Sri Raju H vs Sri Babykutty
2023 Latest Caselaw 2359 Kant

                                                     -1-
                                                             WP No. 10000 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 9TH DAY OF MAY, 2023

                                                    BEFORE
                      THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                                  WRIT PETITION NO. 10000 OF 2023
                      BETWEEN:

                      1.    SRI. RAJU H.
                            S/O LATE SRI.HACHAPPA
                            AGED ABOUT 44 YEARS
                            MB-8150020005.

                      2.    SRI.SURESH H.
                            S/O LATE SRI.HACHAPPA
                            AGED ABOUT 42 YEARS

                      3.    SMT.LAKSHMAMMA
                            W/O LATE SRI.HACHAPPA
                            AGED ABOUT 70 YEARS

                      4.    SMT.NAGAVENI @ NAGAMANI
                            D/O LATE SRI.HACHAPPA
Digitally signed by         AGED ABOUT 41YEARS
MALA K N
Location: HIGH              ALL PETITIONERS ARE
COURT OF                    R/AT NO. 103/C
KARNATAKA                   5TH CROSS
                            KOTTANUR DINNE
                            J.P.NAGAR
                            8TH PHASE
                            BANGALORE-560 076.                 ...PETITIONERS

                      (BY SRI. H.V. RAMACHANDRA.,ADVOCATE)

                      AND:

                      SRI. BABYKUTTY
                      S/O LATE SRI. YOHANNAN.C.
                      AGED ABOUT 85 YEARS
                               -2-
                                      WP No. 10000 of 2023




R/AT NO. 322
ASHA BHAVAN
24TH MAIN, 5TH PHASE
J.P.NAGAR
BANGALORE-560 078.                       ...RESPONDENT

      THIS WP IS FILED PRAYING TO SET ASIDE THE IMPUGNED
ORDER/JUDGMENT AND DECREE PASSED BY THE XI ADDL CITY
CIVIL AND SESSION JUDGE AT BENGALURU CITY (CCH-08) IN
OS.NO.5413/2015 DTD 30.10.2021 AND ETC.,

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


                           ORDER

Heard Sri.H.V.Ramachandra, learned counsel for

the petitioner.

2. This writ petition is filed by invoking Articles 226

and 227 of the Constitution of India, challenging the

judgment and decree dated 30.10.2021 passed in

O.S.No.5413/2015 on the file of the XI Additional City Civil

and Sessions Judge, Bengaluru City (CCH-8). An appeal

lies against the judgment and decree on the original side.

Hence, office is directed to convert this writ petition into

Miscellaneous First Appeal.

WP No. 10000 of 2023

3. For the statistical purpose, this writ petition

stands disposed of.

Sd/-

JUDGE

KNM/-