B M NARAYANA GOWDA Vs. SHANTHAMMA
LAWS(SC)-2011-4-69
SUPREME COURT OF INDIA
Decided on April 20,2011

B. M. Narayana Gowda Appellant
VERSUS
Shanthamma (D) By Lrs. And Anr Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The High Court, in the instant appeal, while deciding the First Appeal under Section 96 of the Code of Civil Procedure has allowed the appeal and set aside the judgment and decree of the trial Court without properly examining the facts and law.;


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