Karnataka High Court
Vijayalakshmi Offset Printers vs Sri P Ramamurthy on 11 March, 2009
IN THE HIGH COURT OF KARNATAKA, BANGAIJQRE DATED THIS THE 1 W DAY OF MARCH BEFORE THE HONBLE MR.JU$'I'IC E.}¥I.B1LI.;}5§IfE?%; M RFA.No.6§§'[ g_Qf:},<_2 1 BETWEEN: * %. M / s.Vijaya1akshmi 0ffsctfvPri31tcrs',"'v " " Rep. by its ' ~. h R.Ramesh_b$.1b§;:;'L'V' ., .. s /o.N.R.Raja'shékarai1;j-- V . ' N656, 8*h'M'aiI1:_;Road',*» ~ J.C.II1tiust1i2fl. Bangala2"<:~560"'i)5'2} .-- .. APPELLANT (By%j':SVnit.Ja11i11§i$3%'Bafi/Rukmini.V.P., Advs.) S [_ O Latc "S§.'i§K.Praha11ada Setty, Aged aeshoxit 56 years, Vt ' "2; ..tSn;§f..\/i.jaya1aksh1ni Ramamurthy, _ W/'c;.Sri.P.Ramamm*t11y, about 53 years, ' Both respondents are r/a.No.1 1, 32/ A Tms« coming for admission this day, the the fo1IowiI:tg:--- 15* Main, N.R.CoIony, _. " ' *~ .._ j " _ Ba.ngaIorc-560 004. .. -- " (By Sri.R.K.Sridhara M1 zrthy ) This RFA is filed u[S'.«-9__.6 i% cpc, 1903, agaanstthe 16--~12- zoes, passed on Vkjtgikr-§§§.%2.6o73/2007 on the file of theflvfiuth Bangalore, allowing on behalf of the V but the defence filed by to decree the suit for evictio1 1."* "_ V. V JUDGMENT
' H Heard the learned counsel for the parties.
L/ is hereby sc-t--aside and the fiial court is dispose of the matter, on " u fr'-am the date of receipt of a appellant shall pay the" * without fail and 'shall '.,EI1a."K{.é applications before A"4--£hc_ ._a'nd shall co» operate Without "
Bss.