Karnataka High Court
Smt Suvarnamma W/O K N Shivakumaraswamy vs Sri Shanmukaiah S/O Siddaramaiah on 26 June, 2008
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
3 IN THE HIGR COURT OF KARHATAKA AT BANGALORE DATED THIS THE 26'?" DAY OF JUNE, 2% BEFORE THE I--IoH'3LE am. JUSTICE A.N. vEHUeoPA1.A" a:<1xImA?£ " '
Writ Petition No. 25395 of 29'd6%;agw»_c:>£§§ 3 N:
3111:. Suvar11am1na, L» W/0 KN. Shivakxlmaraswamy, ' Aged ahoui 40 yo:z=s3;'5, A R/0 QM Hausa, 2nd Main, T 8'33 Crosses, Sim: So1m:sl1va3'apV_Li'ra1u,_ 'I'11mk3.1r--5721O3. 'A V' ' A ~P:eLiLi:m<-:3;' (By Sri. V. Adv. ' ' AND: V" % A' Sri. Si1a1un;1kaiai1V;' _ 0 Sicléfiarmmaiah; ~ V Eié:;1_=§a:}1', i¥?...[:at_A-E.3t:l-;:i11ti I}{3'i)"Ba11k., \fa}.mi'i~':i_I_1%_a1*,. 'I§ 1rnkL1r»5?2 103.
V V' R€;iSpOIl(i{3I1{ W1'§.£"3Pr;'tii.iju11 flied unc,ic:1- Arijtzics 2225 am: 22'? of Lhrr: ConS'tii.u£iu'Ii of India p:ra._y§.11g £0 qua:~si1 the order dauzd .._ .j'jv?4._9;§30O6 gassed on i.A.N<).9 Vida Annexure-F' filed under , ..VA{}:%3s=;1' 11 Rule 14 mad with Sttction 151 uf CPC by [he plaintiff in (;).S.No.295/ 1998 on the tile sf Principal. Civil f'~.._VJuj(3g€:'V (J:'.D1;.) and JMFC, '1"u1uk1.:r mu} c:011seque:11i1y V Véiligv file applicatian.
This 'Writ Pcliiioti coining on for pI'tili}I§ii3£:l1"}' .12t:a1"i11g VB' gmup this day, the court made the fellowmg: 2
QRDER 21"' plaintifl' in 0.3. No. 295/1998 011 Lht: fik: ufilgti P1'i11<:ipa£ Civil Judgcz (Jr. 1311.) 'I'uH1kuI* is {.3153 " V. fRt:sp011d<:1;{ .i1t:1't:i11 is the defeilciamuid in Li3.e"":iai::i'_['..e§L£§tT;Q Pl::tini.i.{T/pt:tiLi011t:1' had filed IA 'iii {I1t_: Li11dtiI' C)1'dc:}' 11 Rule 14 I'f:é:1£.i_ 'e$r'ii,4}A.1----Aé§'t1tTl,i{}17J!v-- ,:'.S1 1 €f§:£?C; V supporittd by an aiIidavii.. Lo (i3'V;t*t:s:t. Liitt. '(i<:ivi:11(;5,22«:1l. to p1'<_><iuct: the original d<;c:z;1i;1x~;1;!;;s :§1:1(;s3§:.1 'a.§, selial. 1105.} is 10 iizsttid in {.113 ;:11)1)iit;;--;.1§i,e111. I}é3f¢i2?.ij;a1iE, has fi.i<.-rd 0b_}t:C{i£)I}.S. (3Q;1si{14ef;:§.1-1g;§fi:. Néfi}, 0'bj§:<:f'j:cr.=.--2ts Lh€'3I'tiL0 and Lht:
$ui)}I1iSSi€i§18 ._1:1.£:§{i£i',};!}:; i1it'3._§(:35%rI.I.l€3d C$m11:st::i appca1'i:1g Rn' the 1_>aI'iir:s, b!1a§:*{:*i3} '§.1e:}»:.i Lhat £116 2%' pia_inLi.II' has 1101i made oiii. case flux' ciimctjzx. the dtrfelidaut. to mdut.;¢:: iiit::.c£s,)i:'u::11e1;E.s Iisttid in L5; .N<.>.9. A11 o1'dc~:1* to UR:
paasstzd £311 7.9.2{){)6. This writ 3:-<:i;ii.io1i"its {ii1'€iC Led against. the saici ordtir. "i._1:i21v:: htzalti S11' VB. Siddaxniaiah, lealilcd Coullsei '"fa.1'_,_..€hc: petitionci'. Rcspozxdelit U1{)Llg}I served has " ';'e:mai11-::d an-«1*<:*;p1-ta:-;t:11$,c:ci_. I haivt: p(:iI'uS{3(} the retard. \ /,.
5. Leaxiied C<)uI1st3i is right in making the sL:bIni_s_:si.un that £113 2&3 plainiififi' should he gra11{.<3<} £)pf,1L>1'L11:'n'{y-« 'I;Q makt: an alt:-::3.upi- £0 obtain the <;t::I'{.iiit:d V' public d(}{3LkIIl<3IlLS, and if a113,: oI'Ll1¢.13.1"':::1:tA11£_§tA Lhc 5-1ui_§;u1'ity c;<>m:<-;n1<::.i, '21" 3plafi1_1{:iIT II3.é:1f,«'_ «.
appii(;al:i011 in Lin: triai (301331. l§)1*v.,_s€1;:}}In;)"I*ia§'e«1f§§;¥it3{E: "
6. C{)I1'5i(it3I'iIig Lin: §11'{'§:i,_'u.gs.~iiI 11:6; i'zV1;:.p1V1g11t'§<Vi"i}iV'<.it:1' and £116 sub1i1is:siu11 madt: by ¥.l1v1:5' vi£:2;§'i_:t:!ii . C<)f:_111:st:} for the [.)t3LiLi(}11ti3'V, {' €i't3~f:.:15I1 ii.' dfséfioastz of [1133 wfli, pel,iLio'11 in the faliéiwing ~ T a,
-1 'of .§V1iL pe£jLi:)1i- disposed of.
7¥r"'*i'3'-»i§»3i€?I1€31"ViS'""é{{v liberty Lo appiy for £116 <;e1'Lifi£:d ~af_j..L1:1t: d<x:u111t:m.s iislcd in KA 'N(;.9 Lu the .$a3:'31t:
<;t2i2(;(;f':;':Aittt.i aui3£1<31'ii_y, <)h{ain and p1'udue;c the befuxt: the tria} Cuuri- 111 ::as<~:
pc:tii.i<)nt~:r/ 23¢ plaJ':u1ifl' d£)tf:Ei Hui. get. (;t:I'i:ified txopitrias £711.:-m {he t;011<:<:1i:1t:d i:li1f_h£)Z"i1,it:'€s. on prosper applicaliozz beizxg made and if any -::ndL}1'se.;n<~:11{ is i:s;~su.t:d by such auLhu1'il.it:ts, }'£'3fL1SiI1g to issue: L./.
(,:t:1'Lified cupies, 235 plai11ti£T/pt:iiiiont:I' ai iibeliy Li) fit: an app1'<)p:('ia£t: applicaiiifm.' {rial Court. to di:<'t:<;£. the tieifemialai. d-:)c;L11imI1'Ls which in liis }K)$.':§fi?:*35i(3}.1"()i"§}QW(:71T f idaiizxg to the subjtztgi u;atLc%ii_§§_i'" the Livia} Court. Shall %§{p};1i<:;;gLiu11 in aoca21'(:ia.m:t: \e\r'§.{:F.L.._lzi7;.:§L'*:'§rf", ¢pp01'LLfi1iLy to the d<:fe1:daI1{._a11d H ' (:2. The in the way uf Lvhg-':__v appli{:a_Li0I1 am-:1' 'S 1:: indicated above.
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Judge