Karnataka High Court
Sri G S Prakash vs Smt N R Bindu on 27 November, 2008
Bench: K.L.Manjunath, S.N.Satyanarayana
'{§YiSRIgR.B.$fibASHIVAPPA, ADV.,) IN THE HIGH couar or KARNATAKA AT §AR¢§L5RE DATED THIS was 27"'nAY OF NovgfiBEfi:é§ééfl = PRESEET .W,4a ; . .
THE HON'BLE MR. Jué$:cE.$.fi.$AQ§Ufi#§3:*[ THE HON'BLE MR.JU§Ti§a,$.#§s$if§N$RAYANA :¥._'>.,,5't'é,(}/O6 ~--MEfA' me, : 2,5 5;; 05 BETw£EN" g_§,< SR: G,S}?fiAKA§H {'., a~~--"
s/0 PRO? SRIRAM assay, 41132323,-Q ,'<,*,'»,'- R/A?4No.172,»11"*mAza, 3"cRQss, SARASHAIHIPURAM, MYsoRE457o oo9.k_"
x~ , « "' "APPELLANT (COMMON) '$MT._N,fi.§INDU, W/O=SRI*G.S.PRAKASH, D/Q LATE sax RAJRSHEKAR, _;37 YEARS, ~V RfiAT:NO.2996/10, SQMCO BUILDING, '*fi¥ CROSS, KALIDASA ROAD, ,V.V.MOHALLA,MYSORE-570 002. mRBSPONDENT (COMMON) If the payment is made as agreed upon by the appellant within the perieei hf ~£hree months, the marriage $Qlemniaéd*eni12i6;96gate Mysore between them is herehy diseoified and it"
is made clear that each of them have no claim against each Qtherrmr The apfieals are aiépaéaa or accordingly. Sd/-I Judge 5d/*5 Iuége