Smt. Muttavva W/O Muddavva Yalligutti vs Shri. Mallappa S/O Mahadevappa Kali
2024 Latest Caselaw 25101 Kant

Karnataka High Court

Smt. Muttavva W/O Muddavva Yalligutti vs Shri. Mallappa S/O Mahadevappa Kali on 21 October, 2024

                                               -1-
                                                            NC: 2024:KHC-D:15002
                                                        WP No. 105819 of 2024




                               IN THE HIGH COURT OF KARNATAKA,
                                       DHARWAD BENCH

                           DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                             BEFORE

                            THE HON'BLE MR. JUSTICE C.M. POONACHA

                           WRIT PETITION NO.105819 OF 2024 (GM-CPC)

                   BETWEEN:

                   SMT. MUTTAVVA W/O. MUDDAVVA YALLIGUTTI,
                   AGE: 56 YEARS, OCC: AGRICULTURE/HOUSEHOLD WORK,
                   R/O: JADRAMAKUNTI, TQ: BAGALKOT,
                   DIST: BAGALKOT - 587 101.
                                                                ...PETITIONER
                   (BY SRI S. C. HIREMATH, ADVOCATE)

                   AND:

                   1.   SHRI MALLAPPA S/O. MAHADEVAPPA KALI,
                        AGE: 42 YEARS, OCC: AGRICULTURE,
                        R/O: HIREHODLUR, NOW RESIDING AT,
                        GADDANAKERI, TQ/DIST: BAGALKOT,
                        PIN - 587 101.

                   2.   SHRI SURESH S/O. MALLAPPA KUMBAR,
Digitally signed
                        AGE: 46 YEARS, OCC: ADVOCATE,
by SAROJA
HANGARAKI
                        R/O: NAVANAGAR, BAGALKOT,
Location: High
Court of
                        PIN - 587 101.
Karnataka                                                         ...RESPONDENTS
                   (BY SRI S.B.HEBBALLI, ADVOCATE FOR R1;
                   NOTICE TO R2 IS DISPENSED WITH)

                         THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                   OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT IN
                   THE NATURE OF CERTIORARI QUASHING THE IMPUGNED ORDER
                   DATED 19-09-2024 PASSED BY LEARNED 1ST ADDITIONAL SENIOR
                   CIVIL JUDGE BAGALKOT ON I.A. NO. 3 IN EX.CASE NO. 173/2020,
                   A COPY OF WHICH IS PRODUCED HEREIN AS PER ANNEXURE - K
                   AND ALLOW THE I.A.NO.3 AND ETC.,

                       THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                                -2-
                                           NC: 2024:KHC-D:15002
                                         WP No. 105819 of 2024




CORAM:       THE HON'BLE MR. JUSTICE C.M. POONACHA

                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE C.M. POONACHA)

In view of the order dated 02.08.2019 passed in RFA

No.100448/2023, wherein, the judgment and decree

passed in O.S No.76/2017 has been stayed, the present

writ petition is dismissed as having been rendered

infructuous.

Sd/-

(C.M. POONACHA) JUDGE

PMP CT-ASC