Smt S G Sharadamma vs Sri B R Srikantappa on 13 July, 2009

[Cites 2, Cited by 2]

Karnataka High Court

Smt S G Sharadamma vs Sri B R Srikantappa on 13 July, 2009

Equivalent citations: 2010 (1) AIR KANT HCR 216, 2010 A I H C 1271, AIR 2010 (NOC) (SUPP) 338 (KAR.), (2010) 2 KANT LJ 639, (2010) 2 ICC 267, (2010) 1 CIVLJ 618

Bench: N.Ananda

   

 

IN THE HIGH coum OF KARNATAKA AT Em   *

DATED THIS THE 13%?! DAY. GE J_U'LYi§?g{$ C}9'.'_j'«.  & '

BEF'ORE *-.  _   A .  
THE HOPPBLE MR.=JU.sfr:cE-  

CIVIL Ravlsrog P§,1'1T:ij:~: NvQVL,39 *g"'{;5 1?52Q O8

1. Sm' S G SHARAI3AMMA"  . 
W10 LATE SR1 ..B.V.'SRIE1HAR _
AGED AFEOIYI' 54 YEAR:-:,  '- é "" "
22 SR} B s BANu;MA1AH"@ Pmxrssri 

s/o :..AT§:%_B.v;.s3R1t:§1AR,..__'  * 

AGED IfsBOU'T--3tS. YEA";?S,_ '

ALL R/M' NO,213"~2~3_.4,%  

om  ~  .    
n,EVARAJ2a.,;sao;~iALz.A;~ _ 

MYSORE 57<;4.rc_>o:.. ._  -~  PETITIONERS

 {By  5! K NARAY'Aw§__$FmRMA, ADVOCATE)

  Arm

I  . '$521 3 i=é'S«.*:2 IxAte'i'APPA

S/G IQATE 312$ j{>.?;3. RAMAPPA
AGED__ABOU'§' 59 YEARS,

. « R/AT NO.?4I33,6TI§ (moss,
  "VEENESESHANNA ROM),
_ W * .1,:1::v.a,.MBA'AG.ARAHARA,
" ._ "«MYSOf€';E 570 001.

  3213 R BANRAJ
j Sm LATE S121 9.3. RAMAPPA
~. '«_m1e:n AROIFP 55 YEARS,
 .. .~ R/AT NOA83, em (moss,

VEENESESHANNA ROAD,
DEVAMBA AGARAHARA,
MYSORE 570 003..

 



3. SE'! B R RAGHAVENDRA
S/O SR1 13.3. RAMAPPA
AGED AROIF!' 55 YEARS,
R/AT DOOR NO. 458,

5TH CROSJS, 3RD 'BBLOCK,
xmtm MANGALA,
BANGALORE 34.

4. SR: V LOKESHWAR BANUMAIAI4-LI ' - .  
s/0 LATE sm av. BANU.MAIAH,«'"" --  ;

AGED AF-'sOE1'I' 50 YEARS,  «. --
RJAT NOJIIG 967, ' ' *

13'1" CROSS WVEKANANDA¥§7A'GbR.§¢..VV   .'

MYSORE 23. - _
5. SR! V B Jaygbﬁifzi _. . 

s/o LATE Sﬁf '.a.«v.      

AGED ABOifP_448i_'_i'§g',ARS,'  
R/ATlIIG.96?, -.  "

{ST CROSS, viv5:§<Aﬁ;%.;4n.§:¢bg§R, _-

MYSORH 570  x  .» 

5. SR1 V E U.M E«SH    ~ 
3/o LATE SRf--«B.V.MA;NU%£A11iH
AGED motrr 43'-vmrzs,

 R[AT'I--1;G96?,  _____ 
 ~19'? GROSS; VPe.'EKANAN£JANA(.'iAR,
 Mva(>_F'% 1,570 age. _

5*'; SNﬁ'$A'f£'_  '25{¢A1AH
3/ 0 LATE SKI .~ mi. BANUMAIAI-I

 ZR/AT NO... Vi1'!_GV96'7,
~ ~ .. :,-  . xr:~:~:*r CROSS, VIVEKANANi)ANAGAR,
* uMYS(3R.E 570 023.

 _ 8. ;1R1'1*ILAK BABU
  3/0; $121 B.K.RAMAPF'A@ Ciﬁﬁm-fl,
, 'swan AROIPT 45 vnms,
'- A " R;A'r NQ3623, 2ND CROSS,
"  UMARKHAYAM ROAD, TILAK Mama

MYSORE 570 (30!

 

 



9. SM'? SUSHEELAMMA

W/O LATE SR1 .B.K.RAMAPPA,
AGED ARCH'? 69 YEARS,

R/AT M03523, 2ND cxeoss, V  ~-

UMARKHAYAM ROAD, TILAK NAGAR;
MYSORE 570 001 

:0. sm B s PRATHIBHA
1:)/0 LATE B.v.sRIDHAR,

w 10 rxrrer s.sA'r:sH,

MAJOR  ,  -A 
R/AT NO.46,S'FEPPIN(}é~3RC'AE)--,  "
sH1vA,_nNAc.AR,     -
BANGALORE 1. V

1 1. SMT V C sus§'i§:E:..AMMA; u 

w/0 LATE B.'§(.CH(}WDh!AH  'V

AGED AROiFl'7§_"YRFi.¥'¢S,»  

R/AT No.63s,,  ;f    ..

LIG, III sTA::.E,'~§1EBBA§.,  

MYSORE 570 cm.  .

12. SR} V42 RAMESH'    
S/G LATE B %v.CHOwmL&H  
mnzn AROIYF' 39'?ETA RS,*--._  "
R/AT ;NO.-538,  '

 V. A_ 1.ICv;IiE. STAGE, HE"BB..a..;.,-
'm(sr:~r2s«:=- 2:70 am.

 .1 VS§¥iw2f'G:Mijs1§'R_AaAKRUPA

$1.0' LATE B.;f2r_,cH0wnA1AH
AGED AB€)U'1"--:3'9 YEARS,
R/AT~No.--533,

 ¢ '.:,K3,1II SFAGE, HERBAL,
'   MYsoRr«:*.:§70 am.

 T 14;' swrv C HEMAMALINI KRISHNAIAH
 mo LATE SR1 B.v.CHOwDAmH
"  V AG???) mom' 53 'mans,

--. " I?/AT No.31,
 BANNERGHATTA ROM),
' PADMANABHANAGAR,

BANGALORE '?6.

 



15. Sm' V C mun; MOHAN
D10 LATE SRI.B.V.Ci~i0WDAIAH

Anna mom 51 vnwas,   ._
R/AT NO.4'795/ 25, L~2, FIRST cseoss, .. 
TANK ROAD, WEST CROSS N.R.MoH.&LLA;"T .. 
MYSORE 5'20 00?  

16. Sm' V C LAKSHMI PRAKASH  
D/O LATE SR1 B.V.Ci-IOWDAIAH '
AGE?) mom' 49 YEARS,  
R/AT NO. 187, HEODANI myom', _
ULSOORBANGALORE   3» ' '

:7. sm' V C KOMALA JELY+'.J{.!.Il§€AR'-- _  '
D/'0 1ATEB.v.cHQwDAI:}.H:    =
AG§:nARoIrr4f7vr;AR9,   _  ' 
12/ATNo.22338;      A
K-5, IS'? MAIN {I-:j_Cl'ROSS.' _  
CHAMIIN_D{PI}i?AM','1-I;,__ _ .. '

MYSORE 5?o"e9}2_ ' '

13. SMT V C' {:1-IAMPA' 'RACHUISIATH
mo LATE;3.V.%%CHawi3A:AH..»L '
AGED ABO{J'F._45»YEA-_RS',._ ' .. '
R/AT z~:o.92A/'1,..,13'm' CRQSS,

3RD ..5r.1A}N',~ VYALIKAVQL, A .

 19*. SMT*'r%PA:isaa.A'=

W/(E)'_L£.¥I'E .SR1.a;1I;CHownAmH
@ MOGANAPPR. 
AGIS£?:__AB_0l1'I'.§$9 YEARS,

 g R/AT M[S..M{1NiVEKA'I'APPA AND SONS,
" - »- v. mzgnarz V_S£DDAP'UR, JAYANAGAR,
< " wgamaamns 560 on
 '£83,; Sri;';KRISHﬁAMUR'I'HY G HASYAGAR FOR R4 T0 R5, R8
_  &:._re9:~Ra, R7, mom mt; ARE SERVFETE)

. . , RES¥'0NDEN"1'S

 jf  ﬂare? FILE!) {US :15 09* THE cm Acsaixsw THE ORDER
v_r>'r.5.s.os PASSED m M!S.NO.! 1 we on THE mm: or THE PRL.
~ nzsmxcr JUDGE, msoan, ALLOWING ms F'E'i'I'I'ION mas

U/S 92(1) OF THE CFC AND GRANTING LEKVE TO THE
P¥31'I'¥'§'¥ONFZR THEPEIN TO F'fL¥€ THE SUIT 11/3 92 OF? CPC.

 



This petition, coming on for admis.¢;ic-ff;  
thé Court, made the foliowingz ..   ' . "

The matter is __Iistr:d   the
consent. of learned   it is taken
tIpf0I'ﬁI1aIdiS}_}¢'}Sf3}.  V V . '

2.  !'¢;-',':VaV|ve under Section
92  %in_"i.h:é   respondents for the

ronowiiag re*eiefs:k fj= j* 'i) fbrfz that the suit propertées " _§ dre. Trust as per the Registered WIII 'A ~ zsma. mm.

. and that the Pla:n.tﬁ.'9' * be as new Trustees in racpect qfthe _scti¢:i'f'nLstcrr1dthdthesu:1tprnpe1't:?essha£l = in theplariztﬁs' as 'I'rust%,

iii)dﬁ'ect1Engthedej'endaI¢tsIto3tadeliver passwsion ofthe Tmstpmperties to the plaintﬁk wmmemm2mfw n¢ the same.

' in) directing accounts to be furnished " . defendants I to 3 directing them M the receipts and eaqnenditureof _ AV respect of the Trust enquiry to be made saws: ' lease the ms) directing " of the suit schedule 3; the tram V%q.'i%théi % tat the ' to deposit

vii) for a pmper or ﬁuther zeueﬁ:

Court deems fit to I in the ' of notice of the application was served an "_ V. V'V:i}£§f?'#I1d':§ﬂtS and the appiicatian was cxmtcstnd. The m#§'n objection raised by defendants is that reliefs W eL« 1! dependent on relief No. 1. In the pfaint it its ' that thaw exists a pubiic charitable. 2 of trustees and daté of mnstinrtian " ._ forthcoming. The name so 'V also class of beneﬁrziajy 01: in the H. In 9 1952 so 143 an the WGWWW us. & ems.) it is mad, the reiief pm34ﬁg7l%k%A that properties in suit are tnmt pmperi-3'_eS~~-and does not come under the of 92 C130, it is held, in a suit 92 CPC the rmly reliefs which the and the mim'. can grant an-. those ".¢nt1me1';:§tn<i in dtﬁerent clauses of the 92 CFC.

A " .'I't. ﬁ?1rthcr heid, the suit Irrxder Section 92 CFC is a V' suét of special nanlre which prre-supposes the existence '4 at" a public trust. cf a religious or charitable chamctcr. 'j\_3 . {3«~.~~"--ﬁg./~.\__: 12

:2. In a decision n-pm, ed in MR I974 *2x4§,¥j§.=i;< held, _ ' A suit under Sec.92 is public trust of a spy character. Such Ct the cdlegation thqt a. trust or that %%::;e mvurt is necessary for the trust and mg or more of in the section of trust is not plaintﬁ' has not made a cﬁmy direction by the court far is clear that the pzainm are not su:z;g'm umdimae the right ofthepublic but (;.::fe~'.seekiragadeciartwtzo'noj't?aei1'mdwt¢:£ua£' " arr " rights or the orpersonal nightsofczmyotherpersonarpetmnsirtwfwm they are interested, then the suit wauid be outside thesmeofseciion 92.' 7\..' ¢

13. This court. in a decision reported I(¢¢r.L.J. 469 (in. the case * sown rmm mus? % REV.D.I.ANAND&0RS.) h:'§:-f."-§}§¢ld,"A'v- % % V' "24. I?e.Pm';nt N9.mi inquiry in an j£nder .5292 of In 892 of the & so decides, the irnpedimen: or a interest in a p14blf§z:.tfast an in a Court without of the cantroueysaes the suit 25 be by such parser}; '%,-my by the of and does not bind itself which has to A s.92 of the Code is a a} special nmue (aide Swami

(m).'«k%k% [ % W ' ieave, the court has to "

there is a public zmsz; (ii) xuhezhgr 7 allegations' alleging directions of the Court A administration of such.-aVV:A'tn:S~!;,i' (iii) ' the suit to be-ﬁled interest of the interest of the or:3'_..y1€ rise the trust meat-4 is be domed in of the reliefs cgfj the Code. White % inquiry into the man or otherwwe 'V Even the opponents are to show that all or any of the 4"_fci£:€p1.¥.sxneoesswytogiveleavedonotexn%tor : u other thmshold bar like a previous suit

-ﬁledbynuoormoreperszmsontheveryswne aliegaﬁonsfortlzeverysmnerelniefshadbaen dismissed by that or another court. What pieczscanbeuryedasthresiwldbarzxznnot be exhaustively enumerated but has; to be decided on the facts and each case. An inquiry under 4 limited. An ' ' ofbg the learned Dﬁtrict Judge h¢§ has not really gm found that leave was and in that m'ew'j a1sa acted with mate11W ' his

14. In in AIR 1939 " * :94 Vg§n of Amman xawm sum: mun: amumrau a.

ORS5j,"the ofTA11ahabad has heid, Civil Pmoedure (Amendment) Act, 'A f9?'.6; i _ Before this amendment suit amid be kjﬂéd the Ad ortwo or obtained consent in writing of the Ad Aﬁer the amendment the words 'tlmecxrnmntﬁtunitérzgqftfw Advocate- Genemf' were substituted by the words 'leave ofthe court'. 1' it?

While granting leave the court does decide the rights of the parties. No ugh: , adjudicated at this stage. 'me H merely to see whether case for gfafltblg leave order does not in any 3 steer;-sign which will be parties have L I 1. Sofarr it does not to the r1¢feﬁt5wit%% b%=»'m'é WW' ' held by the damn in 1937 A1! L! 369,VV 4--.I9fc2h;ir:thA._Vt3'a,£§unu¢kh Das v. Bhupal under 3.92 CFC and the order of the 'V it is nm necessary to pass a sum it is the max: of the due applica£1'onQfmindoftheJudge. Maybethczt he}1asnotwr€£tenve1yelabo1'ateonferwhich in my opinion it was actually not needed. 'f'hereisapplieationofmi1td.Mo11eomzr;, {see z'.?>«. wC1»«_ within 92 CFC.

sought for in the suit would fall within Section 92 CFC. The ieamed K x avesnnents of plaint and reliefs "

notticing the fact that the % arid " ' made parties, has gramgd }t=.A§ze*'.rz=:-.:.I"j'.:~ar1'('iv::_t_" Secititwn CFC. The learned trial jndgé' jurisdiction vested with Elia! judge has acted with

18. 'l'fm'ei)'rc:--, {me ' The haccrrpted. The impugned that suit instituted in is not Viiiaiﬁfainahle as it does not ran A Sd/-3;! Judd?

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