Smt Mangala Gowramma vs Thammaiah
2024 Latest Caselaw 25364 Kant

Karnataka High Court

Smt Mangala Gowramma vs Thammaiah on 24 October, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                      -1-
                                                                  NC: 2024:KHC:42959
                                                                CRP No. 695 of 2024




                             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                                  BEFORE
                             THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                   CIVIL REVISION PETITION NO. 695 OF 2024
                        BETWEEN:

                        SMT MANGALA GOWRAMMA
                        AGED ABOUT 58 YEARS
                        WIFE OF SEEBANNA @ SEEBAIAH,
                        RESIDING AT DIBBADAHALLI
                        BHAVANAHALLI VILLAGE,
                        CHIKKANAYAKANAHALLI
                        TUMAKURU DISTRICT 572 214.
                                                                       ...PETITIONER
                        (BY SMT. B SUDHA, ADVOCATE FOR
                            SRI. ABHIJIT VERMA., ADVOCATE)
                        AND:
                        1.   THAMMAIAH
                             SON OF VENKATARAMANAPPA
                             AGED ABOUT 84 YEARS
                             RESIDING AT JOGIHALLI
Digitally signed by B
                             CHIKKANAYAKANAHALLI TALUK,
K
MAHENDRAKUMAR
                             TUMAKURU DISTRICT 572 214.
Location: HIGH
COURT OF                2.   SRI.PUTTAIAH
KARNATAKA
                             SON OF LATE SEEBAIAH
                             SINCE DEAD BY HIS LR'S
                        3.   SRI. RAVI
                             DAUGHTER OF LATE PUTTAIAH
                             AGED ABOUT 71 YEARS.
                        4.   SRI.SEEBALAH
                             SON OF LATE PUTTAIAH
                             AGED ABOUT 55 YEARS
                        5.   SRI.MURTHY
                             SON OF LATE PUTTAIAH,
                             AGED ABOUT 46 YEARS
                                  -2-
                                                NC: 2024:KHC:42959
                                              CRP No. 695 of 2024




      ALL ARE RESIDENTS OF
      DIBBADAHALLI, NEAR BHAVANAHALLI VILLAGE,
      CHIKKANAYAKANAHALLI, TUMAKURU DISTRICT 572 214
                                          ...RESPONDENTS

      THIS CRP IS FILED UNDER SEC.115 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 16.12.2016, PASSED             IN
RA NO.2/2015 ON THE FILE OF SENIOR CIVIL JUDGE, ITINERATE
COURT, CHIKKANAYAKANAHALLI, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 11.12.2014
PASSED IN OS NO. 22/2012 ON THE FILE OF THE C/C. ADDITIONAL
CIVIL JUDGE AND JMFC, CHIKKANAYAKANAHALLI.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR

                           ORAL ORDER

The learned counsel for the petitioner seeks leave of this Court to withdraw the revision petition reserving liberty to the petitioner to file an appropriate appeal in accordance with law.

2. The said submission is placed on record.

3. Accordingly, the revision petition stands dismissed as withdrawn reserving liberty as sought for.

4. The Registry is directed to return the certified copies of documents to the learned counsel for the petitioner after replacing the same.

Hand delivery ordered.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE BKM