Abdul Aleem. M vs M. Mehter Iqbal
2024 Latest Caselaw 1371 Kant

Karnataka High Court

Abdul Aleem. M vs M. Mehter Iqbal on 16 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                              -1-
                                                            NC: 2024:KHC:1969
                                                         RFA No. 2480 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF JANUARY, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 2480 OF 2023 (EJE)
                   BETWEEN:

                   ABDUL ALEEM. M
                   S/O LATE MR. M. ABDUL BASHEER
                   AGED ABOUT 65 YEARS
                   PROPRIETOR OF K TRADERS
                   HAVING SHOP NAMELY AK TRADERS
                   AT NO.7, AVENUE ROAD CROSS
                   BUNDIMOUT, BANGALORE-560002
                                                                 ...APPELLANT
                   (BY SRI. MOINUDDIN N., ADVOCATE)

                   AND:

                   1.    M. MEHTER IQBAL
                         S/O LATE MR.V.S. ABDUL RAHMAN
                         AGED ABOUT MAJOR
Digitally signed         R/AT FLAT NO.B-005
by
DHANALAKSHMI             WELLINGTON PARK APARTMENTS
MURTHY                   NO.8 AND 9 WELLINGTON STREET
Location: High
Court of                 RICHMOND TOWN
Karnataka
                         BANGALORE-560025.

                   2.    MR. MAHBOOB PASHA
                         AGED MAJOR
                         S/O LATE MR M ABDUL RAHIM
                         BUSINESS AT NO.7
                         OLD PETNOOLPET ROAD
                         AVENUE ROAD CROSS
                         BANGALORE-560002.
                                                              ...RESPONDENTS
                                   -2-
                                                  NC: 2024:KHC:1969
                                               RFA No. 2480 of 2023




     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 10.11.2023 PASSED IN SC NO.15061/2022 ON THE
FILE OF VTH ADDITIONAL JUDGE AND 24TH ACMM, SCCH 20,
MAYOHALL UNIT, BANGALORE, PARTLY DECREEING THE SUIT
FOR EJECTMENT.

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

                               JUDGMENT

The office has raised an objection regarding

maintainability of the appeal.

2. Learned counsel for the appellant filed a memo

seeking permission to convert this appeal into a civil

revision petition.

3. The memo dated 16.01.2024 is taken on record.

4. The appellant is permitted to convert this appeal

into a civil revision petition.

5. This appeal is disposed of for statistical purpose.

Sd/-

JUDGE

CM