Karnataka High Court
D A Venkataraman Setty Dead By Lrs vs M K Prakash on 1 February, 2011
Bench: K.L.Manjunath, H.G.Ramesh
R.¥'.A.NC>.140§2DG3?'
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15"? DAY OF FEBRUARY 201 1
PRESENT
THE HOBFBLE MR. JUSTICE K.L.rvmNJU2~zA*3:*:e§ V '
AND
THE H()N'BLE MR. JUSTICE _
Regular First: Appeai%a$;c;%m0%/2o<3fr%TL
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R.F.A.NG.l«4O 290?
JUDGMENT
This e1.ppea.I by the de3fe=%.r1ciani,s is; ::iir€:c:i:<--:d e1g;21i:r1s__s_i' the jxidggxfrzem: and de(:rr3,e damd 910.2006 the i:riai Court - the C(}'I,1I'f. of i;}3.e Cixfi} Jzzdgs is Hc;}Ea1ke1'r3., in 11116 $LEiK' in O.8.No.~1V8.f2O€)é; '"[~'3.j,? impugned judgmem. the trial the suit of the respc)ude;r1t/ p§z1i_fii.i:ff i'i1éd__ I:'c).2j r§:i:i~.a:i4ii"'oi"
the eetrnesi: money by dire(3tinVg"'t,Ia (_':'--tfe3f§3nd2ii1'i.£;. €20: pay R$a2§O0,0Q{3/-- with f£3J[.1V11""€3#§ F1*C§'}T€':jVSi:{' 6% p.a. from 17.033998- A'1'.'i11 feis-;1;i:Sati<m with pr0port1e>vVr:-gate.' €:'c>_s't.5§: I: 1:'.
2. 'I'he 'rbr°ief iL.<:j2»_1.ciiV:1'1g;.'*a::j> filing of this appeal are follcaws:
*c(H1ve3"1ieI1{:<":. the parties are V:'*vr-:fE3*mf'e'€} _ i;"o.__i°1; . 1ih_<§'.i':.* r3;;;1I<:1'r1gs beibre the trial Caurtj. The Casaé i,_}"a;€% '1.__;3=Ti21i.mti£'f that. H16 dr'3f<331da11ts haci ., €::»:c<:ut;e("3 _.2Hr1 agrcitemeilt, an 20-0'7.199'? to sail. iihfs ssuit V' s§;*+;€}_.:§:?<_.i1..i"§3:t pr:>§3<;é1*£,§' iii} Emu fair e:.:(m:'-sari€i::;"a1:.'i<>rs. mi' §§.s:a,§§€}g%z€},§§€}€}{~ 9-zmé éhzfgé: €;:h{:j;,: Ezgzé .§'@::::%i':;"'a%{§ 5:: E-%§E.i§E1 {:95 R.F'-".A.¥\EO.14 2 7 Rs.2§O0.000/~ from him as eezmest: mimey on {.119 said (ia't.<-3, ag.§rc(%iz'1g to ex'ec%1n:.€ a r'::%gist4er<=:d SE1}€3'. deed in his flavour af'z,<--3::' 1'ec::£3i\:in.g§ i:h<':% bzflemzie szik: (.T()I1SiC1€1TE1fi(}f£'Vii? Rss.8,40,00{}/~ wit:h.i:1 eight: 1¥I}£)I1t}}SK It is Case of the piaimiiff that: he was :f£4:21dy-.ar1.--';i v_Vii}i_r1g Viiafl perform his part cf the c:0nt:re1(:{. thé n 3211:: c:0:1sidera't.ion. But, in i.h-<§ "m0:1th.'..0f»_i3ecié:II1'b'€r 1997', 21 nmifictaiiion xvas"i::«sue;:i'"by;théfiaveriimeht. to widen the mad 011 both Mi1".\e1nd State Highways which m_aft'--erié;Hjyi. a ffeC.t.é'd_j_'~ijV}1e :fS11ii' sschrsdtlle pmp<:=rt.y S.€fe1f £3, " ACCO¥:'diI1g1y'._.
in the firési. wee_E<;V(3}7 998,'ihe p1ai_n.£',ifi' goi. issued a lezwyefés tn, 3 appe11ants/deferadams demamiirlg pef'f:}1*rn23;nc:£:-}- (3? the Contracé 1*e}.at.ing to the ;r'::%(iL:<7,.é}:ft}~ 3_.__2:.rf:._=.21 ---------- -«:'e<::eivi:1g the: prOp0r"i'.i0I1I;1f.£i* "a:_0:'1si'g1¢ra,t,§can;_Hr;We3ver, the def€':1d21nt:s rr::p1i(-Ed ssi;at.i11g t:h:21,f._ "~T'_'_i:31<-3,§;;*fbziksiiiszd 'izhe e:21r°ne:~:s:.t. money cf RS;2,A(3'{.}§G§':"~U,;.¥.:.*i"€if{f€3iV'€C1 by '£Z}"1(Z'I11 as-3 t.1m=: ;:xia_i:1t.i£Tf'i1imse1£ E32251 {:ré:3:'sf::;1 i*i.:,e%<§ 'E::=§*a:21»::§'2 :3? Eh:-*2 <":z2ni:*aae:t'{. §"§éi3'i"£{?f§3¥ iihist R,F.A.NO.14 2 I37 .ff;',Sp()i"1d€§1€§,/p'£E?Li}:'1f.iff' E'iIec.i the suit for I""(;'.Cti)V€I'};' 01' the earraest. In()1:1€:y of Ris.2,00,000/-- {mm the dei'eI1da1:;'f.S5'»T. w*ii.h i1.1t.£.:?r<:s£': 18% pa.
O11 §?sf;"'.I"Vi{',iZ'. of emit: ssumrnons, U16 appctéired and filed them' W1*it,t.e:1 ssi:};1t,e..r;3.§3r1jv't: f dismi.ssa.1 vi' the su1'.i:. They €i{;V1i1j1iiI{€3Ci"A£3X:3(Tt{1U.L§'f1 8fVfhfii sale agreement in favour Gf E;ha: p}21i':1ii'i'E ai1ciVfgalso receipt cf the earnest m_c{I1e:_§;;_of'_vRS;2;',V.OO.QOG/A. 'F118 Case 0f the defe:1d.21nts-~i::..i'hai_ x3%'é.t'é ready to perform their pégrt __i'Ii.€3"(3fJ.fi".1?ZI'E3._(I*{ :bL 1{. t3'i'é3 p1ai'ntiff was not 'r'ea1d}r~--*t:--c: fimv.b'a1Lstric:e"sv211.&": consideration and hen(:€3 111919 "r.--:a.1"I1§éési "-,fI:<);ie}?" yéczeived by them was fGrf'(~:it€3d£, 211.:-3fc')~_c1é:_}§ec?§~'LVt,h<»: oiiher allegations made '*:1.."¥ 1;h€fI':>:¥ai¥ii., A « _____ .. e V "t?3.<«1_S'c~.',<;i :§'1<7s "£=;}:1<: abm,--'9 pleadizqgsg the t:'r*'ia1 £:c)::1r1:
f<3z"'r1§;r3}éii;e:d 't.h€?::_ Elfalkjwing" ESSUQS €01" its <:0nssiderai'.i01"1: ji_: ".E7\f1:1et}'1<::'r t:}:1e plamizifi' pmvczss that. he was Féféidjz' zmd w:i_Ei£i31ggf tic: ;3€3rf%}rn': his gxzri, GE" {:::'3:':i:m::%§' ass gar Aggresénzsixztz af :~§;::..§s::% ::§;2.'é9{E E§%§%'?'?
R.F.A.NG.1-4052067
2. Vs/"h<3i:her the plaintiff pmves £',h.at he is esntitied '(.0 3*<--3c:o*aer Rs.2,00,000/* inwards <-3ar:1esi: n1o1'1€}-T' and i31t.€re3:st. ()5 .' Rsx1.O8,1.26,/-- at the raiie of 18%
3. \.3.f'he[:her the <:£efen::iar1i::~:~ prove c0:1ira<:'t. be't_xve<«311 the p1ai11{1'f§".. 3;:n&-:'i;'t1%~:'«. V defend21nt,s was brcsken (Sr; fh.§3f'fai§iir§§. of J, plaintiff to p'e:..1'(ii12i":£:§; Elie V ;3ro'pcér'fiy'*v--..
meni;i()m::d in 11116 Agréeemenii 0f's:..1.1<f:t'?' V
4. To what. 'reEit3§§5"~£h.e f_é:~1ri::ies._a4:'e~--.Cm;it.1ed'?' In suppart. of 't.heizf,respeesiivé'VvCC::';f:f:n't.i"(?s11é',[.the plaintiff got, himself "P.'\}'-J_V.1 ggofiéiarked E-xs.P1 to P6. Thef'tie.f:é§§'j;deifi%.:;-- defendant: No.3 as; D,W.1 e1:i.g:1 got, {:0 D4. The trial court:, on an app"I'é.:_C4ia,tic§n_bf adduced before it, 21nsWere_d issiie. N9.)-.E21'-._t',EiéVr1ergat::iv<2, issue No.2 pafily ..'"'l1f_} i:hc§*':=5;:fi'i;i';fi1ea,i;ive "3;11d...§3a1ri.iy in the 'r1€gai:iv€t, isssue No.3 A'=i_;1.A:1¢;§g$1.tixfé'~«.g;r1{i 21c<;:c3rding1y decreed the S-3'i_I.ii', far r€€::1r:*'1_._ £%f§{a;::"i'1€sE: f}'1(}I1€y of RS.2.GC¥,,OOQ/~ along :2=.r;;t:£i1.f""i11i:.&:*é:.si:""f1:.hs:%z*e<>1'1 at 63% per ::u1m.m1_ from '"'fijffi2$'1{}3' '€:.§_iE §i§"§€",' <:%aé:.::% (sf p2:y:31é3::fé:= T.§'§€;':' c:ie§1e%:':<§:1z'1%:s;:
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53. it not' in =.:iispui.e that the appé21Ia11t:~s,f<:iei'e1'1dz1:.'1i:s had entrreci i.;:1t=:) an e1.gfreem€afiifj»j.
for saie: of the: szlit. s~:.<:heciu.ie pr<)perf,y in f21vc>ur""'uiT 5 p£a.;i.:r1i,iff fear a sum of Rs3..iO,a'3:0.000/~» appe1Ia11¥;s/defendzmizs h:«,1d retrerivézd 9 .A eamest money. He:>weve1'. ci0;ii4ra1(:i,T."'b§3=f:;1m§§ impossible of p<er'f0rma31(:e petri: "c:f '£:.he Esuit property was osrdered _t5]o_ be ;_ d<:%"m'Q1i'shed by the G0ve';':m.1<«:nt for the pz1rp.,g;s_€.}<>f----roe1d §.v§ii€§'fiing. It is fairly not V. by "th '<:_ 1ee3..m--:<::1 Viéifjfinsei for the parties 21_ pc>z"f'§i{§:1 czf the 'St1it"' prop€rt.y haa been fact uaiiy V7d.€f1'I(§Ii-S fvi<53:d _ 'bf; ' -.G(3've1"nrI1er1f: for widening of the 'road VVi11V"--';,-*i'€.%x5\'2 .f:hiss i:1te.1:°ve.ning evem: of den10ii'§iem._ of p<)'r {;io1% cf the suit. pmperty by the Ci-<werz1Ii1e,':1t. for xvidéfiiéng of that Siia_t:e Highwayg the Epzirties§:«i2.::;1(§, ":1t}'i;;. p£3rfc3rrr2 their part of the c:or:.f:ra<:t., On 'i'.If;€:~»i"21c':t.;$--'€;§f the case, in 01,21? Qpifiififl, the diI'€{:iii()I1 9:? Vffhe Efif~i21.£ »._ {t}e::v:1':°'{. ms 2'~:~t:11rn the earnest: r11.c>:1::é'j; (sf .4 : 'R§§}2;QQ${§§:*i:}f~" Eiiéfiiégg" a:;.i§E': i:':i:s":*:'rs:i. *£iE3e:?£fé:é:::2:": éiiéé; ;;>»:_«2. R.F.A,NG.14O 2087 (".f21E111"1{)i" be sai<:i 10 be e'rr<m<-:?<>:.1s. "Fa? find no iegal i.rafirmii;y in i:h<:% impL.1g11erd ']'¥;.1d§_§_°I1I£;'.I}?;. in \,ve1rr2i,%_1ij»[ iI1t.e;%rfk3.1':3:1£te. The appeai is; deV<)ici Gf merit. ;e:;1'idggi$ a<rc<>rdi11g1y d_isr11.is:5ed. The paI'f.i€S to baa}: . Appesai ciismissed.
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