Karnataka High Court
Sri. P. Balasubramani vs Sri. P. Natarajan on 11 February, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
R. F.A.N0. I 072,/'2O 1 G 8.: MIS(I.(IVI..8773i1~/20.10 _;_ IN THE IEIGH COURT OF KARNATAKA AT BANGALORE DATED T1118 THE 1171* DAY OF' FEBRUARY 20}. 1 BEFORE 4 THE }~ION'BLE MR. JUSTICE BI.G.RAMESi§.._j V ' V' '
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[E-av 's':;RI'*'\)i K1RIE§ I}i_ NAN. Al'}VOCA'1'E} ;iim"'1:;s F*':'I..,r:,L> {US 96 0:? (21%: AC1!-\'iNS'i"I'I"IE£: J'UD{.}MEEx"I.' Vv»-v'~;xr«-st) {)E%}{3Ri%1I3 §f)A'i'I~iE): 05.03.2010 PASSED IN A §:>.VVs:>.§c)T_52:4:'3,I290.1 ON 'I'HI*: FILE 0;? '1m«: V111 A}I)DL. CiT'r' CIVEL JU_1j}{T_3E.";BA,E\§(i}AE..(.)I-12$; :.>Ie:<'tR1e:1'31N<; 'n«-11;: SUE"? 1%):-2 Ex/IAE'€IT)AT(>E{'f __ 1:w,.: N'<;:';*z<>zxz.
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1%»-fa, ANI) M1s<:.<:vL r:;:o:v§:\§<: cm F'{'.}R AI)E.'JiI-SSEG-355';V'IfjI'E.E€-:_ DA';:'"._ TI"§I$ C{31.ER'E' I3§iI,I'v'£€RI¥3§) TH E F(L)I.,-I'.OX"J§N(}: JUDGMENh'_l:A__ This appea.1 by the ciefe.nd211§<':t. i_s;""ci{re{i:':'eti _é.1gé,i.f1*Sff*1./.A £1119 judgment: and decree <:ian§c__i triai c<)urt: M the Court IQ!" Civii Judge [CCI*'[w15), suit in O.S.N0.524~3/ the iiriai eztourt «i;§;;_gV filed by the rcspondgrxitj7";3i;§f§#;t:{i%ffi.;a31tij'.g'I*f§Ii'i;éd'"at; order of memdatory .i11jz131(:t.i<§ 'n by "appeiiani/defe11da:1t. to remove 'ziheé._ei1{:r0a.(:1'13:f1e_1?i'E..ffxézcie by him the fence put: 1,1p_b_y hifi": i_1 1 1__:h,e s':2ié"Léc:hedt:}e <:ommor.1 to 1 e:;t'E:%.11if__ 0§"._4 i1i':ihv€s..«()r1 N0rt;h~S0ut'.h on iihe eastern
7.VE5idti'V;%?;f1.d E5 .i_n_<4:1'r;AI..;'.s on North~Se:>1,1.t.h on the \»'~.rc3:~3t:er:1 $id<:-3. .2" ' V}121\:r;§'l':{éf::1:i'd the Eetamed (:0I.111seI appearing fbz' the 'zijgngneéliaaagigi, 'az1{i p:?r1.:s€<1 i:%1»:;": i;f:1}')ugg1.':ed j:.:c:igmr::~m' zmd the £3-'.*V;':{;1'V::§. 'of figs? €',z'§2s..E {*.€}t}.E""ii, R.F.A.N0.1()72g"2()§O 62' §VIISC.CVL.8774X2UIO
3. A pe1"1.1s3a1 of iilfae €3'Ji{1€I}(t€ on 1"E':C{L)I'Ci pzirticzulariy files: Cc)mmi3$i()ner'5s I'ep()i'{, which xafzxses not <%}.1.a11e:1§;e§iaség Couid be sew-3:3. from para 10 of the: }udgm.er1t'{__ iV'<}Vs'.V1j}£:1' 1- .<.-xhow 't,hat {.1163 E1ppE',HE£IH',./ cie'i'1:2n<;1z111t;_h.21_$ e:1_{:i*€3zic§}_1é3£:i:»on the suit scthedule (":()I1}I11OI1 pzassaagé. i.c:§_"t.}1'e E:Xf.€%:§'i, (3f"~<f-L inches on the eastern side a1n{1V._§~..i§1c¥'1.é's3V:§);'2 side: "i'her€for<3, the findmg the appellant has f31'1(,fi{'()E1€.fh("."'.d 'f;)l1 ffiéi} passage to the extent. u 'said to be €I"}f'()11€()US. the impugned j11c1gmenf';' N0 ground to admit the appezil, The :«T:pp'€aE'"i.s. '2::;§:Q1'di:1g}y dismissed. Ixfx 'V _ vieiuv Z of 'dismissal of the appeai. for .i.11t.e1'im stay also Stands d.i53;1i§':ss£%:iQ ._ "V Apfieaf dismissed' " ' ' h§:;Ej:;'' é"i§..£§