Sri K H Narayana Swamy vs Sri H Narayana Swamy on 14 August, 2008

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Karnataka High Court

Sri K H Narayana Swamy vs Sri H Narayana Swamy on 14 August, 2008

Bench: N.K.Patil

IN THE HXGH QZOLIRT OF KARNATAKA AT BANGALCJRE. WP.NQ_ 8368 OF 2067

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m ms HIGH cover OF KARMA rAKA A T sane-wage}
DATE!) 'rum THE 14th DAY 01*» AIIGUST, : "[;  
sarong  Ak  %  % u
% ms Houms MR. Jusrtcs AI.f(.Fgi{?'§L-- Ti %  %

W.P.N0.8368 0? god? f53%ixz§V--CAiPCT::"',   

BETWEEN

SREKHNARAYANA SWAMY  

are HANuMANTHARA>:'.ea;=>PA  -A  

42 YEARS RIO KGNBEN "HALL: Vl§_€.AGE' »  
£\£ANDlHQBLi.,     .  .. '
CWKKABALLAPUR TALUi<.-- V V  _

_  _  V'   _ '2«..(V:'->Em:0z~¢ER
{av SR2»i<<3usee.2§§.s_A§:§v_.«aEm;-  if; 
am. KLH. NAR:wAb_:.£s.s%zvA:~m% --PE 1'_£T:QN_ER}'--._ 

ANT.) :

1 am: H NARAYANA_'z3WRM'?" . _ 
are P.' HA.NuMAN'rHA$.>PA 
AGED :'%..B_OiJT 48-YEe1Ré$»,.,\~~

_ £210 KONE}E_.NAHAi.Lt WLLAGE
,,  NANDE HOBi.'£,=.. « ,
 _ <~c::;s.1is:s<,eg3ALL;vus¢-~mLu;<*

 »   sM'v:H:aa'&:AKm

 v\§;G.,:__AT&V$¢_3;§Ns<AmPPA
'  %«A@E§a~vA_Bo.u*r 52 YEARS,
. ' R0 KGMLVENAHALLEVELLAGE,
 NA.:<:c2.,H®a:,
CHti§.KA$ALLAPL¥R TALUK'

 RESPQN{>EN'?S

  NT:-us WP, as FILED uwmm ARWCLE3 226 AND 227 GF THE
-  c:;>r»:s.":"m.mo:~4 as imam PRAYWG TO cmsa THE mamas 07.510?

P£'\S$ED IN EANQQ 1N {3.S3'»¥O.'!9>9f20Ci5 ON YHE FILES OF THE PRJNCIPAL

 "CéViL JUDGE (JR.DVN} AND JMFQ CHKKABALLAPLIR TALUK {ANNEX-E}
 AND ALLOW THE SAME

IN THE HIGH COURT OF KARNATAKA AT BANGALORE W_P.NO. 8368 QF ﬂi'



IN THE HIGH COURT ()1? KARNATAKAZAT BANGALORE. W.P,N£Z3. 8368 OF gem

THES WP. COMiNG QN FOR PREi.£MiNﬁtRY HEARNG THIS BAY,
THE CQURT MADE THE FOLLOWWG: ; 

:ORDER:

The petitioner, assaiiing the correct2é§€s9¢jj é.¥" K carder dated 5.1.07' passeﬁi 6!: "!__A;f~3:A<:§}:

O.S.Nc>.199i2GO5 by the P:incip§iV..AC§§il n.}l..v.§»'(j§;.'e.v (JI;.¢gp§§ "' and JMFC, Chikkabailapur Tasggc _vidé~.lVm:1:éx1}r§-E and allow the same, has

2. The petitioner_h;§':feir; V__i§.::Ltt*sévvv.'V£§gf£é'ndant No.1 in o.s_No_199/2m5k%befg:~e iwwf Prsr§¢s;;-mcisvss Judge (Jr.Dn) and ﬁad ﬂied f.A.%X under order said appﬁcation had came up for oorééideraﬁﬁnn the Trial Courf can 5" January fialAAC'o:2ri',V after hearing bath sides and after L_'§:aE_ef;:l the garcopcased amendment sought 'Mr by péﬁ1;f{cner.i'fj: said applicatien has rejected the same by 7-'~._ '-»assign'ing'va£id reasons. Assaiiing the currectness of the ; '.:~;a*%d Qssrder, petitinner herein feit necessitated to present V% ..this writ petition.

EN THE, HIGH CQURT OF KARNATAKA AT Bé§NG=AL€C}R1§$ W.P.N{}. 3368 £;:>F 2007 EN TEE Hlccm $52122? 01: KARNATAKMA' T BANGALQRE. W.P,NO. 3353 or: 29¢: -3-

3. After carefui perusal cf the grounds urg3:7d: by petiticzner and the order impugned, it emerges;.~thai, . _ the case of petitiener herein as per his wrEﬁ:Q:.§j"'Vst3£Z:e:men§"

that he has purchased the Rand §f¢ea$4L£;5i¥'f'§;_:"5' 'gijr:t;}a;--;§;AA Sy.No.70!2 under the regia§$re»d:"A.,_§a":£e; deﬁteﬁ 19.3.2005 frcrm the secend reé?p'ﬁ:f1'c£s3g§1t~'Thi--z§2*1§1'f§a1g< §i<a and he is clairrﬁng hés rightv as-§ 'p_ur'é:h:§Sv:ie%""£3f property under the registered sme c§e£=.id..« gought in the amendment "a Vﬁ§§Vﬁst ts his own pieadingsa...w§§e;e§Vf*é::}*1e that the defendants perfactéd th ei:; Suit schedufe prcperty by advesrse pdS$éssi¢n._fdr_'a'~p§ériad sf more than 38 years ta the .§§k§::9v§zi;edgAe {ft}-:*a----'respondent and his father and 3%! ..:i:a:1"'1:he viilage. Therafare, the Cam': below #195 .:__"4§i'g§1ti§,*.':vi'*§a::¢::;)rdee:.¥ a finding that, izhe defence taken by peiitiﬁiner by way (if amendment is certainly V' :.iﬁg'en§%stent and $1: 53 against to the aariier pieadings f ma{de in the written statement and it reaily prejudice the .¢...----'--""""""'"".'.

EN HIGH COURT OF KARNA'I'AKA AT BANGALORE WPNO. $3458 C-37 234)"

IN 'FI~{E HIGH COURT OF KARNA.'I'é%K.A AT BANGALQRE. W.P.NG. 8368 01? 296? $.41 interest 32' the respondent-piaintiff and wilﬁ ce.r*:aiTn§y changa the nature; 92' the defence takers defendant and rejected the said appiic3:t§<§:ff.~;:: T§§.j,%3id"

reasoning given by the Tria! Co-Qt *I'§ r'Are5jec%i_{%g.:

application is just and reasc>;nab§e. '3'1«:jt1* rm': fir§'dVAa3r}_y afrcr, much {ms iﬁegakity §n the sai8*.;§rd§;r. ﬁaiﬁicner hag made out any gc$<;~--z.iV:"grc§un§%. "tc3'Ljve ;§i'tertain {he instant writ petition. Henge, thta"w€i€ 5o7et§t%o r§ 'f%%ér:3" by petétmrzar is dismissed af':_m§*..§i;g_.,_«* ifj 2 HIGI-1 CQBURT 01*" K.ARN,=5§i'AKrk XI' BANGALORE "»3Z.P.NO. S368 CIF 2€)€$?'

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