Sri K S Narayanaswamy vs Sri A V Nagesh
2022 Latest Caselaw 8681 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF JUNE 2022

                      BEFORE

       THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

  WRIT PETITION NO.57587 OF 2018 (GM-CPC)

BETWEEN:

SRI. K S NARAYANASWAMY
S/O LATE SULALAPPA
AGED 48 YEARS
R/A KOLAVANAHALLI VILLAGE
NANDI HOBLI, CHIKKABALLAPURA TALUK
CHIKKABALLAPURA DISTRICT-562 001.

                                       ...PETITIONER

(BY SRI. K V NARASIMHAN, ADVOCATE)

AND:

1.   SRI. A V NAGESH
     S/O LATE A V VENKATACHALA SHETY
     AGED 64 YEARS

2.   SMT. HEMA NAGESH
     W/O A V NAGESH
     AGED 56 YEARS

     BOTH ARE R/A NO.55-A
     SRI. RANGANATHASWAMY TEMPLE STREET
     MARALUBAGILU, DEVANAHALLI TOWN
     BANGALORE RURAL DISTRICT-562 110.
                          2



3.   SRI. V. NAGARAJ
     S/O LATE VENKATARAYAPPA
     AGED ABOUT 62 YEARS

4.   SRI. K V CHANDRASHEKAR
     S/O LATE VENKATARAYAPPA
     AGEDF ABOUT 51 YEARS

5.   SRI. K V SRIDHAR
     S/O LATE VENKATARAYAPPA
     AGED ABOUT 49 YEARS

     RESPONDENT No.3 TO 5 ARE
     R/A KOLAVANAHALLI VILLAGE
     NANDI HOBLI
     CHIKKABALLAPURA TALUK
     CHIKKABALLAPURA DISTRICT-562 101.

                                    ....RESPONDENTS

(BY SRI. S.D.N. PRASAD, ADVOCATE FOR R-1 AND R-2
    R-3 TO R-5 SERVED AND UNREPRESENTED)


     THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER AT ANNEX-E, DATED 29.11.2018 PASSED BY
THE LEARNED SR. CIVIL JUDGE AND CJM AT
CHIKKABALLAPUR IN O.S.NO. 177/2013 ON I.A.NO.10.

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

                    ORDER

This writ petition is arising out of suit in

O.S.No.177/2013. Learned counsel for the parties

submit that the suit came to be disposed of vide

judgment dated 07.03.2019, and in view of the same,

nothing survives for consideration in this writ petition.

2. Submission is placed on record.

3. In view of the above, the writ petition is

dismissed as having become infructuous.

SD/-

JUDGE

RD