Karnataka High Court
Sri Thimma Naika vs Sri Papanna @ Kempegowda on 15 March, 2012
Equivalent citations: 2012 AIR CC 2037 (KAR), (2013) 124 ALLINDCAS 912 (KAR), 2012 (3) AIR KAR R 126, AIR 2012 (NOC) (SUPP) 842 (KAR.), (2013) 1 CIVLJ 641, AIR 2012 (NOC) (SUPP) 744 (KAR)
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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be neitessary {:3 {tall 21:} a1:test§:§g.__ a%:ijt:1€$:§V_~:7:1" ~pt*é{:.f ~:>f* €:~:s:cu§:i9:1 G? 3:13? é{;cun1en§ {E52}. is registered in a<:€<)I*s:i;1r'1..;§}€3 px:i":'h _i§§§é%-2..;gr<::x}i$:e;::::SE of the- Endian Registraiian uniess its exectuiian b§? §};"'.é 'ffiggrports is have bfififie exec1g:€€§'§_;«..V1;ffsv' msaning théreby that if :43 3:26: a{*£€sted§ it 31/1323} umfi afleasi {BB6 8S{.§€SE§E1g witness %1é:;._'@363;._Ca1Eé:i_.7'fo1' the parposasz sf §:*{>'v*%ng figs '_ €2:£~;:_:£:Ii/i::§§': gmd %f:';e.__:§_::1:n€ §S six h(}VaR3'i.7€§; ii} '{§'1€t €V€E'i§; ef .:*Ef:'r:r$ §§€:':«:<f:g. :&/:3 '&?;ii€Sfif1g wimsss aéiars azzd Qapable 3%' §§§'i§3g €*$i:€':i:§{,§:; rfigard V 1;} '£529 cisfimiéaxz «sf {E36 'V wazfi in 859?: of £313 '§§2:;13fea* <23" ?:*<:}§€%:*%,}§ ACE, Eidméfiedfiy §:h<3 a:i:3i%:3§:;m'§ fig: héfas 222zr§iV%/3:":
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é:ertific93:e-. :.f:'et 4;'-Z~e.«:.*:*§é'£a:'§; of €236 Grama Panchayai, la'es{::*if7E:~%:S »1i?:'a: "'s>r:€ Jayararna Naikags wife is Saariihrarzéfmé ;1n€i.r€ss_i{i$g=;"' at M};ia:3t':b':;a* Viiiage, whiée the CC%p::;'5'.;Qf *Ei'n§: ;:n':*<r;gV%§_:_$:*eé garfifigzi éeafl 1:33 amafigsi ihs 'g2i§§§3e1Eav§:t~M{<;'@;§ii'%:is Chfidffifi in z'€$§€i:§ G5 the immevabis .§ §"éL";};5":9§"{V:é€i$;;-;.v';3§4f,%f§%:§St Sahara? in .S:;,E'€€2,23f2¢ .S;i;;;¥;>~:"1:1e3 {E} 0? Rags 2?' Cisésr 3:} siiaiisg Eha: §38;:*§§.%s zzgpsiai 3323?} :20? hi: ezzéitéesi is §3"C>fiE;:{';$ "f5_ié7§{fi"_§§GEE£l§ €%;i<§€:2<:*e§ :;§5E:»:~E%:%z«e:* (3:23 9? <§{}::z::::€§:t353v: Ea % .V gzgvggséiasisj {T{3Z:§'§,; E'ax'?1§§€f if 4:162:23 §>::::"'%:;}? s£:s3E<:§:2;; Ea p123::E1:::a 5 ' ezddiiienai €*v'id€11C?€:', esstaibiighes {hat r:atw'ithstan_§i§11g Eh:-3 €>;€%?(;i£s$ {sf daze diii§g<3r1Ca ssuséh €Vi{§€§1{§f3 v»::xs;:"'<::{;: wiihm his larzcgzaricadggié :21" atasuid 13$"; afietr tbs-A4'éx€3;:§::3i€':'*~r:§§*z ' due Ciéiigfiffiiffi. ha predutéfié by hifififa?Uthfi f,iIfi'é"Ei7§?é11 V gigécrse appéaiési agzzinsil was p21ss§s;d'1._0é* if {.319 App€3§é;'::é--. Cour: r€quir€:s any doc:2me:;: "i._,<:2 be" §31'i3<:EA1:':«:":éVéi "€'>?::*' any Witness {:3 £36 €:»<ami:::.$<:i it 5:34"-pmneunce judgmeni, 01' ff}! any other' S:;--bé:a::'tia,i'cguse, £116 CQUFE may afiew su<f.h'€_V"_ider§;e §31f1.é:'x<3é:'éL';*f:_]:<Et;"1¥: he: prsducéd GI" witnass is 'sis :_..§~:a:iiié3ed':--{T'j'-- V. V ._ ¥:AVvvi s'.x;v_éii »jé'3f§é1*E2§i*3h€d thaf: zgrgda" Grdsr 4: Rage 2'? if éV:7id€:r1§:e Carma? 'Q3 Qiiffiéiitfié 1:9 argy Eaczéfia. GE" gaps 1:: r3v§éer:{:$§ 5;? {G gait/sir: 2,219 the ».:':§::i3:fsé:>;:3>:et~M 3922?: of appeai bat rssiricisé £3 fie zgifl ;;S%,hé§C§ by {E163 Agsx C{}ur"£ in 3&1 ;:é::r}>;:Sé 'z::{.'{j--§%i:éi%z(>u:2(:é::::€:§?: 5;'? gaégmazzé $3: pariécuiaf ..jj~§;§"?;a,$a!A§»fi%. Agaifi in £§iA.?AL§: {3§§§1'E§E,aBB,€i§'E vs, figxgm V' éxzssazs ? §é%jf;['{§f riafigl:
v Q) 2 SETTI .&:§UsUYAMza?g tbs Andhra Pradesh High Ccxurt Qbgerwscl 'ihaix €Viéfi€fi{':€ reizzting is s:,zb$€~qu€::"1t €V€§IiV1-'§>{}_:i' happsizirggg which are ;'€'£€vzs;::: for ihs amend apps:/11 rnay b€ per:13i:*:e§, 9
14. 1:: the instant cases, t§1e"':>§;err:1;%;*§1fVsv i~r:'-:§':s ' affidavit. :10 net c:1is<:}9s€ 3516 inabfiity af the appe1£::%::.«1:§ fééfiiévééi point 9'? time a Capy Qf a Veztefs lisi disclosing' age' " . ..::K»€m}©€gGwda§ 3;
resident of V subsequent evsnig 'ihe wife sf Jaya:'a::na.
Nazika is' a_;"4'esid<--::V:i.1«fV: apparaniiy is 210% a pairéy is h;é'f§£";: the 'ma? Ceurt, hams 139% if:
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