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Karnataka High Court

Muniyappa S/O Thannappa vs Nerluru Grama Panchayath Nerlur on 26 June, 2008

Author: V.Jagannathan

Bench: V.Jagannathan

mmnumm n-new com or KARNAYAKA mew count 0:5 tin...

- ---«»-- ~--__-' -IIr1iI\'I'l"Ill"IlIl" TIIVHKT \.\J\.JflI L3!' % mral diam-2:53:-5621{}?,. EH 1% PEGH COURT cm xsxzmraxs AT Bamggofig mama TI-E with ma: GP' ma Vi; L? [Q EEFORE_AjW E-§I.'3R'BLE m.m3%cfi'V;JAGfi§ "

Rmumfi ssmmn m,.g4mms 3E.TwE.Er»z: X M H E» Mufliyfima, i_ ' Rafi $lm1tM63.ye=egm.'% _

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Ia. = V V. '_ A@_sai?,a1::§§3:1; 52 'are "-ZR:§'?£;3:_ Vi1hgt;':,_. A'-afibek taluk, ...APP'ELL§.NTS L» : A .. Gram Pamhayatlai, Heriur,A.mk:a1ta1uk, '' Bamalzare-562167.
Eewmerfi by im Becrefarju ...I-?E'...i@2°?DEE"£'$'::
{By $r§Ja§.M,P1'.a.ah.ant1*1a, Adv CIRZ m Rs8.A§is med undar Swtiwrz, was at tl1c;§:,BC. pmayixig, t the judmcnt flatefi. 'I. $. f1.i3.'.'2{I1.{36 pasaad in R.fi,I'i':::.Q33}' ' ; ' the Pmaidizzg 955$' 333$ 9 B fE Rmal :, mm@ the jud@u aa:ga%g3s;g;s.aj3_% a- wy:_r_v "v4v-inutrllrnnrl nsun uuutu ur KRKNAIAKA HIGH COURT OF KNDIATAKA HIGH $URT OF KARNATAKA H%GH CO pammé. in G.S..No.1*'r/£34 "<::;:f.£"~...}§l1:: f.1¢ 'Q?-vt§§""'Pr1';:€ivfl" % Jt1dgea{J:*.D§ &J!vfFC, Céw R.S.A. this afiay, the Cr3ur£Td¢1iver¢:fi th¢ - ' far the appallant, Q fem-e the m bsfom the saxflbrcczi a ciecres at the hands 9:' the trial court in as much as the gag: mpmdcnt; plazsam"-Gram panachayath % = gang ama by mazm that the wit pimperty ' Gram pancmayathu fim ay-pcal praf-mrmé W k A was aha dismmad am thus against flw 1: .'§11d1'1m sf the osmrta mlmw, rm appsfiants iv ' J' "KW HIGH COURT hzzmirs hava msme up Rfsre tlifta mutt 31:; the apfii.
3,. "% mag (If the V that time raspazidenfi-(Exam qumtrinn xréai ' the rghef' ".3 " an" V flu fmtmg that thav ' Ewrmr sf the mix $ched'u.1e pmgeeg and 44/ 2, and the saffi z's iauah 331$; E: E sf mnsmmfing t;&
-- . :h§'é_"Vti;é§v';emia*ata ware t:y3'.1:1g ta :n:m§a$gg;,w1 gmaauae pguperty, w1§mh heamgs m m-amk%%P9mhayé;2§, the gzainufi appmaekm me 'm mntested rim said suit by §:.j_g:£ Aghv fiand that the preperty bmrm 39.6% " mm Tlzaaapw, the fafiwr of the defiefiazfis 1? am! fallczwing ths if1IZ~'.'3I'f¢3i1'&fl(r3 by Shimppa, %*»;m1mmm anzi Naxaazmtmiah, the maid Thamppa had
-nu."-m wvwnl v"l\l"Il\I'l"\ll"\l'\l'\ TISISI1 uuulu UT HHKIVHIHEH |'1Ne.fl>"'J? LUUKI L)!' KAKNAIAKA fiifiifi QCJURI OF kk :9 me as; am. in a:>.s.m.1m/Q3 and mm the death as the ab::v5~rsa§'E'm.r1appa,, 3% déenfiants are his 1&5]. ?>, ragrmfismatism stegwfl 'me his 539% am tl1m'¢f<:.;*i;: t.m dflimfirzm confided that the mmhayam mm gm tam: wash actually balsa-'::g:<::%';s3~:.V 15¢ d . As far as aha mum ma: mutt 13:: app:mc;:ia__t£: thmma images fimmad by favour of the: Crram gamxmgéégrh the Gram panm}*at§:a af 'the am-mmm W. mm am 'ch: figxpéiianm hercin was aka aigmimm. & % k Exmd Caounael Ear 11% that: csurts warm in arm: in plafi by tk plamfiifiram 31¢ emmittad by thm Gourts
4. da wadumad as pea' E:xs,P1 ta fifiram Pazmhayath wera afi the dmumamm of iv? 4 M'w'\.Jt\l \..grV"l\r'l;l\I"l!'\lP\l\I'I !"ll\J'l'l \-\J|J!(I \-H" I\lIl§l'I'\ll'\I'\I'\ TIIKJI1 Vufllklfil WJI' i\l'\Kl'.l'\I.l'\I\l'| l1I\7l"'I 1-IJIJKI 'Jr IEFIKIVII-\I§il\l'§ l'H\9l'l \.\IUlEl pamhayatfi it$z=:.E' arfi it mug flew gzainfifi;

W". TI I\'1I\I"PIIl'II\f1 I I :11; mums mmv mug not have ampmd the said 37 'J g' N" A .-

- M... -, -...vu.u Ayxfi nu-mnnunnn ruun uuuuu ur AAKNAIAAA Hihfl uuuxl Ur" KAXNAIAKA 1'-!l(:'-11 CUUKI Of KAKNii"i"ii\KA HIGH COUKI dwunmim in ms feat 61' tm deaummm prcxciucmd c::fi behafinfthe u 5;, 1%:-1:1 éhe aheve s.:,1.biid1fi§'1 V camfL17§§y gmusad && entiree: 3'u§gfim'1t _ oi"

belaw and I find that tlia vtxii piam widcnee ta 31;}:-a;ug.f;a.r1tAf19:at:.§.. by 'him Tm their stawmi s:*.~.::ux'ts bfilsw had 11:; plaeeé by 3% p ' in sszaming to the m:*1{t1L;$7g§n;- prspcrty is film pzumzg of:he%M Virtue at' E:::.P3§ the re:3ol11mr_1:1_saef kfi far that There is m iota paw by fvaiém-W tlrzat the: suit scheduic property I is the H359 beknnged in mm. In the 'na avflenm 'zzseizag paw tr; aiahenm the p , bath the warm have mm-menuy that that suit achfiuk ?'.t°'Dp6l"{§" belama ta tha Famzthayafli. The said finding 'l::a?mg mmument ' - r~ ::»§ faeta, Ism :19 case *3 made amt. far this mart :9 "I § ....._ .......... ....-- mmmnm HIGH COURT or KARNATAKA may COURT or KARN the saéfi mmurrmi firfim do :r:xe:3%:. aufiiar af the film af' ma gm 'E2 Thsrefmarss, thia diamksaci.
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