Karnataka High Court
Sri George Vinod Kumar Since Dead By Lrs vs Sri L.M. Sridharamurthy on 6 July, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
2 WP. E88.'»':é3f09
(BY Sri P M SIDDAMALUXPA, Adm,
FOR MYLARAIAH ASSOCIATES)
.é\_..|':l._l2:-
SR1 L.M. SRIDHARAMURTHY
AGED ABOUT 39 YEARS
s/o M MAHABEVAPPPA
R/A M03675, BASAVAi§4INt3AR"RCAL7-
VEERANGERE _
LASHKAR MOHALLA,
MYSORE g
A RESPONDENT
THIS WRIT ¥'--E'.:[ITIC3_N {-31.50% UBEDER ARTICLES 226 &
227 0:-' THER'caN':afHTiPmoNgoP Z_Ni3IA PRAYING To QUASH
THE ORDER GT. 23'.'£}5_.2{}0'9P._PA$SED ON THE APPLICATION IA
R0. 18 In 'as' .Nc>.PRP4.V112e.120e7 as' THE LEARNED V
AQDITIONAL IS"?-CI\}'IL""JUDG.E, MYSORE AS PER ANX-J AND
THEREBY To ALLOW'mE'~APP'ucATIoN (I.A.NO.18) FILED BY
THE PE'F.{TI€)NERS;'D_EFENE>ANTS UNDER ORDER-14 RULE-5
%i<3wP.%,co£>jE'R«:oP% gm/;L PROEEDURE.
JmswarrRPmm~ comma on FOR PRELIMINARY
Hr5ARm(;%PTP::'s.P%Q;mTHE COURT MADE 'me Pc:..LowmG:-
ORDER
A§AR""~«_ap;2Iicatien is filed by the defendants/petitioners ::_'ri§3ef'T:Order 14 Ruie 5 sf CPC propasing two additionai issues. pmposed addétionai issues re.-fate to the jam! raiationship Rbetween the piaintiff and defendant arsd also whether the 3% 3 W}? i8824f{)9 p'iaintiff's vendor had acquired right, title, suit scheduie preperty to evict the def__en,Vd»_a'nt aged' iiehethe-r' it"
the piaintiff proves the execution of the v§_i'is:
in favour of his vendor. Apparéiitiy it he tiiat it is a suit for ejectment. _'It is re} p_etitiener/ defendant ta contend thatA"t.iiere'A--Vjis "r'eiet:i6nsb£p ef iandlerd and tenant. To my reindh, issues are redundant. The rejected the appiicatien and--V..Vefrie,;j for any interference. F Petition stands rejectedjk ' - L 3d/:::
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