Smt.Dundamma vs Kumari Neha
2022 Latest Caselaw 2916 Kant

                              1



     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.365/2021

BETWEEN:

SMT.DUNDAMMA
W/O MARI GOWDA
AGED ABOUT 67 YEARS,
R/AT HULLHALLI VILLAGE
KASABA HOBLI MALAVALLI TALUK
MANDYA DISTRICT -571430
                                       ... PETITIONER
(BY SRI PRAKASH M.H., ADVOCATE)

AND:

1.     KUMARI NEHA
       D/O H.M. KUMAR
       AGED ABOUT 21 YEARS,
       R/AT S.I. HONNALAGERE
       C.A. KERE HOBLI
       MADDUR TALUK
       MANDYA DISTRICT-571 422

2.     SRI H.M. KUMAR
       S/O MARI GOWDA
       AGED ABOUT 47 YEARS,

3.     SRI UMESH H.M.
       S/O MARI GOWDA
       AGED ABOUT 44 YEARS,

       RESPONDENTS 2 & 3 ARE
       R/AT HULLAHALLI VILLAGE
       KASABA HOBLI, MALAVALLI TALUK
       MANDYA DISTRICT-571 430
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4.    SRI H. NANJUNDE GOWDA
      S/O EREGOWDA
      AGED ABOUT 63 YEARS
      R/AT HULLEGALA VILLAGE
      KASABA HOBLI, MALAVALLI TALUK
      MANDYA DISTRICT-571 430
                                       ... RESPONDENTS

      THIS PETITION IS FILED UNDER ORDER XLVII RULE 1 R/W
SECTION 114 OF CPC, PRAYING TO CALL FOR RECORDS IN RSA
NO. 914/2018, HEAR THE PARTIES AND PASS THE FOLLOWING
ORDERS (A) PASS AN ORDER TO REVIEW THE JUDGMENT AND
DECREE DATED 18/03/2020 IN RSA NO. 914/2018 AND ALLOW
THE SAME (B) AND TO PASS SUCH OTHER ORDERS AS THIS
HON'BLE COURT DEEMS FIT TO PASS, IN THE INTEREST OF
JSUTICE 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

18.03.2020 passed in RSA No.914/2018. Hence, the Review

Petition is rejected.

Sd/-

JUDGE

BMC