Smt Nancy Pais vs Sri S Surendra on 30 March, 2009

[Cites 2, Cited by 5]

Karnataka High Court

Smt Nancy Pais vs Sri S Surendra on 30 March, 2009

Bench: S.Abdul Nazeer

 

.:.x

{N THE HEGH CGEJKE" <3? I<AILNA'1'AKA A11' BANGALO-Rh " L: f 7 51]" =7 ' M 

i3A"I¥;D "1"'HISTH'E. 30*" DAY OF MARSH 2005; H M " 5 ~«  %

BEFORE

THEfION'B£E;12'RJ{}S2'ICE S;    

Rli'GU};;1RFIRSTA;:'?I?1:7AL..;'v'G.. 744%':

Between:

Sim. Ema}? Pséié,   " °

4 W,-fo Pasta} Rebelké, 1'V.;__

Aged abmii  " , -
R521. Eiat.--i;§, (3.t(3*1.1I'¥.tiv.'3:7:i5}€§I;, " _ «V
}?raEs;ruti:i E»2:>§-'aia 'Shei*iz%r::.,V  .. 
Laksshamaiah--B1-a»3k;*-  '
Gangaliagar,  " '

 Bang;1§<>r€::».--56{}  V.  Eippeiiaat.

    Raddy, Sr.A.d¥2 'fist Sfé E. Rams:-sh? Adv.)

K V' V  " * 4_ Sfi S. Sun-2-ndrag

V _  }':§.f<} Iaies  Siinivasaiah,
Aged aﬁeut S2 yam,
R33. §'~§::n3«$'?, 12$ Cfmsg,
R.TF;\Ea,gar,
Barzgaizyre v~ 56% 9312,



2 Sri  Sri:3i"\:asa,

S50 (::Nx Narayanaswamy,

Aged abeui 41 "years,

'R,.="5a K..(3.Pet, ?z:t:::1 Raadv

Siddaiagatta Taiuk, s   '  = A . V ,
Kola: District ~ 563 3.131.   ,. 

(B3: Sri G. 5a:*:.a:réhatL Adv. for  _ 

This Eieggiar i%*i:+s: 'ﬁ:eé{::ia¢£ 3399:; <>i'iL'PC reziaé
with Qrtier 41: Ruiés: 'Z. ré:;z%ji'-W:.i3%; {1=.3jd7::3' 2! Rule 1133 of CPL'. againsi
the Grdaz" éatsii u§§;§'2.2f};{§¢:E Eiiééagtimz ?etiii£>23 ?€{>'1§12'252£¥Gé*
am  M ' 2 " 

'§3§:§i:s Réfgsaiar ?ii°s€..;'§_;pp:ai comitig on fan" E'i;1:z,§ E-Iaaring 'ﬁiiié

 ':§a§;,"i%:§ '€3mift'L:§e3V£;:§red Eht': .Ei31E<3wing:

JUBG,€'v:{EE¥'?'

"ﬂ1is'apjééai aﬁses 01:: 9f an Ofﬁéi" in

:7iEgéza,se:~£§.i§1::2;2aa@ éated 19.§'2i;2i}(36 an the file cf the 2.3%

 iﬁévﬁ Eadge, §%'i&§?€+§§3ﬁ,, Ba:':gaEaf>:"a.

ix



3

2. B1*ieff3.s:ts Gfihé case are as under:

The fifﬂt 1"esp011dent haé iileé a suit in 0.8.339. 19327? A.

before the 13"' gm}. cm; cm: judge, ¥3angai<:rre, far i.;'§jti'n.s:;}*ii:>}1;f:= '

fesiraining 131:2 S€'~C0i1d respomiezxt from i:§1Ierféri;1.g"<._w§:tE1 V_'}::1§s   "

peacefui poﬁsesgion anci €¥1j0§fI'}fi€3Iﬁ of _s:3§t. §::3.1e§%;31zie pm;r5_;*:fiies';

In the suit, the first respendetlt caﬁiezgﬁaﬁ iiiaf' ._t1§i%:~. s%r:c}:s;§:éW

respeitldeni had executed an a@*e.2-.A:e"£'1'";<.e22t 12$ 3?, 1 1,1599% :1":
respect ef 'the suit scheduie grepergievé 5::   fﬁhai he was

gut in p@s;seséi_e:: ._:;f *z§15ei"£:1§g'§g::::31;s.a§ii:£§g--i2: par: pi;33'f{3fH]331C€' of ':.§1=2
gait} &gree:12ent. ""§f'§:aVV:~:¢c£§n.d"'i*»és;&§f3§ént ﬂied izis wfitiéén gtaiemeizx
éegfifgitig ':':*t:;{ §§§ai§2i au~i:*123.:f.%:{3*ts§ {)3 iize hasis :3? the §§a3.dings Ctf ihe

paﬁegg ﬂag ;a}u:*i.Vi}aV§@3é 'framed %::.va§;~a=s$3:":»; issues: Gt': £.9)2ﬁi}5:, 123$

  v~;':a.:"E§e":';*--§:'£"§.eﬁ 3;: 'aggpiiéiéxiéﬁzz unéer Qrﬁer 323 R233 3 :3? the Ceéa <3?

 Ci=s?§§ ??<3§.§£;::;?f::§*V§V féﬁzartiizg setiienzezﬁ :3?' tha izxatter. G23 iiza same

.. n'§£'%*é€;'§._n cviésqimg éaéed 2§,S;2€3?;}5 ami 'Zél §,2€}{§5 £92'

   333% Rs,iS§Q{§,§Ci(§5» ws§a éaaﬁéeﬁ 9%? {:3 iize saemzsl

 feaﬁﬁiﬁdent. 5%: 'aha reagzzasi as? {$25 iéeemzé feiéﬁéfisiétiii? ihé: mart

 $5-ﬂaw adgﬁumed '£§1€:3 suit ta; 28§£§,;2€}{}§ 'wiiilezii mceréigig me

ha



C(}E'§§§}!°£}113§S€ SQ that the s:ea:0n& respendem muié reguart {M2-.. [»-_ "._

rezziiaéatien Qfihe i7h€§{{11é3S an that day. The 3e-cond resg3<)::i1e::i::«.%:i§§§~--.., " »

net raged ihe ezacaginxxent 9%' ﬁn': gaid {3h€q13;€.';;$; on '2E§;"£ '

Therefore, ihe matter was; posted ta} 1",?.i2.2(}i'}§ aiké.   A'

:9,:2.2e<;5. 0:1 19. :2.2{m the firstresgiﬁfiéﬁgé-;1te§é;;eV$iied a'As:zf;:m:?VVV 

§~'{s.29.§35;f3G€J§- in the Ceurii. The I'YE3.IE§31'_ pasted Vito
's9,1.2{}i36 anezi an that day, me '£'irs§i' :'éspdz2_§dé2-zit  'i's:>:f racardiaig
5f the cempmmise am;?_ p:»3_.ss t?1é'V'é(>:§:-;%:ér:1ti3_e Qéiassfsé giiace the

S<"3€{}E1s3!"<s?:>S{}£)'IiE:5_§.€.'-Elf :iisp3;i%::é--  _£{:=t3j.3' ~;i:§::1$iderat§.r.3n pajgabie {er saie
<}f'§,ha gaié p:*€;x;'2e:*tj3:_. Th;3:':"é*;1ﬁ§€:.:f; ':§zé"~:%s>é;r:1§<:E<}w Szeiii an ez'1quirj;: an

iitszj saiﬁ ..2ippiia:at%0;:  f:§;¥;?*_<;i pasgs-e<.i :1. jzzégfzaeni arzé aieazree $2:

3  :3 iii; EEK «§b~§i§%se3i;:g éaiwxzg:

 H ""vS;1§£;:'i'ih£ §§aé1';ii'i'Tf €1S.1Q32'?s"1§§~}'? ég éi-<::s::§°az=;é

  3::i¢f;ﬁS"z'}fi§:e Cempmnaége ?eiiti<3z3 éataé §f9,'2€}{}§R

fﬁmw éasrée accméingiy.

N



issue atéiaqtze fer P;:=:.29,35.,0i){35» wiﬁi acerueﬂu 

inte:'e::-st thereuxxzier :0 1&1; defeiidant if§1é"'w:3.:ie    

vouchezr.

Daiénéagzt is: caiiaii upan"i<';:}:':»;€:::u':é" 
re-gsieras-{E Saie Qeeé cei3<;;eini3}g""ii:%§'* s;£iiI  isci/;$:§1x'§--v2~ 
progeny as ageed ';1nd€f°ii'}£;A 1L'€;3f1:3§£:fS; v£}4f":i§»§E§'§i'§}fQ!}1i§£'
peiitierx within 33 v€i21§;'§§ "fi"=8'iT€i:"¥;§){i§1f§, "'§";~»§'3;i:2iii?'

weulzi the at 1ib§rij§f:§::§ 'axiépi ﬁxtzzfe sf-i.f>L1:i*s§%'£:%:%'_a;§£i<;11.?'

3. Sisxzgie :%ive"Se€§Q:1é <ii§:éM:'1T{:»VtV (356? %;he éecree. the
ﬁrsﬁ i"es3pe::1d€::§3~'£ u ﬂied   ..--~Patiii@i: an 2L€}8;2{)i§€3 in

Ei§§.Cas£=;E'§§:,E§1'22§L2€}§}%§' frh:-fr the véﬁieczztieis czf $16 $323 iieeai. {En

;'33.,{}'i§?2§,£;i€}%?, ﬁéiicé was iséiiéii is ﬁne T2?" respenémt ahng wiﬁz 

azaﬁg   3Ei.g3£§v?::S.v£T§,#3tE£"i, €311 §'?,.i§,2C¥€>6ﬁ {ha szzeuri beima; gave

:3?'

V kime is  Z "r§é§§§née§i inc make ﬁubinigsien as R} wig iﬁe 'E3'

H  4A:'es:§c»:zd1e11fe .s§3.:§i;i§ mi get the $a§e éeed axecuieé ihrsaigiia Cmzri.

 _€2*.:é   ihﬁ agpeiiasét fiieé an ia§};}§§€3J£§i"3§"§ uagésr {raréer 2%.

 feaé wit}: Seciima 3%? 333:2 {}§°da£ 12: Raéis.-3 ESE. s:;sf €f?C

"?%:£§§;i:..":§ii::g ihé ﬁﬁiiﬁ beiew iezz %:«:>§& an ezzquégfg 'ﬁ£i7€§E segarii is im"

in».



fight in re3pesi0'fti1e said pmpert}-'. The mun beiew <:iis:":1§s;;<;eé t§1s:  ~  

saici appiicaiiim an 193;-'Z..'2€}€}6. The ieanieci Qfuégez ﬁzrther 5  ' A4

flat executisim (sf the sale ciaeii in fax-mtr afjgghazr 15' .r'<:é:pm§a:§¢1 iE.. '

ihreugh Csremi. Aa:::<*:réi;1g,lj;. :2: saie deed---_ \;sé'aé;[ ..{i'¥?§€ Ci:3*iii€"§"' «dz:  

2£.12.2Gi}6 and sent ia the affisa Sub: "Rég:$ira;2f iZ:a:gf~.,é.iSm 

1"egis1:raii9§2. The executioiz ;:satit§_@:1 was  an 23$§'2«;'g{§§}6.  ;<4'a.s

siatad abew, in this appeai, the iip;§:%:'.l-23:73:  ¢if:ﬁ§'i£:§:ged the erder

0'? 11155 §i:s:ec'uIi11g Coazrtgiatgé 19.'i'2;'2f§{}=€,"a§E1r;;fe~,§$-§,r  ézppiécatien

raisiiig iébj eciien fl): exéﬁzéiztiéxw §3fvih7s:..;ie::r:%e has Ewes; ﬁisizzisged,

-Ii' ,.1}¥i1:a¢v:2~ éxearé   'faiazzjunéa Rﬁdiiya Eeartaeé Seniar

Cagizgéi -fa; S:{i«Es;.'v:R;3,if£3£'-S%E., ieameﬁ C-0122138} far the appeiiaxﬁ ami

V Sri  Coxmsei far {he first reSp«:-ziéem '§'3%3«::va;gE2

  the gezcomi §as;p<:».§i:i'éﬁi was 3-zerxfﬁd'. $36 has rezziaizzeé mi-§*erpr€sf£::ir3é.

  Semis? {;'ai.m$e§ agpeaxizlg E13? 31% aggeiizszzi

 %sm{;:g:¥ £3Cs§'i€:§1(i ihai: that Emsis fer ﬁiiszg Gf Q33 Suﬁ by this: first

V' _res§p~s;:>::&e::{ szzgaézxgt iiis Sseané §'6S§£.§1'§§€§§'£ $2 an ageeniem; ta szeéi

kg;



6. On the ather haszciﬁ ieanmw Advecate appeaging for tha: 

firgi respondeﬁi sxmmits that the first respendent was p:::3fi3'; -.  ~ '4

pesseggian 0f the ;}¥'Op€1'I}-' under the agxeenzefm; for :-=.-2:;is:»  «

27.11.3996. This has been admitted by hiI'I;i». iI1:_"§§3§:' augzapﬁéeﬁii-ﬁii

reperiiing Séﬁliﬁitlefii cf the matter u11d€*r    "i{1":ie '< :f;1:§}_€;L 

CFC. The sﬁenéi respaaaéeni did not s3{)£u1'1+'3.'  i2;1ﬁasar€i' to ' recitsifd
compromise with a view is extraizi. Eiigllesr ::$:)'1:§i'£i--:éj':a.i:i<;~:f; than what
was agreed "Ei'p{1%I} by '{"}1€'.="i3';. T}1;:"'c:mi§:"£ Vbaiczyx?' ét£_ie;i""' :h('$idi2;g an

enquiry has {i%;a':re§:=:}  i«3_ s';;b=i::i£"§;ed that the conxprenzise
was neither vaid 339$' .¥e'i&:».t5i';~.°: a3_4ﬁagfitéﬁded by the appaiiam. Tiae

degree pas$§§&"€vj,7. 112$  is pe1*f:~2c{}§;.-* 'ssaiié azzé ezzforceaﬁie.

Sims,the._sec<3ﬁdAAie$§§=;;2:1éent was ixzterferilig with hig possasgisal {Zsf

ﬁzz: 35.3-2%;   is file the aﬁaregaié suit fer izzﬁuzzctiezs.

 Thxs Sui': fiiézﬁ by Eaiiiz was mairztafmabie theugi he has :10? sezzgkgi

";:s;;§rs<:i;u€;_ peffbnnance afﬁie agewxexzi far saiaz. Ciréer 123 iéuie 3

I»  czf. aazezzéeé $33' Aszi Z850. §£34:'E9'?6 §"£}i§€§E has Cf}3:31€: 312:2:

" '  eifééi' "fmsm }..2,§97'F, prmsiﬁeg fer remréing 22 €:{:>mp1':"m_1%.$a in

résgaci szsf the subject matter cf the gait antzi aim in maﬁers f2.E§i:3g

:5;

K.



appeiiant has not i11V*estigaIed the title <:=fthe=:- 2*" resp<>nden1«..hef;rff_eL-  "

p'u1;s:i1as€: iirfﬁie property'. The titie deeds of the propgrtfare' i%§'ii:.E1

me first regpondezzt in acaordazzce with the fjie'r1:1.:~=[<::€f£%':g3 a'ppi_i_Cat§:):i'  

for cémzprsmzisa. She szi1<:>":,:§d.:1s:>: .ha've gaid rmﬁsg: {Ema Rs,9Lii xiakiis 1:13'.

the seccand regpémdent as-*iﬂ1<>ui insisfin  the 2"§.réé;.>§5ndé2;i for
{§€Ii'V%.";*I"}" C2? the €}i'igiI1£i§ title  it £3: a;f.gu¢ii~--.ti2.aI 1115 ;§Ie=a cf
bmafide piire:-E1353 for Véliilé X&'iE3_'}{}33£   :1<:i':a1;%aiiabie to a

purchaser wha-35:1 '$.11;-".:";~:{aiE'j,§[.L.i'.:~'; }1i{"--_by€t%ié <i{)'s;"{.v1'Vfii71'r;"'§"Crj¥.."..i:iS pendens. It is

furtlieg" aigéirgd ma: .si£1 c§§:'.T;i§3§§i-133.111 has §)'i,11'€h2iS€{§ the p1'eper£§»-=

fimxz {he s:&:~<;::r1*i£f§L.:es;30:i£i$ni;A§iis:j.§§'g 't.'m: gaezaziency 0? ﬁn: Eiiigaiiém.

4,.%.11a s:.*m3;:';:2:é%; :*:3ss§;«:'_€ 02" <:r§;s="arL;§_.f:__f§§1e €X%:":Ci§ti¥}1"i., iaavizzg regaiai ta tﬁréer

 L*._¥; Vgéiie ..1€}'3V_<;if 111:2} "€L'E?C, In '5£isi'W szyftiae admitted pesiiiora that the

.8.pr§3a'.3§'§33".§l§'=iS 2:'p:%;':_;--:;:iV}':«1.<§=-31' graeizéienie ﬁfe, if  u:1z2ecessar'§; ta izcid 2:

géeiaifeéi sé1:§§££i:f§z.VHe §§i'&ji8 fer disznissaé Qffize appeaix

E'
'ii



12

7. .Having regard to the arguments crf the: learned   A' 

made at the Bar, the paints for consideration in this app.ea§_'a{eV  _

wider':

ii) Whetizer the jucigixe-at and iii;-Ljree pas_séd by  A;>«§:1;."£  "

beiow in 0,33%. 19327./_:99::* dated i8.?. i€'}<£{§ is;  

{ii} Whether the pu1'ci3as%_._;;§'  
fmm the Se-send respondeat as ';}v§r_1'.1':1.e 5sa§§v }£3.2.?,0O6 is
hit by the doszirine:   33 the Transfe-r
0f Prepertgs  ._ - 1 AV 

(iii): iVi1é€i§§i  Vg';-f.«».=:;r'ziLL:'.§:¥::"  purcizase ef the pr£3pe1"ij:

fag" vaEuaf._§§si{i:§3L1t zzéiésqé of am iitigatian is avaiiable ta ﬁle



 ~.{i*§}-}§EEie9£i:1e:'  'épgeiiazxi is seﬁtitieci {<3 resist the execzztzlw

 at} the  §'i:<3:g1§:%;é:';.3;".V' ané decree in <3;s.:x:g;:0327jz4'w9? éated

ff ':3*%:3;2:;:2é?  

R



13

Re.P0int N0, (:23:

8. The main centezlticn efthe appeiiam is that {he decree in 

O.S.?~E<3.3G32?:'199'13 daied :$.7;2a<35 is a nullity and §g;~~ms:; _.[_j1:

ettafmceabie in law. The piainiiff filed the afbresaié. I.

i'

i31ju;1cti«:>11 on 21.3.1939? withaut geeking spei:'iﬁc:.pérﬁfefn12ii1¢e--. 6;.  A  f

the agreexnent, In the suit, an appIica{i<.m'_f0r aL"¢o:33pr013:i:~_;§:-A X25235  .

ﬂied by the partiés on 1.9g2(}O5. B3!  .re;1}ed§g*~0f1h§é ﬁﬁst
respondent ti) seek speciﬁc pet'§§ff;t2an--i_$e §2f n'9s:f'»_ia"£;;2feen3e11t was

barraé by 'zim£§ 11af.ii§"ig'i*c::gar;i<1s:s cf the Schedule to the Limitaiiorz @<?:ui'§.V_:£§::A:?;:¢\*§ have diﬁmissed the saiéi appiieaiiazi :a;§t§£1<3ugL1i"§it;:ii£;*;iié;s11 "ﬁat $6: up as a deié:1:;::=:., iaavigxg _1f§g?ardA {<3 3 .C!f{hé3;}i:*:Ei§fiii{}IE Act A centract, whiszh ceasas t{>V'§7§:» ﬁjifafi-iabieé 3395 beceznes veié when it eeagess '£9 be e11f@r¢%:3E§i.3,«'}fZ3%§_* ..¢e:;£;§1"i .beiew ceulé mt have raceréeé a ' "'¢i;;11p:*0n1i;:<§ §1iv$'€E;3:}é.§t;tA9fa Void s;::>z1'£ra,s:'i§1a.vi;'zg regard we Orﬁarr 23 :33?" "the read Witéi E13 exgiaxzaﬁeiz as ameizéad hf; A61:

Whiizh has 96336 $3310 affect frem E.2.;E9'}""?.

"£5 (26?04) 8 SCC 7:96, the Apex Cfnurt has drawn 21 ¢iist%.§:w;£:{i:r2;5:VV: hertween 'void' decree and 'iiiegai, i:1c3rrect;.&fm§r:*egu12zr' Ci3C:f"§S. V ii is ham that 3. mid decree can be c}123.i}gj211geé 2'it__a3:§g*.3£agé";ve;1. in n executicrn or cgiiateral pmeeedizzgs. "the other S £'I'f0I}€3-G118 0:1' iﬁegai decisiosa. w}.1i:;§:g is r.za:}i'9.:é)£§d;. céismsai has 'éhjeaieé 'it: in execuiiezx or coiiateral proceedings. ' 9V 30 section 2(3) ;;i':§i¢%*{;zéig::'i';:*;§:;:s:g;<t'Act; 1872, Sim.-as thai 3 caxitract wh§;};1 <.:¢:asés'VV:&._» »ér:féi=2eable E:-3:; iaw ¥3a::on1es mid Wlléfﬂ it ceases t<:i'--b¢ Vet1f§fceE§E}1e.L T'§:ei*ei'0re? the smtutery remedy $0 jmfercﬁ: 131$; ézsfxztraztt is $31 baggage af ihe iirzfsitatiéz: thoagh the fig§h{§:».::~_';i.e:§j£i-,*;.1;Vg"E2iS:.§1. The Ceurt azan €f£}1'11§}§'®i1'3iS€.' 3 suit whs-an it V is pf0va€'i----'£i: V.'§Ta€;is'3'a',f:.L%a;*i;i(:t;": that a gait has bee}: adjusted whaiiy $1' irspari bj§3;1j}iv.§a€&'f.i;E agreement 0;? a comp1'<:;n1i:se,, under Qréer 23 V4§w'..i1:§e 3 ﬁfﬁze C?C, The explanatian is me said gmvési-13:1 states that _ agijeemezxt $1" C*TZ9I}"i{}fGi11iS€g, Whieh is mié :3: *mi&a%:ie under ﬁze _ Ceniraei Act shaii met be ﬁes:-anzeé ie be iasre-'ii;§ wiihéza the tneaaiizg czfihe gaéé Riﬂe, 35 ii. Seﬂiiﬁii 3 0f 131:3 Liilﬁtatﬁon Act 1iII}i'fS'££ﬁ§f "

whizth "aha suit or other p1*<:-ceedings sl1£>?;i1d ﬁe"oa1*:ied.-;'§iji1a.}:eS'tiie question of Eitxtaitatiaxa a xnatsariai one fissf da1'é1n1i11at.i9ti in é::é1~"§;" * case ir£*espe<:.t£'ve of Whéﬁief ti:-3 isﬁésezi V-3§i1é:..§e2;1*£ie$f or 210%. A suit, appeal or appiieatiVq..;2;..if. {£3113 h¥ﬁ1%eé5.. 115%: ii} be dismissed aﬁer the ;;)resc:'ibué:ti':g;fe3'i'£3éiV .%%&j}:r14.:':L:i%_:;*§#_1v1£f.,.i1"'Einxiization has 2301 536:1 pieadeé i11.v£is=:fe:f:§2s:": V-ii;;§i"'{t3.'*ii<:ri1 is ezmteaaﬂed hjwg ﬁle Via)' '£0 such suits, appeai 'f.E?*é"'r.:éé;S'§3__r§1a3=' be. ﬁrticle 54 ofiize Scheéuie 'is: 131:": E.,i:iéi§.r;§i;§91: {ﬁe periéyci ef i.%z*n§E.9.ti0:f; for ﬁiing a gem -vggeeiiixr: §;>e;';€i:3ﬁ11a£;::e'<}£'a CO2ﬁ£"8.Ci. The": period sf Eimiigatien gs iiérééa _ﬁ*<>t':2 "§,Eél:é;~"'éa'£-i-: ﬁxesi fer pexfarzaaaxice 531' if 31:1: sue}:

a:

_ {i2f:1e_:~" is '§§§§e£.§;"'s§éi1Je3: 'the giaintiﬁ' has zzatice that §erﬁ::§ma;1<:2": is zéﬁgiséé. 852'2€;Lj:i"r;A'?}3e preset}: eazee, the €§3..ié'Sii0i'1 is wiieiher Ariiﬁe 34 has §Lp§§§¢3.t§i3;1 at aii? if 32:: ﬁrs-1; f:3Sp9§i5s':":-3"i§ kad 3:331 ihe S'€a*i1li{>3"§' rcarigéjg Vié erifarfce ﬁze ag:'e:.>:13e:":€' aiaieﬁ 2?} i.§9§é §f>eca;,zsa «bf '£336 ":%;~;:'::;s;z§<;;~; p:'es<.:-r§i7»e.:~:£§ in Arﬁicée $4, the Calm: maid mi Ekaw 6 § 'K3.

1, 1?

yeszeriied the e<>111pr0mise on the basis ofthe gaid agree::11e11;,.._S;z{fh' ' a s::<3mpm111ise caxuaot be a 1awfu1ag1'ee111e11tbe'iwee§z the pastgieégf L"

12. Hawevezg that is; :10: "the pasitien i1}'i}1€.pI'€S.%i}I Tiée extant €.>fﬁ1a-'.3 iac§.E&?§ which is the Siliéjeﬁi Iilattéi". Qfiniiié'?suit'§$"'.s;3i.g§1fii§§L":*.\, T A diffezvsm frail: ihé 3311:} which is the :§u1'2§§éé.*;A 113ati?cr._Qi' cV§n1pfcr§':iEsVe-.

The area 0f the hand, which is agreeé ti!-'bah §0iti--~i:: the éo:z1pr::ﬁ1ise £3 s%igh¥.iy lesser than the area i&?911;i's}2 'i$, 302% in the agreezrzaeni éiaied '2'?,I {E333 subjzzci matter {if ﬁ1s~.=: suit. }"§€§'¥ 'é£'i°§2'i:-'a aiiii "£L'Q§'3rvC§iﬁ*{'>4V1¥;;S»*}j'§."'¢"{'5-e"*«.': $363 agreed 'agar: £11 the __:<:§;:«::3§:*s:>;":1§i<$$, Qréai' 23- 3 iefﬁisz {EPC as amemied 9:: L2. $9"? V;i'*}'i33?i§§:":S_vf(3fV{3£3fi3i§f}f*£}E}1§S:3 :3f'i%1s:z Siiitﬁ heiweeﬂ 'the yartéeg ﬁg: zesgs-;~:::.£ Gf :fﬁ;:£V'é.;-*31E§: maiier ef the suit bu? 2:150 matters faxing {>;E'£3§§€t $'é: i3>§e'é;ri: matter {}ft§}é.' Suﬁ but Céilﬁéifiéilg ﬁle pariiegz A V ' jigéggzigegyi E33; Véécansani is észiaziéeé ii: 310;: the Eiiigatieﬁ E>e§'wee:2 the

--;3é:ar§i:%-3 ' §'%;3'i as §31'£i£:§': as aj12&§:1éz:1ires£sEiing ﬁem a €§€£'iS§{'}I§ 9§i£§1:3 N av 18 Court and the G(}i1Séﬂ1L decree is also executable even it appre11e$iti::_ matters faiiixlg Guiside the subject ef the suit but c<3u;'2cer:'i:§§3gvtI1Ee"

parties. The Apex Cami ix: the case if n4..3"Z{ a4gI;a&:41A £55.'. UMON BANK OF I:w?)Lé:.V&@:iiz3ué'2"¢g%'Q; 199! SC 2234 has Ezeid 11131 :1 c911;;}:*x31i1i:~:s::¥"i;3M writ§:1g_ 3:s';rij_

3. Counsel representing the pariiiesa iS ¥'ai.i:ff'.£ifTS§_ hi3:&ii1'-15;-.é3;1vv'i}1e parties and is executable ewzn ifﬁié i3ai12pfQ1'z1is€9:i'.e1atéié. to nzaiiays e0:1::e:'ni11g'the parties; biiIv.e_X£e:§§ding Lea-;yiQﬁ<i' suigﬁéct 111aiter of the suit. the.' in the year 1976.. a €{}§3S€I}3, decreaé » gififlﬁ ifzereeyf" ever; if it c;§§1ipr:3§1ef:}§.i§"z:1at£er:§ 01ﬁsi$e the $12h_§ec'£ matter ofﬁxe Suﬁ. .:m::f;E:§*;fz§:;;§:"vSLWH xxx (I.'1'-;£'Ai"lI!R 3;;:;:r;' gas; - §r'8'8 (I) S'C{?--.2?£A '£318 Apex: Cesar: has heid that the whoiae ﬁbjﬁﬂ :a£§f"2I§;.é§z:2:£i::1ez1i"'G.if Rafe 3 9f Order 23 is}; adding the vmrés "in '" <;v:i€§:;ig_ 313:3 "sigzeé by {ﬁe parties' is to prsvexat faisze aszsi ﬁ"'i'i?0§0i,§S T g3-§§.:a:§.i'§at & suit had @8823 'fasted wimiijxs £332' in part £31? am: iawfizi X, 26

23. ii is; '£11.16 'ihat the piaintiff ﬂied iE1¢",s;ui'1 fer' i':ij£;--;§§;f§§,c$iiV.€:1§.V 2Ii.3.i99T?, H3 has next seuglré fer speciﬁc §§éZ'i*ff:_:}if"if't"i'.%1§l_°'£i3=€,?V"'<§"5ZK! 5% éig1°€6i'1*.1t'.'=i1ig 'The apgeiiami is not ju$1iEi§.f:i.._§;1 céfiiafsziitig ..$;3;ir§£ gait was 110$ maixztainabie. In {E16 §i&£I7iVi4_':iVV'Vi:A' cagltmidéﬁ _t §a.t was put in pew:-ssioxx in part'. perfﬁg-;1;§ﬁ4'N//Qf'§11§; to éaesii éated 27.1 1. £996 ané that h§3'h;§.$ beyaii §.;3?:31¢11t czzftiaa 3-aici ;:v1*eperi;"y VVﬁ'§§i4VVV'con1;3;»o111i$e, the parties has been in pegsessian and en3'0y:}3.¢12i--. of grbpeny from the date of the agmeziaeni. It is mi}, as-*£3.b§§;=;he::1 Sta: 3. mil -ziyfa Irsamsferree, wim is in _.. Vlpasseﬁsiéﬁgxa in gas: "§;':é3;"f<.?1':}§3£1C& zziiziery SeéL'ii£>.i"_i $3-31. Eb: ihe "vgg-3:?§§';:'s$Q:ry .V§"€§1Ei?{i§"' if an iiijliilifiiﬁﬁ pretax:-iizzg his passegsien is :33e:°<:- '.3; siaii in WhiC}1 plaixltiff is nzereijsz Ming the: siiaieki esf §3as§s.§i"a=:j: A Bivisigtz gene}: of this Court in Szlfl".

ff ' §§«£;}i1iE4;?}E§3%£z§»£'vL:i vs: 3.S.Lgm4.mJy & {32"}i2£ZRS M {LR I» --- E 341$, has heié $333: 513?; far 3in3':::na.*iis:::3 by me}; 'ifazzsferee " * .agéii §13i 'ﬁiéft i§*a:3sf<:§*m*' Esaxing his: suit under Sectiazi :'23--A {Ff the §':'a;:1Si%3'<:vfI'§:>pe~rt§; Aci ﬁg ¥3§.3i¥'fi3.iE}&b}.€, (& 2'?

E4. The aprpiicatioxz for ce111prm}1is§é 'was ._ﬁ--1ed~: ' 4:125 "

£'€;'¢Sp0§1d€i'1'{S in the suit 03; 1,9.20(}5. A cetngaraiszise dejciiaé' ' passed an the basis {if {ﬁe said $13"

<1'-{zn1pr0n1ise decree is a CI€&tEk§ie.,_¢}f 3):} is based and is gubjeact £0 aii it1€if'1tV3'£TiAS it is a eentract with the cem.i11$:§§§Z' cf 3 it, In other Wards, it is 3 .li:: 1:{§:'5":.§bei§»s"ee31 the parties 3upez'in1p6se£§ ' 1 ref the C0311, Aﬂer ﬂze 3¥}"iﬁ'Il€1§¥1r3Iﬁ sf R336 63 <3:f--Ofdé2 .§:?f JC-PC, there is :19 bar for $36 ﬁivii Csusji' 'i:2L..:*ecora" ..a_ VC§n1p§'0:12i$x": £201 031$; in respect af the éu,§3j$;;:"é azéxifief érf Sui": bu: &Es€; saxie-mﬁizlg §'}€fy'{}i1{§ the suﬁjeazi matiég. gzif .f{_}1t";' "s::i1;.,_$i:icé" the cetzzpmnzise watered ink} between {he V p a__:'£ies i$ i":0{§1%.:§:g'§3{§t a fresh €{)i}'ii'&Ci§., Amide 54 of €112 Lixziiiatieti 33:.) apfiifieaiiozzﬁ Thus, {E23 zzoiizprmiziise deczvae passeé by the 'V cQ§;:1"'héE€:§¥ is: vaiié 3136 is <3-'§TE§1)3'<i'€££§§€ in §a':;s.«: ?ai.ni Na.{é) is a§i§"*£"£<8i'$d 3ﬁC'£T9¥éii'§g}jg2 23 u:1éa:r§yi:1g thxa 0bj£.'=e;'E of Seciiesm 52 is {G 111ainiain the giatus: qugs ziazaﬁected by "the act of any party to the 1it_iga'£i<3;a per1.d;iVz1g -. deﬁrrxxlinaiiorx. It is in accordance with the principle % gaetrci canscieixce or jtzstiee. The ::"a.11s-feree 'iiiﬁ "

the decree just as much as he was 3. pang: £0 ¥,i91::si1it. TE1::,v;é:'ii§é.§.;}ie «' of }is parade-ﬁs being 3 grimipie of §)1l3.f':)'H*'..'§.v'f}f}§§.:C»j§;',;V'§*x£} 'quésiibéiz of good i"aiﬂ1 $1' banaﬁtie arises; eﬁéé-ct_ $2 fiﬁrt {<3 Wipe out a gale pensziernte Site a1tQ_g_éﬁ3.§::* Bttiite it t9 the righis h3,$eé a:}:1'%:E1é: {1e€3;'se§:- ..ii1:*};%e"~ .§u'it.. 35.5 betweexx aha gzmiea :1: the '£ra;:sacti0r,., it ssiiiid; j1&i1ii_;!,.%3e 2:225»-e aéiraizafesr, wE1é<;'§s 23::

*3}; the dcéjsiririe sf Size: "-g:*.s:;1=:i<;~:~:1is: iéiisfiéf-3' §§es;:3;i<:s:2 52.; {ha £'§§.§{;':'~:§,i*';i*E°§ 21:?' g;:§9z§. v1fg.i?§:§.?4 22.s%h;é;:1':«.ié=;"-agsegatiai is be e:g*£ab§i§;§2e§ be-i'<:r:'e ax: eqaziéahie .. V i*::§é<:.§;'*§:a;;§.V'b:eg:~§;;:ié:i én fawn; sf 3 subaequeni vendee £§ t£,~iaiE§s éﬁaievaxiii H E u ':a_§?éa'Rz 1)m'T;~:§. S{fRI;"Z,?"R M033, » Azsz ms P{"

beef: $3536 $133: {Em hmaﬁ purpase Gf Sectéim :52 caf {:23 V " _ ' "§:r3:1sfe:" :3fPrc~§eri:jg Act £3 to I°I}&ii}iaii} status £1138 unaifaﬁteri ivy ihe 35$ ef 313:; party is the iitigaiion péﬁdizzg its ﬁiE'{€fﬂ}§E13i}:€.§i2, Ks 24 In A;'i«fI}" I€U11«IAR SEA W AND ANGTHER VS. E4RIE>'}%i'»T x;1,_<1r9:)N & ANEVTHER -- (2005; :1 SCC 463, the _ "

has heid that Secﬁoz: 52 of the Transfer of % 3 expressiota crf ihe principle "pending a I_§itigaIié:1 "':;¢3i?'j;i'11g";~;e.gx.z" A J j sheulé be i§1fr0duced"K it provides '£}1a?,4_penﬁéi3§.é"iite, ﬁﬁiiftaif: p&'t§§{ tea the iitigaticyn in which any right tc3 é:_iﬁ119vab§e---§f<3péﬁ§£;is in quesiiozg can aiieﬁate 01* atiiexwiise dégai ..s;u§§§?i«g>r0pe11y' so as ii) aﬁécié his appointment This Seciiczt i'3.h§3seii"v0ﬁ"~§v§g,i:;it§i and good mnsciexaaéivyané is is1*£§11»{ie§"{+:3 ihe parties ta iiiigatimz againsi aiieaxaiiens §3€"m¢§: :)pﬁi;»_11és1:={t iiufjing the pencie:1c3; ef '33:: suit. ﬁvfAz"%'}'K R{7'Y& Q?1E'ERS~»:iII?

--.,§'§, ,,{'33;?;';.: ii§ze_ Apex Cauﬁ has ﬁeiﬁ thai the p:2"in<::ipie$ speéiﬁézi iii A 32 'Sf the T.P.5'§g:£ age in a€8(}1'da1":£":é witf; é 'aqﬁiiys zziniscience at justéée because they resft upen an %ka;;::%;zga:%¢ azga _j;usi feunﬁatisn that it Wm he impessébie £0 hrring 3.13 ,__ 'é3,£fiié§;'} £32' 522%: :3 a suecegsfzzi ternzinatima if aiierzatiens are " .$:33}i*£ie5 {<3 -§:*&vai§, & imzisfefee pemienie Hie -is hééiifié ﬁy the daerea jasi as much as he waif f}3.'.1'€'}«' is the suit, The prizicipk :32"

Eitégatiazz may ﬁ11a11§«**€e:":1:i:1ate without iI1{t1'¥'Vs;'.§}f,i (ﬁzz ;:£' f~ I 3 third pa:°t'_§s1 This is because [Sf §i:L§I'.'§ia1';.L'f A 01i1e1'wise rm Eiiigation wiﬁ came £09311 é:§'1:'1{i'.( ﬂiezfeforé, 'V in €}E'd::"i'I" is disceurage 1}1at ;::'m_;e su'i;s_§eé£ ;11a£.fi.é;ﬁe.f preperigz being Subjecied '£0 su§$v::_c;§3e:1.t 332$» .16 '::i.':{i1ii;'é'} persen, this kind sf 1:.g31Saciiazi f£{:s.._§):"-: ciaéciaeéw {)t};e:*wise, iitigaiism Wiii F}é'Vé:"Zii'. .s:?;a1;.'>.:: {(3311 1?, I11t§:e'§3r§::i%:1t_';'casé2_; _'iEte,:";a+;«:>;§sf;iv resyéildezzt. has Saki iize prepeﬁy in V-£;1;1§.-§§2%_<$h"1i£';__ .fa2r§}i::"u1' §§'1s?Wf&§f}'§¥€31&31i wﬁea ihe e;:<:s:;:'i beiew was §3!'<3lc3.i*2g1":%iLi:1_és:::§iiigff:é""<>:: we a,§3g>i.is;:a*€%<3;1 fiieé by ihe issgpcsndeszis %.i11;zdéa*.ﬁf{E_e:% 2:5 3 9%' {E16 CFC, T§'r:3 cmn*g beiezv " = :*fT,s~.:4:§.i;¥.*:,?*-s:«:_i";;'é':€ $3,233: 'ii i§___§z:;f:'s '£§"':€' gage «:}f1'§1e sseesmi l"é5S§}£)Eit1i€F£i timi i*;€.v.E2ée:~ £aE:.§i:~§a:~:2t:éi%s$i0:2 €}fT..§'31$ {Z"<:x:;r§ ﬁx" aﬁezzatéian esf the §,e2'<:.:§e:"1.'y. Tiigsugié ihé éﬁpéiiiazai has assezieé $23: the siecree: in questissn is fa _ifQ§§1}.rS§'¥ﬁ ":.%$<:ree, {he 331115 has net been esiabﬁsiaaﬁ E5; ital'. V~:?_3"ii;iairrLé1*§«'«*;:,-§'a, '€§°:ee gaie deaé executed 3:33: ihe sfaecaizd £'€$§€§I'£€i€3'iE. in féjafeﬁf <32' tize aggzreiiaxﬁ éateé }6.2.'.2§8é. is ciearijg 23%; bf; the §0€:§'.§'iiTi€i' of Eis §€'§"i{§&i1S, ami not bizzéiﬁg 9:: $315: first ;':;%s;}:;':m§::<:°:L ?<>i32i E'~E<:~.{ii:': is a:2swera;=:si 3,$£®£":iiI'a<? 7;. E .v 28 $613931, whe piI5'£3h3.S€:"~.i {he p§<3pert§€g:;ugh.:T«I{; Eiasziﬁt' ' fzzgmn ﬁxer iiarsdizsg we: ssyfthe €,i1;ia, deeiiss E};

azsd S§}{§'{E§ii mi iégiziiy asiscapi anj; :::=;fp§§3,11:1ii{3-ii gjwtaja the '%'€§I1i;1{)I' for his mi; izxzgziediate-%j;:',_ iéazxéigg mgez'-£1352 title déads Q: Em; am} Vp:<§§i3*1ise*'_ "Q13: §;i1€:_'1.;§fi':«: éeeég aazmzéé be: Emzded ﬁver Eater; :::~t1;7"'_V $313133 hem Ei§r::3.:§. as 13}3§§é§§ ""E'§2e éfgndeé 1%?-:L:a;s _g1é§;§£j,"..<i»1?.._'gr«35ss. aagligezzce ii} ma:

.§1a2ézzg i'i?SiS{;t"§dV :2p<>i;.ii:z: §':a;§%:i%;:'ig..m'er ;}f"§}3e iiiies gieeds E9 13%;}: at ih€:_i§i;3:e cf '{§T*§ iiéﬁd. Pike fact thai ﬁx:

::;:gz;§in%s:*a:2a:€ :x.:¥é::*€.;i_§*Z§¢a*;rai2,,' wE1i<:%*: he eétaixzcd =E§§€.'§ mi :%%sé§€>séA.i§2éV".a:;@:"§.gage {as ii was ugzgegigiwreé aé iiéat. dgfééﬁ %a&:%&:;i m>iI%'s;:jif?E;7§,c§::t1t ﬁe Ezeié Eiiai 21%: was a §3(¥¥}& fiiic €.r:22.i:'s!" fa:*&é %:*é'_§§ai><§ faith wiiizazxt iinawieéga Qf {E155 prim' :11§f'igagé. i;"' §za igaé deznanﬁeé iiie iiﬁa éeradg at iﬁe .' .i§33f:€: e3£'w-éiaiea £35 wasﬁé have é3{>E"31ﬁ% {cs kzmw E313: ﬁzz: aziggséig; were Eiamiaai {war ii} iiae tizéyrigagess. "£33 vériziee §§:e3"'ef{:';":f: maié :29: he Saéé is} be a §é<3z*:ai*E§e §i'&tiS§é?r€$ §3"§ géiﬁii faiﬁz wiiémssi {ﬁe iézzwgiaégn é;}f'e%":€ :m::2"iga::gs":." \ _ --:i,§;%i:{§?"§i§15'fgf§» 38 effect of Seaiiaza $9 of the Speciﬁc Relief?' Act read with $s;*-s:'£;:ien 52 ofihe Tramfer af Praparijg ;--"xs':t. But in T the gzesezﬁ case, ii is I1'1{¥i'i3 than appateni that {he s:::§:{ was ﬁlezzi before thr": seciyzzd isaie of tile p:<:;>s2z;§§:.Vv V 'Hie:-;'e§¥:3rre, tize prifrsciﬁée of Eis pmzdeﬂéé »?§¥%i»i'l' gm3=~::f:11-: preseni £23.33 and the 3ec:321d gaia <;§a.;::11-3tA'}2as2é'*§%:c_ _ " £}'§ffE'"E°i{ii}Ig azffswi can {he first s:§.§e_.= ,"--~'If§1e gfi-m--:'ip}ia= penéezxs is stiﬁ setiiszsii principfe a3i" Eax-§i".u ' " 1:} the Eighi; ef the a§?:3r§sgi<§._v<i§".Séé3$si<--;::§g .'3;V_~ijaéiii thai the :§ppei§.a11"£i$§1§i::21:i§¥,1:":éi'{:=.p'ie:;é"iijiai.si:a~§s 3. bmzaﬁde ;;,r11r<:i':ase1' for vaiazse xxziihotzt éiagiéevvaf' :§:éA.§ii§,g:§%,i9n. ?<:>i2é'i E'€<:>.{iii§ ﬁg zxziswrareraﬁ = }{9g+'.P1ai£:§J£;;__.;i'i;:;; givg:

the aggiicaiixm ﬁieii by {fie appeiialat in the I 'aasié is imstiézr Grdar 222 Riﬂe 58 feaé vsiiiz Eéaciimi 4? agzé Riﬂe RES 6? $22 CFC, iha 'ieameii Camzsei far the " p 'a§3;>z=:§§an§ agreés E133: £3 :.==,::;s'>2:<;=§;=, it is an agpiégzatéan Ear f€$§.§§Eéi§}€€ :32' <3§>s;€m;:t§£>§2 'ii? §:<>s$es:;é<}§1 <35 'ihﬁ pmpeﬁy'. E1": the agpiiaaiicm ihs': R w 3'3 appeﬁazzt cantetids that she is in pessessic-£1 ef the pr@peri§?_:§iavi:ig . pufciaased the same from the Sﬁeﬂﬂd re2:p0£.;_cienf....1;;1§ie:%_a" éfefed f sale éateéi i6,;2.2{3'ﬂ6. order 2: Rul<:7i'~I.3.2 af't2;e;"::Pc :;;a?:::;:,'}::§.a: mﬁilxing in Ruies 98 and E09 shall appij; £33"

in exegzutien sf a decree ifcsr pa0$§%.é;§:?i 0A:1'A_;>f §}r<3pe:;£y" b}; a pe:z'sr:m to W§"3€)I"i1 the _§uc§3gmem fie pfepeity after the i§1.§¥;i{131i£}I}'_{?%§ passeii or 'ta {hrs diS§{)SS€SSiOt1 0fva.i:}: :'$uchj§e§fsiiii§'. R636 recogniﬁes the mie 935' {is pendéigs. R3 §:'e31z%s§{>:1 a::a%::k§;g the i§xe€:§ti:.:g"{§Guri to deaf with the situation gégéaexz. 3 "§iés;9i:§°z*>a $3-a§ei£2°.__VV5e§ziiii€:d to pessessian Gf {ﬁe §r<>§3e:°t§s-' é;r:£:0,::n-'ﬁrs a;bi§iri;1e;,i§£<§:: $3213 3.21:; pergaqi. Ifiha resistazica wag Eziaaie %:}* iraiﬁsfwéé 'aita {sf 'aha judgfxzaa-zit éebmzz. the SQ-9p€ Qf aéﬁuéicaﬁeﬁ '*§m31:§::i be wizseziher he £3 Suah 3, iraxlsferee, if the i:;:__ in ﬁfe affinnaziveg the EX6CLEi§{?li Cam': E1213 :9 Enid ihai he I» E1%:;~;_: 2&9 _19§gf%§'i {:3 fﬁﬁiﬁi the exerstiiietz haviztg regard is £112: iaiagimge :§g{:ip_ii:sf§Fs3:i in Ruie 1&2. The Apex Cans: in SI}; I-*ER£JNE Fi?Rfii.»f @371 am #231 Rx-zififx' TRU & A3Vé¥?'IfE'R M AIR 3993 SC évf sfiréer 21 ecmmizas the ' 32 I ?54S Wixéie c0nsi€ie:'i.:1g a sixniiai pies: raised by 2; s:,a.1b~*m11a.11i.i9i3.s: f--._ 'meld thus:

"':\?0 daubt iftha !f"x':SiS'{a11G€ was t11aé;:._b§'* 2 perldente iiie ofihe judg:11en1V»;i~é.§§tQ:§ ti§é" $s;;c~peu {}f_iI'1:e§""' aiijudicaiimz Wouid be $?n11n}< §.§--'.,£§f3:E§ﬁ9I1v 5 wheiher he is Surrh tra;t§.sf;;=t*ee .ﬁ§i1*«g1vﬁi1di11g i11Aﬂ'lV:A?

aﬁinnativa regaréing that (hurt.

has is» izalsi ti § ;e-- Ems 1:29 ts:§ 't'~é$%:;t £11"'sFi;%xa? :31" ﬁlé' ciszaz Eatigtiéagglggz :;i3i§1ai:1¢{§~.._i:.1 Eula 102. Exciusicsn erf gigeh 'tra31éi22ree.'Vfi'-<?'1*i;«iisiﬁixlig Eimizer <3()I"1I€'ﬂ"£i{3£1S is aged <;v;é¢i§§;i": :»:aZi1:a:"j;'_§'r%;j£::ipie a§i.1z'nhra:§:d in S3Ci§£)E} 535 §§ Eha '§'ra.é:sé::{?.%§' V03" §§0pe:"i.y A:'":t."' §'.£:f:f%;f£€:" Eieiéfi as unﬁszrz":

.. _"_"Ei1 .i$ve§ea1°i%1aiax¢cu$i:1g Q3121': C33} éeeide wﬁeiize? that V' = _»_z§§:§is:i{%f <33" {>§35'i1":;:§:§§§ri ﬁg a persen §a::u:1:i E32 {hi érecree amt} he refuses ii} vacate ihe grapeaty, Thaé quegiiarrz aiso szgﬁamiy ikiis 39$-'itizizz {he aﬁjzsdicaterjg precess £{mfef}'£§}§E:.'é*3é %n Grdef "" E9; Fiuie §'?{2) zzjnfihe Cede, Tifze aégzidiaatimz nimiéansé '£.%3<:::"a:i:: med mt xzeeegsaréifg 'm 33 invaive a éietailed. enquiry GE' £,%ol£ec§i§;:;1 ' f;'.a::iﬁ can make the a&judie.ati0;3%T»gn aairiiiiﬁéd f}3,x:ts.<§r. A. 2 even on the é1'\E:31'ﬁi6I}?.S znarzie by §§'i'ti3'v--.%%.§:i§i».'3t.C}l",V.(}f.:ii'{i-ii1'$Ve3, the (302311. 63:: stiirect the paﬁzies 't(jf,4'1£§iE¥.?£1€§€3"k€?gfi(3€I}.z{1'i3 -£33:

such detarttnizaaticz-n ifihe C'0£*;:'{ Ad:;s2-113$ '11éé%§.¥s;<:a_.:'3e."

'21. 1:} the pras<f1';t"«:;;1}s$, purchased the pzwperﬁy tize pezzdencjz of {£13 Suﬁ. If ;:4;::§,V ezlqzgiry er c<§iiec1i<33.: ef &"v"'.§€f6I}:;3ii* _§'s,;;'~° %;§?e":* vffifgiit under Ruiezs 98 to 188' sf '_§"i0€'g§«§i£§*£Aé:.riseg Tim agpeiianig. has mi: right :5; fesiS£*--.<§:"Vghstniéiélhe fa.§;s%écuti0§ srrfihe decree is'; view {sf the sﬁeaz" E'a::g'z3agé ?:::.:2:1ia§Z2f:s;:~<§ §{2if:ATI{fi;i§é E62 Qréer 23 ofihe CI'-Pi'. Fain"; £:.{§"v} " " * é';§"a§§3'u§e:eé a:;:s;%.:;2%éingIy.

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