V S Balasubramanyam S/O Late V S Shesha ... vs L K Trust on 10 June, 2009

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Karnataka High Court

V S Balasubramanyam S/O Late V S Shesha ... vs L K Trust on 10 June, 2009

Bench: H N Nagamohan Das

 V.   H  ..... .. "

 

aw THE HIGH cou RT OF KARNATAKA AT BA!§(3.AL§f1F:EA K A; ~  

DATED mas THE 16'" DAY:'6#'QAU?§E;_2OQ9:.': "   
BEFORE      
THE HON'BLE MR. JusTI¢EEHf:H. NAEAMOHHN 

BETWEEN:

 

1. V.S.Balasubr_amanya_.m "    
S/o late V.S.S!*ie.~:1lj!£; 'lyerﬁ   '  * 
Aged about ?3..yeaf$'--;'_ " _:  "    ' '

2. Smt.Kalavai}sE*1.:;... V "  
W/o V.S'.Baias¢3brarh:anyam..A' .
Aged about 52 yam;  _  _  '

Both are Wat No.7;'3  . 

Bull TempIe'Fioad,V   "
Shankarapuram-. . 

..PETlTlONEFlS

 _'n('By:.Sri~ S;VS.!}:.al4{é'f.Sheﬂy, Adv.)

 ' ANI55

* V.   1  !_,K.TrL'ist.
"  '=_NoV.9. 'Sheshadri Road
 Bangaiore-580 09
   Rep. by its Trustee
'  K.L.Swamy.

 '  M/s. Highland Enterprises

Registered partnership Firm
No.101, Infantry Road
Bangalore-560 O01

0L""""



Rep. by its Partner
K.L.Swamy.

3. M/s. Prestige Esiate   
Projecﬁ Pvt Ltd., : '
'The Faicon House'

No.3, Main Guard Cross Road _
Bangalore-560 001. " '
By its Director «-

Manlrfan Razak.

(By Sri Navkesh Bhatrafcr   
Mfs.Nandi Law Chamber.-3 'for R3 
SriS.F'ramesh._Adv.for.R1»2   1 ~
Sri Hanumamharayagppa', H§}GP)..' ' --  ' "

This, w-rjr;i§e;;tior1_'ﬁr§cs' t;rz:dorV,:§°xrticles 226 & 227 of the
Oonstiﬁ'uﬁoh"ofr5india;jpraying' to quash the order dated 20.2.2009
passed by --ti1er~"I?*r!,C3it3{"G_iiré¥__ &.-Sessions Judge, Bangalore in

F.F:.NojZ7?'9iO8.. 

This; Lpétiiion' ?:a\ri.*§'i§z$en heard and reserved for orders, this
dayg-i';P4.5NAGAMQHAN DAS.J., made the foii-owing;

  oaosa
  are the plaintiffs and respondents are the

doﬁe__ndar:is:hefore the Trio: Court. in th£s grdgment for convenience ihe p%sr:_';A5o3s are referred to their status before the Triai Court. Piarhjiiﬁs ﬂied a suit against the defsrzdanm before the Triai Court K the foiiowirzg reiiefsz

(a) Wherefore, the piainﬁﬁs pray that this Horfbie Court may be pieaseci to declare that they are not bound by any <7"~"~ arrangement made or documents entered _ defendants interse pertaining to a;;itf 5chedu§e_« x pmperties.

(I2) This Hon'b1e= Court may be to fa jésy mandatory injunction A' to"

demoiish the consmictidhr. pip (Sr: say} schedule

(a) This Honble Cgur? m:a_v? a decree for mangiar£:§;;v. !nji1;2c;'i§5:§ fes§réini.*.*; the defendants er ff.-£3 aeferzdants from entering (a; {ham 256 for perrnanent injuncﬁon directfng . def¢i;7¢!a;é:'--.s $223! In afienate or after whofe or any . ' ~ por£fo§:"€.>fAtf§¢_§:;Ef schedaia pruperﬁes.

" T. @2253! be a decree for permanem' injuncfian V the defendants or anybody ctaimfng under frrsm interfering wifb possesszbn sf sat': scheduie " 'preaertlrt »' H 2: The suit ﬁteé by the plainﬁffs came to be numbered as wF,R.7779i2G98 and the ofﬁce of the "£'ria¥ Court raiseé ebjections stating that the prayer of the plaintiff is for declaration and consequeniiy Engunciibn in respect sf an immovable groperty and <:7W"' é. The first prayer in the suit is to deciare ths%« not bound by any arrangsmem: made, .o.r._decurfisréts:'.snié'ré_§iirrtcuV' between the defendants interse pertaéinhjg i%1e"~s_t;i£z:ss§if;sdt:Ie propertées. Accsrding to the Bess:-as csunsei for'iﬁ'eAvw.p:a.EnVtiﬁs prayer faiis under Sectior;2«:1(d) sad 'the: paid on the pain: as sorreci. _;>t§ser;V'_»Sssn~zj_;s'is;-arzjed counsel for the éefendants contend that f}a.!:..x}e:~ot.'sis<L%3»a§stisij':én%§ injunction sought in the plaint gang'gmrssesgaos 24¢s)%sm; Act. It is useful to extract the same is as under:

»~'..-"!V;V°iVs's:;1it for a declaratory decree or consequentis! relief, not fafiirrg ands! Sectssh _ AA ' V Wfssre prayer is br s decisration and for possession

- H u s 2 pgopeny is which the decimation restes, fee shelf . on the market value of {he property at" on .. one thousand, whichever is higher; {b} Where {he prayer is for s dectaraﬁon and for corzsequs.-ntis! frgiuncﬁan "and the reiief sought is w:'fh reference to any Emma:/abie pmperiy, fee she}? be compaésd on orze-balf 03' the marks? vaiue «of the property or an rupees one thousand, whichever is higher: &'\;J\ computed on the amount at which the relief sought 'tzag plain? or rupees one thousand which ever is M * addiﬁonal relief of declaration V' ' ' squarely falls within the purview of ':24(:é9. declaration is valued in the pi}éi§f~V..at and A T' accardingly, the Court 'was, paid as required by section 24(a;~ 7m.e and Court fee computed tfzereerzwfs §1ef'§3fU®« V The Gear! below is ciearly in t and improper and it is orgiér' .i§'!iab}é"tb' 54¢.-'9 set aside. 8A.":;;1rnAin re§bécﬁ@l"a§"reément with the View taken in Master KsP.?o.n;2ap§'5a's:VAcaée. iﬁerefore. the valuation made by the

- ', p§a'§r1 €if¥1és."*L:nderSef§ﬁ6h'"2V4 (G) of the Act is in accordance with iaw. impugned order passed by the Tréal Court ¥s l.ia!3g§:é'to be' éiside.

tﬁe reasans stated above, the following: A QBLZEB

i) Writ peﬁtiorz is hereby aliowed.

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