Smt Pushpavathamma vs M/S S G P Developers
2022 Latest Caselaw 12036 Kant

                           1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

     CRIMINAL REVISION PETITION NO.697 OF 2021


BETWEEN:
 SMT. PUSHPAVATHAMMA
W/O LATE GANESHAPPA
AGED ABOUT 58 YEARS
R/AT NAGONDANAHALLI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU EAST TALUK,
BENGALURU-560 066.
                                       ...   PETITIONER
(BY SRI. CHANNABASAIAH G.M , ADVOCATE)(P)


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. CHIKKAPAPAIH,
       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,
     BANGALORE-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-560011.

                                    ... 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 PASSED BY THE TRIAL
APPELLATE COURT IN CRL.A.NO.1678/2017 ON THE FILE OF
THE LXVIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BANGALORE (CCH-69) DATED 19.03.2020 BY ALLOWING THE
R.P AND THEREBY TO CONFIRM THE JUDGMENT AND ORDER
PASSED BY XIX ACMM, BANGALORE IN C.C.NO.21405/2015
DATED 03.11.2017.

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

                       ORDER

The learned counsel for the petitioner has filed a

memo seeking conversion of this revision petition into

criminal appeal.

2. Memo is placed on record.

3. Revision petition is permitted to be converted

into criminal appeal.

Revision petition is disposed of for statistical

purpose.

Sd/-

JUDGE

VS