Karnataka High Court
Shri Lakshmaiah vs The State Of Karnataka on 16 February, 2009
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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-G3 Bujamma Dfo.Sampangappa R/at Rojerahaiéi Viiiagez Huiecienahaifi Post Mam" Taiuk -- 5'?i512 Shré H*V.§\Eagara3u Aged abeut 54 years _ _ S;'G.Venkataswamy @ C§':é_§:'::§p§&'v- V . Shri M. Subbaéah Aged abcut 65 yea'_rs:..«_ S/cnsré ¥'v?un§y'appa ~ Rzat S9jara_?a'a§_§% Viiiasgte . _ . V HL:!adena;§':Ta§'§«§.VL§5'~::st:=._ Tekai §f_i6'?'3»§i, %~*é?'§_Va_§'_%.2r'v"§f_3__iu§g _ .; Koiar §.i}§St?'§C'{ -- '5~'_?.145';'ij2. A??Eé.§..Ai°\§"§'S {BY gaziaz. a,:Is%,é*;fz;2;»:§::»f§*2%~:,T,' 3 Aixéfi :
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6. Lakshrnappa S/o.Lat:e: Chékkamuniyappa ' Aged about 35 yesazs * 3?. Mumvenkatamma D,!u.Ye%§appaV _ VVVV _ V Aged about_5'0_yeajrs " * Respon.:ie?:ts:~;.'\m7,5'ta?" . R/at o3a;--a--r_:_a<;_:i v%;":§ageA%%_A t Te§<a§--H_O'§;i_i fviesiar '§'a'*n:T§;., -~§& 5.71S,f1'2, V = RE$?Q§sé§E%'*é"'§"$ (av SR; 5:. f€fi..§ARAJ;%_§{'3§RR§':??aE3é'~iDEé'x§'*?S 5,, § 3. ?3 fi_f%4i'ZS. a5A'*;sf[%1s_E;> 553,133 GE cm A{':EA'£P~§SE" ms ""3:J0'c3':'3--rf:'Erxr? "E; sacésé' mTE§ 3a.:a9.2as§ @3253 3%:
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Chafienga En this secofici appeaé is aéated 30.10.2535 passed by the §eé$'_rr':e1¢::§j §%jrés§ci§;§g--.: Fast Track Ceurt - IE3, Koiar!.T'd§'sm§és%_;é'§ area uphokdéng the decree of dEs§4§§§:§f523i_Vof dated 13.05.2595 passeiafzzy €:_i?:a§.§Aé'é«;f§":§€i«.é.édi.fi§aéA§E Easége {Sr.§n}, Kciar. " .
2. The V a§g:%.e§§a:j3%ts V-p§"§'%V§it§ffs am! the respeadenis §v'ie';res-.__f£:§§é';7fiéf{§;a_¢ig..:é;;t:.:"E:§« €§':§'suii, whitfi was far the reiéaf---%--€35 ':'§.éc§é:;§.a.t§0?f{-.é'n§'*-~--;*:=.e~§":*:+:a;'2er:t érzjuncticn in reagent 'E-he greperty. $0?" the sake sf £onvenie:3cé?',»§f %e, fifartié-:s"v.*e:.jE 'i§ he referreé Efi witéa reference .~,t_@ 'ch;-a'%V:.:'V a_£*:§-2.' in txh%es~v$;;_§_i_,¢V the cage in a rautsheii is as e::'ede§':«-
-..;{__fi¥"§§V_.E~§""s+7:'_§%£"*;,ej, V Upavasaaura 'image; Tekai Hchfi. Maia? _._f'.Ti;' 4.fE"ai;:§;, §<'%:':aé_a Vr Bistrict was a 306% irsarrs viééage and iherefare T:Etx.§*éaSf£ai£ed as 3963 iipavasapura vfiéage am it wa$ fiflfié? controé of 3 Sharébhag, Wm was is pifessian am /"
wiwich was mi finaéised by éefenéants Venkataswamy' gagged away ia 'me year a§§_:§:vv?'tf2ie' gfiairztéffs ciaém that zhey csntirzua ts: b7e"én_§--¢5se§$';§;:_§'?"'9 acres am 26 guntas of %and b earin§'.$uf:'x§ie3z F%é.$_;_%;5;"E';e€~.,'V property desmbeei in 'awe éc§'s--%éu,§e .¥5f'-- i;:%2'§:"3§V$'§.§j}§V% "éVn$ according to them, their;';§s3e$Sia:2;: ;é§4f%{%.._e:*s_§$A*g.?é'*rs'e?§§€ beérig cantinueus, is for a yearg, on acccunt af whic§;,é§}ey %_:2%V,§at-::€:A3?3V:§é_';;~_Vfiggjayvyvperfacted tézeé? We ever adverse passessign and en}0vym€n£;'j;'s§§§:%gi.:'thé "t3'eférsdant5 attemmeai is E:3ierfere '-_a:*:d 'a_én§eq£2a;f§%§.y' _.tE*2@ suit fa: fiafiiee $5 deciaratéon o'f*--ii:V§tie ané A;:.;e:':":*.r.=:5ai¥':ent Erajamcticzz was flies. :,.," »Lr;;§r;;~fe.fidan:§Té 'éi ate é {State and aaséhméfies} Er:
t?%*s'e;§%*»_;«;V;f:*£'c:.é;':*:.vv"Vs£§Vt.ément contended iézat the iané beaiéag survey ?2%__0;3l7~; renummred as garvay Bésué is 3 "' :?". '§é15eV:f§2n*§e::€ kfiffifi §ar:é§ ihaé: the aéaintiffs am Sat én § $$;s'es:=.;Aé'9z*2 sad ergjaymeni sf' 'fihé 33.5%? acésaduée fiffifiéfiy 'a§H§--}i§3e giea GE aéxzerse sassegséw am anjaymefif E$ ""Ls:'2tanab%a§, "'§'%'ze3; éenéed ma céaém made 53: the p§a%;'%t%??$ 14 thus the questécn ea' éenymg the tétia of the $¢ve:*:¢:e*:é:én:t';.v_' the true ewrrer of the prepefty had net arisars. * béiew having taken into conséfiaratéoziy t%t'§e V' f§<:;if'jv»§§.f' piaintiffs fiiéng appiicatians far r:'eg:s; 'a_i'§;ia':§T<m "'.$';;:§V' orders Qassed asides 52:?'-8 a:z:':'T.§:¢.w, ?~22"'a::°feé~ 1a:ié;o;A ;§:§j€~a.ti*;:ar evidence on meters, haége r§g§jV;t§_§§V:A'*v§:e§fi_.L'thé't"t§xg Vfjécis ta egtabéésh the céaim for é'é%};ers'e_ %§6.séé$$§.fi::». has no: men prcsveifi .
13. A__ c€F' «t§*}*e._é:7}«--g>::g§§é§im§udgments shew that, bath_%§he"~.;§5'u%f3:§_béii:2:%§fV'L*%:ai2:§Vgéirzséciered we em and dac:.:meri§ar§;'- éz;§?i':%.en§:&.[»":;»§.§fc&€3' -'es: retard Er: Semi: and having c:or':*e.=::;'t%3{a§pféfi:ai§§'§ i.he same, the Enferense has _ §3e&%'E_;i%'$'v¥.f'L "§"%*e.;é=,: §:oi2:€:s beiow have mi emiiteé fmm c¢r:.¢;.i;d'ara1it§é; s*:.a's3y materéai evéderzce F79!' have acted an we eié§dé§r:_s:.a;"v :'E';=.._%__s'.§f2V<:'{ 3 case wherein, neither we buréen sf V _pr6ef"'§a:as~-..'%$ra2éé§ cast mar is there am: miscemtapiian sf iavai H s7:.§sa§s5§§$atEen af $322523 E2': vi-Sew Q? the gantarreazi fimiitzgg 9? we awris ~.. fié§':§w 9?': facts am since; mesa cf the recfinézaé exceptéan 3.5 fer interference by the semncé agpeiiate Cesar: exercéging jurésfiéctian under Sectéen 190 CR6: have Men ::'2a,:.'¥§'-<;'_5L;%:vv arm since 'she cesztentéens urgéé by the Eeamad__c%:a2'§§s£}§[jf€5%'»..._ .
appeiéaat are met safistantéai Qu@st%c;;3....0,f_ iaw,'"t"§1"e.:§;;§ea'E.,§s °' mt mamtainabée and is iiabia to m 5'-gjaigterfig 3.5. At this stage, thé warfiécfi i:<:§asr;~$ééC_:iihé appefiafit gubmitted that it ma§}_ b,:e:' r§}adé"cE;e va"r tfféat éthe dismissai cf the suit araé a§+fJ€ka'5V_ w§_%§ Ea the way 3? the appetiants, whts are VaV§s?§.c§§ti§.;'A§s~}.§_s;.«'§';"¢:?;§9év',"éurauing their ciaim for £"é§i3_§:':§'--}§"§2éi;"'é'C__*.'£3.Vé"§ fézé :s_;2'a::é'?;§r§'25eé accupaiian ef the ianfii :§~m:;i;e§:z_?9§ §_;°!4*;.:.:§"':.Vg¢'H;.;::§'§1:9$ t§§a ssed in Ex.?»~8 ans Ex.P-22,'. §% §$ .s9A2?éia ;:*':2=;...g::;V§3'a=2:ar«%::§f§:a_§__§_ am é§SE?§§$$§§ af ihés apgaaig wiéi not coimé' is': éthe? appefiants sursuifig tfzeég' céaimé Es': _ac::o:"-§.;a;Vr:'c & %;%:%t§'2 iaw; far :'ege.2§a;-'izatéan Sf iifia;;f%;rsré";§§1:f:Vé:;a.EtEvat%on, if airaady :29? ?§?"i§§§§&d in terms of V V' _s3fid@f«--.£ha__%§efi.§"ei remain andiattsfieé. ' In a%§ cine? resaectsf the decrees & 3.6 in we resuét the apgeaé fafis and $3 semject t9 the obsenzaiien mafia suprg.
j. . _. $9?" . %~&C%=k *