Karnataka High Court
Sri C C Venkatanarasihmaiah vs H L Narasimhamurthy on 10 December, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE H'IGH. COURT OF KARNATAKA AT BANGALORE DATED THIS THE kt?" DAY 0;: DECEMBER BEFORE:
THE H()N'BLE MR. .It;sT1CT3 _A.NAND_--BY"R:§2XVl§E'f)13Y' " M' WRIT PETITION No. 2455:'OF'f?:007 BETWEEN: V % X T % STE.C.C.Venkatanarasi1T;h;,1iz1}1,.."""
Son of Chikk'z1venkat211'ayéIppa,_ "
Aged about 58 Years, Residing at C.C.Ci1'c1e,:.-"-- _ if V' a K()1z1.i:f562.l()1.'--. _T__"«.M . j PETITIONER ( "B y S111*i:H . H 2-: T: Li {E3 i1":iAti1.:.-::15'pT;T.: 'Ad vocafie) mil;
' ..vH'..L;N}f:r;:simhamurthy. ' ., 0f~Hf.~V .L.N .Murthy, 2ib(mt 34 Years, ,.Ri::'.:,iding at Prashamhnagar, .. C:_mk1<aba11apur--562 101 ' A C.R.Nata1rz1}L1, Son of Late C.G.Ranganath, Aged .:1boL1t 33 Years, Residing at N().262, Kand21v;t1'apet, C.hiE<ka1ba11Ea1p1a1'--562 I0}. %'») S0mashei<a1r.M Son of Late K.i\/[Lisa-ippa.
Aged about 34 Years.
Residing at NQ293/28, Mosappa Krupa, Pl'£iSi}E1I1[hm1g£'il', Chikkz:b21ll21pu1'--562 I01.
Raviehzmdra, I Son of Late V.N.Venug0pa1,'.__ Aged about 34 Years, V Residing at N0.l23l. Pfiigiiidavarapet, . Pra1shant!maga1', .
Chickb2t}.1a1pt:1'--5fi2 l()}. _.._. ' A.R.Gangadhai', ' T Son ofRavm2tiah,__ i get} ab'e.u"t- ' i3,esi---ziing ;tt"Njo. 'i~.i;"B.St:"eet, C !1"ir_.:_4E<ba Hapur'-.5 6?, I0 I . . Qzzrigzi Re{i<!y..._.«i . V "'S:0niu.ff.Late Seethappa, _ "2.V1baut 33 Years, " "ii-it Kuiavara post, Chii'Ci:§32!iiiii.£1pLIl'-5 62 I0} .
" I-N.Raj21s]ieka1', Son of S.N;1njappachz-M2, Aged about 33 Years'.
Residing at No. I 39, Karkhaiiepet, Ch.ickb:i1lapur--562 I01.8 3
8. V.I\/Iunikris}ma, Sun of Chikk21ve11_kz1ia1'anwenappa. Aged about 35 Y€.zn's, Residing at Kar1davarape.t, Old AEO Office Road, ChickbaH21pLu"--562 NH.
9. N211'aya1naswar11y, Son of Kod21nda1';1maial1, Aged ztbom 33 Yezgms, Residing at Ag21lagL1:'E<é Post, ' Chickba1}apur--562 10}.
.10. John Kenady.
Son of Wiiliam Pxfzikash, Aged about 34 Ygims.
Rés'iTa'ia£g-at N;ig;'72'8;.«C&1an1Lfia;;pe:, (:_hi(J.k'bElV1léipii-P5672""1.Q.§'~... ' ~ E E. K.KUmé1z';1sWgtziigg',"
, S021 (>f'"_L;1te' €7;V.K1'i>§!ane1;3pa, ~ Agm ab()1it*35____Yez1s's.
R'ésic{Vin.g at Near KSRTC Bus Sianci, * " A . _C',.hi'ck_b:1;I'izapur--5(32 :0 a . ... _RESPONDE{.NTS (By Sh1'i.TLSEfi:15E\»'z1sz-1:}, Advocate for Resp0r1dr3nt.N().] to I L Shfi';---Suxteéh-.vE3.Deshpandc. Advocate for Rc:<pm1de:H.N0.1 to W._11_) V b' This Writ Ptttition is "flied Lrnciez' /='\rti_L:Ies 226 and 227 of the Constitution 0f1nd%:,=: praying; to Cali for the entire records in u .H'M.A.N0.7/2(')()4 on {he file of the Civil Judge (S€I1i()1' Division) and IMF-'C, C}aiRka1b;1!}apu1' and set aside the judgement and deu1'ec: dazed: 2].2.?,(')06 Vida: Anncxure--}' and K to the wrii 3 petition. by confirming the order passed by Civil ludge {Junior Division) at Chiekbttllapur on i.A.No.l in ().S.t'\l'().l6___6/2()03 dated: 28.l.2()()4 at Aiii1exLi1'e--H allowing this writ petitlioti, and This Writ Petition coming on for pr6li.l1].it1a1:,ty hve.a:rihg; this day. the Court made the following: -- The petitioner was the pi'ai.ntit'f he.t_'oi*e thee.'ti*i:'ilv::_t_)ut"tl§
2.. The dispute is"betwee'iimtl'i'e.:'pl;ti't'itit'f attdHlt'hellldet'endant. The trial court having grtmpteflltei'n.;3.oi*a«ifyinjtmction at t.he irtstziriee of tulielapeti'tioi'iept:"in' the year 2003, the same was ehailengeld.__4bly_Wayof"appeal before the First Appellate Coo-Tait, Wiiicii hziS"\f:-,tC_{lte{l the orcler of injunct.i_oti and setwaside ' =()1'Ci§3lI"i(':)'i*"i.AlIflli'1f3 trial court. It is this. which is sought to be Lilitlllllellgedi -ii; this appeal. it is neetlless to say that in tnzitters such as this, it wtiiiigzi be futile for 21 Court sitting in its writ jurisdiction to _ihi_pose an opinion in its own, when there is no infirmity insottu as the procedure that is followed or the di.scret.i()n exercised by Z the Appeilate Court is concerned. It is appropriate that {he suit, which is oftht: year 2003 be h€£il'd on merits and is di.:;p(is;e_d~V.Qf'. Hence, the writ petition is rejected. as there is_.i'i%a gAz}(fi>fli'id coiisidei-atioii Gfthe same on ma;-its.» - J]