Karnataka High Court
Sanju @ Sanjiv S/O Shashappa Pujari vs Kumari Jayasri D/O Kareppa Bagali on 22 September, 2010
Bench: N.Kumar, Subhash B Adi
1
IN 'I'I---IE I"-IIGETI COU RT OF IQ\RI\IA'.II'AKA
CIRCUIT BIZ-NCI"I AT GUI..,I3ARGA
DATEI3 THIS THEE 22*" ID}-XY OF SIEI"I'EMIII3ER, 20__I O
PI"{.E*ISI:IZN'I'
THE I~1ON'BI.E MR.JUS'FICE N.I{U§VI--uAI{ I" I
AND -
THE HON'I:3LE MR. JU$'I'1C§LSIfiiIBIIiAS'I'{III£3
M.F.A.NO.3O18~1__IIO.I?'
BE'I"WEF,N II I I I'
1.SANJII SANJ IV s/0 S}--IASHAPPA PUJARI AGE:2O occzmr, I I2/(>:'1'c:r2v1,«. _ A 1; - V "Pg 8: 1531s'1f:13I{s;.x;9U_}2 _ « .. AI3I'EI.I.AN'I' (By Sri. In p 'z-x_MBr«; Ak'.1§'c>(:~A'1'Ia) ANI): . I I' ._ 1 . - IIVl.~\,._RI £3}--1-E'i'I I)/O 1<.AR;:1})1=A_ I-BAG/-\I.] ' .Mf;i»:.- :1 ' I c;<:<::INv:.1;;~~... "
II"~?.I*3II'¥ ID : B #1: =; 1:312 IN,r\-TU RAL 1-~'A"1'§ -E ER AS 1412:}; 1\/§iVN{)fFI{'..-1}UARDIAN.
KAm;1'>i-DA as/0 NAG/-XPPA I r.3A(:A:,.1,.L2x(;13:52.
H nC><:(::A(j;R1,R/0:13As.r\NA1, .;'\I(')\*.-7 AT Ir{()'I'E\EA.I,.
I ._'II_C}:'INI)I IN ST: I?>[JAII'I.J' R . . I.-I{ICSI--'ON I")I€§\§'I' .--TI{lI3y SH. SIII'\5;\SI'I1\I\3Ki\.I¥2 II §\r'IA.§\'N{}R. AI)V(I)C./\'lI'I§) E :5 //IIII 3 {(7) The plair1I'g'[/' rllcxy be permi£.l.<-;.>ci Le cznlenci. the plain! as and milera zifeels r2ec?z':ss(1ry. (cl) Aug; other reliefs u.~lu'.el1 Ilozfble Courf. ciec'i.:l15sef]E'l.
be granted i.r'1_ft1L2ou:" of pIafn1f[)"1ui U1 c:je;s"-:'..'_j . L"
4. 111 the mem01'211'1d11m of 1'31;-rim. lT"':s'.?...'<1"
V' £110.
there is no 111211'1'iag___§e between l';_iI11,.2=1e.1A1fj(.l 71:§l1.e" 'cle'l*en.edz;uA1£'.f amd the deferldant. falsely=ee.1j1t'e11(ii.g1g t.l1e.i.';" ;§}.1e ll'1e legally wedded wife of the l_'t.'l1e1vfe'f()re he seugl'1t; for the aforesaiclfl*eAliel's2{_' 1 ll
5. [)efe11d2-1111. :fi'l(:-rel:"dVe*t'.;1'i.le(l.V~_y§?rjl.fe11 st:.atement. e()nt.e§§fifig"el,1.i'e e'l:é:g1'V1':'1l"'~. 'e'('m'f.en(1ed t;l1ai'. the plaintiff married. the c1e1"eh:daLI1.t;.'"a.l§Q1.1i. 12 years back when both of them l'v.ze1'(:Vr11i11~:V)rsfil in the year 2005 they l1EiVC V' , 211:4'-t}ii11ed ma}c)ri{'.y;---thereafter as the plz1inl:ilT did not. take 'ea.._19'ee. (:)'f_.tii#(l:'._Clefenclz111l., it resull.ed in several lit,ig;21t.ic)r1 l00__l.l'1 i1'1'*el_iV?il ancl criminal courts, t.l'1erel'ore, they (:0I1tel'rd(3d, if the pla.i1'1t.il'l' were to e01'1t:e1'1d filial he not .111:{i1"'1j.1'ie(.l the del'e1e1(.la1'1t, then the fiurlily eotlri. l'1e'1-8 110 jr11*is(li(:E,i()r1 to e:1T'e1't.e51i1:1 the suit: a:11'1(.l. it. the civil ec.)urt. \.vl'1iel1 11213 to c.leel:21.re, Elle sE.2-1l'.m_~: 01' the pa-11'E§(--rs. 4
6. On the z1i'<)r(:s:;1i(i }i)1(E2}1CiiE'1§{S'§, the trial ("burnt fmmecl the f()E1o\vir1g issues:
{1} W'hei:f1er defencicml proves Ulal. r'1'lC1I'T'i(1.:i'_jé3 ()'/. pZc1ir1ig'[]'1.viti'1 the de/'enciam was (rL?l£?..'.3.f_'(./_i>i.eC:'"f2 V. years bacic'.9' {2} Whether d.efend.ant pr'L)Aves_:_ i'if;.c?£i.?T ,i34lcxi=.f1'é;',[_;*fL"Cix}§Ii« deferldarul led I'r1aIfr'iegi i§je'?_ "' {3} WheI"her course of {figs Suit?
{4} Whether _ 5Hiej»._ "pAla.i:1i§[T is not mair1icu'r1abI.e? .
~VCL(:'){'.li"'I 'f':'1'.'V(;[('-5Vi1O'jL£f'iSdiCfi.Of'1 to try the
--_{6) VV.'1et.i1e.i-- AA[;_I.;:ii.:"i:f;'['f' is entitied jbr the reliefs $Q]Ej'r*? V ' .( "1/1"/VI1'r}'.:vi"i:.~OI"CiC'I' or decree? 7;*TF1'i:é% p1a1im:iff was (2x2'.1n1mec1 as PW'! and he .' .A1Z)IfOdL1'C-(.."Cl two documems as Exs. I31 and P2. On behalf ~i1h€ dCfcn(i12t1'1'L {:h:'ce xvimesses wort-? examined and "f<e)1.1r (i<)(.:1.1m(:>nE.:=; VVt",1'(' {.)i"(.)(1'1.1{".(,"',(} as I*3Xs.I)1 in D4. 'l'1'1e trial <':<')u1"¥;' 11213 1"1ei<.i ail the p<'>i.t1E.s 2.1.5_,gai:1si the plaisitiff 3, E;
,.
3 but in para 19, it has recorcled 2:2 (%z1i.c%g()i'i(ézi1 fii'1ding.,§ i.hz;ii:, the rciief claimed by the plainififf i.c., tg')"~.r:ijec:iz.1rc iihat, the dcferidzmt is not his rnzirricd \vife_--A"éi*s t.,1i'(-:3?"
not m.ar'riecl which has '£10 be.--rcj»ec&t,cc§ C)i1.."'iiV1'14GVgvlT_(}.1If'i(i that the fan1i.ly court has no jL1i'i'sdi'«::l_ioi1 ti: _Vg"i"~?1VIi..T. s.iji'<:.}'i";:1' raver. V\/hen the court hasvnc 'ii1'i"sdici;--ioI'i_ tI"é:f"'i'r;:;1:ii: t.11<;~"
- , J . . {-3 reliefs mentioned 21b~f')1f€, iihera-fh-<3VVi1.r1dir1gas to whether the plaintiff is e1ii,it1_eci'e..,*;foJ peri'i1a};eni: injunction restraining _the_ d..efe§r1dan_i;s fro'm"_jV.caI]_i'z'1g the plaintiff - her 11L1sb.-éincif'-also'--.wo'uji-:1L ube '."'::'\a'ViRt.i'1(~'!-'L'IJ[. jurisdiction. If the coLirt'iVre'cc>rded eff 'i'in'c'1~in'g; i.h2:itf;"Vii. has no jurisdiction to CH[.C1'['.'21l'I1 «the ~SL.i'H;:_"£1_i1'd.__gg';Ta1=1t the rehcfs sought for in the plaini. any _finding'*.recorded by such a court on the . oi:her:i'ssu-e alsofiifoiiid be one without jLirisdict,ior1. if 1 *iie. court was right: in holding that: such 21 }.5i=ayer.~ez.iifi.riot. be g1'£-¥..I'liIC(i and the family court has no AjL33'iS.(i3_(Zi'.iO'I] to grant: such 21 relief. "i'I1c.i'ci'orc, t:ho1.ig11 the 'fi~naAi orc1e1' of disinjssai proper azici tlriero is no _..i1]cggaIiiy comniiiflicd by the trial court in €1j.<5n1issi1'ig the suit", '(.11 {he same time, the i'iI'1c'1ing,;' I'eC..'(j)I'(;}€2(i on oi..l:1.e1- (1 issi..1es sire liable to be $9! aside on the g1'<:>i..:i'1c1 c.)l'"\y*ai1i' of jtlrisciiciicm. H€I1C<'3, we pass the following:
ORE) ER 'l'li<-3 appeal is dismissecl l1olt.i..r;1g i«'liz.1.t fii3:é4 si.1i1:§fil'i>.d by the plai1it.iff before the :"«(l(A5.LlI"f. tj'l1C7 sought, for in the plaint, 'is""~~:1c)t. itiE1ii'1tE1iVI1&i:§;3v1éVl"EIS l',11€ family court had jtiriAstii0,.ii'e1i"air; g1'ziri*t'. ~ili_0 reliefs souglit for. Thr-3 finding, :fe.'(:c5i*d5(:(i 0.11?'-oi.}.i1é:;_iss11es are also set aside fQI""e&_';1'_I.1'(. Qf j:.L3\1:'.l7'SdiVC"tZi"(_}i'I1VV.. iiowever, liberty is reserved i't'0 :'£ppél«Ifa_ri't work out his remedy in 21(:c:oi"tI'eiili C6. }{4£riil1'7léi'axr_.' ' ' » «V No. co.st.s.-- V ' Sdf";
sa/Q JUDGE ' ciini/i L