Karnataka High Court
Sri B Jayaramaiah vs Smt Muniyamma on 2 September, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO.24489 OF 2018 (GM-CPC)
C/W
WRIT PETITION NO.24486 OF 2018(GM-CPC),
WRIT PETITION NO.24487 OF 2018 (GM-CPC),
WRIT PETITION NO.24488 OF 2018 (GM-CPC),
WRIT PETITION NO.24490 OF 2018 (GM-CPC),
WRIT PETITION NO. 24491 OF 2018 (GM-CPC)
IN W.P. No.24489/2018
BETWEEN:
SRI. B. JAYARAMAIAH,
SON OF LATE BHAKTAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT PATTANDUR AGRAHARA,
WHITEFIELD POST, BANGALORE - 66.
...PETITIONER
(BY SRI.S.SHIVASWAMY, ADVOCATE (ABSENT))
AND:
1. SMT. MUNIYAMMA,
W/O LATE MALAYAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT YAMALUR VILLAGE
AND POST, NO.139,
3RD CROSS, VARTHUR HOBLI,
BENGALURU EAST TALUK.
2. SMT. PAPAMMA,
D/O LATE BHAKTAPPA,
2
W/O NARAYANASWAMY,
AGED ABOUT 61 YEARS,
PATTANDUR AGRAHARA,
WHITEFIELD POST,
BANGALORE - 66. ...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA, PRAYING TO QUASH THE ORDER OF
THE COURT OF THE I ADDITIONAL CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE DATED 02.02.2018 PASSED ON
I.A.NO.4 INSOFAR AS IT RELATES TO R-2 IN O.S.170/2008
VIDE ANNX-Z HEREIN AND ALLOW THE PETITION.
IN W.P. No.24486/2018
BETWEEN:
SRI. B. JAYARAMAIAH,
SON OF LATE BHAKTAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT PATTANDUR AGRAHARA,
WHITEFIELD POST, BANGALORE - 66.
...PETITIONER
(BY SRI.S.SHIVASWAMY, ADVOCATE (ABSENT))
AND:
1. SMT. MUNIYAMMA,
W/O LATE MALAYAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT YAMALUR VILLAGE
AND POST, NO.139,
3RD CROSS, VARTHUR HOBLI,
BENGALURU EAST TALUK.
2. SMT. GOWRAMMA,
D/O LATE BHAKTAPPA,
W/O LATE VENKATESHAPPA,
RESIDING AT NO.242, RAGHU NIVAS,
9TH CROSS, KANAKADASA ROAD,
NEW BYAPPANAHALLI, INDIRANAGARA,
BANGALORE - 560 038.
...RESPONDENTS
3
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA, PRAYING TO QUASH THE ORDER OF
THE COURT OF THE I ADDITIONAL CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE DATED 2ND FEBRUARY 2018
PASSED ON I.A.NUMBER II INSOFAR AS IT RELATES TO
RESPONDENT NUMBER 2 IN O.S.170/2008 WHICH IS
PRODUCED AS ANNEXURE - Z HEREIN AND ALLOW THE
PETITION.
IN W.P. No.24487/2018
BETWEEN:
SRI. B. JAYARAMAIAH,
SON OF LATE BHAKTAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT PATTANDUR AGRAHARA,
WHITEFIELD POST, BANGALORE - 66. ...PETITIONER
(BY SRI.S.SHIVASWAMY, ADVOCATE (ABSENT))
AND:
1. SMT. MUNIYAMMA,
W/O LATE MALAYAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT YAMALUR VILLAGE
AND POST, NO.139,
3RD CROSS, VARTHUR HOBLI,
BENGALURU EAST TALUK - 560 087.
2. SMT. N.RADHA KUMARI,
W/O LATE Y.JANARDHANA,
AGED ABOUT 54 YEARS,
NO.B104, BHARATHNAGAR,
BEML NAGAR POST, KGF - 563 115.
3. SMT.N.NIRMALA DEVI,
W/O K.RAJANNA,
AGED ABOUT 52 YEARS,
NO.150, NEAR MANJUNATHA TEMPLE,
DOMLUR LAYOUT, BANGALORE - 71.
4. SRI.AMARENDRA BABU,
S/O LATE S.NARAYANA,
4
AGED ABOUT 48 YEARS,
25/588, 4TH MAIN, 4TH CROSS,
VINAYAKA LAYOUT, WHITEFIELD,
BANGALORE - 66. ...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA, PRAYING TO QUASH THE ORDER OF
THE COURT OF THE I ADDITIONAL CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE DATED 2ND FEBRUARY 2018
PASSED ON I.A.NUMBER 3 INSOFAR AS IT RELATES TO
RESPONDENT NUMBER 2-4 IN O.S.170/2008 WHICH IS
PRODUCED AS ANNEXURE - Z HEREIN AND ALLOW THE
PETITION.
IN W.P. No.24488/2018
BETWEEN:
SRI. B. JAYARAMAIAH,
SON OF LATE BHAKTAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT PATTANDUR AGRAHARA,
WHITEFIELD POST, BANGALORE - 66.
...PETITIONER
(BY SRI.S.SHIVASWAMY, ADVOCATE (ABSENT))
AND:
1. SMT. MUNIYAMMA,
W/O LATE MALAYAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT YAMALUR VILLAGE
AND POST, NO.139,
3RD CROSS, VARTHUR HOBLI,
BENGALURU EAST TALUK - 560 066.
2. SMT. KEMPAMMA,
W/O SUBRAMANI,
AGED ABOUT 65 YEARS,
3. SMT.KALYANAMMA,
W/O LATE NARAYAN,
AGED ABOUT 50 YEARS,
5
BOTH RESIDING AT
PATTANDUR AGRAHARA VILLAGE,
WHITEFIELD POST, K.R.PURAM HOBLI,
BANGALORE - 560 066. ...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA, PRAYING TO QUASH THE ORDER OF
THE COURT OF THE I ADDITIONAL CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE DATED 02.02.2018 PASSED ON
I.A.NUMBER 3 INSOFAR AS IT RELATES TO RESPONDENT NO.2
AND 3 IN O.S.170/2008 VIDE ANNEXURE - Z HEREIN AND
ALLOW THE PETITION.
IN W.P. No.24490/2018
BETWEEN:
SRI. B. JAYARAMAIAH,
SON OF LATE BHAKTAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT PATTANDUR AGRAHARA,
WHITEFIELD POST, BANGALORE - 66.
...PETITIONER
(BY SRI.S.SHIVASWAMY, ADVOCATE (ABSENT))
AND:
1. SMT. MUNIYAMMA,
W/O LATE MALAYAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT YAMALUR VILLAGE
AND POST, NO.139,
3RD CROSS, VARTHUR HOBLI,
BENGALURU EAST TALUK - 560 066.
2. SMT. RATHNAMMA @ MUNIRATHNA,
D/O NARAYANASWAMY,
AGED ABOUT 35 YEARS,
R/AT 176, MUNINAGAPPA LAYOUT,
SHIVARAMA KARANTH NAGAR,
SARAYIPALYA, VODUASAGAR,
THANISANDRA MAIN ROAD,
BANGALORE.
6
3. SMT.NETHRAVATHI,
D/O NARAYANASWAMY,
W/O PRAKASH M.,
AGED ABOUT 31 YEARS,
R/AT KURUBARAHALLI,
KAMBALAHALLI, KASABA HOBLI,
HOSAKOTE TALUK,
BANGALORE RURAL DISTRICT.
...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA, PRAYING TO QUASH THE ORDER OF
THE COURT OF THE I ADDITIONAL CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE DATED 02.02.2018 PASSED ON
I.A.NO.3 INSOFAR AS IT RELATES TO R2 AND 3 IN
O.S.170/2008 VIDE ANNEXURE - Z HEREIN AND ALLOW THE
PETITION.
IN W.P. No.24491/2018
BETWEEN:
SRI. B. JAYARAMAIAH,
SON OF LATE BHAKTAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT PATTANDUR AGRAHARA,
WHITEFIELD POST, BANGALORE - 66.
...PETITIONER
(BY SRI.S.SHIVASWAMY, ADVOCATE (ABSENT))
AND:
1. SMT. MUNIYAMMA,
W/O LATE MALAYAPPA,
AGED ABOUT 75 YEARS,
RESIDING AT YAMALUR VILLAGE
AND POST, NO.139,
3RD CROSS, VARTHUR HOBLI,
BENGALURU EAST TALUK - 560 066.
2. SRI.M.HULLURAPPA,
AGED ABOUT 46 YEARS,
7
3. M.VENKATESH,
AGED ABOUT 46 YEARS,
BOTH ARE SONS OF LATE MALIYAPPA,
BOTH RESIDING AT NO.114, 3RD CROSS,
YAMLUR VILLAGE, VARTHUR HOBLI,
PATTANDUR AGRAHARA,
BANGALORE EAST TALUK - 560 087. ...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA, PRAYING TO QUASH THE ORDER OF
THE COURT OF THE I ADDITIONAL CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE DATED 2ND FEBRUARY 2018
PASSED ON I.A.NUMBER 5 INSOFAR AS IT RELATES TO
RESPONDENT NUMBER 2 AND 3 IN O.S.170/2008 WHICH IS
PRODUCED AS ANNEXURE - Z HEREIN AND ALLOW THE
PETITION.
THESE W.Ps. COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
There is no representation for the petitioner in all these petitions.
2. On the last date also there was no representation for the petitioner in all these petitions.
Hence, the petitions are dismissed for non-prosecution.
Sd/-
JUDGE NR/-