Karnataka High Court
S R Srinivas Kishore vs Smt S R Leelavathi on 19 September, 2011
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
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2 THE HON'ELE ME.JUSTICE BE .SRER DHA RAG a ¥ d ce, a 5 WRIT PETITION Nos. 2007 G-KOTT! Z01L0IGM-CPC) 3 -- R SEINTVAS KISHORE 5 S/O SRIS M RAMAMU RTY c ASS ABQ L 35 YEARS : VIGNESH JEWELLE! aES : BAZAR MARY ROAD ; HOSUP AMIL FADO) ~ 2 PETTOGRER : (By Sr VE SHIVA RU iMRAR, Adv., a :
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2 a a ; i SMT Se "RE 2 LAVATH ¥ ' " ' i WO SRI. S Pe HAS bf. 4 | AGED ABOUT 59 YEAI .R/ATNO.23, 77 MAIN : WEAR - * CROSS : MYSC -- 9 7 00 2 3 ¢. SRL SM RAMAMURTHY
- §/O SV MANIKVYAM SETY 2 Be Bod E AGES ARMOUT G7 YEARS i MATARA MiGM COURT we %, THM LLU Lr AMAR POR COURT OP MAB PAPE RGAE AE PRR EA EL a WP SOT EP? PBL So tH ---- "ORDER DYES. 2.10, , HORBLE Cry CIVIL JUDGE, CHE ie) OS 8 BOW? & 8 IN PED y RIT PETITIONS COMING ON FOR ' E wc iN ® GROUP, THIS DAY, THE arte ie a suit fer » The petitionsr is the p per vivo: manction. The suit property @ 4 site. The batitioner cleime that the aaid property is allotted to him ese 'the perttion dex'. The pleinn{f hee cleed his COURT OF KARNATAKA HIGH COUR at . has disivesed the application on the ground Trees ftemane wees AE TULA. MBPT COURT OF KARNATAKA HIC "belated. The order paseed by the Trial Court dk uel the document cmieted, sore valid reemcrn is grveri ¥ ee ® ® -
Esse aay LE spiqeureendere sehese Looeae Pearle tpn, gaara Strep oe ge pase Be Brg LEE PREP ET GESE for MER emer ey Ee WEP S78 PP P2010 fae evidence. At the stage of deferdlantz ewiderms, the i has made an application to zeoall PW-1 and 1. pleint Fa ners the palupetti and documentary material ts ors ~ de a . . : £ that he ia in possession of the property. The Trial Court hes rejected the application. The plaintif® the said order hae fled these writ petitions.
2. The plaints? makes reference to the palupatti. The plamtit has. stabed thet be. has obtained cx copy of the said.dociment from the Court where he has produced the original in kere winter proosedings arc) that ttle arc commequently the posseesion. The Trial Court 2uee _ appear to be sound and proper. Although the production & & _ is plaintil. Thereiore, the order of relection & bed in 2 ISS SEONG SU OOS SIS IE oe i 2 SEINE PEELS NOISES SBE RISIR BPRS SHG COURT OF MARNATAICA HIGH COURT OF KARNATAICA mii COUR plant shall pay cost of Rs.500/- to the defes ation could be allowed on sayment ae STOR RV SRT HE Re SNC