Karnataka High Court
Smt Lakshmikanthamma And Vv Arasappa ... vs Smt V N Rukmini on 10 November, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
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This .f.'.'.'.V1pl.'a§.". Must aggriavad by tbs Véaxdagérs V:p'é;ss:§ci'- tfihh executing court on x;=u.:eaas.III.7I§;r .;:£t:. it.'._ " . :,_A'-..,Ac;;ard.'in§ "" ta the appollant, am who is the original owner at the pré?3_§~' §7Y and filed at suit against hex:
'c1v;I»§u«::1;~;%e:vv"'*%;1.va$.n1ing halt' sham. Suit was decreed ii§il.dii':§; ghat aha was untitled for half aha:-=3 in '.*.=':=a.'$A'fi.*k: property. fharaaftar REA was yratarrad. T "1--4:Vi:£::#ing the pandantzy at the an, Lakshraikanthmnmt "died. REA 'became inn:-uctutsus as Sudhamnni, daughter of Dakshznikatnthamms alone was the legal .«H'"'