Dr.Shivaleela Desai vs Smt.Kamala
2021 Latest Caselaw 7049 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF DECEMBER, 2021

                        BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

        CIVIL REVISION PETITION NO.240/2021

BETWEEN:
DR.SHIVALEELA DESAI
AGED ABOUT 46 YEARS
W/O LATE DR. MALLIKARJUNA G DESAI
NO.132, 6TH CROSS, OPP. STATE BANK OF INDIA
RMV EXTENSION, SADASHIVANAGAR
BANGALORE-560 080
                                              ... PETITIONER
(BY SMT. REVATHI .T, ADVOCATE)

AND:

1 . SMT.KAMALA
    AGED ABOUT 56 YEARS
    W/O SRI G.R. LAKSHMISHA
    NO.114, GANESHA MANDIR ROAD
    THYAGARAJANAGAR
    BANGALORE-560 028

2 . SMT.MITHILIPARTHSARATHY
    AGED ABOUT 67 YEARS
    W/O SRI. A. PARTHSARATHY
    NO.21,7TH CROSS, 1ST STAGE, II PHASE
    MANJUNATHANAGAR,WEST OF CHORD ROAD
    BANGALORE-560 010

3 . SMT. YADHUGIRI SRIDHAR @ GEETHA SRIDHAR
    AGED ABOUT 65 YEARS
    W/O SRI R. SRIDHAR
    NO.27, 6TH CROSS, I STAGE, II PHASE
    MANJUNATHNAGAR,WEST OF CHORD ROAD
    BANGALORE-560-010
                             2


4 . SRI.K.S. RAJAN
    AGED ABOUT 62 YEARS
    S/O LATE SRI K.S. DESHIKACHAR
    RESIDING AT NO.35, III MAIN ROAD
    WEST OF CHORD ROAD
    MANJUNATHANAGAR
    BANGALORE-560 010

5 . SRI. D. SOMOATH
    AGED ABOUT 60 YEARS
    S/O LATE SRI K.S. DESHIKACHAR
    RESIDING AT NO.35, III MAIN ROAD
    WEST OF CHORD ROAD
    MANJUNATHANAGAR
    BANGALORE-560 010

6 . SRI K.S. RAGHAVAN
    AGED ABOUT 58 YEARS
    S/O LATE SRI K.S. DESHIKACHAR
    RESIDING AT NO.35, III MAIN ROAD
    WEST OF CHORD ROAD
    MANJUNATHANAGAR
    BANGALORE-560 010

7 . THE MANAGER
    STATE BANK OF INDIA
    COMMERCIAL BRANCH
    INDUSTRIAL TOWN
    RAJAJINAGAR, BANGALORE-560 044

8 . THE RECOVERY OFFICER
    DEBTS RECOVERY TRIBUNAL
    KRISHI BHAVAN, HUDSON CIRCLE
    BANGALORE-560 002
                                        ... RESPONDENTS
(BY SRI.ABHINAV.R., ADV. FOR
    KUMAR & KUMAR ADV. FOR C/R1 TO R3
    SRI.M.R.SHASHIDHAR, ADV. FOR R7)

     THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 115 OF CPC, AGAINST THE JUDGMENT AND DECREE
DATED 12.02.2013 PASSED BY THE XL ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE AT BENGALURU VIDE ANNEXURE-W IN
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IN OS.NO.3513/2012 IN IA.NO.III FILED UNDER ORDER VII
RULE 11(d) OF THE CPC, 1908 AND ALLOW THE SAID
APPLICATION AND ETC.,

    THIS CIVIL REVISION PETITION COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Sri.Abhinav.R submits that he would delete defendant

No.4-The Manager, State Bank of India, defendant No.5-

The Recovery officer and defendant No.6-Dr.Shivaleela

Desai from the array of parties in O.S.No.3513/2012

pending trial before the City Civil Court, Bengaluru (CCH-

43).

2. The submission of the learned counsel is

placed on record. Hence, the defendants 4, 5 and 6 in

O.S.No.3513/2012 pending trial before the XL Additional

City Civil and Sessions Judge, Bengaluru (CCH-41) are

ordered to be deleted from the array of parties.

3. In view of the above, this revision petition filed

by defendant No.6 does not survive for consideration. The

suit shall now proceed only against defendant Nos.1, 2 and

3 and not against other defendants.

With the above contentions, this revision petition is

disposed off as having become infructuous.

Sd/-

JUDGE

NS