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 Krishna S Tavildar vs Ravindra R on 11 January, 2012

Author: B.Manohar

Bench: B.Manohar

,,,,,«2rz;2//2/2/k( ;

/ t «J U;'C}R.{)Ei§{ 39 RULE E 551: Z CPC FCFR Til. ' J V ' ' "FE-~IES 399353; €:Q?szi"I;?'~£{} 0?»; THE CQUEET Effifiififfiiifili} "ma ESL?-;C3'<§§ 'E15632: % = ' JUDGMEN§, 5 Agpeéfani is thepEs1i::i§EE7- V§}:--.'bO~~...S.E\E%§'§?r;*5...§.;€Q§f}i}8 being aggriavéd by 1216 Gz*d:3%" by {$16 XXH Ezddiiisnaf City the LA.NQ.I filsfi unejer . the Cods $5 Civii PraCe<:iu:§=:m9::2ri2 {fled by {he Ciéfendanz undér C:} I€'{Z7is'i"'f"." 0f Civil Procedum vaéaiing axparixs @f&._ef :3? i':1juVri:€§'::}f£"--§;§:§é filed thig appeal V. ' ' case abs 33 fsiéows:

piaizziiff {Bad & suit Seskimg E23»: ;>5:'ma::v;:*ni i::jfii:?%i,is§:~ :§é§'§:§':%i:1ing {h€ defenfiarzi fxniszn iniérferéng' zrvéih ihe §§zz€%s¢:E"2,}{%.V_5_p_:E::s;s§3.$3§;3:2 aszd €E'1jQjy'f.¥1f3fE§j {}§7 the Suiii Setthssizfie 'B' L V' a::{% 323% fer irgihésr zfiiiefg. §"'§€'§ 3359 fiéeiséi 21:: 2:pp§§<:9;i;i<;:1 ..._' f:V:::V;:§€;:' Qréér 3% §3iLi§Ei'S 1 3,233' 2 sf é_h::> Csée {sf iiiévéi Pmitééurs u 1;-seeiazirxg' féz" i:3:n§}z:::r;a:"}f §§'iji§E1€T?§i:i}:'1 1'€&_~3'€;t"£:§mE1'2;_2; éécfézizfiani;
§1:n:3:':1 i:2{;€%:'f"e:*i:'2g xviih 31:2 ;:»e;::i:::=:f::§ g}<:;1s,aas;e$s5s§{>:3 <2? {E16 '$3?
7///////;;r.-.-.-.< S:3=3§E§1€{§'U§€'§ §m§:2s:%:'§.j;. E3': Eézgzé gyiaini, iii §7{.}fE{[€3I3{7§f§€§ §;§':2:%;; éhsi 'E?
fi%' . V /'X fs;::«:}»~»/'~w"
// ;
%%"

N \\\k.

.\\\\\\\\\\\«\\\\\§\.

. .......~\\\\\\\\\\§§\\§\§ .{\\\\\\\.w..\&.\.\.\$ \ ~~~~~:<<<mV«\\\$33w§§&\}§§ :&\&§ \\\\\\\ t.

.§§&\...§.\\.\".

\\\\\\\\\\ ..\ \\\N\\\ N\\ \\ . ...........\\a\\\\\\\\\\«\\ \\$MM§\Q&\ &%m§ W&R . .

5 .\§.'..\<\\\..\\"w\\.+%.%<\\\h&wuv§§v§ \ \ «aw \§n\\ \\ §§\A» .x..\\\\\\\\\\«««%§§§§§m§"§& . \\o\~\_ \\\b&u®M"x\\\ :.\...x\..

.\.x\\\\\\\\\\.\\\.\ \ xx xx \\\\\\.\\\~.\\\\\\\\k\\\\\\A\\\\\\\\\\\\\k.. \\ \\ \ kx .. . .

.«x \\\\\\\\\\\.Q \\\\\\\\\.:

\$<.\.....«..\.\w. \\»N$om.\&..\w¢ K \.. ..\ \~\ .
. V ,;V,'\,.~.w.-.~;-;-.~.~.;.;.;.;.;.;.;;;;;:;;;;;;;;;;;g\\~;-§.;;§;5;§:;fi;;.;$§g\ . .. 'ex A {x ¥..."..u.\\\\ . V\\\\\\\\\\\xvv.¢....ix.H... . .
\.\.\.\-\-)-¥k\\\\\\\\\\$\ &\§§~&§\ t\&:xa.:
...........\w\\\\\\\\\\\§w \ <uwA».«w4w»»wh\\\WWM\W¢>$N?$&'V@1'3§ &?\ § 4;.
,,,W.wWMwWyflMam« W, '7 1 V _ -M, ' I {E r€;§p0:1cier:t has 2366:"; in p<:»s::-;ess;s:ie:}:": sf 331$ N65 from {§fié%}"€%£F ESQ'? mud ;::2i'i;iiz*;g; 11;} :?::::1sér:.::t:.i<}i:. B' 25:13? inE€z~"£:--r; ' ::>:f;::'1é51i_§é¥ §§:"21:1'{,€é§ ii 'xa.r(}ii1{§ E1fh*'€E'Sif3jg' 2»":fi*:3:*é. .i;:,§%;é§iz?::s:i.A_[ '*:3f f;;;~.:%_ ' 2'espc::":d€n'£. Wh€:=.i:h€+:* ihest apgaeliéiili purchased by ihe defrszafiazzi. 132:5 is bé'dé$§.§ieé 3.f§'.£;--V%f Eyi:2£ ibis. jur::::{u:r:3, 'éhe appzziflam Wifgierinl Grder. The Tziai Co;2':<é_ afiA€i*"" Qfx'E:§\'.,.Rx;/Wécessary documents vacated granieé in E.A.N<:>.£f2Q1CE IE8 rm ground 1:9 interfere jTria1 Court Euréhsn ii :8 made C'Q§1s:i"uCti$n;vfnade by {he fieféndani is gab} e3r::i; 1'es::§ix ifizg V ?s.:_:i'i;,._h ----., b' E53, 'iéiiih E1*iii?{}?sx'§3.v~.(§'bAS;7_€EIV"'a;'éii{}§}S, the apgeaé ES {3i:3::1§s$«:3d;.
' Wfhé'.é:?::S€:i'j§ra:£i{m$ §1{1Ei§€ if} "£16: C81/E:"':.3("3 Of {hes (}E"C1»f31' gfgaxil :":"<>:';'i:::4je i'.:{E';§;*§E.€f{E.Vvi:r1*:..V{(i¥v€?;§:?}Si%f§f:?E'ii1*:§€}E"2 for éinsgxi <;§§s;;}2:::sai §f éhs itrzzziésrz " -.V g'! ~ ii g/ ;% Z£'f"5f%57§ 99?99f(-9//xxxxx/xxx//;>;-N // . .///-'1' xx My//,¢¢ *?
xxx