Karnataka High Court
Muniyappa Since Decd By His Lrs vs Nanjappa Since Decd By His Lrs on 28 May, 2009
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
E
IN TI~IE1 IHGH COURT OF KARNATAKA AT BANGALORE
DATED mm THE 28"' DAY OF MAY, 2009
BEFORIE
TEE H()N'BLE MR. JUSTICE RN. NAGAMOHAN 1::As~ 5 jf ;, A'
WRIT PETITION Ng. 994412009 [GM-C1',.!.3_--}.'..A«':
BETWEEN :
ouumumu-nu.-.-------_
1 MUNIYAPPA
smcr: nncmsm BY HIS LR
la M, HNA
S/'OMUNIYAPPA -
smcn DECEASED BY 1~};{Sf'I.RS_ 1 ' '
i. Smt.
w/0 LATIE R.A1\aI}.KR1SEiN'A
AGED ABGUI" SSVY-EARS ' "
octcs HQUSEWXFE, RIAT N0. 75/1,
6'm?CB.9SS_, 3"" L ET
" .B)50¢'G'A;£,QE«.§600I8
ii;--- R;
" S/G'LAIafi?.AMAKR1sImA
A-{}ED_ ABQUT 35 YEARS
occ; SERVICE IN BBW
R/AT N0. 7511, 5"' CROSS
* =B_A_}§IGALORE-56G0i8
T S1i.R.I)EEPAK@ IJEEPU
szo LATE RAMAKRISHNA
AGED ABOUT 29 YEARS
occ: PRIVATE SERVICE
R/AT NO. 75/1, 61"" cnoss
3*" MAIN , CHAMARAJFET
BANGAI,,ORE~S60018
\e"'\.r"
r.¢_A
Smt. R.A.IAIvflV.{A
w/G. V. CHANNAPPA
AGED ABOUT 53 YEARS
occ: HOUSEWIFE
R,/AT NO. 23, 5"' MAIN
VINAYAKA NAGAR
KENGBRI SATELLITE TOWN
BANGALORE-560060
Smt. s
Wff) Szi. IG=;1vn=~ANNA
AGED ABOUT 53 YEARS
occ; HOUSBWIFE %
RIAT OBECHOODAHALLI VHJLAGE
UTTARAHALLI HOBLI G L' A
BANGALORE scum TALUK
Smt. GO ._
W/O LATE NAGARAJU ' ' _G A
AGED ABOUT 45 YEARS" H '
occ:
RIAI VéfiiCIix'ff()I)!.§G:*§IV;A£A.:i_?fl,LAi§E V
UITARAHAI..LI'§iOBLI .. G
BANGALORE SQU"I_'H_T:%LL'I§:~*'
Smi. YASRGDADAAM :5, YASHGDA
Wzi) CEAEOWDA-REDDY
AGED Maw 44 YEARS
j «Qcc:HoGSEwH-"E
_ Ri':5.T"G&BI{3I*IQ03Z)AIiALLI VILLAGE
i.~.TiITARAHA£;IJ;HOBLI
' BANGA1;G.RE'somH TALUK
G {}A1;Ih1:§.RASAI'PA @ GALAPPA
* V» V s12~;cE DECEASED BY ms LRS
Z Sari; G. NAGARAJA
M G' szo LATE GALINARASAPPA
AGED ABOUT 55 YEARS
OCC: GOVT. SERVANT
RIAT OBICHOODA§vL'\LLIV1L.LAGE
UFTARAHALLI HOBLI
BANGALORE SC3U'I'H TALUK
OAR/""
2b.
2:!
Sri. G. GALAPPA
S:/O LATE GALNARASAPPA
AGED ABOUT 52 YEARS
OCC: AGRICULTURIST
R/AT OBICHOODAI-{ALL} VELAGE
UTTARAI-IALLI HOBLI
BANGALORE SOUTH TALUK
Sn". G. MUNfi(RISHNAPPA
sxo LATE GALINARASAPPA
AGED ABOUT 40 YEARS
ace: GOVERNMENT SERVANT , .
war OBICHOODAHALLI xrugmea " , %
UITARAEMLLE HOBLI "
BANGALORE SOUTH TALUK 4
Sri. G. SUTRESH _ '. 5 1. .
310 LATE GALMARASAPPA = _ L
AGED ABOUT 36YEARS '- _ '
c3cC:AGR1CtImIIR1sfI""""~Q " 1
WAT OBICI§£0G1)_AKAE.LI:VI};LA 2
_
BANGALORE Sfjuifl fI%A;,"LTK '
WK) LATE' f}_ALINARAS APPA
ace: 1~I0UsEw.u<'E
- AGE?) ABOUT 73' rains
LA ' »,1z;'A';' QB1CHo0DAHALL1vn..LAGE
* mTARAHA;..L:H0BL1
"B_ANGAL§}R:;E';'SOU"IH TALUK.
ma-uni ---
_'
PETTIEONERS
V V' {By srisrs S..f3HA;T, ADV.)
1' 'A " 9 .
V ' '»-1'-ILIXNJAPPA
smcfi DECD BY ms LRS
Sri. PA
SfO LATE NANJAPPA
AGED ABOUT 65 YEARS
OCC: AGRICULTURIST
R/AT OBICKOODAHAILI VILLAGE
UYTARAHALLI HOBLI
BANGALGRE SOUTH TALUK.
&""
2 Sim. PARVA
D/O DODDA ARASAIVIMA
AGED ABOUT 67 YEARS
OCC: AGRICULTURE
RJAT U'I'1"ARHALL.I VILLAGE AND HGBLI
(By Sri. V B SEfiVAK.UMAR, ADV, FORRI A .. _ V
sd. K sHAsI+mHARA PARLATHAJA, FOR my '
THIS WRIT PETITION 1S' -FJLLED 226 AND
227 OF THE CONSTITUTION OF TO CALL
FOR THE ENTIRE RECORDS !1*~I"€}S.NO.68¢)! 1976 PE1N'DING ON TEE
FILE OF THE CIVII RURAL DIST.
BANGALORE . -
THIS C$;~I"'FoR ORDERS ms
DAY, 'rm c0'm'1j}§AssEm THE'FOLL€}'£1!B\IG;
M _'e7ghbéHgNT
In this we-:1' petit{oz3 fl1e"gvei_itiener has prayed fer a writ in em
.natu:'e ofieeaficxrazi tfie order dated 03.04.2009 in OS. No.
"~5_so?1j9:z.5; pa.s?s¢d% ems Civil Judge (Junior Division) at Bangalore Rural
Digaazci-Tgnevkigg;~v:§Af.$5; 33 filed under Order 26 Rule 10A CPC.
AA ?2. Pefifiiznem are the defendants and respondents are the plaintiffs
Triai Com-L In this order, for convenience, the parties are P to their status before the Trial Court.
3. P1aintifl°s filed (3.8. No. 68(}!19'.?6 for recovery of possession of plaint schedule propeny and for ether reliefs. After completion of evidence on both the side, the plaintifis filed LA. No. 33 under Order 26 5 Rule 10A CPC for appointment of a haneiwriting expert as Commissioner to compare the signature of one Gali Hammiaiah iii "
and Ex.P.27. Under the hnpugned order She Trial T' -- application, LA. Ne. 33. Aggrieved by this bf defenciamts have filed this writ petition. _
4. Heard arguments on the 'i31e_e11Ati1§'e writ
5. This is aeeiif from fire defendants. The possession of plain:
schedule the regetered git deed dated 26.12.i9e3 by Gali Hanmnaiah. Plaintfis fispate eigxiatere of Gali Hanumaiah an Ex.}). 1. 'Vv]37't3ITi11¢3£"':_1i151':'6 Ex.P.2'? registered sale (iced of the same is executed by Gali Hanumaiah in respect of Therefore the plaintifis filed an application under 25 IVOA CPC fer appointment of a finger piint expert for sigiature of Gali Hanmnaiah on Ex.D.1 and Ex.P.27. Since " '$16 Aiegrai is completed on both the side no patejudice will be caused " " of the parties byieferring Ex.D.1 and Ex.I'.27 for eempaaison by a i finger print expert. Even flue report of finger print expert is not the etmciusive proof. The: repert is subject to the objections and evidence of expert. Further the Court is rmuired to examine the report of the KjL\'.\/gk E Commissioner with other evidence on record. Therefore the defendaiits will have an opportunity to submit their version on the fmdingsV.9f" ..,, print expert.
6. However Sri. B.S. Bhat ieamed eounsei eentcnd that in the course of the 0rder'f[§g<~.r1j;ial Cfiliit vi observation with regaad to the g_enuinene_s__e isvifso then the same do not bind the or The thiger print expert shall examine the sig:r:a':t'.*..=.fe::'VV&:ii;5;.;_31i'i:9':ssion of Gali Hanumaiah on by any one of me course of the impugned order. it shalt not be influenced by its own ggtion in at the time of Eta! disposal offime case; » _ fiomthe year1976.'I'1x:refore a direction is i$i1e.<$"'t€> the to secure the report ofthe Commissioner at time and thereafter to cfmpoie the matter as egggaaaiaiggiyigs mine. With the abme obsenation, the petition is Sdlfi I11 dge LS!"290520€!9