Kerala High Court
Govinda Bhat vs Shrikrishna Bhat on 26 September, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
FRIDAY, THE 8TH DAY OF MARCH 2013/17TH PHALGUNA 1934
RFA.No. 16 of 2009 ( )
-----------------------
AGAINST THE JUDGMENT IN OS.18/2007 of SUB COURT, KASARAGOD
DATED 26-09-2008
APPELLANTS/DEFENDANTS IN OS :
--------------------------------------------------
1. GOVINDA BHAT,AGED 65 YEARS,S/O.VENKAPPA
@ VENKATRAMANA BHATTA, RESIDING AT BIRMULE IN
ENMAKAJE VILLAGE, PERLA P.O. KASARAGOD.
2. VENKATAKRISHNA SHARMA, AGED 31 YEARS,
S/O.GOVINDA BHAT, RESIDING AT BIRMULE IN
ENMAKAJE VILLAGE, PERLA P.O., KASARAGOD.
3. RAVISHANKARA SHARMA, AGED 29 YEARS,
S/O.GOVINDA BHAT, RESIDING AT BIRMULE IN
ENMAKAJE VILLAGE, PERLA P.O. KASARAGOD.
BY ADVS.SRI.N.L.KRISHNAMOORTHY
SRI.K.LAKSHMINARAYANAN
RESPONDENT(S)/PLAINTIFF IN OS :
------------------------------------------------
SHRIKRISHNA BHAT, AGED 55 YEARS,
S/O.VENKAPPA @ VENKATRAMANA BHATTA, ASHWANI TRAVELS
HOTEL PRANAM BUILDINGS, MADHAVA NAGAR, BANGALORE-11.
BY ADV. SRI.K.G.GOURI SANKAR RAI
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 08-03-2013, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BP
THOTTATHIL B.RADHAKRISHNAN
& B.KEMAL PASHA, JJ.
....................................................................
R.F.A.No. 16 of 2009 (B)
....................................................................
Dated this the 8th day of March, 2013.
JUDGMENT
Thottathil B.Radhakrishnan, J.
Memo dated 28/2/2013 filed by the appellant recorded. R.F.A is dismissed as withdrawn without prejudice to the final decree proceedings as noted in the memo.
sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) sd/-
(B.KEMAL PASHA, JUDGE) AMV