Abdul Hameed Khan vs Dr. K A Ithal on 16 September, 2008

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Karnataka High Court

Abdul Hameed Khan vs Dr. K A Ithal on 16 September, 2008

Bench: Manjula Chellur, Ravi Malimath

u. -av-ww-wuvﬂutw ww-

.m.m......m...m.  Mwwg W mmmmm mm mum W mxmmm mm mam' 05 mmamm Him mam M MWMAM mm mm"

353 $31 Riﬁ ﬁﬁifid' GS' mzmvzaxa, EAHGKZFOW

mm was 1% 16th my 95* s§9r%m, 2603 

PRESENT

'IFHE aauwna um. JIEBTICE mmmm 

333

was nos':-5.: um. .:vsr:c}x:;: _mIsv:----   "  

REA s§.5a3!1'§9,§'=

8:1. Bbdﬂl Hanna Khan
51:: Ibrahim man   .   - 
Bio ﬂehrunaga;.N»a?;wq~ A 1- »--'.
53933 fﬂiﬁr 1'  .

SHIIDGA   Q   *   A 

{at am. as.  . '

2..  x.A.V.,::t.m.a1 '-
.«Ef¢"?1shv&£hga:.Itha1
._ -   Erasarliitionet,
»  wuChaﬂgtgjapat, saaaa
' , '+{$;:f.":s.gs 'cﬁ¢§jgsasad I:e_-,v3'....R.s.}

'A __ m _  ahazvani g Ehavmauna
   3,1,; I V

 ..  {bf ms, Abiiaasha. s Abil-ash rum:
'v 23 yru.,

';€a1 in tha rife ad ifbz £a'£he

' .. %,s;¢ as lama at. 5.9.. ztzhal,
Seth :19 J.c. Rnad,
ﬁagar Ebwn, Shine ﬂint.

2. Vaakatﬁiha
£10 8. isnahsr



9 mwwww wa- mmsvammammm mwm vagwwm"  mmmﬁm Hlﬁvﬂ CWUR? 0? KRRNATAKA 326% QGUHT 0? KARNATMKA H56?-i CQURY GP KWNA"£'&KA £43694 COW?

in}

(Her Exualaya {zeal Brxnka
lain ﬁzz: mzarxd, Sisﬂaﬁ, 

{By 3:2. 15. Jagannath Ehetty far ﬂ--13
my 821. 3. mxdragavda for R-2}

mm am; I8 E'X}'..% 135.95 ::xmsnH:_2_s:.':'".:.,  3." vi? 
cw nmmsr $33  9 lﬁfﬁ'-."--'.P_£EE'= i3Iﬁ"£*.m'V '

"$r'.6.199§ Mssln IE a.s.I€:.fff1§99.' 0?! -;'z!i:'«_:'.:':Ia£ 6!
'gm cxvzz, aw, maaa, a2,?_usm;;.: air: 1:Am~ 
10$ §E¢IFI<J5 P%$A§'ﬂ.    ~_ ,   

'this appeal  45:.' vf£;iV1p::"':._:£¥'£¥L"£:j?4E':3tﬁ' 

J ,. this day,  CH:$:.a§3§.'.3g izselivexed
the fallaaring:    

  31;: the plaintiff who
Ibtt  " spuwitie pufarunmn at

 -:.}£7a;e 1:'a  ":7. 1 .1999 .

..§ i'»». In' tbs; aase 935 the awellantl

   asné othm-:5 and the zienpandezztnf

    as unﬁer:

  éafendant no.1 9:. 3.3.. Ithal

 'amitﬁwly was the oarnsw of u%3.9¢.'e tiled house
7iﬁ'¢'1:ud1ng I ﬂaar animating 59' X 55* is 5*"

~~--':ci¥1v£a1on, ltaz.-hat mass, Bu Road, angst fawn {aid

that; no.6'Iz;'61--52 and um: that: ms. 132431..

Acvmrdizzg t0 the appellantlglaizztiff an a t



M wwwnw sums" mM'mwM:&M¥aMe. zmmm %.1u§:.m'Ei,':K3¥F KAKRNATKKA Hiﬁw CQUW 0!' K%@ﬁTAKA Hiﬁﬁ COURT' OF KﬁsRNAT&KA HIGH COURT OF KARNAYAKA W554 CQUE

3.. Aoaarrdzng ta the plaintiff, thqtggh he

was always ready and viking ta paartara 

cs!' him can-brawn and gt thus 

at his emanate, the 1"' def:-n:i_m*;~t;... ::f#'iie¢:§ 

paarforl his part of the wnigxaqf  

the property in quesi.;;1'o»_;; s£i:¢_a 14;.hi11r"'V--3 

mm: or than F1aint£££'V""£i.h  gigs and
dafmmdant Vemhatsghg,  t¢ Vi:ii:Iix..v 'him 2'"
dafandant is a  of agauant
of sale    and we N.
defandangﬁ"    not get any
  ummg 4. legal
notiéga  -'tar speciﬁc: parfoﬁm
 and tha s1:.bmq1unt
   ztnaz. and ?aa3aatesh.a

    .....

" 'Eire daifaeménrzizs xmontastw tha aattar. As ¢2'. I:aw Dr. Ithal than 1" raspanstianﬁfdafgndsntz ;fi.V§t '":;u:ar mare and his $.32, rim and ma «same ﬁrowght {ya zreaocrd .

u..W..f.A, uwmmwmammﬂ mm WW2 W mmmwm mm mum' as KARNATAKA mm-s cmmr M mmxrnm HEGH mm

4.. Per eomtxa the written statawwt xperein than aafance of £31'. Ithal 5;: in brief as According to the 1*' defendant';

sehcdulas property may vary-'ﬁéilvti. afpa its ' uinau-:1: in a diiapidatad caiiliﬁse at any sa11' the 9%. Slim ténaiifw meager rent and an it Ia§"'--¥¥btA to his and the aozzdition o£..t!aa _';sz.*-si..1j§:1:§g' V._:rh§§;:V_ dangar ta than rm dncidad to uni}. iﬁfermsd his Irish :43 ﬁts that he uou1aVV"--.VV§-$11 ' aim evicting the _ . . . aw tenggt ﬁfwises. Accordingly, ta puxahasa tbs pmaparty at man shivaraj Jain. It in 5:155 mt they man the azesgumszbilitg at the tenants wiatwd, tharaiare, tlw 2"' kaagwnhent agreed 3:0 pzircshaw the ﬁerty fee: :3. °v.¢é§c;ia:1dorati¢n at R9..2,&Et,.t1tZt0f--~ in the 3"' maul: at "'--'£Ianu.n:3, 199a and .u%a$.nag3y, an aral awaaauant of satin cam my ha maznczudad h-minimum mm 9"' and 2" aescmdanta .

, Wwwm '?caM'E8 cwmrrzamawimnulm ﬂiwﬁ h'UUI:¢ l.-- Q? VWRNAYRKA Wﬁﬁﬁ ﬁﬁum" W? KARNA'?'Al€ﬂ Hiﬁﬁ CQURT 0? K&¥lMA'i"&%& MWH $03.52? 05'' mmmwm R1354 COURT

5. In acaordanaa with the anal of sale, the 2:16 éefendant tandered : i.'{é;l._e wniiderativa or 3a.2,ea,eco,I- and regular ragiatcraad gala aamrdingly, 'aha 1" dntanziﬁzt poaagsnion of the in " 2nd defendant .

6. Than cmﬁﬁg' af salsa ulainewci byj. _§§Va~;§11y aenies the existen-W" 0:' sale as part -.:i:£'a:s--a.z.£:' and the plaintiff. mmﬁaxag g.1'§1nt1t:/appaxiant was in the as!" money freq him no!' and thgii "aim a Vast :ss.5o,,9aa£-- tau hemmed by his a grcniasvxy note towarﬁa the . an 8.4.3999 awxxaxztlpxairztsrt p§1:uo1ga113g4Aaan¢e ta him and sattlad than said loan §1noz:£:€:__ 'e£ aa.':2,aoai- by issuing a cihaqua a.-um f£13rse.:*e ﬁanlz, .*:'£a:gaz'g. uhiauh was govt emuashezi ma very same day by the lat ﬁafendant. As a \r\ matter of East, an the reverse side 0:' the prozcmta, tn: 1" dzatendarst damn underused regarding izha scttlmmt as!' aﬁunt. and the csrigimzi "&¢'Vaﬂ"W:ﬂ1'il'%%'5Ey__ mmmwmvmmm mwm wwuﬁl {Jr KAKNATAKA HIGH GQLWT OF KARNA'§'M€A HEGH C@UﬂT 0? Kﬁ.RNA"EﬂKA HIGH COEMT prvnaote was handed over to _ the appaliantfplaintifr aftar taking a :amro:a'~..§$£»_T'~'%I;ha smut. ifharafora, that czaontantian of that 3 cm af R3."?2,0Bt3!-~ ovonsideration cane ta ha 18.1.1336 is tetally dm'a:I,_ed §a;:a_ fa1s¢~; ' has him, aftar my as dam in tnvour at am 2'.£.i 9so, than nadiattsar at am. shivataj Join § V' hill as his and 2"' dvefezrciant ra£uaa&Vvt§'ﬂ§-:;§¢I§:'3t¢ Qﬁasﬁunﬁn at Hhivraj Hots, the plairstitt an txmahlef by erecting the &m':11nant. at__§ l§:;.P--1 "ss§;i:a$2; is nothing but an auteame 93:' £;&ud§iig::£'«.._V1ntmtien azzd mt cf plaiatiff am ﬂit', [?s'2:ism§a_:£T'Vv-.--.%¢ia. Jsacscrrding ta the 1'? defendant uggaaﬁaht an»! anal: cams ta be aazaautsd and ﬁhaxéigka, aewapting any part :3! than ,,,.4'_,'<;.zs;¢¢.j§idmat£oa. of Rs.1,$'?,ﬂ(3ﬁ!- ﬁarulci mart arise at gill. with these tﬂ he nought fa}: dismissal vi the suit with waste.

3:: far as 2*" d:efenda:ztI:*espande_n__$: is cc-ncarnad, his ﬁeranaa is that ha va§" i:_'i:#$ia,$ng "$3:-1 uuimiami aancaﬁzara cool and was intending to: ah;i.ft_}::;s l::'a§'i':;z:#§s'V""t:§:1asatrnV ta Qagar, thereferae, he -txﬁijfa-£2' sale with the I" ﬁafanéaxgt iié.f_t1fm uc:::§;3; :¢;;E 1989 ta purchase: suit tier 3. can of Rn.2,0ﬂ,ﬂe0i----.Wi $._§ the maid gaunt at ns.2,a§§c§g)§;f ﬁg T§§§g swag tin.

Ewwer, not agme tar execruta sale in writing he ugmoq§~t§ gﬁii the pﬁnﬁaray in ravaur at the 2*' msaﬁamt Leg. 2" «ram: ta lineup the aﬁtigsvv§a1; _e§§§£damat1on at ng.2,ae,ene;« m'.tmi..i;~ nfanths fraa August 3.939, m that came and e.-xacutza a male dead. In order oﬁ' Rs.2,.€I0,0t30!- aawozrding to tihaa :ig~f£nu§;aAﬁt nmi, has had tan 31:11 the jauairy of $19 iﬁ. f§, borrow savarai thousands at 1%: from ' ui:z§..,§rrelativea: and us alive: withdrew several fixed c§§%ait reesemtm p::&tuz:'e3.y.

"L 3&1.-ding to the daﬁsnaant sun. 2 than Ii"

dafmdant learnt that several permns were W.W...mm mm %..»lJwKE' or zmmA'rAm mew cow: or KARNA'E'M€A mm mum M mmxamm mm H (SOUR ... ...~.w-e 'wwu 9 / bringing pressure can 1'" defendant tn se1___J. the suit aczhadule p%:rty {:9 than fat pride, theraf-are, '!:.ha 2"' brought pressure on the 1":

the: praise in term at tiizgizf-~rgézai.. 'aﬁfi*e&#aét*::;9f sale. ﬁltinately on g1-..___2.1§§2Q'"he avai-e ' daad esescutdsd. in his s¢;th§s::+;.:

of am callad is-3.1a than appallant plainizi ff vAA«'.I'v;*$b§§3andant datud 7 . 1 . 19:: . % ﬁe P?-xxvahauﬁr £0: suit denim.-was ta baa a1.sm1¢§'e}.§i.;»'1'1i:;:_;sga that: auhsaqtmntz tau 'Eh; "uacutad in his favmur p1ai:1i:'if.§'u gut: anothar sale d% in hix1I_§ £'a3.mu;' $311 the ground that the sziefenciant 229:3 same money ta his in acmxmextian with mate txansaation. Sis fux:t3:e:r to than effect that as 1" dafandant:

;1na.'v.V_:ai¢xacutad the sals dead haif-haar-badly tn the greaauxe and in View cf the thxwtu bald by the piaintifffappellant, he ran advised ta file a ea~.e-at to prcrtevat his intercmlt. Ha has spam: huge money ta damslcap the proporty and bamrravad leans true Km to install tbs d:a£anc1;yz;§!:" 4' " , 3» mwuni ur nnwwmimmn Himﬁ &.';€Jtm '!17- ¥€%RNﬁ'i"&§Ws MGM QWUR?" W? %ARNﬂ'?AKA WQM COUR"'i' 0? KARNAWAKA 5-{EGH COURT OF KARNATAKA HIQH COUW IG uamzfasatur-ing unit of me away and ice txgwaua. At thin point cut ting, qunxticn ax! da¢raga2<:L:ng;} ~3t:ha suit. of -em. plaintiff ahauid nat ha r.-gs the 2"' defendant in a bonafide vane Iithaut natiee and is; j:§i:j3..& ha:':dlh:i-P if th-a suit than avuraants its £'31V:Iii §aa21: $1 than wit .

a. Bagged an :1-.-§ this urn;

court £rau3'ad"~T:.§¥:e 5._i:"oI5.1.--sa9ati'2:;x g"' - isg_:,':iés which are as prmras that 1"' has 3511 3:111: whadxzia : i:*s ¥xi.}.a favors: for m.4,as,aue.f--

"'-mi' '¥V,'1.i-.'f§§&"LVand ustacutad an agrmmuut af 2,; f:§5!2e_thex plaiatiﬁf prrmreil that he paid .,,, . _a.§';"m,aca!- to the 1" aemndant am. ~_ j..'? ,1.1$9r£'.f xné an.'z2,,__oaai~ an 3.1.1995 tauazrcls part payment at sala price'?

3. ﬂlrethar plaintiff prvcnrars that it was agreed that than balance gala prim; 1: 1.1:: be paid within tum months baifars mbw Bagistrar at tha time of registxraztian of 1131: &ad and 3*' dafmant agaad ta duliwr the titla deads cf suit sahradule lb'Vﬂ"Vt< mwww mmmmnammﬂ mun wum ur mmamm 2-W34 COURT 0? KARNAMM mm own M MWAWCA mm mm'

6. propazrty within and: math tram thy data ai agrement?

F-ltmther piaintiff prmres §%:_3_# agraed that neaessary expe_n_q 5es._ fér ' paper and reg-isizratian §1Eag4 ?a:'s;"tcjsé. by ' paid by the plainﬁ$ff?*.9 Fﬂwther p1ait4§;_i'E§ pioveﬁ' has- always ham raa£§y_VAan_gl tag perform the nsaazitgai §:££_agra--ﬁ§rii: and to pay the '1»:es3.a:§:.:;;a7f{--.§aai'eIj'_pﬁge and to get tha_na1n'ﬂa§dxaxg&yEEﬁ§' "ﬁ ~. £"l_a1£:§r:¢1_£ki1fi1*;1VV:""V:§V':'ar6v"&:! that an s£"57.'it;a{.'=7§,3s;a:i'!-- paid ta him by T'--.J.' pi1ai'££;i:it£--.,¢en 3;"3';.~§:i thrcugh chnqua is in _ - _é£: 1ea§:£ at as.5G,n£)€u'~-- bartored "by*yiain§ig£=£ram him an 2s.12.;ss?? iﬁmﬁhﬁr Vitae plaintiff yrwws that the gala "" at:.3_.2.9a -a::.uumrhad 1:3 _ 'V:v"vV:fI ée'§_u:xdant 329.1 in fmroux: of defenadaat. ::.§é';'§ in respect of suit whednle . j'.;pA£aparty is aalizsaiva and sham? ﬂhathar piainiaiff prams that dafandant mu! ysirchased the suit iahedule praparty within in-rsuladga saf ailogad agrament at salts tit. 7.1.1993 in fan:-cur at plaintiff in wspaet af suit sahadule prﬁpﬁrtsr?

a mwuum wt" mmwwﬁaumﬁm méum agwuagr MRNAYRW Hfﬁﬁ CGURT 9? mammm W654 COEMX 3? KﬁRNATAKA "£6?! COVRT OF KARNAWKKA Hlﬁﬁ COUI?

9. Whathar dafanaant n¢.2 prawns that ha is 3 baa-afide purehaser of suit sséhédule pr¢party' for "value without .§étié@, at allag-ac: agmemnt dt. -2.1.9:: 15 eﬁ plaintiff?

xa. maths: datsudant" 2-:ie':s".:>__ T,s.s.; ggs:}1§1;e§ macanary party néim the suit?

11. metner the pxgintxgz i'a'=«1.e:;t:,:i:1ed far this :a12§f£_ aI? parfaziznancaa -of agremant ' Jﬁf "s:::.§1s»..'- 3.99% against .

 «    A   '  

12.5  the plaintiff is

 i's-t,uV::n§ at advantsa mnant of

_  _ and damages of Ra.

-- .  dafendant ne.3.'?

«.13. '.";:;'eli:e£s the plaintiff 32$ ' anti"E':l.es§'?

T. eiacz.-an ax cs.-dur?

behaif at' ylaintifﬁf agrart frag ayggliintfplaintiff he aim: got axqauiaed PALE relies an hand writing aamartw midmm * ~~§.u.a. 9:: max: at glaintiff 5;: doczauerzta exam / ta has mrkad. ﬁe tasr an raspomdants/aafandants apart firm the evidgﬁ inf ﬂ.'ﬁs.1 mad 4 the g W.,m W W..mmm.m mm MWWﬁ&_. -gr mmnmm mm «mum; em-«= mmamm men comm" or xmmA'mm mm: mum W mmnmm mm: com' defendants before the trial Cevuzrt, tag? alga get axassiaad I:*a.ﬂ...."!, :)..§~I.3 and; §.5i3.5 an we to astahiish iihﬁ Kean the Kﬁﬁﬁ and the 2""

alw zely 2% 3?

defenoe. After heat-ing(:t_h=e partias, can zmmw tn;

issue-a 1 tn 5, a ,:~.__9 :;,V1'i:'1':§gt.é§1-3;' h§1;3""t'§§t there But agramant ofk' Vnhﬁiﬁq-v--.V§V"';x$s by ths apghell-asntig-f.1::z§;z:!;ifi;"VV' bet'-0-re the trial : §J,§§aWa.%ted Qayuent at 1.V1:,.§w.'?S';;'¢2i'_;t"..t"I:'.#;>%"-1~:,~;:'_ a.§ amcszunt undaa-: the 'ﬁgs accaptad than gzasa of em 1'? that the. gym: oi.' m_.j?2,qow--"» §_r t 8.§.1993Z2 by say at mane was met "gale aonsidwatiorn but was 3 yayneat :i;e:a-§a~'af::'ia}V.._"1}:a5é;a:§--1~' tzmawtiam oi agpalzantiyiaintiff a¢rz:§g:iTng m.m?aee:z»- um mt. am; and with interact the saw manna was agitxea at ns.'32,aew«-. ¥£a.sa:r:=af«a-re, the -male vuf appellantiplaintiff that Ra.'?2..ﬂﬂl'.'.if~ was 3.3.512:

part 91:' the sale wnsideratian was rejected by tha trial ﬁmzrt.

n mwwuw W?" nmmmmaamaa mum aguum" KARNATAKA Wig?-4 303.3%? 6? K&ﬂWﬁYﬂ§Kﬂ MGR €0URT OF KARNATAKA HIGH COURT OF' K'ﬁ.%NA'¥'AKA HIGH COME'

19. '£'h$n. caning t0 the axial awn-eenegzzt uf mla, intuar as haﬁraan tag dafandgnnts t2;aa«VV_:af-J:-tun at banatida parchasar far vahm w1thoutg:"3nz§-§:_ié.,$i.-v§_h2%_v ﬁaz: as 2"' deﬁestdantixespondent, t.he~~ after taking into aunsiderégtigﬁ fjtlﬁg { evidence and the the 2"' aafandaat was ::ar§:""L'Laa:ﬁ'a»ana£icl:a'"*;§§ir<§§gaﬁr for values as ha had nétgm rbéi "ﬁ1j;c§ ":a.§1a ﬁémsviéaxatian b-atataaun 1:11: 1" m..;;a,a».;-.1: ?._!_.ha plaintiff appellant. _ fact that the 2"' purchase at the " Exesé affmsi.-9., ahitﬁiiég'-.§ig>'"i:>§§§s1na'as csancsarn from Knit: ta sagnr 71m£fa'11 1f::3;j4'Vggnataaturiag zznit at in and cxfazams and 59 also taking into zﬁﬁsiééetétign the fact art" 2"' defendantf:'es&dmt; patient by imrviaing aectiun 20, hams ta mmlusion that }'m nead rant". g:an§:V.V__9!§.ha: dyer" an caught. ﬁat by him plaintiff _«3g_ ::';n his disaretiet: be can reject the «ace as fine demcwing sf the suit xoszld amount ta great naxuship anti iammwanmnw tn the 2"' zrespcrndmt. By naming ta izhasa aancluaians, ﬁlm 5221!: at the plaintiff far spacsifia parfarmca was raj-aclzad.

-» wan:

.wmw.mmu-. mmn wwun:AIy_.H'_§"" nmmwnmwvc mun Luwxi £3?' %ARNA¥AKA HIGH CQURT OF l€ARNA'i'AK& MG!-I Cﬁifﬁ? OF KARNATAKA HEGH CQUM A dirwtian was wade to return §a."?5',_ﬂO0l-- xdvancc ammxnt undar: Ex.P~--=1 by thin 1"

has thus appailantfpiaintift townm: at 18% ﬁrm the date of of payment. Thit is the ':.§e?a:a9n§,1p..1Q and the final orﬁer of Eng 1 3 Eco far as otiggzx iqsrQ§av._ framed, viz. whether the --..a necessary Gr:

a proper party, bald that the 2"' puxahaaam as! the in 3 nacaasazy """ - 3.3 in '$339'! at the agave;-5 he wnuludes that thaugh in ﬁt;he '"::.vz:gi:4a=a.3'i-- "aeéksa aﬁ eventa, when anew ﬂat "'1s'a;':a'1s axuautsd, sum: far specific ha gnaw «ma ésaz-and, it na-and '12.:-.'~£"}ae' :n§é§; ::n view 05 aeatiw 2:: of the am-' iriu fast. 35 3.35:: relieﬁ npcm wartain " ia aside: to was $43 mash eanelnsiarzz.

11. Jvggtiavvaﬁ by this Judwent and titanium of the trial mart; the appezlantfylaintiff has man up in this agpesal cmaliamging tn: gnawing of tha trial Juégo as nrrz:-zxuaus and against aha 5 mwwiw war mﬁwmmwmm WWW a".:mm "a;:"- mmmmm ﬁiﬁiﬁi C3URT 0? WLARNATAKA H3634 COURT OF KARNAVAKA i-{E63-i COURT?' 0? KARNAVAKA Wﬁﬁ COUR? ﬁ t at sale dated '£1.98. Xe fgxrther submit: that than vmzy eandtia.-:{'. at thﬁ 1" dafaxidant in pastpzsrzing than mwlianca of the cmntraet, ﬁne handing waits within one want);

a,¢%nt. of sake plunturiappazzant to 739%." has that 1" dstandnnt 1:§$V"§::'§cuta tha "la and in his 2211:: original éwuaents ma ':95 defemdant rho backw .V_ t aﬁ sale, hharafamg .sui:§; fie pgztamanaa as a the: datandants 2 a 2 dasc1.'sr¢«s"sL4_"41:c:VV!£'e_ and Gaaraad as rmithar at hafve approaahed the ﬁmnrt with <a;ée:n hgangéai...

A 12ﬂ. f_ against this, the leamzad wunuwl 1 wf gi.t..A§..V4'%etty awe: ixzg sex the thus. 0f Dr. ma', ithaz. Iszbuita the 3." aesmamt has net any amount unckn: than: ailigeud agrament " V' "at 131.: and thamfare, 1:23.; diraetiam by than trial court to refund and ﬁs..'.f5,.a$ﬂ,."-~ togathar with intu-eat at 18% p.a. is uxmaaenable and net mawm U? @iIi.,W'~:Ni~%."§'#%W& mam ﬁﬂtmff-'Q? mmmnw. HIGH CQURY OF mm~m'ma<A ¥-iEG§~E COURT OF KARNATAKA HIGH COURY OF KARNﬂ.TAi(A ﬁiﬁi-i COUR1 tha part 915 the agapellantiiﬁtaintiff 15 not alt}. sstablishad and tartan: as time was th¢_4vV.=¢:£-ﬁance at then mntmct, ma 1''" daranaant vgs3'_f"j:i:i¢~§,$::a_;~_&i in executing the sale in defandant Venxatasha . hi aaélm « dialinal of the appa 41 .V appellant/plaintiff is u$st..V:';snt.1ti'ed;"'£.:sr itpliaf as he has not hands.

3.8. "£i;§':':V".3;'§'§rnad msuaaal appaaringéﬂ .2'? mm mtdtagoatda took us i at ::>.w.4 that 2*"

we plaintiff in the evidence of these tic:

perscsrzs the widenae af PJL2 no ahivraj Jain imulé only point aﬂilunt plaintiff was «nggriavad af the 1" defendant rmardiug .}I.£33§i1. tranaaaticn arm. when the uamission waif xi§i-.._§,€ifGi3i- was mat paid ta shivraj 30%;, he tore):

advuntaga cat' than situation: and aalludad ' V' him p1a.1n*§:.if:Eg';%11an'é. ta £11; 4: take; suit / «grouting m.P---1 agit of 933.5 in cards: ta take revenge against the respondentsmefendants mwuma MP' awmwmgmﬂﬂ Hiaiﬂ K&ﬁN'A'¥AKﬁ Hiﬁﬂ €01.33? 0? i€&RNATAKA HIGH COURT OF KARNATAKA i-HGH CQUR'? ﬁF EMRNATAKA HEGH COUR? xaspon-dents thwugh their manuals that ii yeally thee.-e was an ag2ra%1!: at sale awxiantxpxaintitr am the 3." mzmdgaé£"£%.'Vj'§%..f' <3: :a.¢,a5,oooi- no name pea;-gpn anaa?"'»:§i;¢\g«,es:s':i;-a.:;;y.L:".a; per.-son like 9:. Ithal :m§;%v1&;r,;7r ...' ma2%%%g%atn abundant uo%n sense' proparty tar mush lass t2£;s.n' "Ra.«l ;§05,06:3{~ 1.4:. for a sum this vuy taut: srauld gal: 633$ :32! 111113 appe11ant!1;e12a:j.;§fi:if§Ef. 1:

1§.:._ 1:ii. iV.s that the: appellant ":"3~#1a§¥...,.1 ﬁequaizztaxwe with the 1"

respoizdgnté is also not in diiuputes th-831.. petitivn wnwuze awry atV§$i:§s"'Vo£ tan a%13.an*l-. is situated. piainizitt apart tram 'Eh; eloth sharp and he aha it-'.13 a Steak ﬁwniture shop in the name of the exam stoma. mm the muse of rather---1n--2:: at the piaintirr seams ta baa ""k:1¢ao~h3 to the unit aehaciula gzergty. ma raaiﬁantiai hmsaa at' this ayliantwpiaintiff its aims» very clam: ts: thﬁ suit schedula pzity. emwwms -Mr mmwmwmm mﬁiﬂ ﬂﬂuﬁff-Q? mmmmm ﬁﬁﬁﬁ ﬁﬁim? W? i€ARN&'ﬁ"AKK Hiﬁﬁ COL??? 3?' KARNATAKA HRGE-'E CQEJRT OF KARNATAKA H-'HGH C333"

oaxiaaicn at Rs..4,.OﬁGl-. Eherafoxe, it 5.; nort @1113 the amnion of ¢::¢:unant: undar E:x.'_£--*>-.1';.._ !:vru't'. Itrﬁhivarsj Jois, was strang anaugh the plaintiff to file a many:

gsu'£o::-3% of the alleged 4'

16. 'ﬂue at'-

as.«:,o5,auci--- am gt th§....£:i#e"'..§£ .fi1T--:ﬁ.§gVA,%§4tne unit 35,40,530;-~ cm;xt;'£%'L.a_A 2.:.jp§5;c:L';:.A:'»"n2:§e,n to iuagine that am p1a.mt.:rg.~-- xv.-.sh1vg..-.:a3 J91: ta §ﬁ'£:';g'- .3: Quart fan lacks énsrig iﬁnnaturai. ms: the lake 3%.; _ ,. oc:o.f- uoausissxan of liar. the plaintiff mula be (T615 {:0 pay a ﬂaunt--tee of mama at any particular sisundarstanding batsmen mnlthnl, 'a.g.d*?z:.::3a""'§;§gs§11mt~p1aiat:££. an the nsthax hand, on"?-..-i~r.=1 § 9ﬁ ammsrding ta the 1:: defmzdmt, tuna 'eauwsa;e:x'"a,nt-piamtitﬁ has paid the man amount of ;$1i .'§0,ﬂﬂ3]-* and 1=t.s.12,m30,i'- isamutcis intarast giving mamasian at Rs.2,£a€tf--- chi:-sh had he ha paid awards intarast. This is than dafarma erf the defendants-resp-endenta 1 E 2 eouplad with wv-='mM\':mI3w.m v-urn

-m««mwmwm mw-n mwwmfwjr Ammmmxmmm rmmra WJMM Ur KAKNAIAKA i-lEGi~£ COURT Q? KARNAYAXA HEQH CQUR? OF KARMAYAKA Wﬁi-E COME? nut along with 9.1m and we / the iaot of payment ref Es.-&G,§BGi- by 1:11; plaintiff, tha: éatanm at rafuai csamiassi-ax: 1:4: mauahivaraj ﬂail! and the inataxme of !ic.$hivaxaj_m-V.?§is,:'th§:] .§;§.@1A1a§if"'. wzzuaeai with ua:.sh;:vama .3¢;.s fr£iT;é.. t1;is';}-gag-aé suit; by o¢:m:cocste~:;i daaaLmai;f;_. 3

17. 'rhea emfing 1:z:§""V1§1§'§g4._ §§.':!.;;:a1 Qiceévution or m:.p«~1, ms uni: aniﬁé of P'.ﬁ.i lt:.Abdul a1w- have the e'u*iden=t::ei§$»f'Vb_"3!E"iAL'¥iI:2.:Join am a1s§ mm n:~1t1.:1g--~- who is emamingd as :a.:»:.$;,A = we-.2: ma. payaant at Rs.?5,¢$';§g'~ _ aLi"x:_.1.'t §n;¥h:"_.*LV'4£Jua£1u::'!::u:1 at Ex.9---vi and so a1,,s;§ " the <35 a:.':,.eao1- rerxeated under:

7-3.--§9§iE3 are part of the sale A cvf 55 .4,,FJ5,,€t£!9}'- .. Anzscovding to the p1'a1nt5if§.:'*"#han ha heard frag 944.1: shivaraj Join xnhau§.-.?:.é5ha intantian at has 1" mswdara.-. m:..mha1 £19; Stall the praparty as it was af no use to hit ~ cvf sale caaue tar be wncsludaw which was reduaeﬁ tar writing as gm E::.?-1 an '!--£-----29313.. amrxdinsgly, a 32:: at Rs.'!5,0G6g'--- as ndvanaa also anus he has vuwwam us" ﬁﬂmwﬂﬁﬂﬁﬂ mam Kﬁﬂﬂkiﬁﬂﬂﬂ HIGH CQUW' 0? KARWATﬁ.KA 5-133% 6mm 0? i(ARNA'm.K'A W6!"-i COKIRT OF i{lkﬂNA"¥'AKA HIGE4 COURT paid. ﬁne questian passed befota am, is why the pagllent of Rs.?2,ﬂ$t3/--- under ahaqua 1990 15 mt raﬂacxtad in than ag*%'t_.--§V§§.f é.'a;1L 1:é *1 it was part 95 the Vgiale mrlanatian to this is fiv¢fg.§ a;3.'e 'ugmgggb w radasuned to: writing q£:..4__'?'--.'.|. --":!~_V§'r'5t£:t xhiﬂ; Sunday and the cshequa an than very same: at that plaintiff in! ta that main do-aemt v:fm §V. '_'t¢ !:_~_z the amine Irithoat oi' Rs.'?2,900.é'-- by choqtm ta aha attest was gﬁapandant arr.Ii'..ha1.. as 'aw 1-1999 Saggxrxg did not endorse 'hm:

cf V£::i:é§:vv}ueA:as he was unabxe ta enoash the said an '3-1-1996. where is aontrcvexxy tits emdorsawmt, in other Iordil, tu¢a,;i:te§ép£aaaaby9.ws1s2tage:tha to tha extinct that the int raspondmgi-. mauve th¢ aucrant mm cheque, that 18 '* __1ia.'?2,0W;'*- toward: Em?-1, however, no such endormaent is pzroduaeé before the ccurt newt a xerox copy an a prasstzripfziorx chit halanging to some mndisual a-harm item sagas. Burma: this is W"... W ,;.m...mWm »uW,;5_.*.{.g mmmmm mm Luuiu am Mmmmca HEGH com': or mxmmm Haw cmmr M amammm mm-e mum not ﬂ part at khibits marked on behalﬁ 9: the appoiiant.-pzaintift as it was .9. mm: objaetion was raiaad at izha tins with ragard. to the 1" transa§§:i¢n t:i"'aj§i§f~;eﬁ%ita;: tn?-1 and then a 1ette:1_ payllent at R.w."I2,,000[1-r* widen" at 9.93.1 the ;:t.' the dacuuazzf. an '1-1-:9§a.__ £5 9.91.2 m:.Jois. £*.ﬁ'l'.3 or disputed sigazatuxes .. signatures found :9 am «sane in $3:

statements, smart! dmmsﬁantg tn: avzldanas at P=.u.:-1 she ::$i'@1¢ss$£_ a:&1tt.ad aiwatuxaa %a.=w with the disputad 'es,§g§p;;§;a$;;g:§'«..y2;:.anz am ﬁrm, 5-1 ta 5-22 mam an 5 saxies. The aigaatuxes at 3-3.

9'T_"'v'1"i.'£~,3Aa.ra tram vazi-min amittad aaauxts xzgrasicraééd tar as 9--12 ta 93-22 {at tzha gxsrwsa oz iﬁéitifiuation, we aispatzucea xefwreti ta as :5»- H 5 ENE are the diaputeci aiwaatates cf thﬁ pwwozx found at tn?-1 allwed to in tha signatures of the 1" ras@dmt a=r.It:i:.,a1. At. para. 8 at that a9*idan.¢a aha mass: out with 31 rtasam why aha xwwwm um' awatawmiﬂﬁﬂ Hmiﬂ-*5 K&RMﬁ.'§'&%& HEQH CQUE1" Q? Wﬁxﬁﬂﬁfﬂiﬁﬂ Hiﬁﬁ-i COURT 0!' KARNATAKA HEGH CQURT DP KARNA'§"A§€A Wﬁi-I (SCUM apinset that the éiiputad simaturea at 3-»: ___a £3-2 art that as tha sigaaturas found at s_;.;§gez2, P.i~I..3 was crrasa-axamizmd tenhnicsal aaﬁts sit}: rseferggnoe ewert and nethodolemr oﬁ :=.§3and[ .w, 1:ia arriva at a pattimzlar' yzonciagsion? 3:'.k;i:e. caigogw-f""L. amtninatian at this 9.w§s[§ou1¢ taﬁiﬁet gage hat apinion is not haa§a on §@:§ §§m;1ar££ia§ but eh; individual ahar:ct§t1§£1§Q5 a§*f;§g writing at dinputaei nimatuten.

As an to this aitxrueu thﬁfﬂ" =.d£j'sls«:V¥Qa:i1'&:ivi;1aa at all in 'him signatuamu and she: did act ;a:;.~.y ' am far as pa-an prassura stz9ék.§§. Jlﬁaaerﬁing ts: her, new 0-piaion is i:~a:I'Iv;-lair' 9 t:s~._ all letters ma (:2: gmemaz and net mead on were ferlatian of man at 'Isaac: letters at an: ax: tam zshazracztars. Thu vary a::r¢ss-m:nn1naé.1on " ,¢:f£nis witness would indicate that all qmsstions ' - :M'goss:b1y would b put ta hand sxiting ezrt cure suggested to this witness eapoaaialiy scieatiﬁia quastiaaxs and the has answsram man and every quanticm that was suggutad ta has in. em crass»- .....,......M VFW: mwwmmvmiﬂmﬂﬁ mum Lwulq £.«¥.;f" amm~m¥AK'A §-EEG" KCQUKT $3? KAWWAVKKA M5334 COURT' OF KARNATAKA HEGH COEJRT OF KAﬁNAT&%R H333'! cmm"

18. men awning to the 1:22:33 of of sale the wntents at h:.P-1 voul:§~~-.'§3'§'d3.;}'ﬁV$ that one month item the date o;E_"

gala, than original ?E.sp_ furnish;-6 ta gm app¢11ant§p;$1V;§t1:f'V_--VM%'gum:

hand: an math has w¢ui$..,%.: §$' 'Eiism. gala} wnaideratian and sa3.e ,-'<'£§é.4fe;:1"' arithia time time at-.,;t:us_o=omv1etion of 'E1115 c:ontrnc!:_Att;a.'h the data of ag:r%i;_. :'i.:_i: _ i 1; fixes altarnativa dafancm was this aasmtca or __ this comm: thmugh his Awoﬁtg %%%m. me-ugh anal: ciefenoe tea,-not 'Ee$a:x 7'ne 3;t§i#r in the written attainment during than course: or widmm ..T:*:1:i-{£31 cam.-t,' my than first :1», tin. .i#;}irae»;i.'§$é;;n1i:sal a%ri:;g for the 1"' respﬁnwntw asxmitteﬁ that aver: if £x.P-wl were to' V' Al::a'e%%"«!!xée;'z.é as genuine § baetzeen the appeixant the 2*' dafanéamt 32:12.; 1:23.; aprpallasnt csamzot tins rain! aazzglat sun: as: he did not amply with the terms and eanditinns of this cs=an'1:.raci-. within tha time stipulateé. Ea anther mrrcis, tine

33.

an 2-'2--199$ and thareﬁam he is a boaafiae purchaser to: valsxas. ivmsthar CH3 up by ﬁr.A1i:ha1 that izhgra was £ai1uxaj"'~5ﬁ*<.Vj.'%3ha part of the apmllant-plaintiff to part cef the contract withi;;....th¢ few' the said purpose raupanadaatwdazandant is* aa___Vb¢1fia.:£idg vaius dapands ups-an ':f:13.«:+€;;.! anti cirraunrizanmau :ff~§§;tnrd, for think we have to: at the atitnesuei apégfﬁ' fz;x_va§'b§£ae of the parties I29.__ is.' ::.at exaninnw by any of tuna beat knmm tn then.

m:.;=...:-12 iiisdatad 21.1.56 saw an hava :,,'4zr1'tt.ar: é¥§gé""':sr.xtna1 to mr.aau.vara5 dais. of m:.Ii:J:a1 he not writing sun}: lettmr, but alas;

£d$mt if;:iea his handrriting and signature at A :gi:;41a.32.

"warms mwwma wa" nmmwmamrtn Mwiw Q? ﬁﬁﬁﬁﬁﬁﬂﬁﬁﬂ HFGW QQURT @F WARNATAKA H55" COURT' OF KARNATAWA HIGH $63!??? 0? KARNAVAKA HEGH CC

21. J4.e<:mrdin§z_ 'cc P.!¥.£, between 21.1.99 and 28.1.36 bath the plaitxtztff and that first dafandant 91:1!-ad his hnusa as aevarai aaczaaiorxa, but banana mam" %..;ﬁJl..fK'l' {M KAW;M%'Emi§A' MGM"C§3§;!.£'&""@F'K&RNA?&i€ﬁ' Hiﬁﬁ COQKT 0? K'ﬁRNﬁ'M;l(A 'l'¥E§G'H"'C3%3RT $3'-' Kﬁ&NATAi(A HIGH CGEERT OF Kﬂ&RNA'¥'A!(A H23!-1' 55$ 35 If really the sale -rﬁeed between his and the sacond raepondant was an catcana at oa:a1_..___ ag::o&::t in tha math af August 196?, ha not haw: given wmmr; information ta his :"

xvgarding the oral t .4 mitten statement as 3" week. 7 gums mntmry bcf this .p1g.ud1fgg_ at 1. mspondsat/daﬁendant, amend aisgh arai agraaiuant C:-REQ ta ﬁ.i.1g t1at 1939, but he arranged eygtixg any any written agr%t;=:e;«gjw1*¢ireot7_ defenciant. utlthin :1.-x: g;ag;;..."ﬁns-if -a%§:;e--ﬁned. As a aattu: -at h§*;,; 'ia':%.'§: stand in than miéanca §:m:% 'h:V;c :VTf§§s.4 '1§5£__tbs tritnaaa box. awn:-arding to him, the first wfendgnig in » sale pwiw cans to be _ﬁt;!(xej4VA.VA"~--s_a1e transaaartion was not ._ manly gas has shmr that mﬁgﬁixéents aim taking éiffament stands "V naturais ta h,a%a beaausa theta was an .. -..3_g-ﬁisgust $89. If wally there was as; t. at" vale cazzoluée-d between the 7§'.g:§§:§<:$n»é¥;hts, they maid nah harm: giwm diffarant varﬁihus and imra-wad the 8&1«E§ varsicm: Eran 3??

stag» ta stage, If we take the -evidence of £3.u.&, 11:: mm! agreeaumzt at sala am has has acncluﬂuci in than math at August 1939. -z-nan, versions sf EI=r.Itha}. that such oral ""

betamen defendant: 1 and 2 awe t9.....bg "

in the 3"' want. oﬁ January 1999.:

aaaaptad. with this accegtanméa-,__ vhathar uaaacnd raspandant maid 'at? _ _ _ A

24. the set?f€.'1%ée;;§:VI"3,:ar§__ £23 %t@d to make all ha see: that than M133: if aii" ' ahﬁtmbranaes and than sums hair-_'a£ 1-.1111-a ta convey WW' "**WW*'" W" WWWMMW" WWW ﬁvvwm W" vmxmnmzm a-mm «Mum cw mumnzam mm»: cmmr GE KARNAMEM mm-I cmmr mg MRMATAM HIGH CG ths :'igfxi:--,_. interest in the praparty to Apex Court an mm than sane §pa'.ann;Va.:.j%<:»:1'44vA:V"§:k;i1ae daaking uith the maze: oi with. tﬁarﬁ ﬁns wed talth aw -bhiti 'ga"«i*as1@tin-n ursésr 35:1: has anaﬁt artith tbs n9u1:.sbje.£3i:" in adsetail.

mam muwwa wr mmmwmaﬂﬂm Wﬁzéﬂ €31" %&RN§1'&i(ﬁa WEGH com? 0? KARNATAKAR Hiﬁii COURY OF KARNATKKA HIGH COUEEY OF i€A%NAYﬁsW»k Wﬁﬂ CC 38

25. rue agpeilantwcouasel relies upon the follaning diaions:

1.2089 663 ﬁﬂﬁ Page 4&2 in the $%seE§f* = a.x.x:-mamm nmiauxzah ané sagas; c..ashwi~u1 waha§g'(n3""-,;.3'..A'x§am _"«;;-.{§~= ﬁthers. F iT~' *. * .2 *5

2. teams: 1. we §age "=:I;€2 :;.::"'*e:;;é~--§-sas.'iag $2 sargunam :_ {ﬁ§&é} = by La; u7vs.

ehmanmzxm ':a1.*;c§A :;;th§:sa";V--_ » _

3..AIR_2é§3;Hajaﬁ£§ﬁn ﬁ#gs éﬁﬁ in tha cans of ﬁ§eﬁﬁ:§§;5'v ?ﬁgz ,$ai.Harjot Santa: and ﬁne gia§.$f¥g3§ae"§'aaaes is to the effet that un1¢ss ,§&ah'z#"&y#mﬁaﬁer he made apgrnpriate amquzng a§& §ha1gQm§ in aatablishad, there cnnnat 'n"w.ha-;gyvbna£$d§§Wi§ his purchasa. Wiﬁh rsfarunaa °,.f§ 'Eﬁ§i§ﬁ%#i§n 2 to Setion 3 af Eraasfer of ?r§§rty §u£, thgy were referring to the pwsitian of baﬁﬁfide puxahaaar in a case there tau tenant '» '§#§3tha aariiar sgxaammt haldr in paaaessicn of am pzwerty. In ﬁlm said case, it am held A' sactian gangs; 4; hm2a£ida pzurchanar far valua Iithaut notiae is in the natnﬁ& of HEGM mam' Q? KARNMAW W63-f CQW

-» wauw-wax: wvmmﬁWm%M#'W& #35'??? $3 1589 and so alga 'the so-calied Haney due the app-allant to first dafandant. All 'thqam: ~.'<_§an1d ultimtaly parsuadna us 'ca &%t tbs appellantiplaxntxif that theme oﬁ any sort between £'i:f§*l;

relpondentat 1n the nontk n was an agramat at pxam.-.11: and this ;..:1ratVAV-a.-Qgmaggt 121;; sacmnd 1-aspandnnt prauaaﬁﬁﬁ fahha praparty, his eyes theta was already Jaie between the plainti-!{'VA"A'.~a;:ﬁd§A:'1 Ha has takan ﬁlm rm: ﬁroperty, imspita at his thaﬁ an agraweni: bgtuaan than fi»:_§ti the agpellmt. ntzbsistizzg as '' ' i-hé 2 .2 .99 .

acting to: the questian of xeliaf as previdgd mdexr seetiun £6 "~o¢ﬁ_ti::V% wwifia mzief act the prineiple is that ' Vf. §'§Ak'#1.'l§.a& of thﬂ piaintifr at the agremant holding:

" at;-cacezsfui in aatahiiahing 313. than fatalities ta have. spsciiic: parfazuancs of his mntraat, the: couxt amid deny emeh relief mwwm ur nmcmminm-s mam a.';m§x:f&<.m1:F i{&RW&'l"aM{ﬁ HiG%§ COURT OF KARNATAKA I-'EEG!-*3 COURT OF RRNAYAKA FIIGH C03?!' 0? I(ARNA'¥&K.& Hﬁﬁﬁ CGUR1 provided the eantetstiona exzunciated Hunter sgwtion 29 -mm availzbla ta this defandant.

section an at the Act regds « Seatiun 29: tia'.s:;=:'eti:ar£=__as ,_{;»;::

spwifié pam£M~"#*nm}:AL+ * ' juxisdictzwn e.._ parfarmanaa is ._ §':::& mutt 1; not . sueh]"r¢;11at newly heeausé' ':i.;"t. ".i._a:i:'»V::ia'i£uA?g 'ta do so: but tna..d1s¢mt:--£a¢; mg v_ is not ' huh: ::s:$un& '$én:1....§&='e-aauanatﬂae, 'V pzrirsaipinu an-xi at smaurt 1:-1' : _ foiimring are ease: in may patapaxiy gnawing «.:;§i«a¢:-.=:%étic:z; not to dam-ee speeifia in.) whara the tuna -ts! has cxcmtxraaat air the aoaduat ef the partisan at true 'hint at anizeaaring iatas £315 ccntrnct at ti-xa csthar xzzizaxmgtanaes under vhiszh the cantract was antarué inta «fa swash that the cantzaat, thaagh .....,.. ....m..» wwwuﬂwgis nmmwmammn mun yuan! Ur WKRNATAKA WGH COQRT OF KARNATAKA HIGH CGURT OF KARNATAKA HIGH Cﬂifm mat: vciﬂazslas , givas thy;

plaintifi an unfair was the defemﬂant; or (bi iﬁere the cmrtract saulv-;§ hardship on tag"- a;. £§::d;n1;A%"

he diﬁ r:atj £°9_'xrasé~e..' 3hei:*;é'§g ...i.§3..3 nanmpertamﬁﬁgﬁ' as-::ni.:1&~. no swab vhaagg-daigiﬁ £:2:g pni'::t:;3i£:

{:3} V iiharg H    anntarad
     under

44 éi:::¢1mi§g;£n¢as 1f3:rt§3..ﬁi{ tlmugh not '~.é;f_oV.-:n£i£:':3:.--ii'~.%«gf%' f;ii$ a§:gn{:raut vie-ﬁable, """ - 1n§qe'i'§ah1e ta. mfarea V _' "pa'r.Eamanca ..

_V§:~£ps3. ax_1§-Z;im§:~~'L' i- aura inadaaqtmay at 'iwnsidéraivioni, at the mate facsiz that A em is aznaraus tn: the at imrwiam; in its nature, ~ ?m%:.: fjaaét be T. ta mnatﬁtuta an agnfmir ad-vaxrhaga within that: mania; af V '~§;s3.':tuae ta} er ham-dship within the A' sisazzzmg at aiauamfh} 3 nwzanatian II- 'the: questian whathar {aha parfaraanama at 5. mnﬁruct would involve kamship on the ﬁefendaut within that manning {sf eziatzseth} shall, azcapsf. in nausea whare: the: hardshig has CGUW QF mammu HEGK CGURTO? K%hWMKA i-HGH COUW OF KARNAWKA WW4 GQW vx uwww-we wt ma-~m'*Mmr%iﬁ%l'§l'k N53?" hWMKl- rasultad from my tat at 1:21;: piaimtiff, subsequent tea the wntraat, éaterwxned Kath refexmw to ~ .V . ._ aircamstaxwss axiating at thus the aontracst. " " 'A "

{3} we sxardisa diacsration parfarmnms in any aims" wh:=.¢£* 2j;

plaintiff has dang"-v§ﬁmtaz§ta..§i~»-ézatasfsi 5::

auffar-ad Iasqas £21..__VVV}:::::g::m.9q::a:1'c$a._'A a contract syaeiaifia Pﬁfornunaa. H I n "

V"'mi.it refuse to ﬁégrférnanca <31' 14 tkza. $9'-gznd that the V5.5 .e§;xf9r:aaab14ae at the Vi:1s'{:aLric::.-1' ~ ' garysrty . 4"

goirsg through sacetian 26 and the diiﬂusyéiéixg above, mama at film evidamue p1§;c:=-gé, Sn behaif of mm resgmsn-amt: ruuld use tax aetwgt that inaﬂzztly the amid "'ws§§'a§onaant iuvitaé hraubla and he is put ta " " "'ha.'::dahip. an the: athar hand, an hams airraady acid that having 1&1: kn-ouiedga «art than awn-gaunt at sale: betweaen the yxaintiff and the first W... .....m...,...A. .._, nmmnntnamnﬂ nu.-rm mwuni us" IKAKNATAKA ¥'HG!'E COMM' OF KARNAYAKA §-£56!-I COME"! GF KARNAVAKA I-£36}-i COUR1 st?' deﬁendant he task the risk. «if 1:-a:*e3has:'.:_:_g the property by bringing prasazzra an E}1f..§t§:2:v.&1: "-_vB.$ indicatad at 32.9.32. Kane :3! than»:-'vi-gd.V» raisa defemae under se¢ti¢nWV2>8 available either tar: fix,-at.

second deﬁendant. '£'he,*v'.§.:.-3 fagﬁi:

dafsndantfreupandau.-mt 5 :VApﬁ::rs€'E35n&&r is not basing a banas.€i:cEa_ ﬁgrpﬁna ta has a purchaser with nr.§'tV::€..+':§ua»" aga%t Manet algiﬁ 4/x:e1 ief at the hands at: un-tier.' section as. ,zr- Vth'ﬁ ¢-3Vvié'::i*-a:i'a£'&;:narg '.~.-a.1s.¢: pravmaa 2:2; given it magma: to have ham plainizifﬁ was at fault in,,.§e'rforaiﬁg.. f;Vhe flax: vi the mntraata i,':a:f'----gha ether hand, bath him dafmdants best knew tn then tried their ﬁéiwe all pcrssibia daefenma: to rejwt the ieljgg axaima by the agyellaatfplaintifi resume triai cwtzri. ﬂm raw-appracziatian at antira ax.-ally and ﬁomzmntarg by :25 rwid incucutu that tha ﬁriaai mutt iimug-1. was justified anti was right in saying that ecsond V|n'$ W4!' Wm-snrn I KIWJHFR mgr Mmwmlﬂﬁﬂ mama Cﬂilﬁ?" @F KARNATAKA MGM COUﬁ' OF' KAHQATAKA HIGH COUR? OFKARNAWKR WGH COW"

reupwndent Venxatesh was net a bra-naﬁide puzfqhauer vent wrung in rajacting than claim Jami iantfpiaintift hoicting reapenderzt having spam: huge V imﬁnt of the pzwriéﬁz' j;§j*:;ei%'3:i§§s:;.' ..,§;j};g;j;;g1 mart be put to handmgzp, tn1éi'a£<3re,}7. }:$iée£4:§}i6ii"

availahls undm: swtion ';*g._§"~~..g,,g "té.. ba:.ar§rQ.VVsod him. This is an» '£51:-.g_aaz~§$:'ti'i1::»:1'v' and the:

opinion 131? mu t:z?§;a :__t_.- ha: ha cut 331%. Far a;._*;,::e_;rsoi:i"' the Jr.n<:mr1$dge at the zgisﬁé tV41i;e§_A€;s:%ara1;$§xa§§1';éa; ¥%§?;3wing in his tray to tan fzitia purchased the prapqrtg _AVi.«n jzaith eannot burn any d1s¢s3:atingas¢&.v;gVV" 1;*$él'.$.aa:§':'_"_.'L~¢:4'E this hand: at 'Ema court. ¥h"e_% cuIaz?d.ina1"..;#in§.i.p1e is, a parsan arha dare: not £22.? ceurt with olﬁazz hands cannot ext 1 the hanﬁx arf the ﬁeart.

f / "391 men first and saasond &afandant Iouid that if rally tha agrwmexzt at male in favour cf appax1ant was for is.-i,05,00GI--, Dmlthal Imuuld ncﬂ; have Einaliswd a sale dean: far sure than 125.2 lath: in farsmur at 2"' raapscnénnt. ﬁn at-3 aware that the ragﬁstratian vaiue is . ......w-A'-ff' uwwmawmﬁmmﬂ nmm \..ua.m! my MRNAYAKA mam COURT QF KARNATAKA MGR CGURT QF KARMATAKA HIGH CQUR' always lave: and mum: less than the actual garket:

prim; of tha praparty. Evan it tn:

batwasa they ayliant and than taught to have warm into exijtwtencaa'i'a. ::t§;$'V::n:§r:3§¢I'V. may in the year 2,956 itse§.£__,. "uoi:.;;d--. got: registered £0: Rs.£,.§35,€J'£3'3}a3¢va#:§éa;.,, ' at this maths: up tﬁg caurt m.1,e5,¢ca,f- 3:1; is taken inter m.:.m;g:¢n.%%[ am: at' that apinzi.-an ':~_f§.1:iﬁi: iji§ru1c% nest have reaezveui-*wzLa_n§n;a§~'._: zmtier nx..a.3:s 2:.-on aacaond. tht amount: that a%11a.nt,!§alaint1£f in tars; &¢§£_' *'?'.{he£' shauid he paid tn the ueggixzici. deiéaaééﬁt 2z,a,%:aan1wtes14, rim ham swam nI'h_.§:es #1:" Dmtthal, ﬁhﬁ arigﬁnal seilver. :3;1~. §*:§§arad tram any angia, are an: as! '£19.49 ogainiszu-_.}.'1' that the aacond raspandumt being an Iith natiw of the vesariier am*%t éajiated ':.1.9n esamzot haw any zeziei.

33. fham ceaaing ta than next quastion maths: B.s.'I2,i'3t36i-« paint unﬁt chmqua di:...'!.1a9ﬁ ﬁﬂﬂ" 3? WARNATAKA HIGH cam 0? KARNATAFEA HiGi-i C0555' OF KARNAWKA Hmﬂ C033?

»mar1.'Ma wrmsewiwﬁﬁﬁ !."N\'a§'l"1 W? ¢n<:sas21ed by m:-.It11a3. an 8.3.93 is towards part of sale aansidsration tinder m.§.1 at towgr§£:.._ j1_oan tmaaaetmn batzam-an :3r.I'!:1:a1 and p1a;;s%:is:'zéjj have the evidaence at hath man am this aspa-ct. $3} ﬁﬁr; a_i§-'E Rl.'?2,G0i3i- usder a dataadant has mt a$1cg_'£vaé.a.""1. "£i§ may £1-ram the eoatwtav 1:.172.i' 'is?'-._;¥f.:§.:u:E':'_:A.~:_g_s tiéaugh than ®.a-qua is datnd § ;:a'r¢:sa ahaqua but it was siwle bearer:

cheque. itself I':#:c.Itha1 maxd in paraaxs. 1:1: in 51 so 1 "sf&§§ ;i _ imtfplainti If that hw1n=;§'« uair:::;as}z.Vgg d :.:'&i$Q~ amant nr.If;ha§ kzaspt on postponiﬁg 'g::~=.;;i.ng=% enﬁorseaent to the effect of &8.'?'2,0t331"-~ was twards the part I §'a~:;]é-..,§ei;a.i'aexat1m§ ze emu %a-razed 9.14:2 'aﬂiéi andarsmaant anti uitimteiy thay mm guecéaﬁéiul in gs-hting was andoraamant an A «.A1" p,;;=1egi1?:ﬁ'ii-Ptiaarxse of a navdiceal stare. It is alsa the 4:?-an cf the: aﬁllantfplaintiff that the axiginal endorswent an the gmawigtian was taken away by :.'¢r.It:.hal -an the protarh that ban would 133119 the:

prepay: a¢:i::.na1t1adg&ni: far rancaniving Ra.'?2,GaO,f«- mwwzm wt" mmmwﬁiﬂmﬂ niun !...¥..N..l!:(JiA ﬁ.M!£NA%R%a ﬁmﬁﬁ Lzwmm £3? mmwmmm. ﬁiﬁﬂ $ﬂ%§RT OF !{ﬁRNA'MaKA §'€§G§'3 CGQRT OF KARNK§3M(A $553" Cﬁﬂﬁ"? 55 that as the firat defendant aawﬁittaé ._ this parguanl-., it has ten be £1316. that it 1tags_4vV!:!:vgo-aqészzzdu this part at uni: czzsnsidaratim. The§§'é£?£:$i:;§,__:1. vim! «cf the above diaeussion and judmexat and order of the i he sat aside, are far a$,rmaje~dV?t;i_%$n of partormunca at aanﬁrﬁbt c2aE'sﬁ{ 'Im.1.5f:. Aceordirzgly, this Qéf' Eh: trial {mutt datad 1.5.95 €§§§;.E1H:b.fl:f9ﬁ:». t§§usanres to ban yet aside.

am} §@§gx;gna -£r:aa,H&aurt canaidarad the disciatianatﬁr":':'2f§i3;§aE¥';---- 'aha trial mutt ﬁireebad the fisfatf," return baa: R.s.'35,€IO0J- togiﬁﬁhax ui'th_V 5.nt§:rest at 18%. In Viéﬁ of the ":v$;V#ﬁs9ﬁ_A:.;g: by as and balding that tatal remived by ma first 2-esmgnaerzxi: is aanﬁdaxation and furthx =x1nt¢£a§t an Es.?5,ﬁcﬁfw sauié nah arias.

35. Anaarwdingzy, tha foilming mast is "'"had¢.

The Appaai is ailmraﬁ. bags}. Rapzasantativas of first ramp-as::d¢n.i:§ ar.ztha3.,, arsﬁ 'E.-"ha awasnd Gﬂiﬁﬁ? Q? E%RW&W%%& W654 Cﬂﬂﬁi KAm€A"§"ﬂ%ﬁ Mﬂﬁéwﬁ COURT 0? immmnm HIGH CGURY OF KARNATAKK Wﬂﬂ CQEMT 0? §€ARNk?N(ﬁ MG?-ii COURT raupondeni: !£r.H.§.V'e::tatesh axe dix:ac:t.ed_ ta axscuta an ragistaraad gala ég in rampant suit schemxia purﬁty in favour _ appexlantiplaintiﬁﬁ aftar z-eaeiving. ~~ "

of saonaideration within 3 receipt sf Gem; oi this qsrtﬁar.

yaxruas ta mg.. "

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Karnataka High Court

Abdul Hameed Khan vs Dr. K A Ithal on 16 September, 2008

Bench: Manjula Chellur, Ravi Malimath