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Sri Muniyappa vs Sri J Kumar
2022 Latest Caselaw 11618 Kant

Citation : 2022 Latest Caselaw 11618 Kant
Judgement Date : 6 September, 2022

Karnataka High Court
Sri Muniyappa vs Sri J Kumar on 6 September, 2022
Bench: Acting Chief Justice, S Vishwajith Shetty
                                 1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 6TH DAY OF SEPTEMBER, 2022

                              PRESENT

               THE HON'BLE MR. ALOK ARADHE
                   ACTING CHIEF JUSTICE

                               AND

     THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                W.A.NO.827/2022 (GM-CPC)

BETWEEN:

Sri Muniyappa,
S/o Sri Narayanappa,
Aged about 52 years,
R/at Darga Jogihali village,
Shanthinagara 11th Cross,
Doddaballapura Town - 561 203.             ...APPELLANT

(BY SRI SHANKAREGOWDA.M.B., ADV.)


AND:

1.     Sri J.Kumar,
       S/o Sri Jauaram,
       Aged about 44 years,
       R/at Darga Hogihalli village,
       Kagaba Hobli,
       Doddaballapura Taluk - 561 203.

2.     Sri Nagesh,
       S/o Sri Krishnappa,
       Aged about 47 years.
                               2



3.   Smt. H.R.Radha,
     W/o Sri Nagesh,
     Aged about 42 years.

     2 & 3 are r/at Shanthinagar,
     Near MRF Show Room,
     Doddaballapura Town,
     Doddaballapura Taluk - 561 203.

4.   Smt. Uma, W/o late Sathyanarayana,
     Aged about 42 years,
     R/at Darga Jogihalli village,
     Shanthinagar, 11th Cross,
     Doddaballapura Town - 561 203.     ...RESPONDENTS

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET
ASIDE   THE   ORDER      DATED    05.06.2022   PASSED   IN
W.P.No.10966/2020 & W.P.No.10643/2020.


     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
ACTING CHIEF JUSTICE, DELIVERED THE FOLLOWING:


                        JUDGMENT

This intra court appeal has been filed against the

order dated 05.06.2022 passed in exercise of powers

under Article 227 of the Constitution of India.

2. In view of the law laid down by a Seven Judge

Bench of this Court in the case of TAMANNA & ORS. VS

MISS RENUKA & ORS. , the appeal is not maintainable.

Accordingly, the same is dismissed.

SD/-

ACTING CHIEF JUSTICE

SD/-

JUDGE

KK

ILR 2009 KAR 1207

 
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