B C Ravindra vs Deviramma on 20 April, 2010

[Cites 0, Cited by 5]

Karnataka High Court

B C Ravindra vs Deviramma on 20 April, 2010

Bench: V.Jagannathan

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'T313 defsnclants in the sm§t.ﬁi€d EFT 1 ¥E1r§'.=1*éS,;3{3iideI1tw V

piaiiltiff are in app¢::'éaJ._,A   the "s:;iii: of the
plaintiff for deciaratiaxa  €3_€CfI'€('J(i,
The main g1i»5v:«1ﬁ{;e  the-1.~é:Qp{§i§é?££}.t$_{V§iefen€iaﬁts in this

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£30. R). E996. Tht: piajﬁtiff was :;t:t§si§;%_i;_1:1;g; i1"i'v'§v§ﬁ1€'v,§".¥.Gi.£§g€'.'§f-'V

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pr::>§;;zm*£:}.z and bciing iI1te:r§e:*<:ci with $33? the defe1'1<é.a11ts,

she had 110 appreach the trial cimrt for reiief. T  'V

4. "F'.§1e dﬁffifidallts, who am the appe11¢*a1*:?.}.é.:j~i1:e:;5§:i;1,  " u 

théii' 09111111011 written stateineﬁigt, ,eo;5;te§1*1(i{: ci"-  ﬂag;

piaintjff had executed the .fegj$teI§id   

favour an 8. 3.9.2003 and,    has no
right, tide or i11te1'estvi;i;:{h;e  prapertiess and
they aiso deny 3:}-1; iiﬁldue inﬂuence
and    it was their
case   the piajntiﬁ" gifted
the    of the defendants and

hence, r1:'es:;i: }:ic_d§sm.i§f.+sed.

  ' -- :"1'%1"t': zihgrve  led ta tha triai mart f:ra1I1§:1g

I ~f}ieT~foii<;{:V..i;ig f:§sS»ues:

1) A   the plaintiff proves that she is tha awrler

 in possession sf 1:113 suit proyclty as per the

AA ; registered gift éeed and setitlﬁment deed égated
'::27.9.1953 as pieadad in the piaint?

   Wheﬂzer the piajntiﬁ' proves the gbsirmction anal

iI1£€Z'f€}['$I']CC by the defendants in rtaspect of the

suit p:'0§:>ertir::s?

2??'



iii) Wlzether the defendants prove that the piaéjltiif

has executed two separate gift dc-ed:_S" ~

8.10.2003

in tzhzaii' favour in .

properties as contended in _. V "--T.§.7Ifitt:{:f1--«.. statement?

iv} If so, whether they pr€$'s:¢'--._{;jf§at 'LI91e;::

possession Eiﬂd (3I"l_§0_\r'1';Vl'v€.3':i'l}'V. {pf f$':t:_sz1_:iVtT' V) Whether the piajxztiff isV} 'é:1f§§:i¥i1¢<i 'f€)r. t_iéciai?atio11 as prayed for? _ 4 vi} Wlzether the :'e1f_3;§i£;§'t:;<i"' for pem1an+.=:11t:

iI1juI1cti§::3..':1V 'V V'

vii) What _9i".de3fEj'b;~ déaré-;~=:j?

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7'. i have hrjard Saki £1%.S.§1%avi, 1<:an'1{~?:d czszﬁisei tiié appei1aI1ts~d€feI1d:»3.I'}tS, and Si7;::'E"' §3;$;~§:¢v;;;téa_;._ £{ea1?:11éd senior <:<:s1111sei for the 1'espo1"1dézit3~giéaixatjﬁ'; .a1'3e:i >:;>é;§ij:s:i¥:i:~2._V the }'f3C€)I'dS of this C2136.

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the exfitirf: <:c>11t€:mTs.

:22' 'Tbs: ieariled Uial aftA ér._' a:;1V;ﬁ1'*s:c§i~:.§vdfij.:1fg": the "

evid€:1Ce 16: in by _ {ha ,~"p3.iftiés»,,. 1*efé'ra:s3<;i- E9 the Cﬁ8CE'€pafiCi€E§ ii} the 61:}-ii-:_i:'.ir::':., t£:¢"»:ij€.fé11cia.11?;$ arid has maﬁa $;_3e<:iI'i§t.--i;1z:>:1ti<§§1"1 t1?1,c5'*~.L'é;£:is.:i»ei1::'<2 cf §.W.2, an advacatng-.s,%%7§}:)s;6"':€jsi%\ad€é11c%:: 2%£*"$-;i:a;:§ti fauild 3:0 be i:"1$'§3i1'£11g :::>1'1fiéié:'1c£":.z;: 3¥3é:@';:§1L ,:f§':<.?:_ *:,"'*'a1}';£3 as 71:£::r3: 3333:? E'e}'§,U1€SS staiééi ii: @115: Ej£§é:1:§"1 t~%;1a{~§:, _2i?'23.;_*:;§'§.§@ 2¥i':<: '£?'¥'E'(}'iE'; £1732 {.'§»:}(:'.3.,E1E}€E";?.iZS $66.; 1516 gif'é:"s:§,¢§£:{i4$;'-- %:'1'§';iS §';a13.d w1'i'€_§;':§é, baa, in éghfi <:1'a::23s~« " '~ _ é:xa§i':i:';:3;ti:::':§ §'1e §"i;=:;:--s« Siaiﬁéi $33211: ma {iC!CU;1§£{ifl'{S 2%-»'e:'<;*.~. geﬂi. t:§;~:::;:T1;:7 _:'i24:€s::%g>;::;' ::?tf:3::1g3ut;6:' and {Q59 sajsrg {ﬁat he Ema ms E§:::Q$i:.ia{igéT'%i:€ eségzimzxaarg and it is gas: 1"€3'%?€:8_§€é. a§ :0 'V $22103 §}f'€§fg);8§I:";€d {ha saééi é<;:a:'m:1§:ms assétés 8:5 3361;; @f V:{:;v;1':;pu%V:ér; 'F315 a%,E1€:§' .f&(;'£l §.§:;a":: '$16 ca:}:_::§"%:: éi.a:3E§ :'1::»":i{f:€ ' 3":'<;§I3§,.5:;§:*:a €'§§€§€i1"i(.'i'€: {:15 {figs {"i€f§Z'i€§£iiﬁ'§.S was {E1255 Eliza *€£€§*f»j VA 2 gzigfaaaiée, '5E€':fl€} aazaa &:>:a::_:i:":e{;§ E}.'é?I2¢ 313$ Staisﬁ %.§;3. Tiiis €:*e;§é;§{:*::':C€: ?f:;:_:.~i£1 §'1£% ::§';zi 5:01 gs: ii} Eééfi s:}f§§,{::=: £31" Eiliii Su§;:2~ 1 ,%>=;:'' E'€é:gi:31;;'a1: ir3u'%:., this <avid<5:x1C<: was found :9 at ¥E1I'i8I1C€'; Eifhﬁil Ultf €Vi(i.fi3Z"1{3€ aiso reveaiﬁci that .«'_"?..«.=.§_'~-saitd wimsszss D,.W,;Z was also present in 1.117125: 0ﬁice:A4"{:f ' RegistI'ai'. -

§3.W.3, ve-='h{> mix}: 13:) tilt:-§;fﬁc€:" '£1216 L. has stateéi in his €:'iiiCi€:I}C(; 1%: k:ns;)W anytiﬂrag about the doéuﬁezits in fa,v<}u;r of the dftfendgézaié xzarﬁﬁi '(fees not know whether ;%i1:§;v §§§1*"":sig11ature ta the <1€3C11311<f1'1"€3 A' A;i'£-~4:,i'i€se dis:::repa11<:i€3 and va1*iati§}:;S in hf the WifI}€SS€S £03: 3'16 d€f€f1(§€iI}1V.;S.«,1T}T1€:1ﬁfDI;t§,s Keﬁi the triai 001.11': 15:1: take i:h£=: View cE§f§I1éiéI1§:%...;>ia§ed fraud and 111i$1'€pres€nta,ti<3:1 iii' d,{}{3"£.1IZ1ﬁ1'ET_S exacuted ign their favam' fmm 3i:E1v:.":§i1ai:1:iV§'%ﬁV_

24. I§:__A'?a:*riviz1g at 'Q3133 C£3I1C}.'¥.lSiQI}.§ the tzéai $0113': 3139 '_'A:@{>_E{A.'n3{¢3 sf aha fazﬁ; thai: an {he V61"? ﬁais Wham $316: gift; % , __df€eé:~_: were €.'?{f3C'€3?."fff€i., 1:216 mgistered wiﬁ axacigted eaziisr 3:5; iixe §2ia:in:i§' was ca';:1ceE}é§ as per E:»«;,B~i. ii; 3.1% fomiﬁ that ii": the gjfi; éﬁésis. thﬁre was 1:9 r;'1€17a:i:?>r::; <3!' mg iv t f that the (iee(iS., I:3xS.E'§3~--2 a1"1<.§ D-:3, wart: <3i>E;ai1"1_§:::§ ix; the: ci§§fé:r;:ia1'1ts by piaying fraud 0:': tE":<:é ;3§<ai;1E;i§'il..: :4.-Bi}. T}:1s":2 Aprix €'_1ou1'L in I315 cage cf "V135 5'£'eei Auifzariﬁy of .mdia 1'€Tp(}i*t€'f{i"'ii1<'2§}fj}§§{_f3} T iLfiC£;i'xi-'i3;§3;A has hairs? that a _§u:ég1116:1'1tfd€c1*et?f'§}'if%€a§1"1e<;i igy"f1*g:.13'{§ LE1e;S~.VV {(3 ':36 Itréaiazii as I':11iii'E:};' by €--x%fé1*jv 0011?: §i%':%Iiij" 011 :9 V $bse.1*v(: at ;)a1"agra;_3hi 5:..i_7 :31": ifiicé' _§{gri§,:<3:ent iiiaﬁ in frauzj G116: gaims 8,: the less a3;'1«;:i: hf and even this mes: 303611111 "g3.tf§icee:s;ii11gs»~': uV_it§3.teri if tftxrsty are actuated isy' is thus an ex1;1"*i:1sic <:0§ia:éV1§ai"a}.Ct $1.? judicial acts, *«:i;'£'3e'tht::' in ram :31' in ";3§:'s<3I1m11}'._ " ' 2"E".[ §:§"1_ a:':;:>ti'1€:fCéaszzlaiazi in itfna (38:96 of Eﬁﬁéabaﬁ fiafzism A§§¢;;:.%;mg;*~ éssﬁéamaa ﬁharan Eoy; mported in AER @9232 it was haid tiiat: §7§?h{':1"€ E: is érstabiished ._tha3: 'i;:':1€. piaintiff gar his t:*ar;sf€:r0r was élzdussed E3}; V"-"é;«%:f€f§;.dar2%?3 }}}iS§'€§§f€S€1}?ﬁ'ii§£)i'} Lie &xeci.:.t.e a ziesti af gift K £3?' 11216 _'§}§'{3§)€I'ifif £371 qziestizgzz and E13 executed the same beiiavitig if; {Q be a d<3{3'£l11}.EE"}.1Z Of a (ii3§fe:'r.:':1:2£ 3-e:§.:'1€i aﬁegatilez", the €Z'8.£"1Sa(:Ei9}"1 is Vaizé anti :39: Vaxidabia Qfiiﬁr' % 3, E Z33 anci ArI:i<::ie 9 .1 E133 1'10 eappiicatizm £0 _g2Ea1'm;;iﬁ"s appiicatiori for r$c:av<:::1*_v of the pmperty.

28. in yet aiiotiaer ciecisicn of thé Apex case of Smt, Dal,-zzria Eevi Vs. Je:m::Lrdczr1 V_:':'i:§'33<;1"tTe'<:§ u 2 in AIR 1990 SC 1173, it has bean 11€:i§ijj.

is H115-:'<ip1.'ese11'£:atjor1 as t.i<::I;1"3.;_e <:i'1é;raC:e:' e::f';}:a:u A»fi:§::cL1§;1€1':t_"' L. and ti':1.1m§3 iIITi}_;)I'€3SSiOI1 was; :>}:5t£1i:zr;d <:sIi'i,1_ife' deeid by 1:::1a};i:1g an iiiiteratéz--.__.§r:o:1iaI;» that Shfi was €§s:e<.:z.1t;ing gift. deed i:':...f:--weu:"-.Qf £4.61? Vdzazxigiitez', the sale dfitﬁd is tataﬂv }.;r{')§,~;i_ énél '"I1<:)_3;V Avciiziaijie. II} the said Ci€:CiSiO 1{}, 3:116' @136 referred to the decision in NingawWé<Lvf§.fs. B_§f25:aj3_pé, and at parag*9.ph~6_, has ""~,.V_ﬁi:}$§:§3':i***u?€f'=§3.. 'Sims: .....

fe:~2_. =:V:=;.«:béi11gawwa v. Byrappa, (AIR 1955 SC thia iiiourt referred to the weilw established principie that a C{}I1Y1'é3.Ct or Uther j ﬂﬁhsacﬁotm induced 92" tandemd by fraud is 3:101: Vaid, but only vaidabla at the optima cf N the party defxaucied. The traflsacﬁan fﬁﬁiaifiﬁ vaiici untii it was avuided. This Cour: than saiﬁ (Pam. 5} :

21 "The legai pasition wil} be ciiffemnt there is a fraudulent": misrepresentatiozx merely" as to the contents of '€116 d0¢3..ﬁiriéritVj' 9 but as to its character. Tbs ._ make a clear distinction }3étﬁ§véc,i1_ i'r_anId.£jjé1;tvV' misrepresentation as ta tl1é:.VcI:a;t*acté1'__bf _1:11e:" n dacuxnent and f:'aud13Tie';1f(. misrépreséntéiﬁan as to the contents therééf "».Vi"e}:1'1*'::':€(V-:*:.1"e§§I1cc=?:}; to the former, it has a tgegj that the tZ¥'E]_"{1S8.Cti0I1 is v0iCi,_"W1"::i.l'§;'3;'iI1__&é:~,:$a:;se of the latter, it' mexéiﬁf ' éfoiﬁiajhlg. 3 ' Foster V. (._l8€39)€:i£%i?E fl' the action was ';~'.:>f"' avjbiii of axchange.

ﬁiegided he endorsed the 'Q'1"1' ﬁfspresezltaiiion by the accepmt th:af"he»-- sigling a guaralltect. In ; 'ho}.di11igVt.i_3}ai'L"'suéh £1 plea was admissible, the €."}g::=uri: Aehsefvééi :

._ _1'i:::(sig1aturej is invaiid not merely an A 9? ﬁaud, Whiﬁifé fraud exists, but Qxﬁthe gotind that the miad :31" the sigzer AA ' did not amompany thﬁ siglatursg in ether ' waer€is, mat he Dﬁﬁféi" intarzdeé ta gig}, and therefcxre in Corztempiaiian 0f law zzevez' éid Sig}, {ha contract to wfnhh his 1381136': is appﬁrzded ,,,,, .. The defanéani: never intendéd ta Sig': that carztract at 3115; Sue}:

.%/ 5":

3'} C0n€:r°act. H6 11<'~:ve1" im:e11ded to put his 1'1a3:m%:~"'---. to 3113; ir;s'i:£*m11e11't that {then was ''_6;:".

{hereafter Inight become negotiable. i"

deceivéd, not nzereijv as to the §egal.. «.

but as to ths 'actuai :;.{:oIi§t11Vt$'_jj i11SI';1"m:;1ent." i >. . V A'

29. if the aforesaid }"~>0$ii;i:;§ﬁ in ' 'a§ :§ regards Chaxacter of a is the ¢@$§e VoJ:1 head, the piaéﬂtiff hagnot (}i.[.}_1Y:'. was piayed 0:1 her by" led evidence ta support ever ail evidence on I'€3C{}I'(i V£1I1§'d!_A glldﬁr wkﬁeh Exs.D--='.2 and B-3 Wef€..,g{;>t {ﬁe defendants aad absﬁnce 0f all}; ;1:1'c33j1%:i0I1 made in the said €i0Cm31en:3 a'§3<m¥; :h€:;"§;*i}i .Lé::{:¢ c1;teci by tin: piaintiff earlier in favauz' Qf £161"

"'ﬁ'ifs:'::é__ %.s<):ipi;=,s..,_ variatiezas in the evidence cf the def%é?r:<i:e:s§1.ts"""witnesses. merefore, ieacir '(:0 {me and the V931}; caficiusian viz", thai; the documents E';xs,JZ3-2 anti §Z'{-V-':3 'ivere: tﬁmajrxed by the ﬁefendants by §§€:1_¥'iI1g fraué V' "'i0°i1 {E15 pia:iz1i;iff; as fraud viitiaites €V€I'_§?Ui'}i1}g as hag been Gbsﬁwaé by the ﬁpex £30211': ' and the said ac:

:31: {ha par: 0f {E15 C§t';';f€I1C§8;{1i.8 mizdﬁrs Ens gﬂfi: <:iaed$ izeié V _ , as far as the piaixxtiff is «::<}:1cer1'1ed, the ﬁd gftv-tieeds, ?;h€I'€f(}I'€, camiot be Czonstrurszd as being iI1'.._éXViSt':fi§]{tﬁV, C1<):1sc:queI"1tl};, U13 nacttssitv for seeking y..éii'1:*:* 'i" V' cajlceiiatiori ef the gift: deeds mfg' ihé' 3331-1: 03? does not arise.

Apart fmm the .§::Qn:;5nﬁ0n 0§\ the iearned senior ifciz-§:'i5:€1i'.fcii": %iit§ ':%{§:spQndent-piai21tiff that no piea wga; thtzir wiittrzn stateinent V seaking the relief 01" ca::ce.ﬂaiia%i' Though the ieazmcztci caL:I1s;ié.1 §?G1" ssaughi". ii?) rafuta thiS <:(31'_:z.e11:ic3V)Vi: ..':'e§t§:":i1:{g,'.§§r;i the '%2;>'1'it:€1'3 sta%:&mé:11I: fﬂeii 7:33; .» axe?» etff:¢f;e;i*1:i;:2:":1:s" :e::?3t:E__:f€:f€z*:*eci so parag:*a:3i:~»6 arid ?' <2? 211$ ';x.;iz?i'i?i¢z:v._$L?1:<:*;ﬁ1@I1:9 i" am Iﬁxable E16 :§CC€}_f3'f. {E15 app€Ei3113':.s"

r::k::11i:S«e:§*S ':i%j:gi%::1issi0:: that tile defenéams haw ':a§<:e:': a ',_s§ef_::iﬂ.:: piea; as ragzircis the gaiaintiﬁ' rm: $e€2%;i:1g {Em ~ ',@f cancﬁliatiom Q? 316 gffz {§€$dS. ii: {:§Lh€1* Wards, gzé such pisa is faiiiiﬁonziizg in '$16 :%?:*i':t€:"1 S"3:ai1<§I}'1€;i'§§ aild if £313: is {has jpositimi if} {E16 i:':S£;a;:":§; 685$, f{}ii{}W§;iLig 326 Age}: iiazgrfs iiﬁéiﬁiﬁfk re_p@:":eé if} :'%£}?£f §.§}€";»fLé $6 Eiéih §¥'ﬁ€§I'€ 22 piéa fer f§_:z'i?;h5.r zﬁiézét' i3 int}: §:.§:§{é:§:2 as mg: €:a;'§.;i{i§;-;%; % p0i1'}?; cf itimrs, the 581116 €_ta1:I1:::>t bff: E3I{{}W£':{i :10 be :a§<__<;°::3 in the a;)pez§iat.«:a =c<;:su3'~t..

.1. £33 far as ﬁat: d€CiSi€)1"1S ré:fs31*r§~:c:ii {:9 Egg,-*.-- t}.'1€.§§:ii'1*:(§'::Z ' eauiasei for the appejﬁajtsts CE.»-1=3;::%€r:1<:c'f, tijié: ;:;:1'<;§__ 2 <:ir(:u111s*{.a1'1C:3:~3 cf s::a<::t};.1 (L"£:iS€ W33} liavtité ' bf: »go:_;i1--s: i1j1§'0_ e:%;fi{;1.. Seen in t;ha'§ ligiag the fae:};f4:s..V_%£>ef€§1'4?_' '$.13 'c:iii1't:1}; "

diffemrzt arid §;11s«:):i'a1i---_as the -.:§3ii'a31_:_:e §':é£a§::€:r_rE by the appeﬂaz-1:3' {:(}Li1'1S€:":i (1)11ii]?'(§f£3f':i3Z§::Z}I3_"I"$i};}Qi'E€iC§ 1:: MR 1997 Kan-1ata1{a 99 iS'A'<::)1?1c{§1*:"1;%:{"i',.: 1r._I1£{1£%.._to' baa: '111e11tio:1e3d that, that dmigitéxﬁ'_~._v§;'z1:é'___ ;i'eI;£i:e3:~'€,_t1' _ rzsspecf. (sf 3 £iI1di1'1g mc0rd%3(i = by €125"-~ an a pr6:li113i1:a1j_v issue, xxzherrsasf' 1;: 1;1T1tV5::.c:§.:~;7€:V__'£::fr1 hand, the tria} e;om*E has Q_ dagzg'-%€i':§1':'2:$ .:}'_f___:§?sr: piairztiff after a f"u§§~fE:=:dgf:<§ 'ms-1} after ""a1}p1*aciati11g the €3Vi€3.(ﬁ}C€ in '§3I'€}}'}62}' §§&r;*<;,>1_3:s:ctié£;; Therefore, the said deciaion {ifE1I11"1G3I. he avaﬁsatityaf the appeﬂaiits.

f ""'=.'3f'§§10ugh Qiimr dﬁ;Ci.siG:1s aiaara E'€fe1':'€{i E0 by 233% §<:?a;z':"1€:i 303.1136} far {Em apgtnaiiajxtﬁ, ii': via? 9:" E336 cm1::iusim1 réacheeti that, in the iféiﬁﬂ 91'; Eianzi, {£13 piaimiff has es1:a'r3:is1*1€::i E'}af:f£}i"*{t the aria: e::»:::m:~§. {hat f§'%i'é£{i E?

tx...~ V:

was played on her by EM: CififE':11ﬁaI1tS in seauring mt: gift deeds ﬁ"{)1fI1 her and Shﬁi aiso having made 1'E(§{35'§S'?'T$;§"§£§7}? 3,VI:'J'IZ1(iI1tS in this p}.ea(i:i3'1g3 in the plaint i1';«--.i:iE'1aVt,§*r:§_§21§€i'; V' and the app<:ila11tS aiso {ﬂed £3161:-'--. ;v§itteﬁ 'T'ési;:3.fe1ii5:1*i$:T V k1'1owi11g 1"uﬂy we}: What was izkﬁsg »'t;ai«:&:?1 «. k}jg.{":iir': pia:i;t'1tiff in hex" plaint, pé:;r£it':s._ l:¢ciVv"'- e«'i.i*iti<¥i'11<:e, 'V 11011-fraI11i:"1g of an 1533.116 c:::1a~é§12ai::g frauﬁ; ~€}'aer<;":fo1'e., Canimt ha a S€Ei1"i0US i13i"irI'1j1i:ji}*~-iii ::1'1t%; j%ij&gi1:_e1'1t Qf ¥;i'1€ trial COLITE.

:33. £:r;;:--%-----.fh 'c':*;_ *:3.f-._1:315-.--..V.f:;;f€g0ir1g z'eas01"1s, §;i1£: C0:1teIiti9:1$ fz.31'*§x;%;?3;;:r__:§" that apfseiiarztsﬁ ::o:.m$r::E cam":<3: be: ;~:;:¢<:a:'-pteii ;:«;s" :a;;.m:g 311}; farce §3ei'1_i;1':d thém zmr t31f;: €§.a@<j:§Si:};1$ réf»rs::;3;f<:f=.i5§ :0 by this appaiiarzia} €':81}i"1S€':§ (:31: 7::«:=:' " -;3:fe:3Vs:=:%;i'v~. xii";-to S8-I'ViC€ an appaiiantsﬁ Eiahaifw T316 :i":--;s":,i';=-:i(:s:":;s=.z';§:_3'?e;%i:*z*ee:§ ta by {E13 iaarnad Sﬁﬂim" cauzzsai far __::he re.s§§'<;':'1 é€11t--;3.§3i:1{iir"f anzgijsg maka it 6363:' that 'i-¥§1€};"'!,i 'f:*a'{:ié:§. is _;>§a}-ad, me d;§<::23;1'1e::::§ which E5 {Em :;u'%;<:z/333% 9%' V' ﬁnch ﬁvazzﬁ, wiﬁ have is ba H"'ﬁa"£€{§ 33 n:;:i§i*:$: by €V€I'fi Cauri. Em Shifjh. E" Lia am: gas: 32132' n15rii: if}. this apgkéiai Tf}€:I'€fG1"'=?:§, iii)'; séekmg fhéf rsiéjiei" Of gazaztséiaiiazz £33" £333 éiéieéig 33:? "£225: gziaéiﬁiff' <:::33':3'.:0:. :3': aiéjés '§§a§-' afik-::fé'§ E161' a::%:g${~;: E2» 9 I ....m -uuulu ur mmamm mm-s CGu,RT or auumnmcn HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH

-33 -

a copy of the jutigmcnt. alrmg with tlnjs ordcr and E3210? and [)3 shall be sent to the czomterngd Sub--Registre;f----»for taking neccasary action.

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