Sri Siddaraju vs Sri Prabhakara
2023 Latest Caselaw 6419 Kant

                                          -1-
                                                      NC: 2023:KHC:32458
                                                   MFA No. 5949 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 8TH DAY OF SEPTEMBER, 2023

                                       BEFORE
                 THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                MISCELLANEOUS FIRST APPEAL NO. 5949 OF 2023 (CPC)
                BETWEEN:

                SRI SIDDARAJU
                S/O SRI MALLAIAH,
                AGED ABOUT 45 YEARS,
                RESIDENT OF NO. 645, 12TH CROSS,
                MAHADESHWARA EXTENSION,
                VIJAYANAGAR MAIN ROAD,
                MYSURU-571 490.
                                                            ...APPELLANT
                (BY SRI. MANJUNATH H.,ADVOCATE)
                AND:

                 SRI PRABHAKARA
                 S/O SRI SWAMY,
Digitally signed
by               AGED ABOUT 47 YEARS,
DHANALAKSHMI R/O MANCHEGOWDANA KOPPALLU,
MURTHY           MYSURU-570017.
Location: High                                             ...RESPONDENT
Court of
Karnataka             THIS MFA IS FILED U/O.43 RULE 1(r) R/W SEC.151 OF
                 CPC, AGAINST THE ORDER DT.19.07.2023 PASSED IN MISC.
                 NO.34/2021 ON THE FILE OF THE VI ADDITIONAL SENIOR
                 CIVIL JUDGE AND JMFC, MYSURU, ALLOWING THE PETITION
                 FILED U/O.IX RULE 13 OF CPC.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                                  -2-
                                               NC: 2023:KHC:32458
                                             MFA No. 5949 of 2023




                         JUDGMENT

Office has raised an objection regarding

maintainability.

2. The learned counsel for the appellant has filed a

memo for conversion of this appeal into civil revision

petition.

3. Memo is taken on record.

4. Office is directed to convert this appeal into civil

revision petition, after assigning the number.

5. This appeal is disposed of for the statistical

purpose.

6. A week's time is granted to comply with the office

objections.

Sd/-

JUDGE

CM