Karnataka High Court
Shri Bhaskar Shantharam Kamat vs Shri F M Balakrishan Madhav Kamat on 30 March, 2012
Bench: K.L.Manjunath, Ravi Malimath
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filed a suit in 0 S No.14/1985 lnch suit also
clubbed along with the present suit
6 On the basis f the. pleadings I pa t es
h tr al Court framed the foil wing nuts IJBUP
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Court without considenng the. fact that tht bUtt lb
to partinor has straight away It awn final dcc ret ich according to US lb bad in la'iii md liabl o d hc.rfor nat olthc icwthattc appeal and cross objections are to be Wowed 12 The udgnzent and decree passed r 0 S No 69/1989 on the file of Prl Civil Judge (Sr Dn) Karwar lb hereby set aside and modified holding that the plaintiff and the defendants o are ogether entitled o ialf share nd h defer dants ar d ire. ent tle.d or mair tug half share ic ordingly a 1 a it arv Iec.rec has c. draw a r ep c. c id 1- I 'it 'S (