K.JAYARAMA SHETTY Vs. KARUNAKAR BHANDARY G.

JUDGEMENT

(1.) Defendant No.12(a) in FDP No.76/1978 on the file of Principal Civil Judge, Mangaluru has filed this writ petition challenging the order dtd. 30/6/2010 on I.A.No.30 and order dtd. 26/8/2019 on the application for review of order on I.A.No.30.

(2.) As per the preliminary decree passed in O.S.No.91/1950, defendants 22 to 24 were held to be entitled to 85,176 shares. After the death of defendants 22 to 24, the legal heirs of defendant No.24 filed an application as per I.A.No.30 seeking to pass a supplementary preliminary decree by allotting to them 1/3 r d share out of 85,176 shares allotted to defendants 22 to 24. The said application was allowed on 30/6/2010. The petitioner is the son of defendant No.12, and after he was impleaded in FDP as the legal heir of defendant No.12, he sought review of the order on I.A.No.30, and as it was dismissed by order dtd. 26/8/2019, he has approached this court.

(3.) I heard the argument of Sri Chandranath Ariga, learned counsel for the petitioner and Sri M.Vishwajit Rai for respondents No.1 to 4.