Chandregowda vs Smt. Girijamma
2023 Latest Caselaw 6399 Kant

                                              -1-
                                                         NC: 2023:KHC:32517
                                                        RFA No. 887 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF SEPTEMBER, 2023

                                           BEFORE

                            THE HON'BLE MR JUSTICE K.NATARAJAN

                          REGULAR FIRST APPEAL NO. 887 OF 2023 (SP)

                   BETWEEN:
                   1.    CHANDREGOWDA
                         S/O. LATE SUBBEGOWDA,
                         AGED ABOUT 60 YEARS,
                         CHIKKABASAVANAHALLI VILLEGE,
                         KOWSHIKA POST,
                         SHANTHIGRAMA HOBLI,
                         HASSAN TALUK-573 212.

                   2.  C. C. SHIVAKUMAR
                       S/O. CHANDREGOWDA,
                       AGED ABOUT 40 YEARS,
                       C/O. SRI. KALABYARESHWARA GRANITES,
                       PLOT NO.390, INDUSTRIAL GROWTH CENTRE,
                       HOLENARASIPURA ROAD,
                       HASSAN-573 201.
Digitally signed
by VINUTHA M                                                ...APPELLANTS
Location: HIGH     (BY SRI. VINAYAKA. B .,ADVOCATE)
COURT OF           AND:
KARNATAKA
                         SMT. GIRIJAMMA
                         W/O. C. MALIYAPPA,
                         DOOR NO.45,
                         NEAR MATHRAGALAMMA TEMPLE,
                         SALAPURA VILLEGE,
                         BANAVARA POST,
                         ARASIKERE TALUK,
                         HASSAN DISTRICT-573 112.
                                                             ...RESPONDENT
                        THIS RFA IS FILED U/S 96 ORDER 41 RULE 1 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 04.07.2022
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                                                 NC: 2023:KHC:32517
                                               RFA No. 887 of 2023




PASSED IN O.S.NO.110/2017 ON THE FILE OF THE II
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, HASSAN
DECREEING THE SUIT FOR SPECIFIC ENFORCEMENT OF
CONTRACT.

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

                              JUDGMENT

Learned counsel for the appellants filed a memo for

returning the appeal memo. Memo is placed on record.

2. Learned counsel for the appellants is permitted to

file the same before the District Judge.

3. Office is directed to the return the appeal memo to

the learned counsel for the appellants.

4. Accordingly, the appeal is disposed of.

Sd/-

JUDGE

HKV