Gregory Serrao vs Johnson Benet on 7 September, 2010

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Karnataka High Court

Gregory Serrao vs Johnson Benet on 7 September, 2010

1

IN THE HIGH COURT OF KARNATAKA Ail' BANGALORE

DATED THIS THE 7TH DAY 01%' SEPTEMBER 2019
BEFORE T V

THE HONBLE MR. JUSTICE A.s.PAcm1A;%ﬁ1§;':'L;~~%   .

WRIT PETITION No.22051 0F..9,oo9    u "

BETWEEN :

1.

AND:

('}r<:g(>:t*y Serrm),

&-3/ <3 1z3.T.<?*. I.~'€'t',e:zf S<;:r1'e1(>,
Ag<E(i 57 Years,

R/a 'Gratre', i\¥am':.I'1u1:-,_
Bézgai Post", ' 
MANGALORE -- 575
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{lﬁyj Szri . (3jg?r.*fI_V_V}.3*1721$;--za Adv.)

.. PETITIONERS.

A , E {S}: r'1.:§:3}": _E5e;:<:i:,

V >S}*"€> _€.j_iv£,;:>(A)' AV }55'}'zi7i'i ps,

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 -~ 575 003,
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"BANGALORE - 566 001.

.. RESPONDENTS.

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8. 'I'h<% "I"ri3.I ('Z(}1.1rt' on 1110 tmssis of the pkéaciizlgs, t.}_1m_1g;}1 frz1.r1":<>,<i many iss1.1<-%s:s, it f:"2;13':':e('i 15431.3(: N04, wE_'1_i.(:h l'€'E1(i$ as ur1<ier': , ii. \V"nc:t'§__1<:=._1" that .sju.:i€4 is prf<>1'}erEy '~.ra1:.z.(*:<.i f.(_;*{1'-', "-- ' the: purpose of {_I0:.1r': 1:622 and p{':(::.1zcu1.'iary_"' - juI*iS<}iC'§.:'()n'?

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8. I $221 '(if E'1_ear<;1 _1;hc-,2 10a.I'.r;,t_2(i (:oL:I1:;ee1 I<:;Ij;f---*i.11e pe:t.i§;i()r.;<%::fs, r€r:~sp0.r1c'ic:_1:':gv No. 1 21.:1:r:i_"t'11f<;;, 3i:2;1*~r';€:(i AGA e'1ppeari1.1g for {he res'p0I'1d(:nt $'§'.T<ii,i> ,'-- _

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ii', b(:t:wci:€::'1. t:m.1s:s'f:<:<;:s £31' rivzili. <:i.aj.IﬁaI1i;-Es if) 5 me ofﬁce of 't:.:*L1Si'<:c or bctw€:€11 a t..r11s'£.<:Cé 21I1('i a I'){'.1.'S(}I1 w%.1o has (:€%a.sé:(i to be i.I"US'{,C{3, foéiz 5,~3ha.E} bi: cor]/1;'.)1;1:.{:(i on 01*10~fi.ft.]:";.

of the 'r1':ark<'-ti v:e1h.1€~, of tlirlci property st.1bj<:(:t {:0 a [T121XiI'I11.II"f]. f<:2e of rup<3<:s two hur1dr<-td or \JVhCEI'(';', the propttrty has ;i1<$_j market vahué, cm. 'r*a.1pe<:s (me £,ho:.zsa11d. V "

10. So 21.55 C()E11{1 be SCCII E'.m.m the pr0vis;iOj;:'1, ._t,.f'v;(::' 31.ii~!:'»h.é1E.~:_T_ an be in laezfjwecirl the 'I,rust.e(:*..s or 2f§'v21_i c:121i.m.é1'nt.s i;.(:' 4;}1,é of.7f§;(:(:$of trt:1st.ec: GI' 1)e't.ween 23.. t.mst.c:e 2«mci 2'i'==;ie.rs<>r1 '\.='sz.':1._«:A>[ Irias *<:<*:ase(E to

1. . . .

be f.rL15t,<:e. It is in such <:i.£f':111'i1si;ari(:%::_'ﬂiat ihczé proxrisien of Sezctiorz 27a_of t,¥1é2A';1ct_Aa;tgz ;r14vé3;(~!_;é 21%-'wiicabie. »~ 1.1.. ('I(>m;.s<%i~..fog: the f:'s-§t4i1.i.(3.r'_u4-61* has relieci upon the €ie:(::isi0n cg :;I~;;s;_:" "{;'».:}ur1V£' :;é';so;i¢d in 1999(4) Kar.L.J. 700 V.{'»S IiiAt;Pf:a;n1Lé§:i(:§4ﬁ:_ma and Others Vs. Kamavar Raddy VeriT;'€_éTaj1__' C§0'é;i £l;t1"t:i.nd others). '.E'_'r:2is ii)<_)'ur1: i;aki.r1g _in_€:o six;:'1s;i(1e.f'31.i(-$11 t.'.Ei<: ;:)r0v'i_si(>z'1 oi' Svecticurz 27 of the: Act heici that V'i'r1 2';:Sp<:c:_:t. {if 21 Suit reia'{:i.ng;; to t:rL1st; prc>'p<:1*'{.y, rnaxmmrrz. (3()u1""t <'$§T:R}<§.2{)(}/-- prctsczﬁaczéd, it :_-1ppii.€:s ozixiy if -$1.15.? is 13€:£w<:><2n *§:'1<"::z.s's"t.<%e:.:; 0:' viva} éizgirnzzamss is (:si:Ti.(:<:t of t,rt.zst<i:é<% or be:1'.wz:<&{'1 f.:*us;i'€:«2?: &.%..I'E{..'3 _p(3I'E:§OI'I who has {)f3€i,S€":{i to be-': f':msi',ec:, r"n3.XimmIf:/1 '" / 5 \« .

8 app.i.i:':a.bE<;~. fax' the p1,11'p(3S€? 0? _}'1,£ri5;(ii(:t,i<:)1t': and 2138:} {.1162 C01.1r't f{'}€', me Cc'>u.rE' has to me.2k<j% 2: {re-rsh en.qui.r'y with r<:ga':'d 1.0 the VaE1,12'»1,fi<:»:1. GE the ssuit: pr()';')<.'r£y. in {"1162 (:ir(:1.1:I1$t,a3:1€:es, the ortimr pz~1s.:~;s<:d by ihc '1'1*i2"1.3 (I«:'n.1ri <_i.iI*t:c:t'i1'1g gig) va1'L1(3_ .t1'I:;: :3_11it. prcjperty 1.m.(:1e:f S€:é:t.i0z1 $2'? of {he A01. is e_t'.m.I'1e01,1s.--§m{3" .

15. In t.hai. View of the: ma.f.i:<-tr, Wx*.it': i_)efiiio.§1"tis orzirtr ci::1i:c<'1 ()6.(}'?.2()()9 'pass€:d (>11 Iss{jei\E'a.4 is ,'c;g.1§:sE'ie(i1;, ' '1'h.<': mattcta" re'zI1it1'<é<i 1)a»(i1~: t}1E:t'«.7Ffi21i }(301u*E. £0 COl'3Si(I1€'I' U16 VaEu::1ti.0n i"<):*"-.(§";{>.2A.1_'1--ft. ;}:.;ris<ii{:t.i.on in t;h(:>. A?{3x;1_f~ '

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Karnataka High Court

Gregory Serrao vs Johnson Benet on 7 September, 2010