V. Yogish vs Master Manvith
2024 Latest Caselaw 3959 Kant

Karnataka High Court

V. Yogish vs Master Manvith on 8 February, 2024

                                         -1-
                                                     NC: 2024:KHC:5362
                                                    CRP No. 63 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 8TH DAY OF FEBRUARY, 2024

                                       BEFORE
                          THE HON'BLE MR JUSTICE M.I.ARUN
                        CIVIL REVISION PETITION NO.63 OF 2024

               BETWEEN:

               1.    V. YOGISH
                     S/O. VENKATASWAMAPPA,
                     AGED ABOUT 38 YEARS,
                     RESIDING AT ANUPANAHALLI,
                     HOSKOTE TALUK, BANGALORE.

                                                           ...PETITIONER

               (BY SRI H.V. RAJARAM, ADVOCATE)

               AND:

               1.    MASTER MANVITH
                     AGED ABOUT 07 YEARS,
Digitally
signed by H          S/O. V. YOGISH,
K HEMA               GRAND SON OF JYOTHI LAKSHMI
Location:            SINCE MINOR, REPRESENTED BY HIS
High Court           NATURAL GUARDIAN AND GRAND MOTHER
of Karnataka         SMT. JYOTHILAKSHMI,
                     AGED ABOUT 48 YEARS,
                     W/O. ASHOKAM,
                     RESIDING AT NO.59,
                     OM SHAKTHI NILAYA,
                     10TH CROSS, LAKSHMIPURA MAIN ROAD,
                     BBMP WARD NO.12,
                     CHIKKBANAVARA POST,
                     ABBIGERE, BENGALURU-560 090.

                                                          ...RESPONDENT
                                  -2-
                                                  NC: 2024:KHC:5362
                                              CRP No. 63 of 2024




     THIS PETITION IS FILED UNDER SECTION 115 OF CPC.,
PRAYING      TO    CALL   FOR     THE   RECORDS       FROM        XXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH NO.9),
BANGALORE IN G & W.C. NO.4/2022 DATED 6TH DAY OF
NOVEMBER 2023 IN SETTING ASIDE THE JUDGMENT BY
ALLOWING THE REVISION, ETC.

     THIS PETITION COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT MADE THE FOLLOWING:

                              ORDER

1. Learned counsel for the petitioner submits that he is

required to file a Miscellaneous First Appeal and by

mistake, he has filed civil revision petition and for that

reason, prays the leave of the Court to withdraw the Civil

Revision petition and file an appropriate appeal.

2. His submission is placed on record.

3. For the aforementioned reasons, the civil revision

petition is dismissed reserving the liberty to the

petitioner to file appropriate proceedings in accordance

with law.

NC: 2024:KHC:5362

4. Pending interlocutory applications, if any, stand

disposed of.

Sd/-

JUDGE

VMB