Karnataka High Court
Nayanakumar S/O Gangadhar Jogur vs The State Of Karnataka on 12 August, 2009
Author: V Jagannathan
Bench: V Jagannathan
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{")pp:,Dr. C.~R,§Bi(i':«;:"i HD1136, --
Bij&13%%i'.'-- ' " " . ' ' Petitioner
Sr:i '£_}' Mamadapur, Advocate)
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.. = .1§r:;3feS;€:'§:i.6:d by the
§*1'3~':j§i:*;_ P:f;:>V5(;:Cui;01~, Bijapur.
hdissfi. .C3'0L1ri 13/ 0 Shivappa
I}§ia,w.-*adkar,
x T Er?a}:_sE:}}? caiiing hersalf
» ' wift-, of Nayaxlakumar Jogmg,
" --. Age: 32 years, OCCI Pvt. Teacher,
R/0 Kaiyan Nagar,
Opp: Rajfzsh. Devagiri Hausa,
B . L. I') . E. H93-pita} Opp<;Sit.(:,
8 ii ap':.11: . E Resporxderzts
{Sui Sazijay A,Pa{iL Advocam far RMQ}
.3' iPur$z2ar:4: €15} {ha aaiefi }S€{T§i,i{i$"i iiiaiifi E623; iizsrs SW5
respondant, District Legai Services Authority task up
2136 matter befora L0}; Adalath and both
and C2115 respondent were p}:'€S€I}t and ai't;er7«._:_:_ie1?:1sif:g V'
e:ic)cum6I1t.s produced by the 211§5féSpOI}£1E1}t aistr on being not successful despite __ itzryig bringing the parties ta at 3;._cGmpri31;nise, the:
District Legal ServiCé:sV_&'Au_tfib1'iff§{. it fit to {'6-)f('iI"' the Inattiér §~i1.*i?.§L1it:ti0na1 magistrate for doing,"iiiist"ni5§¢dfiii:V'in.:jaéicordéiiée with the Protection of Wortiérz fraijn DV§i:iii€:Sfic:i:::\#'ir:31enc:3 Act, 2005 (for short Act 200.5}... x iibfdiille said order fram the District . V. Scrfiiges Axiiiiiéfig/, learned Magistrate {if the trial 77/2008 directed notice to be issued t(A)"'t)Ot1?i.t.L13§i3z:'.V' parties. This order of the learned magistrate was (x11:-éstioned before the learned Addl. Sessions Judge, Bijab:1r in C};'1.R€ViSiOI1 Petitien N0.1f36/2008 and the "-'3:{3€2IT1€i{} Judge of the said Court heid that the: order of ihfié trial 001211: (3085 not Cal} far iI1T.€3I"f€I'€iI"iCE except in ;':%g:3i'*e;i fizz} $02116 *::t::::1'1{1i.ca} aspecizé in as much as issuing .E":{}'{.§.{T'.€f {.0 '€.1ri€: Sign:-5 21$ 3 iiafifii' wag :36: feiiiiéi {.9 be {if 3:315 faiiowed is not vioiatjw: crf any af the pr0visi_g?::;Es~._{<ji£TV_ the Act 2005» 8, The Inain Contentien cf tlxfg petitixjrzerfsy »{:V<:>u1'-1jsc:1 is'.
that befczre passing an order {£16 to take ink} account _wD01:%1;esiii:":V Ii"}:('T§AiA~§i$171'IZVVVR€f§1j'){}iT1:'Q' received by him from T,h_(3_'FfC£_€CU(§fi« _Qfli_(i€r or the Sarvice Provider. In 11:16: iizsizanf the facts; are not in iiisputs if: as " fespondent first Véervices Authority for reiiéf Authority in turn took th.6 Adalat and passesd an order egg n %% LE{%i SERVICES AUTHGRETY BIJAPKJR.
V' :<1aatt€:r of " Mrs. Geuri Nayanakumar Jogur Vs
2) M1'. Nayanakunaar Jagur 28.3.2988. Taken up bflf{)}£'ff Lek Adalat. .1 :0 the order so passeci as ahove, ieaximed of the triai court directed isstlamce of notice ' ' ~.._:g'"' pariias by registaring the case as Cri. Misc. é:€o.?7/2903.
Tbs matte}? is taken :1? {trsafmfi ifie Lsk fiéaiai. ' "
Petitioner Gouri pmsent. The othgf V' 2130 secured. The pcttitioner Gcgzri has 's1x<:?§?_:1 'the 'copy? of 13:16: 3:3aaI:riag(: rcrgistration 2v e1*o_§:- ' the agreemexri in respect them at Ne33m8;xzga}a"TV_amj..1 s{:51n$ 031$; Afiplzaic-:*§ to r L' ijldicate ihai they veers fpspita of ieng zieliberatianvthg 1ts;.s<5i1:i:v¢r3tu}"?~IflayanfiI{iim;e1 f and his pamnts are not "i*.'~:é.'1dy :.tjfi€iV. :'C:(:}m};)II)II1iSE. It is ravaalfifi ma: cam and "cTai;ge's am pending betxvafin the Wei} as at Bijapur. cfif the petition, it is better t<::i't}1e-.}f3V1;fi':9.ciiction Magistrate to fi31"t}:iéi¥'v.'i;fzfgi3.~;nati:é11____f:+czm the petitioner] Gouri and to Z60' née£ifgi1'»A: iV£:_»T'Ei::§§'t}22*.iance with Protection of Wcxman _VD0uj:é~.3_ti€:..vViv3.1énca Act 2005. . . . . . .. 'V Sd/_.
Concfliatmts Sd. / -
S. S.Angadi, Aévoczfie.
WW 2.1. .2": <::§;'<%§%,:% 2:§:a.d§.ng 5:? {km p§"%"€§8§{3%E"iS €::}E3 %§'i;§'*:%:%<:§fi%'v».4iEi §§€'3{LTfj.i{T§I1 12 makes it C1681' that it is (miy "
an Grder on an appficatjorz that is fikxi » »é:;ggfia::"e,{é<i person, that the Magistrate ifs acczarum: any Domestic I11cide13té}._R€;5GrE:' 'the:
case, the aggrieved 13311}? fhfe 211'! _ré;5pé>:1cien=i fi;rst- ' appmached {line District Sgzviéafi T_ '1'\utVh0I'ity fer 215313131166: and relief i.}:§:'C:;g3é:3ci1f1gs Of the District Legai Seffiéiccséé' Adaiat which has beeI1:Vi*k§:??é:':*<:.i.*V£ _1:c iiiiiiéates that it is only upon the (if bri1";g the parties to arrive at c0I:3,p.r0mi1$'c,L. ?Jr1at it vs2ei:§ thought fit to refer the matter to {lieV31ifisciis:;t_io.1:a1""'ii1agist.rate as {hare was number of VV:;2Sr§:T5:;..jbz:<:1di1:g.1~b€m?een the parties' It is t116reaft£::rwards thzsfi court directed bath the parties to appear Abgzfofézvfii as the 2nd ffzéspfifldfiflt filed petiticen/applicatian
--,,Vij1Il€'§ifif Sczzcticn 12 0f £1515: Act. 011 said application learned __..::nagist_rai.€: has not passed any Grder and therefore a iiéiffifili reading of the pmviso :9 section 12 makes it 515:3? i.£:3_t. the nzagstrate shafl have to take £11110 account §i§E..'3£ {'§{}IE§.1€3S"5£.§€'i §:';{:id{:£1'{. :*$:3{:»:'§ ré:ss:§V@€§ 1:33: him Egefays
-SK, 13 _§}2i::;sa:;_§.:g Gféiai' am 33:: é'51_§}§'}§§ifi&'iii;i};E €§Eé:<'§. Eiizé:
aggriexreti pC1"S{)};'i.
32,, In <:>t1'1e:* w<>_rds if thc31'e;'i§£1«Di3m¢2;1;it_:«._}{{;Ci<:1::fit Rtiptzxrt '€.I1:a.t. is I'{f{",'€iVCd by the 'Ma§S"c:caf,:é €:'i£;33'£:'1"* E'r(>1-*3:"tif1t':-- P1°'0%,ection 0f.'€i<.:er (3? frag} £i1§§"'VServiCe._ _P*'1°:2*;*idé;*, than it bficaziles c}':}iigz5.E;<;r*y <§i;;..,1;i1€: 'é}1:3A2s!£a§s?tré§ te to take Izets: of me Sai{I'--I?Gfl1§3SCi%.? before passing an m"<iifi=:r gm; aggliaved party.
'I'he1*ev{'Qr<:,A"t.B.:;:' that in every case an aggiiévaé ' to go before either the ¥'r()tcctA§!c§i:.._4Qf'fi(;<é:f Service Prcsvider. On the othei" 1%1;:ri-5,1, s(:f'1é:;:1:.r:._._:i).fvLh<: Act makes it ciear that i¥; is Iefi: ' ix)" tht:v._§:§3§)£§;'%: of the aggrieved persen :0 go before the ;fi?.ei'='Ji{:e P;?':;_1:i4:ie:r or the £'r0t.<3ct;i0I1 Officer or to approach 31.0 $163 Eviiagistmta Lif'.i{3€§3" secttiorz 12 0f tha Act.
ii: is Qzily wlraen the 1'£:'iC€)1,1I'S€ is taken by the ' " ~z:igg1'§ii'§i€":€§ parser; is is go befare the Service Provicier er ':3. 163 ¥':*{>ié:{:ti0r1 Offictar that the re<11.1i.1"s:mE:1";t, of ${L'C'£i{}I1 .10 535 ii} of i:I}t:~: Act. <':€>rm:$ intc: picture in SE) far as the:
'§'§___:_;T2§%*§,.§€m§:12 GE' §E:'"::".~*: S€3}f"§?."§.{f€'3 Zr3':*<'své<i€:z' at $115: }"~':'<:§,é:<:£§<>az1 El {}ff§{:<2:' {T?{§§"§.€3€'3'£"I'§£.ff€§ gméi ii'. if»; {mi}; *;>s;%:€:*.:":
aziE,}"_1<:}I'it}? éiegiciézs {<1 S1;1}.)1i3}.§;i: tkaair reépoifi réagjiér-ii D0:f:1as'{.iC E§}€ide1'1€ R€}')€)I't fi.%,>'ili.:,'{'"::»é":*e..¥f:' baa "Se"-::1€f Eica. €116: ' 1'¢fag'iStra.%,e in tha r€:quir¢:d f01fiI:{'.;as§--.:f1"i€I1'iiti:i1.(é*{iV 111 «sf f}'1z:: Rifles 2006, M», $1': View cf the above case: as t,.h.-it aggrievéd pa':1't§%*" .: 1:"e»sp{}ndeI1{ herein iff»"«*L-":»'"?'~1»'»"V'V3+":"iCéS 1''11131GI'5t§*' 3351 G13 failzixfc " said authority, the (:OI1(£§}iEi§OT;i§ Inéttter back to the court: and 1330.3 to the parties, the aggieved p€:3{$§51fi.~ i'l1€I1v.VIwi1.f':'{V11v_"'.'§}'&lf},. application ur1deI' section 12 of the V ;A::'._§, 'qéiiéstioil Of the Magstrate taking note of the '-I;'%<>mss:Vsi.i.--ii::mcicierxt. Report 6065 not arise, as this is not at €;3§3.:"..3ti§ i;x:=i¥1(§i4e the aggriavfiii parity approached r::ith€:~ the ~ AAP'm;:£:cti.011 Qfficer or the Servicte Provider. II": the Eight of the 8}Z)()V€ reasans ¥ dc; net. find 3;:"=;y " €'3I'1"€§I" beifig Cszjiizmituid. eithar by {his ieamzeci fiviagjstraie in {iiffififjlig thit pa.rti€:t';. {.0 appear bfifbffé him or bf; the Eéiarrieé ?'§§:ssis:}x':S Jiiifigfi'; in <::>3'1:f'i:":'i:i:"ig fiiéi €}E'{§€§§" if §;§.'1{'§ {$13} (:01T2r"£E. ciismi seed.
NSF Petitiaxx 'iherezfore .1a<':ks mefit and it is é~..';'tM: