Karnataka High Court
Premachandra Madhav Achari, vs Gopalkrishna Rama Bhat, Momman on 20 October, 2010
Author: B.S.Patil
Bench: B.S.Patil
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2. E-Eéaré tha iearmed V<:--:":_.{;2*'r2_sé%_1 *;§}'€;§'§'E§GZ1$?S and the Eearnad C%e:m.-'6r:1rne:1.t Adwrocazg 3" Cha_iEefz._ge*§ir1 t}iu1's<:"-tagfit» f5%.f:::t.i":--i:>2':' is :0 {he ems? passed by {E26 Deputy C0€:1'm:'.Séi£m2€.§"d:§5missing {Eire mx-*isi_c:>:r1 petition f3::E_&;'£'i§'b:'j£ :53 vgaiiiiaiiérfi...§§E*:fi~z°m"£ng égi/16 eyéer passfisé by {E26 AS$'é_, C-V@tVir';":.:jr:,i-;<;g5:§~::':";.§3i'; ._fBha.':£<:aé= T§.:.e"'grf;e*;'ai?::5}F' 2:}? ihss fiifiiiifilfififfi bfifsrs 'she awghwtiéiies _4%T:aja4.s§wV*;h3;t ':*.§'::4é'«fmuia:1§<>:"1 amriss ef'E"€:*.c%':€& in the name 35 41??- éj.f€S§§fs4§\€E§"Er§§;EE"C§7':8,S;€§' Q? Eané iaeaémg Sf§fg.E'§§Cs,%§E;§~3 EC; an sf 2 EzC§"'{:'$ ES gzxniae: 4% armgs pm"g:,:ar:: Ea Ehs gait': dead 4 '§~:'.§3,{*s€'%?{§é1z2{'3 E Sxsczzjisfi €32 Eiés faveuy by Resparzdems E. ':6; 3 was é'§€g&1 asg E326 §?:"Q§€;"3;"'£:g' wag rm: pmgariy ésscrébeci and it was the petitiamer Whg was {he ewrzer in actual §GSS€SS'§<f}ZTE af ;'§j§,}"';NG. 4 ®E;'3 and resgsanéents E, to 3 being adjacem G'3.§{}f1.éf;S"".h~.%{3nV pu"§~§afl:eé :9 sxecuis the" S316 deéd 3%*:o2v':3ng * 481;' L3. The Tahsiiéar 6§'d€Z'®fi the :m,;f:;";t:?<>:":. .<3'::;:::*§:f'_i%f§ 'fé2*:::2:f4 02'" the pigrchaser based an the regisfterééfi sgifé f:3;?€;%3d:LAA';--5T§ggu1"§§.f%3:A;d; by the Samfi, petititmerg herein _;3refs:"3"éfii.__a%2.Appéaé A'Ei2*a::f5>rfc§§i§%*:§"~ Asst; Cammisséanarfi, Subafiiviaiefi,_ E"s1f:a'£:kéi.__ 1By -Qf{§;éf"'cié§t€d :m::,2@@a me ASs31s'tan: C0m;r1£Ss1§{§:f1~€Vf d§$m§é:3efiE the Appea:
Irzaidéng axraééffecéeé p':,::fsu.am ':0 the regjgiered Saierfg 55355; camsrztiorz urged; by the petitioners thaé'ifihsg:fiL;?é?§i0fi:'_"_.'en:r§r was wrzmgiy effectfid in respeet E3153 p:9:="i3L;::':':" b%3."io1";.gmg is the peiétigners waS r@ § e§:§€d. "i§{Iggi:'£av'eA;§ '§:;j;Hi:}§'é"'5s§a:::e, rearésieza gséitissgrz was fEi<.::'d 33}?
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