Smt. H. N. Nagarathna vs Sri. H. N. Ramachandra
2023 Latest Caselaw 7429 Kant

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                                                NC: 2023:KHC:38499
                                                RP No. 421 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 31ST DAY OF OCTOBER, 2023

                                   BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                       REVIEW PETITION NO. 421 OF 2023
            BETWEEN:

            SMT. H. N. NAGARATHNA,
            D/O. SRI. NANJUNDAPPA,
            W/O. SRI. H. G. THIMME GOWDA,
            AGED ABOUT 28 YEARS,
            R/O HEGGANAHALLI VILLAGE,
            KARIMSAB LAYOUT,
            VISWANEEDAM POST,
            YESHWANTHAPURA HOBLI,
            BENGALURU NORTH TALUK - 560 091.
                                                      ...PETITIONER
            (BY SRI. T. H. CHIKKAVENKATE GOWDA, ADVOCATE)

            AND:

            SRI. H. N. RAMACHANDRA,
Digitally   S/O SRI. NANJUNDAPPA,
signed by
PANKAJA S   AGED ABOUT 31 YEARS,
Location:   R/O HEGGANAHALLI VILLAGE,
HIGH
COURT OF    SRIGANDADA MAIN ROAD,
KARNATAKA   VISWANEEDAM POST,
            YESHWANTHAPURAM HOBLI,
            BENGALURU NORTH TALUK - 560 091.
                                                    ...RESPONDENT
                 THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
            RULE 1 READ WITH SECTION 114 OF CPC, PRAYING TO
            REVIEW THE JUDGMENT AND DECREE PASSED BY THIS
            HON'BLE COURT IN RFA NO. 1852/2006(PAR) DATED
            20/01/2023 BY ALLOWING THE ABOVE PETITION AND
            CONSEQUENTLY DISMISS THE RFA NO. 1852/2006(PAR) FILED
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                                              NC: 2023:KHC:38499
                                              RP No. 421 of 2023




BY THE RESPONDENT TO MEET THE ENDS OF JUSTICE AND
EQUITY.

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

                             ORDER

Heard the arguments for the learned counsel for both

parties.

No grounds made out. Hence, the review petition is

rejected.

In view of the disposal of the main petition, pending

I.As., if any, does not survive for consideration.

Sd/-

JUDGE

CPN