Karnataka High Court
Narayana Rao Since Decd By Lr vs Sri M K Dayalan on 9 July, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
{N THE HI.GE~i COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 09"' DAY OF JULY 20:0
BEFORE
THE HoN'B1_E MR. JUSTICE ANAND BY§:}xR EbI3YTf"%M
WRIT PETITION No. 6096-98 OE.2'0()?H(¢Nf.-lIQP;Q'_j_ & Ak
BETWEEN:
Narayana Rae,
Since d€C<:3&S€d by LR
Ramanagaram Taluk,
Brahmana Sabha,
R21ma1naga_rz121*..7.V 1
By its Pi'esi'dt:n:if,_ 'V _
Sri. C.N_. G()"v'iI1d£:. Raw,
S/0 C.S.ANagappa,V " _ '
Aged abo1iiL7_Oyeai's_, " .
Nztgappa St1*eE:E., * "
Rztnzéynagzaram T(')w11V_,_ ____ H _
'Sri." H.V,_VShbevshz:d1-i lye:-.
L'~~S/<1" Lane. Fifi. Xflerikatesh lyer,
Ageid'abdut--V':3_()j/ears,
Ad'V1«:)ca§e,' -.
'V Ra1zna1aaga§1'am. .. .PETITIONER
B.V. Vidyuiatha, Advocate)
L.)
AND:
Sri. l\/l.K. Dayalan.
S/0 K£iI1diiS\'\--'2,1fI"i};'.
Aged about 50 years.
Formerly residing at
Chamundeswari Bxtetision,
Ramanagarain T()w'n,
Now Deputy Manager,
State Bank of Mysore.
Chennai Regional Office.
Mysore Bank Building,
N0.23l,NSC Bose Road, * _
Chennai v- 600 001. RES?Ql_\lDENT
(By Shri. N.V. Manjunz1Ih;'*VAdv_ocate)' .4 ,
' =E= i>If.»'v§~'-'Ii'
Tv1'1ese..W;~it P*é:§:.;titi(.)"1isf are fllfidv-Llllidfil' Articles 226 and 227 of
the Co_Vnstitutil('Jng of.la'ac£i;i"._pi'21y_'ing to quash the order dated
04. lO.2{'l_08' oii'l.A.No,3'f.i_led" under Order XXII Rule 3, Read with
section l5l._of Code of'Ci'\"r--i.l_ Procedure, 1908 in O.S.N0.2I2/2004
on the file o'rT.Addit'i-onzzl Civil Judge (S1".Dn) at Ramanagaram at
Anne§xLii'e.--E anti ete.,
T_jhe.f5e.:W,1"it Petitions coming on for hearing this day, the-
i._.Cl'oL.I it made the ll lowi n g,: «
5
ORDER
Heard the counsel for the petitioner.
2. The petitioner is a registered body :1nd~'..lclz1imsto succeeded to the estate oi' the decea1st:dWplaihtil7f. slgit tot? C recovery of money and the peti.tioner seel<s,_to come on record" 'a legal representative of the deeeased plaintiff had filed applications in lnte:*locutu;;ii'yl_ Apfi)lieatiio.r1Vnos.3,4 and 5, seeking to enter appearance as a legal feprese.nt;iti\'?e~o'r"the'plaintiff and to set aside abatelnent l_7oz'.c'<)ndonati_on. tifde'l2iy. These applications have been cL3'irih1o'ol.y rejerqteti ground that the petitioner was re€li1Ai1'e.d' to tjbfét-.i,l41l6,it'it1§r"' Succession Certificate or Probate of the will, 'under whizglftheli petitioner claims to be the legal rep1'es£-'ntativei _lit is this'-which is sought to be questioned before " '~ this._ee.u1tt.,.
E:::_;11'ned Counsel for the petitioner would submit that i""1ega_l.repi'e.sent'ati'Ve" is defined as under, in the Code of Civil Proc._edu re, :~ 3 "(l 1) "legal 1'eprese1itative" means :1 pCl'$2£")i1 who in law represents the estate 01' at decettsed pe.t'son, and includes any person who intermecitiles with the estate of the it tieceazsetl and where 21 pzmy sues or is stied-i in 21 :'epresentati\~'e character the pC1'S()Il"'.(_in whom the estate devolves.on..the "
the party so suing or suedg'-'._ (DC , in H1.' ti' at: n e at") _ . itn"ii::tn.., S6C')'ll teis lS to '$8 1'the'(:la Suee V Act, 1925, there is no need for ob_ttii.1]_ii:g p1'Ob£i{f3_()f af?Hindu will. Thirdly, insofar as the clzt-iin.ot7'. ;_:)e't'itli"one;t as to being 21 legal rep1'esen't2ttiv-e the}:-1d'eelee$fett plrii'ntil'f under the will, which was p1'()dueed, could-hawe~heeii*iind~ependently examined by the Trial Cout'F~.. if the 4T1*i_tii Coui"t'v.dirf:n()t readily accept the statement of the in..tert?tislo?li"f)tfdei' XXII Rule 5 of the Code of Civil lo'-.Pi'citeedua§t&;...v which provides for such a situation and thet'e.f(>re,' rejection of the application on the ground that the H Jp.et;itione'if'should obtain Probate in the fll"-St instance in respect of tliielwill. is an order which (3 not be sustairiecl.