Karnataka High Court
Smt Jayanthi R Hegde W/O B Ramesh Hegde vs G M Shahul Hameed S/O G.M. Mahamood on 17 December, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE EHCEH COURT OF KARNATAKA AT BANGALORE
I)A'I'ED THIS THE? 17th DAY OF DECEMBER 2009
B EFORE
THE HON'I:3LE 1Vl'R.J USTICE ANAND BYRARvE:3I:) ET_
WRIT PE€'I'I"I'ION No.86?/'6/2OO8[GM=--€§i5C} j j: .
BETWEEN:
1 .8111! .Jay2=m.E:l1i R E--Iegcfe.
w/ 0 B . Ramesh i~{c:gc1r:%.
aged a.'b01,1t. 50 years,
Residing at Befiibeflu Housca.
Gurupura. u M
Mangalore "£'a1u.k.
2. M138.R21a3'1<L%':¢}i'1;_:l~fc:gg1'e.VV *
s / 0 Rziifiéikafj 11 ejiff £4} r_ég'd
aggetd §1b()I_;1' 55--"y~:%.gi:"V:s_ ' ._
I'€csic'1i1'ig{ at. I3e:11ibv9i'ii;1 E-{§3{;1ssc3.;~
GL1rupL11"a,. ,. 4
Mangalore "E"aI1:k, " PETITIONERS
[I:3_v~ 'Sh1'iLE'C_vri1 I5':"'£t:az>1__C__¥___Ir'vc.-1 Acivmiai <1)
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Resi cl 1 1 1 22-1 '1. 0 pp . Sy1'1<'ii(:t:i11.e Ba) 1 K.
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., iVEzi'i=1ga1}(>1'e 'I"a1u}<.. RES!"-3O1\EDENT
3}'11"i E ."1"%1211'a;11"121t1'1 Pnojary, Aci\:<')(?21i.e}
Z
'I.'his Writ. P(?tiI,i(.)1'] filed uncier Amicrles 226 and
227 of the C<)11st.iE.1.11ioi"i 01' India with 21 prayer to (;1.i'c1Sh the
order (1zm:'(.§ 27.3.2008 pa-isscci by the". E1 Additional (;iV\-'».i_£ 'J_VLiCig6
(Seriier Divisi(.):1] at I\/I:'1I1§j_{z1101"e in O.S.N0.3O1.,/_2'OQ8r-ifVéirid
ieceive i1'](.'. wrii'i.en si.21{e11'1c:1i1. a't1z'eady filed i')}~'-ziiie A;}eE4ii'.iuri_E:'eré'~'
on reeo1"d vide Amiex1.11'(:~A.
This Wrii I--"'e1)itio1i C()I1'iing 0ii"1i.f<)i*Ti§i"tié{liriii:.1é1'ry i3fee1r'i-:1(£_:§i"i{'.¥3'
g1'0u1'3} this day, the C(.)E.1i"{. :'1'1.»&c"-.'._L__*. theioiitbwiiigi?"
0R:)i%:R_ --
The }')€T'NI.i()I'1€.'.1\ ..Aj1p»é-i'.<)1*~:=,j i?!j'i;s'4C{)i1;rt,--_is the defendant.
in the peI1dir1g*--suii..,' 11:" «!..f'anspfiresV'. iii'1'ai'i5. upon service of
s1.iI11n'ii'>i1S,"he ap4pe;§a.n'c¥d .before the trial Court, after
21 delei}/oi"'--i8 é:£.'i_£':'i*. {lie prescribed time for filing
the _w.,1'iiter41" 4'3»1'c1'i.v€viT1{'}.f'-lii vaiicl lias s<:)ug_h1: to file the same
e1l<'5i1g§ 3w'it,?1..'21;1 E1.})w}51iCE1ti()I1. The same was taken on
re.C0i"<1.,.vi'5171/;e{'i~;.§ia.iaiI:i1'f howevez'. noticirzg that the written
551.123-1;e11'1v_r:f111:VAhad beer.) fiieci after a delay of 18 days. after the p1'€*:$'('31'i}_)Ei(."1 period fer filirig the same, had filed a ' 'ifi'<::m'() to this céiffectt. 'if.11e Lriai Comm": on such memo being i' = mi-'ilecI has eschewed the written staiiemerai. placed on E 'ax I'(?('.()l'd. It is this \.vhi('h is .<~*.()'i.ig_.;hi' to be qL1estic)ned in thia writ" p<%1'iti()1'i.
2. Haviilg regarci to the fact that 1.i1i:%_itr.:,v_\:_\?'*a,s,V af'd.ciady":;>f 18 days, ex(éepi'.i()z'1 oiigiii. iidi, t()b_h'E1:.'v"€«j:._ 'b_<}e1i'-1.;2.};ér,,1.by the iria} Court especially, ;'i*i'1,cr hEi.\r7§l'i§;§ I'€3(Tf.3'i"\"-'§'.d: Iiieiigsaincf. at the iI1StE1l'1(.'.€ of an c)1)'jedtZic_ii"i ifzziséd t.I*::1:j3 piaintiff. Having regard to ()§_Vf.iV:i'.11"e_ _'Fi€i';31*c?n1er Court in the case of SAI..Ei\/IA.AIi)VOC?}'i;i'ES V._E3AR:."';PiS'VS._E}':(1EAT!ON, TAMIL NADU vs, iN'i5iA' :V.i'I;xI§'2'0O5 KAR 4555, the pi'<)vigiit)i"1' p1'€%éCT1'ipt.iOl1 of tinie is directoiy and iioi. "I1.'1E}1'I'1d'c'l':Vt:'("','.1"V_\'_/2.flVH_é"{')fiYC. i1 wouid depend on tile fact.s aridCiifcLi'ni:§t§1i»--iii%:.s of eacii (TEISC in holding as to whc»';;i'hc_i' i:iiéi=r{ 'is"a C§e}_21y and the defeiidaiit should be 'o;1i*i'eci"'i:fi'o'i'i<1_ i'iiii'1g s1.:(:}'1 \7VI'itt.('i1'1 st:21_'{:£:m.ei'11:. after the éé3<pVi'1*y_:t:i.ifM1_=}'i'<:. 'pg:-i()(i pi*<%s'sc::i*i.i3e<,i. in ihi-'-r iI1S1.'dl'I{. Ca-s€. the fieliay }3<:éii'f:';»_Ig.5'<)i" E8 days, it <)1,:gi1i' not to have been xricv§m.d""wii§h such 1*igo1,2r by the '{.I'"l'I:'1l Couri. A(:c:oi'dingIy. iI:.h;r;3. writ. petiiitiiin stands allowed. Th6: ma} Court is E