Karnataka High Court
Madegowda @ Madduregowda vs Marigowda S/O Madegowda @ Madduregowda on 24 June, 2010
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
IN THE HIGH COURT OF KARNAIAKA AT BIKKGALORE IIATEB THI8 1% 24'1"' RA'! (3? JUNE 2016 Bmrozm _ 'V _ mm acnmnm :u:1t..n:s*rmE nmmvam V HADEGOWDAQ _ 3/<Z>LA'rECF£€3'W32)EGC3WDA4_ __ mr spmm. mwm or Aavromwfr z::r.L:::E12;~%% % cacwmmowm, " L .
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-3]!) smmma, % L % ~ ' gasp mam 43 mm.
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'SH? C D @ D& .I\GED ABOUT 25 YEAE.
2 REQPOKDERTB 3 TO 4 ARE REBEENT8 OF 8mV RA, PALYA HOBLI, KOLLEGALA 'IYALIJK, GAR fi . R%PORI}E!€'l'8 (HY 3R1 H.P.fiIRU3fiOTKA.I£A. RAG, 8313'. FOR R1) mmcma man UNDER smrmr 1 15 cm, ~ THE ommz DATED 3.13.2009, PASSED 0:: I.A..I€_(}.u12--w.m4_ ~ as 3032512006 on THE mm or rxmcnzn. ($2.93.), a JHFC xoLLm.AL, 1>1sLLtsaH¢<3%%"i'3+IE IA %I2:m:>_ J ; UKBER ORIJER 22 RULE 10 OF CPO. mm car comm on COURT BABE THE FGLLOWIHG:
me plamtiflin m No.1.i5!2¢3C6§..<§_fi of the civil Judge % petitizn under »t31a§ t:1 s__ef Praoedure with a Judge on LA M12 dated 3.10.2009 % filed unim Ordm 22 Rub
2.%%":: §.;m in tin pemm' * that, the petmn' ' net':
mm for declaration and eonaequenfial [j77Ty%ji%[k wunofion mm»: the mpoadanw in respmt of km: beafmg Sy.Ho.95/1 1 am 3 guman amxawd at sath@Ja '< villm, Palaya Hobli. Kol@l Talnk, Cmmarajnaw-
3. The sum of the pezimm»' has Gamtal Puwar of Attomczy to the V favour of tha pam:1nnser" . Hm; eonduomd by the pefltionaer as mm the pendency of fitlwr died on 3.7.2908. mad an appfirarm 92 of cm Procedure i.e been man to mm on nf the mtiti-::nm* and as umer a rmhtared win .a:.t1§g.- ;$£ the petitioner. The said dammed and ham he
3. by tin petitzicxnzr that, aims the _ " of Awarney Holdaar of thc petifioner a son inwhasa favour win has hm mmzruted, V. mfithd to com: on rword as lagal reptvwtafive. that View afflra matter Order 22 Rule 10 CFC was '\