Karnataka High Court
Sri Abdul Rehman vs U M Hussain Saheb on 3 June, 2009
Author: V.Jagannathan
Bench: V.Jagannathan
EN THE HIGH CQURT GI?' KARE\EA'I'AE<:A AT BA1\IGAL{3f€E
Dated the 3% day of June £2009
:BEFORE: _
THE HGNELE MRJUSTICE : V.JA€}ANNATH$§J.'§T..V_
aim, REVISION PETYFIGN No. 12 I
BETWEEN" :
1.Sri Abdul Rehman, 3 8/0 Abdul Sattar, Aged éflfgfears', Bfil Coiiector»-E2efi:red;,T' "
N0.?'16, Jaxzda Si:1"€€:t,=._ Ande1's011p€t.e, K.G.F.--56~3 ' 122. T ' '
2. The §30:nII1issic-£1_e'é;', _ V . Gity Municipal C3o:1';t'1£:'3'i--.,5" H 2 Rebertsc:-}f1pei:€, Es:,Cv_.'§r7'.--'23A63 :2:r2;= = , ~. ' ...P'@titi01*1er$ { B3? '23:};¢¥}'€}I€Zflf£2L:1t:Zra1'n01";a:a., Advocate' ) A NV 1:} 2 .~ . , . Hagssaiiiv Safieb, . S;"t_;> 1<§ar§r::1i;1"~--S_a}:1r:b, Agéd about '?4 years, VNQ$3A3__8,»..V_N~:ia1f éifiircia, B.M.Rca(i, ~_Ai1d.er$c::pas;;a;;' K.G.F'.-'S63 :22. . . .E5s§Qnt:§€::3t { By Sri Ev§.§'~Eagaraja§ Advocate. ) A Ciivii Revisian Patitiaaii ffifid undar Sactiml 115 of V' C.P.C. against the crder dataci 24.9.2908 an appiicafimz fiiad U ,1 O 2} Rules 11 and 82 r/vi: Secfian 1.51 Qf tile €1.P.C. passed in Execution N0, 26/2&0? 0:1 2 the fiie 0f the Pr}. Civi} Judga (J1:D:t1.), K.(}.F,, haidiiag that the judglziczm: éebmr ti'1er€iz1 is ':9 be detaineé in civtii prison far a parickd 01" one month and t%1a: %f;1€¢ree helder therem has its bear the subsistence ., This gatziiiiiiarm cm31i11g on for heazizzg, '~Afii:'23.§,-f, 2 court made the followixxg : V ._ Qfinfifik"
This pfitififlfl is by ti}é"=j%i:ign6fit _cit3E;£iei4" §:$§;1i:3g 331' qzmstian the ordar fin _£i-1*: e§§<:cutiaxi"§;i4£3ceediI1gs by the Executing Csurt-' fiiad by the decréjé -i §uie$ 11 and 32 mad with Srscttieii IA cf 2* "T135 €i€C§¢€ 'hc:i:ie¥* filed 3.13. appiiitatimri under €)re:1er anti read with Seetian 151 cf the £3.93.
.}:11*;3;§,%Ai1;vVg§"--«f:: §1 QI"{1€I' fer datajnéflg the jiidgflfifiil debzar ir:"":::iviif§° §:;:*.i~f';0:: foilawing thfi juzignfint fiébtcsr a:i?:@I11pi.:ir:g V. n3i(3 §I1§§;{"i'€E'€fi with 131% gossfisgign GE" 61% Suit §I'Sp¥.'i":1"t}" 1:135; "'._fhc*" dezxrea ileiiizsr in the face of ax: i13§u;1<:ti0:1 Qrcier " * 'baiizg granted £1": favem" {)5 the decree izoidsr and against; the judg:1€:1': fighter. The trial court, Whisk"; has gasgeé. }/ <"' thé irnpxzgned Gffifif, accfipifiti that prayér af f;h.$.'"€§.s$£:C'E'EtE hO§d(:'1' and agiiiati 'that 'the _}':.:dg1161";':. c:le'¥:;i:::>I"
tile ordal' passeci by that: CC)uI'f Wh€3.'€iIl "':§11' A_:T:}3"§;:*I'"
31:1} uzxciien has E36611 passed aggiizsi'i:E1§§§fi1Ci%1'emf.c_§:iéi)€é«r mgtraéizhzg £115 judgxnaxzt _d_t3¥3:o:'.. irfijégrférirzg-4 i§:5tV§"1V rim suii: eachadule pmperty: Cami'? d2i;:jr_*:(§§:€d the jucigmerii: debtor ta' ci€iiai:1}ed,_iIf:"civi1 pfisén far one manila. It is this e1'é§:_' 'L¥11aI c2i§:§:§{I;~:V.i;,"1--q11€:st.iesr1 by the:
iudgment
3. ~At."" €i>i?'~:'i:sei*,.."1'-£112'""ie:éfned caunsel far the :%Spefidénbd€a&£_hgRk§;subnfinsd hatthe nfififign pfitiiieiz is 13.<3?;_ 'V:nzAa;i:1f;:;ii11abla and in this regard, he refééirzgii i@A¥€u'ié$f"**}--i}'E: and 106 01' Giwztiey 21 3:' ma C.P.£fi.
"a:1§r:'£ _9.:;E3g :eE:'fs%_::*1*§:d :3 the prmsisg csntahééd fir: 8691:1011 11$ fifimgkg' {fill} the effigy hand, the iearnazfi Cauzaséi fer the "Ipé:ii:i0na%;*s submitted that the revision petition is ' V' "i11ai1:2taj11ab1e as {ha impugzed order daes Imi: fail witlxin any sane 9f {:13 appfiaiabiie orders that 332:: menfioned in Ci:'«:ie1' 43 if tha C§.P.C. Ag Such, tins revisian i3 }< ,1! mai:1ta3?:1a.b£r:3;. As rcigartis the mefits of the ca;és§,i ti'16:
submissistszi made by the leazned c0ur;§é:'i*«.. :1i>.1f: petitiarxer is that the: petitiener had tzf .. appiicatiorz ffzcizci by the decree ¥1g>1<:i§:r ;%\.1i€:1,. .:'€hé::'4e:f::::;§;:V§ impugned Omar, being anV'é§~::par€:-_oi'tier :s;&%it.ij1r.)3._;;t :;fi(3ti<;f~: ' > is the §€ti{IiGI1€1', cazqnot b¢_ On the ether hand, thé decrae hoidar argued that the notice.
3- can the cguestien of xfii §fia'hI% £0 agee Wi.tI:1 the $ub:;:;issaTi<§r:V "firm: lfizarnezil Cmgxisei for 1316 r€$pQ11d<~::i"£ }:§<~:::a.11$é;~_, Vtiie impugned créer doess 110:, £931 ' . ¥V'§§iCii£51"~2:}1§:f {If t}§€""C3tcg01'i<:";s §I1€I1tiO1'1€d in Qrder 43 caf fiié' «$€;;C<:>nd1y, all that the ée<:3:*<:e izcslder sought .f€3{4'§ §1'1 jffigpiicatien was it} keap the jucignieni: dtébtar Air; Ciizfi i3:*is<:;1'1 and tha triai smzrt accepmd that prayer af dfifjffifi hoider and grassfid the order in questing. A sides adnitit that {ha suit in quasstiorx was disposed sf iomg 1:12:16 back in 199'? itself;
> .$ A 5 6% in the Eight of the abeve facters and ta1<:i::'1g I"1(}{(f: of the provisa ts Section 1 15, 1 am utzable 1:0 agrae the arg11111en'¢;s flfiidffifififid by the iearfxed coL11V1§;é1,VV£'<:;i'>?. V*':h:E: éecree hoidar that Rules 105 aad Tifié or "§§0:V;«§7& izaw pi,c1:u.re ix} this (33.33. 'i'hr :; Saiti ¢_E';1.1i€::~.3 . :'?t;::i'¢_::1f §:é 23:3; appiicatitm filfid under an}; 011% {if %:E1€: R1,§.i.{?:$ "p:"€:::1{::-étiinwg Rule 105 and the gait} afipfication f<:>£' hézaring, in ihf: ins~_:fia::1_t c:_a1s6_,' ynégjpiicatibfi flied has 133611 siispeseci of by pa's;3i;"i,TgV '-i:I":€r'«..ii1'z:i;xu__g£1ed erdar, fins sucssh, the I'&?£i$§'§§_fi' is :*_n2si1'1ti3if1a§3ié'.= 3% As " :'egz>11"'€1$§" ~_t}':€ 1::";é::i::S of the Cass is i';U;{1C€1"I16d, both sidVé:3..V 1sa3'i>}n M1itii-;§<i 'ijfiai the judgn1eI11: was passed as ~. fa_:3§aa§k $51} i:9"<3*'?'« ;...._.T§:011g}1 the ixnpzigned order mantiens ' ;1;fhe:e::_ *i:;?:1é*z§=:J:«*3§'i's"::%: was setmeé :31: {E16 judgn1€-:1: debtsr, 31$ E::L1'i)i13is$ié:3..fnade by the Eearnefi 6011:1361 far thé revisisn p€'t.it3oftf:§:rs is that 11:} Iiatim weis servzisé 0.1": '($26 judgm€r3§ " dééhtar and, as such, thig aspect raqmifes 13:) ha gG3J1<ii in Viiietaii by the $322.1 <:c:.~ur'i:, 8, Raviizg regarti ta 'Eliza ahave; Subfllis-SiQ'i"ES £3-11%: faiwaxti, E 81:: :3? 1:316 Viaw that tin: 11f1atE:€1° 3'€{§L1iI'€:S fix 5 v.