N B Anjinappa vs M/S S G P Developers
2022 Latest Caselaw 11990 Kant

                           1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 20TH DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

     CRIMINAL REVISION PETITION NO.626 OF 2021


BETWEEN:

N.B.ANJINAPPA
S/O LATE BUKKAIAH
AGED ABOUT 63 YEARS
R/AT NAGONDANAHALLI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU EAST TALUK,
BENGALURU-560 066.
                                       ...   PETITIONER
(BY SRI. CHANNABASAIAH.G.M, ADVOCATE)


AND:

1.     M/S S.G.P.DEVELOPERS
       A REGISTERED PARTNERSHIP FIRM,
       REGISTERED OFFICE AT NO.122,
       CHIKKA THIRUPATHI MAIN ROAD,
       NEAR M.V.J.ENGINEERING COLLEG,
       CHANNASANDRA, BIDARAHALLI HOBLI,
       BENGALURU-560 067.

       REPRESENTED BY ITS PARTNERS,

2.     H.P.LAKSHMANA REDDY
       S/O LATE. CHIKKAPAPAIAH
       AGED ABOUT 69 YEARS
       R/AT NO.255, 5TH MAIN
       36TH CROSS, 4TH BLOCK,
       JAYANAGAR, BENGALURU-560 011.
                                2



3.    SMT. S.N.RATHNAMMA
      W/O H.P.KRISHNA REDDY
      AGED ABOUT 68 YEARS
      R/AT NO.32, D.HOSAHALLI
      HOSKOTE TALUK,
      BENGALURU-560 067.

4.    SMT. SUNANDAMMA
      W/O H.P.RAMA REDDY
      AGED ABOUT 62 YEARS
      R/AT NO.255, 5TH MAIN,
      36TH CROSS, 4TH BLOCK,
      JAYANAGAR,
      BENGALURU-560 011.
                                       ... RESPONDENTS
                              ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER DATED 19.03.2020
PASSED BY THE LXVIII ADDITIONAL CITY CIVIL AND
SESSIONS     JUDGE,     BENGALURU      (CCH-69),   IN
CRL.A.NO.1679/2017 BY ALLOWING THE REVISION PETITION
AND THEREBY TO CONFIRM THE JUDGMENT AND ORDER
DATED 03.11.2017 PASSED BY THE XIX ADDL.C.M.M.,
BENGALURU IN C.C.NO.21404/2015.

     THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;

                             ORDER

Office has raised objection regarding maintainability

of this revision petition.

2. Learned counsel for the petitioner has filed a

memo seeking conversion of the revision petition into

Criminal Appeal.

3. Memo is placed on record.

4. Permission sought is granted.

Revision Petition is disposed of for statistical

purpose.

Sd/-

JUDGE

VS