Karnataka High Court
Bruhath Bengaluru Mahanagara Palike vs Sri Chakradhar B on 20 September, 2022
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
REGULAR FIRST APPEAL NO.417 OF 2022
BETWEEN:
BRUHATH BENGALURU
MAHANAGARA PALIKE,
REP. BY ITS COMMISSIONER,
CORPORATION BUILDING,
RANI CHENNAMMA CIRCLE,
BENGALURU - 02
...APPELLANT
(BY SRI. BATHE GOWDA K.V., ADVOCATE)
AND
SRI. CHAKRADHAR B.
S/O GOVARDHANA CHOUDARY B,
AGED ABOUT 47 YEARS,
RESIDING AT FLAT NO.04,
1ST MAIN , SINDHU RESIDENCY,
SIMHA COLONY,
CHIKKALLASANDRA,
BENGALURU - 560 061.
... RESPONDENT
THIS REGULAR FIRST APPEAL FILED UNDER SECTION
96 R/W ORDER 41 RULE 1 OF CPC AGAINST THE ORDER
DATED 14.01.2022 PASSED ON IA IN OS No.25728/2015 ON
THE FILE OF THE LXXIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, MAYO HALL UNIT, BENGALURU (CCH 74)
REJECTING THE IA FILED UNDER ORDER VII RULE 11(a) R/W
SEC.151 OF CPC FOR REJECTION OF PLAINT.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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JUDGMENT
Learned counsel, Sri. Bathe Gowda K.V. appearing for appellant is present before the Court physically.
2. He has filed a memo seeking to convert this appeal into Civil Revision Petition, in view of the impugned Judgment arising out of application filed under Order 7 Rule 11(a) r/w Section 151 of the Code of Civil Procedure, wherein the said application came to be rejected.
3. The submission and memo is placed on record.
4. Learned counsel for appellant is permitted to convert this Regular First Appeal into Civil Revision Petition.
Accordingly, appeal stands disposed of for statistical purpose.
Sd/-
JUDGE LL