LAXMIBAI Vs. SHARADA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned HCGP for respondents No.9 and 10.

(2.) This petition is filed by the petitioner seeking writ of mandamus for a direction to respondent No.9 and 10 to consider the representation made by petitioner at Annexures-E, F and K and effect mutation by carving out share of petitioner in the suit schedule property in accordance with law.

(3.) It is the case of petitioner that original suit in O.S.No.89/1993 was filed before the Prl. Civil Judge, Bagalkote, against the petitioner and others, wherein the petitioner was arrayed as defendant No.4, for partition and separate possession. The said suit came to be partly decreed granting 1/6th share to each of the plaintiff and defendants No.1 to 5. The defendant no.6 therein did not get any share.