The Jamia Masjid vs Sri K V Rudrappa S/O Sri Veerabhadrappa on 23 January, 2012

[Cites 5, Cited by 1]

Karnataka High Court

The Jamia Masjid vs Sri K V Rudrappa S/O Sri Veerabhadrappa on 23 January, 2012

Equivalent citations: 2012 AIR CC 1737 (KAR), 2012 (120) AIC (SOC) 18 (KAR), 2012 (2) AIR KAR R 754, AIR 2012 (NOC) (SUPP) 502 (KAR.), (2012) 3 KANT LJ 364, (2013) 1 ICC 341, (2012) 2 KCCR 1277, (2012) 4 CIVLJ 641

Bench: Aravind Kumar

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gjrésemi Sui: ihraugh éhe   
Cemiené that having reggzfd to  V.1,Aax§{ §c€;r2taineci
in Grder XEEE R1136  from filing 9;
fresh suit H6 é7%r?:}:§:«:-E_(.i  Order XXIII
Rule 3!: Of  WEE H6 is 86':
aséégs: 3;   Cempramise (:31 which
desrzss ES     

§.;5;' Eés  Coézésmé "shelf: SEfSS€Q§};€§":'{§}'1, Eéarzzeiaka

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izsfsézré" Seéééiiﬁg reéésé" £3? §%E'§"'j3€'{1ia§ §f':j§;§:€i§{}§E wZ?;%€§:: wars

 $8 2231 $83; aézﬁ 3.3 .§::s:":%L 3:30 guéig Caimgi ha

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 2 Ciafii §:@€€£§u§€ Csés, A3 :%::<:%:% 335 {i{}§§§€§}€iS $23.:

a>:;:2§:£:§:z:§{>::  22% 333; S325: :ii{}§j,§"{:i§ ésisaai :%:3£, 32:3'? :3? '£26:

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digmissgéé

§.£§. H9 waegié 315$ csniend 'aha? giaimtiif i:ﬁ__:'iE;j€}§fa;S€v:;:Ti  

SEEK sssks 50:" declaratioirz mgst in §ts<3If»Vfbé;'iA_i:: f5¢v0 *L:r_:>f"v'¥aE§«f

Bcsard. He Wsuld draw the atientiiﬁivi.  thiS»...€,@':ur'i v"£§ ":';h'é~..

records of the '§'riai Caurt is  thtaii" 
en '%ifa;i:f Board age and Ptﬁjage x_::;ré§§ ihmugh
that Adx:'0Caf:€ and later   impleading IA
E~§s.T'y"'IE was 3130» §§efL:::e€;.::§e  0:1 26:8e23003«}
which came:  é}rc;lV§rVV'c»iat€d 159.2003 and
sama was 'g§  §ar::ia Masjiﬁ Cannei
now seek jfQr_ an}?  Cf 'xifakf Beard in Eha

§§°€S€EE§  '->%§7_V@':;:f%d éisziiagd Shari f8'z£EEé?ii§Oi{i far 321 éihs

£5 hagsdg 3:: E99%3 Sui: arié 2:? :30 gazfzrafé ﬁf

éézgé',._1?§3a%<j"E%'@,a:":i'éias §:1{§*:ig§'1§L ii? gesii £8625 §1'EE§i€3§€{§., E6

ééfaaéé éééhaéﬁé 'Sig: Whaievsr {ha :"€Ei€§$ thaéi fpafiiaa 'W8};"§.'§Z€§

 gﬁaﬁnésd zasgéd i 3333 $3633 gscspégé 3:: GS Eﬁaéﬁﬁ ,1 59

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h  '  C:£s::i§é':':"?: ﬁecyes ysrzzaiiég Vaﬁé; uzzéséss 343%: agiég 3:351 izizmid $35.

 '§3§:z«:%;§::g§ 23:: :53? £36 §&:"*é:§s$ aézié g3 .§:2::§':§ :::z:;:f:s€:E{ {'§€€E':fi'€

§:°.2:%%.f:3 :3: {E8  3&8;  wazjéij gséaﬁé :3;;§§:"z:*£,{i  §'€E'iSj2;§£§{3£%§E%.,

/
?.

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V" 'faciig €25 iéés' .%:§_s*5..._

-2}W

E133 avsuiﬁ submii 23:3: iiing of tha Silﬁ, 85 §{}. EG§/ 1983 $235}?

was S':3§}§E"€§$€d ii": {ha §:'€srs::":": Sui}:

932'". Rgpiyéﬁg' {Cs fihs argzzments ad1ran€'é § inf

K.»

Ceunséi aggearing 231* plaintiff jféé "v--5§s1;s}ﬁ.;4 iihai 7

jugigmeni r€p0:€:€dV in AER E954 SC  '!3y aj;~A A§§§1*g'e§;'=?'ﬁ€2fi{éE%_L

and as such? {his WEE hsié the  ':E;.§  rsiieﬁ
1199:: 'D3; 1:115 appe1§an'w'p§ 3¢i:1{i£€A He wozﬁd
submit in AIR 19'?G  upen by the
Eearnéd <:01mseiE    {he §SSUu'3 of
msjudicaia   and matter went EQ
'£136 High   éxaminaiian Qf Witness
grid §*:e:*é  §s  VOIé;%:;   réfersats maég zagardizig'

§e$}u&i«:;a"3,::& ag» .§a:5§h saiﬁ juﬁgagéni  :::§p§iiCa?;:§€ is 3&8

 E19: "§u§:»§£3§*i: Qsf 11:3 S?;2b§1;"§i§S§G}§, he has §'$§€§ EE§§3§}

..  j »- '«?5_?:;:;';>: f@§£s:%:'§,;:{,=; guﬂgmégigz

 - §s;%%; AER 19%} SC 44%

R6 Vsﬁugapaia ?§a§§¥.3; 912$ i}{§TE€f;% vs?
Venéiaéazagzzziu Eﬁfgiﬁu Chaziééeg 323$ aihsrg

9'27
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€23

AER E§95 Si': E233

Singéiai L31 Chand gm {sew} 
Rasﬁiriya ﬁafayam Sewak Sazagh,  ..
322$ Qthers "   " '

AIR 1985 SC 3175

Mohammad Ghousa ;Z*:?3é}1"ﬂ:»  and' . {:§i_:;€:"s' :é'& 7

Muhammad B'Zuth:;budir:_Sa;h§?:::' a:':e<:_i  if

AIR 3954 SC 352

Shankaz Sitazjam  anb£'"~ai': e%}1€:' V&

Baiakrishma V:"Ei_ffa:a:~f: §§_@ni3,_E:.k€~;:nd €:§h€E'S
AER 19E'§z3,__S»C A3'4'6% 17;

Sa:.::I£':-:*r:;if§3..5;7Né1:;e§,{é2f; '%31§::::}_a $630 vs. The
Sta1:e':;g£.VQr:ssa;V '_ "  

 AER  '2234   %
WjBy:°am ?E€'/$':.;Cv}VE;.:;%i.V{T_.:%a,1EfTé.'{§x¥?a.:3. vs. Sﬁigﬁ §€;§'§£ 95

digs 333$ ééfgysrér 

 ,{::;:%§s4; T2E':<:;s';;::»é 24

»?§<:gE{}~:_tha23,g: égmmsi VS, Eéargyaﬁ Naif

* . "'»-SL;§7ss::§:;.§§a3. ;'%.m;:::g; VS. ?sEa:'ajgan9,mza;2?r

Qaﬁg; m 538$ ?82

'~ V <e§§§a:: VS, ?jgra§€ L3'; 933% 

 1%:

$38?

ﬁééé: E§?§ Eiiééiégz-REE} £385
€f}e§ia§ Céxazié VS. Jagéigh ifhaézﬁra grid 83':§'§':€E'

931% E§8§ §  E2 324%
%;'}::;*§::§€V Eiaaz 3:125. Eiiégééléé'  §§§«i?i"§:%E.§7
Séézgh 23%;? ::';§:::£§$ 



{E E3 z~'»':§R i§'?é~ FATHER Q3 
Sr}; Naraia Sing}: anti aihara :53; 822i€sE§;§7a:r°..V_
Siggh ané Qthers ''   "

{I2} AIR 19??-1 AP 303  5
Endira Bari Pafszéi VS. 89;. E'3.:eE'* A_ 

{E23} AER£981$C 2198,' 

Guiana Abbas a::::ii'L«L.V::C> %iir:€rs  
U1? anﬁ «:;>I':k__1er$ A   7

3.53, 8:? ShanmugappagEéﬁrfgéjé _.§:L:;%1fnv.¥i~>e_§ appearirzg far

3"€S}::{)f}Jj€Y}f E12, E    Cami": tha Grder
passed by 'ahé '%7}}€i"?3uﬁCi€f the judgment
déz. 2'?1§.2§§'89    of ':f;':i5 caurt came
io be 55$':   :9 be Eamanded fer re»

hearizig §.§;,§ 'ia:4:;n;,g8i:t: *i§:§fé2et:ic€ sf {his Cauri thaéi p:'a§.;e:

I-ffzzéiaiée, E13: ﬁzgéi'. ,g'oi*%:s€I1t éﬁéeaé £3 9:13.33; gasiiing? 3. Y€i'E§;F£§. E6

a>1:'::éi2§éi  *:§f§g:~iEsg2'é §':;,e§:"3 35 ES? :*€$pe:3s::§§::3€:§s V€§"§§S§' ice'?

 "'Vg:":%S§0:i<;';$§:i_£§* §.$§l§€e siesegsgadi $331 ééfsariaizi €525" §e$§®n;ﬁ€ni

" : f§'€:':§€§'{}i §§m:*.::"£' (§€€€3;S§d}? aad é§fez::,c:ia::§s 2? {Q §

 :" €.§§£:V:':s':§s..€:iEs ES 55:} E2} 323$ f}3€§ £336 '%'5.»*'§'§f{§€§ Siaiééééﬁiﬁ befsre

VT  ClG13;§"€ 33?: tbs ffirisé i§ZS'{.€%;B{E*Ei 9:: §?.E€:R§§85 raigiﬁg

éhé 5533,56 <3? :'6s§2;§§<:a'*{a viské '§}f:3*;§'§; E2 

£21'

£4 5:}?  335$

 S!§',€€€€3{ZE€§?§{, 3_§;"E§;   :%:1;§<:;§:€%e§:':,:§  3% ?{?:.§ EC: ééiéi

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»_2;},M

8 é:::s E2 'EJVECE SEES Eﬁgal h€3Z:fS of  éfadui Khijﬁdus caﬁnst

EESW {':QE}{€I}ﬁ that gregsrﬁ, sari':  :15? barred $3? resjiiﬁicata.

Ha wouiaii gabmié: ihaé agaizzsi gudgmem aﬁé d.éﬁ':e%_'Vjpgi53_¢7é_v

in SS 92/5Q~§'§,, 3:9 appeal 0:' Crr;:sJs MC?§bjec_.i:::j:'1--:.éé.?a§'::fﬁs:d

that: Eegal hairs cf K22: Abdué  

expianatien {EVHVE and {Vi} 0f _Ss3.s;'£tiGn"~ 1:1  3:15?'

c0nf:endS Ehaf; wha: 3 dgégree  r:*;:.fQéi:r;gVA.f%':h€ prayar
saughi fer ihan €X'§':7iE3.I}€:f£;iQ(,;>.£':A  " HE smuid
elaberata hiss 5Q»5L éihe
beard has  Qf  Abdui Khuddus
and 33 S'L'§'CEE;  3; SéibS€Q':1€i'1§ 8:33: Bfld
wen Cs:':1€ §gg1é,$  023 $39. 398;' EQ83 was gs?

ifzismésssé ax:  §;§._9§9~--§~ égzéé 323 size}: §f"€8€E"§§L Sui': £8 barred

 §e§ ﬁC§féCa§._3;. "v"§5e------"E2v:>:;i<:§ Sufsiliii ma: in {IR 812?:

i"}'§;'?§_%..§#J§*§éi€::1 géiaéamerzi Ezaé bﬁéi: 13135 E}:

' = :3gefe2::s§_a.:}i$V.f£i '§:::T5 €EGEi?,€i3ﬁi§i'Eg  gaid SE13? was §G8.if"E°€§ bx}:

~  fj;- §é$§z:é:§C5}:2*:__Zané $26 §€£;'€f§rS€§  ﬁiipéui Eihzgééagg 333:3 338$

"fi§;%e.:§;'né%1Aé 2¥"§°§{E.€E.E séaigmergi 4:/@§::i:€:2d.§ng "{§:;.&€, £36 piaégéiff

 sarsnét 35%: :1? iiiéiﬁ ages again in §'§Sf;'§§ which ggsg 1:9

  ?§,§{EZfE piezs :35 r€Sj'::£§§Ca§a hag? zskeady bag: miséﬁ émai ag

:~;:§::§ é€fﬁ§"E§£§."§'f:S:; £3; E;%;%  Sui? :::t::22%::?:::r' %:;«it 

€"""f"
¥ \
x
V'.



miss tiié ggiegs iihat priﬁsipésg {sf resjugiésjatgz ég inappiiiéagké,

Es wssﬁd 3358 Csaienﬁ that rssarés of $2363 Trigi C8E;Vf§_§?§T§Eﬁ§

deariy gs :9 Shaw Ehzagi Sui': asheduie §rsp€r%3§_:A.ii7éV§V:'$26}; 

mvrzerghip sf Abdul Khuddus agfggi it"":s : _'%S§i'::5;%':; 

"Pitrarjitha" {gncesiars}. He :%:;ou1::';..'T'aiTs:3_ "~s:--:_i§:E:sf:1:§'LLé--.A 'Ema:

present suit is barrsd by C'éIi;~3'§ru<:t?£Ve :6 T§? 1diC'a€a.-'j 1i"3 

Suppari: cf his gubmissﬁns i':_<3._ i:'1<>i_§€:s; up9i'1':--._:%1V;e3 foﬁawing

juﬁgmsnts: .

{:2 Am 2933  %33:§s5 4 & I; V
12) AIR    
(3;  ks<;a«:é -L  "
{4} ﬁg. *2    ii "  %

{5} {2@§"5;]§ '8{:{:f 

 2,535 Si: 
é  §f2£%€§}5{?'€';§ $1{ii€ 292
'' ':j.Sﬁ€:2;Q€}':%2; mg 273::
 X :9; ::_;,:§§:§9§ fiég 22%;

 -g:§:=': AER 3995 $€ 3:?§§

E5 1:: §'§:3§}7' Eri £185 ?3"a$a:"ma Kama? Esgrﬁsé 552223186?

'f

 '§}§3.,E§i§,§§§ﬁ'--;%?{}2§§{§ sgnienﬁ  w§2:§§§%  %;Eia<: :7:~';5;z,:.§: Q?



ERIEF BACKGRDUND CF THE CASE:

E3. The Sui: in guesi/Liar:  GS 15%/98 ilgifsi

hy 'Wigs Jamie: E'v'I3§jid" §mE§.331}: an the £333 of  

Tumkur, which same 'is be i"i3\}.1,.'EJ}>bV€'§"'€{f§.;"£3-1'Q:S'I~9§f'EV98'4.

Thxsrsaﬁiar, ii wag transferreii {to {ﬁe Cfsgurt ?§{/£'ui:s:iff"'aﬁi£.L

JMFC, Gubbi and it was ré'i:.r!fib€redV"i§89.V

Subs€qu€ntl§;', it was '§F8{}%1's3f€Ff%§fi 'ifigurt  Cixzii Judge
{S11 E11.) Tumkur and wa$H_1jé'~:1:/g@1j}€red 9.é_'Q8: 149/{Q98 13.?
§f'€S€3I7;€ nurnberjg'  thé.  p":*a.§§;e%"::':;;§;t has been soughi

fez' is as u:1d=3i*:_ -:j__ 

aé Thﬁ. §:.a;§{:-   £3 the a2.>:«*;:€r Evéii}

;::§Ss€§§--i;:}:: ef  éiém as Sziaéeé in {Em bézdy

 'iéée ;:';§2§f:§..;::j §§:;h::$ ﬁgs plaéﬁiiff is 333% Qvmei"

 ',_ é?e'%%:§L:';3§é;e;%:§$3§@:: as; §"€§§'€S€§E§Zi§§'=f€ {:5 '£28 Wa}<:f
  "   

@3233  'iih€ @E§§€::§a;r:£§ Ea é"§E§§E7€Z" afacazzi

§§3't:'§$§'$8§{Z2§.'é aéi" ihe géiaizéi sczleﬁizéé §;\:*{:=§«3r"{§z ':9 {Ex

3:223; E63' éihe §E}'5£%;:§"€i¥ me;/:35 §mf§%:s $3' éirssiigg
 ezzqzzigjaz as "$9 :$a{:%; §§€EES€ §2?:3f:'é:3 maﬁa: Oféﬁf

 §:i2,3;E€ E2 8? Céiﬁ. 



W33

»gg_

{b} Rssérairz the defaziéazzis {rem intérfeying with
fhéi piaiziéiffs §€f8;{E€f:ﬁ §«::s$€§s§§n 
€E'ij9§'B1€ﬁ§ cf 8:6 3u:it E33113: by m€3g:$--  

p&rm3;:2€:::i injunciion and

:3} Far Casts and such other i:f31i£-:§f é;?;  f
Caurt deems fit to gra1f3.t_ to :he:' piain:§f§.§iI3{ie:*': .

ti/1:3 Cirsumstancess Uf thé':f:§;&:.¢,
The suit scheduié   :1": 3:5 péaimi
is as faﬁows:  V    1 . ' x V
33?»  Hobli, measuring 2
$3368 aiiii 4-_ 1€€3:::}€:'*;€d fer r:Q::~a,g:'°icuii:ur3;i
p":i¥'pGS€$ wéﬂx   5%: {E35 3133?: iagd beuméeé
'A     $16 E3125? sf Eats Fayanaa ans? 33:23
   aha Eamﬁ gag BE; §;§é:.:§ 
  ; B}E,§3;<3a§ gm
ifS1éV2,~§f:f§2H§§ : Efiafiazgaigatée ':3:a,$€::e~ 21%;" Ezaiia

§i}8.S§3§E§f @3333

Ea? E3: 'aha gaiaé gait La; ::};S.E'%§::a MQEQ8 §€§€§"':€§;:7i;§'E§§ E is}
5% Qzésé éha '%fJ:§"§§§%3§"§ §§::ii§3;%f§"'§§3i"§€ 8:": E§§E,E§8é 323$; §:€§5::§3:"%:%i"

 W



8%

N335 to 9 :3, wéﬁé and chiiérézi of §;85§§ Khaji Abéaié Eihzzéégs

333.6; fﬁad ihsir wgiitsn siatemem; 9.1:: E31R3.§QS5,V.VVT'»._E"f§;e3€

deferzéantss have spscéficaﬂy cazzzézidsd éhaé p:iz§%é{€:é::_'f::::_:§i7£~V___ia3_

barzisd by pzincipies of rasgudisaia ﬁg; éziexzgzéf' 

and ﬁecrea pagseé in CS Ne.Q2;9»5Q~;§§..:'

N<2.5£€},/ E954 and j'udgm€r:%, "~...§.nd"  ﬁ<:<::feé:€,   % i1: '

0S:748/ E9683 and sought £02' di$fx:i_s'sa1 sf' §he_'Ap:i*§3s€nt suit
an the said greuné,  "€i:}° V_Z'29'V.Vi::?sL_V{hair addiiignal
w::T.t*{en s:ate:nen:_f:1<:d §::z  f::if;:§:?'{a:€d their sarliey

conteniion an;:i",§V'au§.};é;7_Vfézidiysmiésﬁ {sf suit 0:: tbs ground of

r§sjud:ca::;.""~ . 

E5' S€f<:n€%;3:1'?:.5s  ' a:;& %~ iéed :>a;:'§':é:€:: siatamsﬁi $21

  gﬁsigg '{ :*a21-3§€§r$£§ is iiigfil Saégé {S22 33.;

:;'}§§'€£;'€i;'VE1{iE€'§".3;::7§€i.,_§§f3t3\ xvii}: rsgagﬁ :9 E'€3jEf:§iC8f{3; W33 raigeé;

  E5: §3a:3,§r3.p;,3:":--{§*--.Vf&;::}C': 22; 9f 'ééeér Wréééiez: stafiemsﬁéi Bi, E"%?:'a§§ as

VA  .. _.§:°a§e§*':j\; §?§f'§S {he

Eiﬁiiﬁl"
 H ﬁi ﬁg $u'§::a§'a':i:€£§ tag: 331% :3:/ii': gcheéuée

su%3;?$Ci~m3?5£i€:* Qf $32.6
€3.S¢23§Qg§2/;§€3~51 {ﬂed ?s§; {ha msmbsys sf {ha
§2::{,2$q::& éizéaassrz a3 Akimafgafi Ez€a3j:§<;? in wéiich 'i:¥E€
'if€:::§;{3:' sf {E2386 égfsgdaﬁig Waxg aésg 3 pagijga 13:
$333 Sam gait, E: wag §€€i&3;"$§ $33.: $113 guét
§§ﬁ§:$§ﬁ§i€ ggrggerty :5 133:3 §€§*$$i§§§ §:§§aEriy $2?'




at:
Q" at

."'*v§"§€z§;';i'€§lE$ '$29 had §§§23& éﬁié :x:'§é§.:f::€:: sf:/z:'%e:'r:6r::i aiargg Witié

Kazi Abdul Khudctus and since same cf the
other properties were also included in the saiﬁ'
suit, late Kazi Abdul Khuddus had filed
appeal before the Hon'b1e High Court---.'_"ef__"   
Karnataka in R.A.No.510/54 challengirtg  '
portion of the order passed by the....I)_i*.£--atri;§t._
Judge, in 0.S.No.92/50-51. 'L'he..Hon'b1¢"High»Q', 
Court after hearing the arguinents,j. ﬁasséd au.__ 
order on 14.111 August, 1959, di:(:1ari'ng th.Vat,Vt11é,_"~ 
suit schedule property is,th_e pe:"rsdi1.a1 prcpetty 

of Sri.Kazi Abdul Khuddus; "~~Sinc'e Vthe._s"n_1b:ie<':"t"-
matter of the suit and the parties a'rc._O'ne and

the same and the s.~apr1e i.;*s""a3;f'eatiy decided' by

the Hon'ble High Court', the ;sv11i'i:.._t2f"t]1e plaintiff

is hit by the principles."aft-::éSp0:ide1itV__judicata

and hence, theaboves-uitfits1391:»nzétjnijainable and

it is Eabie :0_b€«.tdismiss§d_V%.:i7:Zt«hAﬁeégempitary costs 213
requirad ur:_d~3r $§:'C.ti0riA3E§§A Qf the C,P'.C.

22,  £tt'£:=4gtru<"3tiaaﬁuthe Mysore Baard of Wakf
has firm :1 suit§t;.,_€3;,SVJ*3é§8Xz'§8 against Kazé Abdul
Eih:3.dd1::»3agd'Er§.$---tV{}2::':;f::g"'Rag; fay a dacﬁaratien
32:35? pQ$SéE>'_S§C,¥: é:.:1éE._aE3_:é 591"' znésrze prefits. The
§8.ié;S--3.iit was gndeé in a csmpromise between

_ KaVz'§'.:.z1bi:ini Kh't2«d._<1,1_1.3 and I~I.S.Gt:ruraj Rae and
V 'V§:,eIi:2e;"~9£}.1.éBeard sf Wakfs gave up its claim ix;
 r;eS§ect, §i_'«vt.t1:a% suit scheéuie praperty 311$ 35
*s;t:€:_2:; E:-irazvvystigtit.-tzsw filaeé ig hit by the §:'i1:ci{§§es
at? fésjuéiéiatia and iiahle ta Ere éismisseé, 'E313

_ féiiﬁiﬁf..__'é'2?'€?fﬁ€ﬁ{S XXXX 33*: 333 hereby §€i"Ei§ﬁ as
faiga a:"25:;.t§2€ §§aén:':§€f ES gait K: Stéicé: gmsgf thsrsef."

éﬁmghasis §ti§§ii€§ E}? mg}

""25; §'§0'iﬁJ»":3"»!€E", dséezzdarst E70,? :15: 33:? Eihagé $555,!

9:229? §:@f€i:&am;:§ an  2%: fééiéééiﬁi, sgzyééey aﬁsi aarbiith E1228 bsazé

% ,
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rﬁfezrsé if} szspra {£3657 ans E"fi{)i'€ writteré gifgaiismérii an

3.3 §.28@fE"; by Qsmpiéisiy taking 3. Ci§§f€§"€{i§ éef€:2::'e..V§}*:#_§f;;_ ihe

01:6: seariiar §ia}<:€a and supgncsréed {ha claim sf 

alse sought for pogseaséen of the sui§V:3Ch€d.:ii€"  iiigzﬁ. 1 

ihe pIa.ir1'{iff 0:} his behalf and aigovéyn ?_f3€E';::'a1Af;;§f-g§:éféiﬁ:%i'3,:i£S: 5

{:3 85

1?. Sn the basis 5?   garties, Trig}

Cami has framsd :::::;e :s$§é;:'és'.Vg.3.'€§§§:ra»cée:'§ hsreizz beiaw:

{}j:W11--efhé: ﬂ'i§3::_.p§3;§f}§iff j;;:'13";é3:'é that suit p:f'e§.>€:°i:y
is wakf§:a§0pé:i32;?""«.__ _ _'

{2)Wh€'ihe:° ~§i£3fQ:":<ié:§__Es E ':0 3; prsxre {hat ségii
p€é§_§:*§y xazasvi:E;_é'=--.§é:93ca::a§ p:r$§§1"§}; sf Khazé
ziigﬁfiiﬁ-E"§§§%1V(3i(ii}:E;?  

"2?'§h;*:£he:"» _éE:€ 'p13i::§if?f pmvas his éawfzii

 J: ' '?:§§f:.;3s:3:.Ss:Ee:éRzsasézﬁ the 5231?; pmperty'?
"  {«-§3W'§3§:iE:%:;f '£129 piegégiiff gyovsg 'éhg: §}"§'5{€§'f€§'€£§€€
 V   
 ._ f§}%?32éé:§2e3{f'§E1e ﬁeferzﬁanig 3; is 4 ggaare that
 Vihe ""§;s;2ii ig hit by ﬁgs §§§I:ci§%es aaf
 :*evsjt1'€§'ica:a.'?

 {§}§E}f'Z1§-£313: $213 ésfeizéazzis E £3 :3 gmvs $33:

,3 'A s  sazit is barred hy §i;I1§,§ai§§I'i?
u §?}'?ﬁ,3":1e'ah§:" {E19 éﬁfézzdaizig E E3 5; gave ﬁiai 5:'/322:":

 ' €33 paid is no? pmper?
 §8}£iZ%:€%h§r the giainiiff is gmiiisé SC? §€<:Ea§8%§G::
aad Ezzgwzciian?

§:Q:Ef)§i§?§3:a{i%'€§§? w§%;se%i}2e3:' '{E:% §%E'£§E"§§§f§ is siééiiiﬁd

£231' §;§$§:3§3§@:é.? 

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'<a@%

-f32M

issue ':\E<}s.5 & 8 was erdsrézé ':0 b3 i:r<33;i€§i §:3;5:§ gr:~:%§m§:}e::*§;
éasues and 2i,if.'.CGI'éi§E§gi}?' 3333:? 22933 if:1k€E"é Esp fa'): {:G138isj%:;faii<)n

by 328 Trial éjgurt. Afiéf sonsidering :h§""::§§;§§fz;$f:is

adsvanged by $116 respscéive Iasariieci 2:sEv@Cat«:s..}:é;p§'$é;ringL faxf 

parties and 3185 cangidering ihé p§eT3€i§:1gS'.. Q3;-%:ai};1};r1a%_TA0:1 '

rscarﬁ as 3130 the previsian o§ i'a.\_gg7  
PI"§CEé§}f»'3 Code trig} Cﬁgxri: has 'ilgat:  énd {ﬁle
regardiﬁg suit  _sub}€C%: maﬁa: sf
£:0r:8ideratiQ11    $ubje<ct matter of
aﬁjudicaiioni.   was hem that a
finding  guﬁgmegzs by homing
that V._;§7r:'}es :10': bsefeizg {Q ihet: Fviasjid

9&5; it 'béiezlsggg-i<> ~<S§§._§§E:2.,2;j§ Abéizﬁ E§h::é&us 333$  gash,

"'~§Ssu{§ ':€§.é;1<§iE1§ §'é7»*§1.€§'8hi§ Sf gufzé SiT:%i€§L'§§fi §m§€r'£%' has

"firiaﬁg'"~~::;,%:i%§::%§ 3; ma {ieuﬁ 21:; ;{;:;§mg:v§54 am

::a§:;%,;e§q2:€:2.%:§§ﬁ._ :~3;é§3w€:¢€é 33323: :"'%{>,5 if: the Ai§:§E:"'m2s:§v€ azzd

  '{§§$::1§$Sk:éd'1-€326 s:;.i'a Tés Tﬁaé, 32:33": also {i§fi§§d€§€§ as is
A  uii?_§§'€%T§£_§">; €§" "{3}? iggdgmeat pasaaﬁ if? 9% §'~éa.92f:§®~5f»§ 2:33 gaffirzaaé
%  -é_:;§~?is%i§1€}/EQ5:»§ V:€:3§C§2 Wag  §Ch€E3{E€ 3213?; W§z:~3§€ 'the §3fi3;§€ﬁ'{

7z:§€§§:::§a:':'£$ 2V€§"§ 3:01', a p2,;;ﬁ/3; {éégaé éziiirg 3?  Abdzzé

%<:E:V:_:<§da:$3 wsmiag 31:9 §§:":i€§§:§ <33": ihs §,fia':::':§:§§f 9:" E":€§}'§; arzéi 

3% ,/,M"
é~"?'§'%;'



 

{hat V

" -'«._;3§§ i:"z€€%*€,;§.i5%§; iii; E:

'ihe game xmiszgéigi ha binding <33: the §§'€Ei{3iE§", p§ai::'{:§f§ in 2/€31}; sf
€X§§E:i3,'§§i{}f3 E2? is Seatiazz ii is Cede {sf Ciafii ?r<}<:€di;;_:%3, Trial

Ceurt 313:; mused; Ehai: gm: QrS:'?"48/£9638  

against Khagi Abdui Khuddus b}r'»AA»VVxi'akf_-E§®:;i:i?'£i:=jE«.?§"}%i§S£>  '--

favour plaiiztiff £3 seeking d€<:}ara:i<>§:_'-A3.::d'=i_:1--{he'é::.a;é"=::§uit .

plaintiff bait? reiinquished its ':.i._V';.ie  
pmperty. it 21180 faund ﬁihai  $2'/1.5: 1QG/ 1983
had baa; ﬁiecfi by :hé--..s¢€ki:3g psrpémai
injunction zlgainsgi'  Said suit 5:150
cams to be    meme filed by thé

;'-if. 

plairziiffs.--c-€:=%;é§'SyéE ééggri  s;;3.v:<:"Er: Sid ihai gregent Suit was

barrﬁd by :e§§ud§c;;"::a}'.     
38. "E331? L%'}'é2§f€--_E"' Egggg-;*:§§§ate €s:::22§i: 0:: :*s~ap§§€C%a"i3;@rz sf

 anti ':.fE€;:""C0§1s§&erEr;g €518 Eivgzé :::@:{§:€§:§i0:::$ hséé

E

CQ§§.,G§ €:§.vé;§ 'Eff:5QQ{>:dz,:r:3 it zzgrauéd be Eirtgdéﬁg 9:": 21$ {$836 W313

§~;

ii

8 322%: 3:15 .2a€:s:*c::*(ii::fgTé§: 'haiﬁ 'ihaé aéazéiez

" §é::i:§:g:::3ég::: zi°€:'2§5r€§ 3:33: {E26 Diséyési ¥:f}i§ET'{ in 538 ?s$'©°§2§5{E»5fi
 '§F¢'_5{}E,§:C§ Tb€ Eginéiﬁg Caz: $7325 gsreasm: géainiiiff agé :1': Ef€€s%}${'i

9' '"éiZi§%€Zi"3i€ as §e$j:;d,i{:ai.s:. {ﬁoézéézxaiéaﬁ raz?.s;&a:§, 'by éghaés ggéaéizzzéffs

gm: «
mm

'£35393; a2>5:§:€;"s»;E2§j;; aargsg izéyaf a%é:'x:":<:%E}:'" zgzé s5::M§3:%%2;m%4§22EE.Vj; in  3

3

ma «M
, "' .

ﬁx

 ~é:A.:§§:*€:s€:':?:3i£2:'8 Sui: fﬁeé §j,§1§€'£' §€Ci:§{>:fE gifi 8%

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5%f§3s'§rar§€z* 322:3': b€'§S%??§'&€§ ihﬁ :$a;:2I$ f§§';r%::&$' 'ix-fag' aE~$*%§_  '£:$g§*;ii:ss~$':'x"'

ﬁy ihe 'L@a¥€:%3Ap§e§:a:€ Saar?  fizzﬁiizgs  



Expéanaiéen E1?' 4 Any zieaiier whieh egigfhéi arzﬁ etggizi
is have beer: mede greuné defenee er a,1';'::ae<::}s'~.-.___i:r:
euzéh farmer suit eheﬁ be deemeei ie have §:>ee.r:*e;

maiter éireeﬂy zmé ezzéseiarrﬁaiigr in iesise he 

suit.

Explanation 'J ~ Any relief elaimed iggziiini, '4

which is not expressly graniieci' E§,%"the'--.deeree,._Shel},

for the purposes ef this section, bee.€7:€€e':1'1€d"i€) E'§§:§.y'€:ij_'

been refused.

Explanation V1 ~ Where pegfsbns 1iti"ga:eAb.en':;fide in
respect ef a pubiic: right oljef  private right claimed
in Common fer theirgelves and efherse 2111 persons
interested in such f--igh.f:  fei" .fc}i.e_ purposes ef
ibis section, be deemedihe persons
so litigating.    e "   ' 

{EXp}ane:i'i:3n__ 5'é.<TIIf 4' .T_i'}j1e-V..'p:ré3v--isians of this section
shall app_1y-::_'_t§;_ a"pro_eeed_ii:g fe§rV"the execution of a
deerve-e---»eaf:i:i_ re'ferenees._ .i§1"§h1'.8":S€CﬁQI1 :0 any suite
issue erTA"7I§3r;:ier -,s'u_iVt _s-haﬂ be eenstrued as
:*efe:*eneee; :eé§pee';i3%e.1_j};_ié3 a preeeeﬁing fer ﬁle
€X€€33.l.'§L§fi,Gf V:he."esc::es;" §i1€S1:iS1'"i arising in each
pyeeeedieg - Eifﬁj A'._a»'«...-fezureez" greeeedieg for {he
exeiiuiien of ghee decree.

A «.jEX;>};é.::e:iee3§: 'xfiiﬁ M £1: issee Eneard gee? fineﬁy
. V  eieeiéeée "bgzegeezzrii es? iieiiiezi j§:§§"§Sﬁi€?i§E'i;/ eemeeéeaé
 ._  dieeiiie  ieeuee shag} eeeraie as res jaﬁieeiia
'iii a s;:'§:%1s;e'§c;ue::: suit; eetaeﬁéheiaméieg 'thee sue};

e'{;a::§:.'ef*i£r:1iie§ guriedieeiez: was net: eempeten': ie
if}? :s::2{::'§: eubeeegzemi emit: er eke 313$: 32:; zzﬂgzéeéz eueh

* i::"»:.si:e"§2e:e beee stsfeeeeggzezzﬁy ya/ieeéia

 2&5 E: the beek "RES §U§IC.§§f;&" {Seeead §§i?:i%e§}

  _ §3}§e:éee§--§e:arer 33$ T':§§"§T1€;'"   been heid ae "ueﬁer:



1, Er: Engjiigh ju:*:ispr:;é@z:<:<3 as :93 juéécataa
£219: 23 :5: say .2: final judicial dscisien p§9::0u::1<:(i_ci__
by a j:,:d:::ia1 iyibugai havirzg <:<3:npe:§§z'_'i"T.
gfazrésgiciigrz eve: me CQJESS 0:' matésr if': £i1:iga§ié:z, "-VT "V
and ever the parties th€r€t0§ disposes <)11__€§%;>"'5§f_H:¥._: " »
for ail sf tbs matters decided? 30 that '5hey..éar:n,_0"i 
afterwards b6 raised for reiitigation 't::rc':wfékf::1 
samé parties or their priviss, T1Fi€*effe<;:}f, Qf 
dacigion is ':w0--f0}.d. '  " * -   

Parties asstepped from aV€:i:?ir3 g? to .'I:'1/22$ CQri'§raf;fji"  

2. E1: the first place, the j;;_di::i2z3_» de::iSi0_:§: esftops
9:' preciudes any. "'p3.rty.°te" *:E;eV'i1;:igatiQh ' f:°0m;
disputing, againgt axis}? Otf.1€1§..f;ja:*i--},%"%iherete, in any
Eater litigation, iihzs: c:Qr1*éCtr1€§-;s_  ii-"Ie earlier
decision in L_av2r_aI1d"fa'ct['A '}'i1é..sani1e:.'i%3sue Cannot
E35 raised a'gai;r_;."'betwei2::'ih€r:i;--.'a1'3.¢:1,..ithis principle
extends,*:0"~a1fI[:r:.ai'£e;i§'sf 1a'wl'a.nd fact which the
judgmeiéji, -j_ "..d€Ci*6€:_,"*5f- Q}  érder necessarily
éstablishési ' '°':2,s.._ -».fth.<:' ' 'E-:*--.g§.a1"V feundaiulon 0}:
just,.ificai:i<;::_.. §f'?.:he C;0:3a:1vsi0n reached by $13

C0:,é:fi; ' '

'§'::ms%*{ ii: V§f:€i1T1VU]%'ii§..;?{5:r3.'f£:a1fi'i

 5f3',':?:.i;s§:__éiE":_§ :3v5s{°§;";::,§....;;ia«:€., by 'ss'%r§23;€ 0% ﬁne ﬁasigiazz

' .§§";e §:gh__t'{;r CaL3S€ if azféiiezz $6: igp in $325 Séﬁét is

- é:<;1:A§:':--g::§,S'%;€<§.. mergiﬁg E13 this ju&g'm€:':{ which is

_ §é_r<;2':';%i:;<;<::>."§;"" '§'ra§§$i"£ 31:": 3:53;: Qgadésaégmé '§h€

réguiif .i's-%;_;?;"g;?: 33$ féffihﬁi' Claim; {gay 'ea maijé zi§<:::1

SE5 =§a§1:'€7 {gauge 9? aciiém :12 aﬁy sabsaqigegi

V §m*2::€é3:§i::,;$ bsiwesn '£16 Safﬁﬁ pa:"'§§e§ Q2' éizeéz
A .;;'2:f§v§é$.

 EL Ag:j§.;' pa::'*?{§; z,é:1i@ £5:-; §€s£:€8:;§ GE seéiing ug $33 9? :63

 ;§a;§§{:a:z: §jg* way Sf ass':<}p§€i 's.%7h€§EE€i" hés £3 §"%§§?i?7i§Z§ 8?': $Ti'§C}'E

pkg 5:2? E68 gfzsciiitgvéa as;  $223" §{}  §'::s§3V'§§:,>r;§:1':~:<;;2f:V/$3 ifiéiéfﬁg :::>::' 233





ﬁgs feaﬁdiaiien :3»? his 9325;; argd WEEG has iaiian ihe
preiiménafffg !Si€§S rsguireé in 9:63;" :0 gzgaiiﬁz him'

pU;E'§GS€., must establish 31} éthe {:ons€§i:uen1: eleifiégéiig. :§§:":..va31_

sstoppel of this description? as ahjgady 31-::'1:;1iC.:.*::;:?:<;3€iV.: in %i_}ie»  2

genera} propesitian that £3 '£9 say? ':he:_'b1;é*d€n -::é"r)r::iri__ir;%::;<3f

establighmg Except as ":0 0f 'thém  

exprﬁgsly Q1' impiiediy 3;dmit:¢_§§:¢}:-..v§a%:§1  of the

feiigvmig:

{Ii} ihat ;éfi€{;::1;§1egé%d ju'<ii(:i%ai_ €}.<é::isii.r§I: was What in $323;
is   "  »
{ii} that  p2i1"ti(;'£1~1'&3.jjudiéiieil decision relied upon
   fé::3E.g3110::'e_un.C'€v£i.}. as alleged;
{iii}  iihaft"'7:':1§33.Vju.<ji'€.ial_ éribunal pronozzncing ths
 ':_d'€:;:isi<:;f:f 'E::a'é_ =:f:éi:j:pé1:E:nt jurigdictiglz in éhai:
behaif:  A _ "  "
€32?) ma: %:f::e j::€ii::EaE..fdésCisE@r: was fiaaé
gag} " ighai: ":§:é'Vju_dEC::a§ d€C§$'fiGB xvaa er ir:vs§x2*€d§ a
"  E_.LC2::'::rer:r2ii?1:a."-LE2}: Q? ihe game qE1€S§§QI"1 gs 'Eliza:
 :¥3a:*:;"g§:i :9 be {fé:»*§§TL§Géf€E"§€i§ 31:: éihs Eiiigaiian in
T _  'S336 sstaggsi is raisesi;
"'§:i'§}1  %f:_;:.§j:'.'§§"':'% §5f§§€S 'E6 316 jguﬁéaéaé {iE€§§3§QE3, 0:' iﬁeir
V _pr:'$_§:és, :x:€:°€ ﬁle same §€§'SG:fES as "$123 pariiﬁs is
"--':?~Le' p§ece§ding in avhéch éhs $StG§§éE1 is raéssd, gr
" _ iéifméz" grizzisszg er am: 3&8 éwéségérz was C€)E3C§L%$i'i£'§
3:1 rem.

   22. 3:6 pyizzsigég (sf Qeggudécaéa is fganéeaﬁg er: $::r::§§E§::

peikjg :0 §§€as*s::% mzﬁiiwfariezasassg :3? iegaé %§E'GC€€{ﬁ§: 3

g ,
% M""'''
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Mggw

bsiwesn *ih€~ 3:13:33 pazﬁieg. Tiiis <iEG<%"€:*§::€ 32.3 §3as€d er: §w<:s
ﬂacierg 1121213633';

{E} Judicia/3 decisions has is reach fi:1a}:§£f;jg%"zg:_L%..__: " ;.
end in €2OE1Ch1Si'€€I1€SS rssu1*:i'r_1§ y».§;?1" 
termination csf Ciisputes, and _ .. .1: .. b  

{ii} A citizen ax: individual ::%::.5"é;"}:1fjgan:« sh0;u{«:i'--¥ A
:19: b6. driven to undergij ::<_:1:h':ipiTi.<:8.-:ié':>n'"§§___ 
litigation. '    '~ = "

23. Thus% it iémuid net  361%;-6  eéguse 0f the
justica but Weuid 2389 pf:*-€§%'3ni--A_a  :'e~C»per::::g ibis.
matters which hag, réachsdf$.n:;:'Jjry¢ °Ké'é;_;ihg in mind the
abeve d€fiI1i11iQ41T1§;._}z'3?é f3f1€~.IiO¥;y3.f€f€i;:'*f§' édffie sf tbs judgmenzs
of Herﬁbk  V0n 'E3i1:ifsi 

1  AIR Sa:'t_M.  

Sizéafégaf  So§:,i3E<:k€ 333$ a1r:<3§§':§r £223,

L..Ba§?;}::'3i;$§1§3a §>ita§a§n Sgzziakks azfgﬁ {}ih§'i""S
 'f§h€ a'éé%i§::;S effssfi sf {E133 fiﬁﬁing is ihan:
  ﬁiaizztiff is barreﬁ 353? '£336 grirgsipie sf
" ..V"'§§';s;gf":2v:%:i€a§a* fmm ragiéaiiﬁg {ha Q%.,'i€SﬁQi": :33;
ii-$6-j §??$S€¥§§ 512:: ii %3 wsii aaééisé ﬂea: 2%
_ '«::en~s§:1i §€i'3f€S ES as ﬁitaéégzgi agar: £326
ggagéiﬁg ﬁiﬁiﬁiﬁ 3,3 3 §€::::*s:& pagsaé 
'v-QEEVEEQEI1 "E116 Q§::1§:*@:::§s$ having '@663:
f§:}:ﬁ§ ﬁg :;i€ afiiiatﬁci by fyazjaé,
migysgreseniaiiang mégzznésérgianﬁiag :3:

mégiake, £133 €1f3€:"€€ pasasd §'}€1"€{}ﬁ Ems '$16
bézzéing f0§{:s 3? '$38 §¥::é_§Ca'ia'.

N}

§§;§%§i1¥} 2  3%

S:;:§a>{:%:aLna Eagazrigz veg §\§E£fa§7§i§'E£3§E§2i§1"

' ( w,-.».w



 

'E'h€ Leaw Csmxmssiozi iﬁ £13 rgpori

1*e<:0mmené€d 'ii; remsve ﬁne a::{}ma§y 33:2'-:¥__

bring? w:;*:h%n 3:3 faiﬁ fhe CC}f1Ci1i8R?'{fEE€SSu sf
331 issue 11:: a §ar:'r:e:* Sui: dsciééd by "8; f1f,,<" ._
Ceurt, be it sither af Eimited peC:ii1iaf3f----.__" i.~

jurisdisiion Qf 0f special j1iFiSdiC€§'~?i{_L.§ik€'
ins01ven,<:y court probate
Tribunal, sic,
expression "the " _ '=:;our'£V.
jurisdiction" in EXp}.':1i1'9.J[iGI1 'VH§-- §S  7{/Vidé
enough ':0 _ in<:1u<:i__r: c:0:1rt.__ whose
jurisdi<:':i<:en  subjiec:  "t:) p€{:Aui:1iary
ﬁmitatien arid *§*;:h'er f-,é§:>gff::"i::i§  *3Xpl"a';'SSiGI1S
analogous thereto, T' he:'ef@:é;--.ig3eCtion 11 is
ta be _:5€:a_d £21" ':':'0:1j1bji1:§;tiQn- :3_n;'d harmeny
withE,;€;;2£an:§i--ti0in""VIII,V  result that
wQu1rfi..__fi~Qa';f  an-«'V'0rder or an issue
Wfiichhad é::*is_€'f1"_'riii*€:'CtIj;§ and substantially

V %3€{i§%::e:;'V':3i?,.-h'e"-p2::i:ieS'----«3.r"Ithsir pyivieg and

§e_C1iéiéd_«Vfinai--Ej;"~«1;}y_a CQfﬁp€'{€Eﬁ; court or

 ':_*{f§§::u:3;iE,f"=:h<;::;g;%:' __C§f iimitcséd Q1' sp€:«:iai

..&

§u:"£s§iC:§é:3,;' _:i£:;~".h:fi?Lf:?l izzciudieg §€cu"::§&r§;
j:;:'is§'iCi:ie I:,'..f~.,izéi?,~* Qpsrais as IE5 guﬁicata :3:
szzbééguétm Sui: 0:' §:*::)c€edi:§<§,

E}:{%,f§£%?i{£§fE§'§L'aE"':ﬁ§E"ig {he fag: 1:333: gush {';€:13:E°§ sf
' §;:::_}:§'£:.$é $2" s§<3:;:t:%aE juyéséisiéan :2a2:,$ ms}: 3

"--v.€<mz';a;;§5€':$:r1tA 3623:': :9 Ery the auéagaquszié

 $33 Egg: SC 22%

Ggiam Abbgg aﬁd gzihegs 25$. Séaéa 9%"

 233$ G'{h€§S

"?§a:%: Q16 E2216 sf €33 gmiiéjsaéa. as §::d§{:.3§:e<:§ in
;'§».Ei G? ihfi' {T:s::%é€ {:5 Céaiéi Prﬁﬁeégré 3133 iii:
giawzabé  §i.§5:s:%h;::§¢:,} gar}: €{.§'€;S§ fiiéf ::3_s%;:g2g::€:z:x
3&5: Esgias 35 ::::§::§f£A:*2,:{,%é:iv€  a;:§iia;:a_é;%_ :§:2':§g be
325$ 3:3 $33 ';;s3:::}?:::§{:a§: $23: '$23 ézsgié'; 6:3 :7a%3§<:§':

3:)

CC.1'U'1't-- :2 Zégnrzig
acquisiticm Court, Rent Cé§f1f.1"aIA_1er§ R€?'§2'€1"U,;€" " .
No doubt :;1ir:'=, boiiy  * A
Section 11 was not ar:1<3i2¢;ied, 'yi%:i- t~he:. '

T of  :::::.::¢d_.:



 

_4g_

iiés said raie 3C€f:3?:S is faunéeﬁ 9:1
cengideratians 0? pu'bEie::: policy: It is in ihs

§i'1€€l'€Si of the pubﬁc ai large 'shai fin,a?1.i%::»_f'T._
Shsulé attach 3:9 {he bindirsg de§:is§Q:1-,:a '--.T.
pronozmmd by Ceurtg af c0r::;'§:§étE.:_':--1:___"  _
jurisdictianﬁ and it is aiss in the-, pLi:b1.i§::  "

iD.U3I'€SiZ that individuals ShOU_§{3"v'§1:C'.t'V"b€--A
vexed ':wic6 aver with jthe"'sa:1--1e .;I£iri:i :)f--~'

htigati0::." R6fE?I'€fiC€ in fghjié C::nnéctiGf:L..__ 
was made by the Court ti} 1:116 V_'vfai11o'~us=. 

decision in the  ie_adingv. DuCf_1.e$.sv«--A._Qf1
Kingstoné case (2  L€3_d"-f?'as"?;l3ih
Edn. 6444345). ___H'aIsb1g1ry's' '-Laws? of
England (gm .,E;?3d..1j1.'\?§:iL 15-~;>a.ra._35? atp; :85)
and Cerpus "'J::j:':is--L [§f<j1,"3%¥V,.. p.A§?43}. In
Guiabchanci Chctaifil' "Pa.T'iKi':.:_'~V..V--~ State Gf
Bombay'£:10w"€}i:ja:1'af;;:'§.196-5}'2: SCR 547 ;
(AIR;"1'f?;65 :3-C 3:3:53} i;};1€-...C§1l€StiOI1 was
'Wh€'C}'i€_f;:--._..:ELf'E€Ei: .,ih..<: '..d1~:§missaI of a writ
pei._iVtiQ.ri;.V_0n'"m£:fiiis gft-ér full contest by the

,-~--.ig1:~-_'Cég:g.;3:'i'»-_.'uridey.../..._?;rt; 225 of the

Csﬁéiiéiuiiéan  gtubseéquent suit raising' ihe

 aanie  '€3:§3;i1_"_Iiif}g discharge from '£16

E§.g'5::5§_§§%:§.r»._ afar: _ game grauad was
€r:"{er25§:1a_bE;é r;"::"~7n§'£ and this *€f§a:;a:::°§ 216351

' ' fihat   'Gr: ' genﬁrai pr:nei§ies cf
E__:":'¥:s§@né:3§J:§azéicata $16 éeczisésﬁ sf $16
 §"§g§':.__CG{i§"'§i 9:: 5:13 Eﬁfrif, Feiéiion sgeraiieé as

_ "~v.:€S§"+'§_1::;*§i€ai3. Eaagrigg éhﬁ subsgaiusni auié
 $316 $3,315 §arti{:*3 Wiih :*<':$§€::t"{ is

;:i.h'e::7._$ia*,::":::~ Eﬁgjiiter. ilk: & rsvisw $1? azziire

<. ::':a's;é éaw 9:: 'zhs szfajsct, iﬁciaéizzg ?:'§'2s*};
" _ ilgmgcié ij§€3§$iG§1S9 {hig Csuyé {at gags 52%
"éisf SSE} : (33: 932%"? sf AER 3955 SC 553;},

%I2bS€EfV€§ '"£h%.;$:-

"£9 3, E6323}? sf '$18 abaw: dissagsiegﬁ '€558 
<3? Gpiﬁiﬁfl thai 1313 §:*0¥is§o:":s :3? S€C§§%ETi E L
€.P,C airs :13: exhaagstixre :,a»-13:12: :"&5§€<:"é :9 an
geariésr dscisészie §pa:*a%:i::sg as :63 ja£33:::a%a
§3€§E£'f3€§: {ha 33:33 gssgyéieg 9:: gigs $§i33€<
:31' '§',L'{,§??i"' :21 §%::>§:"§,r@¥€:'s§; E22:  :3':M:2V§'):%;£§ii§;z:%;3i:V
:*€g§'::E;::' 322$: 332$ ¥;;Z%:ai: am 5:32?/: §§€§3;€E'Ei§


3
§ ,



 

Mg},

j;}1?'§T}C§pi€ 9? E33 judiaaézg zgarzy §}:"€"=a'§01};$

decitsion an a matter in e:s:>:1troversy~-.,;
c:i€ci&ed afiﬁr fail} Caniési or aﬁér affordiﬁg; " _V
fair sppgrﬁuniéy ':3 £128 partiég ':0 prsvs €h;éi:<'f;. "
case by a Court compstént $0 decide,i':}M,ri:i*}..._ :_. '

égeraie a3 res judicata im :21 §ub§¢qu:€::£:€

mgular suit. It is not ﬁ€C€SSaI,'f"ih£§;§fh€"A

Court deciding the mé;tt€?'1*<f01fms:f1y«__he**
Competent ta decide the 'sub_se.e:;u€n:'-suit  
that the former Vprocéédimg a:"_; d '*the':.' '
$ubs€:quer}t suit havs; the'.satI1€T' _su1bje{;{.V1

matter. The n2it':1f€. sf  fofmer
p:t'0<:€€G'ing is i_mmate_:_i9§i»v.V'_§_ ' * 3

AER 203:"; SC z:L5;1,"

C0mmi3sivQner""di 'E'}::d'ex$rme:1t$. and 0"[h€I"S
E/'"8. V§ttai'§;Rao anti Cs'i:hér,s   

28. h'isV'g:éubmission% the
 --------  _:E:€?8II}a<iIa:§_.._C'Q§iI1S€l'"fC}P?* ::'€SpQI1d€§"i§ N91

_i:Ai:i:f;'i1€i'V1f'i;€?;e€%€}.'V thvat :13 mag as an issue

" a::is«;313' " A.L4;~:ta§jsT3iéi:':_:iaE}y in a iitigatioﬁ
 4':i:frés§é$§v§"~s:gf'ihc:* fact 'whether 3: I105: a
L'--ébrmaé-_ i;:t_su'§%~'L' hag 398:3}: ffaméé Gr 2;
fa:-*:2'::a'i'r€§i':3f has bear: ciaimad, 2:. fméiyzg"
an 32:3'-.$.a~ici E88536 véseuld sgezaie as 1'93

V ' ;':}_§i€a:a§ Sizsngéy rghleé 9:: 'aha decégécuzé;
 . 1é;:§ ihis Cam": in fﬁagjadanashéri Sa}ns:§

 {S} by L33: 2:: §'.'\f§:}5&

 ~)';}é.§a.bh&§ Ummﬁf 53$ gm. ;(2=:;@:::; 3 $35.:
'*3.§{E}. ?3,:"a 18 and 1% G? 536 331$
gaségmsnéi E5335'

 . Ex: §{::;d:ia, E2/§L:£E;: E135 :'€§€f§€c§ is
Sézéiéigar '$3853 {;'¥12:ﬁé;, E531 Eéya, péﬁzié).
Thﬁ §€&E"I"§€§ 3233333 gays: .2»; maiésr £2
::"%:s§€2: if whéch rﬁiésﬁf is cégiznéé in 31:}
ésariisr 31:35: can bs $336 '$6 3:26 gﬁﬁsraéigg 22
22:95:33}: "{§:z€5::!fE:g 313$ géibséaniiaﬁéjy" 3?:
ésegas': b::;%: ii: {$5363 :{;§'é 3:531: ':;h;«:: if égéw
?fic'iT§§,§?%" £3 (31525: in s:€;%5:§::::>{?:: 21:2? wghjith 32$ yséisé

:5; :=3§:a::g§E:%i :31 is {:2}? Ci;§E'§${?€§j£ 5:

 



 

Mggw

substazziiiaiiy in ieezse, F: may er may :20':
be.» it :8 poeeibie that it was "<:iireeﬂy e.:f:__d

eubistantially" if: issue ené if may alseebee.
§)essib}e éha': if wee emiy e0iEateraEEj»*"-® 'fe "~,
ineidentaliy in issue, depending ;_1;§j"0':*:'.f_':1r1_e'A  ' %
faete 0f the ease. The questian-'afieee  .  '

to what is the test for deciding 

Category 3 Case falls? '"M()1:ei1est.; .is 'é}_;at'ii7 A
3316 issue was "neee£§sa1f5r'ﬂ--i:0'be-.deei'd:e(j. 
for adjudicating en the".princip;al'-§ssu.e'--~.

and was deCided;.._Vit would §1é;1%e&:vt.QVVVVbe
treated as "direc'ti»y"and si;JE)_si~2Ii:tiei11y" in
issue and if it is _;;1éa.;~ that thejudgimelali
was in fa;"et._ baeed"::pQin._fihai deeisiong
then it \>¢d"e1é.,bee ﬁes: j"u{:iiea:a in a latter
case (Malia, p,10}'iJ})ﬁ GnVe"?1Vae'_'..x:o examine
"£he_"p_}a.in?;;WtheA \?;»':jﬁ::ei1'. statement, the
issiiesh 'ant? the" j'ucig:i1ent__fL(é find out if the

 «1f1a_tfer.'jWas_: :1i1:::ct--iy Land .su1:>stantia1Iy inn

1 _is::§_1ie [Is"hwfe'f:V'eS1fr1g-£1  Sarwan Singh (AIR
M   1955-:  Syed Mohd. Salie
1L3;bba:3v.vv.-. MQhd.-- Hanifa (1975) 4 sec

' "F86:   1569. 'ﬁfe are af the
4' 2z%ie§z._{%:::z"i jti:-e".:'s[i3eve emnmar}? in Malia is

 5:01':ee*z._Si'eb.::'e:::e:1'a ef the iesw.

E:§'.wT§?%?e' eave heze "tea edvezli ta anothee

 'geigeigée :3? eazgééeng referfeﬁ is by Malia

  see}:

 %e 230%; is be eeezzmea' 'me? eeaiéee 3::

'};;e'.e§ee: ef aaﬁaéeh issues have been feameé

. * "3a::'e eﬁ eé" ihem éieeetéy anal eubsiaiziéaéijg

ﬁe: ieeue, E62' :8 tiizeee 33:23? epeeiei
eigeifieenee is ee ef:*:e,<:E'1e<§ is :he 538%
ﬁat a peﬁéceéar éeeue is the fireé in ééze
iiet sf iseziesi Whéeéi ea? the maéeieee aye
éireeﬁy ﬁe ieeue emf which eeiieteeeﬁﬁjg er
ézzeiéenéaiéjg, mus: be deiermieeé es': Ehe
faces 9% eaeh ease' E: maieﬁeé test :0 be
aggéiee Le 1i;§*:e'£2%1e:" ehe {:<;:;::'é; =;:@:"::~3§és:r:~:§
éfhe adjuééeeéieﬂ sf)? file ieeue meéeréeé
 eeeezmgezi ii}; its; decieéeéz."

x*

"% fé



-43-

5 'QR 281}. SC 9

Aika Gupta V, Narender Kumar. 

9. This Court iI::' G%,i1'bL17::   

Bhocsra La] [AIR 1964 SC'A:418_»I{}}T'h€.!.'d:'~ _ A
"In order that a_ plea. ti;---f ba1j.";_L1'11d€1*€ '
323.2(3), cm} i'rG::§3dur2::- Csf)d«:3._ s::a::1Td%~:
succeed the defendai'1.:"wh0 réiisés éheiviplea
must make eat {1} th.at €h_e'V..$ec0nti--S_';1ifg5v:7as
in I"€Sp€Cf; <::f;_th¢_e s_am_€ '<:.a,1.1S'e¢.of action as
that on Whichfhe. p:ei;i€~:ué'.$ui*i=was b8.S€d;
(2) that in respect' of_':hai'~.,r:3;§:;3.eV'* Qf action
the p1.;1j::t_iff xaIéi§éV'¢v:;tit,1e.:CE--_:<; V~rr;<:>é;*t3 than G116
reliefj' £3}.-ib.a:i-_ béiirig ih.vu's"e:1:it1ed to more
th_.a'1f';"":3_:ie...:jeIi€f--.._f:h.e 'p1ai_11t1'_ff Without leave
0b*Lg1ir:_€'r;1 fr€§m._th i: C'o'urt}ofnitted to sue for

_é-«lze  ?+€1iéf::, fO1""~.fiVh.iCh""{h€: second suit had

'@e€:"':'T5i1}ead}.V F3jCé:~::_ ihifs anaiysis it wouié be

 356?: ﬁV"'1£§:':L~,.ﬁ*3;€ %4ﬁéf€fHdaﬁi would have to

E:.::3':':1f::E§S§.:Vp:'§m$:sji3§? and ':9 gtaﬁ, min, {:36
p:"<~;i-{jigs Vcgusve  acéiiérz u§@n whish Q16

' ' _TQr€v§c::':;s"Suif' wag filsg? far uzﬁess there is
E.,[i£i:?::3E3:?:§;" E3»---*:-::v'"€e:": E333 Caugs (if 393033 0:1
 iirhééig 3:326 §B;Ei§€iF 511% wag ﬁisé azzﬁ 'aha? 8::

_ "'--v§a%i3éZi?3;i '$326 ciaim in '$36 Eaita' Suit :3 bggsﬁ
 §'%s£*§::..Vv'*§; 0z:Ed bi? EEG seeps: €522' ihﬁ agguiisaiiszz

_£:%f §§_::::5 bar. "

" _ {E32683 tbs éﬁisraéami géaaﬁa $35 '$3: zméer

"ii)r&€r 2% Rajéa E 9% the {$0528 and 3;: iSSé};€ is
fmmsd f§{::1s§::i22g '£1313 paréies GB Ehasi $33.: is
%?';§"1€ gaéég €f%.>a:*%{>:;SE}.»' 'ihéi 003:1: <tam2<3'£ sxamézzs
03* 1'€5€€'{ a Svzfi an '$13: grsﬁﬁﬁ, ﬁle
gésaéézlgg ii": {E16 saréieg' Sm? shaziid be
éxhibiéiﬁé :::::* markaé by Céﬁiiﬁﬁiéi ii}? 5:? E633':
aémiéiirsé hf; beéh §;:«g':';§£:s»d Y' §§8.§EE'§§ff
$%3<>:,:.§{:§ :?;3.'%'€  <:a§§,u:"}::*E;2.2;ts§Z*{;j§  sxpéain 
::§é3:::<:#srga:E§;:%,é: §E'2;§§ €;;E":§;-'<: §;<:--:C@::::€ §§':§;§'§, wgéa bageiijzé

it
ée

 '



 

M44-

an 21 diffﬁ/'eiii eff?).uS€ af a:.:?{:@:":. in ihis C3365
ihe }'€Sp€)1?'}d€Ei§ did mat Santeria! thaé the 325;:

was barred by Qréger 2, Rule? 2 5f ihe CVQ:ic::;._V

N9 £33116 wag framed as is '»VhE'ﬁ'1€f'  'S'c:i'ii._ 
was barred by Order 2; Ruki 2 @f {big   _
But the High Csurt (both U16 tria} b'é.1j1Chj*Ta:idM * '

appdlaté bench} have €r§Qne0us1};'v'aSf3:j:11ed,
that a plea of res judicata 'woxiid .i.1:.r;I'L:.:_1::3 'at

plea. of bar under Order, :2;..Ruh§ 2' t:f  
Coda. Res judicata rélattﬁs '£0 theb;_;1Aai1'1iif1":.3'--~

duty to put forth ail _tI"--9§ grounds 1:»? au€_ach,, if}
supper': of his C1aim;V"L'Lx;7éI1ereaS"f)1*de§:* 2;_Ru1e
2 of the Code requi:fes €116.._p1aviI1tiff°,_A';Q_.élaim
3.1} reliefs ﬂaiving f"rornL'~§}1€:?"s;ame Cause of
action in a siﬁglsi. $1_,1i%}}  1;:W_o pleas are
different and one' '.<._zs.f11 1 1i{o1': -"inC1iV;1::1e: the othexz
The diSIi1i_SSa§.' €Z!fih;€ .Su§it b3? igbé High Court
under {f~;:.<ier  irwtile: "2. <:af":h,r: Code, in the
abgericé-9f';'--aﬁ}z:_plea 1*3¥,r'--ifj::e:_ defendant and in
th€__aE_>_s¢nCé 'o_fV'T'~a}i:1_"isSu{§ in that behalf, is

v"5;i'§3S AL{'§t&ﬁ§i?;'b1€.. 

 "TE acéion far tbs ssecczrzd Suit

'Tigéizag C:3mpk:§_é§3;Vdiffereni {rem 'She {E81136 925

ar:'£§€z13'fE3r'._'£h'§§ f§'§7E§t szjsia ihﬁ bar u::§T<5::' {}§d6:*

' ' 52;, Rufie, ,2' <:s§ ":§*;€ Soﬁe wag :29: aiiracéaé.

   Resjégdicaia mﬁazga 'a éhigg
_ "~g::Eﬁj;.:.i:f1_§£--.fs:sd§ iihaé is ea': 333333 'aha? 33 féngiiy
 gudisiaé ééaégiégané '$26 Cﬁéﬁ éﬁais

 'r'$S§::ai§€3;igD E': 353753912 335 :'i3§2eva::%:

"----vp€;':*':éZ@:; Sf v£E'1iCh is sxiracéaa' h5%§22%'
" . _%%§:<:k,:ﬁ§::g Expéagaiieﬁg E is VIE}:

"EL §$$j:,1if::;€a'ia«-E*§:3 303:: Sinai} £3}; am;
Suﬁ: 0:' i:'~:~:~s:,/:6 in which '$16 mafia: Ciireatiéy {:i1"£d
§:fas€a::':ia.}%y £2: isggge has baef: é§:€§::{§y 323$
Sabsiamiaiigr in éague in 3. femésr 323%':
bgizwesiz "Sis azaztaa §a:'*:§€s$ :32' *a€*i's2a2'$€:: §3§%:%63
Eliléﬁf E»i?§'Ef}§E7£ {Egg}; :32" gig Qff ihsm é:§a;':a:§
Eiigaiéﬁg éﬁsdsf {he Sﬁfﬁéj iitésg E2; 5. C333?
<::€.>:::§:€'i$§:": "i:§:: éry gash :~:;2.:§»:a::e£§:;€z&€ gszéi :31' 



 

eel:
s'ebeeq2;:e1e':ly raised? and has beeg heeed

:3} ezhieh ezeizh ieseee has eeee

and ﬁnally decided by each Ceuee'.

Section ll of the Code, on en_:i%ia§y_s§1e"'

requires the fellewing essential requixjemerivtel
te be fulfilled? to apply thembar of 'reej_§1di'eate,

'go any suit or issue:

(1') The matter nine: _
substantially in issue in the f§I§fIl"1'€i'° euilive V
and in the lat'£eI'~--..<§uiI:.  V   

{ii} The prior suit*sVl""iould be between the
eame parties er____;:3e1:se:_1s elaimingviunder
them.  A  'A;  H "

{iii} Parties e7l3e1:ls:i.eE:5;;1:.*e ""liltig;'af:ed under the
same title lfl thee:irli--er"':sa.1i1;;--~

{iv} Tlj:eV_rna?:tei*' leejge in «.f{}ie subsequent
;'Si:iﬁe-hmulst ?:1a'§;/e"'bee%1"Vheeard and finally

 ' "deéii_ded":;;_.f:h.s¢ fi--rs*:'vsui:§
(V):  e'C»'.1:t"eA.i;ryi1ig ilflé former suit must

v"~h'aif~:3_ ..be»e:a;.__<ton:pe:en: :0 try eartieular

7:36.. i'  °  :;_ 'l

1"Eee:;eV.ln--qeesfi_0r3.,

 .__"§e_   elazéfy ﬂee erieeiele

' V E3Xpla.:'3e:§ene'

Ci'};{E-§V8§l*1€§-_§l;i.v §e.eéi3Ten ll 0? {he Qéﬁﬁg eight
leave been ereeéded.

E_E:§;eleee}£%ee...«'l eiaéee $153: the expression
""§e:f:';:er 311:? refeye ﬁe 3, see. e2'h§el1 bed been
"v..de€.:§eleéi. efier 'ée ihe 312%: :12 egeeeﬁee 'i?§?l'1€§§};Ef

  ii wee

Z éeeéémieé erler tliereiel
E:;§:>E_g:ea$§ee ll eiefaee the': {he eeetpeieeee e?

2.3 eeéuréi eheil be §€E€E'f}'§iE:Qi:l iereegseeiieve ef
" V egirheiléer eejg peevéeiene ae 'ie 3, réghé ef
eegleal §}'ee1 éhe ﬁeeieiee ef eeee eeemi,

Exeéeeeiiee Ell eiefsee else? the meéiier
ﬁéreeiljg eeel eeeeiaeéielly 2'33 éeeue iii Ehe
fermer eegit reuse eeisre eeee eélegeii 'egg eee
§e::'*'£§s' er either" éenied er edmétied eeefesely
er ézepisiedly by Elie etlfzer eewiy. Expéeeeiierz
EV preeéeiee £13: eezy ezeﬁez' vfizéee zeigfhi eeé
eeghél te ffezgve 'eeee §e::e:§_e e jgyezzeai eé
éefeeee ee ejilieails: :3:  €'er§ee§' eel: elseli





 

bfi dsemeé is hays 536:1 53 matiar égirscﬁy
and substazﬁiaiiy in issus: 3:: Such suit; The

§§"§1":C}:§1€ of CG§"iSiZ§"ii€§i'J'€ Ezisjuéicata €:n¢rg_éé:~:.
mad ".%é;«'i§if:e:T ;<
Explarzatisn HI bath of which €xp§;:é';::--«'..'_ih:€' 
ceancapi of "matter direcﬁy and sI.1b1s3éi'a:rE1?;£E'i§% -- 

fmm Expiagatian fa? when

in issue". _-   ._

15' Expianaticn Hi ciar:fies.j1':ha.f ~2{ni2:€§'<%_:
is directly and substarztiailyin issug févh an 'it':

ES alleged by 011% '~pa:'ty'~..ai:s:i T:ie::i1{1":;>.dV cér
admitted [€Xpf€SS1y""~«_,§51?. imp'h§_:<i}y}'.= by the
athes-:1: Explanation __I__V-..prQ\fid<3S 'that fﬁvheré
any matter w'h:i._<j:h thigh: ;a1fid._0ug'htW:i§ have
been. maﬁa a"gr{:»:.1Iiri ¥a§f}dét6*nC7<3. Gr attack in
the former Suit "T-eyeh' if  __ﬁ01: actually
set up  Va g1f0i;1hd. of '?o:ft.?;C}{v-O2f' C11€f€ﬂC€3 shall
be  and 'rég'euide£i~~..a.S having been
C0n:;tr1_1CtjxfeIy..:ir: islsue. directly and
S1/£:')Vst--::Lr1.1:iai:i'3?» i_ﬁ=.'i:h:e"»€ar1é_,ei* suit. Therefore;

_...«31z<:-f:~.V}fhi'3:1_gTh  gtxartic-11.1211; ground of dsfence

Q1' 7a':1?;aCh'3».Vwa.s"-. zasst euttually taken in the

 eaﬁier 3231:; if? Vi':.§£>:~:s'Capab1e of being taken

'E25; 'the 'sari-;f€:  it bﬁijiafﬁﬁ a bar in regfaré
éie"-iiézs. aaisi 2.333334 '§€ing "éaksrz in the S€C.G§E§E
guéi  :%'i'€12:2' {if ihe grincipiei ef sezzgtrzyciiva

I __L:$§juéié'3':§;._.... v C$§iSi§'uC?,§V€ rssjuﬁicaéa daaég
 %;ra7§;:§;=.«._.;g"r<3::nds Sf aééash azéé dsfsnce 'Sifhiﬁh
_  '-30 have 1366:: §'8,iS€{i 'am: ﬁe: faégeai
 {:}§'§€§' 2, R1126 2 9? the {3@é§ :'€§§5a€E$

.éé*:%ifg:%§&i°s avhiéig Gaga: '$6 haw: been céaémed

3:": the 332126 Causs sf 83:29:} but 52%? céaimeﬁ,
" V EEEG pi'§:ri€,:L§§€ uissiﬁszijsing E;X_§1ai'}8z}i§{}E: 3%?' E43
Sésisiezz E3 h€C0§E@€S £23331' from Gyssﬁhaigi :2

iéaﬁard €394? {2} 21333 E}? 25?} §11,;S':

"Hui: irzzmzié E36 8;C{Z?;i§"aii€i Q ggy $235:
f€S:§%§f§£'Ca§8. fax' this §%££§"§QS€ is :36? cazzfined
E3 t/Egg £351,233 2§»sE'1§€:%§ '£316 333:':  ggcéuaiig/Y
asiiséati fia éscééa E323 éhaé E5 éiféﬁfﬁfﬁ $238365 or
§a<:'a§ zxrhéch are $0 €§€?f'cEE'§}2' §38;Ei"§T; {sf ﬁiéi azzbjscé

nzzaﬁgisr 3? 536 iiiigaiészé zgiad $0 C§€ar1y Caziﬁéi
E

E *



 

Zl 

hays bééﬁ raised {Eat it wazgié be as abuse
Sf {E16 pmétsss of the 5021:': is 3113135 9. $119.2?
grecéedéng is be sxiartéd ix: respect ﬁf 
{E3/zﬁiiiha;-s§Ts §i,1§7I3}i€f(ﬂ    '

in Direct Recruit Céass H E:1'?ﬁ"1'1€':iT:*7ii*:*fM " "
&=,._ _ &

Qfficers' Asseciatian VG Stggte of Ez1'3;i1a§fa:Sh.t:';3
(1999 {2} SCC ?15} : {EUR 199C} S;C I6_C'.7

1991 AIR SCW 2226}, a'._COf:':~:5f'it1);'Ei_O'I~3. B€ﬁ§h 
of this Court reiterat€Ci~._ tile pri»rg;::iA'pl£*' <:;f"~.

Censtructive resjudiézagia after .refe:'1ii_11g,tO
Farward C0nstructi0i':?.uCQ. 1;:  Manda}
US$86 (1) SCCIQG) i SC'391}_.'ihus:

"an adjudicaiéan. §sL_Ci§»ﬁCii::sfi:5é and final net
Only as to the aC'tua3."_fr1fattE:r'd.i:°t€ﬁ'mined but
as to efviégfy othér' -ﬁ1SLi§{§Z'.vW'hi§3,iv§ the paﬂiéeg
migh: aﬁ1d'mi§§h€ EC h'aVé'-litigated and hav€~
had" fié:_ci1d.-235:1"a.:%;,__i'11.c:s:i'er§i:a.1_ to ear essentially
C01i:1e--f:_t'§:_d "wi.f;h~ "_' sﬁbjeét V rnatlier of the

_.«E;iI:igé;Ei0::"i::3,nd-siévsry 'I12a§§:'er cemingf 221:3 ih€
 Eegitiiﬁatﬁ f,3f:11'11{i€'J\f of 'fzhé Griginai actien both
'-.in' 1'€~?;pi::.€;':.L<.   maitars sf Claim and

éEz:fé;:2,Ce.'f_

ii '{'§iS"éasé 316 Fig}: Caarf; has 33.0? séaiﬁai

E§%;i'E;_'i': was vi:-Zﬁ':é2:"g§0und sf aétacés: 2ih2,J: §§a§nE1',f§~
":5,;:p£EE;_a22§ Qught EC; hays 333366: in iha £235':
_ "s§;1§?é:"%*§*;T::: haé faiééég '£9 ragga xaihésh she raised
"'v§:"7:'~v?§Er1s3:s'écQ::§ §L§'a '£0 aéiraéi ﬁns griagigés GE
:§§€;.%§_':%:;£1:§v& §€Sjf':};é§$aTfE?;;

$35' A 82:31: isagmai be §§SEEZ§SS€§ 'wiihmgé Eriaé

%:15:'=e§§; §3€C'8;L1%€ $16 sirzgari fssig ﬁiggaiigfieé

zzriih €316 €:@ﬁ§Li§'£ 9'? this jgéaiyzﬁff,

Eifi Cgés Qf Civﬁ ?§'81':€§i;E§"€ is Iiﬁihiﬂg big:
3;:/1 sxhazzsiéve <:az32p§1a:§Q::~e:::§3~€:su,.. $318
Eras is ztnissizag €12 Xéfﬁx cam? sizbmiiieé by
aéifﬁgais Zaesg  wiééiz :"'€§€§'€E2€€ §@ 2:
§31T{}£3€€§é§§§ $35: 3 392:3: 3? $3222: The éezzéim' a§:":j€:;:E:
sf éhe Séési £3 25% {i'§"§S§j:%'€ ihésé. an: ziéjzzéicaiéazé

; 



':3 523333"-:i%§.;%.::_.:%:__eé  a; ::_-:Q::r: ésf 
' ' 'V  gpyéﬁriuﬁiiias  

 ' éf £318 >'~'i'8ﬂ€a 'ﬁfifé %'1€>'t'>a:2
  

2%. ~--¢;:ivii' szgii j_118;;_s 'ié .396: ﬁagijée

.is$u{:3~-   pa_Br:'1iiit--i1*1g§.?£_'1e piar  H
'easidance  a_:'z--=ﬁ-'1'e  T  €X£:§€_3:%i 5:1 éa&é:s«_
rfihé ?£Q_d_--€~: 'er. ci§iE:e:'L.}a::€ W q " ' " ' ' '



 

-;-ggm

::":a}; deem £31; :0
gyam.
the

'USEECQS  '

it is is be noted that in two suits  «:9 i,_:.f3s;;,« 
92/5951 zznd 22:8/68 Khagci Aa;du:A%T'A::1::1é~L:s'--%  fagen %

arrayed as ¥;:E':€ first; defendant'éu3_d in 'E182 E90 satﬁm 

baen aarrayaafi as W d€fesndan:f_:V:4_L:'V:<'.-SS  hag been
fﬂeé fer s::tf;:[§ing:;"   in respscé ef
Jamie: Masgéd a:i<,§ E--t;s.  ,2' 3988 hag been
fiisd by iha  glllrough its secreitary
and 3139, of the District Wakf
Cammiéﬂée' 1%)'?  injunctian in ragpaci Qf

 prGpé%::,:; . 4V':';s§§;.E:€%®/E§83 E333 3396:: féieé; b3: éhs

 " V§:8£'EEE?_,i'{§:.1E§3/__§A§3é'}E3.f§. E2? .'é.§:f'.$.Ei§3¢ "$16 prczgez'-:§?;y émseixssd E1: aﬁ fhﬁ

é:§?:::°€;4s%"  $Ei§E?€}7 N932 Sf Gzﬁebéi, Kasaisa

 -  m@i;s«§;::'m§.  ﬁg gugziast. which E3 3280 the §:°0p€r:y'
  .E;i';§&§I"%'iT SCh€§,'%.§§€ if: 853  E49! E€:%§8. E': 5:3 Ea 7%
  :2": GS? §'é.§2;'§G~:§§ 3336; GS §'€®§i?%%;"§§§8g, 
 Kudiiag has ﬁ}€§ €333 i.?s?F§§§€i'i giaismeﬁi c3z::%,::*::{ié;3;;j

1.

12:5: 2;: is iizéizfééuai §::'<:s§€§*{§.: azzd Eiéasgigé ﬁgs :20 rigﬁfzég 3:: 55% §2/:§§~;§E £2}; 3€§;":;':§,;r:g:

/, % ':é::Es: :3? §:2¥;@:"*:;::t%:§é <32;s;=:§* E326 gams. as ihs Eiongbie Ciszzri Cieern§ ff: :s_.~.gr2/mi in ;

i:2'£€':i_es%; <35 2 E s I E -53- £315 Scheme if} respaci sf Efﬁagjid if/EES E38236 has 3333 <:G:n€~::;:> for c@::sid€r3:fi{>:: and ii: E135 E3661: adjuéicateﬁ ho}§;V::;é;_V§hai Sui': prapériy is 1:10: ithe preperiy belonging tc:

the mdividzjai pmperty béionging is Eflgzzi Abifiijii' " 25 3:16 of ihé prime C0%:t':;>.:;tior1'S. ra§se<:§_in{ih.is appea3.L' is ihat QS.92f5G~5fi was 3 and any desisiezn rendered in be binding 9::

{he present p1a.inf:§:f£'7-3f_ 251431: {me far a dedaratien 01': «-tiitlicﬁ of a scheme of :nanagem§=::.t,3';f;:§i§;:1 primg facie iziﬂe wag €xa1n§11€d ~gf§:;i'-- am as such '(he Judgmsnt §€f§§€':{€§ iha%s3.i_:: <:am::::s:_ ~~%'€garé€d as & Judgirssm gasseé ,é:*§,{ :h§"?i:Q::ig:%<;i€I:{"'::@is.::ré;5 Er: gupparé Sf {his piapasétien Eéafzééﬁ-"13: piainéiff has. rséizjé u§@::, {E13 guﬁgmciégéfzg 'v:'€E\}{:§.%'§E€:%ﬁ"§rE.'f%.:¥;€E'?g 7:932 SC 243% AER 3%? =33 EG<<1¥;~:'§ gm AER 21%}, Thzgg w?,a': £3 §§z:';L:ir€<§ :0 '§€ Esxamizlsd 222 35 §{3'é%2h§§Eé_€r iSS§Ef3 r$ga1*d;:T{:g' Qavriarghip aria? iiﬁﬁ was §ir€ci:§§;

"aid éL1fB$'i'a§f:§g:EE§z E31 §$$f§.l.€ 3:: we sarﬁer §m{:€€é§::;gj3 iE,?§'§§%f2§E .<':;§:e is 'es :39-ragsédsrészi :«::::§ had mashaai §i:33;%i:*;, if the .':"§§§E§'*=.«as'"$'€f'§7 '§i§1 ii} :;<:§§§r§::a%§2;€ '£'§"§€?§"Eg ;'EiiEE3§£§'?C§é%€f}.§ suéé; 52:2 3:33:28 52/ K é iSSI§€ waaﬁé; §3€ '§ar3°€é by E68 juﬁicaca ééféd if thé S.i'1S,'%Af€ff is Er; me zzegative them carméé be any has is grecasxéw. tha gubsegusni: suit. NQW E6: §1Q€ sxaminﬁ the ap§§51'ié;;3_E:i}§'i§:___€:{

-53.» judgments relied upon by iearnsd Cefgnsei _ 1 AIR 1952 SC 143 Pragdasji Eshwarlalbhai Narsibha§V:VVé;nd eth:3_1:"S"~ iii A suit undc-::":S.9--.2, {'3i.x%i}.__1?iC~EM _i$ a Suit of a Special nature _p':'é'su'ppos€s 4:316 €XiSt€11C€;_Of a, Apu.bii.c'--fr':V.1si'"offeligious or ahariiabk '::%ha::aciefi.;i -;'5i1%:ji<:.us'Li§.'i; can prosesd silly 40:1 t}?:é allégfaiion that iihéfé is a. breach of such t1ii;:.s}E"'<}r:}1§;€ G;:i_1§§;C'tiQr1s fram the Court 3:: :2:.«3;<§'c3:§3;1Lr32 _f:;\1f 'tne___ad1§1inistration iihereof, fanTdT'i«:;*:1us'i}Vp:"éLy.i's3r oriékjr other of the reiiefs *:ha;:'areV€3p_€Cifii:~a1iy_meniioned in Ehs sectian, It is 9:13}: '*;%%E1.€:f1--.__':§':Le§;e candiiions are fuifiﬂed gm: "i?}€ st;ii:»* £1515 gait to ha brcagghi ig ._Vc@a::f§§:::r§§éj;5'.'-'a2ari*é;.ir:Ehe §:*§'<--.:isi{:z:': Q§ SE §2§Ziv§é Aswszas é;f%;--s6:°"ved éy "£23 EP§iaz3z Cauziééi in V Qsiizzﬁégar Raghiéié-'§ fvlé. Bafka': Ai: SE ind, :'3;§§. 96 Sam': for a é€cEa:'a;::i§n ihaf: ceriaig V ' .§f5}§§a??§:;.ia:ap€:::a§ms £9 a Eeéigiaua iruaéi may Eﬁ un:§'jeré';he gezzérai Eavzz but is méigids the sC9§e :3? 'S32, Cévﬁ RC. 1:: Ehéf ssase béfsss 13.3-E {he .§§§&:§;'§:Z{'S maég iii 31% giaéjgi are iinﬁsaéiaiéijg £§§}§Fé3§}F§B;i€ :33 %:he 7i€E°}"1"}S SE' 3.92 aria? the 321%: ,, gfsﬁﬁﬁﬁdﬁri 8?} $338 feeiiisg aha': E116: éafsaéazia ' vsE1a:} was aﬁegeﬂ '£9 be *'£%1.$ ifzggéee 33:: §'€S§€C'i sf

3. pzzizéiic éraggi wave gzgiéégg 9% bE'€&Ch sf €233: 'Figs ﬁﬁerzéagzi: Cészgisﬁ 33$ €§§§,S'{§E?,=::i3 0%" £336 %::'us'i 3:16 iiaizisfi fu:"§§":e:" ma: E36 ::a:3;s gfuéiigf {sf ::%:1?s5zi7:3:::j;z.;.:7': <3: bfsach sf}? 'ifziség $26 ﬁeniai sjgzzéii 235% Cf€§f'§:Eii3'3;§§/' gag: 31$ j;L::":%$d§C§i<::": 9% $316 {:i}%3i'§, E1223': zaségezz €316 CCEEEEES éggzgd @ Guru Bhag;w'and9,3jV*iAV. vs;

#52, CGfEC'zifI'€Hﬂ:y' an éhe €V§.d€BC€' adﬁuced by the pgrtiea that {E16 ailegaftiens Qf breach sf i::':;§§3':: W313 get made 0131; azzsi 33. is: was :10: 'iheH:::a;'3?c:._ cf ihé pkainiéffs, tkat any éirecéieﬁ {if Ceurt was neceassary fer prepay admir:iﬁ'§t:a:;'£3::' _ ef 'aha t:'uSt§ {he Wary fourzdaiiarz a'=.s5n;"1it - ' under 8.92, civil RC, becaxfge war:-*:iI1g::a:I:'Ci-tfzgs plaintiffs had absolutely rfio ¢:t'ausj_e¥,0f .;2¢CVt3{é'1f3fOf' ihé $uitj thsy :£r1stit1.;'tec:IA;j ..

about the existence a 'p.ub}i{: *i:_ruS't«--._,Vwa1s wholly inc<3ns€qu§n'ii«2§1*. and"'._3;sT.'.= ii} was uncormecied with th_s:__ g:r0u_:1ds 'upgn which the case was a,5:'L~I\;aI1y"VdiSp:>s§d._of, it ciéziid not bﬁ made a p8.I'f '<'?ié'§§1€LC§§?iV{§1"é!€:;{)I7 UT1.gf3 final order in the shape of a ds_cIdr'ai0ry<.vfel.1_:3f in faveur cf ihe plaintiffs. g'{:~ee11'» argued by the §earr1e;;iC'e;:1:nSé1 fair "€1'1é"r¢sp0n.(?§ents {hat ever: if t't1'e"~ .4pi}é.1jrf:tiff:§,.__ faj_I€wﬁ {:0 prove {he other ai1egati:C_>ij.»s igti' Vplaint, they did _su»*::<:A.ét3d' izfga, prawigg :'i19.t_v'§;h€ propertixés were pub1iAC%2;:1§i':tha1jfi'tabE<: iI"élSf pr0peri;i€s~~ a fact 'Wh'ichw 5i:E*:é.._ :§.;§:ffs:f_1c;'::/;r11: dsniedg In thésse £i:§:1:%:::§ia;::<:.€':3._éigézé was ﬁG1Zhi:"1g wmxrzg' fer '{he*{f;(:*ur': $0 'g:§'i'i!fi?~ §;§3fi piaimiffg 3 E6836? :e§i€f 1 ' {Egan W-Egafﬁi' iE'§€}3' acmaﬁy Cigaiméé. The rspiy {Q f£h:':a__%s§ %,%i'ai...:f:2,<a 833$: framsgd anéer 8,92, Sivi} §5i:'€,_g'«?:.h€ Gniy EEEEEES §?i?%':§¢;'h ihe géaéﬁiiff Caz"; 3 '::*v.}S;§:;é~ g:1§ {E35 Ciaagré €3.13 gzgné era i:%:§s€ A £::':;sv::2.€:f:a;*:&{§ $§€C§§C8.H:§ E3: the ﬁéffﬁregi iifgaéissg G? the ;$€c'{:is:}. é zﬂief prayérzgj fer a éaciafaiégﬁ térigi {E16 §i'@§e:'::'.$s :3 33:3': are "1:§é:.:;sgi prepﬁféiéeg {Eggs EEG? aama uzzdey 232}; ef §§§€S€ céauggg. Eﬁﬁezé zine @€§€TEﬁ8;?§§i ﬁéﬁiéisﬁ '£116 exisignce 95 3" $5223: a éeciafaéion ihat ihé §?'é}.S{ dasg axis": mighéi §€ mack 33 a:;<:§ia;:"3I :3 $315 rﬁaém 2:83:16? siaimed; 3.,§i§§S3{' £323 S€C?iiQ§'E if 1:324: §:)E3;i§':*{§§§ E55 heid sziéiﬂsﬁ :9 ii; 'ms: whéra ::h€ (3336 if the piééiviéff faiisz fa'; ':?£?'8jE'{ Q? 5. caugﬁ cf a{tt§V¢:1§;., §§"}€§'€Z*: 5% age aasrgrrzzzii fa; givmg him :5: :i§§:Ea:*::1§§}:':g rsriiﬁzf Eiﬁééi' §3f€Z}V§£§§€3§} {Ef $22 €§E':2'§ 953. £33 fégéiﬁg 233% $123 the {:;%:§s:sé:'€§:::€ of 2: aﬁ, ' 1 'ghz. théfag circumstances, the finding,_0f'.f:he High' 'vC'0u.r:*~.A ' -53- pubéie §E"§iSf in each eireeemeiezzees would be ne mere than an ebiier ﬁietum and ea:1:3.~::f: eezieiitufie the fine} decieien in iéze 3113:" j§:::._ E'€S':ﬁ'éi is thaé in em' opmier: ihe deeieien €3§'thf:3._ .. Big}: Cam": should stand, but the deegfee 'the eeneluding pertien ef the judgmexﬁpaesedié T by the trial Court and affirmed Ceurt on appeal shall C11'.I'€,i£:L3'JA[A'V€l" die1nis;e:_1,I"e_f f;he= A glaintiffs' suit merely witi140ui;~iL3 b.eir:g'rri'2}§,.e eubjeet 'to any declaration 'a,_s"tQ the g:_h:u'aCtef'*~ ef ihe properties. Te ti*;§s extent §':he'_ap§pea1V is allowed and the finaI"'e«e.;j7e::ree fmQ('iified.°:; The order for casts made b_y"':~heVVC0ufts« .be10§5v will stand. Each p}21r.t_y will hear his awn HCi§S'ES in ihie appeai. ' V' In thie judgmezit'€§?E;ic'h;V. a1f::>s"e ':--§3fv..a.:«euit filed by nine piaintiffs and elaiming a relief ihai the §repeAfﬁ§ee in scheduie ie the piainé as weﬁ ae etluef _ ihe 1"::a::age:'1:emi ef the ﬁefe::d;::¢e':: ée be ﬂeeieeeé is 'ee reiigfieue arzé elaaeiiabie 'mist "v.§3ré:§§}f?:fiiee"' 3§.T:§°'v.fO1' eiher eeneeqeeﬁiéai reiiefe ineéudézzg 3 eeﬁe::':eV:e"§§'e._§é:°é§,r§éeé fez' ggrepez" megzegemeei euii eeme ie Eye e3e%*eies3Veeé'%§}§;f iéize tréai eeezt age :5: wee reversed eke K <C:.e::,f§ age remanded "::>eei<: ie é:§::e 3&3} eeurt Thefeaftez '-5:T§.E€' ";E'°i'a;E eezzérfé ﬁismieeed She euéé: Sil§B§€$E fie {he eee1efaf%{§.eI: ""3¥V§"e'edj{ giver: §::§g High Seer'; $325.: fiemgie and eregeeiiee ﬁe geeeeeeéiegz; eé §e"e§:§a::§:e zveee gmiééieeg yeéégéeee ezgé eeeréiabée g>re§e§§::ee, ﬁgeeaé éééeﬁ; g§ga%ee'?i eejei jzzégieéegt '« few,' r, «$6 was ﬁésmisseé by Sigh C9225": Er} {his backgreund, éhs %§@::'b}€ Apax {ieuri §E€§§ ﬁzaé reiisf praying $92" 3 €§s:§i§a:f3:f;§e:1 that preperties in gait aye: 2:113': gsmpartées under any of the clauaeg {.3} 1:0 {h} engmerated'uﬁ{ié:<:S5jC:i§fer1".

92 of CPC and ascordingly modifiéd i?j1e:.. iriﬁl CGUFE 35 affirmed; by the High"Cis:;.rt. sVai.:3. ' gait, a. décmration offsitle fgrliwhich is impermissibie under cI;av:1:'S.;::: 92 sf CPS, HO'W'€'VE'I' in 1:h¢_ ;;z;_it maush relief ef dsclaratien -Sr} setup by Kazi ékbdul prapéri}? it 'W38 deciareé " 8911:: that Suit sche&_uE6 prgperéy §9€}si'= :::<:s€ §:>e:§é:1;g'@tb Eséiasgial anti E'; "beésngg so Eiazi _~'§§§:::§V:,:§,..f'E::;:.§{};1,;3e §§i§"i;E--:--;;:': ¥i€\Pif G5 336 I:::ai:€3rg ggiii juégmsni xx;*:>§,:§::?_i'::e:'2€:>Q:§;4€ .§é"-$326 aiﬁ cf péaimiffﬁ gm 'E.§9§i'§? SS Eﬁéé n§B§i§$22ssza,nai§: 332$ gﬁaiher 22's. 8% Ehakar Raéha Aﬁéaiiabhgi am athers 'T 231 E E3 geéiésﬁ E8326 ma? ":0 iizafééiae S. '372 of £1236 {Eds 9% ﬁizéi ?'i"§f:&€§1i§ss§ 3 QQ§:€ii'E§<:m;s 313256 is $38 Saiisfied, :_r1&é:::€E§;'., E33} {E18 %:§:2s:t E5 s'::*€a.§s€s§ ;:>:3'§§§€ gagrggsag 9? a. €3§EE3.E"§'E9§:3§€ Sf' rséégiszzg EE,sEi§;:;E'€: iii} '$335333: 2:333 :;:

bfsacék £3? 323:3? <2? :2 :;i:i:'s3$'::§a>;é§ £:i}:3:"%:

, My/., K" I Q r 1 1 Q}?

Cfl x 1:: the aeminieiraiierz; elf eueh a irusfcg 3336; {iii} {he relief elaimed is ene er other ef the reliefs enumerated iherein. if any ef the 3 e0néii:'01::s».§7$._V me': eaﬁsfieei the Sui: falls oufasiele the scope eflihjee. said section' A suit by an idol for a ij€i'Cl8;I'§é..l:li€}E5}'V"£)_l_" its title to property and for possessien of 'Elie * ' from the defendant Whéi': is in Mp0ssess1on.:'Ehe:ee£ under a void alienation, is net ofxeﬁolf t.;hef1=e_liVe'fs" feund in 8.92 0f the Cede sf C';Vil:;P1'eeeedure_§"' T'ié;a: 'A a suit for d€Cla1'8.lZlOI1 that a pr{>~pei+ty belongs to érust is held to fall 0u'{side_ the scope ef S._9:2....'e~£.ith~e Cede ef civil Procedure. suitlfQ:*"::leelal:fati0n {hat 3; property belongs tQ_..5lftruet is helgi 15% fall eutside the se0peWQ§7..A_SlE§2 _::§i7.f:li)Te'..¢C<::de cf Civil Procedure by fihe Privy CG:l;ri;ei.l iizfﬂbdzzr Rahim V. Abu Mohamed Barkat"Ali,"_l55 -I'ad'[g~',.p.}) 96: {AIR l928 PC 16L _'a:1_d by"'tl1is::C.ou{:*tV:r: Eregdasji Guru BhagwandasjiE6.' lé-hWa1';lalbh'a'i"Narsibhai, 1952 SCR 513;. 'iA'IR*--lEil52 1.43}, 'filllhfﬁ ground that .21 relief fOf _V dee§;varafie.1_1f~:ie_sA_"not 'gene of the reliefs enu1::e:ee:teCEg.in92"--Qf«.:he'€ve.<;'£e of Civil Procedure. 80 tee, forllliée _sgime--.rea_se_:r1_*a Sui': for a declaraiion ihai; ::er't;1§1': _§517§'@€I'l,léS,_ Eeleng $0 a {ruse and for geseeeeieﬁeiheree§l'f%fé£:é'ihe alieﬁee hag ales beea held ':9 be ..:1e?,ve<3ve~::fe<;;€... -'by 'ihe previsions ef SE32 ef 'ihef " -'§3.<::de "ef" V Cﬁéél Ereeeézzre: See Eiéukhda §¢'§'e;§:a;:;e1eZe,s §a§:%*:a§:--~:~'; Chagan Riser: Ehaveaeae, BR «{.1;'E§.;'i%'?} 839: {AER 333$ 'eem 49}; Selle:

L v'=.f:eei_s§e;3[e., reaeheé 'ihe Same resale er: 3.

" .eE;§%}'e:'e:::i~.§:'e::i§:d% Ezariieiy that euefi a sail: £3 {me fer :33: eﬁfefeeﬁleni <3? a private yighéi 'a wee heki £318.? a fey' 23.5: Ede: as 3. ggurieéie gersee agaérzei pereeeéé Whe i§?:e:*§e§e§ enéesgfzzllgf With, ﬁée , ';;~:;*epe:%}? ef She Ede? 993.3 a, 322%: fer egfereemezéi ef iii; _ 'piiilfﬁfiﬁ righé ezzé 22e;ae,, :E:e:'e:{er'e eel 3; 512%. ﬁe which 7g$.§'2 es? {he Eieée Q? Sivié Pie eeleare epplieé: See x V ﬁﬁazehelits L31 2»: Sliibgi Evfaizazej Bi:*a§:::e32,, ELK 45 ell l 22:31: {AIR 292:3 All gee}; and Eéviahavrae Aneiza' fee 'J. She: Gzniiareehvar Glee; 32 Bee: LE E§E: QEIR E§$§ 5813} E53; "§'§%t:;e pyeeeml sage: is fﬁee' §';"%j£' the ééeé 5e? pe:«3eeee§e§f': ef gsreperijg freer: "ihe gtéereee; Whe is $22 élﬁeggjfzé §<:}eeeeeie:: éflréereef afeezi :%:e§e§e§'e§ Me"

5%"

5 , Q ii: is 3: suit by éiéis idei :0 enfsrse its privaie righi. Th6 suit also is 159:' a deciaratien Qf ihe pEair;:i_ffj_s téile aizd far possessien iheresf aid is, §h€I"€fiC>:'_€;;3_ I18: a suit fa: ens Qf {he reéiafg msniioned Er:

the said Cede and, thesreforek éhs saié secticiiiisa .1. a bar {Q 33:8 maintainability

26. In this matter suit by ah id_ 0E <:§<§é:E3§i*};.%;ti'e":{:=VT_0f its; iitle :0 property and for pGE';_SCSxSiO1"1A'v€'}f 'aha the"

defendant Wha was in §o3$€s§i.§j'i:'v:.u'a.§er..*3'Aif§iC§E§aiienati0n was Sought for 812:1 a3 such prayer is aﬁem ta sectign was held éhai there is 120:; :§;:;}:>seqVuent suit for dec§araE§0V:*::'Tv prgvioug suit namely Q.S.9:?;,?5 G5S": geszdents {sf éiéubbi er: bahaif §f tie §§33{§"ii:i§f, :§ag:::.jia'~.E%/Ezaégié in 3; r€§re36:3§a€iv€ Cagsasitfgg Abdigiv---~-Eiééuddas as $116 ssée d€'§§::d;am¢ The £6? gaitééng '(is gshams anﬁ fer ggmger ' manag§é§nev::t:it'éﬁfﬁamia ':\J§asjié§ and E25 §:*@§€:'::ea. Tfhs sgée

-. fj;'<.éé;~f€:1{§a§i:__§%:€:e§:: 3,5,, K3332: éfééué, §§"i'i.l§£§%38 yegéssdé 3; @165:

"--i§1':a:'~§;_:§§--': gregsrééeg 32% 333$ 353$? acgzgsireé §§"{}§€§"{§€:% aszﬁ gs ":~3;.L;,§§ {E38 @123} 9013?: bagsé $3: zhs §"§1/'8§ €@§:i§§:'£i@ns f§'8,§':3€§ as manj; ag sigh: 3331363 311$ €93 puypagésg ef é':{}§ES§{§€}"§I1;§ 3.2/zd €226 gubgiaziiéaé €§2€S'i§<}§1 52'? E323? §{}§;'?I?;LE.§EZ§€¥§. if: $33 W 9 yw, e> % ,3?"

a;§§€aE,, 3153126 §'€G,E f;§"8£E1€§ 7:h€:"ei11 weuid €36 SE'§ff§C§$IE§; 333$ $32213 ::*§a§$ E18 zgsndar:

"I. Do the schedule properties belong _ Mosque at Gubbi as alleged in the plaint?' . L' and saici isssue Came to be adju'di{:9.ted and 2i:s';xz€t*é'd by 7 the said Ceurt as under:

"'27. Tha suit schedule it€m""w€;t land bearing survey No.419 rne_2Lsi;:r_i1'x;,g>; 5 a<:'r2s_ 3 vguntag situaiie in Gubbi A.f_nanik£3re_§ 23,1':_«:j1toss~€x2i119iination the desfendarii says:T'.I\hé5\%.6"f1§::.é'pr0duCed the Government; grant of S'ujt ii_:Ve:-fn 7:\L:>;'1§;_* Th6 suit first item? I do :1_<j':E.__c1ai:rii§"'*L: the mosque".

1ncidentiaIiy"*5hi's éi-dn=I:is1si0i';._'a1's'<>....proves that thﬁ defendant £'i.Qés,.--*f:<jt éhe. ';m_(>squ€: as his. The defendant swears 1;_he'G'cgv'ernment gave him surv::y[vNd£:,2"é1p;d 3£i--.(sch'ec.11ﬂe items 2 and 3) to him as Kha-ziAV and--.j.ih.at _t1_;e mosque has nothing to di: with the'$g%Ean:i_S; __He then says that the suit fauﬁh. i:em=._ was "'«--._p':,i:"e%1ase$d by hit}: from Cievanmezzi bui '§%13;:.>'h:=: has SGiﬁ this Eand :9 011:3 €;%:;:::§::>::. Cha::;d:é:ppa abeuii sigh: 3:33:53 agsf Be gays i,';i§fi1;€1€£;?§V}5..'_Si'§€ éf é:3i;§-A:"sh0p:s (Suﬁ fifth itsrné beéorzgs 5:9 ,' '§f:§;::": 'ifﬁagi his f3.i}3€§' geéi ihs ghspg {f§'}E1S'{I°'L%C'C _ .ils:._ *:§'3s Grigirzai imam SS6 ﬁesé granted in " ._ Giiiam Riéhagzniazi is '£315 gi*a:1§-fa;':ih€§ §f '5;h€ €_?,e§L€:g?;:Ti,a,:":%i¢ This shews Ehafé, a dry Eazzd :2'§'&::'z:s:-::;3*:i;':'§ 3 a£'§"€S 213$ 25 gw::%:a§ '$6828 graniéd as . §I}3;§§.;, is $16 Eihazi, Extwéii is ihe <:€:"£:ifEe§ €3G§jy' {sf " *£::,_€ Eéam Rsgisészx '£5 32113 aanfirmg 1:336 gyagzt :3? {E13 amdsr E}£§.§V. The §ia.i:1tiffs §:as?§ gm:

§raé:2.3eé argything '£3 ﬁhaiif' ﬁiat the suii iiems 2 ané; 3 were granted Sf acqzxireé far the mssqus. E: must iherefore be held that these twe items are K1132: £11311: granied persanaily :3 the %§iC€$§$§$ sf ﬁts éefegzdgrzt 313$ $13,: $33? $3 23$:

fgswgx gag': $f §3.°$§e:*:§e§ af $35 zfgaasgjaga E?%f§§%: §"i3§§E:§§; 318 332% 33:13: §$?g::'t/E': Zsisém 'iZ:§E€ §:%v;f,d;€::::::é% SE 523% % ;:*$" shat §*:..:.:5_ Aizasﬁé' éi; fréiii G_éwe:*:::::$:1%=« '$tz:3:t;«;f 'eVid3§&:£1c € 'ifs *;

ihs §1'é1E}fi*. {:2 £316 Qscis sf 187? 8€€:'{§{31": 589 the wsrﬁs assé was 'a direct imisrssi'. its $116 pressnt ssds ii: is sufficient if ihs suit is filsﬂ by sf:fis;:_3,vsf: psrssns having an interest in the trsusi/;...._'4'Et:}"s-24"V. Caktutiis 418 gsrsons sntiliied is zazsrsfsip " temple wsrs found to possess such an i:ii;.z:r€s':~' {ti _A 50 Madras 1721 it is obssrvsdﬁhat i:""%,hsAs'_psi*'so :1s V suing have an interest in ;.ths'i:;:ust,'i'i*t__V necessary that they should hax/'is"'§jee:f1~.p€.fsQ::éii§j;}'5 effected by an act done by fghs girsrssn sues... A 'mij:_si* therefore be held. that pla.iVr'r:.iffs have '£11?-if2V'i.€f€E%'L'V'if1 bringing' the suit". " * * (Emphasis suppligd by me) ' * 2'?! 'Ehus, issues V'L.Q'$%.?1.V}€rSh§p sf the prsperty has bs;e:1::A'2®,ssr§ V' csur: and sfisr adjudication that Abdul Khuddus is the sbssluéis A' gsrspsﬁy as sxirasésej here§1:ab(;v£:,}>e'," and Besrss which was gsrsusﬁ is 2rpT§:3ssEVfs';3fs;f_s"'i,E§:s 0022?: is R.,A,5§Q;" 1954;» siss :_v"sT¢:s%:s --:€:A§'§:VI:',::Es§"aE':";{i*'it was hsfid as fslisws:

is éhsii this sgspssé is :%3;§QVa?'€{i in saisséiméiss sf 'the ﬁsssss sssés by %:§:.s"'Csuri ssissv, X§F€ sires? Ehssé she Esarssé ﬂ§}§s€§ic: «ﬁuégs 235% ssw sséﬁs s schssis {sf ﬁgs skis &§fEE§f§§Si1'8,i§G§2 sf ﬁgs ssssqu-5» szzé sf its §:2§"'G§)§f§'"§§.€S wfssh sis éisms E gas 5?, 'ﬁts saris is regard ts iisszs 2;. 3 szzs s stsziés éiszsissséf s:,:js§_';§§s{% $3}:

28, ﬁgga "E1923 Hazfaie Supzeme C9113": 1:2 éhe feﬁawéng judgment E333 hééd ihai §}.8ifit§ff§ bamg :'€pr€s€ni3:if§:~:':"i;§_€223 guiﬂic at Iayge which is interestsd in the ir12%§§'£i""s:;{§2::}__%i';f.-V__'§§ C<:>nsid<3r€d in the E-ya of law a3 an ir;§€rest€'d"p3ff§Qf:VS '£9 Ehéx suit and judgment binds 3:19': csnly the :§a.rtie'3._r1a,f::éE;,5"i:3"*%.i1e Sui: but ail thosé who are iniefésigd ind;-ha iruét; {a} AIR 3990 SC 444.

R. Venugepérla _* Naui<§;1',1 . Wané Hoihers vs' Vénkatarayuiti E*v":e:31d:.; ;{_?i1é.LaﬁE:.iM::.s. am Otherg

9.

" for _':}*.<ie <;:::?,1'1u::'a.%i.Cé3Jii@I:a of public rights. The légal pdéitiaﬁjg girhﬁclfx émﬁfges is that a suit UIid€'}'1:'_....'3.g2. of 'the "C<3d€-'=i.s.=a suit af 3 special ,r'1a'i1,1f-€:..fQf'thsii:__VproteiC'{i0n of Public rights in the Bublic "["'ru.sf;<3."_' and Cgharities. ~_§Au*::<:1a:i:3;e.n:ai§§ 0§"%>&?::a1f of tbs ergtire bed}; sf The suit is _pé:*s:Q_1js.jw}i:,;3"~a,re_ intsrested in ﬁle trust. I': is The " i;.enefiCi::::<:§'«--Qf'rihe 'iruség which may Csﬁségt Sf L"puE:s§C'._ 331, 1§:I'gfi, may ChOCrS€ 'Euro 9:' EEQFG §€E'SQﬁS 3.§z:9::.gsi ihemgehseg {er ihﬁ gzzrpesa .__cz§ filiiig-------:;'sui: maﬁa: 332 sf the Cacée and ihs _ S:"r;§..§i~5Eiﬁ€ Ea $25: 332623: iarmzid shsvaf Qrﬁy :1%%;€§§' " ..2f::::_m--§$ 33 piaizzéifig.

Ca}: we sag; éhai ihé 2"~vv.._pe;*§i}::s 17¥'hG$€ ;?33.;'£E§€S 35% 31?} {he s:,:it--%;§ii:Ee are '§}:*€ czﬂijy parééas Q ihs Sufi'?

The aggxxysr . "é::<;'§;ia3f be in the iisgaiiva The Egamad giainiéffs bgégig {he §§p:"e$$:::a<:iV€$ Sf {ha §:§§§§£ 3:: Eggs which £3 iméereséeé in 31$ Hus: 3.3} ssich iﬁiersséeéi p&§s::3::g weuid $35: szsngiiéﬁreé in £36 ayes GE iassv $3 $3 §8j"'§'§€8 :9 ﬁns gait. A Sui':

':i}§§€§i' 9? {ha {Eds 23 9:31:23 a rsgysssaiaiéafs 322$: 351$ as such bézzég not Gzﬁfg the gartiss Izamaé. 3:3 'éhg sz3if£~i';:"i§e big? aii 'EEQES iaihg 33$ inzisregisé $25: $35: :?;r::$3 E: is 15%;" éhai 2*:3a$¢:;:/2 éhgzi s:i::§§;a::a%,§G:: Vi 'fie Sﬁaéééggz M 9% '£128 a'§<;::§6 s:@::Sémc'é§:r:;%E}: bars by &§.'ESjE.};€§.§:'38E8; SE36 %»y»-/W 3 Q?

.<j":;:s€:f:.:<:§ the €X*{5{3ll§lGf§ 5;? 2:336 §€fCI'€€.

"::Eé;j~$;%_*€:§"§3§ ajeatmﬁai laigzdsz €\f'€§j;' memhssr of éihé Mgil emits '§>9cl§; sf inieregisé p€r$v::»n$ {mm reagiiating Elle: mat/233$ dl:*€(:Iiljs.-:""'--._ agd gubstantially in lS!SEi€ in an earlisr §.=z;_§i..4_'é;;1:el€r 33,92 Sf ﬁlms Csdal * AIR K396 SC 1211 Singhal Lal Chand Jam 1'(_'é:l€:z3.d'l'._Vl:=:.:"

Swayam Sewak. Sanghl Pa§:1:1a. and,_<:!§,hAérs "

10. Therefora the ré'Spénden:é:.né§v7': Claim under ths $31116 title in 1:13;: _pre'vi,.ous Suitllarid thereby thciy are b<)1j1_fid._ by the" rleéfee, The doctrine of rsésjudicaia evt:i\Il€d':_lj:e}piiﬁlizj'poliey is pravsnt trial sf an is§u'€vé;%i<fe bx«fe:"~~..f; .. -it clearly appll€sf.:l':.__o the: fégcis _s'f.f,_:l2'€:»:}a$€, Accordingly, they é;r€}jp'recl£1d€%d"t0 false' '(:»*bjE:<:ti0ns on behalf 01' thﬁ ﬁllI__1g~.l:h'"é_ objections.

l.'l7hzi'é1::.--§: C':':~.u'l--d b-%:""hV.:~E€j Elia: {hes Sail}; laavizi E b€en 'v._~;:i1_,1ly '«.,%;*'epres§:ntecl in prgcecdilzgse '"3Iil<§n ;£f0Hdu£:f€d the liéigatien on {he previous behalf :§.'1€.""---,%v';>5a::gl1 E9333. {ids and i?\7€f€ ::::sa.1c:::=:ss.§u}-V i1r:~~--i';l1e gull, as QEES behalf 3? {he ' ' Sagﬁgh' :i:;3:i laj} gray ®l;>j€{t:?:io:1 in $335 §3}:€C?:i{7l8'.f: 33%}:

Egaleaé r:i,:fl'l*§':§~" 0? {E16 §;€Cf€f:. Tlzs éG{:?;:§:35 sf lgiéasggsallcaéa pralziﬁérsé ills meszzbérs if ihe §a':":gh 33:6 ?§*£il"§§,j:,l and, ihﬁrsfgra, 3:335? zzpgellami is erziiéléﬁ is '?§:3iJ€ {he aisczﬁe »3:>e:€€:u€<€5; and §{}§?:»S€$$§GE{E EEEQE ;2%{§3 S55; 3343?} E§§Z§E'f}IEEaI2l €Z'::;:"u§W;1:'a ?2::'ba:2§ha:: €0:r::mi%;:i-'is E:/Eaharlé H32":/zagzz Siztigh iﬁacagzssél E%:§.?%§,S§§2g}: E€%l @%§g€:iv&€,% ligziézz zmé ::;%EE1::%:*&s 1:2 I;%ff§EjP§E%,§E§¥£3,::fE§lié 3 £353; %£;l;_§:~3 €<}m:'éi ii": ,'£:%;»~Es'gv€3,¥E.E./:§;.§§:}§.}2§lEz§ V' §*%§;:§§e:E':_,:

V;

2M Cihgeiities end ei;E1ers {AIR 199% SC 44%) 21 812:': ueder Seeéion Q2, CFC is Suit ef epeeiaE~~.;:aiure fer the proteetiee ef pubiie rights ﬁe ?:V'§1e_§;.eb1ie time': and eharitiese The euit is £undar;E--£:%:-%é;§e§§'ver: behalf ef the entire heady ef pers:_§i_ﬁS"« r.-Vere iziterested in the trust. it ie for the3:indieéLtie»n_fef' public rights. The beV:;Aefieia:ries"' Dthe'-_:I*2,}.si;, which may consist ef pxiblie larggeé $11.24}: Vehodse 7 twe or more persons a1"I:IQ1'1g:Se%i. 'e:hemee1Ve§3;'e£efIgihe purpose of filing a, $1111: under Se::;';i0'n"

and the sufmtitle 1r_1"'e1jat event. WQuiéi'v«eho§ar eniy"

their names as p1aifp:ﬁ'fs. Can efgy that the persens whose names :are"in th€"S1.1_ifEV{i'[1€ are the enly parties "the _eui:?"' ..f_ThLe~.eansWer would be in me negative." ' T :§1a;me»:f A.pi'a_intiffs being the 1'€pI'E3S€}"1iatiV€§ CfV 'ihepx-ibIie:V._':3t' large which is interested 23;: ﬁhe 3 such interested }3€tYS?{V)I1{4;::l:ew'v\/T3?,.11:2i1' };¥e"beri's.i_defe--:-Mn the eyes of {aw to bs;:"p?:«rti'eve':--_/ﬁe -the'-suiii.'g_LA_Suit under Section 92, CFC 7::3_s;'_th1j€; «.33fepfeeefgtatixre suit and as such "e'bi:::d's§s eeéi; Veniy 'Ehe ;L';ia:*€*,iee named in éihe suitatiﬂe 1 'mxfegii t1_1':3.3e'«x7s7h{:; eh_;1re Common interest anci are "*_i§::e:*esi:ed,i::.'";F:Ae"'i:ust. it is for éihai reason that Eziexpeiaeeeﬁéefé ,. ':0 Seeiiee M ef C.?C e<>?ee§:"a;e:§ve-Ey"ears 'egg' }f'€Sj'L1§§C8.'§L;?}., the eetire bedy §eR'{e:j_eS'ie<§' eezsene f§'{}I21 re--e.giE:a:§eg éhe meme:

;»'--eeivreetigéz;::'e§'Ve1§esi:e;e*§iei§:; in ieeee in 33: eaelier A V.e;,.§é§-..eeéer Seeiiee 925 C?C;

A ii: eaeeeé be beid éizei eeiéhef ﬁéeérieéi Juﬁge {'%,3§2j:;§@~§E GEE" iésie eijeez :3: gkegaeei R.E:,'f€e¢§E{%,Fé§5é :;l.:g,e eeé eeezeeéeet ﬁe ﬁeeéée iee peajager eeughé fer ée 'fie eeee .:'§}.%.e:leﬁ': zzereeiy {er eetmeg e eeféeme %:e 'gee? {ﬁe §:f'ii}§§}?'§:J " '"e§ihe§° "Se Exrieeegee ee eéeeéere éieei: grepegiy 'ee§eegeé ée Pﬁeeézsé §"'*:f§'§iE{§i{,?.3,i'+3 wéééz ﬁe ieeeézee' :a sags, {:;::€s':§:1>:1 of iiiﬁa ha"«£iE;_§ Esau in Essays in €£:1fH€E,' zszgii: as ﬁiscusgeé E':€:*€§r:aboE:€ it ham :0 $36 ayzsamrsgi. '£136 affirmatiire zmé as such it has :23 ':36 held. ihat p;?§ée':é::' £1: question is barred by resjudiCa1:a.

30. Learnétd Caunséi __'2:;}peafinVg f<:§:j §?§i'ai.t1tifi" Sr?' Prasaxma Kunaar wouid ;co:1i:erA1Vd..V{hVat"'i:: jzidggfiéni {if {E16 triai court vmich ziﬁcideda' 'V-5'é:},"f<§i at Qaragraph 1%, it wag heLd i:h_a: giveﬁszidanfss right was established ;'<3V§é;f. £"§r:'§';_1S~f4.,..__&~~.3' p:iopQrties and it is Gniy a pasging {§'7f§S'§/':*¥7éLjfiC3i;i::fi.;z1'iaﬂﬁV';?1ﬁé"§i3;Ch; $€€'C§{}f: :1 Csds ef Civil Pr0c7€:_d::3,f€ :i{>é::f :é.01:.a_,f;pi§§iv He ssniendg that quesiistz af 'téﬁs Cauéﬁ ::<§€:-hairﬁ 'iD€€:.§"d'€{"::iﬁ€é in 33:26 Saié suit, §7%fh€:': 3:

'V$=:>jE2:::3"f::C5":"3:;:.AEi:V is f"£ieéé"'§§;:s3 ﬁgs zzzairziérzazme £25 ihe prgpariy {E313"'f£7:"é.;§%'§f;jﬁhé'A.§;i;;2§E bafayﬁ sréeriﬁg' fer éhse ssilemﬁ bsizzg' ssttiésé 3a::i:?<::s{;,--3: a §a'{§§fa€*:§Qn :33' s:s:'y::'§:_:§§e:::1"; as 'm wéiaihez " §r:3 §aré*t°;.~' E'€§$§"§€C1 ':3 ihﬁfﬁiﬁ ésréieﬁgg :6 {E36 ézzzsi 0:' 3§:;§§*{;::i%§.5€Es€ ég havézégsj 5: séaim aver éhs 333$ §E'€)§€f'§}«2 finds:

'$333333 {9} 312% {cs} 9:" 33331321 9;! <3? {Sada 3? ilévié F:rs::<é§:;':::ra 9' " "gaaéias E3 9;::2::§&'§%€ U3 QQEEEE £10 arecéar fer vegiégg any pm§er?;;}; E??? 3. '§':f:zs~5'z,a:%€ <23' ',§_';':,::%€»?é£s;% <23' W325} E13359 I )/\/r E; ,w"

A55-

33. 'FE1§ Jurjgmant and d€CE'€€' §€:SS<3§ in R% EEGKEQSQ by E333: {::i:%u1"ii 0:3 E:i§a8.E95§ has £°€3Cfh€€§ finaiiiy.

Eightiy Gbservéd by the Laws? Appeliate would 3136 bind the plaintiff wen .i€b}§€r{é"':%:>"

§u.dgme::': (AIR 1996 so 1061)..

AIR 19274 SC 2141 relied appearing fer plaintiff 'IQ. :ont¢n§§vVV:Ai'};19;i--»uguié pi/s.<32 is a suit Sf special ziature vA:':{€.:1§;1er€d 11:: the said suit wezzld 330?; a§;:t.§,:;._a Emit is iiabie {G be rejecéied the said suit, it has 3366:: 9? Civﬁ Precadure 3:8 rsmedy right 9:" to vindicais grivaié :ig§:'::i 323-. $12": V3{idé--._*:%:~~$ seeps: 05 835332 2:? Sods Of Civil %>'r{3Ce<:'§f:::°£:»_f---L.A Egg. ﬁgs §::§'i;5;§:': CBSS iha §i"'@§G8§fi§€}§} is in i$Gl§'i§€I'8€ z£3._::K:::E§é:' :~=:E3§.§§€j::ts Sf 'C.§:3.'§'t:::§ haves: §'EE€dV 3 sshems 313%: §.%:s:' " seiéiiizg 2: S;{1'ﬁ%f§'§ﬁ€ ii"; faveaz 91" '£323 Eviasgéé ané $3 ;&:*@p€r'§i§$ :13: {"f§§;3:E'"§E1§I'igf 33:33.: righi 233:8 ?;§';€I::3€i1:'§s am} ga 3226}; '£23 "';3z%E<§§ 1;?-é.:dg2::"::3:'}'L i?xé'®'&§€§ :29? {E53136 is 'aims: §'€SC'ii€ 05 aqgpsiééaigis. 32, E: was; 2363:: seﬁéenéaﬁ by' S5: P§asg..::z:a Eiisgzggaz iézaéi E3: $36 jgsats" E9%':3:Eé Khajé. z'%.Tb::§21§ §§i'3.:zé:3:§ ééséésaésé: 331$ éﬁgiggagéfsé E3325} 3:: £323 §»2s:;/'1: égﬁé aﬁé Séiffkfi E/"sawing; bgzzég W

-§;3- n::::f1Zfi€d as \3=fg:E«:i" gsropezﬁgg 'by {he Wziigf' Baard, 'zhe preseni Suit wag :39': bzzgtéii bf}; resjudicszia, SEEECS' there £3 :3..<§»-{gésigieési by the dcsferzdantis abeut {E26 dsdiéiatign. ﬁiéﬁv contention is; examin€d with regard tgjhe p§;é3;(}ii:gs. :a.va:1::_b£€ .L an f€COI'€j, it would emerge that if *9-.f:<::;'Ci:3~di<:'a1ii{::r_i'vvéiﬁ-..g;§*1:he year E965 {hare is no explaléaiigrx fdrth<:0_rf:§.Vng_V'a-S...3:9 why' piajntiff was gﬁent 'till the 'I'.1ir.1'iS -- gaes ﬁe Show that the Wakf Beafﬁ U26 fact aboué:

ths sarher 1§€£g2t;:Q;:C1v.. 9f the Trust property 5 "<')Hn1y, Wakf Beard did not properigs which érgchgdes gait sCh€C_l;::i§: being E2'Vv'§}f'€ 0? aarlier guégmamé §n é§S"N§;V1§2;5S'{Ei:E">E affirmsﬁ 2:: RA.:"§J3E_Q;"E954 "a::>:§ §2'§.§i;_3éé;%:; e§f<:¥:%:"'a:;:'a':' {E16 Eisarép Na: 'i?'5h€E'S :12: 513 péaézai ii Eihuddua éeéiiéaésd 'ihé progaréiy ii;

" §2::::i2§._§%:'§&s§§{§;L' 91$ Eﬁegquﬁ prepﬁrijg. ii: Each 1:136 isgfai E3353 0% " '-:i,*'v';?'x ':2:§::§ §{i":rs;%3d::s have gcééd; ihﬁ gait: :${:%1e§:ﬁ€ ;3:fG§€:"':§? 3:3: 'iifzé {§§sfé:§.{§_é;§i§ sgzzéez izhfae 533% dﬁség daéeﬁ Eﬁéxi. $83 gzzzaé 35:5: % 'f3{§}T2,3:€IE£§§}"i§' 3:": E116 wrétisg giaiament {E1535 023 E? 'iii §;§£%8;3 iéiai igui: in is ':::;a:.:*:*€d by €€§j%J_é:§CE:§,Ei {ha}? {?'E%§iBC%§ :*:<;w 3% _g:_:«g

33. The Hszfbie Suprarne Court in {E38 Ghsuse Sayzsb and Qthers Vs. Mohai and Qt/hers repgriiéid in AIR 1985_§C_ d€C1'€€ §arSS(f§ in ihe: Suit u/392. C%3de;'C:f.'?{",ii>'»§.1 'PfC$é£§u.:éii,T_1n 198} hazring not been qu€sti%:_ﬁ»:::::i by f1,h€Sff yeagg defemiants eating: Objf3.c<%{:A' sf ihs desreeg whemunder e:sbgf€§i;é>_m <;%,A§:'f»€_:1C1an:s had been agrgy ruieé in ivﬁgaxsid be also 0f benefit '£0 Apex Court in the $333 0f N25732: {L994} 2 SCC E4 wher€?7;:_:1§i§1"'Ehvé'%ipj§:éii£§Vé;';::ﬁ;?i};".sf explanaiisra Vii? ':13 Sat ii Sf Sade sf Cjéaréi .?:-:3Ce:;d;ég:~;*e same is Mb€ <':e:;i1$i<§€:*€§ zinc?

V§':3gSiK?f§'1" :'£f%j;i._A'3,E'E§§}€§dV 8;$"§Gf§G¥i?Si , _?a.:¢,~;-§; ~ Té'_.1?%?Q§'{§8 XXX XX_Z'{ XXX sxgiagaiign ':53? '%2é0 CéA_j:;_EE_ :;:%_:'é ﬁg 869336 332$ ambéi E: magi: §€ xziaé A ».:;;$@:ig.::?:f:é*: 86$. :3, :33 find the p:::c§o:~:€ 3%: séekg ti} :?:§éi*§"=§§3i "§"::€ Law {i€3§§1'}:}iS$§i3§': in its; rapazi :'eCs:::;:"::':2€n5i&d :6 :;"€:::;<::v€ {ha azzerraajy and briag A 'Tgxiéihiza $53 5815: ihe Cargcéusizrasegg Q? 3;"; E33236 in a " «._2'°{>r:2":€§ $333: éﬁﬁiﬁﬁﬁ 'by &EE:sf 09:22': ﬁg it €E§§§.'E€%f' §f iimiieé §si%CE};§:§3:€°}7 gjzzrésdésééeii 3:" ef gpeciai jzsfigééztééem Eéiie ézagaéazeﬁcy a':Q*::;:"fa §I:Zf{3§3a7i%;' C§U.§"§_g 33:38; Eéi'fi§§,§§Si§§€}§"i C€3':i§§§ Rea': Ci.'}£':§:"i}§€:L R€Vé::2z:6 'E,'r3;'b§.ma1 $3: 530 ésubi main 'sségr GE' S€{1??;é€3§1 E E wag §:z>%;V azmagiﬁsée get '$736 €§§p§"€E§SE£>§E "E316: a:€.::::§':; 5:? §é::2i:>:?g:E; §:,::"§ss:*?:§€§é:::;:§" if: Expéaﬁaégégﬁ 2!'??? £5; vaicésj:

<~3a{}::§;;E: ti'/as §§1<::iL:£§':€ 21 <t:f:.:;:rEi ':&sE:{;$%:% j;1:*§£a{:?is;é'é,é::}:§ _§8l.» Subjeeé is jpeeuzziary limitation and etfeer Cegnaiie expresssiens analegoue therettel 'Fhe:ef<::re,___ Sectielz ll is to be read in <fOﬁ1blﬁ8;flQf} l'1a1'1'I10r1y Witlz Explanatierl VH1. The result t.hat§f_ 'V would flow is that an order or an issue. .2» had. arisen directly and substantially betxveexi h the parties or their privies and deci.ded---- finally _ by a competent court or t.=;'ibu'I1a1,'--«th;eugh_of' limited or special jurisdietiim, jWhich».incI'vlde:s--..A pecuniary jurisdiction, will ope1f,a;t.e%" "as: ' resjudicata in a "s_u'e,$equ"ent . Suilt._"«--v...or1 proceeding, notwithstaﬁding the 'feet that such court of limited or. :jspee.ial juris_diei:ion was not a conipeterit _e'c-.1._1rt"~-_to try the subsequent suit." 4' ' V gergphggsié stgppliee bvyllgflie} In conitlugigrig that if the scape of E2<:pleI:at%s§:1'e"i?lAll"§. lsllifzienfizled erdez" ané zéecree ef the court GfV"_'l%:1_1l€€Cll =j"e.ri*;3.elle};i<;.n5 the scope of enlarging e:%«il3la,::a'_iie:; ﬁll"*.f*~'§l%%lé~._lOe'lldefeeteé alzé the ﬂecree ell Civil '{":':%uF€$;__€;§ :§--é::l::i;e<§: peiézleiesg jeried;ie':§e§: shell etarzd excluéeﬁl Vshzltzll'«a2}ll:e'::ag:l§;ue eiteaiéell must be aveédeél Yllue, 'fee lieepl the léiéggailen §E.l}€§}§§f}g §E}.£{f€SSlVi'. gate eel"; be ﬁleﬁ; lg K '*.':l:»e ee':ll*::_ﬂ_.»:§§" liiizliéieé gjueledletlee and late? {$33 if: e 89:33: 0;? lélgléeegueiezlletlelil llilgatiiég ever the game leeeze Yé?'l'}§€h ﬁe §§,:::%:.f:l1e §:::";3eee es? Seal} ell Qeﬁe ef {flail} Pyeeedeéeel '§'lt:.:2e 9' " "E§<:j;;le.ee':le:1 Vlll lg ie be zeeé. l§Eil"E§"l{}fE,§GllSl}f a:/'lé to clear egg; ezeljsigziiégé :£'li:,. ll': 'éliifj élzetsilzi; Ceee, it ifaﬁﬁiéé b "2626 ééggzslé Ea: §:?€€§:'i,£§€§ 513:2: észséiiziziézzgg

-5gw Ezeid 0: §:§:;z:ae%;z*uecE t3;:a'§ 'éhs suit Q8 N0.§iL§;'§Q--§E \?§7:f13§{3h was adjudicaiaé 3;:/ii dﬁsiéeé was ﬁat by 3 52921:": {>f g:;§:z:::;';;:%}:€3:3i; j1;1*isdi:::ii0r2;

34. 313:: aneiher facts: whic:hj'Jr€qui3f_es my nsiitéd by T this Court is that 1:hs~:~ Wakf Beam} itéélf E:-ad fi1.e Ci_ NQ748/1968 fer deciaring Wakf and far p@sSessior;;::g';i"f,_thejVAVé%:;ﬁi#:§é.§_V_V.--%:fMi2.e sai'ﬁ'AAsi§;};Lt endad in a cczmprernise of sett}§:n§}q: parties which '3C'1T1P1"0mi5€ E3€_?§i,?;':,t 23 Rule 1 Gods sf Civil appearing for the resp0ndé.%jts__ and Shamnughappa in Ch§r22§ avou§s:% <:8::*£;e:'1'5:i.3,. iésgféiséni, ~»:11;€C}:'€€ pgssﬁd vJ{>uEd a<::i _ :*es§u:§§_i:a5§;a. a::{E ':ie}i$:8 Eiéﬁiﬁéé {ha juégrmaryi $1.? i/32%: ﬁgex Céﬁéjzfi '~.§€§§§é:x%{E SC 223% ggayagragh 4:4-é Qréef XX}?! Ru}: E--.,{iQ'§;--:*%"»:::§'€:§§;%;'§E ?m€€§*:1€€ ¥'€f€§S 2:3 w§i§§*:d%§€:wa§ :3? Suﬁ: <32' .3j'gsg"':é;'1{<;:"'§::":"::.§:a':'::V"553:" ggazé sf céaém, ifrzaier $259 rués éijb} ilsége sf A {.§é.:!ii'?ﬁij@$8§VzV::e 3%" fhﬁ pégégéiff xX532§h§'raw$ ffﬁfﬁ 5: Suit 9:" §2i'i:'"E _ "{}f iiaizﬁ '2I::Z'£}::®u'§ §e1':;:§ss§,01': §'€§€E'I'€ﬁ is éiﬁﬁﬁ? gab riﬁés (31 aisy i€E"€S§i sziié it:

§"€S§3ré3€fi§ :3? $:,::t%: s2:'a§§::'é :::a%;é1€:" :::::* :+:e:2:t:3;i 3333:; €23 §:%&%m. "EEK? ééezfﬁésié ;;z{Ev<:::::;:€t§ Es}? ﬁéi? :*€sp{:::2;§%:3:$ xwzséa? §:{}';":§.i€"£'i£i M ,.»x 73% _7g.

E4; s::é: is barred by tbs prizzcipiég GE §7'€Sjuij§{'7%1§";EE in '¥7i€'i?'£3 of Ehfi <:§§ci>§:"u::ns in News/58 0:: the fik': of Add}, §E'i:::1sif§ N3.92;"5G~5£ on me fiie sf {>51 Judge, "

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Karnataka High Court