Mrs Malini Reddy vs Sri H M Malleshappa
2023 Latest Caselaw 5419 Kant

                                          -1-
                                                      NC: 2023:KHC:27901
                                                 RFA No. 1160 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 8TH DAY OF AUGUST, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE K.NATARAJAN
                  REGULAR FIRST APPEAL NO. 1160 OF 2023 (MON)
             BETWEEN:
             1.    MRS MALINI REDDY
                   AGED ABOUT 49 YEARS,
                   W/O MR. RAVI REDDY

             2.    MR RAVI REDDY ALIAS RAVI KUMAR D
                   AGED ABOUT 55 YEARS,
                   S/O DORAI SWAMY
                   BOTH ARE R/AT MANTRI ELEGANCE APARTMENTS,
                   C BLOCK NO. 1201,
                   BANNERAGHATTA MAIN ROAD,
                   BTM LAYOUT, II STAGE,
                   BENGALURU-560076
                                                        ...APPELLANTS
Digitally    (BY SRI. ANUPAM AGARWAL, ADVOCATE)
signed by
CHAITHRA A   AND:
Location:
HIGH               SRI H M MALLESHAPPA
COURT OF           AGED ABOUT 41 YEARS
KARNATAKA          S/O MORTHANDAPPA H
                   HAVING ADDRESS AT ADVANCE GROUP,
                   NO.2156, C MAIN ROAD,
                   EAST END 9TH BLOCK, JAYANAGAR,
                   BENGALURU-560069
                                                          ...RESPONDENT
                 THIS RFA IS FILED UNDER ORDER XLI RULE 1 AND 2
             READ WITH SEC.96(1) OF CPC., AGAINST THE JUDGMENT AND
             DECREE DATED 15.04.2023 PASSED BY THE LEARNED CHIEF
                                -2-
                                            NC: 2023:KHC:27901
                                          RFA No. 1160 of 2023




JUDGE, COURT OF SMALL CAUSES, 1ST ADDL.SCJ AND ACMM
(SCCH-11), AT BENGALURU IN SC.NO.1026 OF 2020.

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

The office has raised objection in regard to

maintainability of the appeal.

2. At this stage, learned counsel for the appellants

has filed a memo seeking conversion of Regular First

Appeal into Civil Revision Petition in view of Rule 18 of the

Small Causes Courts Act.

3. Submission and memo is placed on record. The

appellants are permitted to convert this Regular First

Appeal into Civil Revision petition. Office is directed to

assign a new number and place before appropriate Bench.

4. For statistical purposes, this appeal stands

disposed of.

Sd/-

JUDGE