Karnataka High Court
Smt Girijamma vs Sri N Seshachalam on 20 August, 2020
Author: R Devdas
Bench: R Devdas
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF AUGUST, 2020
BEFORE
THE HON'BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO.49327 OF 2018(GM-CPC)
BETWEEN
SMT GIRIJAMMA
W/O LATE N ANANTHMURTHY,
AGED ABOUT 70 YEARS,
NO.10/44, MODEL HOUSE STREET
1ST MAIN ROAD, BASAVANGUDI,
BENGALURU-560 004
...PETITIONER
(BY SRI ABHINAY Y T, ADVOCATE (ABSENT))
AND
1. SRI N SESHACHALAM
S/O LATE K L NANJUNDAIAH,
AGED ABOUT 70 YEARS,
NO.10/44, MODEL HOUSE STREET,
1ST MAIN ROAD, BASAVANGUDI,
BENGALURU-560 044
2. SMT RAJNI
W/O SRI T N RAMESH,
AGED ABOUT 45 YEARS,
NO.10/44, MODEL HOUSE STREET,
1ST MAIN ROAD, BASAVANGUDI,
BENGALURU-560 044
3. SMT RASHMI
S/O ANURADHA SHARMA,
AGED ABOUT 43 YEARS,
NO.172,36TH A CROSS,
JAYANAGAR 7TH BLOCK,
BENGALURU-560 010
2
4. DR N SHANTHARAM
S/O LATE K L NANJUNDAIAH,
AGED ABOUT 72 YEARS,
DEPARTMENT OF COMMUNITY MEDICINE
PES MEDICAL COLLEGE,
KUPPAM, CHITOOR DISTRICT,
ANDHRA PRADESH 625707.
5. SRI N VENKATALAKSHMINARASIMHA
S/O LATE NANJUNDAIAH,
AGED ABOUT 57 YEARS,
ASSISTANT PROFESSOR,
DEPARTMENT OF CIVIL ENGINEERING,
PONDICHERRY ENGINEERING COLLEGE,
PILLALCHAVADI,
PONDY-605 104
6. SRI N VENUGOPAL
S/O LATE K L NANJUNDAIAH,
AGED ABOUT 55 YEARS,
NO.270, FORT, DEVANAHALLI
BANGALORE RURAL DISTRICT 560014.
7. SRI K S NAGARAJA RAO
S/O LATE K SHAMANNA,
AGED ABOUT 76 YEARS,
RAILWAY STATION ROAD,
DEVANAHALLI,
BANGALORE RURAL DISTRICT 560014.
8. SMT SHANTHALAKSHMI
W/O B NARAYANA RAO
AGED ABOUT 57 YEARS,
AKKAPETE, MELINATHOTA,
DEVANAHALLI TOWN,
BANGALORE RURAL DISTRICT 560014.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 18/9/2018 PASSED ON IA NO.11 IN OS
7609/2007 BY THE XIV ADDITIONAL CITY CIVIL JUDGE,
BENGALURU (CCH-28) VIDE ANNEXURE-C AND
CONSEQUENTLY ALLOW IA NO.11 IN ITS ENTIRETY AND
ETC.
3
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY THROUGH VIDEO CONFERENCE, THE
COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
On 13.08.2020 the following order was passed:
"Matter is called out.
There is no representation for the petitioner.
The writ petition was filed during the November, 2018 calling in question the order dated 18.09.2018 passed on I.A.No.11 in O.S.No.7609/2007. The issue regarding court fee of Rs.33,375/-.
List this matter on 20.08.2020. If there is no representation for the petitioner on the next date of hearing, the matter will be dismissed."
2. Matter is called out. There is no representation for the petitioner. The petition stands 4 dismissed for non-prosecution. However, liberty is granted to the petitioner to move this Court by filing the application, if so advised.
Sd/-
JUDGE KLY/