Sri C P Panicker vs Smt Ranjani B Rao
2021 Latest Caselaw 3477 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 22ND DAY OF OCTOBER, 2021

                       BEFORE

      THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.603/2020

BETWEEN

SRI C P PANICKER
AGED ABOUT 80 YEARS,
S/O SRI.CHANDRASHEKARAN PILLAI
RESIDING AT NO.9/11,
OLD POST OFFICE ROAD,
PITTANNA GARDEN, III STAGE,
LINGARAJA PURAM,
BENGALURU-560 084.
                                    ...PETITIONER
(BY SRI SHANKARANARAYANA BHAT N, ADVOCATE)

AND

SMT RANJANI B RAO
AGED ABOUT 64 YEARS,
W/O SRI.A.N.BABU RAO

PRESENTLY R/AT NO.1101,
10TH FLOOR, RAMSHRIDHAR
APARTMENTS, 16TH MAIN ROAD,
B.T.M. LAYOUT, 2ND STAGE,
BENGALURU-560 076.
                                    ...RESPONDENT
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     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED
30.01.2020 PASSED BY THE LXV ADDITIONAL CITY CIVIL
AND      SESSIONS     JUDGE,    BENGALURU       IN
CRL.A.NO.1232/2016 AND RESTORE THE JUDGMENT
DATED 04.10.2016 PASSED BY THE XX ADDL.C.M.M.,
BENGALURU IN C.C.NO.8466/2013 AND ALLOW THIS
CRL.RP.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR FURTHER HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                           ORDER

Learned counsel for the Revision Petitioner filed a

memo seeking conversion of the Criminal Revision Petition

into Criminal Appeal. The memo reads as under:

"The undersigned submit that as the above Revision is not maintainable and the appeal is maintainable, the undersigned may kindly be permitted to convert the above case into appeal in the interest of justice."

2. For the statistical purpose, the Criminal

Revision Petition is disposed of and the matter may be

placed before the appropriate bench.

3. Learned counsel for the Revision Petitioner is

permitted to convert the present criminal Revision Petition

into appeal.

Sd/-

JUDGE

KA*