Karnataka High Court
C N Kalleshappa vs C M Ambika W/O Late Shanthakumar on 19 March, 2008
Author: N.K.Patil
Bench: N.K.Patil
II 'Pill IIIGII 6011!'! III' IAIIATAII A'! IAIUALOII H. QTED '1'!-Q5 19" DAY OF MARCH 2008 T555 h'GE'EIa':E ""nE..i.'flEE'.'.'I'.Cu'-' E. .¥.'-'1'I£a BE'i'ifEE.l'l : %ii'y.*-5;-:ifiR. 1 r: H mhnnsimrrh 3:0 I-SIAGBPPA _ mm ABOUT so mags - :=..IA'r -rnruxzsnn 1'9 T CE§'.'I.u""'%l'-'u'u'.%u1';[:£3P. DI $~'!'~ . . V 1..-V-_\uv§'_ 1 c ia.A:»:n1aaiL"'i';'-. " % _ wo'«r.m'z - mun 'Agowr '.-to RIM cazrpmurwmmsam V, .'.§'§_".I£J!€..**=..'.fi.!'..!DI' -gas? .....
313'!' 'mwm.-*" **""rA "mama 6.5 ms '=.m'.1an_.*r' smmmnx-mun:
RBMEYIRI pus?
HDEELKERB -rq . N"
DIST ;fim:m._u__n we L315: 3 B sHm1':-mun-um
2.922 men? 4 HIHOR. nmrnzanwrnn av HER F-5G'}":¥5:'*'a. C H Pu3-5£L"\?- NAT mnmmmaam Btiirc'-mstifii res?
TJKRIKBRK TQ we « ".3.
CETIIEKRHHJSALUR D1 3'!' . . . RISPONDBNTS (3? Sri 'H B RJZJDRESH. AW! ';"'u.-'HS CI?! 1.: ?P.'.''''''!'''.!Q!! 1;
PRAYIHG T-D IFITHDRAW I-WC N0.6856!0~1S._P8 ' 5 1:29.152 u;g._24,V__'or':.t;:mn;:_, 4 EDING 13:4 "1':-In Fi Esi fl? 3-.t~:a.=*-.La';'c.5<eccH=.'5:_: .!..§.'n' gTP.'*.fl'$IER_?H.E CASE To 11:: czvn. JUDGE(S'3.I£iVfl. a' TARIKERE, CHfKKFui4l"iGfi1a'I.iR fiIV$'i"'fiIfiT 'EGR THEE: " 4'-'n';*e'{'.'."'v% 'V I nzsrosn na mzcoanmcn wxm 'ms or auarrxcn AND EQUITY.
'11-21:: EETITIDH ¢:::i:'n_;; ' oI.~; 1re1x». '1-mxssxon ma nmr, ma counw mm: 11-11: :avoz.L:;:r;=nr._-_; a "
potitiwonor has naught for ' furilthdraw and transit:
m:c.uo.6a'5aa:)2ov¢s». %g;§':s§i%in§' on the 1:11: of mm. nanggfpdra. Elmo civil Judge {sJ':.Dn) & E'°i5§s.r§.}:gra trial and disposal in " lap: :11 the interest of justice in II |.I. an rt it x The only grievance iruicié cut: iiiatant civil patitian is that' the rosponfiinfis- claimants have tiled mu-.na.«5a56x2ooa on tho fiio or the HACT, Bangalore. The matter is pending adjudication. The getitionor being an aged A gorsun, it wuuld be very difficult tor him to pointzeti Wt that fiii": ras§<a'n:'ae;1:ts ...h'e;,t.;1:t' :.!-.,_:._'s,_ A' reaidanta of (":hiickanavanga1a ':Ii?--'Aili?['i, '..".
and submits that 1: unid. _ is 'tr.-ansrorroci to the citi; .Iudg'at.I'j4{§j:.._nn}t 'J*arikaro, 'it will he convnniant"'§f¢r " p_§:t:i"tj5fi:§or as wall :that'«4__thgv' 'inéitant matter bi trifisxirr-iii ta ta:
as the rcgagaéfifationtgéi : §.nq *'t,.'.j"_j'-it 7 fiiardahip Var incomrenieqné to parties. To sut:aat.aar:t:i.--nt:_:A|'VAV"~t-i_V.'.1'.e§»'1ggx_ou.i§g£: §:.-i-gtd.,_ the petition, he has grézzfiéad issued by the Child wauaro -§:=;f.tui::qu'x?;* dated 23.1.2007, Vida ___.zQ§t that the xirat 'I.-I-annsr:§1r'nuf" _ &III'U'I"W'.A'fl|$? 'III' rastgémesét _ is -waking as - Anga.:-.aI...a..i waste: at fi'hii€iE8h£:V"':1fiEI;.i«§ "illaia. He thereimre, submitted. '.v»;fudgo (sr.nn), Tarikorn for furthar V' :'i?5;!fiuc§S;cation or the matter in the interest or " _pq§;h the parties. / /A_#____ an':-
3. I rmm heard the learned counsel. to: the petitioner and the learned counsel .fox4...Vtl'_§e_V_
-available on rocaru", it om_rqoa"----that in.--".f{|dt thivt V first respondent is working. as 3 "'AA::g:iz:;wedi marker at chikkenat"1.'..e'nge=i'$'A'Vt.Ii;j;i2.eg.L""'Pae.tikere Teluk. "rhe notices 4"aVe_r'1Vt='." to the respondent: g.t~Lthe to in the cause t£t1§"Vt§cgitnd by them on 29.2.%2DQa~. ,;"1*1::;A::i._ns:j:':}a3:.a;3.A~'" ta.....»:§1'" respondent is cancern}e_d.*« duly acknowledged by herself :«:3~.t4__2e3v.v.2';2®'Iz»-- the notice sent to the 2"' msgtnéent has tn;-an. r;!!u..l, acxnowedggcs one .-".'-,"*t.._,'.:*'%'.~.'a'.?.'-'ca. 'Eat saw; that they are the germaneht rasifisfits "ti-.j' chikkanavafifiala "i11a-is and they at""'«._Vtcgr;:feci:'v..:.*id-dress hexane the court at small causes, V' :'tangai3'.oro. But. at this stage, the Counaal for that respondents submitted that they are residing in Bangalore address as referred to in column No.2 <11' the petition .filed before the mm', nangalare. The said statement of the learned /::2____4 V .1-I. V, ¢iI'1..¢-_:a_wa 'ciAr¢umn:_n:ncas as stated above, the instant civa.
counsel for the: respondents cannot be accepted in View of the certificate issued by the _e._'i__:1_:,;'e Qgggggmgnt dated 23.1.2007 a_1!;i¢i"«.fu'tl_i1»'}{ naticas rant '.::5,- the Registnr ..!. thin e.u;":. in this patitiori ta 'fifii raspanda:3ts»__hafa'%«.TT bean'*.du_1?___ Vacknou-lodged by the 1" £I§pOfid§fi'1;."hii"3'I'fiLi.Ti.'i'\i 'c-nu 'V behalf 0: the 2" roapandhnf. and S_mtn.:'Pr'§nnV is
3. acknnrwladgad. 11' th.&"t:..V_'ia ;di5_--»"n.:inu:"'tha i'n'::a.t*i:at justice and tea sate igma or both the for the petitioner 'V 'tljd ijgfonpuindenta if the matter in-»d. adjudication Iran tin; in panding adjudication from tho' to the civil Judge E... !«!.lLr.:!';I'F._V_V'l."n_i'ivl:-;g.1_.-u_a and no hardship would be $11.1 a5._=*1n= tho light of the zacta and .1...) in:
VA stands diaspaaod or with the rollmring "»ni§i&ections:
1.? Thu learns-d Judge, MACT (SCI-I-5)..
Bangalore, is diractad to withdraw and transfer Mw:.No.6B56/200'? to the civil /'______.__----« I' iii! Jung: (SJ:-.Dn) cc MACT, Tariicore, within tug Hanks Iran the data or receipt number and procaqd._4froh1~--Aiii':o ata1l:'m.'v"whci:é V the mattau: in pahaijig "find decide the" aginii &'éif£b;::-ding bpportunity and the ruapgncfijnts 'V same, as axpee;;iau;yg_%as%=p¢sg;n1., within a V-n:imSthg.._.51'ram the data of méttor from the MACT, Snnealfir-F: %'2% Sd_/-
Judge