Karnataka High Court
Spartacus Flat Owners Co Operative ... vs Bruhat Bangalore Mahanagara Palike on 9 September, 2010
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
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4. when memhem af the am in Qceugafion. sf {kw gem haiwgfirg > than mm is m be asseaged $225, th:a.T'niaéu§5"
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'.*:§;éi"§;a§'-~..:§f."pa$$%8ém2 gf the izag *eg&n they are mt Vva21§%"--Vr§:;£.v azzé wfnen they are mt tém sagacity sf ammm, them will fif trwtizg him. $5 tfirmflt far LV §31:.fifs3§a;:¢ sf mm :22; zzzawity is pay ma m, %.;--§nm rm abmizw fim we éearzia by A' *?:§1e a.3}n§ms: is 23.32: a ralemnt famr far i mmnm tzffiw pramfijia; 1:325 mi. the cage sf J the. rasgezxécnt flrxat, thegs am asstual tanants at7fi£®yarepayi21g:m:2mt.Iz1ti1§aba¢rm __ sf ég 'c}$m wag mt; hasém %r tfxagm. they are tenanfi and tfwy have is gay tax whésh is payahifi 133:1 £2123: wsis; it H aémittfi fat': that s£m:e -. rwywxdeni: was iavying the tha zmnzentian that age n§"i:._z1arsa.:1ta5éa§d " 2 only flaw it has auéiééfizly v.1~a'xig%__v=.::e¥; 3 mmtanfiafi than flixgy afié' am Eabks as pay a.g;s1§¢§b:a 1:5 tha temnheé .. mt we}! fmznded is =2-gs: Hanna, : Ema .LV?«__z9"=i"4§.e'\::I:r_:» meg: and it is $32 asi§g." thzm win}: 31% héiafi fir: Fsaggzzfiiiant. 5, % L %V% Lk%q'u¢.s§i5nga'% 223,2' a:a§sae&¢x-aas $2' my agent: Judge befem :§;i;""{3?.;1§§£§a.*§5%{ E £ Siixgie Judge A {sf aréar &a*€;¢& szmgaeg mnfirmd me ~ % afzzfig aim: guage mxd ammwm am *a:*rz:£' petaam T ' uzzgierz
- Ffi with the a fi9I$ as /.
$§.:m§, {ha kkmta af ail fix flats haé m in the 2mm af tine rmwrxdent fer same: 'aim, traafizg ikm éamupants ticmné 9.3 gm:
thfi yaefitinrzerz Sizm ' n had any mcacrré ta Shaw thaé am tkua "£';a*zza11m;
has rightly ma far zha mid a§¢e¢::¢g,i% L¢a% éudge: is mg' 21:; nature at'
p$%aes3iéfi ""«:w'f- that Ems ta ka a-wan iigtlizg payment: ef any rent 39;? ssther mé'::a§;;i§-_r£;§an fa: oazzugatiang Tim ' Qf tfia a ts Z fiam, wme in ':he cagsity 3% izazgazzts but and haiéiw E233 gmperty I " AAVVVL$ $fit3 I gm $2: 'chair am': wht. As $2' the fiisfiist Judgna with fiize asfian, sf thfit yatifigmar £21 assaasitzg E_'{'\J / ma preemty as if it is $2. tezzsflém gzremiam or aezsmupzied by fienanfig is well fauxfieé. The E3'*3ti*£?3e»:1«:1' whiah haé earliarr aazamsfi pragézy azfi %e.=@d the 'ma: H faci: that the aflsaew J §§&*c;V '£ijsxs*.:_ _ mmzm, W£t§m°at mm 1 % their cyesupsancy, agmem had mnmgga haw aaaeaaad 'Elma W'flI3Gsgd. ' V fig of tax {if the prapeftjfizi an? armuai rmml valuc, €IDI1fi'§I'§#' this Swift in the above .' * remana staiaeé awvg tha ffi § 'A £3 herabgr aiiaweci, '§'::e imptsggzmd ' " »( x T $.15" 'E' ami 'F3 are hereby qnaahfi, Tim 4""
mafier 31$ rsewxzfisé is £212: rwpentziansi; ma Paiike far remmiderafisn in amrfiazm wifitz law.
Qréfireé. ammzéizfig
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