Karnataka High Court
Sri Kannan vs Sri Shivakumar on 30 June, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
1, SELSHIVARI | {SRLAMLRA! TEE NEN ERERLE SEERLESNSEN ELE TUBING RA GE RARNALAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ¢ "8/0 GANGAIAH _ . B/ONO.34).1, . 7% CROSS, B. iN IGE ROA D, a i iY REDDY, ADV. FOR RI SELRE. RAJAGOPALAR, ADY. FOR Rg) NDENTS SINE MEMRAM, THGEY GUE UF KMARNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH col s of the MACTT, award "aaited.
bon a thes Ele of 7 "petition. tr ; .
sion this day, the wr 9 oe ms he had a fall about a NEN INES EISELE MGIRE GOP RARNATABA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ¢ "f on ; Ex.Pil(a) is the out-patient Pll{a) is written by the account of the the influence of alcohol ST Sen ME OMAININEMIAIMA FHGET GUURE UF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO claim. petition has-been... idence on record h opinion, the said finding doesnot ¢ interference, Accord Sd/-
JUDGE
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