[Cites 1, Cited by 0]
Karnataka High Court
Sri Muniraju S/O Late Doddamarappa ... vs Smt Muniyamma W/O Late M Thimmaiah Since ... on 20 January, 2026
Author: V Srishananda
Bench: V Srishananda
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NC: 2026:KHC:3216
RP No. 12 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
REVIEW PETITION NO. 12 OF 2024
BETWEEN:
SRI. MUNIRAJU
S/O LATE DODDAMARAPPA
SINCE DEAD BY HIS LRS
M.P. PAPAMMA @ GANGAMMA,
W/O LATE MUNIRAJU
AGED ABOUT 58 YEARS
SINCE DEAD BY HIS LRS
1. M.R. RAVI KUMAR,
S/O LATE MUNIRAJU
AGED ABOUT 41 YEARS,
R/AT: NO.30, 3RD CROSS,
V.R. ROAD, RAMAMUTHY NAGAR,
BENGALURU-560016.
Digitally signed by
CHANDRASHEKAR
2. M.R. RAJESHWARI
LAXMAN
KATTIMANI
Location: High
D/O LATE MUNIRAJU
Court of Karnataka,
Dharwad Bench
AGED ABOUT 42 YEARS,
R/AT: NO.105, 17TH CROSS,
1ST BLOCK, RAJAJINAGAR,
BENGALURU-560010.
3. M.R. CHANDRASHEKAR
S/O LATE MUNIRAJU
AGED ABOUT 39 YEARS,
R/AT: NO.19/3, NEW BINNAMANGALA,
INDIRANAGAR, BENGALURU-560005.
4. M.R. MURALIDHAR
S/O LATE MUNIRAJU
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RP No. 12 of 2024
HC-KAR
AGED ABOUT 38 YEARS,
R/AT: NO.19/3, NEW BINNAMANGALA,
INDIRANAGAR, BENGALURU-560005.
...PETITIONERS
(BY SRI. RAGHAVENDRA SRIVATSA, SENIOR COUNSEL FOR
SRI. VARADARAJAN M.S., ADVOCATE)
AND:
SMT. MUNIYAMMA,
W/O LATE M. THIMMAIAH,
SINCE DEAD BY HER LRS.
1. SRI. LAVA S/O SMT. MUNIYAMMA
AGED ABOUT 55 YEARS,
R/AT: NEW BINNAMANGALA, NO.9/B-20,
OLD MADRAS ROAD, KOLAR ROAD,
POST INDIRANAGAR, BANGALORE-560038.
SINCE DEAD BY HIS LRS
1(A). SMT. MUNIRATHNA
W/O. LATE LAVA
AGED ABOUT 45 YEARS,
1(B). SMT. SHILPA D/O. LATE LAVA
AGED ABOUT 28 YEARS,
1(C). SRI. PRABHU S/O. LATE LAVA
AGED ABOUT 25 YEARS,
RESPONDENTS NO. 1(A) TO 1(C) ARE
R/AT: NEW BINNAMANGALA,
NO. 9/B-20, OLD MADRAS ROAD,
KOLAR ROAD, POST INDIRANAGAR,
BANGALORE - 560 038.
2. SRI KUSHA S/O SMT. MUNIYAMMA
AGED ABOUT 53 YEARS,
3. SRI BASAVARAJ S/O SMT. MUNIYAMMA
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RP No. 12 of 2024
HC-KAR
AGED ABOUT 50 YEARS,
R/AT:NEW BINNAMANGALA, NO.9/B-20,
OLD MADRAS ROAD, KOLAR ROAD,
POST INDIRANAGAR, BANGALORE-560038.
SINCE DEAD BY HIS LRS AMENDED V.C.O.
DATED:27.10.2025
3(A). NIRMALA W/O. LATE BASAVARAJ
AGED ABOUT 45 YEARS
3(B). DIPIKA D/O. LATE BASAVARAJ
AGED ABOUT 21 YEARS
3.3. PRAJWAL S/O. LATE BASAVARAJ
AGED ABOUT 18 YEARS
RESPONDENT NO.3(A) TO (C) ARE
R/AT: NO. 151, NERIGA VILLAGE,
SARJAPURA HOBLI,
NEAR BY GRAMA PANCHAYATH
ANEKAL TALUK, BANGALORE - 561125.
4. SMT. MALA D/O SMT MUNIYAMMA
AGED ABOUT 40 YEARS,
5. SMT. RANGAMMA
D/O SMT.MUNIYAMMA
AGED ABOUT 57 YEARS,
RESPONDENTS NO.2, 4 AND 5
R/AT: NEW BINNAMANGALA, NO.9/B-20,
OLD MADRAS ROAD,
KOLAR ROAD, POST INDIRANAGAR,
BANGALORE-560038.
6. SMT. KASTURI W/O BALAKRISHNA
AGED ABOUT 57 YEARS,
7. SRI UMASHANKAR S/O DODDAMARAPPA
AGED ABOUT 60 YEARS,
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RP No. 12 of 2024
HC-KAR
8. SRI RAMARAJU S/O SRI DODAMARAPPA
AGED ABOUT 65 YEARS,
9. SRI DODDATHIMMAIAH S/O SRI MARAPPA
AGED ABOUT 70 YEARS,
10. SRI M.BASAPPA S/O SRI MARAPPA
AGED ABOUT 77 YEARS,
11. SRI VIJAYAKUMAR S/O SRI. M. BASAPPA
AGED ABOUT 71 YEARS
RESPONDENTS NOS.6 TO 11 ARE
R/AT: NEW BINNAMANGALA, OLD MADRAS ROAD /
KOLAR ROAD, POST INDIRANAGAR,
BANGALORE-560038.
12. SRI VENKATARAJU
S/O DODDAMARAPPA
AGED ABOUT 70 YEARS,
R/AT KADUGODI COLONY,
KADUGODI POST,
BANGALORE SOUTH TALUK,
BANGALORE-560067.
...RESPONDENTS
(BY SRI PRADEEP NAIK K., ADVOCATE FOR R1, R2, R4, R5 AND
R1(A TO C) AND R3(A TO C);
V/O. DATED 10.09.2025 PETITION AGAINST R6 TO R12 IS
DELETED)
THIS REVIEW PETITION IS FILED UNDER SECTION 114
R/W. ORDER XLVII RULE 1 THE C.P.C. PRAYING THAT, THE
JUDGMENT DATED 06.01.2023 PASSED IN R.F.A. NO.90/2008
AND ALLOW THE SAID RFA AS PRAYED FOR, BY ALLOWING
THIS REVIEW PETITION WITH COSTS THROUGHOUT, IN THE
INTEREST OF JUSTICE.
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NC: 2026:KHC:3216
RP No. 12 of 2024
HC-KAR
THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
Heard Sri Raghavendra Srivatsa, learned Senior Counsel
for Sri Varadarajan M.S., learned counsel for the petitioners
and Sri Pradeep Naik K., learned counsel for respondents.
2. This Court while passing the order in Regular First
Appeal No.90/2008 has noted that there is no documentary
evidence placed on record to show that the suit property is part
of Sy.No.134 of Binnamangala Village. But there are material
documents available in that regard on record. Therefore, the
judgment dated 06.01.2023 needs to be set aside by allowing
the review petition.
3. Said aspect of the matter is not disputed by the
counsel for respondents.
4. Accordingly, following order is passed.
ORDER
i. Review petition is allowed.
NC: 2026:KHC:3216
HC-KAR
ii. Consequently, judgment dated 06.01.2023 in
Regular First Appeal No.90/2008 is hereby
recalled.
iii. Regular First Appeal No.90/2008 is restored
to the file and the office is directed to post
the matter before the roster bench.
Sd/-
(V SRISHANANDA)
JUDGE
CLK
LIST NO.: 19 SL NO.: 5
