Sri. Munirajappa vs Smt. Munilakshmi @ Lakshmi
2022 Latest Caselaw 470 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF JANUARY, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

       WRIT PETITION NO.11567/2021 (GM-CPC)

BETWEEN:

SRI. MUNIRAJAPPA
S/O LATE MUNIYABOVI
AGED ABOUT 54 YEARS
RESIDING AT MANAGAL VILLAGE
MADBAL HOBLI
MAGADI TALUK
RAMANAGARA DISTRICT-561 201
                                       ... PETITIONER
(BY SRI. C.M. KEMPE GOWDA, ADVOCATE)

AND:

1.     SMT. MUNILAKSHMI @
       LAKSHMI
       W/O RAMESH
       AGED ABOUT 40 YEARS,
       R/AT ARCHAKARAHALLI
       CHOWDESHWARI HALLA
       KASABA HOBLI
       RAMANAGARA TALUK
       RAMANAGARA DISTRICT-562 109

2.     SMT YELLAMMA
       W/O LATE MUNISWAMY
       AGED ABOUT 61 YEARS

3.     SRI MUNIYAMMA
       S/O LATE MUNISWAMY
       AGED ABOUT 29 YEARS
                           2




     RESPONDENT NOS.2 AND 3 ARE
     RESIDING AT MANAGAL VILLAGE
     MADBAL HOBLI, MAGADI TALUK
     RAMANAGARA DISTRICT-561 201

4.   SMT. LAKSHMI
     W/O MUNIRAJU
     D/O LATE MUNISWAMY
     AGED ABOUT 27 YEARS,
     R/AT ARCHAKARAHALLI
     CHOWDESHWARI HALLA
     KASABA HOBLI,
     RAMANAGARA TALUK
     RAMANAGARA DISTRICT-562 109

5.   SMT. ANITHA
     W/O VENKATASWAMY
     D/O LATE MUNISWAMY
     AGED ABOUT 25 YEARS,
     R/AT NO.116, MALLESHWARAM
     BENGALURU-560 003
                                       ... RESPONDENTS

      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER OF THE ADDL. CIVIL JUDGE AND JMFC, MAGADI,
RAMANGARA DISTRICT, IN O.S.NO.287/2006 DISMISSED THE
I.A. BY ORDER DATED 06.02.2020 AND ALLOW THE SAME, AS
PER ANNE-D AND ETC.

     THIS WRIT PETITION COMING ON FOR 'PRELIMINARY
HEARING' THIS DAY, THE COURT MADE THE FOLLOWING:

                      ORDER

This writ petition is arising out of the suit in

O.S.No.287/2006. The said suit came to be dismissed by

judgment and decree dated 04.02.2021. In view of

dismissal of the suit, nothing survives for consideration.

Accordingly, the writ petition is dismissed as having

become infructuous.

Sd/-

JUDGE ssb