Jagadish vs V. B. Patil @ Veerbhadrayya
2022 Latest Caselaw 7396 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 24TH DAY OF MAY, 2022

                         BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

       WRIT PETITION NO.26632 OF 2017 (GM-CPC)

BETWEEN:

JAGADISH BHADRAYYA GOWDA,
AGED ABOUT 42 YEARS,
OCC: AGRICULTURE,
R/O: VILLAGE TAVAREHALLI,
TALUK: SORABA, DIST: SHIVAMOGGA.

                                              ...PETITIONER

(BY SRI.JAGADISH BHADRAYYA GOWDA-(PARTY-IN-PERSON))

AND:

1. V. B. PATIL @ VEERBHADRAYYA
S/O. SIDDARAMAGOUDA,
AGE: 75 YEARS, OCC: AGRICULTURE,
R/O: VILLAGE TAVAREHALLI,
TQ: SORABA, DIST: SHIVAMOGGA.

2. KUSHALAMMA
W/O BHADRAYYAGOUDA,
AGE: 85 YEARS, OCC: HOUSEHOLD,
R/O: VILLAGE TAVAREHALLI,
TQ: SORABA, DIST: SHIVAMOGGA.

3. SHAWAMMA
W/O. BASAPPAGOUDA,
AGE: 75 YEARS, OCC: AGRICULTURE,
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R/O: VILLAGE GUDVI, TQ: SORABA,
DIST: SHIVAMOGGA.

4. EERAJAMMA
W/O. KERESWAMYGOUDA,
AGE: 74 YEARS, OCC: AGRICULTURE,
R/O: VILLAGE SHIRALAGI,
POST AND TQ: SIDDAPUR,
DIST: SHIVAMOGGA.

5. SAROJAMMA
W/O. BASAWARAJAPPAGOUDA,
AGE: 72 YEARS, OCC: HOUSEHOLD,
R/O: VILLAGE BENNUR, TQ: SORABA,
DIST: SHIVAMOGGA.

6. VALLIKETTIL GOPI
S/O VELAPPAN PONMAL,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: VILLAGE VASI, TQ: SORABA,
DIST: SHIVAMOGGA.

                                          ...RESPONDENTS

(BY SRI.S R HEGDE, ADVOCATE FOR R1;
SRI.K.N.PURUSHOTHAMAN, ADVOCATE FOR R6;
R2-5 ARE SERVED & UNREPRESENTED)

     THIS PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ALLOW THE PETITION OF
THE PETITONER AND QUASH THE IMPUGNED ANNEX-G PASSED BY
THE SENIOR CIVIL JUDGE AND JMFC, SORABA, ON DTD.8.6.2017
AND ETC.,

    THIS PETITION COMING ON FOR HEARING THIS DAY, THE
COURT MADE THE FOLLOWING:
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                           ORDER

Learned counsel for the respondent No.1 submits that

the writ petition arises out of O.S.No.1/2014. He would bring

to the notice of this Court that suit is dismissed by judgment

and decree dated 30.09.2021.

In that view of the matter, the writ petition does not

survive for consideration and accordingly stands dismissed.

Sd/-

JUDGE

CA