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Sri Krishnappa vs Smt. Jayalakshmamma
2021 Latest Caselaw 1167 Kant

Citation : 2021 Latest Caselaw 1167 Kant
Judgement Date : 18 January, 2021

Karnataka High Court
Sri Krishnappa vs Smt. Jayalakshmamma on 18 January, 2021
Author: N S Gowda
                                             RP.262/2020
                           1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 18TH DAY OF JANUARY 2021

                        BEFORE

       THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

                   R.P.No. 262/2020

BETWEEN:

SRI. KRISHNAPPA,
S/O THE LATE MARAPPA,
AGED ABOUT 71 YEARS,
RESIDING AT: SURVEY NO.128,
BEHIND SOWMYA EYE CLINIC,
AMAI KANDAVARA KERE,
CHIKKABALLAPURA - 572 101.            ... PETITIONER

(BY SRI. JANARDHANA.G, ADV.)

AND:

1.     SMT. JAYALAKSHMAMMA,
       W/O THE LATE MUNILAKSHMAIAH,
       AGED ABOUT 65 YEARS,

2.     SRI. S.M.SRINATH,
       S/O THE LATE S.V.MUNILAKSHAIAH,
       AGED ABOUT 43 YEARS,

       RESPONDENT NOS.1 AND 2 ARE
       R/AT BASAVANAGUDI ROAD,
       CHIKKABALLAPURA TOWN - 572 101.

       SMT. RANGAMMA,
       W/O THE LATE G.N.KRISHNAN
       (SINCE DECEASED BY HER LR,
       THE RESPONDENT NO.3)
                                              RP.262/2020
                             2



3.    SRI. G.N.NARAYANMURTHY,
      S/O THE LATE G.N.KRISHNAN,
      AGED ABOUT 70 YEARS,
      R/AT GOWDAGERE NARAYANAPPA'S STREET,
      3RD DIVISION, CHIKKABALLAPURA TOWN,
      PIN : 572 101.                ... RESPONDENTS


     THIS PETITION IS FILED UNDER ORDER 47 RULE 1 AND
2 READWITH 114 OF CPC, PRAYING THIS HON'BLE COURT TO
REVIEW THE JUDGMENT DATED 24/09/2020 PASSED IN WP
NO.8071/2015 VIDE ANNEXURE-E AND CONSEQUENTLY
RECALLING THE SAME AND TO HEAR FURTHER ON MERITS
IN THE LIGHT OF THE STAY ORDER PASSED BY THIS
HON'BLE COURT IN WP NO.9891/207, IN THE INTEREST OF
JUSTICE.

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


                          ORDER

Heard. No grounds to review the order. Hence,

the review petition is rejected.

Sd/-

JUDGE

KTY

 
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