Karnataka High Court
Madarganisha D/O Imamsha Makandar Ors vs S.G. Arkeri Anr on 25 August, 2011
Bench: N.K.Patil, C.R.Kumaraswamy
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pstiiéozas fflség by {he C{}m§§a31r:2:m,ss St,GC*dV'4':{§§vS}3~:(§S€C; :>'§_ ' Qbafirving' that the r€sp<:>:1d€nt:~:C_a1;}Eh¢:*§{§§:é.'shé;}E'vvffiilgmf E/he flue procséure and' .:ake '._a:i:;*§<}§1 ,»"::g.;;a.:3*1s*{ t?;:f: '* Complainants? if ihe §€&1S€ :é"~s:§§?:€fi': aggéfi if the Cempiaénants E}€§\;€ {*:23L:*: Afi;:aE{e their awn arrangemetxts s;::.c.£% a(:cuseVd; have ia}/:33 siapég Hmvsarsr, in $26 avent, £4:/Ey reiief 9'? aiternative éhsir sage may :06 Cofisédsred in 8.CC{§E £i{:'i3"}AC<E§ E/Viih this backgreund, these Eh1*<:~"ja:» §é0m'§§.gi:éa1::ts'- §1;:V<: p:'e:sé:::'i:€{§ fmise Camismpt ;.3§':i€ie§%f' gfifayizzg is pméish 8.CCfL§S€fd ixfoggi aaé 2 {Gr the eras: flayed E2.G4¢2€%iE gaassaé. in E%f;'?§£\E€;f$; i ;*§§2ii«§5925f2@V1G fiffifiiiiiiiii :39: Ar:n:3:»:1;§e5CI _ V Si Afisr {:2*:refuE ps§L1ss.a§ {:25 § §,'i€i% §:ra}»*€: Samghi E01' 3:":
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petitien.
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