Karnataka High Court
Smt Chandrika vs Sri Narayan Laxman Naik on 14 February, 2012
Author: N.K.Patil
Bench: N.K.Patil
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Aged about 87 years,
0cc: Ryot,
R/o Kadwad village,
Karwar Taluk,
Uttara Kannada Dist.
Respondent
(Respondent served)
This CRP is filed under Section 18 of the Small Cause
Courts Act, against the Judgment and Decree dated
03/10/2009 passed in S.C.No.08/2006 on the file of the Prl.
Civil Judge(Sr.Dn.) Karwar, decreeing the suit filed for
recovery of money.
This CRP coming on for Admission this day, the Court
made the following
:ORDER:
This revision petition by the defendants- petitioners 1 to 3 is arising out of the Judgment and Decree dated 03/10/2009 passed in S.C.No.08/2006 by the Principal Civil Judge(Sr.Dn.) Karwar, wherein, the suit filed by the plaintiff-respondent for recovery of money was decreed holding that the defendants-petitioners 1 to 3 are liable to pay a sum of Z23,625/- to the plaintiff-respondent, with interest at 6% from the date of petition till its payment.
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