Tippanna S/O Shankarasa Katava vs Hanamappa S/O Honnappa Pujari
2022 Latest Caselaw 8475 Kant

                                                    -1-




                                                             WP No. 104923 of 2018


                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                DATED THIS THE 09TH DAY OF JUNE, 2022
                                                 BEFORE
                                   THE HON'BLE MR JUSTICE R.DEVDAS
                               WRIT PETITION NO. 104923 OF 2018 (GM-CPC)
                      BETWEEN:

                      TIPPANNA S/O SHANKARASA KATAVA,
                      AGE: 51 YEARS, OCC: AGRICULTURE, R/O: GULEDAGUDDA,
                      TQ: BADAMI, DIST: BAGALKOTE.
                                                                -   PETITIONER
                      (BY SRI. P N HOSAMANE.,ADVOCATE)

                      AND:

                      1.    HANAMAPPA S/O HONNAPPA PUJARI,
                            AGE: 49 YEARS, OCC: AGRICULTURE,
                            R/O: HARADOLLI, WARD NO.6,
                            NEAR HANUMAN TEMPLE, GULEDAGUDDA,
                            TQ: BADAMI, DIST: BAGALKOTE.

                      2.    SHIVAVVA W/O HANAMAPPA PUJARI,
                            AGE: 34 YEARS, OCC: HOUSEHOLD,
                            R/O: HARADOLLI VILLAGE,
                            TQ: BADAMI, DIST: BAGALKOTE.

VINAYAKA
                      3.    YAMANAPPA S/O HANAMAPPA PUJARI,
BV                          AGE: 16 YEARS, R/O: HARADOLLI VILLAGE,
Digitally signed by
VINAYAKA B V
                            TQ: BADAMI, DIST: BAGALKOTE.
Location: Dharwad
Date: 2022.06.10
10:03:06 +0530

                      4.    HONNAPPA S/O HANAMAPPA PUJARI,
                            AGE: 14 YEARS, R/O: HARADOLLI VILLAGE,
                            TQ: BADAMI, DIST: BAGALKOTE.

                      5.    NAGAVVA W/O HONNAPPA PUJARI,
                            AGE: 62 YEARS, OCC: HOUSEHOLD,
                            R/O: HARADOLLI VILLAGE,
                            TQ: BADAMI, DIST: BAGALKOTE.
                                                            -    RESPONDENTS
                      (BY SRI. SHRIHARSH A NEELOPANT, ADVOCATE FOR R1 TO R5,
                      R3 & R4 ARE MINORS R/BY R1)
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                                           WP No. 104923 of 2018


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED:06.07.2018 PASSED BY PRINCIPAL SENIOR CIVIL
JUDGE AND J.M.F.C, BADAMI ON I.A.NO.6 IN O.S.NO.13/2013 AS
PER ANNEXURE-"H" & ETC.

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

                              ORDER

R.DEVDAS J., (ORAL):

Learned counsel for respondents No.1 to 5 has filed a memo

dated 23.05.2022 stating that the suit in O.S. No. 13/2013 out of

which the present petition arises has been disposed of by the trial

Court by a judgment and decree dated 24.03.2020. Therefore, the

learned counsel for the respondents submits that the prayer made

in the writ petition has become infructuous.

Learned counsel for the petitioner does not dispute the said

fact.

Consequently, the writ petition stands disposed of as the

prayer has become infructuous.

SD JUDGE

BVV