Pandappa @ Pandurangappa vs Karegowda
2021 Latest Caselaw 653 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 11TH DAY OF JANUARY, 2021

                        BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

               M.F.A.NO.91 OF 2021(CPC)

BETWEEN
PANDAPPA @ PANDURANGAPPA
S/O. LATE TONASAPPA,
AGED ABOUT 50 YEARS,
R/AT LAKKANAHALLI,
KALLAMBELLA HOBLI,SIRA TALUK,
TUMAKURU DISTRICT-572 125.
                                             ...APPELLANT
(BY SRI. RAVISHANKAR, ADVOCATE)

AND

1.    KAREGOWDA
      S/O. RAMANNA,
      AGED ABOUT 65 YEARS.

2.    MAHALINGAIAH
      S/O. DODDALINGANAYAKA,
      AGED ABOUT 65 YEARS.

3.    THIPPANNA
      S/O. MARANNA,
      AGED ABOUT 50 YEARS.

4.    NAVEENA
      S/O. RAMESH,
      AGED ABOUT 35 YEARS,

      ALL ARE RESIDING AT KALLAMBELLA VILLAGE,
      KALLAMBELLA HOBLI,
      SIRA TALUK,
      TUMAKURU DISTRICT-572 125.
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5.    REVENUE INSPECTOR
      KALLAMBELLA CIRCLE,
      KALLAMBELLA, SIRA TALUK,
      TUMAKURU DISTRICT-572 125.
                                               ...RESPONDENTS

      THIS APPEAL IS FILED UNDER ORDER 43 RULE 1(r) OF CPC,
AGAINST THE ORDER DATED: 27.11.2020 PASSED ON I.A.NO. 1 AND
9 IN M.A.NO. 5/2020 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC, SIRA DISMISSING THE MISCELLANEOUS APPEAL.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to convert the appeal into a Writ Petition.

2. The aforesaid memo is placed on record.

3. Registry is directed to convert the appeal into a Writ

Petition.

Accordingly, the appeal is disposed off for statistical

purpose.

Registry is also directed to permit the learned counsel

for the appellant to carry out necessary corrections for the

purpose of enabling the appeal to be converted into a Writ

Petition.

Sd/-

JUDGE

Bmc