LAXMI ALIAS ANANDI C SETHARAMA NAGARKAR Vs. C SETHARAMA NAGARKAR:LAKSHMIDEVI ALIAS ANANDI
LAWS(SC)-1995-9-17
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
September 18,1995
LAXMI ALIAS ANANDI,C.SETHARAMA NAGARKAR
Appellant
VERSUS
C.SETHARAMA NAGARKAR,LAKSHMIDEVI ALIAS ANANDI
Respondents
JUDGEMENT
Bharucha, J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) These are cross appeals against the judgment and order of the High Court of Karnataka dismissing the revision petitions filed by the landlord and the tenants who were parties to an eviction proceeding.;
(2.) Leave granted.
(3.) These are cross appeals against the judgment and order of the High Court of Karnataka dismissing the revision petitions filed by the landlord and the tenants who were parties to an eviction proceeding.;
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