R Mohanraj vs Corporatioin Of City Of Bangalore on 7 March, 2011

[Cites 1, Cited by 1]

Karnataka High Court

R Mohanraj vs Corporatioin Of City Of Bangalore on 7 March, 2011

Bench: S.N.Satyanarayana

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H2? THE HIGH CQURT 99 KARZ?*~3ATA§£% 12;? B;"--"aE\ZfGAL®RE
mgraa THIS ma 1% may as Ixzmaca gm 2
BEFORE
THE E~iOE"~E'BLE MR, JEESTECE 8, E3, SATY:%.;f§;-%   _

REGULAR FERST App?/ﬂ I?s2f0:k\22?f"2';;»:s~é:::2}   .
Cfw REGEELAR FIRST APPEAL :«:@.f2.1a;:,/2Geg__  = 

R.F.A. N8' 22'? 2882:
BETEVEEN

SE13': 1%, Iﬁxiaharzraj,

Secreiary, __ ._ _

'ﬁeiaji Yauih Ass9s:':iatié::'  *

{§;eg{i.E {'z&}Fa'éhf'§::a§;fa::  v_ u  
Banga§0re~2"iv      3  Appéﬁani

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1.

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V " V 1Sz.3f£':a3?:EaL __ . Sv,5?c:.,x S§?l3'%"'J. Jugrajg ' L3;§{§§__Q?§€§ & Riiercharza Na. :28; 12:, Chickgagzar * jS'§;?€$'L Shiifzzgiﬁagar, E'*a:1g»;a§@3"€ 3% \$$ EaS§9n dsnésg A {By Shzé. Vinajsaka 3, fax' Shri Ashak Haranahaﬁi for R-1 Shri. 3:\/i.C.R_a.'v£ Eiumaiz fa?

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13.} EQGOE. p:a.$$€<:i in €1Z&S£\E<>,'2202fE_98G cm the fﬂzis <3? ﬂ'§.€% X§{V§I .z«'x{i£ii. Ciiiy C'i_vi1 JL2{ige, BE1§'1g;E':11{}E'€:, d€?{?F€:§.if.i:1.g 'iihe $1,133. far d§;?{?§£?iI'£1'¥3,ii.(§I"i; }"}€':E'I§"iE"LTi'1€I'§t i_:'1juz'1<:'t:ia}§':z{E52315} m2mc1.ai:£}r3I inj1.1:2c?E;_E{31:1. "

EN R.F.A.NO. 214/2002:

BE'P\?VE3EN C{}rp<>m.§.i<m «:3? C31}; 011' B2.m.gz.:.i<>re R€3'pr<3s;::é:'1i€d by-' ié:s~; C~:}mmis:;::3i(:»:::-:::f COE'§}{)1"E§.1"i{3'I': Offiftex ._ V' ;

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§:§§%:{ 'i;:*z:§'§-3 " * A ?*§€§242§ §': '*5-';'):..:'isf§*1 ,:-%.,<ﬁ'~;:?s;"s<>{'::122.¥;.i<>::z {§?;v{ir§;{§ F {}a:~,.-»'ai%:§ réiéeigezzx ;E§2i:'zz , 5' §'{€<ss;;§3;2 {Ea-rznése 3%/iii, Eigzaré E{L.:aza:° £51' Tvifssﬁ REEEFE Rgzzfi Eb"? "R1 Shri. (3; K:*is3h':1a E\«Eur!:,h§.,1 Aciv. i"<>:' R2} L411 This Regukir First Appeai is fileé ufg 96 9f Ceﬁé G? Chzﬁ Pmcedure iagaingt the judgmsni and dacrree ﬁt. 13.11.2001 pagsed in Q.S.Na-22€*2f}98O an Ehe ﬁia 0f the PQCEEIE Add}. Cit}; Civii Judge, Bangaiara d&Cr§~:-efézzg the Suit: 'far deciaratien, pérmanemt injunction "-3:39:31 mandatery injunctian. "

Th€S€ appealg Coming an for Final Hfzariﬁg. ii':3:'s--..:

day the Court made the foiiowinggi JUDGME7'Hj?.'.%%T " iv 'I'h.€s€ ﬁves appeals 3ireV»1"i3§c'f;= ci'e§f§ig:?i: dJ§e.::1i"}:';:3;s.§ and 2 in 03. Na.22072,{.:98Q%-Q;"_:hs:-ﬁle.§§:~«;§<;%-}§;i ﬁ{§£.Ec {jjéégg iféazéi ﬁaiégeg Bazzgaééifié; "

2," """ _v t£é'V»thes€ appeaig are a3 under:

_E')iE'S'{ %reSpme;:a 5:': REA 214/2392 and secané

-' r ,,%;'€QS§';s:;;{2?1c";i<:22"1{"*2?.:7: 2802 nameéyg J, Sahaniai {ﬂed L-:aVVvs_::;i?:' E9'?'? {or the {@155 sf permanent §.n3fAu:_:c:i_@:: agéz,.ins"a first rezapsndent W Baragaiare Ciéy' Cs:"p@:"af§:'§%3§:; and {me §afE'Lm'Era§'":;, géatésd €49 ha {:{}ni:'a{:"§8z' _ A' §*.7§33I'-»*:'ﬁ<:A5€ 'firs: ééfaitaﬁam A Ea::ga§.::s1:°:3 C33}? Carperaiign.

3. The aaié Suﬁ far iha reﬁef Gf pérmamsnt imjunsstiarz in :"€Sp€Ct Qf vacianiz site bearing; CGz"pa:"a, §'i;c3:';

'E\Eo.155;" E situatad in Marathi Srserampuram, Bangaiore, thié suit sCh@éV:.__;1 §:4~--..;;;:ﬁ§::é;4ri,3?." édmittediy 661% said property a _*:§:41afig':i3;;9;r..:

vaca::_1t SR6? bounded '$3? rgaais 0:*2'_Ea8é:ern';--5A$C'::th}:rf1 siﬁe azéﬁ NQI"1£h€E'}'§ and 'sﬁfesteffi' draiziig-. 4, it is the Ca.:%§€% sf jihat the Suit p:*cs§§::'*:;y §}€5§G§:§«§§i'--. Eyiaiaggsa, éééhz} purchaaeﬂ §a§';;;: e;:'V~véégté-m;--.___;€2§ V ";5"f§;r:%_jT hearing Sy.N0.5G,/2 under r€:g1s:€f:%§i.. in the year 1982; the suit property 15%;; pc§ft_i§51é.' same.» in the year 1Q??? the§ai3£ra's 3., pVa L2*iiﬁ Q :;f;én the famﬁy of ﬁiietappag V».?'h€I'€§f€1 §;%§V§1si§f3«3a~:*§:1g '$L:rve:,7 r§@.5Gf2 was aiietted $0 E\fE01:appa"s SE":a:*éLzf1£:;§%f férisgésiersﬁ partition de€&9 sf§n;::€ then ha '$68.8 ii': §&s:;':.é£i$iéér: azfﬁ ezajejgzmsné 9% the 53.31%, ﬁaécayéémg :0 A ..f ;§§a§L£;§i¢§§§; the Saki Mafagga, fgrmaé 3. §§"E'if§:"i?.'€ Eajgmﬁ in ﬁnd bearing S'éi1""€€}7' N0.50f2 and Soiﬁ sites fﬂrmed 'therein to Variaus persons. The suit scheﬁzie prapertjg " E§3zi;{é1f{3;:'-'5;iC~ViE,; A'

-22:

being 0:16 Such sitez, whiith is Eactazied adjacérzé: $0 '$36 drain wag pur'€:h3.,seé by one S;'i§1i°2;.::"zsa1::, P."xFss".a'L

5. when the matter steed ihusv, £11 'ihe y€3g.'.. E';3}_:?'?, them was disturbance ta the passessiqré _ defendant ﬁg suit property b'§;__":};§e B¢i§:géJ;§fé": vC§ty.

Cegporatiefa and its €:0ntracior,:'A:<Wh_::}T~=irié::E._ t€"_3 ' muiti~St0ri€d car parking théyéssnx This nLe_CL%s'SVi?;av=:€{i--~3the 2 L' plaintiff in filing 8. Sui: far pernianent inji1m:§;'.Q§§. In {ha

-gaéﬁ s§:;:3i%:.$ wriéiez: _ ﬁ«?3'ff:f§ﬁ&i'ii M C0':'p0':'at:i0I1 waﬁ' fii€di 0 i*§'28.§'1t;§..§'§"7T;«' immediafteiy after the _s1§;%;iT' vf:.:.$a§§§:".fii€.:§';"~.3§'he.:'ein a specific contemtien was iaketfz 'by '£h:é"f£¢;%s{'--%§;éi?--*::':éar:t that the Siiﬁ scheduie pr0p€_r'E'y is p*'ir.3;€§€g-. sixiiuaied adjacent is the drain andﬁgé as r;.1ar§ia.;13j_§a;f:d of the drain, which has *<Je$€eé f{:C:3f§Gi'8f{iQE'1 as ::@'r:i1:e::1§'§a'1.'i€d under Secfisn

-{iéj§'~..j::h%:A';~I§§~2.,:::i§:§;3a§ C@3";€i,::a{:"i £51 E§?'5 §'h€:°€§i;:§_afE€:? reﬁgﬁrﬁﬁ 35:34 TJ"§s_c%;' €03" '§'§'€¥ii3:'§. zfﬁw ,.m§f

8. Azicsrdirig its them, the mtit Iazéd wag part if the ﬁrazin, aftsr the éram was recanstructsd with waiis an eiiher sideq the remaining margina} land, 33 %,§;é.._$;::§t scheduié property; which has vagted _ Co:"p0rati_:::>n in terms sf Sectien 0f aﬁiscgi '4 {hair Case ihai at no pain: 015 tin1€5"'i§::3€ '$.a1?;:,iv"'§*>:*i;§3zF%_r"?t:;:~ bﬁienged ta Evioiappa. it is":f_u'rj§her"':::§ﬁs'.e:1::1:é{i. i%:5.;£ iighlé ﬁrat defasznﬁani wag cQntinuQ_u§s'1§f 3;: pchsszstgfgiagﬁ 0f the Suﬁ: Scheduie §.§1'G§€§'%:}r:"' :?i 2"1~$"i§{§;fii:iI'i.%Lif3i§:i§'TE_§S€~'>S€SSi83;'1 a$ on tbs daéﬁ $17'jihe;"éiii'€f"a:§Aéxﬁréisifig its right 6%"

01xrr:er:§Vh;11::>V i §t. :§g«.. .scheﬁﬁvie pI"Op€1""£§§', The said prope§t§:%'1§r3.sM €ar:;f:%$;rE{feC%._:t0 be utﬁised fer' the purpsse sf buiiciingg m1ﬁ£:§.--Ast:3'£'i€& {ﬁr parking with the aSSiS*:3;.nCe of V ':heL'seé£f%f;dVM' z:Eefe11da;nt/ C€}E'itFE1{3"{OI'. VA ?; E37; said pm<:ee6;iz1gs_ the s&r::3n§ éefendaat. :2;h§::-"* die? I§:3;:;":?L5 Ema.-*8 3:1}: %r:d@13@m%::%§;§ righi dié 33:3: chgegs é:'a.=gj:_:'::§5t€$€ {E16 :~;u§'§. zamé rgmaéyztzé €xpa:°ie,, 'E'h€§eaf'{€:§:

"Suit came '[6 be decreed against whisk an RE-'A in NOJS5/1983 was {ﬂed anﬁ the said EPA came :0 «J b».:'-% aE§:>'a.-=v£::d zmd ihe: m:-;¥:.t,t.é%:" w'2?e...<3 r{ém21:'1de«:% bat:-§«:. {is} {he §.ri2.1E (T:a'.}L'£f'£I Eb?' E":'es§1 Cé}I1Si{if31TE1EZi{f}TE"i.

8. Ai: thzaﬁi: ju1i1{fﬁ';1,::*-:=~,, %;':1'1€ p'i:a§11i;iff ci<;:I€1:.€{.§ 't.h.€;% ';?:'.:'2_;r";":e cf ss€:<:<m«:i {i€EfE?.I"1{1£111'1{; §\'ILmis"21ja.1 :f2"<3m {he <srEg§;_1'§1V"s3,:1:ii.;. Simt11t.21:1€<ms1jy-2 a;1{:>i.E:€::" ;}§%.1"se~;<33'1 by n.2u"::€: R;'~.§'{2'E<4:_h2::i.ré13§,. §s<:u§__§§":%. is be im;3§e.21.cie{L <:<>:'"1'§:::nd%':ég.¢::; iiiizxi. he ?:*<%::~1:'::§'::~'n';;"'. of New]: 'Y<3LaE%": E-xssr;)Ci21':,i<};'1, whi.:;:ii-._ was bv."§?{§11xii'L1C'§,§§1§§V 1-grzmxaal Ganess.%.12~: fE*:$i':iva1 on Eh:-:V 's+;é,:§*:: ia:'1.=:i_;'*,é"%;{:{:t§rdi:1g {<3 1:":§:*:L §E':_r:::= 32.21%. Ezzzszi 'iséf-_Eé:°;.:jf:.;:§,§.&»;_"Aiii; Ag}-;:§;3?:§é':,:_ -:"§§'§{i"€9A 3&9: %?"§":%::: fe3S'i€i€::n'1; of '(he 1<)<:a1ii:.yQ *£'.:*.iV<:g§ t;_s} §.--3;".:1f.>i:§V;;:{__i.V--~ hizxaself as 2: d<3:i"<ir;ci£;'r1tA_ --':.:> p«%?:;.{;é<%i."§f.§§'<5v--. __ s_~,-~t1§é', scheduie pre:3pert'.y. The seiié ;;1'p;5i:1;éé:€j,ic.:::=.fx'?:::.§- 2'?;i"1--mi-'»:€':.":, he was pe:*rni*:E<~3.:iE 1:0 Came on rsicgrcé. ' V in {§1€5"'E§.£;1§i§§f>i"{}{7§ff€3€§i}.'1gfé§5 ighs. sgzaiazztﬁ Eiﬁfﬁiéﬁéiiii ,§i%Zw<':'=_g:%; 2%§'i:2i:i:%:?é'«.._.§E.za_:;'e§f§1{:=§:€: 1':-.-*:*£':'.<»3*.:*a'é',§n5.'_§ Eém sizmai Eazkeiz E339'

-..%'.'E';.::j':_ €iT:::f§;s}:";r:é.§<t:;'f:» E:%.§E{§ '§*:::'%i"7§_":§;%:* {.7{'§I§§§'.{'.'E'1{§{"f{§ %;,E':2;§.€: ':E':€:~.:°é% zéfzzs §'é2:gé£i3a:'f:;>;.' <é';:::%;:ht:-'r ésaizi Eamii am? tile §"é'fE§i{§é;Tf§':"EiS§ £3? "::§'":€: é':I€&% were ..;_::§e:;fz}:*Iz1iz1g Pcsaja E19 :.h<2 N;-zggeibemai fmm time i:"nmem{>ri21'£, 'éhai; %:%'1€j~;' '\}J€?.E"'€?i aI:~s;{} <%<3:'2<;i1,1{7:t:ia'1g 2:m.::."m.a>1E €f}2:111:=,::'sh f€S'{.i1~'aE in "::1":€2 {}'pf3§'E sé;pz1<f&€>, and the gm1£~:1°23;} pubiic af 1112:: E{}::;1§i€.y Emssze s.mE3sisi:i.1';g i:'1'::<;%'rs;%s;{: §I1 €',,'§'1i3 pmp<31:'t:y and E,':1.e>;:r<:%f<}1'<:% ﬂ"§€:'f:g-" elm I.'1€3{fGSSE1I'}s* p2>:.:"ti@s3 *;'.§:$ '§i;ifi{;% '. said §1E:igat§01r.1.

30. Ex: 131116: m:3;3.:z3whiEa, §ﬁJ1";¢3:;'2 §,ir;§'<;§'§g§iz'i::E_V--ss{1--i'i;»,,_xa%::§T f 1"'f;'I"I1€:1I1Ci€d §{}§7 2%.'-2-cm1si{ierg1{.igr1, p.¥, ;;é.'1:':€,ii'i' 1 amendmem; {(3 the piaim E€=C'{31;L'Vi>E'?2::;€_T::;'€}v1i€f;"{)f"&}.f3%EEiE1;§1t§(§EE 0f '?I4:%".%_:§::*. $5 €133:-;? iii} :E':é:= :"€~§i<-:=.§ 0%? §;er:'2'1a:i;€:n§. v:i§:::}2 ,:_ :;:{:{:i'§:2V1f&:: ' a:_£i{>1>»:-iiei. £:1sofar r. t;--I€3§<:. "e;éi'€§ii+ii):iiz3.I"V :"€3"li€f; aCi«:ii:;i<:na§ w1"ié;Ee:'1 ;'-§§.22.f.e:1:1<:n'i.u":s,{3;:%;_eﬂgitz §€§é%€i_".§;>y "£316 C{>rp::>r'21.i.i<m :::<3m::3:nding_: ilhﬂi'.'~3'§§"1€ §'2§£3;.§E"§ﬁ§f'fgffgfgfﬁv moi ezxiiikéd :0 me E"{'t§E€3f 50:" $215: 1's;:t:é1s;€}1'1--»:V'i?1:%.'::' $:1.:i'Ei W215; ini.'t,iz1§E}; fiE.ec:§ in 'iize year 29?'? z"i::.d"i:3: §.§ié~"Jif%"€':«::~ 29'??? ﬁaaii 9: speafific :i>,«i;2n":<§ %,¥2?i$ i:8}a:%3:": Ll _':::2.~'-' ﬂag: {§§_%§1:%:1{§2::':i, "émaég. '€333 g>§2:§:"2%;i§f méi: ?;§'§i'% {}'§J§'E€§' Q? f§{T*}'E€%€_.;.§.é§{': g_3:'e;§{:?:°f;.§; 2?:z1{§_ ihaa .5-%;<:E:£:{i:::§§: p§z;*e;sp€%:£:}; is; 21 pmperiy be§0:";gi::g.j.§ %;.E:€3 3B'c3_ﬂ_§{8l{}E'€'; SE11; Carpo:°&1::@:'3. ar1e:§ ma-1': not: (3111:; pagsession but 3130 {he 9 Eiiie Wee denied in {he year 3%??? iteeif, 'E"}':ez"efere§ frem {he date ef dezfiiai reiief ef deeiaratimri ehouid have been eeught withizz the time prescribed under Artieie V £:§?f}.Taf the Limitatien Act. Having :10: dame 30., an a.§pI:§'e,§f:;-ieri' after a lapse 0f 1'? years eeekmg te amend3.Vt_h:e~-..pEé;i11{_ fa?' the relief ef deeiareitien -sheu§d1;:net§.:.'§3§i, mcidentaﬁgz as on that datei.e'£E;_e pie;i,ﬁ§ii"f h8,(i"V'f§*.'.'i:ﬁ eezﬁgﬁt fer reiief ef peeseeeierz. it £e".._eL:.bseq:ue;;§i?r,if_,z Slat the p§e.,§r::_§ff {ﬂed an a'§§§.%_ee:1;€en-'_ eeeE:'%12g»:r'ei§ef ef eeeeeeeiee er: the greund. féihei. eje;?3eeque§::5:L :e".th'eI.»v*-remand of the suit exgiel svubeeequefit t'{>"..1fi:e eeeeiad defendam': Mehaeraj getting Ezimseif ijgiégéieézéieiég. he WK}: the eennieaeee with the effieieie' <1? }3e;:'1gé:§e«i5'e. City Cerporaiien bee put up « 'pe'1§§eaﬁeniVM'eicruetéife in the Suit Schedule proeeriye §:'ee.:~~neeeesiiaie& the piainiiff te geek reiief ef peeeeseiegfzin {he alternative. Wiih iheee ameeeeé ggieaéizégeg %:§'1e {?{}';}iE"'?; eeieez 12.": addiéiee ée ihe eiigieai ':*.;See:ee§ freemeeé edéiiienai ieeuee fer eeneiéeeetien whieh " "ere ae under:

E3?

£831,168:

E. 2, :3, 4,"

2' defészidaméi; $14; up 1%} Whethfsr the plaintiff prams that in paacezful passesgien Gf ;th_,ev_4_"=3:_:é?é§"' schaduie Site '.9 Whaiher the pizrumiff §':f*Q;<;.-fa:-":3 éefenéantg are inﬁérfering ._ u;rii¥:.1 {E16 }_3€aC€fE,1£ pasgsegsicsri --. -» Len; o§§'r:;:ent,vv Vjef the suit §Ch€d.E--i 1€§';-- :.pi;{3§€§;f§?" E332" {ha Eiiziizfﬁiiff'? _ ' ,"a}*if1*;$1?:i9:€:';:?j 1f.Ii:['i;€:_:..'_§{§?iv8_,i3'2.iiiiA:'f'ES entitled is the __ --reVIi'eIf:~::._ Ciai:i1<3_é{i,.3_33? him? >.f"»_,-V}:.<ai orcigf Qif' C£€C'E'€€?

' ' ..A&'§iii0.ﬁ3g§s$u€s:"' """ " 'V Eifiléther ﬁche piainiiﬁ" gmves "ihﬁil {ha agbegésg sE;.:°:_1{::"e:,::'€ in éhéz gait f%{3h€éU§€ ympertjg?

Wheiher £316 péaintiff e${a'§hsh 31:3 tiftie ever the suit S{Eh€d?;ﬁ€ preperéy?

(gm ...m,m€'"

A :73 ﬂail:

'x2'v"h€{i§1er the {:a:>u;"*i; f<:és:é paid an tifxsér plaitﬂ. £5 §11s13E'fi{?§t3:f1E'?

'K-'\?'h€t.hr:r the-': pi:«;1.im:iff is; em:it.1€%d E23': ' d<:-t<:£a§*21*{,i<3I*: ass s0s.1g11t: f()f? H W'heih@r i;h:3: p§.2.1:111*£:iﬁv;' isa"':;=.:3i,:.é;}e:€E-jig;-ff _ V 112.2-s.:1<ia1'.<:sr3-* iI'ijU.31{fi'.i€)E'1 zi-:3; gjrgiﬁzeiﬁ §\é;','*..'£"{.*k'*.V 1.1.. "§'Ez_ercaft<;%r, U18 §i§,_§§i:i§?f :x%'é;?:1"{.Vi:1'1.v{'} "O11 b<:ha.1f:>f the plamﬁffl g§<3*é'_VE;--i:2é;'$€%E§..;3x21::di;'1:::£i ?\N'~1 a :,.:%i' :":<':'§;'E":::{:§:; "ism.

;;«':':'1{§ * ::'§";::=. §%'%f§{§é'§'E{T:E': .:ag§<;E ?:,2:~,{Vi'§;:E2s.*§:_. E r:3§E:era,t.i<m cf -.§3iai§_:1E 'E15: :Supp{)§"£1 sf his E33186, he &3.§OVV€X?;f_I1ui1T1€{«1,V'E\/§QT€.a§§pE1., {he <>:'igi:1:».11 {}'WI"£€£' sf é:.i':£;"~: g}fg'<}p'c:>:j'§:}: N<:>,5Qf§§ as PWMQ zmci 311530 '»':.hs:': pi3.i::i:ii§§'s; '::7<;:<<:3;<-3:fta<:1s'e3a3i:i* in ?é,iii"i§: S;°§':1ix-'-'aSaz1 33 P'\»V--4» 21r:{§T»»'25::1.{3%.E":e§ pei"':'~.:s:):fg___i,f::~; n3.i':s1e MI. Dasapgetz W'h{> is; Eééiid {(2 §'%,§::t§§E .f:%1é_: Haiia {:;.:*e:'1<7h} e2,dj2,{:<-:=.m: €22} Ehe iiram, $9 3{:':V:<é'{%:,.%~Eg= ;::z":f;;::<r:%§"'"";<§;-f ass; §"'§£"-1%. in §s'a:§>;:<§::'*::. {>5 Eéééé =7} {.tz2:Js':;§j:; g3Ej;;:§1";--§.i'7§ aéggz ;3s:'<§{Ea.:s.te£§ :;z§2.{': §:'3;.%§Z§::%::i in 2:3} Ea ::§£::€,2;:1::;é':¢2.V*';'.s~:«; xviiéch avers ma.rk<3{£ 22$ E3':x:E':i'::21?i: W; {,0 ?13 (we

12. in repiy, the firsi defendant adéuced eviéence thmugh DW4, Survey'{):' eztrf Bangalsra City Carparatmrz and B'\2V--2 an Agsisiant R€'€:'f:"f1U.€ Gfficer e;f .._}%h;e Cmrgoratiorz and S€€IGI'1d defendant R. Mehanraj.'*;3&s*T:§:;§.,:§§:\.:§::' impsieadeﬁ ag tbs Séscraiary ef iﬁethgji Y'1'{}!_3;'1ij.?f1'2'3--;=>:$';'3§Z}:€*3'3:z'?C£7§::G:":L_"

as I)W~3. in sappgrt sf their eVi.,de'§;'€,e§ i:h;e :;~. §:"013fs;:--a::€'i:.§;_' and marked in ail 8 da€ume.+i:'g.7_V.as Ezﬂéihjt '1 13' Th6 {t0ur':"~..7_aeE0ia:i;%""TQ§ﬁij'§p§1?eCié§'i:0:*1" 0f the giﬁadizzgia. Graé azéﬁ ::§:3é:u:::::=.:':V%;::3;§x{*;é; <_f:§?§'aﬁA§::i::ig;% a:rai";a%ie 5%':

record deCid;:3c'£"g.. {E13 ==__0:*:;g--i;;{1a1. :si§svuv;€____T'1'iGS.1 £0 5: if: affirmzézfzive --a§1{§'. 2,-:<ib"1:it§'gv§ié_3..__i§sues from 1, 2, 4 and 5 in affirmeiive-and '§;..gT;'8«, which was; framéd regarding i.r:$uffi€:em:§; :31? tIiu~:A'.cb':;f't fee paid in the Fi$g§;ﬁ"%:"€. 1:3; effe;<:%§. ti:1:§ c0:i3:i._be§0vg' aZ1S\?i2"€I't':1'd 3% the issuas 1:: favauz "'Ekie::,.,'g:*i3:i:i;§iff. :fH iS aiss Seer: that subsequent tg _ {":'aS'.a'§:§g.»{éf.,é;§é§?i8%"f:8.§ §SS'%/'§~€ﬁg ans mars ESSEES xzsag {famed ﬁjéjéiie é3;:§.:§€; $63521? 9:': 28332088 reggaréing pagsegaicsga, whici; wgrgs heid a3:i$i§1g for csnsidaratiorz in View af thé ﬁnding that piaintiff himsssif 31$ in passe-$31911 cf the suii siéhﬁduie pmpertga

14. "F136 first defendant and S€COI}ﬁ defe11€ia:»§éi'.T:ir:

the said suit being aggrieved by the finding court or: the afamsaid issuzés have mama _::Q i::rg i_:w{3' Separate appeaia The appeai fiieié é:3T»ai4p'0:§fé15.§Te:?{;::_éV numbereé as RF}-'%. 214/2OTO2;T':;:.:;é %:ii<3.v:'3;'i:1;3ea§»';fi§;V5€;(»i}M V Secend édefandant R.M0hanr;é§L:;V'VM'iSV }.'11i.:1"}C3;'E}fE'f'i"€'3ifji REA 22'?f2§{}:?;. ':"§1€ %f;.§2€ 3;§}§€*a§;%2 35$ simﬁar and C0m§31€me1';t.ar§}~--{o 63.9131 "€:'5thé:§i., '- in the Centamtien ra§s€& by tins appeEiai*1%3V'i$_'{Er13;1:._ ihéye is; ta, grave ermr Cemmitied '-by bexEio:ii;r""'i:: not appreciating the pieandigzga, bé3%s';§i '£..%<§}'c:;v1;r;§.'én_ié;3"y and 3:58;} evidamje an recardg which has.__rér:8:,2%.?tré'<_;%. 51:"; E'§f1§.SC2ifE"i8.§§€ of jmaiice. ii is ?;h€3Z'€f01"€3 ééggé 'iihai ﬁzem ﬁg §€E°"%-"€§'S§E}-' Er: aygregtiaiizm 9? ms j ":§g1€z:u:_Aé¥iaE ééviéeizce ax--'-'a'i§abl€ mt rescrrd an the par': sf tbs:

_Vc;d1.§r"s bséow, in as much as the CGEEYE beiew has mat ..»"""

looked into the Gracia} daizument i. am Ce:'i:'__£_fi€:i éG<:umenis- eriginating from Suwegr Beparimenigﬁ"*a,f?1.i_e:1*:V decides thé Eocation Of the SLi§'i7€fj£' nun1be:j';a¥hi<:E§' * assential far {Em court §:>«::*i0'w to 100% mtg '?j€EfQi'€'V:.C1;€é€§i{iiﬁg'v., V iha case of the plaintiff.

E8 3031 ths appeais axrééfs:;ad::f:":_i€{€'{i§f?i:e:i' Vgégecuying the iewer ceurt ;°€ <:€:1;éiS_.' felt ihat the faiiaiving SU.'GS'C:1I1'{ia§ ""€{L%§S'ﬁ{)§";fS..€§f '§§§aﬁ'6 raises for €::3z:$:da%:':;$:.i::2:€-».i§1 j2%§§;:i€aE§3:-; fa ' 1} §§";;:{§§'1'sI€::':$iV?éjgrv "on the part 0f the §;=¢u:'§:_ '7s§2:£:§$;{s-.L.§5;;=,.4§;::§;jé€§§a'§§:";g the piesﬁérsgg and ej§?id.Veiic,1é V a'§Iai:}:_%;r;b:ie on recaré rwulting in _} h€3}.diz:g"':}j a§i' thvét suit séjzhﬁéuﬁe pmpartg,-Y £3 a Vpiékcpiériy within part 3? me S%}.1""%f€§f 3 1 Eiaihmarenahalié?

2} ties judgment amd §€{:§e€ pasgsé; "bf;

sear': 'ms:-ieiéw fﬁﬁjiifﬁﬁ K"; SS 3@"§~--a$§&€'? 'What 8E'd;er'?"

E?' E'Ee2u"<i i'.he ('.i'{)1,EI¥.S€}. far the. app€IE2i§"i€.é5 gmd :*<;"-:s:1;§::<}:*;{ie:*;t:s+;. Or; riszip;::=:"s:3{:i3;E,*;<i>3;': 0:? §'§7§%'3 E,}i€:§rEi€i§.I'--§§.:::$:§ era} zméi {£a:>{:m";1e:1i;:ary sévigie:-éncte 2.z:vz1i.Ia?3i£:t 23:'; re{:<:sr*d._;i;:i=..§,E1.::

iighi; of i:h<-3 gr<>m1_{is5; of 21p'pe211 E1¥1{§ aiso c=.*~'.;*1'.<:1_:',-'-:--:'~'2€<-.=:4 "€;fft'€:E§.€i»._\_' <?:<3u_rt: 'rjeiaw xx;-ji,E1 r€:i"::%z'e11{:r:é '{.<> i_$s.:_:1_,¢ 3.*";{%s.§."1 "'*:;{'>f. V24?'-z:'1<i. a{idi'{i(3r:21§ 135113 n<3s..§ {:0 :3 and'*aJs:{§ 23i%."}dE::i<§n.;§;§ whécilra wa$ ﬁ'2HT1€;(§. on 26.05.._v2£¥GO. t1'h_is.«; V:::{}'L;;1'iI'~._;1m§:;Jér5 ihéj p{:i::';:s§ fez' {?.{}.;1s:;§.<i:é*§aii§;:m as3------s.1.A:.":ﬁ<é':=:_ $7 s;:_.:5:3::s'i.2':;::"2?;'§;_2"-{E {E%.;:%;%s;é§--a\.;%':;" <3? 9' in :':z%§;j;:t.i¥z:;%, third s{Jfbs**:,2111.é'.ié1g E-;.:,i£ss;i.i{>1;i"'*;3:' iznv as iifldﬁffi "H16 V";1:;:_;§m§i:*;4€-:=:.i. £7:-;aE§s;:\.'L'§:} {'.h<:$e Risa} appsais Eiffft Ehfczi: ia.i.»:*'1§'f;iff ;-3' *:s:"€;%{i<3'?®t?:s;§5;j;§: ~iI"2;~§,;Zt1é: Srizqivaaszaim ur:EE1.ase€E. i7§"1€ .1 $i%.:ii.-..s;;£:§if;é<:£}L.:Eé%' spmpﬁtrigg {mm E'a2'§<3E',appz1¢ Ef; 3159 2102'; in {§§;§;'p{:§e: ':'§f";;éiﬁ;f_ %:§'":§:% saéié EE«€<:s{2:ppaa. zarggsag éiiééé {F3-'i'1§3f'E° 2}? "§'.hr:i: Eazziﬂ ff'-%'i..iE"'i,?éiEjJ N<;J:"é%CE;'2§ '15;-'*§"1§<_'%'i :;":<_>'§ :§ispu%.é%c.§ '{3}; "«."::::§:?3i*§a{i:;. "E'E'3§2 {§<";<:%'1.m3€;2%i', :¥E"2'*;a.:%é1 is}; 21:. E3i:>:'m?E}i'é, -- F52 <:§<:a2:::*E§% ﬁsitablisheirs that am exiéim sf 9 'c'£Ci'€S IQ gu:"1E&s in iﬁ survey $10.58;' 2 G5 Kathamar'a£:aha1i.i was aﬁetted in favaur of B, Fv'[email protected], in a family part1?i:i{m which teak piace in tbs: jgaar 19217. {E is aiao 339% in dispute said pariiiian w::1s reduéted mtg Writing .-:af;C1= "§¥i_$iE.____ _ yegistered; as per' Exhibii. P63 i§1mVterms""G"f--:?:hé*. S:+1;1v:i?. d0{:'um<~;~r;L Metappa was in §a$:3e§.si©:f"; ';3;§1é"'f3fI1§0::j;§?1"i'1V€3V:i;£€','53? tbs: Said pmparty, R: is: fu'rtE§Te%--.:§ee:1A'i:h:at. of 2 L' hig 'alike £0 3?;iI°'%i'€3«' E'\E{3;_,5@/2,V_.Esf§ };:%a;;:p}a éxe:::.;Atg§:§ a Sais deed in faveur af 9116 S:"£n§?a;s§§,n{., 23:30 am €X"€€§.?."{ sf ?2/2 gamma 0? ag§*ic_ui{L1?:"'aI'§;{::c.i5' i;§;..§ufv@j§,§""f10e5{if 2 in tha year }.s;éé -Le; ;,5»:?,3,éj'?'. E.QG.2. V 18;' " said extant 0? ?;an& Ea suppsaeé :10.' be 3 "siicﬂ which is farmed in the FEEVEHUE V. suggéy $39.53;'? of Katharnaranahaﬁi f*;}.rEh€§: S€€E'1 ihaﬁ: sufia-sssquézniigr 2-a2éthi'n &ET1A$:"7Ef§5Ei?j"£f'_"'E';i:':"§7:£;'%3 manths ax: E1'§Q,1§§'2; ﬁgs Saéﬁ v ."§::"i;§1§§z?;a;s;g§m9 $35 said éﬁhéé Saki p':'{}§:3:'i§€ §:::°::E:a$€é '$5; E':ﬁ§':: Tl};'1&€'£' €136 saE€ dﬁed '1?"§.§€ Exhibit ~ P2 in favaur G5 ""€§e piaintiff under a regigtared S&}€' @366 dateé «H "

i}¢§G.19§2, which £3 at Exbibﬁ: M P2. The piai_:;ti.ff cﬁaims that tbs pmpe:riy nzorefiﬁiy :*e.f%err€d in Pi. is the suit schedule pi'O§€I'f:\;Z According f,'5c:§*-- * said pmperty is giver: site NOW§55}l'1--.8815} 'BE: <:}i:.é_j;;;f, x Site formed in tha afcresaié. Q acrés guniaé of [email protected]/2. Piaintiff Siafte that "wag ﬁat .i::.;1;}:}$é~:V§§§;I$§0::: cf "

the Said pmparty thrﬁaagh iéié $é;Z{::A ééied and he cantizaueé to 136 H: E1: is aise his eggs in aftezf suit gchaduie '31 the year $362, he appr0;=%§1*i--E§5df' fL 5§¥:§;§rati0:1 E0 get Katha sf Said his name? wherein an €n&Q1'ae§r1e§: in his favour urﬁer Riﬂe -~ 9, H:5'%%5§ Section 143 sf {he 'iviunicipai C{:¥:'g[m*:§$,%:'iQ;;: 1949 and ms: mid anﬁomemeni was éaiété eve}: 'befare tbs Saie deeﬁ was a:%':x;a§uié:'§ by §*¢E;:>:ap§2:z in faé,-?m,::' of Erénivasgm, IQ. 'Khan $3218 matter smoﬁ 'zhus, in ﬁle year £977, the piaintiff has fﬁeé a suit fer permanént 33 injundien against Bangaiere C;:%';§z Csrparatfﬁn centenéing that there is an attempt on Elm: par: (3% ma Carperatmn to encreach inte the propﬁrty to put" 1;:§"»9gn multi-storied Car parking bmiiding on the property, which sxciugively bﬁlenged t:£:2~ £2?' respect sf which przxperty first émd i-seéorﬂ' dfefer-y3;;n%::sT.A L6", corporation and itg C€3'?.'1":T_i"&C'E.{3'§I'._§V'1{'3,'s«'€ :*:*i's:';3fg}an;{§:e;9, right, {:38 Q1' -%.n.{€-§.€SE/x 2%, E? "E £':E€ar§:§?' 3':_:§.%. is fﬁszé {HE 2£LQ9ﬁ1§'?'?§ 'N4<,§f§<:: e éefenéani --

C0rp0}fat.i01f 1f $§;5§§.vor3;%;i.oiVf1 i'm.mediate1y thizrﬁaféer has fiiééi. ivriiiegé"éf€a§€§:g§£@Iﬁ't..~an 28.11.19'? 'f. in the saié iwiétien S€;3;Eé::;":e£;_t,V'.}i}'1:::}fi1%*si: déferidanit has taken a Spec§2ﬁ.c_€<}nte§1f{§Gsr: that ihﬁ suit schedule pmperty dees "5"i§\?§. Eé§?cmg»;j..t0 €T§i:é""gp1aint§ff and it £3 3. p§*Qp€§:3; 0? ._§:;:: g2"a§§:s:;i;¢?~{;Z§i£;%;.C<:n:°;3€::'3.,':ia:%: ané it hag ﬁeiaiﬁd Eézaé; at €{3%f§g"' '§{}i§1?:":_{§f: ?;§}{3T'i€ ;>§a_i§:%£iff G? 3.::}_§§3::}dj»; gigs: '*$£€§€ Ea p@$$e~3s$*;;0r: of th& -said pmparijs ané the gait schséule progerfy? being marginal iamci 0? the drain hag bean in pagsessian and enjejgment 0? the Cerparatisn and :10 one 9136 has; 931}; right, title or §;I'if€1"€SE €)V€3:" €33:-._.fS--;8.i1:*,¥, iana, The Corporatian prsztieedsé to stats V' Sectien 265 0f the Muriicipai I-iC¥};*par2%;tio_:f1u VV margin land abuiting <:1:*3.is:: §§'ei:1 'g = C&ﬁI}Q€ b€ hairj by anybody thé iii- §f:x'iEié:mE£§: 'V vesteé with the G()V6};"1"3.l".IV_f1€33T1f'; ﬁO'§§?"%?i;"i3E§T} the 'iicrpjoraiioii, afiar it wag farmed. E'Ef::e§€§vf<5:"é§ become the §E°0§€'i"'{§?' sf i:E.'";%§.. }C9r§a1jaf:§§:L. Vsufsh, ﬁle giaéntiff cazanei Seek a;':€yi :0f€i€:"g§§'vL §§€;t"'.1fi:13.iTg€}*1i injunciian a.gaim$'{ Ehﬁ rig;

V£é._?af1:§;Gv.'::i:1rther seen that in the Saié @rEgE2?:a;E__1'prj0ceé0Z':r:,g_,_«.e;>:'iginaE secend defendant did net '£:£§1*;¥:sE;S't__'ti*:é've.{:ai.:. 333 the few" issues framed therein were iée§§ in 'fQé.§'fQ.;iEf gf piaintiﬁ" and the suit 138:8 deemed? V§<§'§€E"{:*i§:§fE:;??E'V in REL-3; 'i85;'§;983, "£26 533$ Suit was Eiﬁiiﬁézﬁiﬁﬁﬁ back 50: frsgh {?Gi'ES'§d€§'8;§§{§§"§.5 Eé: ﬁg wen éhai §§H§}:'" aftsr {he Suit was mmamdeé back aféez' 1'? years, thé piaintiff waa permitteci to amend the Suﬁ to 5%}:

'20 reirissf Gf <§ec12::r21E.i<;}1'1 eimi ihe c:s:°igi;na1 seci:(mci (iﬁffﬁfiiﬁiéiiéi. W215-.2; pszrmiiiiiszrd Us be: cie§.£t1:.i:%:i :;21:";_{§ in his; pimre. U16 p'r:3s;€:1E; 5+29<:{}1":<:i ::i::2fe:1<.ia.1'1%:. W218 pt-éz*1'r1*i'i':i:{:c1 €11: C€}f.I"1.€* on re:*:'ef::.'}';i<:i. 'F}":e::ee1i't.e:f, 1i:h:3 n121§:t€:r was b21c:}_«: E'Qz"'----fi;::fTi;_E1%L,:f"

e32z1de;=.:1c<:.

22. It is §3..i1""{.§"1€:%1'* 8662'}. %:3?';«a1.7.'_%f>i'éT '§i*,~§7'_1:§zE.f <_>£* gﬁefzintiff, he hm-3 e:Xar11im:::iV -"§: i'm_ssei.£"."z3.$ 'E"?Vi,:*~+_'§""._;é;':;:£*§ his <-3:4-':ide1'1cr:. £55 m)t;hiz1g b'L:a:'. rei§§,ra€;.ii;:':1hf11i3'pivm:ii::gS§ in {E2 i?%%.§§§., $21" iizé: ' .V ~29 ;'%'§§>?{:;:§3;>2:

<}ri§__§}:12:i {}'.?V'I"£Ef3f 4-::§ Ea.%1c§ b<:;1_ij§:';g;f"sé';:f\:€3jg;":{'\§<>,5&1/25 in (32363 pizzas he '--'ha.5-s V' e:f'21Aﬁfe:c§ the 1211161 bearing ss1,:rzr<3§_:

:1{3.5®j'2 :x?2?z.ea§ V<,:):1*§r;é:°f;<§§Ci l*;;%.'i' E1§.::s1 fgxzam agg.ri<t1:§.€;'L2;°a§ ianié U: A_ i1{}£'};'-'§§g£f'§{3'i.§§'€LiE'23;§""3»3.»'i'i3_{;f.'€:.E"éfLi §,i';<-:é1'€£:a1ft.:;-'éz' s§t<":$ §7V€'3§'€': f«;":»:f§:1s:{i ézsiéi -.{>1:1a€:_V€sf E;7i"{<i --.ssi£;ese f0'r11":ed vb:-'21$ mid in faaraur 0? PW4 i"f{3r:é'"w}:<::':*:'j_PEEJJE E3235; p1.:r§':§':2?:;<;s3;{i 31$: SEEEEEEE, Eioiarevaarf a_£:§:€r<é :':<i:%:.Ei§:1§: 9:: §"§'?{Tf{}§"{J§ 30 s;E":<'3::2-*' Eihzizi: ihiéé Egm_:.§ E}€:;>:3.s';§_§"2;-:_,_2; "«.":;:,.:;°2§*%;:~§ yE<:;a§§{i%;"2 we-:...a;-i-2 {::>z':i;e::T;'é.<%{§ am} §E1}'{3E§§l wzzsés §"§3:':3':.§3{E» 'i?'1;::"*{,E'1e1° i:};":€ apggmveé Ezzjmui, pian is aissc} 'EE{}'{. pr<)<:i:,:€.<:£%' in {he 8_bS€E1{t€ af afortésaéé <:13cume11%,:'~; ii: is rathéiér fall difficuit for {big Caurt. to accﬁpt that: the suit. scheduée property is; a puriﬁer: Gf SUii°V€:g,-" 1'*=E0,5G/2 belenging to ER/iatappa.

23. NQW coming in the ézvidsrzcra sf K ccﬁiracier. A{*:€:Grd'ing ta him', E%:é"Mf'i.£f:e§l.;;,;;§:}:'é._ i".1:*€;:is::ﬁ;--

Eﬁaiia} adja€€i3.'5E. is Ehs drain *{a:>4'V§3£:'.V_€:or;'2%é;_'téd vacant sita in acc0rdance""mgii,h ihér ._éaﬁ.€::ié:iVV}b}ain. Pfxfx/,3, the C0ntract©§f"~<i0e:§V n_é€~ :};~;1f:fo-:25: anyihifig aheui {'i{}§'1"=E§§"$§{}§§ <33" €:h€ Ean€EVV§3€;a;*i;fé§§ ?E'§j;¢~E'=EV€§;;.':{}Z_*§i :3: f{}§'§£EE'i':§(}§'§ J1 "

of Eayoui :E':ca?__i"e:«j}:;i:~; is "éiis G .§1%o5*{"v?a.§%}ar€ ef the Eayeut plan 'o'eir1'gi§}. e;»:i;;:én,C€i.,,_Siujwing the 1033:3011 of tha suit Schedulffp:i:2péi:'t§}V.' _ciearifjg admits in the ::mss~ eX_af;s:i:j;_?3.é.iQsa th:aJi.,___:_h:: said Suﬁ schéduia property wag ' €1'@':me:<:é<:¥;:v'«v§:%jJQthe Cgrparatéong by ceﬁecting fees for :%«z3:§;<;.?er-3i0'§r§;j_. .5'H02>veve:r in suppmri :3? that staiemané aim ﬁzsres £55; 13% aiiéitmmetnfii is Sshgw Ehazé. ihe {KEEIE-"€§."S§G§§ fﬁﬁ iéfeifgg gaié is €<:s§"§{}:";:U19:': far aging §§"i€i* :'~2,rui$ scheéuie __§and {mm agrécubiurai :0 nsnmagricuiiurai 213%. in fast the era} evidence of PW--1 to PW4 does mat suppsri the "W:

{T323186 Sf éhg-:.= §3~§a;1:1i':§ff wiﬁs re:fé::re:3::.€: {fez} the {i{}{EL.:H1@I'}.€.S.5 Winch aré: §}I'(,§{ii,1€7€'i'{i anéi r£31i€:(?£ 1.29:3': E35; E',hem.

24.. Nzsw it <:s;;s;€::1t;ia§ {.0 C{}I.'}S§ids';".1' Exhibii: -1~ P¥£, f;':ﬂ€i{)I'$€}'¥1€iI1f. iss;L:<;ét;i by C£>rp<>1'at:i<3:L_ wI::_iC3'1 is :wp*:*£$.§Ea,.§_:Eé'd_A' by P\?'»:'~4L. A<:C<>r{iing $0 PX-114$ an f;"f§1{i(}I7S.fifﬁ'ii.€§ifi'§;::' x:;2:se"' §ssssu<3§§ 'E33; Elhéf §Er:+:--i, d:%i.%:::1€£a;'1t. in '{.§";§1=. m,<3§';IZii§ si}fg%gpriE? f {;'f\;(;':IE b<~3:f0:*<:: %.}g{;: gwiti. s<:i"1<s:£'§i,:E.¢x §;):A'V€3;f:_'§:%i«{r.j=;;f Motappzx in fav0m' 9? PW?4$ :~:;:.1ici sits:

:a2i§;E':§:": *;E'.2%:% '§§'.:';;é§wi':':§ ' 52$" 22:";<§ ii:

:m;_._9>;§s--sE.{>,ra-'=.<:i as 'a§.e:<jg.:;t: Carpomtiazz in 'i:1'1€;'6>._:1a;35'1+.i*. {Eff ' PW12. Ema.-*ev'e3:, the Said d{){T'.'Li1'}."1€I"EEV§5'..._4§§JE"iE§§ETi ':«;3:§'é:.__";_':s;."'<:*<§1:<:a*;d by 'ihezryi, are xerox

- V. '_ <:<3p_ié§'5;: zgxéci <C}:'Z§§._."3;7).'§.AE",a:Z;?.§,V__§§}i:"ihéftfii W-*e:§"¢;% 3192': §3:*'<>éuc:::d. " fE"§%y€--:'*.<é<32.::1s€§ 2:p§3ez7::"'Eng§ far E:§":e 5;§:;'pe:§Ear:'{, in _ mi' f*E;:f2',LE.5'E{}'2Gi32 &;::%3m_iEs; éiqziaé; {ha 'iriaé ;:<}::.§é; 'w,:7:é:i:~m:'*:'1§€j.:é'5%;§ 2-2:7: <:?§";'"{;:° EB E'i{f{'f£?§§§_i§.i":§'§' *;E':é;% saaéziég ::§e:}£:%14.2:":*:_§::_::";'é:&e as §::<°Qf;§§: 0%" €.%;2.«s3 ssaéé {E{;<%z2:::::32':%,s; §}€iE"§§.§ iééséiéifii E3},-* i'.E:z:t §§§'S§§;. V' _gi5s.i"e:1de::a§. in :'e.c@gmi':z'.{>:1 csf 'iihe 1:11:15 of ?xrE<:iaL;3pa v«:1';':i,}';. _e;§e e_ the 72 reference :8 Suit Schedule preperty, as the property being regietered in the name of first éefendam »« Cerperatien. in this behalf the eeuzﬁsei. relied up0eﬁ't§1e decision of the Apex Court in the matter sf "

Singh vs. Prabhat Singh ziﬂias Anether repozrted in {$009) e eeeeeéeij,' Ixeiy;

appreeiatien 0f a X€§'OX eoeyjri evici-eeee 11':{?1eA3;iisei1eee ef eriginai being predueede i»V§'13':{'i}}E'€a&8 nae iizaféerﬁz "'We 12:21}? me: eeee;_ié;£.e? eerf;{_if§C:*e;ete graeied by {he Prineipei ef {ﬁe iriezef s.e§:ees: ﬁe 0:23}? 3 Keys}; e0pyf$:h__eree'f wee:f:1eti. '§r}asn:::'eh as the 01j1gin81AV1*i3.V.i:i'g % n'ef "beerl j gmdueed, {he same was §ﬁ~adn11Ssi.b3e"§:r;A"eviéenee§"

f2:5,_ B£:;r§i:'1g§ i:f%1eﬁ§., there are ether' decumente E"-;§,:E§ib§t A.» eeéfexhgbe P'? and Exhibit - es which Aa:;'e¥'__ :fea;;e:"aj;:e.AV.T'V'Qieeuieentsi iseued by the Survey 4 §}e§'?&--,r'§rr;;e:;~%::'f3.e:':d "by {he Qffiee ef the Cerperaiieeg which §iee":;.men§e maiﬁtained in the $ur:z"e3i _' Eieeaeameet fem"; the time émmemeeéai shewéiéfsg the 'E0£::at§0n of the survey N{)S'5Q/ 1 and 58/2? v:'.:a:«a~wve;g the 'V '§:-::>:.':L1i'i: <':f:§':'i" . A_:'<>21::§ «::s'n

2.:

I{}<:aiia::«:": 0:" (Emir: zmai raszzii e?:{i};a<ée':*;t. :10 which Suﬁ. $c:E";e{i'L.:1e: ;_}r<>pe:"£',y is S§§UEi{('f{ia By E<}{>ki:'1.;;; imo '£316 seaéci Eixhibit. 113-3.: E': is zrleezriji s.4<;%<:r:1 23131;. if ih::: t',Z5<1§S"[iiZ'1;»,§ §<>:rg:'~:-;;:.;>;~; max}: {rzf t.}3;€: smii. s<:}1¢::du1c=: ;):'<);3er't',3.-? is s--:»upe;:' '€31':

§'.hf;'. revs5:1u€«: se;E«:ei:,{:11 wherein b<>m1{iari€:;%:_, '<:--3E' :*;C;.E>?€}/2 {T'.{}11E{;'.E€5 E20 tihve $<m§;E2e::1 E3s:;}é;.:};2éig1.rﬁ%:'ss--._ €>:¥;7,_§gii.:?_t:' f s{:hs:%€1¥.1ie pr<>p€rty :==:xa::t:i',§j_y* a3;'1"':_}";.é5 E3'1{{V»'€3iT.§.;:E1€ régaié <..=s;E1§<*.§': $193 is ii}:-'2 s:~:<>::e£':12 {sf s5;1.z§€.~._»s::"i1€<{§:1ictA_§3§"%>g>e§;'ég gmd 2:.<:<:{;.r{i::':;§ Eli} §:h{;>; ~f.~3E'ivE*£'§_ :ff§11{f3;'f3;.{'f§5§V.%L{3~.__*?.I§'i$,_f:3{f3§.i'i'.'§} <2? ::;§2§£: Séthﬁdiiiﬁ g:r:'ap€z'?;§: Em§A21r§vs_?:v<:E:2s}:*:V::i:*§::;~..§j'§"§%';§;£,'" whéeth €??{}E'§"3rE3f§§ wi{.hin; Vt.he '.?,cs?":~>\'L;},(:,;-<35_r1V':;:--<;..5£},/2 21:11:'? Ego {he ezagaii cf ihe s3u.i%;, s{:h€;:duE<:~ VE}:{}p€:ﬁ:3? 3:»: %;';em2n1:";:§3";.;;; <3x1;€:':{: 9%' su.rv€§g n0.§(}*,?7E. 'l'ha%r€=.i131*&%, the Sui: SCE}%';*.{'h.?:i€ p:*{:pe:~:ri;.:.; is %;x2a-'G é:e35st,e;':': zmai -${mi:.§'}~:>;m "S.§;C§c:?:%.E§ 2i'E?€€i--,{§:': £1 ia bamzdeaé 'E:2j.; <i.:'2.:in aizgi ii is :'=§€3€;"t§.'i §§1&iE1'--.'£$£1§E'§'i;:-.'§:5§ am :§}(}'zE§'1{§2-E "gr" am ﬁlszi: §'1{}§"§§'.:€%E"§§ E5%€§{': ssxcepii 44 ' = _ :f<";::3;:i 21:32"

-72?. By 'i<}<}ki:1g mm E-:<>;'rz:E;>§;€'. M £33, ii. E3 8661': that '"-E;'§:e Suit scheduie: property f211is; within {.3616 S'£l1'"'if€:}--' 210.56%} and 116% if} SU:'I:'V€}r' N0550;/2. Admittediy, thﬁ p1airz:'iff'$ preéé3{:€Ssc»r in tiﬂs Metappa 13 the owner sf Survey n0K5G;'Q, and he never haé interest in any 'p{:f:j:*:iz}:1 sf s1;:n'ey NG.5C}/ 1. Therefme, ha cauid canveyed the Suit scheduie weperty in Srinivasang £11 Eurn P':?'€--é§ €0U1d {ESEb.§f1_3§"é'._C€}'3f£'¥'f33«'€i'(;§.__;ﬁ3,§ same in faveur af piaintiff. The;fef0r9€z_vthe:°e :iV3 'a;::. efr03;f if} , idamifieaiian 0f the }_3§'Q§€;'§"3lY _b§; " '§:L3.iI1iiffS §:2§che,S€:"»i:::{iﬂ€ wh§er?:._ }1e a§0r:;;é§;'e_§i».V%€}2<e Eand in favgur 0? piainiifﬁ which :8 f%:a --E3:é_ %.E;iirs:s'§;§V=:.;§j:*--.;Vi@1*: Gf survey §*'%,1§*'{.};1e:i1i.L;EvE'§;€'~§E2:..i.n'tiff ia Claiming beundary 0f the s_sy:.vi'%:x sc1'i::£i§1§C'pr{:pé:'t3:r 2»-izich £5 fsrmeé at Survﬁy "ﬂ.Q..E}G/ ifaviviég refrs::ré:ﬁCe:: $0 the revenue dacuments which *~ai3{;3%'_ Fecerd and the gisidence in -szirgparﬁ; sf 'i£h€"~$a::f_;i€' é-ééiz $319 farm sf {Esra} €f"x£'§é€fi€':€ G5 S§2:'2.-E3353? 3%? :.-131$ f€3;é¥enu«e Qfficar, §3§ﬁ§~2§ wha ﬁﬁfﬁﬁﬁ Exhibiz A 9% "hé7:7?$'1*§0f: having QQEIEE into €XiS'£€E:C€ at any paint Qf time, "'Which is cieaxﬁjg ignored by théz court beiow ané the 1%:

Caurt beiow has pz:*<>€<:€ded :0 accepﬁi Exhibit P6? P1 an& F2; which am: registered 3316 deedS anﬁ b.?1S€d an them has pmceeded ta accepi; {ha title 0f the piaintiff t.o'"s:;j1it Schﬁduie property vsitheut Considering the "

the same.

29 N0 daubi, mag? Mm:=;§;pp gg;T';7:~;:g2:i:_%;:§~;,»:g.%[:k:'é~§Vj« titie ta a pertian sf surv23}{,rN§>.5»O§;5 HeTV.:-izigggvhé Efi;;a5}f: cenveyed 3 said sits in surve}r '?=I§;5Q/2 in 'faxiauijaf PW- ii $§'§E":§"i7iE:EEE;IE. Ei{}2x;§3'aré:-3Q. é;;*i:"ﬁf'_VA.'i§5f:T§j§;?*;::;:§;'§:%€:' '(ks ; '%?i3'~E may fP'i?x?'~4l had any :i£_g*ht., t:3f1,e ,_ =§r;'{.er§3s,t'4"'~}:,%:'é:_----§§Gr:§0n ef ihe saiﬁ stirxuray' :10'.':3{}f E.._"§h§""rev&3nue documents avaﬁabie on r€{:{):*d7'L._§:§c;1rx§y"_'ééﬁaﬁiisheg tbs faci that the Suit schgi-§,uE§é' pfO§u):E§1"£§¢?V___}§'}fiiC§'1 £3 siiuated adjacazét E0 the t.§:%7é_:::1 ;1s;"'~x§2':§.AF;i:: the boundary af survay n0.5%;'1 af Eiaiheimarééizatﬁzaiii' ' ii"; f§§*3'%. 33321683 T:*~3's,2:"%:€:3z-" 1'%z::$§€}§§ sssas {mi §'€'%?€f§"§.E€ V' ".. E€§E"'i C1i-,_'i'§H."§JaS karab 33.336. T§1€3§'€§@?€K, mﬁiihear P'W--2 may P*';?v'--»4« can ciaim titiﬁ to ihé Same. Secondiy, the suit N we Schﬁduisr praperiy being the margin land sf Span drain 01;' the rajakalxse whiath ex:-stﬁd in the oiden days; 11: ::;gi§;:jid not beiong is 3.11:; private party Qiher Cerporatign as cmntemplated under Se€:'£§.r::>_§1__5_§'.;§53.A_[Qfj:i":é'~ Mumlcipai Corporaiian Act It 13 aj';:$0 'E'§_%'i§~C.§'ﬁ}:§ beiaw has claariy §g"1'1GI°€d r{h€Sé "£%i,3'§dH1g. --§;;%ﬁj_éip:éé; which it should have €ak€:1"v'i3.¥::.:*.;':01 §:VV01':é1';e.~:V¥'.e';VV1:*a;ﬁ@;1f§E:7VzVV€:f°<:*:'€ anaiysing the d0C'£;E1"ZiV<':;ﬁ_:.."lV':*~"§' Qn réC0:"é ii} accepfamg thafé ithg: piaigziiff' Scheéuie pmgerty whicﬁﬁ: Qfr€.éf£f§'{€:"""$:2:rvey 119,59,/'E, Kathmcéfﬁﬁiélzﬁiiiy iand beionging to tha Gavernfiéﬁmi: Va:::rI it has vested with the CGrpc::"2>£i0:1' '§ff:€:'.7' fiarzﬁing of Bangzaﬂnre E\/Iunicipai .A"C.Qfpr;ré;-£3011 é.;§Ms uch piaintiff carmof: seek {ma ':0 X *';h<3;~::~:aiz§; p:jC3;3€:ft§£., " .§,ar?her; it ES Sﬁéfi ihezt fthg: §§a§2r:'?:éf§ méiiaiéjg A f_fé };eV5i'«--.$'uE%. far parmarazni iﬂjzznciigm in ihe 3533:' §§'?Z?7, Tiiereafiery 'éiﬁ E994 he did not seek amendmsnt is the piaint seeking the rﬁiief of éeciaratien. Admittediyk in the year 1§'?'2', iigeif the §i:*$'t: defendani « Cgyporatien had taken 3. Spﬁifiﬁi'. plea that: the suit Scheéuiii propazftjgz doeg not belang £0 ihe piaintiff and it 33 3. pJr;0 V;i3::{:'f§;,?' which vested to the CO'£"'pOI'aiiOT'§ by xfirius 0_'£"53V_:§h5(~:" . being cirain margixl Eand zmci it is fu..r'{_§1er g:i{3i1i'e:t:~dé's;i i:".::a':V_ the fimt defendant. 13 in p9s$£:ssi€;.;: :$_if"E.1*ie"s;_ais:'E_"pr§§er§g;%_: even ﬁariier {Q the filing of t§*i%3 :éz;ii%E..

32* 1': i3 seen t%i9;€:._SuEiSe:f;_t1é;_r1§:L"io ihe fiiifzg of the suéig {E16 ﬁrsi: é€:§e§:€;§e:.:§.::_§j:%a:§; 'g§é:%€§§:§§'%.~$éi' --»£f,§::§.V--~?€e§.%:9§i '{'@:,;'€§{'; Assaciatiom Ej§.?""th.é .:_ée'éE'o:;<:.d»: Ciefenﬁani to put up telmpararjf'7:i:~<,§f:3'f.i*:;§%'E:ri§2i; on the Suit scheduiﬁ pm§ertj; £13.._E;2=:e1'e:i,s€;_0EfV.§fs éiiis and pe3se$si0n over 'ihﬁ s'ui%;'3'«:3cEﬁ:t5i:}1§€» §§'@p@::f<';}a What: that being the case? fthﬁ is h21v€ ssughi for deciaratian Within t E2:f ~:'é . 'fr<>:'n the ézsafie 95 demai sf 'aha titége as €:G:'}§€~E":2§;:.§&€€ﬁ §.,E1":{§€£" Efiééjééi ~ 58 0'? éhs Limiéatéﬁzg §'--:s::"{.$ "§7if:%:°'j%§pi%{éz2§im1 féiieé by' him Saekigag deaéayzaiign aim? 1'? yearg is hapéieasiy barred by Eaw sf Eimiiatéem and vi»?

29 therefom he £5 not €:;:ﬁ.'iEi€:ci is ihe ownership of tbs gait schﬁduie: §rop<3ri:,§2'.

33. In the rezguit, the apgeai ftieci Cerperatisn in RFA 214/2902 £3 aliem-?'€._:i-- .

judgment and ﬁecree passed ":11, »_Q,S,E*§é'."2.i3i§')ﬁ'f:E980.E 2 ﬁateé E341}..2GG]; is s-sebaside.

34g 1:: View gf the f§:r:%:3.:}ng gijééurg acceptéﬁg the éaamership 0f $C§@§_ﬁ§e §:)§"G§€E'?€}? by ﬁne appeﬁani in j2:.E'éi<_,Xf%{i0 'Z;'LiV':£E§§i&2.appeai fﬂeé by the -seaﬁend"ﬁé§€:1f§;<f{aﬁ:,}{V.._?»:Ia§':ar:raj, Claiming? himseﬁf to be the ":3}e€::f€:ta._ %'~. %r;}§ N+::"5ti:a'i_Y@ui:h Assaatiaiian, @063 am . . *3 V .. .5 Survive £5;{:<}:1S§d€V1*ati§2f;~ and neither keg. near the gaid ass;">§?;3?.é&*i;<3::: h;23;$.__;§:VrV:§,:-" ifzdependent right tiﬁeg intareat ta ,...,{;Qfi'i:ég§~.":hé' spgite 0}m"':'A o pursue {Eng agpeaig Tﬁ.€§€f0f€§ the secané; ﬁﬁferaéezni -~ R, kiahaﬁraj is 5éS.:f3é$$;e;§7L_3'§ Ehs game éséis ':2<:£. szz:"=s..ré:?s far €0:':':~:id@ra€i@:: in Ehig 3.§peaE.

35. in i:_':'1c3 Eiggﬁxi. {sf diss11":.§.s_"s;<52:E of &:'x§3p{'T'éTL1 fiiEe<:i by M::=1r1_2mr2:§§ éther {f{:»§°p<>mi:i<}:1 :ii;'t:ct:<--%(§ to t..ak<5: pa}s$€:3si<;:1 <:s'f ﬁ.'1{;', Suﬁ; s~;<:i1€-échzirzt fg>:*{>p€::'i:.y i:n111é?§1§:;:£:'e§y aiixci to ren'1<>*;:e. :11: st:r1.:ct'.m*e:~; pm: up in thg'-1. V:-E--211T"; jpur53Lzz-.ua1;. to the «:i:i:"<;r<>iic":»n iS8L.1£3d iizfyj i}'1<;~ z'%;§')'¥c'*;;>;--- {i»:':;:'§:.':<'z', 'a;1<§ s:;:1s~s:::.:"€: €Z§"§2'-ii ii: 1'£iEI1§E1i§'1f5 a x-?a=.::zzs.1'§If-,1a.r;t1£0 ::.'§:s::. bk::*:i<;i§7£A,--?;.« '55' 'she: i<>::.21E§.t:§ or U} be u{.i.1i,ée3%:{§*--~._f<}:* ém}; .pL.:'?_}1.§.z;::i.'p.:::;"§3<3s€ -. L whziéth $29 r;:%<?;:*g}<';m€.E{;:jj: e:1e€n:a:::_ if§f;:_» '=E§1%:z°'£:1?:::a::_ét is maﬁa {:3}:"':'7:2}:.:%;;h§-.}%_$s§s?::;f§%2?§;jéc:;:*: s:;=r 2121;; @i:h€r itéear *i.§':27s.i5;'. e=§§..'z":«:%;"

p:ri*»;:a£i.e% z%$s€3«::1§3._§.§'s;:.;'1 mf"Vi9%;E.;3';is;.;*a. 2.196;?»-.%3s::§i~s:$V" ghzaji 120? Ezzive zgmy iagjgai :*'i§.;é;h*:j.., E10fiéaeck*aIk)'{::z::e:':t' Sf {$19 sgamze fmm 'iihéff {:<3rp<>m1%'::: gm, % _§ 38, '\.7'J§':'._':.°;_ v'é;%:€ss€ ::>§:>£~,~*,e=.1'"2-'T'e-':1'.i.<}s%1s;, Eliza: app:-32:2 in EZFA 2£4g'iZj€'}$i2.4:§'i§§:d ':33: éhe C€::2*p<>r2:E:<}':2 is aaiiswszﬁd mad the /' 25382. gi§.§g§1"1§$§;€-.£§, gé 353 w M 'ﬁg:

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