Karnataka High Court
S Shivakumar vs V Sadananda Shetty on 1 July, 2009
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
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1.
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33¢ Sri,.Han§ayya-Shatty, __Age¢ agent 46 yéars, Re3idifig1;t"$$vinééfii;
>Chifit$9$u§5E${H . ' _f _'fi{a 331; Ramachandraian, '";'&§ad_ab$§% 52 yaars, Kmnfi@§u:§; §§K$hiaa Kaanaafi, 9ra3§n:lyvgfi3;"aistxi:ta &.R.'hak£fimikantfia aésifiiag at Valahahallyy 'Ramfi&;xdi H$b1ig *H§ska:a Taluk;
fl*§a£§al¢ra RuraE.fli$irimtg ~»§. Srinivas 85$ ate Appaji fiadéy, "Nu CWQRY fifi %&5K!{N.%TfiLK& MSGH KflWN&'E"fifi{K fiififi Cfiififi?" 0? KMQNATAKA MGM CQUR7"? 0? mmnmm HIGH COURT OF K&.flNA'M.KA MGR 60%? Agad abomt 52 yeara, Residing at fia.E3§§b, 3"*€:a33; Cambridga aaad, Uzaaar, Bangalere .- 553 693. '..V,'§§'e.g.p'¢;'_;--m'e':~;ta3 {By Sri. Vedakumar, Adv. f§é'fif§*~fiyia§aiafi Afifiociates, far R--1, Sxi. S.$g=$utta$;'Ad§; Eb; R-3, Sri. Kuberapga H.;2A§y. fax R~2}--;* This Exit §etitimn filea unfi$x"§$t;cles 225 sad 223 sf tha Ca§stitgti§&.éfAEndia,.§r§§ing ta wall far the v_:a¢¢rfi5_V'Qerfiaining ta $.S. Ho.1285fZ5G5 fsam "the *1* "éflfiik ivil Judge {8r.mvn.§, Eangalmrag iquash V§ha; arfiax éatad 13.39.2387 pa33efi,"by«ffih$,T1"'jédfli. Civil. Judge [Sr.flvrz.},_.fi«;g3*§;;'.§ia*3z"sa; .g::z1~a1I;v.j_§j;:~si:;*:§.::t $13!: Ikhafifls? filed in Q}$.$Ha.E23§f2§§§=at fifihexure 'A'¢ v?hi3<¥Eifi_Satitian gaming am far §reimina:y heazing Ziaj_'%*;'$:fl§p, this dayg the avast: mafia thé §aliawi&g: *M ' '» --
.' gfé as g a "'éi;esp§:>r:v:.*..ef;*:'t:; éml film: 6.3., §¢s.,:2$5.?2as5 V"«a§2ifi$i ffig paitiaaax Qfid zaspaméaat E&s,2 anfi 3 »V£cr"~ §3érée " mf agécifia yaxfarmafifié af an §g;aefiani) $5 sala éatad E§k§i.§§§§, Tha 7- petitibnsr entegefi agpaarance befare tag Trial V7EV£§Q:t figpmaing the ciaim sf E§* resyawdent. Burin§ tha pgadénsy afi tfia gait, tag getitianar filaé an 3p§ii£3timn~:.%,§c,? u&dar Qrfiax ? Eula :1 mi" €.P.$s :3 fiigmififi i&a fimit as fisxrefi by Wk mwwm wr fimfiflfififlflfl mam QQMKW Q? KARNAMEKA M5655 CQKMT OF KARMA'E'M(A MGM QQUET 0? KARNAVAKA HIGH C0122'? OF MRNAYAKA W6}! €00! Banami Traasactimns {?£$§ibitififi} &$t$ 3iSE8. Under the impugagé aréex, the ?ri§lQ.fi%§£$ dismissed the :.a.§$.?. Kanaa, fi§i§._w§itu"
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2. Heard the axgmméats an- batfi_ §iéaa* amd garused the entire writ péfisxa,
3. ?ha wabd 'aa#fimi' fig déffifififi mafia: Sactian Zia} at §h§ a$eg§fi§ :§:§fi§;;:i&$§' {Erahibitian} act, 1§$8Jfla $§;é§@;%$_§§§t§em@afinitian Clause $§e5i%ifl5T°rtfifi§" "$§%%é'*¥5k§i1. be transfer cf pr¢p§rty' €$¥f§ha V%ém§"wf flfié garsan far a cansifiéxfitififi'§§i£ §§ §ravidaé by anataer garssn. zggfihe instafii $353, the suit is ane is anfarca '§fié idhligatian mafia: aa agreamenfi si sale. *.?&;refb3§, afider the agreament mi aale, there is a9,tE§§3£&r mi immavabia prspexty fram fiflfi yersvn "* ta énétfiarg fiaafig, {ha pravisiaas af aanami _'?r§asa€tians :?rahibiti&&} fifit azg aat §p§1i$ab1e.
{:;i§/figv é. Even if fax any raassn the 3"' raagonfiant is amt entitled far fiecrea far sgecifia ggrffifmfiaca fiwurt ta grant aa altarna£iv% re1iefT.¢§ "fiafikae fherafara, at t&e_ihrasfi§id it is nat_p§é@&ssibla under law tn dismis$"thg suit as bgrrafi ky law.
5. Ths imgfigmafigémfiéfi pgeéafi by the %ri3l flaurt is in 5é¢ag§d§fiéa ,Qit& 7lag' anfi I find an justifiafiia gfgund is ifitgrféra with the same.
5. Aec&rdiagly;'*§hé*,§rit patitiaa ia haraby aiamisaad. afiagsvgrgkaii aantantians hétwaan tfia ;'§a:tiéfi"§$§ ieft §@§fi§ Sd/-;_ Judge .___R:bv§;
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§ 3 $ 3 3 § under the graviaians af Eanami cf:angécéi5né* {Prahibitisn} kc?! them there is7fic EQ: f§t»€§é' fer meney; f ha i$gz en£i:1a§1.vufi§%:.' law;