Smt Channabasamma vs Sri Rajappagowda
2022 Latest Caselaw 7398 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 24TH DAY OF MAY, 2022

                          BEFORE

         THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.3638/2022 (CPC)

BETWEEN:

SMT. CHANNABASAMMA
W/O BASAVANAGOWDA
AGED ABOUT 38 YEARS
R/A GANGAVALLI VILLAGE
ANAVATTI HOBLI
SORABA TALUK
SHIVAMOGGA DISTRICT.
                                           ... APPELLANT
(BY SRI. K. S. CHANDRAHASA, ADVOCATE)

AND:

SRI. RAJAPPAGOWDA
S/O SIDDANAGOWDA
AGED ABOUT 43 YEARS
R/A GANGAVALLI VILLAGE
ANAVATTI HOBLI
SORABA TALUK
SHIVAMOGGA DISTRICT.
                                          ... RESPONDENT

      THIS MISCELLENEOUS FIRST APPEAL IS FILED UNDER
ORDER XLI RULE 1 & 2 OF THE CODE OF CIVIL PROCEDURE,
1908, PRAYING TO SET ASIDE IMPUGNED ORDER PASSED IN
M.A. NO. 7/2021 DATED 07/10/2021 PASSED BY THE SENIOR
CIVIL JUDGE & JMFC, SORABA.

    THIS MISCELLENEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:
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                          JUDGMENT

On perusal of the office objections and records

and upon hearing Sri K.S.Chandrahasa, learned

counsel for the appellant, the learned counsel is

permitted to convert this 'Miscellaneous First Appeal'

into a 'Writ Petition' as the appellant's remedy after

disposal of the miscellaneous appeal by the appellate

Court would be under Article 227 of the Constitution of

India.

However, for the statistical purpose, the appeal

stands disposed of.

SD/-

JUDGE

SA Ct:sr