Smt Vijayalakshmi vs Sri Nagaraju on 7 January, 2011

[Cites 1, Cited by 5]

Karnataka High Court

Smt Vijayalakshmi vs Sri Nagaraju on 7 January, 2011

Equivalent citations: 2011 AIR CC 1658 (KAR), 2011 (2) AIR KANT HCR 116, (2011) 3 KANT LJ 401, (2011) 4 ICC 73, (2011) 2 KCCR 1478, (2011) 4 CIVLJ 28

IN 'I'H}3 HIGH comm' OF' K_ARNA'I'AKA AT BANGALORE If)A"I_'EI3 THIS THE 7% DAY OF JANUARY' BEFORE M M THE HONBLE E\riR.JUSTIC}3-EQ;§X?./I AM<jf«i}!§}§i--'AQ§i':3i3Y 'V WRIT PETITION No. 41 1743010 (Gm-%¢PC)V M' §3.{a'I.'w1§:£«:N': 'V V V. 2 SM-"1". \z'§LJAYAi...AK.S§--£M'IV , w/0. N. B. JACEANNA'I"Tf4?';Sf£'E"§"71' AGED macaw' 6% YEARS ' R/A. NEZRELEKEZRE V1I,IJA{_}F_:~._ M'EDIGES§€{I M0_13L:_ I _ -

MADEVEUGIRI ':'A1;a;;:' 2:

'i'{;'MKUIR =' ...§-'E§'I'I'I.'IONEZ}:'{ (BY SR1" §*iAE~1.ES}§ v . 2},r)"§f;v}.' ~ V AND: 1 T .

SRE %\§A!'}ARA§" :3, ' 33/0. E§I~2A'?PAV ' .

AGED AB OUT 44. 5?;-:A1%:.s CL(;)'}'E-1 _MIa:R£: 1'--»:AN';.$5 l:~I,{)i'§.AE{£?,R¥:; F£EE:I3E'G.F.S§*'-E1 E'-{QBLE " .MA;E)H'U€:viR£ fmmK » Vf§"E;TE\{T'}{UI5~2:. :;4:v:V3';z'R_1«::*z* , . . R.E3SP€}N'E3EN'l."' .1'. ES FELIEEE §_ENE}I§R j5°a?{"}'I(3§,i'*3E*3 22%? Aifxfi} 22'? OF 'I"'H£*£ C'QN33'E"'I'Y[J'FI()N C")? INQEA PRAYIN€Zw TO $E3'i' ASIDEC TEEIEZ {}I£I3E2.§{ E31'. /'1.0/2(}1.G§ PASSEI3 BY 'I"H§-S SEZN10¥i Civil, JUDGE V 'A%'L;}MI7{Tf. 53!!' Ms.'-';Z)f"I.{.§'€}I§{§, IN €').Ei§.N{}.8Z-3/()6 ON §.5X.§'€{).6 'UI'Jf)f§R V' .€I_)I'~1.I3§EiR 13 RUL-Ii: '>1 I5';/W" S§Z(I.1E31 OF CFC. '\z"§T7)E ;'¥'xN?\EE§Z>{.:3'a ii:

.3"

M} ., " ?e~,:*r$.V§-gred 2}.pf3€a1"£iIi"i(Z'€'f, reésisaiiéééi the suit'. by fiiirzg 'WI'iT:'[f3i1'i {f2{3E\ESZ§Q[_3E1\2'1'E.,Y mmw "I'"HEi A.I>§>;,.1<:A'.1'I<:>:\z {Laws} EJNDEZR O¥{DI~ZR :3 RUI.,Ii 4 OF (EMT, ON 11% FIE,-IE2 cm '.1'2~-15;'. i¥"A(Z'FS 8: C:R(:LJMs'1'AN<:I«:$ ore' -"1:*1~I;£: CASE. ea: IDIRECT -'1'1~H«: (','{")UR'§T --:::«£:'1.,<3w '10 1~-{EAR ON ADE\rTISS5IBIE.,1'I'Y ()2? i}C)CUMI:2§\§'I' & iMI><)::I~J_:3HT1«~1'£~: ism.-'1}: AND ETC.

THIS w_P. 153 COMING ON §«'«:>§«2 I>RL,HL:.A;2.:_;'\i<; '*:>;%.*yr, 'I"'HI:3 c::::>:jm MADE: 'f'H}E<3 3«'<)z,.I,£:>w1N<_:: _ _ oRDE3»_;

The rejection of p121ir1t1'f:f's I .A.N<_3.6 L11 é<;_i{3'A1*'v£3r{is:i*"v1'S Ruie 4 CPC to (:<)n.$idef"'zfhe H the' ciocument dated 9/ ix by order cit. 25/10/2010 in Senior Civil 7'5 6*:

Juclge 81 JMF"(:":;j[.L§xIadhu mi is question in this

2.' ﬁl;')C"'{'.i.J[LiC'}"£1E".'i".V i1').':§{':.}',"f'.'L;f.€3Ci O.S.i\§0.83/O6 arraigning 'thsij réS.§:><}n§%3z2.t. hetfsiin 2159 11138 iicfeﬁdazii; ':0 :*€x:0vei* . §}Z},SS€?S'SiQH .éiIv1(i fin" E1.E'I"€::¥.I"E:3 of E"€I'1i1 of Rs.46.{)OO _/ -- as also " <:3i'§:g:a,iEi"'§}=* '§_:Tv?:.i,€5~,'ﬂ*:£:ss:1:% pmﬁm from ihe zgiaéie {sf ssuit. {iii iitze daiéf; (>§:*-de€§.i%,.~*etry GE' p<:ssse:.:ssi0:'1. "£'ha=% etiefezzdazat, on IEOfLLi(E€i, 5 4 'xx "M. DJ si:eit'.en1£3m:. In {the premisse of pieadings of paiiies, the trial Ccaurt ﬁreimcd issssues and the parties eni.erm,i'----,tri2i1, After the <:1<>s1.:re of piaintifi' €'v"'.idfi'fI1(?('3, iih<;3....C£.'ef§%i'1%;fl_3r>jf, eniiereci upon his evzidemteg \7V}1€I}C€f pjr:"'-..V28:f"1/12030'i' Introduced 8 ci0cume:2i:s mairktgcl uné:;pp_oe§ed.,_V €1E§~,VE':}§i:I)} to D8, as neither the pei:i*;_i_o11eri'---:10; heii,vé0L:'r1,§ée£°'.vs,?eré'VVL preseiﬂi before c0urt;. 'I'1"1<'3"'Vi'ﬁétitionééi'..€5I1--v'2'f;.{11/ 2010 ﬂied 1.A.No.6 L3Ud€T'Qi*'d€f ri-3-consider the admissibiiity of 2002 marked as Ex.D1 L me ;3~.re1*:1iSe °i1f_1:}21t.f " v:£f;-vwas iiisufficiently ifiijiduiided and direction be iss'ue€l_t,é;i1'i5:_ paiy deﬁcit stainp duty and pena41iy.'--__ Pi(;cEi:;iiiigg»~ fhe pf3i'if,iOf.1(3II". the documem:

'b€i§'1f§ an iiz1rQgis'ii.er€%d nioriigeiger deed e1ii<-:ged.iy exectuteci

- «byi::hé'arei":gi<)r$ ii'i"'{ii:1e (if im: pei:ii:i<mer in favoiii' of the V ?i'{3'f"-:*~:'£pfg'}"1}(i€'.?fi'iijfifiéifﬁildélilii. <:<>v<-3:12-mimii i'h2:'{: p<):%;sessia.n (if 7'f'h€i'»'i.1'Iii}Iil€5}}?7:é'}ii?§fiV€3' pr~:)p<~3rt,y was; cieiiv<'3r'€:Ci to $316 d€:fe1'ida.I1'é;. 21S5'"--- 3: .-_jf:"i(i:r*Egg21g@e in p{}SS€SSit:)I'1,, €11gI'(}SS€€i on stamp gm pEip(;'/I.' of v'a_1u.e Rs.10{3/~. Ii. was ihrs specrific case: of the petitivzmer that: the d<:~(:1.1ment being an '1.1r:1~e>:gi§s'i:ered nz0:"t.gage deed at:{:1'a(:t,ed the m.c:id<~3ncte of S«t:a..fn1.g:§' "f§¥:1€.j_,f undeif Ar$;.34[a) of the Karr1ai;.21ka Si:a:t11pV "i:c; ::

short: 'Act'.

8. That application w as «b3?

ste1t,en1eI1t. of objections (;f--v.,_/f}"2*:e re.spQf1'€§e}:at,} C:ié1"é:r'1cia1I1t 1'nt_c3ra11ia CT{)I1t€I1C§iHg,'€}:.g1{. Ordéf E2116 4 ii-i"in'éV1pp1icabIe and the abS(~:I1c:e of the c0'u'tiséIV211f,_«tfi'é_';t§Ii1.:3 of marking of the d0cL£m§rr1i':s{_'~is {moi-~21"«.gfoiun_c1_7t0 COI'}Sid€'I' the admi::;sibiIif.yvL':3f_«i:i'i.4f: dQCt;_n1er_:t. The Court. beiow having frank:-d.¢21 .p0i13t: 'fd:1_%v€iaIjSid€;ra1:i0n, observetd that BIx.D1, the n'mVi'Ltg;§é1g;e2 ' .dé:{:€,E~,..._"..'L' when marked in evidence L111§;{ppa:.setd cm. /2010, the Q11;-sjsiiion <31" a.dmissibi1i'i,y' <}f * ihi? é£;>;c::1;*§2€3:'§é§§i§% 911 She pmrzzisse i:ha%', ii: was _ in$'L;ffi.c:i_€::1iI}:g_V smmpeci, at a, izzter ssmge of the § '?-?w.,/ 'w ;}:°o€:€3c;%Cii:i"§£§;"§-9;, i=i.55 §;mp<;ér:11.issi.bic: f0%1owi:r1gg the dt3CiSi(}I1 {if {hi-is cauri. I"{?p(}I'i'€?C.1 in ILR 200'? KAR 2786 emd a.Cc<>z*cii1'1gEy by the erecier imp'L1g;:aeci. I'€j€tCf.f"3ii~- the appitcatzioal.

4. Although 1ea.r'1:1ed Couiasd t'()1'".V__'{.'f1'£;z. cxontezadss that Sec:t.ior1s 38 to 3?' of t:Ifie;'11'aci:'*}::a_sts on {he court to €3X8.IT]i1'1€ d0(:Lu_11émt oxg<§--r of st.a.mp d'L1t.y, before its a'{fI113'iss_i():1 'i1T2 "_Vé\si:<:1e f§r:e, E am ncyt impresged by say because;

the Apex Cotlrt. in KASB-INﬁ1'{'}ISA:h'Y;AMOSA KABAIJI, ETC. vs. KABADI, ETC.

1'epor.€:ed §.--96~1 SC 1077 at paragraph 23

c)bser\?£_:d't,h1.:s§:' _ " __ "X X . X T7f?if:,.«:71'E;§t:;1II1<:':1?ts:» were adn1ii'.i:ed in

-- ..€3\-='i.d€4fi.xC€ Eay' the f1"i:;1E Court and £10 quc3si:i(>n V sjgif :;-1dm'i$s:§i"r;*%§§--«3' 01' t:h{}ss% <i<3<:ument$ {jam be

-:f_{;%3§-;a1iVéE{§___;1§: 21 §;»,1i;€r 3é:z1g;§€: 0? the Emit, or *;';:1 A }2:;§p.¢:_;11.:;'g's'§2e Sc;':<:.37, Si:aI11p.Aci.]", 3:

Erwwmmwy,

-'K. _(-3, A Eearzleci ssizlggie Judge of this court: in N. S. LAKSRMAIAH SETTY VS. R. GOVINI)A?PA I'fZ'p()711;J{':f3r("3 in 1964(2) MYSORE 1...}. 145, wmze {:or1sidea1*'iI1g_igiié of Secs. 33 to 3"? of the Karnataka St:21::};5'ﬁcﬁ.; =h"21{ri':':3 1'é:_2§ard 1:0 21 line 0f1"ep0::"1ied opfmiorjs' ;~:)J'«_i4i"§'1s.__§:'<:>z,:Ijt"égnéi' tihat. of the Apex Court, observed t'1<111s--:

"It is also clear i'rom"V'i:;h:é' C1ec:ié'§i'ar'1VL<§*Vé1i1;é:§azdy cited above, that .3v'heFé"tf1Léa' j'cV( §u.'1j"t faiA1'§"t.0"tvake action under .do<tum(-mt in evidencc, 0}3€1'21i",iO¥l subjecfé :22' prowdr-rd in 'i's~uti§at so far as the Zvipartieéw if}: '"-2:11":-3 " C()I1Cf£'I'I1€d, the action of the d0<:ume1"1i:s in fi':aeif .and Caxmot be Called in g_,}.1,:u~.:s::i:>:1Ax::1:;~--:my s~:.ubseq1.1<:ni; s1;age of the S'E1it ,Q1*«.+j::.% "az}y appeai or rev.is1'<m. 21ri:3i;r1g there that: 50 fax.' as iihﬁ i11t.€resi.s Gf ;:<3':H§:ri:w'Lij& are (_1()I1C€'I'I1€d, f,h€-3}? are sc::»t;1gh{i {:9 bis " p_fote(:t,<3<i under Sr;>;c::.58 :1z'1de:* which the pi}V¥€'i" £19 <1ei:ern1i:1e and éewztlare:-3: thé: pmper Q' -3- duty and penaity payable in 1'€Spe(,'.i1 of H16? iI1st.1'un1e;1t:s5 is vest'.<:d in the court'. of 3.ppea1..__ or 1'ei"erenn:es anti 110%. in the <:>1'igi1.1ai (:ou'rt'._,v » is. ciear E'h<51'e_fo:{'e that once S3035 » A' imio <>p€~:.r21t.i()n, the origilaai c:o111*t_iQ§e:f; power not merely to r'ef'u'iév.2*« express or implied, to rc~:C €.ixre:'_'_'th'é in evidencte, but 21130'9tc;«--_.§evy aIijI si;21ﬁ§fJ..¢jdI,1§y or pssnaity in respect cf insi,I'£1:;11' é11€i". V

5. in vs; SUSHIL KUMAR AGARWAL Atf.e}"> £);r1:e cV1. ii:;1 gm%%%-2.907 saw 234, the Apex ;_i.oi'.i{:éf(i**""'0n facts that a cieve1ﬁ§prI1é:1i'1:1ffagreéén;--t%iii'. v_cit. _-- 16/ 1/ 1995 was exhibited xvithotit £1213? 0i3j(}¢ti_iii1._:TVi';11',.--{.he part of the appellant. on 1?/' 2 / 2OVG;.'3,V,% éhgé pai'.t5i{~'s;._'-7i1.21v§:11g ae:1d::<:€d their rfzspemivc €¥'§fj§.QI3(i€' <)11V"*16/2/2-Z005 and when the mexﬁer was-; p{§S§1€:{§' '§3.T}f~¢;i:'§§'E.2.En€%11i.S on tbs: sgzzéé: an :2;-'hi<:h daiie tbs :1pp<;:1E}a:;t.-§'i1:2:§;.um E1I3p1i[ﬁE1ti(}r1$g one-3. ;fe31" .:f{:ca_Ei.i:1_g; the €3:*Ci'Cr X2003 and arlotihssr is send the d0cum<3m:

to the Collector for .irnpm1:_1cimg I':.he;'e::m in terms of S'<I:'.C.38 of the Iindian Stamp Act, the dt)c:L1me11t'.s been :11aI1~:ed w=;i:h(>ut: any 0bje:c:t:ion a11cI.......1i}1_e'Tgrfivzll eont.i;1ueci. ii. was held that OIECE3 the_d'Qe1::f:'1e:1t3 is' 9' marked in ev:'.de:1ee, the ::<)3;.¥1;1%~,1A-iw iv re0per1i.:1g the same. V ' . VV . V

6. So also is the V. J. as he then Was, in K. reported in 2090 that once a Cannot be called in t_iv1ve g'1*0L1.r1d that it was not duly .x,2Qc>rds, Qnce the court: admits a d<)c:u.r:.1e11't;;-«aevezz 1§J14(2.;ig§1;?, saueh admission beeomee {£11211 a11.<"1}.g::arm(3t. be Vreopetaed and iihe1*e:fere there was a "need £53? {?3i§.i§>'{%_:é{?e, E161", zmijg an iihe part. of the eg}p:.}site eg:-Lin3eE, b:;igiiso on the part of the Court: Ifmving regard {:3 {he ei",2§i_:ié23*§,f eb1igai:ion 1.EI1d(31" 8220.83 of the AC3;'.. 5 5' 3 =.-"'=-<~" 3 .9.

'F'. Keeping; in mind iihfif c)bserv21£.ic):1s sf this ecmrt and that: of the Apex €202,111 in the rerpormd op.ii:'i,;:>"ns, supra, it is izwciless to si:at:e that EX.D1, _.n_1;;e1fR'@f:i; i':7; evidence unopposed on 28/1/ZOEO f%..r"1a?1_ Co1.,1.1*t, 1.A.N0.8 urider Order 4;

petitioner 1:10 rectal} the s21id_:>_rder «1z12i';<kiI1gTTTv§§,<: Cic}c:,1';.r1é:~n$:[= on the p':'em.ise tha.i: the ci{§<:fLi111c:r1t "w_21VST--ins£;ffi<:ie:nt1y Stamped. was justifie23;)}y rej€CteCi.--.

8. Even.' 0'i.11er'W§_S'<:w,.V t;}f16;c1r5e1i'1%i'§'Ii*t. termed as a mortgage deéd,$i"1O::gh t1Iii*egisté1-"£:'d----b11t on stamp paper va1L1<-id '.~.?1&jsewherc-3 held that for a <:01lat.é1?a1 . p11:'pc9$a%' ~95.._est21b1.i_shing {he nai:u1*e of p{)SE§€3&;Si€5£~E cf 't.;F2.«:§ };::ré>_;:{é[rt,y by 21 party, admissible in €i"V.}.'§i--:f3E3C:E' ezxrezé"ifins:;fficier1t.1y 5-st:a.mped.. H; is moi: kI1(}W11 ' 21$ $.51. ?'1f§w_Ai;'h;_§3 dzzqtumam is pm:'p{>r:::: -1 is be pm: :13 ¥.,1:E'>€ E3}; t%¥:§b::c7iéé;r3,i:"_;i.»:;%.; 3.53 to w§:1e3;:h{:'r it is for esi'ab1ishi:1g €116 ._;..

'::21't11:.r°c;% ¥:3§ft3.é)s\~3essi<:=I1 of the dc:;:i'<3;:";.r:ia;1t: <::v{:~r ilhff s,u,.i'éi M, """*-Mzwzx far» schﬁéduie pmper'£:y or for any <}t'm3r purp<)se and i.h.t:*.rt3f<;)re on that': grmmszi tax). the [email protected]:i:):1e:1' is dis<%Tii{:i:t.}.eci to quesﬁozfz the (}1."C1E'.I' (it. 28/1/2010, um'czgis-:.t<3red nzortgage deed E1x.D1 in _t..If_1_<:_A'$..L.1i'i--:,A '~ ' In 'éihe result, }i)t';'i',iti.{)I} b_<5:i.I1gAivi1:Ti1{;;if:--.f12e:jit_».,.iS a<::(:(>rding1y re} eciied.

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