Sri. V Mahesh vs Sri. K A Anil Kumar
2021 Latest Caselaw 1906 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 16TH DAY OF APRIL, 2021

                       PRESENT

     THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA

                          AND

    THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

           REVIEW PETITION NO.21 OF 2021

BETWEEN:

Sri. V.Mahesh,
Son of Late Venkatachaliah,
Aged about 41 years,
Residing at No.905/150, 4th Main,
5th Cross, Vidyaranyapuram,
Mysuru - 570 008.

Now residing at No.17
Gaganachumbi Double Road,
Near Jodi Basava Temple,
Kuvempunagar, Mysuru - 570 023.
Represented by his PoA holder
Sri H.Babu Jagadish,
Son of H.Hanumanthaiah,
Aged 54 years,
Residing at Door No.630,
New Kantharaj Urs Road,
T.K.Layout, 4th Stage,
Mysore - 570 009.                   ... Petitioner

(By Sri Rupesh Kumar S., Adv.)
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AND:

1.     Sri. K.A.Anil Kumar,
       Son of Murthy,
       Aged about 46 years,
       Resident of Anil Farm,
       Maratikyathanahalli,
       Jayapura Hobli, Mysore Taluk,
       Mysore District - 570 086.

2.     Sri. Sadath Ali Khan,
       Son of Habib Khan,
       Aged about 50 years,
       Residing at D.No.4530, St. Mary's First Cross,
       Narasimaharaja Mohalla,
       Mysuru - 570 007.

3.     Sri. A.Badarinath Kamath,
       Son of A.ShivanandaKamath,
       Aged about 51 years,
       Residing at No.897, III Cross,
       M.C.Layout, Vijayanagara,
       Bengaluru - 560 040.               ... Respondents


     This petition is filed under Order XLVII Rule 1 read
with Section 114 of CPC praying to review the judgment
dated 07.12.2020 passed in MFA.No.4620/2020 by
passing an order by granting interest from the date of
payment i.e., from 16.09.2014 till realisation as awarded
by the learned Arbitrator and consequently, dismiss the
appeal.

   This petition coming on for Admission this day,
NAGARATHNA, J., made the following:
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                         ORDER

1. We have heard Sri Rupesh Kumar S., learned

counsel for the review petitioner.

2. We do not find any reason to review the impugned

judgment dated 07.12.2020. Review Petition is hence

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

PKS