Karnataka High Court
H R Parvathi vs The Manager Canara Bank on 7 April, 2010
Author: B.S.Patil
Bench: B.S.Patil
W mum QF MWMAKA man cqsmjr or KARNATAKA HIGH COURT or KARNATAKA men count: as KARNATAKA men COURT or KMNATAKA men cc 3: THE HIGH COURT 01?' KARRATAKA AT 3AHGa:.;::REg. jk%Lk DATED ms 'rpm 'rm my arr APRE. 29¢'? ii _ BEFGRE % % % TI-E HOEPBLE am. JUSITGBvI3'14fi.§*§'._15;t;X'I;iI;--'_v"' Vi", E Pamgzi 50.172 BE §:
Win. H.R.Rajmdraswamy _ 1:» ' Axlsilem-e'.: % ...Wrm01~zER (33; Sri. Aswmm, Adm}
ii)": & V k u . . .RESF3HE?E§'F flflflfl Qfififlfl _ ' is fi@ unda arfiblm $6 and 22? cf crf Imiia grayizg as qgzmh the ardm: gel the €3f'u~i1.Judg¢ (Sr. £31.} at Arsfim it: 81.53.2393?! 03 fixated;
' €3E_,1'2.2{)O§ zmx-lead an - - ' mzfimxng the nréw .3? the Civil snap mg in g.s,:zu.2n5;aa dated 'V 32% an I.a;.§e,§1 skim: Azmmzm-Es and etc. Tiim wzit %*&i0n is mm?-113 on far " -- this flay; the wurfiged the filbwfiag; QM cmsm OF K&%NATAKA MG!-I OF XARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC QQEAE
3.. mam as Wind by the artist dawd dbmfising hw appficabbn for want K V' pending dfipmal of the suit film! 'W'
-- 1" defenclant and the "gas afi-and by the ordw a;ma_%%ai';%:2k;2m9 in M.A.N¢>.12[2009 by tlm j
2. mamxm iifcluaclatrafian that era has right to reach E?
scheduha 'am-" saught far t injuncrtkm m «mm: --- Bank fiwam mg of ma mt sf way mm' am $3 xx cm petitzbnw that 2:»: am 3* acheanxe ' ts Em husband -~ tbs 1% defeetiéant, ha mgzsmg saa 'B' mama pmmzy, 2: 53 nut in % that 'as sclmduhs pmwzy, wmh imiudea £1' § mg Ewz ma%@d Em faveur sf 'line 253 fiefaidant -- Bam arfl pmcse&2@ am imtimtm mncla this is"
GM fiQIJR}' OF XARNATAKA HIGH CQISIQII' OF KARNATAKA HIGH COUIIY OF KARNAYAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC previsiarm of am securmaation and. R¢cons:met5Ia:§II%III§£% ' ' A3363 and Enfaxmmmt of %ux'it3r 2032 (fax: arm: 'the: Act') for I' mm: Grdczr mom: Rules 1 and cm mkim an nrdzr af the defmdanm a-am abatrucfirg *3' aemdule paaaage. Beth the the prayer:
ma.c1¢ an the pmv7B*wns oontairwd mam 3:2 suit agazmt the 2% dcfandant - and the Civil Ceurt has m such suit and flwzefare "" rsry IIIII ' nmnbegrranhfig fer the pafifianm mntends #92 am seemg m gram: 'film music as _' fimgz, as pat the gmvimiarma afflcie Act and Imgm in tixs suit $3 may mnfim is the mm m;'asyeé by em giaizatifi am the *a* ufia pa3sa@$ E-fa fa:-rim submgs" that the 91:13; 112% ' :3.
$2' 21% plaifitifi' is in wum that the fiafwaémta éc mt 3511 'A' % L ;,~ petitigm 'm ammaa.
GR amm GP KARNATAKA H!Gl-I OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA W6?-'I CC schcduhe prcperty at: as to deprive the pzamm at her % have mm m the *3' schedule pmpmy, am petitalonm is raidixg, whme abs has get' V mm 'ex schedule pmage in reach 53*
5. 1: the mam Ea able ta Quit, mm the mm% mmaqufififi At this atage, 1 do not find to izI1:m'£m-e with the ordtsra Cmxrm beabw have leapt the $.8 mm w1sm1~; the: H ta eatabfmh Qaimt hm' hushand ms: was mt ' ' bke tlaues said aba¢tvatim1 ia aka the $.33? ofthe dispwal afthe thffi in mt a case which mammke&flmmfi Sd/'-3"
fudge