Karnataka High Court
B Vasudeva @ Vasudevappa vs M Ravindra on 14 September, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
-}A
IN THE HIGH COURT OF KARNATAKA,
BANGALORE
IDATEID TIF"iIS THE} 14'"? DAY CIE4' SE%IP'E'E1\<'I.Ef3£¥3'E'{, 2() 1_ i'2.
B EFO RE
THE HON'BLE MR.JUSTICE ARAVIND ~
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EETVVEEN:
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S/O L-A'FE) BYDARALAPPA, '
AGEI) ABOUT 5?' YEARS.
R/C3 KONANAKUNTE, . .
KANAKAPU RA MAIN RO}".]I):' ~
8ANC}AI-ORIi 560062 " '
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AGED ABCiI_JT"39 YEARS." _
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E"\';E'3S§3{}ND§iN'I'S {BY SEQZK 5% E3 L-;"§§{SE*§M§, ADV, E3'{1*R {EERE E\?{}"§'§CE2 TO R2 E3ES?EilNS§§:ZI} "v'~fY§'ir-E} 'T.T?{If5 MFA Iii FILESD 13/ G 43 RULE. HR} OF CPC. A{}AINS'§' '}'I':'{EZ ORDER {}'['.24.08.2(}IE ?ASSECD ON }.A.':'€(.}.I IN (}.S.N(L).2§")§}38?'2011 ON THE: F1 LE3 OF 'i"§§E XIEI ADI)f'TI(}NAI,. CITY CT}"£§I.. g§U'§}{;.E, M'AYOE'EALL UNIT, BANGALORE. AI,L-OV'JI?'~EC} I.;'§.E'€€}. 1. I*'"H..ECD"_U RULE 1 8: 2 OF' CPC, F'OR'I'.[.
THIS A§.3PI§AL comma ON FOR A:3M1ss1Q_:x{_'@f:«{:§~ I§_A\3",'* THE COURT DPILEVERED THE FOIJLQK-'V_§N»G'_:_' Junemnxgw Fir-st deferldant has ~;t.hé order passed by XM Add}? .CCJ in OS Nu25938/2011 dmfid 24f§2d1;§gfixgfig La N01/2911 filed by p1a:nt;:ffvu;:d¢r 1 & 2 Civii Procedure ~.i_tV an order of t.ernporary;:,_'injt:;~%{ifi:a'§;.,fiefétzéizqiilg d<~:fenda1f}.ts €31" anybody czlaiming on %;h_c1;"_béha1f "fr(5_.m Causing iI"£t€;I'f€1'€'I'§(3€ to the piai1%1iiffs;: p7e.21{:efu1'.p§}_§,<5..:ass§0I1 and :'31"§;;T<.>yr;1<-3z1'E. 0f Suit éChr;:fi u.E_g p.-;o:;>e::fig;»: iiili the digpcrsefi 0%' Suit 2:; 'TA;E"v£€éf;:a;fd Rzijeshwar, k:a.mr5~:d <:{}u:3:=_~;s%E a§}p§3az"ing;.; §:>:' a_pg;a.;-*:%.E§:»,3,_f:'";%,fiézzzgi Smii. SEE: Lzzks-shmi? E€:2::.:°:z§:%g§ {?{'3EE§E$€§ "'.v:i*g;%j§c*;23riI1§g"f01:* respandani,/£:a'Veai.m:z pf33'i}.E§€:d {he iarfier ;;::s;éa1Vied~i;: thifi appeai. T4 %V 3 _
3. I3rir3f facts Eeading; to fi1iI1g__§ of this e1pp<:3..1 are:
Plaintfif contended that he has purchased the E-}':,1iT. s:::hE:du1€~3 pr'<:>p<3r'{y under 21 regisiv;~':_r@d sale (iced dfa--,ted 1.10.1992 and possession was delivered under d0cum€n't.. R; was contended that said sale dr:'éi:i £?i?i3'£1a?3"Mf.[(j""T V' be executed by first: d€f€3I1d£{.f}i' th:"oggl1 Pow'e'rv--<§'f .F\i';b:ne3.{ holder. It was a1S0 COI1t€I3€;'{"€3d COflSt.I'h1CT.€C1 a shed in smlt E3(fh€d¥:11_€3:§DI;(}p(fI;fE.}fA.A.Ei}"iCi planted a. coconut tree a11{j'-v._§1'e.fenci.é1r2._t.S ta dispossess the piaizntiff. fi§<§I3t<:§1d§:d that defendzmtis elre att.empt.i5Lfi;;j t£>'_Vi:1§,s%:1:*fc*_1f'<3_ with the pla_i.ntiff's peaceful p0S:%€;%_£siQ1L.ov--<:jf"~1:h.esuit schedule property. An app1i<:a"'{iO:; "i"<}r 'é:a%:1'i":--;f)i}tjéi:y'"1i1ju1'1ctio:1--EA No.1 was also ffifid {fix}; pj1ai:1fi§%"AASe'eki11 g;f injLmCti0n.
Q1: S€*,':~'%.r'§.{:*r_<*;*<;«f suit .sa"am'2.:11{>r:s5 W d€f<»3ne:ia§;€:. a1V;;.§35<z2sz"7t%'<"3_;::v:'7:f<:'i .§'i;§§}€i--.hi$ w:'§'.1:1:€r; siaiiimemi atamiriisvertiiig the 1fs3;r:':':*::.i?;ss in p§aéi";E., E" (£5:-:f:é'né2::':§:, aisi} Eéisfi .. 5§§.a?;ez*:1<::':":E* of <>bj§::{':t;E0:1a z*63:~5i$E,iI3;g_>_; i'.§":€ Semi 21§3§>E§{?21ti{;11. 2?"? aié§é_:T;d_»a:%fi ffletd memo adopting the writ%t€:1 stmeznarzt flied K defendant' 4_ 5; _
5. Defendants contended that suit: schedule property has; falien to the share. of his miller and it was partitioned between first defendant and his three brothers a.nd...L::1_de_r the said partition first defendarzt got' the amongst other properties and suit s<:hedL21e.pr"ooei9ty is :1 ~ part of 21 large:" pro_perty' wherein jfes7iCie«r1_ti--a1 .;}a.yt;«¥;tV was formed and suit Schedule property was €,afVeci"r;:1,11;~and part of schedule properiy fcgthfie p21f1.i:ion: V also contended that defendant No.1 is in-.eo--ni:im;£ousVpcmisession and enjoyment and upto t21;;<a'$'~-..§>azefe_> paid. ii: was contended that 2*"? defendanft for partition in OS No.E§6/ property and that the alleged ge'ne;"3.Io% :_4o.f:""éiti4or:1ey holder Sri V.S., Rangaswamy who. is" 'saw. to Eaasxife e>~:ec:uted :-'saie deed in fa/*o'u.r of pi';f{'1'nfié{éf also arrayed 2: party in {he pzaftiiion Sufi" ;an'_deé2;~. Bgregsvv.d'epe<ti.fi::a§§:g =::on'{.ended 'ihaé. no ?owe:' of m_£.ornej;'--'~ 1.%.?aé+se:<§ie£tn"£.eci by first defendant in fzoionr of Said "S3"?Ran,ge1e§3e:n3§; grad 215; :"s'e.:e§"1 he e<:z%.2E<i noi, .h:»:n.-'e exeeotezi Sifie "::aie¥5cieed in §2ozot,1§' of p_§a..§nn§'f. {in Ehzeee g;2"oon<;Ee zifnongst. others defendant has sought for rejeenon of A ' ~ eopiieation. {'%W M5-
8. The (:o=._1r'{. below after Cmlsiderirag rix:-'a_} c.:mt.enti0ns has fommiated points for d€t(%i"E11iI1'c1iiC)I1 and a.r1sw<:red.___th£:
same in the affirn3a'a;iVe and gramted an order Gf :ir1ju:'.1e::ti0n by ailowing the IA No.1./2011. if; is H by order da_t'.eci 5.9.20}! this Cou'r'f'E121cfl1'bét1'f'; partim to mmntain statusquo of '[héT'__ Suit prt;~pe1*tyi $13531"
exists as on date: and said {>rde'r"--v;?é:S. to bei:1_=r§.}3e.fz1{;i€5n till the next date ofhearing i..é;..4toda3%';" " V _ 7* Sr: Rajes11war,"'--1r:ar13e<'fi. gzppearing for appeilant /def€e1'1dani;-- w::)u1,ci" "c:0 ifce:1<:1fE:_I*aai }?b'xire1' of Attorney alieged tofhavé e7?:2<;ec.1; t:e_d by 15*' defendant in fax»-'0ur of S1': Rangas"wa'n:yV isVfeiVb3;iEt£z,,f.éd?',c:011C0C%;ed and if was not at all executed 'unig I§r$tV'deiEe.;1"dfg1}1t Sri B" VaSLZd{i\;.21 in favour sf Sri Rang;a§\>§a1n1}£"»i2$ef_h€§ 1:3 said is hava eX@<:m'{€d 32:16: deed in :'V:.f33V"913YV'"éf7'_317*1~?1'"§:"%'.1iiff, "E36? ::{>§1{;z*a, S:r1'{.,§.22,k3§*:mi 1£:am.ea§ C-a;ur}.siei.a.p.p€2§§*%1fig;§._fQr yaspezéxéem avoxfizi <;:<>n:'e:";d thai. aniy vs-'iE:E"2.'--;ér:-.'é:r";':€*;?i_€:1§.<>':::VV"§.<} {E2-*<:r£?<>n3e {he $2:Ee~d€<;%{% s§;m:§": pies; 'ES wing g§:1.i~'§V':3rv;-'lézrgi by d8f:3n{i2m'[.s ems? size §§~L¥;§"}pO§'fS ma " érdér ;§_3a--'asS£:{.i by Eriai C<>L1:"%.. Trig} mar': hax-'ing_; 2:10tiC.&3c% "Ehf<%:§6:'.._:fi§2,ra3 C:0n':enti0n$ and 3.150 after taa;E.s:_i:":g.;5: ifiti} ' ~rs;:1r1s§T3{£ere:ti0:3 Eitae dGCLi1"}"l€*.Ifi.S p:{€2:i1.:.i:<2€§ by £'€?S§}€3€T:'{.§i«-"€;' W 5 -
pariiee was of the eonsicierecl View that such (3{)11{i€EIifiOI1S regarding fraud or fabrication of docmmeni requires; to be examineci a.ft.er i;.r1'a1 and taking imio e0:1.sidere1t.i<3z:',_'éhe nature of the property Le. a site which is 21. VaC€1I1t...E1_I'€3£':~'aifid"V a shed is located therein has granted an order 0€f"'teIfi1.1:§t3ruar§;k_""e V' injur1ct1'on restraining the defe11dants»Afron1 i:1ie;.fféE:§ii3,<h_j'w}1§t.he'v.. plaintiffs peaceful pessession and-« hof Schedule property. Learnergi -.__.c:0L:.1'i3_e}" a;:e.;3e:1':"vi,11_ggj gforh appellant wouici contend that by \L?'i:r_ij.:1eV0f r;>'I"d.e§r' 'granted by triai court an application ._ f'0r p'e}i§reVL"pp::»:eetiom was meme, Order was obtained and te;f1V_2;h_tj.V who was reeidifng iii" 'A3sVhe;1."~«1QCat§E=.d in the suit Schedule property haésgbeen' t.hi':ii>m'..,_Q1ii.".a_nd 21 cempiaint is. iockged before 1:11: jagriedigztierzézi pelice is take :--3act.ien in aceerdanee 'E'35:"?:E":.:?:ii. as it may; Eezimecé emmeei zzgapeairigag for "'.;i§§2z;iV.%1':%§f__ weé;3;.§:§ izaéfiy admit and eieie. €:E§ai. §:;E2:%r:'E.§f§ eseuid §1_ei €':hé1z.'2ge Eihif :3aE;u:"e ef p1'epertI}; as it exiete {sh {Ee.E'e;=: _e§:i1*:1'ei};' which Consists of 5: shed with 21 barbed fe;/zeihg. She weuid aiee szabmit neithez' e<>ns'é;rue€ion was put up .
-8"
counsel appezfifing for appellani: has 'filed a memo with 3:
phottagraiph and same is placed on record. it is e1lsc>V.:--:.}3.de clear thefi. appeliant shall not induct: any third pg;:fi.j; i:€{ "'Lf1:1"<;~j shed Le. existing in the suit schedule pf{}}3{:'If2{yv A'i?§.U' iihef V' disposal of the suit.
Accordingly, the appeal dis_:'1-aéssed {:}:f.A PF'