Mittalal Jain S/O Kevalchand vs Smt Ramakka W/O Late S Basavachari on 24 March, 2011

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Karnataka High Court

Mittalal Jain S/O Kevalchand vs Smt Ramakka W/O Late S Basavachari on 24 March, 2011

Bench: Jawad Rahim

IN THE HIGH CQURT SF E<;'3%RF\§ATAi<A AT BANGALGRE

BETWEEN:

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AND:

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DATED was THE 24"' my 0;: MARCH 20;.1V'_T»-. :'T..,_
BEFQRE TV
THE HOWBLE MR.JUSTICE§3AWA_B'*RA{ff%Ib?1'~:::    

H.R.R.P. NO. 2'z5/2-{mg  " " %

MITTALALJAIN     
$,/0 KEVALCHE-W9, AC3ED'=5_9 \'_EARS= '_ 
PROP: M M JAIN,.--ENTERi3'RES'ES"-»_ "
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BASAVANNA TEMP:;E"S*i*.R.EE:T   
AVENUE ROAD C3933 V  :,
B;'~\NGALO.R'Ev:56CiO53'~; _  V_ -  PETETIONER
R. RAMESHE; SR1'-. B.fS.'ANZL§§U'M}?\-Rg' ADVS.)

EMT RAi"~?.';ﬁI<_}<s'x = _ "  .

W/O 'LATE '$,"aAS.AvAC;:1AR1

AGED 60 YEA'E"~{€5,,_ F<KA'NEW l\EO.:£60,
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LE $TREET, AVEFQEEE

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3"A*r4c:A1,eRE«56e 053,  RESPONDENT
sR:'B;w:R1$HNAGowDA; M.R,Ru;<HMA:\:@Am+A AND

  FRED U/S 46(1) {BF KARFSAYAKA RENT AC3}
1999,. AQAINST THE ORDER DTw25.9'2§1Q PASSED EM

R! W

"mSc.5/--aj§ ow THE mg or: IX ADQMSENIOR CEVIL JUBCSE,
 _ ~[_"F'«5'§EF'«E.8ER_, m<:"r-?, COURT arr SMALL CAUSES? E»'i_QRE,,
 'REEE

CYENG "?HE PETETICEN §:IL.E§* UNQER ORDER 9 RLELE 13

SECJL51 SF C?C.
Thég geiitésn mmfzig an 'fa? aéméigsierg ihig éay, ﬁre

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ix)

ORDER

Petition is directed against the order dateé..ZI§:§_Ei_.:2--Q1U in HRCS/O9 on the file at iudge, Smaii {SCCH.?), Barigaiore, dismissing the ipetitiﬁvrit'Gﬁ'.'i;v§'é' ¢i>:uritVsu," ' . {PI vi2., beiated and no smfficzient r:aa$7~oiis;'_'a $§gi"i€d'.

2. The petition is pasted "'f~€i:i**~i,21'iirr:issi_¢_r1'ii#§.f'téi=_ ntitice to iespondenm.

3. Heard. The petit.ii@i:v».ii;'~ati--n3'it_té§ti'_aﬁ'ﬁ'"ﬁy (tangent taken E39 far finai . 1' "" M £2 {:'(3f§?::"3--}§.§§§i'E3f'V.:fé§iC?S""~E§' wtii_Ciﬁ'"ieariied coimsei on bath sides hiayé ﬁdx/E:

Res;;§e'n.deni:V i~iifiéﬁ3i'i?i-Ramakka initiated eviction gra._¢7é:edi__ifigs_ agé§i'h'3t-««-t%'ie petitioner under Section 3i-C and '2.Z?(;2~}{i*}.,4:'<;ifV"'iti§'e_ Karnataka Rent Act, 1999, ta evict the pétitiénef 'i*':%i_3'r:5i the premiseg dascribm in the scheduie ta the ptﬁtittiizini on the Qremise that he E5 tanant under her frsm V' "{_*1.:9?2;«-..Q:i E3 moiiithiy ierit at Rg.2,DGG/- gm? in this regard, $39 gverreé he wag i!"idUC!?&§ by he: §'EE.iS§37af'i§-§aSa*i£3{f?"i8ii"§ ijtfiﬁ SHBSEQUEHE t§ his éézstii, giie iigaziiig gutgtgiedeé tars: the Hacgi 5/85 4 Setitiener ﬂied Misc,5,/89 questioning the ordar dated 133.200? on the piaa he was met aerved with due 'notice and the ctsrder gasses' directing his evictéen is urasust;a_:i"r3_4ébEe.

He sought for an opportunity to CCKEEESE the.ﬁfééég-ﬁf..ifri'§..§'A. invoking fjzrder EX Ruie 13,. C.P.C'. V.E§jrjce th'ére'~--§{qaS"'é:gﬁeéaﬁ;/"' 'V sf over 2 years, an application :=.;;ncijear..:1Sé'c?t_i<3 n *- Limitation Act: was aise ﬂies. ' In support 0?' his reques'£ "t.V£;:' cgfndtosraeuiﬁliae ﬂvdeiay, he averred he had no notia;je:.":r:fAt-*§:1Ve :,:;3¢fi#LrvfA£;§i:*~c:>{rder'AtéVfAl the date of ﬁiing the petition zgmerf.. :he\"V._§A;:.#j'e"F"'..;«.}%£i',""ﬁassed without e><amEn?:jzg -whé*t?9:':£r-..§iI%;e3"'§~2.g§§i:'£*::€ was duly gerved or not. In other words," Vhé-3' éknewtedge Of irzstétutiera of " «, P.e:é.Lr:;a:_;£§$:2:~Eand¥ord msisted the weceedirags ACr;).sf°:':*;~{?:§néti§r:§~., Vpg%'ivit§'§n&r had due natéce and the order 6? _ evicmn *ea%aF.;.;:'i'o: Bahia ta §e énterfereﬁ wéth. .. ?etE~;i§cner examined hémgaif and reveafed that aviation . m*§€5:e:2*«3:§§ng5 reéate ia the greméseg in his ecsagaiéarsg $5: the Earzﬁﬁeré éeaéf éakan gut miéae ta hég gage $2' ?"e5£E§§nc& :3 where he was mt residing at the relevant saint sf time. in this regaré, he tried 1:0 guhstantiate he had vagaih§r§r;i._V'the premiges where he was earlier :'e$i<:iirag and ha_cj""s'§2--if't<9§'h.2:} different ptace. Res9<3ndent~ianﬁIoré_.~~~~d.é'r1Eé€§::

avermertts and thoroughiy Cr0ss«é;5_:an7.E.nAefd u'nEr9h.. h The iearned ma! ;'L:ége€<:.Q_:':sEdé£i_i%"§g Vthev:'éi.{£:§.i§r}C:_";:

change 01' address by him .35:ith<fit;f::? r.§0tiVcf:e to the respandent and he fau.i.fV:%"coLi'_§d ;Vh_bé"fQ*Lrhdh_»»wi€h the Earzdford taking aut noti<:e._to the...!.a:$:'V.krf--QvQ}n It was further head notice '?:<;.Vt'%3e3._i{hoy§é:2._VééV}d'reSs was returned as 'unclaizfned': _uii;A3V.Vwaﬁ-«.§uf'fi{:ient sservéce as permissibie unéer Sergtieh 2?.V_:5:'-ihe""i';?._é'z':;é'raE Cfauses Act. Corzsequerat to su<:hA.-inferm:até»en,~~7;>e3fitE::::'; wag Ci§S!"T'1ES*3E§C5 decmamg {:9 Sea: . -as§éz~3ht!*:.é*A e,>T<' ..;9arte ééﬁree.

'- A H "-.a€x§$a-'§.'§L:i-n§3§:=the same, this revision 53; ﬂied. g SB. fhégf éaime greuhds are reiterated, "She same defence 'a~E._s.A;GVV§srge§ by the respozéaezmlanééerd to dismiss tha riefxxigéan, $9 Hearé éaameﬁ muhgaé fag" hath gééagh 6

7. {:2 the first instance, it is eecessary to refer :0 what transpired in i»§RC.61S/'86. As rightiy ergee the petitioner's couhsei; the subject matter ef evictienijist:'e.._:s'hde where the petitiener is carrying eh his besine_s's---. "i3ht'v~'~*:j"'s:«3'»':"*a-wee-.» address is furnished in the cause _titie_i'n Btitih notice is issued te his residentiaie{:i_'dress}'~."§i%e'reéuv§'e.s':ii1vh:o justification fer the iandioiidfte take' euti"..vr$e§;ji'ee...t:o hiss' residentiai address when 'eausei "tit.%.8_ different address is mehtiorieti."'Se.ce;§d«iy,'ht>'ti.ee*.. addressed to his residence has _*b_eeh ;""ret;i'i'neeij.._wii:.h the endorsement 'enCiai:.i}'ried"_§ii" the eetitioner herein was notifieddef the 'retjis:tete't=§._:}:e'aier. Unless a person is netified {I at' sL;~c,hL emf'e.t, hexkirid beer: addressed to) him by way 0;

°=iht'ii*::et5§.en,"i':he edstttaeh cannot: make an endorsement that The question of ciaimihg weeid arise orziy f , whizsge §n.§imaf.:ied given abeut tee Cevet. In the aesersee of ietimeticée; he eresemetion timer Sectien 27' 0% the Geherai

--.A€i'§aeses Act wéii be avaiiabiet TI'

8. In the instant Case, while the petitioner has denied notice was at any time tendered er intimation (if het'i_¢'e was given, resparsérssnt has ied F10 evidence, seeks the benefit ojgpresaémgtiah under _$e§§§,§.:;Vh:.A_i.2i?¥ X ' 40 incumbent cm hémgiéxstabiish that i;htin§éati0%3«_a'b0u_§'t§:e;''éVQvér {\ ':§"§»..,.,,....., _ >3 : H I '~ .7 V A was given by the postai au';§2r;~iritieS'*~te_5't§3é a_dt£r{é$s;ée;j it ii;-ig cmiy when intimatiera is giveniiéiiﬁergoga &an'VVbé':héi:ﬁ guilty of not claiming" Since ni::"'Vevid'é§'n;--Vé"'i§§V regiﬁfd iaid, the presumption under Sec§iVQ'in._V2?'_'V¢f £i€£:41,V'E'.}'&-::'!{;:_'C'?E.."V'E'jEaLrI§,eS' Act was hm: avaiiabieg' 'C§:1ii'#seq;2.:entE§§, §$r'ec.ééiure that had to be foiiowed i'h.:.R:§'&.g "1? of Qréer V, C.P.C.

9. has been obtained by the triai r:r;mri:ff::>r ai£;'::&:*'i:ain'meée~nt"a'éi to whether in the normai course, "=.._§zoiEfi_:ée 1wa3i_ ser1§tV'i::3---~«the getitioner herein and it was not Rule :7 postuiates 'where the defendant a5r'§*;'f5 a_gé;ii_'v7Gr sud'; ether perssn as afaregaid refugsss in sign éfvég acknavxfecfgsznenf, Gr where the servfng officer, 5' 3ffé:~r_.a;5§ng 35;? due and reasenabfe diligerice, came: ﬁnd the §€f€ﬁ§§f?f irirha 25 §b§ar:f fmm £735 :'e3i::i§n:e 37: {he £".:':?'§€ when ggrzzscg 5'5 mug??? ii? 55 $f3%{§€"€ﬁ ax: fiém 3:" £253 residence aim' {here is no iike/ihood sf' I735 being feamd at the residence aazifhin a raasanable time and there is no agent empawered £0 accepf service of summens on big bebafﬁ nor any ether person on Wham servise can be made, 51%" -5:?-3;fi;«=!ng ofﬁcer shall afﬁx a copy of the summons an or same other conspicucms part ¢f"'ti¢--~:s3 f2e:jc;s_:=? :i:3]_whi::?? {ﬁe ' defendanf ardmarily resides or '"c:a»;1:fiés €:£n., b:J3i.riQ§s.V»V"ar personalfy works for gain, af:c{ §;f:ai! than ':1-=3A€Vuv.{"ri"~-iff§é"'G}igr'n3I' 0 the Court from which,---it wasVAVi3*31.i'§vi; 'w;'th érepervf endorsed thereon or annexed ti7 é.éfef0"'h.e bag so afﬁxed the Copy, the _c-.'.rfc:z:;r.:_v7st;.;§}?'7Ve'::éss~:§:;;§:cii:%;r*.yw"é'ic;%: l7e did so, and the name ﬁnd e§{:fc3!.es§ é°hV:e"~;§V§3rsQ*n ('if any} by whom the house was iderﬁjﬁed and in'-1»{ff:--Qée"presence the copy was ezfﬂxed'. Franz' this Eff agar "%:.§':e endorsement 53? the baéiéff is not "'5.L1ff'§§.ieE;i§. as ms.a:$V"f'f*i«ie an affidavit m the effed: that he had I 2.ihi_i-ma:<es§i-'€iV._:"r2é'aefidreggae or any member of his faméiy abeut §§"§A£E'3,-'-.._:I'3GE_Ev*:":.:€_é:'E'1§ oniy men report x/maﬁa be acaepteci. Once it '*%;s accﬁtéd, the CGi3i"S€ Gpen t0 the tyéai Cﬁiifi E5 to reﬁort 1:9 * V Ruie 23; sac.

10. None ef these procedures are foiieweé in the instant case. The tzriai seer: was required to have examined this vital issiie which it has faiieé to sic». Order IX Rgzie 13, C.P.C. has two perm. If it is; ghown notice was; nmt"i;§.fee'erty eerved, there is no question of showing cause..--'4"§i--t when after due service, fer <:ertai:'i~~reasei'is, vviiffiire.rdéfe_iiVda.;at"

Could not aepear. When notice itéieifiisi"riotii's:e'r~.i.eii, no questicm {sf sufficient cauS'e_Li:>"ei_ng s§isQiA.in,x

11. In the resuit, the impeugfiiieii erder 'davteci./§2S.9,2{}lO passed in Misc:.5/09 iSR'E§.i?iSE;f§Z£iiii"'i§Jbi'é;i.: set: aside. The peﬂﬁon ﬁmﬁ iaaiiiygeiix Ree 13,(3P1L m aﬁowed.

conse§eeney~fhe arse; deted 13.7.2097 n:iiR<:615/as 5 set asidee-T_he cV'aseAi:.s"i*eE;tored to the fiie of the triai court. The'~i:rie_§'ceViirt'ei*iei,i_..Qi.ve eppertuhity ice the pettitieher hereir:

'te'f:.ie «::.e'uhj£;er"a;ié then preceed with the cage by COE"1CfUCtir'ig ah eviiiqai'r§}}.:fe'i1i:%GvG in aceefdarice witii iewi A' Sefé REESE

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