Doddaiah S/O Muthaiah Rep By Lrs vs Ningaiah @ Lingaiah on 24 May, 2011

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Karnataka High Court

Doddaiah S/O Muthaiah Rep By Lrs vs Ningaiah @ Lingaiah on 24 May, 2011

Bench: D.V.Shylendra Kumar

in: THE HIGE CQURT Q1?' KARNATAM AT BA1ﬁEGAIﬁRE
DATEQ THIS THE 24TH §A.Y 0? MAY, 20: 1
BEFORE:
THE HGNBLE MR. JUSTICE nxv. SHYLENDRA KU-MAR

Wrii Pei"'i.1'i.on N02848 of 202 .1 {I{I.I€~f~3}'€fSUI€3} _: '- BETWEEN:

.1.

2, AND:

3, I}(}§)DAEA}-{ S/O MUTHAIAH REP' BY LRS NENGARAJU S/O DODEDAIAH AGED ABOUT 57 YEARS ' CHANNAPURA VELLAGE KASABA HOBALI » BELUR TQ, HASSAN __D1S'i'RI(_3_'.§ _' ~ . _ _ ' = JAYANNA S/O.DO1')DA§AH , ~ CHANNAPURA \z1.LLAc£. _ ' KASABA ;~1_Q3A1...1 ' " HASSAN-I}v1$"i ' - PE'I'I'I'iONERS ' Baladareg Adx-:1 :~e1N«;}A1Aii :,1N'<:3A1"AH ':43/O_ IVEARAJAH ..... .. e » f -. _R/CV) CHANXREAPURA VILLAGE " V , }%,;A$~:;=%-L1:3_z':.& HOBALI " ~. " --.i%P31.!UF<»717€g2~ " '> * HASSAN-.;3iS"1'RiC'1' MU*i*£§A:A1-E S/O MARAIAI--1 A _ MAJOR ' "R/O CHAN'NA1F'URA VELLAGIZ " * }}?§ASA.E3.A §--§()E"3AL§ BE§Ij{§'R "IQ HASEEAN DE.E§Tf~Z.IC'I" 3 5 "§"I~'§A.E*iASE LEAR;

EBEEXLER TQ BELLE R. EAIAESSAN }'3IS"i"R§C?'1i'

3. ASSIS'i'AN'§' COT\fII\/ZESSIONEZR SAKALESHAPURA SUB DIVISION SAKA§.,,ESI"iAPURA HASSAN DIS'I""RECT DEPUTY COMMiS8IO§?§'ER HASSAN DISTRECT 'J1 HASSAN 4 H " '1--é_é1;s,1i=¥c)r;:;)1::1s:f:*g _ _ {By S-yi R Omkumar, AQA Tms PE'E'f'l'ION as 1:'1:.E:;3.*U:x:DE:R ,éxRT'1cLEs"22V5v AND _f229? <>V1i'> THE'; C?ONS'§'ITUTiON OF' INDIA, TO ORDER D'1'.30.'7.02 PASSED BY 'I'I9i"'L7} .ASST'.' ._ COME}/IESSIONER, SAKALESHAPURA SUB~DIVISION.-"SAKAI§'£§«SHPURA»-INHCASE NO. RA 78/OLO2 AS PER ANN--'F_ ORDER LDT.25:2.1O. PASSED BY THE DEPUTY COMMISSIONER ' H/5\E3_SP;.T\1] U1,ST, é HASSAN IN CASE NOREGULAR APPEAL 7'8/02403 AS AND E'.I'C«. 'HHS p1:1*:<v1«Q:»=: Cé§M1;\:(:«: oN"'~:5Q~Rv 'Pi{:}3':.1M:NARY HEARJNG. TEES £>;'*;';"'1 '1:'1?I E" 'F"dL1.0w1NG; W _1_'*-'ight'"'~ f°ci'1' r'evé3:_1ii<:" entries amangst cousins is 21 3 V' _Ame:ffér%..AWhiQh £5 "fe'Tq'uirv3c1 £0 be 'res{>1Ved by a Civil court in a civii suit if the parties are genuineiy iﬂ{»€?i'€SEQd: resolving their dispute: and not by maniﬁmlézting the entries in the I'€V€:31'1U€ records / 3

2. Such §}'E€i'E2E,€:i"8 do {wit wa:*ra:1'{. e§t.h€:r eX2&.n3ina€i£0:1 or iniierﬁérence zmtii and uzﬁess 1'€'s2'€}.'1£1{3' atxihéyriiées have gene §{'3§"Sf;*,I'k in €X€}.'C§SiZ1§ their st2H;L,ate:*y powers and Exam:

been victimizmg innocexzt third pe1rt.ie5:. 34 In the present writ peti'::i0;L, amch being:

but the rivalry being between o1§1'i3i' a;:0L1s;ins_.,. ff;v€:_ nV1aftei"- i$ ' best left for settlement Vamo»1xigs:t~_TVzfhefﬁgséives " resolution by 2:1 Civil court.

4. This Wm petition ~23 disffiiségi-§'dV;"

AN/~

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