Karnataka High Court
Veerabhadra Shaniyara Mogera, vs Bhatkal Taluka Primary Co-Operative ... on 21 September, 2010
Author: B.S.Patil
Bench: B.S.Patil
.m V . "A IP27 THE KIGH CGURT G? KARNATAKA CIRCILFIT BENCH AT BHARWAB mums Tms TE-IE 2131" DAY 01:' SEPTEMBER" 2.6.16 BEFORE THE He:<r*B:,..E fvIR.JUS'E'I€E B.Sgf?§,_:'T,--"uE.'§I"... A./,::' 3 WRIT PE*rm:m~¢ rm. 6692;} ;:2fj(}i'1:§Af¢,:%1;;;.;§:3'P:;;§ 'V J T BETWEEN:
1%., Veerabhaéra Si/1ay1:}§>arzi'L'i\;jI'7eg:m"a_ " ~. Age: 46 y'ea.:"s, _ _ Gm: A§:"2L::a,z_I;é':2;:r'<--¥__ éazzé §5'i3hi:ég_3 , Rf <::fE'€:f:g:?:";g1;::f;e§.é:'"€i§iaTgé:,f';*. v L Tq: Qhatkal, vv ' Bist: Uttaie-;.__E{ar:f;adTa§:
2, ?}'3_'§'iL".lf%;'ES1E"1T'»>i.-'&T:;§T.V"'S?13.f§if§%f;ét§f8; 1i'VE@gera Age-:48 yearggf . ' €399: ?lg?'iC.u§?;L§f*S, " _ gj E'5«i§.z35'"§'erigé.::ggL:::{:' i aziiiage? ' .....
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S33:-2%: éiztarzi §<5:3.E'E§'.':8aC§E§= % :,Par:zi:s3:~:Eé;v~;z;:.r§ '§»£,? fie K§"'§$§."E§."1£1 ?az'§;:;~g%::r age: 55%'? j--;='£_i=a.z*$; {By Srégaflahéxh Waéqfay, A§i%$ Qéafi¢,V}' - AEB:
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Sm:»K'anna_mma "W/0,Shaniyar Nioger age: aboui 82 yeafs, Gee: Bausehold, R/0.Tenging%.:ndi Vriliage, Tq: Bhatkai, _ Bist: Uiiara '§§Ia1"m.adaL _ .Bhat£~:.,a§':».'.§::§,§u1<:::P1*§'11f:a1f}>' _ iZ";'©'4'{>;:>;Ae%j;at§iii§; ;%.gré'.c'uitu?'a1"'afr1é R2238} §;c~--»;e.:aap%me_m.MBar:k Ltdw B722 35:15:33 ,. E§;:7;é=.'t: Uiiazféyiéaié nacia, Re3;}res»e:1*1:eé E335:-. _Se<:z'ef:a1:*§;, ' _E~xZ'€3raga ';'§.§fz2i:i3;*a :: M Ggera V 5%?-§€; .._F\»'°33/j0f' -I """ " 'V (Eta: Agricuiturég ' * 1E91?-}z'9_eV.T§"'::=1§j:Vg§:1g;fz,:n:/zéi 'zziiiaga % \ '§"'c;.:"" §§*:_:.%_tE.{'a.£, fiésf: - if {iara §<:3§"§E'18.§EL '*f3:'§j¢:. Laxmé 'ff ofifezéigazraman Eafiaggexrgz figs: §27Ee.g'0:g ' ijics: fiamgsheéfl 2-E-'{)§f'§{,§ E13,? <3 §%:i:>p§g_§aa:§21.:/'{:22_E;--::'E~»::* z:'iEEag;;z:3;, '§'<;;: Eézzfiégai, §}§.E§§: §_;'iEe1§:%; %§'a3;:z":a:%.a, 'ygriifxéxggs V 4; Subyay Venkatramam E'vE0gr:3:°a Age: Maggi', Rjakoppaéamaéqki viiiage, '§'q: Bhatkai, Bisi: iiiéara Kannada, ._ LEE Térysmappa 's£e:§.i«:.a{2raman i?£Qg<~§?;f'3 ' Age: Eviajer, _ '-- ' R Qiieppaéiarn akki :%'.i§.§a"_'ge, Tq: §hai:ka}, Dist: Uttara Kannada. ' V A RESFQNQENTS Thia 'i?'v5E".'§§ petition éfléfi:un§é1"fiA_réicEeS £2126 312$ 22;? ef' the C{,3Z"é{:§'E§tL1?.§.{3h' "::>:f .?:":é1ia§..::2s:'a§;g:%;.:;::;%_»; '£3 E38222 vszét ezgrder E75' <:'§.§..%:'é:L-"§,z, §:<2".:.h:«: =§%,a?L':;::§%:'-."{:sv§._::;:é:">:§<::"*a?é quasfgirzg {he imp'ugméd .§;§,3't't;:d ;"3':f,'-"T?j2G1CE pagsed by {he Eeamed S;3r:i<::*'_».Ci'sf£l%»5§,%ige';...§%c%';3fi'avar on E,A_.N0.E§§ in E3.P,I'~E<::..§T...16§*:f?;€){%'3<i;;:__ ,'%f'1<.'3§L€ ._A§i'z:€XigHE~A anti c@:1seq:.,:e:':f;E3; afilew ,:.AéN'e;§::;, e:é::,, _ % S '~§Q€'€§"U:€}'§E 'asarnififzg an {or §re§im§.:.1a:"y Emaring , ' ' _, .§f°..'§ ., .§,g p ié'c-'IKEVQ 2.1-, 3 ,V ; Eiidtéfi £3.36 1.LF.iJ.{}\«'§'.EEig.
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WW4 T:..@;'1 3224 SRDER . v {3§";a'z§§:"::':g_;::' in this writ peiziéésn is: 1:9 the OE"5;€T;"
'--, @:§€s*.i':_;e£§ ""3E,;"?j2OEQ passed in EXf3€LZ'Z§8E'": Cass '?'?€{,'%;Ei§.%'>_;'2€3i'34§ E3}; 311%? Eerciirneéi :?%e§:é<:;2:" €;ii_%~;'i.§ Jadgé, VV '"§'-§:}r2..1:2a:2rar. ssarid {}.'§"{§ii'E' :%32p:_Q§.C.:,%;?ZI§{';';§"; {£653 E;}f$5" {E255 app§i€amS;'p€t£t§€:n€:rs Lzrzéer {kder '.21 Ruifi 58 :32' Cedéa Gf Cévii ?:"@ce:§ur"€ fig :<"€j€<":t€d., 2» '?he:: zwét peti.ti0;:1.ers c.o:i:':6:ndeC§ :}.:3CiJL€:}I'.{_3 ' :°:°X&£'u?::'r:g Court {hat the gfopértjg which..'é.:s3_ 't§i;e=§u%3;GTét matte? of the decree hafi fa_1E€;r: :9 :?::%:.i:°': $%1_at":2'.,._}f;'f§,_a.' partétian that was effe€ted{.p§.;rs'u$:r_:£"'to them agamzgi the d§3'bi¢:§}?' ?\§0.1 £2'). G.Sj\E0.E,«':2GQ5: Bas¢§.;d}'"j;--en--'_: s:r_;.e "s.a:.:§"'«p_ar:1_:ion§ it was cantezzésai bi?§-::2:t€ the appéisazaég {hat ih':'f"'j¥...I§§§IE1é;§'§.3§"--fiébiifié" N'{2.~1 I2ad :30 right zsver the said Vp;re§;5:*t§éua"'w-a§§~ _i%:_:§"'-$313315 werfi the jsini: fam:£E.3,-* pr@p€rti%,.;$ T%1%:,«>'V..8§§;>.;:':'§.§.;f:';€;=':¢:2»L'%i;:aV"hafi get iiheér share in iha same: E3,-* 'ii"EE}""f'1g_§;€'{}§fi.'~'i§;i%3 §'?<:%<:re@ passésd in €Z}.S,N@=.§;'2$§5, E: ,;v;r'?se..5:_%;Eé;s§:* <:{§f:§:?:n.€§'@:3 aha: {he jugigrfmz-Em éamar Eiad »§§£e";tgaZ.§.f~;? Chargs five? {£16 jesirzé: §améEj,? gmparfzéea :.:~j<;"--.a'vaéE§:r*:g"§:éan fmm the {§€CE'€'t3 E39166: bank and f:§*:€'~":.&f"§>;r*'€:' fiffifa 2z:'é.a<::E';mez:§ €é':'§€?E" pagaed. in 1:318 gxssutiazz §€'?;1f'E§{.':':f5_'£;'x;"&i§§ z*<2qué:*€{%_ tea Ex? raégsda %:,-.
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3. The f3§<€E'£tL'1§"_i?'1.g Ci}'LE,E"'i", has; erxzamimzd Q16 maizier in éetaii and has fecorded a finding Eh.a£i';----.»th€ gudgment debtor N31 wags admittecfiy the ?¥1;€i§.§§,§;g'€:f. 'G5.
'ihfi joint faméljg, He had Qbtaimed huge iéétnv _& V' purpose of p:,:r€:.b.asirzg a» boa?' ft}? fhfi. famih,-".__.Vi;1;:§§:*1€s$7 anci some (}f the app1'ica:r3_ts exé:;:Li€._eC¥ $eC;é_;fi€;§§' ba:f1ri'=. éaiad }:O;'8fl99ES whiie <:haf1ge":3{,?€r.'é:he jeimi fam_i1§? pmpertjgz. E316v§:§e_<:uf«i:€'§:{.3f:}.:1%i'~E:as fégftéger found that 'me £§$C3"'f:€;", on. which .€;E1%§_V§€g':.z:%:~..€;<;i*Ijg::;:%:~€d fling the agap1icatiQ§1;"T--vQ'a$ Cofiuééa-fie'*-V}':%<:».<:rs:<%:=e ebiained {mm the Cé?:'L:.r: defraud the céaim. of Ehfi' d.::c;*'€:3 $*i:2"€r}.g'f.h sf Ehifi gmzxzé the t:*§;a§;C"e:.sr*: E':23;'$..§i:$mié;se€i the app§:;caf:i<.ma _V 53:, '«§§7<;.:,;n$€i agpfiaring fer the p€'£i'EI:€3.":'1;€§"' .:"~;u§:>:'z:1§f::s §i7a".:--.V':'3:°s:%5':f.. *e;:;.':éc§@r cE2a;E':§::":ge is éiiegai arsé rsquére-g 'V §m6'i§*f§3:*':"3:zcé: by iihéa Caégizd {En :f:;az"§3fz;§.'§. Cfififiidéfaiifiii €321" {fire maisséagfg an 3"{;:<:,£::*::§ '§ f:§:*:e:§ '§'.§'"iz£%,?; i§%:.e?€: gég £§'§:>$«:2§a;i{%§ja; ism _;,:E"'{}E§§";€§ mask? sézéé. $6; :?E":§§%I"{€:'§°%;'7 asré*:§": '$1.5? zzrgisr '§."§*z%_-:* ':"€:*&2:2§s{>:"::-2 '_~,=;:_'..'-7"
assignecé E3}; the eX=:><:u.'{i::g CGUFE whiie <:§ismis:~;i:f2.g the appkicatien 31:8 _;'u::::, Eegai ezmai prepay. The €0:':d:--;;',;x:: of {he writ peiitiamérs {fees rm: aiimxr than ':0 eE'X§1"E%C}1'°d§I1Ei§"}7 fi,m7sc§i.cti«:>r: ursdez' fixrticiea 22E3~._;::r2QE'V2?2'7T'@f 7 {ha Ca{1sti.:,::tio:3 af .h'1('f§§E§. %~Ee::.':§:e é:%:€A_ '>222-":*i:{ .:;;'§:éi€'.§V§<3:*:' Elsi dégmigseé.
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