Karnataka High Court
Kamalamma vs Honnali Taluk Agricultural Produce ... on 15 July, 2009
Equivalent citations: AIR 2010 (NOC) 298 (KAR.), 2010 (1) AIR KANT HCR 279, 2010 A I H C 1316, (2010) 4 KCCR 3211
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SH§§s:i{}GA r.~5"'=*-~---» 3 THE EviAN2%{'§ER SYEQDECATE BANK GANBHE BAZAR SHIMGGA 577 201 }€ES'E?§§§_'E*l§3'E*3'§*~§"E"3 gm SE18 RU::)RA<:';@wm mg§<%;g}i THIS RSA §S gram ms. 16:} <;?1F'~~:VGi5{:§' 2'%§f§§g§§§S;?§":'??}j"§~iE: wmsgxsziazxérx' 85 QECREE §.)'_{"I.I), '%%3.2a(;5.; . fP§;gsi=E:L:a :33: R.A.NC:. 54/2009 QN THE FILE?'-..;OF THE }:':}ESfiFE%EV£:¥E.V.k}:{M§:£}£j§:¥ DAVAl\EG+ERE, DISMISSING TH:s:»,APPEAL¢%s%£"~m {"f.i.S§E\EE3"'i}'€§s/iIi'~&'C': THE JUEGEMENT ANE} DEGREE? ;D':£"3:»... 2Gw§'.'19A95V.7PASSEX) EN as Nf3.19'?/1985 :39: '"§'§Ei_Ex.FI1;E QF' -4'":'§1E3_A}:)fiL.{:£'xfIL JUDGE &.CJM,SH1Iv§f}GA. -
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afititiad is {afraid 95 fuii ::<::u:*'i fees: ha? in 133$ i:.here_ was :10 :'€feran.c€: under Seittiaza 3.9 'éisf far s6't;t.ie;I1€fi'§. anti the1"'ef<>1*e, {ha ci€§:i.$i_eI1: ii-1"ihs:--§;1i:i=ca,se.(:é::»3;ié_:»ii E36 apgfiied :9 2113.5 faats af tin: §)I'€:§S'=€I1.i_f{ a;g3§§éa§';'~' E2. E3'; the said {:szs€i %3{§"§'s}re 0? {his Csmrfz, the: gfiaizitiff' Zr};-iE.1:.(£ fiigasigigit' ialefendants fax' }f'€'C®V€?.I"j£ 0f Rs,8,11,5u$32fi{ (iecreeé and the iiafendants «'i§1<::_ N0.258/2895 anfi éiififig, me; §:€lIV.i(i§§3Ef}lV(Li;'§€"V4_:V'[Lz'%3€' aaifi R332, the Hzafiex' was Ssttied Ezfisweezz .pé;fi;i5é'$_ '§:3}§:;3}{i::1g Se(:ti0f: 89 sf' CFC. {J33 fizesfi é_ fagfig, §;}i¥..?i;~;:;i«£:7;f;__é%E$€n<_:E1 ham ':ha: {ha 8.§§p€H&£"itS therein ' z3::ii?};:::.§¥;"%:::: refmjzd af $231 Cami. f€(i8. V% K. ."§§1f;?éit§1e:* fhe partias :6 a suit. or appeai ar 311$ 931$?' §FGC€;%§_§i'flg gs: thfiir di3p::§6 Sattlad amic3;¥:;£jg iiimzigh .AA?a37'?3§ELI'8;'Eir:}I1, my §nes;%§ai:§@:: gr $m":<:§fiaEi@z": in {ha L0}: Eadaiaih, :E,mr<::ski::g §}E"'€}'£3'§S§{)}f}:$ 0? Sectian 3% CFC; 9:' may' géi tha Sfijflifi Satéiaé. b€'{W€i€:Ei '{}}.€I§"3.';§€§'§'§E$ wiififiuf éfze inferveizziwz Qf any Arbifraiarf Mlecfiaiarffiazzaiééaéars if': Lakadaiatk €'§%1€3,5 a':'1<§ ¢"
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remaing that. $163' gs': thair dispu'£.$ seiti<:':<i wi§i';o:.1i:. €316 i:1%:;<':ra?eniio1': of fine exzxurt. H" may get, Ehair §ii3p"§H.<;: 5e§i.t;.E::<i by i:'1v<3k§.11g $389 <3E"3(I:§ in ma': éiverai 'aha Siafte. may .E;:as;g:a..f::;"31fa{é:1::;* $01116 €K}3€i'i€§.i'€i.}jEZ'€ but, if the}; gsi ihek M_j::'fi;!i:-;§;:';:1:fi§-' E;3€txx.2'a:i:§1 Eharnseiveg wiéhfiizt £316 i::§,&::"%;:::f};§;§V::";: %;§"i:::..;:g$:::gff§;[ Q1' ' 311}; G116 SE56, 31.10%} as arbitrate?/1fis_d%at'.@§* _ 3&2: ,.' fix? :"_§'s:r--;i£:
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