Supreme Court - Daily Orders
H.P. Chikkarama Reddy vs Kanthamma . on 11 December, 2015
Author: Anil R. Dave
Bench: Anil R. Dave, Adarsh Kumar Goel
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 14364 OF 2015
(Arising out of SLP(C)No.8253 of 2015)
H.P. CHIKKARAMA REDDY & ANR. ... APPELLANT(S)
VS.
KANTHAMMA & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. In view of the judgment of this Court dated 16th October, 2015 in Civil Appeal No.7217/2013 in the case of Prakash & Ors. Vs. Phulavati & Ors., the impugned order is set aside and the appeal is remanded to the High Court for a fresh decision on merits in accordance with law.
3. Parties shall appear before the High Court for further proceedings on 4th January, 2016.
4. The appeal is allowed with no order as to costs. Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2015.12.17
17:28:14 IST
Reason: ..............J.
[ADARSH KUMAR GOEL]
New Delhi;
11th December, 2015.
ITEM NO.41 COURT NO.2 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).8253/2015 (Arising out of impugned final judgment and order dated 09/01/2015 in CRP No.431/2014 passed by the High Court Of Karnataka At Bangalore) H.P. CHIKKARAMA REDDY AND ANR. Petitioner(s) VERSUS KANTHAMMA AND ORS. Respondent(s) Date : 11/12/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. R. Venkatramani,Sr.Adv.
Mr. Sekhar Devas,Adv.
Mr. Manish Tiwary,Adv.
Mr. Yashraj Singh Bundela,Adv. Ms. Neelam Singh,Adv.
For Mr. Anup Kumar,Adv.
For Respondent(s) Mr. Guru Krishna Kumar,Sr.Adv.
Mr. Gautam Narayan,Adv.
Mr. Tishampati Sam,Adv.
Mr. Ankur S. Kulkarni,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed with no order as to costs in terms of the signed Non-reportable judgment.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Non-reportable judgment is placed on the file)