Karnataka High Court
K.C. Ramaiah vs Sri. Kudure Thammanna on 28 January, 2016
Author: R.B Budihal
Bench: R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JANUARY 2016
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
WRIT PETITION NO.34950/2013 (GM-CPC)
BETWEEN:
K.C.RAMAIAH,
SINCE DEAD BY HIS L.R,
R.VENKATARAMANAPPA,
AGED ABOUT 73 YEARS,
RESIDING AT NO.744,
5TH CROSS, 4TH BLOCK,
RAJAJINAGAR,
BANGALORE - 560 010. ...PETITIONER
(BY SRI. B.N.MURALIDHAR, ADV.)
AND:
1. SRI. KUDURE THAMMANNA,
SINCE DEAD BY HIS LR'S
a) SRI. T. CHOKKAPPA,
S/O LATE KUDURE THAMMANA,
AGED ABOUT 73 YEARS,
RESIDING AT MITTOR VILLAGE
OORUKUNTE MITUR POST,
AVANIHOBLI,MULBAGAL TALUK- 563 131.
b) T. CHANNAANJAPPA,
DEAD BY HIS LR.S
(1) SUMITHARAMMA,
W/O LATE T. CHANNANAJAPPA,
2
AGED ABOUT 61 YEARS
(2) DEVANAND,
S/O. LATE T. CHANNANANJAPPA,
AGED ABOUT 36 YEARS,
(3) BHAVYA,
S/O. LATE T. CHANNANANJAPPA,
AGED ABOUT 36 YEARS,
ALL ARE RESIDENTS AT NO.744,
1ST FLOOR 58TH CROSS,
4TH BLOCK, RAJAJINAGAR,
BANGALORE -10.
C) SRI.NARAYNAPPA
S/O. LATE.KUDURA THAMMANNA,
AGED ABOUT 62 YEARS
d) SRI.SHANKARAPPA,
S/O. LATE.KUDURA THAMMANNA,
AGED ABOUT 57 YEARS
BOTH (c) AND (d) RESIDING AT
MITTOR VILLAGE
OORUKUNTEMITUR POST,
AVANIHOBLI,
MULBAGAL TALUK - 563 131.
e) VENKATAMMA,
D/O. LATE. KUDURE THAMMAIAH
W/O MUNIAPPA, AGED MAJOR,
MARAKALAGATTA VILLAGE,
AVANIHOBLI,
MULBAGAL TALUK - 563 131.
2) SMT.MUNIVENKATAMMA DEAD BY LRs
a) SRI. RAMAPPA,
S/O. LATE.MUNIVENKATAMMA,
3
AGED MAJOR, KOLADEVI VILLAGE & POST,
DUGGASANDRA HOBLI,
MULBAGAL TALUK - 563 131.
b) SMT. CHANDRALEELA,
D/O. LATE MUNIVENKATAMMA,
AGED MAJOR, W/O. T. NARAYANAPPA,
MITTOR VILLAGE, URUKUNTE MITUR POST,
MULBAGAL TALUK - 563 131.
3) SRI. THIPPANNA,
S/O. LATE. NARAYANAPPA &
CHAMUNDAMMA, AGED MAJOR
KOLADEVI VILLAGE & POST
DUGGASANDRA HOBLI,
MULBAGAL TALUK - 563 131. ...RESPONDENTS
(BY SRI.K.N.RAMESH, ADV. FOR
1(A), 1(b)(1), 1(C) TO 1(E) )
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING
TO CALL FOR RECORDS IN FDP. NO.36/02 ON THE
FILE OF THE CIVIL JUDGE (SR.DN) AT MULBAGA AND
TO QUASH THE ORDER DATED 9.4.2013 PASSED IN
FDP.No.36/02, ON THE FILE OF CIVIL JUDGE(SR.DN.)
AT MULBAGAL AT ANNEXURE-'E'.
THIS WRIT PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner has filed a stating that the petition has become infructuous in view 4 of the final disposal of FDP.No.36/02 on 9.4.2013. The memo is placed on record.
2. In view of the memo, the petition is dismissed as having become infructuous.
Sd/-
JUDGE ALB Ct-sm