Karnataka High Court
Smt Muniyamma W/O Boraiah vs Sri M Biligowda S/O Mayappagowda on 10 March, 2011
Author: L.Narayana Swamy
Bench: Lnarayana Swamy
IN THE HIGH COURT OF KARNAThKA AT BANGALORE
jTh
DATED THIS THE DAY OF MARCH, 2011
BEFORE
HON BLE MR. JUSTICE LNARAYANA SWAMY
RSA NO 1892 CF 2010
BETWEEN
SMT. MUNIYAMMA WiO BORAIAH
SIN CE DEAD BY L.RS
SRL CHIKKA.HUDUGAIAH c•.. BORAIAH
S/C LATE MUN1YAMM/\W/C) BORAIAN
AGEI ABOUT 57 YEARS
RiD N/WILE VILLAGE.
ATHAE.UR HOBLI. MADDI..R. TALUK.
APPE LLANT (5)
(By Sriyuths. C. RAVIKUMAR, KRAVIKUMAR ADVOCATES)
AND
SRI. M. BILIGOWDA
S/D MA'/APPAGC"IiDA
AGED A.BOUT €2 YEARS.
R/O TARIKERE VILLAGE,
KOPPA HOBLI, MADDUR TALUK.
RESPONDENT/S.)
.2..
RSA filed under against the Judgm:ent and. E)ecree
dated 221 02009 passed in RANO27/2006 on the file of th.e.
Civil Judge (SrDn•), Maddur, aflowing th:.e appeal and se:ting aside
the Judgment arid. Decree dated: 07.102006 passed in
022o202/98 on the file of the Additional Civil J•rdge (JrDnJ &.
JMFC, Maddur.
This RSA is ooming. on for Orders, this day, the Court made
the following:
ORDER
3 weeks time grant:ed to comply, failing which appeal st:ands dismissed withcut reference to bench.
SdL JUDGE TA By:
R. By::
C. By: (1 TyGale.: 5/7/12 Copy Assistant Nfl Sigh Court of K,ynsts (101