Sri Hanumegowda vs Sri Venkatachalabovi
2022 Latest Caselaw 2914 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF FEBRUARY 2022

                          BEFORE

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

                    R.P.No.230/2022

BETWEEN:

SRI HANUMEGOWDA
S/O LATE LINGEGOWDA @
CHIKKAPITTE GOWDA
AGED ABOUT 58 YEARS
R/AT JAKKEGOWDANADODDI VILLAGE
SATHANUR HOBLI
KANAKAPURA TALUK
RAMANAGARA DISTRICT.
                                       ... PETITIONER

(BY SRI VIJAY A.M., ADVOCATE)

AND:

1.     SRI VENKATACHALABOVI
       S/O LATE VENKATABOVI @ GULLODABOVI
       AGED ABOUT 53 YEARS

2.     SRI NARAYANABOVI
       S/O LATE VENKATABOVI @ GULLODABOVI
       AGED ABOUT 52 YEARS

3.     SMT YALLAMMA
       W/O LATE VENKATABOVI @ GULLODABOVI
       AGED ABOUT 76 YEARS

       ALL ARE RESIDENTS OF JAKKEGOWDANADODDI  VILLAGE
       SATHANUR HOBLI
       KANAKAPURA TALUK
       RAMANAGARA DISTRICT.
                                       ... RESPONDENTS
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     THIS PETITION IS FILED UNDER ORDER 47 RULE 1 R/W
SECTION 114 OF CPC, PRAYING TO REVIEW THE JUDGMENT
DATED 24/01/2022 PASSED IN RSA NO.1384/2020 AND RESTORE
THE SAME BACK TO ITS FILES TO BE HEARD AND DECIDED
AFRESH, IN THE INTEREST OF JUSTICE AND EQUITY.

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

                         ORDER

1. Heard.

2. No grounds are made out to review the judgment dated

24.01.2022 passed in RSA No.1384/2020. Hence, the Review

Petition is rejected.

Sd/-

JUDGE

BMC