Gundappa Since Dead By His Lrs vs B P Rudraiah Since Dead By His Lrs on 13 July, 2009

[Cites 1, Cited by 14]

Karnataka High Court

Gundappa Since Dead By His Lrs vs B P Rudraiah Since Dead By His Lrs on 13 July, 2009

Bench: Ashok B.Hinchigeri

§

EN '§'HE EIQEPE c:::>m2:**:' £3? ;<5.R:~;@::'A§<A, §ANss::TV%:}%;Q.§:.LV_

EEATEE} Tags mg: 133% gémf <3?' ¢.mL':' ;;:::§f§€}' ; [ f  _

339333 V

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sit) 333:6 §j§:2t:7&a§pa;*_ 
agifﬁ aixaui 5&2 ..},{€a_r3,

V.    

 _ "£1135 33%;: _ '{§~m:::_:i_;1ppa,
~a§gs::s:1 a7E3fTs'13_t  yeara.

 Ergih .reSvi<ii7§:}g 31$
~ .. .f;?;3«1i_da;ii 2ril1'agg"-:? & Hs;§3i.i§
 Eagizagzagamm Taiuk.

--   {E K Bhat m» Advsaaie}

 E3 E1' Ruéraiah

Since siead by his LE5;

WRIT mmrgmg Ea 1?§:-mo ?!2f6Q§;G;1:I§i C:é¢;.k 

?ETI'E'§{}.E'§E§E€3

 



Ma) 8 P Puttamma,
W/O iate B F Rudraiah,   
agrad abmzt '?3 years. 1

1(3) B R' Basavaraju,
as/0 Eats B P Rzlérajah,
aged about 35 years,

1@ B R, Vijayaktznmr Wcfziéjvaxg-'_VA 3. .A * V 
S/0 Eats B P RL:draiah.; '   ;
ﬁxged about 46 years?   _  '

£{d}- B    
53/ 0 Eat: By? K   " V_  '
aged abaut-.§l'X..§,rié;ars,"   .. V

us) 8 R. E:In§1a<:¥.;c5£§gVV...V_V:" %    
d/Q 13:; E%q_?Eud15aiai?;,  
aged abc3.1_:i:4-S jg?€a"I*$, ,.  '

my 8 R; 'S;;;s::efe1:..;%,   
~ «.  _ d['§;:":§a§e: B? Rudmiahg
' aged aL¥£}L¥4iZ 3; 8 }%'ears.,

an aim :4é:as£<i::2%:'g-.s.:7.J[*-"

  Bidazii 'ifiﬁagas .é'g1%f:1 i"i0bi§?
 Eaﬂianagziaram Taéuk,

4 .:«V};<1'.§é§;§;,:_{e$€;1':;t€diV"i¥:)y iheir SW;
 Haiésr. ﬁfijaggakumar g.3i(§.6jfaI2

EESPUNEE ENT3

K  £ Sri A C Baiaraj - Advacataﬁ

THIS WRIT PE2TFI'E§3;'\§ PR§aY§.§*E{.} Té} QEJASH TEE GREDEZE

  ;:3A*rIa:D 122/5[2f3f3§ PASSEB BY THE LE§:RNED zzmi, JU1T}{;':E



(JR.DN} & JMFC, RAMANAQ-ARAM em 1 ga   
EXECUTIQN CASE No.27/20:3? AS PER ANNE}{URE;~»E};'---  * 

THIS wan' PE'i'i"I'IOE~¥ Sm/msée ON FE%.41?R;;E§Lf§}%§§§,;%§€Y_:w«V  
HEARING BEFGRE THE azeum' TODAY, :§ZQ§}_§2fiT' ::%;;x:}E._*:*zsiI%:  ;

FGLLQWING: 
ORDER 'T :_     i

The judgment debters have fﬁgé

Chaﬁemga to the ardar dated  the 00131;

af cm} Judge (Jr.DI1.} a:1;; Q M   5:1 I A Na:

in Eixecution Case Na-.~  Y;   

2. The fa.cf.%   Q16 respandaat
ﬁled Q3 I~$c>.2G0'/ 1..9f82 a5gé_§.'i::;:}.is.:';'£»f£AE:«é"péti£i0:1€r before the (Timur:
of Mufzsiff axﬁgl" M   sesaiiing 3 daciaratcrgg"
:'&iie§ _§::ré3    4315  'be:ari:"1g Khane Shumaré

ﬁgs, iﬁi    Viiiaga. $12 the éismigsai Qf {ha

s§°:;§;i;€;VI;$ pre,i'erre.--__z'i  950.5%/89, which was aisa dismisseci

 the Ccurt 9f Civil Judge {Sr.Dn.) at

"'  Of}. suffeténg the C-;"}I'1C':.1I'F€;f1'{ juémentﬁ, the

 presented R.S..A No, 1859/95, which was aiiawed

 Caurt an 28/8/1998§b§% s<3i;m"1g asidﬁ the judgnaeni
 .321'.



arid dscrees of the {W0 Cuurts belew and fufihﬁf by  " 

'E116 suit as gyrayeﬁ far. _

3, Ths respondents ﬂied Executiexi ?€Zifi{)ﬁ.

In the $ai& pracaedingﬁ, they made an Gréer XXI Ruie 32 of C0136 3f ilivil"§f*£3€:€d.:.§.r€_§s1'fa§;ié;i§4 f't$r' execution cf {ha decree by igizgxig r':1?ieT' hé2f3l;" The €xe{:u't.i0n cczrurt, by im erder, ciataé ti}/;2j$§tf}?';§'.Vz3;£11:::s£ed the said E A di:'ecvi:i§1g_Tf;i§éf:vV _§{">}icc:§ ":Q_ give pmtaciima to 'she responcieizm SQ th.3;:'tI1é 15:0 :19: inierfem in tiaﬁir pesssssian 0f;"'TB'_.sc§f1§3::'-5:316 pré§2er{3n Aggrisved by {ha Said {>1*de£*,?:11i:s «;:}ge75ti?.ié;§¢ is' 'presenteé. Sri ._; 3;§1a:§. i§j:c ; Eéarilsé €3Q?._1i1S€§ fer fha §€'i§'£i{}I}£Z'9S ..:s'u'?§?i:;i«'*._$-»that *:fm;:_A'3~p01i»:$ same: be zsiirecieé is ﬁﬁéﬁﬁﬂie €113 ta-:3 wi?5h:3u.': heiding 3.1:: anquizy. H6 3130 .§t:g gig}: notice aha pravisions czaiitaizzeci in Graiar XXI "3i§§(§) -3f Cacia cf Civil Pmcedure wizich read as follows:

Qgki 7' é1V1'r;=:I::1its respondent has immked both. sub-rule (1) {sf XXI Rule 32 at' C130. As the petitiomzrs have to intezferc in the respondents' peaceful ' »v__VApd$§§3éSsion af the s{:hed11l%d%:! pmpexty, there is Iaothing '3.2.(5) Where ca decree for the specgfic ped'annaI-£03.:

of a contract or for an injunction has _ obeyed, the Court may, in lieu afar in % all or any ofthe processes cferesrziti, A act required to be done may practicable by the deca"ee~iF;sc>!;;!er we' I person appointed by the me% judgment' debtor, and 'iipqn me donathe expenses incuned LE3" . _ in such manner as be recovered as 'E353 decree. '

5. Accerding' E}I:%...i11j"iiI}CtiOI1 decree be ﬁxﬁﬁﬂtﬁd 6%-I_1 by by the Court but the said provision ﬁat for execution ef the decree thmzﬁah " « .

':'§ﬁe learned counsel for the rcspondents wrong with {$13 Execuiing Court directing the poﬁee give nﬁcessary p1'Gt.€{:'£i01":. {:3 the respondenfjs. "

7*'. Sri Balraj, the ieained counseiwiﬂalso .b?:'.3_i1'ghi_2 Izatice that the petitionars: haxeg~..g;ac1é.m§a:;. ;;§f;£._iCatié1é;" béfore the Executing Court far recailing Qfdéf /6,' 2009.

Erie submits that this fs2;:t'f;é..$ ihig Court.

8. To vé'iJ1ﬂbIﬁi$Si(}I'1S made, it is pmﬁtabie to :"::ﬁf€:rV tea: Bszxch }udgn1em, 9? Andhra Pra<:1f,~:s1'} RAYAPATZ AUDEMMA V»:

§><>*;'§¥::;2§;~§E:~::V:%Tséigkggézamm,}%§poz~:ea in AIR 1971 $9 53. It is éjpeid there is 110 express provision in tile Qf Ciﬁil ¥?§"::%§5?d1:re fer iinpiezzxeiztitzg Elie tempera? i:1j'ii:::E'§:--%4§é::. {3rdei*:,--* "the mar: can gm: poise aid ilﬁdéf iisi j, '§w3Vd2v'érs. Ralevam paragaphsg 6 83 9 0f {ha said ' §z{;dg1Xién't"are extracted izereiztz beiaw: 9' in the Ailahabad case aim, the iﬂaiﬂﬁd Judges mareiy observad that the civié smirk had I113 ﬁﬁii gmiisdictian '£0 grader ms peiice 1:0 iI1T,<if'f€I'fZ in matter sf executien sf 3 (lemme. The mhefﬁffit it :"

pawers exsrcisabie by the civil court ugéer Se-ciie-2:1». » . 151, Cizzi} RC. were not refarméii tQ:, ; "

Lmrdsiizips also preceeded <:=1'2_th-3: :'fQCii1;I§g . «.

because the disabedience of the} {}Af't'[f_z€:V c:g11;1_:*'£§. ""' was punishable with panajties mV¢fiti¢_e:1€;;d 'O_r:-ﬁner xxx, Rule 32, Civil P.C., C{.}in"3:. {:'e.1_:J.<f}"--::9t give any direction tr.) the: police -1v;ri?1f:"»r*§es}:}§é'cn':;.,§L:::§_. the execution of the c1r=:.C;'<::$. The» provisibxg fdzgienaity is en!:ir€Iy diffe§é31ti:A;;'§g'€;1r1 f1:'.r_1€:_¢r;f:.:»$c:$:1:2 e5ﬁt af the order it:seIf_ as 2'm 'ié.esJgé'vm€«;:iii£)_11ed earlier: Saab 23. prmrisism wézgiéﬁ. _3:3<3tV.gi:2€£r:13;£:;jfie:' preclude the cam':

{mm .eX$r{:i$i3:1g~~i'§is .i;ihé1?;eI§{ pews? Liﬁdﬁf Sectian '£5 '1, 3:1 éi*s;':€:_Ef__f.£> dc justice or tea prevent. Aa%;us::«--.QI' --.§1f'~<;:{:€ss of ceurt But the actua1 d6¢'i$_ii:§;_1 :gi§,?{?;'}7:VV»V'E'1"1x€:IT{:'ii"§. with regpect is £116 §;iZ'€C'§ZiGﬁ '"'giver1 f:g *£i1<?*; $3i;i.peIi11ter:da11t of Polige may be .¢£;1jr€:<:€ Ltzaﬁgmueh as the farm in which the tﬁraéziggg was given its E116 poiica authoritiﬁs, daeg }';;Q::"'aVppéa;' is be prcaper 91" correct. If the palice authorities are under 9. iegai duty to enforca {he iaw and the Pubiic 0:' the citizens as antitied is saek directions uriéer Article 226 9? £32?

sM'r.B SUSHEELA, AIR 2000 AP 214 has _ '{';t¥31t, in exeszittise of its inherent pewers tmdcr L15; Cede cf Civil Procedure, can grant pence help for implementation Qf temporary inju11ctiox1 pending suit féiffperpetuai injunctian. In the instant case, it is not the the Constitution for diS<;harge of such ' ' 'A the police autherities we feel ﬂ1f'iIf["ﬂ}C ' V can a1S0 3?'??? appropriatc A 151 Givil P.C. to 1'ender.=a.i§1 td 3 parties for the due and the orders 01' Conn. It in sﬁch a cast: the exercise of" under Section 151, P.<:.. V-is}det(g§id' "t;fVjimsdicﬁon.

Thu:-:re is neg} ' 'V -in} the Code prohibitingi power and the Court ' ' i:;5:.a1:>1:;\ I'f;.;e3{:)V'I'itamv . ....é.'§1Bctions at the instarizge ,0? to the police authoI'iiii:;_s"t;} for enforcement of the CouJjt';«:; order 'hummer. "

Pradesh High Court in the case of 10

11. In the result, I do not find any petition. The petition is dismissed. N6' 0::':3¢.I"--,as; trj,A1Tr '(;'9_'.-..*»7t_s; '

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