Karnataka High Court
Sri G N Devarajan vs Smt Panku Bai on 21 October, 2009
IN THE HIGH comm' OF KARNATAKA, BANGALORE
DATED THIS THE 215T DAY 01+" OCTOBER 2009.,
BEFORE
THE HON'BLE MRJUSTICE'IeI,BILL}}'0§.1§5;§;'~'I, 0'
RFA.No.973/2009 :('Res'.J ii
BETWEEN: 00 0 A
Sri.G.N.Devarajan, .
Aged 56 years, ' -_ , ,
S/o.Late Nallappa Goudar, 0 V
N0.726/ 1, Gowda Vee_rabhadra_ppa'--sA ' "
Choultry Lane, Chickpet Cijose, "
Bangalore -- 560 ()?:3V3.;i~' _ . * ""...APPELLANT
AND:
Smtfanku Bai=,__ *
Aged 68 years, " _
W__/V0. Late. _iSri.Kapureh.and, V
Nf0.'98, 6-t1:'VCi:0.<3s''; ,. """
Gandh1*Nagar,. y = A __
Barigaliofei L _ . . RESPON D ENT
*"[;€3y ikdv. ,]
V"Tl'3,is R;vFIA. is filed under section 96 of CPC against the
«:.'~J;idgme1*1't.é and Decree dated 01.07.2009, passed in OS.
"'NO.9088»/94004», on the file of the XX Add]. City Civil and
0' '.'j~Ses'si01',1s Judge, Bangalore, partly decreeing the suit recovery
00f_,'ejec--tment, mense pr0fits/ damages.
L'//
possession of the premises to the respondent on or _before
137-2010. The appellant shall pay the damages as Draw up the decree in terms of the joint V Refund the C0urt--fee permissibleafit A I Misc.Cvl.No.18074/2009 not" fisnurxvdive for Consideration and accordihglgf', it