Karnataka High Court
Smt.Sulochana Ashok Kamble vs State Of Karnataka on 25 November, 2010
Author: K.Govindarajulu
Bench: K.Govindarajulu
: 4 : Cr1.P,N0,2254,/2010 has given a false Warareli' stating that the pIaintiffV.iee_':§§eeVa<i on 23fUi).1988 and eiaimed as the legal plaintiff and got the mutation entry cha..n-gje§i_Vv ». this tracing out the title of the:=:je1ajefjff;4'--:fie.' piaintiff is decreed declaring :h;%;t_ a:e ewner of the property. by the learned T ria} theHeiefendants are permanently with the suit property."A§§.f:{tb.Q*i--1t to set aside ex parte decree v":iesRfeo"s'tay order staying the opera;iieAfiV not enure to the benefiv£70u"t; «In this situation reflected in the facts <§f=':1E_ie Ca:'S€A,'*_1"1V(')"' 'illsefui purpose will be served by " __ the petx{'cio1:*'a1ix7e.
" . 15e«f§i,:ée:::;'ie eiismissed. Say;
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