Karnataka High Court
Surendra Hirenarthi vs V.A.Mishra on 12 November, 2010
Author: K.Govindarajulu
Bench: K.Govindarajulu
4&1»:
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH Aff' DHARVVAD
DATEQ THIS THE} 12?" DAY C31-3' NQVENEBELR, ;'€;73 (}
BEFORE 1__'_
"I'1»/{:35 H<)N*£3 1.1%; E\riR..¥US'I"IC.T}§%1 K. <:;<::«\:IN::>zxR;x:§ifs:,:;:;;. _
CRL.P.N0.817S/2009 " L" '
Between:
Surendra Hirenarthi,
Aged about 52 yaars,
R; Q. Banashankari Nagar,
Dharwad. . ' .5
' -- ,. Prstitioner
(83; Sri. Santosh B. Mane, Aééccatgsy
And:
V.A.£vIi,shra, _.
Sines deceased by . _ _ ' _
Sri . Satyanaraya:;j"1'a V0';"J?'ish1&*a'1%_a?31V }l'V'_iSI:7i1'9s.3W'W
Aged abouit 55 y<3a1'::<.,;€i}<:c:.': 'B.uSi:;€suS';V V
RX 0. S.B.S. .}"<0'ad---,_ LineV'E:§;aza::. Bhazfi/231:1.
... Respondent
This Cfixjnizzafi'P§§{i{i<;:fi4'i--s§ .fi3éd undsr Séction 482 seeking :0 quash the §')1*.<43fC::.€di:1.gSA§f1;§:§;C.NO.278/203;' pending on the fiie sf %:heAEs.a1fna:dVE?1ri. 'CZiVi1j'udg€ {Jr.Dn.} 823 JMFC; Dharwad. . "I'ftv:--ié§ pietition ca>r:iihIg"'Von for admisaien this day, the Court Ii': aC§r~: 131:: f011<;Wi.rj;g'~:. _ ORI)ER Accuafié Vim C¢Ci.E\EQ.:Z?8f2O{}2 on zhs: file 6%' Principal 3§§:§LF'?;,VC}*E:a§2&radV is {he petitioner herein? during tha p:3r:§€r:é:;,r of __}:E'1€ gjmkszzte camgiairzi zsnciier Séictiozé 206? for iifzs: <>f§€::.<:e uiéésr 8:::e:z:i<;:3 E38? ihs <:<':m;}§a§nané hag €§€':"'§} éE1:3:'t52:§:€:* {Essa LES {>5 V' <:{;r"::pEaé:Ea:':*%'; 5:33 bisyzggghé an :*€5<::>:'<;i' "$325 2:<:c:.:$<:d has ;;r:':f::%;::'£;=é {E33 ;:§€%:i?;éz:::'2 c{';:3'i€:r:<j'i€;g.; $32213 éihé agpmach of §'§"E€' E€z::"':":€:§ Magistrate is wrong. The settied Eaw is that if the cause of action survive} LR. can be: breught on récard, a Cass urxdsr Sciatica 138 sf NJAC: is in regard to right to recover mozzey. SQ, e::_aus§:_ s::f action 8€fVi{:€;'.S. Approach sf Eviagigiraie is; jusiiféeée _ merit in this petition. S0; rejected.
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