Karnataka High Court
Raja Raja Srinivas vs C Krishnan @ Kannan on 30 August, 2011
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
BMATAIS HSH COURT oF KARNATAKA HIGH COURT OF KARMATAKA MIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU at wa 'By Sri ri A CHANDRA CHUD, Adv.) i WLP L485 1S4a8/o018 IN THE HIGH COURT OF KARNATAKA AT BANGALONE DATED THIS THE 30° DAY OF AUGUST 2011.0 JUSTICE oe CRA THE HON 'ELE Writ Petition Nos 1 54e5- 5486/2010 (GM-CPC) S/O LATE NC CaommEaA ISHNARAJENDRA eS AGED AB OT 38 YEARS, oom S/O LATE WC GOVINDARAJU BOTH ARE RESIDING AT HOUSE NO. 2851. KT STREET, MANDI MOHALLA, MYSORE. : .. PETITIONERS | ys Sri ¥ 7s Hi REDDY, Adv.) AN @ KANNAN AGED! ABOUT 7 70 YEARS, 7 '5/0 7RUMAL ASWAMY . COLOKY NANJANAGUD TOWN, TNO. 8451, HOUSING BO .
JOURT OF RARNATAKAHIGH COU RT:OF KARNATAKA HIGH COURT. OF KARMATAKA: HIGH COURT OF KARNATAKA HIGH COURT GP KARNATAKA HIGH COURT MONS COMING ON FOR iN 'S' GROUP, THIS DAY. The respondent; plaintiff 2 suit for pers met to conterition of thes iis of the oral g GURT OF KARNATAKA HIGH COU C KARNATAKA HIGH COURT OF KARNATAKA HIGH WRT O4 ry TAKA HIGH COURT OF KARNATAKA HIGH Cx ea RA RCT OP RA gm Bigs ww As application fir rary iqjunetion. The Trial Court rejected the temporary injunction a1 appeal. The order of the Trial Court is set eside and the temporary infuriction. i. :
'eovexd iy the said order hae 'a. The oral fd arid lege! transfer o right irs tb only sought for perriwrient settled possession. The. Tragh Court. & gravity temporary injunction. At this stage, it may not be proper to interfere with the order" However, it is directed that the sutt be disposed of within four months from the date of receipt of thie-orcder.