Karnataka High Court
Sri Suresh Bhatia vs Smt Gullamma on 18 November, 2015
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF NOVEMBER, 2015
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
W.P.NO.9385/2015(GM-CPC)
BETWEEN:
SRI.SURESH BHATIA
S/O M.M. BHATIA
AGED ABOUT 53 YEARS
NO.4406-7-8
HIGH POINT-IV
NO.45, PALACE ROAD,
BENGALURU-560001 ..PETITIONER
(BY SRI.MAHESH S., ADVOCATE)
AND:
1.SMT.GULLAMMA
D/O LATE MUNISWAMAPPA
AGED ABOUT 50 YEARS
R/AT EMBARAHALLI VILLAGE,
KASABA HOBLI,
DEVANAHALLI TALUK-562110
BANGALORE RURAL DISTRICT
2.SMT.DODDATHIMMAKKA
D/O LATE MUNISWAMAPPA
AGED ABOUT 46 YEARS
R/AT EMBARAHALLI VILLAGE,
KASABA HOBLI,
DEVANAHALLI TALUK-562110
2
BANGALORE RURAL DISTRICT
3.SMT.CHIKKATHIMMAKKA
D/O LATE MUNISWAMAPPA
AGED ABOUT 46 YEARS
R/AT EMBARAHALLI VILLAGE,
KASABA HOBLI,
DEVANAHALLI TALUK-562110
BANGALORE RURAL DISTRICT
4.SMT. GOWRAMMA
D/O LATE MUNISWAMAPPA
AGED ABOUT 42 YEARS
R/AT EMBARAHALLI VILLAGE
KASABA HOBLI
DEVANAHALLI TALUK-562110
BANGALORE RURAL DISTRICT
5.SRI.THAMMEGOWDA
S/O BYARAPPA
AGED ABOUT 44 YEARS
R/AT EMBARAHALLI VILLAGE
KASABA HOBLI
DEVANAHALLI TALUK-562110
BANGALORE RURAL DISTRICT ..RESPONDENTS
(BY SRI.VIJAYA SHEKARA GOWDA V., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF CONSTITUTION OF INDIA PRAYING TO:
QUASH THE ORDER DATED:24.01.2015 PASSED BY THE
HON'BLE SENIOR (DVN) & JMFC, DEVANAHALLI ON
I.A.NO.XI IN O.S.NO.385/2007, VIDE ANNEXURE-F.
DIRECT THE LEARNED SENIOR CIVIL JUDGE,
DEVANAHALLI, TO REFER THE DISPUTED DOCUMENTS
TO THE EXPERT AS SOUGHT FOR BY THE PETITIONER IN
O.S.NO.385/2007.
3
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned advocates appearing for the parties have filed memos indicating that the suit has been disposed of on merits and as such writ petition has become infructuous. Memos are placed on record. Writ petition is dismissed as having become infructuous.
SD/-
JUDGE SBN