VENKATALAKSHMAMMA Vs. H V SRINIVASA
LAWS(SC)-2009-2-157
SUPREME COURT OF INDIA
Decided on February 18,2009

VENKATALAKSHMAMMA Appellant
VERSUS
H V SRINIVASA Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) These appeals have been filed against the judgment of the High Court of Karnataka dated 27th May, 1998 and against order dated 13th October, 2000, passed in the review petition.
(3.) We have carefully perused the impugned judgement as well as the judgements of the Trial Court and the First Appellate Court.;


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