Karnataka High Court
Smt Lakshmi vs Smt Leelamma on 31 January, 2020
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.10860 OF 2018 (GM-CPC)
BETWEEN:
1. SMT LAKSHMI,
W/O RAJANNA,
AGED ABOUT 56 YEARS,
2. SRI. RAJANNA
S/O KEMPEGOWDA
AGED ABOUT 66 YEARS,
BOTH ARE R/AT PATTLU VILLAGE,
CHANNAPATNA TALUK-571501.
...PETITIONERS
(BY SRI. PRASANNA KUMAR C S, ADVOCATE)
AND:
1. SMT LEELAMMA,
D/O LATE DODDAIAH,
AGED ABOUT 66 YEARS,
DOOR NO.931 AND 932,
KARABALAMAIDANA,
CHANNAPATNA TOWN-571501.
2. C.M.PUTTASWAMY,
S/O C.P.MARIGOWDA,
AGED ABOUT 81 YEARS,
3. C.P.MADHUKUMAR,
S/O C.M.PUTTASWAMY,
AGED ABOUT 46 YEARS,
R-2 AND 3 RESIDING AT
MADDUR TOWN, LEELAVATHI EXTENSION
7TH CROSS, DOOR NO.133C,
MADDUR.
... RESPONDENTS
(BY SRI. H N GOPIMOHAN, ADVOCATE FOR C/R1;
V.C.O DATED 19.07.2018 NOTICE TO R2 TO R3 IS D/W)
2
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
IMPUGNED ORDER ON I.A.NO.2, DATED 09.02.2018, PASSED IN
O.S.NO.72/2007, PENDING ON THE FILE OF ADDL. CIVIL JUDGE
AND JMFC, CHANNAPATNA, VIDE ANNEXURE-A; AND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The Writ Petition is disposed off as having become infructuous in view of the disposal of proceedings in the Court below wherefrom impugned orders emanated; interim orders if any, stand dissolved.
All grounds and remedies otherwise available in law are reserved.
It is open to the petitioners to seek revival of the Writ Petition by filing a memo in the event the proceedings in the Court below are still pending or revived.
Sd/-
JUDGE cbc