Karnataka High Court
Sri. C. S. Biddappa vs C. S. Muthanna on 7 August, 2019
Author: Krishna S.Dixit
Bench: Krishna S. Dixit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF AUGUST 2019
BEFORE
THE HON'BLE MR.JUSTICE KRISHNA S. DIXIT
WRIT PETITION NOS.2387-2388 OF 2017 (GM-CPC)
Between:
Sri. C.S.Biddappa
Aged about 56 years
Son of late C.B.Subbaiah
Harihara Village,
T.Shettigere Post
Virajpet Taluk
South Kodagu-571 212
... Petitioner
(By Sri.S.R. Sreeprasad, Advocate)
AND:
1. C.S.Muthanna
Aged 89 years
Son of late C.P.Somaiah
Hudikere Village
And Post, Virajpet Taluk
South Kodagu-571 212
2. C.A.Mandanna
Aged about 69 years
Son of late C.S.Achaiah
Harihara Village
T.Shettigere Post
S.Kodagu-571 212.
3. C.T. Poovappa
Aged 79 years
Son of late C.P.Thimmaiah,
2
4. C.M.Muthappa
aged 62 years
Son of late C.B.Machaiah,
5. C.C.Pemmaiah
Aged about 50 years
Son of late C.B.Chengappa,
6. C.C.Bopanna
Aged about 44 years
Son of late C.B.Chengappa,
7. C.A.Subramani
Aged about 40 years
Son of late C.A.Aiyappa,
8. C.A.Dally
Aged about 65 years
Son of late C.S.Aiyappa,
9. C.A.Vinu
Aged about 35 years
Son of C.B.Annaiah,
All residents of
Harihara Village, T.Shettigere Post,
Virajpet Taluk
South Kodagu-571 212.
... Respondents
(By Sri. R.S.Ravi, Advocate for R1;
R2 to R9 are served)
These writ petitions filed under Article 227 of the
Constitution of India, praying to quash the order dated
17.12.2016 passed by the Civil Judge and JMFC,
Ponnampet, on IA.No.14 and 15 in O.S.No.124/2010 vide
Annexure-G.
3
These writ petitions coming on for Preliminary Hearing
in 'B' Group, this day, the court made the following.
ORDER
The suit having been disposed off on 31.01.2019, the writ petitions challenging the order emanating therefrom has been rendered infructuous, and accordingly stands disposed off, keeping open the grounds/contentions and remedies available in law.
Sd/-
JUDGE ag