Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Karnataka High Court

Kumari A G Manjula D/O Late A K Gundu Rao vs The Chariman/ Managing Director on 17 May, 2012

Author: B.Manohar

Bench: B.Manohar

 IN Fl IF 111(U) COL Ri )F KARVI AK.\ AF HANGAIs JRF

                                 'If                 I     M     20

                                         1* ['OFT.

             Il-if. HOVBL 1' MR.Jt 'ñlC'F .T
                                           M NL'1I-R

                                 F,            I'    ..C


F3ETWEEN.

   V   A      iNl
 /0 ME      c.& DL 'O
AGED AJ3OLT 53 YEARS.
RIAT NO.9. KRISHNAPPA GARDEN.
t CRC 'S.
3'MAfl."
   4   (     JA   A    4    1                              K
 N(    OR    60   1.

                                                                 AflELI..flT

   F     'U         C                               fl     'F




                    RV          /M           's      Di     IC

   ( RIO     I'                 'UT
   K? lRt IL.
   r ' si ' 'Tti-
            4             .   .; '



                    A                4

   I                                         .41
             I)'.... •'       ti..       .
   ;''   \    'a   'L
         (         1
              '.
             AA'%A 4tR.
                U ORF                5flj    nfl'
                                                                                  RFSI" )"\I)FNI'S

                DL      41,      E   W S    lb
                                            t    'PC
 VT              )                )     1
TA.     tF*.    NO I R Ct 'I.Tfl      11.11 Tilt fill
('RDLR ISSEl) HI THE LEARNED SINGLE .JUDGE IN
OS. 7233/201; ON TIlE FILE OF TIlE XVII ADDL. CITY
CIVil .JT D( E. EIAN(AL E [)ISMTSS1NG iHE l.A F TEED
U/O jq, RI ES I       'Ii 2 C F ('PC NI)A OWIN 'THE
          Ti              R      11

     liftS I 't IS C MING  FOE OR1)I
                               4 S HI                                                                       DAY.
THE CoURT PASSED rI-IE FOLLOWflG:

                                                  ORDER
                                                             ½                C                fl             It

Iea c' ;f the        I ',urr Ir;        ithlr.v'        nit'     :)J peal


                              THE           ',   j.L   Ion


                                                                                   Ii     '         b             Li

_j)jI.I Ill!       T. "tc      it'      '
                                            1
                                            ' Lflhi    ::;       ;.t,s   'I


 .it'


                   4"it .ii   ji   ';       *:     t    nI•                             .t,(
                                                                                                        j   •J_    i•
                                                                                                                        I
                                                                                                                        I

..s.    '      T        •g         .i       '1     t
                                                   it':        ,,        ,•;.•