Sri Ravikumar vs Sri C K Lavakumar
2022 Latest Caselaw 11389 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF AUGUST, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

             R.F.A.No.1399/2022(SP)

BETWEEN:

SRI.RAVIKUMAR
S/O THAMMAIAH
AGED ABOUT 44 YEARS
R/AT FEEROZ FARM
IJOOR POST, B.M.ROAD,
RAMANAGARA-562 159                ..APPELLANT

(BY SRI.H.JAYANTH, ADVOCATE)

AND:

SRI.C.K.LAVAKUMAR
S/O LATE K.C.KEMPEGOWDA
AGED ABOUT 53 YEARS
R/AT NO.17/1, 5TH CROSS,
2ND MAIN ROAD,
K.N.EXTENSION,
YESHWANTHAPURA
BENGALURU-560 022.               ..RESPONDENT


     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE ORDER DATED 22.04.2021 PASSED IN
O.S.No.341/2015 ON THE FILE OF THE PRINCIPAL SENIOR
CIVIL JUDGE AND CJM, RAMANAGARA, ALLOWING THE IA
FILED UNDER ORDER 7 RULE 11(d) OF CPC FOR REJECTION
OF PLAINT.
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     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

Learned counsel for appellant files a memo.

Memo reads as under:

"The undersigned Counsel for the appellant

most humbly submits that, the above regular

first appeal filed herein is inadvertently filed

before this Hon'ble Court as the said appeal

valuation is for Rs.9,00,000/- (Nine Lakhs

Only). The said appeal should have been filed

before the District Court, Ramanagara. I most

humbly request this Hon'ble Court be pleased

to permit me to file the same before the District

Court, Ramanagara and prosecute the same

therein in the interest of justice."

Appeal stands disposed of for the purpose of

statistics and appeal papers are ordered to be returned

for presentation before proper court in terms of Order

VII Rule 10 CPC.

Sd/-

JUDGE

SBN