Karnataka High Court
Sri.Seetaramrao S/O Late Janardhanrao ... vs Anand @ Anand Rao S/O Jaganath Rao ... on 29 September, 2015
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W.P.No.203719/2015
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 29TH DAY OF SEPTEMBER 2015
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
WRIT PETITION NO.203719/2015 (GM-CPC)
BETWEEN:
SRI SEETARAMRAO
S/O LATE JANARDHANRAO KULKARNI
AGE ABOUT: 45 YEARS
OCC: AGRICULTURE
R/O DEVANOOR VILLAGE
VIA: MUDHO, TQ. SEDAM
DIST. KALABURAGI - 585 101
.... PETITIONER
(BY SRI SUDHAKAR RAO, ADVOCATE FOR
SRI N.S. DESHPANDE, ADVOCATE)
AND:
1. ANAND @ ANAND RAO
S/O JAGANATH RAO KULKARNI
AGE: 48 YEARS
OCC: SERVICE & AGRL.
R/O : YADGIR
TQ & DIST : YADGIR - 585 201
2. JAGANATHRAO
S/O SRINIVAS RAO KULKARNI
AGE: 83 YEARS
OCC: RETD.TEACHER
R/O : H.NO.11-1400/23/8
BIDDAPUR COLONY
N.G.O'S, GULBARGA - 585 101
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W.P.No.203719/2015
3. VIJAYAKUMAR @ BHIMSHANRAO
@ BHIMRAO S/O JAGANATHRAO KULKARNI
AGE: 48 YEARS
OCC: ASST.TEACHER
GOVT. GIRLS & BOY HIGHER PRIMA SCHOOL
G.P.S.SCHOOL AND ROAD
HOLITIPPI STREETY, SEDAM
DIST: GULBARGA - 585 101
4. SMT.SUNANDA
W/O VIJAYAKUMAR KULKARNI
AGE: 48 YEARS
OCC: ASST. TEACHER
GOVT. HIGH SCHOOL
KURKUNTA VILLAGE
TQ: SEDAM
DIST: GULBARGA - 585 101
5. KARTIK
S/O VIJAYAKUMAR KULKARNI
AGE: 16 YEARS
MINOR, (DEFT.NO.4 & 5 ARE MINORS
AND U/G OF DEFENDANT NO.2 & 3)
6. KOUSHUBH
W/O VIJAYAKUMAR KULKARNI
AGE: 09 YEARS
MINOR, (DEFT. NO.4 & 5 ARE MINORS
AND U/G OF DEFENDANT NO.2 & 3)
7. SRI.GEJALAPPA S/O BALAPPA
AGE: 33 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
TQ & DIST: YADGIR - 585 201
8. SRI.TIMMAYYA S/O BALAPPA
AGE: 48 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
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W.P.No.203719/2015
TQ & DIST: YADGIR - 585 201
9. SRI PAPALAYYA S/O BALAPPA BEGAR
AGE: 53 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
TQ & DIST: YADGIR - 585 201
10. SRI.KASHAPPA S/O NIGAPPA AGSAR
AGE: 53 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
TQ & DIST : YADGIR - 585 201
11. SRI.BHIMDAS
S/O RAMKRISHNAYYA DASARI
AGE: 35 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
TQ & DIST: YADGIR - 585 201
12. SRI.MADHUSUDHAN
S/O YANKATAYYA DASARI
AGE: 36 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
TQ & DIST: YADGIR - 585 201
13. SRI.YANKATAPPA
S/O BALAPPA BEGAR
AGE: 28 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
TQ & DIST: YADGIR - 585 201
14. SRI.KISHTAPPA
S/O BALAPPA BEGAR
AGE: 51 YEARS
OCC: AGRICULTURE
R/O: NASALWAI VILLAGE
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W.P.No.203719/2015
TQ & DIST : YADGIR - 585 201
15. SMT.SULOCHANABAI
W/O LATE JANARDHANRAO
AGE: MAJOR
OCC: HOUSEHOLD
R/O: DEVANOOR VILLAGE
VIA: MUDHOL
TQ: SEDAM
DIST: GULBARGA - 585 101
16. SMT.VANMALA
D/O LATE JANARDHANRAO KULKARNI
W/O NARASIMHACHARYA
AGE: MAJOR
OCC: HOUSEHOLD
R/O: DEVANOOR VILLAGE
VIA: MUDHOL
TQ: SEDAM
DIST: GULBARGA - 585 101
17. SMT. PADMAVATHI
D/O LATE JANARDHANRAO KULKARNI
W/O ANANT RAO
AGE: MAJOR
OCC: HOUSEHOLD
R/O: DEVANOOR VILLAGE
VIA: MUDHOL
TQ: SEDAM
DIST: GULBARGA - 585 101
18. SMT.KAMALABAI
D/O LATE JANARDHANRAO KULKARNI
W/O CHINTAMANI
AGE: MAJOR
OCC: HOUSEHOLD
R/O: DEVANOOR VILLAGE
VIA: MUDHOL
TQ: SEDAM
DIST: GULBARGA - 585 101
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19. SRI.GURURAJ RAO
S/O LATE JANARADHANRAO KULKARNI
AGE: MAJOR
OCC: AGRICULTURE
R/O: DEVANOOR VILLAGE
VIA: MUDHOL
TQ: SEDAM
DIST: GULBARGA - 585 101
20. SMT.YASHODABAI
D/O LATE JAGANATHRAO KULKARNI
W/O RAMESH BIRALKAR
AGE: 59 YEARS
OCC: ANGANWADI TEACHER
AT JADHAV LAYOUT
NEAR BIDDAPUR COLONY
GULBARGA - 585 101
TQ & DIST: GULBARGA
.... RESPONDENTS
(BY SRI NAMADEV B.S., ADVOCATE FOR R1,
V/O DATED 27.07.2015 NOTICE TO R2 TO R20 IS DISPENSED
WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE ORDER
PASSED BY THE CIVIL JUDGE (SR.DN) YADGIR, IN
O.S.NO.34/2011 ON I.A.NO.14 DATED 23.06.2015, COPY WHICH
IS PRODUCED AT ANNEXURE-E.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
H.G.RAMESH, J.(Oral):
1. This writ petition by defendant No.17 is directed against an interlocutory order dated 23.06.2015 (Annexure--6- W.P.No.203719/2015
E) passed by the trial Court dismissing his application - I.A.No.14 filed to set aside the order dated 07.03.2015. By the order dated 07.03.2015, the trial Court has dismissed his application - I.A.No.11 for non-prosecution.
2. Counsel appearing for respondent No.1- plaintiff fairly submits that he has no objection for setting aside the impugned order and for allowing I.A.No.14.
3. Having regard to the facts of the case and in the interest of justice, I deem it appropriate to set aside the impugned order dated 23.06.2015. Accordingly, it is set aside. I.A.No.14 filed before the trial Court in O.S.No.34/2011 is allowed and, consequently, I.A.No.11 is restored to file. The trial Court is directed to consider I.A.No.11 on merits and in accordance with law. The writ petition is accordingly disposed of.
Petition disposed.
Sd/-
JUDGE swk