Karnataka High Court
Sri C L Lingaiaha vs Sri S Siddalingappa on 18 April, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HR;I1 CII'I' OF KARNvrAIcA AT L3ANGALORE
DATED THIS 'TilE 15'' DAY OF PRII 2012
I EFORE
THE lION BLE MR JUSTICE HI'JVl M( )HAN REDD'r
REGULAR SECOND APPEAL NO.1182 OF 2011
BETWEEN:
SRI C. U LINGAJAHA.
5/0 SRi CIHKKALINGAIAH
AGED ABOUT 61 YEARS,
NO. 99. 4' CROSS, 3R1) MAIN.
Ii STAGE. MANJUNATHANAGAR.
F3ANGALORE 560 010.
-
APPELLANT,
(B 1). SRINIVASA MURTHY, AD (AI3SI'NT])
AND:
1. SRI S. SIDDALJNGAPPA,
5/0 SHEEI3ANAIAIIA.
AGED AI3OU 1 83 YEARS
2. SRi SIIIVANNA,
8/0 SHEE13ANA1AE I.
AGED ABOT : 73 YEARS.
RI 1)N\IY\PL
/() HEFF VNAIA
AGED JIOLT 70 ERS.
3 SRI BHA8KARAPPn
/( IEI'i \N\1
T
\RL \s 'j1 L, ",i ji- 'HA' I
\L] \ IF H' DI\( \! i )Hi
5. SRI CFIENNANARASIMHA,
S/O NOT KNOWI\.
A;ED ABOUT 75 YEARS.
RESII)ING T NO. 57.
KAIV[AKSI IIPALYA,
YESIIWANTHPUR I 10 BLI,
BANGALORE NORTI I FALUK,
BANGALORE 22. RESPONDENTS
(By Sri: KC VISHWESIIWARAIAII, ADV FOR C/R NO 3
R 1, R2, R 4 & R 5 SERVED AND UNREPRESENTED)
THIS RSA IS FILED UNDER SECTION 100 OF CODE
OF CIViL PROCEDURE, AGAINST THE JUI)GMENT AND
DECREE DATED 3L0L2011 PASSED IN R. A. NO. 91/2009
ON THE FILE OF THE PRESIDING OFFICER. FAST TRACK
COURT IV. BANGALORE RURAL DISTRICT. BANGALORE.
ALLOWING TI IE APPEAL AND SEY1'ING ASII)E THE
JUI)GMENT AND DECREE DATED 01.04.2009 PASSED IN
0. S. NO, 327/2000 ON TIlE FILE OF THE AI)DL. II CIVIL
JUDGE (JR. DN.). L3ANGALORE RURAL DISTRICT.
BANGALORE
1S WPEAL COMING ON FOR ORDERS TillS
DAY. THF COt RT DELIVEREI) FilE FOT LOWING
JUDGMENT
Non lpp-a for the app liant )n 31 Ii )O 12 1 h lollowini rd r n as aed N- o i,V2 / I I ' lien on1t r d i.n 1 i 1 2 2!1i I W, J1(1 si n'd fo dH' of St('J'S stands dismissed without reference to the Btnch.
Eversinee then steps are not taken and as a result the appeal stands dismissed • Sd 4 31 KI I