Karnataka High Court
Smt K Y Mariyamma W/O Late Kose Ermulla vs Sri P D Ganapathy S/O Late Devaiah on 24 March, 2008
Author: N.Kumar
Bench: N.Kumar
3-.' In mm maH.coun'_1?or 1unn'rMum1* 1 D94. "W 2 VII I-i-l\l' .*h day' sf }y§*f-ah, « BEFORE mm uownm, BETWE-EN:
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Resident pf -i"Ja1£ivafl1oic1u'__Villa'ge"' ' ' Kodeygu Diétrht g-57-1 _ ...App_elLant " th Kamath, Advocate) . '. 'I . . . . .. ' , _£_€bQ'at'61 years % *So'n.of-l._atr: ._T'hiiibEtf}a».,Ro.ad"
'i':fiuk r ' _ Kod.u_agu=g_Diatr_ict - 5?' L 213 - Ra}.-swndeat in as No§'«17[I994 on the file cifthe cm: \.Tl_I'a;;_L::.!t; ' RSA filed ufs 100- of CPO' against thp judgnncnt -and
- dated -:5-3'-ms RA.No.7[199?«a_-n 'thc'fi_le 'oi' V. rrthcii District Judge, -.Mad:i1cc1e, '-dismissing" .-ft11"¢ 'appeal and the judgment.-and'deoI1ee dated 18-_2'--1__99'7 1»./"
lb) This RSA coming on for admission this delivered the following: " :..
The ap,,"a}}a*-ut has 515'} a r----'r:'ui.i3g"sétiiie'1iie1it~Vpf we appeal out of (';our't. infirther waxfis, Vof parties, the dispute i3.getfle£l}" t1ié"aj§cpc]lant seeks leave of the Court to and refund of half Court Fee is permitted to be uyifiuiraum ''' L " ~ of étrurt and uamtne mmuuon fee t6 l§e.'tien1nniod..:"