Karnataka High Court
Kamala W/O Shivappa Poojary vs The State Of Karnataka on 9 June, 2008
Author: N.K.Patil
Bench: N.K.Patil
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2. Tim azndispuiad fgsts Q'? téw (gage 3§j23;"*£'§":é§_;-,ii1¥**sev'*.V mszher sf ragpeademta 4 and 5 and the afiévnieg 'jéaiie C2h%$<5{amm3 has §%§e€§ wréa: §3:=a_§§§*t§.;§n "A%"~£a':~.V:.__i27;3'Q€§§'A'E':§_-BQSV,» agggé-E-;'s§g the cerrgstness tfzg.--a§§;=-:r"'~»,v:33sé'efl*vvéggghe Land Vribureai, fiufiur c£3%:e§' the said W§"§$ gatétésn has Vgefare this Cans": an 5:" afiaweé fhe wrét pet§téa:f Véé§TVd"' "§§§é:'_'§r§ A%VV§$ssed by time émamd "{'réb£.2na% needéass is Séatag ébe jurisdictéefe' {Re gfriwiiasznaé ta wafer eceupeanay 'aggiy exiemt af Eand manéésned in gar??? ._?"-'._a%9;§ f:;:{__;:§;~:§er '£939 eceupsnsy rights finaiiy in Vr e:~::,p&::€: "z;§ $9 exiants and 'me survey mumbers .:'V%1z:é;§1:é€2r::a'--2¢ if: Farm $813.? in acaeréanca with éaw.
' ."~'.,:£vasS--a§'%é*{2§ 'Aéfia csrrgctness sf zine aréer gassaé by tha »§feT3%;V§:é§d fiingée ézgfigee 2:35 Ehés Saw': as Eeferred aissve, %%:7%%§%'"%§é}?%§%'}ia:;:.::-a'25 €}éi"'ii:i;a 22.?" §A.?'§:f%§. 153%. E-'_ '§"§"§E %{§5.;§B: -':3/.'}?.§RT Q? §{.AR§'%§}X'?AKA BA§£{3§£§,€f}RE il5P.?«§0\E%3%3 "="".2s","EQ€f§:§ 5?» paiiééarzer heraén {férssé rawanéané in $329 ea:§§%;'_j"s¢§;%Ta*%€v peétéan) has flied 3 wag Appaai sssm5a?;2egaj% ~ wré': gpgaai bad game {$3 $3: ea;n;$i£§_e ?at§ 9}*§ ";.*;:ea=%*¥f::=ré V awgsmn Befich cf ms Cmzri: an :"'¥é!{3§5 4.§££iy 2$L"§§, Qivisésn Sersch sf this Sau%t .§;§?:;5»essAé%d.__3 § V駧§"'%é$ré€ apgeaa reserving §§bg:'z§%_.;_};€; §:%2ex ;§§.§§§§:i:3§:er"5t§._,{{:§£<e an sppéicaiian bgore {fie 'Lda_é§.;:?' gaeking amendmeni 3%.. .. éxtant 3%' E325 thai has mt survey repari and d§§'es'1:ea~' :§%"::V:zs%'_A argd dispage Q? the same ér: 3{";S{}{{T§3}F§S$'~§'si§€i"§"'-iéiéfi'_ éfter dégpesai as? the writ apaaafi 'fiérgd éhe Land "fiébunei teak up the .:'a'E% ;7£::V§*3Ts§:¥era%§an or: ?m Apréi 2603 and registaréd §':;§_ I€$%;;::L:§é¥'_scy£j§§V§zts; in femur ef petitéanar in respect 9% éha e5':{f&r:% Vi:?'a'§§ has fieea siaémed by petéiziengr én fierm "'§'§££2;'?"---..;f§§:fl" mt eensidared he: raqwegt $3: granting '--«t:¢fc?§{;§ai§ncy rights in rggpeat af éshe remainéng extent sf " §;a§id that has we? been c§a§med by her. Wiih 'tézis 13%.? THE %§§€3§'£ ='.if€3?.,_3R'E" Q13 KAR}3;%.T.éE<§:i §=,;\:7§'_§_<.Z=§*. LSERE §sV\?,§\§i').25§_§}:{;?,fZ§3§:!3 the maupansy réghés in reapaci ef 'aha extents e§aé:z';»_=,§é.'§.:
Farm $253.'? féiad by peéétésnar is just and grape: z3;f'%'d mt find any arms" 5:" éiiegaébty as $u:rh"*'as:}1r¥%'§%te5§§ §3g' %!§£>..T. Land "§';'§b:ma§ {EC}? petétéena has s'%*£;3V§d5é-;« 'ea3t »g::*:e§é.§ ' V graunds £9 entertain the insztentV%s§§:"g;:eiét§=§n;.
5. Having Eagasd ioj-"£:§3;_$ fggté' ;§%z"gurz%éé1é'nc§3 :21' '{he mesa: as sated abesgea,-."é; ffied by gefitianer $3 £§ab§§z sf mews.
Accardénggr it '. 7 ' Sd/- Judge .\F$;%§»V* %%%%% ;