Sri A N Venkataraju vs Sri Vinay Kumar
2023 Latest Caselaw 3288 Kant

                                     -1-
                                               NC: 2023:KHC:20496
                                                 RFA No. 2009 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 14TH DAY OF JUNE, 2023

                                   BEFORE
              THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                REGULAR FIRST APPEAL NO. 2009 OF 2022 (EX)
            BETWEEN:
            SRI A N VENKATARAJU
            S/O A U NAGARAJU
            AGED 36 YEARS
            R/AT NO 61
            ADUR VILLAGE
            BIDARAHALLI HOBLI
            BENGALURU EAST TALUK
            BENGALURU 560049

            ADDRESS SHOWN BEFORE TRIAL COURT
            R/AT NO 4, GANDHI LAYOUT
            NEAR SRIVARI CHARITABLE TURST AND SAMUEL
            PUBLIC SCHOOL
            KITHAKANUR MAIN ROAD
            HALEHALLI
            BIDARAHALLI HOBLI
            BENGALURU 560036
                                                         ...APPELLANT
Digitally
signed by   (BY SRI. BHADRINATH R.,ADVOCATE)
PANKAJA S
Location:
HIGH
COURT OF
            AND:
KARNATAKA
            SRI VINAY KUMAR
            S/O MAHALINGAIAH R K
            AGED 34 YEARS
            R/AT NO 248
            SRI REVANNA SIDDESHWARA NILAYA
            6TH A MAIN
            VISHWA SHANTHINAGAR
            NELAMANGALA
            BENGALURU 562123
                                                       ...RESPONDENT
                                 -2-
                                       NC: 2023:KHC:20496
                                         RFA No. 2009 of 2022




     THIS RFA IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 15.10.2022 PASSED IN EX.P No.2/2022 ON
THE FILE OF THE    IV ADDITIONAL SENIOR CIVIL JUDGE,
BENGALURU RURAL DISTRICT, BENGLAURU, CLOSING THE
PETITION AS FULLY SATISFIED.

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

1. Learned counsel for the appellant has filed a Memo

seeking permission to convert the present Regular First

Appeal into Civil Revision Petition.

2. Memo is taken on record.

3. The Regular First Appeal is ordered to be converted

into Civil Revision Petition.

4. The learned counsel for appellant to make necessary

changes in the records.

5. The appeal is disposed off for statistical purpose.

Sd/-

JUDGE

HNM