Full Judgment Text
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NC: 2026:KHC:6149
WP No. 28215 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 28215 OF 2025 (GM-CPC)
BETWEEN:
SRI RANGASWAMAIAH
S/O LATE GANGAHANUMAIAH
AGED ABOUT 86 YEARS,
R/AT SWADENAHALLI POST,
KASABA HOBLI
TUMAKURU-572104
(SENIOR CITIZEN BENEFIT NOT CLAIMED)
…PETITIONER
(BY SRI. SIDDARAMAIAH V B.,ADVOCATE)
AND:
1. SMT BORAMMA
W/O LATE NANJUNDAIAH
AGED ABOUT 84 YEARS,
2. HANUMAKKA
D/O LATE NANJUNDAIAH
AGED ABOUT 62 YEARS
R/AT CHOLAPURA BALLAGERE POST
HEBBUR HOBLI, HEBBUR POST-572120
TUMAKURU TALUK
3. JAYAMMA
D/O LATE NANJUNDAIAH
W/O NARAYANAPPA
AGED ABOUT 60 YEARS
R/AT RAYAPURA SIRIVARA POST
HEBBUR HOBLI-572120
TUMAKURU TALUK
Digitally signed
by CHANDANA
B M
Location: High
Court of
Karnataka
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NC: 2026:KHC:6149
WP No. 28215 of 2025
HC-KAR
4. DODDAMMAIAH
D/O LATE NANJUNDAIAH
W/O SHIVANNA
AGED ABOUT 54 YEARS,
5. MAHADEVAMMA
D/O LATE NANJUNDIAH
W/O SRINVIASAPPA
AGED ABOUT 48 YEARS,
R/AT KODIGENAHALLY KASABA HOBLI
GUBBI TALUK-572213
TUMAKURU DISTRICT
6. RAJANNA
S/O LATE NANJUNDAIAH
AGED ABOUT 64 YEARS,
7. RANGASWAMY
S/O LATE NANJUNDAIAH
AGED ABOUT 59 YEARS,
R1, R4, R6, R7 ARE R/AT
SWANDENAHALLI VILLAGE,
KASABA HOBLI,
TUMAKURU TALUK-572104
…RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF
CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 06.08.2025, PASSED BY THE COURT OF
PRINCIPAL SENIOR CIVIL JUDGE AND CJM AT TUMAKURU,
PASSED ON IA NO.6 FILED PETITIONER FOR AMENDMENT OF
PLAINT UNDER ORDER 6 RULE 17 OF CPC IN RA NO.
132/2019., FOR AMENDMENT OF PLAINT, VIDE ANNEXURE-G.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:6149
WP No. 28215 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner has filed a memo dated
27.01.2026, which reads as under:
“The petitioner submits that, the R.A.No.132/2019 is
disposed of by the judgment dated 13.01.2026. Hence, the
above Writ Petition becomes infructuous.
WHEREFORE, the Petitioner prays to dispose the
above Writ Petition as infructuous, in the interest of justice
and equity.”
2. The said memo is placed on record.
3. In view of the aforesaid memo, the writ petition is
disposed of as having become infructuous.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
BMC
List No.: 1 Sl No.: 33