Karnataka High Court
Pradeep Kumar Venilal vs Jaywanthi K Kapadia on 16 June, 2023
Bench: Alok Aradhe, Sachin Shankar Magadum
-1-
NC: 2023:KHC:20952-DB
RP No. 190 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JUNE, 2023
PRESENT
THE HON'BLE MR JUSTICE ALOK ARADHE
AND
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
REVIEW PETITION NO. 190 OF 2021
BETWEEN:
1. PRADEEP KUMAR VENILAL
S/O LATE A VENILAL,
AGED ABOUT 56 YEARS,
R/O NO.1777, 17TH CROSS,
2ND MAIN, DOLLARS COLONY,
RAJMAHAL VILAS II STAGE,
BANGALORE-560094.
2. DHANSUKHLAL VENILAL
S/O LATE A VENILAL,
AGED ABOUT 70 YEARS,
Digitally R/O NO.39/40, BAZAR STREET,
signed by
ALBHAGYA ASHOKNAGAR, BRIGADE ROAD,
Location: BANGALORE-560025
HIGH ...PETITIONERS
COURT OF
KARNATAKA (BY SRI.G.L.VISHWANATH, SR.COUNSEL FOR MS. MANASA B
RAO, ADVOCATE)
AND:
1. JAYWANTHI K KAPADIA
W/O K KAPADIA,
D/O LATE A VENILAL,
AGED 64 YEARS,
R/O NO.508, 3RD CROSS,
-2-
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RP No. 190 of 2021
O M B R LAYOUT, DODDABANASWADI,
BANGALORE-560 043
2. VINOD KUMAR VENILAL
S/O LATE A VENILAL,
AGED ABOUT 65 YEARS,
R/O NO.F-31, MANISH COMPLEX,
3RD FLOOR NO.10, CONVENT ROAD,
RESEDENCY ROAD CROSS,
BANGALORE-560025
3. VENITA B ADAMANIA
D/O LATE VENILAL,
AGED ABOUT 73 YEARS,
NO.133, HUXLEY ROAD,
LAYTON, LONDON E1-5QX
4. SAVITHA V KHATRI
D/O LATE VENILAL,
AGED ABOUT 71 YEARS,
SATILE-CROFT GARDENS,
NORTH WEMBLEY,
MIDDLESEX, WAQ-3HE,
UNITED KINGDOM
5. KUSUM C RANGOONWALA
D/O LATE VENILAL,
AGED ABOUT 68 YEARS,
R/O NO.103, 1ST FPPR DYARAM COMPLEX,
DIGI STREET, LIBRARY ROAD,
NAVASARI-396445
GUJRAT STATE-396445
6. BHARATHI N KUMAR
D/O LATE VENILAL,
AGED ABOUT 61 YEARS,
-3-
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RP No. 190 of 2021
R/O NO.63, BA FILIJIISLANDS
7. PREETI S SOLONKY
D/O LATE VENILAL,
AGED ABOUT 51 YEARS,
R/O NO.84, RUSAPE,
ZIMBABWE
...RESPONDENTS
(BY SRI.A.T.BALACHANDRA, ADVOCATE FOR R1;
SRI.K.N.KRIHNA RAO, ADVOCATE FOR R2; R4 & R5 SERVED)
THIS REVIEW PETITION UNDER ORDER 47 RULE 1 R/W
SECTION 114 OF CPC, PRAYING TO A. REVIEW THE JUDGMENT
DATED 16/02/2021 PASSED IN RFA NO. 1539/2011 AND B.
GRANT ANY OTHER RELIEF THAT THIS HON'BLE COURT DEEMS
FIT IN THE FACTS AND CIRCUMSTANCES OF THIS CASE, IN
THE INTEREST OF JUSTICE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:
ORDER
Sri.G.L. Vishwanath, learned Senior Counsel for Ms.
Manasa B.Rao, learned counsel for petitioner;
Sri.A.T. Balachandra, learned counsel for R-1;
Sri.K.N. Krishn Rao, learned counsel for R-2.
1. This petition is filed seeking review of the
judgment dated 16.02.2021 passed by the Division Bench
of this Court in RFA.No.1539/2011.
2. The learned Senior Counsel for the petitioner on
instructions submits that no ground is made out to recall
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RP No. 190 of 2021
the aforesaid judgment and decree passed in
R.A.No.1539/2011 as the shares have rightly been
determined by the Division Bench of this Court while
deciding the appeal. The aforesaid submission of the
learned Senior Counsel as also the appreciation for the fair
stand taken by the learned Senior Counsel is placed on
record.
3. Accordingly, the review petition is dismissed.
Consequently, the review application filed on behalf of
respondent No.1 is also rejected.
4. All pending I.As., if any, stand disposed of.
Sd/-
JUDGE
Sd/-
JUDGE
ALB
