R Swamydass vs Smt Achamma on 12 July, 2010

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Karnataka High Court

R Swamydass vs Smt Achamma on 12 July, 2010

Bench: Jawad Rahim

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 12*" DAY OF 3ULY, 2010

BEFORE

THE HON'BLE MR. JUSTICE JAWAD RAH_3;MC[jg.'._[ 

MISC. CVL NO.267A/2010 _
R.S.A. NO. 349 0%? 201.9}  ' "

BETWEEN:

R SWAMYDASS DEAD BY LRS" _
R SHIVARAJ,AGED,.-42 YEA-RS. "
D.NO.3, ORIENTA'L_4_lLI«.NE.'  V 
NANDIDOORG MINES_._:E<GE_   ~ _

V    O  ';;~.'jvPETITIONER
(BY SRI Km-\GHAvENDA;A .RAfO.,,x ADVJ

AND :

SMT ACHAM-vM_A"SINCE«DEAD BY LRS

P T'THOMA.S'S_k"O.ET.HOMAS DEAD BY LRS
K T BA_B'u_ S/O P-»T--T_H--O MAS

R/A HOUSE. NO,B420B,.«"BHARATHNAGAR,

BEML NAGAR',"KGF"

_ "3OSE'EPHu"  S/OT3 T THOMAS
R/O._HO'UTSE..NO.B~2O6

'V v..BT1BBARATHj\-:.A.BAR, BEML NAGAR, KGF

A  T V_STEO'P~HAOEN, S/O P T THOMAS

R/OHOUSE NO.B~206

_ TLBHARATHNAGAR, BEML NAGAR, KGF

*  SABESTIN, S/O P T THOMAS

R/O HOUSE NO.B~206
BHARATHNAGAR, BEML NAGAR, KGF

(§V./



5. R GURUMURTHY S/O RATHINAM
AGED 50 YEARS, R/A NO.A-7
BHARATHNAGAR, BEML NAC-EAR, KGF

6. R SAMPATHKUMAR DEAD BY LRS
SMT SHANTHA W/O SAMPATH KUMAR
R/A NO.3, NEW ORIENTAL LINE
COROMANDAL POST, KGF

7. KUMARI D/O SAMPATH KUMAR---"""   I
R/A A~7, OOKAD MODEL HOUSE , 
CORAMANDAL, KGF V   '

3. MANI S/O SAMPATH +<uM'AR"-~.._ 
R/A A-7, OOKAD MODEL HOUSE _
CORAMANDAL, Keg   _  

9. MANIKANDAN S/O  .
R/A A-7, OOKAD MO.D.EL-.HO_USE" 1. ~ 
CORAMAN_DA1,.,E--.KGr;f I   

:0. R KOTH'A'N'D.A'R-.AN_1 S-/Q  VR'ATHIN_AM
AGED 4S.Y'EA~'R-S ' ' _ 'R ' ..  
R/A NO  ,1,-N EVE, D REE NTAL LIN E
cO.ROMAN'D;AL_ PQS-T_,"~E<_(3F_ ,-

11. R3AGADAM8AL~1D/O"-MRATHINAM
AGED 55, YEARS  ' A  
R/'A No.3, V-NEW' ORIENTAL LINE
._"C"«0R_OM_ANDA'L .P.Q.ST, KGF
  ' "  ...REPONDENT.S

***

4xM.IISC.hVIICVL NO. 2674/2010 IS UNDER ORDER 39 '"7?i"'--.."RDLES Léznd 2 R/W SECTION 151 OF C.P.C-PRAYING TO _ AN ORDER OF TEMPORARY INJUNCTION, ETC. WTHIS MISC. CVL. IS COMING ON FOR ADMISSION "f .THIS DAY, THE COURT MADE THE FOE_LOWING:~ W37 GRDER Heard the learned counsel regarding Misc. CVL. NO. 2674/2010 for stay.

2. Pending considering of the petition respondents are restrained by an ad~inter_i:'mvj"eorldér.'_:of7., injunction from alienating or changVi'ng"the 'lnaturjzeof :o'rope.r't.y ii' in any manner, which is subject mAat__l:e'r__of thev_s.u'it.. = n

3. Accordingly, V2E\30'."'n~'26.7{@/2010 is allowed.

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