Karnataka High Court
Dodda Muniswamy vs Venkataswamy on 13 March, 2009
Bench: Manjula Chellur, B.Sreenivase Gowda
{N THE I-I1G1~1 COURT OF KARNATAKA, B1'§:$ICx;;*;;V{:;¥C"§§<;'§§"'_4' DATED THIS THE 13714 DA;Y"k3;9'«2\;1§xR<31»}i;:;m9~1'«' ?RESEN';§';__ ' THE HC}N'BLE MRS. Iv'1;}Si\§--}ff_I§,;t?£_: C§R}§'}i}L%hIR mm HC3N'BL3~33 MR. V£s.§_%§f§§:fé';1$I:§1AsE GOWDA % iN0_?§s e3.F"~2t:z(3'f(C:I"VIL) BETWEEN_; % "
1, Dedcéa 3?<.:iiV.;;1iswaIfijvT, ~ S "9 'late CfiifLr1:9;syi?an;jy*"i"3t)vi, Kgigfgzd ai:2;:;u1: '?4 'ye.é3'r'.s,- I F}.0vi_ C',QlOI?£}=*}' '-Sa;31d:°a, BaLn,gea«1ori: 560 991?.' Paddanna, V " EEA-'3i_i's:1~--}_at¢ Chiimaswaniy Bovi, . _V ..Agc:d, aE:vm1i 64 years, ' . .s}&}fa13k$ghn1amma Layotjt, Ban_1 ga}01"t-3 560 097.
" £f'£{1ishnappa, S / :3 law Chiilnaswamy Bmri, 5 Agfid about 49 years, R/a Thigaiaxapalya Calony, Bahfind Sailapuramma Tempie, Pazznya Pest, Bangalore 5360 G58.
4%. <3. Raxxzagwaxxxyg A' " _ "-B33f1'g§i0;"t; 5:360 (3:38.
~ £'*.35_ID:VV''' "
V. V' L " : Vtfmkataswamy, E-3/Q late Chinnaswaxny Bovi, Aged about 53 years, Bfihifid Sallapuramma Temple, Feenya Post, Bangalore 560 058.
3. Venkatjajnma, .
Dfo late Chirmaswamy Bovi,.__ T' L Aged about 65 years, Q A' R / a 'i'higa1aIapa1ya.C{}Ion§,?;._ , _ Behind Saile3.pLu'amn1aL"'ITci11pl::,__ V' Peenya Post, _ Bangalore .568 .958. =
6. S:nt.<3»iunnan1téLieg;' ' . . . 13;' 0 1ate__C11iI111;?...swa1nyA 80%,. 1 ~ Aged ahpw: .38-I ' R / a_V"i,'hig.}:ez122J':e1p;alj,{a C_Q!c:I;y, V "
Be.-hi;n{i_i~-- 'I'€:.m.p1e, Peemya. 1-39st; ~ 'iiiaxzgéaloréfiéfl-Q58. "
Djo latE:'v{3I'z1i13f}€i;:3}JVaI31}' B0311, Aged abtgmi. 49 yaars, ' " R/a '"i"i"1igé1ara;aa1ya Colony, ' ,Bc1r_1ind. S3}-iapuranuna Temple, P§:r;1ii3;a Fast, CGMPLAENABFFS (33? Sv;{j:1t.= Anitha, Adv. for Sri F3' Rudregewda, Aév.) S/0 late V, Venkatesh, Lu?
Age: 28 _v€:a1's, .
N023, W 'A' Cross, _ Nagappa Raddy Garden, "
Yeshwanthapur, Bangalore 560 022., _ Ye11a.1"ma Renuka, _ D/0 late Vcnkatesh ' W/0 Muniraju__, '*~. _ " -. . R/at No.34/4,'13*TMai_z§;&iv % V' »_ 14$ Cross, (I1Ea1f,:Kf;VSh_'gi'¥':£1 L-IC Coizjrxy, Y{éshiv2;nt31p.i1r ' 'V ' Bf late \E§11kat€--s11 A W_/oAVSi_*;3.1=.:$i::, agéd__23 gfears / a N{3.i$'¢¥'j.:4,' .13-*=.M£§iI}, Mm firs:-:3 '(nc:_af--I§?¢$hava Theant) LIC~ColQ11}--3 Y-efihwanthpur ' " BaI1ga;'i0Vré56(3 0:23.
. . . . ACCUSED ._$35,?S14i"';'$V5iié}k"K.L. Adv. for V S1fi.¥%;I;'?.V_E'i>%'idha1*, Adv. far M/S Vagdevi A*sg<)ci.ate,s, Ativs. 3 "This c:.{::.::. med U/3,11 & 12 91' the Contempt of V.(;'::i";A1:'t Act praying to initiate contcmpt proceedings ag"ai13si: the raspondents far ('}iS{11b€}fiI1g the order datsed 14.2.2803 in W.P. N034866 85 35221 of 2{){)3(GM-CFC) ' Vitifi Anntzxure B. This C,(§.'».Cfi, Coming on for flaming charges, this day, MANJULA CHELLUR, J manic the feilowixig:
'J! same canim to be executed through th§i':__ CQn"ii:1iésidni°:r ' appointed by the ;C:Q1:r't--..:_.: '- :4 W.P.No.34866/03 and 35221/'Q3'~V..i:¢ "¥1¢' .iiié-,.dg challenging the order 01' the pencicncy af the bath the parties came fig; filed compromise petition the compromise pttition, purchaser of the pmpéfifiyv j{3;$mmissi.oner, Lmdartook to gvtz iiw.sii:¢3:s'idéi'1fii'iaéti. Mr. Vrznkatesh-accused here :_m=.;j_i:::;1'., As . " méztter of fact, the site Immbrzrs, "2:3§:u:1Ei.':1'i:S«--.and tha zneasuremems are also disclosefi in ._tiTé.g;C§3;::§¥*;_§1:0i;i1'i"&2 pctitien. Thercibm, it is not 0111}: the id é3;}fifi¢a'ti{)11 of the pI'()p€_I'{_V, the details of the pmperty "'a.r':i=.:'€. Véiaa known to tha complainants harexxnder ta be
--gii.rén at {ha amicijn of the 15: accusaci but aise a3} ether 'fldetaiis 31" {he sitfzs were Wiihiii thfi kTflO"WI€dgC sf bath 871$ partirzs.
Subsequently', writ pemion came i;(;isfiT}{?;. ciifipéseti i dintcting 131:3 aczczlsed hertzxzijicierficay iexcifiuiér 'fiafie ' dead:-3 in raspect cf 11 si_t.:=,s, which Waésg. S:.1.bjz=:V(:ii matter of the compromise Later on have approached this C',Q;11f§_ against the accusfid émspite of direction mi' the petition of the partias the iésiward to exaetute the sale ciccdsi accustid No.1 Venkataswamy is' gtaiifin to .. custody becauae Gf his alleged «.i§i§e'a1ir€§:1:.€;fr;t= in a muriiar case. So far as 2116* acczlseci is ._ (3§é,:;§3.i:éi1§"i*i3:c_£,'AV.i.:jtiii:>11gh there was NBW issued to her, the recaiiscl the samt: and $116 is represented by n a;3_:i_ ativfizcate ens Mr. Ramamuxthy Rezicigv; so far as A-3 iifiié. 'éoneemcd, M/5 Vagdevi asseciaies I'€'.§)I'€S{:I1tS lzim. "i"i'*he objegtitm statemsni: and the submissions «on mhaif 91' fhffifi acciised pvcrsons through their 001111363 is t9 the rsffcct that the}: have absoiutcifir no problem 01* Qbjfictjon in that virzw ::;f the Iiiléiiiél', viawcd angig,' wt: are of the opinion that ai'Ci1*1c.vcii_s{3:1:~<5::cii\E:';3;::é' T. is BS Wiliful CiiS0bt2{iiCI1Ct' on t§i:1xf: ;::a1*t ti1't:€'aCm;i$<§d: Hfilltffii tbs prcceeciiiag théfi; ti) dmppeci and tha péritics rémlve their ciiswtc ifl a°99raa11?¢.'3%§,:i;'.'1§f?§?. Sd/-
Judge ' . . . . . ..'