Karnataka High Court
B H Ramaiah vs Kambaiah on 24 May, 2010
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COU RT OF KARNATAKA AT BANGALORE
I')A'i'E3i_.) THIS THE 24m DAY OF MAY 2010
BEFORE
THE HONBLE MR JUSTICE
WRE'1'PE'1"i'i'ION N0.5398/2'91é'_{G'M§t:.?'C1',
Bet:we<:1'1:
B H RAIVIAIAH
s/0 HONNURAPPA _
AGED 60 YEARS ' s
R /0 BYRAMADU --X-fI1g1Ag%.(":'}'-E3). 1
HiR1YUR'"ALU:K'-._
CHi'1'RA£)URGA I.){i:S'_]_fR.ICT.' N _.. 'PE'£'I'r1oNER
(BY SR1 I
AND: I I I
KAMBAIAFI' " . T
8/0 D0.m_)A ;91eiAI<3;JN'A§515A
. A(}EI'')'.,6OuYEARS . §§§§§ H .
'IMO."i?AN'GANA'i'H"A NAGARA
._
'_:'=t._;1vr;<:I;;12,' fD_IS'I.'RIC'E'. .. RESPONDEINI'
_ [BY em :5<m7AsuN1)A1a DIXIT. ADVOCATE)
n 'I'I'"II"ES VVRIT PETITION IS FILED UNDER ARTICLES
'$22.6 85.227 OF THE CONSTITUTION OF INDIA PRAYING
QUASH THE ORDER ANNEXURE A DATED
; 2911,2010 MADE IN IVIA NOB/2009 BY THE COURT OF
"(XIX-""II.. JUDGE (SR.I)N.) AT SIRA.
TI--{IS WRIT PETITICDN COMING ON FOR
PREEZIJEVEINARY HEARING THIS Il)AY. 'I'I"IE, CO1} RT MADE
"l'I~'I¥5L F O L LOVV I NC} 2
ORDER
Sixth dC.E'('.I'1CiE-'tilt 'mien-2 the Court: of Civil {-Jr.Dn.) 81 JMFC. Sira in OS 268/2008 is the order dated 29.1.2010 pssed .i_i:»1~ u the Civil J1.:(1ge [S1".I)vn.], Sim \v}i:(¥:<1'Vci.:;'_i i by't.il1<-':. piai1"11.il"f canie to aijid "gofé Lemporziry injui'1ci.i()11 iwrziis 6":
d<?I'e:'1cia11'1t from ailieiiziliiigfit.i'1-cf' s1,1"-.pf:fQ113t:rI:y til} the (1isp<)sa11_"v()1' ih éiizitfi
2. "!_'11"e4l};i(>1_SV ';:.E'V;V1",m[:}t,:§h_éi.1._ are as follows:
~ Tilt'.i""F8-Sp()I1'C.i€{1'L.V'..}iE¥1'€i}'1 ilistflutccl 2:1 Suit OS £2.68 c)1.:_1Ai..hri*A'i'i'i'c------ef'the Civil Judge (Jr.Dn.] 8: JMFC. °S_i1'2:ii_1'or'"E..!;1é. 0'1' partii:i()n and separate possession 21116' ..§,§i*2;11'i1'. <')i'i5-_.1"f1es11_cé prams in respect of two items of Vw p.111;;3c1'£.'i<:§s'1~(.i(:sm'ibe?ci as items 1 and 2 E10 the suit T L%::l"1£;é(.1§.;ile:. P1e1im.ifi' filcci an appiicz-uicm for i1'1jum:tion DJ a;_-_{aii'1$1. L110 6*" civfciicziaiii to i'csi.1'aii1 him or any person (:12-iiiiliiig Liiider him from a1it:naE,ii1g the firs.-st. item of 13119 suit s(71"10d1,.ilC pi'ope1'1.y vi;/,.. dry land 1{)eari1'ig Sy.N().E'Q")'»2 n1easurii'1g_§ 2 acres 20 guntras including 0.06 g;ti*i'1.tjas_'__i'di'_,_A' Kharab land Siftléiltlfld at Kallukote Village.
Sira 'I'a1uk {min t3iI.1'"1€I" selling. 1ii('iiji.ga-gizziig 'or.' }.f:3'é'LS'i17i.Vg..yA_O£A:_, f E1110 $211116'. till i.hc c1isp<)s'c11»'iV(;«f_ t}'1<;5f._siiit. SE_!:}i(i1 appiic:a1.i()1i came to be resisteci___l5yV_1,}1_€ 6'-ii' dcfei1d}:1nt by filing obj c=?cti01'1s to the 21'p}i:ic:2;i~Ei.i('):ki ' On"i('zc§:1sidE:V1;i1'1'g»jiie <~_oii3t"Ve1'iti0ns raised by the
1.)1aim:iff' 2A1'ric,i*b"" cig=:i'€ifiCIé1'a--1_1_:;'~1,;¢i2'1l Court by its 0rdr:1' dated 2i.4.2:.O()9 1::1'"lt':'. s;1ppIiCE1l.i()I1 filed under Order i-3'E3.fRij:l(~s°"'iE e{n(1 2 CPC aricl expai*1c E:emp()I'a1ry injuri(:ti()1.'1 gi'g;i1'u_.eCl v<r':ei'~;:";-Vic: fa . be v2.i('tated.
H AA "'}.\ggg1'i.e:\.r(é(l by the S2-inie. 1111:'-2 plaiiittiff p1'eferred '_';.eii:."zip;-;c:e.11 in MA No.9/2009 i)ef'ore the Civil Judge {'S5'i*_Dvi'1.}. Sim by reiterating the c:()m:e11t.i0ns put f0rwa1'c'i beE'(_.)1'c Iht'. Trial! C0u1't.. The saicl appeal was 1'('Hi$f('(1 by t'}"1('>. BE" (.1c*.i"('r11c_ie1z"1':. O11 11ce11'i1'1g' both the s:.i(T1cs._ appcklmc Court by 113 01'c'ie1' (lat:ec.l 29.l.20=1>0 21l.lowc:c1 the appeal and sei~21side the order pe_1's_Scd"Ei3r the trial C()LEI't and g'1*eu1tecl 21-1.11 order of 'i'1'--3&v]"i.1'}%}A"L",~T,in()I13 1*cs11'21ini11g.g the 6"' c1e1'encla11t. f'1'<)1§11 e11_ik:na"i._ira'g' ~€5VL"I.'1"V{V.v property till the disposal ofth_r:. suit. It is é)rd1ex'< c'1at.cd 29.1.2010 w.l1ick'i: has i111"p1.1.,;<:'_V§,VA11L:*:d iiin the p1'ese11t. writ: pe1?iti011.
5. ha'1"ve.j'}'1vCa1'7d'S_r'i*A' G S1iii?a'11'11'1a. 1ce;1rned C01,mse1 21p},)ea1*i115§ 01'1 %1;e::1j;m;"'»._o1?..-11m pet.iti01T1er and Sri S()1'1121.<'m--1"sc12_':1* Dixii ~.7'it=:z'1".;*11_é(i (*.m.11'1se=r1 2t})pez11'i1'1g3; cm 13611211!"
g of £..':ji(*." z'erS%§:is<.)1:§tI!.c1?}1.
_S'1:1ivun1"12.1. lc*a1'ne(1 (tounsei for the peE',it:i()ner '4"--._'§i1-«'<)AAa,1?1.ci cr(;'r.a"te::11(.1 tile o1'c_ler of me .l0we'1' appellate court in " ,gj1t;i:1~1.ir1g an inj1.mc1:io:.'1 is C0rat:r211*y to the f'21.(:t.s anti also "":*»c-:<--rT(')1*("l 55:11:20 the pmpcny in quest_i0r1 was mt: sadi- .1,' £i(T({liil't':.'.€1 1')1'()}.)e1'i.y of S2;11'masl1aI<1_1napa, who is the Imsi:-21r1(ii of t':I'1c 1*" ('1(":?f€?l1(ilE11']'i. emd iiiilmi' of def<:n(:iei1its 2 to 5. It is (.'.OI}t€'l'1C1(;'.C1 by Sri Slfivamia that property in qi.1esiio1'1 was ()1'i;.§ir1a1Ey graiited in favour Q;i7,_iie1'tic._ SE11"11'1'cl-Sl'1a.K111161pa by the G()V€}'l'1I'T1C1'11' on 2-451 After graiit the same caine to be e1l_i,<;n2'_1_t'ed mid" \£i'rti,:.e of wliich proceedings have been 7_i_An'ii,iaie.dA' by' (}()ve1'1111'1e.iii. under the p1'()\~'i.s'i011s (if thc V '-KEi'iT:fiEi¥:€'i1:{El Sciieclule Cezistie/S(:l1ed1.i--i§3 'i'ribc" {--Pr()1*1ibiti()1i 'sf ']Ti'4ar1sfer of C<31'tai_in lands) Aczt, 197_8'. is-'I.'.i*'1(-3 01*i'e5i'r1z,i"i-. frantee was 1'<:gi*21i1icfti i4i"1.i'ti:%.f'»_,.s"ci1iC:V"i.4' 1;-.*LIi(_i' 'c11l_(iM'c?if1'l€'l' the demise of SE.11"}I1E'-E.S.hE1i~;l.1'I1E1].)'E3.,V "1~.'%=i}"~r1ei':;i1d:i1s1li has sold the property in c;_11cs1,i£31"i L10 'i:1:ic'~(93"* 7tic-§"i'é%1'1(:E21i1t. (writ petitioner) for \?'2;i}.L.1éii:_i1e:"?f'()fisigicraiion on 14.2.2007 21.i:'r,£:i* obiaiiiing the [j'('{1'1'n_isysimi-«._V fif(.).1--i1 tlie li)ep1it,y Commissioner by _ ])CI"1fii~.:~'5.'...w'i{_').1'i -ti?-1i..c:c"i 7.1.2006. It is furi.l'1er (:01i11:ended by IéaI'1'i_cci ""c()ui"1se1 Sri S.1'1ivamia tiiat: subsequent. to .j__pi;.i"é'J1'asc:, 61-" (Ii('3ff;)1'1(iE11'}'(Z lias gcn: itlicé p1'(.)pc:r1.y in question ('."'(ji'1\r'e:1*t.<_*ci to ROI')*E.1§§l'i('l.IH.1.II'E1} I'(',Si(I1f:'.}"1iIi'c}.i purposes ami .. ..
(1 }'1zi1v('r fo1'1'1'1e(l 50 sites 2111c} 11215.5 sold 48 sites. He su'1:>11'1its 1:11:11 fi1'1(1i1'1g of 1111-? I?'i1's1. Appellate Couri. b21se£l___011 SL]1'111iS{'E.'S e:111d c011j1.1c1:11rcs si1'1Ce p1air1tiff had I'e1*.--«'1_'('?;-'cI_._"'--E_§>"'._ })1'(..)('1L1(*.C any cv1'dc11'1.cc to cie111011s1.1"c11'.e 11112-1f, ."1a11.'11d'U111 qL1cs1'.i<111 is :1 1111111" f21111i1y })1'(1;3c:V:'l.§/"."*««HE w0i,1l(,} :1v}.:i§§) e1e1l;)(.)1"2;1'(_e his s11b111issi011s by c.3o1'1f&_1_1éii11g a1"1d 'd'ra1,x1}1--11'g {hp ;.1ttL=~.11E;i01'1 of t:11e C01.11'E'_ ':é;a1u"'--€,11e s'a1C'V».C1_"eecV1:vdated 21.2.2007 w11ere111 1'}1e1./5' dr:'f611i1Le1j1'1t1"'has p11V1"c1'1'ased a 53111111211' 1211161 fm111 11()I1€ ()HT1€I' '{}1b&11}.._fh.¢.Vff." defendant; E'11111se1f for KR./1'1i(T}"1"'_:U:'.i"€ p:}_211r.11Liff and in order 1'10 1:1a11'z1;é.s t1_"1c:~.1V'{i"* €Tié§i'c1_I1.'d§-1111.. _t.V1V1L€ suit has been filed. A_(t(:(1r(1i11g§y."he ';;11'é1j,J:s;_ t'i1q[f1'»«('1~1'de1' of {.1163 lower appcilate (101111 111» 1'c\-'e1*.s;i,11;;;{V11'=}'1c"fi11'di1'1gs of £110 t':1'iet1 C()L1r't which é11111'i"é1";<1 ff1'm7"11_ 1'-:r1'<)1" of _jz_11'is<,iiCt.i(i111 be $631415-11:16. A1't.(:(i1T1_'ztiA111g§I}{.DVi1§?-.1:1v1'a.1ys for 2:11i<_.1\\ri1'1g of the w1'iE, pc'£;1t:i(1111.
7. _.E5c~.x1f: 'f(':(11'1t.re1 Sri S01:r1asu1'1da3: Dixit, 1ea1'1'1c-3d V1.-'»r:111111s<:rI _21p;3cz11*i1'1;,§; for '1.h(.'. 1'csp(,1111c1e1'11",/p1a1111E'_ifi' wouid j 114771':<?_11111.{>1'1i_iy s1.1pp(.11":.. the c)1'cic1* passed by the lower e1p1.)(rIi.2;1t(: ('()1.1§'i e11'1('i (:'011te11(i tl1a1t. pi21i1'1t.itl i_'1e;1c'1 pr(;1d1,.1(red the' rc(>,c1pt'. da1t(=:(i. 30.6.1990 b0l'orc: the trial C()urt.._'t.o (1e111(.11'1..%t'1'e1tc that, property 111 q11est:io11 \-'V218 t:1"1C2Wj'<ii'i"1tt'V'».A 11=1.111iiy property 13L«t1(>11gi11g to S211'11'1e1st1a1<11;i:_eip;%r»_:é111'(iT. V'
l)(">cida-s1'1a1lm_1'1e1pa W110 were b1'0't11é§ré ':g1'1'1r_11 Q11 .;:21r._:T(':'(1_1;1f1t*--A<V)'f the :1-;ctt1e111e.11t. arrived at be£.wee11 tVk1é'.Vmen1b_c1'S~n'~f V1;h'e.
joint. fa-1111i1y. 21 ci'1eq11e 11215 bee1"1L.VViss11ed 11.1 'i'2i.1.\_f=;t111"r,()f the plai11t__il'1" 111 respect. of (_>;t11c:_1*A 1'-;')g11ft?1t.111 of {.116 sarne survey 11u111ber whic11 ce1._r11"<:._Vtt1.'V_bc} a--:::~qi1iifed.'--~ for 11at,i0r1:3d 11'1ghw21_v p1.11'})0ée..€; 21.11d7(:(1§r1tb11t1' .t.h£1't»--t.l1is is the prima facie t:\r,tcie1t1(EE~Jji_»r_) 0;: :i1}1l'1'.~::} 1 it: joint 'fe1.r11i1y property' \v}1i(:l1 11e1'd E:ac::c11' .11)1*<.'1:c1'L1.11(':--::_(1.i'~b»~ctf01'e 'the triai Court. w}'1i(:h 1'z1(:t. 1'1::1c1 1101" I'Z)e(21t1w~tv;11<(é-1'1 1"1(1t.e (_1I'e':111d the appella--1t:e court. 1'1'2.1:sj 1"'i'_«_);1t1:t'."Lt'_\,,' é¢_~:1'1si('1e1*t:(1 t.t1i$ as prima tactic ev1c1e11cc: and g;1~;:1:1:'_ec1 -a:.1.1":;1_iV11'§.1.11:'1('tt'i011 2;11'1cl 'c':(',(i'Y(').i'(i]i1'1gl_\/. prays that. order _ ;)21sS"e.d. by the IOWQ1' appeI1e1t.e court. be (:011ti1'I11ed and .1V';=_iE;__ 1)é'i:.'iti(_)r1 be dismissed. 111 support of his .j_.s1%;.:.%3'i'11iAsSi<.)1"1. he w(_>11ld rely 011 the J11c1g111e11t" of this '(IT£11.11'E_ in CHINNAMMA vs NAGARAJ reported in ILR 1995 Kar., 1561 1.0 c01'1i,er1c1 i1'1ai" in 1111:: ('iI'('T1.lH1S1.Et1'1(T€S of a (ram? where it iiwoivcs agi'i(tui1'.1.1re1i property, ii. would Ex-2? in the best. interest. of both pa.i'i:i<-rs to reiiain the se:1me. s.:;i11c.te. amy a11ien2.1i;ion or ericéiiiilberralici-:':s_ c1*eat'<3ci. would lead to 1nuit.ipiicit.y of pi*oc:cedi11.gS}""-Q...'
8. Having f'iC£'11'(1 the iea1*ncci couris<3i fojr-..iiji:(>x 1 pa1'i,ie:i-3, the ik)iE()\vi11g poiiiis arise fcir myC()flside1fé1ti01fi3""
(1.) W1'1etl'1er the order passed iayvihlé-._iowef.";_ap'p(:iiv2i--ié'*.1'V coiirt in MA No.9/2009 ci'a_.t.e«;1 29]}-.2010' arid proper or it' requirczs to be C'oi'i'iirn1ed"0r 'i'evers.¢d? {2} \?\/ii1{1l.()1'diC1.'f?_v E3. Ti'i(."'H8'ET§.?V(.1i'.?C?VSS~.__§,1'i'U'i.llId the E1gI'i(.'.1..111.1.lfE11 land i'.)c'21i'i1'1§; ..Sy.NE.)..5(}'/2' meéis1.11*i1'1g 2 El(.'l'(',S 20 guiiias {i:a(:i1vi'tii1"1§;§'i' C)".{)b gi.111i.e.1s Kiiziralr) iziiici) Si1'ILlE1'[(:'.C1 at Kie3.l11;:.ii=;c§i.e..' fKa71.<_"~:é. ,:;>;' Hobii, Sim 'i'aiuk. The said land was _01'igiri2'r11iy.__"g1'-21.«iit.cc'l in. favour of Sri Sarme1s11a1ku1'iappa, i"'i*1e }'11.1ssb2111(i of 1*-1 d(",f€Il(1£.:11']1. and i'at:11.e1* of _"{](1§:[;?l:'1'(i'é1l"i1..S 2 to ii. The said lzmd was a1iei'1at:cci by the (')f't:l1e lamcl in qL.iCSl'l()i'1 \.~'i7,.. Sy.No.50/2 has got. the land (T(_}}"}\.»'('.i'lC(.l iiom i1011--i*esicle1'it.ia11 {:0 }'CSldCl1l,lZ'1l pimposes z11'a<:'l f(_)i'mcc'l sites z'1.i't'.c:i' ()l)ELainii'ig }1C'.(_'.CSSE1I"y apprm-*al of the leiyout plan. lt is szllamitied at U16 bar that 50'~sli'::e_s~w._ lidve been fomied in 'the S'c:1iCl extent; of 2.3'lt}CF€:S' g.-_>;1.mte1s out of \Vl"1i(..'l'} 48 siics l1&3.,'x-*"C'.'»l'M)'c"C¥l".l1 sqlti-V;nLl't'._l_g)l' Wl1iCl'l fcxv had been sold prior to flit-3"--ii'_iStiitLi--t_ibn_of suit 21i'i_e:i fexv ()l'll.3C'i' sites l121ve--.._lj*een éol_cl' élflffi1'Vll"fi§§Zi)Eil;lE? lI1jE,1l1Cl,l()l'1 order granlcci._ct21Ii}e""1,el_:be'vacat.eti'=ar1d only ix-im Sims are yet. to be sold; A
1.()l"--. Plai':'1t.il'li.l':'*li1lasVllt*:£}ii'i'C1'jcl<3(l l'l121l: said prc)pe1't.y \\-'2.-iris i'(."_'__._{1"cl1"Il'(".fl for tlac'3')érii1.§=-ilfii ()f1.l'1c;?j()i.1'1i family. 'l'h0ugl1 l.'C'(.Z:C:'l*})l.E fili:-ilf,CCl C3l')'.€i..i..l..9'£lO sl.rc)ng;ly rclie(.i upon by the l"pl2.{inTIj'i~§f "vx,4\_%I*'1.i_t':l'1:ll fziurior liillzed in favour of the plaintiff
l)c=tfc's2f_él iI3c;.ii;j;A3Aééll21te C(,)El1'l'I for grant: of i.n}1m(*,1.i0n, ii; is '$0811 t';l"1g1l"1.i.l'ae saiiici i'e(:eipE'. c:xe(:ut<:cl between the 'pl;-iii)_1"i"i'l' 2-1l1(l (lei'c11clam.5 l to 5 p'l.l1'SE.1E.1l'1l, to \.\.-rliicli the V'"--.2{}()§rc:a'"11:11e1'11_ of l{e_1mz.11_akz21 l'1ass iss1.1e:(:l 21 (:l'1equc: for Mgg» Rs.1,65'97'7/-- in favour of t4l't1<-3. piaintiff Sri. K2-111'1b£-liélh. It on this c-\«'i_<'1cn<:e p12;1i1'1t.iff (.112-11:11:.-.3 that' suit s(t1j1: .:CI't,i_}te.V_ pr0pc1'1.y is 2:1 joint family property. From 2'1 13tintS2i1'}"~--cj'1'*'.._\_x' the 1')lt:z--xclialgs piacecl before the t1'i21!»€ot1rt', it. ié"s[éé;¢11"'t,he1t ('>1*i.gi1'12:1}iy the gre:u'1t was in the yea"a«'« 1*§}5'G e'.1:1'1d"'it'was."'t1{'V.A favom' of S211111a1sl12s.1{L1napa.V» "1111 favour of S2'mr121s11a1<tm.gtpa1. ptetiI1t.if'f.h§clain1s tlmt, it was 1'01" [hit bem-zftt #<:.n_f:t.l't€ no material has 1r3ee11 p121gec{::.;t'VL(:t)- either the grw1t: 01" §/,11=iV'c:T wbhem-,~fi1 of tha joint family. that too on the basis of an i1'vv1ht:r§_1:'.<,r5-'V ~'2111"1()ngst. the p1z'1i1'"1tiff and (lc't'c11c'.}*;':v11L1.s 1.' to E3 {'.2.L1*1-1'1.0't 1'0rm F1161'. 1.)e:Lsis 0'1' 21r1'iVi.hg at éi;L:.c;h" 21 :"~"t(:.<';1VV"1<tt11.1sion, in the a.};)sen(éc: of any p<)-sitive in:«;1't..t3;-rit§21§~.4pl?(t:<§'dfby the pl2.1i_nt,iE'i' before the trial Court.
The'"tri2:15__"(xargirt i1a.vingg C',()'{1Si('l€1'Cd t:hese f21<:ts had come not 9.,_ (:<5'11ci1.1si()1't1 that t,i1<:1'e no primal facie ntatierial . p}.2:-ltitftii by ';.l"1€¥ pi2.1i1'11'i£T 1'01' ;_._§1'z'.1111'. of ir1j1.1ncti()n. H()weve.:r, V "Et'5wc1' a.1_ppoli221i_(_v<'%m.1rt pr<)ctec)(:icd 1.0 c:<.)1t1(:}_1.1<t1e that say of (icfe1'1(1a11H i"12;1(:'1 any 1'i§_};i'11 (,)\"t',I' the land in cguestion, hc \.v0111(.1 not" halve :1£TixeC1 his si§___{11at.u1'c 1.0 the said sale deed. 'I'i"1.is yet a11(')1'her i'a(*,101' wl'1icl'1 clearly g_g(>VeV::s_ 1';r,) si"1ow thzlt. H'1CI'E'_' is no b2.1lz11'1(fc of (':()1'1.vc:I1icnceiii"i'é1yw:)_L{*r:..v of 1h e plaintiff.
12. The pl:-1im.iff had*i1'1«.S3j[if.'L1{€:d i)1v'O(?Cf:'L'#Ci;i11gS _f()1' se:i':t'.i_1ag~a1sic.EL> the C(')I1V€1'SiO1'1 <)_1__"__ci't3.1f_ 0bt.ai1'1c«--d_by fihe 6"' dei"c1'1c}21m. before the e1ti1*;F1o;'i{:ici§';T11i'd ~i1:"cgmnot b6 said tk'1a1' the pla1i11t,iff' \}-V215/'fi(')'[.' €L'A7€t{C_ of'. proceedings. '1'1:_a1s. if a11'1"(;»:.-jdcz' iéfgi; i_1 1j1j'1'1('tt:i(.)1iW as prayed for by the 31:11:11.1}?21nC1"sf1'21n.tCt1j'b '"i._h L':«.i;~{_)\xre1' a 3 301121110 court has '(.0 be (t(')nt'i-vm:1(é(:1{ iii \\'.«'0'{.1l(i"-(:z'1.i.1sc irrepznelble loss and injury §V('_f}.fé.]V.'i"r;".' cuicIj_'(r1'ac:1211'1"1'_"A r'a1.l1c1' than the p1E1i1"1F,iff. U1'1C1€F 1[i"tq:&sI(_j- £2'i'17(§=t:'!}5£}SVi.21HCCS, this Couri. of the (':011s.ic1e1'(~:d 11'aa1t:""1.1Tw. orcier of t:1'1c ]()VV€l' 21ppellat,e court; .:§L1ni't?:>;"s ir'c)1'11 error ofjL1risdi(:'t'i(.)1'1 and order passed by . T&*_.I'.]}<__1 }'(5\vm' (:(_>1r11"t' (i.2,1t.c(1 21.4.2009 in 08 268/2008 " V .§.'C"<.11,1i1'c?s 10 be (t()nfir11'":c.cE. In ViLi\V ()5 21bc)vC q_1.1t=:st,i()1'1 no.1 é f0r1m.1i21':':cci hc1'ei1'12;1b0\~'€. bei1'1g eimswcred in '{':«,1voL.1_r of *{_}:'1e pc1iE.ionc-31* and against {"110 1'espor1c1e3m./p1ain.I'_iff, 21cé(:()1-c1i1'1g1y, the foliowing order is passed.
ORDER Writ: p(3'{iti()I'1 is allowed.
Order clated 29.1.2010 passed him the Civil Judge [Sr.Dn.) &%"%;,fMFc a'-1Vi:._V_S'i'1"a .= ggqgg-gby quashed. --
Order passed by {Jr.Dr1.} & JIVIFC. sm;'n»': %;;-'em.o.i%'ec1.
N0 c.,{rde1' 110 ciusts, _' T112? t1*i:g1i"(:()L1'1°1j:_'i:é:V'u:1i_1*'(:<;_f.Cd"to expedite the disposal of :.«:;U i1. 'V fl/,-W EEEQE