hussain on 11 June, 2020
Author: M.Nagaprasanna
Bench: M. Nagaprasanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF JUNE, 2020
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.19973/2019 (GM-CPC)
BETWEEN :
SMT PARVATHAMMA
W/O LATE LINGAPPA
AGED ABOUT 65 YEARS,
R/AT 16TH CROSS
SHREE GANDHADA NAGARA
HEGGANAHALLI
VISHVANIDAM POST
BANGALORE-560 001
... PETITIONER
(BY SRI H.V. MANJUNATHA, ADVOCATE)
AND :
1. SRI DR. MOHAMMED ALTAF HUSSAIN
S/O G. HUSSAIN PIRAL
AGED ABOUT 66 YEARS,
R/AT NO.732
12TH MAIN III STAGE,
RAJAJINAGAR
BANGALORE-560 010
2. SRI SADIQ
S/O NOT KNOWN TO THE PLAINTIFF
AGED ABOUT 64 YEARS,
2
R/AT NO.18,
KAREMSAB LAYOUT,
SHREEGANDHADA KAVALU-560 090
... RESPONDENTS
---
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO SET ASIDE THE IMPUGNED ORDER DTD 08.04.2019
MADE ON IA NO.10 FILED UNDER SECTION 151 OF CPC
TO REOPEN THE CASE FROM THE STAGE OF DEFENDANT
EVIDENCE TO CROSS OF PW1 IN O.S.NO.1166 OF 2010
ON THE FILE OF XII ADDL CITY CIVIL JUDGE (CCH-27) AT
BANGALORE VIDE ANNX-A AND TO ALLOW THE SAID
APPLICATION.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE IN BENGALURU MADE THE FOLLOWING;
ORDER
This writ petition is filed against the order made on I.A. NO.10 dated 08.04.2019 in O.S. No.1166/2010 on the file of XII Addl. City Civil Judge (CCH-27) at Bangalore vide Annexure-A. 3
2. Learned counsel for the petitioner would submit that the suit itself is decreed on 03.08.2019, hence, the present petition is rendered infrutuous.
3. The writ petition is dismissed as having become infructuous.
Sd/-
JUDGE SBS*