Karnataka High Court
J T Surappa S/O Late J S Thimmappaiah vs Sri Sachidhanandendra Saraswathi ... on 15 July, 2011
Bench: V.G.Sabhahit, Ravi Malimath
(J7 Smt. Vajeshwari, Majer D/e:> Sri, 3.1', Nanjmdaswamy Smt. Srimatha, Majar E)/0 Sri. Eff". Nanjundaswamy Respcsndents 2 and 3 residing At go: 586, "Tejaswi" * M 7" Main, 5"' Cross, HER La'yp"ut 3" Block, Brundavan Exten_$_ié:m_ * Thomas Town Post '€3.ffic:e:' " ' Bengafooru -~84. " ' ' ' ' The Secretary ; '~ _ Sadvidya _P"at?§;TashaI3a "
Narayana 'SE-ha~st.:;%& Rafczgf Mysore'? V' Sré'. 3.1;. St3é*f:2*«sPi'eé<E~;«s:
Aged anon: .7€;'fy~ea"':%s ' V. S/o Late 3.s§"Th';rnma?<:,:>Jpa§an Ha!aga§Lr1«ah'undé__ f ' "
\i§'alj'anf:anagaA¥Va"Post' 4_': f'argi.,f}&3 ._H0b£§'" ..... .. * " I¥EyS'Q§e_-4'«§?O 01.0.
_ S_:"i.vv'};;?"_;»-.§xi'a§;.f1j;.:ndaswamy ' Aged. a§<3_.ut ?8 years 3% "§.at'e'3.S. Thzmmagjgaiah R..e's§§§:.:1g at #585, "Tejasw%"' AA .»?"" Main, 5"' Cress; HER Layout _ 3'? Black; Bnsnciavan Extension ""E'i"':smas Tam: P95: Qffice Eengaémrzg ~84. .'.RES?§§'~iDE§:--{E"S ?. The ieameé Singie Eudge whiie censiéering thg materiai and evidence er: recard came is the r:ss:<:i:A:;*;*%»:;:'s"s«.._T'~~._ that the teszamr was net in a wand state sf min.§§;-~ :"
time when the Wiié was executed a:.xdA»~Eifihas: i%:t§ existence under susgicieus <:ir:§é1m§i'i ar:te§;~. prspcmder of the Win has faiieébi:§"~Vrern<§¥Je:_'t:3¢V circumstances. The attestatfen 8§'i(§--R:8A.§{€'€'Lt.'§§C5¥.%.'<§f--?%i;}AeVA3%;§'ii¥ is net sreved in accczrciance =.t_he Diaintiffs are not entifled t§34t}1e_ as seught far. Accerdingibg', by the same, thevV.p}%aTEn€iffé fi§:z:'.<<"-': f§.i_'e'd__Vti'{e*--p.resaént appeai.
8. 'Paw, the teamed Senior :..~*'€§ans_e'$:, a:;;fpeé;1rir%§"*-won ____ _b::eha¥f cf ting a§pe§%ant"s counsel €:§£:!;.e r:§s £i§f3a%".'t§*£e __%_mpugned order is bad in law ané Eiabie ta b'e;* Se*t a.§§§§§é;;: ceateads that the ieamecl Singie judge < $233 mifireésg tine materiai and savicierzse an rears: That e7x:'%g:;.¥er*V:":;:e 22:03:16 cieariy shim: that aver; thsugh the ""~~%___"'%i;--:sA€:;at'§% was szsfferirzg fzam §Z}§"%3iSi£§i aiimeiztsg he was ""~%t{.:é%2tai§3e* a§e:':. "mat he was in a fit arzé ::;a§a§§e tanafiitéaszz Q axeiuie mg %s¥*:§§i mat thé fimixg §"&§;:§§'£i§:§ by the 95!;-M
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the entire materiai and evidence en recerd and has__;*E';;1't§~t.i_~;,<'..:
dismissed the suit;
:1. Heard Cetmseis and examiried 't'[email protected]'C V'
12. PW--1 is the brotherte-f:VL4"t~t3e téstetoc, narrated the reiatienship t,0 the "fa-Evswfuaffiing state of health. He has na'freat.ed"*t_hfetv was in the Intensive Care anti care ef him. That at he was ieaving Vasucieva came to see the teetatof. "back to the hospitai at 8.30 amt, ._'tiz§je,:_"..'t'SriAtmananda Saraswathi ,Sw'emijVi»»,'-';;§:.L;; PW--3"heQ____;eme to see his brother since; he wees' tj%s~ ma--ter'na.E:V«"en_:Ee. That PW~1 went insiee the ICU at 11,30' eat and ne ether pereen visited the testatet44"r}h"'V.«Vttie.t eay, That after the testater was «TVe%'et'r>sez;t':~eed 'eead by the hospitafi authorities, his sen Ute his btether viz, DWw:~Semaehe§<et em §:'§*¥§eéefE€tg he eeeemeenéed by his wife; came te the heseétei. §:e*§ng tee eeetee (:3? eteeeeexamteetieeg tee tzes § W» 1,A,4«AAAchxxxxxxxxxxkxaa§\««\\\\\\\\\\\\\\\\\x\\§h§w»»» rfnateria§4_;fam:§.eviééngéon 're<:<3rd. We find no grcumti to 'i';:tekfer_ef' wiifiy téyévsame.
a;3;e§!asé i:'$ isgaiééései vehemasiiy amends ting: the iaameé ':§..2,2§g :e cammitteé an errar 82 izsidigég that aniy _.%3$;:a {_;§§ e'A?f:?x»«3 W33? has was execaieé just six 593:3 prim ta '::i%V;éM €iaatf2 Q? iéée tesisrtxer, is fizsgif a 3§.,§S§i::§¥3¥.3$ ~17"
beiiévéd. The same was cmtrary E9 the materiai regard viz" E><.?9§. Zr: termg cf E>=:.P§§, the testai§§__§¥§:3'§; '~V«:.V"2 mt m a pesitian either ta read 3: execute the wiii mt even in a speaking csnditiom' neb2;¥:::ai:iar: and hence a mask was gut €:{% cirigss was administered an the is":
no urgency fer the c§eat¥e{?"@f the"\?%;ii'§5VV%. <;r{""'e§f'§+e vé%y'Afiay? he died.
1?. We a_r€:., offEVh_:_e ::«::r2s:';.<;¥Vere4;;* :g¢i'e:,%;*"Efiat there is n9 errcr committed E«?éa_»r':2 é':i.' «_C~'wi:':f:'t;;';ie'::3:.V:c§ge that caiis far any ir:i:erfé:;ferz._ce. " -'Th.§"»f§pn'dVih-g.__ recorded by the ieamed Singie Judgei' and in tune with the Samar Ceasnsei apgearirzg fer the %im
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intermittently becoming uncens'c'i'i;iie. _V respending to the commat:;;i_?sf;- ' oivvthis medicai evidence, it__is <>b\'.(i.<i,.ci'_s~..Vtiih*i'§fciiii: of the piaintiffs is theyi the truth.
Hence, their ev*~ii.de.n}:e cehhe'€.'i_'b:é"-iizeiyieiieci. The meciicei evidence i:fou_iciiA the testator was not in a 22.1.2003 tiii his death .9" 24*?4:if2i3Q3« V' V i V' 'A the genuihehess cf the Wiii itseif, it has heee ed':-i.ieee that in pagee 1 and 2 ef the Wiii; the affixed his signature in the iefi: hand margin the nermei piece Len. es the beitem of the page. T -4_4V":"h-eée ere eerteie cerreetieee in the 'egiiic Ever: the eiieetieg ieiteeee eed ihe eeeee vashe ie eee eee the same
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has also signed in the Eeft side margin. At the end Wm, it was typed as "me above Wifi was dictated Sri.J,?"./inentheswemy and before he signed, '% T him and he has approved the sentence has been typed. The_:jefore"._tfhe cgueiztécfiné' 0&3 having dictated the same therefc'>"1*'e.V,:'.V';:i»:1es rV1'i*::*;.'?"ee medicai evidence weutd was unconscious since the previgges of PW»2 viz., the scribe, t.§'te'*;';;j?::§h':'e on the previous day ajegl gave' Vthe typed WEEE to him is Hence, we are of the censideeee 'xsiew far as cements of the Win is concerned éis..,we¥vE' a s fghe signature; the same is "':Ve§<fit.ren*éei\,r 3<§'eu'b.i:fuI. ffie suspicious circumstances have n{f£i:.. The teamed sirrgie Jude has rightly 2 "'vexamin--.ed the be-afteriei of evidence an recerd. We find no " «-1'i,*'V'e§9§*'ezf t%'1et'k:a§:':s fee interference.
" Se far as the exemtéee is cencemeég PW-«2 .:'_%'":*ee.--e*{e':ed ieeé: he was sittieg euteiee the were whee "'"SrLSeen§<erar:era3;e:":e wee: Eneiefeg Ween
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28. For the aforesaid reasons; the apaeai deveéd cf merits is dismissed.
Prs* _ \