Sri B R Nagaiah Reddy S/O Late R Ramam ... vs Sri Muniyappa on 15 June, 2011

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Karnataka High Court

Sri B R Nagaiah Reddy S/O Late R Ramam ... vs Sri Muniyappa on 15 June, 2011

Bench: A.N.Venugopala Gowda

EN "ms HIGH COURT QF KARNAERKA AT"E:£;'§-£;>§{§;5é'Li.3f{,E u '* 2

DATES THE THE 157"" D133' CEF Jjmz'2.§':i"fj--.___' 

BEFORE   _ _ _
THEE HUMBLE MR. 3USTIC'E_A,N,VEfwGQ_P}§_LAAi._§:T'®WDA
MISCELLANEOUS FIRST APPE'A~L,9:xQ.49C4  O[F"20ig1 <'<:z>C'>

BETWEEN:

1' Sri B.R.NaVga:iah Rejddy,' é . . 
Aged abozjt >r'ea'rs,.   "  
S/0. late' R..Ri.::;.m;;xm«R--g_d::i_y,'-7'  M
Residirtg a-*i__ N0.?66/_3';~v,3"§"C:*os$, '
Vin.aywaka'~VNag"'ts::r;. Kudi-u vi!ia~g.e,"'
Hesur M1ai7fg_..rQa'£i,  " _ *
8a%1ga--Ecre ~  

2. Sri L.7E§a_4bu,VRéddy', " , 
5%-g,ed ab'ou_'t 3V5T'yeers;'
..«E;/o.L'~Hanuma.ntha«Raddy,
V-.j._Re§.i'{ién'g.éat No."?66/2, 3" Cross,

 _v£nay.a§<4a"~Nagar, Kudiu viﬁiagef

' HTcs'u§ ;»»:a%:n jgroad,
' -158 ng: a'E'e_ré[;;¥ 560 @638.
   ' HAPPELLANTS
{B39Sri"'T.NgRaghu;>athy; Sr. Aév.)

    

A'  3%? Munéyapgag

Ageé absu: 88 years',
S,/<>. Mméswamapga,

2, 3:: Vénkgigsvvamyg
éxggd amut SS gzegrsf



A g'3:;bah'e$'h}?va_r -- "250 S24.

{EE~f"SrE §§;§§}'resh, Adv. for C,/R5;

S/O. Munéyeppa.

3. Sri Munéraju,
Aged abeut 39 years;
S/o. Muniyappa'

4. Sri Gajendra,
Aged about -45 years,
S/0. Mariyeifappa.

Respondents No.1yte..V_4 are"  _

Residing at Yeiiukunte \_(ii'iage',»V ' Begur Hobii; 1 Bangalore South Ta§u%:,. V BangaE0re.e--«'5_6g-"J. G65. 1.

5. Smt. Ashe »;<§r'a"n?'..:c, _ Aged abeut-.45' years. ' _ W/0';T.HfVC?,hah'i§Ef'as'F;ekar; ' Reisidinsgi a':;v.'§ir;>v_.3>'6zi':',:«,_ -- . 14"'A_Cre_ss, I Vi3§<iase,._}e;eA!?,f\§_agar! Bangaiore -- :'}6G"Vt3'?8;"--._V ' Afso atﬁouee :'~i_o.'ZS€)E:~.-,"' Bfo<:k~3, C;¥'ub_Town'-Qgiartere, ._"Chad,k'a$heka'fav;3.s.,.;.s3' Darftena 'Square, ;,,RESPQNDEE\§TS €1<;%«t';%eeV___'7€(> -R5: ta R3 is dispenses with) ;f'§z--ée MFA gs ﬂied under Qrder 43 Rate i{r} s'/W See, 1V§'4'*-ef CPC; against the order dated 23,4261: eessee en _ ' :;';?a»;§'si;<;u3'. in Q,S.§\§e.463;'2G:§ er: the fife ef the ><:.:v eﬁdétieeai Cézy Ciazié 8:. Seseiens Euzigeg Berzgabare, eiiesmég " ..,i.;A,E\§ee1 fiieé amder Greer 39 Raifes 1 8: 2 ef CFC; ﬁe: "M;

"ﬁhig aegaea ceméeg an :'e:' eeméeeiee tires eegg iiée Ceam: deiéaseree the feifezeéeg:

Jueemeeﬁe With the consent of Eeamezi e<;i:i'hse'i'- both sides, the eppeai is heerﬁfer fé%*ie¥._:i:e.;;ses:a¥';.,;""

2. Appeilants are defienziants '5 end in 0.3. Ne 463/11 on the£ﬂe_eftkeNXLiV_eedL ee§Aean:3uege, Bangalore, instituted to pass a judgment ar:~d":e.e1%;ree:A__0fg 11./1\,l fiﬁed by the f%:3r*V"grant ef an erder sf the defendants from interfe:in:g.'_ vx;:it:h V eessession and enjeyment of the suitVV§j';¢Q%eertjI-__bAyr.V p£aintiff having been aiiewed by t§f:'e'7:Trj__é:§ §our€V"by..__a_evereer dated 2634,11, this eppeat has ' ;b ee.r; f.é_V§e~:i:ie 'eet esirie the said order ene te dismiss LA.1.

"E'.1\é. Raghupethy; éeemee edveeete AAeTeeee':.§a%g fer the eepeilants ceeiendee thei, the Triaé .«'-..V'Cee_.%%t hee failed is censieer the meteriai fee': that the eeeeeééante have eurehaeee iee euie ereeertaz ueeer regieteree eeie eeee eeiee 28.11% fgem seeeeeeeeis E, te WWW 2» .«"

1/"

)4' 5' M 4 and are barre ﬂee purchasers from the :*.e."eEeer§t§""ts<zé$§3 ewners having vatid tétfe te ::envey""ti:-eesa'_me4é§r:{f_the-S'.Vfﬁe erder passed an EA}, impugned 'Tapeeei -gs and megai, Learned ceunser -(ﬁr:-Vt;er1c:Ai.é t__he%g t-£je"~fF'ri'a'§ Court' has net: correctiy app;recEateAd-----Erie. rr1eterE'a"isvv;}Ea.Ced on its record by the aepeEEe'r'ete--Aa'i*:r§§f'e\.ifvs en the pemts formufated for4_C'o,r1side'r'a%t§'e}j eprszrﬁed to the record of the <:afse,5 erder catfs for interference. LearnedV__vCo'eri:se'é.:_:ng:o'rr;erri:e'ec% the Triai Court having adopted 3'wfkang"i:';3"p;3_r'oech ii; the matter has passed the émpugrsed .<:>rcier,.'z}9»éf§**2§«ifEz,_'T'1'i".,'r1s3i: Set aside or modiﬁed; wouid cause ser%L{:'su5"Eos:; aA'.jd"1jrejudice to the appeliantsf since th?§.:':§3Ee_i.r§té§f ;«;oL{!e""e~§use the said erder, change the nature e'r'Tt'?':e"e.e:Er::.4;3fe;:.erty, which weuid Cempficate the matter by exit is fmaééy deeieed; Learned <:e:mse% sebrre..é€::s'«;_tr2at; the suit preperty being vacant; the Triaé A Qught :0 have eirectee the eariéee tie maintain égteegeweeeg exeeeéiee the me: and deeided ehe eeit at the V' eereeeig 32:13 'the; fee ietereeé: $5 eeihitee eerees zeeuée ﬁe:

seffer, V

4. Sti SJ-ix, Suresh; ieamed COLi{1S€§ 'e;§;:sefe't%Vegt fee V' the eaveater / respondent N0i5,_en _tﬁe"'-etvhe'§<. izanti, "

contended that, the Trial Court :t;4as::'ce§9'reetiyi.'ti'ot'i'tetj case of both the parties a»rid.__.%ts VfiY}d'i.'1gS raised whiie deciding }T.A.: beiitigtagkect geivtgima fecie evidence on recordg';t}.e«- int-:_e.r{e.A:e'n;_,~eVi'"with titeiivvimpugned erder is caiiedfor. that; the apeeiiants at_teit}T;§1ted.:te =2titerfeiee'*§:sitiix_.:V.§r;he possession and enjeyment the piaintéff and change its suit was instituted and steer as per I.,A,1 was prayed;

teamed e%3tin'seiVV'VsiiAi:_tnittVed that; if the impugned erder t;_o._:be_ setesie-et"the appeiiants wouid take etivantage tgeing residing at a far eff piece, weuid enter etgjee ereeerty and change the nature thereef, te cettmiieete the matter by the téme the suit is firzeiiy A ieet:<:.<;ies:,i. Leemee eetitisei eubmtte that, in the 'feats awe eiteetesteeeee ef the ease, as tntetferenee with the it imeegeee etdet is eeiied fer.

'ex.

5. According to the 5" respondent /' suit property is bearing Gramatarza House".._:Lisj§e~..f'§1o}:§:,' Katha New No.27/1 11/1!, 2 o£"é§2."'s\:«;;;;;e.1€3/3'baee'-1:6}'3 situated at Yetfukonte Viiéage ha::d".V_eonsie:e$A"'of Mangeiore Tiﬁes roof house 'w,i.'f:'E=:. no Ci-git'=a:mei:t»it§es, The V piamtiff has produced ~"ee_rtaine'f'e'eVo§foVé'eAe;nd ¥fhe"'ph'otographs of the property. Theepoe!§§e:§ts_:/.:_:'eé;.fxre'_;_aiso produced certified 317.63 and 14,862, a 'gﬁrtétion agreement dated

28. 7 . 80 We 'V§:é§.;y'ou"t-- n e1%i'o""p"f1otog ra phs. 6;' Haﬁ/'%Vno"'V.A'f;eé's<o""{he Eeamed counsel on both s§oeVs'azi:d havi,'r;VgV"'oer9i;sed the record, in my opinion, it is ::ﬁ{hece'.é;f'sa:V%3;f._._to record any finding on the merite of the .r§v;3§1::o§":--%:veoiEo.:**;'s; more oarticoéeriy, keeping in \f§€W the fee: thei; eoih sides aomit that the son: esoeerty ée now 3 eaecaniVVs'Ete.

7?, From me caee ouiforih by the reseectiee H eeriéesf. if is eieer see: there is e eéseete egitéz regard to ée'e::';%'eg ef {he §:"e;3e:/ﬁes Cieémee :23; {he eéeieiéff ego ifie 2 {Fifi }' appeilents. Since it is conceded that, the sui:V.éH9_§":i;§e44s?*;:;.$"'és new vacant; pending dispdsaé of the suit, bet'.5__:'paj;tfes"Ae:§}j be directed to maintain status~due'Aef"ei?<w;= '§3gd;ee;'i:;;z_and'«'the ma! ef the suit can be directed eeV_A.exped-ﬂied decided within a time Eimit. Irftéwe saVEd..3,/iewj'g3fVA'ddve"hdatter'VV and the submission megie b>,'s"frrenf§4ee's<:}ed edLmse§i on beth sides that the statu's'~Vq.Li'dgfjgiggerty wouid be mamtamed disposed sf as feifewsig' L V "rinedified, to maintain status--que with regerdte VifheApess'ession of the suit property as it e><é:Ls3*;5.s dn da'fe;..._.N.e'§ther of them shafi put: up any kind of ' se't:-stru,e:ée'e:%3v_er the disputed preperty nor encumber the same 'ee:_n.{e1'eweener tiéé the suit is decided by the Trial Court.

AA Sieee the eéeedéngs are Cempiete and as Eeemed igeurzsei ee bath sides assure the Ceest the: the eeréies deseegd exieed ready ee-eeezetéee te the Tréeé Ceud: :0 decide see sud: EX@@§§i%$£~§g§§'{; see see eeéee ede fee V perpetual mjunctéen, keepmg in x{}e,w__the_-§<s'rrsé§_ia'i{a vﬁﬁazse"

Fiow Mama ement in SL1b0E"diF}E:'xté7.COfJ'§'Cf% ?4iz;'§e.s '?.C3§."":¥. 'the Q .' 1 .' 5 , J' ..

Tréa§ Court is directed to detidg thé'-suit Ve><;iVé:i..:';:~E.£)§;s¥g% arid. » at any eveng wﬁﬂﬁn a peho& @f age QéaE§?0nﬂthe next heanng date. f u ' K v x The'Tﬂa£§ourtu;ﬁ§§k¥§éﬁ§-§ﬁf;Qﬁﬁﬁuenced bythe ﬁndHu;/ obs$f§a$§n$§naﬁ$5byéggfrtﬁﬁinwpugned erderer the2mran§gng§¢fﬁadeN$jéfnn;déﬁﬁsjudgrnent NQ_:oSts;x;¢« ',* '"« A ESBQE 5a;f'"

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