Arunkumar Veerabhadrappa ... vs Ninganagouda Shivanagouda ...
2025 Latest Caselaw 7878 Kant

Karnataka High Court

Arunkumar Veerabhadrappa ... vs Ninganagouda Shivanagouda ... on 29 August, 2025

                                                  -1-
                                                             NC: 2025:KHC-D:10994
                                                           WP No. 100693 of 2023


                       HC-KAR




                                   IN THE HIGH COURT OF KARNATAKA,
                                             AT DHARWAD
                                DATED THIS THE 29TH DAY OF AUGUST, 2025
                                                BEFORE
                            THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                              WRIT PETITION NO. 100693 OF 2023 (GM-CPC)

                       BETWEEN:

                       1.   ARUNKUMAR VEERABHADRAGOUDA
                            HUCHCHANAGOUDAR,
                            AGE: 46 YEARS, OCC: TEACHER,
                            R/O. NEAR BACHCHALAKAMMA TEMPLE,
                            HUCHCHANAGOUDAR ONI,
                            BETAGERI, TQ./DIST. GADAG-582101.


                       2.   KIRANKUMAR VEERABHADRAGOUDA
                            HUCHCHANAGOUDAR,
                            AGE: 41 YEARS, OCC: PVT. SERVICE,
                            R/O. NEAR BACHCHALAKAMMA TEMPLE,
Digitally signed by
                            HUCHCHANAGOUDAR ONI,
CHANDRASHEKAR
LAXMAN
KATTIMANI                   BETAGERI, TQ./DIST. GADAG-582101.
Location: High Court
of Karnataka,
Dharwad Bench

                                                                    ...PETITIONERS
                       (BY SRI. C. S. SHETTAR, ADVOCATE)


                       AND:


                       1.   NINGANAGOUDA SHIVANAGOUDA
                            HUCHCHANAGOUDAR,
                            AGE: 74 YEARS, OCC: WAIVER,
                            R/O. NEAR BACHCHALAKAMMA TEMPLE,
                                -2-
                                        NC: 2025:KHC-D:10994
                                      WP No. 100693 of 2023


HC-KAR




     HUCHCHANAGOUDAR ONI, BETAGERI,
     TQ./DIST. GADAG-582101.


2.   SHANKRAPPA SHIVANAGOUDA
     HUCHCHANAGOUDAR,
     AGE: 64 YEARS, OCC: WAIVER,
     R/O. NEAR BACHCHALAKAMMA TEMPLE,
     HUCHCHANAGOUDAR ONI, BETAGERI,
     TQ./DIST. GADAG-582101.


3.   MANJUNATH SHIVANAGOUDA HUCHCHANAGOUDAR,
     AGE: 38 YEARS, OCC: PVT. SERVICE,
     R/O. NEAR BACHCHALAKAMMA TEMPLE,
     HUCHCHANAGOUDAR ONI,
     BETAGERI, TQ./DIST. GADAG-582101


                                                  ...RESPONDENTS
(BY SRI. S. S. KOLIWAD, ADV. FOR R1 AND R3;
     NOTICE TO R2 SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI QUASHING THE IMPUGNED ORDER PASSED ON
I.A.NO.VI FILED U/RULE 220 OF KCRP 1967 R/W. SECTION 151
OF CPC IN O.S.NO.46/2016 PASSED BY THE LEARNED IV
ADDITIONAL     CIVIL   JUDGE   AND   JMFC   II,   GADAG   DATED
30.03.2021 VIDE ANNEXURE-F AND THEREBY ALLOW THE
APPLICATION.


      THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN 'B'
GROUP, THIS DAY ORDER WAS MADE THEREIN AS UNDER:
                                  -3-
                                           NC: 2025:KHC-D:10994
                                         WP No. 100693 of 2023


HC-KAR




                           ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)

The above writ petition is filed seeking following reliefs:

1) Issue a Writ of Certiorari quashing the impugned order passed on I.A.No.VI filed U/Rule 220 of KCRP 1967 R/w. Section 151 of CPC in O.S.No.46/2016 passed by the Learned IV Additional Civil Judge and JMFC II, Gadag dated 30.03.2021 vide Annexure-F and thereby allow the application.

2) Pass any other orders which this Hon'ble Court deems fit.

2. It is brought to the notice that O.S.No.46/2016 is

decreed in part vide judgment dated 18.07.2023. In view of the

same, the present writ petition is dismissed as having become

infructuous.

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

RKM /CT-AN