Karnataka High Court
Mr Chemira Ayyanna vs Mr Chemira Ponnappa on 10 March, 2010
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT OF KARNATAKA AT_'F3;§'t.|'\IC:3}Vi'§,l';O:Af§'E--_:.'
DATED THIS THE 10"?" Day QF M_¢3\'RC'r;i:'_.3(}V'i'OV'_'
BEFORE. .
THE HON'BLE MR.JU__S:T'I.CE--..RAVi' 'I~1AtE_IMR.?TH
WRIT PETITIOf'\iV%i'-1'O.:1'.t'2t§5t7 f;Q®(GM~cRc)
BETWEEN %
1. Mr. Cherr§.!.ravAy'yann'a%.' «. t' V
Agedv abcut 5*§J'yéa.rs-,
8/ 0 iaté 'M.-r.is;tisha«i.a13-paa . j
Residing at'M'attar;iVkad Estate
Sut:tic'oppa.._
2. A.M.r.chérmfra' 'D.aIia'ppa.
.. «3,Age'd about-V5Z__yéeRa rs,
S/0=#ateA Mr.KushaEappa
__ResidiR...g""at Matadkad Estate
. S:,1.§a»t_§c'c-p'pa.i;~
.3.._wMr.vC.|t1:€i-jtttiitnra Erappa
"Aged abcaut 55 years,
S'/.o__ iate Mrxushaiappa
" =»,_ReSiding at Matadkad Estate
x __ 'ffiunticoppa. ...PETITIONERS
'§By Sr: Nalma Mayegowda for M/s. Poovayya and Co.,
" -"Advocates)
Q/if-------~
AND'
1. Mr.Chemira Ponnappa
Aged Major
S/0 iate Mr.Kariappa
Residing at Badaga Viiiage,
Kandagaia Post,
Virajpet Taiuk.
Since Dead Represented by=his"Legs?.yepresehtétives(LRs)
1(a) C.P.Muthamma . A
Aged about 45_yve-ars,~ V
W/o ia.te«.i?c_2nna}ppa:2.f..' _
1(b) C.Pg.'Dag1a§zah.thi"-«.jg'j--_
Aged..Va'bo-:':it 24 years _
iAa'ij:;e C".:i'<;'.: Po'rm"appa '
1(c:)
Aged igabout years,
S/oi«--iate C.%<§.Ponn.appa
Ali :jesidifi'g,,a_t...'
:'H"ati;lii'i' Viiiage and Post
-.3/'i'raj«pet.,Taiuk.
Mandappa
-__Age-d Major
'S/G.giate Mr.Kushaiiappa
Revs__iding at Badaga Viiiage
" 'ii--.._§<andagaia Post
= _\;='irajpet Taiuk.
__Smce Dead Represented by his Legai Representath/es(LRs)
2(a) Smt. Chemira Parvathi
W/0 iate Mrfiiandappa
0/4 """"
Aged about 49 years,
Residing at Badaga Viifage,
Kandagaia Post
Virajpet Taiuk.
2(b) Chemira Neetha V
Aged about 24 years? _
D/0 late Mr.Mandappa*»_
Residing at Badaga Viiiage,
Kandagala Post' A *
Virajpet Taiuk. _ 1
2(c) iVir.Chemira Poova~ia_hfi '
Aged a.bout~.23 iyears; V ~
D/0 faije §¥?ii".Ma,n"da;.3pa '
ReSidiaég--.a't" E~.ada-gag V--iJ._iagé-, '
Kand.ag»a!aV Post '
'vii'r~a;ip"i~:t Tafi;u£<."'--_
3. E\/E'i'<,C'E1emé_ra ~Subba_JaAhn "
Aged' abiout»MajAorg_ _ A A
55/0 late i'4rV.K-L__Jsf:.aIa.ppa
; Residing'-at Badaga Viiiage,
._"":'«:.Ka__hdagaia "I'"='os.t...«
VE"rajpetd_Tafuk.
I 'VS'iri¢e-bead.A'.Re;:>resented by his Legai Representatives(LRs)
3'{~a) ,Sr'e..ti--Chemira Ponnamma
.. Aged Major
"W/o iate Mr.Subbaiah
Residing at Badaga Viliage
Kandagaia Post,
Virajpet Taiuk.
4. Mnchemira Somayya
Aged about Major
S/o fate Mr.Kuttappa
W"
Since Dead Represented by his Legal Represe--ri:fa'ti"§¥_%gg:(ms')
4(a)
4(b)
4(c)
Residing at Baiagi Viléage and Post
Ponnampet Nad
Virajpet Taluk.
Smt.Chemira S.Muthavva Sornaiah ---
Aged Major 3 ~ "
W/0 iate Mr.S0ma%ah
Residing at V
Bafagi Village and Post
Ponnampet Nad '
Virapet.
Mr.Chemira S.Kutf,'appa " '
Aged Major
S/o Eate M_r.Soma-~;y_a"V ' A _ .
Residi n,g'at"-Balagi _\/é_|V1ag-e 'ans uP"osj't
POnnampé[t»V.Nad__A .
vsraibcake r
M rfchermrda . S AB:'d'd.'a'ppa'
..Aged"abo'ut7'Major
S/0 ¥ate'Mr,SHQArr1ayya
5Resi"c!.i«ng at
.,VBa.Jear_;i"*'./§_lFage and Post
1 __F%e,_nr':arnvp.e't Nad
Vi raj pest.'
S.E°Mr;'rChe§:nira Kaverappa
Aged Major
dd * :._S/0"Jate Mr.¥<uttappa
"Residing at:
' 'Badaga Viifage and Post
Virajpet.
6. Mr.Chem3ra Nacrhappa
Aged about 40 years,
S/0 iate Mr.Karéappa
Residing at 3.092243 W Naib/sub
C/0 }CO's Ciub Dad
Dehu Road
Pune
Maharastra.
Since Dead Represented bfl/'hj;s"».1,egai' R.ep:esfen'te4Ei'ves(LRsjV
6(a) Smt.C.N.Thayar'nma
W/0 iate Mr.Nach}:pp;a .
Aged about 60 yea_rs,V.f"
Resédingjat Mee.np.et--». '
VErajpet--Ta~!_uk V'
6(b) Mr.C.r:.N'§..M;edappa.. .. V
.r"S7'rc--.Ea"i§-e Mist'-£aCh'a'ppa "
Agedxa'[:Qut"«25'«yVé'a_rs . _'
'Reséiding ~Meenp._ef __
Virajpet Taluk _ "
Kodagu, ; ' ' 7
€>_(c3:) Ms. C. N . He m.a.ia'tha
' Li'/oh fate Mr.Nachappa
. v_Ag=e'd. about 21 years,
d' vv..Re,s'idi'.n,gv*'at Meenpet,
Vir7aj;p.et Taiuk,
_KCdagu.
AA ?. !\§r2.--Chemira Machayya
"'~._Aged Major
.55/O fate Ponnappa
Hebbate
Devarapura Post.
Since Dead Represented by his Legai Representatives(LRs)
V4"
M5,,
7(a) iVir.Chemira Rarnaccha
Aged Major
S/o late Machaiah
Hebbale Viiiage
South Kociagu.
Since Dead Represented by his Lgegai::AReVo'i=gs:er'itati.y«egs(§i§s')
7(a)(1) Srnt.Rathu
Aged Major
W/o late Ramaccha.
7(a)(2) Chemira R.c:'ii'enga_piiia"V'
Aged Major 4' C }
S/o fate Rarria'cV_c'h,a Q '
Both residiVng:._a;i;Vl-iegiibaiief it
Deva.n'a'pL--ira1;PeS't;; "
South Kodagiivy . ; ...RESPONDENTS
(By Srr'it'_.i\?i._R.Vanj*a; Ad~\ro'cate for R1(A--B), R1(c), R2'{A), R2-(b)1_vR2f"c), R-4(8), R4(c), R5, R6:('a~),_ R6(b}._ uR6{C),'R7(a)(1), R7(a)(2), R'3':Ea)fServed)V"'«... _____ >i<>i<* ' VTrAi.i'?jsj_\V/Alrriit Petition is filed under Articles 226 & 227 of the C__onsti.tution of India praying to quash the order dated 8.9.2608 passed in O.S.No.213/1989 Annexure~«A pending _ on the" files of the learned Principal Civil Judge (3r.Dn.) Virajpet, by ailowing the appiication filed by the petitioners id'-.."u.n_der order VI Ruie 17 of the Code of Civil Procedure, [£908.
This Writ Petition coming on for preliminary hearing 'B' group this day, the Court made the foliowingr ..g..
3. The learned counsel appearing for___ the contesting respondents defends the impugned"
placing reliance on the orders passed by Court on various occasions thee' impugned order has been interference is called for.
4. Heard counsels." f ._t,A.'i§ilce.ir27*fwesl 'fi'i'ed"§ for amendment of the written stetemeatren which came to be rejected on Iv.A-._Nlo.,29..."~'seeking the same relief also came to':L"3'«:be__lAV'rejected... ...... Aggrieved by the order passed on defendant preferred a C.R.P. before this "Court Vinn-"ti'l\lvo'.V4827/2002 which came to be withdrawn. Thereafter, the present application has been filed. The itrial Court while considering the present appiication came to the conclusion that the cause of action to plead a ' counter claim arose after filing of the written statement. Inspite of holding so, the trial Court erroneously came to are ._9__ the conciusion that the counter ciaim coutd not be aiiiowed. The reasoning adopted by the triai Court is err;"o':'ieTo~ds much as even though the appiication 8 6A could not be filed after fiiinguof in the instant case, where.r'th_e causeof action. counter ciaim has arisen theiiiwritten statement, the tri'ai_._"':~CoL.i'Ar.tmi. precliided from considering sueh an adopted by the trial the cause of file an amended written staternent claim could not have been made at an eariier point of time. Therefore, the reasoning .Va"d'o.pt"efd thagt theviiiriiéritten statement having been fiied and could not have been filed wouid be oflilosed the facts of the case.
."6:'. The application seeking amendment is with it '~_referen<:e to the inctzication of almost 39 items of property. «f§The defendants ciaim that the adjudication shouid be made win ..}_3_..
respondent who in turn shall ensure that the sa,i.d=.s'ur_7_n of Rs.40,000/-- is equaliy divided between,;'_:'"aii«'..'_'V:-tihol"3_ defendants for a sum of Rs.5,00E)/- ea_e:~;=i.---.».._:ff~t>i;'-3: notiged~»,4'u'~-- from the records that the file:=.3entrusi.e4d_to"thief:-e.ai€ned counsei appearing for res»po..nderitA._E\i"o.1 Lehgaiiiis. Services Authority. The Vi3'e.a'rn_ed 'Coutnsei 'has been representing the defe_n:dan'ts.;g--w.i"'3i'n.Ce~i_she has appeared continuousiy, gI_'arn of..th:e 'vieixvg t,hat'*anappropriate amount to be part tievgra:_nted'i'n"*favour of the counsei. The unrepresented and forwhich aidegquate 'aiready been granted eariier. The Rfegistrynshiail'aisoi'-isisiue a cheque in the name of qi.A§.pe'a.r;_ng Hformrespondent No.1 for a sum of 1&5. 10,'OO(5;r'~"h 1 "
Writ Petition isdisposed off accordinglyt Sd/in HEDGE