Smt. Madhavi, vs Sri Jai Prakash Narain,
2021 Latest Caselaw 3013 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH DAY OF JULY 2021

                      BEFORE

       THE HON'BLE MS. JUSTICE JYOTI MULIMANI

             EX.F.A. NO.2 OF 2021 (EX)

BETWEEN:

SMT.MADHAVI,
W/O JAI PRAKASH NARAIN,
AGED ABOUT 49 YEARS,
R/AT NO.4, 2ND MAIN ROAD,
GANGANAGAR EXTENSION,
BENGALURU - 560 032.                     ... APPELLANT

(BY SRI.ASHOK B.PATIL, ADVOCATE)

AND:

SRI JAI PRAKASH NARAIN,
S/O R.N.PRASAD,
AGED ABOUT 63 YEARS,
R/AT NO.100, 5TH CROSS,
GRUHALAXMI LAYOUT,
BENGALURU - 560 079.                ... RESPONDENT

     THIS EX.F.A. IS FILED UNDER CHAPTER VI RULE
1(b) OF HIGH COURT RULES, PASSED IN EXECUTION
NO.182/2015 ON THE FILE OF THE III ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU.

     THIS EX.F.A. COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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                           JUDGMENT

Shri. Ashok B. Patil, learned counsel for the appellant

has appeared through video conferencing.

2. Learned counsel submits that a memo has been

filed seeking permission of this Court to convert the Execution

First Appeal into Civil Revision Petition. He submits that in

view of the order passed in Execution Second Appeal

No.02/2015 disposed off on 06.04.2015, Civil Revision

Petition is maintainable and Execution First Appeal is not

maintainable.

Therefore, counsel submits that he may be permitted to

convert the Execution First Appeal into Civil Revision Petition.

Submission is noted.

Perused the contents of memo and the order passed by

this Court in Execution Second Appeal No.02/2015 with care.

Permission is granted to convert the Execution First

Appeal into Civil Revision Petition.

3. For statistical purpose, the Execution First Appeal

is disposed off.

Sd/-

JUDGE

LRS/HD