G M Mahendra vs G M Mohan on 22 September, 2010

[Cites 0, Cited by 13]

Karnataka High Court

G M Mahendra vs G M Mohan on 22 September, 2010

Bench: K.L.Manjunath, B.Manohar

1

1|-rune: oouu-ornnnznnrr nlauou:
nnwrns um 22*' an or surnlan, 2010
unur
"rm nornu: II. Jusncn: 12.1.. 

TEE aorsm.-: n. -)'lllI'I'II.'.E-, n.:l 'i:!,I)":imii   

   

mama l'1I3'I' ulrﬂli 3951054 15.04  "
smlm: 2

a.u.nnuu:n sin a.I.1_I'e!am',   , V 
3| your, list lo.50i,'"   ;
5"' uodt, in-mqqu,   T '
{I1 Idvo:~.itiu._   M 8
In: .1:       

1. e.t.unh.ngn" §fi:2._G~J'£."~.__ "~. 
mnjannthngya. ._Il{_riB _HDﬁII,
2|, 5 load, '-lacuna-21 .
 s1m;_oAaaeauea.%uy&n.n.
 "lni:.Bh'&'Ir'i'.n1 w[o'""1u:u a.u.1Io1nn,
 1u3o2._., 'a;*;'1: __Io.502 , 5"' Block,
w Jaymgﬁgt , = pjanqalono .

2  2 . In-gjullmﬂ jaiu.--n-Iununun

IhatJI:}*i.1.,V uttu.-a nmuu nut.

 A mu: c:m::Ltan:.o 'rust,
 icgistau.-all mulnr thc

   Trusts no1:,195o having
It: uqiltond attic: at

 llttlll. nnnuu nut.

  " "uh; 11;: snout-.au:g. .. nnnonnurs

advocate s::l.'r.l..luqruu slnnn to: I-23
tlulpondant-1 . . sound) '



This Regular tirst nppanl. is 1113:! undar sa:::.36
at cm against the judmnt and. dwrae dated
29.5.2004 passed in o.8.Ia.352I85 on tha £113 of
the IV mu. city C1711. it sessions mags,
Bangalore, disxtlasinq tha suit tar: partitjrc-x;" and
Iepu-ate pnnenion.   

This appeal 1: coming on for tine].  

any, ﬂ.l€!I!m1'l! J. dalivnrad ﬁlm   .

.1 u n a :1 E it-r "3

The 1.ega3..i.ty and mzzﬁtﬁesg $23  ivfiudgmnt

wanna by the 4%   Aaasnqaloza,
Kayo nazu. umt ¢.t.25.%9M.2e¥o«i'TVA£.n "'t2 .s1;jz§45512005 is

callnd .11: gas: ~':§_.a _   1.' ' 

2. The  namasaa n--:.
was the  "3-2 was 2"' detenaant in
the '!.'x:1§:1..  * 7"l'Ali'a va..Iu1.t was instituted by than
  "iii sum in the plaint schedule

-  lcmunt 2:.-mm 1.1.191: 1:111. the

 ¢A1::'--u.'.__Vs:1v_;1;t'_VL'a£'I.-1'2}! also ﬂu: tutzurn manna pa:-atslts.

 "*I'ﬁ§ Vaiubject nutter at the suit is property

 am In. 6, law lo.2I situated at

 mac: (a.1nm c-a:u.ea as lissxun load):

' :_*Banga1o::q whieh consists of unit: building, out

nouns, cottnga, qaragn, ate: nnasuring an the

€§/



3
guitars: stat 132.3 21: + 35 151;. west. by 201.3 ﬁt

north by 94 St. south bf 36 ti. 8 inch". In all,

macs uq.:t-.. mm A building mi: 14639 sq. ﬁt. 

4-. tauordinq to that plaint *. 

pJ.a.i.n.t1££ 1: the only am of we M1"?  " A

gxunntz and 3." datandnnt ¢-.§;ms'§1iu£aa;'   

mm :mI.1:r and they  

Senna}. at law. 'Elm 1'§_...dn£Qn§;iiI$t""%uﬁ.$  oi an
jaint scan: at mm»  father at the
491:1".-1.2:    Quad. that tho
joint £311.13     was an oral
puutmn  1-.gn»§an¢ ﬁathcr: at the
pxuntizfma :15"; than 1" dnﬁlmdant on
1.4.1955,  um regular ma at
  In the ntmzaauid partitiﬁn,

.__a.: Magma Mute and. «uh was

   oi! tan 1''' deilfmdant. Lﬁizm:

1955 ..  dotmdaut-1 was enjwing the joint

 an 1 1:11:13. and that than plaintiff

  only son 1: entitled to cum equal than

 thin nun: acluinulo pzcapuattlns.

The watt pmgartg was purchased by than 1."

detcndant tram l:.n.1:a1a-ml: and other: under

gg.



4

raqisturaé sale: «land thud 36.3.1968 and tuna sale

consideration ﬂu paid by the 1*" detendant tram out

at than joint Emily incmrn and than utnpaidfrasfnln

consxaezatmn was utoz: paid out o: %1;n§%'3g:s.~::.i:j::.

1:41:11; moon out than gumxg. A  .4...' 

contracted by the 1" «mums:  

let out to the tenants.

It is 'him man at that  figaifs was

an oz.-as. paxtitian. mtjejz   1.1:
writing on 1.11.53  tnthur mm
1'" aetumaant.  gggia  the plaintiff
was ulottaci  a:l::1'§'i1:.f§;  %%«.~;... joint tanuy
p:ope:ty.;j    had £313.91: tn tha
shun of  3."  and since 1.11.1968 1"
dctendasgh beziﬁgfthé £a¢h§: at the plaintiff has no
2'§i§'ht   pnmuu in any nsnnar in

Vida?  jg-ﬁgaruas dividml. and joint. turn;

'an   between him and the 1"" deﬁendant.

 him tram 1.11.1368 the plnintitﬁ and

 .'.'V"&¢£{§§:41:§ig_ts am enjoying the proparties as mantr-

'  n and than put-.:t.m.on at 1.11.1968 mm mm

 »a§diu.tted. and accepted by the lgricultural Income

3 ~-Frag enema: alsu. -ma pJ.I.1nt1££ hung at minor, tha

proﬁt: and loan accaunta were annua.'Ll.f mintained
($1,.



5

by the dn£andant'.-*1 am'! accounts at that plaintitt

want uintuned sepatatanx in via: 1:: the partition

dated 3.. 11. 1963 .

It in the sptciﬁitz can 01: than 

the pnintu.-my manly was not a  

it 1: an agricultural ﬁmilgr. 

dcmndant. ﬂanked a.    at n

Private matted and thin nntii:§»o£ tag "'1'? 

was h:LqI:J.y :pecuuu.ve;:<*mae«_'%%§gg¢. tﬁé'A'p52V1.a.1nt1£t
was no way   thn crowany
and. men um  (ma. um: the
propazcty at    "0':-:d.ur to run the
banana:  and style III Juno
ﬁrivntl  "  the 21:12: was tlnutad in
the   'ﬁr about 1.1.19'): and the
 't:'.i;e '   111 the suit; property was

  oi! thin um and tharaattar

 "'V'the 1'15  cqrzecd to sen the property 1::

 ozﬂ-.§'.ha 2"' daﬁamlant £91: 1;. undo: ns.1.':'! laltxhs

 §::::e aquuamf dated 20.4.1913. 1 sum. or

 'j&a...ra5c.ooo{- an xamjmnd 1:; than aazumaant-1 umm:

 aqtamm: and the aqreumnt was tuzthel:

V. extandad by agrammnt dated 1.1.1918 wharmmdnr: at

um 02 n.e,so,oooI- was paid. and the balanca was



'T

plnint aahnduln prayirt} was not includad an! the
whedulac pzapurty an act the subject matter of the

oral. partial partition dated 1.11.1968, andithat

the suit tuna by tn p1.a.'l.nt:l.:E£ 

nnintainahin. It. was also ¢ontandgg1_»':"'~f;ha'a';'\\%  _ V' 

agricultural Imam: Tax r.~otu:r:§;  

passed by tau ottimn  -a;¢ -tab"

ﬂiliqure estate and not tnq""'La%§aih3ac:"--§i: thn V'

suit property. 1:  tht§ d§§£endant
Io.2 that an 1.A1.1s13V_  pnmmzz
tlented the   Vthe nature and
31:11:: at I]:     that sum was
has the can «at than
damndmt V h1§.*2V 1'u;h J;i§,§a "":§:gdeiv1fast1tut1ng lqro Priwmta
ma, thugs   threw: into uotcnpot ox:
   t:iﬁ"§nnxa oi! the 1" datamdant and

   than than suit property is

 iasopertr at its Agra (W Matted and

 nanitz vvgsiraporty was rrortgaqod in intent or 1:11:

 nut: to tune tlm tuna by the 1""

 ij1-muzsiaant to cuscnaxqa the Loan pagan on when

 than nun and that the suit. propaerty was also

 saw only to auctuu.-qa the loan of tin: coupon;

which my tho business at the 1"' aetendmt and his



a
ilazrlly. Thornton, 11: ms contention that the

property was sold by the 1"' detendant to repay than

dam; inmzrrad by nus nqm pmvata I.:!.n§.tad 5au1:i's:l "=gor

legal. moeuity at the £uuI.1.1 and tho;5n£c$.r;;:I§'___f _

plaintitﬁ oanzmt nnintnin thus suit.  ._a.E:».:Vj':'x':---.., 

the can at the 2"' detuzdmt  

anther alwrani mutham am am ofdfike 9:i:;§§§_§a§_]:;."'u£

the Agra Inaustzns    and

subsequently the: P1u2$§1.££  « aA. D1:~e¢:tor

at tan and coupany.  4::-ontnmi
that the    at the 2"'
daﬁandant; by   Vnot tor the legal.
necessity  _  V'

It   that that suit and by
the p1.t::l.:.a.i::u1.:E£   nuntazname sincc otnex:
  awn not inclmlad. :1; 1:

a1s6.__  zinc: till I-ulna of! the suit

 up, only ta «pain the xzqntu at

 ﬁaéﬁ-namt, at tho instanca of the 1"

 the wane: or we puxnust, the: mu:

__1:§2.1aa. In the airalmutancla, tau cmsnnaunt

  ::eﬁucstea the court to dimtts tn: suit. The

> 'ilaﬂandant also comtandud tint than com:-t tea paid by

the plaintiff is not rnnuuatatnable since the
62/.



9

plnntitﬁ has to 9:} than mutt tan on tha murkat
value and it was tuxthea: contwded that without

seeking aanaallntian at then doctumnt 

the 1'" detendant in ﬁavour as the 2'" 

suit tiled. by the. gxnntut 1: not  %

It was also ccntendnd. that   

the legal. ncaauity at his  

nmuau, p.1.a.1nt:!.!!!!, p1n1nu:£"-9;»s1s::is:_s"%T.-$::;i%1v;§étua:, V'

had new the uuqcre' ;::4_'¢e~st.a_1':;:_   iad.une::1
in nuuqu Dist. gn Il  had :E:l.1nd a.
unit an 0.S.l(};':2"i':?£ 35'_V  at the ram
ﬁned    in flavour vol! than
linzchaseznyj' 71:. , n:LJ.:l-Gene and
Gentni as§Iu:t,§'sV1.n. 't§C%;'§';':g§';'»éia3 on the £13.: 0: C171}.
ands»,    «um um: uitnaxam by
 g3}§Lni§::£A.Q«_.ac;:§§£inq um recital in the sale

   or theme tau astataa was tor than

v.'Lgga1A  at the £a:nI.1.y by receiving

""'1'i.¢:aai;"s:,d;:aitz§bn of 95.1 zmch and tharetnzm he

 that when the rut was and by the

"T%'§p1m.=.-3:122 t:2La:l.mlnq put-.1t.:.on or agricultural um:

 =~V. '§i.Vtuated in Kaqlagu district in 0.819.218! since

V. um plaintitt did nut include than prasarat plant

acheduu pronertaes in the atozeuztd suit, the wit
(-1,...



10
of tin plnintifﬂ 1.: harmd by the pmvisiona at

03.2 mm 2 at cm. In the czzcumtanoas, he

mqnunts thus mutt to Manda: the unit.

based on the «shown pluungs, 

issms were £x:n& and xrntranuul 

mcuima :

rum: mum: on 2£.9.:L9I6:_: 

1. Due! phintut  tIVie::'é:T*iiua§;an oral

gmrtition as  dated
1.11.1988? '* 5 'w..'«

2. new puintiﬁt V£_u"r.~the{:; .. ~tha.t 11: View
not than #314 '\sra3;'-3mt1;1t;inn»:. 'Inn has bammm:
aumar   "--'t.'m daﬁnnduat in
mspcpt 'a__£*.lz1t" sham:  property?

3. l!o_Il,m..,   inat tzha uiianation
mm  am: dating hint mnority
 that' =  pluntitﬁe

4. noasV"' ._;i1a;I1i3t1!!f~.._"..'£txr:thur pmvas that the
a;gr:a«a:::§aa_t'e51t¢r:céd into bctwean the 1"' and
 's3e£eada.!I.§___«¢3n 294.191: and 1.1.191: am

.' "----no"é:"v§3,.;1d:!.nq so 2:: as the sham: or the

" ~ .1)1ainﬁi':.1_.£g_ 1: can-nu1:nad1

 '5Q --m§tiig.r'A*J:;"'§n1nu22 1: nntitlod to gut tn.
-.__sel_:rm!._u§£n propnrt} dividad into 2 shares and
ﬁggat one at such shares as 11:1,: property?

 ' ~..6;"~-'ﬂhﬁthats suit find by the pxaintusz 1:

=  gsaxrnd by .!,;t.:m.ta.t1tm'!

 'imethu dcﬁenaant no.2 has petﬁacted title

to the suit pmpartj by advnrsa possession'?

8. whether valuation of the suit by the
plaintitt 1: pmpm: and court can paid
thamon is sufficient'!

9. To what :eJ.:Le£l the patties are entitled?

<2."



11

Mel. Issues trauma an 18.1.1997:

1.. whether: 2"' attendant pmres that the putt
1: had to: non--Jaimie: or nacassazy germs:
viz... Ila lqro Pvt. Ltd. and 
aouthae W n "J-"

2. tmathar the 2°" eumnaant proves  .
alone he an antennae _1_!m:__ th_%a'"'§uf1_spe:n§., evil"

agricultural Income 'rain, at. zee:nt_e'naied."' 1::

para"! at its addJ.t1ona1:.'I¢1a'§;t'teit._8t_ét<;ﬁaﬁes;tT*!%j

3. Ivmethen the 2"' mm {that the'

unit does not :urv1f'e_":Eo:: eicazxsi-iiaemtion in
mm 01! the data o£_..'l'-l§~a__1'_V'_7 dn£en(§e{:t1

4. matter the :u}:i.£';.:;.:sga41%'t£¢:»§"z:n.s-joznaez of
Parties?   1   

mid]. . Issues !!1:m'ia':i;j1:V1"o:n E1141: .   V. 

1. ﬂhethéet  tum. that the suit
9?999?t¥"i543°*"¥e£""§}¥€P'°P"'7'

2. mother' taieté ' sv;i:.L.t"= it not mintainahle 1::
View "at ._the "'-mmislen at the suit in
0.8."Ia_.¥.!l3. the 211.1: oﬂ the emu. mega
.{s::.nn'.).,,'~Iiae:i::ara. and what 1: the Legal.

gfetiect otmugh. outuion on this suit'!

 ' ;if.'»__Iaeet1x+a_r"'=__ the pnintitt proves that the
  eelxatitntion at the partnership £1.29; and
A '--.hr1'mgL:!.nig the property as partnership and
the giaksnquent dissolution of the ﬁrm and
agllotnunt o£ autnership estate an :l..'L'|.eqa.'i.

 in contravention of legal. praviuionm

'V  trauma on 14.2.2093:

 ijanamar the 2°' damnunt 9:.-arms that there 1:
 {mass of action for the suit as contended in
para--11 of the written Itatmant?

g/..



In onus:

on banal: at

12

to prawn thair raspntivn cnntamtxoas,

the plaintatt, the plaintltt alone got

auammnad as EH1 and raliad upun EI.P1 to P17: ﬁn

banal: of the 2"' attendant one DJI. 

auananad as ﬁll and rulind upon a:.n1 tg §€1Lf ﬁE§.
Trial Court atter appuciatinq _t!:g   

I?!' the pantie: answered the 

haraundnr:

nines trauma on 26.9.;9tG: 

Issue In
Ilﬂﬁﬁ KO

Issuu

I slug
Issue
Ilﬂﬁﬁ
.HW%I§;£_ 

".fg$ﬁaD

?f=unn1.'x§suga:

-5;-;aa;,1u£@é

' ':ﬁ4¢i.IsIue
 '~§dn1JIasua

"aan1. Isaac:

nnax. Iuawu

 'i!.-ﬁg ;

.1 .. In ins .xgagag¢;v.

.2 .;i rn"tag1§£g1ga§t@weL

.ii3na§ ﬁat afiia iﬁr considnration

 _ :§£ise ﬂu: annsideution

:L 9;; Eat 4:13: for aaaaidarntion

 ;;7n§¢a ﬁat arise to: aonsxaozation

not arise for cnnsidarntioa

Does not arise for

Q  ;. considarntion
§£;nnd on 18.1.1991:

no.1. Aloe: not arise ho: consideration
!o.2..noe: not 1:133 tut cnnsiduxatinn
no.3. .3390: not «urine to: aonszmeaation
Io.4..noas not 1213: for considarntinn
trannd on 15.9.2091:

119.1 In the afﬁinmtiw

(V



13

Ma. Emma: 113.2. Juan not also my mnaidaxutian

max. Inn-c Io.3. .09" not a:n:!.u- not wonsideution

max. Issue: arnlmd on 14.2.2093:

mu. mum . . new not mm: to:  

uummzy the mu: at the _;;3.a4nt1;££'v"§éanu§":t§:-V  

l.!1Slﬁ.s$ld on ma ground that    

pluntitﬁ my mt      ?gmmu:£k%L%%

axa nut tnuqht cnna§11ut;§Qf-o£  the- ggﬁm aaaﬁ
twwutod by the 1"  at the 2"'
"ma-munt_  ma
macaw at thgm     §§§:ont aypeal. 1::

mm by 
5. ﬁ    hat: taunt, counsul Em:

the appaujﬁtj'  shaman to: ma.

    at  liimnr hnﬁora as
:l.§-,   ijﬁauzt has ommlxtec a carton: nae:

   sail: mun tzhcmgh 0.11 the 15:11::

 hi: tavoum only on the wand that

  'int mm by mu appaumt was not

 without mmuquq the am and

 by that 1" dntansinnt in luau: at 2"

 «mama. nacmrdinq to him, appellant my man; u

6/



M

party to the sun aoaa «mental nag tan 1" dnﬂundant
in tamouzz at that 2"' dotindant and when sale deed
1.: not amounted by the 151'. dntumlant as I.  _m1n:m:

guuum oi the appo1.unt and when tno:ej'%x;u;_§Lk--%a

partition on 1.11.1968 hatwulm tho p1a1ni;i§.e£'A1'TiL6£' 

aesanamt and when the p'.l.a1nt.1._1_5£.._had.'_'.h§1:£'jv §C  

in that property, qaeauan at  

Mad amount by the 1" aq:§_a:s:;1au£"-   the- 

sale deed don not__ a:::lA.ia:§:"v..'£a;f:  a6::qA1¢,:§Mat1an.
ﬁccaordrlnq to him,    jun wrongly
interpreted the4_A;}n__dq:n:'uiIi'e I';o £  supmm

court in __ ....;-.i::'{.'4vE:'.--v:'l'éV.'3). In the

c1mumtm§§§§':,T'*'.:§;g  court to allow the
appeal.  _s'atV:  judgnnnt or the court
beam a.:~.4,1n  %Agm:%  sham an the pxunt

 .....

" Shanta, counsai. tor:

'j_a.-2' maamgtme tam mutt « an coxmttoa a. .1-..TsVci1'gJ.,au*$'-._.énrViror 1:; answurinq «aural inane cqannst uithaut appreciating the avidence lat the parties. nncmrding to him, zmsyondtmt tun options to attack the windings of the: trial. can:-1'. - gather by tiling c::on-objections or in tha (ﬁx...

15 ultu.-Iaativn 1:9 challango thu findings at. the mm at atqumnts in View 0: order-41 D.uJ.e-22 of: cm. In than circunutancas, in requests the to raw:-ye the iindingu at the trial. court issues: bum in £«l£Vi0I13:.' of tam 3-»! £0: tha tollowinq muons trial. caouzlct did. not aonsiﬁex; gaaxtial partition and to baa'n h}ntunanV the p1u.nt.-Lt: and t1:@{ ~~$'*' o:: A1'; :L1.1.968. According to hing. suit Bravest!' was ':Lnc.1.uded under:

the aocummi-.5 'sharing the cotton ettatc 1: having halt share and remaining half shut: in the ¢:o§§e§ ;i:§té;' cantends that under my nut haw lunar: mzzmtptad " ulna: k.P-1 has not hum prmmd V 1.1: aceordznca Run 13:. no "" 5i,:E:1_ftl;gr éaﬁﬁmnu that trail 12 !h.P-1 1: accepted as partial. putitmn has never acted upon plnintiﬂt and 1" dannamt mad that it an ta acclaim the share in august at agriculturn. lands anointing shun or than p1n1nt1££ and that at the 1'" detandant and that the p1.a.:Ln.t 69/ 16 schedule was not includui under tho dominant. mum 1.15 ion: the can at uqwmnt wit schedule pxoperty was 1.n¢:.-Llmlnd ands: any-1 cannot. be mnsmnrgd :5 putzuon by wt» and bounds, 11: an);

snax.-as at the pluntut and 1"

decxaratiun was not at all. :equ_:_!.z:ed, s£hé ?§ no athex: co--pazmenara 1n the i plaintiff and 1" :ln£¢a¢lnnt. .__ "~~._In'Aeihax -'what;- he cont-mm is that 11-. 1: 1§sa ;m1I.1az to that at daunting ; pa1;t1as and 11:

cannot be treatgai __a.c "partition by saparatn mtg: if 34: H;e urthar contends that 1" has treated the " 'il!unl1.y property and wax mnag1ng "xe:I:.9«;Aar13e::I:~*l'.A§"s;¢ i -an a karts at the joint um gout: tamtly tax: that

- " joint ﬁnltly ma tloutad a.

the gum: and style oi lgro Co. Ltd. mad that that suit sahaaula was tltxorun into the hotchpot at the £12m the share 1:: tan 1" datnzndant and that any .f 'p1:.§9z:I.I:t1££*a mother I-hacrani aouthara was a direutct, Lats: plnintitﬁ 111:) human: a. director of that said Gasman: and ten the business oi tn: um comany ,3, 17 low was raised Erma "(rural tinanoial institutians and that an anti: property was use mztqaqed in gaxoun at Syndicate Bank: not aux; uy tug 1"

deﬁondant but also by Jana uonstxuction far: all purpomu suit schnauln property as a property «at Into cqauguctidﬁ Elaintitf having not cua1J.enqcIa t:,h§ §af'z§ja §:.f':'*?f daﬂnndant 1:: throwztzaq than mta the hotchpot at ficaepted than £11m': business '«ﬁéj$:i£na_ss, he cmmat be pemttea to_*'1gon!:ead:f; 'm,;m.. at 191:0 cnnstructian ~ that 't3:i!WV'tl11a taut]; and that the 1*' aetenaant in ﬂavxmr at "not: for the joint tutu}; b¢!lG£1.'I'.. » LA }IVl'e» pontendt that the sale deed was 1" dntandant 1.3: ﬂavour oﬁ 2'"

"'._'11va£i§nd.a;it:. %§mé1.4.:.91o pursuant to can mean»: at ,-$;ig"antga"2a.¢.1s1a and 1t is curious tn note that is seeldng acuountu tram 1.1.19'?! and not tn the sale. This mum only show: the:

mfaonducst at the plmintitt 1:: ﬁling the suit. {V i6

9. ll: tuxthur mmtnnds that plaintiff had also challenged the tale dead. axecmtcd by the 1"

damndant in respect of tho two «cotton aajzutas utuaua 1:: can n1st:::.et o£ Inseam. by suit in 0.s.lo.2IB3 on the 211» oz c1,+;.ria.1"

lemma tuning the strain: yawn-a.a_ e~»£ ' the 9-'l.a1.nt 1n o.s..:o.2Is: 1.; ;,§_'_¢£l:im¢. : " %jL§ui[k%%%%LA§n¢% 1:-uplioa of the plnint. in Ila'-

contenas that even :_I.:: t§o; '»v.ga:,¢ _ iI.t was tzzontandml. by tho p1§1n§9.1,:rL__ fgi-.r.:é;i: jj of coffee estate was not tact j¢1nt £mI.J.y and tzlut 1"' .7;i:i.§l:*:l9.Wi:.o auanata the said estzgfahinjv paxtitian dated 1.11.1868 ﬁg uxumtaxy said suit was nattlmﬁ martin in View ot the 5.7 the 181-I1ni;1!!£ waaezaundm:

p141x;£3,_£r*A 4Vi:.:h§s.ta:ad tho sun 1:: Inspect at the J:"'*a.£o:e§a3,§i éoﬁteo «mutate: was 501* the iamuy "'-- irgaq_§asp1tg§ to him, aforesaid two notice V mick mm the mhjcct matte: of "é3';%1s ,;_g«_c£.21s3 ms sold by ﬁlm 1" tiotnndnnt only to the loan at Juno construction conpany bnly. In thin airclmstaneks, he cmntanda that the salt at the p:l.a.1.nt.'l.££ was not nnintunable and with '19 a nnlntida intmntion that suit. 1:: 1119:! «van erthozuiae present unit 3: hit by ptincipns o£ mzdar-2 nuln-2 oil etc. Ila: tuzthar: tmntands hhflzhat when the gunner 3.: o.d:rl.tted the e::I.Ita>f;:izsV3§«..¢b_'e;Iyv£ ssagvuz-all. othnu: shop proputtius without the joint tuuzy paapeztxea, 9:1,: " M' p:l.a1nt:I.££ swung partition only :!;:_:'_L fiianj plant schaxiuln prayattg 1a': ._ir.!,go hm: In the auauarutaacen, ::§§i:¢;esi;_I ¢:;§u:t ta rants: than ﬁndings (if : 1;h'¢ §:§dsx_;:t on zlnsmal held in tavern: cﬁfthe the 2"' datumunt-. ands. *a.n1.-.i; $6}-. m.1m-.a:Lmm.n.

10. l!a:v ':l.nq' to: than parties, in azca at the dmgiioii ﬁoumnng points are to " émppaalz ' .. ﬁnds: than oral partial partition ﬂataﬁ :i..,vV?s;1.1968 suit property an included . -iehjzzthar thl suit program:-tg was divided ~z:_:If$us and bound: giving half stunts to p1.u.M::L££?

the mu: and by the p1..u1nt12: was

- ..=baLrr:asi by principlss at 01-dun:-2 Eula-2 at cm: in View at non-$.n¢J.un1on o£ paint wheduze properties in o.s.l¢.2I83 on the £11.: of civil Judas, ﬁrearm?

3. imether the suit timd by the plaintxtt in nnintuinahln wtithamt including :11 than nthun: «misting jnint ﬁnally properties? 213

4.. maths: the tale man by the 1'" «mutant 1: hinding on tint plaintiff 131 1119: at 1:11! ccntanuona raised by the 2"' dntenaant that than nu ma £0: the bemﬁit at than juint Emnlly and juint Eunlly business?

5. vmtnu than 1:23.». mat ms ju:t:L;;i.¥§a'-.:"tj'3:.i:.. d.1an1I.u:I.ng the suit on the q:ound--i__o£'<Vw'_:fz<1_ms___ _ ehallanqa at 53.13 dam! umacutnd tag that' 1* * dntamiant in ﬂavour: oz tl;a...2_"' a;a¢:una;ant.1«--_ '

11. since 0.11. tha paints n.r:Lso;'~.A ..:' t are int»--unlaad, they are t¢9*§th;§§!:,H t :2. nanrxng heard the '4"t§:{§b"a;nt1e§ and on perusal at plngeﬁhgs iiwjiiinﬁnluding this aocuusnntaay tnm the parties, we have tact: in this "4' V V It 3.: n¢t&A:nt"ai'u:pui;¢ that the pluntitt 1.: the Zastm nf5W,i;h§ ufitivvﬂsfiandant. It 1.: use not in disyista. suit property was acquized nude:

dun: datutl 30.3.1568 gram that the building was constructed Ilaﬂmdant; out o! than iucoun of tin Joint It it tho spscitia cum: all the plnintitﬂ that thﬂtl was and. partial. partition bouwnun the p.La.1nt:L££ and 1'" Geﬁondant and the am an Later:

8/ 21 rmiumnl into writing by my 01! mnmrxndum on 1.11.196! and that the plainuﬁf got himself dividod in tin status £1:-mu the 1" dzatamnmt; 1.11.1968. uqht as the pawns: in pznpazstial including the scandals divided. and tn: the plaintiﬁi at so»: at the p1.u.nt Ichedu;|._c piagieaﬁty enjoying till gmpattias as V an: the aetenamt, has V«§Gz3;.tet1"!§:V:i;«t:ti'VV4o£ the plaintizt than-. «mm: tnﬁ 1.11.1968 p.1.a.1.nt Cﬁhﬁdlllkg and it an xuvmud. by 1: than spaousw can at area. partial. on].

paxtuzxan 1: 01211' 1:: regard to agricnltfzmj. a:$a "}':ot in may-eat ¢£ pxunt tluu trial mart relying upon to than conclusion that plaint was also the subject nutter of ttlut. that: was 8. partition hatwnnn than and 1"' attendant.

It is to he notion! IIIIO that the joint family %.sj 1.11.1968 catsuit: at p1a:i.nt;;££!! and 1"

only. There were no other co-pazeenen W 12 as on that day. It. is alum nut in dispute that than p3.a:l.nti.££ as well. an tbs 1"' aosanaant being the only an-gaxcanars Ara untitlnd to sack sh.n.r~:§ '*.;I..n an the joint tuuu.y propcrues.

haukqrmznd, we haw ta aonszmaxr thus at am-1 1:: own: to £136 out schedule property ms "

partial partimam. It the ﬁﬁnﬁarty had been mcxuana this man: mus to muruynu tinted 1.13.195: has :caJ.1y paruwon was 1: than said Partition igffaot by mug and bounds, ear: aux: partiuon chaining " the plain: uahcaulc p1?*;:§iIiirt_j'L;Z€§'13 'mg: iiiiatn plaintiltt contunds that tneﬁ. by mute: and manna men: .11: 1.: at f£'vz3.1. a1i&44__Vi§E3.;:aa'J:g':'.Vp3ILrt1t1.on. was Title-sheet o£ mm- ' " as" vﬁgérnnnﬁnr:

' Ns'a:.:i; s.x.1mmw rmxy Waalnlandnm at Old}. Eutial Ii'a.:t:l.t:l.on etﬁected 1.1.1.1963."

in the punt, pJ.a:Lnt:l.£:E has taken up a dontention as 12 it 1.: 1 full. and anal partition. This docmnnt it signed by two persons 1..e., 1""' ("V 33 mﬂlandant. mmmhnn as lam-:th.¢ 61! than ﬁlmy am! my . Bhutan}. anathema repttmntuw p3a.1.nt.2.££ llnhnndrt, minor: mnparamnr, 3.1: is siqnad tutntmaas ¢.l..ﬂ;nnjanAthqya grand.-ttthan _ plaintiﬂl and amhhnr witness a.!.wu::amsh¢lIhu. sum the 4n:t;:'A£;:;v |:uA"::.£ap$ttci§:¢'.,V::§§'§nv':' an the paauuan deed a:.2-;:.,.__ elncmmnt as harm midst:

mean at oral #_94B§ét:l.!:1oxIV.'H Va.11:oadg' Asatmtu an the cunt 'pi! l w§feu£:4::,196! this narration he-» nstymd .1 O:§*~.vt§:u§._3xa1 partial paxtitimn - "

m.e.x.m-raan .'§:§t Hutu: rupxsammtoti by , « than another and natural. guardian its Jhavani Gotham am: .. sum.-..:. _ - the math tlnuqhtar raprqaantad 1:1 » . tun tuner and natural guardian me . G .31. Nahum muses: naught-ax: raymsmtad by the tathez um natural guardian Ir . 8 .I.llolum mm: daughter rcpnsentad by the tutu: and.

natural guardian Er . 6 .I.IIoIu:n V#.I.&ahan lira Jhnvuni mums Eartha of tits ﬂint]; mpmunuting mun: mt- parnenuz: luster inhuman 6/ M itthtnessns G .:I.wanjaaath4gya. E . I . chanatasheisgzm: CRPITHI. D!' THE YIIILY IS on 1"" :ovmam,196t as .

Mid: lnvaluntion 02 ktatc Bands on: and anon tbs hock 'uJ.u-I j "

nut man on this an at us; '1' » ' oi: oral Partial. vutition ﬂu' Lass: Value 0!! lindu Fn§!1v1dgs!_'E'ajm!._Z_L_[ assets mtainod £::I'*~g_g__4:-'__:h not. gaatitionod in tin: "anti. 33 £u:£3.T&1. ggztitlon 3.12% 3m££.ecte%l:--*-. ..

1. !'rogg3':1_:j % aI.:3"#::u"'!;§"§V'ﬁ'1ﬁV3:«a5-on

2. Due :;__o%___sss.g:c_<g ~ ':2rvV:,_.;__~_,_;r.t¢i.%;::a:ss.M3otnooo--oo M %%%% _%M*. %,.'2.a *~-%5 a1a3aa~oo ($1., ._ H", .

Cktphasis " v fXX111i$XX S93..'n4'3--S2 o ;I"u'ea:Lj'§1n and autumn taped; at Pxropaxrty at Bangalore ..he,_t.~xim£ta__d as ths loan at me jt'.I:!.n'*t.,'1'uE.§1vrd;1;g!~~ xsoooo-no helm' at tho zany imam £0]:

__'=.__94£L:;t1aJ. partition on oral partition carried aver:

eﬁﬁectod. S4334'!-82 lrsmhqvnni mutam " 1:33-tlaya at the turn; rapusentmq mm: co-r ﬁllﬁﬁﬁﬁl Hall W2 Hﬂllﬁllﬁli.

HITIS :

s.It.mn3an.xt1uqa 3. l.t':hand3mthalI:hu: EIIJICE GIPIWIL 0!' T FIXED!' TIE #03 T 1".%.s§'aao¢4-*0 } V.:2.2 e n§2as2 A 25 E'lR.l'IJIu E"«I8'l'.'I'1'IOI GI Bill: PIﬁ'I'.I'IOI ILRIRHY H'l'!l1"!."'E nranght taaward 8%33§}§82 mass:

1. Education, lmanteance 5 nuzcriagu antennas prmridml = in that; oral. partial. partition"

alxeagy situated tn: i *' liner ms: nnjyushrao 'l;'5'a_§e-til? V

2. mnncation, maintenance a '. '_ nnxriagn axpnnmm 113011135. _ in than men]. ya1:t:1a1__ alzaaqy ettected moi';-' '<- '~~.' lunar list sw§tn;n;§&§*@.{-fzgenaého

3. Eancation;ula1ateﬁaac¢j£'*' ; nnrr1nga...[an_;:';zgnsa§n _ ;n_:x:ev1a§a:':. V 13 tn: oral §Agt&;1,§Art1t1on alreaqy ¢££ect¢a_to§» *.

annex unis saa§t$¢;n }.. 15oeo-oo Q, ﬁaovﬁztaa to: mn4gtanance as & 'ﬂms;ahswan1'aautanaua:m at in the 'aha; §a§$iai;9axt1t1en n1t¢aqy'¢££jctad: .. 15000-no :--::$t3ﬂ $1-mm .1 to no-pnzaunars 95.541334'!-82 A_[f7-§.n;nw§a§% lma.5haran1 eantat v,_* zaztggfoi the ﬁlly repnasentxnq uunas co- pnrasntu: Ins tar Inhandra ﬁutaeases G . II. Ilnjnnnthnya I! . I . chamlrashnkhau: 26

capital aiiottm to an-percents arought toward 15.543341-an ﬂ.E'I'I'l.I. .l.IJaO'I'1'@ T9 II. ﬂ.I.H3ﬂlI basing 50': of 13.54334'!-82 equal. to ns.211e'r3-91 which inclndas the Mligcm cotton: Estate and Land:

:etc., which Mu bun divided in the oral gmrtinl. partition hstwnam l1:.6.I.2lluhnn and his I':i.no:t: co--= I H panama: mute: llahcndxa. zapneaantkﬁ A 3 " by anther and natural. guardian " i " ' K125 .3ha.va.n:l. Gatzctzmn ulnatahy 11%;! said agricultural. cottale ui:a._£e.,_ was divided and hold by the liiﬁ.' _ two m-parmrmxs as '.I'19;ll'£-1!!-cautmrg 1:: sexual sum.-as V ' ' 211613-91 cxnmmz. manorrm we nurse; ; 2 warm but my * nan nxmmu. snznmgnms. inmvmt--'e3mrm on oral Putin' «situated holds' __thﬁ_:_n' glliﬁ _§;q21_.at:u1ti3:'a:l. astata in «qr;-.;uas._1'~sh&2,¢s -with h:Ls...£nthar and othm: :co~pd2s:§grg¢z:V m:'.~a_.x.nohm as Tmatr-Il~'scmw':!'j'-~in»i.§uz§hJ. "share: 211613-93. ' - nu. 543341-32

--¢$&$----$--------$ Z _____ ﬁts. nlaﬂrmii ﬁantaxn Educ,-i:ha..p£ ting fanily rupmxanting mum: ao- .V antenna: master Kahendta.

' 111*:-nus i[%i.iia,i,:.imn3m§tnqa n.l.chand:aahe!I:l:ax"' what is to be considered by us in this 1: wmuuum undnr: nu.»---1 plnint achallulu which is described as aanqaioza property has really partitixmurd batman the plaintiff and 1" aeﬁondaat by mt» and bounds. Trial court, without (,7, 27 considnzzinq than pith am! Iuhatmcn at ax.»-3. I-d..thout: looking intn thc detail! at &.9--1 has amsonnously can to the mnclnsiun that there an. gutitzon on 1.11.1968 in tupmt scuuduu property. mm doing so, ttnaéutét observe the value at unvdiviak named as such and not paztt;tt1¢ﬁ§§i-- and;-32. partial paxmunn 111., pmggm nigugtanm (subject nutter: at by Ilia Agra Drjscntn !'.'ani.1y in a sum not u.516$_I5'§¢'§..V:3--.AI;ﬁ; aonsidsexea by the mmrt J not haw! emu:

to the suit pmperty was also tan partial. partitions. Thaxatozefj... 'oat 71.:-av that the ﬁnding oi 5:§nfm7tz:*1;&_: to oral. purutxon dated ' that the suit; schadula property a1Am__V 1.: held to he petvcru and not AA Ton" appraczlation at E.*x.9--1 and er: mm'--1. In the citcumtances, we 1: plnslnt Ichudxun prapnrty was mat the ,"tt.:.:§'i:§r5¢ct nutter at partial partition dram: between the p1uJat:u'.:: and 1" Ilattminnt. man was have can ta the coat:.'I..uaI:I.¢n that puint schedule ptopozcty was {V R not than suhjwt nutter oi! partial partition,' §1.»I.$.Rt:£££ Qiﬁﬂﬂt $1813 I!!! Ihﬂlﬂ Hithﬂilt uhaulnnqzlnq than can «land mounted by his !:athm;:"'~--.g.s am: can use meta: 0: than zoxnt emu « u imzluding an. arm: joint mi 1; pragart.1u:_::' tag: " £o1..'l.u-may ruinous: n1.a1n1::l.££ «_ V' the plant that than partitiun on 3..11.1sss 1:: umffug ni:.'a§¢-'-1.,, "

cannot be mxmltted tha" ent1.n jnzmt emu pxopnrtinl at the n1.um:-1.1: as tjaf? 1:: ma baolqltmand, pmnun: has net ¢hoset§V H = ' A . 1*' doﬁeadant;

ztnthmr at ulzlvu did not stop mm thanv9§;l.tIi«§a:u 'h§§:;.A'~.,_"i?:§id.nt:.££ was mptuuntod by his' «..mt§;ur;»1A..%A,:wnvu£1:.A..,gNaautm umlnu: u.n-:1 with whom p1a1,ga%aa1.§ I:~zJA mun today. -more 1: no §-gxeeeiseagéau §£ batman the mutant: and mm at and avian than was no aitﬁutanamt Cu: k%§fim.n.%kL%'§,on beam the p1a.:l.nt:I.£1'. and ms nu a.:.mmn wan was than 1" uaununm. It 1: awciﬂc cm: to: tho 2°' «tenant that sun: ~ 9::opaxt3 ma thrmm into tho hotahpnt: at than ﬂan mom. «IS in Mao comtzmutian Gowns: tor which 6% ﬁg 29 plaintiff': tathar: wan than mnaging Director, his xmthen aha:vaml. Gantam WI! also a. Bizectar. Later, plaintiff has also 1: than uurmmr. fsuit pzcaparty was Let out to tavern tanantr. ware paying rants to Ills nqro const:u;§:'Q,f1ri_.::~ Ltd. and these tact: an ant the adnﬁauonu at the examination. It the 1!nth'eI:' "h'a:s ajzrhatad the plaint sahedzale hot the subject. nuttax: ht tlntad 1.11.1968 and am being' nnmgau and .1 karts. of tho joint of the samuy has thrm-m inths' this am tawzxaa nu sham and} ﬁg'-{hf act cut the 1"" «tenant .1ﬂ:i3ﬁkV loan tram Syndltmtza Bank and nth:._ﬁ:a§rg§;3.ﬁ. '.i.~.1na:u.tut1uns by mztgagmg than property and :l.£ 31:11: schedule ""'z"1'.éi'IiI'==!V§:"m:l;1' £55: Imam sold by the 1" dafamlant in 2"' defendant 1n and»: to dicclmrge the Loan pagans to tha symucmza Bank and cantata 0: lane constructions Conan: which nu: turned zlnto nqro Pvt. I.td., no mart mun hold that said! tranuacuons cannct he to: the W 30 hunizit or than Joint tanlug. won though plaintiff has contunded that W1'-1 is acted upon, these is nothing on manta to show thnt in turns at m___.!'-:!.

pmyexrtzen allotted to the shares at dﬂtnndwtt were rmnaqad 111 than ::1up.u.::.n,_1_':é%i.fA{;"V--. maid be seen iram $.33-:l. it 1.3 ' and 1" detendant are respect at turn partial partitaon .

14. .1o:Lnt.-. ramug me the datandant:

1: also having yatngia: £a§gi3;y,%%piop¢:t1ea. It gage-119 at tliﬁe the appellant, plaintitﬁ 'fags V"-!1;15a cross-muntlnntion as hereunder: V '4 ' "

"mr»»*~3mte oﬁ hi:._t_h. 1.: 19"' lIa:ch,1966.. I am 3. .V ly coitus Qltﬁtﬂl are at "it: lndagu liistrlct. Than «state 1: ¥ahs:_mt' j*~.-macs. That prapexty 1.: bung c'a1t.1vutai:--. ng £amI.J.1 tram past". 125 years."

{gm tn}: . aamunon 3.1: 1: clan that the .: g...a;1g ':2; ins. p.'La1n1'.:u!£ 1: having' Mtg: attain: oi! lane! which am not the aubjwt nutter ﬁlztition in than pmscnt cum.

«W 31 1.5. In page-18'! at the pups: book he axhmts as hi 1133503 1 "I do not know sine: Iq,1965 rig' zmthar 195"'-the director 0!! III: lqto Wt. 2.131., but I I-mow nines when at another 1.: the mmctgt.-"V;a£V. Iii mm 271:. I.td., xgto wt.

xmtor bins. I do not Imus: that :s£.. land at xnnnkapura mud balmy: lama; wt. Ltd. . liter: attunzng 'v_:mj1r;>__::1_§:y',"' 1? animal 11: tune: as: to roam: jsa§apeme'd_.' tg groparty, and at that am';

that M has entered 1n'to"*~...puts:.ersh1a ll:

143:0 wt. Ltd. and III: B«i"a,ti2araIra1reae1t;ue:';t Ltd... I an not know thll ;_s_a.rtna:_:pl'1:Lp'~.\!_!1rz:1'-zzanvxxn ,1 nqro canstruatiun r.t.a..'s:._ca_mn¢it-; to who told me that the patétnerﬁrgia tum lugro canctructmn Ltd. Nil" 4_11na1ved..'.j%». do not how that Iqro Pvt. I.-i:':i';-.f'«wda:_"'..__ra1§:x:-jmantad by Icy rmthar, 1:5." ' "1;t?.in pax:*t'nGvx§hEl9___V_T at III: Agra aonstnucmatzéé if; am not mere Ills sauthawn tnvﬁitamﬁt Sta.' was represented by K.'1F...n.,3;is§aﬁ:E:;;,__:;n "g.4;1:t.riarsh1p of If: lg:-0 eonatihuctigexnv .

not.'jimm;"~$3ia.t my ﬁather had. not paid property = tan' "!:_ita._ suit salmdulaa pr.-apart} since 1913" I do not know from 1913 ..lp::l.3. 19539 '.t§ntl oi the suit achedule ptegzvarty nnzagreﬁitea to II: Inc 911:. Ltd. 13 . pt wbﬁnnts or II: Agra wt. ma... I this hook: oﬁ accounts or 1!]: late

--1;.*z-.4.' rent {said by I}: Jun Pvt. Ltd. spat-;1a¢'ré~'*.F'~T:aw-naunt from tlun um of pnrchum alt'-._:m:£.t.. pgroperty by the 2"' d.a:I3anﬁ.n.nt.." out than papa: book he has adnittaa as .....*°11t in trim 1 an the nixwtor oi III mgxo collgautarn systans mutitionar} Ltd. which is new knmm as Intomm Intarnatianal." ea/% 31 It in autinus tan nuts: in pugs-225 at the paper:

bonx, M has Matted as heroundaaz "It 1: tzun as on tha any 0! matxtutmg'-.Ta: suit 1 hits not am that salt thud in £uIE§?1E3§l_.$I: iE3_£ than 2"' attendant. I at: not lawn thef; dam on which I have nan $.24-12. ap'gu@ﬂ«T tar: this anztzuliod mpg or the _£mﬁ. ._ mbsqquantlg I tuna the m:!.»t,-._ 'that zinj »:sr:u"a.yaa¢:.-:3 at m.n---12. During the 1uz,,,i98»£ '1': mm «at 3410 art rust paope:'1:y*._§.ﬁ; isms: dsﬁandunt . " r ' treat the ahmm a¢!m{nu:l.a£%:,_ "-~._1t *-is:._ phintitf am 3.: manna mu sham at the nahnﬁalﬂ '4"1ia{I'n;§j!,:'»«V'.':a::_§1: awn mum the nu» «ma ﬂavour out 2'" meenaana: tut. ram thin :11: is not than pursuit inatituted $u§'k 3.t::jj::§§ nun instituud at the

1.;nsi;uxnaga person who mum ha mmﬁ u:-tag: aemnaaat. ms 1.: the only inhiwuiicn mum an datum: 1:: am hank.

._¢.1:;.'ep o£R i'..hé .m tum by m p.'l.u.ni::l.££ before rm In:-csanrn in o.s.ln.ﬂIB:l. mm-1 is the the plant am an; the pumuet an h' V. '--._Q;."#V;2!'I3. 1:. would an usqﬂul £01: um wart to plnint maxwtn ma: 1:: 6.8.2183 and pzatmt 51343:. Mun no mplica mum: ahanqtnq 85/.

33 the partiqs and than propaxrty. In the nzorasnid wit also p:I.a:Lnt:L££ had claiamd partition in equal. proportinzm in respect of two itanu at frtha properties which an vary large extent plnntatiun situated at lurqanxlm: _ Tm, mdaqu nut. and Muqem iffntﬂtév Tank and aluo the pz~ope::tg_'_ s:L i:--s;§t.ed v11Lnqu1n sommrpat 'Pg... n?3;a':1_':ut1r£" the aiazesud unﬁt iﬁparata poamuzmlnn in tangent 9: nmntionud therein, £11.34 hereunder:

"rue V. tlie above one way be ugmsnﬂﬁ i'm;I:.V_ :z.9'i;__ praspdtl to: than roman:

uw:na_ tof ea}:-._v {mt in the atfidavit mmmim ma "

as. ms.»-3 :s%u.e%%%.m¢ag1¢ ::u.ea. by the pm.-mug:

a.s.'_E_id".2.I&3V."' .. or the paraqxngh in the hczcaundar:

"'-'.J,|'£".'_i;%:a..-'."' man: than case pqraanuly, I want th;ough_ tis-Ia" various pamztulnaccmau, ducuuted . thcf"-nutter' with :11' patients and maternal grand» <._£aths.1: t. 1:12;: 6.H.lunjnnM:ha:!.al1 and convincmd v l%§'.3_§1.£"" that the alianation of the suit "'."_i:-xsarjarqlanties mu: juntzﬁiea by legal. necaenzlty and . 'i.'IJ.':'s:ha.:q1.nq the antecedent: debts men at bank dines, inseam tn: arrears am. ."

zﬁjarsother paragraph he ata.t¢s as hemunder:

"I, tharaﬂnra, hatch; withdxm all. my mntmuons ruam in the suit and dcclare that (V

-M...

muss:

'!'!'5i-'a'a':.:.

34 I but no rumba: c1.aJ..m, title, tzitle ax: intsrust: in the suit pray-artini. I mmpt: tho «I..'l.1.cuat:£.an mm by :11' ﬁathu: as valid and binding on m. I ham: alteaﬁ g'ot__ the c.I..9.In.4&36I1988 institutud by n in than 'High cnurt at tarantula diuntauad as not pra:.a:wa;:i;~.ﬂ'~~.vv from tho about tam paragraphs: in m.n..s 11: :1: am to we cou:tj%%Jktgg:p1ai%k"f%k%!m:£1k'Aam A unquwml turn unmptad mm: my tax discharging ¢.»weg.m% e§;; * mp1 amass1t.;r ma the contontiam raised 54$ _ 0. 9 . an .2183 . :1: 1: to ban ausg4::{m¢ tgﬁig' mm aux voatnazmal %M mm he rm mociud at 13.19 um:

1210:: than "property. This mum only man: £ the pnmucc in nun;

pz_sa-ﬁﬁaxiiz attract the nuns: than 2'"

purehawa that property £9:

* AA tnlrihhia' d§a3:{$:.diﬁVi}nt1ua . :::;E:'__;V' gm" aim mtmut nun-3 disclnxas that am the tathcr at the pLa:I.nt1££ in ﬁaveux: at ':.Vi;§;f4I.,._._§pnrnhunrs at ﬁlms: tun estntas ms to 'a:i :cha:qu Emily «ht: and when the ﬁathez: oﬁ the p1n:l.nt1£:l.'. has solid prtnunt. proparty in ﬂavour at 2"' deﬁondant only to diaﬂuaaqc xoan tuned by him mom 9';

35 Syndicate bank. in respect as! the fauna; business, is 1'1: aspen tor the plaintiff to aontend that such sale is mm; binding on him.

13. In View at the categorical V. plaintitf that the joint Eamly 1: u pzmpartias am! that he had 'ya-I' o.s.xo.21as cmmq mu: ¢amtigg.mz% astataa: sold by his £uthar,"V'=:.1s 1t"..§§ef1 the pmntztt to tan t£'§;.t".._£or'H"1:i:t1t.'Lon witlwrut including Vail properties and ulmthex: such" igit iisot by provmiann at oxae:-2 -in background, it 1: 1201: ml '-::aa!7a'ur'i'j'-:;:¢x.§x:§§%~.;s1ans at Oran:-2 nun:-2 at cm uucn ttaea;-team."

"2._"'3ﬂ:1__.'E to thin mole cLa.:L:n.-(1.) Evezy 'mxﬁt §im1.'"L_1nc1udn thll when of tha ¢J.n1m which tiaﬁ-.pl;int1'E£_ in untzttlnd to nnlm in taspact :31! L-the Atmtszge ff-pf action; but an plainuﬁﬁ my rvalinquniaia any portion at his claim 1.1: Grill! to hrzigaq Ehasuit within thn jntisdicztiun at any court.

£2) mﬁnquishmnt at part of cJ.a.1m.- when a.

- é V.f»p1;n'.1..);1t.1i3t units to sun 1.)': rampant at, or W. t-1:':-tantionallg relinquishns any portion at his ¢.1.aJ.m, he can not attezwazds me in respect .._a*:a£ the portion to omttted or relinquished. (3) auction to sun tut an: at several. r:e1.1.e£s.«--I. person entitled. to mt: than one mug: in tunyact oi! that sum mmam oi! notion mt; sun Ion": all or any oi suqh 1:u1.1cI!s,.~ but 1!! he omits, «wept adth the xeave of the couxt, 36 1:0 sun £01: all such reliefs, he shall not attarsvmrds sue to: any relief so mrlttad. mlanationneot the purposes at this :n3_.s;_ an obligation and an c:oI.l.¢taru1 aacurity £02-»_ its pa:-romance and am/massivn claim nr1s1x:g"'--11_"ﬂd:3;:

that same obuqatxon shall.

neapacuwly to: constitute but ﬂI1G--: 'cgngur :11} action."

new the reading of the clear that plaiatiﬁt 3.1: a_: qu.1.tV m P«?..z'v"i.3v 1..::tH:'...°II'_ A'1e:Vf"'% tuquirud to includu «bola o£"ﬁ§u1¢1§xn{aﬁ1§§ as is entitled to mm in acﬁﬁct nation.

but it is also 4:33;: rulinqlxish any portion or "'§423h:mg the unit within the J§§i§g%§ian§5 Qt §§3 Vconrt. It tn:

plamtiﬁﬁ respect of or inmntionailglgﬁ portion or B1: £:J..a1m late: on j.b.¢x aespact at the portions can and s1nI..1m:1.}' sub-1:u1n(3) of '¢":»a:::iug.;s?-42 ::f:a:::;s1£5V*'J-.;§:s=ov1aans for tzhn planner to sum:

. ?"gernnxI1.g::n ﬁne court to institute at um: in am: of tin muse oi! action at I '"!'.fii'§g¥V.pl.f;ite. 1n the preunt cue, plaintiff has tin can in o.s.2;a;s em: partition and "~,_ 4 :§eg$«izate pouesuon, on the gzcund that under the pa3:t1t;!.on ﬂood tinted 1.11.1568 he had hacsmm absolute owner at ham'. of tha portion on': the er' 3?

property allotted to him Ilhan an commands that he has bacon the ahrolute comer of. 50': at the joint tamuy property, and 12 in has run a su1tvt'p""-ran: partition he has to £5.19 at out tor raspaat 0!.' all. that properties utuataa. for the reasons manure 1:: 0.3.2183, hev»twgI1d"'~--:_a1§:>t presunt ruztt pmparty. hi nut :Lnc:I.ude other joint tvﬁhirlarly, he also did not aruvn 35¢ inntitutn a suit in reap¢¢::t"g;i'£ included in the nu suit as at amu: rm:

partial in at: proper a::p1nnnt:.or;'~!g:;*' 1.1; this regard. man he has punt schadule property art. than' gains: ($ﬁIl:i€:1:A1VIgé!"'1« 11: the prnsant suit was also thara tasty' er institution or the sun: in of-..__V laid down by this court in an an nnnm Jun at-rims u:.r..n. 1.993 which 1: as hereunaer:

It has bean «contended hay um Learned counsel tor the appallnnts that than Ending 01' the I lppallnta court to this ailﬁact that the suit by one at the co-parcenerl tor paritaon with respect to one us! than itnms at than Jaint Hindu tamtly property 1: unintainahlu in thll special. circtsmtmcer 1: not proper. nuring

6), 38 the course: of the order, tbs: appellate court has ohnurvnd that ﬁac.2€1 oi! mun Hindu km 15"'iaa. A: page: 351 and 352 aux»: 1t clean that non-a:l.1ma.t1.nq cowpaxcenena axe ¢:nt:I_._t.'1.ed in Burma}, Indra: and Llbnhahui tn :ue.=_">tha purcxhasaar mt partition of the Iliianatagd property wztthout bringing a. suit to: &.~~--.«;[_e!n__'«_u'LmL_§....

partition. 32:: the patent can on bash: the. nun-mlinnntinq co-par-contra haw 1:015. than ._ suit. Tho mu.-a fact that. ...t.h& o't;t:"Vn1:-".r__19t11~:

aJ.1e:ut:l.nq ¢e-sparcaaers V131. , aef-,ei:;daV.n'ts"--'¥~..._tb.. J19' axa not join thc pxaxntxee in £ﬂl1ﬂq"the~§nit 1: not nntnrinl. 'rha_r_14.ght"~:_:I5-..nor;-eL11.1;w1xn'3;1§xg"=.V var-pawener: in news; a2e;a..Vdoes Mata manna. upon'- the whim and tanaiuﬂctj nenﬁsjaing mn- alianatinq ¢'.'3ll"§-l.l'.'QI!lE!lA.~«!||_II6_ magmas hast kncmn to thom, !u:g "~no1i gum thy p1a.1n1-.11: in ﬂung the suit. §a's.tna'*g.:fsd3 J:mf&x.*&.Vnraaeah High court: held that "_9"naV Tor: --"i:h¢:5..'j .wv¢:a.'I. nan» alienating' 4§::!_*p.II;rad!x2:§rs' am: the purchaam: £;:'at";,h1s shm:'a"-at than alianntad prop"-ty... .__I*E,...';T_h;*:s:_.___hceﬁ =[¢ab_:zezve¢ by the I lppelnté _ ¢¢_u.:t axaplicable in noarbagy :1.-an ﬂag: 't-31.3.' suit; by one at the several no-:s2ra.1.:'.9m_.t1ng_ «:0-parcuaers. The I 1ppe13.a.ta'amauz:i:»...'¢q::as::;ﬁae::sed the mung in 1.1.3. 1933 se.--'124..uh.;::u:.;:*»t.1t has hum bald that {k purahuI¢"r,can wan urban dacgr.-as tar putatmn " s:pt'~v'aq::1cu:Ltnra1 Lands 1:: pandinq Mm» "the ¢0l1_~;_¢§~'t¢: to: effecting partition. 1t"'A1§.._not tha Maw 11': the prasant. it. In 1895 it 1: held that m partitian *--..m3.1: * .._tv1.~.¢v:s1¢,V...~ mmrine oi an. the available §xo1nsrtii§s,A'.:= as tn: as possihla. That «Incision has, buanclistinguiahad by the I nppaljmtn court

3 as this was not a case not nan-alienating c:o--

"'»pa:ce:72M: ﬂung a suit to: partzttian of ' ..]w.n11auna.tnd propartg. The view that has luau _ ' by tits I lppullatza court cannot be stated 1;; he a. mrzect one in the citcmmtances at the _,_¢iue. It is to be seen that the p1.a:I.nt:l.££, Ilnsundantz '$.21. and dntandimts 7 to 1.5 are than V' author: 0: than iraint Hindu family. Thain 1: rm partition by wt" and bounds of the tutti:

pmpartiaus. The prasant suit 1: film! in respect as! tho suit lam! only. Theta mum other land: 1.1: other 11.1.1590: and also other house wt 39 propwatti-an which have mt bum included in the unit which ltﬁ lﬂlllttudly the jnint £IlllI.3.]' pzopcrtxca. It has new aburved in m.J.J.a. Kinda Law -- 13"' man. ugudmq the rights; oi purchaser or cowpmrmmnars intarnst. It has bean stntand that tha non-aJ.:1.mm1:1ng"~.. :'*4.'._-nix--» aaweaen an eatitlnd in Boumay, Allahabad tea me tin pumhaur £91: par;'t1t.{L6a".t than nljanatad property without hringijhg 'aj's41a:!.t*4 to: general pnrtitzum. It 1:»~»t._o kn Iii)*.:Qjqszx1V"1;_hVai:._V 1:: us. mm. .19 u. it has tnemjj ;

nommuy -I tut instituted £6: garuumé she?_:'a,'_1;t1«.. he one for partition: at the Je3.nt'£uu11y propertmt and :11. till iateréstted Vadvrjttrs * ' should be imleadad. Th&§VW_l'i2!!.t at Qaztition at spociﬁzlad itml nu: on13...,n_ﬁ-.¢nL In the pxaunt case ox':_ i*:.n.ntIi, _t;h-ex' 152; dotandamt has alienated the out fiaieijumst at deﬁandantu 2 to s. -1-» 1*' aetgnaaut is ~*"th'e1_';umme: or the aroma Kinda jiaxzzgggzg minted that tag faintly has 'ntlinti "ia1f'e_1:a'LL"v-Lanna; and noun properticgr' .;um.£:7_h" joint may pruptatieﬁ, --:ﬁ__ ';_It' teen cmtended by the J.aa.xn¢g:1-- _;::2nI1§m_;1.._ alianaua whila a13.ot1:_3.nq "'t§e_A 'ltha;ét_ ta deﬁwndant-1 1:: than = pro9ei:Bt1e:ttttttt$'tt«gamma uqnta at purchaséxlfs % oin,_'parti1:1:3h has to he cannsidurml and thank %r:2l.ql:!:s';_«:Sa.-nyi' ha considered an}; when an the joint properties are mended in th¢;»»'~?1I;u:,t ta: "§ra,::t1t1ou. othenune, 1t would be

-V 'i!_11!i!i.<:t1;i.t: " ~_to apply principlsa at aquitahla wur:t1i:t;o~n.-, ."rn-n 1na1us.-mu or :11 the jnint

-£az.i!.1'y.v"*«V.p;:a1pe,mt1eI in the instant suit £01:

p'&u:'t:1I:1ora;'Lj--- nucauarg and without bringing '3aé':i.nt £311} propnxtiua into tho hatch- pot, the suit £02: gattitioa. at the shares at "the mater: oi the joint ﬁamly in one property V. anustnta to partial partltinn is not _ 'mam-.a1nan1a. This contaution 1n than dtzcnmtnucs at the can, has £01.-as and the ..._a.!ure has to be uphud. The xenon being, the present suit: has than :!!:l.1.ad by one at the now- alienating co-parcanmrs at the joint Earthly property. The suit has been ﬁilesd by the non- alianntlon no-parcanur with rnapaat. to the only pxapaxty whim: has luau aJ.1u:mtad. This 1: not «I. suit to: general. partition. The wntanum 4-0 at that alxenus it to the enact that 1:.' tin shuts all thy plairxtitt ta he wutluul cat. 1:! .111 the jamt tally properties bad man mcmaaa in than scandals mm, at a vacuum, the slate art' than amt dqtondant wneuld luv: been wsarlnm out 1:: exam: to gun -quit-.um.a mun:

name: can as thy have pu:am.«ma.__ -;t1:_§., paaopextx by tn: 1'" «must. :3 thﬁt v:m&----%§'£ the utter, the prumunt suit _i*.hfu ._ ' p.u1m-.;u::: without 1m::1.§a.:l.r-.q~ 4a.'l.I='s.. this "3:3;35.n'3'». t-null! mrorent-"I-or and umm%% 'pmuaaaes% right: at that nun": wlzo iugludca M pu':t1mI;i_;a l:2zm*- suxt--;. :i.n 'gtm cstmmtanms at the ¢:h.a;d';..V :m% to lie' the sum. muea In the p;maut2 :Ea: pnrtitdan w:f.1:lwut__. 1:wA1r.-.sl;I.nq'--._ 411.1" joint any pmpa::t.1as' ma 'rm: mum giwn by that haul'"e@Img% én1t§u.;e:pa¢t to the sixth lune 'bu and the mung q1vn;:jb_g mu '1:v»;:ppaj1,:gata,¢:au:t that than suit 1.: n!.£,'n!:é:;$; n«nLh';'S.I€iif!.tlt£:ut"'i!9;s:1ttd1nq an that gain: :£a1w:;;.xr'_'---"¢aé;na_¢t ho mm to M prone: 12;' -:ﬁ_t'.he agmmmmgs oi the mom. Ka1wa,.-- .92 "£:l.1...a' I nppallntu court nozcwaq rm: ._ia1t_ at the plaintiff ma partial aa.2t1t§.19a»T.u.__r"m1ataL:xabLe should he sat nszula tam! Vtha "in: this trial. mutt with magma % .:1j:i;h ..'L1::ua that tbs sun: .1: hm to: A.::4nn~3a:i:LMe:§ on': amount: propaxuu to be invazigudéqsa in t&#..._..;fﬁ1t has ta be uphe.'l.d." T§kg.ns§g"«»3.at§y4".c.§.:ia1ae:at1on ma cxeatxon, the court hm tn: unit 211:" by an guxntxn nai; u u an nu: ma: partial.

Nannnot ha nuintnin-mt withuut snaking 5;: the mat as mntuamutad am the ptgéihmus of candor»: !n1.o--2 at cm. -rnamznz.-u, an ' :_:-urn: at the win: that suit not than plnintitﬁ was also mt uamtamablo on this qneuné.

W 41

19. untamtunatolr, tau: cant without ¢ona:l.dar.I.nq tllﬁlﬁ lwtu has hnld tixut plaintzttt has grqvad gmcutmn «ca dated 1.11.195: and that undgrifthag sun aommnt pluntuz ms anmuzad as 'L oz but at the pmpenty and E mmutan 1:; than 1" dctaomunt 1u%'mmu:'T{}%oe demudant 3.: mt binding ~ mmmlttm an ﬁrm: 1:: not sue «ma amcutea in aeemmt 1:

not only 1:: than _'.I.f'f nqam wt. ma. sine' 'kw? m. sea.

an thin at III lane 9ft.

Ltd. ﬁnd. mama 12.1.1913.

In the: me than 991111.01: that our musidaration am to .. at the rupondentu and aqamzt um mmnqu oil' that mun-. mm thé has hwem "the owner at m ityraiispaet at the suit yxopartg umlax: u..91 "Ate be nuance and mat hand. on pram:

'V us: the oral. and daaulmntary «valance. rfx/' 42

20. In the result, the appaal. is dlamlsamd.

Rania: to bear their cont.

sd%- w 3ud99 .: ._§'i:i.sn91a..'A 3d;; jn 'A

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

G M Mahendra vs G M Mohan on 22 September, 2010

Bench: K.L.Manjunath, B.Manohar