Karnataka High Court
Mr Nanjaiah vs Ms Divya on 18 August, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
DATED THIS THE 18TH DAY OF AUGUST 2014
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
WRIT PETITION No. 17098 OF 2012 (GM-CPC)
BETWEEN:
Mr. Nanjaiah,
Son of Kullananjaiah,
Aged about 52 years,
Residing at No.3562/2,
Maruthi Extension,
Near Darga Road,
Hunsur Town - 571 105.
...PETITIONER
(By Shri. Devraj .L, , Advocate for Madhukar M Deshpande,
Advocate)
AND:
1. Ms. Divya,
Daughter of Late Doreswamy,
Aged about 19 years,
Residing at Amathi Town,
Virajpet Taluk,
Kodagu District.
2
2. Mr. Shivaraju,
Son of Late Doreswamy,
Aged about 20 years,
Residing at Amathi Town,
Virajpet Taluk,
Kodagu District.
3. Smt. Geetha,
Wife of Late Doreswamy,
Aged about 42 years,
Residing at Amathi Town,
Virajpet Taluk,
Kodagu District.
4. Smt. Velliyamma,
Wife of Chikkananjaiah,
Since dead legal representatives of
Respondent no.4 are
Respondent nos. 1,2,3, 5 and 6
[cause title amended
As per order dated
14.3.2014]
5. Mr. Nanjaiah,
Son of Chikkananjaiah,
Aged about 52 years,
No.32, Kalkunike Housing Board,
Hunsur Town - 571 105.
6. Mr. Murthy,
Son of Chikkananjaiah,
Aged about 40 years,
No.32, Kalkunike Housing Board,
3
Hunsur Town - 571 105.
7. Mr. Somaiah,
Son of Siddaiah,
Aged about 50 years,
Resident of Thenkalakoppalu Village,
Bilikere Hobli,
Hunsur Taluk.
8. Mrs. Radha,
Wife of Chandra,
Aged about 42 years,
Near Siddapaji Temple,
V.P.Bore,
Hunsur Town - 571 105.
...RESPONDENTS
(By Shri. H.S. Santhosh, Advocate for Respondent No.3
Respondent nos. 1, 2, 5 and 6 are served
Respondent nos. 1 to 3, 5 and 6 are the legal representatives of
respondent no.4)
*****
This Writ Petition filed under Articles 226 and 227 of the
Constitution of India praying to call for the records pertaining
to the judgment dated 13.1.2012 passed in R.A.No.105/2007 by
the file of Senior Civil Judge at Hunsur vide Annexure-A and
quash the same.
This Writ Petition coming on for Hearing this day, the
court made the following:
4
ORDER
The learned Counsel for the petitioner files a memo seeking to withdraw the petition.
The memo is placed on record and the petition is dismissed as not pressed.
Sd/-
JUDGE nv