Karnataka High Court
Sri. Michel Raj vs Smt. Kantha Chandra on 17 February, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:9984
WP No. 39010 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 39010 OF 2025 (GM-CPC)
BETWEEN:
SRI. MICHEL RAJ,
AGED 36 YEARS
S/O LATE D. HARRY
R/AT C/O R. T. JOHN,
NEAR DCF QUARTERS,
MADIKERI, KODAGU DISTRICT
...PETITIONER
(BY SRI. RANJAN KUMAR K., ADVOCATE)
AND:
1. SMT. KANTHA CHANDRA
AGED ABOUT 71 YEARS
II BLOCK, NEAR BDA COMPLEX LAYOUT,
KAMMANAHALLI, BANGALORE -560 084
2. SRI. ELONGA
Digitally signed AGED ABOUT 50 YEARS
by CHANDANA
BM II BLOCK, NEAR BDA COMPLEX LAYOUT,
Location: High KAMMANAHALLI, BANGALORE -560 084
Court of
Karnataka 3. SRI. RAJESH
AGED ABOUT 46 YEARS
II BLOCK, NEAR BDA COMPLEX LAYOUT,
KAMMANAHALLI, BANGALORE -560 084
4. SMT. REKHA
AGED ABOUT 45 YEARS
II BLOCK, NEAR BDA COMPLEX LAYOUT,
KAMMANAHALLI, BANGALORE -560 084
5. SMT. LAKSHMI
AGED 64 YEARS II BLOCK,
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NC: 2026:KHC:9984
WP No. 39010 of 2025
HC-KAR
NEAR BDA COMPLEX LAYOUT,
KAMMANAHALLI, BANGALORE -560 084
6. SMT. SHAILA
AGED 43 YEARS R/AT NO.7,
KIRANGOOR VILLAGE,
SRIRANGAPATNA, TALUK
MANDYA DISTRICT - 571 401
7. SMT. SHEELA
AGED 31 YEARS R/AT NO.7,
KIRANGOOR VILLAGE,
SRIRANGAPATNA, TALUK
MANDYA DISTRICT - 571 401
8. UDAY SHANKAR
AGED 38 YEARS
R/AT NO.7, KIRANGOOR VILLAGE,
SRIRANGAPATNA, TALUK
MANDYA DISTRICT- 571 401
9. SMT. VEENA RANI
W/O RADHA KRISHNA
D/O SMT. LATE D.SHARDA
AGED ABOUT 58 YEARS
10. SRI. RAVI KUMAR
S/O LATE D. SHARADA
AGED ABOUT 61 YEARS
11. SRI. KEERTHI KUMAR
S/O LATE D.SHARDA
RESPONDENTS 9 TO 11 ARE
R/AT NO. 18/17 (A), NEAR
KODAGU DISTRICT - 571 201
12. SMT. ARABUDA MARY,
AGED 70 YEARS
WIFE OF LATE D. HARRY
13. SRI. ANTHONY DAS,
AGED 49 YEARS
S/O LATE D. HARRY
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NC: 2026:KHC:9984
WP No. 39010 of 2025
HC-KAR
14. SRI. ROBERT VINCENT,
AGED 47 YEARS
S/O LATE D. HARRY
15. SMT. THERESA HELEN,
AGED 45 YEARS
D/O LATE D. HARRY
16. SMT. MAGDALINA,
AGED 38 YEARS
D/O LATE D. HARRY
RESPONDENTS 12 TO 16 ARE
R/AT C/O R.T.JOHN, NEAR DCF QUARTERS,
MADIKERI KODAGU DISTRICT - 571 201
...RESPONDENTS
(NOTICE TO RESPONDENTS ARE DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
CONSTITUTION OF INDIA PRAYING TO-QUASHING THE ORDER
DATED 07.07.2025 PASSED BY THE HONBLE SENIOR CIVIL JUDGE
AND CJM, MADIKERI, IN FDP NO. 13/2016, DISMISSING THE I.A.
FILED UNDER SECTION 152 R/W SECTION 151 OF CPC
(ANNEXURE- A).
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
This petition by petitioner No.6 in FDP No.13/2016 is directed against the impugned order dated 07.07.2025, hwereby teh application filed by the petitioner under Section 152 R/w. Section 151 CPC seeking correction of the Commissioner's Report was dismissed by the Trial Court.
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NC: 2026:KHC:9984 WP No. 39010 of 2025 HC-KAR
2. Heard learned counsel for the petitioner and perused the material on record.
3. For the order proposed, issuance of notice to the respondents is dispensed with.
4. A perusal of the material on record in the aforesaid final decree proceedings pursuant to the Commissioner's Report, the Trial Court passed final decree, pursuant to which there were errors in the Commissioner's Report, which had formed the part and parcel of the final decree and accordingly, sought for correction in the final decree.
5. A perusal of the material on record including the impugned order will indicate that the Trial Court failed to consider and appreciate that the mistake/error in the Commissioner's Report, which led to corresponding mistake/error in the final decree was due to oversight and inadvertence and on account of typographical errors and since all parties were ad idem, the Trial Court fell in error in rejecting the application and no prejudice would have caused to the respondents if the application was allowed.
6. In the result, I pass the following: -5-
NC: 2026:KHC:9984 WP No. 39010 of 2025 HC-KAR ORDER
(i) The petition is allowed.
(ii) The impugned order dated 07.07.2025 passed on the application filed under Section 152 r/w. Section 151 of CPC in FDP No.13/2016 by the Senior Civil Judge and CJM, Madikeri, is hereby set aside.
(iii) Consequently, the application filed under Section 152 r/w. Section 151 of CPC is allowed.
(iv) Registry of the Trial Court is directed to draw fresh final decree, in accordance with law.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE BMC List No.: 4 Sl No.: 6