Sri A Muralidhar vs Sri J Bangarappa on 18 March, 2011

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Karnataka High Court

Sri A Muralidhar vs Sri J Bangarappa on 18 March, 2011

Bench: H.G.Ramesh

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R.F.A.I'€().20'?"8/2010
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if'? THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18"' DAY OF MARCH 201 1

BEFORE

THE HONBLE MR. JIESTICE K.G.RAMESI-I  »V 2 

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BETWEEN:

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R.F.A.N0.2078/2010
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325 ESEZSSIONS JLEIECZEIE. MAY(.) IEALE, UNIT, }i3A§'\J'{}:'XI.,{)RE',, {C{')H#
21), §I)ECREI':3IN(} '1'§"~IE SUIT FOR §"'E'3F'LMANP3N'l.' E1\I2IU 1\'C'I'I€;}N.

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JUDGMENT

This appeal by the ciefmldeizat. is diretttaciag;§2a.f::1SVtf"ir}}1eA jzldgnmlai. datrsd 1' 12.20%) passed & ; .« Court. of the IV Addii.-ional C313; .4Q1\rii ¢,T}3'é1gg€, {CC}-I-21), d€:(:re<:r.ing U16 suit, in 2(jO8 }fiE<:d by the respe:ni1cIem.s/ pEaifj._iIi«--€Tfs -'_x1'o1jV-- .A pemuznerkt i1:1jur1c:i,iQn.. By i,h¢ i'r:1pugn<;f'g1v._j1;?ﬁgf116if:1,:"é:3?1;?'V"i.ri23.1 <:our€;. has r€s3€.r;%1in.(~:d if__E'1ctap}:aiiani"/'defé:i1daL:ﬁ;'*--f:='(:n1 ini.e1.'fez'ing with "§:'j1g}(,ss_§§&:s:;:#:.:0r1 the suit schedule property 110 West. and 60 ffffft Noxih '£Q.S0a;t:fi;' 'V 'Fiﬁ?'-Q Eavrjard ﬁ".{C%"'}t%£1fI1€d ::0u2:3.$ei appearing for ihe p£1_:'i=Iis>s",' ,;3..€','f"'_{,.§E:'..*",":v'L'i..,_ﬂjii ir:1;31.:g;'r1§%d _§'L.Id§,§I'I1E3fZ1i', zmci. €11.36 recerd of E',E1e,_E:i*ia11 i{:£E}{i.F:'f.j "it 'E'}1<;> é::se <:>I:' ihff I"s%s:;;3<):1{1e%ni,s.;;'piain*;,iff's ﬁg ihafi. they §5'2:xr<'it}122.$@€§ SE16 s%;L,2.§i. s~;;s::he<i:.2§€: p'r<)g3€:ﬂ','}-* far 2-:

R.FKA.N0.2U78/2010 [, 3 VV <r<>:1ssidez"af;'.i<31'1 of Rs5.3J?4~.OOO/-- as per the regi--ste1ft:d ssaier deed ciaiéfd 8.2.1999 wfiich is gamduced in evicierxcter as §;x.P2. In Support. :31' t.heir case, meg; haw» pmciuc:e=d_ the kha,t.ha cer1.ifi.cair3 issueci by the IVBBNEP ai 'F:x:,P6 and ;"e3c:<3ip1.s at I:1x's.P? 8:. I38 among QEh€:?F' d()<:1:m€nt.~s;. 'IT33__é' , A' appeE1aI::i/<:i€fendar1i:, in support of his p'r0du<:ed thirty three documents at thy If3'38_,.:

'zriai ctourt, on a ci<3i',21i}6:d <:<>r1sid_t:*r2a.tic5n Cf '[l}'1€3_.('3_ITE¥;.1' émcii. d0::u.m€:I1ta'ry evidence on reco1f'£¥_, he1s Vf:€1d'~*§.ha'i;_ {he respe1":dent$/ pEa,i1"1ti§"i's pr_~:3ve_d*~'t;§;eVi}-._posseésiézm. of the suit: schedule property. 'in relevant to 1"€ff:31." 11:: 't:he AVf::L:'}'3.;ms_.?i'i1'.1Aa_J; '£:_1»§"sg:.r*Ja.ti0:1s made by the trial court' aﬁ pan; 8 of ijI"i?"E._DV"L1gA]'..1'E3!31'j11(Tig'II1E3i3f.: 1Vif:'ft 're:;peCf, to the possession Qf ,.,.,;2£Cli--?V:vZ:§,fffxﬁiiéff {E163 Suif, sChedu.le propzeriiy. bi- sI,aI'.£3d in his euiderlce that _-f§,r'a:1V:i:£wi f.U;Kai11_a{:h had pL1.rcI'za,s;ed. the suit szrrzgaﬁizzie pmperiy zmder Sale I)e:>ed E:?.x.P,1 and. A 's:..§:§% é.:2as fr': §'){}SS(3SS§.{}§'£ Qf" {he suit. sgrfieduie ';2=%<3pe.r:__;; zjmgf 31:3 Ems ;:::,:re:rf'z.{2,3e::E 5.3% smif. '2

2 , 'R.F.A.N'G.2078/2019 _ ,1; _ S€;??'1€€1ii{t'£ pmperrty fmm her Imder Sale Deed. dared. 8.2.99 and he and SW7 pZai.I1£f[)'"are in possession. cgf" the sat': schedule preperéy from the (late of pzmitfzczse am} Ex.P.2 is the 'V deed exeeurfed by Nandini U.Kama1,h i!1'f'VC£i:_r?jl.:£-F 3"

Qf h1'm,selj ' and 2""? _g:>iafr1,£'§[}'I As seerzfrom I:3X,P.£ Sale-;:'dee'el} "

U,KaInai.h has purchased: the .

property from Bhumi .I,2.82 she was put: in possession. suit: siihedizle V} property on the Ssiiiiie }s.een Ex.P.2 Sade deed, ;f4{£cb§{'2'isifﬁs.17i§az;e":;:ﬁ_:.;fC3;,ased the suii. scﬁegcixzlei - .V...«V'Ncindir1i U.Kamaf.h ? or1 5.71:3: "Lire""de£ivered possseSs*io;i;-on same day." ' In 'the £3;fiesie1xd.*::j£ina':'i0I1 Qf W plairliijj', ft, is {flirt Vf3ii:.1:rfi£--._f{edd;; had purchased 1 H49 C! tr'? 'V C_"!"i'i¢{()1',fl_I In !;1rP.V1r)rf'2 5 f1'-?"f'aYY1 J1 Y'\Y'\!'f in F:

£11., ., aL4.u, .,_:\.t f.I..'(/L 4a.. P; u p: LE9: J r LII! t 1 ijLJ£»)L2{»£'»t'--f K ~.4,QlI'1.d.' and broihers Q1' the A " «ﬁe 'er1dar1i,"*ha1:e sf med the Sale deed executed "-T'§;e1;ji0:v:€r:,;r Bh:,::n.i Reddy. I 1, is aise elieiied in ffzis e2'oss--«exarrziz1a1ion that Khafa has been zriiedggzd in the zmtme <3)" the N3 p£aim';§ﬂ' in ' 'respect. Qf {he suii, seheduie pr(3pe7"f:'g; in the 'g;ear §£§}§é3 c:z'2.ci he z'"z::::.s pczid i:2e'£'£e:"s7szemi R.F.A.NU.2078/2.01.0 _ 5 _ «::i'2ar'ge.<; {"0 CMC in respect. Q!' 312:'! ecéhedule property.

Plairlzfff' has: aieo predzxced the eneumb remee C8ri.ifiC{ZE'G Ex. 13.3. f:1'x.I~'._:§ _ ' dieeioses {hair prcmzerizg Ne.I1}', LLHCIS soic£..--l:9:z; Narzclirli Uﬂamaih. in {"a.uou.r of the ;3Za.ir1I)if?i<§;_~ . This proves exisigertce of i'he[su£_: seF:ed:;ie._ 4' properz'.u. Péamtiffs have paid ifix' the - schedule nroperm. Khaéa-.V§i£=3§) sieirmis' igi name of the r)lamI.i.ffs in r_fe§pec--:.._»0f the. $'fL£ii E scheduie Qrogerng. ' The documents pfcﬁducheei '>§3¥:i€t'i'l1iif 1E; prove the po.~;s_essio}1 of {he-.z5ir:iijr2_€VVi/"}'s'{:ever the Sufi s<:her§Zr,z__le:I[,..1:iaroper£u, ﬁe date of ,'f3i,zr{tVffz.Hc--iHs{3e; 'hleudvyfiled bu the deie.jdEi_r1£" in prove that the dele:1d::._n.ie was _rioI 5-n"'tgo3session of any ex'£:en!:' wycx. « M "':'*2;;2/7~':2 M T' " ' ' an uzeveu 1.-gouge, ifzereiere the p{G.1:'1£{{}'S "%.1dve-~. _p_-roared ij?iC1€ men were in {awful mi' the su.ii':' schedule prognerm an 9:

~. suit ....... 63 {U}:1der1E:r1mg exlpplied} {ray <3p.i_nir:}11.§ the :fi.11::iiI1gg reettezﬁrcied by the trial <i~eu:}"é'. E¥:"::;:'£. !;E':e :":::a';3<::>:':{ie:'1i,e;";}E2:zi.:"3i:.i£f§a 2-mi: in §}{}S$€iEéSi€}I} of R.F.A.N0.2O78/201.0 . 5 _.

the sesuii _pmpe.r'{,y is bz1:5::>d 0:1 :51 proper (3(3I}S§d€?I7£1'i',fO13 of the €¥V'idf;?E}(',f;? on 1'e3c~.{)r<:i. 1 find no g:*()14:I1d tr?» iI'1ie1*i'€_1:Q Witih ihe :i:11pL:;_'§r1£3{i 3'L1.dgmc:>.§'1i of the? irial {:<)1.1.r't.. g;r<>m1d to a::1mii: the :»;:_ppez1E. The appeal ' diSI11iS$€'.d. -

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