Karnataka High Court
U F M Narasimha Ramayya Hegde vs Ganapathi Ramachandra Bhat on 29 June, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
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14 What orde and .te re'
9. The 'stues in 0 S 80/l9Q3 cr. answered in the affirmative except in respect nf issue No4 aid n JSNo 105 19)3, ste 1% 1 to 3 are inswercd in the negative and rest of the issues in the affirmative As fat as the findings in SN 1 '3 C9Sir c icrnd 0 i ueNo o C 1 an 1' ee n' 'ceaiath eat in] i'%UPS Na7 S cnci 10 %erø answeied n fli aff'. a U. The ud findings iaoc1ei Ii t 4 tfl••jut' t r i t ' 1 'i a' 2 1 F> F IS 1 .
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17
13. Learned counsel Sri.R.G.Kodli for
appellants at the outset contended that the trial court has held that Ex.D. 18, the Will of the year 1968 Is not proved and the said finding Is based on minor defects notice by the trial court while appreciating the evidence placed on record concerning the execution of the Will dated 1968 by Seete as per Ex.D. 18. It is submitted that the trial court held against the Will on the ground that the Khata was not changed pursuant to the Will Ex.D. 18 and secondly nothing was mentioned In Ex.D. 18 about the compromise entered into earlier as per Ex.P.2. Thirdly. the trial court also found the Will Ex.D. 18 defective because of the date of death of the Ramakrishna being not correctly mentioned. The other defects noticed were non-signing of the Will Ex.D. 18 on the day it was drawn and DW. 1 not signing the said Will, only schedule C and D properties were given under the Will but Survey No.74 was not included.
18 0In view of these defects, it is argued by the appellant counsel that the defects are minor in nature and finally the trial court took shelter under Section 90 of the Evidence Act to hold that 30 years old document has got presumptary value and as such, no attesting need be examined and it is therefore contended by referring to the relevant provisions of the Evidence Act viz., Section 68 and 70 that, the Will Ex.P.3 ought to have been proved in accordance with the provisions of law. On the other hand, Ex.D. 18 was proved by the appellants and as such, the view taken by the trial court that Ex.D. 18 is not proved is incorrect and the findings recorded in that regard is liable to be interfered with.
14. Yet another submission put forward by the learned counsel for the appellants is that, after the death of her husband viz., Ramakrishna I-legde, Seete became the absolute owner of the 19 properties mentioned in the Will of thc year 1961 md therefore it as left t hcr t gne the propcrt) to whomsot'.ei ,hc ishes 2nd which er property she w ishes b queath sh cc ul I bequeath and further the trtii court ilso lost sight of Section 14 of thc Hindu Succession Act It is also contended that there as strained relationship between the plaintiff. 1 and 2 on the one side and Set te nn the at her rn' thp i a1° norne ut from the nerment, in Lx D 18 It i, or the trength cf ifc esaid ermer t leunc I on ci for he 'ipelr sogh i n d cc S 20 that the Will Ex p at the year 1961 which vas a Joint will cxci ted t' S tic it i lici hi band Ratnakrisliiia Iiai bet ii adniitwtl b Seen lierstlf tin or piomise tHor I I 1 it time. Sew who had cigncd Es P.3 had cancelled he Will Ex.P 3 at an point ol tune lhcreiorc the doc uments at I x.P.2 compromise which wa entered into on 24-flO-1968 clearli cnnfirms from tic °xecuti ii f Fx PS Will b, Sc an let husband. SIni e Stew being one ot the b nd an' iii er cV 11 0 ca '96 a 'hc ias tr.ii.-- 'p t.' .tdi:.i' t•'t .vl s lii iii' fl'Pi •iIIi't j)t V - rx P 2. nod nç lit' % 111 -'1 ii Ia ft ir al., (ii On tl( WIL r,. ' a:: St .t .Q des Iiii.Q..in.i IC I, F c's. I ti Cs 1, ' 'i'2 .. ( & . i' . 3 •e ' ' i • , 1 t•i t:fl .. .. .
'1 n the Will dated 16 10 196 i I x.D 18 then is a mention thnttt the previous Will of ) W. I 'nd lit' sn 11w tot the Will Ex.P.3 and attnttn vttiteses arc all dead .ind theretort. Section 9(1 of the Evidence Act was taken iTitu consideration 1w the itial court to hold that the persons who attested the Vill Ex p 3 have been taken as the peisons attesting the said Vi1l. by virtue of aforesaid pn'vi%ions of tht Evldenct .Vt 17 As tar as LI V 11 Fx D 18, upon which present .ppei i 'ily relied is iied. learr in i -,eera1 r an e ; it' Wi till. 11111 cpte'l n tln T ci 't ' 'ii iii 3 1t ' .i t f (f)I i•i%' cult I T ) 1 s.''. ' . 'I•, . --
7' propc rtv and St cte Mcd rn m 'Jo it espct of C schedule pi opertv and this chrpys that Set-ic a ceptel in Wil of 1361 ccutcd in er nd her nusnaud jointly md as per tht. said Vt1I the property should ultiman ly go to the second plaintiff who 1% the sc'ii of the lint plaintiff I. Ihe icxt e rcun- iice rcfer ii I Ht. w the V1ll Ex D 1 8 ir I', stated that titer' wd trained dat onshir bc wec n Settt n he ) U hand and vlannift No, 1 €'nd 2 p i-he other. ihi' tin %', i qi t ft c r o te a riop; 11)31 deco Ex T-. ' ½m•tiit r submtsion is Wut ad U n ifl I. t c ' a r on en'., , II. 31t •' j --.j.ed t-- Iii•t irCa 71 t't wt'--
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the registration ol adti n dced Fa P 1 dearly ntablishc% that Seete cc itt nued to sfat with plaintiffs i and 2 till lie' t ath Tl1i% lart i alsi.
adznittt d Ln iflV 1 in tue corn c.I bi% ros% exainiation. Another reason to disbeliet e Ex.D. 18 Is that the aid Will relers to seteral propnties.
some of which did nor belong to Sette.
20. After referring to the aforesaid ciretinmianees it is argutd that execution ot idoption deed Fx.P 1 '.hi 1 i iered dec d is oved in aceorda. propt 'tic s e 11w a) seo"c Wl'O 1 S Ci in C b LI d c tiisel ) h.i ng IC '½ •ii i tiC [ 1 tic t cLS' cI)orl'c' aS '1K 06) It I C' :: i ) 24 attctirig 1rne,sn 'or the alleged Vili r 4 e ai1 n or had fit 1 tI bj lx iini ccl I . In the light 01 thr 'urtaici IIbln-%wrIs put 'onv trd, whet hcr th appcliants h nrc' m idc c tit ease for this c"url to Interfere with the findings ol th court beloi s hc point for consith ration
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24. PW 1 niati Rmithanira Bha i he aS p ainti 1 C..S.No.8) a93 1 and c Iv', dtpotd 1 n hs edme int w, tThr t o Rem lc' sn -c rd tli' pi 'v' ) _d t_er--fc • inc 1.i be. T'A r •I:,t.cr. •_ t 1 .eI ii L t t e 1 1. 1 a1 • 1 1 rrc co rj mm tJ' 1 T C I .4 t'h .
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or her lifetime and alter the death ol both the tcsLators, propeity aould come to thc hands of PW 1. It is also deposed to by him that ne Timmappa Manjappa aii(l hI snns had filet! a ul;
for posses a ii in ns en of ult items md in the sud suit 'W aidS wre I dcfc idait nc It is 0 S 14r 31 ! 1964 Iris furrhei dcposed t by hun that the sdd swt enclcd in ernnpioniic as pet Es r .2 intl 'n 'il'iom• e a' ii d f %ehc difle I C ax c S aid cried c'Se c
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27 Fhe above evidcr c f I 1 ha% riot been
-hewn to bc. a Lake ont e'LN r in respect 01 the IeldtloTisIlij) hetwteii tite Uartit% or with r iturd to Ramakrislma I-h-gde and Seite '.ecut1ng the joitit WIll as per Ex.P.3.
28. PW.2 Narayan has contended in his evidence that Sect' bad adopted the ec')iid plaintiff a bet adopted son and has also tated that Seete used to reside with the second plaintiff and in this ittwrd Homa was hd d h ci tin proccd'irt.
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at in the suit O.S.No.32/l964 has further
confirmed the execution of the Will as per Ex.P.3 by the said couple. Seete herself was the second defendant in the said suit O.S.No.31/1964 and the Will dated 1961 has never been challenged nor Is there evidence to show that the said Will Ex.P.3 had been cancelled by Seete at ally point of time.
In para Nd.2 of the compromise petition, it is clearly stated that as per the Will dated 25-01- 1961, after the death of Seete. the properties will have to go to the adopted son. Thus, the Will Ex.P.3 got confirmed in the compromise decree entered In O.S.No.32/ 1964. The further evidence that the first plaintiff filed Form No.7 and was granted the lands mentioned therein and Seete had any objection together also go to reinforce the plaintiffs contention that Ex.P.3 has been executed as the last Will of Ramakrishna Hegde and Seete.
U 30 The cortcntl)n put to ward by lie kainc.d rounstl for th appellants (hit Ex P.3 1% tot proved in .iccoidatwe ith tiic Evidenc An.
provi%iolis is concerned, the Vil1 had already been validated and accepted in the proreediiis in O.S.32/64 as per compromise dn ree Ex.P.2 aim therefore suc h being the state of aflairs and Seete ne tr T havrnj questioned thc said )iUtOfl 15€.
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34
Sc etc xc sidcd with thc sail plaintill 111 hc time
md thc. rc lati ins! ip wa c c rdial betw en Seetc.
ani plaiitiff m 0 '%o80 139 Vbcr a h
atcrmbn s in I r 1 is tc hc cff t that cctc
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circbmflstanc the learned referred to COunsel for by the compromi,e is the decr Ex.p2 uest1ofl Thp, ha, by Seete not becn Proeeethng, 'n any Another icason to in Ex D doubt Ex 1) i evegj Propenie, ire did not mentfoncd it belong to eef at ill Apap from ill these DW l n h s eros, exmi,r atjo e li d q 2 tl tie 1 th I resj [p t Ic b if S. I .1 F I consIdc ration ihat a nains is F's 1 3 vhic'h is ii a red 25 01 1 H$ 1 Jiilnrlv eeunJ by Rarnakrishna lleQde and his wife Sc ete 36 F 01 the afortsaid rc eson do io Ha I any error being committed by the trial court in decreeing the suit of the plaintilis In o 801)9 'Id ii mi sir U % t O.S.No.1 13/1995.
37 The i"arned Judi.,e of tl thai ecurt ia i $ 1 vilti r 1 dot unwntarv or. record u ihed all fmi'u'Igs ii' recp'--c t -'1 .rii r'v• :su• thc li c:tti.s'i1 I• .-ryjn 35- F t,i ne do 'S31C. -- ' • • jp' ...j ai I. t-l it' 'T'• t' :' -- :..'