G V Basavaraju vs H R Nagaraja Setty on 11 November, 2010

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Karnataka High Court

G V Basavaraju vs H R Nagaraja Setty on 11 November, 2010

EN' THE iﬁﬁé-f Cgam 9?: é§:~1:R.§'&,ﬁ;"§'ﬁ'%<,ﬁs 51$? agrésagaaa QAEEB "MES THE 1:" mar' QF mvarvégaa 291$ BEFQRE THE HOEWBLE MRJUSTECE mwm RA§~%§§I'«jE: T'»T CRP, NC)' "E33/2913 Mac. CVL. 6Q1ﬁ,7'2{§:.S_ _ ] BETWEEN ;, G V BASAVARAJLJ _ AGE: MAJOR S/O VEERABHADRAPPA ;c;..v_A"---_ TRADERS, :2 EVE C"i{?%-RD ARSIKERE ~ 923103' * 2» {:2 K r=~¢Arx;31s2Vs:.;;_+-_ "

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PETITION 1% DISMISSED As AGAENST R2,.A4"é%.37[A,3;~E§;;--'--J CRP FILEB mg 2.15 Q?' 5%, ;sxGA:I::»€5vT..T:»iE"agmiz " _ V DATED:17.i2.ZO09 M3559 are 1S$SU,E;_E\iO§:!,U" EN-._ H 0¥S.NO,31/2988 ON THE FILE OF THE..C:vIL'3u':3.<3E; "

(SR.DI\Jj> at ADDL CJM, ARSIKERE, N"E;sm":vE»LvVVA _ ANSWERING THE ISSUE NO.Z{'Q,3: 2-éfé "

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s 441 The re5@€3r':ée§;t*:_; 1 am 2 he:"'eE:": féieé mi': agaiﬁgt we S.v.F?;ama§ah Shem; geekéng an erder to remove him from office arm management sf Davasam Trust and ﬁe aggtxoénﬁ the plaintiffs as marzagérzg 'truateeg for managementéftdi to Egskafter the trust. The suit was ﬂied in Préﬁistrict Judge at Hassaa. Surﬁng ;::e2%de;j¥"i.c;'.';'§f~-..<;>Vaf§:¥f2é _s:i'it.§.A an appiication was filed by '£§";;:€§F'F1 :%$'€::j§}éE§f3i".§'i3a*T.:4'§«§&'¥i§;}V1{E:AEff£§' section 2% of C296 requ&sting,T't%}e Di:st:f§ c;€ Judgé.1:§'vx}£th:;jEa~*.r§"'~ the 323%': from his fife and :9 t}4VTar;fsfer it £@.{;_hTeV'C5L;rt of the Civié Judge; Senior DE\;*i;::$§§'s.::n a'§EA:r§$%;ig_e,%é-.Q;aiy Q}: the grmmd that progerties Vdes<:ribg;<_:1:T'i_;f: s--t~%%1 é'd5a;s:§e:--'-' owned by the Ems': éjme s;:u,a%t5e.%gv_; t::i>;f1'%%:.£}§e._ter::tor:aE jurisdictiers of the cm Badger S'e4_:f':§0:j xii?§§?'E§ion "':»L.a4t Arasikere, These grounds Bp§*.t§3:é§€i§ ta t§Vi@._sVfr1fVE:";é icxf the Eeamed Qiﬁtfiéii Euﬁge whe by .A smﬂer d:'a% e€i4:.i3~-fL86,2Q0Q withdrew the amt féieé fmn"; ms féie it is the Court: 92* Cévéé image Samar §E:}'§"sée§%:gA.C:3'V§\/E Arasikere is éésaese it ﬁn accordance wiih V' §{:I}.I§;2§;_%' : :3. Sn t§'a:'2$§"'er, ef Q.S.§'-3§£31/2808; the giaintéffs "'"v£:he are reggenderzts 1 argé 2 he:-=eEn bmughi ésém garty \ \"~ \ ~--.., _ ' @ Ni}, away aha geiiiésneya Ezereérz by Emir aggﬁéaatéer: gamer Qrder E Ruée 19 $2" rim CPC. Apart frem them, severaé r::>'therS were aim Empieaded as defendants. 53 Armngst thgse who were immeades?"béf'e;;:-r§1'*;:§g« _ transfefee mart, the pet§E§<'mer$ herein _-€E§'e.€i:}a:;§';::E%c--atE<%§%"*:"~.

LA.:G questioning territoréal juriéadict-Eienfiv9%?.fh.é"*§:%a':i's.fe:r::v:

cam: is entertain the suit' tg adj;:,_dicaVte: 5'r%_:»t_EjVe _:%e!§%e*f_ » covered by the indian Trust T_:s"rgetji that the tfansferee Caurt of C'§ui_.! %"3L_.:gE"ge;S§§n%QL:-ﬁéxfjsécn at Arasikere had ea 3*urésciici%:i_0n a;f:du.fE:ey'--.rAe!jei;f"v_0Vsfi"- V§:%i'é greviséans sf Section""?;,,§§j;d "<>f"'t§3ie-'said'";£u:;E. Section 373 postutates that "{kvbén;ev'ef'é:{?"}fVV;'3:é_}*s:§f2;_.a;bpointed a trustee disc:/aims, 0!' any :'r:;}ls1£i;e e; eViijhés~i_§7ri;}inai er substituted, dies, or is for 5 .;:f:o'}*st{;i2V'a:<:r;,:;:$ ,9e}";'<3~;€f.--.:2f six mmfhs absené from {§na'ia}, gr feéva-3sf'v--.{f";"i:iE,:§)afar {ﬁe purpoﬁe of residing aﬁread, er is Gkétfarecf '&%%__£::}§o!v§n{;, er de$ireS is be ﬁégchargeﬁ fmm we :?m3i,~~ 3;; refugeg er bemmes, in the opinian af 3 A §;;?§§s§§§a§ Sfvif war: 9? arﬁgizraﬁ jgsrﬁgdigiimyg zmffé' er gsergargafiy s';'§::"3§§!5f& is mi" in rm fmgé, 9:" gscepis as":

, 5 f énsangésfmi :"rs..;$!:, at new frusiee may ﬁe aﬁpaénfed' in his piaca. "

6. $ectien 'E4 em/ésages that "v€f?e:?e}S,{€ér. €553?

vacancy er disqualz'fiCa€i0rz 0c::°é}rs*«.;arE..Q' 3.»: V 's'*"éz::r§::i im;:}i"§C5'!'Cabf'€§ $0 apgoirzf a new t;3":;:_s'fc3;<.=?'z,snd5a1--:zf Se<:iib--.=ﬁ%x?f3'_;~_u the beneﬁciary may, withéu$.V[:'}}':3titu.ii;2g b§,»' petition as a Prir:c§pal&..V"CEz}§§ '€.fourtA"'ofA"V original jurisdiction for appoi;éff:iz'en'i~..(}iﬁ"a _.tf:;r,€;:ée__or new trustee and the court. r§<:ay g::f-gcvpgnirjit a4VA"i*:*ig5sVte7e":'<ﬁr a new trustee acc0ra'ingi}fi ~ _ _A wikaﬁt provisions under section 73 arid 'K4'? 4'p%0$tu.iét§éAS, that the reiief seught by the ggjiaéfgtiffé f3:§_\E§"'wé£Vhin.' the ambit of section ?3 as they ::s=;;:.e?'§<;.t5 ':'ae_f::":::>.§.ze the 3" respandent herein ané ta appoént "'§§1'e_;:;Ea'%:r§'%;{;§i§ géace. Thus, under" Sewer: ?4 cf 'me Agt, snéy. gri__n:§-;L§2.iEA Civéé Cami had jurisdéciéen is aﬁjudicate such Essageé '25:---n:d net Cévii Euége (ﬁrﬁréjﬁ What is Prﬁncfpai Cﬁvif " '~%ffoi:.".:s*£ ia weii éefineﬁ ané Eé: shaié me: fwéé us mag. Uzzéer " -~-E-§"2€ pmvéséen $1' generaé ﬂange act am Liﬂﬁﬂi" QE'Q\;"§S§O£"§S sf CPC, ﬁne P:*:":§€§§a§ ﬁistrfaf Jimfge Q? ﬁre $§5fi'§€"f is the I K;

..;5..

"?r§§zs*i;ssi Civff C9535?" ts entertain setittss. thststete, the suit féteﬁ ﬁ§'igEE1&§E'y' befets the Prttzaigai District Euégs at Hassat: was Competent The subsequent stdet pasfséd. by he teamed District iudge era an appiicatiort 24 sf the CPC is undeustedty withaut tefe'ﬁfs.sCé3::'t'Q teﬁef ssught in the suit and Bectiton Act, It was incumbent utgsrt theé"ie:st-'neat :t>"2t.st:f'§t:t jigdygtéfg white COi'"'i$ide§"iE'tQ the request'Vi£tt§¥er_Vsetti't3t{:Z.}5t, ewsamine this Eegai position, this'"t§sAa':=;'t7t§»§"=DFStf't€I£ Vitudse has omitted ts do ss ans_t;fét1tett§_'V'tft2e--"'~t§VétbéItEVt1':4: as we faiiing under' sectiarit 72?:§g:7,;I;.st'e:--;;1't:é:r vitiates En View of jur§sd1i:Vt:'ttss_' and "24 of the Trust Act. when tE":E..<;_:~ t':+2<:t' the notics of the transferee t:<3t3r§t," ttifze tta-rs_sf'eteev':0t:rt has ﬁectine to accsst the iegai t:VQsitio°r{' éstngasssd msreiy on the basis that since the Q§"tf8§'; ~»té;fs.g; gs-ss'e§ ttnést ssttétm 234 hs tatznst {3i'v'€E' rise that asfvdltstssttzs has t"€§@C'§ZEd the appticattsn. ?tom the .émpug::--ef'd O§'d€I', it ts ttteat that ttattststss mutt is "~,%:'s*t";s'tt0t:,s at the fact that it sttgsys tss j§t£E"§S§§€'§§©E"'é évﬁf ttzs " ~---tstésf seugttt whéctt is gtsntaﬁie tmty by the ?t'Ei"¥C§§3§ tttsttict Euégs at the ﬁtsttttt, Sass this asssciit was ststsgtét 2» "E _ 9'; I,"

-- 25% te its notice, the tiiei iuege et the transferee eeiiit iesteaﬁ at accepting the request hag teiecteti the e;3i37i»i.ee.t_ien mereiy because the suit is transferred by virtiie"<>t7f_'$e§i:ie_i"i' _

24. in thie View of the matter, the order 2 'V' esstm Jutige on emeeoee weenieiai«iisg»iLtg'ii:e..su§i:trfeimviiiiietg ﬁie em ttaneterring to the-._;:ourt'V.ef" thei.'VV@%i'iitiv=if_i§iei'i\§Civiiiv Judge, Senior Qivisiori at isto dejciared ae eevest in view of aedu M of the Act. Censequeetiy; the._fi:heine_V traneferririg must on isgee .§ie3£j'ie t;»ve1:'V.i;'7e't"'eside and it is te be heid that tire; Judge Senior Divieion has ju_1*ietii<:tion to decide the reiief SOL§gE'itA§ﬁ";-(the iaiie for determination tinder the ;i3i'ei.(isieirie .9't't'he'V'Tt:/ieian Trust Act at 18?; In mrmai ei;ftt:m:steiit:e.e, an Qtder ceiiie have eeeri eaeeed eirecting I withdrew the suit and to fife befere the Ceert et' -eteeei jurisdictieni But ttiiéei" the facts and citcumeetencee ef the Cage, es the eeit hag eeert ttansfettee é"AA§V3éii;*;';itieiiCe te etder t§t'2€§€i° sectien 24 et the C95, it is

-»v.;<ie<:;eeeery te heid that the ereei eeesee tinder eectéeri 24 ef the {EC ﬁetee {}t,%6,2§G§ be teeeiieé anti suit is

-"1, i 3 _ iv' ,_ A , 'ax' resisreﬁ ii'; the {Q3 sf the Erinaépa Bssmat am §€'§£S§§€':$ wage; Haggai': far digpagai in acwréarzce arvéth Eawsm it is made $83: that the eréer éatecf H which is; u/'$.24 9? CPC is reaaheé ex@rc:Es'i'hg*«%:fj:§<4' cenferreé an this; tourt by Eeﬁtisn :15 at' se':>":f'§.§E*'zt «. "

the Eiéegaiéty En the Grder.

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