Karnataka High Court
Kumari Sujatha vs B.K.Venkataswamappa on 18 January, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF RARNATAKA AT BANGALORE
DATED THIS THE 18*" DAY OF JANUARY 2(II
BEFORE:
THE HONBLE MR. ILISTICE ANAND B'.'I"'R'r*-.:REDb'vY.V D
WRIT PETITION No. 35466 DIE 2{)'(}9:V((33./E'~'Cfi'Cj'
BETW EEN:
1. Kumari Sujatha __ VA --_
D/0 Sri Vc3IIk;1tsw2IIIIy ' .
Aged about 2.1 years,-V' _ '
2. B.v.Unoa.
D/o..S__1ji Va':II'l'xa*'.:r:;.§I4zII"Ia_'y' "
Aggcd £1b(')'I.!1" 2() 'y':,t'i",2;EI'5'.
3.
S/0 Ve§II--1gzIL:;vv'aITIy"._ S
ged about 2.()"y'eaIr$.
Tes;_§ding at B0IIImenaha11i village,
j 'NDAI}'(fi'H{)"AE3I1V:1V,Chikl{3bE1Haf3LlI'Ta}llk,
.§Ihikki_Ib_a1!g1';5ur Distfict. ... Petitioners
V . (By §hfi.B:..f\/E'L3 I1jUfi£lth and Sh1'i.M.Y.LL)k€Sh, Advocaies)
é
ix.)
AND:
1. Sri BK.VenE<aia$waam1ppa
S/0 late Krishnappu.
Aged about 45 years.
2. Sri Si'il1iV£iS
S/o late Chikkanumsappz-1
Aged about 45 years.
All residing at Bommenahalli ViEfa«ge:;'--A.A_0 00
Nndi Hobli, ChkkkabaI'1apu.r'Taluk, 0'
ChikkaballapurDistrict. A
3. Sri Srinivas
S/o Kate Dyavappa
Aged about 48 years. 0 1 _
Residing at 'F_i'm1_1d21rn£i'kan;§i'ha1E'i i,:'vi_l}agea._' 0
Kasaba
C§1ikk£ii}E1']§12i;)Li:i:7. .-T;-1]£:k.:_a..:j:d~..Di'si't1'é-Ct. H » . .. Respondents
1' .Q 'If. , .9 5 «.-«+- .5 This W2mV"Pe:a£aon'A:.sfiggad under Articles 226 and 227 of the Co11stif;at'ioo11 of ind_ia"p1'ay'£ng to qmlsh the impugned order found /'gL§i'ne}<_1j1"e;A, pas-x~:.e.d' by the Civil Judge (Sr.Dn) at C»hiki§abaIkipu_1*;«in OS.No.18/04, on IA.No.lV dated: 9.10.2009 "and'etC;,. .
"ThiS.W'ri't Petition c.om.ing on for preliminary hea:'ing in 'B' .u""«.__0g}'oup th§s_d:1y, the Court made the following: -- 6 0 R D E R The petitioners are the plaintiffs before the court below. The petitioners in the course of the suit had sought tt').fi-i.e an application, seeking_ to implead the subsequent pt.z«r.c:f1_a.se:-'$i;'of certain items of the suit property. The said appiieaétioh :has4_hee'ii ii dismissed on the contention taken by the pr.<f)poseti §ief'e.nda'n.t_ ino,.2f that the plaintiffs are aware of the' sale deeds"exec:.:'te'dVAby the; first defendant in favour of the lV}2OO3 in terms of :1 compromise deci*e:e'--.Lsa{i»dg tt?Qji1A;iV'e been passed in O.S.No.524/2003 ;1_t'td _that;i't" ajriei? gt: it;§pngid1*aw11-out trial, that the Wisstie "Further, the plaintiffs have deliberately excdluded._ce3ftai.n}"items of properties from the suit "'~sv¢heci'tti'e Tlieiseobjections to the application have been t:,he._:co.L1rt below and has rejected the application on the gtfoVt3ndv.t.hat1-.V.the petitioner had not brought to the notice of the "~__vCOtit'E i':1,s__t>*f'ai" as the compromise decree passed in i f0'.-,3'.Non§524/2()03 is concerned.
%
-u 7 The respondents having been served through the counsel who appeare.c:E before the trial court E'6lT1flll1€'(;l.,:i£'tb_Si3Vl3t and unrepresented.
3. The counsel for the petitioners wouid ipo.i'n.t'out"tliat petitioners were not parties to O;§_.l'~lg).523i'2(l{:)3 tint}.tEiev..ob'jeetion,iL by the defendants which has been atQCiepted.,_Vby the «t.rial ei3tii't to the effect that they were aware 'of';*.i'.stIeli.i:l_npreeeedings is not substantiated anti .t.i}ie-.petigtionerst ;1i'e~..i;iggi'iet;'eCf in the proposed respondents not bg.tn'g"'rnad'e.j;de'fendants to the suit as admittedly they are ,subse'qeent p7urehasei's ofthe. suit property and the suit itself will berendered"in'i'i'ue:.uous' in their absence. _v Given this'glar'i_nig'"Erireumstance the trial Court having it'ejecte--d" the a--ppliezitio'n"'i does result in grave injustice to the petiitionei's;"--..pA "proposed defendants are the subsequent pLl1'Ch£l5t3!'§'__;" ./fill contentions as regards they being bona--fide i""p.u:ehtasers'*'for Value would be available to them and that no 3' injustice would be causeni if the mid proposed defendants are made parties to the suit and the matter adjudicated on £11e'r'ii§.'.'«.._ Accordingly, the peiition is allowed. The * is quashed. The Trial Cmxri is Lii:'eete.d"'t(:--.é;hp--?'ead 'thepwé'-.>gjQse'¢1 V' defendants as pemiies to the suit.
FEV