KARNATAKA CIVIL RULES OF PRACTICE (THIRD AMENDMENT) RULES, 1969

[1]KARNATAKA CIVIL RULES OF PRACTICE (THIRD AMENDMENT) RULES, 1969

PREAMBLE

In exercise of the powers conferred by Section 122 of the Code of Civil Procedure, 1908 (Central Act V of 1908) and all other powers thereunto enabling, the High Court of Karnataka with the previous approval of the Government of Karnataka, makes the following rules to amend the Karnataka Civil Rules of Practice, 1967, the same having been previously published for objections and suggestions in R.O.C. No. 3466/68, dated 31st March, 1969 in the Karnataka Gazette, dated 10th April, 1969.

Rule - 1. Short title and commencement.

(1)     These rules shall be called the Karnataka Civil Rules of Practice (Third Amendment) Rules, 1969.

(2)     They shall come into force from the date of their publication in the Karnataka Gazette.

Rule - 2. Amendment to Chapter VII of the Karnataka Civil Rules of Practice, 1967.

In Chapter VH after sub-rule (1) to Rule 40, the following shall be inserted as an Explanation.

"Explanation. For the purpose of sub-rule (1), the words "appropriate forms" shall include forms printed privately".