Karnataka High Court
A G Mohan Velu vs Kamala Kannan S S/O A Srinivasan on 6 September, 2010
Author: Manjula Chellur
Bench: Manjula Chellur
3
IN THE HIEEE {E0135 R'? OF KA§{N£§'I'.?§KA, BANGALORE
DATED THIS '{'¥{E 6"? DAY OF' SEPTEMBER, 2018
?RESEt';N"E'
THE HON'BL_E MR. 3. S. KHEHAR, CHIEF JUSTICE
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THE HON';¥$§.'.§§ zamgg JUS'§'§€jE:Z- fVI;'%.NJ'ULA.;;::i~IE1§;I;i}'fi ""'* '
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A.G. Mohafi Va-i:L_
S/0 late Gevindaswamy'
Aged about 38 years, _
Residing at 'N6. 28, N~a]a 'R{>aiE; V
Sivan Chewy {'%ar<i¢r§;._ f ;
Bangala§e~E.'$§EI%€'% $622, .,.rE:.£7FT/:E?LAINA~NT
{By SIQL 'S; aggrz '§.>'a«?;f'1.> ..sj%.t3V§;c:vaEe:§
Kama};-: i"§:a§E'E'§:z.i.§'§', .-- fl
S/0 :1 Sriziiiafaa-53:33.. '_
Aged about ..y€a:°S,_
' ' _,Ro'jgr2i'I {Janet {3<:»EEe£i'L'itsI2s§
_ .Q7';}.p. '£19 '§$i1a€::§{E§ Mgatars 'i)riviI'zg; §("i§T1G€)§,
' '_.NVF.f'hIV"£'I_}::.§3£xf§,'x.;§§§.. 'E'§i{3:§1aS 'E'{'2w1': ?::;$i;.
E:a'ngai?'m-égv»--..:"a:é:g;::; §}§i%«'é»g
Re§'§dir:'g at'; V35-.4331: ha Niiayazzg
Mamh21§';_{f22:*i;::;;;3a {f:;%§€)§1}'..
. i~ (}'.I__'0sS;" ;§u§>'§};::s:::2z§;3ljg"a,
E3;.1n'?;;;«aE::>:°eR °.»:'§{_I€,iUSED
{By §3ri. Sariggzmzssszis E-2,8" Acivocaiirj
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4. The mt<:us<:d'/rcspandezzt is present in Court in
person ané Em?-«; §m.:1c§c~<§4 {xx-war iias"-2 key at" {E10 shop premises
bearing NC}. fixéjig Nehru. Reimci, Kammarsahaiii. Bangalore
to the €.'.OX'i1}}1ai§12%.§'1E/p€3?;iti0Iii3i*. He: has aiso ever a
sum {)f Rs'iZ,i:"3~0{3;' -- ERt1p£-1-es; two thousaXi7f:i""fi;,r¢__:'igxindred
only} tcwarda i"'t"31'E?; payable by him 3<v3f--«J{iE.y
2010. with $329 §"3.Ei§"3.di1'1§§ (}V€3':zi'_' 9f...p§}sS.§::ssi0ri'~33 the .1
payment of mat, the 0:'z}e;r passed I133/":vi,h_iS _C0ur_t . on
9.1.2009. sgtaridg {tmnplicd 1w_'1'ti.*5 in é;s1 I'i:1t:§:h as vacant
possessien has; been i':_2£i1;§<;.;,*;
53:; """ ii)7i::f3i;i';--§.. 'neefi"s~...f.~§ be noticed, that vacant:
p0:";sv;e:sEv;_i<}':%; 'a;s:::;:':~:~.§*2:r;';a:3;:*t3_é" §';ss:: handed over on or before
31.'7.2U1G§".fW3?'it:I'C_3f§~ sifhié same has been harzciefi over more
r::§>:'i{§:'~-----%--?::€3:"eafi%%§* :.€;:fi;ay on 5.9.2016. The
L acL'§t:vs£icifr§é'¥§.;:%:;:':fi(::':i. is; Eiaifle ti: agompensaie the
cou'£pia§_n'aL::_?'A}'gmtiiiomzr for mtaining the passession of the
'w.,.premiseé'-,2 E3a:»§;<'.::':{i :';§'§.=?,:?;i§§{} {iii i;s::-flay '*.ir"an accoréingly,
the 2;c{:s,:s<:&frespr311Ciemt ii} pay 3 sum uf Rs, 5,000/-
{Fiupees five thirmessmfi} cenzpensatiotx/damages is the
ccmpiaiinam.,E§3<:t§:é:3:':::r\, 2-"'«£'€: aim} {',€)I1Si(i€§I' ii jzmi arm
4
appropriate ta irnpeee (2€'3:~§€,S an the accused/respondent
for x1c>n~c0r'z:;3f:§e:':{:e of the ciirections; issued by this Court an i9.i.20{}'é%. Ettéttezdingiy, white taking 21 lenient view. we hereby iI'l'E;}C¥SC costs quantificti as Rs.2(},000h/~ {Rupees twenty thoueerzd only] en the accused/respetlsztent. The aforesaid caste shat: be depositletti' ,the accused/respenderxt with the }EIo:ne::_-'2Xd'v:e_'cetevs7V Wéelfatf-3 Fund maintained ané cetztrolll-edifbytv C-eimeil téif"
Karnatakat within om: 1i§§3i1.t§1 ffom . receipt thereof shat} he pieced Of} t§1.eV:A'z-.e(:t>_Vrd 51* «th_tsVA§§ase. En case. the receipt of payme'i'i'tg0t'--t_et§S:.ts.Et,é§feet placed on the fiie within the t%e:e_é3ti§$%_1§e_ted 'hjerein above, the registry shall re-post the friattert hearing to effect the recovery of the a§GI'"(:S_£i§& (test.