Karnataka High Court
Narasimha Reddy vs K.Krishna Reddy on 13 June, 2014
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13th DAY OF JUNE 2014
BEFORE
THE HON'BLE MR.JUSTICE HULUVADI G.RAMESH
M.F.A. No.7237/2012 (CPC)
BETWEEN:
H.Narasimha Reddy,
S/o Hanumanthappa, 61 yrs,
R/at Kurugodu, Thammanhally
Hosur Hobli,
Gouribidanur Tq. .. Appellant
( By Sri Sohani Holla M., Advocate )
AND:
K.Krishna Reddy,
S/o late Doddanna, 51 yrs,
Kachamaranahalli, Hosur Hobli,
Gouribidanur Taluk. .. Respondent
( By Sri G.S.Bhat, Advocate )
This MFA is filed under Order 43 Rule 1(t) r/w. Section
151 of CPC against the orders dated 21.2.2012 passed in
Misc.No.18/2007 on the file of Civil Judge (Sr.Dn.) & JMFC,
Chickballapur, dismissing the petition as not maintainable.
This MFA coming on for orders this day, the Court
delivered the following :
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JUDGMENT
The appellant is permitted to convert this Appeal into RSA in view of the decision reported in ILR 1973 MYS 195 in the case of Shivamma -vs- Gundappa, since dead, by LRs.
Accordingly, Appeal is disposed of. Post the matter before appropriate Bench having roaster.
Sd/-
JUDGE *bk/-