Karnataka High Court
Mrs Joyce Severine Rego vs Mrs Gretta Asha D Silva on 21 February, 2009
Author: N.Ananda
Bench: N.Ananda
IN THE mm cocym' 09 KARNATAKA AT BANGA.L§::% Rj1éI"VV;.A« _ fiA'I'ED THIS THE 218'? my cm }"<'EBI€¥_;.¥Vz1'~1'«;'f"'é.:'::€:>*,V'_'L';::f_§§' T K HEF'«'C)RE mg: H<:)N*B1:,,E: MR. JUS_TICEf"N E§NAN¥3;3; Q' WRIT PETITION m.s32%c;i§'2Qo*?m;»1;c?§:3 R¥?fi'WF:F3N: K H H 1.
MRSJQYCE SEVERINE.§§fE€}U. Wjf) FELIX vijNC,ENT;'REGc3'2 . ' ,_ AGED ABa'u1v;:s'¥aA--Rs% RESIBENG 2'51' Gg3;_LA}s'i'?.'COE"?'A{";wEf.'v . ERGO CC3M§'i3UN13-- . '-- .
NEAR KU'E}E}'i3Ij:_BREf)x(3Vf3} ~ §{UE;>UPL,? T.§?C2ST3b¢%;ANGa.L<-3% .. PETETIGNER (r3y'sri.'-- :9: {vi :f~:::i:j*jz*s,1§sx=\;4';";qii'a;r:§:c:;a:rE; AND " «.3, V-':}§}f=Rs*;--.L§:;:2V.m"rA Asm 'D SILVA vszw .gXL«W"r'._i_"\I H088? :3 SILVA ';a..c;E..;;';ag::UT_ :27 YEAQS u;-HILLV IVE'-§:',z?xR GARQDE KANKA§Ab¥ ' .._§.«§;ar«1c_';-m;«:,:;2E 126.75 092 IA EESPGNDENT (By 314:. KUKKAJE RAMBIRIS-RNA BHAT, anvocmgjr = .,_T§;18 w.P. FELED UEVEDER ARTICLES 225 85 22? Q? THE
-.A'.-PRAYING TC) QUASH THE IMPUGNED omm AT Am~.iE;<:.A. mi }9f1.?.?.OC36 PASSED BY THE LEARNED If AQDL. CIVIL JUf}C':E {'SFf.E3N.} AND CJM AT MARC.-'x£;L=3§?E, REJECTIIQG THE VAPPLiCATEC)N ~ I.A.NO.17 UNDER ORDER 2&3 RULE 9 REESE " WYFH SECHON 151$ CPC.,_ ANS ALSO THE APPLICATION ~ i.A.NC3.18 UNDER ORDER XV? RULE 1, CFC; FELED BY THE PETETEGNER IN O.S.N<f}.313f2(}O5 z'~"xND CONSEQUENTLY ALLOW THE SAED A§3'F'LiC=ATIONS.
rtmirt was pzstififid in hoiding that it has no j1II'.i'$£;h>(:"i'Ei'§"£f)',ji 'v., to issue slmmmns to them. The trim ctmlrt .=;§~hu:311f§sVé§':ie= summons to witnessms 1 and slL ":va'tT'!*¥é_1c7: apgfaépfiafa stage, the ilfipllgflfid arch? is n10di~fiéi§._ as i€j_"_:iéi:2tfis'=.4f(>, "
witnesses 1 and 4. The Wfit pfifififlliv §S~~..diSp€$Sé(i--- Qf V:§1~',.(:0rdi1ig§§i sd/..
' Judge cm]-