Karnataka High Court
Sri.R.Purushothaman vs Indian Bank on 28 May, 2009
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
L' BANGALORE ---- 560 094.
I W.P.'/74 18199
IN THE HIGH comm OF KARNATAIM, BAI€{§}';Ld}?EV % A
DATED THIS THE 28??' DAY__ o;?%MAckȎoti9 " '
BEFORE A %
THE} HON'BLE MRJUSTICE ;s:AQA1§m§JAN"DAs
WRIT PETITION %1~::j';74%A1._§,'_<: goaé iggqgcmy
BETWEEN: -
1 sRI.R.PU?RU:§HoTHAM2§_N'«s
S/O LATE"RAJ2§:,QOPAL" "
AGED'AB01;T 451YI::_"
N0. 10,. VASAI€TE'HA_'FILES
GEI)DALAHALLI" . .. %
RMV 2ND~STA.GE,_ ,
BANG_ALORE_ --- 560 094.
_SRI. R SRIPHHSAN
. LATERAJA GOPAL
YEARS,
1?/AT 7%' 'A' MAIN ROAD,
COLONY, RMV 233 STAGE EXTENSION,
... PETITIONERS
%%%~f{B¥fsR £ --Kii'MAR & BHAT, ADVs.,)
0*W'*
2 W.P.'}'418!€}9
INDIAN BANK '
RMV 2ND STAGE, EXTENSION"BR'ANCH,'* . 1 A
UMA COMPLEX,
NEW BHEL ROAD,
BANGALORE -- 550 094 E E
EEEEY rrs GENERAL MAEWXGER;-» E
'. f " ~..__-._.L;~RESPONDEN"I'
TI-HS W.P. IS4F£LED;_UNDjER.4ARfFICLES 226 5; 227 OF
THE CONSTFPUTIOEEEQF INDIA PRAYINGVTO QUASH THE
ORDER DT. 1Q..2."2009~':i?ASS§I§;D gm 11.5.. -UNDER ORDER XVI
RULE 5 OF C.?,C.}_ EN 03 'N0; 5176x2003 AS PER ANX--E
BY THE xI1;4~xm;)I,. Cm &"SEssIoNs JUDGE CCH
27 BANGALORE E
THIS W3 coMtN'{}' EdR PRELIMINARY HEARING
THIS DAY, THE MADE THE F'OI.LOWING:--
1éesgp¢>nci¢:;:;:{§ank filed O.S.No.6176/2003 against the
§_ '_g)§:1;itigncrs recovery of money. The defence of the
is that they have repaid the loan amount and
' ii'1*;<.é fhe131 bank manager by name Sriflinakaran issued no
4j_'€;bj§E£:tion certificate in this regard and the same was
9%"
3 W.P,?418!09
produced before the RTO. At the time of cxross-examination
of PW -1, the petitioners filed an application under Order'-.26
Ruie S of CPC to summon the then bank ~ V.
Sri.Bi11akaran. Under the impugled order,
rejected the application filed by the pefitiexaers, -1
writ petitien.
2. Admittedly, SIi,}3i11a1<a.¥e;§;a. is an 'emp1r$yee of
respondent-bank. If for v*2{eS;)ondent-bank
refuses to necessary witness, then the 'II? infimnce agaimt the bank. 1. the fiefiifionem camrnt compel tie '. to exeiiiiize a witnws. observation, I find no juaifiable " gr_ound "te with the impugzed order. Aecerdirgbr, ' :'ihe "w.fit__pw'fion is hereby rejected without reference to the
-- V ' ' - . re-spezicieiat. Sdl- g__ Judge