SHANTHARAJU G. K. Vs. BORAMMA

JUDGEMENT

(1.) A memo is preferred by the appellant.

(2.) The memo reads as under:

(3.) Copy of the ruling reported in AIR 2022 SC 1031 ( M/s. Sree Surya Developers and Promoters vs. N Sailesh Prasad and others with M/s. Raja Pushpa Properties Pvt. Ltd., vs. N Sailesh Prasad and others ) is placed before the Court.