Sri V Krishnappa vs Sri Lakshmana on 22 October, 2009

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Karnataka High Court

Sri V Krishnappa vs Sri Lakshmana on 22 October, 2009

Bench: Ashok B.Hinchigeri

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  {R-3 In/&*LE;ADED VIDE COURT ORBER, DT.22. 10.2009}

. . . RESPON D 

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WETITION AGAINST R-2(3) to (d} DISMISSED AND R-3 IMPLEADEK).
VIBE COURT ORDER, I)'I'.22.10.2009. CAUSE TITLE NOT AMENDED
IN THE EVIEMORANDUM OF THE WRIT PETITION)

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't'1'1a'1 Em.' ir11§)I('.£}{I,i1"1',\.~'.§VE1}?pIAI.C&1}..2."II 1'1(:1'ein, Sri Cilan1'121k1*isI:'113app21

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z.1.<"fai1'1s1 R~2{z~,1} to {(1 . A(~c()1'(.iin ilv this )t31i1.i()l'}  dismissed as
'C: LI4p .,

agaiiiisi: res1:)0n(.iem Nos. 2(2).) 110 (d).

3. 'E'1'1t;t facéts of the Case in b1'ief are ihai: i.hv;--_%"fi_.r"si"'..A

respm1cie.11i: fiied O.S.N0.2853/198'? against' 1.119 

and the rc.=:.1:)c)1'1dc>1'ai'. .\I0.2 secikiiig U'1€f-'"1'€'iif*'.f'S(')f .p:a;15i.iti01i, in

separzite possession, mesne pr0'fii:s, ei;(5.ﬂ W"hen the."

was set c.i(')wn for the first I"C'Sp(.)l'TL'i.'_(:§:I'}t pieiii-itifffs_V",evidéiice,
I.A.I/2009 was filed on his l){%3;1_e11i" §§é3€:ki.i1'g"i;31(% impit-:a'tii11g of
the said Charmakrishnappa. T1516i'v"i'i'i'al_..C'::5i:1.1-1'j,passed the

order iicilciingg i:i1at"_«Ch.ei'niaaiakrigshfaapfja.f~a_p}§E:a.r's to be a

11ecessa1'y a1'1('Ig p1'(.>pef'f;1:a--:jt.y=.i Agtgziie-we%d by the said order, this
petition is p1'eseni.cd;
  L'~Sh211'1'kaV1t;1._li1'1gga.})}:)2-1 i\iag___{z311'c1_j. the 1€;*'c1I'I1€d

<:oLn'is_§-:1» : 'i'"(.1If "'p__e.t'..ii'.i()ri1ers si.1bmi1':s that" the said

3."ChzmIialiiiisime-1 gjhimseli' has moi. meide emv LA seck_in<'i his
, . V I __ . V {:5

ii'r:.p14e:1dr11t:1'3'i".,  fiieci by the first 1'esp0r1cieI1i. pldiflfiff. His

 S"fcf','(3«()4AI'1-Sui". ()i:iji%r:ii()1'1 is over the (1(:121y in naakﬁig such an

 ~._é=i§j;?wi__i'(s%titiqn. He i__z21.i<.es serious q~.x'('rep1:i<m to the cond1,1.(:i. of the

1fi'11*$1',4u1*esponde1'i1, in ciraggi11g on the mati':cr. "i'1'ae LA for

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imp1cz1(111'1c1'1t' is filed z1ft'.(~:1* 22 long years of i"iIi1'1;g the Suit. His

i.hi3*d sL,.:bmiSsi()n  H12:-1E the said CI'1a1'11'1211<.I"iS1'1nappa.V Th._é1:';._

a11*eady ﬁlcd C).S.N<').144€3/2()O5. He has to 

r<=>n1<3dic3s in the Sllii. filed by him. Thﬁi I2as_*{Mé11.icixfdu;*'g;h 

sub1"nission 1.11',gg:'ci on be-3ha1f()f1_.hc~. p€EUU:(?)l'iE3fI:S  'fjh_21't: 

are 110$" Elhc <f1r:>cu11'1e1"11s of title.  bf
righﬁs, etc. only ena1:)Ie a pe11't}y to ;)j;13z f.'i1c '}Tr1nI1Ci l'."t"','\/'£'v*'.lfA1LV1A.f;"':§. The
ezmries in the 1*<1:ve1.11,rc-.*.  title on any
parily.  H ' '

5. Sri H313: C;(;7#?;7dE1. the learned

C02,1.'nseI for Sri Chamﬁ;11g1'i$11';iz;ippa--. ihe: proposed additional
dt',f(?Hd'd.1'1i. has .<_§1.s.pp:A.>1'£.cé'ci t"}'1v(::,.impt.1;g1'1eci order and prayed for

th e (:1 i  ]T1iSS&',1;_1' (')£7.§.h is 1:'§'«;>..i:jV(.)1'1.

  'Sari.-.. 'R<[;v\{3t'}1i, the 1e3.ar1'1ed coL1nsc-E1 for the

: r'e:2f?}~>(.>ncie17:t» N<).1 s";1'i_'0?:i1it.s that the deiay in _m2.1kin§_;§ t.h<:~: I.A for

&_im-g3_i'eé:cin1e;1t: ~~.is'jf'0r' b(me:1 ficie reason. The first respc>nde1:Lt

' p5}.ai:T1{.i~fi" c_tm'1'1ci not lay his hands on the settlement deed,

 bc>fc>1"eh:m(i. She also submits that the

'-perti,,t_.i<§21c¢rs Elffj' <éIai111in.g beamed only on the said se1:t1<5me.11i'

8354.



I.

(lev(l_ as lil'1(? s.2.1ic;l scrftleélnmxl (lcctti has settlccl two ll('?Il1S of the
p1'('I)})<;-'1"{'it-.'S. wl'1i(rl1 are also ilw .~._ml3_j<==rct' 1'nat.':.e.1' of 1.110 suit. '.£'l1<~3

amid C3l'1a1"1mzalgrislmappa  a proper and 1"1ecesse1.1*y par1:y.--.{_'_'0r

1'_lT1e atl_jl.1£li(te1I':i<.n1 of i'.lT1c-r iSS{l('.S invalved in 1':l'1c 

'f::rt.l"1e1' s1.1'::)mii.::::a tl'1:;":.1" C).-S.l\l0.l449/2()O5 is 

i11_j'm3c:t.io1"}. sin1plicit.<)1'. "i'l'm c111est.i<;u'iWt)'f"ésally de:jl'aJ722,t.iGVt'1 

being given in O.S.No. 1.449/2005 does 11:11'the1'c>fc31_*£j'22ri'se».;1i;~_ ''

all.

7. V\f'l1et'l'1er the LA {"(';AIf._..ls:1I1}:aiéinitrmlll i';§s.li_"led by one of

1:116: parties {.0 the sLu'1;._or by...ih_cV. e1spi;.'i1ig.  makes no

c£iI'fe1'<~:.m;'t<:-. 'l'l'1'.,r.--* LA f(>'1*='ixnptallatlrxzilezxjlt--  to be tieslecl only on the
l'oL:(i'l1ss%.()1'1c of w1*1.ct'l*1c:::'" "01' 'ﬁn! hllvgrlis at p1'(>pc1' 2;m(.i 1'1.€CEiSSal"y
party for tl-'i':1:t~';é-3 9;':cl.JiL1(licé11-;i;)V:'1 of the issues; _inv<_3lv<;r(:i in the suit.

Wllile 1:l'1é::.'c (:::1_1"a1'7:.o.1 "t3..e; any sec:<)nd opinion 1ll"1al t;l'ae ent1'ies in

I'=I.lao 1'm.='é§1'~1llc:._:'<?i'*c3if§§s'(id not. ('(>1T1fe;' any f::i1.lc on a1'1y pa1'1:y._ the

éﬁﬁa1nc*« is p19im2.?tg ':"2";'<'3it-',. i.1':cli<'t221t.ive of the 1'111'eres':. of 3.. party,

i:.}':.=:gi1gh~.,1;mi'.---pf' a rig_;"l11, of a part.y. '.l'h<=:1*ei'()re ai 1';l'1c2 p1'e~1:1'Eal

 ~Si;-:1§_§c:';«'--'il1{: 1*eve1'me .re(t<'>rds c%an1m':. bc: ig1'101'eci.

33%



 '1'i.1c-* S€fH.]E?I'1'1(?l'11. d1.12.0&.%. E2374 $}":(')\vsa ihalt. ce1*t:_a.in

pomoris of the pi'c)}'3oi*ty si21.i1(ii1'ig at: Sy.No.4.1./E and 

setflecl in favour of the said Ch.ei.'1i:1akiiicshnappa. 

p1'()}f)€l"{'i('.§-3 are at i1"€rm No.9 in the suit" &.'~::.:1";.eduI.c:':'_. '§7i'3'AC:I'4L'f~(.)V1'ti?:".I 

l"1e:1ve no ]'1E?.'%5iI.&:l1.i()f1 in laoidiiig t:E.iz{iI "'i'Iji<~,._ ,s".3.ic1.

ChﬁflliE1kI'iS1'1HE1p}3§:1  21 propc-:1'. iI'1"ioi7"~~:e; I'1c:{tce3s'aaIfy"'~.péiri.jk;" fol'

U16 ad_j1.:1cii.ce1t,ic)i1 (')i"1'i1o issimsrii1ivcJ1\;.c:'d' i{'v}_:'f.}'1V'('I.-.§§3l.1iI. 

9. At. this ']'l.1]'}.(.'.T'1,1.1'&'. it is'"a1.iio \:2.{_()fi%i.fIi\r§fi1.i:i}o'i.'o_ refer to this

Court's o.1*ci<:r.1*. dt.14_.:1Q.2O:09"V" in petition

N<).267(s:/2(io9.""i' "71.'i};f1c "~~..r¢m p;=:m';ioi-; a1*()s3e from the
pai*1'.it'.i(')i'1 .-';1ai't. I-'11V'(}1\'i1'};&_{ 1.'i1I.:()}~}T'L;"Qi;"'.1€?.E~iS {ho SE1}'1'}(.' pai"i"i.es. The

Trial (',()Liiji.'.é..s ('5uI"*C1V€V'.I'v. j«I'€§7i.1S1"1.ig {Che inipleraclmem. of

Ch£i'1'1ViT£1}(]'i'i:1.]'i]'1Zi1'}3f)?1.2 wa.~;~;  aside. In 21 .~3i,1.it for partition

ii€%(:c2ssf-§(;.1._.i'jh  21vi'c:_ i'_"iot. oii]'y the c.é<)~pz.1r<:oi'1ei*é.'~;- but ziiso 'the

7.a"1'it%';r1(:es. Sf' an  is 21 proper party in a pz'ii't:it.io'i.1 .<3uii'., £1

'p~ciiEs'c'iii'"who (.t]'.:;2.;f__1"i'ie.:~.; mat. two i{.('i?I1'}S ofjoiiil" feiinity pi-operty are

Efj-»séé't'i.l'c:{§'i--; 1"§'.i.i:-:4 i11v(.>1.ai'. Liziimot be }"1e.id to bc: not 211. proper party.

 cioo1:1'1'1€~1"i1", (.iat'e(iI }2.()€%.]974  fo1.1i'1c1 to be gCHl.1il'1t?,

493%



ta

t:I'1cn 1"1c=:* <ta_m1'10t be ex(:Iu(ic-rd from the adju(1i<.é21ii¢)11 process
initiatecl for 1'(rs()1»*i1'1gg the iSS'1.I€S in me p21:."zit.i()I1 Suit.

10. \-W1etE'1er the Set"tEernc:'H' I")eed, dated. 12.8. 1974

gC1'"1.t11'1'1c% or 21 s3pa.1ri0us d0('.:1.1r1[1em'., whether the 1'eSp()r1Ad€:iitS:"'*1 '

were 21\>\ra.1"(*? of the mu1a1:i0n em.1'i(--:s araci. »(-->£T_.t.}1eIfigL;"1'if1g Vi'11_ Qf 

C}121I1nak.ri.s1'11'121pp21'$ nzlme in $116 mcofil hf "fight.s.  --w1":.et:F%i1'c.1j

the c1o('?:,1mc=>11t., dated 12.08. 1974  PVc1.1jt:i"i',iQ1'1, I')vé}:?':'c*1'- "or
EVEe:11():'a1}d:.1m of .P21ri'.iti()I'1..-- _\vhethL--';2"--.  _":.n*-~.._:'1()t 'ii:-. r-cV:q1.1'ires
reg'is1:rat.i<'n'1._ are ail the q1.1(--:s1:i(5h$'iic)=--b€JgQf1e fi1'1i",c> by the Trial

C(.)£.1:'1' .

1.

}. E901' "i_..'r.1e ..e1.ik)1'céS;--i:'1<.i re;;éi*ssQ;.1s. I 21fﬁ1'r11 the inlpugned order ban. t'he._r'1 i'.1'1'{» pmiitj'o11Ac;vrS"'" '£1:-1x_iet.y over the delay in the diss.'§5c§js:a1 c}f._ §i}1:_e.A .=.;m't;. c::a1'1':"10":' bc-. leﬁ a.11'1a:.ddressed. The: suit it;se1f°i._<s__ 'i"'}'1e LA for ixnpieacimem is; filed :'.VE;'{1":{t?T 22 ygj2.11':sv.<3:{' '_t.V.i1T(--? filing ad" t':I1<=3 suiii. My perusal of the "'c}.'ﬁ:wfi'L'i':'_iVK?§.{ fiiedi.1j}'1's1..z.pp<)r!_ of the LA. for impIeadmc1'1t, does rmii. '(ft-..mi.--.2;.i't;:._ 2-21f1_y .~'c;:X§.)1a1"1a.fior1 for the §n()1'di:'1afe czlckxy on the part of f_i'1«:: _,iv"_i__:f€st. 1?:-5.-rspc)1'1ci<:?11t' in making {he LA for i1n;f)1e21cin.1e1:1:t.'. I t,.1'1é1=ef"<)1-e deem it 1'}(?('.€SSEiI'y' to impose an exempiary 0051. of ﬁg}!

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