Karnataka High Court
Ahmed Ali S/O Allauddin Saheb Kaliagar vs Subhash @ Babu on 13 March, 2008
Author: N.Kumar
Bench: N.Kumar
-1.
TN 1-rm mcm éfifi-FIT or tuw ' ""fi'TAK8. §iLfiGAIDRE7' "* DATED 11-us THE 13'' cm or MARCH} zfros mu ucnrnm ma. ausm:1~: ' one: In an earn. Inn nnrji-ii"'mat.-|n*:§"i§nn*f amwwx Xfiififim 3:0.-mmunnm I nmegngmn c l.'l§'lk'lI'l uni:-Inn.-n..-r, ' I. IIDIJUII ' ~ AHD mmnaaomwzmm ago u%m-Mara;-7 V E.."!.'."£.'?..'%"'-35.'?! %'.v£'.-I'.-"'.'-'5-"-.-E."£ _5a5m3*= % % amammnau " % ' C-I.-E.!'.l.'!! 4.11;:
'mmm: Imncmurr Laaan .'1'.%u"!..-"l""4-E ':'..-am % _occ aunnma mm n no aarmrr nrmmumnar coupmx mm cm mum nan! GUIIJ GIIIEAKH !!.'""|;-'1! QQLVDB KI} L A nun wru-w 81' OABED 51:1 FISEE '"TE3l'1--"'-T CT'-ifl"'I'i-I'. E117) I'-D EAREEB HE-RCIIAIT AGED ABOUT 43 YEAH DOC BUBIIEBG HIAJDH mo 1-! no a.-wrorr 'fl'fl'A. I"flA'II'A'l'Il'3.1' flflllfll ."I'!? aalaru.nu1-1:-'H-aura its-u-runa-I I'mAROl'lYHARIE'l' J"'IEfit.'.'iI-?.I"i'I'JI'.'i"IJ'%ii."i"L seams noun AL! 310% AI-IIIED "
nuns uImn_r_z__A__1g1~ h a ' van nnjtwr j 9'?
AGED ' muun ._ % % we K it') i~6"iI'i-;t'_":r"- L annuals-.:amcoan=m.€c % % M Emu .flé_I IE1!' 'HR.
now-.L;;nn1mnw..yuvsn nnu %J'|-GET) :2 *BtI'a1Ifl.J%% nmmn. _ * V .349 e-t.;*.rt_I;tr "
mi.-I-nan A-1mm |.rA.:nrIllII ,J.1.nut'mI- sun I nu-Inna;
» . jaamcvm aunmnm ,__6
z gasmmx*1'n.ne cnommm MREE8 mncmurr mam mmm D; 0 AHIEDALI .1!'3.ll!'f'\ .lIIf"fl'I'l'H.KV'I'.l'Dfl CIT"- Cmffi ff QT 12.10 I! no amor:
_W_*_Hic6__-_ nmmcmmnmr ABIF GUIU OULBARQ 1!!!! 10-3
-7--
\.«.xv/ 7 nmammmmngoanmnm asm'mxmna%cwrn:um !5GEDABGU'l'M331'IMR8 {'.£".oPu'sa"E.n¢"'-'-"""% amen L fiifififia -ffifif? "
ammamno1comLmr% rnumcrnrmnnr ABIFGUIIJ ounmnm aasxoa % A 3 mm BEGUII mo AIVQI'-« mm H' 34%;'? ii;
_ 77 _ ca;awaap1.'mic x 9 Hfiamittm'-Bmtm mo AHIIED ALI Rfifiili. Riff) A _ new «layman:
_ %%m*..c_: sggmma we 1-! rec:-.*s.--a'*ro;*r % % e:*-::.em-1.3:
. .i;SW. G'£i'fii _ 535103 ... APPEHAFIB % 1 , %:a§~s£: : AIJEET mum nnanmms. aw.) uuuu -Q 1 suamsngmsu s;oVammuu=mB1mmImmo: A was 4.391;: / occ auanmae u/ R10 H NO 58-472 LOHRR GKLLI A!-IF' '.31.!!!-.1; ll-l.1'@.;I:.I-1!. -595193 (By an-I : x mamvamnm no a. vnm. gzm " , THIS RM! 13 FILED U13. u JUDGEEEHT & DEGREE DATED: 23.1.2003 * [P.AS;!ED"l_ll R.A.NG.66I2W5 ON 1%' 01? THE .5DD1_$-ONE. J-'.'."'.29E QP..D!!'.}, *'..!!J.!.-1.=.l.-l.P.§.~'Ia.4|l.','~ ._L".E-.'!';...59$fl(..'3: '?.:'.'."'.E3".4"t_l'!'1_'-'.'*'."i.: AND OONFIBIIING DEGREE EETEB: 3i'.c.1.fifi'-J6 . I-':'u3Es'a?E E fifi-E$.'%.'5%i3GG3 OR' THE FILE OF THE 'f-.!R.I)N.]. GUIBAHCM. mm A2pmLi4i3H~--TV1It&:a1\nu1aaIon mm my. mm (min? mnmwnm :
ltppanl Again' 1. the 'j"g_~:'_i_'k% ,:;.=...[%[%%..k1......g_..; In the C'.nu1-in mm 1-w!--IV ._----w-ur- 'Ir Iv' --------- ---y w ----_ ---- ---- ___ -- 4 din . o .'.u_1 ".__:_;~;._...____ _AI 41... .14.-.._.._.:__... fiatll.lI.'y' In II: II.IlIIflnlIn: " any no dam in be in poueooion of rm % than-ufora, dinacting hi ajactmnnt from the
2. 'For 'the: purpose of convenience. the parties are §hnrui:1ufhurra£uI'rudtna:I1hq-u'o:'a£amad1mintln original suit. \_,_/ ...;;;% wk'
-5_-
3.. The subject matter of the suit is bearing Na.&-IEi'?6I'? meuufing 1-B-ft. and lflft. inwidth. totally measuring 1;: 1725:: ' 1 gI_tI_1_J.a_1 "S. !.._.n.. _. _'I_ .. .I....I.] if: thfi pmmt amn_u-.'1u1u.A
4. mm p1air1t:€fi_"'is %.--.»: tsngsuit schedule I-Ie _got partition ' .'.=: '$-
Ad-nlII_ sinus 5' mtlz;-are.
1- ]-vuntl-n_'muI,-n . "in. PHI-A Tm V E ' " " pouseauion of 'the suit TA It wins a monthly! per month. I-IRC rqggmrxéissa against 1:111: defendant for ha. ._ 1 _ orders' a:nd' whsn {ha matbar was in 'film Karnataka Rem Control Act was repealed. " =as; fifich, the said promedirxga got ababad. As the ....L_k.:a Rm: Act. 1999 was: nut apphcablc. to the said "A- A A A ..1 - -I_ ...__..._........ ..... ....__.'.I.__. pI1:IGeI3uiT1'§i- as ihé ifiharium pnamiuuu is mr1--;mu.mu...ia1 cane and mmnures more than 14 Sq.Metrea, therafiore, the plaintiflfwaa cunstrainad to issue 3. lapl //' I}/' -6- tuba tenarmy of that: cinfanxiant the pmsecnt the suit fiar ajectment. 'flue defendant uonteated the detailed writbe:r1 smtamaxnt that Jaw 1 an -"n.1aA1mn- 4914-1 mfi"-am" "f *'"' V suit. The tmmncy is mt mi: waived the: pimorth by the Phinfifi is aw'? of tha amt.
got auamsmd we .3. and prnduoed an documents, mg Exa.P1 to F30. The dufaendant irial Court on appreoh than of thn aromaaia * r.:n1ffl dacumenmry svidacruze on record held that thus of the defendant is duly terminmzad by issuing II LJ!uULLLI.IR1I-{WK-uIuKJ-I IIJLIIFI I..I-'flul Ill-'ul GI Amt. 'I'he:re»fore, the defendant has no right to continue 1 t mmwpr 1.1.: L116 uI.:.;!.r..I -7- in pouueuion. Aooordimbn it passed a decree Ibr Aggrleued by the ma jtzdgmmt al-Run-ul-mi» W n nan-n'InIn --IIn1nn'['=.
nppoiinta fiourt on V' raenrd out can amunagufi has agreed with V' and .__II.I1_._ .|.__ .._..A..._I _. V' ' nomad on tha diafandnnt. Tin Court: % " thattha ransom slum for occupation of A -5-Inga'-flan' 'tn iihdmlfih fhnf % ' by tho plninhfl'_ ' in wt autnblilhad and vfl-:1-hrtm-fimnvuug V' , lnI»i!iIlfilH'l9' IE Elflllhlnllnlfl lnlolfilo 9': %.re an Iloullnuuunluu-Irv ' nut. \/ I5. The material on reward tiiaoioaea that the pnajnwia the owner, the defendant '3 txmancry ia a mnontlaly tenancy and Rs.35L1g'--. than is m di;Inu___'fié&:§rsi.ir;g, 1 * . T":i;'=. has notice. under Section 106 mflmmm the tmfiiizar notice sent by the atntirg that 1:. V 549 .:-.mIn £!'L.f|l\A.1asvsr'|n. nan..- wns sent in than vary in thc cover in that of the "finszrufnrwa, it "n obvious that the 1» salad hack the ragibued
11.. 1.....-
a :3': mm rwwe1v'afi i""':ifi aw.-nt '.35: c-an--t.*iflr..-ate of amd' mania stnctly' * inacmrdh with se-mm u ofthe Tramfer of Property Act. The ternanoy '. " 'cfé defendant is validly The Court:
-=:.....r.r:.r:.n.imr.i. m. ilaanlity in. t_h:_: for __.,..._ I' - A -U ". 0 , -,:'_-.n__._-,_4_ _fl|._._.. n.__..._....'..__4_.._..'' .. g.I__.._ ejecunmt. 111 E. sun 101' Bjatztulellt, aim!' Inrunnuuxg um te:nar1o3roft1'1edefeandat1t, tltephintiflintmteupeotedto gimsr-aaaormwhyher1eedat11usch:edu1uap1wmiueua.udif up mggau. L / he has given one such xenon. and the court holds that the mm '3 not utnb1'nhad,t.hnt wuufl in no I-llfl lXl -I can '~"J Courts an ingai and auidancza. No uuhstnnfinl oomidnratlnn a: this " T which ma:-it counoiinr tin time to vacate 1 . 'ab thnt tho nppollnntl maul!
---"-......-.2-.2:-.'."' ' -_.._cnnm___nmd_;Ii_n:; 14; any 9;; .A.I.. _ .Il_.u._l_..;I 36 thit ifflf Ina lllllllllll. «if 'A bafimn the lower nppulhtn Court, the and the pagan: appeal is mad by his Tho lurnnd comma! hr the ant 91' filflf Hmn an _ Li-2;-awe.-'.e1.'~.t cg-.*,.'-=-.a=.a-....... .. .....,, .. ..-...... ye-.t.I..-ra-Ila. crnunemuu-ismug' ' mu uaimiuiutifiyom. i I. /"
\\./ -19- a. Inthatvlow oftl1omattm-.Ipuo the following ar:Iar:-
-£15 in .,....- . W M me -om no me av-r want .... schedule premises on gr one you'. tin!) fium Indny % * «lg pl;_,i!1tfi° 1: :11 V " unpgorafinn ta paiiaiiirafi. , 'Play shall pay"; sun: of Rs.?mf- par montlubywagrofdamageodurkgthb parindocfanngoufin-umnndoccupnlion a£'*.:l~.e=:,-'-..s-ah.-.le..-.-.~.-."-..l:-..-.-..-.. 1:} Tllsyuhnii not suit-int, undur int or iuiuci:
any third party into the schedule pnminudtlrhfithinplrindofotuyllrqr ht/l
-41' .11....
damngeflnpropenykzanymmmer whnuouvur.
Tho ngpelhnu shall also
- . as an . 3 h ' . ,':.I,,_':'fi,V., .;L. .1... .H;..__ ' "' -"'"' "we.-...-'£';.t cf tl~..*.e fartlmith.
that this grant of am yum': II_ __..-.........n.I_._ fits ix': durognunn af """I:"|'ifi dam-aai Itinlllo-mad: slur thnttha defendant- a,-.-,.~.-J1'a:':*.a ei-..:-.1!-,..-s-._,"%9.t.--~:... r.-.-... J fin.:?.5l'Ji-
Rom-thadauaaftheouitflntndaywfllllxn fourwualu,€u'1in3whichthaywillnntb_a ab /' \\/ .11- onutlndtothobunntorthlsomyenrb n i.
vi] The garden to bear their own " %