Karnataka High Court
Smt M Lakshmamma vs Sri M Rajanna Dead By His Lr S on 17 February, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:9634
WP No. 1944 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 1944 OF 2026 (GM-CPC)
BETWEEN:
SMT M LAKSHMAMMA
WIFE OF LATE GANGAIAH,
SINCE DEAD BY HER LRS.,
1. SRI CHANDRASHEKAR.G.,
S/O LATE GANGAIAH,
AGED ABOUT 54 YEARS,
NO.5/1, 3RD 'A' MAIN ROAD,
A.D.HALLI, MAGADI ROAD,
BANGALORE-560 079.
2. SMT. HEMALATHA.G.
W/O K.CHANDRASHEKAR,
AGED ABOUT 52 YEARS,
RESIDING AT NO.38/1,
SUBBARAJU ROAD, BANASWADI ROAD,
MARUTHISEVANAGAR,
BANGALORE-560 033.
Digitally
signed by 3. SMT. MANJULA.G.,
CHANDANA W/O SHAMANNA,
BM AGED ABOUT 50 YEARS,
Location: RESIDING AT NO.3, 14TH CROSS,
High Court of CHINNAYANAPALYA, ADUGODI,
Karnataka
BANGALORE-560 030.
4. SMT. VIJAYA.G.
W/O SHIVAPRASAD,
AGED ABOUT 48 YEARS,
RESIDING AT NO.50/1, 7TH CROSS,
KODHANDARAMPURA, VYALIKAVAL,
BENGALURU-560 003.
...PETITIONERS
(BY SRI. SAGAR B B.,ADVOCATE)
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AND:
SRI M RAJANNA
DEAD BY HIS LR S
1. SRI. LOKESH R.,
S/O LATE RAJANNA. M.,
AGED ABOUT 40 YEARS,
NO.5, 3RD 'A' MAIN ROAD,
AGRAHARA DASARAHALLI,
MAGADI ROAD,
BANGALORE-560 079.
2. SRI. DHARMESH.R.,
S/O LATE RAJANNA.M.,
AGED ABOUT 38 YEARS,
FIRST DIVISION ASSISTANT
M.F.A. PENDING BRANCH
HIGH COURT OF KARNATAKA
BANGALORE-560 001.
3. SMT. LAKSHMI
D/O LATE RAJANNA M
W/O KRISHNA MURTHY. T.,
(WORKING AT BHEL)
AGED ABOUT 36 YEARS
R/O NO. 85, 2ND CROSS,
7TH MAIN, SUBHASH NAGAR,
NEAR HOYSALA CIRCLE, KENGERI,
BANGALORE-560 060.
4. SMT. VASANTHA
W/O LATE RAJANNA M.,
AGED ABOUT 60 YEARS
R/AT NO.E-15, NGOS QUARTERS,
12TH C MAIN RAJAJINAGAR , 6TH BLOCK
BANGALORE-560 010.
5. SRI. MANJUNATH R
S/O LATE RAJANNA M
AGED ABOUT 30 YEARS,
R/AT NO.E-15, NGOS QUARTERS,
12TH C MAIN RAJAJINAGAR 6TH BLOCK
BANGALORE-560 010.
M.BATHI LINGAPPA,
DEAD BY HIS L.RS.,
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6. SMT.AKKAYAMMA
W/O LATE BATHI LINGAPPA
AGED ABOUT 60 YEARS,
NO.5, 3RD 'A' MAIN ROAD,
AGRAHARA DASARAHALLI,
MAGADI ROAD, BANGALORE-560 079.
7. HARISH
SON OF BATHI LINGAPPA,
AGED ABOUT 30 YEARS,
NO.5, 3RD 'A' MAIN ROAD,
AGRAHARA DASARAHALLI, MAGADI ROAD,
BANGALORE-560 079.
8. B.MANJULA,
DAUGHTER OF BATHI LINGAPPA,
WIFE OF NAGESH,
AGED ABOUT 35 YEARS,
9. PAVITHRA,
DAUGHTER OF BATHI LINGAPPA,
AGED ABOUT 30 YEARS,
R-9 AND 9 ARE R/AT
NO.3, 9TH 'B' CROSS, C/O ANNAYAPPA
AGRAHARA DASARAHALLI
MAGADI ROAD
BENGALURU - 560 079.
10. VARALAKSHMI,
DAUGHTER OF BATHI LINGAPPA,
WIFE OF RAMNAJEENI,
AGED ABOUT 33 YEARS,
RESIDING AT NO.39, 2ND CROSS,
BETTANARAYANASWAMY NILAYA,
A.D.HALLI, BANGALORE - 560 079.
...RESPONDENTS
(BY SRI. G.S.VENKAT SUBBARAO, ADVOCATE FOR R-6 TO R-10)
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE CONSTITUTION
OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DTD. 13.01.2026
ON I.A.NO. 19 IN O.S.NO. 8829/2014 PASSED BY THE HONORABLE XXIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT BANGALORE (CCH-
30) VIDE ANNX-H.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
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CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioners have sought for the following reliefs:-
" i) Issue a Writ of Certiorari quashing the impugned order dated: 13.01.2026 in O.S.No.8829/2014 passed on I.A.No.19 & 20 by the Honorable XXIX Additional City Civil and Sessions Judge at Bangalore (CCH-30) vide Annexure-H in the interest of justice and equity.
ii) Pass such other orders as this Honorable Court may deem fit in view of the facts and circumstances of the case in the interest of justice and equity."
2. Heard learned counsel for the petitioners and learned counsel for respondents 6 to 10 and perused the material on record.
3. After arguing the matter for sometime, learned counsel for respondents 6 to 10 submits that the trial court before whom O.S.No.8829/2014 is posted on 21.02.2026, is directed to adjourn the matter to 28.02.2026, on which date, DW-1 would be kept present before the trial court on 28.02.2026 and the petitioner may be directed to cross-examine DW-1 on that day. The said submission is placed on record.
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4. Learned counsel for the petitioners submits that he has no objection for the matter to be adjourned from 21.02.2026 to 28.02.2026 and that he would cross-examine DW-1 on that day.
5. In view of the aforesaid submissions made on behalf of the petitioners and respondents, I deem it just and appropriate to dispose of this petition directing the trial court to adjourn the matter from 21.02.2026 to 28.02.2026 by permitting the petitioners to cross-examine DW-1 on 28.02.2026.
6. Subject to the aforesaid directions, petition stands disposed of.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE Srl.