Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri Ananda Murthy vs Sri N R Ranganatha
2022 Latest Caselaw 11664 Kant

Citation : 2022 Latest Caselaw 11664 Kant
Judgement Date : 8 September, 2022

Karnataka High Court
Sri Ananda Murthy vs Sri N R Ranganatha on 8 September, 2022
Bench: Krishna S.Dixit
                            1




 IN THE HIGH COURT OF KARNATAKA, BENGALURU

  DATED THIS THE 8TH DAY OF SEPTEMBER, 2022

                       BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT


        REVIEW PETITION NO.447 OF 2022

BETWEEN:

SRI. ANANDA MURTHY,
S/O LATE K.RANGAPPA,
AGED ABOUT 52 YEARS,
R/AT NAGENAHALLI VILLAGE,
DODDERI HOBLI,
MADHUGIRI TALUK,
TUMAKURU DISTRICT 572 101.
                                   ...PETITIONER
(BY SRI.HARISH H V, ADVOCATE)

AND:

1. SRI. N. R. RANGANATHA,
   S/O LATE K.RANGAPPA,
   AGED ABOUT 60 YEARS,

2. SRI. RAMESH N.R.
   S/O OF LATE RANGAPPA,
   AGED ABOUT 58 YEARS

3. SRI. PRAKASH.N.R
   S/O LATE K. RANGAPPA,
   AGED ABOUT 52 YEARS,

4. SRI.CHANDRAPPA,
   S/O LATE K.RANGAPPA,
   AGED ABOUT 49 YEARS,
                          2



  THE RESPONDENTS NO.1 TO 4 ARE
  R/AT NAGENAHALLI, VILLAGE
  DODERI HOBLI, MADHUGIRI TALUK,
  TUMKURU DISTRICT - 572 101.

5. SMT. R.RANGAMMA,
   W/O SRI. CHANDRAPPA,
   AGED ABOUT 73 YEARS,
   R/AT CHIKKANAYAKANAHALLI VILLAGE,
   KALLAMBELLA HOBLI, SIRA TALUK,
   TUMKUR DISTRICT 57210.

6. SMT. PUTTAMMA
   W/O SRI.TULASIRAMAIAH,
   AGED ABOUT 69 YEARS,
   R/AT ANJENEYASWAMY TEMPLE STREET,
   MAHALAKSHMI LAYOUT,
   BENGALURU 560 027.

7. SMT. R.GEETHA
   W/O SRI.KAMARAJU,
   D/O CHIKKARAMAKKA,
   AGED ABOUT 49 YEARS,
   R/AT NO.25, PRAGATHI LAYOUT,
   14TH CROSS, BHYVANESWARI NAGAR,
   HEBBAL, BENGALURU 560 042.
                                     ... RESPONDENTS
(BY SRI. HANUMANTHAPPA BHARAVI, ADVOCATE)

     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 R/W SECTION 114 OF THE CODE OF CIVIL
PROCEDURE CODE, PRAYING TO A) REVIEW THE ORDER
DATED 05/11/2019 PASSED BY THIS HON'BLE COURT IN
W.P.NO. 29242/2019 (GM-CPC), VIDE ANNEXURE-A, SO FAR
AS IT RELATES TO ITEM NO. 1 AND 2 OF SUIT SCHEDULE
PROPERTY IN CONCERNED. B) AND GRANT SUCH OTHER
RELIEF AS THIS HON'BLE COURT DEEMS FIT ON THE FACTS
AND CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF
JUSTICE.

     THIS PETITION COMING ON FOR FURTHER ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:-
                              3



                         ORDER

Both the sides having argued the matter for some

time, are now in gracious agreement that in terms of

Coordinate Bench judgment in W.P.No.3214/2020

between N.R.RANGANATHA & ORS., and ANAND

MURTHY, disposed off on 02.03.2022, the subject suit in

O.S.No.83/2018 be directed to be tried & disposed off

within one year, all contentions being kept open.

Ordered accordingly, petition is disposed.

Costs now made easy.

Sd/-

JUDGE

Bsv

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter