Karnataka High Court
Shri A Stephen vs St Stephen"S Lutheran Church ... on 14 December, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
IN T1-'iii HIGI---I COURT OI' KARNA'I'AK/\ AT I:3Ai\1GALORE
DATED THIS Til E 141"' " DAY OF' I)i§CIEi\/IBER 2009
B E.§FORi§
THE HON'BLE DR. JUSTICE K. BHAKTHAVATSALA'"«
VVRITI3E3TIT1ON NO37297/2009 {GM--CPC)
BETWEEN
Shri A Stephen.
S/0 late Arokiaswamy.
Age: 65 years.
Residing ai 204. 3"" i\/1'c1i1'1.
6*" Cross. M1CO L(--_1_\/UL1i.
Bannerghatta Road.
Bar1gal0re--56O 077.
[By Sn' Sreevatsa. Sr. Adv.. i"o1"S2f€eVz1téa»v AssT»:SCA,i,21E;es.
petitioner)
ANS
1 . Sri. St.ephe11's_ Luihe1*a1'1"~C'h}.i1={j1;i'
Co11g1*egati0;'1._ L - ~_ 1 2
N0. 15/ I . PIfO1']"1§'1'1E:1.('iL"-RUE-i'(".i'.
B2111gaE<>1'¢'>56O_0O5. "
Reg). by .S1i'i'i I133' }1i§1'I'f1Ci€?E".
2. Rév. VP}. . V V
" S/0 fate;-' Amgmm Lh-'L-.1.
Age: 69 years. .~~ A
-i_Resn;1mg ai' N072.' :3r<-I Cross,
' ' " T -Layout". l:fC)1'E1I1'121\'1.l.
; -Baivgtswadié,
'-Ba11g'aio':e_~560 O43.
vvPe.1;iiioner
for
Respondents
This Writ' I-'et.it.ion is filed under Article 227 of the Constitution
of India. praying to set" aside the order dated 4.}2.2009 passed by
XIII Addl. City Civil Jlldgt", I\/I;-iyo H2111. Ba1ngaI()re {CC}-Iw22jI,_i1"1I.O S
i\Io.25687/2007 Vida AiinexL1re--E allowing the app1icat--.'io'n.Wunvder
Section 151 ofC P C and pass Such other orders. 2' 5 . ~
This P(~:t'it.ion Coming on for preliniiiiary he21i'i11g"ithisiiday. thaw
Court. made the f'c)II<)urii'1g:
ORDER
The petitioner/defendaiit'. No. S on then' file of XIII Addl. City cm: JL_.tcIgc3._ M;;_§§<;_1-Ie--:,i1. i3;mgaior;¥i is before this Court. praying for qL1asI1.ing;:§.t2:I'1o o1fd€f.i';rl'éi'té;d12.2009 passed on an application filed under S€CI,IGIi'v.1..5"§ abot/e~said s'L11't at AnneXure~E.
2. Sri StreoVat':§a}.'vV1.e:_a'1'J1e'd._ AS€§ni.or Counsel. appearing for the petitioneiz Sl1'E')1Li1j'1S;t't:i/lick}. 'oi': b_"[':7_."II.2OOE-) an application ('aide Annexure-C);'t.in_dor Se.rjt'.ion I51 of C P C VVE-1S filed by respondent Nofl /12jVfainVt'i'ff; in{hr-~i$1.tit.. when the siiii was posted for settienieni. . The trial Court...d'i:ro'c.t'é~c§_t_o serve.' copy of I.A. on defendant. No.1 and :v.tfh'é:'vCase was ad;jo1,ii'if;ie2cE to 3.12.2009. Even before defendant: No.1 "fiitéfd~.object.iorié)VsoIe1y on the basis of obje(.:%.ior'1s Filed by defendant. No.2'-. \3v'i_ti'1ou_t:.«'aI'I'oi"dii'ig an opporE.'L11n1it'.y of tiling objec:'t,ion and hea1'ing d'e.fe313da11t;% No. 1. the 1'1'!}].)1,IgI'I€?d (')1'CI('*.I' ('?E11I'It" to be passed on 4.12.2009. L
14.:
He submits that the very suit beecmies i1'1E'1't.ieE.t,1(msa 2-ind defendant No.2/the former P()St'€1' eaiiiiot. Conseiit to the impugned order. He submits that. the case has been acijotirned to 28. E .2O1O"...VV_i
4. In View of the urgency in the 111at.t_e-I.1?i'o.tiee £0 respondents is disperised with. The i_1'1"1pi.-;Agiie(i't.»Oafde-r for interference on aeeounti of \~'i0iati0i'1.{>i'- ,i__)1'i11(I?1;'}3I€VS Of 1':at.'Li;';ii justice :»1s'K the petitioriei' was not: given sui'i'iCi.eiit'=«opportunityTto iiie objecttion and submit argtiiiieiits.
5. In Vi€'W of the above.-I'the*'i3et'.it..i§5I1. 'Vie *__a1iowed and the impugned on an LA. in O S No.25687/25¢? inf; 1:1»i§i'§Ijs,'<a..:Q:'»giddi. City Civil Judge, Mayo iiaii.
Bangalore, at 15i1i'I;l"€'_Vi"<Zl1vI"CvV":E":._. and the tria} Court. is directed (iii 2.....20£)9 and dfi'(.)I'('§ an 0pp01't.ur1it.y of filing 0bj.e~c,tierq1"'by i}3f§i.iiiOI1€I'/d€{E1'1dEH1'1' No.1 to the appiieaiiion and '7._hea.ri'Z'glaiEt't.hejjafiiies to the suit and dispose of the same in =.aee0i'dance iavitlh Iaw.
\\w'_/__,,.
Counsel for ihe pc*.1.1'1i01'1€1" (ii1'ec1e3c1 to serve ("opy of this order on the C()'LI1'1S(',1 211.)pee11'i1'1g for I'(?S§)(I)1'1C?('I1I' N(>.s3.1 zzmd 2 and r110vE: the Coufl for listillg 0fI"11c suit on 16.12.2009 for 1'u1'thC1* ;)r0(?eedi.tj_1g"s. The R€gis1.1'y dire{t1.ed to f'ur11ish copy of this ()rd.t::f=,i?0».V{.her Counsel for the peiilioner for needilxl action.
Bjs