Mr Michael Melville Van Ingen vs Robert Van Ingen on 18 March, 2011

[Cites 1, Cited by 0]

Karnataka High Court

Mr Michael Melville Van Ingen vs Robert Van Ingen on 18 March, 2011

Bench: S.N.Satyanarayana

IN 'I."'Z~I.E3 HIGH: COURT OF I{ARNA"I'A.I{A AT BANGALORE

1;:>A':'E1i> ';:'H1s THE?) 189'? {JAY OP' 1\:IARCE--{ 201.1%'. 

B11?-'C)RI€

THE HONEBLE MR. JUSTECEZ S.N.SA'i'YA?€?R§;%fx}%13§;?§EA--A _z "  

MISCELLANEOUS FIRST APPEAEQNO  rjésé;  2.098   7

ALONG wrm MISC. cm. 65_2'F_V_OF :20; g; - =

8E'YVVEEi\E

Mr. I\/Iichaei E\/Ielviiie \»'.2m.I11ks;_>;<::1;1------ _ 

S/0. 1,;-ﬁe Mr. Hemy B(ﬁ._1fi'21. 1n§ge1j;_ .  ~ V '

Aged About '90 Years ' VA " "  =

R/at: "'I'1r1c2: _L-and",  
Kyatha1m;1:'a11aI1a.1Ii-Roagd, . _   ' 

Nazarbad  V .       

Mysore A  V      Appellant

(ByS1".i.R.S._  . '
AND « % V H

Rcsbsrjf Va1..Ifi Ir:ge:::1  " V'

'V 0.  lffI§31;;fy But. ' 'V':*¢----'--'--«":«1ra I'nge.I1
' V _ Aggcifd» A':">Qu.: ?'f'2 «.Ye.21.r:~:.
'R/'At? i:'}?'2f7;9_4; .y  ., '-

Sf;21i>s.9§;A Cf 'e€-':Es:._ 
Be1:¥(}}_,:I1f,21.i_r;  -  <

_ O11 Cé:'z121ci2%. {£11 IEBG,
-.  ¥"}=Ei(3$€f1t1}3:(S:-ET}.i'I1I3iI'l2g At: 1\:'iyss0:*e
 "'N§3;'9{}.5/ 158., 4""? E'\-*f:«.1.'u'.1, 5*" Ctross,
A  '~;f-"i(;'E.j;;115§é};;:'1jy*2:pmmt};g
..'TAZ'¥E§*'s<i>:'éi: A G8  . _R{:2s;3{7m{§e,£3£:

"-«.V{E§3}?" ;E3:';?, 5) $E:_ii:z:2";;2.z1: E'%E2ai;; .:5:§1%;;-*. }

"¥x{§'i§>§% @£%%K mmWmm~mWmMmmmm.m_ .

 



2. Thé c<>1,mse3} zappezlrirzgg for the a}3}:veiie1nt. submits

that: thiss .2-:ppeaI.  fi§fi?€1 'ray the r'es3};>{3r1der1t' in P 

No.65/2001, <::}1_a1}1e:rI1gi:1g t:h.(_> :z"ev{>(:2.it,i011 of 

g;;r2m_ied in his favcyur in P ('B1 SC N<).5;-i §99.8VV' V'

17.04.1999

. According; {:0 1:11.31, i;11e .:1'pp--ea1 subjeciieci to court fee as provided °'uV11ﬁ_c3ir SCI:£:iii--1:vic. Article ~ 1 1, ClE1I,1S:'3 (L){ii}. vs.rI:1ic:':1 1*c::.ic1cis; u'n...§:1€vr:

"{L}(ii} AppEica1:i()n ikqr }):t<f3'be1ﬁe.-- €51?' 1et.i.er'sA 'Of adminisi.rai:icm or ft}: Tt"evQ<f:.it.i()h » :"{;1.€3'F§30f not fe1Iii:1g§i;11":d§;r £:§é%gt:'::é"{1I"or 3_'i1""eipp1icati<)11 for .21 (36I'i.if§,Cz1'§:€ V 1'1'1";'.éi'*:3:j19= Pa;*i" of the Indian Sxlccession Adi, air' Bombay RegL1iaticm VIE' <2-EA 19;2I'?V..g ' ~ '{1} ifAt'1';::A'a.1f}:1o1:13.1t: or ve11u€ (3f'1Z.h€ e:i0es Rs.2§QOO W Fivrir Rupees Ef'--.':t,i:1'c;'9Q21iL:e z3:xz;_seed::~s .RS.2,QOO but: daérs not .%3';b;{}'ec%d of .Rs;.10,0GO «W 'Ta'-:11 Ru}§3e<:ss {3}A if ijhét g;m1<m:'1':: GI' vgiaéuésé exaitéscéeisg U33":

ii': {:3 1;; ST-§&..E"§ ii :71: peizg :

Prcavideéf that if 5: tzzweezix is entered. and the app}:iz:at',i(:e::1 .1.'egist,e:re:<i as a suit, one haff the scale (:=f f"e<;% p1'<2sc:n;'ib€.ci in Artiicilra I (3? Siihtiédzllé', I on £.}1<3 nmrkei. value 0f,~'ih6' V @3112'-lie fess £1136 fee alreaaiy paid _-52:3» appiiézation shall be 1<:t\.«{ieci;_' %~; fm.+e1%z:jy-w»%. Rupees."

3. The office in its 0bj_e__<::ui'is)_2'1--..E1as sta.Iicd in View of Seciion - 5 of Kar{:at;ak2a;.»'}:iIig19:;"~C(;1:1rti Rules, the stamp duty payabic 21g."pro%gj(f€e:IiSéheduie - I. Articie -- 4 pfi.1i{;__--.fKafn_at:7;ka_«* Cotlrt and Suits Valuat1'o:f1 Aczﬁ " *T}"}1c:a (V:3m.1:3§.s'a::;.}_ i"«;11_~ the appeliam submits by way of c:}31'i_f"i(:A;1t.ioz:1 i:1r.i22£;_4'ii--}1é"Court fee as caritempiateci under ; ¥3r{3h€d1;11€EAA 9' £,'Art.;1c:E.e -- 4 is in respect. 0f c{<}'1":t<3i':%'iQ:£i_:&s ;V5;:<r,_)c:ee<'}.i1T1g§, res1.1}'i§;11g 3113: d(~;'CI'(3(i. A<::c:ordi11g §:<§"hin_; recmired to be c:ha1.IeI1g;ecI in Reg1i:.l21r Ap}g€=.:§;'-147$, ﬁ%_;is -I"3i13i:1g 22 Mis<te'112m€<3=;,1s; r"1ppe211, t}:3_€: f(i1€\fE1i"1"5f, " 4';frfc;»x;§9io1";"app1ic:uaE:>i<: is Sc":hec3u££: - £1, Amictie W 1 1. itiaziae gm"

1}. H€'33;I''d Eiirie r:c):.1.3:':se1 for the appeiiazzii. P€5i'L1S»'3d. £1116. .1"£:%}.evai1¥:. pI'(}ViSi{}I1S wii::i'1 E'€;3ff;',3.."€I'}(3f;', {:3 the 0ffiL>€ 0bj€Ct1'()r1S and ihe I'I§1'{)ViSi{)13S Kéferreii H} by 'E.}1(%v"Ci'{3T;i'E3_i§*§{§Ii ' in his S1.E}3I'I"}iSSiOI1. O1': zzpprecriatieiii of ﬁche...sé:'m€';.i.:"f.E}is atmxrt: hcnici that 'tins Slibfllifi-Si{)I1S :m21de r;.:}§'._i'.iiCé' 'C(§Li1i._.s_;éi.,_f app<:ai'irig fer t'.}is3 app<31ie11it;.i:~?g jizsiifizible. t.]:'f:e"

same is accepied and c3bjecti.oz1;§'i§{:ii:3.¢.d office are accordingiy 0ver~ruied.V V i i V

5. 'i'herea£ii§2r, up for r:(>:1ssidera€;i01'_1<_. _' petition.

Appiic?.21ti~,Qi1 2.011 is; fiied by both the parties, 3, of the Code ofCivi1 _. V Pr{3cte2,d§i1f<5i'~rep0ftir:ig§ seti'.ic:-:mei1t betiweeri the parties with V_r£zf¢1'=eif1c,::%: ':.Q*,I';i~;.eir disputze in respect of granting of pi'<}béi€2<31 i;<}'iﬂE'_i--e2 WEE]. <2? {item-szisiesci Eieiiiy Biiitiia Var: Engfizn, &i?1'Ei{?'f14"'&'{&iV'é§. ae§~:é§..c:'Lit,:*3<i by Eiirm 01"; 2304x1995. In €736 iigghi: Sf ':;.ii£: s::<>II1p'ra:}r1ii5se: a'r'r'i\:€:d zit:

.__"'*E';=&éi3;i;:€:ei'i ':.h€;% ;;>2i.;*i.i:3;$. wE1i<tii ham res:-s:.,iii.::1<i in sai.i.i.e%m€:.:1i: 0E 2/«y> 'E t':hc=:ir dispute in (3.8. E539/2004» fihiéd for the retiiei-if 0f partiiiitm anti in <:(mt:i1'1ua€.ion of tiae S_*'sE1E1'.1f;',,vV '.E'._E"l'f?',_ <?<)n1;3r<)'n1isse pet:i*£:ic3r1 ﬁled in £:1r.1§53 ;::r<Je:::e<-3<:1iz1g§s__gié"t«é2i}«::§:':

on 1"t';'f(Tf€3I'd. In i:}1€ Iigm 01' the 5-;u':::m_issi()x1s by the p.':1I"i',i€S. the order i13'1p'L:g11<~3.ci=.i11 t'_}A1iis%fe 'pr€}<:{é'ed'mfg;$,"1A:1;' i.e., order datzed 29.08.2008,'~.._pe1s§§ed' in No.6/2009, on the me of H Acici'_l__. V"Dist1jiCt.Judge. Mysore whereign the probme grzirifed E11 iifé1j<.,-'6"LJ, 1 ~ -iihe appczllant herein in P 8: SC R30. 5f:}'§9E.-3931" which was revoked is rrsgtfaiii-Gad5i:f{1_~.'_f,eri;1§;. t:}3e:§,;.r)H11§'i;bm.ise%. ?6 :'T}1<: 'xV§} £'cif1' gramed in favsur of t.he appeilamﬁ h'i~:}j_(:*1':1_i1?i filed by him in P & SC __N0. 5/._§{'9"9E5 on f'}'xe3 file H Add}. Di:-str;ic:t Judge, Mysore '*$.§.rk1£:(::In_VW2:§3'gr2gAfii;c_d by" Qfdffl" C3&Tt1i€'f('3 37.04.1999 issued an

21..£}8;.,§§9'£,3 'ij:%'s3f;<>1"rc{E. and 1:E':<3 ..=;;a.m€ sshail {"f{)I'3.'1€3 intio

--E01'<:e 2%.f'(.<:?:' pay111ez':i: 01' req1.:ir°e:(i c:Qu.r§ fee as provided {;f:3ci<:éT:**~._§;I1(eV"Act by the .:«1pp<5~Iia1'1t: herein. By _p}a<7:i11gf this '$2': V'J:E'E,:f€:%{-.}E.{%g 1:329: 22g::p{%2;zE Eiied is 2=?:H<>we::<:f in %e:"':11$ (3? :,h:~?

" " m'1:":g;:>§*<.:sz':"2 issa? g:--e'§.i£.:i:::s:: k

8. Both the: parties who are 1;3m.:;<~::r1'E. before. 'due (:01: rt. zxlemg with 'i.i:1€:ir r<3s5s'p£:%<?E.ive c<::»u11sa€<1 22.1350 221«:1'1'1'1i1'i.-i'}_1<:é eXee::L1t'.i<):r1 af c.0mpmm.is€: p<2't.it,i{:»z1 in this a.f'or<3s;aid In c:e'):1fi1*m21{:i011 of this sa.rn.e*r, iihey affix their s£;§:;1_jiam.ré' f.:3= ' thr: r:':2'der--sh€:et maintained by :t}i'is"'C(}.;1ri;« Vtﬁwe I siggnature of each of the p.9.rt.ie3s 21199 iki1§:11tifiéV<;§AT::y'~':.I91'5:i1=_' resspemiive c0u:'1se.E. JJ

Unlock Advanced Research with PRISMAI

Karnataka High Court