Karnataka High Court
Sri Narasimhaiah vs Sri Lingappa on 25 March, 2009
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
IN THE HIGH COURT or KARNATAKA AT namn Tms mm 251%! may or 3 _ « BEFORE THE 1;oN*13LE am. JUsT1*(:3E:\VD.\f.'3IFi§.'I;E:{Ii3!4§.'a_VV;;¥§f3&A.12V: * wR1'1;_PE'rmoN NO. gr 26a8 gA1;§?oA:
SETWEEHI SR1 NARASIMHAIAH, % S/C) LATE SALLA-EPA, AGED 48 YEARS, _ _ R/AT No.4, £3451'?CRC3.3S'¥ff-- "
VIJAYANAGAR, % « _§ANGAL<f3Ri3 ' .. PETITIONER. (3y'%$fi.Kemp¢%ga~wdgg;=,[email protected]. for Sm) Nara$iInI'1§3n) «..._._......--
3;. - § 31%: Lm<;;xPpA, A /V()»LfiTE HANEJMANTHAPPA, AGEQ 70 YEARS, '1R','AT SL?ji§£F;ADAi{A'ITE, YESHWANTHAPURA HOBLE, BAN§3___;§LORE.
2 SR1 DADDI THIMMAPPA, s,r<>. LATE HANUMANTHAPPA, AGED ABOUT 53 YEARS, A FR/A'I' SUNKADAKA'I"I'E, YESHWANTEAPURA HOBLI, BANGALORE.
_AGV.,. % iaetitioner, it is for the petitionel' to make good;.~«E1isi3i1at the sale deed is not bilidilig on the pefitienef the 1'esp0n<:1eI1t. Noel to 6 questions cannot be the szxbjeefg of petition under Article 227 of oiilndia. It is open to the petitioner respect of this matter i11dep6IIC1eI1t}§;,--.ii1*~aeeQrdéifi.ee"¥:§ii11 iaw. eeee 'V Sdli 3116199