Smt Sogra vs Smt Kempamma
2021 Latest Caselaw 3479 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND DAY OF OCTOBER 2021

                         BEFORE

        THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

        WRIT PETITION NO.17660/2021 (GM-CPC)

BETWEEN :

1.      SMT SOGRA
        W/O LATE SAMIULLA
        AGED ABOUT 52 YEARS,
        RESIDING AT NO.2389
        BHARAT NAGAR
        THANISANDRA MAIN ROAD
        NEAR RAZA MASJID
        THANISANDRA
        BANGALORE-560077

2.      SMT FARHABA
        W/O SHEIK AHMED
        AGED ABOUT 51 YEARS
        RESIDING AT NO.2387
        2ND CROSS, SARAIPALYA
        BHARAT NAGAR
        NEAR RAZA MASJID
        THANISANDRA
        BANGALORE-560077               ... PETITIONERS

(BY SRI. SYED AHMED, ADVOCATE)


AND :

1.      SMT KEMPAMMA
        W/O LATE KALAPPA
        AGED ABOUT 86 YEARS,
                          2



     RESIDING AT NO.145
     THANISANDRA VILLAGE
     KARAGADAMMA TEMPLE ROAD
     KASTURI NIVASA STREET
     DR SRK POST
     BANGALORE-560077

2.   SRI CHANDRAPPA T K
     S/O LATE KALAPPA
     AGED ABOUT 61 YEARS,
     RESIDING AT NO.145
     THANISANDRA VILLAGE
     KARAGADAMMA TEMPLE ROAD,
     KASTURI NIVASA STREET
     DR SRK POST
     BANGALORE-560077

3.   SRI SADASHIVA T K
     S/O LATE KALAPPA
     AGED ABOUT 56 YEARS
     RESIDING AT NO.145
     THANISANDRA VILLAGE
     KARAGADAMMA TEMPLE ROAD
     KASTURI NIVASA STREET
     DR SRK POST
     BANGALORE-560077

4.   SRI LAKSHMIKANTH T K
     S/O LATE KALAPPA
     AGED ABOUT 54 YEARS
     RESIDING AT NO.145
     THANISANDRA TEMPLE ROAD
     KASTURI NIVASA STREET
     BANGALORE-560077       ... RESPONDENTS


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH ANNX-H, THE EXPARTE JUDGMENT AND DECREE
PASSED IN O.S.NO.7034/2015 DTD 31.01.2018 PASSED BY
                             3



COURT OF THE XLIII ADDL. CITY CIVIL AND SESSIONS
JUDGE, BENGALURU (CCH-44) AS NOT BINDING ON THE
PETITIONERS AND ETC.

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

                       ORDER

Perused the memo dated 18.10.2021. The learned

counsel for the petitioners has filed this memo for

dismissal of the petition as withdrawn and with liberty

to avail appropriate legal remedy.

The petitioners, subject to all just exceptions, are

permitted to withdraw the petition, and the petition

stands disposed of accordingly.

SD/-

JUDGE

RB