Karnataka High Court
Smt B S Prema D/O Shivalingappa vs Sri N Vijaya S/O Nagappa on 4 August, 2008
Author: N.K.Patil
Bench: N.K.Patil
HG!-I COURT OF KARNATAKA HIGH OOQRT OF KARNATAKA HIGH COURT OF KARNATAKA {HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HEGH C
II
!.'\J
I!
This writ Petiticn coming on for preliminary
hearing tfiis day, the court mafia tbs fallawing:
ORDER
The petiticnar aasailimg the co:$édt§§fi&{"_ cf the order dated e5.oa.2c3§ an :;A{i::fi1gdO*Vk in ma. No.6/2005 an the?.__ m,%.¢ Additional Civil Judqfi-O{Séfii6rV Divi§iofi};A Davanagera, thereby di§m%sg;n¢"*:§§nV} said a§§1ication filed R§Y_'¥h§UOr§$§¢gden§H under Order vx Rule 1? xa¢d§fi:t@O$g&£§§fi§i51 or code af Civil E;d§;§%#e;O$i§$_;§%$@1a%y costs. has presented fih§O£ga§3fifivfini§:Pétition.
2.':h§ :agg¢n¢ag:_ga¢ain has filed 1.3.1:
in H.¢, N$;6f2QQ5(g§t the atage of campletion "'a£ ifié}§vi¢on§6"afi'heth the parties, snaking O;¢n§gzsi§n7o£=;he case from H.C. to 0.5. when th§jO'saidfiOAfipplicatien. had ¢¢ma up for %".,Om¢nsidefi$tion before tha Trial Court. on ",'é§,§s;2oaa, the Trial Ccurt has pnocaadad and ""fO§1Ecwed the applicaticn without assigning any 'O"»:Ireasans. ?herefar9, the petitioner was nun LUUKJ or KARNATAKA HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA VJIGH COURT OF KARNATAKA MEG?! C bu constrained tc: pxasent the instant Writ Put it: ion.
3. I havs heard the learned _ the petitioner and learned_M¢ouns:a'i~than 'V xeapondent .
4. Fsfter cazmful irwugnsad as refor:ee§..v_A'abt'W'é,'A.Oi,:i;E"'n.i; z£1Ea':'1':5.i'§::.-.t on the face cf the 05$»: Court has cocmnit1;v=a€ig1'-- material Egasigned any valid reasangsv H ' 2*;-iaizlavazxt pzavisiana 92'. law 'VVf';eV§:t'=::iis:.IIV;§V.Vf§V.;z;1'j._§_"tV§f";*¥§.gfert thfi «wane: at that st-age, _ bide: is not maintainable to be diamiauad at the:
fact has not been disputed. by thaé .__4:'V-%.ie.i::.;.::':$§.c:1O:; caumsal tax: the respandant. OO"'~V-'4.___"3.?herefi;:«;;A-5, it would be uffica for thins C<>uz:1.:
the matter for fresh adjudication, would meet the ends csf justice.
5. Therefore, the instant Writ Petition is allowed in part. The Order passed on :f' 2 ,/ .5 ''*'''''''""''""--#' I;
V IIGH COURT OF KARNATAKA HIGH C_OU_:RT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ( fl vh-
II I.23L.H<3.II in 11.11'. N<'>.6;'2D€J5 on 1:233 fila of I Additional Civil Judga (Sw.i<>r: Diviaion),;«"'--.. Dmmnngerm, is hereby quashed. remitted back to the Trial Caurt appmpxriata daciaion in merits, attaz: atfarding to the petitioner and reaxiizsificiant. at as expéditiously e.3~..pflossift51anal',g influunced by the Ordef C-rdazreciy V ~~~~ 'C O*33g311;e§;2c飢