Smt Chandrakala vs M/S Malnad Education Society ...
2022 Latest Caselaw 8682 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.57650 OF 2018 (GM-CPC)

BETWEEN:

1.   SMT. CHANDRAKALA
     W/O K. B. VEDARAJU
     AGED ABOUT 39 YEARS
     R/A SHOP NO.G-10
     MES SHOPPING COMPLEX
     K M ROAD
     CHIKKAMAGALURU

     K B VEDARAJU
     DEAD BY HIS LRS

2.   MASTER SACHIN
     S/O LATE K B VEDARAJU
     AGED ABOUT 15 YEARS

3.   MASTER SHREYAN
     S/O LATE K B VEDARAJU
     AGED ABOUT 13 YEARS

     PETITIONER No.2 AND 3 ARE SINCE
     MINORS REPRESENTED BY THEIR MOTHER
     AND NATURAL GUARDIAN
     SMT. CHANDRAKALA,
     R/AT SHOP No. G-10,
     MES SHOPPING COMPLEX
                           2




    K.M.ROAD,
    CHIKKAMAGALURU -575 001.
                                      ...PETITIONERS

(BY SRI. SACHIN B S, ADVOCATE)

AND:

M/S MALNAD EDUCATION SOCIETY (REGD)
K M ROAD, CHIKKAMAGALURU
REPRESENTED BY ITS SECRETARY
DR. D L VIJAYKUMAR
S/O LATE LINGE GOWDA
AGED ABOUT 64 YEARS
CHIKKAMAGALURU-575 001.
                                      ...RESPONDENT

(BY SRI. A. RAVISHANKAR, ADVOCATE)


     THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE     CONSTITUTION     OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DATED 23.10.2018
PASSED IN O.S.NO.460/2015 ON THE FILE OF CIVIL
JUDGE AND CJM CHIKKAMAGLUR AS PER ANNEXURE-A
AND CONSEQUENTLY ALLOW THE MEMO FILED BY THE
PETITIONER UNDER ORDER 12 RULE 8 OF CPC.

     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.460/2015. The Trial Court has disposed of the

suit vide judgment dated 08.03.2019, and in view of

the same, nothing survives for consideration in this

writ petition.

2. Accordingly, the writ petition is dismissed as

having become infructuous.

SD/-

JUDGE

RD