Rayappa Gowda vs K.S.R.T.C. Employees Credit ...
2022 Latest Caselaw 9287 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF JUNE 2022

                      PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                        AND

        THE HON'BLE MS.JUSTICE J.M. KHAZI

            W.A. NO.726 OF 2021 (GM-CPC)
                         IN
            W.P.No.8962 OF 2021 (GM-CPC)
BETWEEN:

RAYAPPA GOWDA
S/O LATE NANJE GOWDA
AGED ABOUT 63 YEARS
R/AT LF NO. 32/16
G.T.G. BLOCK, NANDINI LAYOUT
BENGALURU-560 096.
                             ... APPELLANT
(BY MR. SOMA SUNDER RAO R, ADV.,)

AND:

K.S.R.T.C. EMPLOYEES CREDIT
CO-OPERATIVE SOCIETY LIMITED
K. H. ROAD, SHANTHINAGAR
BENGALURU-560 027
REPRESENTED BY ITS SECRETARY.
                                    ... RESPONDENT
                        ---

      THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE DATED
31.05.2021 IN WP No.8962/2021 (GM-CPC) CONFIRMING THE
ORDER DATED 31.03.2021 PASSED BY THE EXECUTION
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COURT IN EXECUTION PETITION IN No.664/2020 ON THE
FILE OF THE XVII ADDL. CITY CIVIL JUDGE AND SESSIONS
JUDGE, BENGALURU AND GRANT SUCH OTHER AND
FURTHER RELIEFS AS THIS HONBLE COURT DEEMS FIT
AND PROPER UNDER THE FACTS AND CIRCUMSTANCES OF
THE CASE INCLUDING THE COSTS THROUGHOUT.

    THIS W.A. COMING ON FOR ORDERS, THIS DAY, ALOK
ARADHE J., DELIVERED THE FOLLOWING:


                        JUDGMENT

Mr.Soma Sunder Rao R., learned counsel for the

appellant.

This intra Court appeal has been filed against

the order dated 31.05.2021 passed by the learned

Single Judge in exercise of powers under Article 227

of the Constitution of India.

2. In view of Section 4 of the Karnataka High

Court Act, 1961 as well as decision of Full Bench of

this Court in 'TAMMANNA AND OTHERS Vs. MISS

RENUKA AND OTHERS' ILR 2009 KAR 1207, this

appeal is not maintainable.

Accordingly, the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV