Karnataka High Court
Ashok S/O Keshav @ Mukund Kolatkar vs Madivalappa S/O Maribasappa Yenagi on 13 June, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
TN THE HIGH COLRT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO.6321 9JO12
AND
WRIT PETITION N 2012 PC
ASHOK 5/0 NESHAV // MUKUND KOLATKAR,
AGE: 60 YEARS, 0CC: BUSiNESS,
RO BADAMI NAGAR, KESHWAPUR,
HUBLI, DIST: EHARWAD,
EU SRI. A S PATIL, ADVH
\ ±N Li
M.ADIVALAPPA 5/0 MAR1BAS.APPA YENAGI,
AGE.: 61 YEARS, 0CC: AGR1L,
SAl NAGAR ROAD, 2' MAIN,
SAJJAN CHAL, UNKAL CRC SS,
HUBLI, DIP:T: DHARWAD.
HELE ITT C N S I S 1:1 LEST) T3 7 fl ES FT ARTI C LESS
TJ ES. P
227 OFT HE CONSTITUTIO
flVF. C F I NUT?. 'HAYING
XE RI 1 j2R 'R uR AN '
m
CER {LR OROLR OR
1
DIRECTION c/GASHING THE. IMPUGNED ORDER
AiED 05 0 2012
1 P?S D BE T) P HOT BLL
2
ADDITIONAL SENIOR CIVIL JUDGE HUBLI. ON l.A. NO.Xll
& XIII IN O.S.NO.202/ 2007 AS PER ANNEXLJRE:F.
THESE PETITIONS COMING ON FOR PRL.HEARING,
THIS DAY THE COURT MADE THE FOLLOWING:
ORDER
Though these petitions are listed for preliminary hearing, with the consent of learned counsel for the petitioner and the counsel for the caveator who takes notice for the respondent is finally heard and disposed of by this order.
2. Defendant No.1(a) having been brought on record as the legal representative of the I St defendant in O.S.No.202/2007 on the file of the Prl.Civil Judge (Sr.Dn), Hubli did not ifie written statement within 90 days therefrom though was represented by learned counsel. After lapse of one year three months the appellant filed IA Nos. 12 and 13 under Section 151 CPC seeking leave of the Court to file written statement and to set-aside the order dt. 6.12.2010 recording that the written statement is not filed, respectively, which when C) c -C 0 ci ci ci or 0 r C C) CD C CD CD '-C C C) ci '-1 '1 ci '-1 CD CD ci CD ci ci r C ci CD '1 CD CD C') CD ci ci CD -i 0 - -C i CD CD ci C C CD '-C CD 2 CD Ca C:C0 '1 ci CD c2 iQ GIQ. -C '1 0 C) rt CD . CD r ci 0 E C CD ci CD r+ C 9ci ci '-a C ci fr-' C) ci . 0 ci- CD C CD
-- C c C C '-' :
a ci DC) or CO CD 0 9 CD -- . C CD C) 9 2C ci 9- ci ci ci 0 r -C CD ' -- 0 ± ci CD C CD C) CD ci a DC) C ci G CD C C) •-C j. C C) 0 or c C _ CD C (1)) C CD CD ' '-C ci v or CC 0 ci ci- r-+ -C ci- ci -C " ci rc- . C r r r+ C CD ci -÷ j CD ci CD C ). 0 0 ci ,_ cD or c: C ai r ci ci CD ci ci- c ;: i. o 9 ci 9, - <' CD -C CD '-- -C CD..: r a) C): r 0 'a -- ci H" or ci 'a ci rt CD r CD ci r CD - CD ' CD '-'- '-C '-C or '-1 CC) hC ci r CD r± C --4 ci CD r± ci r± C) '--- :. ci cci CD ci 0 C C C) fr-p XC) 0 r ci C) 0 -C or ci CD C CD -C C j '-C C)• CD . -C or '-' < C ci CD C ci C C o C 0 - CD C ci ci C C a ci '-C GD '-- '-C or C) CD -C CD ci '1 -C CD c r+ 9 '- ci 0 cC ci CD E ci CD CD C C -C or C): C ci ci r 9, CD C r+ -- r 0 C ci [-C r* --. CD C r ci CD C), '-1 or ci ci CD " CD ci C) r '-C C) 0 D C CD C '-i C) r CD CD rn CD or CC) c Ca ci c-'or c C or r CD c< • rt 9 9 or C rt C or ci or C C ci ci ci ci ci C ci C C) ci CD 0 0 0 CD ci H t CD H C C 1 r 0 C i t C CD CD Do CD C) Do H H S H C CD CD H Do C CD CD CD C" CD CD Do ciJ5 ° C tC EC C S CD CD CD Do r* ? S CDCD H C i3 H rt cci C"C S CD 9 - z' C 9 C" H .: en r+ xH H CD D Do Do C C " ci Do CD H Do rt C" CD -- - CD Do Do •CD CD ci C" C" ci C C" ci -Do -- C C" S CD CD C CD CD ci Do CD 9 C C (34 a . C PC C" -- ci CD C" C CD H rt rt H v'N -- CD CD Do CD CD -- ci C" CD CD CD CD CD Do C" en n rt r* CD CD H -- CD en rt CD CD CD Do rt rt Do CD cE C" " C H Do CD --" Do C" C" C" H C ci C" 5Do " H ci a Do C" C H CD -- " 5 C. b CD CD C" p -- Do CD -- C CD CD Do ci CD Do C 5 CD r C" C • C" CD 53 53 H CD CD rt CD C Do -- H CDC953 CD -- = CD C , CD Do Do H CD CD C CD ci CD Do Do CD Do: Do CD C H cS: 2 9" H 9 9 539"09Do5ci59 X9"CD CD Do 5 en C ci C C Do C C" P Do H CD - CD CDC ci ci CD = 53539Do ci CD Do 9 -- DCD C" rt H en CD C" H CD CD C Do Do ci$"53CD CD ci53. C9" -- H " CD CD ci C. CD CD Do H 9 Do en CD -- C" C" Do -- rt ci CD C -- H . CD C" CD C" C" CD C" C" C" C 53 Do Do CD Do ci CD C" CD Do CD C) C"• ES ci. CD In the result. the petitions are alloci ed. flit order dt 5.1 201 knaexur& 1' is quashed lAs 12 and 1 a e ull' cd 1 h' 'r. ii . iqj N 'Jim-c trd '. tk n ICC cIa tIlLf
written statcnic nt of dt ft ndant No 1 a) subjec t to cost of Rs 4.uO' pa' 'ble in the plaintiff on the next dale of heanng bcforc. the trial C ourt 4, Ii"