Ratnakka W/O Mallappa Khinnavar vs Kallappa Mallappa Khinnavar on 16 April, 2008

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Karnataka High Court

Ratnakka W/O Mallappa Khinnavar vs Kallappa Mallappa Khinnavar on 16 April, 2008

Bench: Ram Mohan Reddy

 

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THIS M!_FA,_FiLED""UjC)  '1 I;rj"=OF' "T-C A"'r'\ii\i""i"
THE ORDER D'g+,}i.'13.11.2<m5%PASSEDWI IA.N0.X U /0 39 R
1 & 2 R/'W '5E€;.v._-1514QF_VCP._C. 1:01»: :21. IN os No.27/2001
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RECALLINQ '£'PﬁaE_ 0121mm 0F___3T3s'l'USQUO PASSED IN THE

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ALONGW1'I'H i.A.(,ﬁrHis DAY THE comm' DELIVERED
THE FOLI~.O_W.ING:'=. 

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d

 1 C»iv.ii-Hgiudgc (Sr.Dn),  aggrieved by the order

 «détccl 13-01-2005, has preferred this appeal.

2. The short point  for decision making is,

"Whether the Civil Court was justified in recalling the
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status quo order passed on 13-01-2005 0151

the undertaking given by the defendants? 0' .7; " 

the   be lnamtained by the
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 'I'imge ﬁle :€)bji31'; td"   A  However

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13.01.05

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-1' D_.ft 4 8; 5 11_\_n: ﬁled Sri;-_I"l'B Adv applications for taken up the case on today's board ACK, VRN, JTB present \ _ Received the objection of the View of the undertahng of tlleldeit g:;¢eem¢re% passed in the morni1ig"ie V Callon for date." I I d" V'

4. From the as to wh_a.t was the _ by the defendant, ' order granted that is 18-01. 2005. hhhh not wounded What exactly tranepired so as to the nature of nnd.-. the d...£enda:'-tn, i was II .1' it- qniits_d'paVrt te"I*eca_i_i.t.'11e order of status quo pgsseu In tne ' Vi, Vmonatngsession. BS. Kamate, ieamed oounsei for the 4*?! .. submits that the suit is posted to 5-6-2008 dd ﬁnther hearing on the merit. If that is so, it is for the Civil Court to also take up for consideration E E 5 E 'P E E a :5 E E

- IV c"rr-'d*ra.tion and dispose of!' the same with law.

In the cimumstanccs,' this afpptéalwis» "

order dated 13-01-2005 far L relates to recalling the status qt1;ijo_1'd;cr to state that the pa-_r11;c-3} jmay, If i.. 119-'mess

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