Basaprabhu Basappa Chimat @ Chimad vs Satagouda Basappa Chimat @ Chimad on 7 December, 2010

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Karnataka High Court

Basaprabhu Basappa Chimat @ Chimad vs Satagouda Basappa Chimat @ Chimad on 7 December, 2010

Bench: V.G.Sabhahit

W


ER THE HIGH CG'€}RT GE' Ii§.RI'¥ATA.K1§
CIRCUIT BENCH AT DI-IARWAB

§£§,TEB THIS THE '3" DAY OF DECEMBER? 

PRESENT

THE HOWBLE MR.J'USTICE v.G.sAB}zA_;H.:T"--T.::: .

AND I

THE I-IODPBLE M1:;..JUsfr:cfE";B.V.PI1§fIfQ' " "

REGULAR FIRST APPEAL No.65Si2i1=o4*  H 

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TEES RFA FELEEB EEESEC $6 é'fi?C Ai:%§§.ENS'T THE
J{§§€%§aEENT f§NB SECREB §A'FED:;2'?.2a2§Q45, PASSEJQ EN
QS.§€€3,E63fE§§'}Z, {EN THE FELE OE' '§HE CIVIL JUDGE {§:3R .E)1"3.}3
HUKKERE, SECREEZINCE THE SUE'? FILED BE' THE 
1 TS 3 HEREIN FOR PARTETICEN AND SEPERATE 

HOLDING THAT THE RESPONDENT S 1 TO 3 ARE.--EiNT§"?E§§§§}

3/'S'??? SHARE IN {I 3% D SCHEDULE PRQPERTIES7.

"viG.SABHAH1T.&Z §EL:vERE1:> THE P?QLL{}W}7NG; ' mans APPEAL COMING ON -:--~v{:':';s<'>:---HE:;Rm:é?Wi%~:~i:S-33::

JUDf:y:ENT"* ._ This appeai is ﬂed by gi.eférfzda";*2i;s :'énd...3.é:j9 6 being aggrievecé by the .';déf:3{e§.Vpassed by the Caurt cf :i§;:§:':' Hukkeri, in

0.s.Nog1-33;§;»g9ifJ.:sI«;te§_ §':,%Qzzzigm »M1er<-:-Er'; the suit filed by the.p§;iVAi:2i;Eff§1::;':§.._ herein; has been decreécj by "péaintiffs are emitted ':0 get 3/Sm $ha§e__§:2 .?'C*'.auﬁ:§ gmpertiés by mates arm' bsunds a:':§~:.pa _:***§::i:§@:é "é5~r1.._j%.?3j_$€:"'fecied if}; ssheéaie gmgerties ' :;'n*:%_ez 3% Q? 153% Csﬁa ﬁf Civii ?mied:,,:r€,, Erzgsfar ;::s."3+§**'V$af.%;:§$fTia§V§§% §r@§e%s"€:ie§,, gaﬁéiéan can 3% aff@:i:e::§ by Q §§m§§z%s<:§e§}: sf Cwri C§mm§ss§sn$:;

2. The meiesiei faces ef the ease eeeeesery fer eiseesei ef ihie epeeei with refereeee is the re:xV}§e'..e'i'e._f:he paetiee before the trial Ceurt are ee feitews:

The maintsrfs 1 to 3 filed Ve';s§1:mA1e3;V::§§': ee-e'E~<ih'g partitien and separate p0sses'éEer:1¥ Aef T£i":_.e '~.g3:<0';:;.:erti' ée._u described in the schedule "E"; seei<.in"g 'f:;}"'a*ri'd for"

eertition ane separate...posse's's§ef;- 'efe._.:hei§?"3;'5»:" share in the suit seheduie ;§re_pe%tEee::' f'_*..};'1i:;S_s'i:S and other consequentia}sfetiefs.ifH :'1:;'J::ié-§.g)é;:.r;feci'«,§fi the plain'; that Basappa He had twcs sens Mailappa 533 55!'¥é3'§?éé3%¥'i:"?'55§§:§€«'§F3$"€§der""'eee§ died issueiess. Baiappa youngesj "ear: a daughter by name Baseaepe;L'--EfeaviéaepeA'..Veee7 Me§Eavve was marriee eefere §§_§Lx ;e;f;<§__e%:e"";~g,.....:::; seereg Beeeepee had six sens, ' Ee"iege:;ee:V?§;e;s----.geee ie eeete§ee; Base;»reehe»eefeneee: Féeﬁg Setﬂeiédleweieéeiiff f\§G,i; §'}eeee;eee~e'e§eeeee: ?\Ie,2; Séiaekteiéﬁeéveéetiff $23,: aee easaee-gaaggatec mge 1: e see A eefTe'e~«_. ef iee eéeieiefe ieei eee: eeﬁ eeeeeeée ' iprepeseéee ere éee eeeeetreé §F"Q§€f'§%€Sé it ie '§'%S§%" Case

-._'«£%§ ehec éeétéeiiy, the §eede deeecieee if': ".e"" eee echedeée were the jeéei: feméiy egeeemee end ieter eeeVff:'§%'eeve been eercheeed eat: of che income ef the jeir1f:_§'e'e:--«%§'fa:f-..E:f§ name ef the first defendam: as he was the«e.icie.s:t"[~ﬁ1ember'~. ef the faméiy and Besappa diedﬂven:-1cSZO'4&§e:5i{49'?*:4'eed__HE't;;Veie their case 'chat item Neg: %a'17_'_'_£" ecefgeijigie e:e':eevp_c:rc§§zaeedVV'e» eat ef the eecieus ef and "B"

erepertiee in the name.. cﬁ" :'ee§e'::d>ent the ether properties described :f_{')";"p.fVe':e1ect§es were out ef the irzcemeﬂ 429 of Baloba! vilfagec in the joint family prepectiee eace ef the brethers except ee%agee'ee¥sehe=e}eL:e'cA:§4:j"A--.:e'c§ept%ee{ gﬂeintiff %\iee.§. ie 3 end eefeedeeie "za;:ee%'.:»: ere.ee:§:iee fie 3!?" eeece Er: tee suit ::ef%'eeL:"§'e g:%*e.'eer:iee eeecehee ea: eceeecsie ea 3:3' we eeie see, zeere wee eeiey ee céae eecc ef iee ﬁg;-3;': eiefeeeeec ﬁe féiieg eee weeiee eéeieceeet eee the euii A' >e%e~e--A"eecreee egg jeegreeei eee eecree eeiee eezeeeeeec ~--Seieg egeeeeee egr iee eeie jeegmee: eee eeeree Regeeéer Figs: eeeeai e?2§1§9§ was ﬂied, The said eepeeé wee diepeeed ef er; S8/Q?/2&3 wherein E: is eéeer V2f:"dr;é*ee._:he erder that in respect ef schedule "'A"} ereperties defendants 1. and 3 to 13 Ce~e-ee§:t,edT.:::fd§ share 0!' the piaintiff in the suit':s<:!f2.ed%Jl'eeeee%fe'ee'rt§ee.Vdfigéﬁ', "B" and "E" and the j:.sdgmeni:.__end deefee ef't%hVe.fc;iaE_}C0Vur::"L. insofar as it relates td "C" werieeet Vfaside and remitted te the tyaég e.._L'g:Vs:;':fe;%:son take the written statement fiie.d...by.. 3 to 6 on record, defendants Z and 3 to lwand also to Eet in their e\zide:.;%;ce_fV iet in further evidence it is drdefeddé' »nﬁ'e2e§'e'.ise be permitted id dd S9 and eeeg;>'rd§egiy; vé?}_e"epeeé:e§'f wee diseased 0?, After remand, .2;gf§'"x§aij?'€§;i.A?:"§'{§§€3'§'§'é€F'3§ wee tekee ee eeeerd, Qefeedem: em:

.f§'i.ed§e%§'e€,ee.A'et.e'eemeei which esee edeeeed es: defeedeeie 3 tQ"."'$g ¢.,f§%1-.A§'eAex:e:'sed in eee evréteee eteeemeei the: Eee ..e%~se§'mee: made 'ée die eéeiei that R.S.%'xid.:32 is e eerdee "~;_%e'ed'é eed %: wee feey érrégeeed and geéet femiigs eed " " V-~~edff§eient Eneeeee frere "e eeeeddie ereeertéee fem: ine eegieeéng £3 faése arid it was eeezitied that eeheéeie pmperty ere jeiet feméiy ereeerties, HC3WE'~f€i} ee'fe:eﬁ_Veet N952 specifécaey ciaimed in that the prepertiee;'_§ee«%:;f§'t§e:§. §:*e§ _ echeduie and "'D'"' are the self ecqu%red~-»;3%§:pe'i*t§e3 V. ' was purchased eat of his awn §ri=§:om-e,fIfee.§.s1 hie ﬁes-ee_ tevaic after his father in iew was .;*r:e__rderedV,"E%e wee'e'E._*e,§1_d sf:a3f€::"§V"e. with his metherxin-Eaw hjs and em: as' affectiee, his exeegeed a ea§e deed Ex.P~2 foria convsi.d.ereti.eh_ in respect of Sy.No,429 and it is their further of Rs.1;OOQ/~ was not peid,__v to have been received %:heeg%: t%:;ere eree made by the ﬁrs? defendant ar3e;':'E':e. e*;;?2e:',__9pfrepe:'iiee meeﬁeeed ie "E" echeeuie ere 'ee: ef the ieeeme eerivee fme': Sy:?\5e9e2§ .e;%1{§e3i"'v§:~~..,y'§w%g~e'iee iaee ene §f1€:S%"§'§$ wee eufﬁeieei: te ee§':*c§*:e.:;:e* eihee eeeeeﬁcéee, eevéeg éegeeé Ee the ebeve seieé eieeeiege, efiger " " eeeeeﬂeg eeeieg eeceeiee tine wriéiee eteiemee: ee gee? iee éiresiiea ésszgeﬁ in RFA §?2f1§§§; the fdiewing issueg were framed;

"L Whether the péaintéffs prove _ schedufe C and :3 properties are the;.,_j,:§_§r2t_'§a:m.§§;: "

properties of the piaintiffs an:dﬁefer§d';3nt;s _i:;:r;c'i_ are in the joint possession sf i:he*§~%_3;'%1e?". .. 2g Whether the ;pi§'a%.i}f:'t;ffs are :_"'es52:tEtE ejd far partitian and sepv5:~*;*aVj:e p£3's'SeiSjs§e é--.;:f ¥:h'éi':*shVare; if so, what is their""s£9iaré--__§fé. }C 9f the suit schedme? '

3." §;_':,€h:ét?i'.;::.f No.1 3 to 6 prove Eh3t;...SLS"§':._§:;f'i1:=;;iule.jC.§'r;r:é3.,pr{:perties are their seif acvlquisfeﬁ"ggzémp_é's*tie2, "a.:;_g:3rdEngiy; they become the e><é§~;;s§%vé o'%;=;;é'é'%f$_>Ts?2.c§ '*i«r'e~~"pQssess§a:": 9% the same as a:zers'é:%--,%n-;>ara_ ;91'Q,1'3' 'cQ :3? 9f the mag? 4;: 15 there any £§L%S§ Q?' aciicm is fiée thés "

'*~ A 5l'.[ VWh§ii*:§r iﬁa éefgnéaret @031; 3 is 5 are .. arm':-':éd 5&5 $326 €G?:'?§€?2$&§Zﬁ§'"§" sag???

5. Whether the eiaéetiffs ere eetitiee fer the reiief eeeght fer'?

?. What erder and decree?"

After remand pieintiff Neg: 3f'u_rti1er._.: exaeifhigewﬁf and E><:s¢P-26 is 31 were get maf}<Ae£;E~. in P.W.3. and further defendant Ne:{1 was Ve>ra«h'a:ié:eei';Eas BAA/,3. and aiso Ewe: ane':3,we_f*e"'V_exa;f:x»§.V;ﬁ'eg:i and AgVet marked Exs.D-*1 to D42. TheVV_V:}*§aI .Ce§;:rt--"..a f'{:»e'afeonsidering the contention eﬁ'th'e.[Va§1earr§.ed :;:;eL:n"se:I eV'eVpee}ing fer the earties and scrutii1isi;f§4g_,.Ehe'- m a=£'jeria'£-.on"grécord and appreciating the efal "a":e2<,ff} _Vdo€§:;m:e'r1t'_a'ry evidence adduced by the eeriieekires-efar"Vail'Eii"«~reé'atee :0 am "D eceeeuée ere99?",t§ee;L""?e§{ §§:e..'--jeeg:;ﬁent sated Z'?/€32/2G§4 arzeweree ' V" '-..%:?%e.a.§ese;ee iee.'fevee%"e§ iee eiaieiéffe es feiéewei =§efe.:;e §'\§e_.i.: Ee the affirmative;

'A Ese:§'ee':§§%éeg2: e;: the aeirzeffe eee 'zegeeher ' ' eeetiee fer 3,53' eeere it: me eeét Q aee D eeeeeeeeeg V' Eeeee Neg}: Ee See eegaeee, Eeeee eea: There is e eaeee ef aceee ie ééie the :§§:

Suﬁ;

Eesue Exieﬁ: Befenderete ere net erzicéiﬁed ﬁe fiiefhe Suét "

Issue Nesé: As per the fireai erder.

and accordingiy decreed the suE>E«Ve§'---tVrie ;§p£'e_§. rﬁ:'§ffe. "

aggrieved by the said judgrne'ri'i..rer:d.V.eecre.e;_;tr{ie4'Ve';3;ﬁ$'eal filed by defendants 1' Bed 3

3. \_z1ieLhe_ve rieunseé appearing fer the apbe£§eVrri:s"?V'.erjcjﬁgrre.Vfeerrzecj,counsei appearing for resper;de;7--t_ef1' ";?i.es-r§en'd'er.iﬁNe'4 theugh served with :":e'£§e:eV"'r§i1e'::4_r:<f,:*_f_eé2e::ers.§err.e:§§;>ear befere this Carri; i_ee"r'rr*;e.<:§;..r~x:oersee§ epeeerirzg fer ighe aeeeiéeei ' .:e"§r:;e: :: ieéiéereugh ihe evideece er exrrsge erre 2 erae See 9* ':r>rié:er::eé:ér the eecurrzeeite gee merkee er: eereeﬁ ea' the e§eér;::%ffe_ es eer E><.?»1 ee 9-=3? erze eéee tee evieeeee ef % A§e;':;re.eg: re 3 erze Ex..§-: ie eee, iii:

3% Legmeé {:§iiE"ESE§ Sgsbmiited the: t?:& aggreciatéari Q? the evisence addzmed ésefzxe éthe mix} '§§UFt wouéd céeariy reveak that the first §efenda3'If"§éi.£;§:§§:__V':

stayed in the house sf his mo*:her~¥n~§aw_--%::2..l:é§Q§§"*?é§:fter property an behah' sf his fatheigin father~§n-§aw wag mur<:i€s"ed'as_ thea*e.v_s3s§as s'::::"Csffne;f m§i:m be;f'*. t0 help the members Qf the Q3' fVvE:i"t:!V'.¥€3I";:§§¥'}*§a\/Xi and E><.P~21-safe deed Show that the iand :QmpriVsed é§1 ﬁx;/_.é3;Q';.4'}§§§':V'--':::'éasuring 8 acres 11 and not from the family did not have suffiﬁen: .:r:é consideration amaunt cf Rs.1,GAi3E3_Z§ .a§'1d was aéive an {he date Q1' §;sr§:§'%ase 2?;"§_§.f§§9§£E and ihe revenue records stems in «t§*% ?e? the firsi degeaéent m resgesii 3% saga S3/.§\--»§i:g te':;,%:i~«..,3QfVAV.[':h'é %i'°?€£3F%":$ fmm the sad srogertyg, he ﬁgs ;{,;5":C;?:z:;'§s'€::;%:"'*:§":e 3:113? étems if: 32% adwedzzée ané ..C:f'j:_§:si:§'ar;s:'i$é a ;?'zau$% as dasﬁﬁbeﬁ Ea gaiieéuig "Q" is the "'._;:i%:é--§?r:i; 373$ ieameﬁ €§%.,£§"':§§§ gaﬁméitaé that {ﬁg éviéeszaa sf

--*§g'€:;,:.% %:Z"§§§§"§'}f Q§"@¥%§ iéiaé am scheéaie gmgeriéeg are the sea?' eeqtezed eteeertées am the jeéet temiiy bee ee §€.§fﬂC§§§"}§: ntseieee fer the purchase ef the sate ere,eVe:t.?;'._eed tsvherefere there is me presumptiee that the e jGEr'%*E family property and wherefore t_he*»j£ieg:men«tV decree passed by the trial Ceurtte iiabiee teee.'Se4t"e$i.;ie:;?;§ heiding that the "C" and "{}"..___3che't3.:;fe pre.pter}t§ve_s;_Ve:§§e eeif acquired properties ef tbt'e'«.ep§;eEEe'ré't3V:Therein and the elaintiffe are net eetie*;!edé_V_ .L'.ee_y.e.A"stb}are in the said properties? £ne._suppert...};f-v.h'ie_t:Qr'¥t'eet'%~e.ne! he has reiied upon the Court reported in AIR 193, ot§eRINIvAs KRISHNA RAQ KANQQ the Supreme Court has sufficieetﬁ? etéeeieies ef ieez teiatéeg te :er;e:t§e.;"atiee"'eete zeheteet the §3§'{'::§e§"'(j'y' ts e jeéet femieg ere? ee§ff ee'e?e._§tee ereeetty eee tegeteéeg exésteeee ef jeiet §:§fee;ﬁee ef preet reeuttee te ee eieeeetgee ey t§°:e--.eet__'t%ee«*'eee eee ebeeteee ee fetiexee:

" Preef et the exieteeee e? e gfeiet tereéiy H eeee eet ieee te the §?'§$t§§'¥'1$i%§?"i teet erepetty ease ea: em; eeseeieer ef the éeméiy is jeiet eee A :13: the eutdee FESES tseee enyette eeeertmg the: any item eéf ereeetty wee gem: te eetebﬁésh the ea}::z But where Et £3 eeteeiéehed that t%1e.A.._t.;é{tt:§'f_ytt..V"- eessessed same joint preperty whEch.'4"t§te'nfj'*itétet nature and tetetéve vatue may have~'ter%j:.ed'~.th«e nucfeus from which the g"erQp et:y"'«__§n'1"

may have been acquired, :31Z§,'§'E:'*_b.LJ§'dt'3.i"):_-V'.S'mfC~S the eerty ailegéng Seif4'e..e_quiéi-ties _tev.V_e'etabV£§s'h effirmativeiy that the L';::repe_rty "waeaccguired witheut the eéd efuthe jjeigfzt "fe._g*e§§y..propetty9, Wbettjer ;'t'he":e*»i§de.%;w:e V'-acjﬁtivvticed by the piaintiﬁf __.sLavfficie;ét te eh?ft"tt1'e burden which §nitie§iy.;_'Ee.et.eEJ eeta'bIishing that there w*a"e:-._;e;de§i§:ate'--,ee.;C§e:3'é5""but of which the Vteeeuieitivtézije-~A¢t;st;§d--eh'a~ve been made is me of fact eteeeneétag e'e't?;ée'--..té'eture erze the extent of the ._euC§et;s;_; ftie §s<ee"ertaet thing te eeneieer is tee ieeetee taéhyt-§<t----«t't1e taeeéetse yieiee, A eeildieg its _t§'::eee3f;*.t:a1__eet§ee e? the teembere G? e femée; eee 'y%:e'«f:j€_it:%;'vt':"e §i"i£Q¥"3:'EE eeeie net be e eecieee eat et :e~§zi_et:..-- eceuieitieee eeeie ee made; ever': theugh ~ itftetgtét ee at eeeeieeteete xtetee. ﬁe ttae ettser heme; e t't§?2§"§§§'1§ eeeieeee ée meet: the eeeitei éeveetee te eemeetetiveéy eteeii might eeeceéeeetg eteeeee etsbeteettei §ﬂ€$f{§€§ aettictz may wee from the feendeiéee ef the eeeeeeeeee eceeieitieneg ifhese are net': abstreet euestéeees ef fee; but eeestiens ef fect Ee ee de€erm§r:'ee"-ejee."'-., the evidence in the case.

where the finding ef the Courts'--»§.-sé':iE1e't:}:E":.e inceme from the ancestral '_ ":ends sufficient even for the ﬁjafi-wtenan€ee"~ef«. members and the' f1"e.r4sesA"- in .die.pAu:t_e"'-~~.e:'e substantiaé, burden ie "~«:;h ﬁhe "p_ieiﬁtiff} whe alleges the hoeee~e_ te_*ha_v:e*- ij_e.e r:..eacquiredwycut :3? joint femﬁy fundeﬁe e7s?:ii't:-'iEe_éj::

€i«:ii':'tention that en proef Watan iands the ~i3u'rd.e;éj;Vhe:§.;"--eﬁ'E-fie-d e':*:'~':e: the defendants te 'prove 'a::_q7'u.§si:'ione were made without i%ﬁe_ eEd ef§i:¥§'r:%i_4"a"e_e*1é"§.s,»* feede; that bureee had . _ beer? *5} éV_ee§':.ee's~"g ed, '{ §L.;'§.§§€W§S€ it was heici the: eirzce the Efeeien ieeeje were ieieei, eee were efeeiﬁe-eie fer eeytitieeg eed {he ereeii éeeeree ~. eerezee eeeé eeere reeei: have eeerz eeieeee fee eéée me§eteeee:::e ef the eeereeere ef ihe femieg, 'A aeeezeer e were eee ee: ee peeee eee fees ﬁe eieeheeee ee eereee zehieh iey er: him ef estabiishing saffétieréé: nuséeusz av ihat ihe defendants had digcharged ihe busﬂen establishing that the acquisitiens x;ver'e;«M_'%<%§:faa*§'§ "~~. without the aid sr jam: famﬁy funds; _f;§*§»§ ~ was the same,"

He has ieiied (span the DiVvisE0r§'«.__B er}zch Court in case if KAMALAMMAL:"'x:s, "RAM'A3TE;%AxbéA"'G'uPTA."

reported in ILR 1988:"§<g§,R, 'ZS th'§é'Ciix/Eééan bench of this Caurt, in View c";4:?{:?:'i$ §8(ia)(c) sf the heid that effect is prima fade evide:r1::é'j' stated therein but not CQ§'£C§i.:IVV'S3i'\!!'€i?.._ cf Qanséderation and ::ert§fi'ca:e "~.aaVmi$s%bA:~€:skaéétézezgt ECL§§"3:§'§€§" grass' and party $E":§§'§~e;;:.g{§§:g :3 §'éia<*--i--------:.=ds%ée:'::a is caaicraéici its HE Sag 323$ Vsaseiﬁas§<:;ré'=:§::: ae:is:g::: 35% the gage Qf %\§ARA'*{é§'x§ gwamy 'xz:

é:<m§l§éé<R:séé:~;Jéé :'&§Qﬁ:ed gm AIR 29% SU?RE?~/EE £Qi3R"%" 298 %'v'§°1§Ei3§ﬁ°[.%i§"EE i-%§§:"b%§ Samreme C%%.§§"§ has reéiergtaé €523 §;3{*§é"%z::%§§a§ §'£*:§§§ﬁ§§"i§ §:;:"§€ﬁ a'? gag? ?€§ﬁ§§%'"€§ '$3 $3 éiégcbafgeé ':9: s:%':§::~; rzzsgieus sf me 39%??? famiiy §§'%§ aeif eceeteitéore He has eise %'€§§€§ Lsoee the Horfbie Stzereme Coette eeeistoe in the ease of DES;LAKSHMAE$}§._4:'§g_ L, BALASUBRAMANYAM reported in AIR 2oo;;§""4%$.t;ee3e.:s§Eo_ CQURT 3806 wherein the Supreme Court-tzeet]:e.%o"t~t§o«s,5:r: V. toiiows:

"There is no presumot'Soti»of a"'e.re'pett\/tbewiog joint family property' on%Ay""ottVo_:'ee':'o_tsnt of"exV%etence of a joint Hindu fan9i§£§p. 't*tj_ev;--.ot.ne"--t:§t_hotasserts has to prove that the property»is»._§:,jo'i.o't property, If, howex;e'r';««::tT:I%:e tierssjoti so ::'tae'ser_tE}ig proves that there §v;%at;_"---.tiucﬂet1s:.,jT':«v§i't«h__ the joint femity eropertg'~..o:?:oe;§:o,._ there would be oresum.otito.:r;VNet'.oth'eV"""p.r_operty being joint and the ones yveutéti fperser: who cieime it te be seif eticttgeé'reo;: g;f;re'g_er't;;? to grove that he eetooesed tgeeeetttyi. his own fumes arse net out et «.&_vWj;i:§t§'::§i?:_t"!':§_i';,i eoeiees thet wee eazetieeée,"

é.;ee'teefé.'eet;.?§ee§ tetttter eeoteittee the': tee etooettiee eteeerivblee its 'ﬁef' eeo "S" seeeeeiei eeiy S3r.,t:3e,12§ .e§e§e_.%tttgetee eee other §§"§§;%&;?'i:§€S eeete ety iaeee wee eeteéttee ey etteﬁit it: he eeteeeee eee geezer wee 'e,V.».t, V, eeieg geewn eniy fer ihe eereeee ef femﬁsr eee eed net fer earning Eeeeme by seieg ieemed submitted that there is EEG materiai ﬁe piaintiffs or Basappa have centrébeted Rs.1;GOO/- is purchase the item Neel in "C" echeduie a.sie*.._fgyhe«§*efeE'e the trief Court is erroneous begs net property appreciated ey the parties insofar it is imvpegihed Z: for respondents 1 to and "B" schedule preeeriﬁesj'm:e%e~...?ﬁe%E;t» prepertiee and the appeéiante hefxge "egreee"teV_ 'i?'ze ehere ef the eéeieieff end the deie ea? e;§é;e%s"§';§;:e' eff "M end "8" seieedeie ereeerties weeie eieeréy .e§é'e§§\;...,;f%"iev_iVAV.T'V§e'%r:ii%; wee hexeee eefféeieet Eeeeme fee eee':<ei:e__eE'§:g«:"'%§:e preeereee, es ieitéeliy Sy2P4e.:32 meesieéeg eeres 4 geeies eiéteete at Yeiimeeeeié zséﬁege eee ""._ESg;,'%%}e;:2§j8 eéeaeeriee 1 eere 23; geetae eéieeie ie the ' " Wsegee aziﬁege eseéeé': is e: iiese §%Eee.2 eee 4 ée "via" eeheezee :§8:

praperty am other pmperizieg were parihaged wt 3? the iriwme cf thé Said prsgertyz §y,N§::.E§j:: meaV.$i;_;fi'r2.g 1 acre 13 guntas at Si.i\io.6 ef 'W' scheduie to _ purchased an 3.2/()5;/2093 and iancf gc.m;2ij;s¢'d:ji«r; No.132 was purchased cut <31' trig: §n:.§{i%ieu'--Tifi*§{ti'---that-ia.Vi§e1$.ié said 3 preperigies under E»x.-§?K--19"§i:}%"a <::;i*:'*::jide:fati§i;n'%<3f *. R3600/-= an 24jQ6,f:936 and €333: i§«f":¥i_i:6;f:Vin<:%ifme of the above said 4 purﬂﬁsed RS No.1S1/9A+9B,;'.1 "E0'C:E}.H--'~,f:._if§'7l€-§é;1.§'i£*.firi.§Vv..'§.:V".:»'.G'&f€S 36 guntas along with a consideration of Rs.3,5QQ/:"':¢g:i§£éa.;é¢i:isai'§e deed dated 18/10/1940 vide puﬁiiased haif share out sf RS NO.iS1A'?9_.é3;+§B'§'§;«Vi;i*iii1iﬁif%'~--:':§'é' 'émwn at SLNQS sf Scheduie "§i"f;i:$ izize :§§ai.,rj§%'éE:ﬁ'wh€refe:e join: famiiy hag gazfficieiéi i*;::V7ic?§%>::é"S:'«::r:':§«..§s the iarzﬁ 5:': 3&§{§§a§ xsiiiage was érrigaieﬁ ariﬁ .§:§§';'::§_$'.x§!;{:4%:§§,;ﬁv,'>Y"§$AVE%tg§VE§ iiiée fam§%3s membess theugiit that éhey s%i€;§.;,;iQf,.._"§is§":haS€ the iarsé beaimg §ms,ai29 smsia is ;§ii%§:svr§*a:s §i€f'§"% §%§£%.:i §§i scheﬁaie mi': gé' iiie inmsme Q?

"f§%*:e'i'§:3§:2t famiiy gmgarties am zaiherefsm 'ﬁe §:"§§&ri%:3§ " ~--'2}»;a;*a §L§i"iC§"§%§E§ iii iiéﬁ reamg Q5 3% iférst ééféﬂﬂéﬂi 32;: ef "3; I K/\>, :23: regarding eureee ef ereef reqeiree {e be eieeeergee te shew their the ereeeriy ie e jeieé: femiéy er eeif,.eVee'u.%_fee property end submitted that the triei Ceurt __%3ee' appreciated the materiai er: record. T~Ese..__"§fne'te:rieAt 'V record ae per Ex.Pw26 weuécf :=ehe:;ee.%;h'et..:tee pk:e.;:>e»?f?;'y9 described Se item Ne,1=--Sy.§'%3e.i429 'ef"BeIob'e'§'5:§E_Eege3 acquired out ef the jeint famui§'3é.":fueV:de 'e"ndV:Tfe5ee Vfead been taken ey eii the 4 §'.'1E"V{'.i§.'._f'..'§:'f'=33_'S"_V_a§"3~';§:_§' .es5e~--:1f:'e.A"%§ee;»s been repahj by them as is dear from...fhe. evicler'iE:'ev'{3f,"D.WE.~1 himseif. Wherefore, _e3§'§ p}opeEEies:_4Vhe§?'eV'been purchased out of the Enceme--...Ve':§. ehc1t"'-§3"i. ilstfheieuie properties end else item FQOQ1 ef'%*i:'f'...sV:4hed.e_i'e..._i_e.a!;::o a joint famiiy preperty. 'Er;-»:fe5e'f§gg i§1e.%eemed ceeeee§ fer the eepeiieete e:,;e?e'::éei'ee §§<%._jeE the eeie eeee E><;$==2§ eetee 2?;':1fi§S2 3ee:;%;e e§eeV:%:y9.?"uee'ew ewe: reeieer »=~%e~%eer e? ee%eeeee% em ee5e«..exe'ee%ee e eeie eeee in reseeeé: ef %?:ee:': eon: eé' "'C"

ee.;h}eee'§e" ee eefeeeeee fxéegi ieeeee efier eke §FG§€§°"%:§§S eer heeeeee wee reereeree ie 1952 eee eie

-~--eeee¥eereee: es; §><.?~E§ aeeeée eiee ehee; tee: ee §%"?'?§i.%E'§'{ :2}:

wee eeie ée iee preeerzee ene the erseeeeemeni weuid shew ma: meihes"--ie~§e:e feeeivee eenséeeraiien ar:f7V.e7e_;€2':._Vee endersee by her in the eaée deed and em: ef'_"i:'he..'_'§-eeerczege_ fmm the said sew' acquired property--»e€§m:p*:$ised Sy,Ne.429,, "C" and are acquired E"4ie.eA%.::e that piaéetiffs have neve: ceri-tfEbutVe-(:9 fer ec:q":V;;'s:",e~§i':ei_e£'; ﬁend er made Emprevement e:f'V«§'§§'e.VVea§d"§'ee.e:§':ceeﬁprised :5:

scheduie "C" and contributed any amount tewarcis 'es described in echeduie §§:hVere?e;%e 01' the trial Court is erroneous and. iiebfe te. 'b'e's»e't"asit:§e. 8; %efe"~he'x?e,_7g'é«x§ee eerefui eeesédereiiee ie the ee:j;':e'$'s%:§er:e 'efV_ i:he ieemee eeenseé epeeerieg 'Fer iﬁe ~eée%eEee }::rée§«._._ee§'ei%e§ze§ eee meietieé ee eeeeeee Heeéeg .§egé_e%:§4t'e..}:%e;»eV'vebeare seﬁ ceeeeetéeee, the eeiei 'teat eeeee fe'%'---deeefreéieetfee ere:

Ea 'efeeihee ihe ﬁeeieg ex': iihe irieé Ceeei thee eeéaeeeée eee ereeeréiee age :he fem?

fereéiy ereeeriiee em the eéeeézéffe are eezéiéee te :23: "B" eee "E" ereeerzies es is eeieeai form ihe ereer eessed m em :x:e.e?2/1999 deﬁed oexee/mess e:eaesngs..e?:he parties as eise the evidence adduced by _ eieariy shew that according ﬁe both defendant Ne: and defendantsﬁ tee, SI.N<:>.1 in "B" scheduie §.e.»s3r_:NG_42_95" meees'u'rV§An;c3V_ 8 _:ecr*es_ *. 11 guntas is en irrigated ¥ane 'e_:V"}':1erfeénV"s'u:;§er":cavffge crop is grewn situate in Baioe_e:i'~y'§i;'ege'»A teeVAv§nceme ef the said preperty, ether: in and "C"

scheduie The piaintiffs' contentioni is {he said land comprised in veleabie fend was purchased farm t§§e._L§eiet and ether ereperties were pergfeeseed eei:__'e'f" the gem: feméiy feeds and iherefese ee%3'%e§""%fe§Ae'€e ie tee eeeve eenieeiieesf fine eeiet eases fereeeee§*e:}€ee':§.ee eseeie ee ee ee weeehee 'gee jeiei fem??? Fse:§4..se§é'§:§-eéét eeeiees te esevide the eeesidereiiee emeeet feV§:%1e'Vvee:'<:%2ese ef Eee ereeereg ee seem e? "C" seeeeeie =%}e; --.;'§e'.eiG;e2% Q? Eeeseei xzifiege eﬁeeseséeg 8 eesee E3.

-eieneae es: eege-3 eeee mere gee: ee e gxreeezeetiee the: the eeie ereperiy £5 ease the jeirze femify ereeeriy end if the irseeree free": the 'emf; fareié wee eat e:..:ff§c%er:t tee erervide 3 3' ' _ nucieesg there WEE be no presumption _ property is a joint famisy property and since--zbjeereeerty_:ie=». purchased in the name of the firséjidefer}dem1j:,:é-Et"vJeei:d___Vbee eetf acquired preperty in tEie.__!igh£:i'A.ef' down by the Supreme er' this Ceurt ae eited by th'e--..._.E':e::arried;_ ee:e.nee'!'~§E3f3~'3e*"§Vr'?§ €01' 378 appellants aneﬁhe wherefore evidence efﬂ No.1 will have to be conside--re<34."ife V m/hether the evidence adduced properiy appreciated to eeeeéeer v:i:r%'erreee»ei:i'eri:;e_ eriee fer deterrnérzatien. E: Ee"'e%--.ee** free": the eereeeé er' 'ihe evidence eVe:i§veee.ef_"eve§e}re the trieé Ceert that the eieirziiff E'\ée_: has eeéeeerg'eﬁieéeieee eefere %:;i:e eriei Ceerig However! e3rr.2 rtee eeee e><errer:eef es eﬁséei. ﬁe wee exerreeee eefere i§f%e"'~ereier er rerearze ene he eee eeee farther exereieee eee ereeswexaeeeee erter rerrseee eee he eee efee gee markee the eeeumeeis. Et is eiear frem the evfdenee ef Pewxi that he has etated is he eviéeeee ':ha:,.Viiuz§':f_*e..V_ef Basaerabhu eemee frem Balobat vifiage in Marriage ef Basaprabhu was perfehfned §n--~i:eeijfg;.e:a'r:1-9S2;i§¥'*~ 'V 1953,, There was irrigation at Ba};;sba:_§kjéiagehh agtfhaiij-et§h'=;e_.Ah Therefore theywbrothere inter';-c:_f_ed €e._aurjehaee'.,;a.__iaIi'§ Baiobai viilage and thereafter N'eV;:1:§:Baeaprabhu, Satageuda=~g:>§a§ht§ff .vh'ie.._'L'?§§a€r;ba§ Average and purchased the iand i3eva.:f§.r1:.g;;j:vS3.}V-.VIﬂif)',4i'2eVfaeasuring 8 acres 33 guntas pot kharab from Geuravva cf defendant No.1 for a the name ef defendant Neg; ae€i.V_a'§ece' was managing joihi famiéy ereapejzriiefeg the» ,e_'a":e ia':'*:e.wae eeveieeed and theee was a h"'e»:iT2:ah§§.:A}'e§§ gs:-:a:a iaee aee fear: was iekee from eee I'eae-£5:V :e%:"'--«jee'ae--agag ihe ea%e aseié ane aeasee aee hie e§e€'%:ere_"'§2na':Ee jeéeiéy berreesee ehe eeée ieae ee A"'hhe.ehV a'ea;§4f1a?2 feet": eae eaeég. eakaie Lame $:z,§%§{}*.e§§e esaa a._h':*:i'§'e':**'§:e'iagee fer eetaiaérzg the fear: free': ?:.S eaeie aaa ieey eegae ﬁe get reeee yieie fem": ihe eaief éaee aea ihey eave :26: re-paid the Eeasz ie the ?LB eeek eee they hease eurehesee Sxgﬁteeg 434/4 meeeerieg 1 acre 3? gueteev5V.V'e'V.%3.;f2 measuring 3? guntae for RSAFOOG/« Sy,N<::.431_/2 and 434,/4 and 43:22 have_-g';ee5j..§e£:ei:eased jointéy by the brothers and Hane:ma_nfef§3§§a..:N.a'vi 'ek}-r;f_Vé%;!:f§ee sale deed was executed eee'Q_7fG9)'1_9"64 :1:"§he:4_;ferf:e e€ 'L. Basaprabhu defendant No.1.:"v«.V e:m\iiaeIyeﬁﬁerlvfgiands En eyJ\2G543/1 was Rs..'%0;OGG/- en 19/1/1990 in the name.:,ef""'B.eVe'e§:§'ebhu-defendant N053 to 3}}. properties are purchaeeeegt:.4.'{§f_:.§ee as defendant N021 did has also stated that no pertétieﬂziueee the erseestrei and acquired ereejefiéeee e:§Va,::;"»§;r}g§' é:he '§Efe time :3? ieeér father ene {iii the 'ee_i5e e§'ee_ee.e2e§ee. ii is eiiefiee ie the ereee=»e:<e:e%eee§ee gee: f%2ev4:"e:;§.§res§e§§j~*"eee eeeseeeee eéenee e eieejeeeeei eat ef ;e%:é'e§i §x,%,e3e,132; 329$ ere ee eeégz eeeeeireé ereeereee em %:e"eeee eet keee: bee: ee fether eee ieherieee tee seée "'Aié%v'e~%éeee eee iee eeie ieeee were iekee eceeéree egx hie .r§et:':e:* eeier ie be eeeea $y:§~§@,E.32 meeeeeee 12 eeree 35 gimtes eensiste sf biack see and eiee ree 30$. Since 1936 enwerdeg his father {seed to grew jewer; §:ieVL;.r_1"::e.r3i;*ti "I tebacce; Ch§H§eS; mine: and a§se ether €2*op$;;""":Tif2e: eavzue craps were grown depending on the ram faefi-..,.'j¥f%1uey~.:$ueL§ ., grow jewar onéy for the family rL=»ece;=s.s,§ t.:y."'~eeE55;'<fet'%a'e.efe,¥se used ﬁe grew S ':0 6 bedhs {:3 -:_ebeCé:r..: em:i yerfzeeﬁirjihg were aise grewn just to and En SygNQ.129;"8 meaeur§'s%§"':*_ :'g_u:ﬁtas: , fether used ta grow sugarca_ne in At.he other crops in the remain§_n?§34Hexeffi;3Q:i'=tid:2;' : E.I:_i'sPfe:V£h'e'r':«used to get 5 to 6 quinta! V:'e'aid :g. eugarcane and in the remaiveine Seed to grow the craps which are eeeeséery' as fodder and he ﬂees net §<:§e§r¥":~:he€Vwe;s_":§€e fgaie ef jaggery én the year E36 and *:§§e':*ee?%ﬁe5V%'e«%;: iheméeete ea? greurzerzet wee eeee': RSAE :e 3.3 :T::ee'e_e_ g?§e;:r4"eag. E: ie eéee eiéciied $73': eet ef zhe :eeemee'ee4ri~§§ee frem S*gx%*§e.3;32 am 12913, S'g:f\.i®,1:é§,z'E .:e;e;_e perefzesee, E: is e%ee tree to eeggeei: iﬁat ﬁie faiééer 'g€§i€:'§: ie the 'gear 1§?1 eeé Er; tee yea?' ::§?2; éefeedeeé:

" »-éaéeéﬁ. ﬂee eveéiee ieere frem $23 beek: fee ihe eezéeeee ef :28: eigging weii and te the said iean, nimseit and his Ekiiéi' brother Baiagedda and aise his ether brdthers vste_dd_Vas surety te the said idani It is net true to sug_<_§e'st..'ti:.atV'1'ins _ said loan was discharged only by defenda~::--t.."_iSite.:iii: .. are S iands situated at Baiobai v:i.i.iaA§§eu'--iian.d"--.dt'in'e.i:j:Atig§:c} hddses are situated in ti1e___ sadieV_'t;illagie';'t' is: aVls.«:>_"*. suggested that it is true 't'd.',:'siiJVVgge's:~ ioan was discharged as the'A--:i:eﬁc:eip--}t tn'eA."'si;gareane biii by defendants 3 td._6. It_is..:ne.t t'd".sd'dg~e'st that the land purchased i1_!eVs.3:_4'tQVv'6i'iAia's with the income of the iands at himself and defendant No.1 were.nAe§.eVr.sV;j:i*ese.nt"at i:h_'e time df purchasing the iand ay defendanit i%i::2§23Tiiz~i ése };e'a;r 198:. it is aise eiisited that defen':::ia.nt i§ii}».__i,; aeqeisted the iands at Baieeai viilage which ate sets _Ht:i§,{ Gdetawwa asiie is the metnenieeiaw sf .de'§e.eda:'t*iteiV_ it is set tree ts seegest that eat ef the ine'eese"eIe.fi':sed frets the seid iand; defendant Nil: ass his .sens téieiée eesetzased tee iaeds at esidesi viiisee. it is tsee seggest ttéat amesest tame isedses situates at Eaievai " »'--**§riiiage, see is semeeree as K!?§ ixiei285 waist: is situated :2'}}:

is Teéeck 930.285 is Bieek eases' it is mes sage is suggest: she': the said heese Wes senstreetee after e te,V.S'»._;¥;e_ars {mm the date 9%' purchase and the witness has;'§r'eie.hfcee:eé~ _ that the said heuse was Constructed after_-1G»Adaf:ﬁe"VV ef purchase ef said Sand. 1': is aise he-zttéiat eefere eeestmetien ef the sazeheuse, 'defer:.e"af3::,£_\§e.:§ vvas, *.

used :0 reside in the house and the witness veiueteers :5 she house situated at Baiohai, Ii: that after purchasing a'i:":BalobaE village was purchaeédi The said house was g:2urc:ha sec__i not knew exactiy when it was Aee._rehasee: eeaiee suggestion she: just ﬁe eageie she Vs'e§§"s:he':ju§e "C" and "§"'° ereeestiesg he Es ée_e'es%%;'§ fVaE's._ eg, Ea his farmer exae"eeaees«§r:«eh%efg after e~e% remaeeee, ?3ﬁé,: has eeeeseef ease she geéeé: %a'es%§=g"" aria every year these was sereies iaceme frfxzfa ef'es sf see Eaeeme eerivee seem the sad Eeees, his ' '*fas§:~er easaeea Saiaeea ﬁhisarsai eurchases

-~--%T.$B§x%eg::9,f:%s aseaseséeg 3'. acze 13 geeeas Ee his same :3iCé:

ihreegh e reeésteeed eeie deed dated EZXSS/1§3CL Thereafter he purchased Sy.i'\ie;134-£2 meeeerie§v;'e'.e::fe 2 gunte ef Yeiimdnoﬁi viéiage thredgh a registered"eeV'i_~e'..:d'e_e_ci«_ dated 24316/1936 from one Shré Dhangi for R3600/~ and tfzereiaffzevru1_h:e_' Sy.No.151/9A-+98/1 fer Pe;3,5ad/e+,_d'nderThe,';§ga:{':e%e:{".

sale deed dated 18/10/1940. HE-%v§e"?e§:her; 'wee heed worker and so eise the pEair':t':§Af_'r.'_:<,'r{;--a_n.d defer2~d_e.hts_1 and 2 are hard workers. '

12. theeiszgr: of the purchaser and he hass"epve.l§eje'tdiebetzebthe'{}:;:'§*eh'ese made by hie father in R.s§Nd;_!-$32 jghe name of the sons and defehdah'id"--4.§'§e,}{.-he'ides stated eha': himseif and his ee§ihe_:e efe the 'es._e.e«ere ef Eehe Bﬁock ?~le,e33;f1 aed e3:;3 ' efj §'%ei'e.bV'e§:V'2d§ieee; Be hes eiee eieied tee: he has giver:

.ee"eée§:i.%{eVé%jee' ef the éeed Eerze eeck: end the e%eEei.:%ffe eeef defeedegzés eye ie eeeeeeeiee ef the seéd iehe fer the ﬁes:

A Aiégieere ee eweere eed they ere jeéhtie eeétieeeieg the see: ﬁends siteete e%: Seiehei viéieee eeéee the date ef '€§"!§§§'" eurehese eee they ate reieieg tfteee such ee eager cane, maize; vegeteetee etc in the said éene. in t;§e7.:f;t'eee~ examination he has stated that his father Hane;'h1e«'rj_*t..._§e5 _ more and the and of defendant N031 is «part: 2 at Balobai viitege and use to :=gro:r\:ttA.f$'1e'i.>__§;.' vegetabies etc. Sefendant.Ne_,1 névet' sent"lS'e_gVa_Vrea:fi:te Vte_ W the factory but he is prepetEi~tt':g' _jag§és"::VV;t_';§'hefg iand ef defendant N991 are eéifirfrégjeted."~._jE§efe»ndant Nat has purchased the fend inVhési.jtjdt';QViQig'a"§."'e.et$e.g:i'ty. At the first time, frem One Kaiyan Shetti but tteteils of the transaction.

Defentttantv _« eessessed two houses at Saiobatt'..t_LAm0'e'g;et; g2»:_4t:~e:L§is'est ene ttetjse ts eitttatee in E?;tS,e§t'3'2, tie 'tietee eet itnew the tieteét trerteeetéee ef the V"t?te'eert'°§{';:3:§t't:§teeeti it: the meme et eeee ef eefeneeet tteé, *§%e.t%_et§t"tv4%'~;§e}t.A'.t'Ve.e'ee te reside it: its even §"§%§.3S€ at geteeet tzi!ie«:_:e,.__'é;2:§'z§t:'%§ ie ettuetee in S3;§»te.e32t tt is eat tree te VVL""e.eg_gestw~--..tt:et deterzeeet Neal'; 3 ti'; 5 ese reetetee tr: etze 'tf§'e'eee ette he eees eet eeeet ee te esttethet detetttteet tsieé

-his wife eed tﬁtieree ere teeieteg its tee tzeeee etteeted in B2o:::%< 55834293 F: is ciear frem the ap§:*e<:§at§§n Q? thé evédersce ef P,W.2 that it wouéd Qniy Show praperty" was being suftivated joinitiy and not at aié helpfuf in deciding as to fgyfhether"L*§:vé':j_Q:if:*f: fa_rr:§§y'*~ had nucleus or regarding acquEé.i1ti0r}~AT§;7f the-..;ir-apéfty defendant N93"

13. PW,3-Gums§'ddaé.AV'§*#::;$'VL_:'§;:ifV.§i":§§i 'ééii ' "h§s" evidence that his father and sons of Ittappa Kada_gi.~éh3 VViV:rjL;:"2<vv§ssession 9? %and biock .2? guntas of Baiobaf 2zE!!age,_.. €a";':cE"'%stand§ng in the name of his fa§ h.e;§ Vﬁsituate near the suit éands bEQci< ;:07;4: §; 4-3i;.2'«.. ;i'r:a* 43:/4 sf Samba; zzééiage ibEi:;jé:g§§:_:g is t§z"é*';_*3.§.a.%::t¥ffs and $§fE%'?C§aE'§€Ss ﬁe has 55$ 's§§3::3s§_ péaistéffs am iihe defeﬁdanis age jafrsiiy ci;§t?:.¥ai§;'2ég'Eéia'iaﬁa it ég eéécéieé £3 hés €§"QSS~€X§¥T%%%'25f§G§"§ T_E?3a€ "%::.gV ?;a§féer £3 give. He is reaiéérzg wiéh ?'é§S father; am A X_§%{ §$"»,£ef"%r:daai Saéagi %'%£§'EQ £3 §'T"2§§§§§§%"'§§ 5%: famﬁy am ' siaiaéiff HQ: 133% to zeside in téze farm hmgse whécﬁ is :33: standing in the name df defendant §\:e,:. the ierzde situate at Heejyerzattf are euétivated by the eiairztéffs'var:-d':'e.t_he defendants. He does not know the detaéi trenst§_:et'i'ers_'V:-efj:'::§*:_e' _ property purchased by defendant 510.1 Eife evidence is else not rzeépfui in derigdingreebe'et'the- eatje..re':r;ef necteus ef the property cfaimed esttself ecqei'%'e«fd.4_erer§erty_iv ef defendant No.1 or te Show Eneedrﬁe' the tamily as he has enly spoken tet._ej'--beLi_t 'e.:,_;§t§%ze«tEer2 ef the iands after the lands, is the first defendant reiterated the avermentsi statement, In his examirratierﬁt .stated abeut the fact that he echeduie Sy:NQ.429 and furt'e;ejr"' stated'-» te'=3eeh the emetset ef RSSEEQQSZES is 'V":"rre:r%'t¥er:%e'd _:r;«._t;t:e eeie deed; the gate ameeet was met eetd A'e35-."_ret:§ted:_ %A'§z.~"'tr;e eete deed and enty e neméeei eed'e.r§e.rr2'e-et' hes taeee green ey res mether~§e~ie:,e er: the :"'e;ei:e deee'E>:,?-26 eee ether ereeertiee et echeeeie "C" errd

-were eereeeeed eet er' the ieeerrse free': tee feed weemerésed ﬁe e:;,ee.e2e reeeeurérzg 8 eeres it geetee :34: which is e eeieeeie fame eee it is etieited in his eressw exarrzihatierz that he eees eat knew the exact heme»-.e't'~.Vh%s grand father, It is true te suggest measuring 13 acres 4 guntas, Sy.}§ie, 139;'8v-rr}~east:r'Ehg 'V acre 21 guntas are the ancestreE'=.prepe.rtie's§' it'-is"tr2.;e'~rr;:sf;;~ suggest that at Henjanetti.rt'ena aVI'se"atV Yav:i'§'%rr?rjt:.r;_rrVtV3i_::¥;

ehimat family is the weil The members ef the fami{3r«.._a:'e' and are not have any bad vices; IA-!:~.:th~e having no habits and His father had six pairs that his deceased father:';VewheefV"fi'rQéhe I and the witness veiunteers that hehewserzs twehsh'e:_45e,e§ieVeks. E-ie Es the seeeed see ef' this§*ath.ert 'V!-he,V_Ve'ieerV'i2rethe: has gene Er: edeetéeh, He is _xre:"3; Zéeeererestiera it is eet tree te segeest that E: was "his-T'__§est'vierestiirae tn the seer esse that tee ﬁe the fair ef i_a>€'m§eeé£§ 'teiimeeeeéit it ts eise eiieitee that Et was a ;"'ae:e_ reietiee et eareesr esrsge. e is tree that er: zsssee h_Es"e*eeeesee tether wee the teenager er the §E'§f'%'1§§\;1 it: is "fséi tsee te suggest that eee te era ege er' his father he hee % eezzé _:

eeeeme the manager ef the femiiy, it is net: tree ehei: he Ewes net stated that eefeeeen: Neez had ee<:e%e§e5e,_VtE':e meeager ef the faméiya He has denied sagge:;t'§'o':i,V'_~t.ije1iﬁe_ is depesing faisely,

14. §W.2 ~= Kaliappa Me3i«EVe;§~;:gi$Céiirtfjmat; examined en behalf of the epge:§ie'§.§anteV.~--~._:ie--fefs_dé'eEé 3; 4"

te 6 has stated in hisexami'naeiee:n'§i'n_fehief";ha»t'V§he knows the piaintiffs and dei;eri:je§1'te.i'§Vr:é' ane ﬁe knewe abeut the s<§:,.hegV;§VVz;V::-Se Eerther stated that he has and 432 of Baioba! 'ei£iage""ene :igzleiiié-gev§!ee§§"-V'Be?e';;pe% Khaeaki has get 1,'-4"' S§'2a3'é'=_ ;;*;§ tee Fhe said preperty was pereézeseéée' they ere ebutiieg S3: F\:?ee.e2§, e3AAiXe;---zeeiee ere ezrmee by ﬁne éirsi eefeedee:

'e.%:t:e'»,%e~::eVe*--..ey the fire: defeeeent eee ee eeiidyeeg The e%_e'§ei§ffeéé.eA.e:ee€eeeee: ee.2 ixeve eeee: eeitéeatee itee eeée §eee:: ';.Tee eaes in RE eeeeeeg 43:/2 eee zzezge ere §e§*%:§%e Eeeee eee defeeeee: ;%%§e.: ene ee eeee ere greaeéeg éeegereeeeﬁ. reeéze eee eteee €§°{};§S in %;§':e ee%e ieeeeg Fee :3§:

mether - Sharewaa and ihe piaietiffe wife » Gedewa are sisters am whesefere, his mother ~ Sharawwe was;7E.§1:.e£g§ng after Ashokei, the son sf Godavva arse: pEai§}i:E?f"--.'!}¥$£$_;§:_?.?§§ﬁ_ sending him to schooi at Baiobaia Viifageg 15! I: is eticited in the cr{;s3s:4--e>%amTipr:aii:en that he ie a native of Hanjanaf;?:E..,} Hie fathe§f"v_:M'a;§V!'a"ppa and' V Basappa are genetivergrothersa'Va_:'A'tﬁQpgsf'Athem': Basappa is the eideei. He haeﬁat ene sister;

During the iijfeﬁfn-_e purchased the landed His father; during :'n§;'a'fte's*"V£'the management of his his i§fe1:i'm~e,;T;V «max famiﬁy';-_' " 'ﬁe evecatien except agriculture, Ashek EsV '::%f:%e'vsVe:ff:_ péaiintiff N051 and he was bﬁfﬁ at §"~i:»:§§§a{%_a:tEe_. %-%Ae"'%:~ee..semdied up ie 7" staeaafd at Baiebal. is ée::.eu.;gges: teat he has eétueiee hés H§§h Scﬁeei in §:;~«gJ§V-§'§;;f'%V2.:'vE$2:§3e{3§ ai Ge%<e§<. He bee eemeéeigea ézis 3.1:%C%§"!'%;;;_ aezﬁegege, ieiiege at (Sakai: if: the year 23% he A A§3e§~«A_.deVe%ed the eeggeetéee 93%: is him Ehat ﬁe $5 aeaeeérzg Véiaiseiy :3 {he effeeé: ieai the emf: echeéuée 'C' ane 'B' gtegertieg are Cultivated ant}: $32 defenéanl: téagi am his sans, Et is elicited that there it as partitiatz bet§at.té§.:3ﬂ3§m and his brothers in the family pmperties.

16. SW23 ~=- Ramalingarjzz has'}jepeéVé:l__:iVrt7hVlls:

examination-in--chief that he kn0v§l~:s__ pialitﬁffs defendants in this cases Sy. V' NCL466, 429, 431,12 Vang? 43l1';¥tVt_:;;té"tllgeinﬁ"ttzl't'E;rated by gefenclant N03: and hiulsil 'c.§illél:-fe}tV::'~ 3 to 6 and ptaintiffs anal, cultivated the said lands Hanjanatti village and they ;Ear4l:l§:.3,{':»--alt;jt§§'lV'vl§léf'g'e'};:nd defentlant No.1 and his Chll:d_lf€'l§'_al"t%l:V§l;t§Fl#§fi'él..V_\S-ll'§§'lfiiafle, maize and ether traps in the said'-4§ar':»cfs;._ ft, iaélicited in his £f'€3SS=€Xal"l'3lE'Ea'E§3!"; tha.:'*;s;hEe_g%t t§{Efﬂ?1%:&V§;E'%"'MV@tl was éxﬁmiﬁﬁéﬁg tag wag sitting in 't%f2.é" and basically, he tzaiés ftsm ﬁtzitgaatz viliagé tr? '§?9~it:§<i<er§ taitlk. tie ﬂees ttat knsw ttzg gm'; 3? 'vV.VSata:§;2a:gg_t§l%t>f is gsétsrzget tt} him by gatsut few' ts l°§'2;*'§ A {l_g4é.;Va;%S~:t E-its tam $3 S%§t,i§§:€ %§r%.?%f§§"§$ ttte agttthsttt ﬁiéé at Sﬁsbgl vitiage. 32% lgtzé Qt' d€?€ft§§§"l§ tégt lg situate 5%;

tewaree the Weetem eiee at Belebeé xriiieget He eexset see:

the eieintitt a"'~Ee.:§ wee was etttmg ﬁe the opera Ce»g.,:.jtt'-...4_:'t§t ES not true ta suggest that he was depesércg faIi_:s7ei;2_'Vt:§__f.t%i2_e' effect that defendant NQ.1 and big sens_~wevref'».c£;r'itiv--etiee 'V the suit schedule 'C' and :_"Cfep4ertieé}" "V :K__&'E'3:7%f5« documentary evidence predtieeci oft-.b'ehe!fc9etC.th.e_pertiVes. :e. cemprise of the entries in the.ﬁte§;e:1tge atiid entries regarding harrowing efT§ea'n't.V:er§_c*.vt"ti*2evv.tAea%e deeds made in respect of the various:A.s.utvjeytzeginjE$ere'r;e'ferred to above. Having be decided, the important is E><,P23_. It is the safe dz-eed__ executed by Gouravva; the te0ther«'i's;-4 eys;'e.§V"'~e'ete'::d:eet Net: En his teveet fer ceee§e'7e:<;etEee 1,2366/», wherein She ties ceeveyed "e.iet:§<: §%§ece2§ ef Befebei véétege meeseeieg S8 A";"3;£§*5;éEf$c13i;{"§.tc§f';%5§".§}t§t et which, three gerztee et eeut earebt it ":3 e§e'e:"-its the eeie ex. $21 that the éeee eeteerésee in ;"':%~'Z.3,.{,_.ta§e,e2:§ 533$ eeee eeie tet e ceeeieetatiee ef % E,§§§j== . i"'f°f:; "t§;:'"';:'§§,§%' et tee tétet eeteeeeet ey hie teethet~§e~€ew

-~(£§e2e:*"ee;we;a ?§'§&§'§ te ee ensjereereeet zeeee egg Geetevxze E :39: in the eeie eeeument that etze has eireedy reeeévee ? 1,0130,/= from the puteheeet M eefeneeet Nee}. end, ﬁe no endorsement that the amount was paid in _ of the Sub~Reg§strar. The contentéon '«.j::ea.tne_:d counsef for the appellants that Enitheiseie tdeeeéof is mentioned that C5owrewwe_w§H r*e_c'e--§ve tgheteaimoufgt the time of registration of t'b'e.:VV:.¥:i'o<;umVenVt:""u5nv.eyEtog the eroperty and the sameﬂs erteorévement to the effect that she has e%Vre'a_ti'§}"_teeeE§<e'e.'.j§'r1_';O00/-- from the f3U!'ChaSeF - a'ne""vL'§Nhe_refore, Et should be construed nominaity in the seie Gowrawwa, cannot be acceptee it no ore? evidence can be adduced teg.eteie;g-thee eeetente ef the document that too a teg_%et;e:e§;e' eece%%"see.t...§'éé:e E>:,?2§.; Ttierefere, it ée te ee eee*e.%;de.r_ee%'e:9iv.eeo:*ec§et§et2 of the above said ere: eee eeee.e--e':eete'.tj;:fetsieeeee ee teeete ee to whethet tee

--V ptee4ert§?.;ee€en eeteeesed eeeet Exﬁzl eet ef the Eeeeme ef u§.e%et'sfe%*e%§y efeeettéee ea eet ef tee éeeeeoze e? tee fest .' eefeeeeet efoee. it is eteet ﬂees the evéeeeee et ?W.1 es T etee it is ea edteéttee feet teet 'E' echedeée :43}:

ereeertiee were ihe jam: femiiy pyeeertiee, emereén the eppeiéants have ceeeerzted fa: the share ef the ;3i'e:E%2:Effe and the matter' was remanded erzly regarding schedufe properties in View of the judgemegﬁ~--en's§£_e."deere*eT passed in RJ-EA, No,e72;1999 0s.c{9.20:Q:._ x'

17. The appeilant Nc:_1?--=.first" ti.e9Fenda'rfi":,A~Veieapa;jtfrom--.i* stating that he wentﬁand .hie:T_:;{jotf'ser--§n-iaw (ﬁowrawwax after her-....V5r':;ssi&):Lan.:;;i: .w*a'sn h':L;rdered in 1952, though according' to shifted to Balobal vii!eag_e4 f:h_:é§'Vr'e.':.4V§se fiVeV'imeteriai whatever to show thati ?a'riyV'::§§r'1Veome apart from the propeéfiey The material on record weuéd e'I'ee%'ig.z s7h.e%-jft§§e':--efigjinaﬁy, two ereeertiee ef piaéni:

sveéweduie ;r§e:'e."'the j'e'i.nt family pmpertéee as deeerébed . e,':":".'£§C.' %%-.£'::.':.2":7 R$S3};v"'§éeV.132 meesemg 13 Aeees Ge Qantas 51:33' Ne,3.2§;'8 meaeuréng 3. faifé 2: games §§:t%';j:"g§% V.i:.*:_L"§f-eiémeeeié xsmegee §i:.;§:%<e:'% Teleke Eheieefiere §eeep?{§1e_f'1- Eeieeee Chéezet: @ Seiyeee, iése feiéier ef the V"L:"_';;*.§e§§.:%j%;_i%€f5 3. ie 3 ene eefeeeenie 3; em 2 me eeeeeeeee KS, ieieﬁllﬁgil ef$C%'2ed:1ie '£6 reeeeerieg G3; Age 3.3 Qeeeee er:

We :4E:

12.S§;E.§3G em" RE. Ne. l3£;'2 meesurfeg $1 Awe G1 Guete er: 243.235.1936 es eer E:><.?1§ end heéf eer:§ee»~ef.:ﬁe fend cemprésed in S3,»: $\Ee;151;'9A+9B/1 toteE£}§""rﬁe'a§§§U'¥"5ié7?_§' 09 Acres 36 gurztas for censideratiorr 18.101940 as per E><.P20, It car1:eot:.E5ej'.se.id':thet"i:Vh'ee'_'_§e§'nii family properties did not yfVe!_d'_ Enceme'--for property the said propertieé'e'e»..§%iere V"Lei'£ivete C{ by the members ef the joint':'fa.m§iy'V'e'n'Vqe.:"§§e§:'e..they §ﬁé}.:f savings after spending tewards tiie fhe family, they had purchased@E1e'.otﬁer mentioned in 'A' Scheduie i'e'hLi_"----.a'§"se_ >C'ci';*:s'f:*e.: ¢§:ee" scheduie house.

Theref::;:*e;' {5§§::entEej":- ef the"vEearned counsei for the aepeflents' Veﬁmed by the famey em': ef 22 eeees wee"e_Ve%3: Acfee-~'%'as %'vTe¥¥appe's share hes is be exeéeeeeg eeeeei'ee_..a::€eptee§ The efeeeriées sieedéeg in téjve-»eaef%;e.ee§eV&%E%%e fethey - Baseepe ﬁeaeee Chime: were e:;§%:§~»,:eietV;ee'EV'é--":i;§f reembess ef the jeiet fafeéiy eed east ef .V the 'ée§,gi't}gSQ%'ee eieeertiee a: 5; egg; 3; 5 eee e ef eéeéei .ee§;%*: e5'e:.,1;§e heve eeen eereeaeee eee eziéereferef E:

.' :'e;e he7': be se%e éieeé: iee geini femify eeeeeriiee ee eee yieie T "eey ieeeeﬁeg ee es ':9 eege fee is eey éeeeree fer eereeeeiee :42: the goroeeriy at S?' No: of the pieioi: 'C' Eceeeufe »« Bioek No.42§3 measuring 08 Acres 33 guotess in edoEit§or}9:o:":h%s, it is dear from EXEFE6 that the Eoan was obtained'2§\g.'.ej:EiV~1' _ brothers E.e.,. péaihtéffs 1 to 3 and defendaets_'4_:1.VVeeT.§§ 2 Bafappa. Though it is sought;:'to:::i43T'ej1, evidence of PW.1 that defe«n_dant"N_o.'3. we;s.--"'.i;h.e' :'priE'§<:.i"paVi"'ws' borrower and other brothers'Vw:es*e'on1§;._§Qz"eties;E fact remains that the saicf'~a_mo_ehi§_ 1«*eV;5ait"iv and the property was mortgaged--'Ab$}"f'e'§ifthe"§oof_'..brothers. The property at scheduie was mortgaged ,"§j§as--:»:been repaid. Mere fact e%ic§ted"hi'n PW}, even assuming that en' amount was repaid by ee€endar{%«s:x3ie,V:%, fa:es:e,"m'oze not by %tsei€ osove that 'there wees-3'A:59?. ku:*ce"e§....§_er.:eme 'Se defeodeet Moi to oorehase ' iA§'ie..;e:'«ov;3*e§€:§.«;"'e._:': 2'?'.:E..§.§S6 es he must have seeeio the eoéeeeei'e%§E.3:'A's:o'e%: ef the éeeeme eemzee free: Sig. %¥§o.e29, 'V Theée §'s_o.e" meséi: ie the cooieetéeo ef ihe ieemee eeeesei Teefeeeevéog fee seseeeeeots 1 to 3 'see: Sifxig Ee his e;'ees~ :'e>{e%%:ieet§ee hes eeméiiee ifnei: hﬁeseéf eee' his ezeshefs "eee eéeeeoaeet eéeei me oorshesee G? Aeres ef Eerie eé "ex Be§e?ee§ Véiiage end that men was ezzaéfed freer: P613' bank by elefendehts 1 and 2 as it ie dear" free: the ex:%d.e'zf1:':£'e_V0f DWs.1 to 3 and the facts esicited in the cross§_e><e«m[§h_e€éQh~.M 0f DW3. as referred to abave that he mate.r§.aV_Ai_:'wvhefevferzgs ., produced by the plaintiffs to shov«f'the§§;4'e-ithef':he"p.ia,fLhfiVffe' or defendant No.2 had actually "ce h€:rEbute~{:..:h improvement ef the said pro'g5'e:fﬁy et (ﬂswi. M0,:

ef the piaiht 'C Sched~:e;_ie)_«"e}'V_ e't:hVe% eroperties comprised in the plaim: houses at ihe piaint 'D' end constructed respectiveliy?e:;itE5f";%.he":§.5.;;¢',nQ- .defixged from the said R5. No.429"e'f' of the Ti' scheduie to the pie'iAht).<'_ regard ':10 the feet that there was §eceh%e,f:'erh ::_he..;e§«e~~% feméfjg preperties ee :'efe:*:'ed {Q ehwieg iheueree'e's"€;§;__e:.:rcheeed whee the father was eihze in *%;%f;'e' .rf:er:f§e~ee'<fiE'%*:e '?§?S'§ defendant sheuie be eresemee ie be

-.

;e§ei-.e§eV§"e'§§A§£e:eéfeeeﬁey eee En xeexe ef the pfmeieie %e%ei eeeze ~V egg ihe §¥§.ee"e§e Sepseme Ceuri Eh the eeeséehe eeééee eeen a :he ieemee eeeeseé §§§E8f%'"Ef'%§ fer {he eerees, the ewe

-- %ee'e§'e Shh": ie ihe fire: defeeefeei: ie eeeee that {he eeée "'e%eee:i§ et 51 éiéefi ef ihe e%eih': 'C' e::heee§e wee ««<<<<«xx///x///444w :4%:

eurchaeee gm: of his mm earnings, Beferedami $95,: has net preduced my reaieriaﬁ ta shew {hat ae an he had any independent income :3? his ewn,__..§'_:§n fact that scheduﬁe 'A2 'B' and 'E' ;:2rope~2'i_'ies:f:;2re'~:ed§:z§t%e<;§.j "= te be ancestrai progerties and,....téb}eE"af3A;:}e£}e'r:§3.__"irzegve '. censented for giving sha;%e..'_§n iEe_v_'7s"'a§»d frem the Encemeg which frefm the joint faméiy prepertyg he thae;W§?V2e had any income er emcunt fof' from his mother~in«Eew--':_§;§'eure_vve;}--;.~~': it is deer on re apprecfatibeT,.:::f: f:he..;--eﬁ:t§'}fe' 'e:"e'§ documentary evidence ﬁ5"0dU'Cé'G"~-iféjkf:,f?1é:f-;i'aF§53'€°$"'3?T3:f_'\iﬁe finding of the triaf Court that *;f'§f}e"§1a'ér1t scheduﬁe empeziées aye efse 'e§nt fareiéxé re eri:'i~eSs'~.%é gesftiﬁed arse §t acres :36: suffer fsee-:; g!:~g-5;,ne§reE"er...§_2.%egeSty. Heaezever, E: sheagisi be eeiee i§3_ eeegh_é'"i?2.e eieiet 'C' and E' eeheeufe Qmpeieéées ere eseserézées eed £5 is the ceeieeﬁee ef hem i%:e""p§e§::*:§§§§:s eee iéze eefeedeeé %€e,2 that me Eeeeme ..,V:"'e§e;i;§;ed5":f§em iéxe eieeefzy eé 3%, $43,: $2": the eéeéai £6' _' ¥':::§éefTeuée wee made age fer §:e'ehese ef %:%"2e etéees " -ﬁregeeiéee eemeféeee Em tee pieéné: 'Cg eeheeeie ezse fer es; aV;i3a.:fV:t'= ftW(Wz/////zwmwww»'/~ 41:» an CQi"iS'€i'i.,iC3:iGi'i ef heeeee eemprised in Ehe eiaini 'B' echeduie, ii; is eiear that ea materiai whatever is 4§}i'ié3--;ii.I.s:.fEé te shew that the plaintiffs or defencfant;'_"N€§~§ZV:-'----:?ié.%%_é'_ Contributed their iabeur or made any finanei-a.!_:fcQVn'i.:nb.ut5en-«.. for making improvement over tfie prepefty"I4p'u--ﬁ:'i:iaseei.i.:ien the name ef the first defendant anti'-i'ii's;i-- chi!dre«§;.v'§;¢iniCi;1 comprised in the plaim': 'Ci sciiedliiieﬁ ijhereforeg after the date of eurr;i:'a.5e (:'i"i_n'e:':;_e,eVvpe.ctiveVHgareperties in the pfaint scheduie 'Cid ea':'sA.i,j;§ienaar that an the imprevemente defendant and his chiidrezinﬂ in' the absence of any mai:eria'i 'pi'ai"ni:iffe or defendant No.2 has eentrib':s_t:e'<i;'_ any ameunt fer making any impreven'iein_i te Veize aa"ic:i..."g§reeerty3 The evidence ef PW32 '_ an§_§'E3 ae_x:*eVfen'ee*'i_'i3__ai}eve game: be eeiievea in aed in the '8ii3:'$§?iq.g":Z'§'5i;&};i=;'Z?.__€'ia?§C58E'%£€ ei eiainitiff ixiej, eiating ihai he aieeg with ii}? ieemeere ef his famiiy ie

--V 8aieeai"V.:;i§ia.§e eee aii i:ne erethese were eeetiibuting K "'V.g:ia:;eer eeiiieatieg the iaee eieeg with cieieeeaei Nee}. er iseieing hie": if: eeakiag ieeefevenweei eve? iﬁe iaee, ii $5 "Ciear iiiééi iize anaie ie eaiiiee i:i':e eiaieiiffs xeeeid ee iéiég eetitlee' te is: 'ii em *3' scheduie eregserties vzriii be subject to eeyment ef east ef improvement made by eieiefiéient N01, which sheii be decided in the proceedings as it is weli settiecl that in.thef:pi}ei:i:n":.iAne;}§,i*u decree in a suit fer partition; v4g'hat.,.ics"<:le::*i<:ledgi§ whether the plaintiffs heveV;3r_Qvedé'thet the,pi*z;;;.;r3i:eui:tie_j£s the joint family properties eh€i..V,:._'ei';'e_ avei*i-ai§:iieV':felVf§ partition and what is the shere*~~.to vi2h'i:cVh':':.ti1'e"~-plaintiffsVfwoulcl be entitled to, which is tote' and bounds with regard te there should be an equitable the possession of the is well settled that p0ssese.§_;;ric'_ the honored whiie effecting equitebieVV';:ei%tivtieh._ i%s.v_l'Fieiei Decree Preceeeirzgs end the eee'si::§e;'f1ﬂ'ee te"e:ite.t.he5 the eieietiffs weeid be iiebie te x:Vehi*.:iit::3_t'el 'i::%"'e_ny imerevement mede by the eefeedeht éeieeiéecieee iii the Fieei ﬁectee ereceeeiege. ii ~V ie egaﬁeete tee fizst defeeeeei: eee his sees » defeeeeets 3 eeeeiieets eereie} te eeeee the eeiee ea' « iéieeireveeéeete reeee eve? tee ereeertiee eemezieed ie 'C' T "gee 'S' eciieetiie te the eieiet eee cieim Q§'§§Ci§'?:T§Qf% J eitere mwém, :47: ef émereeemeet free'; the péeinifffs and defeedergt Ne.2 {feseoneéents herein} aftes' fiimg appfécetéoﬁ fer f%::e€:'d4e::.;'jee receedin s and eecerdin i F We answer *%'e%*--. determéeation and pass the follewing Order » . The appeaé is dism§ssed"1'.VvQ§%_hA"T the_..A.a'bové~:'"'s~eVi'd~.,VL observations regarding thew'-~.e%nqui'ry__ ind' Connection with the ;§mprox{e..m:en.tS--~._made'by 'defendant Nd}. and his sons ~ 'eeefgi.Qgspelfaréts herein) ever the piaintffﬁu' ;*;z>V'r;%:)";'3'erties and the reontributiorje (respondents herein) in '*§5:f§§:veVe:édings. The judgement and t?.1'de"{Z_§v§£-'judge (Sr: D11), Hukkeri, in Q3 m3.53;:99:5eéAtee:'«eV%'.e2gees; ES eenfirmed with ee erderee _te eesiis Er: izhée eppeei M V azsmée same

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Karnataka High Court