Karnataka High Court
Sri Jayaram Udupa vs Sri A G Arvinda @ Arvinda G Naik on 6 December, 2010
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
1 {H mm map: «.2032? 012* KARNATAKA. arr BANG;%§§(2RE"
mmn TI-HS *1'!-E sh my 012* r:>E<::EnmEfi= A- BE'i'WEfi' smaawmmmwa .. < 310 sumanmavmznupa... M ' 34YEARS,€3CC BUm£ss:_ V . Rm mxmmtg Raga, G;A1E-DSHIIAGAR AGRAHARA, sat-c.=;;1.__,1;z,:=:Q'.: sag;5R%.._ V nmaamnaa A .&PIPE££A1§"£' 1§ar_s§m%"31«.s;ie2%:&vi§;xs mmvaaaaam ADV.) am: A, <._%AmrmnA'@,._5m;mr*nA ca Hm " " «sic {'x€$Ff§Ig zmsgzza """" "
¢[€*.C)@i1'i§lEY3££)'1'9w,AGE mxen »ccsr:s Hm '¢s:;3,af:»"m, Xe?
n3:;:;*: ':;w13%sfiJ:j-- .. ..RES1"OB§ER'1?' :1.-=a,9sr":.ws cmazmn' as s mgxaa A3913, ADV'$..} " _ 3% cam. EFILEI3 u£s.37a(4 cmnc mammm am
-....am.-"pk ms 0111322 BATE . uA..I'.1_13L.8EmC21€S JI1DGeE,I FAST max coma: arr smaoeaa m cmmm 39.239/as HY conga my swam "-._jnamn:1s.9.2:m Faasm; BY ms Annnam: sneak, 11:
' c,e.zra.5:5o;%oL £0.13. 08 P1'-§.%EB BY 'ME THIS CRIl%AL AFPEAL COSEEHG OR FOR HEA%G TRIS BAY, WE CDURT DELIVERED WE JUQGQEHT Tm appeal '3 by the mmpiaigfint ardm sf the Add}. amt, V$.a4gar izA1 {3C r;¢;.e-so;2c#d:% datad 13.9.2006.
2. Amordzm to had bur:-% 3. au;12.§f.__? :::cm.1p1a'max1t ageem to Aim'; 'gm or two mantlm wxth' 1x1:¥.m'ea' A' ' In spite of repaahad demands, aka mt make gaymt mmaa, 2' 1,6£},0€Z'fl[- drawn on Efijaya ciurirg Ravembmr 1W9, On gaze' 3% was d.i§hnz19'med' w1th' an imumcmt Funds'. 'rm. Trial Ceurt, " corxvactved' tha aemmed far time ccfiisme undm Smtian 138 offili, Act and sequenced tn pay ¥ 1,6{),00O/- an mmpemation to the aoznpzlaizmwithiusixmaantizsaxfifizrfher seaweed me 9%"
335' WWCQWA therefasmz, he was not liable ta pay 3 aufier SI for aim: month and to pay a fine of f , the accused went up in (3rLA.Ho.100/2006 before an smiam " % M sh.-W, Caurt remrsacl the findiw " L' aside the Garcia' of the by the ocrmplfi-1% t. A' ' 'V .%
4. """ cxmmel for the VV " firm. . Afnw the czlasure of the wlflch was due tn the . at Kaxkmia éuring tine mzd orf ax1f;* it Q zztxnmxiaci that éunm :12 pwevux' as thus aocsuaaa Ind givm a blank chequc tn . '4 t. Mistming the 55%, he has Emsuead V' mtfim $9 tmaccuaed.
5. Em.-;?3andP4de;:|5cm tfmttbweamkma pamwrship f'n'm and the aamplaimnt and tm amused 'EV had btxainaaa trazxaactkom. Both must have in the 33% b1.1si%. It is seen that the complainsazif taksm blank sgnad chaqum from the parmmship firm came tn be c:&ve2ti""'?1:hv." ,3"
due to heavy Ioaa. From this, A"
amused must have fisuagl a. <:heq.i_;1*¢'ii¢. jthc It is not clear what is iv what fa the amunt irnrmiggaéf In the 'no my "Gut of which, a sum of ? tn the ecamplainant and within my manths, fiiling 8.1. for we mantha.
lacs. .3' W' 13;? the agl is aEa%§ Saizr"
RIDGE