Karnataka High Court
M/S Highway Stores vs M/S Deccan Enterprises on 26 March, 2009
Author: V.G.Sabhahit
Bench: V.G.Sabhahit
" SURESH 3 JOSHI, ADVOCATE)
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A PARfFNE§2E3HiP"FlRM CARRYING ON THE
BUS_1_NESS.!N----_'mE PRQPERIY PRESENTLY
_ BEAFENG N(};52, GROUND FLOOR,
rM.G.ROAI:s;., BANGALORE 1.
e .L§2";%tP?J§:EsEN*rED BY ITS PAR'I'NERs,
"SHRI M.S. MADHOK as SHR1 G HANEEF.
F' " M/S DECCAN-ENTERPRISES
C/O M/S SUNRISE INDUQTRIALS
This writ appeal is filed u/ s. 4 of the Karnataka
Act praying to set aside the order passed in writ petit'1'n
20307/2004 dated 27/11/2008. W "
IN WRIT APPEAL NO.1083/2007 (GM-CFC)
BETWEEN: V'
CHIKKASWAMY
S/O LATE GOWDAIAH -
AGED ABOUT 46 YEARS V
HANDANAHALLI HALAGUR I.-.I_(:,V."BL1'_ _
MALAVALLI TALUK MANDYA DI;_STR-ICTJ V -.
AND ALSO RESIDINQAT SAGARNILAYA ' Q ~
BEHIND ADARSH COIWENT ROAD .4 '
NBS EXTENSION MALA-vALL1TO'WN"
MALAVALLI " APPELLANT
(By Sri M SIVAPPA 8: AssO..CIATEs)"-.ij» A '
AND :
1 PRAVARDRAN URS A * '
SINCE :v1INOR~__ - V A
REP BY HIS M0'1"~T-1ERVV
RAJARAJEsHwARI BU
':v1AJoR__1N ;{t<3E_AND ' ---------- ~ *
VRESIDING Ir~tA_ PQRTION OF
NO.4fi24/A1',._SHIVAJ--I ROAD,
N.R.MOI-{AL.L;-A..V. ' "
.'MYsORE. "
3,1,. PRABHAURAJU URs
,/Q LATEMNGARAJ URS
' AGEDTABOUT 52 YEARS
SETTYHALLI KIRUGAVALU HOBLI
_V -EVIALTAVALLI TALUK
' .MA_1_\¥DYA DISTRICT
:1 I I' :j
3 SM? KEMPAMMANNI
w/0. LATE LINGARAJ URS
AGED ABOUT 65" YEARS
SETTYHALLI, KIRUGAVALU HOBLI
MALAVALLI TALUK
MANDYA DI STRECT
4 NAGARATHANNAMANNI@
KUMARI
W /0 VIJAYADEVARAJA URS @ RAVI S'
AGED ABOUT 40 YEARS ,
RESEDING AT THE HOUSE PIEAR 5
"SUGUNA SILK INDUSTRY, ' " :
K.M. DODDI, MADDUR TALUIQ " T
5 RRAMARAJE URS" A
S/O LATE SEDDLINGARAJU URS .
AGED ABOUT 47 Y_EARS"'~-- . " _ ,-
LEELAVATHI,_ExTENS«I;QN, "
11 MAIN, 6?" CROSS, '-
MADDUR¢_ , U*¢.' ._..
. _ _. ...RESPON}')ENTS
This writ appeS.1~ 'fi.led__uA]'~S, '~"%.-"1(V)f the Karnataka High Court
Act praying tq " Sc: aSide_the order passed in Writ petition No.
558<}.;'2~Q£_)7 04 / 2'OO.'?...... v
IN IQPEAL, ,1fi'o;2,,;4§;¢;.1 /2007 GM-CPC I
}"H§'1'jWE1:1§:-- V' . 3
V - I _ A.VvENI{ATA~:§AIviAIAH
~ .. .1' /0 LATE' A VENKATANARAYANAPPA
V'.'XC3EDvIABOUT 75 YEARS
«R/A AMBLE VELLAGE,AMBLE HOBLI
_Cj;~rII.<MAGALUR TALUK APPELLANT
, (By ۤfi"i~I-- V RAMACI-IANDRA RAG, ADVOCATE)
AND:
3A
3B
3C
3D
_.13ANGAI;.,ORE--56o 04-.o_ _
(By Sri S 13.1.1\iAKAR
A V RAMACHANDRAIAE-I
AGED ABOUT 70 YEARS
A V SURYANARANAIAI-I
AGED ABOUT 68 YEARS
BOTH ARE SONS OF LATE AMBLE
VENKARANARAYANAPPA
A V CHENNAKESHAVA MURTHY
SXNCE DECEASED BY LRS
SMT GEETI-IA
MAJOR,
SMT LAKSI-IMI c _MUR'I'_-'I-IY
MAJOR I . . '-
SMT JYOTHI C MUiR4'1?IHY"'"' ' A
MAJOR "5: *
RAGHUNATHC MUR'1'faY
MAJOR ' 'V * %
ALL ARE RESIDING A1' NO.'1.3i_:--1, 6TH CROSS
CHANDRA LAYOU._T,«.I~ '
....RESPONDENTS
COPY SERVED, B.S.\/IJAYALAKSHMI FOR R1,J_2'A¢,_3A)§,_A >1 ~ :
'I'1'1is.'w'1"'ViAt appeRIi_ filed u /s. 4 of the Karnataka High Court Act p_raying"'---- to ._'set. 'aside the order passed in writ petition A _ N§'a .1890'/2007, ~dt'.g_ 1 2 /04/2007'.
s/o K31'. MAHALINGAPPA, R/AT No.24, 4TH CROSS, 18? MAIN, SUBEDARPALYA, YESHWANTI-IAPUR, , BANGALORE»-560 022 .. APPELLA35T'I"--« * (By Sri H.T. Narendra Prasad, Advocate) " T Q ' AND:
1. Sri Gowdara Palaiah, Age: 40 years, S/ 0 Gadarappa.
2. Sri Lakahmaiah, S /o Gadarappa Since dead by LRS. .
2(a) Basavaraj, .v .
Age 35 years, , _ f . .
S/0 Late Lak:shimaia'h,"'""--.__ b 2(b) Vasantha ,~AMge --3V.A2V"jyee1}:-:~;,"~ 9 S / 0 Late Lakshmajia*31..,V_ v All are r/ at 1\/Ia1leha1fa vu _ .. --
Village, DeVasamudra--.,H0vb1i, . ' Molakalrnuru Taluk, 'V ' Chitgariurga District. _
3. "Sri Hanuxnatathappa, Sfi) '(,i«adargippa, V' Age:~.30--.3c'eeirs,_"v»._ * ' R/a. 'Ma11ehar'a%;.ue:;vi11age, Devasainud.ra ii-It)b1i, .. . , , NIQ1aka1muri1 Taluk, " 2 C1j1i'i;ra<:h1rgé( District.
' -- " 'sri'AMuth'appa, ' ._ S'/0 Gadarappa, Age:T28 years, R/ a. Malleharavu village, Devasamudra Hobli, Molakalmum Taluk, Chitradurga District. K.M.Rajashekara Murthy, Major, S / 0 K.T. Mahalingappa, Agriculturist and Quarry Owner, - Kaggaladu village, Sira Taluk, Tumkur District.
Hanuramma w/ 0 Late Lakshmaiah, Major, V (Hotte Lakshmaiah) ' ' R/ a. Malleharavu'wfilfagei. 'V Devasamudra Hoblgi," ' "
Mo1akalmuru_VTa11;k', *2; V Chitradurga District. V' Hanumantha Rcddy, S /0 Late Laxmaiah, Majbr; ,_ "
(I-Iotte Lakshmaiah} V _ R/ a. Malltsharavu'-village, ' "D¢vas;afi:udra Hobli,' ..... 14 « '._Mo1a.ka1mu'ru Tahgk, C.hitra'durgaVDis.t,rict_. Pala"1ah--S /5 Lay:
1 Laxmaiah, Ma;;oj1--~
-fH0tte Lakéhmaiah) :1 - ' ~ R,' a. Maliebfaravu village, V' Eievasarnudtra Hobli, M--o_1e.ka1i_:1uru Taluk, ._(_,'hitrac1urga District.
~ VB'as'avaraju 8/ 0 Late V V t f' . , __ fibaxmaiah, Major, ' (Hotte Lakshmaiah) R / a. Malleharavu village, Devasamudra Hobli, Molakalmuru Taluk, Chitradurga District. This writ appeal is filed u/s. 4 of the' 16652/2007 dt. 06.11.2007. IN WRIT APPEAL 1110.210/zoos 5; BETWEEN :
1
SR1 B V MUNISWAIvLéU.AE{ AGED ABOUT 86.YRS5;" ' S /O LATE SR1 1'3 vARADARAJA~1 ' SR1 BMRAJENDRA V .1 -.
S/O SR1 B:MU_NISW;AMA1AH.._ . * AGED ABO'UT'=§2 'a'RS~_'=._ ~ _ BOTH ARE R,',A'i',NO.=17€- 22ND"OROSS JAYANAGAR 3RD BLOCK; "
BANGALORE 11 APPELLANTS
- (By'S_n' 13 "S':'\i3P:"SIV}',.?§'PA, iii'-1]5\7'i()CATE) SR1 MO*HA*A'/11v1'ED ASLAM . AGED ABOUT 56 YRS 'S./O I;.ATESRl ABDUL RASHEED SAHAB " RA,'.T NO295 THIMMAIAH ROAD SH~1VA.11 NAGAR ____"'BAN;GALORE 51 :6 > "SR1 M SALEEM ' ~ "AGED ABOUT 53 YRS _Kar1'ia_ta1«:a HigE1.f§Ouirt Act praying to set aside the Order pass_<;€i.._in Writ pctitiOr3_:'I€--O...11
VIDYAVANTI-IA GOVINDARAJA BHAT S/O LATE UPENDRA BHAT AGED ABOUT 63 YRS R/AT PLOT NO.60 ROOM NO.1O MALAD EAST MUMBAI MAHARASHTRA STATE (By Sri ASHOK S MENSINKAI, ADVOCATE) This writ appeal is filed u /s. 4 of theV:V.Karnataka'EA1fi;§*1 Act praying to set aside the order pas§edv._in'.._pwrit 'pet_i_tionv.?No. 11801/O7, dated 31/01/2008. ' " ' IN wan' APPEAL 510.753/2008 téz§r.'cx$c.r"
BETWEEN:
1
HYESHWANTH ' _ __ --
SON OF LATE I-I_VIiS_HWANATHVSHENOYQ ' AGED ABQm.'r.43'YEAi%;Sw. _ _ R /AT BEJAI, MAM:-ALo.RE.4 DAKSHINA-.AKANNADR-I:"' -» _ ' r K MAHALING2a_NAI,K"" _ A _ SON OF LATE GOVINDA NAIK' VMAJOR}, A ,1. AT BEJAI-a,, IVIANGALO-R11' 'v.DA,KsH11\:A KANNADA .... . . APPELLAN TS (By srm sRf11-uvaasr ADVOCATE) MRS N13uLLfE..J}§NE PINTO 'fw/"Q LATEJULIAN ANDREW PINTO P;/AT BEJAI A 'MANGALQRE ...RES?0Nnm:r r1,L 2 SMT GIRIJA WIFE OF LATE U.DEVADAS R/AT BEJAI, KAVOOR CROSS ROAD MANGALORE 3 K SUBRAYA SHETTIGARA SON OF AITHAPPA SI-IETTIGARA RASQUINI-IA GARDENS LALBAGH MANGALORE 4 PRABHA ALIAS RAMA SURE' ..
D /0 LATE DEVADAS ' "
KODIKAL - _ . ~ _ MANGALORE-575 0406 -- .".;._'R_ESPQNDENTS (By Sri/Smt : N RAV1.NwF}»RAi\fl¥.fHvf§Ai\2i.ATIi1»FQ1§i§'i'§ 'R2 85 R4 SERVED) :_ »*. >..*&x*.. 3 -
This writ .:;15;s'éa1AA filéég 11,; of tEé"Ké1rnataka High Court Act praying to¥__sefr;-- a_sid.e~~V.._»the ":)_r'dr-:__1'- passed in writ petition No.8448/2007, dt, 10/01./2«00.g;»._.
IN wan' ApP;5;AL_No.'123o'z'2od3 gcim.-cpc) BET.wEaEm A_VL__ . _ .....
SR1 cgp N1LJ*r}1AN'NvA;~ V S/O".AC'.=K. Mu'mA:NNA ' " AGED-.69 YEARS
-R/0. DN0'-.56,' HINKAL VILLAGE " -~ 1. ' ~ _mrs0RE" _ _ 3~ APPELLANT {By 'xr;J,E:Ti~1,A R NAIK, ADVOCATE) 1 .. VsM"I§* KITTY MANDANNA W'/'O. K.H. MANDANNA " ., __ 'AGE 63 YEARS ' 'R/O. HEMMANNAHALL1 MATHYARAYAHTANAHALLI POST MYSORE 570005 2 SR1 B M DEVAIAH S/O. SK. MUTHANNA AGE 53 YEARS R /0. GREEN AGRO PACK PVT LTD N0.2S21, 6TH CROSS, 18TH MAIN I-I.A.L. 11 STAGE, BANGALORE -- 560008. '..._,.;"REsé0NDE1§?r,S (By Sri B PRAMOD FOR c/R2, R1 SERVED)' _ . A This writ appeal is filed u t"-ne HigV1'§"C0urt Act praying to set aside the order' passed ,w.rit petition N0.19990/07, dt. 14/07/2008. . v 0 IN WRIT APPEAL Roggggo §iT§0i_1f)s V 0' V' BETWEEN: 1111 V
1. N. Lakshrrfinax-ayan'é.R§ixa?'-Q-.,__ S /0 late Nara.simha--H01Ia,._ Aged 80 years; * "
(Benefit _0f_VSen1or Citizen ie_n0t:0Vc1ain1ed)
2. Raja HV0};1va--,~----« * VS /.0 N Lakshmifxarayana I-1011a, Agedvabout. ., ' " Both are residezfvcof Modankapu, Bantwa}. M£uda'Vi11age,
-~ 'giadurnarga 'Post, V' :D..K.v0DistriCt. APPELLANTS {By Sri Pundikai Ishwara Bhat} 'C.-J. Aranha, * . S / 0'."R. Aranha, 'Q 5 tgzix Aged about 76 years, R /o "Madhuvana", Kalpana Road, Kankanady, _ Mangalore, D.K. RESPONDEN'Ew. 5' This writ appeal is filed 11/ s. 4 of the Kaarnatlaka Plight ' Act praying to set aside the order passed in wr'it..petition "No:
9023 / 2006, dated 2/ 07/2008. IN wnrr APPEAL N0.1343/2008 (GM-cPe{"' BETWEEN: 5'
1. Sri Theertharigiri Shetty . t 8/0 late Thippaiah Shetty _ ' Aged about 56 _, R/of Byranadoddi'--vi11ag'e_, _ V l Masthi I-lobli, Malur'----56'3'3',139;--_;--«.__ » Kolar District. = 5' 5 . 7 APPELLANT (By isri _c_ \_Ienltatesha.C.)
1. Smt. R. Varalalzshmarnma "
Aged abo't1tg45 years; - "
'Wife oflslagaraju, " V " RV/"atN'0.11'5, 2--r=s1 Main," """
'Vasar1thnagar,w Bangalore.
Smt, venka:amm;1;' Aged about 80' years, 'Wife of Ramaiaih, 5' - R] of Byranadoddi village, avlasthi Hobli, Malur 563 139, Kola: District.
. o~_.(she"1s'isince dead on 5.1.2005, 5 _ Vi appellant herein and 3d respondent
--, V' "are her legal heirs already in record __ there are other legal heirs)
3. Srnt. Charmamma, Aged about 66 years, Wife of Rarnaiah, R] a. Bagalur village, Hosur Taluk, Tamil Nadu. RIf;'.§i'C:)iN!)E1QWTSfV:"
This writ appeal is filed u /s. 4 of the Karoataka I-1ig1'f1_--v_i.(3o1.J.rt iv A Act praying to set aside the order pass_ed._in writ petitioir No. 12704/2007, dated 11/08/2008. pp IN WRIT APPEAL No.14o4/zoos a<=.iv1--1s~g---~ BETWEEN: , Sri Shankar Balaji, V Aged about 38 years, _ * pp I Q S/o K. Chandrashekararg, C/o Manjunath, i V * ' D.N0.926, 4th Main, ._ 28"' Cross, Vidy3;1'a"Ii3Tap'u_rafr15A. Mysore. " ' .. '3 _ V . "1f;'."A'PPELLANT (By M/s. P. Natamju Assooiates'forfippeilant) Srntflidya Rani alias Pafvathi, Aged about '3.8"y:;ars,.. H ---------- W/o Shaniszar Baiaji, D / o S.'SriniVasa'--Rao;~ A' V I'>D.No. 363,"'C"~'Es1o*c1;_, V item Main, 5.12. Nagarj, RESPONDENT it :7i"..T'niAspwrit-appeal is filed u/s. 4 of the Karnataka High Court praying.' to set aside the order passed in writ petition ._No.§ 1.26/2.09:7, dated 01/08/2008.
IN WRIT APPEAL NO.1459I2008 (GM-FQ1 BETWEEN:
Sr'; L. Narendrababu, S/o Lokesh, I Aged about 35 years, ' ._ No.677, Bhuvaneshwarinagar, _ ' Bangalore~56O 032. V __ (By M/ s. Guru Ganesh Associates, for Appellant) AND: v
1. Smt Radhika Narendrababu W / o Narendra Babu, .
Aged about 26 years, . V 2. Kum. Priyanka,_.. ., 4_ " II)/o NarendraEiabuL"V " »
' Minor, Represented'-?:j}:_.» _ Her mother' Respof.;derit;;1- . _ Both are rexsiding at V " A No.34/ 16- 1, Katveri Niiaya, ' 12*' Cross, Magadiv.Road,'A. ' » Banga1o;'e~--o_23. " RESPONDENTS zif)peé3.¢is f11eVd'"1'i'/Vs. 4 of the Karnataka High Court Act p'1'.ayiVng._to--, set«.a":~ide the order passed in writ petition »No.4~501*/2307; .dt.:_2:'}.V8,2§}08.
t't;t5tir'va*:21'r A1>1fEAL £490/2003 {GM-CPQ1 "
'SM? QANGAMMA w/o LATE MUNIYAPPA ._jAGEt> 'ABOUT 63 YEARS ' V . . _ _ 2 "sat THIMMAPPA jgs/o LATE MUNIYAPPA E AGED ABOUT 41 YEARS 1%, t 3 SR1 VENKATAPPA S/ O LATE MUNIYAPPA AGED ABOUT 39 YEARS APPELLANTS NO 1 TO 3 ARE R / AT I-IONNAGANAI-IATTE VILLAGE TI-IAVAREKERE I-IOBLI _ BANGALORE SOUTH TALUK A 4 SMT JAYAMMA w/0 RANGASWAMY AGED ABOUT 35 YEARS R /AT DODERI VILLAGE THAVAREKERE HOBLI ' BANGALORE S0UT}z.f_m ' 5 SMT RATHNAM,-MA"_««._V v- 1:-
W /0 GAL1HANU.MA1AH AGED A3051'-.32'yEAi:;S._ _ R /AT TATAGUNE ESTATE .4 "
KENGERIHOBLI. T .. "
BANGALORE NORTH' ' . " ~ .
6 SR1 RAMESI-IA "~~ _ , S/0 LATE M.UNIYAP1?A AGED'-ABOUT 30 YEARS-~ * «R /,AT.HGNNAGArq_AHATT1 VILLAGE THAVARELKERE'-~HGBL1 BANG;ALoRE~~S_0ufm TQ 5.7 SR1 GA«LAP.__PA @--'GALIHANUMANTHARAYA _ _ 3/0 MUNIYAPPA " " -AGED ABOUI' 28 YEARS Ry. AT HQNNAGANAHATTI VILLAGE THAVAREKERE HOBLI _ '-«BANGALORE SOUTH TQ _ GSMT MANGALAMMA "W/O NARASEMHAIAI-I AGED ABOUT 26 YEARS R] O HONNAGANAHATTI VILLAGE THAVAREKERE I»-IOBLI BANGALORE scum TQ "
(By Sri M NARAYANA REDDY, ADx.I<>0ATE.'_)h " 5 »' 4 AND:
1
SMT VENKATAMMA w',I.0-.1;:RIsHnAPPA AGED ABOUT 50 YEARS}, --- . M % R/A HONNAGAN_AHA'I"I'1.._ ' TAVAREKERI H<)B.LI " V BANGALORE somr'Hfi'=Q ; _ 'A SNYTCHEP-INAMi\.1§A--v..:"w ' W/O Raaagmm I , ~ j AGEDLABGVQT 45.Y§.-§ARS_, R/A71' B1_ra.NAaa;AN'<3ALA;._ r.ix2:'i,A1xaANGALA TQ BANGALQRE .. _, 1 s1~1I'\?A ..
'S/o4LA*r_E zjxlikém, AGED ABOUT 37 YEARS, HQNNAGANE;HA'i"I THAVAREKAERE (H) BANQAIDRE so'L:*m Taluk. zmspoxnsiwrs APPEAI". 'E~'!LEDA,U/S 4 OF THE KARNATAKA HIGH COURT .. 4. Acr'PRAYizaQ TO Sm ASIDE THE ORDER PASSED IN THE WRIT » PETITIQN 50.5052/2003 DATED 20/8/2008 zwassozraoos [mag nfiwwfi' 'fix .1 JAYAVANTHA BHAKTHA s/0 LATE MANJUNATHA BHAKTHA ' AGED ABOUT 65 YEARS KUNJIBEITU UDUPI 2 UDUP1 TALUK AND I3iS'I'RiCi'. 20 NO.65'?, ST" FLOOR, 'RANKA COURT', CAMBRIDGE LAYOUT, ULSOOR, BANGALORE--560 008, REPRESENTED BY ITS MANAGER(LEGAL), " H' 1' MR. EJAYARAJ. APPELLANT,"
(BY M/S.CARIAPPA 85 C0,, FOR APPELLANT) AND:
1. MRS. ANUSIYA BASAVARAJ, AGE NOT KNOWN, RESIDING AT NO.1--E, RAJMAHAL VILAS APARTMENTS, _ ., 18'? FLOOR, RAJMAHAL VILAS EX7i"E'1\I'SION';=_ BANGALORE--560 080. ; . "
2. MRS. HEMALATHA 13ASAvAR.A;_L..' WIFE OF' LATE N.B,ASAVAE'AJ, - _ ' AGED ABOUT .
3. MS. SHILPA EASAfs}A»RAJ*; » DAUGHTER OE "LA'1'E--II§I_ .,13A.SA\_rA1f*<A.TI,.,E' .
AGED ABOUT 29 .YEAR:S, _
4. MS. N1RUr5A.MA. E3AS,}W°ARAJ,:OVO"' DAUGHTER OE LATE N.'BASA*.rARAJ, AGED ABOUT 25 YEARS, * "
5. " MES. N.1j15R1,EASAVARATAW - :_DAUGHTERjOE LATE NEASAVARAJ, 'AGED"AEO.U'T :V149A'T'EARS, V MS.TRIPA BAS'Av_'ARAJ, DAUGH__TER- OEILATE NEASAVARAJ, AGED ABOUT E8 YEARS, " i§ES'PO.§rDE'NTS 2 TO 6 RESIDING ~.AT_Ng, 29, K.H.ROAD, "O ._BANGALORE--56o 025. RESPONDENTS 23 SMT FARZANA BEGUM D /O SHAIK AHAMED SAHEB w /0 A BASHA AGED ABOUT 58 YEARS R/AT 11 CROSS, BAPUJINAGAR BANGALORE SMT NAGINA PARVEEN D /O SHEIK AI-IAMED SAHEB W / O MOHAMMES ISHACK AGED ABOUT 52 YEARS R] AT BISMILHANAGAR, V CROSS _ "
BANGALORE ' SMT HASEENA BEGUM.' ._ 1 D /O SHEIK AHAMED iS_AHEB~ _ w/O MOHAMMEDELISUE . "
AGED ABOUT,G50'~yEAB..S _, V R /AT 11 CROSS," B 'PUJ1igNA.GAR- SHIMOGA'; --
... APPELLANTS (By Sri PRABHAKARL AsHErI*r*:?A;'.AbviO'aéATE) AND :_ V 1 r.s1$»i'r .ry}IA1MU:mi1sA W/O ABDUL ~SAT1'AR D /'O LA.IEv.MOr:.Ar.4MED HUSSAIN AGED ABOU'}'."§38;YEARS " R/AT 2NDV_cR.O;ss, BHARMAPPA NAGAR ' SHIMOGA ' V' BURAYYA BEGUM w,1O_DR DASTAGIR AGED ABOUT 58 YEARS B.H;ROAD , 1' ' KADUR " ~ ASMT KHAMRUNNISA @ KHAMRU 25 THE UNION OF INDIA REPRESENTED BY ITS SECRETARY, LAW AND PARLIAMENTARY AFFAIRS, SANSAD BI-IAVAN, NEW DELHI 110 001 ' YECHUPOOJARTI-II AGED ABOUT 64 YEARS, D/O KARAPALU POOJARTHI .
R/AT HARAD1 THOTA, ' GARADI ROAD, " .
PANGALA VILLAGE, UDUP1 TAI,I_J'K, I ' AND DISTRICT 576 IGI'. " " ' -j JAYANTHI POOJART!:_I_IV, * _ AGED ABOUT 34 YEARS, » ' D /O YEcHUD.ROOJARTI=II_, _ R/AT HARADI THOTA, ' GARADI ROAD, " -- .
PANGALA VILLAGE, UDU'P1TALIU,K_. AND DISTRICT576 101. ' ' KESHAVPOOIJARY _ V' "
:.'AG--ED ABOUT 32 YEARS, .... .. -
S./'O YEJ_CHU"POO{}.ARTH1, R/-v;ATA'vHARADI"TI-IOTA, GARADI ROAD, ' " A' . , VPANGALA VILL-A.jGE=,"UDUPI TALUK AND DI*:3TRI.__C"T _s;v-'6 101.
' - _ EU-MESH POOJARY * 'A.GED_.AEO'UT 31 YEARS, S-/O. YECHU POOJARTHI, ._ AR/AATHARAD1 THOTA, f'GARADI ROAD, 1, 'PANGALA VILLAGE, UDUPI TALUK _ 'LAND DISTRICT 576 101. @ Hulikuntc Grama i'anchayat By its Secretary, V b Huhm ntc, Sim Taluk, Tumkur District V 'Ia-ssit*4::4'>m >'E=::;I'rsA This writ appeal is 4 Act praying t0 set aside thefiordxer passed writ petition No.4~813/2008, dt.31;Qf7/2o98.--{_j--
IN WRIT APPEAL rm.
BETWEEN:
Asma€;1._a,1_ 3 "
S/o Hahn ., _ Aged about 32 'y~r;a;§s;% _ 'V ._ ' - Owner of Mfllenilizzi' ~ . ' .=' Rc--roIling- Mill, Hospgt Rdad, Near _ KP'l'CI;~ Gfiad , ';.:;~u1mr~ ¥'ost, Tal11k"(!adust1'y Address), V' _ Rcsiilizxg at Masjid Road, P£AR£HAR, _ APPBLLAWI Xe. V'-himlah shan1:'f' , Advocate for Appellant) V' Mahalingappa, Q * S/0 Gangappa, Aged about 78 years, Businessman, R/ o B.G. Mahalingappa Badavane, HARIHAR. _
2. B.M.Gangadhar, S/0 B.G. Mahalingappa, V Aged about 37 years, = Businessman, R/o B.G. Mahaiingap-pat-Badavarie,=,T Harihar, Davanage-re District. " A fg _i1'ESI?ONDENTs' This writ appeal is filed u/5.' '4, High Court Act praying to set aside the 'order, pasasec1"gi1'1~~._' f».V1'it petition No.11006/2008, dated 0224/«()9/2008. A ' '~ - ' IN wan' APPEAL NQ.'1ii3},2ii}IZO03:I(3'idTv1-fC,'?C§[s BETWEEN:
Sri G.Arun Kurnar alias R';«m.,_, ' S/o Dr.A.V.Gajer1dran, ' A' Aged about 55 years, --
R/a. No.702, 7th F'1oo"r,.. " V Krishna Apartrneiat, Ali Askar Road, Par;-0:le1,_,to C.1:1'i'iI1i:t1_gi1§Ll'I1 Road, .... _. v Ban'ga1or'e._ V APPELLANT (By M~,'.'.As'. Sas.try*v«5a'C_ov.,.,At'or_ Appellant} i*.._ Sri Dr.A.V.§L'r,ajeiidran, jV_S/'-0 late Mudaliar, ' Aged about 89 years . Suganthalakshmi, " 'W/o§Sri Dr. A.V.Gajendran, ~,VAge'd about 75 years it "Both Respdt. No.1 and 2 .
IN WRIT APPEAL H0.1863(§3008 |%-C¥C) EETWEEH 1 SMT LATHA w/0 C KAILASH : ' AGED ABOUT 33 YEARS U DOOR NO 13%, 2131' CROSSK. r HERBAL II STAGE " I I * _ MYSORE-17 x _ (By Sri R G HEGDE, ADVOCAT_E)- K I . j:
1 SR1 C i_<.A'II.,A_sH I 3/0 3 <:IaA.'«I3I2Ai'sHEI<AI%2 "
AGE-D ABO'CiT.__35"-YEAi'2S'_ f DOOR 14m IMYSOREVV H _ Imam-onnmrr WRIT APPEAL FILED'-Uf--S"4~" OF THE KARNATAKA HIGH COURT ACT I>RA¥fIN::; 1'0 $.E'F__£?.'SI DE THE 0129312 PASSED lb! THE WRIT PETITION ..N0v..1'36'a1/'zoos DATED 7/11/03 In moon (cm-cw) ~ 1-- M/?é"sL;§SsI't: AUTOMOBILES I3;emGAI.oRE 560 042 QREP 83: ms PARFNERS KHALLEL-UR-REHMAN I «sen or LATE ABDUL LATEEF, 33313 Aaom' 55 YEARS R/H'? NO 33;2 ULSOOR ROAD, FAZAL-UR-REHMAN @ AMIR JAN S / O LATE ABDUL LATEEF AGED ABOUT 52 YEARS R/AT NO 33/2 ULSOOR ROAD, BANGALORE 560 042 AZEEZ-UR-REHMAN @ AHMED JAN S /O LATE ABDUL LATEEF ' - AGED ABOUT 50 YEARS R/AT NO 33/2 ULSOOR ROAD, BANGALORE 560 042 (By Sri SURESH S LOKRE, ADv02C:ATE)"-- A' AND WRIT. ""API5EAL' ~I«fILED S 4_ 9 0 SMTC PADMA , -. .
w/0 T RAMACHANDRA AGED ABOUT '68;YEASf c/0 SR1-T,,R.._SHE1{AR_'~I * _ . . R/AT NO 50, IIAINES«R0AD_,*., ' FRAZER TOWN - _ BANGALORE 560 005 ' __ ... RESPONDENT OF THE KARNATAKA HIGH COURTACT=.PRAYIN»G°T_O SET ASIDE THE ORDER PASSED IN WRIT;PETITK)N NQ,.l424 1/2008 DATED 18/11/2008 M T APEEALV N'<S.2269 Izoosgem-cpcy % /AS'"BIIUSHAN SILK HOUSE SHDP NO 1 PATHI BUILDING5. ~ '" IAND 2, APPAJI RAO LANE ,"CHOWDESHWARI TEMPLE STREET, BANGALORE 560 002 32 REP BY ITS PARTNER SHRI D.S. NAGABHUSI-IAN APPELLANT (By Sri H A SOMASEKHARAIAH, ADVOCATE) AND:
1 MR P C RAVINDRA S /O LATE P B CHAN_D.RASHE'KAR 1:'; . ' AGED ABOUT 53 YEARS NO 9, ROS}-IAN BAUGH ROAD VISWESHPURAM BANGALORE 2 MR 33 C SHEKAR AGED ABOUT 51 YEARS V ..
S/O LATE RB. CHANDRASH_E}KAI'i . NO 5 MAST}-II VENKATESHA IY_EN'e.AR»'ROAD».V -- CAVIPURAM EXTENSION ._ , .. BANGALORE _ ' _.;:..RESPQ]\?DENTS WRIT APPEAE .%mE§ KARNATAKA HIGH COURT ACT PRAY1NG'~TTTO"'1F;_ET' -»A:".'=_I__DE «THHEFORDER PASSED IN THE WRIT PE'I'I2'I'ION Nci»._133v2'9/2098 DATED 20/ 1 1 /08. IN WRIT AP1>EAI;.1\Io.d4 BETWEEN A A A SRI SANCBVI D MOO'L£--}IAND yAGED_' ABOUT_6'.3._YEARS S /0' K 'DIEVICRAND N078/3, 'vS.jM,S...COMPLEx, C.T.' ' BANGALORE APPELLANT I T. (By--4'S1~I"RAMESHCHANDRA, ADVOCATE} /, Sm KAMALA am we SR1 OGADRAM AGED ABOUT 42 YEARS - _ NO 77-C, FIRST FLOOR, 1vxAn:Ai..AI-(saw _. i; __ MAHAL DEWAN KHAN LANE, (D.K LANE} ~ ' CPIICKPET CROSS BANGALORE 53 ALSQ RT sm' KAMALA BAI w/0 sR1fo'GA~:;1RAM 2 VIKAS TEXTILE MILLS, NO '«?.080.I I L ' ' ' SHIVA SHAKTHI TEXTILE ~. A. RING ROAD, SURAT-3%"-i__o02 "
WRIT APPEAL FILED 1}'/$"eI% 0Ir "2+I$I"r~;"':I<I§:z:;NATA}<A HIGH comm ACT PRAYING fro SET --ASID.E THEIARIEER PASSED IN THE WRIT PETITION II_o~.».I36_s3/_ 2{3£)$.,§)AfI'ED 6/11/2%.
III war!' APPEAL 30.193' ;A "
nmwasx HAN!}M1_XNTHA Emu = SlQ_Ci%£AN'if%.PPA' I "
IVAGEDAVABOLVF aevmaas 1 'DC(3:AGR5{3ULTU'RAL. 0001,13 R,IA'1.' HASK{l}?._W.LhAC.;E DEVANAPURAAHOB!.I, I _BAN'(3VALOR,E SQUTH TALUK APPELLANT A * _ was Ass'I?é,' mvocarasy SAV'I'}_'!fA 0 «HANUMANTAIAH .. AGED ABOUT 22 YEARS KODIGENAHALLI VILLAGE " TYAMAGONDALU HOBLI ' NELAMANGALA TALUK RESPOXBEHB V" A_ I 34 WRIT APPEAL FILED U/S 4 OF THE KARNATAKA COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED r.- * THE WRIT PETITION NO.6-453/2007 DATED 13/ 10/08.
IN WRIT APPEAL NO.157/2009 [GM-CPC] BETWEEN BRSELVAPILLAI S/O.LA'I'EBRANGASWAMY IYANGAR, ._ NO.38, RBICOLONY , ANANDANAGAR, ,}~ , ,,~,TTg BANGALORE -560024 .'.=.._A?FELLANT (By Sri N MANOHAR, ADVQ_CATE)_._._ ' ., AND: _ KPRAKASH " "
S /O. K CHANDVRVAS:HAKAVR'DAS'O- = AGED ABO.IJTD.46wyEAR:s._ " .. No.21-358, IST FLOOR, IEITH MAIN _ RAJAJINAGAF1 END' S'-TAGE,*E BLOCK SUBRAMAN-YANAGARV ._ BANGALORE'56001O "
2 _, SR1 SRINIVAS PRASAD S~--,r.O LATE §3,RANGASw~AI.IY IYENGAR
-AGED" ABOUT .73...YEARS Ia,/A'vNO;38v,.,R.B';IV. COLONY ANANDNAGAR I=~ BANGALORE' -- 1560024 4 SMT 13 RISUIKANYA ' " --~ "--D'/'O LATE RANGASWAMY IYENGAR ' AG.ED---ABOU 74 YEARS R'/__AN_O;2o5/C, 14TH MAIN .fIS'IjFLOOR, A BOCK SUERAMANYANAGAR I I ._ E ....i BANGALORE 560021 ® 36 WRIT APPEAL FILED U/S 4 OF THE KARNATAKA COURT ACT PRAYING TO SET ASIDE THE ORDER PAS'_SED4'IN,:"~-. -3' THE WRIT PETITION NC).12455/2006 DATED 2/12/2008. L"
IN WRIT APPEAL N0.205/ 2009 (GM--CPC) BETWEEN:
Sri B.C. Narayanachar, S / 0 Late, Chikkarmachar, Hindu, Aged about 58 years, R/at No.185, Bagalur Village, ' ' g Jala Hobli, Bangalore North Taluk, '- i Barigalore--56O 049. V . ..*._ APEELLANT (By Sri K.Murthy , Advocate for Appel]a'nt)u. V, AND:
1. Sri BM. Vefikatarayapfrlja, S/o Late ¥'ar"L1_shyap'pa,_ * _ .
Hindu, Aged ab,ou"i: 76~year€»., "
Bagalur Village, _ < _ v ' Jala Hobli, Bangalore '£'xI_orth"17;;fiu1<, Baz'1galo_re*--5A6O 049.' " V
2. .' Sri'Anj'anaehar'; llllll H /0 Late Kris.hnaohar1, Hindus, Ageki,abo'u,t years, R/a~t.No_.~ 1V8S,'jB_ag.aiur Viilage, l Jala llobli, Barigalore North Taluk, Bangalore--»560U49. RESPONDENTS V' ' lilfhis wr_ita1§peal is filed u/s. 4 of the Karnataka High Court 'praying "to set aside the order passed in writ petition _ "~.NVo_,o24_4/2008, dt. 18/O8/2008.38
HOSUR 635 109 KRISHNAGIRI DISTRICT {By Sri M T JAGAN MOHAN, ADVOCATE) AND:
SMT L R TRIVENI NITYA D /0 LATE K RANGASWAY, W/O GANESAN y. .
No.229, 11 BLOCK HMT LA\;'C_)Uf1' VIDYARANAYAPURAM ~ . ~ BANGALORE 560 097 NA go'¥2eV§P~?-, .~=.._:}"R;ESs§oNnENT WRIT APPEAL _.E1i;.EEi§°L_I_/S 14 am'? TEE,"I:A"RRATAKA HIGH COURT ACT PRAYING 1.*G,S'E'--1f ,AS1j;>E1.TVREv.,oRDER PASSED IN THE WRIT PETITION NO_.25«:1;§ /20308 'DATED 1:5/12/2008.
IN WRIT APPEAL 1~Iq:>1.4}2?:.*--e'.(r.>.t_:)*o9 '(GM-cpcj BETWEEN " S/0 PEEQDAPAIAH ," BIA SRI.G P;'vENAK'TA.,%NA1.DU ' gg, yeaas A, R'/AT NO 2.;'>MUDDAPUR"v1LLAGE HOSPET TALUK BEL1.(A.R'1'.v13ITS'f ' _'_. .. APPELLANT (ii3yvSri S V .SHASTR1';__AbvocATE) ' A-S1'ATE~EANK OF MYSORE 'KAMPL1 BRANCH, KAMPLI 'T IS' "REPRESENTED BY ITS MANAGER " VS SUNDARAVARADALU S/O NAGAIAH AP1>E'LLA__1iT-- 5 A' AGE MAJOR R/AT NO 2, MUDDAPUR VILLAGE HOSPET TALUK H __ A BELLARY DIST R_:EsPONDE1vT--s'_f. * WRIT APPEAL FILED U/S 4 OF THE'».,KARH,ATAK_A.' COURT ACT PRAYINO TO SET ASIDE THE ORDER PASSED IN». THE WRIT PETITION NO16935/2007 DATED 24/21 1 ,'20oS_.' 2 IN WRIT APPEAL NO.563/ 2009 {GM-FC3 . BETWEEN A . VA A ANIL KUMAR RAO V A S/O B NARAYANA RAO._ ' "
R/AT LAXMI NIVAS ' . 2.?
OPPOSITE MAI_TRI'CO--MPLEX "
UDUPI 576101' _V .3 ' » ' APPELLANT (By Sri G BALAIV{i§IéHE€.AA_SH}3§ST1§Y,.:ADVdCA;I'E) AND: ., . I . _ _ ..
SHOBHA G NAIEASTMHA ~' VW/O A14\?§ILKUMAR',..V_ Ac.ex> 32 '$81': as , WAT 33399,PRINcE*POIx:..T'ERRAcE NO 6 ?_FR1'~3MONT "CA 94538 USA REPRE;SEI«ITEIf)«I3Y HER GPA HOLDER G ET. MAM UN--A'1'1-II,' - . T 901,K10'i'H CROSS', 22ND MAIN, ' JP NAG_AR,_El PHASE, BANGALORE 560078 RESPONDENT _ I: izJ»RI':"TSAPPEAL EILED U/S 4 OF THE KARNATAKA HIGH "--..;-.COURT'Ac:T_ PRAYING TO SET ASIDE THE ORDER PASSED IN * '-THE WRITPETITION NO12921/2008 DATED 27/ 1/2009.
xx WRIT APPEAL rzo.6o5(2oo9 1915-3 BETWEEN E R V PRASAD S/0 LATE E GOVIND;*g}:*.!'{:~.. 'CI .
AGED AB()U'I'44YEARS , R/AT NO 459, EGIPURAM 'vEA_VE,KN.AGAR,._ ' BAEGALORE 560 047 .-.., ; 'A (By Sri B PRAMOD, AnvocA'r§é;;.. Am) :
sxvrr GAYATHRI Lr"."KSHMig--.{}]0 IJKRISHNA MUF?i'i-{Y AGED ABOUT 41 YEARS; : ~ , _ NO 2345,*B,D.A:iJA"Y'OL"I';' y"z1vmEA.PURA, BHIMANRQAR "
BAN{}A§,(}§3;E_--_56Q 01-7: 1;: , RmPoxEEm' wRn*E..VAPE%5AL F§.LEI)~ {Us f4 OF THE KARNATAKA HIGH coUR*r*'Ae3f"L;PR;mNc;-.f1'o SE"i"ASIDE THE ORDER PASSED IN THE wR1T.PE'ET1ON NQI':2f7?.1]2()09 DATED 30/ I/2009. IR 1EG=.6:a§ '['2¥Oo9 [an-ore; nfi'7F--""?- E_Erz"' % "
' SR} RAMESH s/0 Sm. SELVARAJ _ .,AGs;1§'-40 YEARS, RIATNO. 3'7/6A V .MEEAPIE_jLAYOUT « T1'-'Jim ROAD CROSS BANKEAIJORE-560042 APPELLANT (By ASSGCIATES, ADVOCATE) A SMI' KATHYAYINI W10 S RAMESH AGED 34 YEARS R/AT NO.780, 6TH BLOCK 9'?!-I CROSS, RAJAJINAGAR BANGALORE-560010 WRIT APPEAL FILED {HS 4 of? THE xAz+é1$I;i5t_m}:.A HIGH comm' AC1' PRAY§NG TO SET ASIDE THE Q;2'DER.._.?A..$sED 1:4 THE WRIT PETITION No.4733/2007 DATED 19/"lfmg; . 4_ IN wnrr APPEAL ll0.658~--659[2V€!£')9»',<3,!_al;_-;'§'_(_3)V'4 " V BETWEEN SRLNEELAKANTA s/0 LATE T.CHINNAPPfi._:""
AGED ABOUT 41 YEARS;.._ 'V - R [AT 530.66, am BLOCK KSRTC QUARTERS, gm moss, w1I1.sV<m GARDEN, sHAN'fy.iNAGA§:,;. Q _ * BANGALORE. 27. V : wmmam (By Sri c S 39335 ,.:..1i\i)\4A?(3;'f;:;ia?£' E):VVf' A aw/Q. SRE';VN.EELAK_A;NiTA % HO; 1_36/_39,V"'36THh€Afi:§, 5(3.__FEET ROAD, }B3K%1sr srma BANGALORE .... .. rams;-onnmrr Wm' APPE.A_I5.i?ILED U/S 4 012' THE KARNATAKA HIGH ' ,c<;:}R'3*=A(:*r PRAYING TO SET ASIDE THE ORDER' PASSED IN » T1155 W_RiT'«E?E'!'§TION 330.7814/2008 DATED 7/ 1 1/2008. K0.660I@D09 {rm-egg)
-~.-- (By M/3 NAG ASSPS, ADVOCATES) EETWEE'. it ; H.G.VENKA'I'ESH BABU S]O B.H.V.GOUNDARAa}U ' MARUTHINAGAR, ARSIKERE 573103 ... APPELLANT AND:
42
SMTPRABI-IAVATHAMMA W/O LATE S V RAMAIAI-IA SETTY, MAJOR R/AT MUNICIPAL CIRCLE ARSIKERE 57 3103 RAGHAVENDRA H R S/O LATE S V RAMASETTY MAJOR R/AT MUNICIPAL CIRCLE ARSIKERE 573 103 A B GURUSIDDESH s/0 SHEETRU BAKKAPPA MAJOR V :
R/AT MUNICIPAL ECIRCVIIE ARSIKERE 573 1,03 sjf . ' jj;§*£*..'§P61vDENTs WRIT APPEAL 44'I"(jR:'THE':§RARNATAKA HIGH COURT ACT PRIAYINGAVTO SET ASIDE T"HE--"0RDER PASSED IN THE WRIT PETITION No;9§2,7';.2UQETIATED 20/ 1/2009.
IN WRIT APPEAL 'I¢.o;6I7I/2Oziig._((_§gI;cI=c1 BETWEEN 1 I SRI.BAJ.II IIJIALLAIAH IIIII H I SQRVO-E PLATE 1 NEUKKANNA R /A RAR'TH,1Is;ERAHATTY VILLAGE cHAI,LAI<ERE"_T.AIIUK 'V CHITRADURGA' 3-DISTRICT If ' I4]'3A,:SP.ITAH I <..S"GNAQF"LATE MUKKANNA .R/ARARTHIKENAHATTY VILLAGE ..._CHALLAKERE TALUK .. _cI~IITRADURGA DISTRICT RENiIKA & OTHERS (WA. 1585/2007 I Z A' ' A rnatterrs) the-V.qVuestion was answered as foflows:45
exercise of the power conferred under 227 of the Constitution of India, which arL.sesg-_:
against any order made decidi'ng_ an 0' passed by any Court subordinate to..othe W Court, in the course of Va suitii proceeding not finally disposed o'1',, governed by Section 8 of the'__Ka_ri:atal§a"Highgi Court Act, 1961 and at_tract.edi.bi'Sevc'tion 115 and Section 100A of V0 Procedure, sha1l4§.ie.__to "sVV'VBench consisting of_ agtgzdgeg' . High Court under said in View of Sections v»9ffiii):.A:éfI1d'V': of 'said Act read with Rui.es'-- '2;.1j','~CfSjA2j6,t. %tazga'e 39 of the Writ Proceedings=..I§u.les;-- Karnataka High Court, and 1:'1{sia.) to Schedule II to the 'I€.arna.ta'1ia_,..sCo.urt Fee;-yand Suits Valuation Act, °1?53f?»'*_ A ' _co1m coxasisting of seven Judges in TAMMANNA 82;
The "said was referred to a Larger Bench of (GM--CPC) wherein by judgment dated 13.03.2009 49 legislative intention behind the amendment brought in to Section 115 CPC. Any other construction, either ignoring the legisIativeM__"~:V"'*%'e intention behind the amendment to Section 115 CPC referred to above, in reeobnciliatiozif,1"S with Section 8 of the Act wouldizpprecluice 4' Section 115 CPC as amended, V4a_si:1_well . 2 is Section 8 of the Karnataka 1VIigl1~.Court._ActA,V exist in statute book to a 'us_e_lue"sVs 'lnmber?_Vor 'dead letter'.
Applying the above are of the considered 'theiieletion of clause (b) :1G€e}.A'"'11o'ii {h_e'»--addition of Sections 9:xe)_Ae'1;a .i1i}(iv--a:):» of the--v.Ka'i'nataka High Court Act,_an_d i§fi1eeepj'2(1i};f2e_ and 39 of the Writ Proceedings Rules fyeason to draw an inference _Vcont"ra1fy to;Sea_:tio"r1 8 of the Act, which
1..-"e1npo1vvérsE__iithe Sirig1e_...__Jvudge to dispose of the 'r_evisiona}__V casevltraceabie to Section 115 CPC as amended of 1999. The only irresistible conc1u=sionV.thai:. could be arrived at from the above VS"=.__an_oa1ysis over all consideration of the various 1' aspects of "our discussion referred to above, is to _'ansWer--ethe core issue in negative. 50 Answering the question in negative, it is held that no appeal shall lie under Section 4 of Karnataka High Court Act against theuorder A Single Judge passed in exercise {of 'pow'e--r__.: '-- conferred under Article 227 of the of . «. V' India in the matter arising agains't.. an order deciding an issue, passed the V} subordinate to the High' ACc1,irt.;i in course ofiia"
suit or other proceedings not of, which is attracted' by CPC',i"and is governed High Court Act; oiiilieriiiriiefteirsiifwhich are not attractedgliihgfy 'Section? not governed under 8 appeal would lie under Section" ljv0(i1r_--'a)i the order passed V under4;_Section.V9{:<ii} "of the Karnataka High Court Act 'read..."ew.wi--t.1A1 Articles 226 and 227 of the i'c¢ns:in_mqn ;of:l'1idia and Rules 2(1), 26 and 39 of the :i'\I*J.rit"l Ehboceedings Rules as well as Article g A it _11(sa)"--- to .--_Scbe'du}e II of the Karnataka Court Fees Su:lts__Valuation Act, 1958."51
3. Hence applying the above ratio, these yvrit appea'1e:'_stafi.d'--AV u disposed of in terms of order dated A' TAMMANNA 85 OTHERS vs. RENUKA &,.or§HER's.(i7o'.A. 15S.3j ,I.é1().07_j'; "
(GM«CPC) 85 connected matters). _ _e --- «_ '
4 V' _ fir , ' ' ' L-..C.4'1'13§?f ..}ust1ce % J Index: Y%/No. E 'K Sr1b/