Mrs Supraja Irukkumati vs Sri Venaktesalu Gangineni on 15 February, 2012

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Karnataka High Court

Mrs Supraja Irukkumati vs Sri Venaktesalu Gangineni on 15 February, 2012

Bench: S.Abdul Nazeer

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4. It is evidem free: the ﬁieierieiie.__e:fg»,;"eeer&i

ihat the Family Ceuri: hag g:"a:':'£:e::'i__ S':;ffieieiif:e <jppef'E;§u1iity_VV

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this matter pertain$:--*€e di\;t:;r::--eVe_:'fi'1e-:1.'by aihe respondent

herein, I am of the epportunity has to be g:*anted_ t:>__ examine the should also be g1*3.n1:ed..a:A:{" 'Cross; examine the petitioner. E); V' " Ini;Eie[ii.gh*te__:e'f7 the above diseuseionsg E pass i:hefQ110W;i 'I'1g_i' V .

5 * ' ~ ORDER {'i'}; T}::e..._resp<3:':de12':, xvhe was examined as PW} and ':3;f;e'ee. "e§}§dAe:zee has beer: taken as '::1iE' is hereby fee__e.ﬁe::; Simiiar1y§ ihe erder' treating {he CI'C1SS- xe:;<:ar:.1§:%:e::033 ef the getéiiener as 31:? ie aise hereby §'€'€<%»E£€&.a {ii} The pazéiee are ﬁi:"e{':f,ed ﬁe appear 'eefere :%:e

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{iii} Liiarrzeé §xdv::>cate appeafing far the pgtiiiorzer is peymitted :0 cr0ss»eX.amine the re3pQr:ci€r::"'€§3f:«féhat day or 0:1 3:3}? othﬁr :13}? fixai by the F'ami1}; f§3:::v¥x§A:}t'; : V' {iv} Sirnilazz iearrzed Adv<;<:ateA a-f;:peéfi};1gV'f0_:"¢. 't1v3.e ' respondent is 31:50 permitted" tG._€:~:e3sS'~§.>;a:31i1*;§giiiiif petitioner on the date fixeéi Fkrlliijg (V) Wrii: petitivonz is pf a§C'0rdif1g}y. N0 costs.

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Karnataka High Court