Guruappa Gurappa S/O Sangappa Jali vs Rajendra S/O Mohan Tapashetti
2024 Latest Caselaw 25380 Kant

Karnataka High Court

Guruappa Gurappa S/O Sangappa Jali vs Rajendra S/O Mohan Tapashetti on 24 October, 2024

                                                      -1-
                                                               NC: 2024:KHC-D:15436-DB
                                                               RFA No. 100288 of 2024




                                      IN THE HIGH COURT OF KARNATAKA,
                                              DHARWAD BENCH

                                 DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                                   PRESENT

                             THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
                                                    AND
                            THE HON'BLE MR. JUSTICE T. G. SHIVASHANKARE GOWDA

                                 REGULAR FIRST APPEAL NO.100288 OF 2024 (MON)

                          BETWEEN:

                          GURUAPPA @ GURAPPA
                          S/O SANGAPPA JALI
                          AGE. 44 YEARS,
                          OCC. BUSINESS,
                          PROPRIETOR HOTEL SANGAMESHWAR,
                          R/O. BILAGI, TQ. BILAGI,
                          DIST. BAGALKOTE-587116.
                                                                          ...APPELLANT
                          (BY SRI MALLIKARJUNASWAMY B. HIREMATH, ADV.)

                          AND:

                          RAJENDRA
                          S/O MOHAN TAPASHETTI
                          AGE. 59 YEARS,
MANJANNA
E                         OCC. ENGINEER & CONTRACTOR,
Digitally signed by
MANJANNA E
                          R/O. SECTOR 61,
Location: High Court of
Karnataka, Dharwad
Bench
                          NAVANAGAR, BAGALKOTE,
Date: 2024.10.24
16:41:49 +0530
                          DIST. BAGALKOTE-587103.
                                                                         ...RESPONDENT

                               THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 OF
                          CIVIL PROCEDURE CODE, 1908 AGAINST THE JUDGMENT AND
                          DECREE DATED 16.03.2024 PASSED IN O.S.NO.17/2020 ON THE
                          FILE OF THE PRINCIPAL DISTRICT AND SESSIONS JUDGE
                          BAGALKOTE, DECREED THE SUIT FILED FOR RECOVERY OF MONEY.

                                THIS REGULAR FIRST APPEAL, COMING ON FOR ORDERS,
                          THIS DAY, ORDER WAS PASSED THEREIN AS UNDER:
                               -2-
                                        NC: 2024:KHC-D:15436-DB
                                        RFA No. 100288 of 2024




CORAM:     THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
            AND
            THE HON'BLE MR. JUSTICE T. G. SHIVASHANKARE GOWDA

                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR)

Registry is hereby directed to convert this appeal into

commercial appeal.

Sd/-

(SREENIVAS HARISH KUMAR) JUDGE

Sd/-

(T. G. SHIVASHANKARE GOWDA) JUDGE

EM