Karnataka High Court
Somashekhar Shankar Kakati vs Savitribai on 6 July, 2011
Author: K.Govindarajulu
Bench: K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS TH S O6 013 05 55 20 1 1
BE PORE
THE HON'BLE MR.JUSTICE TCGOVINDARAJULU
RFA. No4a/2003 [PAR]
BETWEEN:
SOMASHEKP{AR SHAJNKAR IKEKATI
AurA) Y UL>L RE 0 L LS i'
R D( T5\5 1836 B3P3T ALT!
BELGAUM
APPELLANJ.
ISv Sri. JAOPD1SH PATIL ADV)
AND:
WOrANK\R KAKATI
AGED 69 YEARS. OCC.HOUSE•HOLD WORK
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BELuA U 1
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5USD 30÷
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3. ASHOK SHANK/R K.AK9T1
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AL ITt -P'0÷ 96 T U K
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1: B.s135 SF1 ..ANKA K KA.KAT1
R/0,U.T,S,N0,1536, BAPAT 3337531
VA TA W / tL .ASHQK 1< AKATI
ç N 5{
R/ C) FLAT F 0. 1.4, A.Di.TYA APA.RTM E NT
MAHANTESH NAG.AR, BELGAUM
F .ND LRS R2-R4
SR SACHIN S MAFVM AD\ R P P2
HP SE•RVED
TEllS RFA 15 FILED U S Pb OF C PC !HO1NUT' THE
JUDOMEtT AND DECREE DT. to. 12O2 PASSED IN
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AND SLPARATE POSSESI0N AND FOR RENDERFG
ACt/blUNTS
THiS APPE.AL COM ItO ON FOR FL F/VE ER HEARiNG THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
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ISSUEj
1 Whether the plaintiff proves that
all the suit schedule pioperties re the. joint family properties of the plaintiff and defendants?
- lVhether the ieferidants 4 anJ 5 prove that the 2 defendant on pletely toppei P is soda water factory business 'FJring 1969 and the busi zsc v is rai sfe,re'l •o them 1,1 2' defendart du'ng 19O- i?
.lhet%r :r dtfei,'JanTs 4 and S r e ta they ttleQ( ] t; sati 'cii 'uk 1out .aialg with sc'Ja fa'to'v i;ii;i.g 9i 7t i9c'1 tF a 4 a ' t -' qth I d trdit 3
-c.tpau,ohc, a'; his nqht'.° ,.f ;C r jt .,.
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:7:prove that item No.3 of plaint schedule is his exclusive self acquired properly of Smt. Vanita Ashok Kakati?
6. Whether the machineries, articles and utensils of Sadanand Cold drink house are the self acquired properties of defendant Nos.4 and 5?
7. Whether the plaintiff proves that the properties described in C schedule are in possession of defendant Nos.4 and 5?
8. Whether all the properties of the joint family are not included in the suit?
9. Whether the two bikes mentioned in para No.9 of the written statement filed by the defendant Nos.4 and 5 are available for partition?
10. Whether the plaintiff is entitled for 1112°' share in all the suit schedule properties?
11. For what decree or order the parties are entitled to?
ADOL. ISSUES Whether the suit is bad for non joinder of necessary parties?
2. Whether defendant No.7 proves that Item No.3 of plaint schedule property is her exclusive self 4--
:8:acquired property?
FINDINGS:
Issue No.1 : Partly in the affirmative and partly in the negative:
Issue No.2 : In the affirmative: Issue No.3 : In the affirmative: Issue No.4 : In the affirmative; Issue No.5 : In the affirmative: Issue No.6 : In the affirmative; Issue No.7 : In the affirmative: Issue No.8 : Does not survive for consideration;
Issue No.9 . Does not survive for consideration;
Issue No.10 : In the affirmative:
The plaintiff is entitled for 1I6 share in SI.Nos.1 and 2 of schedule-A Issue No.11 : As per the final order.
ADDL ISSUES AddI. Issue No 1 . Does not survive for consideration, Mdl. Issue No.2 : In the affirmative:
11. The learned trial judge has accepted the case of the plaintiff in regard to Item Nos. I arid 2 as joint family 9. P' Ptt1C t ant 't1 )d t'fl ' a q'trd U U C iJILI lOft' t 'S I'. :• t 1 1 f. t 'S . a'iil t))sflj :.h! ;lr..IN • 11% 1 B . ( I I. I I. • • .' '., C .''. £ t.
Ix i I i I OUt a 1 1r% I iiicinjc'd I In' 1)'jc!PI I 'ui . 1 h; len .krjj are ' 'hi hucin %S Sn has pint ii t b 1 I ti e 1 s p1 air."! 1 1 • '1 7. ,'j. Ut a • •i • "31 r izit C I dc r c a icc ii i o di imc i it prc)perLlc's rru 4 J 1 1 'efle ci ii' [1 .i C. ' ['(hut pr •r' I 2 H--airi 'lit' it ;'ncu1 a'!' Ccl tilt iii 'lie Plaintill fltft'iih n 1 , N'. I. liii''! tat a.slr c'. I'ft 1"t! r'L'd •.'f' •,, ;r I. n I)cfcnda, t '1 , hi t' hrsc U r r c' ta Ui inc •' n 1 ')r N ': '' U it: ad )' I ':r' I t r.d.r . . .b ? ;i II "ICI '' • r 'is i ' ',.g ' Cl t p . I - . g ,I 'd ri a .ti ,)I( it, t • .j ' r • ' a ' • •t . • i_ •' , 4.--. t• . I a .. , . •_( 1' ( 4% • . 4 S r In a1r ih jn:ilt iL 1 i n r: 'Pt :1 t %. II' •IispL:t 1% n •ii i' car' I I,, I r ' ' 1 ab r CS ni' n I tie, L ( C ' r ii ji C. I 'L 11 C I. n'r.' 1 ann lilt r c i." I' I• 1) thr C'iut I ( nfl,TP'%si"flrr ill ! ' 3 r 1nuiit' . .di ;r s n.qr) '. !tr \• • '. ! i'. . I d -- pi:tIr,t ct plufit el's iii 't 1 r t' ..'Ou..' ti's iilatihZ .tii 11)1)11W 1111)11 ('Ii ')i 001 'mdci )d I Ruk. i o? (PC i ftc. 1' )flf)l. n ctlida 11w ìç ii a n c . inn 'iqitc iLlS that 'I'c lit-- No. ' is puv I ci hv Di icnd nr •o , fri tjit c tif Ii :t' \ 1 iniih,a .i'' I i ' puih.sc ti ,p,i hi h .n' m'n'k :i I' .ck. • L : .1 t']fl' f--rn; J? .sflCrt 'tllt T ' L i• I fl'' \i. iij ' 'I. . I ii )lt, I ' ': r p '• gi .. j I I. 1 --i• -- ii • • • 1. • I 4 \•. ii. I 1 :11:
15. Keeping these pleadings and the happenings before the Court, the Court is obliged to think whether it requires a further findings or recording of the evidence. But, neither of the parties having urged this as a ground, it becomes a material for a reasoning and not a material for finding. So, the case is decided.
16. In the light of the abovc, carefully considered the reasoning given by the learned trial judge.
17. Learned trial judge has disbelieved the case of the plaintiff that the Sadanand Soda water factory is that of the joint family and he has opined that it is looked after and managed l• the Defendants 4 & 5. Therefore, it is their property. Therefore, has not carved out the share in regard to Item No.3, moveables as per B & C schedule properties.
18. In the light of the above, the points that arise for con sideration are as under;
(i) Whether the plaintiff is entitled for a share in item Na3P 4--
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