Karnataka High Court
Sri K Srinivasaiah vs Sri S Nagaraj on 6 December, 2017
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF DECEMBER, 2017
BEFORE
THE HON'BLE MR. JUSTICE B. VEERAPPA
REGULAR FIRST APPEAL No.476/2017(RES)
BETWEEN:
SRI K. SRINIVASAIAH,
S/O LATE KEMPE GOWDA,
AGED ABOUT 57 YEARS,
RESIDING AT NO.196,
VIDYARANYA NAGAR MAIN ROAD,
CHOULARPALYA, MAGADI MAIN ROAD,
BENGALURU- 560 023.
... APPELLANT
(BY SRI H. N. SHASHIDHARA, ADVOCATE FOR
M/S KESVY AND CO., ADVOCATE)
AND:
SRI S. NAGARAJ,
S/O A. CHIKKATHAYAPPA,
AGED ABOUT 67 YEARS,
RESIDING AT NO.1680,
5TH MAIN ROAD, 6TH CROSS,
RPC LAYOUT, VIJAYANAGAR,
BENGALURU 560 040.
... RESPONDENT
......
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 ALONG WITH ORDER 41 RULE 1 OF THE CPC, AGAINST THE
JUDGMENT AND DECREE DATED 12.01.2017 PASSED IN
MISC.NO.478/2014 ON THE FILE OF THE XXV ADDITIONAL CITY
2
CIVIL & SESSIONS JUDGE, BANGALORE PARTLY ALLOWING
THE PETITION FOR DAMAGES.
THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
In view of the office objection raised, learned counsel for the appellant filed memo dated 06.12.2017 seeking to convert this Regular First Appeal into Civil Revision Petition.
2. The Memo is placed on record.
3. Appellant is permitted to convert the present Regular First Appeal into Civil Revision Petition. For statistical purposes, the Regular First Appeal stands disposed of.
Sd/-
Judge kcm