Karnataka High Court
Sri Srinivasaiah vs Sri H R Channabasappa Since Dead By His ... on 18 April, 2012
Author: H N Nagamohan Das
Bench: Hn. Nagamohan Das
IN THE HIGH COURT OF KARNATAKA AT BANGALORE a DATED THIS THE 18" DAY OF APRIL, 2012 ' oo BEFORE THE HON'BLE MR. JUSTICE HN. NAGAMOHAN DAS . R.P.No.387/20i1 BETWEEN: as SRI SRINIVASAIAH. ° SON OF VENKA' PASW AMAIAE. AGED ABOU® 62 YEARS. RESIDING AT DODDAMA RALAVA DI VILLAGE KANAKAPURA-TALUK BANGALORE RURA L DISTRIC t. Bo ve PETITIONER (By SRI PRAKASH T.HEBBAR, ADV.) "AND: | i R CHANNAB: As APPA SINCE DEAD BY HIS LRS 1) Stat SHIVAMMA AGED ABOUT 86 YEARS _ W/O LATE H.R.CHANNABASAPPA _. @ CHANNABASAVAIAH ~ No.60, KAVITHA STUDIO, 5™ MAIN, ~ 1ST FLOOR, CHAMARAJPET BANGALORE -- 560 018. 2) Smt M.C.PRAMEELA AGED ABOUT 59 YEARS 3) 4) 5) W/O Sri BSHIVAKUMAR 1ST FLOOR, STATE BANK OF INDIA BUILDING, M.G.ROAD, KANAKAPURA. M.CJAGDEESH AGED ABOUT 49 YEARS KAVITHA STUDIO CHAMARAJPET, BANGALORE - 560018. Smt M.C.MANJULA AGED ABOUT 44 YEARS W/O H.UMESH ARADHYA No.95, 'E' POLICE' G} SUARTERS: CANTONMENT © . BANGALCRE - - 560001. ~ Smt M. C SARALA~ ; . (WRONGLY MENTIONED AS. H.C.SAFALA) AGED ABOUT 42 YEARS W/O Sti GIRISH 7 RESIDNET OF SOMESHWARAEXTN, me TUMKUR SMCNARAPANA SETTY SINCE DEAD BY HIS LRS Smt INDIRAMMA ~ AGED ABOUT 76 YEARS W/O LATE B.M.NARAYANA SETTY GOPI AGED ABOUT 49 YEARS S/O LATE B.M.NARAYANA SETTY 8. ANAND AGED ABOUT 63 YEARS S/O LATE B.M.NARAYANA SETTY Smt LALITHA AGED ABOUT 53 YEARS D/O LATE B.M.NARAYANA SETTY 10. RAMU 11. AGED ABOUT 51 YEARS *. S/O LATE B.M.NARAYANA SETTY._ R6 TO R10 ARE R/AT BALAI - GRANITES, MUNICG IPAL COMPLEX oe KANAKAPURA MA IN ROAD; KANAKAPURA T OWN . BANGALORE RUKAL DIST-562117- Smt PA DMA oe AGED ABOUT 55 YE ARS W/O Sri MUNITY APPA Sri RAMA TEXTILES, PATEL BEEDHI, NELAMANGALA _. "BANGALORE RURAL ~. DISTRICT-562 123. .. RESPONDENTS THIS PETITION FILED U/O 47 RULE 1 READ WITH --_ 'SECTION 114 OF CPC WITH A PRAYER TO REVIEW THE _ JUDGMENT AND DECREE DATED 25.7.2011 PASSED IN RSA ~NO.1253/2005. This petition coming on for orders, this day, the court made the following; ae 2 ORDER
dated 25.7.2011 in RSA 1253/2095. Ie is seen from the record ; that in RSA 1253/2005, two queitions, of law were framed and after hearing both the parties, a reasoned judgment is passed following the law laid down by this Court and the Apex Court. I find no fustiable ground to review the order. Accordingly, "tite Hevien? petition is rejected without reference to respondents. :. .
Sd/-
JUDGE ~-DKB