Karnataka High Court
Pampanagouda S/O Ningappagouda ... vs The State Of Karnataka Through on 25 May, 2012
IN FIlE HIGH COURT OF KARNATAKA
T
R C Bz zAl' tBAJ 4
1. 1!' 1)
s_s I •
•
I
5
ii \ii'' I'(i• 'I;I Ill'.'
C
[, ci
• :!•'I•l. • .1_.
S ' lii
-- •'•4)•••-
•__I '(. • S ':1; •
1,11% • I jf.I ,% lit
1_be I C ii
• ii F'
•• II I'
1 'it
'5
•
•, • %• •I
•
I j
V
I • I
•
•pI -1:--
• :.'-
.•. p. •••
I I•'
i .I a- bt' ••
\flI' )11L . • 7 •
' -
1','I T
IS
P-C
r •''
P I., £
'11
)
I, T(It' •:1\
• I • %Il £
It • _.-iIit.'t'- I
•:;-;_ p ••
• •%
''C.
• '.•
I: •.:
• • :.--i •.-; • j:' ,• •--
,:
I- r,• 1
I.._sIrr_a' • c Ii; ,
I
C
'I J
S
4
2. LeanwcL ('Otinsel for (liLt Pt1i1i0IW1S stibmittt'd that on tlw dart' of fixing the trial, the counsel for (lie petitioners sought to retire front the case on 11w ground that the senior cowisel appearing for the petitioners is being frlieitated for having completed 50 years of practice at Gulbarga; that the Court adjourned the case by imposing cost of ?25.000/-, which Is abnormal.
3. I_earned counsel for the petitioners further submitted that tIte bits litre for the each witness is Rs.34/- only.
4. Consiclerinu the request of the learned ('oulisel for the petitioners. the trial Court ought to have imposed the reasonable costs taking into consideration the amount incurred by the witnesses to attend the court and other expenses.
5. The learned Govcrnnwin Pleader fairly submitted (hal reasonable costs nav be imposed towards paitteiit of I3atta to the wit nesses vlio attended the court on the date of adjournment.
--.I.J
• . . •.I •i
I ,.. . I II
'a II ii
II' I
IL
:..• '••
•' .; . .•:. . ., • If;...
,
_--,'. •'. ' fl.;
i?.; : a..'-- ' --: ' .... , i7.:b ,': '1;
':i j
). . : '
.;% •
"i.' •, • s • ; _..i;,aa: ;: -. €
:
• ?z..Vil:iI:IaVp:; .4 . a ' .sys !' 4; 'fl, . J,) j.:
. "S.
'S 3; 7) g • 'iJ7j
1
)j'.
it) • & •. '1 't
)V,()
1 t t• •
)4(
11 V. )S 111*101
)
is is .lus. 1 " lb
1, 1.. • •I •al1 )1) sS•,C.
I .. • )s.. sit •sg
--. 1i S: •7 J :5 i
. j
if'!. : . • •.(
• •I't .Ij'% •j
--' • .: .•. ••(•• ' --
'i': ! •• ••• 7
I
6
The petition is allowed. Accordingly, the order dated
27.03.20 12 Is modified as indicated above.
Sd JUDGE LO