Karnataka High Court
Smt Puttamma vs Smt T C Annapoorna on 4 March, 2025
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NC: 2025:KHC:9131-DB
CCC No. 502 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF MARCH, 2025
PRESENT
THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE M.I.ARUN
CIVIL CONTEMPT PETITION NO. 502 OF 2024
BETWEEN:
1. SMT. PUTTAMMA
W/O LATE T.S. SRINIVASAMURTHY @
T.S.SRINIVASA
AGED ABOUT 65 YEARS
2. SMT. T. S. MAMATHA
D/O LATE T.S.SRINIVASAMURTHY @
T.S.SRINIVASA
W/O S.P.SATHYANARAYANA
AGED ABOUT 49 YEARS
Digitally
signed by H
K HEMA COMPLAINANT NOs.1 AND 2 ARE
Location:
High Court R/AT NO.1070, 1ST CROSS
of
Karnataka VIDYANAGARA, DODDABALLAPURA
BANGALORE RURAL DISTRICT-561 203
3. SMT. T. S. TRIVENI
D/O LATE T.S.SRINIVASAMURTHY @
T.S.SRINIVASA
W/O.GOPINATH K.V.
AGED ABOUT 46 YEARS
NEAR ARAVINDA SCHOOL
VIDYANAGARA, DODDABALLAPURA
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CCC No. 502 of 2024
BANGALORE RURAL DISTRICT-561 203
4. SMT. T. S. VIJAYA
D/O LATE.T.S.SRINIVASAMURTHY @
T.S. SRINIVASA
W/O GOPINATH L.N.
AGED ABOUT 43 YEARS
R/AT KARENAHALLI
NEAR MANGALA VIDYAMANDHIRA
DODDABALLAPURA
BANGALORE RURAL DISTRICT-561 203
5. SRI. T. S. NAGENDRA
S/O LATE. T.S.SRINIVASAMURTHY @
T.S.SRINIVASA
AGED ABOUT 46 YEARS
COMPLAINANT NOs.3 TO 5 ARE
R/AT 1070, 1ST CROSS, VIDYANAGARA
DODDABALLAPURA
BANGALORE RURAL DISTRICT-561 203
...COMPLAINANTS
(BY SRI. K. MURTHY, ADVOCATE)
AND:
1. SMT. T.C. ANNAPOORNA
D/O LATE T.S. CHOWDAPPA
AGED ABOUT 53 YEARS
RESIDING AT NO.2288
THYAGARAJANAGARA
DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT-561 203
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CCC No. 502 of 2024
2. SMT.T.C. VISHALAKSHI
D/O LATE T.S.CHOWDAPPA
AGED ABOUT 49 YEARS
RESIDING AT NO.508
TANK ROAD, WARD NO.15
DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT-561 203
3. SMT.T.C.RUKMINI
D/O T.S.CHOWDAPPA
AGED ABOUT 47 YEARS
RESIDING AT NO.1171
KONGADIYAPPA MAIN ROAD
WARD NO.14, DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT-561 203
4. SRI.T.C.CHANDRASHEKAR
S/O LATE T.S. CHOWDAPPA
AGED ABOUT 45 YEARS
RESIDING AT NO.98/A
THERINA BEEDI, DODDABALLAPURA
BANGALORE RURAL DISTRICT-561 203
5. SMT.T.C.RAJESHWARI
D/O LATE T.S.CHOWDAPPA
AGED ABOUT 40 YEARS
RESIDING AT NO.1382/1006
KUCHAPPANAPETE, WARD NO.17
DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT-561 203
6. SMT.T.C.SAVITHRI
D/O LATE T.S.CHOWDAPPA
AGED ABOUT 38 YEARS
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CCC No. 502 of 2024
RESIDING AT NO.382
BEHIND CHOWDESHWARI TEMPLE
WARD NO. 14, DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT-561 203
7. SRI.T.C.SURESH KUMAR
S/O LATE T.S.CHOWDAPPA
AGED ABOUT 35 YEARS
RESIDING AT NO.98/B
THERINA BEEDI, DODDABALLAPURA
BANGALORE RURAL DISTRICT-561 203
8. SMT.T.C.LAKSHMI
D/O LATE T.S.CHOWDAPPA
AGED ABOUT 33 YEARS
RESIDING AT NO.1157
KONGADIYAPPA MAIN ROAD
WARD NO. 17, DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT-561 203
9. SRI. G.S.SOMARUDRASHARMA
S/O LATE T.G.SHIVANNA
AGED ABOUT 68 YEARS
10. SRI. S.NAGARAJ
S/O LATE T.G.SHIVANNA
AGED ABOUT 60 YEARS
11. SRI. BHARATH KUMAR SHARMA T.S.
S/O. SOMARUDRASHARMA
AGED ABOUT 28 YEARS
12. SRI. TEJAS NAGARAJ
S/O S. NAGARAJ,
AGED ABOUT 25 YEARS,
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CCC No. 502 of 2024
ACCUSED NOs.9 TO 12 ARE
R/AT NO.3778, TALUK OFFICE ROAD
WARD NO.28, DODDABALLAPURA
BANGALORE RURAL DISTRICT-561 203
13. HOSAKERE SIDDARAJU SATHEESHA
THE SUB-REGISTRAR
DODDABALLAPURA SUB-REGISTRAR OFFICE
DODDABALLAPURA TOWN
BANGALORE RURAL DISTRICT
...ACCUSED
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA, R/W SECTIONS 11 AND 12 OF
CONTEMPT OF COURT ACT, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AND TAKE COGNIZANCE OF THE
OFFENCE COMMITTED BY THE ACCUSED PERSONS IN
VIOLATING THE ORDER AT ANNEXURE - A PASSED IN
R.S.A.NO.900/2016 DATED 29.06.2016 AND TO PUNISH THE
ACCUSED PERSONS FOR HAVING COMMITTED CLEAR
CONTEMPT OF THIS HON'BLE COURT AND GRANT SUCH
OTHER RELIEF OR RELIEFS AS THIS HON'BLE COURT
DEEMS FIT TO GRANT IN THE CIRCUMSTANCES OF THE
CASE IN THE INTEREST OF JUSTICE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
N. V. ANJARIA
and
HON'BLE MR JUSTICE M.I.ARUN
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CCC No. 502 of 2024
ORAL JUDGMENT
(PER: HON'BLE THE CHIEF JUSTICE
MR. JUSTICE N. V. ANJARIA)
This contempt petition is directed against the order dated
29.06.2016 which is passed in Regular Second Appeal No.900 of
2016. The order reads as under,
"Heard. This appeal is admitted to consider the
following substantial questions of law:-
1) Whether the Lower Appellate Court is justified in
reversing the judgment and decree of the trial court
only on the basis of Ex.D1 to D77 in view of the
provisions of Section 92 of Transfer of Property
Act.?
2) Were the Courts below justified in conferring title on
defendant No.1 in respect of item No.2 of the Plaint
schedule property on the basis of Ex.D4 and Ex.D5
which are revenue records and not documents of
title in view of the decision of the Supreme Court in
the case of Corporation of City of Bangalore Vs.
M.Papaiah and another, reported in AIR 1989 SC
1809?
3) Whether the lower Appellate Court is justified in
reversing the judgment and decree of the trial court
without following the procedure as contemplated
under order 41 Rule 31 of CPC?
Both the parties are directed to maintain status quo
with regard to suit schedule property - alienation.
Call for records. Paper book to be filed within six
weeks from today."
NC: 2025:KHC:9131-DB
2. The entire subject matter is at large in the Regular Second
Appeal, the order directing the parties to maintain status quo is only
interim during the pendency of the appeal to be subject to the final
outcome. In the circumstances, when no rights of the parties are
finally crystallized, the court is not inclined to invoke the jurisdiction
under the Contempt of Courts Act, 1971.
3. Leaving the parties to workout their rights and remedies in
the pending proceedings, this contempt petition is not entertained
and stands dismissed.
Sd/-
(N. V. ANJARIA)
CHIEF JUSTICE
Sd/-
(M.I.ARUN)
JUDGE
PGG
