Karnataka High Court
Sri B R Manjegowda vs Sri B J Ganesh on 13 March, 2014
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IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 13th DAY OF MARCH 2014
BEFORE
THE HON'BLE MR.JUSTICE H.BILLAPPA
R.S.A.No.344/2012
BETWEEN:
1. Sri.B.R.Manjegowda.
S/o.Late Rudregowda,
Aged about 35 years.
2. Sri.B.M.Natesha,
S/o.Late Manjegowda,
Aged about 33 years.
Both are Residing at
Balur Horatti, Balur Post,
Mudigere Taluk,
Chickmagalur District - 577101. ...APPELLANTS
(By Sri.Shankaralingappa Nagaraj, Adv.,)
AND:
Sri.B.J.Ganesh,
S/o.B.K.Jayanna,
Aged about 49 years,
R/o.Balur-Horatti,
Balur Post,
Mudigere Taluk,
Chickmagalur District - 577 101. ...RESPONDENT
*******
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This appeal is filed under section 100 of the CPC praying
to call for the records and set aside the judgment and decree
dated 18.07.2011 passed in R.A.No.232/2010 on the file of the
Fast Track Court, Chikmagalur and also set aside the judgment
and decree dated 26.08.2005 passed in O.S.No.106/2002 on the
file of the Addl. Civil Judge (Jr.Dn) and JMFC, Mudigere.
This appeal coming on for orders this day, the court
delivered the following:
JUDGMENT
I.A.No.3/12 has been filed by the appellants praying to permit them to convert this appeal into Civil Revision Petition. It is stated in the affidavit filed in support of the application that by mistake RSA has been filed instead of Civil Revision Petition and therefore, the appellants may be permitted to convert this appeal into Civil Revision Petition.
Accordingly, I.A.No.3/12 is allowed and the appellants are permitted to convert this RSA into CRP subject to other requirements of law.
RSA is disposed of as above.
Sd/-
JUDGE Dvr: