Mr Ranjit Jagadish Bajaj vs Mr Madan Mohan on 5 August, 2010

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Karnataka High Court

Mr Ranjit Jagadish Bajaj vs Mr Madan Mohan on 5 August, 2010

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53._;?E,ARS.

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6 2 4 ms VEENA An:ARmLR:.¥PA3:1 Wfdﬁ SKE APé%A.T.é1L RUP&R'I rmzs, S§ gamma 4'21-1 mwn A mm, 0?? JAEMD czmama CHURCH mam mm 5 RITA CHmE $H CHAWLA * % 5? mags. Wm. SR1 cmHBRaPRwsH%a§LamA%« A mm» mm ma. mvgmox MART % * T L mama LEESTER LE :92-C ENGIAHD 5 A¥%'1'?'AM£I'ﬁ-I!3KATﬁYA .V . , , "

53 mans. we SR1 3HNaLm:s: ;§€.a§TA£_:A" * . RQUCH I-IELIGI-$333, HEW f;

7 am srszamm wag L k mugs gaémzsﬁ swag 2m.1=:::3. PGRZZGE rm. 1 1, I.¥I'iI£'.'}§ PAR1§:,- 'i-LEE:-.*€?, WW5: $00 652 3 aagmsxa 3533;} sgo mm JAGAEISR BAJAJ ~ Smms'; %m::&.::::1 mmcsz: vmv I-i'G.1 1, umcaxz 1% k% _ Pﬁiﬁﬁg' Rm mi. KHm,m.:amA1 -am 352 RES%NDEHT£-3 {BY GURURAJ & ems ma E}, SE! kI.,'~i. mézmxazmcma, FOR R2, 33: MANJUNATH, 13.3. ma 'E? & R8, M; 5.523 Pmmas mg R3 6:. R4} was wart PEETTTGR xs mm swag ARITCLE8 226 j_""anm 227 :3? rpm consrrmﬁax arr mam mama 1'0

-QUASCH AI~i'I~I--~E TEE» QREER .'BT.13.1G.G8», P£LS$ElZ) BY TEE , IST ABEL. CITY GIVK. & SESSKERS JEQGE, BA1£¥GALC}RE ' [con-213.2}, E: 0s.2w.211e;m,w1m 333952? TC) IA,§o.6 & IA.KQ.£5 WEECH IS AT A£¥I€~C. % 3 TI-ES 'WRIT PE'§'Z'I'IGN CQBMG an ma P2%E£..:;'ss»m\rARY Iwgswamﬁmaim 'Has 33.? 11% CGURT PA$:=3E'1: Tm mwms: j % QEEER I-Imrd tbm Icarncd mm mammal £31" the

2. Tm peamnm the plairniiﬁ' beﬁare the Trial and separam pesszssaﬁon. tkwim writtsn szatmmm mi: hm atmaafm aought vfzxa-%.fi1;§" VH1 Ruk § sf ths Codi:

sf 113 'CFC' far brevity}; to mime . adﬁviﬁ$ §.'}:'§1' ta dispute {ha gmzxam name . pf etc., with gwﬁer mphaaia. Sirens gzaagzr, the petﬁabner is met ta have raised .3 ttha defsrﬂanw had; rsspiicd is a lgal notice is a W331 said in mm 1% mecutaé. There mm-3 _ _ " vi% 5m. apita {if a ta-jninziﬁ ta tltw havw' bmn isstzsé mE1ng' "ﬁr ﬂu ﬁrm" uiars ofthe 'ﬁiill. ;-It TE *5: that back gmuna, the piamﬁﬁa had «mama upmtz the mnmnwn as xwaréa tine mistwe sf tiw W311. Hovvevveir, it '23 5 4 anly upcn tm written sfataammit bcim ﬁlaci,-'~.:hat tiw pefiﬁnner Wm mmbk ta apwaigaa the cizentsenm Wﬁ arﬁ hmm, it is wnmnded that the are namsargf. The Tritél Court 'fﬁfiﬁcé AV the ia mt pm*§@:sib1e E}? 9 cf' CFC, ﬁx: peﬁiknm is b:fer¢*€:§ﬁ$ C:$ui't;_ V

3. 1: in vm Riﬂe 9 that with ma have gr ms :::;s1,;.+g mm, if the court m am pmamga awn a1:g1::::«m¥;:xa}£:t;:*--'i;:;§ , by that defmdant ma by the '1"rm' 1 Cmzrt. *m holding that at"t3sm'V'i:,h§s1;t1 way $1?' éefczarwe to a 3:51;. aﬁ' £51' 9..

Z ____ waa mt anﬁtieé to ﬁle azzy A «ﬁfagé sf a m-jcindar.

A ': aazmssal far the gctitignﬁ swim ta place dccisﬁen sfthis Caurt in the: case afﬁm. Girﬁa &?sm. sham Va. 53. mm in mi: Beﬁiizm _ "Z%Et3i3%'74,I2ﬁGQ (GM-CPQ}_, w'her:mx2' mm sum whiie pzming an me égmﬁa-gel mew sf . 11:2: 33$'; C9_% TI)-aiding €.'Is::.L£é., Vs" Emir Ismms Ehwucfm and wmthar {E13 6 5 2365 EAR 2mg: asaacl KIKZ Vshwamﬁzm Maswr atfwrs vs. Lafitka xagwpai ma sthem (Am 29% am Mahaxnmed Abmzl Gafaor wwi a§f%' Vs:

mm: maotm (me 193$ Km: 24$; }+;am:;e;;d mm' 3; am a;% * IE cf Elm "--.;,§1.':"su¢hA aéziitisnal pleading if the siich pymaag can, :m»mm,&mk%§%m%k mm cf the Smart.

5. f£:r::.'§;%§sg::i§ézzmndan'm wculd seek ta a&¥i¢l%s¢ou3a% su§m::* that it is far the 'E231 5 er :3t1:'mw:m' e csf the Wm; shame " the same Tm Elm plairrt itaalf, It 7% has perauadaé the must beiew ta' gag falapiiaaaien an {$32 adéibicmai p£ . Fmxm, the seek 21:: raims mama} gsunds which were in the 1319.31.12 at tiw Em': iI$'fﬁI1Ge flmugh ﬁrm to thn Win, me: addiﬁsnal pisadirm tkxemfere mt W at this pe§x1t of 125%. and the Emrﬁ ."mur;2»el would taiw flu': ecurt thmugh am 3%} mtiaw 91$ ﬁmm§ym &m mé%m§am&at é 6 it way, apex: far the: piaﬁxtiﬁ in mg: mzztmsiiiens agﬁmt rm Wﬁtixatwasc3.a%1n1$bytheé.§en&ant.'E'impmme3:1tra~--

joinﬁm: cznly awiw m sumrimyme ﬁnk raise aaditmaz pzeaaﬁm whim have mt aw; whzkzh wvnuid lawﬁ ta gwaiﬁzigz vi the 2-mpcrrﬁenm weulé time: be smtmmxzt in the wjnﬁmw "

an ad max and 'be

5. Havm the Trial Court ' in haidzm' that additisnal p;¢aémg,s' V'&;:{';};:1:.'i :1' cm mm mama havixzg maée an applirsaﬁnn aeelﬁng iééfurt ta $3 fa-gfoiadar, mule': mire been allawed if m dict} wanmi the mama, Hawﬁm', in an set up by the & $3 mnsmﬁﬁg smog' a. plea mway taicmx *2: am pxaim, dmyzng tm V" cfany auchwﬁl mad aixzme tlwre ware m pearmu' iam .. fm thaa mp3! rwﬁtm and wwialiy Whgn 9: ftxrmar damﬁwaa mdefsramh hywayefa rejjainder § 7 mtém, 'Eh: pmmw is absclvaci $25 raﬁsirg mécular plma as @ax~c1ethe'¥1&?i12bm'@vitiah$hyﬁ'aur:Ie1:.<:.§It§s alwaym span ﬁr&& mchaH&eﬁ1asamhy'mrﬁefirgsmh avidmme to tha xzntraxy tlmt may m examizxe the m when the exeeutimn of tht W111: and as an; _j possiblse far the plsintiﬁ ﬁg atésépéﬁﬁnta mm' nfﬁtamm szzmazmm t$.fe7'?'§£EEVVas ﬁ memrars, though the 'I'r§aZ wags in im tﬁew that aubmquarzt pmciims mm' ﬂing of ihé . :.'*11:"t'.:*1m'_ taxw cf the grasant case, the appiicgtian dtﬁﬁ net yrejudice tha ' " peﬁtfwn starﬁs diapmﬁ efi. Sdf-3 \ JUDGE

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Karnataka High Court