Karnataka High Court
Smt. Booragamma vs Smt Ammayamma on 7 December, 2018
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7th DAY OF DECEMBER 2018
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.741 OF 2018 (GM-CPC)
BETWEEN:
1. SMT. BOORAGAMMA
D/O VENKATARAMANAPPA
AGED ABOUT 59 YEARS.
2. SRI. RAMAKRISHNA
S/O VENKATARAMANAPPA
AGED ABOUT 52 YEARS.
BOTH ARE R/AT.
KAMARANAHALLI VILLAGE
THALI HOBLI
DANKINI KOTE TALUK
TAMIL NADU-635114. ... PETITIONERS
(BY SRI. SANTHOSH, ADV.)
AND:
1. SMT. AMMAYAMMA
W/O LATE APPODU
AGED ABOUT 64 YEARS
R/AT. KOMARNAHALLI VILLAGE
THALI HOBLI
DANKANI KOTE TALUK
TAMIL NADU-635114.
2. M. NAGARAJ
S/O MYLANNA
AGED ABOUT 51 YEARS
R/AT. No.313, HAL II STAGE
2
INDIRANAGARA
BANGALORE-560008 ... RESPONDENTS
(BY SRI. D.N. ARUN KUMAR, ADV., FOR R2
R1 HAND SUMMONS SERVED)
---
This Writ Petition is filed under Article 227 of the
Constitution of India, praying to set aside the order dtd:30-
11-2017 dismissing the petitioners I.A. filed under order IX
rule 4 CPC in O.S.No.1004/2004 on the file of the principal
senior civil judge, Bangalore Rural District (Annexure-A) and
etc.
This Writ Petition coming on for Orders this day, the
Court made the following:-
ORDER
Learned counsel for the petitioners submits that the dispute between the parties has been amicably settled. Therefore, the petitioners do not want to press the writ petition.
The writ petition is accordingly dismissed as not pressed.
Sd/-
JUDGE RV