Full Judgment Text
# # ################>###
################# ########### ####### #### ### ###
#q`
ʳ
### # ############### ####bjbjqPqP##################
###;####:###:## ######&####################### ##########
########## ################## #####
#######
###
#######
#######
#######
#######
###############P###d
## 2###### 2###### 2##8###43##<###p4##d### ####### • ## ### 4
###### 4##"####5#######5#######5###### 5###### 5###### 5######
I•######K•######K•######K•######K•######K•######K•##$### ##h###
##2###o•######################
#######&<###################### 5###### 5######&<######&<######o
•##############
#######
########5###############5## ### • ###### K###### K###### K#####
#&<## ##
########5######
########5######I•############## K################################
######################&<######I•############## K###### K######id
## ###
#######
###############################################################
f#######5###### 4##
####< # r ######### 2###### E######5e###############•##4### •
##0### • ######Oe###### ###### J## #### ##4### f############
########################################################## f####
### ##############
####### f##0### 5##H###%7## ### K#######8## ### 8##[#########
########################## 5###### 5###### 5######o•######o•###
################################### K###########################
########### 5###### 5###### 5###### • ######&<######&<######&<#
#####&<############## ####### ####### ###d####.## ### #######
####### ########.########## #######:###L#######
#######
#######
#######
#######
#######
####### ######
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
###########################################################
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL
APPELLATE JURISDICTION CIVIL APPEAL NO. 1664 OF 2004 Edukanti
Kistamma (Dead) Thr. Lrs. & Ors. . Appellants Versus
S. Venkatareddy (Dead) Thr. Lrs. & Ors. .
Respondents J U D G M E N T Dr. B.S. CHAUHAN, J. 1. This
appeal arises out of the judgment and order dated 9.10.2002 of
the Andhra Pradesh High Court passed in Civil Revision Petition
No. 4289 of 2001 and CC No. 829 of 2002 by which the High Court
set aside the concurrent findings of fact recorded by the
Additional Revenue Divisional Officer, Land Reforms Tribunal and
the Appellate Tribunal to the effect that predecessor-in-interest
of the appellants were protected tenants under the provisions of
The Andhra Pradesh (Telangana Area) Tenancy and Agricultural
Lands Act, 1950 (hereinafter called as The Act 1950 ). 2.
The facts and circumstances giving rise to this case are
that predecessor-in-interest of the appellants claimed to be
protected tenants and sought ownership certificates to become
full owners of the suit land. 3. The respondents, herein,
claimed to have purchased the land from the original land holder
and sought to disentitle the appellants of their rights. As per
the tenancy register of 1951, the predecessor-in-interest
(E.Verrraiah) of the Appellant No.1 alongwith one B. Ramchander
had been shown as tenants in respect of the lands in survey Nos.
50, 61 & 74. Similarly, the Tenancy Register of 1958 revealed
that the predecessor-in-interest of the appellant nos. 2 & 3 and
some other persons were tenants in respect of survey Nos. 51, 52,
53 & 54. On introduction of the Andhra Pradesh Land Ceiling Act,
1973 (hereinafter called as Act 1973 ), a provisional list
dated 31.12.1974 was issued showing the predecessor-in-interest
of the appellants as protected tenants of the said lands. The
respondents filed objections dated 18.2.1975 before the
Additional Revenue Divisional Officer (hereinafter called as
RDO ) claiming that their predecessor-in-interest i.e. father
had purchased the said land from the original tenure holder Smt.
Ayesha Begum in the year 1954. Therefore, appellants may not be
issued the ownership certificates under Section 38-E of the Act
1950. 4. After considering the claims and counter claims,
the RDO dismissed the Claim Petition/objections filed by the
respondents vide judgment and Order dated 31.5.1975. The RDO
held that the objectors neither produced any document on the
basis of which such objections could be entertained nor, adduced
any other evidence to substantiate their claim of ownership. As
the names of the predecessor-in-interest of the appellants were
found in the tenancy records pertaining to the years 1951 and
1958, they were held to be protected tenants. The alleged
surrender of tenancy rights by the predecessor-in-interest of
appellant no. 2, by filing affidavit was found to be
inconsequential for want of compliance with the statutory
requirements of Section 19 of the Act 1950. The RDO also
commented upon the decree of the Civil Court in favour of the
respondents and against Smt. Ayesha Begum, the original tenure
holder, as the decree was passed ex-parte and the present
appellants or their predecessor-in-interest were not impleaded as
defendants in the suit. 5. Being aggrieved, the respondents
preferred the appeal before the Joint Collector, Rangareddy
District, Hyderabad mainly on the ground that they had been in
possession of the suit lands for the last 50 years i.e. since
1931 and that they had acquired title over the said land. The
Appellate Authority dismissed the appeal filed by the
respondents on the ground that they could not produce any
evidence of acquiring the possessory rights over the said land
or having obtained the possession of the land lawfully. The
tenants were entitled for possession of the land in accordance
with the provisions of the law. The Appellate Authority also
rejected the prayer of the respondents that the decree of the
Civil Court in OS No. 5 of 1963 between father of the respondents
and original tenure holder Smt. Ayesha Begum be given effect to,
on the ground that none of the protected tenants had been
impleaded as defendant in the suit. However, the Appellate
Authority remanded the matter to RDO only for a limited purpose
i.e. to examine as to whether the alleged surrender of tenancy by
submitting the affidavits by the predecessor-in-interest of
Appellant no. 2 (Goundla Paramaiah) and some other protected
tenants namely B. Ramchander and Begari Laxmaiah (not parties
herein), could be in consonance with the provisions of the Act
1950. So far as the present case is concerned, the remand order
was limited only with respect to the predecessor-in-interest of
Appellant No. 2, namely, Goundla Paramaiah. 6. So far as the
predecessor-in-interest of the Appellant Nos. 1 and 3 are
concerned, the appeal was dismissed in toto and they were
declared to be protected tenants and ownership certificates which
were issued under Section 38-E of the Act 1950 thus, attained
finality. It may also be pertinent to note that respondents did
not prefer any revision against the judgment and order dated
22.9.1981 of the Appellate Authority, thus, the said order
attained finality. 7. On the basis of the aforesaid judgments and
orders of the RDO and the Appellate Authority, the appellants
filed an application for restoration of possession. 8. In
pursuance of the remand order, the RDO considered the matter
afresh only in respect of the predecessor-in-interest of
Appellant No. 2 and vide order dated 10.5.2000, it came to the
conclusion that the surrender was invalid, as procedure
prescribed under Section 19 of the Act 1950 had not been
followed. The RDO further observed that the said tenant,
Goundla Paramaiah, was entitled to approach Mandal Revenue
Officer for restoration of possession. 9. The respondents,
being aggrieved, preferred the appeal against the order passed by
RDO dated 10.5.2000 and it was dismissed by the Appellate
Authority vide Judgment and Order dated 3.3.2001 observing that
the alleged affidavits filed by the appellant no. 2 and some
others were not in consonance with the procedure prescribed under
Section 19 of Act 1950 and therefore, findings of fact recorded
by the RDO did not warrant any interference. 10. Being
aggrieved, the respondents preferred Civil Revision Petition No.
4289 of 2001 before the High Court which had been allowed holding
that the certificates in favour of the appellants had been issued
without any proper appreciation of the material available on
record. The RDO and the Appellate Authority had acted illegally
and passed the orders without following the procedure prescribed
under the Act 1950. Hence, this Appeal. 11. Shri Ranjit
Kumar, learned senior counsel appearing for the appellants has
submitted that the appellants/predecessor-in-interest of the
appellants had been granted the status of protected tenants. In
pursuance thereof, the certificates under Section 38-E had been
issued. The respondents merely challenged the issue of
certificate without challenging the grant of status of protected
tenants. In absence of a challenge of the basic order,
challenge to the consequential order remains inconsequential.
Issue of certificate in pursuance of confirmation of the status
cannot be equated to the grant of status, as the process of
issuance is merely a ministerial act. The appellant nos. 1
and 3 had been declared protected tenants by RDO and the
Appellate Authority. The remand order passed by the Appellate
Authority to RDO was only to examine as to whether the alleged
affidavit of surrender was in conformity with the statutory
provisions and was limited only in respect of predecessor-in-
interest of appellant no. 2. The order of the Appellate Authority
was not challenged and, thus, attained finality. Therefore, it
was not permissible for the High court, in exercise of its
revisional jurisdiction, to reopen or disturb the grant of
status of protected tenants so far the appellant nos. 1 & 3 were
concerned. The respondents could not be in possession of the
land in pursuance of any agreement to sell for 50 years. More
so, the judgment and decree of the Civil Court passed in the
year1963 could not be binding upon the appellants, as they had
not been impleaded as defendants in the suit. The judgment and
decree against Smt. Ayesha Begum, the original tenure holder also
remained ex-parte, as she did not contest the suit. The
respondents neither produced any agreement to sell nor, any sale
deed had ever been executed in their favour. More so, their
claim of having possession also varied time and again. Different
dates/periods had been disclosed before different authorities at
different stages. They mentioned at one place that they had been
in possession since 1950 and other places since 1954, 1955, 1962
and 1965. Thus, it is clear that possession has not been claimed
since a particular date or year by the respondents. Respondents
had no right to challenge the grant of status of protected tenant
or issuance of the certificates in pursuance thereof. The Act
1950 is a beneficial legislation to provide the tenants the right
of ownership. Therefore, it
requires liberal construction and it must be in favour of the
tenant so that the object for which the provisions were enacted
may be achieved. Therefore, the appeal deserves to be allowed.
12. Per contra, Shri P.S. Narasimha, learned senior counsel
appearing for the respondents has submitted that the
appellants/tenants had surrendered their rights in the year
1958, and thus, had lost all rights and interests in the suit
land. Application for possession should have been filed within
the period of limitation prescribed by the Act. The claim of the
appellants for restoration of possession was much belated and
has rightly been dealt with by the High Court. The respondents
had been the owner of the land by virtue of the judgment and
decree of the Civil Court which had to be given effect to. There
is also a Will in favour of the respondents which confers title
on them. Therefore, no fault can be found with the impugned
judgment and order passed by the High Court. The appeal lacks
merit and is liable to be dismissed. 13. We have considered
the rival submissions made by learned counsel for the parties and
perused the records. 14. So far as the present appeal is
concerned, it may be necessary to refer to certain statutory
provisions of the Act 1950. Section 2(r) Protected -
means a person who is deemed to be a protected tenant under the
provisions of this Act. Section 2(w) - Tribunal means
the Agricultural Lands Tribunal constituted under sub-Sections
(1) of Section 87 for the area concerned; where no such Tribunal
has been constituted, the Deputy Collector or other officer
authorized under sub-section(4) of the said section. Section
19. Termination of Tenancy: (1) Notwithstanding any agreement
or usage or any decree or order of a Court of law, but subject to
the provisions of sub-section (3), no tenancy of land shall be
terminated before the expiration of the period for which the land
is leased or deemed to be leased otherwise than by the tenant
by surrender of his rights to the landholder at least a month
before the commencement of the year: Provided that such surrender
is made by the tenant in writing and is admitted by him before
and is made in good faith to the satisfaction of the Tahsildar.
x x x x x x x x
x Section 32. Procedure of taking possession : (1) A
tenant or an agricultural labourer or artisan entitled to
possession of any land or dwelling house under any of the
provisions of this Act may apply to the Tahsildar in writing in
the prescribed form for such possession. x x
x x x x
Section 34. - Protected Tenants: (1) A person shall, subject to
the provisions of sub-sections (2) and (3), be deemed to be a
Protected Tenant in respect of land if he has held such land
as a tenant continuously for the period of not less than six
years, being a period wholly included in the Fasli years 1342 to
1352 (both years inclusive), or for a period of not less than six
years immediately preceding the Ist day of January, 1948, or for
a period of not less than six years commencing not earlier than
the 1st day of the Fasli year 1353 (6th Oct, 1943), and completed
before the commencement of this Act, and has cultivated such land
personally during such period; (2) & (3) x x x
x x x x x Section 37-A - Persons
holding lands as tenants at the commencement of the Hyderabad
Tenancy and Agricultural Lands (Amendment) Act, 1955 to be deemed
to be protected tenants : x
x x x x x x Section 38. Right of
protected tenant to purchase land. x x x
x x x x
Section 38-E. - Ownership of lands held by
protected tenants to stand transferred them from a notified
date: (1)Notwithstanding anything in this Chapter or any law for
the time being in force or any custom, usage, judgment, decree,
contract or grant to the contrary, the Government may, by
notification in the Andhra Pradesh Gazette, declare in respect of
any area and from such date as may be specified therein, that
ownership of all lands held by protected tenants which they are
entitled to purchase from their land-holders in such area under
any provision of this Chapter shall, subject to the condition
laid down in sub-section (7) of Section 38, stand transferred to
and vest in the protected tenants holding them and from such date
the protected tenants shall be deemed to be the full owners of
such lands; x x x x x x x (2) A
certificate in the prescribed form declaring him to be owner
shall be issued by the Tribunal after holding such enquiry as may
be prescribed, to every such protected tenant and notice of such
issue shall simultaneously be issued to the landholder. Such
certificate shall be conclusive evidence of the protected tenant
having become the owner of the land with effect from the date of
the certificate as against the landholder and all other persons
having any interest therein: Provided that where the land,
the ownership of which has been transferred to the protected
tenant under sub-section (1), is in the occupation of a person
other than the protected tenant or holder of the certificate
issued under this sub-section, it shall be lawful for the
Tahsildar to restore the possession of the said land to the
protected tenant or holder of the certificate, after giving
notice of eviction to the occupant thereof, in the prescribed
manner. x x x x x x x (5)
Notwithstanding anything contained in this section or
Section 19, the Collector may, suo motu at any time, hold an
enquiry with a view to ascertain the genuineness of the
surrender of the right made by the protected tenant under clause
(a) of sub-section (1) of Section 19, for the purpose of
effecting the transfer of ownership under this section, and pass
such order in relation thereto as he may think fit. Section 47
: (Omitted by A.P. Act No. 12 of 1969) (1) Notwithstanding
anything contained in any other law for the time being in force
or in any decree or order of a Court, no permanent alienation and
no other transfer of agricultural land shall be valid unless it
has been made with the previous sanction of the Collector.
x x x x x x x
x 15. The aforesaid provisions of the Act 1950 have been
the subject matter of consideration by the courts time and again.
Courts after analyzing the statutory provisions have explained
the scheme of the Act. A Full Bench of the Andhra Pradesh High
Court in Sada and etc. etc. vs. The Tahsildar, Utnoor, Adilabad
District and Anr., etc. etc., AIR 1988 AP 77 considered the scope
of the provisions of Section 38-E and held that there is no
requirement in the Act 1950 that protected tenant should also be
in possession on the date specified in the notification issued
under Section 38-E(1). However, it should be subject of course,
to the limitation with regard to the extent of holdings as
specified in Section 38(7) and to the proviso to Section 38-E(1).
Once, persons who held the land on the dates or for the periods
mentioned in Sections 35, 37 and 37-A and the requirement of the
physical possession on the dates specified in those sections,
has been fulfilled, such persons have become protected tenants.
Once a person becomes a protected tenant, he earns a
qualification to become an owner by force of the statute. On the
issue of surrender of rights, the Full Bench held that if a
tenant had voluntarily surrendered his rights prior to 4.2.1954
(the date of 1954 Amendment), and put the landholder in
possession, be it without intervention of the Tahsildar, he could
not claim the right of ownership under Section 38-E(1) of the Act
1950. The Court further held that surrender of rights must be
in conformity with the mandatory requirements of the statutory
provision. 16. In Kotaiah & Anr. vs. Property Association of the
Baptist Churches (Pvt.) Ltd., AIR 1989 SC 1753, this Court
considered the provisions of the Act and explained the scheme as
under: 18. In sum .. (i) The protected tenant has a
right to become full owner of the lands in his possession. He
becomes the owner when the Government issues a notification under
Section 38-E. .. (ii) The protected tenant cannot be
dispossessed, illegally by the landlord or anybody else. If so
dispossessed, the Tahsildar either suo motu or on application
must hold a summary inquiry, and direct that the land be restored
to the protected tenant. That is the mandate of Section 38-E and
the Explanation thereof. (iii) The landlord by himself cannot
dispossess the protected tenant even if the tenancy is terminated
in accordance with the law. The landholder will have to take
recourse to Sec.32. He must approach the Tahsildar to hold an
enquiry and pass such order as he deems fit. (iv) Section 38-D
prohibits the landholder from alienating the tenanted land to
third parties. If the landholder intends to sell the land, he
must give notice in writing of his intention to the protected
tenant. The first offer must be given to the protected tenant.
It is only when the protected tenant does not exercise the right
to purchase, the landholder could sell the land to third parties.
The alienation made in contravention of these provisions has no
legal effect. 17. In N. Srinivasa Rao vs. Special Court under
the A.P. Land Grabbing (Prohibition) Act & Ors. AIR 2006 SC 3691,
this Court considered the scope of Section 47 of the Act, 1950.
Though the said section has been omitted vide Amendment Act 1969
but as the transfer in the said case had been prior to the said
date of omission, this Court held that if the land is under
tenancy of another person, transfer thereof is not voidable and
not capable of being avoided but, the scheme of the Act 1950
reflected that it was a void ab initio transaction. 18. In Babu
Parasu
Kaikadi (dead) by Lrs. vs. Babu (dead) Thru. Lrs., AIR 2004 SC
754, this Court considered a similar provision which provided
for the procedure for surrender under the Bombay Tenancy and
Agricultural Lands Act, 1948 and on placing reliance upon its
earlier judgments in Ramchandra Keshav Adke (dead) by Lrs. vs.
Govind Joti Chavare & Ors. AIR 1975 SC 915; Bhagwant Pundalik vs.
Kishan Ganpat Bharasakal & Ors. AIR 1971 SC 435; and Abdul Ajij
Shaikh Jumma & Anr. vs. Dashrath Indas Nhavi & Ors. AIR 1987 SC
1626, came to the conclusion that the provisions are mandatory in
nature and any departure from the statutory requirement would
make the surrender invalid. The Act had been enacted for
beneficent purpose and importance of the provisions for
efficacious implementation of the general scheme of the Act, all
unerringly lead to the conclusion that the provisions relating to
the procedure of surrender of tenancy rights were intended to be
mandatory and any deviation thereof would be fatal. Disobedience
of even one of the said mandates would render the surrender
invalid and ineffectual and the consequence of the violation of
the mandatory provisions would be that the surrender would be
rendered non-est for the purpose of the Act. 19. In view of the
above, it is evident that the scheme of the Act provides that a
person who is a protected tenant has a right to get the ownership
in accordance with the statutory provisions, provided the total
area of the land owned by the landholder including the land under
the cultivation of his tenants is more than three times the area
of a family holding for the local area concerned. The person
should be in lawful possession of the land on the date of
commencement of Act 1950 to claim benefits under the Act. The
Government has to make a declaration by publishing the
notification in the Gazette in respect of any area and from such
date as may be specified therein, that the ownership of all lands
held by protected tenants which they are entitled to purchase
from their land-holders in such area under the Act, subject to
the conditions laid down under section 38(7) of the Act would
stand transferred to and vest in the protected tenants holding
them as such and from such date the protected tenants shall be
deemed to be the full owners of such lands. The certificate
issued under section 38-E(2) shall be conclusive evidence of the
protected tenant having become the owner of the land with effect
from the date of the certificate, as against the landholder and
all other persons having any interest therein. In case the
protected tenant is not in possession of the land, he has a right
of restoration of the possession of the said land through the
Tahsildar. The protected tenant cannot be dispossessed illegally
by the landlord or anybody else. If so, dispossessed, he has a
right to restoration of the possession. He can be dispossessed
only by taking recourse to the procedure prescribed under section
32 of the Act, 1950. There is a complete embargo on the right of
the landholder to alienate the tenanted land to third party
without giving an option to the tenant to purchase the land.
Section 47 of the Act, 1950 (omitted by amendment of 1969)
provided that any transfer of such land except, to the protected
tenant shall be void ab initio. The protected tenant may
surrender his rights by strict adherence to the statutory
requirements under the Act, 1950. In case there is any deviation
of any such requirement, it would render the surrender
ineffective and inconsequential. 20. It is a settled legal
proposition that challenge to consequential order without
challenging the basic order/statutory provision on the basis of
which the order has been passed cannot be entertained. Therefore,
it is a legal obligation on the part of the party to challenge
the basic order and only if the same is found to be wrong,
consequential order may be examined (vide P. Chithranja Menon &
Ors. v. A. Balakrishnan & Ors., AIR 1977 SC 1720; H.V. Pardasani
etc. v. Union of India & Ors., AIR 1985 SC 781; and Government of
Maharashtra & Ors. v. Deokar s Distillery, AIR 2003 SC 1216).
21. Indisputedly, the grant of a right or a permit/licence
under any statutory provision requires determination of rights
and entitlement of the parties. Once such a right is determined,
the issuance of the order on the basis of such determination
remains a ministerial act. In Kundur Rudrappa v. The Mysore
Revenue Appellate Tribunal & Ors, AIR 1975 SC 1805, this Court
examined the provisions of the Motor Vehicles Act, 1939 wherein,
Section 64 provided for an appeal against the grant or refusal of
the grant of a permit on a route. In the said case, the appeal
was filed only against the order of issuance. This Court held
that such an appeal was not maintainable for the reason that
issuance of permit was only a ministerial act, necessarily
following the grant of the said permit and as no appeal was
maintainable against the order of issuance. The order of the
Tribunal was a nullity for want of competence. The Court further
held that in such an eventuality, the permit granted to the other
party could not have been cancelled and directed for issuance of
the permit. Same view has been reiterated by this Court in Sharif
Ahmad & Ors. v. The Regional Transport Authority, Meerut & Ors.,
AIR 1978 SC 209. In A.P.S.R.T.C., etc. etc. v. State Transport
Appellate Tribunal & Ors., AIR 1998 SC 2621, this Court observed
that actual issue of permit cannot be equated to the grant
thereof, as both are separate things and issuance will be
consequential to the grant of the permit. In fact, it is the
grant and not issuance of the permit, which requires to be
challenged. 22. The Act 1950, being the beneficial
legislation requires interpretation to advance social and
economic justice and enforce the constitutional directives and
not to deprive a person of his right to property. The
statutory provisions should not be construed in favour of such
deprivation. Interpretation of a beneficial legislation with a
narrow pedantic approach is not justified. In case, there is any
doubt, the court should interpret a beneficial legislation in
favour of the beneficiaries and not otherwise as it would be
against the legislative intent. For the purpose of interpretation
of statute, the Act is to be read in its entirety. The purport
and object of the Act must be given its full effect by
applying the principles of purposive construction. The Court
must be strong against any construction which tends to reduce a
statute s utility. The provisions of the statute must be
construed so as to make it effective and operative and to further
the ends of justice and not to frustrate the same. The court has
the duty to construe the statute to promote the object of the
statute and serve the purpose for which it has been enacted and
should not efface its very purpose. (vide S.P. Jain v. Krishna
Mohan Gupta & Ors., AIR 1987 SC 222; Reserve Bank of India v.
Peerless General Finance and Investment Co. Ltd. & Ors., AIR 1987
SC 1023; Secretary, Haryana State Electricity Board v. Suresh &
Other etc. etc., AIR 1999 SC 1160; Gayatri Devi Pansari v.
State of Orissa & Ors., AIR 2000 SC 1531; High Court of Gujarat
& Ors. v. Gujarat Kishan Mazdoor Panchayat & Ors., AIR 2003 SC
1201; Indian Handicrafts Emporium v. Union of India, AIR 2003 SC
3240; Ashok Leyland Ltd. v. State of T.N., (2004) 3 SCC 1;
Ameer Trading Corpn. Ltd. vs. Shapoorji Data Processing Ltd.,
AIR 2004 SC 355; Deepal Girishbhai Soni & Ors. v. United
Insurance Co. Ltd., Baroda, AIR 2004 SC 2107; Maruti Udyog Ltd.
v. Ramlal & Ors., AIR 2005 SC 851; Oriental Insurance Co. Ltd. v.
Brij Mohan & Ors., AIR 2007 SC 1971; and Karnataka State
Financial Corporation v. N. Narasimahaiah & Ors., AIR 2008 SC
1797). 23. The instant case requires to be examined in the
light of the aforesaid settled legal propositions. 24. In the
instant case, the pleadings are not sufficient to reach any
conclusion on the issue of grant and issuance of the certificate.
It has not been mentioned anywhere that, certificate as required
under Section 38-E(2) of the Act 1950 had earlier been granted
and the dispute was raised by the respondents only at the stage
of its issuance. 25. The admitted facts remain
that the predecessor-protected tenant of appellant no. 1 was a
tenant to the extent of half share in survey Nos. 50, 61 & 74
measuring 6 acres and 3 guntas; predecessor-protected tenant of,
appellant no.2 was tenant to the extent of 1/3rd share in survey
nos. 51, 52, 53 & 54 measuring 2 acres and 37 guntas. Similarly,
predecessor-protected-tenant of appellant no. 3 was tenant to the
extent of 1/3rd share in survey nos. 51, 52, 53 and 54 measuring
2 acres and 37 guntas. Predecessor-in-interest of the
appellants, being protected tenants had been issued the ownership
certificates on 31st May, 1975. The issuance of the said
certificates was objected by the respondents on the ground that
predecessor-in-interest of the appellant no. 2 had already
surrendered his tenancy rights to the land holder Smt. Ayesha
Begum in the year1958 and the respondents were in possession of
the land by virtue of the decree of the Civil Court dated
24.4.1963 in favour of their father, as Smt. Ayesha Begum,
original land holder did not execute the sale deed in pursuance
to the agreement to sell. 26. The judgment and order of the
Civil Court dated 24.4.1963 in O.S. No.5/1963 was for declaration
and assertion of the name in the Record of Rights by the father
of the respondents. In the trial Court, the pleadings were only
to the effect that the father of the respondents/plaintiff was in
possession of the suit lands since June, 1950 and the defendant
was the Pattedar who had transferred all her rights of interest
in the suit lands. The said defendant
had agreed that she would submit application for mutation of
Khata but, she did not submit any application in the Revenue
department. The judgment further reveals that the defendant did
not appear in spite of notice and the suit was determined ex-
parte. After making reference to the issues framed in the suit,
the entire judgment and order runs as under: The
plaintiff in support of his case examined two witnesses Erareddy
and one Jangaiah. Erareddy (PW-1) deposed that the plaintiff is
cultivating the suit land for the last 15 years and the defendant
during the said period never cultivated the suit lands. Jangaiah
(PW-2) who has got his land near the suit lands too admits about
the plaintiffs possession over the suit land for the last 15
years. Hence, the issues 1 to 3 are decided in favour of the
plaintiff.
In the result, the plaintiff s suit is decreed. The
plaintiff s name be inserted in record of rights as owner and
passenger for the suit lands in place of the defendant s name.
No order regarding costs. 27. The aforesaid judgment
reveals that the trial Court had passed the decree without making
reference to the pleadings; neither the pleadings in the suit nor
the judgment reveals as under what circumstances the claim for
ownership had been made by the father of the respondents. There
is nothing in the judgment of the Civil Court as on what basis
and in which year the father of the respondents got possession of
the land in dispute. It does not reveal the existence of any
sale deed or agreement to sell. It has not been mentioned as to
whether any amount of money as a part of consideration had ever
been paid to the land holder Smt. Ayesha Begum. Original Suit
No. 5 of 1963 had been decreed on 24.4.1963 ex-parte, within 3-4
months from its institution. It is neither desirable nor
permissible in law to make any comment on its merits, so far as
the said judgment and decree are concerned. However, the manner
in which the suit had been decreed is far from satisfaction.
28. The RDO vide order dated 31.5.1975 rejected the claim of
the respondents in respect of alleged surrender of tenancy rights
holding, that the alleged surrender by the predecessor-in-
interest of the appellant no. 2 was not in conformity with the
statutory provisions contained in Section 19 of the Act 1950. 29.
Being aggrieved, the respondents preferred the appeal and
the Appellate Authority vide judgment and order dated 22.9.1981
dismissed the appeal qua the predecessor-in-interest of the
appellant nos. 1&3 and remanded the matter for inquiry as to
whether the affidavit of surrender filed by the predecessor-in-
interest of the appellant no. 2 was in conformity with the
provisions of Act 1950. 30. Appellant Nos.1&3 filed applications
before the Statutory Authority seeking restoration of possession
which was challenged by the respondents by filing the writ
petition no. 5381 of 2000. The High Court dismissed the writ
petition vide judgment and order dated 28.4.2000 holding that the
claim of the respondents, that they had purchased the suit
property for a valuable consideration in the year 1955 was not
acceptable and the certificate issued in favour of the
predecessor-in-interest of the said appellant nos. 1 & 3 under
Section 38-E(2) had attained finality. Predecessor-in-interest
of the appellant no. 2 was not the party in the said writ
petition. The Court dismissed the petition observing as under:
It is not the case of the petitioner that the 4th and 5th
respondents also filed affidavits before the second respondent
earlier. The third respondent in his proceedings dated 22.9.1981
remanded the matter to the second respondent only to the extent
of enquiring into the affidavits filed by some of the Protected
Tenant but not of the 4th and 5th respondents herein as they
have not filed any affidavits earlier. Once that order has
become final, granting of certificate under Section 38-E of the
Act in their favour has also become final. Hence, they are
entitled to file application under Section 32 of the Act and,
therefore, the relief sought for in this writ petition cannot be
granted. In that view of the matter, entertaining the
applications filed by the 4th and 5th respondents herein for
recovery and restoration of possession by the first respondent
cannot be said to be arbitrary and illegal. (emphasis added)
31. This judgment and order of the High Court also attained
finality as it was not challenged by the respondents any further.
Thus, in our view, the question of reconsideration of the
validity of the tenancy certificate under Section 38-E (2) so far
as the appellant nos. 1& 3 are concerned, could not arise in any
subsequent proceedings whatsoever. More so, the entitlement of
the said appellant nos. 1&3 to claim restoration of possession
also cannot be reopened/questioned, as their entitlement to that
effect had attained finality as the judgment and order of the
High Court dated 28.4.2000, wherein, their right to claim
restoration of possession had been upheld, was not challenged by
the respondents any further. 32. On remand, the RDO vide
judgment and order dated 10.5.2000 considered the case only so
far as the alleged surrender by predecessor-in- interest of
appellant no. 2 was concerned. The RDO, after assessing the
merit of the case and examining the entire documents on record
came to the conclusion that in case the predecessor-in-interest
of the appellant no. 2 had surrendered the tenancy rights in the
year 1954, the question of entry in the revenue record in his
favour could not arise. The allegation that the respondents
father had purchased the lands in the year 1962 could not be
valid by any means as it was not in conformity with the
provisions of Sections 47 & 48 of the Act 1950. In such a fact
situation, the sale deed, if any, was void ab initio. More so,
the judgment and decree of the Civil Court dated 24.4.1963 in OS
No. 5 of 1963 was not binding upon the appellants as none of
them had been impleaded as a party in the suit. More so, the
entitlement of the appellants nos.1 and 3 had already been
examined by the Appellate Authority in its judgment and order
dated 22.9.1981 which had attained finality. Thus, the issue qua
the said appellants could not be reopened. So far as the alleged
surrender by the predecessor-in-interest of the appellant no. 2
was concerned, it was held to be not in conformity with the
statutory requirement. The Appellate Authority observed as under
: The signature of Parmaiah on the affidavit is not disputed.
However, the due procedure for surrender has not been followed.
Since Sri Parmaiah and his brother Yadaiah are disputing the
surrender of their P.T. Rights, they may approach the Mandal
Revenue Officer, Serilingampally Mandal for taking possession of
the land as per the procedure laid down in the Act/Rules.
(emphasis added) 33. The Appellate Authority dismissed the
appeal against the said judgment and order of the RDO vide
judgment and order dated 3.3.2001 affirming the findings of fact
recorded by RDO that alleged certificate was not in consonance
with the procedure prescribed under Section 19 of the Act 1950
and directed the Mandal Revenue Officer to dispose of
appellants application seeking restoration. 34. In view of the
above factual matrix, we are of the considered opinion that it
was not permissible for the High Court to reopen the issue
either of grant or issuance of tenancy certificate under Section
38-E (2) or deal with the issue of restoration of possession so
far as the appellant nos. 1& 3 are concerned. At the most, the
High Court could proceed in the case of the appellant no. 2. 35.
Admittedly, Smt. Ayesha Begum, the original land holder,
had 127 acres of land. The claim of the appellants was valid
and maintainable in view of the provisions of 37-A of Act 1950.
The High Court was not justified in observing that as the issue
of restoration of possession remained pending before the
authority for about nineteen years, the respondents were
justified in getting adjudication of their rights regarding
issuance of certificate as it had not reached the finality.
Mere pendency of proceedings before the Court/Tribunal cannot
defeat the rights of a party, which had already been determined.
The High court ought to have appreciated that proceedings were
only in respect of execution of the orders, which had already
been passed. Thus, proceedings were for the consequential
relief. The issue of restoration of possession is to be decided
under Section 32 of the Act, 1950. Question of application of
the provisions of Section 35, ought to have been raised in the
first round of litigation. Such an issue is required to be
agitated at the very initial stage of the proceedings and not in
execution proceedings. The said issue in respect of appellant
nos. 1&3 had already attained finality. More so, if in the
Tenancy Registers of the relevant years, the names of the
predecessors of appellants were recorded as tenants, the High
Court could not have opened the issues of factual controversies
at all. 36. The judgment and order of the High Court dated
28.4.2000 passed in Writ Petition No.5381/2000 makes it clear
that in the said writ petition also, the issue of entitlement of
the appellants for restoration of possession had been dealt with
and a specific finding had been recorded on that count. The Court
has observed as under: It is not the case of the
petitioner that the 4th and 5th respondents also filed affidavits
before the second respondent earlier. The third respondent in his
proceedings dated 22.9.1981 remanded the matter to the second
respondent only to the extent of enquiring into the affidavits
filed by some of the protected tenants but not of the 4th and
5th respondents herein as they have not filed any affidavits
earlier. Once that order has become final, granting of
certificate under Section 38-E of the Act in their favour has
also become final. Hence, they are entitled to file application
under Section 32 of the Act and, therefore, the relief sought for
in this writ petition cannot be granted. In that view of the
matter, entertaining the applications filed by the 4th and 5th
respondents for recovery and restoration of possession by the
first respondent cannot be said to be arbitrary and illegal.
37. In view of the above, it was not permissible for the High
Court to re-open the issue in respect of all the appellants as to
whether they were entitled for making the applications for
restoration of possession. There can be no doubt that once a
protected tenant gets a certificate of ownership under Section
38-E(2) of the Act 1950, he has a right to apply for restoration
of possession to him if he has been dispossessed. The protected
tenant has a right to ask for summary eviction of trespasser. 38.
The High Court ought to have taken into consideration as
under what circumstances the respondents had been claiming their
right to object to the grant of certificates to the appellants
and, as to whether the alleged sale deed which had never been
produced in any Court, and which was admittedly in contravention
of Section 47 of the Act, could give any cause of action to the
respondents as, the transaction itself remains inconsequential
and ineffective rather, void ab initio. The respondents also
could not explain as since what date or year they had been in
possession of the land in dispute. Before the RDO, the case of
the respondents was that they had been in possession of suit land
in pursuance of decree of Civil Court dated 24.4.1963 passed in
OS No.5/1963. The Order of the RDO reveals that the respondents
had claimed before him that they were in possession of the suit
land since Ist June, 1950. The High Court in its judgment in
paragraph 4 has taken note of the pleadings taken by the
respondents that they had purchased the suit land from original
pattedar Smt. Ayesha Begum in the year 1954. However, it is not
stated therein, that they had been put in possession of said
land. In paragraph 5 of impugned judgment, the High Court has
further taken note of the pleadings taken by respondents that
Smt. Ayesha Begum, the original land holder offered to sell the
entire land to the father of the respondents in the year 1962 and
it was so purchased by him for valuable consideration. From the
order dated 22.9.1981 of Appellate Authority, it is evident that
the pleadings before Appellate Authority had been that the
respondents were in continuous possession of suit land measuring
17 acres and 20 guntas since last 50 years. The pleadings taken
by predecessor-in-interest of the respondents in earlier writ
petition no.5381/2000 decided on 28.4.2000 had been that they
purchased the said land in the year 1955, for valuable
consideration. While deciding the case after remand, the RDO in
its judgment and order dated 10.5.2000 has taken note of the
pleadings taken by respondents that the father of the respondents
purchased the said land from Smt. Ayesha Begum in the year 1965.
Thus, from the above, it is evident that respondents even today
are not aware as to what is their case exactly and on what basis
they claim the relief. The copy of alleged sale deed or
agreement to sell has never been produced before any Court or
Authority. It becomes well nigh, impossible to determine as to
whether the predecessor-in-interest of the respondents ever
purchased the suit property and even if it was so, admittedly,
the transaction was void being in contravention of Section 47 of
the Act 1950. More so, at the time of argument it was pointed
out that respondents have entered into compromise with appellant
no.3 in the year 2003 and a rectification deed had been prepared.
This is an indication that no valid title had ever passed in
favour of respondents, otherwise there was no occasion for them
to enter into a compromise with appellant no.3. In such a
fact-situation the court is under an obligation to do substantial
justice even if there are some technical points involved in the
case. The Act 1950, being beneficial legislation is to be
construed liberally and rights of the tenants are required to be
protected. 39. In view of the above, the appeal stands allowed
and the judgment and order of the High Court is set aside. No
costs. I.A. Nos.4/2007 and 8/2009 40. Both the applications
for substitution of legal representatives/lateral descendants of
deceased appellant No.1-Edukanti Kistamma; and deceased
Lr.No.iv of deceased appellant no.2 are allowed.
.J.
(TARUN CHATTERJEE)
...J.
(Dr. B.S. CHAUHAN) New Delhi,
December 3, 2009. # # # # #PAGE # #PAGE #31#
##########################################################
###############7###8###u###w###x### ### ### ### ### ####
## ##! ##" ### ##$ ##3 ##9 ##
## ## ## ###
##L
ѹ
# # • t•iaYaQaQaQaI####h8kT #CJ
##aJ#####hz(t#CJ##aJ#####h E{#CJ##aJ#####h E{#5# >*#CJ##aJ#####
h E{##h E{#CJ##aJ#####h E{##h E{#5# >*#CJ##aJ#####h E{##hW)##
5# CJ##aJ####h E{#5# CJ##aJ####h E{##h E{#5# CJ##aJ####h E{#
#h }B#CJ##aJ#####h E{##h }B#5# CJ##aJ####h E{##h }B#>*#CJ##aJ
####h E{##h }B#5# >#CJ##aJ#####hl;=#5# >#CJ##aJ#####hl;=##hl
;=#5# >*#CJ##aJ#####hl;=#CJ##aJ###############7###8###U###V###u#
##v###x### ### ### ### ### ### ### ### ### ### #### ##
## ##"
## ############ ############ ############ ############ #######
##### ############ ############ ############ ############ ####
######## ############ ############ ############ ############ #
########### ############ ############ ############ ###########
# ############ ############ ############ ##################$#a
$#gd E{######$#a$#gd E{#####gd }B######$## 0 ] 0 a$#gd }B###
ɳ
###$#a$#gd }B######$#a$#gd }B######$#a$#gdl;=####### ## ##
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
###########################################" ### ##$
##a###:
##;
## ### ### ### ### ### ### ###]###^###+###,### ##
## "## "##(-##)-
##y0## ############ ############ ############ ############ ###
######### ############ ############ ############ ############
############ ############ ############ ############ ##########
## ############ ############ ############ ############ #######
##### ############ ############ ############ #################
#############################
###$##d ###a$#gd # ##
###$##d ###a$#gd E{##
###$##d ###a$#gdl;=######$#a$#gd E{###L
##c
##d
##
##
##
##
##a### ### ### ### ####
###
###
###
##&
##)
##7
##8
##9
##:
##;
##M
##N
##U
##V
### ##! ##l ##m ## ## ## ## ## ## ######
###9###\###a### ### ### ### ### ### ### ### ### ### ######
#####%###&### ### ### ### ### #######6###=###
Ш
880 ( ###hg:
6#CJ##aJ#####h
#CJ##aJ#####h!#p#CJ##aJ#####h #Q#CJ##aJ#####ht< #CJ##aJ#####hh
#~#CJ##aJ#####hs%2#CJ##aJ#####h E{#CJ##aJ#####h v0#CJ##aJ#####hl
;=#CJ##aJ#####h8kT#CJ##aJ#####his #CJ##aJ##?=###X###a###t###~###
### ### ### ### ### ### ### ### ### ###$###6###O### ###
### ### ### ### ### ### ### ### ### ### ### ### ###=###>#
##?###@### ### ### ### ### ### ### ### ### ### ### #######
7###K### ### ### ### ### ### ###/###3###^###a###h###i###|
### ### ### ### ### ### ### ###
а 8
ии
#####h!#p#CJ##aJ#####hs%2#CJ##aJ#####h # #CJ##aJ##
###h K`#CJ##aJ#####h##I#CJ##aJ#####ht< #CJ##aJ#####his #CJ##aJ#
####hh#~#CJ##aJ#####hg:6#CJ##aJ#####h
#CJ##aJ##E ###2###m### ### ### ### ### ### ### ####### ##
# ### ### ### ### ### ### ### ###########4###h###r### ###
### ### ### ###############.###5###7###?###A###B###P###r###s###
### ### ### ### ### ### ###
#######$###-
###;###C###G###K###]###h###i###k###l###x###y###
ии
8 88 88 8888
( ###h8kT#CJ##aJ#####h # #CJ##aJ#####h #
#CJ##aJ#####h # #CJ##aJ#####hR# #CJ##aJ#####hz#G#CJ##aJ#####h
">#CJ##aJ#####h K`#CJ##aJ#####hh#~#CJ##aJ#####his #CJ##aJ#####h!
#p#CJ##aJ#####h##I#CJ##aJ##?y### ### ### ### ### ### ########
###0###4###9###o###y### ### ### ### ### ### ### ### ### ###
###
###!### ### ### ### ### ### ### ### ### ### ### ### ###
### ###]###^### ### ### ### ### ### ###)###-
###C###D###R### ### ### ### ### ### ### ### ###
訠
ب ذب ظ
##################hZ3 #CJ##aJ#####h # #CJ##aJ#####h #
#CJ##aJ#####h K`#CJ##aJ#####h##I#CJ##aJ#####h8I #CJ##aJ#####hg:6
#CJ##aJ#####h8kT#CJ##aJ#####hR# #CJ##aJ#####h!#p#CJ##aJ#####his
#CJ##aJ#####h # #CJ##aJ##< ### ### ### ###*###,###/###=###>##
#A###x### ### ## ## ## ## ## ## ## ## ##
###!##2!##Y!##a!##b!## !## !## !## !## !###"##-"##/"##:"##M"##
l"## "## "## "##?$##@$## $## $## $## $## %##
%##W%##X%## %## %## %## %## %## %## %## %## %## %##
##hm|
g#CJ##aJ#####hg:6#CJ##aJ#####h ">#CJ##aJ#####htR #CJ##aJ#####his
#CJ##aJ#####h #
#CJ##aJ#####h T #CJ##aJ#####h!#p#CJ##aJ#####hR# #CJ##aJ#####hvh
d#CJ##aJ#####hZ3 #CJ##aJ#####h # #CJ##aJ#####h*S\#CJ##aJ##< %#
# %## %## %##
&##/&##A&##E&##t&## &## &## &## &## &## &## &## &##:'##;'##g
'##i'## '## '## '## '## '## '## '## '## '## '##%(##G(##I(#
#J(##K(##m(##y(## (## (## (## (## (## (## (## (## (## (##6
)##=)##D)##Z)##[)##\)##
ਠ
ب
بب
#####hxe.#CJ##aJ#####hm|
g#CJ##aJ#####h K`#CJ##aJ#####hg:6#CJ##aJ#####h v #CJ##aJ#####hi
s #CJ##aJ#####h ">#CJ##aJ#####h #
#CJ##aJ#####h}# #CJ##aJ#####h ###CJ##aJ#####htR #CJ##aJ#####h
\##CJ##aJ#####hvhd#CJ##aJ#####h s{#CJ##aJ#####h # #CJ##aJ##5\)#
#^)##_)##`)##d)## )## )## )## )## )## )## )## )## )## )##
)########6##7##8*## ## ##•+## +## +## +## +###,##.,##M,
##N,##O,##{,## ,## ,## ,## ,###-###-##'-##(-##*-##+-##F-##N-
## -## -## -## -## -
## � ?
####h ">#CJ##aJ#####hqW #CJ##aJ#####h 3 #C
J##aJ#####h • #CJ##aJ#####hvhd#CJ##aJ#####hgO #CJ##aJ#####he#
#CJ##aJ#####h}# #CJ##aJ#####his #CJ##aJ#####hxe.#CJ##aJ#####h #
#CJ##aJ#####h C #CJ##aJ#####h S #CJ##aJ#####h K`#CJ##aJ#####h
v #CJ##aJ#####htR #CJ##aJ##2 -## -## -## -## -## -## -##
.
###.###.###.###.##?.##Z.##d.## .## .## .## .## .## .## .## .
## .## .##c/## /## /## /## /## /##A0##D0##x0##y0##z0## 0##
0## 0##W1##g1##i1##p1##r1##u1##
ииظаиШ
w ################h _ #5# >#CJ##aJ#####h ">##h ">#5# >#CJ#
#aJ#####hbN #CJ##aJ#####h}# #CJ##aJ#####h## #CJ##aJ#####h Ee#C
J##aJ#####h 3 #CJ##aJ#####hEK #CJ##aJ#####h -
#CJ##aJ#####hxe.#CJ##aJ#####h • #CJ##aJ#####h ">#CJ##aJ#####h
K`#CJ##aJ#####hg:6#CJ##aJ#####hqW #CJ##aJ#####h v #CJ##aJ##,y
0##z0## 0## 0##h1## 1## 1###2##o2##p2## 2## 2##94##:4## ####
######## ############ ############ ############ ############ #
########### ############ ############ ############ ###########
# ############ ############ ###################################
###########################$## ## #] #^ #a$#gd _ #####
#$## ## #] #^ #a$#gd?3 ######$## ## ##d ###] #^
#a$#gd ">######$## #] #a$#gd}# ######$#
&##F##
## ### #] #a$#gd ">######$## ## #] #^ #a$#gd \H
##
###$##d ###a$#gd ">##
###$##d ###a$#gd+W ## u1##v1##w1##x1##y1##{1##|
1## 1## 1## 1## 1## 1## 1## 1## 1## 1## 1## 1###2###2###2#
ʾʡ
#n2##o2## |
ncnXnLn C######################h ">#6# CJ##aJ####hbN ##h ">#5#
CJ##aJ####h OY#5# >#CJ##aJ#####h _ #5# >#CJ##aJ#####h ">#
#h ">#5# >*#CJ##aJ#####h OY#CJ##aJ#####h ">#CJ##aJ#####his ##h
">#6# CJ##aJ####h \H#6# CJ##aJ####h \H##h \H#5# 6# CJ##aJ##
###h \H##h ">#5# 6# >#CJ##aJ####hbN #5# 6# >#CJ##aJ####h \
H##h \H#5# 6# >#CJ##aJ####h \H##h \H#5# >#CJ##aJ#####hbN #
5# >#CJ##aJ#####h \H##h ">#5# >#CJ##aJ###o2##p2## 2## 2##
2##
3##!3##"3##F5##G5##H5##\5##]5##^5## 5## 5## 5## 5## 5##q6## 6
## 6## 6## 6## Ž }r}r}f] RF###################
####h Dz##h Dz#5# CJ##aJ####h?3 ##h?3 #CJ##aJ#####hR#k#6# CJ#
#aJ####hg8##h?3 #6# CJ##aJ####h#JN#5# 6# CJ##aJ#####hg8##h?3
#5# 6# CJ##aJ#####h \H#CJ##aJ#####h \H#6# CJ##aJ####h _ #6#
CJ##aJ####h?3 ##h Ei#6# CJ##aJ####h?3 ##h _ #6# CJ##aJ####h
?3 #CJ##aJ#####h _ #CJ##aJ#####h _ ##h _ #5# CJ##aJ####h?3
#5# CJ##aJ####h ">#CJ##aJ#####his ##h ">#6# CJ##aJ####h}# #6#
CJ##aJ####:4## 4## 4##H5##I5##]5##^5##q6## 6## 6##w7##x7## 7
##,8##-
8## ############ ############ ############ ############ ######
###### ############ ############ ############ ############ ###
######### ############ ############ ############{##############
#######$## 8#] 8#a$#gd Dz#####$#
&##F### 8#] 8#a$#gd}# #####$#
&##F### ##d ###] #a$#gd ">######$## #^ #a$#gd Dz######
$## ## #] #^ #a$#gd \H######$## ## #] #^ #a$#
gdR#k######$## ## #] #^ #a$#gd _ ######$## #] #a$#
gd _ #####$#
&##F
## #] #a$#gd _ ### 6## 6## 6##v7##w7##x7##+8##,8##-
8## 8## 8## 8## 8## 8## 8##z9## 9## 9## 9## 9## 9## 9##
9##J:## :## :## :## :## :##
Չ
{p g^gRJ######hFa #CJ##aJ#####hFa ##h ###5# CJ##aJ####hFa
#6# CJ##aJ####hR#k#6# CJ##aJ####h Dz#5# 6# CJ##aJ#####h Dz#
#h ">#5# 6# CJ##aJ#####h Dz##h Dz#5# 6# CJ##aJ#####h#JN#6# C
J##aJ####h \H#6# CJ##aJ####his ##h ">#6# CJ##H*#aJ#####h}# #6
# CJ##aJ####h Dz#6# CJ##aJ####his ##h Dz#6# CJ##aJ####h ">#6
# CJ##aJ####his ##h ">#6# CJ##aJ####h Dz#5# CJ##aJ####h Dz##
h ">#5# CJ##aJ####-
8## 8## 8##=9##>9##v9##w9## 9## 9## 9## 9##I:##J:## :## :##
:## ############ ############ ############ ############ ####
######## ############ ############ ############ ############ #
########### ############ ############ ############ ###########
# ################################################$## ## #]
#^ #a$#gd Dz######$#a$#gd ">######$## ## #] #^ #a
$#gd#JN######$## ## #] #^ #a$#gd ">#####$#
&##F### #] #a$#gd ">######$## #] #a$#gd ">######$## 8#
] 8#a$#gd}# #####$#
&##F### 8#] 8#a$#gd}# ### :## :## :## :## :## :## :## :##[
;##\;##];##
=##
>##!>##.>##0>##1>##V>##Z>###@##(A## A## A## A## A## A## A##
A## A## A## ھ y p g^U^Ug y ############
###########h-
d #6# CJ##aJ####hrZ #6# CJ##aJ####hE@>#6# CJ##aJ####hA#m#6# C
J##aJ####h : #6# CJ##aJ####h : #CJ##aJ#####h #Y#6# CJ##aJ###
#h#b #6# CJ##aJ####hFa #6# CJ##aJ####hFa #5# 6# CJ##aJ#####h
Fa ##h ">#5# 6# CJ##aJ#####hFa ##hFa #5# 6# CJ##aJ#####h Dz
##h ">#5# 6# CJ##aJ#####h Dz#5# 6# CJ##aJ#####h ####hFa #CJ#
#aJ#####hFa #CJ##aJ#####h ">#CJ##aJ### :## :## :## :###>##
>##!>##/>##0>##1>###@###@## A## A## A## A## C## C## ########
#### ############ ############ ############ ############ #####
####### ############ ############ ############ ############ ##
########## ############ ############ ############ ############
############ ##########################################$## #
# ## 0 ] #^ #` 0 a$#gd ">######$## ## #] #^ #
a$#gd'~ ######$## ## ## #] #^ #` #a$#gd : ######$
## ## #] #^ #a$#gd ">######$## ## #] #^ #a$#g
d Dz######$#a$#gd ##### A###B##4B##$C##%C## C## C## C## C##
C## C## C## C## C##&D##)D## D## D## D## D## D###E###E##-
ɽ
E##1E##`E##qE##wE## E## E## E## E## E## E## E##
zrzjzrzrzrbzrz########################hR#k#CJ##aJ####
#hg:6#CJ##aJ#####hD@G#CJ##aJ#####h ,##CJ##aJ#####h A #CJ##aJ###
##h2Y #6# CJ##aJ####hM[y#6# CJ##aJ####h : #6# CJ##aJ####h ">
#5# 6# >#CJ##aJ####h4v #5# 6# >#CJ##aJ####hz#G#5# 6# >*#CJ
##aJ####h ">##h ">#5# 6# >#CJ##aJ####h 7 #5# 6# >#CJ##aJ##
##h # #6# CJ##aJ####h-
d #6# CJ##aJ####h ">#6# CJ##aJ###" C## C## C## C## D## D##
D## D## D## D## E## E## J## J##.K##/K## K## ############
############ ############ ############ ############ ##########
## ############ ############ ############ ############ #######
##### ############ ############ ############ ############ ####
###############$## ## ##d ###] #` #a$#gd ,###
###$##d ###a$#gd %x######$## ##d ###` #a$#gdD@G##
###$##d ###a$#gdD@G######$## #] #a$#gd2Y ######$## #]
#a$#gd ">######$## ## #] #^ #a$#gd ">######$## #^
#a$#gd 7 ######$#a$#gd ">### E##
F###F##MF## F## F##?G##@G##dG## G## G## G## G##
H##DH##EH## H## H## H## H## H## H##QI##UI## I## I###J###J##%
J##&J##KJ##LJ##RJ##SJ##WJ## J## J## J## J## J##
û { s k #################hr%r#
CJ##aJ#####h & #CJ##aJ#####hS# #CJ##aJ#####h 2q#CJ##aJ#####h j
#CJ##aJ#####hD@G#CJ##aJ#####h ###CJ##aJ#####h Y #CJ##aJ#####h
P2 #CJ##aJ#####h#Q #CJ##aJ#####hE^ #CJ##aJ#####h K`#CJ##aJ####
#h t #CJ##aJ#####hN# #CJ##aJ#####h ; #CJ##aJ#####hb~C#CJ##aJ##
###h 2/#CJ##aJ#####h -
##h 2/#5# CJ##aJ###' J## J## J## J## J## J## J###K##+K##-
K##.K##/K##0K##1K##3K##6K##DK##IK## K## K## K## K## K## K##
K## K## K## K## L## L## L## L## L## M## M## N##
Ȍ z r j brb###################h a##CJ##aJ##
###huHa#CJ##aJ#####h^# #CJ##aJ#####h j #CJ##\# aJ####h # #CJ#
#\# aJ####h ;###h #V#CJ##\# aJ####h • _#CJ##aJ#####h:###CJ##aJ#
####hH#g##h:###5# CJ##aJ####hH#g##h qC#5# CJ##aJ####h # #CJ##a
J#####h qC#CJ##aJ#####h M##CJ##aJ#####h #y#CJ##aJ#####h j #CJ#
#aJ#####h A #CJ##aJ#####h & #CJ##aJ#####h ,##CJ##aJ### K## K
## L## M###O## P## P###S###S## W## W###a###a##Sc##Tc## i## i
## q## q##1r##2r## s## ############ ############ ############
############ ############ ############ ############ #########
### ############ ############ ############ ############ ######
###### ############ ############ ############ ############ ###
######### ############ ############ ###########################
#########
###$##d ###a$#gd+W ##
###$##d ###a$#gd %x######$## ## ##d ###] #` #a$#gd ,#
#####$## ## 8## x#7$#8$#H$#] #^ 8#a$#gd # ### N## N###O#
##O###O## P## P## P## P## P## P## P## P## P##?Q##AQ##EQ##MQ
##QQ## Q## Q##;R##>R##HR##JR##kR##}R## R## R## R## R## R## R
###S###S###S###S##
S###S###S## Ž } um
m#####################hS; #CJ##aJ#####h • _#CJ##aJ#####h ####h
f #6# CJ##aJ####h K`#CJ##aJ#####h Z##CJ##aJ#####huHa#CJ##aJ##
###hP2 #CJ##aJ#####hqiP#CJ##aJ#####hH#g##h f #5# CJ##aJ####h f
#CJ##aJ#####h #L#CJ##aJ#####h A #CJ##aJ#####h j #CJ##aJ#####
h #V##h## #CJ##aJ#####h|
q@#CJ##aJ#####h a##CJ##aJ#####h## #CJ##aJ##'#S##/S##5S##JS##KS##
PS##YS##\S## S## S## S## S## S## S## S## S###T###T##&T##(T##
)T##@T##NT##OT##ST##gT##lT##nT##qT##rT##•T## T## T## T## T## T
## T## T## T## T## T## T## T## T## T## T###U###U##
U###U###U##
##################h#D #CJ##aJ#####h m
Y##h#D #5# CJ##aJ####h2Y #CJ##aJ#####hEW,#CJ##aJ#####h
KI#CJ##aJ#####h mY##h
KI#5# CJ##aJ####h mY##hEW,#5# CJ##aJ####huHa#CJ##aJ#####h Z##C
J##aJ#####h # #CJ##aJ#####h ,V#CJ##aJ#####hS; #CJ##aJ#####hH#g
##hS; #5# CJ##aJ###2#U## U## U## W## W## W## W## W## W## W
###X##$X##XX##[X## X## X## Y## Y###Z## Z## Z## Z## Z##1[##2[
## [## [## [## [##N\##P\## \## \##(]###^##0^##3^##A^## ^## ^
###_## Ž } u m } m
m################h
##CJ##aJ#####h m #CJ##aJ#####h#4 #CJ##aJ#####h aB#CJ##aJ#####h
d(-#CJ##aJ#####h
R#CJ##aJ#####h tC#CJ##aJ#####hg:6#CJ##aJ#####h N #CJ##aJ#####hP
2 #CJ##aJ#####h F #CJ##aJ#####h y #CJ##aJ#####h
#CJ##aJ#####h ,###hS; #CJ##aJ#####hP#N#CJ##aJ#####h 5 #CJ##aJ
#####h "##CJ##aJ#####h0o
#CJ##aJ##(#_##
_## _## _## _## _## _## _###`###`## `## `## `## `## `## `
## `## `###a###a###a##
a##
a##{b## b## b## b## b## b## b## b## b## b## b## b###c##%c#
ļ
#'c##)c##*c##=c##Sc##Tc##Vc##Xc##
घ
x ##################h Z[#CJ##aJ
#####h\p #CJ##aJ#####h t##CJ##aJ#####h #
#CJ##aJ#####h I[##h+W #5# CJ##aJ####h+W #CJ##aJ#####h ">#CJ##a
J#####h A #CJ##aJ#####h
#CJ##aJ#####h tC#CJ##aJ#####h $"#CJ##aJ#####h #Q##h
##6# CJ##aJ####h m #CJ##aJ#####hP2 #CJ##aJ#####h
##CJ##aJ#####huHa#CJ##aJ##,Xc##Yc##ic## c## c## c## c###d###d#
#ld##{d##|d##~d##•d## d## e##
e##_f##df## g## g## g##
g## g## g###h###h###h
###h###h##2h##4h##5h##
7h##`h##th##•h## h## h## i## i## i
##$j## j###k##
蘐
k## ̰
x#############h #(#CJ##aJ#####h w #CJ##aJ#####h c #CJ##aJ
#####h z##CJ##aJ#####hZ#[#CJ##aJ#####hXWE#CJ##aJ#####h [{#CJ##aJ
#####h7: ##h [{#5# CJ##aJ####h4v #CJ##aJ#####h &H#CJ##aJ#####h
7: ##h+W #5# CJ##aJ####h m #CJ##aJ#####hP2 #CJ##aJ#####h+W #
CJ##aJ#####hD# #CJ##aJ#####h 1##CJ##aJ##-
k###k## k## k## l##5n##6n##8n##9n##=n##Fn##Jn##^n##dn##un##wn##
n## n## n## n## n## n## n## n###o##
o###o###o##"o##7o##8o##Lo##Po##eo##xo##zo## дУ 4
wowog#############################h u #CJ#
#aJ#####h@#S#CJ##aJ#####h#:r##h@#S#5# CJ##aJ####h#:r##h $x#5# C
J##aJ####h $x#CJ##aJ#####h#:r##h ] #5# CJ##aJ####h ] #CJ##aJ#
####h7: #5# CJ##aJ####h#:r##h#~##5# CJ##aJ####h#
#CJ##aJ#####h # #CJ##aJ#####h#~##CJ##aJ#####h#]##CJ##aJ#####h#
##CJ##aJ#####hW#a#CJ##aJ#####h #(#CJ##aJ#####h #(#CJ##aJ###zo##
o## o## o## o## o## o## o## o###p###p##*p##/p##<p##Op##Pp##
Up##Vp##ip##op## p## p## p## p## p## p## p## p## p## p###q
##
q###q###q##,q## ºº umume#
#############################h i #CJ##aJ#####hy7R#CJ##aJ#####h#:
r##hy7R#5# CJ##aJ####h #W#CJ##aJ#####hM# #CJ##aJ#####hXWE#5# C
J##aJ####h#:r##hM# #5# CJ##aJ####h#:r##hHFe#5# CJ##aJ####hHFe#C
J##aJ#####h .h#CJ##aJ#####h#:r##h .h#5# CJ##aJ####h#:r##h
# CJ##aJ####h
&#CJ##aJ#####h7: #5# CJ##aJ####h u #CJ##aJ#####h#:r##h u #5#
CJ##aJ###",q##Fq##Kq##\q##oq##pq##tq## q## q## q## q## q##
q## q## q## q## q##.r##/r##1r##2r##4r## r## r## r## r###s###
ǿ
s## s## s## s## # s## s# • w
o g_T ######hT[,##ht; #CJ##aJ#####ht; #CJ
#aJ#####huHa#CJ##aJ#####h#4 #CJ##aJ#####h m #CJ##aJ#####h#& #C
J##aJ#####h#Jf#CJ##aJ#####hZ#[#CJ##aJ#####h#h##CJ##aJ#####h]Z
#CJ##aJ#####h#Ln#CJ##aJ#####h z##CJ##aJ#####h #(#CJ##aJ#####h #
#CJ##aJ#####hhJ #CJ##aJ#####h #W#CJ##aJ#####h#:r##h #W#5# CJ#
#aJ####hy7R#CJ##aJ#####hI#h#CJ##aJ#####h#:r##hI#h#5# CJ##aJ###
s## s## s## w## w##,{##-{##J}##K}###~###~## ## ##-
##. ## ## ## ##/ ##0 ### ## ############ ###########
# ############ ############ ############ ############ ########
#### ############ ############ ############ ############ #####
####### ############ ############ ############ ############ ##
########## ############ ############ #########################$
## ## ## #] #^ #` #a$#gdEjr##
###$##d ###a$#gd #8######$## ## #] #^ #a$#gd K#######$
## ## #] #^ #a$#gdE# ##
###$##d ###a$#gdt; #####gdt; ### s## s## s## s## s## s## s
##$t##%t##+t##,t##bt##ct##it##lt## t## t## t## t##
u###u##@u##Bu##Lu##\u##]u##`u##au## u## u## u## u## u## u###v
###v##qv##sv##tv##vv##wv## v## v## v##
• y n n ###hT[,##h Y #CJ##aJ#####hT[,##hy# #
CJ##H*#aJ####hT[,##h(s #CJ##aJ#####hT[,##hy# #CJ##aJ#####hT[,##h
C#•#CJ##aJ#####hT[,##ht; #CJ##H*#aJ####h [{#CJ##aJ#####h g #CJ
##aJ#####h#4 #CJ##aJ#####hT[,##h @
#CJ##aJ#####h #z#CJ##aJ#####h m #CJ##aJ#####hT[,##ht; #CJ##aJ#
####hT[,#CJ##aJ#####h
K #CJ##aJ##+ v## v## v##Uw##•w## w## w## w## w## w## w## w
## w## w##lx##mx##yx##}x## x## x## x## x## x## x## x## x##
y##
z##
̹
z##gz##hz## z## x
pxeZRZRZ#######h m #CJ##aJ#####hT[,##h#D #CJ##aJ#####hT[,##h[l
#CJ##aJ#####h S #CJ##aJ#####hT[,##hpS #CJ##aJ#####h#4 #CJ##aJ
#####hT[,##h @
#CJ##aJ#####h [{#CJ##aJ#####hT[,##h#0 #CJ##aJ#####h #8#CJ##aJ##
###h
K #CJ##aJ#####h#Jf#CJ##aJ#####hT[,##h#d #CJ##aJ#####hT[,##h ###
CJ##aJ#####hT[,##hUZh#CJ##aJ#####hT[,##h # #CJ##aJ#####hg:6#CJ##
aJ#####hT[,##hy# #CJ##aJ### z## z## z## z## z##+{##.{##/{##g|
## |
##I}##K}###~###~###~###~###~##:~##;~## ~## ~## ~## ~## ~## ~#
##•###•###•##w•## • ##• ##• ##X ##x ## ## ### ##\ ##
{ s k c###########h#
##CJ##aJ#####h ./#CJ##aJ#####h#O##CJ##aJ#####hx% #CJ##aJ#####h
#CJ##aJ#####h r#CJ##aJ#####h #8#CJ##aJ#####h
K #CJ##aJ#####h#Jf#CJ##aJ#####hT[,##h|
1 #CJ##aJ#####hT[,##h Y #CJ##aJ#####hT[,##hS& #CJ##aJ#####hT[,
##h u #CJ##aJ#####hT[,##h 0##CJ##aJ#####hT[,##h 6##CJ##aJ#####
hddJ#CJ##aJ#####hT[,##h # #CJ##aJ##%\ ##` ##f ##g ## ## ##
## ## ## ## ## ## ## ##| ##} ## ## ## ##+ ς ##, ##-
##. ##/ ##0 ##2 ##g ##h ## ## ##H ##Q ##` ##
Ǽ
x x m m bZ##################h## #CJ##aJ#####
hT[,##h ? #CJ##aJ#####hT[,##hC#•#CJ##aJ#####hT[,##h EV#CJ##aJ##
###hT[,##h # #CJ##aJ#####hT[,##h Y #CJ##aJ#####hT[,##hy# #CJ##
aJ#####h #8#CJ##aJ#####h
K #CJ##aJ#####h#Jf#CJ##aJ#####hT[,##h#4 #CJ##aJ#####h ###CJ##aJ
#####hT[,##h#0 #CJ##aJ#####hT[,##h # #CJ##aJ#####hT[,##h 6##CJ
##aJ#####h#
##CJ##aJ#####h m #CJ##aJ##
` ##a ##c ##d ##t ## ## ## ## ## ## ## ## #
Ȅ
# ## ## ## ## ## ### ## #### ## ### ### ##
Ɔ dž ## ## ##چ
##! ##A ##J ##u ## ## ## ## ## ## ## ## ### ###
### ### ### ##n ##v ## ## ##
ڞ ڼ
ک
کړڞکڋڞ
ک
•#######hT[,##hEjr#6# CJ
##aJ####h#; #CJ##aJ#####hT[,##h(! #CJ##aJ#####hT[,##h # #CJ##a
J#####hT[,##hC#•#CJ##aJ#####h #8#CJ##aJ#####h
K #CJ##aJ#####hT[,##hy# #CJ##aJ#####hT[,##h EV#CJ##aJ#####hT[,#
#h s #CJ##aJ#####hT[,##h ? #CJ##aJ#####h## #CJ##aJ#####h#4 #C
Ň
J##aJ##1 ## ##Ç## ## ## ## ## ### ### ##. #
#a ##c ### ## ## ## ## ### ##.
##/ ##0 ##1 ##2 ##4 ## ## ## ##
̾ 沦
## ### ### ### ## ## ## ##
x m m e Z ###hT[,##h#Z##CJ##aJ#####h~H #CJ##aJ#####hT
[,##hC#•#CJ##aJ#####hT[,##h(! #CJ##aJ#####h #8#CJ##aJ#####h
K #CJ##aJ#####h#Jf#CJ##aJ#####hT[,##h s #CJ##aJ#####hT[,##h s
#6# CJ##aJ####hT[,##h#Z##6# CJ##aJ####hT[,##h 9##5# 6# CJ##aJ#
####hT[,##hEjr#5# 6# CJ##aJ#####hT[,##h 9##6# CJ##aJ####hT[,##
hEjr#6# CJ##aJ####hT[,##hEjr#6# CJ##H*#aJ### ## ### ##H ##
ƍ
## ## ### ### ### ### ### ### ### ### ### ### ### ##~ ##
## ## ## ## ## ## ## ## ## ## ##? ##K ##L ##N
ُ2
##O ##_ ## ## ## ## ### ##: ##D ##V ##[ ## ##
ļי
י
{s{ {###h#; #CJ##a
J#####hT[,##h # #CJ##aJ
#####hT[,##hC#•#CJ##aJ#####h##8#CJ##
aJ#####hT[,##h.# #CJ##aJ#####h#4 #
CJ##aJ#####h #8#CJ##aJ#####h
K #CJ##aJ#####h#Jf#CJ##aJ#####hT[,
##h
K #CJ##aJ#####h s #CJ##aJ#####hT[,
##h#Z##CJ##aJ#####hT[,##h s #CJ##a
J#####h## #CJ##aJ#####hT[,##h(! #C
J##aJ##-
# ### ## ### ### ## ## ##. ##/ ###
#### ### ## ## ## ## ## ## ##
## ############ ############ ############ ############ #####
####### ############ ############ ############ ############ ##
########## ############ ############ ############ ############
############ ############ ############ ############ #########
#####
###$##d ###a$#gd tZ##
###$##d ###a$#gd @ ##
###$##d ###a$#gd(# ######$## ## ##] #^ ##a$#gd#7 ##
###$##d ###a$#gd #8######$## ## ## #] #^ #` #a$#gd
Ejr##
ɐ ΐ
###$##d ###a$#gdt; ### ## ## ## #
# ### ### ### ##. ##5 ##E ##K ## #
# ## ## #### đ ő ### ### ### ##/ ##0 #
˒
#3 ##4 ##W ##` ##a ##r ##y ## ## ##Ò## ## ## ## ## ##
ʓ
## ##d ## ## ## ## ## ### ### ### ### ### ##
û
############hT[,##h/|
#6# CJ##aJ####hT[,##hEjr#5# 6# CJ##aJ#####h=. #6# CJ##aJ####
hT[,##hEjr#6# CJ##aJ####h+3j#CJ##aJ#####h#; #CJ##aJ#####hT[,##h/
|
#CJ##aJ#####hT[,##hC#•#CJ##aJ#####hT[,##h # #6# CJ##aJ####h##
8#CJ##aJ#####hT[,##h # #CJ##aJ#####h#4 #CJ##aJ##2# ### ### ##
# ### ### ## ## ##g ## ## ## ## ## ##1 ##K #
#S ##r ##v ## ## ### ### ##-
##. ##/ ##0 ##1 ##3 ##P ##k ## ## ## ## ## ##
## ## Θ ## ## ### ### ### ### ##1 ##
跆
· · ·{ {s { {###h b #CJ##aJ#####hT[,##hb
#CJ##aJ#####hT[,##h/| #CJ##aJ#####hT[,##h#Jf#CJ##aJ#####h/|
#CJ##aJ#####hT[,##h #Y#CJ##aJ#####h b #CJ##aJ#####hT[,##h @
#CJ##aJ#####hT[,##hC#•#CJ##aJ#####h##8#CJ##aJ#####h=. #CJ##aJ####
#hT[,##h # #CJ##aJ#####h #8#CJ##aJ#####h #
#CJ##aJ#####h#Jf#CJ##aJ##-
1 ##< ##Q ##S ##z ## ## ## ## ## ## ### ę Й љ ### ##" ##
## ## #####
##
## ## ##E ##U ## ##
Ν Н ѝ
# # # # ### # # # # # # # #
#a ##b ## ## ## ## ### ##K ##M ##S ##U ##i ##l ##n ##p
##v ## Ǥ
z ##hT[,##h#7 #CJ##aJ#####hT[,##h [ #CJ##H*#aJ####hT[,##h
[ #CJ##aJ#####h f #CJ##aJ#####hT[,##h(# #CJ##aJ#####h #8#CJ##a
J#####h #
#CJ##aJ#####h#Jf#CJ##aJ#####h#4 #CJ##aJ#####h tZ#CJ##aJ#####hT[,
##h C #CJ##aJ#####hT[,##h/| #CJ##aJ#####hT[,##hb
#CJ##aJ#####h b #CJ##aJ##0v ##x ## ## ### ### ##" ##$
##
#
##
## ## ## ## ## ##W ##X ##x ##z ## ##9 ##8
##ؤ##
##
##
##
#
##( ##W ##[ ##\ ## ## ## ##
ƥ
## ## ## ## ### ##$ ##' ##( ##h ##o ##p ##q ##• ##
ҺҺҲҺҪʟ
x###hT
[,##h # #6# CJ##aJ####h%# #CJ##aJ#####h m #CJ##aJ#####hT[,##h
y8y#CJ##aJ#####hT[,##h # #CJ##aJ#####h#Jf#CJ##aJ#####h#4 #CJ##a
J#####h#; #CJ##aJ#####h #
#CJ##aJ#####h #8#CJ##aJ#####hT[,##h(# #CJ##aJ#####hT[,##h #>#CJ
##aJ#####hT[,##h [ #CJ##aJ#####hT[,##h [ #CJ##H*#aJ###/•
ħ ŧ Ƨ ʧ
## ## ##' ##* ##4 ##5 ##L ##Y ## ## ## ## ## ## ##
##
Χ ϧ ُP ##:##
/ ##
. ##
###
###
###
###
##
## ## ## ## ##9 ##4 ##0
##0 ###### ##< ##J ##O ##r ##z ##{ ##• ## ##
## ## ## ## ## ## ## ## ## ##
## ##
##
####
̼ ļ̱ԱԱԱԱԱ
############h#8 #CJ##aJ#####hT[,##h # #CJ##aJ#####hT[,##h K~#C
J##aJ#####hT[,##h )'#CJ##aJ#####h%# #CJ##aJ#####h#4 #CJ##aJ####
#h b #CJ##aJ#####hT[,##h ,L#CJ##aJ#####hT[,##h[Xc#CJ##aJ#####hT
[,##hC#•#CJ##aJ#####hT[,##h # #CJ##aJ##8 ## ## ## ### ### ##
## ## ## ### ##, ##1 ##2 ##H ##L ##V ##W ##w ##
ح
## ## ## ## ## ## ## ### ### ### ### ##Z ##[ ##
## ## #### ## ### ### ## ## ## ## ## ## ## ## ##
##& ##' ##-
##3 ##p ##r ## ## ## ##: ##
喡
###hT[,##h G #CJ##aJ#####hT[,##h0o #CJ##aJ#####h4h
#CJ##aJ#####hT[,##h~~o#CJ##aJ#####h P #CJ##aJ#####hT[,##h = #C
J##aJ#####h # #CJ##aJ#####hT[,##h K~#CJ##aJ#####h%# #CJ##aJ###
##hT[,##h # #CJ##aJ#####h
#CJ##aJ##;: ## ## ## ## ## ##q##+ ##6 ##: ##; ##
D ##I ##K ##Q ##T ##V ##W ##Y ##[ ##\ ##` ## ## ## ۲ ##
## ## ### ##
### ### ### ### ##
##! ##6 ## ʿ՞ { { s k`#
#########h # ##h # #CJ #aJ#####h #C#CJ##aJ#####h @
#CJ##aJ#####h## #CJ##aJ#####h ] #CJ##aJ#####h
f#CJ##aJ#####hT[,##h @
#CJ##aJ#####h #8#CJ##aJ#####h#4 #5# >*#CJ##aJ#####h
###h#4 #5# >#CJ##aJ#####h tZ#5# >#CJ##aJ#####hT[,##h tZ#CJ##
aJ#####h #
#CJ##aJ#####h tZ#CJ##aJ#####h#4 #CJ##aJ#####hT[,##h4h #CJ##aJ##
###h # #CJ##aJ##$ ##: ##; ##V ##W ### ##
##! ##0 ##I ##J ##M ##m ## ## ## ## ## ## ##
## ############ ############ ############ ############ ###
######### ############ ############ ############ ############
############ ############ ############ ############ ##########
## ############ ############ ############ ############ #######
#############################$#a$#gd/?#######$#a$#gd50 ######$##
## 0 ^ #` 0 a$#gd # ######$## 8## 0 ^ 8#` 0 a$#gd
# ######$## #^ #a$#gd # ##
###$##d ###a$#gd @ ##
###$##d ###a$#gd tZ###6 ##L ##M ##
f ##i ## ## ## ## ## ## ## ##
## ## ## ## ## ## ## ## ##
ij ų
## ## ## ## ## ##s##³## ## #
Ƴ ɳ ʳ
# #### ## ## ýý ýòý #
#################################################################
#################################################################
#############################################h
####h/?##0J##mH##nH##u##
#h#x #0J#####j#####h#x #0J##U####h#x ####j#####h#x #U####h#g##
###hjq #CJ##aJ#####h # #CJ##aJ#####hR#k#CJ##aJ#####h$,
Ƴ dz
##h # #CJ##aJ##" ## ## ## ## ## ## ## ## ##
ɳ ʳ
## ## ## ## ############ ############ ############ ############
############ ############ ############ ############ #########
### ############ ############ #################################
#################################################################
#################################################################
#################################################################
###########################################$#a$#gd/?###########
# ###&`#$#gd v ######
9#
0#&P##1 h#:pR#k## / @! ##" ### #$ #% ### ## #
##############################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
## ####### #####################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#@##@ ##@#
### }B#####N#o#r#m#a#l#########CJ##_H##aJ##mH #sH #tH
###################D#A@ #D#
###########D#e#f#a#u#l#t# #P#a#r#a#g#r#a#p#h#
#F#o#n#t#####R#i# #R#
#########
#T#a#b#l#e# #N#o#r#m#a#l###### ###4 ###
#l#4 #######a #########(#k# #(#############N#o#
#L#i#s#t###########4##@## #4#
### \######H#e#a#d#e#r### ### ### # !#####.#)@ ###.#
### \######P#a#g#e#
#N#u#m#b#e#r######### ########## #####!## ## t ######!##
## t ######!## ## t ######!## ## t ######!## ## t
######!## ## t ######!## ## t ######!## ## t ######!
## # t ######!##
# t ######!## ## t ######!##
# t ######!##
# t ######!## ## t ######!## ## t ######!## ## t ####
##!## ## t ######!## ## t ######!
## ## t ######!## ## t ######!##
## t ######!## ## t ######!## ##
t ######!## ## t ######!## ## t #
#####!## ## t ######!## ## t ####
##!## ## t ######!## ## t ######!
## ## t ######!## ## t #########a
### ###w####### ### ####$## (## .#
#R4## ;## @##YF##_L###R##DX##J]##
b## h## m ##,s## y##0~## ## ##/ ###
# ## ## ## #### #####'#####l##### #####V#####@###########
}##### ### # ###
#3##### ###
# ###
# ##### ##### #####9##### ##### #####W###########U#####[#####m
##### ##### #####L###########################################7##
#8###U###V###u###v###x### ### ### ### ### ### ### ### ### #
## #######
### ###"#######$###a###:###;### ###
##
## ### ### ### ###]###^###+###,### ### ### ### ###(%##)%##y(
##z(## (## (##h)## )## )#####o##p*## ## ##9,##:,## ,## ,
##H-##I-##]-##^-##q.## .## .##w/##x/## /##,0##-
0## 0## 0##=1##>1##v1##w1## 1## 1## 1## 1##I2##J2## 2## 2##
2## 2## 2## 2###6##
6##!6##/6##06##16###8#
##8## 9## 9## 9## 9## ;
## ;## ;## ;## ;## <## <
## <## <## <## <## =##
=## B## B##.C##/C## C#
# C## D## E###G## H##
H###K###K## O## O###Y
###Y##S[##T[## a## a##
i## i##1j##2j## k## k##
k## o## o##,s##-
s##Ju##Ku###v###v## y#
# y##-{##.{## |## |
## • ##/ ##0 ### ### ## #
## ### ## ## ##. ##/ ####### ### ##
## ## ## ## ## ## ##: ##; ##V ##W ### ##
ƫ
##! ##0 ##I ##J ##M ##m ## ## ## ## ## ###### !## #
###### !## ####### !## ####### !## ####### !## ####### !##
####### !## ####### !## ####### !## ####### !## ####### !
## ####### !## ####### !## ####### !## ####### !## #######
!## ####### !## ####### !## ####### !## ####### !## #####
## !## ####### !## ####### !## ####### !## ####### !## ###
# ## !##J 1## ## !## ### ## !##I=### ## !## c## ## !##K
]## ## !##I=### ## !#### ## ## !##I=### ## !### +## ##
!##I=### ## !## ### ## !##I=### ## !### +## ## !##I=### ##
!### +## ## !##I=### ## !## o%## ## !##I=### ## !##N #
# ## !##I=### ## !##o J## ## !##I=### ## !## z
## ## !##I=### ## !## z
##### !## #### ## !##I=### ## !##I=###### !## ####### !##
####### !## #### ## !##I=###### !## ####### !## ####### !##
####### !## ####### !## ####### !## ####### !## ####### !
## ####### !## ####### !## ####### !## ####### !## #######
!## #### ## !##I=###### !## ####### !## ####### !## #####
## !## ####### !## ####### !## ####### !## ####### !## ###
#### !## ####### !## ####### !## ####### !## ####### !## #
###### !## ####### !## ####### !## ####### !## ####### !##
####### !## ####### !## ####### !## ####### !## ####### !
## ####### !## ####### !## ####### !## ####### !## #######
!## ####### !## ####### !## ####### !## ####### !## #####
## !## ####### !## ####### !## ####### !## ####### !## ###
#### !## ####### !## ####### !## ####### !## ####### !## #
###### !## #### ## !## ### ## !##I=### ## !## #j## ## !##
I=### ## !## z
## ## !##I=### ## !## ###### !## ####### !## ####### !## #
###### !## ####
## !## #### ## !##I=### ## !##J 1## ## !##I=### ## !##'Op#
# ## !##I=### ## !## k ## ## !##I=### ## !## '8## ## !##
I=### ## !##LD ## ## !##I=### ## !## . ## ## !##I=### ##
!## z
## ## !##I=### ## !##n2###### !## ###### !## #### ## !##
c## ## !##I=### ## !##& D## ## !##I=###### !## #### ##
!##I=###### !## #### ## !##I=### ## !###ZW## ## !##I=###
## !##n2### ## !##I=### ## !## o%## ## !##I=### ## !## d>#
#### !## #### ## !##I=### ## !## d>## ## !##I=### ## !##p
v##### !## #### ## !##I=### ## !## o%## ## !##I=### ## !
## o%## ## !##I=### ## !## |
## ## !##I=### ## !##n2###### !## ####### !## #### ## !##I
=### ## !### +## ## !##I=### ## !####### ## !##% ### ## !
##I=### ## !## z
## ## !##I=### ## !##I=### ## !##I=### ## !## ### ## !##I=
### ## !##I=###### !## ###### !## ####### !## ####### !##
####### !## ####### !## ####### !## ####### !## ####### #
## ###### !## ##############7###8###U###V###u###v###x### ##
# ### ### ### ### ### ### ### ### #######
### ###"#######$###a###:###;### ###
##
## ### ### ### ###]###^###+###,### ### ### ### ###(%##)%##y(
##z(## (## (##h)## )## )#####o##p*## ## ##9,##:,## ,## ,
##H-##I-##]-##^-##q.## .## .##w/##x/## /##,0##-
0## 0## 0##=1##>1##v1##w1## 1## 1## 1## 1##I2##J2## 2## 2##
2## 2## 2## 2###6##
6##!6##/6##06##16###8#
##8## 9## 9## 9## 9## ;
## ;## ;## ;## ;## <## <
## <## <## <## <## =##
=## B## B##.C##/C## C#
# C## D## E###G## H##
H###K###K## O## O###Y
###Y##S[##T[## a## a##
i## i##1j##2j## k## k##
k## o## o##,s##-
s##Ju##Ku###v###v## y#
# y##-{##.{## |## |
## • ##/ ##0 ### ### ## #
## ### ## ## ##. ##/ ####### ### ##
## ## ## ## ## ## ##: ##; ##V ##W ### ##
##! ##0 ##I ##J ##M ##m ## ## ## ## ## ## ##
ƫ ǫ
## ## ## ## ## ## ## ## ## ## #### ####0#####
## ### ########## ####0####### ### ########## ####0####### #
## ########## ####0####### ### ########## ####0####### ### #
######### ####0####### ### ########## ####0####### ### ######
#### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ###
#0####### ### ########## ####0####### ### ########## ####0###
#### ### ########## ####0####### ### ########## ####0#######
### ########## ####0####### ### ########## ####0####### ###
########## ####0####### ### ########## ####0####### ### ###
####### ####0####### ### ########## ####0####### ### ########
## ####0####### ### ########## ####0####### ### ########## #
###0####### ### ########## ####0####### ### ########## ####0#
###### ### ########## ####0####### ### ########## ####0######
# ### ########## ####0####### ### ########## ####0####### ##
# ########## ####0####### ### ########## ####0####### ### ##
######## ####0####### ### ########## ####0####### ### #######
### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ####0
####### ### ########## ####0####### ### ########## ####0#####
## ### ########## ####0####### ### ########## ####0####### #
## ########## ####0####### ### ########## ####0####### ### #
######### ####0####### ### ########## ####0####### ### ######
#### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ###
#0####### ### ########## ##
#0####### ### ########## ####0####### ### ########## ##
#0####### ### ########## ####0####### ### ########## ####0###
#### ### ########## ####0####### ### ########## #
#0####### ### ########## ####0####### ### ########## ####0##
##### ### ########## ####0####### ### ########## ####0#######
### ########## ####0####### ### ########## ####0####### ###
########## ####0####### ### ########## ####0####### ### ###
####### ####0####### ### ########## ####0####### ### ########
## ## #0####### ### ########## ##
#0####### ### ########## ####0####### ### ########## ##
#0####### ### ########## ####0####### ### ########## ##
#0####### ### ########## ####0####### ### ########## ##
#0####### ### ########## ####0####### ### ########## ####0###
#### ### ########## ####0####### ### ########## ####0#######
### ########## ####0####### ### ########## ####0####### ###
########## ####0####### ### ########## ####0####### ### ###
####### ####0####### ### ########## ####0####### ### ########
## ####0####### ### ########## ####0####### ### ########## #
###0####### ### ########## ####0####### ### ########## ####0#
###### ### ########## ####0####### ### ########## ####0######
# ### ########## ####0####### ### ########## ####0####### ##
# ########## ####0####### ### ########## ####0####### ### ##
######## ####0####### ### ########## ####0####### ### #######
### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ####0
####### ### ########## ####0####### ### ########## ####0#####
## ### ########## ####0####### ### ########## ####0####### #
## ########## ####0####### ### ########## ####0####### ### #
######### ####0####### ### ########## ####0####### ### ######
#### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ###
#0####### ### ########## ####0####### ### ########## ####0###
#### ### ########## ####0####### ### ########## ####0#######
### ########## ####0####### ### ########## ####0####### ###
########## ####0####### ### ########## ####0####### ### ###
####### ####0####### ### ########## ####0####### ### ########
## ####0####### ### ########## ####0####### ### ########## #
###0####### ### ########## ####0####### ### ########## ####0#
###### ### ########## ####0####### ### ########## ####0######
# ### ########## ####0####### ### ########## ####0####### ##
# ########## ####0####### ### ########## ####0####### ### ##
######## ####0####### ### ########## ####0####### ### #######
### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ####0
####### ### ########## ####0####### ### ########## ####0#####
## ### ########## ####0####### ### ########## ####0####### #
## ########## ####0####### ### ########## ####0####### ### #
######### ####0####### ### ########## ####0####### ### ######
#### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ###
#0####### ### ########## ####0####### ### ########## ####0###
#### ### ########## ####0####### ### ########## ####0#######
### ########## ####0####### ### ########## ####0####### ###
########## ####0####### ### ########## ####0####### ### ###
####### ####0####### ### ########## ####0####### ### ########
## ####0####### ### ########## ####0####### ### ########## #
###0####### ### ########## ####0####### ### ########## ####0#
###### ### ########## ####0####### ### ########## ####0######
# ### ########## ####0####### ### ########## ####0####### ##
# ########## ####0####### ### ########## ####0####### ### ##
######## ####0####### ### ########## ####0####### ### #######
### ####0####### ### ########## ####0####### ### ##########
####0####### ### ########## ####0####### ### ########## ####0
####### ### ########## ####0####### ### ########## ####0#####
## ### ########## ####0####### ### ########## ####0####### #
## ########## ####0####### ### ########## ####0####### ### #
######### ####0####### ### ########## ####0####### ### ######
#### @###0####### ### ######## #I #0#0####################%#
@###0####### ### ######## #I #0#0####################%# @###0#
###### ### ######## #I #0#0####################%# @###0#######
### ### ######I #0#0####################%# @###0####### ###
### ###### @###0####### ### ######## # @###0####### ### ##
###### # ####0####### ### ########## @###0####### ### ######
#### @###0####### ### ######## #I #0######################]###
##7###8###U###V###u###v###x### ### ### ### ### #######
### ###"###$###a###;### ###
## ### ### ### ###^### ### ### ### ###(%##)%##y(##h)## H##m
## ## ## ##K #0#0#################### #K #0#0############
######## #K #0#0#################### #K #0#0##################
## #K #0#0#################### #K #0#0#################### #K
#0#0#################### #K #0#0#################### #K #0#0#
################### #K #0#0#################### #K #0#0#######
############# #K #0#0#################### #K #0
0############## ### * #K #0
0#################### #K #0
0#################### #K #0#0#################### #K #0#0#####
############### #K #0#0#################### #
####0#################### #
@###0#################### #K #0#0#################### #
@###0#################### #
@###0#################### #K #0#0#################### #K #0#0#
#################T #K #0#0#################### #
####0#################### #
@###0#################### #
@###0#################### #
@###0#################### #
@###0#################### #
@###0#################### #
@###0#################### #
@###0#################### #K #0%0##########
######### #K #0#0#################### #K #0#0#################
### #K #0#0#################### # ############ ### ##########
################ ###
###
#######%###%###%###%###%###(#######L
##=### ###y### ### %##\)## -
##u1##o2## 6## :## A## E## J## N###S###U###_##Xc##
k##zo##,q## s## v## z##\ ##` ## ## ## ### ##1 ##v ##•
ʳ
## ##: ##6 ## ##Z###^###_###`###a###b###c###d###e###g###h###j###
l###n###p###q###s###t###u###v###w###x###y###z###|
###}###~###•### ### ### ### ### ### ### ### ### ### ### ##
#####" ##y0##:4##-
ʳ
8## :## C## K## s### ## ## ## ##[###]###f###i###k###m###o#
ɳ
##r###{### ### ### ####### ##\###
###############!###(####! ##!# ### 8###### ################
############@## #### #### # # ####### ###### ##########
##### 0###### (##### ######################
############### B#####
############S## #### ##### ##### #######
###?######## ######## ###### є # ####W:### Ҕ #####\W:### Ӕ #
### W:### ##### W:### R ######X:### R #
Ք ֔
ה
###\X:### ##### X:### # ### X:### ######Y:### #
ُ m
ڔ ۔
###\Y:### ##### Y:### # ### Y:### # ####Z:### #
###\Z:###^B ##### Z:### ##### Z:### #
㔑
┑
####[:### #####\[:### # ### [:### ##### [:### #
䔑
唑
####\:### # ###\\:### ##### \:#1###1###d ##d ## ### ###n ##n
##c'##c'## Z## h##ti##~i## i###p###p##Zw##Zw##s ##s ## ##
## ########################################################
#####
###########
#####
###########################################################6###6#
##m ##m ## ### ###y ##y
##n'##n'## Z## h##}i## i## i##$p##$p##ew##ew##~ ##~ ## ##
## ###################################### ###
#######
###
###########################################h#######* urn:schemas
-microsoft-com:office:smarttags# City0 http://www.5iamas-
microsoft-com:office:smarttagsi#######* urn:schemas-microsoft-
com:office:smarttags# Street/ http://www.5iantlavalampft-
com:office:smarttagsZ#######* urn:schemas-microsoft-
com:office:smarttags
PlaceName# http://www.5iantlavalamp.com/Z###
###* urn:schemas-microsoft-com:office:smarttags
PlaceType# http://www.5iantlavalamp.com/k#######* urn:schemas-
microsoft-com:office:smarttags# address0 http://www.5iamas-
microsoft-com:office:smarttagsV#######* urn:schemas-microsoft-
com:office:smarttags# place# http://www.5iantlavalamp.com/_#####
##* urn:schemas-microsoft-com:office:smarttags# country-
region# http://www.5iantlavalamp.com/
###<
###############################################################
####################
###############################################################x#
## ### ### ### ### ### ### ### ### ### ### ### ### #####
## ###########7###@###H###R###D###G###I###O####
###
##;
##>
##@
##F
##
##
##
##
##O ##Y ## ### #######
###"###(###}### ### ### ### ### ### ### ### ### ### ### ##
# ### ### ### ###V###Z### ### ### ### ### ### ### ### ###
### ### ### ###P###Z### ##
###!###!###!##!!##U!##Z!## !## !## $## $##9%##=%##C%##L%## '##
'##=-##F-## -## -
##0.##9.##}.##~.## .## .## .## .## .## .## .## .## /## /##
o0##r0## 0## 0##r2##s2##z2##{2## 2## 2## 2## 2## 2## 2## 2#
# 2##(9##19##S:##V:##W:##[:## =## =###>###>##
>##&>##(>##0>##>>##A>##IB##RB##6C##=C##@C##CC## C## C##&E##/E##7
E##:E##;E##?E## F## F## H## H## H## H## J## J## J## J## J#
# J###K###K###K###K###K##!K##,K##/K##5K##9K##GK##JK##)L##3L##4L#
#:L##;L##?L##JL##ML##SL##YL##ZL##^L##_L##fL##•L## L## L## L##
L## L## L## L## L## L## L## L## L## L## L## L## L## L##
L## L## L## L## L###M## O## O## U## U###X## X##
X###X##~Z## Z## Z## Z## Z## Z## Z## Z###[###[##*[##2[##X[##d
[## [## [##l\##r\##s\##{\## \## \## _## _## _## _## b## b#
#[c##ac## f## f##8g##?g##@g##Dg##Eg##Lg##Yg##_g## g## g## g##
g## g## g###h###h##Ph##Uh##_h##dh##oh##xh## h## h## h## h##
h## h## h## h## h###i##
i###i##Ki##Oi## i## i##El##Kl## l## l## m## m## n## n## n##
n##ho##no## o## o## o## o##hq##pq###r###r## r## r##ks##ss##
|
s## s## s## s##.t##6t## t## t## x## x## x## x## x## x## ~
## ~## ## ##
##
.##
###
###
##
##
##
##
###
##
##
##
## ڇ
5 ##~ ##
## ## ## ## ##I ##O ##? ##B ##D ##J ##
Ҡ ##tُ##ڠ
##( ### ##" ##v ##x ##y ##• ##& ##) ## ## ## ##
С ҡ ء
#### ## ## ##] ##c ### ##
##" ##( ##7 ##= ## ## Ӫ ُ{ ## ## ## ## ## ## ## ##
ū
## ## ## ## ## ## ## ## ## ## ## ## ## #
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
###########################################################V###f#
##x### ### ### ###b###m### ### ### ### ### ## ##r
##
## ### ###
###4########### ### ### ### ###+###6### ### ### ### ### ###
### ### ###=###B### ### ###`###f### ### ###H###O###% ##2
##Z!##_!## %## %## &## &## '###(## )## )## )## )##p##u##
*###+##^-##j-## -## -
## .## .## 2## 2## 2## 2## 7## 7## :## :## ;## ;##@?##B?#
# B## B##3C##5C##EC##GC## F## F###G##
G##QH##ZH##QI##XI##YJ##dJ##AK##EK##nL## L## L## L## L## L## O
## O###P##(P##xU## U##vW###X##C[##K[##i\##~\##-
c##>c## c## c###d##)d## d## d##
e###e##fh## h##Xi##]i###k###k## o## o##ip##pp## p## p## r##
r##|
t## t## u## u## w## w## ~## ~### ##' ## ## ##7 ##> ##
### ## ## ## ## ### ##
##
## ## ## ## ### ### ##f ##u ##T## ### Δ ### ## ## ##`
ُ{
##k ## ## ##P ##@ ## ## ##A ##M ## ## ##! ##/ ##
[ ##l ## ## ## ## ## ## ## ## ## ## ##
## ## ## ## ## ## ## ## ####:###:###:###:###:###:### ū
:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:
###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:#
##:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:##
#:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###
:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:###:
###:###:###:###:###:###:###:###:###:#############################
############## ### ####6## 6##/6##06### ##
## ## ## ## ## ## ## ## ## ## ## ##
ū
## ## ## ## ## ## ## ##################################
########################## ## ######
# g
+ # # # # # # # # ### n >
s # # # # # # # # ###
#T P # # # # # # # # ###nka[
P # # # # # # # # ### '3]# R # # # # # # # # #
## o,n#}## # # # # # # # # ###,d n @ # # # # # #
# # ### #[p#K # # # # # # # # ####! t#E # # # # #
# # # ### #Bvr @ # # # # # # # # #####################
########### ## M # ### ##^ #` M o(###(###)###### #######
###########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###############
############### e## k # ###e##^ e#` k o(###(###)############
################## D## \ # ###D##^ D#` \ o(###(###)###### ##
################
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###############
############### ## 0 # ### ##^ #` 0 o(###(###)###### ###
###############
#### T## # ###T##^ T#` h#### H######.###### ########
##########
#### $ # L # ###$ #^ $
` L h#### H######.###### ##################
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###### #######
###########
#### d## # ###d##^ d#` h#### H######.###### ########
##########
#### 4## # ###4##^ 4#` h#### H######.###### ########
##########
#### ### L # ######^ ##` L h#### H######.#################
############# ## > # ###*##^ #` > o(###(###)###### #######
###########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### p## L # ###p##^ p#` L h#### H######.###### #########
#########
#### @## # ###@##^ @#` h#### H######.###### ########
##########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## L # ### ##^ #` L h#### H######.###### #######
###########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## # ### ##^ #` h#### H######.###### ######
############
#### P## L # ###P##^ P#` L h#### H######.#################
############# V## z # ###V##^ V#` z o(###(###)##############
################ 5## k # ###5##^ 5#` k o(###(###)###### ####
##############
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###############
############### e## k # ###e##^ e#` k o(###(###)###### #####
#############
#### ### # ######^ ##` h#### H######.###### ########
##########
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###############
############### ## 0 # ### ##^ #` 0 o(###(###)###### ###
###############
#### ### # ######^ ##` h#### H######.###### ########
##########
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###############
############### ## # ### ##^ #`
o(###(###)###### ##################
#### ### # ######^ ##` h#### H######.###### ########
##########
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.###############
############### ## # ### ##^ #` o(###(###)#########
##################### T## 0 # ###T##^ T#` 0 o(###(###)######
##################
#### p## L # ###p##^ p#` L h#### H######.###### #########
#########
#### @## # ###@##^ @#` h#### H######.###### ########
##########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## L # ### ##^ #` L h#### H######.###### #######
###########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## # ### ##^ #` h#### H######.###### ######
############
#### P## L # ###P##^ P#` L h#### H######.#################
############# ## 0 # ### ##^ #` 0 o(###(###)###### #####
#############
#### ### # ######^ ##` h#### H######.###### ########
##########
#### # L # ### #^
` L h#### H######.###### ##################
####
# # ###
#^
` h#### H######.###### ##################
#### x## # ###x##^ x#` h#### H######.###### ########
##########
#### H## L # ###H##^ H#` L h#### H######.###### #########
#########
#### ### # ######^ ##` h#### H######.###### ########
##########
#### ## # ### ##^ #` h#### H######.###### ######
############
#### ## L # ### ##^ #` L h#### H######.#
###
#T############ '3]############,d n############ n >############
#! t############nka[############ #Bv############ g
+############ #[p############ o,n############
#######################
ƶ
##### ## ### ### ### ### ### ### ###
ɲ
###HA l \## ### ### ### ### ### ###
### h#H## ### ### ### ### ### ###
### ###tW q## ### ### ### ### ###
### ### ### F V 5## ### ### ###
### ### ### ### H ## ### ### ###
### ### ### ### ### #U## ### ###
### ### ### ### ### ### U#|## ###
### ### ### ### ### ### ### >b <d##
### ### ### ### ### ### ### : 1##
### ### ### ### ### ### ### ###D
9V########################## ########### ### ,## S###X## v##
z## • ## ### ### &## ;##[B###O## P###Z##J]## ### )## V##
e###j## w##n5## ###G### ###
##?
## ###E!##3(##/?## C## Z##Qk## y##HW##$%## /## 3## =## @##
P## \##)### 9## >##fC## O##][###{## }## # # # #91
# 1 #
E #NM #?W #]Z #'q # #
# G
#}_
#Cd
#F###%###l####'## 8## E##0M##6Y## r## #
#
#a(
# 1
#w3
# :
#cX
##Y
#0o
# # # * # 7 # a #
###E.## j## z##X### Q###T###h##<q## u##"### ###u###
_##E}## "###O##0U##fx######
### ### &##VD## G###H## b## m##[~###
##S### "## S## a## v## 9## ####
##+###f### +## =##+?## H## }## &###u##%{##:####G###g## ### #
## Z## i## k##$q##
## ### Z###~## 6## Y##(### K##*p##
## ### ### ###r,## E###]##pp##)t## t##hv###A##XA###N## S## a
## j## q##R^##e^## f###p## w## ###W)## P## j##e# # # # @
# @ # C # P # S #mh #1j # k #Ov #[~
# #!#n#!##I!# Q!# j!# l!#@#"###"# $"# %"# J"#8M"# }"#t###
'## 0## 1## 8##g<##rE## M## a##Zr###y## {##
$###$# #$#Qc$# d$# w$###%#yu%# }%#
&#m#&# #&# M&# `&# l&##!'# )'# P'# V'# X'#R#(# #(# #(#
(#X8(# =(#[m(# #)#D")#qo)# {)#_})# ##UD# N# P#J\#6c##
+# #+#RX+# #,# (,# 8,# I,#EW,# Z,#T[,# ],##h,#} -#d(-# /-
##2-# @-# P-##V-#t`-# b-# m-##z-##|-# • -
#}#.# 2.#xe.#Sl.#*#/# #/#c(/# ./# 2/#J>/# #0#O-
0# 40#=Y0#Ed0# v0# #2#6
2#O#2# #2#s%2# ,2# E2#7k2##r2#8v2# #3#9#3#2V3#{W3##j3#
#4# #4# >4# • 4#7#5##G5# %6# 76#g:6# F6#WU6#)\6# |
6# #7# 7# _7###8# #8#g8# C8# f8# 89# ?9#!X9# o9#/u9#N#:##
#:# (:# 0:#aC:# L:# P:# k:#T.;# F;# O;#C$<# K<#cn<# q<# z<
#P1=#l;=# \=#
>#N
># #># ">#x$>##=>#E@># Z>#<#?# *?##W?# Y?#<#@#m#@# #@##@@# @
@#SE@# Q@#|
q@# v@# #A#\.A#&0A# ?A#&VA##mA#N•A# aB# }B# #C# #C##3C#@fC#K
qC# qC# tC#b~C# #D# #D## D#t$D# )D#\JD##KD##OD# _D#S#E#
#E#*,E# IE#XWE# [E# bE#>#F# #F#c$F# )F#i4F#zCF# {F###G#z#G###
G##&G#1'G#D@G#fVG#o\G###H# #H#+#H# &H#3HH# HH# \H#q#I# #I###I#
#I###I# 9I#
KI# ^I#HnI# /J#60J# ;J#ddJ#&
K##%K# &K#0QK# SK# YK#e]K# kK#ErK# rK# #L# #L#v#L# ,L#8#M#vI
M#_YM# `M#J#N#P#N#
EN##JN# ZN#K#O#V=O# =O#ykO#M
P###P##BP# HP#IIP# cP#qiP# lP#
Q# #Q#3#Q# #Q# #Q# "Q# oQ# rQ# #R#
R# #R#F#R# $R#H5R#y7R# TR#-
cR# hR#@#S#l#S# !S###T# 3T##KT#faT# bT#8kT# {T##?U##GU##cU# #
V# ,V# EV#!GV#@gV# hV# #W# 9W# _W#g1X# IX#GRX#(bX# #Y#[#Y#
#Y# OY# mY# ~Y# #Z#n#Z#b#Z# #Z#
#Z#m"Z# 4Z# =Z# QZ# sZ# tZ#Z#[# *[# I[# M[#4Y[# Z[##h[###\#
y#\#s"\# -
\#GI\#mP\#*S\# ?]##r]#9t]#rv]#$#^###^#@4^# ]^#Pg^# r^###_#g#_#
#_#:%_##(_#K<_# F_#;Q_#vQ_##^_# z_# • _#u#`#`#`# /`#o;`# K`##P`
#a|`# #a#B#a#W#a# #a#C?a#uHa##ba# {a#Z#b# #b#V-
b# /b#9nb#hEc# Jc#CMc#[Xc#$`c# kc# #d# #d##&d# ;d#L@d##Hd#*gd
# gd#vhd#:~d# #e#.#e##0e# 3e# Ee#HFe#3#f#
f##Jf#yRf#Upf#r#g# #g#H#g# #g# $g# 3g# :g# Ag#fJg# ]
g# rg##sg# zg#m|g# |g#I#h#U
h# .h##7h#aBh#UZh# #i#l"i#I+i# Ei#}_i#A#j## j##,j#+3j# :j#
Yj#R#k#
k#K+k# \k#uuk#q#l#b#l###l#Y'l# ,l# ;l#$ql#A#m# .m# #n# !n##Ln
# cn# #o# #o# 9o# [o# zo#~~o# • o# #p# #p#!#p#SIp# Zp# xp#
-q# 2q##7q# 8q# :q# ;q#+Cq# Fq#
r#r%r#X0r##:r# cr#Ejr#q6s# Ks#D|s#z(t##4t#rkt###u###u# #u#
4u##;u# ou# yu#:#v# #v#F#v#!)v# *v# gv#•
w# #w# <w##Mw# Ow# rw#w#x#C#x# #x# #x# $x# %x##nx# nx# zx#
•x# #y###y# #y#I#y#~2y#y8y#2Iy#bWy#M[y# ]y# _y# by# by# my#
#z#-
z# #z#R.z# Cz# Dz#7#{#@#{# E{#^F{# [{# i{# s{# u{# #|# L|
#IQ|
#4#}#V#}# (}# )}# B}##D}# _}# h}# s}#h#~# K~# {~#}#•#C#•# "
•# +•# ,•
#+l•#^w•#U# #\# #87 ##o ##u # ~ # & # F #Xg #\q # } #•c
##j # { #|
# #^# #>C # E # K # Y # # #%# #x# #.# # ( # A # F #
4} # } #~= # Q #3T # ] # # # # ##& # 7 #
K # j #`x #O# # W # i # j #po #f* # + #|1 # B ### #
# #M# ### #n-
#S; # f #_h ##l #}p #(# #k. #GH #pS # T # 8 # c # q
##| # |
#b# #z( # 6 ##R # X # ] # w # # # # #># # " #c6 #
d # { # - # -
#"k # # #=. #t] #H! #MM # U # X # ] ##e # p #}# #=#
### #
# # M #fF #{# # # D # [ #b ##4 ##F #UI # L #
\ # • #
# # # F #rZ #xp #uy # % #!Z # ] ##_ # v ### # # #Y#
# ' #;( ##7 # g # # #`# # ! # " #j* #•> #1U # m
##u ### #j* # , # ? #qW ##b # f #Iz # ~ #:
# # # G # m # # ##" # ) ### #|
4 # G # L ##Z # _ ### #T# # % # . # : #hJ #{M # U #
n #^z # • #
# ##? #=b # c # d #[l #•{ # # #w# # # #v# #}h # v #0#
# # #d# ##= # J #*k # o # 8 #!d # # # # # 7 ##< #
G #
M # T # j # w #bN #SV #i_ # # # # # X #{x # C #;! #
#) # E # w #6# # # ##) # A # [ # v # # #
#y# # # ##; # A # K # S ##X # b #R# # N # q # # #
* #t, #
3 # g ##p # w #v# # # #9' #xf #4v #y# # , # 3 # 7 #
` # u ##} # # #6& # ( ##9 #0U #S# # # ##, #bq ### #
#Q* # K #;# # ' # 3 # = #qJ #ZT # [ # ] # ` ##x #F
z # # # # # $ # & #Q; # A # Q #(s # t #•# #
### # B # K # K # b # s # # #N# #•< # B ##D #hN #
S # e # # ##
# # #w( #.= ##I # Y # o ### #=# #[# #
; # ? # W # a #}e ### #+X #8] #f{ # # # # # . # ? #
W #Bc # v ### #'# #D# # d # | #~
# $ #V& #h? ##D #
#!# # # #z3 # D # J # J # m # # # * #50 ##E # Q #
` #mn # y #
##F # W #2Y ##v ### #D# ##F # T # Y # Z #y\ #dm #6r
# # ### # # #=# # V #Nf # #7: # # ##0 #:
# # # # ### # 2 #H^ # g ##i #4m #P# #[
# # #7# #k. # 7 #4h # v # # #'A ##P ##R #0V # i # #
# O # u ##
#z# # # # ^ #ng #!j #72 # : # I # m #wu # v #)|
# # # # # M # m # r #Px #
#S& #p` # a # " # D # I # J #8K #@` # ` #+b #
# - # c #Ro #
z #S# ### ### # / # 9 # @ #mu # ~ #X# # s ##v #Ux #A5
#Pu # v ##y # y # # #
#u# # F #M# #2+ # 8 # O #cl #
# + #Z3 #B: # Y #A• #9# #
# - # 9 #qV #Sk #rn #0o # # # X #E^ # b #ck #em #
# # # # * #X6 # ; # S # ] # ^ # } #%# #v-
#{D #R^ #mb # i # # #
6 # ^ # p # u #]D # f #fm #•# # # # - #C/ #|
< ##A #{E #Le # x # . # N # n # # ### ##8 #L@ ##D #
D ##H #>L # # # # ##X #Fa # c # e #=, # / ##4 # L ##
R # p # # #x% #Q. # : #t< #oI # P # V #-
# #V5 # A # N # h #'w ## #
# & # + # ; #8I ##L # [ ##a # q # # # # # 5 #~H ##
Q # ^ # f ##{ #~# # 6 # G # I #
Y # x #!# # # #?# # D #dU #f] #pa #R# # & # 6 #69 #is
# w # { # # # 4 # ? #k\ #\p # # # # #MO # [ #jq #
# # # # # # M #;d # s # -
#F0 # 3 #gO ### #9@ # N #BR # V # Y #b# #># #z* # /
# K # R # S #+W #.) # 6 # O #Y# #0
# $ # J ##s # # # # #
# ; # B # M #bW # \ # 6 # ; # K #CN #r0 #um # x #v
# #f# #6# #%# ##; #EK #`W # b # # #t; #.h # # # # # #
#L: # ] ##_ ##d # f # $ #G7 # C #an #D# # # #P! ##D
#z^ # ` ##b # # #
#
# # # #(2 #?3 # B #-d #'~ #E# #XC ##F #qf #}•
#f# # " # / # ] #Bb #Gd #=# ##& ##. # 0 ##B # ^ #{y
#s) # A # b ##c #~k # k # k # # #`# # # #(! #^# #P2
# 5 # K # j #7# # # ##0 # 1 # { #=# #s1 ##D #VG #
Y # p # x #={ # { # ; #
B # C #7D # K # X #aZ # ^ #!# #l
#tR #OU #/|
# I #@ V ##k ######### <##qn#### #
# #######d##9] 0# uve^###d## @# ## ## ## s[# # # ####
## ############### ##@####@## ######U#n#k#n#o#w#n# #######
####### ###### #### #### #### ########G# ############
# :# Ax# ####### #######T#i#m#e#s# #N#e#w#
#R#o#m#a#n###5# ################################ ####S#y#m#b#o#l
###3& ############# :# Cx#
####### #######A#r#i#a#l###"###1# ## ###h##### # f # f
F###### #### ####W#######7### #### ####W###7#######!## #####
#################################################################
#################################################################
#################################################################
#################################################################
################################################### # # # #4#
#############L ##L #############################################
############################3 Q# ###############################
#HX####( ####?## # ## • • • • • • }
B#####2################# ##################H#P###H#P###########
##########4#######
#####
###
###
###
###
###
###
###
###
# #
#################################################################
#################################################################
################################################# #############
ş
############# Oh# ##+' 0###`########### ####### #######
####### ####### ####### ####### ### ### ####### ###
###############
###(###
###4#######@#######H#######P#######X####### ####################
###############HP######################Normal##########HP########
##5###########Microsoft Office
Word###@#### G####@####tkh r #@#### r #@#####} r #####
######## ######## ##############################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
՜
#################### ########################### .## ##+,
0### ###
#######h#######p####### ####### ####### ####### ####### ######
# ####### ####### ### ### ###
### ####### ###########Hewlett-Packard
Company#####7#######W#######L ###### ###########################
#####################
###############Title#############################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
####################### ###
#######
###
#################################################################
########## ###!###"#######$###%###&###'###(###)###*###+###,###-
###.###/###0###1###2###3###4###5###6###7###8###9###:###;###<###=#
##>###?###@###A###B###C###D###E###F###G###H###I###J###K###L###M##
#N###O###P###Q###R###S###T###U###V###W###X###Y###Z###[###\###]###
^###_###`###a###b###c###d###e###f###g###h###i###j###k###l###m###n
###o###p###q###r###s###t###u###v###w###x###y###z###{###|
###}###~###•### ### ### ### ### ### ### ### ### ### ### ##
# ### ### ### ### ### ### ### ### ### ### ### ###
### ### ### ### ### ### ### ### ### ### ### ### ### ###
### ### ### ### ### ### ### ### ### ### ### ### ### ###
### ### ### ### ### ### ### ### ### ### ### ### ### ###
### ### ### ### ### ### ### ### ### ### ### ### ### ###
### ### ### ### ### ### ### ### ### ### ###
### ### ### ### ###
R#o#o#t#
#E#n#t#r#y#################################################
#####
###### ######F#############< # r # ### #######1#T#a#b#l#e####
##################################################### ####
#################################### ###N ######W#o#r#d#D#o
#c#u#m#e#n#t#################################################
########################################;#########S#u#m
#m#a#r#y#I#n#f#o#r#m#a#t#i#o#n###########################(#######
#### #################################### #############D#o#
c#u#m#e#n#t#S#u#m#m#a#r#y#I#n#f#o#r#m#a#t#i#o#n###########8###
#################################### ###########
##C#o#m#p#O#b#j##################################################
### ########################################q#
#################################################################
######### ####################################
#################################################################
############### ##############################
######################
## #
## # ###### ######F####Microsoft Office Word Document#
###MSWordDoc#####Word.Document.8# 9 q###########################
#################################################################
#################################################################
#################################################################
#################################################################
#################################################################
###########################################################
(Arvind)
Sr. P.A.
(Savita Sainani)
Court Master