Karnataka High Court
K G Ramaswamy Reddy vs K Venkataswamy on 15 December, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
IN THE HIGH COURT OF KARNATAKA AT DANG DATED THIS THE 157 DAY OF DECEMBER 2010 > THE HON'BLE MR.JUSTICE : JAWAD RAHIM cs BETWEEN: KG RAMASWAMY REDDY _ AGED €@ YEARS S/O LATE GUNDAPPA, RJAT HO. 107 - . 26" CROSS . ee 6 PHASE, KR ae JPHAGAR BENGALURU ¢ GOW? (BY SRES a] CHENWARAYA REDDY, AD V3 nD 1 VERKATAS WARY -- AGED 42 YEARS B/G LATE KRISHNA POA R/AT SSE am "338 7 MATIN §™ SHASE, 3 B NAGAR . BENGALURD S60078 8 DINGSH RUMAR AGED 45 YEARS "GIO KG RAMASWAMY REODY BUAT. NO. 106, am PHASE, KR LAYOUT 20°° GROSS, 2 P NAGAR BENGAL Uau 560078 Re 3. fe PREMA, -- AGED 39 YEARS D/O & eeas RED R/AT NO 438, 147 MAIN ROA LARRAS AN DRA BENGALURU 360030 o> PETITIONER. Oy : SAN) JANA "act ED e & Bed tr BR SRINVIAS AGEIG 36 YEARS S(O KG AAMAS WAEY REDDY RAT NG.1LO7, 6™ PHASE, R LAYOUT 207TH GROSS, 1 F AA SENGALURY 560078 L. SRIDRAR AGED 27 YEARS S/O 8 6 LAKSHMAN R/AT KUMAR NURSERY, KONANAKUNTE NEW BANK COUORY BENGALURU SG0062 AGED 47 YEARS S/O 2 MURTHY R/AT KUMAR NURSERY, KORARAKUNT NEW BANK GLORY BENGALURU 58062 _-- « SRANTS 4ARAIU 6/0 LATE. KRIBAMAPPA SINCE L. REPRESENTATIVES DECEASED BY HIS oe VINODA KUMAR AGED 57 YEARS WIG WATE § SHANTHARAIY é SHANTHARAJU * ABHIN eTHRI AS \ AGED 26 YEARS : Bie Lae K SHAR TRARASY SA URAV SAN DESH AS "AGED 20 YEARS . S/O LATE © SHAR THABAIY iO RESPON DENTS 7 TOU ARE R/AT 2°" BAIN. is" Te CROSS } PMNAGAR, °° PMaSe BENGLAURL BG0Q0076 Seed RAMA @ SUN RAMMA, or 5S K NURSERY, Kink ® AGED @7 YEARS W/O NASAYANA BEODY R/AT NANIAPPA REDDY BUILDING ~ BALAPPA REDDY ROAD, 5M PURAD es BENGLAURL bes RESPONDENTS we CRP FILEO USS 115 OF CPC, AGAINS T THE onbrk DATED 03.08.2010 PASSED IN MISC.952/2006 ON THE FILE OF THE ; Bat. CITY CIVIL & SESSIONS JUCMsc, BANGALORE, ALLOWING THE PETITION FIELD U/S 24 GF CPE. MISC CVYL.14763/2010 FILED us LSL oF el, PRAYING TO GRANT AN INTERIM ORDER STAYING THE "ORERATION AG FURTHER PROCEEDINGS IN PURSUANSE OF THE IMPUGNED ORDER DATED: 03.08.2010 ALLOWING MISC CASE NO.952/2008 BEY THE HON'BLE COURT OF THE PRINCIPAL CITY CIVIL AND SESSIONS JUDGE, BENGALURE ¢ Cry CCH-O1 PAREN GALURY, TRIS CRE AND MISC.CVE "APPL ICATION COMING ON FOR ADMISS DON THES DAY, THE COURT MAGE THE FOLLOWING: rected against the order dated 03.06.20 101 in Mige, 952/20 Son the file of the Principal CRy io Civil : & "Sassi ions Judge, cengeore whereby OSNe. a8) 142005 on the fle of the Additional Cry Civ Judge, Bangalore, CCH-18 i¢ withdrawn and re-aesigned te ". Caurt of Additional City Civil Judge, Mayo Hall, Bangalore, CH-29 where O.5.Nes.1S171/2006 & 17429/2004 are & $i te ad. The Main grevance of the petitioner is that. the earned orincine) Judd@e, Srwll Causes Court has. without examining the facts passed the impugned order _ erronacgy. He sasertively contends th the | rele ise cifferent, : subject melber ig ciferent arc periesere diferent. in over words, & is his contention that. arties are net commen in au the threw: Bulbs. and the srefore, the dispute is net between the sere parties n respect of the same subject mether OAR these contentions are factually mcarrece. aad 'se ao i': ¢ i -
eye ee ary fn ioe af a 3 re ca oo ae i "ill a Eee ga tt ff = iO "tet a ce oF Hled a ™s with thie petition, 'O5. 17429/2004 ia filed by one K Sheath eraju xs ainst K.G.Ramaswamy Reddy, R.Dinesh Kum mer, A Prer cra ira and R.Srin nivas. R.Srinives is the sen of the firet defendant Re G. Remeewamy Reddy. The relef sought is for @-cecree Jor specific performance of the agreement of sale dated 27.10.1995 said to be in favour of the pilsintif¥ K:Sharitharaju. The property in reepect of which such rahef
-eought is G.06 gunta in Survey No.zi/l, 4 ecres and 2?
"gGuntes in Sy.Ne.2i/2 situated in Raghavenagelys Villege, Jtlareanal Gbu, Bangelore South Taluk. # Se ee a alte
4. O.5.15171/2004 j¢ fled by Smt.Su igunamroa ales Sunkamme against Sri. Ramacwarny. "Re addy, 7 Smt.Rathnamme and legal heirs of Rathnattine avid 'also. - four mors individual persons seeking fora dectee. to. pertitien of the properties to allow to hee wat share in respect of property bearing No, 60/4 i te ar extent of i acre vat Kotha anur 'Villge, tleranes) Hobti, Bangalore South and fend 'in. "Survey Neo. 21/2 measuring 4. acres, ei gus tas. et 'Raghavanahall i Vilece, Uttarshalll | Hobli.
Bao O.S.No 1@i4/2008 is fied by K. Venkaleswamy against K.GRaemgswamy Reddy, R.Dinesh Kumar, Sent. Prema and Srift.Srinivas. The raflef sought ie for a "declaration of spec cific perforrnence of sale in his favour the ad suring 0.06 guntss in Survey No.21/1 and iand | ". Burvey: No. 2i/2 measuring 4 acres and 27 quntas. Thus, it ig clear thet the sublect matter of diepule i¢& the same . greperty in ell the three suits. Only ciference ie in property bearing Survey No.60/1. It le further te be noticad
2 fe that Sugunemme cee Piec @ sult egeinet Ramaswamy Reddy and others fer partition wheress the. plainti 7 K.Venkateswamy in O.S.No. 1814/2005 and plain iti in ©.5.Ne.17429/2004 K.Shantaraju have alge. imple saded the.
came K.G,Rameswamy Reddy as the first. defendant sueking of speciic f formants. Thus ths main relief sults relates 2 the same 'property eougni in eal tee th and the first defendant K. G Ramaswa: my B addy ig cammon, Deenite this fect sttuation, tha 'patition ar has urged grounds 2 wien I havia roberta to" in por at in this petlitier to mislead the" Court The very "fact that the petitioner KG.Remeewamy Reddy ie: the first defendant in all the three suits Ws ag aga inst the submission made. Since the ~ serieus dispute i¢ 'aed by the plaintiff 9 three suits "eeaking Spe fc perferrnance and seeking partition, necessarily, the issue would to be whether the alleged ment ef sele pursortec to neve been execubed by KG Remewamy Reddy is enforceable in favour of ' Sugunamme or K.venketeswamy. The second Issue would f the agreement i¢ held to be valid, then I ES SCR weg ccording to Gugunammea are the Co-parceners. in the fect situation, the learned Principal Judge is fully justified: in.
ardering withdrawal of the sult in O.S.1B14 4/2 005, on. the file _ of the City Cwil Judge, (CCH-19) for reassignment t to the Acciona! City Cri Jucee, Bangalor re, € eCH- 29 to be dealt giong with other sulle whicn are cert dine on its file. The | petition is devoid of merit t and undoubtedly, en attempt tc orocrastinate the proceed ings, . He ne ea, the petition is dismissed at the stage of ad mise on. a In. view af dismisses! of the main petition, gPte Mise. Cyl. 1473/2 2010 filed for. interim stay alse stands dismissed. ~ Sd/-
JUDGE