Karnataka High Court
M Aajaz S/O Late M Abdul Rahim vs Maistry Thiimiahchar Choultry Trust ... on 26 March, 2008
Author: N.K.Patil
Bench: N.K.Patil
124 mm HIGH COURT or' KARNATAKA AT BANGALORE CRPNO. 532 OF 2097
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IN THE HIGH COURT GF KARMA TAKA A TBANGALORE
BEFORE
C.R.P.NO. 532 01:' 2o(§7(I <;g1 : %
BETWEEN 4' " 1'
1 M AAJAZ Sf-53 LATE M ABDUL RA}-£!M
AGEED ABOUT 52 YEARS,
SHOP NO.4&'2,MAlSTRY TH;#MMAlAHA"' --.
GHQULTRY BlDG.iRW!N RQ}\{'3,_ f . " ~
LASHKAR MQHALLAMYSORE: . . '
. _ A ;$E5gm<:NER
{By Sri: MANJUNATHA :aD'ai§?e§.'AaxfQQm3': } ..
AND :
1 MAISTRY THl':MiAHCH3j«R C_HQULTR'( TRUST (R)
HAWNG ITS §¥E€31i$.fTERED GFFKZZE AT
nzwm ROAD,LASH¥s'ARMQHAt.LA, _
Mvsoaa, *
RESPONDENT
{By Sri: <3» €§sAL£gKP!$HNA 'sHA$_1fiRv ADVGCATE )
, 'THE5 CR,P., IS, FILED UIS 151 OF CPC AGAENST THE ORDER
DATEDv'21f..'*3.2w7APA'SSE";E) ON |A.NO.7 EN OS.NO.9'¥ 532005 UN THE FILE OF
THE'-I ADDL. %v-CEVVIL -.EUD€3E {JR.£)N)MYSORE§ DISMISSANG THE IA FiLE{)
} L310 7 RULE11 RMl'SEL?-.15'! OF CPO.
- 1%: c;'R'r>§'éoM:NG om FOR A{3MlSSiON THQS DAY, THE comm"-
- <4 ; i .. MAQE me FGLLQWING:
IN THE HIGH COURT OF KARBEATAKA AT BANGALORE C.R_P.NC). 532 OF 2296?
§3A'l'E;I) '1'HIS'I'HE 26TH DAY 01:' MARCH, 2008
THEHON'BLEMR.JU3T1CE N.K.PATfl_. jj; %
IN 'I'I*:'[E HIGH COURT OF KARNATAKA AT BANGALORE. C.R.P.NO. 532 OF ZCIO?
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:ORDER:
The instant revision petition flied by V. arising out ef the order dated 21.88.2007 H l.A.Ne.7 in O.S_Ne.91 512005 by the ;rAdd';; ix (Jrfln) Mysore.
2. The defendant-petitioner't"t;eI'e§iVn the tenant had filed the ";Ru£e XI read with eecticxn the plaint stating that, iemsprévete Trust registered the suit fited by pleintiff--reeipr3ns.:terrt""'~.t'jere§r§""'»--A:tt:r .' ejectment is not meintainablefit the remaining four redreeeteg....tt3e grievance by the plaintiff- reepe%1€ient'e£ene representing can-behetf of Trust is oppeeeét tot Rat and it is vexatieus, merit Bees and wétheetwdiscieeing right te sue and therefore the *..'_'V'p£ai:t€t' V. _iej'A"A.fieb!e to be rejected as there is no cause at h to fi¥e the said suit for ejeetrnent. The said A IN THE HIGH COURT OF KARNATAKA AT BANGALORE C.R.P.NC*. 532 OF 2007 IN THE HIGH COHRT OF KARNATAKA AT BANGALORE. CR.P.NO. 532 OF 260'?
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eppficetion fited by defendant-petitioner herein had c:em.e___ up for consideration befcre the Trial Court on 213' -. V 2%? The Trial Court, after going through the it made in the appiicatione and the piaintiff--reependent has reiaed mint fer.eeneideretie'nA'asj '' to whether the appiicant-defendarifkeentitleri so ciaireed in the above .!"'}"tzs:.*-L».v.,iA'i'iA'r~ie_>i Ceiirtvvefter hearing bath sides and after'. materials evaiiabie on reasons in pares-8 and 9, iii? the appiieetion filed by Being aggrieved by the impugnediierder the Triai Ceurt, petitioner :_.r-herein Eneeeesitetevemte present this revisien petitfien ap:pre;:riete:..reIief.
heard teamed counsei appearing for _ .4 ';>e'ti.tiener 'e.rjéi iearned ceunsei appearing for respondent. After carefui perusai ef the impugned order '_______"__,,,,,,_._..
"passed by the Ceurt be|o\Eg; ¥.A.No.Vii, I de not find any IN THE HIGH COURT OF KARNA'l'A'i-{A AT EANGALQRE C.RP.NO. 532 OF 20$'?
IN 31$ HIGH COURT OF KARNATAKA AT BANGALORE. C.RP,NO. 532 OF W?-4-
error of law, much less material irregularity as such committed by the Court below in rejecting the application filed by defenclant»-«petitioner. The 'i'r'ial ~ after evaluation of the relevant materials. avai|ebie"o.n» file.'_'_g ii and after affording reasonable opportun.ify~'i{oi'hoth"v parties has rejected the speoifi£:..V_gro{ind' petitioner by aaaigning cogent reaeoneln.'W{as~3'andi..é of the order. The Trial Court in the order that on perrgsal reveals that, the plaintiff has-ii under Order I Rule 10 as plaintiffs and therefore, thvV.i:'_:«g,:tanici ' t.aitAe;'nlheQLelefendant-petitioner herein in the saio'*appiioatin_r§ do niotiasttraot order 7 Rule 11 CPO alone, the plain': cannot be rejeictecl-.'___.Leeraec:lV.:;'ct$unsel appearing for respondent to V"r'--AAVeubstantiateimpugned order passed by the Trial 'haeuplatred reliance on the judgment of the Division Court reported in A.l.R. 1979 Karnataka %:e IN THE HIGH COURT OF KARNATAKA AT BANGALORE CRPNO. S32 Oi?' 2(1)?
IN 'I'I{£3 Hléfli comm' OF KARNATAKA AT BANGALORE. Ci.R.P.'NO. 532 0;: 2967 .5- 111 (Jain Swetambara Murthi Pujaka Samastha arj_d___ others Vs. Waman Dattatreya Pukaie and wherein, the Divisian Bench has heid that " ii H instituted by cniy one (:0 trustee- mereléijiiiifreguiiar-:T_ void ab initic}-Appiicatitzn filed under oriiierri. Ruiéi.-*i.€):'v'read'i';
with Order 6 Ruie 17 1:9 j9in"V'i'éfijerVV V maintainable. Even where' gireiinstitqtéd by one as owner aiene Aamczngst. iii' and where ail the iittigbe jsined as parties and__ so to: do is conssidered:.fatai it is not impermissible for the Coufih-inv cases, ta permit the vimpieacimg 1 __i3f the "tsther..vco~owners i$ exercise of its ;5t:gwe,?é'und:_=§f':§i*§i:"e'r..1 Ruie 10 Sub Ruie 2 of cpc, The 7"i..,»__vV.'positi£:;n$"in ;§rii9icj_i§5ie, shouid not be very differant in the ..._f'_j.,.c:_ase ef tr:;Si:ees as wail". Further, ieamed ccsunsei for respondent has submitted that, petitioner taken any $tand in his written statement as ts who /§~v_a_._fl IN THE HEGH CC)lIR'F OF KARNATAKA AT BANGALORE C.RP.NC}. 532 OF 230?
ZN THE HIGH COURT OF KARNATAKA AT BANGALORE. C.R.P.NQ. 532 OF 2130'? «:3- are co-- owners and who have right to claim. Further;---.__b learned ceunsei appearing for respendent has reiiance on tha judgment of the Apex Court in Laxmishankar Harishankar Bhatt (dead)by L.Rs reparted in AJR; 99V3aSuprernié---
1587, whemin it is heid that: "Di§ifirii§.saiV for 'nr;fi.;v':joiingder of necessary parties--Suit' Plaintiff purchaser Qlaiming entire ownership of tenant that suit is of co» owners No averments,~. statement as te who are other co-iVV"eisrg*r;err. Viiiéiint rights they claim,-Suit gannat r'or...n.on-joinder on such vague piea". ln"xrirwir'of.thei:r3t'i'a:::r3f..the law iaid down by the Apex Court 35 refiérréti the Triai Court is justified in rejecting _.i_f_jth;§'appiicativnn filed by petitioner, Therefare, i decline to it 4{'~i.V.Vintérfer9,_iiri' the impugned order passed by the Trial Ceurt. petitioner has made out any gaod grounds to /.4:__.i_..
EN THE HIGH COURT {IF KARNATAKA AT BANGALORE C.R.I-{NC}. S32 01? 2%? IN THE HIGH COURT OF KARNATAKA AT BANCrAI,{}Rf§'.. C.R.P.NO. 332 OF 230'? .7.
entertain this revision patfitinn. Henna, he instant revis-.ic:;5"'.T petition flied by petitioner is dismissed. :
1 L L .. ' ~ . _. IN THE men comm OF KARNATAKA AT BANGALQRE £.'.'.Rj*.ND. 532 (2)? cm?