GOVT. OF KARNATAKA Vs. K.C. SUBRAMANYA
LAWS(SC)-2013-9-116
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on September 16,2013

Govt. Of Karnataka Appellant
VERSUS
K.C. Subramanya Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Application for impleadment is allowed.
(3.) Having gone through the impugned judgment and order dated 26.07.2011 passed by the High Court of Karnataka in RFA No. 1765/2005, we have noticed that the judgment and decree was passed in favour of the Respondents by the Trial Court which had also been upheld by the High Court.;


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