Smt Farhath Ara Begum vs Mr Khaja Mohammed
2023 Latest Caselaw 5587 Kant

                                              -1-
                                                         NC: 2023:KHC:28709
                                                        RSA No. 349 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 14TH DAY OF AUGUST, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.349 OF 2020

                   BETWEEN:
                   SMT. FARHATH ARA BEGUM,
                   D/O KAREEM BAIG,
                   W/O LATE NISAR AHMED,
                   AGED ABOUT 55 YEARS,
                   R/AT NO.32, 1ST FLOOR,
                   2ND MAIN, HEBBAL, BINNYMILL,
                   GANGANAGAR EXTENSION,
                   BENGALURU - 560 032.
                                                               ...APPELLANT
                   (BY SRI. NARAYANA SWAMY V K., ADVOCATE)
                   AND:
                   1.    MR. KHAJA MOHAMMED,
                         S/O ABDUL REHEEM,
                         AGED ABOUT 35 YEARS,
Digitally signed
by SHARANYA T            R/AT NO.32, 1ST CROSS,
Location: HIGH           KANAKA VINAYAKA STREET,
COURT OF                 BANK COLONY, SHANTHI LAYOUT,
KARNATAKA
                         RAMAMURTHY NAGAR,
                         BENGALURU - 560 016.
                   2.    HAEROFIN CORP LTD.,
                         SITUATED AT 2ND FLOOR,
                         DIVYASHREE CHAMBERS,
                         VATIKA BUSINESS,
                         CENTRE LONGWORD ROAD,
                         SHANTHI NAGAR,
                         BENGALURU - 560 027.
                         AND ALSO HEAD OFFICE AT:
                         REGD. OFFICE NO.34,
                                  -2-
                                             NC: 2023:KHC:28709
                                            RSA No. 349 of 2020




    COMMUNITY CENTRE,
    BASANTH LOK, VASANTH VIHAR,
    NEW DELHI - 110 057.
                                                 ...RESPONDENTS
(BY SRI.V.SURESH, ADVOCATE FOR R2)
     THIS RSA IS FILED AGAINST AN ORDER ON IA 1/18
FILED UNDER SECTION 34 READ WITH SECTION 13 OF
SARFAESI ACT 2002 ON THE FILE OF THE IV ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, MAYO HALL UNIT, BENGALURU
MAY NOT BE MAINTAINABLE IN VIEW OF SEC.96 OF CPC AND
100 OF CPC.

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

                           JUDGMENT

Learned counsel for the appellant orally seeks

permission of this Court to convert this appeal into civil

revision petition. Hence, he is permitted to convert the

appeal into civil revision petition.

For statistical purpose, this regular second appeal is

disposed of.

Sd/-

JUDGE

DR