HANUMANTHAPPA Vs. MUNINARAYANAPPA
LAWS(SC)-1996-10-204
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on October 07,1996

HANUMANTHAPPA Appellant
VERSUS
Muninarayanappa Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) No doubt this appeal arises from an interlocutory application. Since it has an effect on the judicial proceedings that have become final we think that at this stage, it would be appropriate to interfere with this matter and correct it.;


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