Shantha Kumari K N vs Sushma Sree.S
2023 Latest Caselaw 7257 Kant

                                                   -1-
                                                           NC: 2023:KHC:37287-DB
                                                            WA No. 1244 of 2023




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 12TH DAY OF OCTOBER, 2023

                                               PRESENT

                        THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                                  AND

                              THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                               WRIT APPEAL NO. 1244 OF 2023 (GM-CPC)

                   BETWEEN:
                   1.     SHANTHA KUMARI K N
                          W/O SREEDHARA RAO N G
                          AGED ABOUT 65 YEARS
                          R/O SREE SHANTHI NIKETHANA
                          I. U. D. P LAYOUT
                          CHITRADURGA - 577 501
                                                                     ...APPELLANT
                   (BY SRI. SREEDHARA RAO N G.,ADVOCATE)

                   AND:
                   1.     SUSHMA SREE.S
                          D/O LATE SHYLAJA K N
Digitally signed
by AMBIKA H B             AGED ABOUT 27 YEARS
                          R/O DEVAMBA AGRAHARA
Location: HIGH            K R MOHALLA, MYSORE - 570 024
COURT OF
KARNATAKA          2.     PANDURANGA K N
                          S/O K NAGARAJ
                          AGED ABOUT 63 YEARS
                          R/O 486, GROUND FLOOR
                          DEVAMBA AGRAHARA
                          K R MOHALLA, MYSORE - 570 024

                   3.     KUSUMA CHANDRAHASA
                          W/O LATE CHANDRAHASA
                          AGED ABOUT 60 YEARS
                          R/O DURGAPARAMESHWARI NAGAR
                          3RD STAGE , BENGALURU-560053
                                                                  ...RESPONDENTS
                                -2-
                                          NC: 2023:KHC:37287-DB
                                           WA No. 1244 of 2023




      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED BY THE
LEARNED SINGLE JUDGE WHICH IMPOSED COST OF Rs.10,000/- ON
PETITIONER, A LAW ABIDING CITIZEN

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE CHIEF
JUSITCE DELIVERED THE FOLLOWING:

                          JUDGMENT

1. None appears for the appellant even on the second call.

2. In view of the decision of this Court in the case of

TAMMANNA & ORS. Vs. MISS RENUKA & ORS. reported in ILR

2009 KAR 1207, the writ appeal is not maintainable and it is

accordingly dismissed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB