Karnataka High Court
Manjunath S/O Huchchappa Honagudi, vs Allabaksh S/O Nabeesab Nadaf on 24 November, 2011
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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EN THE HEGH CGURT G? i<ARf'\§ATx5§i<A
CERCUET BENCH AT QHARWAB
BATES THIS THE 24"" DAY QF NQVEMBE;:;,:'§:é'G::;-~.f:ft _
BEFOREMV
THE HONBLE MR. JUSTICE A,N::=x{E;x:1-UTC;§QPA:1_A' 1<3r;i>'wjjErs__g{x':+;:,T_7
WRIT' PETETION N®.:::'5039 2e1 ;i_QMTV.'§iAP.Cv$..,_VV :1 BETWEEN: VL % M A M Manjuriath S/0 Huchcha--9:53 H*:3n:gg.uG:;..M Aged about 54 Wars; . "
OCC: Ag€icufture,,_ ' R/0 E\ia§wadga2},é,-, _, Near Tilak E?'afVr?§g, £§3aVd_agz;'.
;Petit§0ner {By Sr; 5: E «§<3§i:;'€-I<a§':*r3:;--,- £xdi2';"}w- AN D:
L .£,i§aba"i<sh- S/'<:a_ Ngavbeeéab Nadai ;;'i;g<::;fi ab<;>»:s'i; 'SS yéars, [ 'x'.Q€'?.;€:: Engégzéag ....
R;"':::' §'»%_a*:;as'E, Sadagg ,i'<a.j%%3--sf§:;:3"a';§3;-Vf?;;?© §§iara:'2aba$a:;ya . "vV'~Jas'{;""::fé:..'£f' ;5\§_e::J.a.'%:Qui §Q \??;€'§§?"$;; ff§€?:..: Bzggiaesg, m;?<€$@§n§€§:E§ % §'§Ef§ S %§§§a@%q fisgawgia ékdvf} 7 This petition is flied under Articées 226 & 22? .:".§§'E,t%ze Constitution of indie praying to quash the émpugne<:3_?e.:f£fer at Aeee><ere»E; dated {)4/G7'/2311 passed by tije__§'ri:n'e§pe1'§_ Seme: CM: }edge and CJM at Gadeg; in O,S._£\§=£),{}"5.,{§Z---C}I-;:___T'. fie LAA\%e.8;2I311, censeqeeetiy afiew the said e'g;p£:veeV:%era' This petition Coming em for p;s'JeAf'ivri*ii'r:ary' h.eafE'r:.g .iVri"'V"EZ>""'. group this day, this Court made the:4fQ2}ewinge:.§ _ ' oRDE%R:VL«--..
Respendemis, be'e'e.cj e:e__V'Ve'vgreemeVfi't "ef sale, instituted OS. No.3/111 Judge at Gadeg against;te'wA§e--és.,e_V:V.§iecree of specific performance; cV§efe'n»dant filed wrétten s':atem§3'r§t'V'a'e§jf,V;e§§§gi5fee..V.:'_'theA"§£i'i't: An eddit§ena§ written stetemee: " issues were raised on G6sG6V;_2vD_i}_;""~A r: .eVee%§Aé:eti'e;:§;V": was fiéee by the petiiieeer te " "--.re%ee._éd:§-izéeeai isee'e'g;"'Ae;3%%Cet%ee having been ceesideree Vee'sj_"§";a§'§:f§g-":zee.e feuee fie be eeveéd ef merit; was e§se'2__ésee;1e.."zigéréexseeg zee eeeiieeei / deferzeeni pgreferyed 'ems ese~:p'e:;eene 3:"; zieevérze 3, Keikerei, ieemee eeveeeie
-e-eeeerieg 5a? the peiétéeeer eeeieeeee iheé: the eéiegee E g M' '\, 1 agreemeré: of Sale being 3;': OZ:Q9,20t38; the Sufi hgving been instituted 3:': D?3G}é2Gl}.f bang barred by i%{:*;~§.*:}§§:-t..Ep_<}-r:_, an issue reiaténg 38 bar sf éimitatém might if?":h£3'§3S- 7§3'é'e*§v2.--. ~ raises' by {he éeamed Triai Judge. _
3. Sri Sadiq N. cgoodvJa;a}y:ear:jed "'coLm§ez%' appearing for the respondé'13:t§,. en' Whxamd submitied that; appiyinggze Af£§é£'é under the Schedufe to Limitaticgfi h.;j'v§AAf}'Vg'»'__i:;een instituted in €353 than Qate of the suit document, t§:a'§.=[5:~...E?-rrf:fiat*:t>n and hence there aannot re&E'é":':"@ £3 Eimitaticn for de:erm§fi;3t§'e._n{ _;§i i.§i'"§:"?%V§i€€;EV§$&E"'y'v to éesaré my fmééng ai ibis séage éévfzg' w?§'e}t.%::::%'«--.:§:§ suit is barreé by Eimitatiaié 0;" not Ex» §ia<;%é'__aa "§'s:i'a;.e §':5;"i"§§at regaré E3 %;i?§§E€i'£?8$S8§"'y1 §<e2e;:§n§ £32 xfiezrxs me aature af gags @523 mg §SS§3E3S '*:.9aé%;e3é"'_«:'@r '{i%"i§§f 55:9' 5eierrr';%:3§f;§:;::2;. in my winéang as
-.._ '"a5':§§€%0§é5§ §SSEEf3 aa 9? mw afiges far deztermérgaiésjn' is me 'E 2 '?:a.
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