Karnataka High Court
H C Chowdaiah vs Smt Chowdamma on 17 March, 2008
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
IN THE HIGH COURT OF KARNATAKA AT BANGALERE DATED THIS THE 17TH DAY 01? D' BEFORE THE HON'BLE MR.JUSTICEEAS.'EABDEUL-:PflflZE1if1§":7"
REGULAR FIRST APPEAL27NE().. '135:E3[..<>%Q% E BETWEEN :
1
I-1.0. CI-I0WDAIz=AaI.-_ff _ V AGED ABOUT 60 'rI«_:_.ARs_ H.C. DEVVARAJU' _ . ..
AGEI3_"AEi§),UT 44 YEARS _ - His'. mzsfinn (QED ABQUT 4x1'VYEARS___ AL1§Ti:zi AD:-'>.ELz.A'rrrs_ARE s/o. 'LA'l'E'C-.HQWD__EGO'WDA '@ cuownnuxu A-NU< 4_ _ " DAMANDYA.TALuI:-571 432 " '1' « . 1.'E(Bv"E'a%1§1:%: M,S. RAJENDRAPRASAD R751'. ,HOLALU VILLAGE DUDDA HOBLI;
S APPELLANTS r.
, ADV.) A CHOWDAMMA W/O. SIDDEGOWDA D/O. CI-IOWDEGOWDA @ CHOWDAIAI-I (LATE) AGED ABOUT 56 YEARS R/AT. HOLALU VILLAGE DUDDA HOELI MANDYA TALUK-571 432 52 SMT. PREMA W/0. KALEGOWDA D/O. LATE GOWDEGOWDA @ Cl-IOWDAIAI-I R I AT. CHIKKAMANDYA VILLAGE" .
KASABA I-IOBLI I ' MANDYA 'l'ALUK~571 432 RESPf§Nl?l.-§NTS1.'.:
THIS RFA IS FILED o;s;g5 OF" CPCt..tVAGl%;ll§l'S'£' sjTHE " V JUDGMENT AND DEGREE DT.31.1.20e7_ "PASSED IN o.s.No.21o/2001 on THE FILE'*'Q¥"w'!'"H.E PRL;-em; JUDGE (SR.DN} AND cam, NIANDYA; DECREEING TI-IE surr FOR PAR'l'I'I'ION AND SEPARATE'. poss1j~::s;*s1oN; l D THIS APPEAL--CO;l;dIN(l.:'0N'«.F'(3F€_'-QRDEl§'S THIS DAY, Tl-IE coum DEl,IV7ERE'g1fl.fl'HE.F0tJ.OWI3$lG:
DDDD ~ 'the. appellants seeks penme 'ssion of this the appeal with liberty to re- . the same b_e_fcue the appropriate Court. V' - 'V light of the submission of the learned Cppnsel the appellants, the appellants are permitted to the appeal with liberty to re-present the appeal '.betbre the appropriate Court. KM \
3. Office is directed to mtum the appca1?.me:g1§oTand all other papers to the learned Counsel for tl1g..app_¢lla-nts for its It:-presentation before the appmpriat§_ ' % Cs