Karnataka High Court
Smt Siddalingamma vs Smt Gangamma on 16 June, 2008
Author: V.Jagannathan
Bench: V.Jagannathan
IN TEE HIGH COURT OF KAMUATMQ AT mmmnnmn&Mmwa@mmmmm3 f/g' BEFORE % A L mmnmwmxmRammwnmywmmmm°,7 Smt.Sidda1ingamV--._fi 2 Wis late Basappa, 85 V' ' Rfa ' " V whhmfiwmflmmm 325 years, 1")'--«as Santvhabenmar-5'?7552,
- tnlaxiisytinavnnngere district. §;&¢m@m@mmwmsmMmmgm, ' win: 52 years.
""f"&§&3mnfiw&mmmmmpmmmm Dmnnngme ' "~ '$mt.A%mma w! o Srifiamrarappa, ..... 'W'! ...a-munun-um mun ~.7v-gun ur KAKWRIAKA HIGH COURT OF KARNATAKA MGM COURT 0? KARNATAKA H36?! COURT' OF KARNATAKK men 0 40 gmana. Rio Kuhnur villagc, A:-alilmttze Past, C " "
Taluk-5?? 5~5'2,Dava.nagere. ...RESFOHDEH'l'S (By S1€,S.Snnil Datt Yatiav, Adv.) ..w. n uvulsl vr nmmmmwmn rEN.i1*i"§';*D|..§K'£' Of' KARNATAKA I-EGH COURTOF KAWIATAKA I-HGH COURT OF KARNATAKA I-I6!-I (SOUR? OF KAWQATAKA MGR C Tim R.S.A. is filed uncm Section 100 of paused £2: 1m.no.1oe;o5 on the ma q;¢' %:1g;eka-1,:::i..a~;i&k Judge ($:r.II3n), Davnx%, ' aett:I.xg' aside the 3%' 2 .:gwd;:.a;a.ga--~.a paaaefi in {}.$.IiTo.28IO2 AWL t?1é"._f'£ia o£t;r;g[p:1,cs:i1%fk% Judge{Jr.Dn} & JMFC, 11¢ R..S.A. gion day, the Cam-t deliwred the in tlfi appul is or the lower appellate court ' trial court with 1 direction A tn to the p1a1nt.~m' for being pmmed rka his second appeal Section we afthe 0.9.0. or not. xf~a.,'m:df,b1-iw amtecyare tn the wear, that the appellant herein filed an suit Ear partition and separate pmaaessim of her 113" ahare in the: suit schedule T-tyaxacithetz-ialoaurtnfiaercatamruiuiazingthe }/ , P n -wt-an-I':
V. uunnavmamwus rman \:..§.:s{::I Ur ISAKNRIAKR i1IGH CQKJRT OF KARNATAKA HIGH COUK? OF KARNAMKA PWGH COURT W KAHUATAKA HIGH C:
plwdaga at' that parties and the umdmw, decregiithe atzitcnftlm The dearmm besfavm the Iowear appalhxm court _ ammn czfflu um mu:-1:.
lower appellata court the caoaaclna-itxn am the than Razz lakha and had no imdman ha var W the kw 1-*1 down by :me% reported in AIR 1955; amxrt alkwwud the and set aside than :udm=m« by the ml mm and V. V tn the plaintiff for proper presentation. of the harm' appellate cxmrt that '3 V in this semnd appeal.
_ . 3.. 33-.%.S.S11ni1 Datt Yadav, burned mama} fin' the ..._1i5aaperzudmm, at the enact aubmittaad that ths appeal V' itaefifisx r:a::tmainta5nahle1z.*rxim-Secti:n10Go&'the C.P.C.' am the pmper course in 'be: adnptnd by th¢ appellantistafileanappulasifflwappealiafiumtb & {I mun LUUKI Ur nm£NA'!'AKA HIGH (;9l§RT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT' OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C4 ardaexr warm! by the lower appellate court 1130 7 of the C».P.C;. and 111% this aacand mamasmme. In support of the abcve réex-rad 12:: the pravkhm of "
Order 43 Rule 1(a), 0:1:1m*,___7 aamam «cf 'decree' as 5;: 2. E;;'Z)VVV»x:&' the c.P.c:.. Referring to it is suammd that ma mt rendmd 9%: '§f"1;?1e cane. but had anly 'chm phint fin-
als auch; % vtf VA appellam court ae1:as1de' of the ma: ccurt, the was: of or the am mutt is that the plaint was mt have been mad by the appellant. In A & gs the above auhanfssitm, he phmd mliatnce an reportaed mm 19:57 Pmm 333.
fig {3ntheotharhnnd,t11e1ea1'r:ads:aum:e1£orthe appellant and Baaavarajappa cenbended that the appeal is Lzuiu fiectian 10239 of the C.P.C.
E» {-1 bacaum, the: lower appeiiatc sour: had judwm and was of the the fippcfiant need mt mke.-. ' anoouaanm with ommr F further sub%ion made wart had mturnafi --.a case which 'n owned by eff conmjmd in Smfim point the appeal ought to have with Order 43 Rub 1 of @+;1;e%%%:.*;:;p.e.. thgsmna appeal could be mad under m Havim rm:-d an the met that the lower U cum;-t find ulnma' taly dn'ecmd' that the plum' t mturmd m the plai:1ti&' fior being preaemad no the pmpe»ramm,ithaumbehe1dtIwttha1owmappanam wurtzdidnotgoinmothemeximofflwcaw, hutonly folmdtlmttlmetrialcourtlmdnojufudicfianmpauthe b 'to Luulu U!-' KAKNKIAEEA HIGH COUR:':.I~0f KARNATAKK Hlfifi COURT OF KARNATAKA HIGH COURT OF MRNATAKA HIGH COURTW KAWKEAKAKA HIGH COUKF amwecr. The safi Ordar 43 Rule 1 sub-clause' U1. am. ., mm the fal1owm provisions ofsection my an ax-dm~ %%m% jo£ cm: vn remming__a pla_int:'_to to than .. procedure mm vs has beam ,_ Hemoe.an 10 of Order VII returnim a plum' it' is,RtL ' V aga:ns' t winch' an appeal A' _____ on a careful reading at' the afioreafiuid Lk 0.9.2. and applying mm to the am % & ' it -man be said that the judgment cf the mm- court dJ'ract:"ng tha plahzt tn be mun-ma to the T wart win have to be coma-ued as an ardent %e& undm tflrdezr 4-3 Rule 1(a) ofths C.P.C. and, flmufme. an appeal against such an arder lies not under Smtinn 100 ofntl-us C.P.C. In othm wards, a «% ......m. .... .\...W..W\.-. nlvn ...Wm mg» mmmnm mm-I COURT or KARNATAKA Harm C0138'? or KARNATMA HIGH COURT 0? KARMATAKA men coum amend appeal unda Sectian I00 of pm'zn:'ss:ible only from every decree any cxnurt subordinate tn the Cant: in satisfied that queatimn at' law.
Linda' Sectian 100 appeal mmsazily passed in gm: by In View of the judmmt by its very nature of % bring '1 within the a.-mam an Section 21219: the c.1p%=%._?;*:.'V,,F.%I opinion rim xenon! ' ttheimpugnmjudgnumtoftha For 'rim farming rmwns, sacxmd appml '3 A be not ma1n3:a1na' ' ble, but the appellant is at to £13 an appmpmiabe appeal. At tht smge, the Iaarm mumnel for the appellant submitted that he be givan the lfierty in cnmrert this R.S.A. imzo l§!.F.A. Libe:tysm1ghtf9riag'anted.
}/ ' I uuulu ur !E.flE€.NAU\KA HIGE KARNATAKA HIGH COURT 3F KAIINATAKA HFGHCOURT OF KARNATAKA I-IGH COUW OF KAKVATAKA HIGH COUW 10 me appeax as disposed cfin the above ft h caornscmstwd, in View at' it'.s¢1f,t1?zesa;u:1' interim' osrdmjwill ' . «. " "
3,-143.4.) ckws-m1% % 3115991.