Karnataka High Court
Ningappa vs Mahendrachari on 29 May, 2009
Author: Ravi Malimath
Bench: Ravi Malimath
....3_....
EN THE HIGH COURT OF' KARNATAKA AT BA}:§;AL0RE
BE'I'WEE.N--::;;
1.
DA'i'ED THIS THE 29" DAY OF MAY," _
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THE HONBLE MR,JUS'i"ICEV_i§AVi'VI§fiALlM;$$1"HV "
WRIT PETri*:.§>_N 200 '¥:((§rM-CPO]
V. .--
Sonnf "-S3;f;'1vaI.1:1ap'g)a
O(:c11pa;*£io;1:V VA'gr_it:1;1tu:ist
Residing a;tfBahyT'~.\&j1age
Ch1';'1akurali
PandaVa;3i3ra'vTaii1k
Mandya..I}is1;"ict.
S.hivé;zma
* _ SQI: {sf Shivarmappa
Agjfiz 6:5' ymrs
Qccupafion: Agriculturist
"Residing at Baby 'sfillfie
" Hebli
Pandavapura Taluk
Mandya District.
Mahadevappa
Son of Shivanna
Age: 60 years
wv
Occupation: Agictxltuzist
Residing at Baby Village
Cihinakurali Hobii
Pandavapura Taluk
Mandya. Disfiict. I '
4. Sunandamma
Wife of Mahaclevappa
Age: 50 years
Occupation: Agricixlturist
Residing at Baby Vil]agf; *~..
Chinakurali Hobli " '
Pandavapura. Taluk
Mandya IZ)istrict, .: '
Ak . _{...:VPf:§'Pi'FiONERS
, . V Associat es,
(By Sri P.'}'.M1u'213jci.h;y* for M/'3 f.3':,S.B1'§.a (Advocate)
AND:
Mahendrae}1a§fi" '
Son Q3; Narashim.a<5hari'
2 " ..... .. "
' ~ _ Occupation: _ Agficulturist
' *Ree.idiI1.g" '-ate E?a.by'--.V1Hage
Ci3jriak1ii"a'i;,,_H0.b1i
Panfd__avap_u1'al ;T'a1uk
% _Mand3ga Disiifict ....RESPONDEN'I'
I{,_V.NaI'asimhan, Advocate)
-- Writ: Fetition is fiied under Articles 226 and
. of the Constitution cf india praying to (tail for the
e:1:ii3e'record.s from the Court: of Principal Civil Judge
{SEE.DN) and JMFC, Srirangapama dated 5.1.2007 in
aé'é
I.A.Ne.7 in C).S.Nc:.11{)/2002 produced as AnnexuI'e--A
to this writ petition.
This petition coming on for preliminary
'B' this day, the Court made the following:-- "
ORDER
At the request ofthe learned 'for .4 " = both the sides the matter is taken 'up for ztf :2. The pemienere flied ;,e:."§11 2002 pending in the Court Vefi%kAee:g1Veee1%'ee;ej1 judge (sereer mvieien), srireegepeme; 9 er cpe for fixation pf ' property. The same ';:.;leaie:e1tiI'i'~respendei1t. The trial on the sides passed the impug1ed a§lexVi11§L'the said LA. Hence, the "VV'13fI'esX+?f:7£i Demise. eeeee ' 3, learned counsel appearing fore centends that the tria} Conn: