Karnataka High Court
B C Govinda Raj vs B H Ramaiah on 2 March, 2010
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
EN THE HIGH COURT OF' KARNATAKA AT BANGALORE
DATED THIS THE 02% DAY OF MARCH 2010 'f ~
BEFORE
THE HON'BLE DRJUSTICE K. BHA§{THA'VA'£'é.}§II2X"
WRIT PETITION NO. 37431/2009A_'{GM--'CpQ."'_
BETWEEN :
Sri.B.C.GOViI1da Raj
S/0 Sri.B.H.Charnaraj
Aged about 53 years
Residing at N0.26O
K.Kamaraj Road V I - "
Bangalore. = .;';RET'ITIONER
[By Sri.M.N.Sath3Ia.Vf{zaj1".g§Id\A for Raj & Assts.)
AND:
Sr£.B.H. Ramaiah"<. " _
S/0 Late B;;Himanthar.a_ju Setiy
Agedv abC.ji1i'~7;7,y€&_1I'S " I ..... .0 »
NO_.27'O«7, 5?" Main,"4_"' Block
JayaI11'a.gei1'»,.T AV '
BangalO1'«e_-»1A1'I.-I ...RESPONDENT
v__'I'HIS WRIT PETITION FILED UNDER ARTICLES 226 AND
4 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE
PASSED BY THE CITY CIVIL JUDGE (C.C.H.NO.29),
=.f,'EANGALORE IN O.S. 16119/2006 DATED 30.11.2009 ON THE
' .'}A9RLICATTON FILED UNDER ORDER XL RULE l(A) OF C.P.C.
. I PRODUCED AT ANNEXURE--E.
" " '' THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS BAY, THE COURT MADE THE FOLLOWING:
ORDER
The impugned order is appealable under Order 43HRu_1lde.__1(s) of CPC. Therefore, the present writ petition is not main§té1iri2ii3l:eV;: _
2. Learned counsel for the pet.iti0ner seeks' fiig appeai as against the impugned order.
3. In View of the above, wIi't»..;5etitiondisri1issed as not maintajnable with liberty to tO'~--take course of remedy available in law.
Registry is djre'::.tefd td rettirh 'tlieid-ineeesisary papers to the iearned coun.s'e1*fo_r'the afietitidner. Sd/-
JUDGE