Y.S.Devendrappa S/O Lt Shivappa Dead By ... vs B.Channabasappa S/O Halappa on 23 November, 2009

[Cites 3, Cited by 0]

Karnataka High Court

Y.S.Devendrappa S/O Lt Shivappa Dead By ... vs B.Channabasappa S/O Halappa on 23 November, 2009

Bench: K.Bhakthavatsala

VV.P.NO.2142 I /2009

2. S.Nar'21ppé1,
S/0.§aE.(? ShiVdppE1.
Aged aboui 50 years.
R/0.Ya1'egL111i,e village.

I)21\»*anage1'e 'I'a1uk. . . P7  A ~ .

(By Sri.Mzmj1.11'1atha1 P.Shei.1y. Adv.  b --  . V ,
for M/s.Ma:T'1jm'1a1ha PaH:a1'1aShet'.t,y;LawP;ss1;«s.. .;£-';d}.~".~s.} V'  "

AN D:

E. B.Cham.1abasappa..
S/0.HaI.appa..
Aged about 79 years.
/--\gricu1t.u1'ist..

2. Avaragollada Vee1'appa1._  
S/0.§VEahadevappa.4 ' _' '  _   
Aged about 74      _  
AgI"icu1t.urist..   V  " f '3.   .

3. Bas21va1'aj;1*p*p;z_,j  _ _
S/0.Ma11eshWa:4apg)a_, 
Aged a1:>0Lr!, 3L3'yc:-a:'S..i'-~ M
PxgI'iCL1H'L.1!"1-Si,' 4' M ' _ V

Respondems 1 to'-3' are _

R/0.YaregL;11*IeAvillage.' V " "

D.e*1x,ra,nz1g::'1'i2. Taluk. A "

4.'~B.Rjchannz.1basﬁ;J1)a1.
SA/__.o;R;1C}2f2fgpp;.a.; V' _. 
Aged ab§9L1 t'  _ye.:_;'1'S.

'   Ag1'ia:'u1turis_t., .. *

R/ 0.Sli'i\I;1pi,1r21 'Exte :'1si0:'1,

_ 'M  . '_ . 2 Ya_ragL1n1}ev Vi' la
' " V . 'D§1\x23,1;1a_'_1ge1'€*' Taluk. ...REZSPO.\I D £i7N'I.'S

 "v{B'yT:l'§.'/}I-,A/ S.--R2_1.&.i3'1b}1at. & Sripada Ass()Ci21t.es. Advs. for R-4.

R21 8: 2 srerved and L:n1'eprese11'{'ed)



W.P.NO.21-42 E /2009

This Writ Petition is filed under Articles 226 and 227 oi' the
Constitution of India. prayirig to quash the order passed 21tAr_iri~G
dt..9.4.2009 passed by the Civii Judge EJr.;DI1} at Da\~':;1n,age"1'e:._Vir1

O.S.No.i84/2005 on I.A.No.IX by C1EE'C'(.'.1iII'lg the pei.iE1on.ei'--_ :o

produce the registered document and etc.

This Writ PeE.ition Coming on for ;)i*elin1iI1ar3I--.,h'e.a1-iIig,._ thié  

day. the Court made the i'oi1owing:--   -
ORDER

The petitioners / plaintiffs in 134/ 2005 1eti'Aevv.:i3VefoVi"e3 this L' Court praying for quashing the order iiassed on I.A.No.IX filed in the above saiciit-"'uit"at

2. Learned oounseiv for tAhe"';";e'§ii,iox1'ers that soleiy on the basis of evid'et1c:e ofVeross-exanijnatiori that there is a partition deed £i.'1i.§1"xL1CVtvﬂtiidi}):iE{)dL1C?€ the same, the Respondeni No.4/Dei'eI_§idt1ri~t' N<3.n4"V.it1i the suit. filed an appiieation 1'.A.No.iX Liii~:i_eti; Rh'-1.e 14 of CPC calling upon the petitioners to prodtiog"origi£iai"_~v}3;1iit;'i'tion deed entereci into between one Siiivappa tam}: his i"'brothers"; Murigeppa, Shekharappa and Ningappa in agfieuittiral Eand bearing" Survey Nos.i3/IBI. 12/IB, / 1B oi'Yarega,i11t.e viilzxge in Davaraagere Taiuk. i kw'/9,.

V-V.P.NO.2I421/2009

3. I..ear1'1ed eou1'1sel for the petit1'o11e1:<s sublilitss that 'there no Such p:211't.it1'oz'1 deed and PW". 1. who iiliterate has misunderstood 1'egis1ered Gift Deed and he has deposed_:i:.1 'h1's C1'0SS~€XE1I1'1iI1&?11.IO11 that there is 21 'Paltlpatﬂ and he wo{_11e1'piiodintrex' _ the same. EVe11 before eomplet.1'o11 of evic1er1e.e""of-'.::P.bW'v_4;--Athe Resporacient No.4/Defelldant. No.4 has i$§Sl.£€:d-,1j:DU'CC'-C'ai'1iﬁg"=£:.§PS1?' the petitioners to produce the doeLm1_ent,. sub:11i'i'.:'3 1.41_f1at the eross~eXam1'.nat1'o11 of P.W. 1. had Iﬁeeil _(:o1np}"et,eCi." the counsel for the petitioners woufd 11a\>'e_ eEieit.fe.d Visit" re_~ve_xé1n1i11at4ion as to the real faetum of existence of thﬁidC}VCLlfI1(;Vi'11.;""~. B't::'i...1;:~he Trial Court.,_ even before re~exam'i1'1:3"}ion of eV1'd"ene'eot7"P.W§I, has passed the imptxgned order oh A'i;}_'v.N'o3;.ZX. *2§1'f<i __d:'1fe_eted the p13i11t.iffs to produce the doeument.." VV 4'

4. L€i":'c.1I'1"1'AEi!'.1 C0tt§"E'5:?ffv1HmI:t))T Respondent No.1 S1.1b1'}']1'[S that the ap;:~_1ieat.1ou I.,A;No,IX. 'earne to be filed on account of admission given In he-110$S--e§{'e1_I1VIi1Vié1t.ion of P.W.] and there 1'$ no i1Iega1i1.y or infii.-mity t:h"eA1rI'1]'3t.:gned order. $

5. 'Pe_1fused the e1'oss--exa 111'nat:1'on of PW. 1 . W.P.NO.2I42 1/2009

6. Kee.ping in View the s;:.zb111issi0r1 of the learned Co1.1nsseI for the pe1it'i0ne.;'s and an af1'ida\ri.E. also Came to be filed that If-_e.re is no such pa1't'.:'1,i0n deed, the Trial Court. should }13.\9e'-."Lg.i{»*<ir1 opportunity to the C01.II1S€l~ for the §)lz:1i1'11.iI'fs 1,0 1'e-exe11'1f:1.1"neARVV. H as to clarify wheizher there is any sueln. dec;umen1 ;"_Pa1jL'i'ti:)'<n f)e_ed 6,1' otherwise. The impugned order has been pI=_.1SSed (-;V_e11. "belt;-f"e._1'e.--. examinaiion of evidence of P.'/V .1 £i11Cf 'E;hC? izﬁppigned ~o1""e1_ei'*'iV5.: 'Ijiab1e* to be set aside.

7. In the result, the pe1,iti-o:n the impugned order dated 09.04.2§0ci9_p-assgd t;yf::11e44.e'pQ<:_1.Jggﬁigé [Junior Division) at DE1VE1I}E1g€}'€'"i'}'1-._Qj:S.N:éji.:.1-84/2005'b'H"'I;V;Ax.NO.IX. is quashed with liberty to the M take such c()'u1'se of remedy available aﬂer 1,Iu?ie..:e0rn;V)'1eLit1_r:"e.i:".e\ride11ce of P.W. 1. N0 costs. H' " ..... Sd/_ JUDGE "~=bnV*

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