Kum. Shantanu Shital Patil vs Bapusaheb Pasagonda Patil
2021 Latest Caselaw 2330 Kant

                 IN THE HIGH COURT OF KARNATAKA
                          DHARWAD BENCH

               DATED THIS THE 22nd DAY OF JUNE 2021

                                BEFORE

             THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


                      MFA NO 100412 OF 2021 (P & SC.)

BETWEEN

KUM. SHANTANU SHITAL PATIL,
AGE. 16 YEARS,OCC. EDUCATION,
SINCE MINOR REPRESENTED BY
MINOR GUARDIAN I.E. NEXT FRINED MOTHER,
SMT. SAVITA W/O. SHITAL PATIL,
AGE. 41 YEAR,OCC. AGRICULTURE AND HOUSEHOLD WORK,
R/O. CHINCHAWAD-416120
TQ. KARAVEER,DIST. KOLHAPUR,
MAHARASHTRA STATE

                                                         ...APPELLANT
(BY SRI.CHETAN MUNNOLI, ADV.)

AND

BAPUSAHEB PASAGONDA PATIL,
AGE. 44 YEARS,OCC. AGRICULTURE,
R/O. KOGANOLI-591214,
TQ. CHIKKODI,(NOW NIPPANI TQ)
DIST. BELAGAVI.
                                                        ...RESPONDENT
(RESPONDENT SERVED)

      THIS MFA IS FILED U/S. 384 OF THE INDIAN SUCCESSIONS ACT,
1925, AGAINST THE JUDGMENT AND DECREE DATED.15.02.2021, PASSED IN
P AND SC NO.50/2017, ON THE FILE OF THE VII ADDITIONAL DISTRICT AND
SESSIONS JUDGE, BELAGAVI, SITTING AT CHIKKODI, DISMISSING THE
PETITION FILED UNDER SECTION 383 OF INDIAN SUCCESSION ACT, 1925.

      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT MADE
THE FOLLOWING:
                                   2



                               ORDER

Learned counsel for the appellant has filed a memo dated

15.06.2021. The memo is placed on record. Accordingly, convert

this Miscellaneous First Appeal into Civil Revision Petition as prayed

for subject to rules.

For the statistical purpose, this appeal shall be treated as

disposed of.

Sd/-

JUDGE

VB/-