Karnataka High Court
Sri Gopasandra Venkateshappa Since ... vs Sri. Muniswamappa on 16 April, 2010
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 16'?" DAY or APRIL 2010
BEFORE A
TIIE I-IONBLE MR. JUSTICE ARAVINI) E _
CIVIL REVISION PETITION No.54 ~
BETWEEN:
SR1 GOPASANDRA VENKATESHAPPA
SINCE DEAD BY HIS LRS
(A) SMT. NASAMMA _
W/O LATE MUNISWAMAPPA _ V .4 I A'
AGED ABOUT 70 YEARS * 1 3 '
{B} SR1. B.M. VEN¥{I'~\TASWI1k§vIY. '
s/0 LATE MI1I~fisviJAMAPPA_j'V.«: _ :
AGED ABQUj'4L'§>YEA.RS I '
BOTH " '
BESTANAHALLI
HOLUR H0314,' KOLAR '1fAL1:je.: ... PETITIONERS
, (By. Sri.AI1a.I;Vda.A:K, Adv-.}
1N'i;S\%{rAMAPPA
s/O.:\rm:s:IYAppA
AGEDABOUT 64 YEARS
R/Afi' JANNAGHATTA VILLAGE
I _ KASABA HOBLI
'- .. AKOLAR TALUK.
-- 2; V' " SR1. KRISHNAPPA
S/O CHIKKAMUNIYAPPA
SINCE DEAD BY HIS LRS
{A} SMT. LAKSHMAMMA
W/O LATE KRISHNAPPA
AGED ABOUT 46 YEARS
{8} SR]. SHIVAKUMAR
S/O LATE KRISHNAPPA
AGED ABOUT 24 YEARS
{C} SR1. MUNEGOWDA
S/O LATE KRISHNAPPA
AGED ABOUT 22 YEARS
(D) SMT. SUJATHA .
D /o LATE KRISHNAPPA
AGED ABOUT 21 YEARS
3. SR1. MUNnrENKEoow_;3A "
s/o LATE .i _ «_ 1*
AGED ABOUT 71 YEARS
RESPONDE'¥iTS.NOi='?(A) 2u3i"ANDi 'C
REsPoNijENj?»iNr3..3*--.AR§::"ALL' *
RESiD.ENTS__ GVF-'BES'1_'A}_\3A.HALL-IV_' H »
V1i;LA<3fi;y.1¥io'ui.Ji2 iaiomi 0'
KOLAR 'I'Ai_.UK~_ _ _ --
KQLAR DiS'FR}iCT. ' RESPONDENTS
'i'hisV"CRI? 1 15 of Civil Procedure Code,
against L the order * dated 02.11.2009 passed in
'_ Misef'.No,26V/2007'«o_11_«tI;1e file of the Principal Civil Judge,
"(Sr.Dn.}" CJM, Kolar, dismissing the petition and
i.A."fi1ed_1:ii/;o. R--9 I'/W 8-151 of Civil Procedure Code.
Coming on for orders this day, the
Court made.-'the following:
ORDER
0' --*:The learned Counsel for the appellant has filed a 0 ~memo for conversion of present Civil Revision Petition to %,.// Miscellaneous First Appeal. The same is allowed. .__T he appellant is permitted to convert the Civil Petition into Miscellaneous First Appeal. ca