Karnataka High Court
Sri Ramaiah vs Sri B N Govinda Reddy on 10 June, 2008
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
m rm men mum or KARHATAKA AT mmn rms mm mm my or % THE Hozrnm HR. Jus-um 1 SR}. RAMAIAH _ S/0 LATE VENKATESHAPPAW % AGED mom' 7.0 YI3ARS._f- ; g RESIDING ATBABU 44 PALYA, BANASY§i*ADI..POST_' """ A' BANGALO#'REj."'-. A (BY SR1: V. £xNA.'\II}i/I).V?-; "SRiNWAS'¥'1iDVOCATES) 1 SR}. 13.1%. GOWNDA REEDY s/cg 'LATE DOQEA NANJUNDA .....
% RESXDING AT NO. 141/1 A BABU"SABARA.PALYA BA.NAsw.a;m BANGALORE?' IV SR1; .'3ALA?PA @ BALACI-IANDRA BANGALORE a _ S/0 LATE VENKATESHAPPA ~ MAJOR, R/AT BABU SABARA PALYA, BANASWADI POST RESPONDENTS kk THIS RFA FILED U/O 23,112 1 R/W SECTION 96 OF AGAINST THE JUDGMENT AND DEGREE DA'I'ED:4.8.2001 PASSED IN O.S.N0. 4935/1987 ON THE ,6/' FILE OF THE XVII ADDL. CITY CIVIL JUDGE, A' (OCH-16), DECREEING THE SUIT FOR _.__ INJUCTION. « R THIS REGULAR FIRST APPEA1,-»AA»VC0MINVG" RéR RoR FURTHER ORDERS BEFORE THE ccmR'rTmzs .:l\rf.'A»-__Y'3''Vj'.&!'vItfiIEVV:A ; COURT MADE THE FOLLOWING- ORDEE, Learned Counsel for the appg1}Laini_;_is_»_abRént; In spite of giving afppe1la.t1t has not complied Hence, this Regular First Appeai for ' ' Sfl/~ Judge