Kumari Sharana Rani vs Sri N Murthy
2023 Latest Caselaw 7376 Kant

                                                -1-
                                                               NC: 2023:KHC:38395
                                                          WP No. 9736 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF OCTOBER, 2023

                                             BEFORE

                              THE HON'BLE MR JUSTICE S.G.PANDIT

                           WRIT PETITION NO. 9736 OF 2023 (GM-CPC)

                      BETWEEN:

                      KUMARI SHARANA RANI
                      D/O SRI. N. MURTHY
                      MINOR AGED ABOUT 14 YEARS
                      REPRESENTED BY HER NATURAL
                      MOTHER GUARDIAN
                      SMT. KALAVATHI ALIAS GANGAMMA
                      AGED ABOUT 41 YEARS
                      R/AT NATRAJ EXTENSION,
                      MAGADI TOWN
                      NOW R/AT NO.359, 8TH CROSS,
                      HONNAIGANAPETE,
                      DODDABALLAPURA TALUK
                      BENGALURU RURAL DISTRICT.
                                                                    ...PETITIONER
Digitally signed by
A K CHANDRIKA         (BY SRI. P S GURU PRASAD, ADV.-ABSENT)
Location: High
Court Of
Karnataka             AND:


                      1.   SRI N MURTHY
                           S/O LATE N. NARASIMHAIAH
                           AGED ABOUT 45 YEARS,
                           R/AT NATRAJA EXTENSION,
                           MAGADI TOWN-560091
                           NOW AT SRI.N.MURTHY
                           WORKING AS BAILIB (PROCESS SERVER),
                           C/O SIRESHTEDAR,
                           DISTRICT CIVIL COURT,
                           KANAKAPURA COURT COMPLEX,
                              -2-
                                        NC: 2023:KHC:38395
                                       WP No. 9736 of 2023




     HOUSING BOARD,
     KANAKAPURA - 562 117.

2.   SMT. N. SHIVAKUMARI @ DHANALAKSHMI
     W/O ANAND,
     D/O LATE H.NARASIMHAIAH,
     R/AT NO.3091, 10TH CROSS
     3RD BLOCK, GAYATHRINAGAR,
     BENGALURU-560021.

3.   SMT. H.N.JAYALAKSHMI @ REVATHI,
     W/O. G RAVI,
     D/O LATE NARASIMHAIAH,
     NO.67/1, 8TH MAIN, 2ND CROSS,
     2ND BLOCK, KAMAKSHIPALYA,
     BASAVESHWARANAGAR
     BENGALURU-560079.

4.   SRI. N. GIRISH,
     S/O LATE H.NARASIMHAIAH,
     NO.175, 3RD STAGE, 4TH BLOCK,
     BASAVESHWARANAGARA,
     BENGALURU-560079.
                                           ...RESPONDENTS

     THIS PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE
JUDGEMENT DATED 01.03.2023 PASSED INO.S.NO.392/2014
BY THE IN THE COURT OF THE ADDL. SENIOR CIVIL JUDGE.

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

                         ORDER

There is no representation for the petitioner in the

morning as well as in the afternoon.

NC: 2023:KHC:38395 WP No. 9736 of 2023

This Court, on 11.10.2023 granted 10 days time to

comply with the office objections on payment of cost of

Rs.500/-. The petitioner has not complied office

objections nor paid costs. Moreover, writ petition is filed

challenging the judgment and decree dated 01.03.2023 in

O.S.No.392/2014 on the file of the Additional Senior Civil

Judge and JMFC, Magadi. In view of Section 96 of CPC,

the writ petition challenging the judgment and decree

would not be maintainable.

It is open for the petitioner to avail remedy of appeal

as provided under law. The writ petition stands dismissed.

Sd/-

JUDGE

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