Karnataka High Court
C. H. Ramachandraiah vs Smt. Rangamma on 19 September, 2023
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2023:KHC:33768
RSA No. 1528 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
REGULAR SECOND APPEAL NO.1528 OF 2023 (DEC)
BETWEEN:
C. H. RAMACHANDRAIAH
S/O. LATE PATE HANUMAIAH,
AGED ABOUT 52 YEARS,
R/AT CHANNAVEERANAHALLI VILLAGE,
SASALU HOBLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT-561 203.
...APPELLANT
(BY SRI SHIVAKUMAR N, ADVOCATE)
AND:
Digitally signed
by SHARANYA T
Location: HIGH SMT. RANGAMMA
COURT OF
KARNATAKA W/O. R. NAGAMUTHAIAH,
AGED ABOUT 45 YEARS,
R/AT CHANNAVEERANAHALLI VILLAGE,
SASALU HOBLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT-561 203.
...RESPONDENT
THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 07.08.2023
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NC: 2023:KHC:33768
RSA No. 1528 of 2023
PASSED IN RA NO.14/2023 ON THE FILE OF ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC, DODDABALLAPURA AND
ETC.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the appellant has field a memo seeking permission of this Court to convert the said Regular Second Appeal (RSA) into Miscellaneous Second Appeal (MSA). In view of the said memo, the learned counsel for the appellant is permitted to convert the said RSA into MSA and for the statistical purpose, the said RSA is disposed of.
Sd/-
JUDGE SN