Bangarappa S/O Iyappa vs Rudrappa S/O Marappa on 13 January, 2012

[Cites 0, Cited by 7]

Karnataka High Court

Bangarappa S/O Iyappa vs Rudrappa S/O Marappa on 13 January, 2012

Equivalent citations: 2012 AIR CC 1452 (KAR), (2012) 114 ALLINDCAS 691 (KAR), 2012 (2) AIR KAR R 518, AIR 2012 (NOC) (SUPP) 508 (KAR.), (2012) 2 KANT LJ 487, (2012) 1 KCCR 766, (2012) 3 CIVLJ 684, (2012) 3 CURCC 375

a.,a.aa.:aa/2094 am THE FELE GP" THE asap DESTRECT guaaa, FAST TRACK COURT, CHETR,-afZ>%jRGA, a:sM:as:aa T?-%E.",ii:-;.¥?PE;&L ma Caaaiasazaa ma auasmam' ma ... i§._Ef£1.REE a":"a,aa.12,:aa:? msaaa as 93 235,/94 Ga mag F::;,--a"a:>a_é~'Va.':"%.-afa Pa; Ca/IL Eaaaa, (3a.aa3, cazraaaaaaa, " r.-

"saza as; CQMEESG aa ma aEA,a{:aa....irfa':$"aigésa COURT $*ELiKfER.ED THE FQLL.©'\§'v'If\§<S.;»~~ - Orai Judgment: Théa sacanﬁ appaai"a:ader,'.§é:§§i:a'n :aJc;mé-a_ 'she CFC is directed against '%hfa'a»:9aCt,{r:eﬁ'i-fuaigmants 0?' area iaurts baéaw w%;é:=a_by _«a""a{;é{5_§:2--a'a.rji:*1g §;S, fV\!a.236;'94 ﬂied by the resaandeafa+-a§a'5%*:_t§»ffs;_--~«t§Vé}-iaiiaa-fter referzed its as the aiaint§ff::E««;.V$%;an€i__s was institutes? far in aaasassiere Q2' fa_%""'éa:junCt§aa restraining the apgefia'si2:¥é_efe:§a'aa:';:g.V_"~éﬁ:a*aa§V.:.~§a.fter referred ta as {ﬁe dafa::dar:":;""ira'm.V§:f:tar=fa'a*§*?':§ with tiaair aasaasaion aver taa "'~..¢.§:;i.§"§£"3«=E'i??'.§3E:'i:'}r*"§ ..... mat ara iaiavaat far Saecidéag this aaaaai a§'£*aS z;'é°zé:§-A-:a«§:

aiaiaﬁéffa are aaabaaa and wife; 'ma aafaaaaai ' agaéma §§'E3'%Z ha iaaﬁ auriaaaaa aha saga', aaaaartggg maﬁa? registered ee¥e deee detee;18.§1gl993 arid since thee be $3 En eeseeseiee thereof as eweegz E': :3 tee ease ef the piemtiffe that they"4'.:g§§erew.:fée§ eeeitiee te ieek after and ee§tév:eie":§ée§r':,ag«r§e::s»ét;;:fe%'«'EeL.z*u'j Le; the suit eroperty end §7enee".t5:e.yn hed'.'V_:AeC;ue>sfe§~..eééeu eefenstiant ':0 heie them out fe_;?"::3anaV.gi'n.g' eVéi=:e'e}' S Aftee the eiefendent stertee?...§eekiVe1g' saeiéE"'e'r'eperty, he afiegediy teek the fi:Qet# te:.: ﬁﬁ_'e 'ifahsi¥dar*'s Qffice under the eyeﬁexe a eower ef eitemey under that pretext ebtaieveé'vhéei;%e%e3§§e':&ff~;§;€e:;'1;e'}""'ei'g';2eturee en ehe safe deed tﬁraciiced 'fraue on him. The defeneeei'--.e%e'viiiie-__bAe_s'§e...ef the eeée deed! eiested eéeiming riafgiﬁf irijze eéi'i'§..._e_::e'pe?§;! ewe ebetéuetéeg the eéamtéffs' fie the Siege 5}? edmieeiers ef the eeeeei, iiée Afoiéezémaj eeeeieeeieé qeeetéeee ef Jaw were feeeeéetee fer Q' ee.e.e"aée?eeee:

2. whether Ceerie beéeez ere jeeiéﬁee is': eei §éem§ng §if"§§€:" éeeeess aeeee ihe eeé: fiiee e';

ewe eieietéiif fee eeeeeiieiéee ef eeée Cieee eeeee' 1891.93 executed by him 93 the gmzmd that the same is obtained by Qéayéng fraasd asi'-him? Whether aﬁpyecéation af eviéeﬁgé Caurts befow £33153: and §;'@§e:*?

{N} . :%7;e 4: Sr: Nagabbushana, :éal:*':':~e§'._€<3.:iri%T$§«5 ;f::'r5= fcéite apgeftanti at the eutset, Vénvitégé. aftig-ﬁtéafé'. judgment 3f the High C0uV:*t"-.§§f"V--»BemV'%3e3;.{V §zi'2Ts=---vS-- ABDUL wm-rm (AI'R_198'S7' éQ§{tf'aAY §8),":o centené that mere statement a'$V :f.1jyé»_':j..:;dgment 02' the mat Cami ,2"c3§;::'_'%--re3::_ ::;:>s3..:§éC!'ez9'a?'£':i_i3€1,:?_f'f as 3 point fer éetermés:ai%:E4or;,."'*:a3}"'{he 5:;--pAé§EVat€="§§e'2:%i is inaéequate, He fa:thevr"§L1'i:s:ta}i:tedgfférgi éfésult §%"f%amin§ of such a point fer detera*i'§.na5:_§en, V%:%.%*€. j::g£s--:::' .---af agpaai E'f'§iS{§§f'€C'fECi étseif 3:35/§r fa%§é'3A:£ E:3.::;.r:s€--.2jé's~":§3e :'%a§ gainisjésszses invmzeé in t?:g§_j'3"i~5;f;3$:e;aM5E fia?'w:§-€:':ermma:%an. In ggspggeri sf his teak me thrgugh the juégmérsts G? the €§§a§'€:3 §;'$'§V{:%i2ﬁeg €"t':§:e Qariiczsiaﬂy, 3:8 }éi§§§"i"i§?3§ <3? we CQi§E"§ 53? f%r::i ;a§pea§ am! subméitéé mg: the aggeiigie Cazgrt A '~ "r:j*£§s"::%~«%.:"€::::@$ iiseif zzasiéiie éeiiééﬁg iha férsig aﬁggsaéi azsereﬁg §f3C§L%§€ 52:3 §§"€i$*%f" §:>§s'*:%:§ far €§€3iE?'?"§"%%i"%5i§®?"I vssere §r5m€é. 'J:

S' in Anéthafs 5336;? the gituatign was sofrzewhat gimiiar, The Cam': 3%' férst aageaé in :hat_.':3 S«»«é '~~.E}aﬁ fsrmuiated we faééawmg gain: fer <;@:1si§eraf;:§§;':'"'*'%3%a;)fj§f2._é1iE:$é<, the judgment 335% decyee $1' theétigé C§.:;'%E'"§'~§_'%i,é':3§e".':<::

381: ..;>:'s3i<:.fe?"*' The Eeaméd Judgg that-{A:'§»é.tEi_a"§§ éése! after <:a:"3sE§e:'%;'g__g theAV...;wfévv%$é.9ins :6-n.:Aa§;ir'§eé in Grder 4: Ruie 323:: _C§?_C,,;j_hé~i'dV._i;h'§3's 27'. 7?ve-- '--rpoirﬁfs _ :§L**:v';"2;'7<:ff?" V~!fI'?.£1$?Ef' arise for ;;.iefer§53§na':°£;;r} -a :fg::our.t Qf ffrst a 532 c.:9éver9"'7.' ertanf aazestfons §:f: '§!.7;'e Ca:'§é E?i7G" the shoufa' mt " 56 ye. It is 5 matter af =___a<:':i;?é';:§'fex§""_;bQa!< knawiedge 55231' the e;<f3::'£"§;:;e:'§7:5'§§ns wfviaifi arise 5:: {he apgeai gné }9égIz;2';'é9e deégrmiagtigrz mag: 55 siaied :i:fi*:;'%e Jfadgmeaég "E: 55 5235 szgfﬁaieﬁt is éfze aim" is be éefermiﬁed in 5 ea' ' .VLA.i':%§$'2e.i'f2e;" $5 mi' me decésian is 3353555553:

wiiﬁ €526 msriés sf we gage," "?";':e gin:

3:: sigiecf ES hsraw 3 saint fer C5€§€§"§??f;'?§3"!Q?? a3 aaﬂégm £35m' in §§'§€:"' 4: Qéffé 32 3;? {"533 £'<;>§'a ?'??§ f8§f§?€§ Eaéges 52;' {the Caazrsfs sf ﬁrgé §§§z:~3§§ siéagia' .~:é:_g§e 3: sf am net apgraacf? the appéa«is;'f7séref;¢:*_ fivffz 7' gain: 0;' speediigs' .;§'i5;3a§§:2_ g' 9:' 35% 'fhe apgeais r;?:$s':: :'2e 3!s'::. _ $'2::?;%!!§§§n§?;r gffgggsea' afée-;*'* ::sé'fé"~a::§' we argum en {*5-. .;;%L3fL5a';%?Ce;$.§:;*'[; '4 :;;>¢:7fz7 ts grzsirzg frem ffrre a;§Qrz2e}:§5f.»La;%§:j'Véggiﬁéf materiai 3{?i3":1f%f?{tEf? §f;'ec{5'f%'}g: giﬁfnis groperzy. 'f0.:_;:{§cf!eVr::":'a}::df:'?e abject of the V;:3;ja':;>'r;<£$7;4f?f?" R3255} of #38

-.;;j'e:*§§f;:1rrsf2';;éb!y reszjfied in fhe " ._!;2Vstaj}f:§§':;;3Se_.V_:Ei;._ﬁ»f;e faiiagre afjustice at {he Q?:f2'e.§5v«er appelfaée Cami.

V V" {emphasig supplied) _ ', '~$:§':n.§£ar§y; iihg Sugrerrze Cegmt En i--é? s:D§':Q£j: (Dam) ax' LRS wvs» A.RAMAL:NGAM {2a1:{2) KCCR 1389 {SC} had "-A§V€:<:qsé§;"2 is cmgiﬁer 332 pravégésns Carsiaéned in Sréer 41 Er; 'aha: cage; Ema §u§reme Ceurt G%S8§""2:'§{§ that 32% saéﬁ gyoxzigisms §;*'s;:v%{§e gaiﬁeéérzes fay §:%":% ggapeifate Cguré as is fsow Cam'? hag is gmceeg am éecééé éféég 533%? It ﬁg fwihgé' oéafgrigeé that 'i§"%§ grgvésim S§"§{Z3L§§§ ée was in Sijiﬁ a way as is §€§:s%?€ 1:523? the '=:'5§"§€Z'§'a.%§ §&:'%.:%{::§§&:"s ?3"%€§E§EF:3%"§§§ tééergéré sahgsaséé % takes £333 ? Appeal court, white Censétiering ene eeciding a first eggeat shouts teeftee that it has te be de:%e.eVe_'-ettictty it": eetserence with the etevtsions 7 Rate 3: $5 CFC. theee etevieiene eeeé éetttti§t;>§'§m--eﬁt.t: anririwuz : V", 'd the ermeei Cmett am it says, tetheer tt;tt:ftt;'* judgment sheii state the g:t:irtt_;s fefttetertni:.iVe'%i:E.t:vtt__ whee teqeirement gush as this ﬁe §nie§'$Vtet!.Vvt;§3e%§--ﬁg/ithevvvfereceduraé Eew; ewe must try :'~:t'f.e:e?§ject "ante stope of this previsien. first instance is expected te uthe: evidence and appfy itg mind it? tjaee its the tight at the cotmeei fer the eartéeet it meet Eudgmeet ef the first appeiéete CQt.§;é'§' tt3et %tV-E7315"§re';:>et'§y eeetecéated the 3C§C{{Sf€\f§§E¥':C€'; .3;t;:"i§i§Eit;':5' '%'?;Sg§'1'3E%'1d erzé Secided ttze case teneéeetmg the 1 Vt;:.tete;~.g.e:t~~.tg":"2 ttféiiﬁtd. timees the epeettete Cettrté jtttegreent £3"-«..tae_et§.,et: ttadeeetzﬁetat eeeeeemetét at ttée teieeent AAe%gtder;vce er: ett peints, it weute not emeuttt te eubstantiei A' --..V{:e.ttf;§t%eté<,"e at these §%"G\.5fSEG§'%S {£3641 §»~3:t ef €?C}; It ﬁe;

. ._..thetefete; i'"'§§€:€S§§t"'§ fer the eeeeftete Qetttt: te frame the §§§t'2?:S tet detetmtstettetz etéé exemtne the game et'"= mdepeneeetfy in the ﬁght ef the fectsfevidenee §ed___by the partiee, Meree; esieeg the eeestéee es ﬁe :;~;§:etfee_§-._vv§§3e judgment 2:? the éijeuri: befew is eeyreet er ie:;;?Va§'eé'.&g'--a§%{§..._:fe--.> heeeiessﬁy an éeecjeeuate meghee §:Eje'V reesairereee: ef this iegei erev£e.§e'»:i}.

8. The first appee'§'--ve4e:.f"S--~.a x}e'§-e_ei;:»§ee'.: of the eartiee. The wheieeese .%eW:'§§Vee: ﬁfe: aepeeé ﬁe eperz for remearing; bath en eV%uee'et'§:;e'S:'V c3_.f: '£'-i*:§:.V"'a'_'_nci Eew. The Appeﬁate CQ_§f"£._h'_'E3S 3;;riseE:5€tie.§€"'%e_'~.::e'\:e'rse er reeefférm the findings e;f"VtE§e.fr§'e'E.__Ce-e;§;<.i:j"-- V_::§,;i%2erefere!. mandetery fer the Avp'§'e'§5--a§€+_ C5é;':::":: t"e._1'ede;§e'rezientEy assese the evidence ef the"'.pe'f:ie§ _ai';zV:éj?'~e.eeeeiee.e%j_tee reéevent pemts which arise fer edje:'ie:'€.;a:i£»e:2 -ee'e%"§3.eLerEng ef the exziéeeee en these e§j;*s's~*§';:.i:s:,__jAV' §e§eg' ":§:e_.._féee£ Cezm: ef feet; the first aeeeiiete 'iieert~__me':*;:'°eei reeere mere geeerei expressiee ef €:<3f::errer§{,fee%e%t%2 the ieeé :$e4.::': jeégmeeig eee ii seeei give zeeseae fee éte éeeéeéee ee eech eemi émjeeeeeeeiéy x%e 'i:.?:ei er: me 'me: Ceere "ﬂees; the entire eeééeeee meg? ee eeesieeyee ewe {ﬁeeeeseé ﬁe eeieii eeé eeee exereéee e'eee§e be eeee efte: feymeéeiieg {he eeieie fer E0 Caﬁsideration in terms sf the prsvismns Qf Qréer 4: Rzsie 31 of C92;

§. 3*: wguéd be necessary; at §:a.gi;Véi,' QEBSSFE/8 that frcm gerusai cu' §;?éé"'§%.:¢g§«enf:4e:%3':'._E?"é-ir cﬁeasv/apﬁarent 0:' it csuéd be emgefiaté Cam': censidered Va--t§§'~..Vd§sé{ssse':f-..AEh the 'V facts and evidence, a5'§\%{,__a@i3?'i*:'a§§.§¥2 'éé"§f_5incf §a':";'d Vavjeaét wﬁth aii the points fer co5%:'Vf{[e'r'§'t-E.§';E:;' case, mereéy because going; cannot be a ground fer; §:;d.gmen:; theugh; it is :2,eCessa.ryg.<€§'sV§.raﬁfe;=.fci--: '-the "C<3u%ts Q? first ag:2pea¥ ta fermuiévte :3%0;3e':*§j,}j":.§ié»pV5%_sféVisfér Censideratien in fzhe suit, .31-£'3.j ﬁuiféség' ';":>aS i: she week; E have CGFFEE acrsss few ">;%~:~:si'g:L::4:'e%*:'"e:A;: "whgre tiéé aggéééaie Caurtg frameci sémiéas' =§?3 C!V§.Ef'§5i$"§§%"«v.A§£,5CEi'.E?§'%¥f¥§§§(3§1, such ag iZ§'¥§ {me is {he gregeai {:a§a:.,__ "€§';%;S f::r*ens:§ $2' fermazéaiiag {he méséi $0? §§C§S§§§"t is *«.' ®§c:@mi}":.gA:'ragtime, "Ste QL§€SE%{}§? befare iéze Cwrts 91' A. V' is :30? s:::°:£*g whsiéxgr' the jaseégmént sf iﬁé Cgagri :;:§ .V béiezag was iégbée :9 be 93: ggéde 9:' segagézes agmsiéeratéeze V' ar vgééai "Em $55: aggeiéaée £:;>:;r*: 2'Eﬁ§§§§"€$ ze ffamé 3%? 11 the points that arise en the basis 0%' the arguments eexseeced by the eeftéee in the eepeei. A3 e.eVee_§"~s:ee eeriéerg Ceerts ef firet eeeeaf meet cever 3%if".§'n€§'§e--rieie_:"'_ eueeeens éezzeivee ie the ease and they-~vehe:§;§e"'~eG--t 'egé geﬁeraf ewe vague. The exec: §?.\L!€SiZA§Q§}';§ ée£*;é.e?s- the eeeeai end reqeiees afeter-sf:f:meffEe§2"'meeifeeeﬁatele in the judgment' 1:' Keeping v"_ee'tt§.ed pesitéen ef Iewg I have e;:e.;j§§.n_ed first aepefiate Ceure The; as many as 12 issues;

0:3: ef 'E-iieeeee'r"-teﬁreereciece the reﬁevant ieeuee : i:-Q eepeﬁiate Ceurt ée fee:

miedirerctee«--§§seEfVéei:§§ev ':i'e_e';d§ee the eeeeaf. E} ¥\fv§;§'eAeher the eiaéetéff eresze their iiife ﬁe Viee eeét ieede 1?

Wezeieee fee defeedeeé: ereees thee he has eeeeireef the see ereeertéee enéer regieiereij eeie deee detee :$gG3..};,§§3 exeeeiee egr feet eieieééff T?

iii} Whether the piamtéffs grave theis"-.¥.;awf::% possession ever suit lands an f:§1.e s:€§i§ sf Suﬁ? '-- V M Whethsr the Wp§aéntéf':"s'~-- ::§:vIfcii'v§é--_ mterferencs ;ar:G?_ ' S-§s1'iAru:t:';:;;2V_% ("Y zéefendant is hierés' {ms-sés»s§::m--:_£:;:':tf_ ?

enjeyment _:§f~..§::§t i a";$dsw V) Whether p!éE'n.§Eff<.;u are7':e}fe't:itEeVCi for the reiéefﬁf dzééiafatiizg and "i'nj:3nCtio{i as may'€;d;"? % Aa1%dsj;'iena:i:'i§§:g;és; 'vi?--..

;: ~'¢'*§3_}f_1:€:E§:1§3._r% 'i:h;e7;31é_:int§ff proves that the sa§e ;'_dee:§._date.d"':V 18.G1.1§93 is ebtaéned by

-------- "'i;:EVvay'i~n>gf---.fra::::§~~~9e': him by defendant am} .. _._I::'3,5 n1i§':*$_pre$entatEen and Caercisn '3 izié) ' ﬁaintiff is erztétteé far the . reitgfgvf Canieliatésrg ef the saie deed _ *«:,£ate>*j 18.0:i.3.§93 ?

E;;?'v',,f ' 32;» "«.f§"§*az-3 Lewes" a§gei§a%;:e ﬁﬂiirig hswsxser, ﬁameé 333$"-féﬁisw-§'.%:g«§Eiééiizi: €35 §@:ermina{;:3:'::

z"'*v:51f'§':e§%":e? {ﬁe jziégmeni sf {ﬁg 'ma: Cam": ygqazégreg ::f:%:é%"?erea€e?"

13. En my Ggéaéaai, iﬁa aggaéiaie Cam: ﬁié 52:3: £§:':s§§&:* 3% iﬁe minis éaszgweﬁ 82 {W 553% 35:3 ma:2r:$§ ,......

S4») in which it might is have. Fer instance; the appeéiate Court heéég that the éefendarzts gait me sa4,£V<§sV-VT»-.4:'§;Ts:~=:V_e::i executed by undue énffzjerzce. As; a matter 9? _ :29: ihe sage sea': up by the piamiiffg; up the géaintiffs was that the 3.223% dés_er;§ éefenﬁants by gracticing fras;:E-grid ':"r:.iV_sEepresé'}3';a:{Vi_§n4';T58 Eeameci judge averieaked :h edefé:*;§.i::§Qr'2s €01: the expressians ":;ndu'e._ :~ é-ﬁfie;sﬁ€;gf<;vA"'«.%_ "fraud" and "'m%srepresentat:i§_n" as_defi_r2.ed Cantract Act; 1§?'2., Fremi <i>f" "';:¥éf~§;*i'it§0r:s, sf these exgressiensjgx 'CE:éé.§f 2:'h:at '§, fhey have different: Cannsﬁétéon_:i!e'%'s,eaAn'§3~ng,.'f?%g_ apggeéfate Cami, Er: my apinéeng Cemmitteij Sugch w.eE:*-Qcférf §_;4>':"?-.._f5C"':' and éaw osééxg becauge it Sid mt fra-mg §%'s§$é"§'s§%: Es $5 determéﬁatéen :25": thg baség sf °'::%f:é"*;§§e;§'{f§n"§;A.§/evéééfite am the argumenis aéxzanced by

-iea.§'~né*;"§.. 'r:«:::j.j;%:§3% }~fer the games. Eurihes, the agﬁegaie Ceasstf _.:::s;f§§éﬁer€§ ma §ss:.:es;'§s>%n%:s§ §V?'E§C?'i were mi easei': " '"«__ '-raiseéXagﬁéfeg" frameé by the tréai Cassi, Far instaageg "a{vE*:s:t_§*:ér $13 gafe ages? wag guggeréteﬁ $33: €:§§*:§%§erai%G:rz 3:25 2 _§§'f'%é€ ii; wag Qb'§§%F%€2-'Q ﬁg: amaéasé §§"":§§§z'<'f§§£$. ﬁsere wag mi: Vvihe %SSé,%€S zaiged m the gait, '§%':e aggsiiaég 14 £GEjf'ﬁ3; gjroceeded ts Censééer whether the de§fe'%is3véV:3:t__j:';s;__a:'s_ f§nem;§e§!y sesame se pay the ceeséeeraiiee":9:§h:e'~f§§e§Vn:§:§?;2 s zehéch was me: the eeénigiéssee §n§feEx<e£€A.f?rxé*,%§e..'su:{:';'Vf-E; mi a suit fer seecéfic ;3e'r§:;rmaE;A:_e" ea' 'VVA.:~z:;_Vree_§§r:e':":f:_.V"2 Further, the first aeeeiéate eyes: '%ae:s:§fn§: sgderess on the point sf ;3c:ssessi::;e "e,nd T_iAr2j::.s§'2VL*{:ti;:_,;r7§"§:txs éhe judgment: and that alé hepgaened o:2£\A,{_V_Vbf'eVr;a§,':'_se: it-"'*f_a §'E'§$._';;V..§:e frame ereper points fer ci§e§te';;f.:f§'é§r":a:iiie:€:.""3 '"I_r§"£he.....§:ireumstarzcesf this appeeé eesemies...--t--::"t>_e..__'a.§_£<>e:<~;re'<§_'. Hence, I sass the fo§§ez;v%.r:g.s.C_rE'c§~e'%: :*<:;,_ ~ ' j ORDER .§:;dgzVfﬁ'e':fg'iV_'e:f2 é"-.::{r::ier dated 832035 passed by the {ewes"a;:!g::e§§é:.ieA'-._C'e~*;sVr§ %s set aséﬁe sad the assess: §@§$§::§§/§{:\\./.§\§$€..A§_QSi}2§'§3*'§§S resizcsreci is: ﬁée see remitted te the V'-.s"%*s':»_ Ceer: far its ceesideraséee efrese :5: e<:::'e fee %%CV5e'jﬁA%§§h §§'v":i, ..";'v"§r;;e Aspeéiate Seer: in see Sigh: ef eesemzetiees ﬁ ':'";-8€_'§.ne ie teés jzgeeseeet sheéi decide see aeeeei es V% _,v_.e:x<eee:s§ees§y es §GSS§§§8 see esefereeiig wsaisie e eeséee ef E5 six manths frem the date 0? receigt of the recqré ané greceeééngs afeng zszsétéi 6&9; 0:' this juﬁgment. Registry is dir*e<:i:ed is send the re::.::s__r§E-:s: iéVA'T.'E?§?';e3MF1*§<éi; Agsgeéiate Cam? and C€}§'y' 3? this Interim erder passe<[%":%.\; thés. Couzi' :§$§=s{ v2..1V,9i2G§?. shall remain eperative tifé ﬁisp_4<_i}7Sa:§_ c.f_»_t§"se 55;:>{§ e a£ * .

Refund sf ceuri feeﬂf §'m},:'Va:...§é~EA%;~1E,§§e:/g;g:Eg,s:"'"'? m~_»w?,A::,~w,M>-~W""""W»7::'y / V,/v ».

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Karnataka High Court