Mrs.Daicy vs Mr.D.Subramanya Bhat
2021 Latest Caselaw 1159 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 18TH DAY OF JANUARY, 2021

                          BEFORE

         THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

           REVIEW PETITION NO.272 OF 2020

BETWEEN:
1 . MRS. DAICY,
W/O LATE MR. V.J. ISAC,
AGED ABOUT 52 YEARS,

2 . MR. AKHIL,
S/O LATE V.J. ISAC,
AGED ABOUT 21 YEARS,
C/O MRS. DIACY TEACHER,

BOTH ARE RESIDING AT:
TEACHER GHPS, MADAPURA POST,
SOMAVARAPET TALUK,
KODAGU DISTRICT - 574 214.
                                           ...PETITIONERS
(BY SMT. RAJITHA T.0, ADVOCATE)

AND:

MR. D.SUBRAMANYA BHAT,
S/O D. SHIVA BHAT,
AGED ABOUT 75 YEARS,
RESIDING AT:
SHRINIDHI HOUSE, KEMMAI,
CHIKKAMUDNOOR VILLAGE AND POST,
PUTTUR TALUK,
D.K. DISTRICT - 574 214.
                                           ...RESPONDENT
(BY SRI. K. SRIHARI,ADVOCATE)

     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 OF CPC, PRAYING THIS HONBLE COURT TO A) TO REVIEW THE
JUDGMENT DATED 27/09/2019 IN WP NO. 45846/2016 (GM-
CPC), B) THAT SUCH OTHER AND FURTHER RELIEFS AS THE
NATURE AND CIRCUMSTANCES OF THE CASE BE GRANTED IN
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FAVOUR OF THE PETITIONERS IN THE INTEREST OF JUSTICE
AND EQUITY.

     THIS REVIEW PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel for the petitioners submits & learned

counsel appearing for the respondent does not dispute that

the petitioners have surrendered the possession of the subject

property and therefore, this review petition has become

infructuous.

Review Petition is disposed off, accordingly.

Sd/-

JUDGE

DS