Sri K Govinde Gowda S/O Sri E P Venkatappa vs Smt Akkayamma on 25 March, 2009

[Cites 0, Cited by 21]

Karnataka High Court

Sri K Govinde Gowda S/O Sri E P Venkatappa vs Smt Akkayamma on 25 March, 2009

Bench: C.R.Kumaraswamy

IN THE HIGH mum' OF KARNATAKA AT $ANG,§.L:i:§;:éf'~V«:.4 u

MTED T;-115 THE 257" am' 3? MARCH ,2i3%é2 i9 A      T  Q 

BEFGRE    _     
"ms mN'a:_.E MR. 3usT1cE;=::,R. §<u §4.émS:1a§.1Afa»1\'* %  
w=.A. No. 588;g~2o{jf5 r%<;z3C%;%%k      
BETWEEN:  _  

Sri, K', Gevinde Gawcia,   '

S/'0 Sri. E.P.Venkaa;::»--s;3_p*a  _.   
Age; 45 years; R_{d.,vNc;'i;}4_;98v/'8    
aehmcs SiddaéEngéesEf3'%;x:é':*a-V..Ta'I§a§*i-«aé ' A
3.9. Nagar, V1_9ha$*e« ?:.,_ '  ~ 4

Near %<.R.La'g'ou_t;ABé«i7g§:i<@re...V""«- ..__ . '
 '    ' .'.,&ppeiiarzt

{By S}_r_iyu?.:ﬁ3: MgR;. ?22ajag7 opa¥, M, Nagaraju &
V 2   Basavaraju, Aévccates)

 sm%a%Agkaya{nm

W',?Q1Laf;e~ Sﬁyamaia h
1 @ Bstjdasféyamaiah

 "Age: 53"..years

 vffRjc"¥3jo. 2'?8, ?4"' Cross
' . Eimmaraswamy Layﬁut

  Sangaiare ---~ 550 G?8

.1



Smt. S. Kanthamma
W/e Nagaraju

E5/0 Late Shyamaiah
Age: 34 years

R/0 No.73, Kanakanagar
Yeiechgnahaiii Extensimn
3.P. Nagar Post

Bangaiere «- 569 978., 

Smt. S. Chandramma

Wlo Avazakenaarayappa ~ Z; A
D/0 Late Shy?_a:Ts}:i-aVh_':«.' % 

Age: 31 yt§:a":'$ 

R/0 ¥<aiiui<u.;j1tG_ 'gs:séé2e.:i%A~F&§&%%%%    é 
Y@Eage«2'éa"'P0,Si:;, CE;.Pu§fa._T'a%'u-i<:.... 

Koias" I.)§st_:s"§ct' .~____  2

S. 9:~em'a.a/o Latke*jk%sng:*«a%§i~a:ah

Age:_2S years  , .
Ri¢4_§'ai1'c.L..2?8,"1?4:j§" Cress

 J V'  . :<u%ma ¥"&SW~4§my LE"y'€'Ji3t
 B%an9aio%:e%+'~56a ma

'$ré*:t.'  ?:»han €}amma

Wig Lam  'Shyamaéah
@ C%"*gii<'£<,,a Shyamaiah

  Age: 48 "years

A'  Praveen

55.3/'Q Late M. Shyamaéah

  %%€® Chikka Shyamaiah

Age: 28 years
V



1Q

Smt. MS. zndrané   

we Late M, Ehyamaéah
@ Chikka Swyamaiah
Age: 28 years

Smt. MS. Bharatm

D/0 Late M. Shyamaivahx A

@ Chikka Shyamaiah   __ 
ﬂxge: 24 years 
Sri.M,S.Sar1;:ié£§.;;§'* ._ :_ 

5/3 Late M_..4--VSsh;y3_m.aiah__  __ 
@ Chikka £'$_hy;a7'sfnaiah   :
Age; 2vV2--%yea':fs"  " V " "

Sri, 94.5. Pi'-a?11GV:j: '. '   
S/0 Late" M'. S?i~,<am;'5-éa'%':--.___  
@ Chikka Siﬁyamaéaiﬁ " 
Age; '2f3_years~ A' " " V'

@jL*e%e§2d"eé[n{s%¢5 to 10%'

   are :z;c;,m.:ti:ena:xa.i1s

k:i"'i.'2'.;t_§;tes'*§va"i*..a_EE%fP3%ya) Uttarahaéii Hmbéé

8a{}4gaiQ.25é$aT'::th Taéuk, Eangainre

'_ '-.Sr%. U"a"éé2'sh S13 Chi-kkaveeraiah
Age'; 4Q years
"  "39 Na. 3.848, éﬁtig Cross

'  2356" Main, Q" Biock

V%   .._.'.!ayar:agasr, Bangaiera -j 11



12 Sré. ijmesh S/0 Rama
Age: 35 years   
R/0 No.86/A, vasanthapura I

 

Bar:ga§@:*e     

(By Sri: RN. Naraja Ready, AdvGcauié«.f:erVVRi"t:3  
M. Erappa Reddy,.Ady0ca'té 'frat R'5._t9 RIG 
3. Jagadeeswara, Adx.r'Q.;a:e2.fQr R;-;'~& R12)
ms MFA is fgiegi um':1eri}Qi~ci.gsf__"%$'3 f§;::i'é 1 (r) CFC
against the Order3._.§§a§§e'<j 2:;0s;%2o%i36: ;3&m.-as on 1,A,Nc.: in
asm. s1212{:e:}4 :né xxzv Acidi. City cm:
mdge, Bangg1 a'Ii:re.:i;f'1_§t{,§::f§{CCHA".:'E\io,S};"fégecting I.A.Ne.I fiied
under G:"deE=_3§  far an srder cf Tempsrary
Injunctimng  A   %%  

 ~..AThA;~§.%.':;.A:§,$§:e.!iAan$6us-~¥'-'é'r$t Apgeai «taming onfor Hearing
th i'::_ ciaf§ai,i ..t!ffu's_<;'<::f§.z_éftVﬁeiivereci tha foiiowing:

JUDGMENT

W $3 ﬂied under Order 43 me 1 (:3 we %%%%%%gagg:ng;tzéée Order dated 21/06/2006 passed an I.A.No.I in k%%c;;§Ne. 812/2004 an the ﬁée of the xxzv Addé. City cm; fsuage, Bangaiare City {cm me), rejectiﬁg m.:~.so.: ﬂied 2/ under Grder 3Q Ruées 1 & 2 me CFC for Temsararv iﬁjuﬁﬂtiﬁn.

(2) This matter was heard'f<§vf"aQméV' 2:i__me, : '--._1D7:éV'r'§:2g the " L' caurse sf argumertza, teamed ,<:'5u--%%_s«é§"-»L.ffQ: {he-~ aﬁpeiiant submitted that the matier'V%;ff:'a%g-v--vw'*"a=£=; :3? wéﬁh a directien tn the tria§"§;¢-urt:=__teg c§.§:sp4e $"réIj_'~af.___t§':ei matter within six mantha (3) In ~§*'ig=;w cf i'f_§'«i'é.'»':2.'J«»L.V_:'i:':*--fft'*3"§:~:'."$E<32"'i sf the ieamed cozmse§ for the a;35;3e23_a nt':," E'-.;I.} a'S$ the ééicsiicwing:

ORDER

1) Tﬁ§S"' f%f'§.§AS'i£§E'_E.§r%%é'=§:t}Q8 First Appeai is dispased sf with a ﬂEreA::':.:.i__onv_.~t'§,LA'j\..~tThe triai Caurt ta deatide the suit in « a..::c0rda~:f;c:-3 with {aw within six mantha.

V'5'." g}.jit ;$ rﬁ'ade céear that waters paased an LA. N35,}. and 2 VT . _ 'by the triai Ceurt wiii remain in farce tiii the dispesat of A A Wtne suit.

i7/

3) it is aiss made dear that the triai Court; G53/--~ inﬂuenced by the impugned or_<:3_,gr__ dat::efI:2" "

passed an LA. Nasxl and Z by thé;:tria.i4TCvoi3Tr%§:'ahaT the matter on merits and alsg _afte%'--¢rinside:Eta:_;i'vtﬁev 'e;si?a%¥ '*V ' and dommentary evicience at 'tfifev-témé ef'dwis}:3ciV7sé;'§""tz*f'V'the 1' suit.

Unlock Advanced Research with PRISMAI

Karnataka High Court