Sri H K Kalappaji vs Sri K Kullappa on 6 January, 2010

[Cites 1, Cited by 0]

Karnataka High Court

Sri H K Kalappaji vs Sri K Kullappa on 6 January, 2010

Bench: Ravi Malimath

.4;

4
1
x

W._P. zeemzas

ms mg Hsea comm as KARNATAKAE BANG.5_LCt3fR:E§"~V: . R

amen ms THE 06" my OF JANUéRf'f}'€O,4j9§V.: "  = '

BEFORS  

we HONBLE MR.JUSTECEéRi%3'fl"i5)§A£;E=ﬁ£§}3.7:I;H   A

WR¥T 9§"rmom NoV;3'esQo:2cnéga;M*¢E>£3:'%M  

BETWEEN:

Sri.H.K.KA£.APPAJi,
s;o M.N.KALA SHETTY, .  «
AGED ABOUT ?GAYEARS,,.  %   

RESIDING HALL'!-M'3'-SURE %{££;;;AG'ViE';"_:_~~.VV V' ' :

HALL! WSORE :»~c~:'23L:,, =

HOLENARA-S'!i--"'URk=;..     '

HASSAN DIS?" " '

(BY $r§,B.S,§Fiﬁ;:S?=§1.BHGSQEN, Adv. ,)

 ' S<§'vi..§%i;KUi,£.;#%PPAg
A  SfO KWVLASHETTV,
 A§.3§EE3 ABGUT ?? YEARS?
REA? KAi.LAF§A§.L¥ '*JEL§...AGE§
H23.--i.L¥ MYSORE HQBH,

 A'  "~._HOLENARAS§PURA mama,
'-  HASSAN a:sTR:cT,

;,.F'ETETEONER

snxzcsr. SEAS REPRESEN'E'EQ E'? LE3: } Amended as per

Ccurt order dt:
€36.81 .29'? Q

€'L<-~



2 wwmssma

RAV!KiJMAR sso KULLAPPA,
AGED ABOUT 49 YEARS,

REA'? m::zavA:_A STREET.
HGE.ENARASiPURA TOWN,
HOLENARASPURA.

RAMESH, S10 KULLAPPA,
AGED ABOUT 47 YEARS,
RIAT ¥V¥AQ!VA£..A STREET,
HGLENARASIPURA ToWN,,
HO¥..ENARAS¥PURA. M 
MANJUNATH, 530- KULLAPPA§:'-- 
AGED ABOUT 44 *rf&~ARs?;,,  . V ~ A
R/A3" MADEVALA swag":   
HO¥_ENARAS¥PUR.£§ 1'e%w:~.L AV
HGLENARAQQPURA. J ' -  % 

;'?'?'R?£i€ASi~§;VS%f<;}.§(i}¥;;L:':'!§5E'Ag
mat: .a8a'L:rz:10 'YE?'ARS,
REAT auataﬁ, saga": ARABIA,

j ' R589 A? E§§ﬁé¥f}¥VAf=.A STREET,
"  HQLE NARA$§P5JRﬁ\ TGWN,

mz.TEM§RAs:PuRA»

.  " zézmgahﬁégaﬁg 5:3 KULLAPPA,
%  AGE§----A£3OUT 3? yams,

R£.«'«~T_ sammivam 3"§'REE'¥',

% %-£'Q;i.ENARA3iPi}?%A "rowia

';=:§a...&r~mRAssPUm,

 éAG§sDE$$H $HA¥\£$Rﬁ, SEQ K£§Li_§«§?Ag
" ﬁsﬁ"-.'-'ED ABOUT 33 YEARS,

WAT Pw?A$¥VA¥..A STREET;
HGLENRRASEPURA "FGWNF
%"*€ﬁi.Ef'«iARA8§Pi.}ﬁA.

°€ Ar"



A%*§ei;as§s}x:\:% §:sT?:»2;:tir, -

3 1§'§.P.§98m2f§8

NAGARAYHNA, um CHANGRA SHEKAR,
mm ABOUT 40 YEARS,
arm" BERUR TQWN; seam.   

BHAGYﬁ&, WIS !"vJ§.T.RAME5H,
AGES ABGUT 55 YEARS, V
RIA"? KUSHALANAGAR TG'¥.'V!'-3«--,.._
NEAR GGWDARA SAMAJ, " 
JAN¥N9ER HOUSE,
KUSHALNAGAR.

QASAMMA, wio KULLAPPA,'      
AGEQ ABOUT 20 YEA;R $,'  V 
RIAT MADEVALASTREET; %  % 
HQLENARﬁg$i??%JE{A1';m*'JN;  .   -V 
HQLENAF$.5¢S4iPAi}VRjA."       .

Sr¥.V§3AR'!FiS}~§§ET'?Yﬂ  _ 
$iQ:VNA§§JASHE7Ii?Y.  __

AGE'? ABOLVF S3""{ERR3,_ 
RE$§D§N§C5»HALVLE ?$ﬁYSCi2r'iiE V§E.LA€3E,
HALL! MVSGRE HGt'3L!;~.--"
HQLENARAS-EPURA TALUK,

ﬁr . ,RES§G¥\§§E§"~3'§S

{Ev'é:;:Sc«§',§r§1:x:;a;#T-&:%%:a;zaimaa, A§2z'$., ma an

. '' j§r%#«::s_s.é.:;:§2j:"A'PE"r:"§":®:§ £3 mag smgﬁ ARWSLES 22$ 3;

 -22? @?'%*:':;4E:%;ci0::~:s"r;"5z;T:§;~4 QF gssma PR?AY§N$ w QiJA$E~§ 'ms
:%%'A"%.:3:%§:'>ER Amgxuae » K msraa azemzaas we ALLQWEEQG 'EH8
    §§;s.*:.%¢::$.§2e:~;5a R?Pi._%$A"§§G?\§ EN G,S.E'*~3§,54£23Q4 ma: mg was
  _ §3§= '"3§'§~§E cm. éiéﬁﬁﬁ :fS;¥.§m} 9%? %-§GLE§*~3ARA$§$'i.%RA As W5

T gggga :5 §Q¥'a§"¥'E%&,R":' "rs LAW Am QQNSEQUEE\§°§'LY Esskw



4 WKP. zaemgaa

;-mragg aauav my KENDLY assmtss "EH3kPé;':::ATé:;:z§'<

QLES av 'ms R3. .-- ~  -- 1.  , -

Ms wR:T PE'%'!"§'§ON Q0.¥\}¥EN C§..fC}?5l. Fo s2§,&~%%?%RaL:$,1::é£;zé§*%._
HEAR£N$ 'ms om, ms souRf§f¢2&A$5'?HEvFp:;L€3*;J'a'i:;a:s':;  

Rag

Rt the ree:;u.e$% sf v£;c:¥.*§ fthe' .§a;é%;§:é é.. §§{,:,r'a7s:e3s, the matter is

taken 11$ fa? ﬁﬁﬁfi       

 --.  icy ihé érder dated 1§,€36.2€}08 passed
by the C§*¢iEE'=-Jﬁzdgje (V;i*;:f.§;V;?m;}:,:"§.%e§'!é:3a{asipura an E.AoNe,3 a§!ow§ng the
agpkﬁaltécsrz mééé A.a.§_{icfér {:?§'§€§" 26 Rafe 9 of the CPC appaénténg a

 sRs.54;29s45 the first éeferzdaﬁi has fééed the

A '--g%ré«$_en;i giefiéiéyiegt  - . . 

A1' Sféﬁhashi Ehashan, Eeameé csaznsei appeafing ﬁat the

   "~E;;;e:s:§'£_%a}f?:i;ar sentezzﬁ shat tiw imﬁugreed cfders we bad in éaw and

  iéaéée ta be set aséée. E-$9 aenterzds that the Suﬁ was miiiaﬁéy fﬁed

'4 ﬁefare iﬁe Cﬁvéi Jazége {3r.{"m.,} at Heianarasigwa by the respondent

and the Court had accepted the appiicaéian and agpcéated the {:N."

5 :rw,_1%ae:::a Sammissiaraer and a feegcré was aim submitted. He*¢§1g}ge.r3A?%?iVé' wa$ returned me to Sack ef j£%fi$€iiCti$§}"5§* the said €Z:t;§3§*t'.;a:nVd' --?ien%;--e ' the respondent prasenteé the piaérst be§'ere:1.§¥ié'TC§§ié' Holerzarasipura. Pie has sncé-géigaééra nfaée' a!'i'~ a§'3.§i'i€:atEbn era"

02.'? 1.2096 seeking appoirsiment ;:>f«--€%%3L£11n1%$$i0r.téf'¥o:ip;fs§pa:*atEon cf sketch report in View efV€§i».';'s=,ai§__£$§z'§ ejd" --.1§,94.1964 and the same Wm aisc agéovgfeé, 1..'f¥*:é.réf£3£"$._§%7:_e".«fé_a£;f§éﬁﬁceurései contends that agpcintﬁrgezi-#44 suiamitteti couid net be :*e§E§d: §E:e:V'piaintEff aarmat ﬁe aﬁiowed is coiieséit AVTezj'*{~€'§i:Vi§_§.';c;.:e jig esiabﬁsh %:E$ case am the agjgaéninéni {>5 c'e:;é§é§:§'st:sé§'§:-%:»§%V";:a*:: be made cniy aﬁer the evidence ms §¢€,=+r3u:'as§¥r'c§é§'.' A V .

"Cg: ti1éV%éi%§er %:and, Srisséridhar, iearneé aaunsei _.§§5p§e§ia¥€§s'.é§.é;§}A$a:s"V%§';§:_i§ega§ F9§?$$%?"§'§&§§'if$$ sf ﬁm gespaaéersé {K3933 by ipiaiaiﬁg :;e:%.§Qa§;;;?"*;::.;§.,%eiTV' an €329 géégemeﬁt repﬁfieﬁ in {2§%}? $36 364 ._§}¥arsh£§ iikismiﬁa? ﬁgodigfj »---vs» §£.F iiniversai ifmited and' anathar) A ' ' "éa3§r%1%£s that when the piaint is greserzteé befere 3 wrang Sour? and ' vééfaeﬁ the mme Ea getumed and pmsenteé befere the appropriate " w%i"eurt§ aié the prameéirrgsa before me previmss Court are mi: and £ I-.:"

5 w:'mo6ooms voié, He therefare contends that the factuaé positi0;§_:b£giVn§:ih4e s3a'r':;rs in the instant case, 331 proceedings; E;{§it%ai§d' c:1¢;r';d.§.:'ctec§"§53{[_';§}e 14 previous Ccurt are nut: and v<>>id_inc|Litiir::g-.t?:e a;3;p'csEf:tm'eni=-. '¢f<t'?ie> Commémionef and the taper: submifféd there£;:n_£:_:!*er_

5. i have hea':=d_ bot%i""fh'é§ ci§i::3$eis éﬁjd 'Tam of the censidered View that, inter'fe$r:.§ric:e-~E:;§' r.;%aEE__e£d-%-fétfr %nf__the petiticn far the foiiowing reasons: 1 _ enter£:ééneé_ £hé éa'§*EE§r% has passed an oréer eariier far appoératrnéerstéﬁf vC&;mii:.§As3é§fs}a4? had no jurésdicticm is try the suit, Asst:-;d§:'sg§y, fhe' ;::,_§_;a E%:t 6:33 returned and was presented before the £?é§%EE {Sr._..f§r2.§). 'fherefore, aéi prcceedings initiated befare the Cé?*~..ri_¥ 5) irmﬁudérig the appceéntment of Cammissiener arsé thé'---$ub:f_r:i$é§Lé;'2A[af the repozi, etc", wezsid be mﬁi and mid; T313 Cévéé éudge E31,) weuiﬁ aerzduai {ha prsceeadéngs afres%; énciuding the V"- §::3t;>3l:i:1§:at¥er: far agpeintment af Cemméssécnar. 'T¥*;e§efere; {ha éémientien cf tha ieamed cezsnwi for the §et§*;§<3r:ef that the mccnd appiéaaiien far a§§o§r:tm§ﬁ§ 6%' Cemmissierzer is érwaiid ané urészzstaénaiﬁia.

-4 L5"

'3' '$5. R 3 QSQGSG8 {it} However? on perusal ef §hAé '§rnp..u'g.ne<j é§_&e_:jV.§§£ré;ti§i«g appcéntmerzt sf Commissioner, _the s;'ai__<2' «oV_:;cier jt§eré~f§ qsif'~~._a"f:y.,L reasons. The Tréai Court has paﬁéz-yd ah :':~.r;<:i'e:=.J§_"r; a ':.;v-:§V$fy casuaéw manner without due regvard_of th,:2"f¢"§§if'??2'é:€._§her<§are aﬁseiuteiy rm reasons wbiie aiiowing the $ati_r;3 'a'§3§;Vl§?$z§tig5€3.eurt wcuiezi have to ;"u$iEfy as is why §t_ES rgecegééfy £5; C;$Ef¥rﬁ§s$ioner arzd as to why it has £9.-5;: e"»':§;:_«_i5;:rr:i§3r fcé :ftvi'vt'éV %§$rding czf the evidence. There by the ?'r§al Court whiie aiIcwing @he__ S. LE9? ihe éf¢ré3ﬁié.--'i9éa5ons, the foEEovzérzg:« ﬁR%R V' " ' T §$ aibweé §é_} . "§"§3:a immzgnaé arder éatai '§8.G$.2@8 pawm by me N 1 was éudge {$r,,Q;"s.,) in agssazzoaa Es ﬁaeby 39% wk' °<:~:

8 WP.1D'B%f% iéé} 'flee Trial Court is directed to reconsidﬁr T§f£ef~. 4_ haarirtg both the sideis..~and4 by%gs:;:ng%%%p;o;;e; a.n'€ ;

adequate reasons fer coﬁs;ide'§atibn éf.ti1'c». sai€i 77 Iaage d?!'

Unlock Advanced Research with PRISMAI

Karnataka High Court