Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Karnataka High Court

Sri Anjanappa vs Remco (B H E L) House Building on 29 March, 2011

Author: Ashok B.Hinchigeri

Bench: Ashok B.Hinchigeri

IN THE HIGH CQLJRT OF KARNATAKA AT EANGALORE 

DATED THIS THE 29*" BAY C)F MARCH, 2011 

BEFGRE

WE HONBLE MR. JUSTICE ASHOKB;»H.1NC§4'%;§§Ejt§§.1_¢'   

R.F.A.No.114/2008 (k: Ec:'jT "

BEVWEENI

1.

ANS:

SF-ZI ANJANAPPA S/Q L!°«'C§"E GAALAPPA AGED 48 YEARS SR1 NARAYANA 'v 5/0 LATE {3A£\LA§PA R,/Q PATTANAGEQ.-E__ KENGER}: aoaswz ,: » 4 = sgcxNc3AL0;25E__sC}~LgTr+'is;rg~gL;,::=:__" ' ' APPELLANTS .{a\5 §v:%.:~«2; ;<':;;%:s§';:.a-:~::_, -:3. mrQ<;ATE FOR EMS'V;&..GDEf\}'E.,A:-§SOCIA"§"ES} .....REMC€T.;5g{B,§%,E.L} %»€':>'L.%SE..E%~:JI:_3::x:s :;@--O"P1,FwRp;--f:"';v5&'.s0CIE";"v L,TD., A'~V_:~=m.3€~.4, 3T"'w::%m~--,. Rkpgc. urwouis 2!:;Am'w;a:_;;2VRA 2v5*_"3'_;3TAGE aM£G,A_;,sR;_7 _55~€;f>"040 REP§~iESEN""§'_EE"E';" :"*;"$ VICE PPgESEDE!'xé?' _C3SU§?ES§:9§ ' 3 ' ~ --.3E:.:R§Tz: §;'-2% "
§:'E:v%:7:}4...{:¥_HE,é..§ %~%<:}s_s§§: 8éjE§_E§E?x?:'_¥ £C%,--£}:'7%fi?i£éa?"E:?E §$CEET%' %_":"§a
--...:~.»m;.3aa. W {'=°'§afisE§\§,., awjfi @535? f}§_13,$£'{§.?x§;&,f3§:;R 2?'? gmga ''1..§;ég&:£;2;@RE »» 553 CW;
RES?C)§"=E@E§\§"¥"$ {BY SR3.' SANTOS?-é, AQVOCAVE FDR MKS KESVY 84 CC!' ADVGCAFES PUP. R3) THZS RFA §§FflLED UNQER.SEC?ZON 96 OF CPC AGAzm3§<?%E EUDGMENT ANS DEGREE UA?ED:i6&M2GG4 @Ass§D.m:mf-$33; Na6é8%?8G3fi¥?HE HLE(N'THE£HTYCHVRw3UQGE,B§NGAi§REg DEcR&Emm3THEsanT§xxaD5cLARATKmuAm9zN3uNcTKfigzm¢ERM3_j C}? CQMPOMESE.
T+ns RFA COMENG cm; HER 0RD§Rs1fi+fis°9§3Q §@§§fVi DELIVERED THE FOLLQWENGS > I ;UDgMEN?iR _ The appefiaiéts' side has='.f;.Eed &%.V'r¥é'A.rni1}:=»':fl'*%<.3._Aseeai{'E'r1(;; iéézave of thi$ Court: to withdraw this appuééix."V""f;'hv<::i§;%;2rI€§V:is§;".:~£'§k;_,F2n an record. It reads as foifiows;
"T%f§ e 5«Vg§,{j'e:0:3:?Q;f§;<.§Z;<§§.k:a§..VV{za_;?2ea:f most respectfuiiy pray fi3aV%--«f}3:'5 }«'-«loVV:"?*'..§.9i:;r'¢:-é_'j'a17§§:".c;:.r<t:9..--be pleased to permit them E0 w:'ff7*::ii{f arw zV9!7<s44Vé;f<3irs3:<..$aid appeai wfzfh /iberiy to _ iniigafiegf 'avpgprapriéi€éV}§?océedfngs in appmpriata ferum 'in §!3é*--éE2téé':'=es5i<.Qfju$tf§fé and equity. "

31 "§"?1§__'$ §v§~g¢:r3:'§ §$ rajecied as wééiiérawn reserving we '§a;%%;:jsg§?§_é2V"§%§a2*§§s3S.%,:sf; am asgeééafizg' géfie, £5?

L»;

31 The office is directed to refurzé the entire Cmirt fee and the certified mpy ef the judgment and fiecree ':0 the ap;)ei[i§';=2Tf:s' side'

4. The Forum before which Elm apg§ei,Ia_nts rhéy'=;1g§;v:i'éit'e _'t.heL.Va "' necessary preceedfngs shat! consider th-eir:1'am§iEéatE'0%§"f§j:§ "--:ri*}Vé?j condonatien of delay sympatheti:»:a:%y.. a;:'»Qpvr<efc§a'ti:*'iQ A~f;'E':4a.Ef...fhis appeai was Qending from 21.12008. __g§{$~..fa§'..§s t§§e"«dfa_1ay §prEor to the fiiing cf the appeai is coVn'cé';*nAeL1, 31:'21.5'-f{§'vr:fh,,e appellants to expfain the delay and the res§9'fi'd ef2VtsV 'tQgr_eé.é.S;t 52 A-::ce:> rd 5 n gh? tfiijas: a»p7;; ea: 34239 of' JESSE $155'