C. H. Ramachandraiah vs Smt. Rangamma
2023 Latest Caselaw 6621 Kant

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                                                       NC: 2023:KHC:33768
                                                     RSA No. 1528 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 19TH DAY OF SEPTEMBER, 2023

                                        BEFORE

                          THE HON'BLE MR JUSTICE H.P.SANDESH

                     REGULAR SECOND APPEAL NO.1528 OF 2023 (DEC)

                   BETWEEN:

                   C. H. RAMACHANDRAIAH
                   S/O. LATE PATE HANUMAIAH,
                   AGED ABOUT 52 YEARS,
                   R/AT CHANNAVEERANAHALLI VILLAGE,
                   SASALU HOBLI,
                   DODDABALLAPUR TALUK,
                   BENGALURU RURAL DISTRICT-561 203.


                                                            ...APPELLANT
                   (BY SRI SHIVAKUMAR N, ADVOCATE)
                   AND:
Digitally signed
by SHARANYA T
Location: HIGH     SMT. RANGAMMA
COURT OF
KARNATAKA          W/O. R. NAGAMUTHAIAH,
                   AGED ABOUT 45 YEARS,
                   R/AT CHANNAVEERANAHALLI VILLAGE,
                   SASALU HOBLI,
                   DODDABALLAPUR TALUK,
                   BENGALURU RURAL DISTRICT-561 203.


                                                          ...RESPONDENT

                       THIS RSA IS FILED UNDER SEC.100 OF CPC.,
                   AGAINST THE JUDGMENT AND DECREE DATED 07.08.2023
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                                        NC: 2023:KHC:33768
                                     RSA No. 1528 of 2023




PASSED IN RA NO.14/2023 ON THE FILE OF ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC, DODDABALLAPURA AND
ETC.

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

The learned counsel for the appellant has field a

memo seeking permission of this Court to convert the said

Regular Second Appeal (RSA) into Miscellaneous Second

Appeal (MSA). In view of the said memo, the learned

counsel for the appellant is permitted to convert the said

RSA into MSA and for the statistical purpose, the said RSA

is disposed of.

Sd/-

JUDGE

SN