Sri Muninarasaiah vs Sri Venaktappa on 20 September, 2011

[Cites 1, Cited by 0]
Karnataka High Court

Sri Muninarasaiah vs Sri Venaktappa on 20 September, 2011

Bench: N.K.Patil, C.R.Kumaraswamy

 

IN THE HIGH COURT SF KARNATAKA AT
BANGALORE ;  

mma TESS mg 20% am' 0?' ~ 
PRESENT Q _ (  'r%w
THE HON'BLE MR.JUs'1ﬁi€i1=: AI~e'-.:i:«,PAﬁL_ 
AM?  ,_ A,  . _ %.

THE HON'BLE MR.JUsTICE:C,R. KUMAf§A$'WAMY

REGULAR FIRST -.iPP*EggLAi%1\ft);iAAA%f2;9s Q or 2008
BETWEEN: " V'   V' 2
 '    
S/O LATE SRIij_ANJINAPP£%\_;, .% " 
AGED ABOm7_ 52'&«::ARs--, 
RESIDIQNG A'1"51i{Q'WDEN}'x.I:iA.L£,I§
RAMAMURTHY N~AC:;A;R_ 993$,
BANGALCEE7; » :36G'=~{3'1§5 " A  APPELLANT

{BY  P;/i£F1,"RE"i1D§Y? §:DX;i}

A  ,  SRE::""§?,%E;:f§iK2é'§Ai3Pi%3

 *  E37?"€fZR£3SS§ A§{SHéC:';'§N,4%G.5;R?

 2% $35? EATHE'Jg%fx£EviA,

 'sgqé :;;;*§1"§TE SEE ANJENA?PA§
 agmg 'ABOUT 59; YEARS,
mg: 1} "1*v'§;%RU"E'§~§§ NEL5~'a':'A'Z

» _ f;s::@w§EmHA:L: LAYGUT1
RAMAEE€U'Ei'i'FH'ir' issgaaag 99$:
Sz'§i'~lGAi<;'}§"€E M 55$ 016'

35%} EATE SR5 ,;%E'*§JE§'$§;PP;%§
'RE' ;' G 33? M$?~$IV?AFP;%,
§ES§D1§G 1%'? §E':"1ﬁ'ASAEé7$R;%,

 



{E} CROSS} K. E: PURE~'IE\:'§ P{}S'F§
BI5INC:z'--'I£IGREZ - §éCI Qfﬁé.  RESPON§E?'5T--S

{BY SMT; SUGUNA RI REDBVY,
ADV. FOR Rig R2 SERVED 5:2
UNREPRESENTED)

THIS RFA Is FILED U;'Gf§t§ O'F 'cP<:ITII_';§s.3»II§II'I\?s'If«

THE JUDGMENT AND DEGREE-E3 LE3;'x'I'E31}. "}§;¢}':i:';V;2'£/::)C:::?,

PASSED IN OR S§ NQI 489:3/2004 ON TI:{£1 FILE'; 
XVIII AI>I:ILI CITY C1IJIL.' ;§VUDGE.__{C_C£%_  "32),-

BANGALORE CITY, DIsMI'?svsII~IG 'I'III:f:fsU'I;I FOR
RELIEF OF PARTITIQNANDIf3'E}?fgXR;%.,TE po;::--sE*sSIoI~I.

THIS REA COMII;$G._'OE§éI~.V}.":"C}R:I--II¥3A.I?ING THIS DAY,
C.R.KUMARASWAMYA.-_  I  A  'DELIVERED THE
I'¥'GLL{)'IFv'ING:_,~. '   I 

 filed under Section 96
Sf  and decree daieé E4???

§€CeI::I_b€I"  I2Z'GQ'?V.§'as:S.€§" I:: 9,3. I'~:I::>y<I$§5/2934 an iha

I%"'II§IIeII'§:§' 1:233 "§{?§E§'VE:5;§;E I cI::;; (EM: guaga Bangaiara ﬁt};

" "IZ§?§3 ,. 81.1%: 552? éihefz reéésf 0;? pazziiion azrzé.

se§3a3:aI€~ §3{;1'nS§~SA€SSiQQ§

 AA  Pariieg svauié; be f§'€ffi§'§"€§ 'Q 3% $6? 2236 Sigma

  §3§;;§Q§€ 'ihﬁ '§:r§a'I €{)L§F'{.,

$3» ?§'}.€ 6:338 sf Ithé jgiairstéff III £315 "'§'2%°23I:%.§, §::€.3éEZ{'E is

3.3 "s.,Ir:d;s§ : 

 



M)

The piginéiff and defsndafzig E and 3 are tbs

chﬁdrer: af Eats émjinappa and defendant 3&2' 

Anjinappa and his shildren had <:0ns:§t:uted.."a"5.¥fi~i1jid::_"'.
Jain: falnﬂy. He was a kartha 9f the fa;:*:ii}_'§§;'v TE1e"said 
Anjinappa had {we sons naméljg;ffvltznij»._NafaSé§'2;h'1+{

plaintiff and '\x'eI1i<atappg;dV_"A-,1 (i€ff3I€iC11€1I_1T'iL'Ai'E;Q;~.L_ .5The _ >

defendant Nd} was €§_I1.}'}3O§,7€§A(_i..x3'VV1V:'Ai".__IT?' Tdey were
acquired the  '4 Noﬂrf 12 of
Kowdenahalhv Sfdgge,f"K}R;p§;~g§m_%  E;a$4;, eat
of their jqirit;  acquired land in
Sy.No.€§----   guntas situated in
 dame of the 1% defendant.

The pEai1*1x5:i'ffVVj@i::édA'~.vf§'§..--u"bfactor§* at ':he age of 18 years

bags .p§©d'd<:<:--d-«'d:he pmof Qf izzsome €02" acquiring

_'af:>::9€:':35§i-d'd':§5;*r:,ds--.. Aﬁjinappa died irstesiiais in tins yéar

  df 816 3"? defendasi was §€I'f€Z}if'IEi'zE3§ ii}

"-3:313 j§s'€é32v:"_A'1~E:'9'6S§ ﬁftsg' {E29 daaih 9%' the faihezg $316 yiaézziiff
 ':'%'1«::* eidﬁsi §Tfi€E"§f§€E'* iaesame éaiaytha sf 31$ jdiryi

  

4%? ﬁxfarsgaid Eandaéd §i"§p€:"€£63 v;:*€:*@ acqdiysd E21:

:Er:::% §iai:3:i€£' dad d€§f:f}§&§':i no.2 dad iézei? faﬁfzszz by

>"""§»3\,

2.4)



ihsiz jeint €8f'§1§E'igS., Late A:':j§::ap§a hgd 1,53 share £15:

3316 Said Eanéaci properties; in additiari 2:0 iir:4e:%. _E*:_c§*a;:_$e

prgperty inherited {mm his faizhezz The 

and 3 have acquired their right gm,' 1 53 uf:d"iv§.'deV5d*V gharsz 

of their father: Defendant mxl hasifiii-Ed'"d€'C§é1*;>;i:§}§j--;r;3:1:

1"€Sp€CE of S}r.N<;.4/2 sf KQT;%z§i'e.:1aha1ii.V'xfillage  the * L'

Speciai Desputy Com::1.issia§:.:%.r:V:A'§'or"=.§}r§é;ri'--I.;_ar1:i'§ Ceiling
under the pmvisionsv éiféeiling Regulatian
AC1: without   Sy§No.5 
K0w*denah§:31£;%'»_YV   :h'e%3;oint family;

 T_h_é"gL;'Li_--ai:;iiff '2§§ét$,,.\n0: aware ef the declaration
made b'j,2..v_5:€3fe191€3aVr':.':' '{i. {3"-,_é ;:b€fQF€ £316: Speciaé ﬁeputy

C<>:::;::1§::si0r:e:i* fgéﬂréagg Land Sssﬂizsga fhe aampiaénafé

::x.2'£V:'_i;i<n,1€ . :i§s,E:E_:>3i:2g fihe ewzzsrshép cf 9:226: ianﬁ has

 £5-rclarratmrz; Ting Special Qsputjg

. C§:i:é':::i:«:§$iQ':*§é13 Eﬁriﬁam Land Ceﬂizag '$3? ayés? 6.33663

 ,3{If;3,§§S9 had? thai ifiﬁ ES'? c£e:§€néa:::: wag sﬁiéiésd Gizijjg

--    a5:iA 9:{t€::1E ef Eijééfii} gquaze ifgzeéisrs and he was hoidtixég

 éxesss Earié Tie 33: e:«::€::: 9? 3122999 sqazaré meiafgg

w%:i:::%: :*§::;:1:i:"es {Q $6 §G§"fsE*i{€ﬁ is éffzs G€fV€f§§§}fE€§1§.

Qhaiiezzgéng $25 gaid e::::"5:€:; dsfazzéagsé: $39.3 §:&'1s:*:'e<"E &

mg»
9 '>. (
E \\x

 



(')1

aeréé: §3€:§é'::i<3IE befeze this Ceurt '£::>j; iaking {he eignatuze

ef the piairsftiff and deferzciazzts 2 and :3 ts} the 

farm. The said writ petitiezz was 
énetruetions of the defendant neg_en3y;"The'_jeé;i:i ':Mé: 
petition was aﬂewed on §i.2'2QC3~3 aiiéi'the._ei*<ie;jjs%i'e§e1:1:

by the Special Deputy CCf:i1':1:.issi<:}::er.efT vUr§§a:3...Eand"L'

Ceiling was quashed and 2:1 s:{i.rel'c'?:i_o:z_.was is-s1;eVd"to enter
the names ef the defeiidazats'  t151'e':_fe§*e:1ue reeords in

respect of the  

6'   that as per the order
passed? i:r1_ifie' Wri1fn:'pe'Eé.ieiO.1:' £.n_'W.P.Nos,19735f2002 and
225% :5 .:;é256 2;<.:e;¥V{32[e'1:2<§%;::s; had :9 be made in the gem:

r;e~:12;:;:s"e.£ t:E;e"§;_Eéi:;?:§fif azzd defendants $1 the zevezzzze

 'defendam 226.2 eiezze Eaad fﬁeé; an
  ihe Speeiafé 'faE3e§E§a:* dugfimg the

VV .V :::r1e: {§§%§  ;§e;::ua:*}? 2334, Kiezeeeaftee, he eiareeeé eeﬂing
 ::e..'f;z}':<":egézeﬁiebie iegzd ea Sf,f.E¥i'ex%/2 ef Keewdeneheiéi ifﬁiage
-'   'feerﬁiag eiies, Te fezée S'{iE'@E"}:SE§ it @235 @313}? S}*.,T'*%0.«--"%;'2

 K€)'izi'§€§'E3.§:3§§§ 'allege was ineiuded ii: the pariiiieﬁ

éeeei éeeihei Eanéee, §E"{}p€i"?;}f eemgeieeé in Sjgfﬁzaé ef

iéeevdenaézaélé Vééiage éeéengéng ta} the ,§eé:1fa fam§Z}«* wee

ea «V



CT",

31$': iacézzded. in {E16 yartéiian. eﬁsgsi by éefendant go}

with an obééqus moiiare af ciaimégg tbs said prop«s:f:}; ~.Vby

himself by taking advantage that it was  .

name» Plaintiff had. filed Qbj€C§i§fQ$ bef:;'r€" 

Tahsﬂdar, Bangalore East;  '3f'a11;1<',.  

:*<3$torati0n of Katha in the"%_1_é2:::<3 offhe .cj1éfs:h*<i1_'ar::. 30,}. = L'

He also demanded   i..'ai;.;j-<:?,._A2_. %;o effect
equitable partition   .:",r;§:.11»0T£rn€r1':; «sf his
legitimate shggsgizg  §y.Ns.4;2 and
the land  village and

house ,p-1"0p'§§Fr~§,} gf1'11::rwing.'.V:h:é ;ias't.u/Eek of April 2004. The

defend'é2,nt's" Ii'   to consider the demands

30 made.V'"?TVhe  Qf partition deed. éateci

 ca::ié'~---E:-'::0 sxisterzcs 3;: {E26 iﬁstaﬁae :31'

": €Z§:i'"";"§if?:<Zi:"V:i*3."';§i' .:é€gE"-.a:1é mayeaazer :3: was :33? acted Li§§E{1g

?}1e§9é E3 ﬁariitisn @f 'the géint famiij; pfQ'_§§S}'¥ZiE?S bf;

 R.::1€:«»'::s" §QUE§§S 3:153 E315 §} éniéff has been in jaiﬁi

 §;>a:ss¢s€,3:3ie:2 aad enjeymsni Gf £38 axzeéiabias Eazcsad Eaearing

 _»S %§:NG,5%/2 arid S}/'.E;\§z:%.é 0? Kawdeziahaﬁé 'sfiiiage and the

VV hazzss pmpsrigf afiemg with the ﬁ€f€E{E§€3&":'§S E and 2 as

jaégt ewnsr. E3 is Egavirzzg gzfagégiﬁzg zzzzgiévéésd féghé 52:35?



m

izziereeé K: the gsrepeezées, "Flee deiaéés aizd deeeripiéezz G5

the gropertiee are rnemiened in the sched::3.e;'..._4»"§he

plaintiff and defendazzi: nexfa were 

interest 01' the jeint famﬂy  vjevin-iii

possession.

7. The cause ef  ':heV"e1;:'§'Vt eire2éeVe1Vuring
the last week ef April 'VefI;fe_e;£_LA'equite4i:§}eV vpartition
and separate the scheduie
properties  '£23 effect
partition.   has sought: for
possegeeee  all the properties ie

eeheeuie' :§j_:e:::: 3:9" 3'; ,2, ,_:é""-a f:d 4,

._': 598,".,e§efez:::%e:i:~~:2::$.E has {ﬂed writéiez: staiemem in

"e_ei3.f'i ..4'beiefga-°; Sefendargt 39,2 dieé éuréﬁg ihe

§ei':,;§e1::e;r ee§--_.i§ée suit. Seferzdanz $19.3 has met fﬁeé ezzy

  *..::v"?é:¥:e:§Vef1a;Eez::ez:% 27:: {he Gear: beiew.

H r   The 33% defenﬁan: has fééeﬁ ixzriéierz staiement if:

    §:{>u:f"'§ beige; which reads as feiicﬁzzs;

EEe"e::<§a:i:'£ States '{§':3;E éézjigagpa 'W33 éihe

,«

:§}I'€§®S§:'i€1}E" :3'? the iamééy :35 :fee eieiniéff 332$ eke

six"

 



'~.§«€>  preperty bearing Neéélﬁ {old

(X)

§,efea&es;::e herein. Saie' Anjéaapea beget Ehiee ehiidrerg

thmugh secead deferééent ané éhey are §:§ai:::iV_ff.._ a:;1d

defendants E to 39 The fae::2iE.§: f}'i,fJ'f1€d the  .
items L 3 and 4. Defendazefé furtleger su}%31?ri:%,e:'1:hef; there 
was an oral partitieon in the faI:i:i1y;'_'e§'eVth'e._p1:§in.t:f§*--.afid:

defendants in the year }98?_§"*E§:1 the said %:§:ai«:._:pa:t:i'f:ion} * V

the suit schedule item; n0.1?V_.3}:::1d"--.?} ha'V'e--bAee:{ divided
and piaintiff has get xegai e¥f"'3_hare in respect
of the suit s:::h€{du__1e :r;;é::¥:'  :":§§QEi: is stated that

the share 1.-¢ti1k;»tte--d--':7?;eV j:>1""i'n':i_ffVV}';aVe been shown in

the pa.rti'tii)ITiV.V:%i"'Vi€i:%:f1C€€fi éi""r::-efnorandum of partition
in the:"'.ye'a_r _.sa:£d partitien; the piaintiff
:*e<:eived hi;~:.. sizere £13  em: echeduie item 310.: and

 _;N'e:;:.[2'ie.3V;'?33§""r:f§e:§su:"3L:}.g E33: :3 Wee? 4;? e.t:«:3; Nerth to

Se;:__€}": 2:? ';W_.'f§':e pEain'::if§ :13 me? in exeiusive ggeeeeesiezz

"-a::<:i eféjgégzzeni ef 'iéée said Exezzee §3:"'Gp€I""'{f; aééetieé tie his
'A  "":;;é;e,:*e.; Sui': iéem :'2e.3 éearéﬁg E\E'e.>éG {(3% §\Ee.2EEe/33}
   beer: elioiieﬁ :9 the share ef the defenéem e,pe§':

V {rem ether ehaze in iéie suit item 32%}. E. '§E:e eieéaiéff 323.3

SQ': Sziepuéed the said memeeaizézgm ef pariézien am}

>:_,«"'

CW9



RQ

aiietment of shayee azzd rather aeied apex: {he same;

%'§he defendant 9330 states that &efe:1der:t'e 

children instituted 23, em': fer pa§f_ti*:i;e*:1i'L"----   ' .

<3.s.Nae4e7; 1997 in !:he C0z1rt_e,f.t}1e C'i'tf;"~€ii_§;§f'J:§dge3 "

Bangalore? seeking partiiiien in f'€S§=., CC<f of

preperties no.1 and 4% 'i"'he 's::;1i: was f3'le{:i.v 'wife" V

and children ef '!the p}aintiff_....§eeking p§1ft£%.ior:'§ of their
respective shares in  :3 the plaintiff
herein in the 4:§a:f:£:ig;':§'V--ﬁhe_1 e§::>.§':1<_% p*1a.<:;é ea 2.ELIi987.

This defemdaiizt  f<;;j}«§{V."1lVp'€5I"i". ﬂT1_'3 copy of plain: in

O.S.NQ;g'4'Q?Vfi:f9?:':g:"iS"S:3.t€d.'ij1€;tV:th.€ suit was dismissed

as mltfieifzzwrz a;e.'V"t.'ne.:%:A:-;:':er was settled out ef Ceurt

betweerz piaintiff '.a1ii.~d hrifé wife arid ehikiren an the ene

 ,_s§dg%;"'}:,:':;;?,_§E,e;e p2;:9e%:*a2--::ere er: the ether aide',

 eéee eiaies $25}: {he gieimiff

herein éieiizég an the said §aE"¥Z§€§Gi"3 deed; eeiei his share

':.»:."<:;e§:er:i'é:0x5'% G5 the em': eeiaeéiuée {G varéezzs paerehasers

 fer eaiuabie eaie eezzséderaiiezz, $3 the pieginiéff Ezezeia

" isgéeci :0 3335333 the Said geurehasere? {he pzzreheeeee ﬂied

irzjuaeéiezz s':,:i%;e agaéeei {he g::}a:in*;::§€f heeem grad 'rzie wife

333$ §:h§£§:*e:s1 in $3.8. Feéee. i§§9{}f§93 f§i24§{}j993 52%E;'§§,

 



Ev--rv-J
<1 7}

S386;'99, 538i?§99; 5.§24,r99 gm 85'<E%4f99; 3: is further

s':a:e& that: the pIaInt:£ff ané the éefs::::i.a::ts_4v€:It1:_;éI:'.€d

Carnpromise in the above Suits by 
under Order XXIII Rule 3 cf _the__ :Ii'€f'sairI 
Compramise, it is cIearIy adm§{ied"I:hai'~.tIzgé' §§I;§;In'Ei1I"If

herein has soid his shars'E:_i"'~the ifairiz n_<:i§I "':I:.€"jsuit" I

schedule propérty. It 'ifs a1s<§V..:¥§jIﬁ;v§:&éi:¥.:f:<:1 .I:I1'é1I:.:hVei§p1aintiff
is not in possession  in item
210,1 ef the svuitg 52 and
that the     possessian and
€f1jD}'I1?.*&;I"1t '{:Iefe:ndant has further
stated Vim':  :};::e "plaintiff instigated his wife

and {:hiIdré:1 :9 {£13 SI;*{IE I'I'I CLS, N<:;94Q7;'9? £01' 32:11: Item

  @fAV'%I':¢"*pV1aint s€I:€duI€ and g9': the Suit

 _§:i::~::::;i$$::%dfI;4.S..§$;i'€:I1CIrawn by}; way 95 czgmgmmise am} ﬁgs

IEQY? fiIeV{73--':'§ﬁ_.§§' suit 'sy Izimgeif far {he sams 1'€§<Ef sf

  "g>gI:'%;§%;%&;;:3_€::<:IL:§;§:1g tbs saif acquéyéd. pmp€:*':f;* IA39 .::;u:°¥:
."s;;;I3,::_é.}'uIe itsrzz $23.2 fez' wfeysgfai gaiza Cemyramigs
 , _p_§§1:£{I0:1 was zﬁss preducsd. The rsiafiagghép Iyetamezi

Vths partiss £3 51:3: If} digputs. I: is :s':a':e& tééaz {IE6

éf.ef§:':da::t ai3£1§LIII'€€§; £333 suéi item 33,2 when I316 géaérgtiif



 £3

 %§%eW2 



X, A
§.._.A

was miagr and he <5:8;s net earrzizig ariythizzg. E': 27.3

fmrthsr stated that 'she <isfenda;z:'s father A:2jénapi:§1';3?_§i:;aS

not earning during his life time whey: ih_e3V__Cié'fé:;d:af':§ _

purchased the gait gchsdule :te::;mno.2. -'The--:€:@1:'i§»:=§;?;E§<;v;f.: 

ofthe plaintiffthat the my item  is'ja:1ege@':;;3.¢i:::

family property ﬁg deniedj_'"F};e S21-:Z,<:1 §>_réperf§y--VVi.s*'j net"

avaﬁabie fer partitign bVg:f.§§é3:i"--._.j'thL\\'~ _??..ai1;;~;;3ff and
defendants. The  Sy.Nc>.4/2 of
KowdAhenaha1§:_::"is,' 'gem has ales
been   and partitioned
in the  $ai<,i~p$.rtiti9n has been acted
upon  }i'1::.e defemdantsg in se far as

the $u§':"'~.i:@m ;%z0,i.3~-'  fiand bearing Syﬁéeﬁé of

 «,_E<a'».i§{é}i~h§:.::ait:a3;E;s iriii-stage 13 CG§1C€§°:'1€d.} $15 331136 is 3:3? ihe

 "Sin?'§5§m§'~;:'>.m°'>€ré;*:r may the S&i2T1€ was umhaseé in the

§:S;;::_és E 0f:'1?:'é§'T§:i€€ené;a§:t 913': $25 {hrs jsint famiiy §u:3é.$ 9:'

"~.,:*;;uCEe::$ ::9:; $16 ﬁaizitiff has i§'};'%.?€S§€5; Eéis eaéméggg 3%

 333}? géséﬁi <35 iggima ans? {he incézas  $3363 Lassa} Sb: his

 , mQ:5ar*12 :«*3Ls::€s 333$ he 1'3€3'27€f' C§:r:Ei;1'§{}:};?:€d any amsunt ﬁe i%':&

VV ggimt fa.:'::iija., 'Tim piaiméff haé {§$*2:e§<3§:3d 3&6 '.§§3E€§€S§i $1":

magic as Ezieg 1:'":8;§:'E gasugazigza aad EES Spﬁiéi aﬁ {$5 E31216



P W:
E\)

tr': the eenzparégx €25 his avgn frésnds and has been piaying

tabala 3}: the iliffié, H6 QSVSZ' teak gay interest

welfare sf jeini: famiiy, Enspite of the Samgg'-Egjﬁé':j}1gE:}:t;¥;:1E§%f' .
has beer: giver: sham in the partifgign w_%i£':iE:*fi;::.0'k» §>'i,a<;»e 
in the year 198?'. There has :'L3s:<:e:f:'*~:3ev'€:r&*m_<f§t~ 

status of the Said _j0int'>[__f2'::.1jniIy.A"-The  kind"

defendants have been Ar.es§jd.ir1'g.j sé1bfar.atr::fy. The
defendant has purchéiséd-  cu: cf his

awn incoms aftér .seV*Q:a:iCe::c§'s«:§;~;:uS' sf {he gm: family.

11; ilfhéﬁlaiﬁtiff w €3'1'i aware that the suit item
1102 is  property of this deféndant,
Thérefofég 33.6 'S3.ﬁi' i'i:6:f§§-._:i;i$.2 was get inciuded in ths

partigiiéiz. t}1a¥;x. 'j;:>éa:::6 in the }«'€'38.1' 2981?. '§hé:s

:é§53f§i%id3:§: .s'{«3j£&$ iihaﬁi §"'1€I'€ 313 mi} bar far aaquéring

:3.§€§.§'$f§:§?'}i:S'_é2:;.?}ﬁ5i'E§§CF€? sf Ehs famﬁy evsn éfzzrézég ths

s'::b'3$*isté:9::c'::: i;f the gain: fa:::§E§; by his §V»/"YE saxsérzgsa 'E'};:€

 }.V;3Eg:i::;':§fV"is 11:31: sniétisﬁ ﬁg 3,53 share in 'aha Sui: ﬂair:
  "Sis giaézztiff E133 5.130 :*e§eé:?e<:'i his ghazs

 fegarziiﬁg $5613: 335.} 5:? the 3323?; ssheéuie §§'Gj§€E*;""E}*'2 $23313

:::9/2; £2? Ehﬁ Sui: Schsaiuis §f€3}C?€f?,:§,.*' is {E16 361*? gasguxezi

§1"@§€f"Ti§:' {sf £36 ziéfezzéaaég Tbs piaimiéff $133 iakaa E'::3z.3;Se

M

*2



Qraperty as his sham in tha Suit: schgduia item 1:393

bsarézzg No.6} {dd N952? 3333}; Therefore, {%:a_4.§;§3,._i:f;:iff

is I':<3'i', entitled ':9 again seek. partitien ef  .

property. It is trué that theiWd§fen§ié{i51":-: §"z;§iSV 

declaration before the Special :€3<:1n 1f1:i;és§':'@¢:§é::f

{Urban Land Ceiling) in resigvécg ef   A'§ i;"v:h.e";suit" L'

scheduk: property a:§.thatvAV.xAzV;g};g._iin_.¢ O.f1I_y~..jQi1T:E"[ family
landed property. He J  in respect
Sy,No¢6 for   Sui': schedule
item nc-g2  ggropertyr. This fact
was   ﬁa'f"'thé§ plaintiff and he never
raisedv1"':;:i3,i'_  éxny paint of time. After

dis<::ussi0r1$,andV nggctiaéiéns wiih 31$ glaintiff and Giihﬁl'

'"~..v_z::e;}-.ji§3e;;:$ €_:f thé"f:::mﬂj,-g a ::1€7z:":$:*a:1d;u::: sf §ar*:£'£ie:@

  .::;%,%';:%e.'%'%:~x§e=;:;:;m<;:. PZai::s:éff's wifs 331d. chilcirsn Etave

aé$:3{§;>:"::>;di:;;f:<-:5é tbs C€}§3:»J sf E3513 said iigcumgieé as

W.;{:1a<::s..z:f:"§€::"é3=: 39.1 in 31% €&:"ﬁ€§' gsartizisﬁ 335:: féisd by 'i:§1€fi'§E

 'Vé_..g;:2a;_;*::'j';{.--;§'t the ;3}a;%§:1:§f§ %3e::*§§r:  C3.S;§'€G,§%§}7§é9§"?a

VA  , _f_E'§5:€refc>:"€§ the p1ai:1*£§ff's Coﬁieniiaﬁ E3135: ha is :23: awssze

V ef the marzzofandum Q? gayiiiéen :25: Q9': {Z§Fi"%3£§. Plfiﬁ?

axesuiiea 3? {:26 mgmezaraézzm sf pariéiéga} '£26 gréaénigiff

kc)



Jag

formsé gitsg and geid '$36 sams' E3: is statsﬁ ihai 8f{€§{°

the said §a:*i:i:im:, the ﬁefsndarié: 3330 said si'::§s :::_ :}f:®

share aliotted ts him in SytN0,4;'2, "fine 

selling the said 31:53 has utiiiseci ghe saié"C'::>:if_$idezj:a.:ic:z: 

for maintenance of his family; Z'-:Th;é'd'éféT:3¢_d3:':ﬁ; 

other optian '£9 challenge thé_ s:sgme befQ:'€_tE;.ié"{§::sur:*'and * L'

get set aside the Graig" de§i8£i::g":he  as an
excess land: There wéé'   said joint family
status and ¢V:~;.r;..__  the said
partition   of partition
f3X€C'Llt.€i'l"* 9'3? ;--.T}:1é'"'<':€§1'it6I'1tiOn Of the plaintiff
that  itém  by joiﬁt famiiy income

is {:81 «:§:':*.€<:: a::=._ ihé"~.-gfﬂaintiff stlaimed tha': he was

" '~  _w@;*§§§ng.%  ._:i'2e §'§'i ; H ---------- ~ "

{FEES {hat iha éamé was décéaréd. as

axczéss "--?Va3::':i V '$3; the Sgsecéaé Bepuiy Cgmmigséaizsi fer

" ,EJ';"Z;a;_,:: i;'a:3ﬁ C€§§:§1:':g§ Théfﬁféfﬁﬁ ta $2326 3315 Shara it: '$128

--   écheéuéﬁ item §f':{),§ is Sj§fg§{O.':§*/2 {:6 Kgwiiheﬁghiii

Efiélagﬁ, {his ﬁefsniiarzi had ::.:ha}§€:izge§, the same béfﬁfﬁ

ibis {:¢.'}L§Z§'?.; '§h$ Saéé aide? passes by $315 Spacéai E'}epé.;:':}I

i::€§{i'E;'§'f§iS$§{3E'":€I' fa? ijfbarz égargé Qsiiixzg has set aséds by

S» .
M, £4,
go»



{his Cczuri. '?h€ aaid arder was saveé $16 Shara {Bf the

gﬂaintiff whish he E'€C€iV€§ under the p23.rtiiic:::_ € :f::%:ét.§d,

in tbs year 1987, 'Eh€ hcmse pmperiyr   .

tbs Sui'; item 229.3 is aﬂott€d__::<:;_ th§«"VSh'z--,§f;-3. {:?f ':hi.$

defendant and suit item 110.4 wag aIi§'j0*5:'i3d'TT:a_3  

as per the memorandurr: «:35 ;;§::;:jtiii0At:( V

:3. The defenzgnz :é:ﬁ:g.{.%vg..A:hat'éiziivntiff was
not in joint pg}ssessiQ:1:':A.z;;1';d:V'» of the land
bearing   Kewdhenahaliy
Village  along with the
d€f€I1C:yé.H1/lH%S'.'..c'Y1S  the date: of filing 0f :11:
suit  ..i::}i<: jéirgiA:'L:f":;1;ﬁ'§'E;§,;{ﬁfaperiies ism: prsperty E191

aI:é;f:%'} _§v"€if€"'{£_§:V'§'§d€C1; 11:: 3116 said m€mQ:'a:2du_m C225

 .§3«§:re £3 'zzsithirzg ':65: fer sffﬁatizég any

;:.a:'%jj:i§'f;§"'_~77E:3é:i;"ﬁéainiiff 119$ 1:9": giver}. 83357 specific éséaiis

. as {c'';: E;QV:"é},§r1€ saéé Sxiﬁﬁi cf 22 gumas is 55:32:32 as

i .,5§v;:V:g~'.*.ss Léizéd in {kg suit scéxeéuis iziem 3:9,? The iészziéiiy

 $15: éfée §u§'£ Schséuéa faism ﬂag: gamma? be ascsrtaizzﬁé,

"  baurzéaries géwsgz by iahe piaizziiff as rsgayés 'Q16 31,33:

3cE:e«:§';:E$ ism 223.: £23 g':;:::§as} am :19: {:QE'"§"S{I"{. E: :3

géaiad %:&ai 'Q26 giaiéztﬁf éagéigr Eéésd {ha aiégéizaé gzgzii in

 r'




gm;
C}"\

€139 §'€0,94C?'?§§'? bf; ingtigaténg his :>&/ifs and c%1§dr€n :9

{ﬁe the Sui: ifs: partitiogz ané go': {he said suit d:'%.s§fI:§_;S;3_ed

as withdrawn er: 12329039 Erna plaintiff * .

members have a.d::1i:&-ad the saidA»Vpar:i?.ié:f:"'~g%i2d"'ha2;é1:g'"'

go: aﬂettéd Eheir share in ihe 'esai:§iTA§}af1i_t£m§ a'§i1:z5;-..«f:'1*i%:

same is binding an them 1;o%:§"Th€reAfore} .:hT<:.Vp:;§¢s€:n:':sui:'w. '

is hi? by constructive res jL1(ii(T.Ei;Aif':'3,_; 

14, The   that ihe
genealogical  shawing that
the plaintijf.  residing in the joint
   the suit gig disputed,
 not jam ciispute; there is me

exiséggéig. u::e:%':?~*£i_ §éd gain: fazziiﬁjg as Qéaimeég E3}; 32$

'§:1ria":._vdefen<ia:at states §};.a': piainiiff has 33:30

:;:>_:*%L;;"<:_i;«,zeiE5{'_~..:h:é;;"baggy of the Griginaé. 323:3 {£65, bf: {E16

"aza:*{1<>1;i$'----V gmféchasera tr: srsspect Gf the Suﬁ gcheiiégis item

 3113:? the C{i2§":§3§S:1'i§S€ sntsrﬁé inicx hf; tits wéfs a.::§

--  éifﬁidffsn 3%" ':he piaintéff and 'gigs §:::,1:*cii'1a.s€:'§ aria? {he

ggjd 32:3': game :0 ':36 Wiihérawza gs geiﬁsd 312}: sf £3123?

by §i§é:":g an ggplécatian ljﬁdﬁf @:"§;&r 23 Ruié 3 Q? Q15

 ,
"~W/



CFC. The suit claim is barysd  Eimitatiaii aim is also

hit by the pmvisiaizs Sf Ssction U 95 the CFO  

15; The Trial Court; has; framed  §§§i§§,iVi;?i:1g  V'

issues;

1)

Whether plaintiff profess lihat 

defendants are thféjoinf  
suit schedgﬂe propeft}??"' '

Whether deﬂfé:1}':ié.:1vtVé  1  .   _pI'OV6 that

ﬁénﬁlm 3 g:d.4 aging gkﬂnz scheduka

 _.§11s(>-  éﬁﬁject matter of

jV?:he;i_  rr'i"<%1r1.V('5L1¥:g';1*r3;<§1LI1*n  partition deed

'2[iL1§87?=f

"   W'hét§?:e';* <:i:::f&s.1f§:i;§é1ni: no.1 provas that izem

4§i1:ﬁ2'ef" {Z66 gain: scheduie properties is

.__}::'s sV5<é£f'*--::;::€;1;ireci propsrtjy'?

 is 1:315 effect sf the zesuiii 95 {E36

.  ':§};:§:3 i'"€f€7(T€§ :3 in paragraphs 5 'ca T? ef

this 2x;:'éf:':e:3 siaéemeﬁi <35 éhé :5?

§€f€f}§%EE{?

Vwhstixer {he gﬁaizztéff §I'C}V€S 1:313: he is in

jgzini §$SS»'E:S$§$§'E 9f 33%; ihﬁ 813$:
gsyapaziiea, if mg: whaéi is ii: effgci?

ml



6} Whether {he §1ai:*:'::£ffis entiﬁeé 3:9 5/ 32%?"

share in aié {ha suit pregzeftées?

?} To what relisf?

16. The trail Cguriz has 8.I1SX&'€3'f€C'l ﬁ"ii'? 'abc:\:e_"i;<;§1.;é's' aé

under:

Issue; 310.1 : In tha negaifi'vT§";~
Issue N932: In thfi" u
issue No.3: In the""ai€t"i1*riig1vfj§yLfé5.   V
Issue N<:;u.4: N0 D,Q.;éS:Sity. since 'the
 and has no
  V   ~fT'rf:e ﬁ_1ewa;dings of parties.
1ssuV€jvNrof:S:  the .{:ega!*.:iv'€  
Is:$L1e--. N  ~53} Vifirz, it}?  'iivégative .

iss1:e:._f'sio;ff: '§.31S"'f§E;f'.fi¥}'$:"'Li:. orders'

N.

2?; 1:':..fth€ €J§i_§f€ §:>eE§v.: "she péaéntéff 'W33 examéneé

A=a$._§£'iNv..E"«af;:i'T'E;é§.P1 $3 E:><.?E§ 'aﬁzsrs :::§,:*}<:@da

§,S;.«:_ 'E"'%i3»:: sum arfué gubstangs af 6:36 finding {>5 the

~. ""§:iaE'~«C@:3,r%: is 33 zgncéaz:

19, The '§':rial Gear: has Q§S€f1?§{§ aha: {Esra :3 as
paririaéégrz baiwéaa 'ms piaizziifﬂ aged. 'abs é§§s::éa::E, as; 3:516

piaéﬁiéff hag stgiéd 3'3: {:36 gsieaéégzgs éha: he has $§§I§€§

55/mv**'

, e



the paréiiioﬁ C§€€€Zi an 2.':Ei98'Z'?. Th6 giainziff claims

{hat hig aignature was takea by the 1%? defen;iaVf;:_' ~.Vb§7

dominating him, The witness has 8330 

has read the Parzchayath palupatii J3}? Wi*ii'<:'1:i:34 'gL1:1!:a$ 

of land wag alietted ta his broltheif"~§:n<ii._aziétfiéf-. 3§:¥

gumgas of Land was a110tteE1_'v'i;:}. hini~  at" L'

iand was allotted to    "g";-Jéntari: cf land
was allotted to his   during crossw
examination    and children
had filed   partition and in
that    there was already 3.
partitigm am as: defendant. The Trial

Ccngzrt furﬁher*<>bVs'¢:§~s5'~€:i:at 1': is the sgacific Case 0f the

 ..V_A13€.'§é:*f<?;r;eZami Q§€rLi""€:;§€§" ihs psrtiiian beta-'€e:1 him and

_'piagifiézéff._§r;. "'%:}j:6 y$ar 3.9827, the pzaimgfi' haﬁ $013', siiss

""0i"::':§d  38.22% aﬁatiesi ':3 Ezim 33: éiem 39.3 G? 'aha

"~».$%;,:§.%: éa:ij__§;ié:::§€ p:"§§:e::3; aad '$336 §'{.1E'C§.'§&S€I'S had fiéeﬁ

V."V'§'3'§.V%,.Z"f:':§;A.;.i}?€I" 0? 322323 aggingi ﬁasss ggiaizzéiff and his wife arid

%  .. H_s€,1bs€q:;5::%:E5: thsy cemyraméseé {E338 sziétg.

23 Tiée 'E33233; i?£2u:'é: aéga Qbgerveé Stag: 3325: ES?

ésfdaéani hag gjradzzcsd sérééféaé cap}? 35 '$336 gséaéni fiéaé



'fey wife and ehiidrerz ef the plainiiff against 25%

aefenaam in 0.3. ae.94e?g2007 am Ehe 

marked as Exﬁle Ea that decamen: it can zh-a._  .

the wife and children «sf plaintiff 1'1H3;Ef'.C   '

that in the year 198?' there was1"a}3:"eaiiy"~a"pafiiigiweei

between 18? defendant aa'«3__v.pi.aintiff Va;:1d_

and in that partitionfethe §.r.ef)'e.rtiee r.1r.ie'r:;~'c:i§;;r1e§(:1 in the
plain: in that suit   was allotted t0
the plaintiff a;'1a;'i:1i;e    alienate these
propertiea;    of registered sale
deed.   children in favour of
Ramaxeeeidgf  ehews that the plaintiff

and his xei=:.1:1d:*ea'V._  site measuring 45 X 39

 S}/.I'JhexC4;'--2«'%,e {me Nfviaheah. E233 preciueed

 b'}'A :?iee.1§'e"a.dant sheave 'that eae ﬁiiahesh had fﬁed

ai,1'::_  ag;a:i:1e;:'TV: the plaintiff ana' his eiaiéérea and;

V'-.,aabae€§a._ea:§}? {he §Eai::i:§f§ and E1313 azéfe and ehiiarea

 'Vee::1}e.;*e:aéeeé. ehe gait wéih ﬁle aaid N.§Via}:es%2 aaﬁ. tézey

VA   up Eheir right in respeet ef site §'$::>.5 farmed Ea

V Sy.Ne.¥~%;2 in faveza" of E'»I.Mahesh aaé {he auéig was

aeereeeé. ia ieniae ea? eeazgerezaiaee 3x34 2:: 39 age ihe

 ,.f'/V

4'(),yM

7;}

 



ceriéfieci <:$;:>;EE::3 03? the cernprsmige petizieng fijeé in

xsaricizs suiis by diffeseizé; persons against pEai;i2.:iff_'€::3§

his wife and chiidrerz. In thase cases the 
his Wife and children have entggzed ir:tb"'€§)_mf5rQm1s¢
with the respective persons anci;hz::{CiTA.r:}ai:néd:":hé.{"=1iHéy

had purchased sites fr0:r1°ii£:%._.p1aif1vtiﬁ 

and his Wife and Chﬂdféﬂ  gays .'.§1.p' -?he3Vi3.: right in
respect cf those   petition.
ExeD.2 to   clearéy
support    that there wras
already'     V béizwsen him and }piai:1tiff
and Sy Ne.4;'2 was aﬂotted. :0 the

piainiiff a'1*1s:i 9;vi':<,1€:g   ef :h€ suit schedule pfQpEf:'t§

'V..,_Awa$5*ai;i:§t:3d :oV'"t}:-z:--«péaéntiff. g:><.§:>2 :9 mm e::§;€a:'1j~;

 $i:§§:€s T"?:'1£;:.'§iv"}f2i€i?iE"}E§ff and his wife anﬁ chﬁéyezz havré sslé;

géiaﬁé :?Q?':i:"€$ffi £:1 S};.E'~Ee;4/2 "ta déffsram §€E'SiIEﬁSe E: 13

"~..sig::§§§a;é;: ta Eiﬁiﬁ ﬂat: {E26 piaizztéff hag énsiudsé €136
 .5e'§1:§_:j§a;~: iand Ezzﬁasurting 2 agree 9 guzitag :33, S§2?%§.4;f2 ii':

   2363.} sf ihe piaént sciiediﬁs 3236?': ihezggh Es has

381$ 3:13:53 famed is Eha': laﬁé is éiffegsné: :{}e'3E"SOI':S. T2216

'E'::aE Qaufi f:2r:%:€r abganrsd ﬁiai ﬁns }:}§Ei§f}.ﬁf§ £3 go: 322

 /

\ 2»:
V///*



F' 3
('Q

iﬁiteraie p$fS§I1 ané :32': the ether hand he is an

educated perigee ané wee empieyed in {TE E'ee4§Qfj{_"e;::d

therefere he ie having worlellgi knowledge.  _

ease: the ea}; ef the plaintiff :'h'@,£ he eeasee'jis:gnée.V::z_é

partition deed and sale deeds"A:4a::;"'e:he 'e:>gq:geet" lei'

defendant cannot be believed'-erxd e;eeep:eE; A  '$0 be=. 

noted that the plainﬁiff  %1.:§..Vf5H..f:1ppeared
before the Court: Vii: and have
eompromieedu  '  was» a suit
between  The said
suit Wag»  them. The wife and
ehildreij ef "e}§.it filed by them have clearly

stated a§eeL0ut'~tf1<if. Ag;-et'i:£'§Vion between plainiiff ané; 18%

xv.'-."{ie}ﬂ§%%i€ig;3:%)iE~.'}:I3 eieeuggs The Trial CQLIFE held '$13: the

._;_

Vev:;;::::i§€_§:;é,'s._:'a5:ee ee ereve ehat: he age 35? defenders:

a:*e  ev§§;l§"1;'.1'i' jeirgé; peseeeeeierz ef the suit seheézgée

V'-».prepe':"ﬁee and have eeneiitmied es: ezndéeééied jeiezi

  in reepee: ef 'gee em: eeezeéuie gregeriieee

21. The Triai Ceuee hag elee ebeerézed; that the let
éefendgeez hae eeeftezzeieé ﬁne': {he partétéen §€iE§'€€?§ 

32:16:? }r2'§e.:k§e:%:?f 5.316; hie eeeéézee éieme 2,, 3 aed; é have



"V3



PK}
La)

§ar:iti<:>::€é beizweiz 'than: and that item 1619.2 3f thﬁ

plain: schsdzﬁe pmpértjx is his seéfwacqzzirgci préﬁefsiy,

The same was not included in tbs pariitien.  ' .

an the other hand, has contendegi mat i':é'::1-.f;o;V2w. of "£13.43-: " "

suit schedule pmperty was alsio agigggiréd, 011': V0f";3Q'iﬁ:

sfforts of himself and 1S€de'f¢':":<;iantAand ithé'irAiT§;e:h.e.r;11tis-"

an admitted fact i:hat__ the E%$_..tdﬁ<:fe11.;iani.:'§xragAxszérking in

{T1 and he: was having' §n~cLci:;1*_1Vé: <;:f own. It is also not

in dispute l:>€_t'--'§':;';:"*31;'1 2??' item Qf the Sui:
schedule  the: life time of
the  In fact, the
d0cu:ﬁ'e:1ii{:j2'  by the plaintiff himseif

shaws that  ::~:=0ni:iés earlier ':0 13% ciefenéiant

' =--._'pL:é}_C 'i:1§Si::g €he'V2ﬁ--'>5'i':€rz1 of £338 rsuiéi saheduié fg:+r®§er%.:j;

 géiaiﬁtiff haé gurshased gait E13332 113.};

 E2 .23: §ay Séip gszzsd :0 the ES? defemdané by HE

 f§c€:3:§:,V__'W}1§£h Sfrmwa thaf: {E13 3%? de§e:':éa:r1t wag Ezavmg

" .é::::§e_;::€nd$::€ i3:*:s$c:r:::€« it :3 3330 abgsrved, aha: wizén 32$

 .. is settied tha: a rzismber Sf {Es jcsiiit f&m§}: is

emééiisd 'Bi? a,cqz1:i:r€ as/ad §3*G$S$$S §:;§:6pe:::és3:m: p§0§s2r*:i€s

and if 33:5; 333% wig} ciailmg 'aha: p:<:::§$r€:j; §g:*<:%:a3€€§ :3

 /

K. ,,./V



M?
N 'K

'E§{1€' name :3'? ene 05 the member efgisini farrzﬁy ae €133: {sf

jein': famiiy, ihe bufden is en the person :9 pV?£f§v"?.7_4t%'.f§}'1fi

said fact, in the present Case, the §1a§:1t§ffe_

produced any reliable evidence 3:53 S11O\£7"ij{1.9;:tvvSilif']:VU:IfI1'"'

3102 was acquired Gut sf joint '»effc_ré:s~:' of'hi1}f:sé'if*_,..Aaixitd

ESE defendant, That apart?   

18? defendant sh<3we_'thatVAheViA'ﬁIa'3.._vha%}ir1g:Vénelependent
income befare he puvre:';;aa.sif;gV no.2 and he was
capable ef  self earnings,
The  item no.2 was
acquired'v1§§f"iii;f:f:_3aes preperty can be
safe13§1..p¢i§e£fe%zi."  ,,  V'   ' A

Q'  The» gel; Cczurz; has 3359 ebserved, that the ES?

 <"§¢ef;e;ﬁ.d}:r;i_4}2,_e,e sﬁaied that ihe eiaintéff hag sold: sites

" ??e:if::eé §f{::,..e;§;§:;é:E'%:i<;::: (2? E3313? aﬁeiieﬁ 'ea hie eiaee £2": item

2:i:e."f: <:}§'£%ie. 3135:: scheéuie §:raper'§y ':3 different perserizs,

"  "fies defenéam else §:r'£3d2,:a::es:§ deeégmentayfy evéﬁenee

a':§e e':1o::a: the: piaintifi? ezéé his Wife and ehiédeen haé

seié sizes is zzmnber <3? gezsege egzd ihe pueeiasefe haﬁ

ﬂied euiie :15; C013: 532$ eubeeguenéijgu %:;%:e§; eem§3r§::1§$e&

'ﬁe ssziéése '§'Zr:§e fee: i?2="8'i§§€§ ieiéieejie ihesei ihere is a

W





E\:)
C H

divisiozz of greperiiee 'aeiweerz tine gwiaintif" and the

defenéants.

23. The Trial C0111": has observed i;h8;t__:'isve:2eL':1ee.%4{ V'
fzamed is not necessary for the:'p»{if§'ose'«.ef~:z:Ef::ei:i:lt;Vg'V'the«

dispute between the partieg Theieefereg %:b.»e".eT:r'i::'}. 

dismissed the suit.

24. Feeling  eeu¢'r;1Ve, the plaintiff

has preferred t;:i:;3_.appeé§1'.' 

25. 'We 'have leefhed Counsel for the
appe111a:nt_ 1%éL'sj.e'.e--w<¢:1,%  learned counsel for the

:'esp0nde»2i_:%:s, We. h'aﬁie»_ §'ej:i:See1 the triai Cour: regards.

 ii: is ':Ee'v'--eenie::tien ef the Eearned, eezjneei fez'

_ti*:e:. E3313: gem 55:32.2 ef ihe em: grziéperifg is a

jeiijxé fa::%.£§§'3-.Vg;f0pertg as 'she seine was p'i);E'C1'1E;":Sé3§ eu:

"-ef :he"ee§mé§:ge ef zine péarimiéff as 'i»'\f€§}_ Be the defergéeniea

 'f"§a§::{--£;§§§ erzei hie "ether and cieferzdarzts were Ewing

  .. _,_i:e§ge:her; ?1aj::tifi ﬁefezzdam :19. E. exzé their ﬂasher were

earning ézgéependenztlfx anti {he}? were emeieyeﬂ in Y3}

FEéQ?ZC}TjJ3 Bazzgaleee. $1221': ézeez 1"';€%$.§, aizaé 2 aszeee

Q)':

:.<,z.  '. z<«e:¥>\



EU
C? V

aaquireﬁ out {sf jeézzt §a:'::§.l§; earnings. Sui: lien: E2089 3

and 4 were anaestral properties, Suit item r3.Q;E 'xe:5as

acquiréd in the name if ibe mother {ciefe::%:i',é_:*19sVV.'::.§3:)2;f.__j' .

through the jeint family fund$___ Th:"'létil§i<?,:'3°;:3f.Vti1$

plaintiff and defendant 110,1 expiregﬁ A. 'l:17ir._h€§eé1{"19"K.%{

leaving behind the plain'::iff--~._a11d"'clf:vl"€::1«:lé{l;li:A'».igz;1=;.-:3'.:*$tl:1ér=.l'

legalwheirs and the spit  family
properties. Since thé  are joint
family  for his Shara
Defendanp  LTd<§§;'i§1f:aé;tlQ:;l"'Vl§ef0re the Special
Deputyhand Ceiling} anly in
resper;;9;._&o'fV..§1eét in respsct sf étem 1102.

The Spe§lal.VllDvep:z;f;jf'~§:<ii;rl§émissi0ner, Urban Lamd Cieilirgg

 ._,_ha..f§j"'}'3al$VS€<i azi '<;:-5:342" declaring £333: %;he:'e was axsess

 _ Eaﬁﬁ'  ._£_'§€*L~f€1'l&9§'l"'é 2:3,:

'§

21? "Elks lzyuriierza files 9:: {E15 :83 dﬁfesdani ifs

*,€l;SleL;%:§li';Sl"i': that $1355: izam 319,2 was 35%,? asqaémé }i3I'€}§€lf"Ej;'.,

Eli: ié the CG§§Ef3E'1§§{}§} :21? £3,525 l&a::1$§; cazgngeé fm" 33:6

mélﬁpﬁligiii film: '£l"l€:E"€ is 3:: aﬁmisslgn la}; ﬁafarzéané, 3:03.

23:15:: he was ::e:::r::§§b:.2,:§:1g E213 ésarﬁizggs is Ehﬁf jaém:

éérniljg sréssgsézzg £26 life Elma {sf his faihar 332$ liﬁfil 2&2

$39' /'



Ga

\a:e.:::-r purchased by big father. 'ﬁzereferej rterr: r1e.2
'belengs :0 gain: farn.§j=;¢ Therefore? piaintiff...§e_ e1ee

entitled for 5: share.

28* The iearned eounse§m'fer'..t}1e~;'reepe.r;€:ients

submits that except suit itern. 'r2._<:u3 a;r;d:"4; 

properties are ancestral projjerries'   the
self acquired proper=:§"'VQf  dereﬁdvent rzel.
Item no.2 of rhe  self acquired
property of  was purchased
in the   The plaintiff was
app0i1%rre'ri irrrhe year 1973 and his
servicee were  the year §9?'«'3r. As on the

éategj er r.preei:3':,i;r:g'  P5 -~ sale deed pertaining re item

 r1<>_f22f ebieréeiiff was rm: erepieyed and was 220%: having

Rir:i§.eper1r%e.rr:'gréeerrre and wee net eenrréezriing re the

jeziréé: frérniéjf Trzere is :10 ezridergce re rhe effect the:

giéaigﬁiéff was eerrziributieg fer aeqreieiriera ef ﬂee

Aieireéereiee ef the jeérzr family!

29. Learned; QGHIESSE fer {he epgeiierrri: Bree reiied

er: the egeereieri ef the ﬂee): Ceuri reeerreé in §E9'?"?} 3



77'?



£\3
L) >

Suprsme Cam': Cases 840 g' '§E~ﬁRU JQHN ENE

ANQTHER M» vs» THE RETEERNENG esszcﬁgss-.';@:D

OTHERS}. The reievarz: psrtiag reads as fo1EQ--*<%s§¥""VV.'  '7' 

" Evidence Act, 1872 --- sgétioxas "I7-:tci £'-1'
Value of admissions  IsA"substé1n.tive.; '~., 
evidence sufficient"jf;_d-~....shifi:'~ thg 

the maker,

There were' --    sting for

6 vacan<:i es___ teifhé fmm the
State.   sisésrtaining the
requi:'sjte::__"Vs;:;;uc.5Vﬁ€L  %r) e'1*'  75(1) of the
Qi;  1961 :0 secure
&::i!?,ACii_§.:_c;:':; §§,7?r§0 secured msre miss
thaﬁ,__f:hv:~: V<Vj:;.<'ist}§.;  dsciarsd slested, The
_; '::>é:<§ <is§'s?'a::..i;;_s :i'z:af%adéc';a.2i:2s ﬁled saith egg géegtisn
 C.pé:%'t:§ti?,;:1} ::h@é;;iiéi1gi::g the siectieﬁ sf {:15 first
 the grouaé Ehafi he was Esss
fxears sf age {:31} the (ﬂats sf sczmtinj;
 sf-- ';f1r£s'}19r:ii::a:iQr:, The sassnd §§§}€i'§i&T'1'{ aiss
$65 a :*rs<:ré:r:ina.isr§J psiiiiaiz aﬁegiixg 'aha':
t--'s:E:"3;cs 'ﬁgs siher sjgefsazed sandiéais had 329%:
sscursé any 26:5 3,': 33% Ezsﬁ in ihs everzi sf $116
eiectésn «sf ihs first a;:§sE§a;:2':: bsing set asiéa
shzizazlé be dschreﬁ sisstsié is: his 331333; ?E':s

iris} Cieégyi: hséd ﬁat 9:: {ha éais sf S{f§?.§_§¥§:§§

/3"' //
>g/Jﬂf

.§:$§»W)



ihe E33: 3g::pe1§,a:":t was E6333 Eham 39 years sf
aga azfsé was :10': quaéifieé; under Artigia 
crf iha Canstitution; but dcaciiried :0 
further deciaratian in favzﬁur of :he.«A4"é;ae::d';fV;L{" 

appellant; Dismissing the WVa,pp:3aié"  , the' ,

elected candidate the Supf§;r:1<;:...CA:;1i§:T:f".A.'  '

39. Learnézd counsei f<§'f'=,t:1f1€% res15e.n'Cic-fitéfelied an

the decision :*ep<:)r1:e€;i"*w.in  Court

3800. At paragraphg :8  1 £116 Apex Court

has ObSerV€C1= aS':;;jf€s1}.0x7§7S§      
 --------  3?. V'viea;v'~0f thexafgiresaid. discussion,

  faiied to discharge
:;::itiaiv.hu.rc§: éi':.. establishing that {here
._wa$  4a;:"':j$ :':it:c§é':;é §.:: the farm Q?' 3.21}; in€GIE1€
 g%zh&:SQ€i7V;éf""§f'3m Eiem No.2 §r§§€E"'EZjJ 3:516: :26:
%._fi'£:;c°;*r_ ""v:f:u.e::i€us was Clairneé. "ﬁne burcien

«A  an the §&$pa::£§€:'1%:$ :9 asiabiésh
i§:a:VLA.§'A£em 3%.} §iZ3I'$§$E"E}7 was jsint farniiy
";2§#:2p$§i}c Er: {his V'§$i?i§ {E6 fact ﬂzaz {he fix:

A  agpeﬁazzz bag 22%: 2656; axis}: €'i?§§€§1€€ m
estabiésh his sepazafzs izizgams is 43:" 13:3
gengﬁquemsa iizsefay ag '$26 céaim of {£15
resganéents is cencsrnsﬁ, Unéa: ihsas
<:érz::u.m3%:3.§$€a§ €53? f2:;§§:§§'€ ifs Eéeaé aaféééezica

231$ §°€f$§Qi"Zé€§"f{S Cégim sf éism §é§e:>.1 Ea E6

%#»*'"



OJ
C?

join: farriﬁjs properzy wouid faﬁ as rightly

heié ey {he first appeéiate Cour:

E8. The Eegal prirzeipie, therefore, *' V

there is no presumption of a propert§}*"'wbe'i--og._

joint family property orﬁy on ._€i.(_:C<§L11f:ut'-_vC3Vf""V
existence of a joint Hiﬁdlfo  V

who asserts has to p';9o§e.. ihaﬂthe .proper_:y~i.s

a joint family properéiyvp ff; how.e§?er, 'the
person so assejrtrérng thereﬂvwas
nucleus with  property
could   19¢  aooj;r£re§j,_:: -..fz:h_a:-e would be
presu.o'1,pti§o n_V_ of   V'  joint and
the  {he person who
to 'naeqrﬁreri property to prove
  he'  eroperty with his own

fu1éd.$%%aine£_rro:"oi_§: of joint famﬁy rzueieue

' :§i:z,_a':: wa;':;.. ;_52;i}€ai1a.':>ie,

Ergioiher contention zzrgeeé for %:he

 resﬁrgjﬁéenis was that assummg item §'~Eo.E

p'*éfop':éri:y to be seif aeqjuireﬁ _oroper:j; of

aggeeéiarzr Nor Lége 'eéeriﬁed ﬁre said property

 wéfih ihe join: farrriljg §E'@§$E"ij;', arzé é:ir:erefore§

it has 'oeeorne ihe join: faznﬁy property,
Assezmzéng the §'$S§€Z}IiC§€E"iiS can 33$ permitted
to rgése goof: 5. grieea xﬁriiiaoagé: evéoierree £3:

sugoporz térereoi ihe Eae; on {he asgeet of



 \r



eiending is iareii settled that prepeziy
separate ef seiilaequired ef a member 0f§ioi:::f'»i
Hindu iamiij; may be impressed. 
Character Cf joint famiiy property   
voluntarily thrown by thiemQwr1e.r'"'ii1i§i<j:.ifhe",
eommen stack with  
abandoning his separate <:1'aiArii--:hereiI§i' ~50: ii
establish such €tii:)5£:IT'1i€j'C>1'1I1'.li.€I11.ii  
intention to weiive seVp2iife:te"..i;ﬁ'igh.fS'  be
established.  _the :i;1ve1*a:?_':f.eAit:f:__ that ether
members' cf the" to use
the  joiintlgyi.:i2Vitiiii'i4ii:11Sieifi',ior that the
incQ1he"_«QVfii:ithi§f .Sep..giI*ate'-"_p'ifopetrI:y was utilised
Q_L1__VtH " persons whom
i_i:he_ }A1it$iiii.er.vv.\}iV5"«as'ri£5t___b<>L1nd to support or from
eiiiei 'faiiu:e'iie~_iii::r:eji~:'3iain separate aeceunisi
_ ab23if1:ii0::1:ie.r1i'~-,eami1<3t be inferred; for an act
 ei' gene.fe*s.iiy____e;* i{if:CiE':€3SS mi}? 510: erdinarily
ifiegardeci as an aémiesien 9:" a iegai

'  "

 he EQQQQ4} KCCR 2609 {EB} ii: ﬂee ease ef

  S'.h,1_*i:i.-'Ramesh Sririivasa Jazzmz W E335 Sr; Srinivas

   hfifitfoba Janna since deceaseé by L.Rs and ﬁthersi e

Sivisier: Beiieh of {his Ceuri has eieeerafeé 3,3 feiieaxzs:



Q/Q
Hf}

" Ag HINDU LAW ~ Acquégitien {sf :§:'€Z3p€2f"{}7 er
ieasehaié rights therein by a mémber er evé¥ :*:» 
the sides: member 0? the jsimz family 
father 9:' karts; --- Na presumption I:1i1 :éi'£  is

acquisition was by joint family u1%=.ié'ss-- .:j:;:f<i'v<:C1.V 

0:" established that theft: €:XiSt€<'i_ 

nucleus with the joi1j,t.farﬁi1.}; "ts:> e:1g§ffJ'}¢:j."si;1<,;}:A"'
acquisition on such V131-x%C)~:'TV>bu1."v'r;i£::1f1':5;§:§:_11V5:: é§hifiﬁ
on the member;__c1aimjng A:vh_at.._.ac:qi;1isitiQ1j1ii by
him was xArithVo*11.f"  the joint

family but with  ' 

B. HIN%:)ﬁ}jLAw<:_% €1'Z):cV.)Ct__1»*4:irj;:=::"'{§Vf"E§'1ending M The
meré  th_éT:';Q'%:}§ér'Vfné;:i'E)ers of the family
};>i}é'1;é'    thé  éﬂeziif- acquired preperty
   'was utilised cm: of
ge:iié31j<>M$i.:§7   's:.%j{:;<§cr:°t persens when": the
{'E':{,1.Ec'z€:;"'2X2;g;5sV'::<V§t %Gu::$ :9 suggpoytg €31?' his
 f3é;éi:{A}:;i:'<.3t%,0 ﬁééiéiain separafie ascaurztgﬁ gamma:
..é:i' .a'bandb@n::1e::: ef sue}: gspertgr by
 ::§::§#%1%j;:%§MT;i' ms bleﬁdirzg vviih 'ihs éaini Famiiy

' ' p"§Q§$fE:1T€s"

 32. in AIR 2333 SEEPREME Cetirt 4444 { AZEEZ

  '"SAI'£' QBEAE BY LRS AND 9'2'!-{ERS 2» VS" AMAEI BA!

AEQTQ STE-SEEKS} 3%: §&ra E? 5 E8 gmd E} 2*: has bseiz

9§$$:?a:$§ 3% faiiewag

"M:
3.1



{ a)
La}

 1?'. it wag argued by the iearﬁed caunseé fC¥§7'_>

the appellants that if the properties 

in EXD W2, pariitian deed; had,  'V' 

allotted to the share 91? the p1aim:iff_.:3.:q(i':"Z\/IV:2Zj;d.¢_A j

Abba Sait and if the debt:v"§>bt§;ii1:§:€:i._b1j;;  
Abba Sai': under Ex.P12  é.;1»'--._1*1nis iI'1'fSi1V'i,duéi:{ '..

capacity and for hirnseﬁ:'*~there wVas;. 1:0"
include the twa  th'é" ..t:j ::opéi%fties
mentioned in    of
the plaintiff in EX'.IV51'2  'plaintiff to
jeinﬂ: 1\/1O1';C3..{ z'3J'3b&:"ASv§§i'£ :§€:}_:€i'$t}.gu'biC;h  bi EX.P~12,
The    fbb3 vV§ifffactiv*e at its
first  ﬁgofisideration of the
e*x{viV<'i'<V§VI['i(:e.;T.if{s:   facile and weak.
In ':_f:f2§ '  the possibility of

S'Ché;r:_n"aia}i _h4a§7:'12§..'L£nsisted the two propertieg

_;jalio:?:e& Vii}  share Sf piaézziiff Eiﬁdﬁf E22; S-2

V"b'-ﬁéiﬁg i:">:Z:1d5(§m£:1 the hjgpoéihecatéarz ciseé as 8.

"  'i5?3if'i3_1€fi*'i:5'fﬁibihé :'€pay::3,eni cf 1921:: advanceé by

 E*:i{r1v  ﬁbba 533?: and {E16 giaintiff EC: 33%;:

'."i§GE§.Aeig":§fbE2a 8.95;: {G exécute £313 £666; in i»'i€'i?sf Q?

 ., ; '{he'=€é€t ihai giainiiff and Mohd Abba Said: <2::e:'e

 23:2 bE,:SiI"}€SS gséniiy, iiisézzg gaizzﬁy 833d

3.::q:;é§i:ig grgperiiag in 'aha: §'i8.E'}ZZ€$ 01;: <3? {ha
f§.mé§3: bibiséizega §::::;2%E'£:s§ £3 again a i'"€3aS<3I}E'z.b§€
pa3s3é§;ié§:§; 3:23: §:8,2"}.§§G'{ be sxaiuéééb Th??? :8
again aha p:3$siiE33L1i'5j; $5 81' §3h_a:3::aiaZ%; is &§:;::,1€

2) «V
4,»

 



LA}
"gm

compiaiﬁ S€C':lrii}' for ihe repajfgrziemi cf $126: Egan}

having asked Mahd, Abba S31: ta h}?p0theca £é:'»j.
the two preperiies of his brmiher and (if 

compeﬂed Mahd. Abba Sait to persL:;§dde..AT§}*§é"% 

plaintiff ':3 joint the

hypothecation deed} which %_;ar11j1,.<3t fjisé; d'ismiS$é:c;I_  .A

as unacceptable. The_.subs<§:y,i"e:nt C7Q»'1'1V.d";.l'CIAZ" 0:.
Mohd. Abba Sait: and hi'$.%:'§:}"€ga1 ::e:p.te$e:1rjv:a{f'i:\}vé"::i'
the matter of dis¢_Charg¢_...é;f'v.hypQth£§<jatiQr1_ ﬁebt
highlights the c0Vr1<:.fus'i(§_n €;;}:.;.9§.t*-V.:'f:':€.§iQ»an obtained
under E3x,Pg12 wAe}:§ 'by Sait for
himseif.  3:  the High
Court; on record to
shQ_V_V_t1*:2;f'N<E;Q_hd.b_,_A1§E9£'  this lifetime
£01.:  fhjc hypothe-cation debt,
so1 d his' =favo2.:;r 0:" S, Channaiah

ur1def°L"E:><;'13V  A;i7_b0'§ischarge the hypothecatier:

 aft€ :""-h.iV$____A§ieaihg Ezis iegal represemativa
'A  a gsrziam sf Abba Manzi item %\E'::}¢E
"  ii':  Ciéfﬁiifiafit $50.6 fa? R:s;§G;}§}€I};'-» oz:

"  Thozggh {he plaintiff Was. a part}? :9

%::e%'%.gui: fﬁad 23;: S, Chamzaiah and m the

" *>,_eXe{:u::is§: iaéiezz Gui by Earaiah Basgsvaiah and

 $9133; its did get csnirébuts & siﬁgﬁe pée :3

dischargﬁ $5116 décrezaé amagzni, That heiieg 111:3
2:233:32 tha: 35:31:: ?€Q.,} subaeqzgent is E§Z:¢'§~ Wag
'Ef€a'£€C§ as S; faizzéifz §;:»mp€:'"t§n E: is aka in

€¥§{i€E},s;'3€ 'ihaii €236 pT.a.i::i1?f§ Ezénzsgséf éuééi Shuééao?

*3f?§§3CL1tio--ri  " ef" . 'the , 

1* 



(M2)
{JV 3

Maggi} in 1924 and said i: 21:: E935 ané 'E1383: he

sold the site aﬂsited is him uzéésr sxsz 

EQSS which Wsuid aise shew that the i:1§;1:_isiV€3n:l. 

sf the said Ewe pmperties in E§X.:P12.'A4''C:iiC3:.ﬁ0-.f'' '
Csnstitute an impediment :9» dispo"ss=  *ChV€E,
same as owner. 11: is else g::1efaf'--s_fi'Qm "iirzé: 

evidence that ever sin<»:r~:_   «.

was in possession cf  Aisha  
ﬁfetime and after :u:s"j%'sv..dea:h§%M "has, _iega1
reprsssntatives  _  remain in
possession pf E116'§§¢l'i.§3§.vié1;ﬁH'g~.vb7.§;§f ?3;;V"pOI'tiOI1 of
it. Thre:-,e§. placed on
record  ii£°1Az;fc1:s__?f0_1f   period between
1925[  15;; was Mohd. Abba
Ssh: *_w*_Aii€j[vL'Wa:sVA3'«payifig_taxes levied in respect of

item N9. E ':s.':Z'E;+:;>_ bE'vE~:ﬁ1%c~:paii?:ya

 ::>1,V:.:'*"-w*:§§_1f_1fé;37'3::{, '$16 fact shat ihs pEaim:if§
A  E:/_§é'Z<a_.é. ﬁbba Saé: War: 35:61" the gariéiiien
V   businsss j:3§§::Ej.«1 séayeﬁ isgsthss

'  é,::*1é<i:9?£;%:é=: same sssf fez" ssms time Q?" tbs sirzss

sygﬁasiguirscé §:s§sr%:§ss em: sf iﬁsér busimsss £2":

" *=.f:i%:s' zzsmss sf sitirzsz sf thsm, €3&§:E':G'€ ?€EE<ﬁ€E"'

 ~E:X.§2 a sham C§GCL3:§I:€E'"i§Z., We ﬂaws? %sh®f€f®f€}

no sptéssrz 3211: is reach, ﬁgs igezfiiasis csmséusiszz
that gas §§ai1"1§T§§f 322$ his Eegsl rsprsssiéiativss
Ezsais fsiisﬁ is ssI:s,E:>"§§s§r1 that E232 is a sham



'.,.«.2

'J;



" thzie aggpeaé is as tmﬁer ;

LA.)
(N

331$ neminai document aged it wee net aeteé

upon.

19. As aiready netieedg the suit wae e§i1te,et'e'§i"~ 
by the respendents hereirtgr: the."'be;e3:;g:,'t}:1;z~;'t_ 
there was a partition in the itself 

between the brothers T. Satteir  A.bba  é1nt3, '

Mahdi. Abba Sait, that 
upon and Abba;__Manzi1§....t:tem".._No¢i "féiﬁ  the
share ef the deVt"etidetri.t's;Vt_he partition
deed was exeeuteei' The  filed I
1972 T§1u'e. '_'t--helt:10etii:i1eIite.j_:E:t§'§Qt3§ for so years
till and accepted by
all M'  the late plaintiff
Sai_'t, during the course of
 trial Court (page 2§ ef

1_i'e:ﬁ,§E 'e.f the 'va.pAp_ea?."»LVpaper beokk has accepted

:eart.i'tie:1______;jieedt if 3914 as well ae the
  ptepertiee them} Shakeer Eviazzzéj,
  V¢;::;5§:t§§e§';::1}:>per:;; whieh felt te the share ef the

"  'twee geld *9}: him as beiengmg to him

e:{e'£:_.2eive%fg,"

'A33t'E'§':e gain': that eséees the ear eeneéderatier: in

 /

x 2.. .



(M4,)
~ J

" Whezéier the finding reeerdeei by {he €91.33":

beiew caiis for iziterferezice er net?"

34. it is not in dispute that there waie._i;:>e:tftiii«:;fii'  Vi 

the jeint family preperties as :v'Jpieiri"E3:;.}?_1E' 

EXP11 Palupatti was exeeilted §ii:i1§*».for  .ijvui"p:5ee"~0i'

saving the joint family propeii*{},r}"a,Iid  same
is the Deputy gindiiéeiiiing. Both
plaintiff and defendani t--he.ii'i~:Sighatures on Ex.
P1}. ipalupatti    negotiations in
order to  the partition, both
p1aint:.:ii  iiiieiiie sold their respective
divideciiipefiieii ::§:§  In this regard; there was

dispgite ibetweeriii piaiiiéiiff, his wife anﬁ seize azzai veriﬁes

isms '?i--":,5'iA?";I;"'$A.'«.}".4Zii€3(i and {hey weye eemgsremieeé. Etie

i"evi:i_enee«"e.:i reeierﬁ éiseieses itiiei piairiziff bee seiii his

Si':£if>f?: iezi tiiiéé yariiee aiiii ifzere Wee iitigatiem ii': zesgeet

«,e'i"  sérzie. Same sf Ehe euiie were eemgeemigedi Even
--  ﬁizefe zafee a dispuie 'eetweei: ihe géieiziiiff ané his wife? if

 Héareuia' iE'ii.§3§€6;%i€ iizat éheye wee e. paréiiieié :i?€iWsfE€Z":

§iai:'i'%;i§f 3:167 eieferiéezzi iii zeepeeii ef the sziii: }3f{}§€f§§€S

egg pahigetzii was exeemeci §L':E'"1i:":§ 2.i,T_98?i 'i'%:e $23:

 

3?



U}
€332

was ﬂee'; er: §i.'}7,2QGé} eféier lapse ef E3 yearsi Theee ﬁe?

inoreiimate deiay in {ﬂing ihe suit, Suit item _:*:.QT§":3_4vi?ae

yurchased in year 1972 when the plaéniiffiﬁ/9e;'$-.['§n§Ii'vz>f 

and was appointed as probatiorier   .1 9'73..ar3g1 '

his appointment was eenfirmeld  t}:e"§:jea;¥ .."%j{--'§25'7?'%.l;

Therefore? the contention Cf 'the Eeéixned _e1o.u1:s'e$ .19'? the'= V

appellant i.e.§ plaintiff. hasVAVe.<?'3VV1:i't:rib1;Ateei'hie..earii'1ings for
purchase eff item iefe is Without
any merit. It .§s_j:11_e   ceuﬁee} fer
the   sale deed Qf T.
 '€i'j'7:®'?3"a1ﬂte't;':'Vinﬁfaveur cf 18% defendant
has  "  Whereas other sale deed

exeeutea' by Ravthnamfaa was gmdueed and marked as

   E ._?%:i_e de§:i::::--e:*:t is me': reéevané fer the purpose ef

7.L:§;e&e:'&i§:g'_A:fe.ejesue eeiween ihe eiairitiff and defemiarzt

3:':Q._1 .M 'Eeh_e'O%f_ig§naE saie deeﬁ in ee-3-pee': ef emit item 313,2

*._e.equ§:"e<:_§1~ defegéaei me'; Exes {LS3 been peeciueeci.

§:§2é,e ii is eéear the? ihe piaéazéff has me: grzeeéueeé

 u eieiffieieni ev§de:r:ee ﬁe shew that the item ,?*~fe,2 was

aequired by Eizzz, Besides} 323:2': was fﬁeé efier éapee 9:"

35 ;<§A?€$.:»'S¢ Eterzz 539,2 3:33 afaee Egeee Said ﬁe tﬁéré partieed

 



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i
3
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{,0
KO

The giairsgiff has :20: appreachsci tbs (fear? wi'iEr3_. ciéar":

hands. The 'E'r:£3} Court after examining the €$,"ici:é'§1_€:ev ef

bath the parties and arrived at a canciusisgéz 
was a partition between the pZai:::iff_"é;fi<i:i'
The defendant me} was having  

has purchased the said prégfésties  C5iJ%; sf u}11i$.  NC!'

doubt, he is member ('pf  i%2¢1f1f1iI§./4.  'I'fz1»ere3§is :10 bar
for acquisition of ':he ' not}. The
finding  is sound and
proper 

:f35._ _AAAjC'CV01j;:Zing1§;~.._§:hef Regular First Appeal is
cE:£smissé€L ~M W U H 3
 .....
3'33 3 9 Six; §§§;:§5§§ Msu
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Karnataka High Court

Sri Muninarasaiah vs Sri Venaktappa on 20 September, 2011

Bench: N.K.Patil, C.R.Kumaraswamy
