MUNIRATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have sought for quashing of the order dated 31.10.2018 vide Annexure 'J' to the petitions passed by the second respondent - Deputy Commissioner and District Magistrate, Bengaluru Rural District, in Revision Petition No.88/2015-16. They have also sought for issue of a writ of mandamus directing the fourth respondent, Tahasildar, Devanahalli Taluk, to restore the entries in the revenue records as per the judgment and decree dated 10.10.2014 vide Annexure 'B' to the petitions passed in RSA No.2326/2010.

(2.) The suit in O.S. No.190/1992 was filed by Sri D.B. Muniyappa, who is respondent No.5 herein, along with Smt. Pillamma and Smt. Kalamma seeking partition of the suit schedule properties comprising of six items, in the manner sought for in the plaint. Petitioner No.1 is defendant No.6 in O.S. No.190/1992 on the file of Additional Civil Judge (Jr. Dn.) and JMFC., Devanahalli. She is the wife of Sri Muninarayana. Petitioner Nos.2 to 4 herein are the children of petitioner No.1 and Sri Muninarayana.

(3.) The trial Court, by its judgment and decree dated 17.10.2006 (Annexure 'A' to the petitions), partly decreed the said suit with costs in the following terms: