Citation : 2021 Latest Caselaw 3116 Kant
Judgement Date : 5 August, 2021
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 05TH DAY OF AUGUST, 2021
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
REVIEW PETITION No.126 OF 2019
IN
REGULAR FIRST APPEAL No.2216 OF 2006
BETWEEN
1. D.G.Ramusa,
S/o Sri Gangadhar Sa,
Since deceased his LRs,
1(a) Sri D.R.Gajendra,
S/o Late D.G.Ramusa,
Aged about 54 years,
Residing at No.25/1,
Sourastrapet, Akkipet Cross,
Bengaluru-560003.
1(b) Sri D.R.Prakash,
S/o Late D.G.Ramusa,
Aged about 52 years,
Residing at No.25/1,
Sourastrapet, Akkipet Cross,
Bengaluru-560003.
1(c) Smt. Tanuja,
W/o Sri Krishna,
D/o Late D.G.Ramusa,
Aged about 52 years,
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Residing at No.31,
7th Cross, B.M.Layout,
Bengaluru-560075.
1(d) Smt. Geetha,
W/o Sri Nithyananda,
D/o Late D.G.Ramusa,
Aged about 48 years,
Residing at No.2,
1st Cross, C Street,
Opposite BOSCO,
Magadi Road,
Bengaluru-560023.
1(e) Sri D.R.Kiran,
S/o Late D.G.Ramusa,
Aged about 30 years,
Residing at No.25/1,
Sourastrapet, Akkipet Cross,
Bengaluru-560003.
1(f) Smt. Latha,
W/o Ravi Kiran,
D/o Late D.G.Ramusa,
Aged about 38 years
Residing at No.12,
1st Floor, L.V.Temple Street,
OTC Road, Balepet,
Bengaluru-560053.
1(g) Sri D.R.Hari,
S/o Late D.G.Ramusa,
Aged about 36 years,
Residing at No.25/1,
Sourastrapet, Akkipet Cross,
Bengaluru-560003.
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1(h) Sri D.R.Arjun,
S/o Late D.G.Ramusa,
Aged about 34 years,
Residing at No.25/1,
Sourastrapet, Akkipet Cross,
Bengaluru-560003.
1(i) Smt. Honnamma,
W/o Late D.G.Ramusa,
Aged about 72 years,
Residing at No.25/1,
Sourastrapet, Akkipet Cross,
Bengaluru-560003.
...Petitioners
(By Sri Mohamed Nasiruddin, Advocate)
AND
Sri K.V.Marutisa,
S/o K.H.Venkusa,
Aged about 78 years
R/at No.1, 2nd Floor,
2nd Cross, A.M.Lane,
B.V.K.Iyenghar Road Cross,
Bengaluru-560053.
...Respondent
This Review Petition is filed under Order XLVII Rule
1 of the CPC, praying to review the judgment dated
15.03.2009 passed in RFA No.2216/2006 and restore
the same to file and dispose of in accordance with Law
in the interest of justice.
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This Review Petition coming on for admission this
day through video conferencing, the Court made the
following:
ORDER
The petitioners' counsel submits that this review
petition has become infructuous and therefore he does
not press it. Submission of the counsel is placed on
record. Review petition is dismissed accordingly.
Sd/-
JUDGE
Kmv/-
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