Karnataka High Court
Sri Velu B Pethi vs M/S Kayesess Constructions Pvt Ltd on 17 February, 2011
1. C301?' 1.82,/ZZOEO
IN 'I."}"iE§§» "i"-'E}'C}E'"i CTOURT OF KARNA'1.'§\.KA A'? ff%.z*xNGALC)R}i
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t'?Xf:'.Cu $1851 21 i:"1*ev0C;:1I3ie Gelleral 0i"v.A'ij,i4£V?'1*'n.€"§~' of V KG-.Kr1'shr1a Mur't:hy" i.1"zC3.i{.E.I'§.VE_""L(3'1" C}."1 1p0W€1"i1"1§,{ him to deal} xv'§%.1'1 the of 863.95 sq. mts. ;iu'1.d tin: §;,z.1i::i_ P.<3w<§;1' cgi'_:.13;i,t.Q1*t1£::L3z_VS0151 the said Eamd to iT{<::ssp(>1T1c¥e3I1t: C?(i?r31.1.;z=11:1'3.,%_ urlcier §:ht3 Ssz-1I(:: deeci ci21t,<:*d I3I~IO~ 1990 £~:11r.i"«11':€.~ (?()1.:y f)f::'E;3T¥t3'v*i7§t3€C1 1'12»; been p1'0d1.n::<:tci by the }_.>€i',i'L.i()m:;r at. A£:I1é;.>§L1f'c%--I?;.
V "The Eiélid"1&11f}}§1g()'»'€'I1€1' :51.1l):s€qu€.1'1%:1y 1}h1'()ugh his: GPA ' ET§Q1['C'i*€;f, tghté;.}€£:§§pQI1(§ent': §.\Io.§?. ssoki am afczrx of 188 ft. x 50 ft. in S.£'~3d.'-190Vif"-t..hi:VVs21ic1 viiiage z,;.1'1de:' the r'<-:gi$t'<:';"(éd ssalc-3 6186C}
-- (,1;-1?i.t*{i44"Z?.f2;?j¥. 1.99 1.. Tiacz 1"e.<.-::1'de1'11'.i22:§ were. f()1"II"l("?.d in the iarzd " '&§{'EiZ;LI:*i.IfCiC.i by-* E4E£.":ss}'?><.>'z'2c.1(=:1'1i. E.\l<':.E anti ;:u1::{:>1'1§,{si. éhrst 9 {millet} €73 CIECEE-) E82/'$3610 d21't:ed 2841 i--1S}6?' xvaiss 21.i$(> 1.)L1b1.i:'.<;hc%ci in 1.11:2? K211'1121£.21k21 C}£12£EE1..l.€. T112? £11911 C',it,.y I1'1":p1"(}\*m1';e:1I 'Trust. Effiiivard E12151-"'£_;1§{er:
p()sf-:«e$$e:i<)1'1 :3? H19 Iamc}. z;1c%q1.1i;'ec1 ()3: E9Zr3,s;)c31.'1<;E€1':£. E\f('J.i 2'11{)I1g'3u:'itI1 {he p:"e(iev<::ss()r H SL211 13(')Ei1'.'Ei'}.§__§ O.S.1\§'(>.1.305/ 1990 in i.1j-c"'CZ'i--iy' 22?. vcimtree of ;)e1'1'}.1211'1er1E. iI'1j£.E§'i(TI,i{)11: :' 2:1géii';S'[. E)<3w;'E0p131e111. I-\l,1flh()I"i'{:y-' f:*<)1'11 'fl-(iiir:;E.ish.i.;"1g§__ E.he' p1*0pe1"{'y said by $136 ()'g&fz'1e1f 'imiii .}'3fict'e:37iA11,<_g §S.I\f0.}"72 thr0L1gh the GIJA Hélciér gzmfi'. u :«:p1i1, came to be ci}.sm.issed.. The cEc~.1'3*;,é of 1Vk1é'jt:(:1:g:"Qé-'::3.i;. _1f1as=;'. b,<§éf»;i pmdxmed by the pet1't:'1(me1* at /199.1 was also filed fer {I10 sa.1na-,§ ;)L11']3}f3s§4;g.. 21_;'1d,ti':---Kr} $23161 Sui? 211% 0211116 £0 be dismissed.
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';',_. 'I'i1£%"'f7?.cs_[3(j1'1c§<:.:}fits;V 1 and 2 have 1"i1ecE their ()bj<-:<?ticn'1 sE:21€'cé§11er1.1"riemrixi i. 1.116' 'é.1H'€.-~£_5E".1"1',}'.L'.)"l'1S made and U1{"i'~.-' (3OI'}E.(:T§'}d $11311. .,' ., , . ¢:>,_ ., t1'1<: pet._iE,io1'1 ié;~Vr1c3'i,1311:1111Ev;1iV;1;'éi13§e as t.he1*€ is £1e'feC1'.ivr: C&1'L3S€ HUG * v. A_a1'1d fht": (',!EJx1'}'1}3.E,';'ii1}-' has 1.101. ':3ec=.1'1 repr€3.seI1E.ecI by the Efiirx;-:£:t():'.$?; 23:';-r.,14 f7111"i':hc:r, t§'12'1E {hiss Court: 112313 no _§'urisC'iiC1.i0I1 to €r~I1i.e.'1"$.z1§i1:-. f,{<.1;% }I§f't',S$'E3T1I. 1.)(;*.1.iE..ii.)I.'1 f0 1.' rt-:Si.0r:«.1t.ioI'1 of 'this: 1'"1.=:m1e. So 2:1i:'~;€3,_i{.. is. §.1"1€;. (iom.€m.i01:1 1,112.11. 1,l.r1e §3<:2i.i1,i013<31" is 110$. 21 czmditaz"
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13, T1163 R€SpOI'1d£TI'}{' N0.4'V'}32';é' moi: 0vF:)_*}'.:?c'§i'.c:§i grant. of {"1163 re1ieI'sn§3je(r'1. '£0 ce1'E:a1 n"~:'§_()ndii.i()IéS.... V'
14. In the.Ci3171.111:s:V€:.§i_rf§c:<:f%4 _ the lérelrrierci c:<>uI1$r3.§ far th<':_§ for Respondents 1,2ancI4. 1: é . H .
3131' R<:sp0I1c1e:11.s 1 and 2 c.or1te.nde.d é:.1:4é1£.A ighés. no ]0c:L1s stancli to file this petfiicm' 031 the g;rc)t1';'}'d 1.1i':;11. he neither." a Member nor Cr<3d§t.0r §;'i&s.;)f()v§ci'%%Li '{':3.«_s:;1.21:) :4,;(.>c?1.i033 6 of Se:*.t.i<)1'1 $60 of the Cempany C.01,a.1_ =i. E-'{;.1.I'€.«.s;. " 1'1:'C}Ef i.I'1iS CUL1}'i. I"12:%..ss< j't1l'iSC{i('.1'Ii01'3 to é;,=.I11)et'La1'n the pe;*ti"t.§.«Q1'3 ass ~iE_ the 'I"a'ibunz1E whicla has; got. the jm"isdic1':%()n Em 'A 'p>_1:§$ .s3:,1€:h__:)1*{i:;?z'$ ancj far'Lhé3x:'1'1'1cm3. 1I'1z.11 1.h::r1*e {ir;%§'<;é{'ri.*i's,-re. (:aL1se ' the (Ti<3n'1§")m.1§; rwi. repz'c35s{?f:'1':€:z:'i b§,.-' the? '%.)i1'€c:m.2's;, If' $13"
10 CO}? 18252010
18. It is not in dis-3pute that the petitioner is Gneef the eersens ta whom the Site was aiieatted and uitimateéytv Sites aiiotted by the CG3(I'1pE1.f1_'§§ were in .
petitieneir and when the land on theeiteeV'_V§t§'é;*eev'*E:ee;t:"
formed have been acquired by the 1:}n'g" V"'hat%k;.__ 'the:
Compa.rI3r had me title to ee1'i.:t=--?:te seuid 'sitesV'vVeithe:H tei theett» petitioner or any other persen. .e_tre1ti:<:";et;ttteeeg¢ the sale deed executed by the in;Vtat:i*e1;~fA.bf the eetttiener and ether-s have met. eo:1_ve3,7e::iAa«n}}_tttieV._te1;ttd the petitioner is entitled to due to the sale t.{ansae.tier1_ the learned counsel for the an the decision 0f CI:1ar1ee:§;,}--.ei;i=;iei0--:rt_"tteV;:a:5rt.e}§j1'13": (1968) 2 A1l.E3.R. 1012 [Re Harvest Lafie~«.Mo?:Qr'.}3e~iite:~:;': Ltd.) wherein, the word 'Creditor' ,.3;se{i':L_'i}:1 Seetien 35:3 {.81. «:31. the Cemjpaniee Act, 1948 was taken
7.,i'n€.;.{:i"e<3fi;§ieiej:z1tic;r; and it was held that it inciucies a person W113 has 3. efizxizfia for the 105$ sustained at the instance of the V _ eem;§'ar;§_g.;' 'Er:-"' the Ci1'C1.Ii1'I3.Sf£11'1C€S. the contention that the pet:iti011.e':.. 'flees not fan within the categery Qt' the "Creditor"
_ 'C'.':"£V§;LZ.".¥€T:"€' be ac::eeptee1,. ém"
1 1 CC)? £82/'2()§O P1 '1 I. ':30 12:11" as Lfie c1<::":fc-?c:1'ive (".é1L,IS€ t'.it.1e co11cer11<:d. t'.houg13 in tihe (:z=u,z.~i:2e '{.i[1€ it is $30 1}.'1f;'I'1'L'§()I'1f'.'.d. the i"21(r{VViV?1.g3A.iT.1V.hc% (:0n'1pa11y \v2:1;s:; I.'€pE'{?.S5€'i1if2?d E3}.-* time EI)i.;'c*<:to3*s has 't3cf:a:'%i'i'<:«§:p.§_§1i':'gs:ci« in §:«211*a. 3 <,>§t['1<:: p§ai:'11" win-";:1'c:iI1 E1' sstzaleci "t:hz1_t.~{;E2€""ReSg§cJn:iefi'£1 No.1 C0mpa1'1y 1*ep1'e:~s€r:1§.cd by Ii}i;7.ect§.)r4..<3_ }:.{Qs';30'11.cEs3111.5, and 3. E--1er1(:€, even '§,1"'1€. (,'C)1"}§€1'IiiL!} tha€."1,_k1€:re is _c:e12x:'me {1:ai'1:~eF titie. not sL1f§ictie1'1'£ to ciissctaiii 1'.h(.% <T.'.§a-i1'1i" n:'1:s:1Ci.-fa 'tzsy the §}(i%'L'iE.1'0I'1(;'.1'.
18_ '§'§--30L1g[1 the w()1'C1 "I"1"fi'bi.zi1.2§_.lf '§j__€:e1t1 used under Ss:=ct.io1'3 560 {5} ":35 "_"¢:--:he §_Ar:.1, 'i.:é 'vi4§~!.c:';?221ij:'t'V 10 11916 fihai". the SL1§J8i.iE.1iH..i()l'1 ié;':3n.ach?"?.by .:;1i'1~..;i11.1er1.ch1'1ani. 1'0 the previsions of the Act [amended by A(7i._j '\§0';*w>'f"2003]. but 110 11oiii'ic:21i',i0r: has been yfgi iséémf_>{i V .bJy i;he'"' :C}ove1."11n'1e1'1t: g;i\r_i:1g eifctct to the '«-.m-11¢;-1(°;g.,Q;--.LVA pmvg51g;'1s';"""'1*he1'<::by, ihough in {he pmv'isi.or1s of _SéL,'{I_1"(V}'1'73. u':3f5A{.) .[8}.__(§I' E.1'1e Actt. U716 word "i'1'i1):.:1'.=.a§' is used, ii is {,0 be Ct()'I".$'.'%i'C'ii£'.}"Cf1 'E§.S§ :H'ltié Ccmrr xx-*hi<:':1'1 is; EIIWCECI" Eht'.?f Act. {1}} the V._»z11'11e3r1(ie%ci'g?x{:t. give<1'1 e'fi}:%ctt ':0, ¥''\. 12 COP 182!2C11O IQ. The-"ugh it is cz:>m';en.ded éhai the share: Capiiai of 3315 first regpandent Campangz is less than R5;.1 lakh, as be seen fmm the §\3§€{1"I0f'8,¥EC1'L1f31 of i3xSSCé{T'if:'1T2i{}I3 ef Comgyany, in clause 3 {a} if 13 clearly me11ti0ne;i__f£};~::§:t. _& cagital of the Ciompazny is Ciass Equity ::~3h.ares <31" Rs.IGO;f~ eac:*kh__ Equity shares {sf Rs.1,C¥C}O ;' ~ €aVc:h'-Jifithe.v§:1'rc.i1:zrVs§t,a;§=éééV;' was not necessary for the }f)Efv"f?i";'.1:{':3IlE.3I' A1:tif5' Vi')is"£;"ic3; Ceuri:
and the petitien {fled befer'e'%t;:is,"'cr}u:;~: and Valid.
20. As the Conipaiiy"b%§¢e£n;g."»§ef{1.ng§.fiFifi the year 2004, the petitioner' "1'1':é:;; :;1c;%;z1irg'c1.. _a right is recover the damages in View of the trans:-1c.tiz§12 t3f¢_ S?:fl;é in 1*e$p6:Ct of the property of xvhichjlhe firéét :;:és1:v£$'néé.nt "1:1ad no iiitie. In {ha Ci1"CL£:{I1$f;aE1C€S, ' V' as tlrxe Cp6.t-iiiongsr intéiitisio 1'r1i'tia'£e the proceedings against the ".zjjec:0ve-ry 0f ciamages. it is just and proper "£0 réS1;Qfé th.£§' §iat'§1e of the Respondent No.1 Company in the R€gis1;€:r frsgainiaified by the Rfigistar of Companies; Hence, the is allmvéé. The: name £317 £135: Respémndent N0/1 '««.~'C::5_§.";f11:2ar1§_: MKS. Eiayassam C3I15:3'iI"L1Ct§§1T'iS Prizratfi Limiied £3 KW I1. 3 CCDI-' 182,/2010 <}rde:'<:ci in be 1"es%.0z'e€i in ihif' f"{€.gis;%'.:?1' of R€"',Sp€)1'1C}€.E}i'. No.4 i.e., The Re.g§s;£.z'a1' of C<m1p£.1r'1i€.*s= wflh ilfilllflffiiiaitf r3.i'fe<:1.