Sri L N Anjanappa vs Sri Doddanarasimhaiah
2021 Latest Caselaw 607 Kant

                                                     1




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 11TH DAY OF JANUARY, 2021

                                                BEFORE

                  THE HON'BLE MR.JUSTICE P.S. DINESH KUMAR

                        REVIEW PETITION No.194 OF 2020
                                                     IN
                                 R.S.A NO.719/2013 (SP)

BETWEEN :

SRI. L.N. ANJANAPPA
S / O L A T E L A K S H M A IA H
A G E D A B O U T 85 Y E A R S
R / A T N A G A D EN A H A LL I V I LL A G E
K A S A B A HO B L I
D O D DA B A L L A P U R T AL U K
B A NG A L O R E R U R A L
D I ST R IC T- 5 6 1 2 0 3                                         .. . P E T I T IO NE R

( B Y S H R I .V . B . S HI V A K U M A R , A D VO C A T E )

AND:

1.       S R I . D O DD AN A R AS I M H A IA H
         @ N A R A S IM H A IA H
         S / O L A T E M U N IY A P P A
         A G E D A B O U T 55 Y E A R S
         R E S ID IN G A T M- 17 / E - 8 7
         1 2 T H C RO S S , 2 N D M A IN R O A D
         V IN O B HA N A G AR , B E H IN D
         K . G . H A L L I P OL I C E ST A T IO N
         B A NG A L O R E- 5 6 0 04 5

2.       S R I . G U LL E P P A
         S / O L A T E M U N IY A P P A
         A G E D A B O U T 45 Y E A R S
         R E S ID I N G A T N A G A D E N A HA L L I V ILL A G E
         K A S A B A HO B L I
         D O D DA B A L L A P U R T AL U K
         B A NG A L O R E R U R A L
         D I ST R IC T- 5 6 1 2 0 3

3.       S R I . C H IK K A N A R A S I M HA I A H
         N A R A S IM H A I A H
         S / O L A T E M U N IY A P P A
         A G E D A B O U T 40 Y E A R S
                                               2




      R E S ID I N G A T N A G A D E N A HA L L I V ILL A G E
      K A S A B A HO B L I
      D O D DA B A L L A P U R T AL U K
      B A NG A L O R E R U R A L D IS T R IC T
      P IN C OD E N O .5 6 1 2 0 3                                       . . . RE S P ON D E N T S


      THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1 READ WITH
SECTION 114 OF CPC PRAYING TO (I) CONSIDER REVIEW OF THE JUDGMENT DATED
27.01.2017   IN   RSA    NO.719/2013       PASSED      BY       THIS   HON'BLE     COURT      FOR
CONSIDERATION, IN THE INTEREST OF JUSTICE. (B) COST OF PETITION.

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


                                          ORDER

Heard Shri V.B.Shiva Kumar, learned advocate for the petitioner.

2. There is an inordinate delay of 1120 days in filing this review

petition. Further, on merits also, no ground is made out to interfere

with the order dated 27.01.2017 passed by this Court. Resultantly,

this review petition fails and it is accordingly dismissed.

3. In view of dismissal of this petition, I.A.No.1/2020 does not

survive for consideration and the same stands disposed of.

No costs.

Sd/-

JUDGE

AV