P Venkatesh vs V Puttaswamy
2024 Latest Caselaw 4694 Kant

Karnataka High Court

P Venkatesh vs V Puttaswamy on 15 February, 2024

                                                 -1-
                                                           NC: 2024:KHC:6599
                                                          RP No. 354 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF FEBRUARY, 2024

                                              BEFORE
                               THE HON'BLE MR JUSTICE C M JOSHI
                               REVIEW PETITION NO. 354 OF 2023
                   BETWEEN:
                         P. VENKATESH
                         S/O. V. PUTTASWAMY,
                         AGED ABOUT 37 YEARS,
                         R/AT LAGGERE VILLAGE,
                         YESHWANTHAPURA HOBLI,
                         BANGALORE NORTH TALUK.
                                                               ...PETITIONER
                   (BY SRI. CHANDRA SEKHAR B., ADVOCATE (ABSENT))

                   AND:
                   1.    V. PUTTASWAMY
                         S/O. LATE VENKATAPPA,
                         SINCE DEAD BY LRS.
                         (PETITIONER AND RESPONDENT
                         NO. 2 TO 5 IN THIS PETITION).,
Digitally signed   2.    SMT. JAYAMMA
by                       W/O. V. PUTTASWAMY
ANNAPURNA G
                         AGED ABOUT 57 YEARS.,
Location: High
Court of           3.    SMT. P. NAGARATHNA
Karnataka
                         D/O. V. PUTTASWAMY,
                         AGED ABOUT 35 YEARS.,
                   4.    SMT. YESHODHA
                         D/O. V. PUTTASWAMY,
                         AGED ABOUT 31 YEARS,
                   5.    GOVINDARAJU
                         S/O. V. PUTTASWAMY,
                         AGED ABOUT 29 YEARS,

                         RESPONDENTS ALL ARE
                                   -2-
                                                 NC: 2024:KHC:6599
                                               RP No. 354 of 2023




     R/AT NO. 177/7,
     BYRAVESWARA NAGAR,
     LAGGERE VILLAGE,
     YESHWANTHAPURA HOBLI,
     BANGALORE NORTH TALUK.
                                                   ...RESPONDENTS
     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 OF CPC, PRAYING THAT THIS HON'BLE COURT BE PLEASED
TO (A) CALL FOR THE RECORDS IN RFA NO. 412/2013 AND
SET ASIDE THE EX-PARTE JUDGMENT DATED 28/10/2015 AS
PER (ANNEXURE-A) BY ALLOWING THE ABOVE PETITION IN
THE INTEREST OF JUSTICE.

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


                               ORDER

None appear for the appellant.

1. It is seen from the records that office objections in

respect of maintainability of Review petition itself is not clarified

by the petitioner.

2. Despite of granting six opportunities, the petitioner

has not clarified the same.

3. Therefore, the Review Petition is dismissed for

non-compliance of office objections.

Sd/-

JUDGE