Parvathi Shashikanth Prasade vs Mallikarjuna on 13 December, 2010

[Cites 1, Cited by 0]

Karnataka High Court

Parvathi Shashikanth Prasade vs Mallikarjuna on 13 December, 2010

Bench: V.G.Sabhahit

Pumas'

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THE HONBLE MR.)USTICE"\?IG'.4SA$'HAHiT __  

REGULAR FIRST APPEAL NO»:'23i1{Vé€)G2».{_§~f§.§X'R§«. " 

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PARVATHI SHASHIKANTH P'R;z~3;S.;5sDE--_
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RES, 'Q3, ANGADI ARCADE ?LQT NS. 593
SEE, N9 5, SHREE NAGAR; BELGALHVE

{BY SR1 '2_!E?\§AY S. KQUEALAGI, .5aDVs
FOR SR1 RAVI B, NAIK; ADV.)

REQ; 

:. MALLIKARJUNA
NEELAKANTHAPPA ALUR V
MAJOR, occ: AGRICULTUF<E~_
R/O CTS NO? CCB 21; *   
CROSS NO.-4; MAHADWAR RQRD 
BELGAUM   -  

PREMA KASHINATH ADE; '

AGE: MAJOR   '
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TEES RFR ES HLES EEESB6 CF CPC AGAINST '?HE

JUDGMENT ANS eeceee {DATED 212.203: eAe.S1;E.;5._:N

Q,S,NG,12G/93 om THE FILE 0? 'me :1: ADDL.  

(SRDN3, BELGAUM, DISMISSING THEVSUIT_F13*R.:':§2_AR"§%ITIQ?§I:4. * 2

THIS APPEAL COMING QN r=Q"R_F;NAL }:'Eg§RIN»G%%

DAY; THE CQURT DELIVERED mEe:"FQLLdvv«.1,t_\1@.:   S

This appeéi Eféievei.  :pVi'éfh:t':ffs 1 to 4 in OS;
940.120/1993

an 'T:.:$e_f:sLé ";z:f £i£92'e«- 1:1" Aggdétionaz cm; Judge (S2:

§n.,j) Be1fgau§ﬁ;'[vL'v§~;ee§V_ré:*ge *¢i'4*;':.}?Q'€Ti$':'€.§:5 by the judgement and decree ea':'e.§ G?I2;2é3'G:i';"~-.:}:ﬁ%ere%:3 the suit': ﬂied by the eéaéntiffe' *« eg::pe§ée::_:tls?"%zer:'sEn has bees dismissed. :":*7§§fe .%}f2e'ie§§e§ feerte es' the ease ieeeieg we :21: the 53§§ee§"~..*e.s§%:,§f§ ':*e§'e§en£e is: {he reek e? we eeriéee eefere the ?".'A"ei§"a%§.e§eeré'e%e ee fe§%<3we:~ 3?

s ,5 J4 22: The awefiazzts hersin fiéeé GS; §*é3.:2Sj19§3 an the fiée 32' mg ?r§, Cm; Ezgdgeg, Seigaumi which szgiaséj'-.§f§éa_de aver the III Addé, Civéi Judge {Sn D21}, Beigaur{1.,§'_:éé'é%%i':,j:ﬁ§:gf aiiotmem: af the pmperties to the plaggjtéffs a:"x'cE'v*c§.':e}'fefi'é§a;'ni:s "' and 2 as per the aiiotments made:=.__by deceased; in his Wit! dated.'1..Q.C)8;:-9§2Van§i'%'}§§:3.s3eé$s:§jn«. ' theresfi Aitemative it: was ﬁourt was ta hold that such an aIEt2::t;"*35:'e_2jté.V: done, then the piaintiffs may be awardeﬁ to iaw by partitiomng and bounds and possessien atsa sought for grant of any c:i:_:i%1er_V€.7icéurt may deem ﬁt éncfudmg i§Si§ A 'A 'L »V .

ii'? the gain: tﬁai E'*4'ee%ai<a{2Eha§Qa; :§':f;c:1§f9§.§*i::,sV;_, $f§f;;%;"'fat§':€3§" 3? pfainééffs E K; 4 arzé defesdanzs Z 3 anﬁ"-2 :%;ze::A«;:%; :?,,G3.:§§2; aefenaams 3 E3 6 are Ehe ""'5.".:"§:,%%an§:s, "§éfes*:é3:'=£: 3&3 W Efajrakaﬁi regéésss 5:: the firsi §§.§::.§":::f..*C§',S; ?\§ax%§22,!33,, fvﬁéééaﬁwar Rsaé, ﬁeigamz, as a Qefeszﬁant %'*a§5;a% - Ganezgh M. S§':€§:'3; gegédes an {ﬁg 3% ls;es._2'¥t_V§:*e§'eee:§ee' jg.

QR first §§§Gi'° ef C."'i;S' %§e,839,a'2+8eG; Reyiwargﬁethi §€§§3i$j'31 as e ieeent. Befendaet N35, the Menagegﬁ, Ghatage_'e3%§:;?.._4'¥3aVt§E Cempany resides en the eastem side_.--3V_:éef":5.'£;f? §\!eg4923;'2003, Mahadwar Read, Beigaum""as;»:T_a,'V"'§e::.am::; V Defendant N05 e Sré 6.3, Topegzna/a..r:' western side of CEEZS. No.4923;?3;.._VMaﬁ'ad§§:ar Ro :é'd.;._'Be1Vgaum, as a tenant; Defendants ? te jeirzt: tie the extent of their 313*" shaife- :"in' 91' Kare Salli, Shahapur; Beigaum. No.11 --= Smt. Gangabaff wife" 1/3w ghare in C_T,S. No'251V8';-."V§{_gv.re" Beigaumg The piaéntiffs -Zfhave got 1/3"' share in the ebexge eaéé grre-"7>ert§'es;"'."?fée--:e%ere, defeeeants 1? ﬁe 13; have eeee eeeéeeeee eeV_Vdefes*;e'e::ts Er: the Suite E? is evezreﬁ Eﬁet *7.;\¢ée:aA:§ss::%;';§;:ea«._esee en 3"?.G8.:§§2 ieaeag eeézme mm egg §ae%'r;§:'?;*§:,'e_e 7.f;§Va';nee*s eeé dei?erzdes2ts 1 emf 2 eefya ,'S§rr:§ieé*§g;g Eye' egg ewnee tee ereeeriies shewr: 5:': Seheeeie ..ee:;eex'e§ ﬁe the eieémt in eeieﬁ iﬁeyeieefier eeiéee 'the ﬁgfter 'ewe See??? 0% the erepeeiées ----

':§é£'ee§--e§<eni§:eeee, the %"%§f'f':E3S of the géeénéiffg arse eefendeeie 1 am '2" a;% éﬁisrgeﬁ is 'the :§%::*ﬂe:':;5e{--;:3"%<é%;:Q%§é; ' §fzé ' $:§l§'s:' -- ﬁfsaertm awasagt ma: - 3*'¥f<3=i3§'§'3i§.E¥_f§.:2%:§':

' '¥_*é§=3;'6?':'3':«5;' 1993 :aga§.rzs"?;: '¥:%*)_'e_ ;3.'i};:2'i:*z%ti'f%'=:*s'i"'_a*';5:i:¥_: " _ _' far: p e}iﬁ1a.a;ant._3~injunctim cj:;§_r2£e~n§I=§.:'§g _§h*';a--i: V s;§.s'§3*.fé 1 3@xés;v;:*::e: :%'f:.<:»~f'.iv:¥':e 'gtgﬁfgertieﬁi tar: t __ ' feggiéiiéﬁeti' W}%i e5<'e--c::;i:§d time F} ' j j2_§&ij;».:.§5--.'_1'*E§--$'.j,?"" :%3'7¢2::.§:[e%s:VV .é;e§r2;.éd _a:'a_' N?

avetments made in the sett are faise; vexatiees aee' the suit is ééaeée te ee dtsméeseet it is averree teat the tegist,eVte_;e'&§JiiE dated 24.065198? in faveur Qt defendant executed by Neetakanthappa and admitted _b=y*».t.t{e.:;i:§amtiffs; It is further averred that Neeiakan:*t.hap-pa.lhtad.:n.et- '3'.

any WEN %t: fax/Qur ef the piairitiffs atie-,_{i¥efen;iVattt:s:4_,_3, and datee 16.081992 and the said frafuduientiy and the plaintiffs are the satmet It is further averted that:,ue.t_::~. his death, Neelakanthapgaav defendant No.15 Neeéakanthapeakevas a§'i'tz'gufer«.aﬂenég time and he was being treated _§').r1.x't'{:t'a:dVei:a.nn<aVt?i}e_;j tiiji the end and he was also given treatment 'i§§Vtf;1iV€ I-tespitaéf Beigeemt It was eeteee;at2t_t\§e.1 eeetéis wife, whe were messing his father and txieetakaethaeea eating tes tiieess aee w"ee:"e_?%:}%e;.W:feg%s'te':red aettt has eeee exeeetee in tits faveut eee the WEE;-ejeeeeetee by the etetetifts eatee :€}tG8g:§%2 is :74."'~--§ta;see%ee't**eee the etettztiffs are eet te ettiet greet regateieg ett1e_Ve1.sermeets eteee %e the eiamt in £S€E§'t%Ct§GF"a with the Heme->:-eeettee ef the said Wéii, it is atee axzettee that the sets is bad fs:;:r 30??-§®§i'3d€i' sf nescessary paréjes am grsger Ceuit fee is as: pad, 24 Qefemjant Ns::=.8 ﬂied::_:'che.. fé::94i:ité§i:.'"~.§tate§9h€1n§;

denying the averments made -in th'e.V_:sia§nt;'3s,.fa!ss:'; a'r::d '*. gerverse and memo was ﬂied uby.V'»:CiefendTa'rstf:T§\i:o;?";adapting the writien statement fiieﬂjby {:Vi_efgnL'd'a.;f;t. i'\3:2,8§ 2.5 Ha\i<.§ng:;1i['{é5gah ii:s_3"Ji:Ir':_<;é7 a b':§%ze""'Said pieadingsg the foifowing §ss;,2es':é§:';1?'Viséuéigxﬁere framed by the triai Caurt:

'Q23'*~%i?;é"';:;:§a:?z:iff$ gscxve that they and ¥:%:é' £§._:é3:*&*3vE7E.£'Li§§'.1:'§:S'..§§{)S,l am 2 are Ehg Eegaé ._':%_ §*~epré§ea:a:%§e: -------- Q? the Qeceases " ~ .§\§e.:e£z:s;%<*av;€'%:%2_appa ?

_ Se they further gmzze that 2:33 » ;§E~3:§':':;é:§§§§ anﬁ é§1C€§'EﬁﬁE"%§S §'~ée§,: and 2 AA '"-~._§L2:ieedeé pmgarty sf éeseased %'%i%eiaE-<a€é:E':§p§a an tie 353% sf ifae Wiii degé ciaieﬁ §:Q,§8,E§§2 ?

%%w§* 6

3 $0 the eéaintiffe further ereve teat they ene ihe defeneae: Exieel and 2 have gee 3é;'3'd share %e the eregeriy bearing Ne,2G18 ef Kare gang shahaper, BeEge:2m_fj§7 4; Whether the piaini§fffs}::AajT're for the share in the suEtVprope'r_i_:yV.?. If eegte ' V what extent '?

S5 Daes .. defe 1 erevﬂe that he has succe'e$ded of deceased Nee'i'a_kan:hebpe; :b7a':f:,xi.V?:#' of Wm deed d_a?:edé;*' '__.24w;'06€.;.1:V§8?'V 1; V'e'2fe€:'iJted by , X 6;.' proves the': the eight e'? :_heeeeie§'et§ffS §,e 'e:;¥t Vmeimeéeebfe ? B5Ae'eev--«-----%.'«%1'e defeedeet §\§e:8 ereves .A :'z?;Vei.,e?:«e e;ie;::°fe__eeee eéeeéekentﬁeeee bee get F39 ':f§g§f§i°;~%--§:.§_emiereet in me ieeee ereeertgz 7e.eerEe§.':Cf"§; %'a¥e,2S1$ ef Kare Geiié Seeeeper, eeégeéefe '.3 8' 'eéeeieer tee eieietéffe eeve get ee __5ee:.,:ee ef eceee ie fee iee seii '.9 :35}:

9, Whether the suit ef the giaimziffe is"

ead fer eee~_je%r:tEe:° sf necessary' parties ?

18. Whether the vaiuatiqrg'made"By'-~§§'j:v£ *. ' pfaintiffs is not Correct and the Co>L.1:_4rTt fees": is as: proper ?

11¢: Whether the _i'L:""s.%,;efe.§1c§a:.its--.T are5 entitied fer cemper:§a'§Qry_'e0${$" ?._V_IVI,";;'E>*«i?,, to wihait extent T?

1 2, H ?_:Te}3' .ré§§_efs 5: the" ' u;}'i'éiVi'ntiffs a re .@"f"':_.t%V.tEé€,1C'?:."'e':'~"i'e-'

13.' . 'xkiffée-i:L4:,»:f_de-: §:--" decree ?"

Aea'E+cEenja'§"Essee:

2"".L'1;%fs;"§7:"e*:".E§e:" defeeﬁent Fame, :3 is iﬁ grave "his :;:;7e--;:<;e{;> the 253*'? seem in £,"§1S; ;\ie.2§18 wavy $35 eezieree Qcssseeeiee em fustézez" ihey ' ee: Chermaeeeeeee has eeafeeiee .. ;>:*eve~«--i?:e%: meg have became ihe eeeeézfse w.a:aag;::ers ef €§:.T;S, %=:e.2e:e £3 Er: 3.3, N029:/3998,. zsvéxicé': ée feed ey the eenieetéeg reepeeﬁente; eeekmg fer" pegmaeem': éejeectiee egeVi§'1'::.*_;"'i%'3e piaintiffe, separate iesues were fremedg Commegﬁf"'e--:s'§~d.eee.e'vA was recorded. On behalf of the plaintiffs, power ef attemey holder sf plaintifﬁ N0-..4 %Ne-5.':e,xa.rﬁ'iee§ee1e.' PW.i and he aiso examined PW'.Z__end g_ef merikesjj ﬁe P93 Cm eehaif of the defeneﬁeiie, :\4;a,: was examined as DV\/.1 and heeéfse and got marked EXSQDJ, to D16. T.he.:'tfi.a{V-§.ée,gri';'~.efee.»;*"e0nsider§ng the contentiens for the parties and appreeietiiegx heﬁd that no gmund had for execution ef the Wm by Neeieke%:%:§iee§_>;:e"»eﬁ':w'§L'{3:§{}8:;1§92; when there was eiready e yeg:s:g;;eee,e:::% '=e;<fie:;ei:e'§i by him en eeeeaeez The e'f_'§'%2_e '~:'\5E§% "" "Gated :.§.§8g1§92 was sheeueed ey e::'::.e:':f_§ee{3e?vs%:'i:ee%?ee%;ieecee eee ﬁe eeéeeiéee witness ie iee Wiii V ezee e'1:<:ere-_%'efe~:"§-"by the péaietiffs, 'Eeeeeferei ﬁe the ebeeece ef ;::jee§"'e§? tee Wiié eee tee eéeietéfée hexeeg eeeéétiee zhe _"ee:*.EV§e:"-A"«regéeiesee 'eiééi eeiee eeaeeégeee execiecee ey T .4'_ ei-eeéeeeeteeeee ée feveer ef eefeeden: Exéeéj the see: ef iﬁee 2,, 7;, i°§LV, 3:

eéeieiéffe was ééeeie ie ee eisméseeé em? eceomiegiy, ensweeee the issues eed edeitéaeei issue as feéiewer issue Neal : in the affirmative Issue N32 : in the negative Issue N33 : in the negative H Issue N094 : in the f;:ega':ia«re A issue No.5 : §§'i'§Zh_.€ affi'i<ryi'ative , V' ' Issue N06 : in 'tE'*:.e:"aff%rma'*ti_\:/eeT issue No.1? én..t%"a*e.'ij*egue:.ive A' Issue N03 : ~ .m7.th?e';315fiz?éf'nat;§.ye Issue No.9 : the:.afi'?E'rvm'a~5iiy<a; Eseue'NQ .'1O:;=__ g %.:<§ E%z.eé"n-egateie ;;V;_i V: in t'%i_e"aff§_r'mative Is§'uVe"§\}e,__:_z s"<::6:..Vihe§final erdes* iSeije..'v?\i_c}f:.3 $83' the finaE crder eddiiieeaﬁesee E'%§::;;'3;Aff._T:"<._ "~.ée the affirmative" e::cerﬁ_E.n_g§y, it'E*ee 'Lee: A'Ce';3%tg by erder dated %?g12.2QC%1, ' ':§:grfr:'ieeCe£é"eV.i§§eA. eeii: feels" by the eéeieéﬁffe fer eeriitiee aieeg e.ggeye:e:::;:eeee:ee:;; see: ef ? 2,G{}@;~ jeietiy ﬁe feaseer 0? §efe:e.§ee:..§xié:g§;;§. eee 2 ene cempeeeeiery Casi: sf % T ''''~.__2;{§§$/»¥'jeéeiiy is fexieef ef ﬁefeedaete 'Z? is :1, eeéeg V' by the eiéeméesei ef the 3223:; 3.3, ;i'\§eg2.2§;"1%§3; eeeeei is feed ea; She eieéeiiffe ie iee eeié emit 3"':

'% 5 3 '$.25 Mm :i3:

3. E have hears? the ieamee ::ezmee% epeee.:iVeg_:'efer the appeiiamis and the teamed eeeneef reependents 3 and 4 in the appeal.

45 The Eeamed eeunseé e_,_e;pea}§s%;§" Fer =:he..éjapVpVei_:§arit submitted that theugh the attesteE"é*:V';;§f:£ {jet "%§eeV§";:exa:vE31ined in ereof of the Wm dated of the WEI! has been examined and 'Vﬁgévene by the testaﬁor fer 1:;eVeVri§..er::vV'EeVg'i'siéered will dated 2413651987 argue' Court ought to have decreed tee $v:J:ii:A' the triai Ceurt has not ereeeréy aeezeeietegi.§§';4e"e_z?%aie'n':e ea recereg Eherefere, the epeeei :'f:'e;aee e§§'e;§%ee ea; setting eeiee the déeméesei ef the 1-',¢§e'§i'f%%e'ee 'ifgfféef ijeeei: eed the gee meg be eeereee, §*.~_ ,.__T§';e§§eereee eeeesei aepeerémg #39? the eeeteetieg "--»ifgee'§eQd€ﬁfe.-"seeeeiieee the: €§"3€%"€ ie e regieteree ¥'»;'§§% 'e>§eee*:ee:'€e faveer ef ﬁe?eedeei iiiee eeiee ;Zee@§,:§81?' eee %::ee;<;ge regéstered WEE is nee reveieee ea; ehezeéeg eefféeient seagsré afzd executiea Q? the WEE} daieé E.ﬁ£i8.1992 is shrsuded with sgsgpiciaus Circumstances. in any vi3;ra§7:>_f"ti1e matter, attrester cf the Win has not been e><am§n§d';"'<TE_séf§% _ no proof in support 0f the execution sf_.*;V3*:e ﬁ*3JVEE'§T.::d«ate§j"

10,08,1§92, Therefsre, thé féndirig Qf- :hé--.j:}9a_ai%-% jugtified and the same dC2€S 51.3%;-._§:aé% is: '§'e'1terf::2'§'é:"gf:c'fe_. Er2_Tj'tf:1Vi%s appeai and the appeaé is deveid c§f"V«s;§jie:r§t af§d* '§V§:1_"e":ap {;;;eai may be dismissed. A A L

6. Hayffjg «Ed ﬁe said contentions, the points that asige 1'5Q§tjdet'érmViTr':%3t«é§h'V'én ighés appeaé are :« 4' . findisg 0? the iriaf CA:>:g:t iihaﬁ:§':é.pEA5.ir€%:'§?fs have faiied {Q pzsve _ i_e:V§<e,:ut§§é%;"@--f...?:«:;3e Wééé by §'\&€e§a%<a§:tha§;§a§ %f «:he, §é;:%e*}f%*;<:%e@ dazed maazggi £3 fgvaur as?' V' am dafeﬁéamts 3. §§"E§ 2,. $32' 'iéée earééar' registereé Efxiig éaied 2'4%§:3§«;:i;98?; is jzggiiféeé or Csiia fa; §nie§°?e§e:":ce V " *:%é§é 3$§3*€§§ ?

*1' Whether the fading ef the tréaé Court that the suit feed E? the eéaintiffs was ﬁeeée is be dismissed er eeiés fer Eeterfereﬂﬁ'.VV""~§"~;. gr: this apg:>ea¥ ?

3: What erder ?

I answer the aeeve points fer detef?ni'natées":-- a'sv~fef€_:§o§d;ts§V Point Neg: : The findﬁng ef the 'tifieé 'Ceuri és'j'ee'E§Vf%ed and ease net ea?! fer §nierFe€er'e:e% Sr? éh-%eE'e:ppe.é'A% Point N02 : H 3._:InA::1lv"§;:e'v'¢V: {:=f point Neg}, the appeaz is Iiabie tie ee;:wé:;gr::%r;:séé;§:; ', E A Pain: Neg : _ _'1A'eﬁsj::ge'r.i:h«e f'E-me?ercfer for the faffewéng:

gRE.:z¥.~'soNs _§;;3ge;s i":e~--;€..:»' .£'ai% theee eeénie §"i"£' eeszeéderee é:..e~;_f'e;:-. ;r in': re e am' 5:31 e ezreie ﬁg??? Tecefey ae eeeeeee ea V §'eeei'§i§e':i} 8; The Eeamee eeeeeel eppeeeng fa: ehe §§§SUaf':3.ZS has taken me threugh the era? erze eeeemeetery ey?d_Fe'¥a'1_V<:e produced before the triai Cpurt, 9' ?W.}_ =~ Vfjaykumar ChaEe.pabaeeivpp--a. generai power of attorney hoérie-sf__ of p"%Aa_i%§tEff has produced the general power of has stated abeut the exeeut:ep':'*Qf 1GA.AO"8,1992 Sn favour 0f the piaipttiffs 2; He has stated that hfeeiakanthappa, he executed ':he::V31fi:§.4."ﬁiéee'tee which was kept in the safe custlpdyp the suit properties;

$52 the beef:efeeE>e?§,":»§::e"e.§:e'§p.tEffs have fiéed the suit; After the deeitz': ef Nee'§»e%§a§2fhepp.a; the namee ef ihe p§e$r:téffs aed :"._:?:7e«ee?e:":§feefe«e; em 2 have been eeteree in the revenue em. m_ee§e§4ee.§x geeejeeﬁee. ﬁe bee ferthey eepeeed ihei: after' 'gee _eee:%':"'««..effé'~§e'eieE<em:heppa; eefeeeeee em. eee {LS3 egeénet ewe preeee: pieéeiiffe 3 ﬁe 5? fer peéewegeeee iejeeeeee eefeee ihe 3:13: eeeieéeeei fvéeeeiff, T .: E§eEgeee'*: end ewe Saree wee ereneferree ens remumeeeee es UES5 F~ée,>2§:g'19§8, fhezefereg the eiaéetiffe have ﬂied the suit: fer parteien by meies and bezmas as eragzed fe:VVei»-rfiffje suit In the aitematévef if the WEEE was heid te be__§§et' _ it was sought that the suit properties gffzay beperfiiﬁtieheda-ana' 'v 'V they may be aﬂetted their respeetEve,shere:% aeea-r:i'i-n'g"' with costs.

9.: it is eﬁcétedv of §}Wsi that he does not know €h_e':':eéa'VintEff NOE got:

married end piaintiffs and defendant not know as te what were theitaiks. 1%ife €v:f._.a_ﬁ:'«thee:iIn.€: -eff marriages ef piaéntiffs 1 to 4 and defeeeenei ei a«§{§'i:§fe 3 te 3 have me: executed their genera; eeeJe,:jV eié aiziereey ite eeeeee befere the Cease: in Vnfihye §;3érf'e3e%*:*§:fAA:;aLe«e,§ eras tee}; have me': giver": any aetﬁeréiy ﬁe aae, *i%_~§e1 iii'§'eeV_ ::Vei:='§:eeee es ie evea: weee the feiege giver: ee the e';'e§:1§§_ffe-.«:aee eefeedan: 95052 at the t%me ef ihE§i"' E': %s a%ee eéieiiee tea? is': :he yea? E981 _'§*§_eeVZVe'é<ee€%2ae;ea zees eemiitee ee LC. em: ef §<,L,,E iwéoeeéiai .:'_'e'e»e--he eeee net knee: as ée haze {ease aaye he aeae éeeaiéeet :38: %e the seée heseiiei, He eees net %-mew the eeeeetienaé queiificeiieﬁ ef defeeeaet §'\.§e.1; wine 3s his w§fe'_4s. ;e§_eerr brother, It is further' eéécéted that after his .

he Came in cerztact with defendant Neg. But*,"t£§*E---hiiifzeeiate "' his Cress-examination {witnesswg c_z~'ese«e><em?"r:etii}e,,..'r:>:f:_' E38.G951999}, he has not enqesree aéeuéi' hissv';e$f3A:g.ce_t§VVo:;é er oceupatiens He dees not tfjyéis C.T.S. dispute between :he p%aiVr;--t.§.§fs_A1".Vjto;;_31.a'n'g§.LA.A}t2~efendant No,1. It is elicited that he dues nets.-Eefefw his fe!.:her-in» iaw, bk:-od pressure at the time ie}§3rV§'tify' the signatures of his fatherv:§n--_§a§Axi'T'L{v.?$§Vee§'e§<an€fsa_ppa). Since hfs father-ﬁr:-Saw has met s%g::.ee7see:§y». ci'esCu,.eée_et'. $2": his eresenee, he ceneet iderétifygﬁne s§.Vgee;;:V:;:?r eeV'fe::r3d es": the eecemeei: dated the 'WEE' exeeueee eg the deeeesee §'éee%e§<eeée:§-."e:3'e§.7'-.E~*: is ewe ehei E:><,P§ Ceeiieérrs ewe eeges ' 'e_ed beef: tee' eegies aeese ef eiffereet eeeiéiy eeé size; Ei is =;:::}zf'ree:~«é%2e?: in eeee Féesj eed 2 e'? E>:K?§', eee gee eeiegeee-A*'ﬁ';e ééees is very éess. He eeeeet éefeetéfy ee Vs ':}s7§§ee=Efere feeee er: ﬂee eege ?\§e,3 ef Exﬁg ei the eed ef 2-ea :29: right side feamd ﬁe eeiween the sigeature ef Ehe scribe eed witness near '><' mark. He does met knew as :0 hisufefeheyw imiaw was knewing reading and writing in K_arih'a-d'e--.._j:a.rid'=% Marathi. It is not correct to suggest that had not executed any such WHE inZfavouffi~d'f"-..ﬁ§s' and sons on 10.08.1992. It.»s'§s..__true"A:het Neeiakanthappa had executed H£<eQést_ere{j-- abut. he voiunteered to say that doesnot knew as to whether any Ar_totice <:>.s<.}.e:.tte'fVVy;:es".&E's.sVd':eid"Vito the office of the Regkxrarfdﬁff§5dg.eaneeﬁed3ﬁ@§9VHrdated 24.07.1987. He does not was any impediment:

er not i_'O.d8.i992. it is aﬁse eiicited that :he p;?e.._£;erties'vv.s§::.:'eif_e"«-E5'Esiahedwar Read, Raviwarpeth. Keése ge§i'é ere 'Er:.e?'E%ee '£eee%it:g. it is further eéicited ihet ms wife and she is She yeeeges': dedghteé' ef"?3éee_§e[E<e.ei:%§eg:{ee"'ee:;é thee' memege 'seek eieee ie iee year '° ;eee:. .g*L ' $%;%;*.2 - Cheeeeeeseyye is the seeﬁbe ef the W??? a 'T '. é:'>:..-?§. en {he eesis dz?' wésich. she seé': és ﬂed. He has stated {U Q"?

in his exem§eet%ee»%e--~::%':ief thee efeeiakeeteeepe had eeﬁee him and exereseee his énteetiee befere him thet_4.if}e-.44_:ia:ee going in execute a Wiéi and the said Wm was_.:'_§}Q'riE*:e-ei_ :e-:3"_ 10.08.1992 He has written the saéqwgtz a;:~;~*';»z=v..:séjjt:_:'ec':*:§:ed_t:;\,:/'é Neeiakanthappae Neelakanthappa wees j:;u&{rf€ve'r4*ien_'§gi~..ﬁ'*'er'z41"}:ea1:é:_eé aiément en the date ef executkira-..._ef t?ie._W§§§. Tlwaés was written by him in the 5; geese ef Neeiakanthappa at MahaCi;ez.e".*_§a«.ee;_»»A.}x€"'€§%§ti»me ef writing cf the Will, two witnesseé $".\i~er?':.One was LC.

Deviapurmath Neelakanthappa furnished ereperties Covered under' the1v;VVV\!V§§_'§! his son and daughter-in~Iaw were eei: iee_i<;eeg effeff?:i%1<: m}e%§ and ?':%s deeghtere were §ee$<%ng eifi:e: him ee_e'§vhe':*efere; he wee ieieedieg ie exeeete :".:e1'e" %f%5EV.§"§" %e e? eif éeciedéeg See eee eeeghiere. He eee %ee:'efie§"§7%ee:é;TA Ex.?9; weigh bee ieeee wrfzien by eim ' 'e'e:j he'~.eee..__'e%ee73eent%f¥ee his eigeeiere ee eer' E><z§{§(e})' eie fe:iee:'V--~sféetee ieei efiter wyieeg the %}i;§%§; éee exeeeéem:

ee the Efziéﬁ %e hie §§'ES€f';€E. Afier ezr§t%eg the \.z'\!%%%; ever me eeeieeie ef {he 'eee ef eéeeiekeneéeeeeg %» ,1 3 5 ,, , %f 5;';

$34) hhﬁgvu' Ehee he has eat his ségaaaere er: the WEE; Tee attesting witeesses ta the Wiié eave aise put Eheér signaturesV.ea ':ae \.'V§iL He has further deeosed that Neeiakant%j§'a'g:§a;3V..'_,j::g§}a.s"~_ knowing reading and writing in Kannada, _N'eeI..aj%caeirzhappaé instructed him to write the WEN in Ka:nnadafiv%aeg.:u;a"ge"am: used ta put his signature in merjy-4.§angLiage. 10;} IE: is eﬁcitedaf PW2 that' he was m_nning'_... shop at Raviwarpeth, ﬁe id.evesﬂhaf";?e:r:';'ember as to which land ef was cuitivating. He does :':s:>t::v.:V§f<r*as::_.fxz'~;tA_':1ad ﬂied any appiieation En Fem': f'$e,?"i;e§ere'Eae"':.fa:;4a"'--T§%°ieL2ea%, if is free aha: the eend write?s4;'?:af~¢Eeg '-»i,§;Ceeee' ased ta egréte the eeeameae. eeme a§eee is his §'7Qi,iS€€ ea E&S8,E,§§2 at'aeea%:'~i§,_ _ iaéeeiaiazanieaepa eaai eat breaght aey ' :§eeL::*e'e:z*;..__:e:%:?*=--""mm aee er: iﬁe same aay, ee exeressee éas

7.v."'§---a :"e.:'1*{%_e:'2 ef.e><eeu'£;%a§ the Eazaa He éﬁas Wfiitéﬁ the deeemeee at E_x;'?§ at aaeui 123$ gems er 2 asses; Name a? me :'e%a%:§:zes : e§~e§ee%a§<a::i:hapea Wﬁfé eresee: waéie writéeg ef tee are ~ 2*"?

EX.§§. it is ferthee eiichtee ihat E: is tree in She fétse ahe eecehe eagee ef EX??? there wee very Eéttée eeaee heeeeeh the we fines ef the wtiting and whereas, in space between the fines was more. It Es not_t~r-uejioyetiggesét that the last three lines of page Not3:_was..Qyhtteh4.Aafte'rw~aA_td»e.t It is not true te suggest that in' izhe biVae_k" papere 'Vee4htai'f3§h'g the signature at Neeiakanthappa;HVhe.V"Vha.$' aitjjust the said signature in E><.P9Via_t:'*p'a«ﬁ§Ve is true to suggest that the quatity pf writing page Neal and Used for writing page No.3 ofi EV>.<;::!;E;--'-'A;_:.na.r\e It is true that the executantfs by' half pen in E><,P9. it is net tree te eug'geet.th'a't. in his handwriting» He has eerveeger 35 yeereha City eerxiey effice aee he was aéwaye §g"}§E>"'-§§<::§E':.%'§'J'E'§:'d§¥ it is net tree is eeggeet that en the eEa§2§»<«-T'_te;a1eef-«.e_e:5é.te-§'ehag the eigeaieze e? the executaet, the V V' eéiegekii-. '1!%§§§'; «esae €§"§a§€$g it e ea: true te etsgeeet that er:

5."'§_é.i?8t_.1§§'2;. eéeeiakeettsaeee was nee ii": eeeee state e? mine?

ee"e_e":e'§§ve §§1§Ei'U£'§§§€'§S te write the aeeeeaeett it §e eiietteci T eee etteetieg witness has eet his eigeature at 3%. ea,:

'as R?

his evieemce regeédéeg the execuziee ef the :*eg%s%e:*ee Wiii ﬁateci 24e§6.l§8?" is: his faveur.

12. DW,2 --- Basavanneppa Nagappa.~Mi?$"§fs~r§Vke:t§ehae' deposed in his evidence that; Zhezfl 'w.ee."'--krieeyying.' Neeiakanthappa Afar, wh0.»'w__aS 'i2i_s5" _T§ar;2 e Neelakanthappe had caued him §'§§'eV'»V:orVV$Ex"greets": priifer to his death in the menth of 3ung;;« te Ms muse;

it was about 12:3Q._p'm.v'a.m3_ Ei'h'%e»;,:-.gﬁeelakanthappa; Scribe, by narrgel: :}.Ive:»::i%e'k'ainthappa's son~in~ law Prasade 3150 PVESEWC there-

Neeiakan:v?%vhap§§e'VEeV§VciV__%h'ere..V"i'§%s.§t.h_e;*vas geing to execute the Wiié in faxéew a:>f§:i.sV"Se::"';ee€;é§eathing aéi his properties %:'2 fevGer4»e'f'h.E.s ser;ee»e;%:'er'iem;::e'ga§e am Gated 24,ee.:9e:a He as gee Wm executeé by Neeéakaeiheepe eéée. he ':'%e:;:'§<:§Ve§:.%i';'f§-ee iiée eégaeieee cf §'2éee§e%<er:*:§3e§ee 33 get E><a§2{'e} .ef%e.«:"':%§e eignaiiere ef ihe eiieeting wéiaesses at gm? me; we his eig§'2e*:e?e 3*: E><£}2(€if:g §%§eE?a§n§ %:_eé»:._Cb'ee'§*: eéieitee in the e:"ess~e><emme':éen ef this wimees ﬁe ..'_4':§§-3-Egeiiezre hie €iiEﬂEi'§C€ ?egar§§:é§ we exeeeiierz and R) r ';

regisiraddd dz' Ede WEE dated 24..§5.§.§8?, which was executed by Fxfeetakadthaepa id faveer dz' defendant 13$ DW.3 ~ Dre Ramesh Pushpadan}:----£5dd.,daddrsaAvaf' has deposed in his evidence that he ZégnewNee-!eai{a'ﬁtﬁa~dp_a« f Aiurug Neeiakanthappa was.»e's._L_;ffer§hd"' bleed pressure and had aésd suffered He} used t0 give treatment to Neeiaka-d'Eha'p*§da Etsseld He has produced the certificatevA_..a--s._::;3e}§. bears his signature as before the date of bedridden and was unable "He was unabie to put his ségnature edéide'=.dd€:d:*n'e--dV5:'s" as he was suffering frdm aaraéyzggc "si::eke.q- .If:és efdted in his erdss~e><am§na':iee shat V"V.Vs%Vdee«_Vé.;de"'L: s:afh'fave years §$"§S£"" :0 me date df dead': df ;F'~Ee'e§a-%a§é%:%:a;dv;§a;'V'-"éée siaraed 'SQ give eseatmedi Ed _a:eeEai%:ant§:'a;>;%:a, He has deséreyed the case daaers "5."';t3e';*:°a,i:f:%:2g"-Ed $3-=§€€*;§3§--<aﬁi':E"§a§g*i'3§g ii;-ée izas maintained tee _' zjegésteref the case eaeersg is is de: {me ta sdggese aha: ee VT .:'_4é:as*%1di§;reaied ?see%ai<adi%:aeea, E 7 a *5' ?

14, $325.4 - Aeeeeehee Qhemebaeeepa Aiur' twee eepesed in his e><eminet%ee~§e~ehief that tie ie eefeede{1tt.§§$'e:8 in the Suit and defendant N03? ﬁe his eéder defendants 9 and 10 are his sister', One erEgina§ propositus of their famiiy, .' died about 158 years next befo're.___the Vtiate ef ttaiejgiegeesiiitievn {witness examined en brother became the ewners of deed -

E><.D1S and their A.namee....t:.e_\:{e in the CTS recordst right over CTS No.2018 at bequeath any share m that mi Cross-e><amEnati0n that there 55 ne"t§_eeum'e'etV st§'e.y%é't%:et the erigéeei erepesitee ef their f'e':§*2':"'E',re..~ éeveeee d§Ved.eb<:2tst 353 years next befere the .;deVte« .e_f'?1§e"' %:iA:":': :e:§_exete%net§ee, He ééd eet make ere; eeeeirgz eee:;t«-ttt2e'tée*:.e e§<:i'eete ef Qeeeeeepe with ettzere exeeet hie V V' f_ethea:'«.

The deeemeeteey evédieaee eéefeeee by the V'-eeettééee ceteeriees ef tee §"€':f€§E§§§ teeetes am the 'eitii ~=»~ 2 . *5;

:3 EXP? datee EuGE$8¥l@§2!i en the basis 0? wrzieh the eeit ts ﬂied end Exzﬁi is the registered Witt detect 2e.Q6,1948,j?t»-_':'_?'.he revenue recerds shew that the entries have bee:§ftﬁt«e_c§e__"e.r3_ the basis of the WEN dated 10tO8.1992rm 16, It is dear er: appre:fie.t§on e§v_theVex<id'e.r1e4eVVefilthve parties adduced before the triai 't.t1e.tJ!eﬂvaf§d£ngs of the parties that the péain't;t--ff§;- bee partittioﬂn of their share by metes and._bountie»--en::Vttte wan executed by Neelakanthe§._§e;.1:'t'e_e dre.cea;t¢d ¢%§tam.1992' It is their case that executed a registered Wiii on defetrwdant No.1 aione, in view ef the feet that the"{§efe'r;r§e'et"§\:§.o,1, his wife and chiidree did rte': Eeetgafter §te'e.,§e§<ent%€eepe ereeeréyg rte wee eenstreteee jvteeriter em: dated 24.83198? eee exeeete the %"€§tt'E eee esherefereg the eereee ts tteevy eeee tee ;;¥al%r?it'£ft'e te ereve the €><€CE.i3:§Q%'"t er the WES eetee 3"4."§;~{%.';:;'1i8,.§39;}:steiéieg which; they ereete net ee eetéttee tie eey '_'te§§;_?'%r:--t"the seitt ijeeer the erevéeierze er Seetiee e3 eéf the T eteetefe Seeeeeeiee eet, te ereee the €>(€€tE'E§Gf"% ef the Wttt, x;

:28;

atteaet QFES et the attesting wttnesses sheuie be exemineeé It is clear from the eviﬁenee ef PW2 - Channabeseyya Vth'a4t'et}e is enly a scribe at the Wm and it is eiicitect examination that attesting witnesses were .the time of writing of the Wilt and he hes giveett .' Jagadish Channbasayya Desxtetapurrﬁietfs However, no attesting witness it is not the case of the piaintiffs;:--..t'ﬁ--a_t "were not avaiiable for examin_ationvAbefete evidence of pm/.2 wouid the Wili ~-- E><.P9 and he cegjrtet Vettesting witness as accordingitoettesting witnesses to the Wiit and netrieet? t§§eVni"t§av%e"«--t;e'e'n examined. The evidence ef Watt %e;'nSt:.t. at 'Vet-3» _ijf§eE':ete§' :5 pretze that Neeakeetheppa was tee.g§:;ﬁe""'t§:eVee_eeE state :3?" mind tamer: he exeetsteé the wt}:

Q%'t" Se eitettee? tr: tzis £teee--~e><emE:tetiet1 ttset tie eeee ..;3'e?t-.«f'§<:ie:r¢ ea te whether tee tether-ét1~Eew -

5."'Fte'e.fe,%<_et;tt2-e. wee euffeténg free": tétgh ems preeeete at tee 4'_"'i:§_¥'}"§'=% t:a:"°t'§iS eeetta §F'%§ he was etteekee by e petetgtéc $"i'Z%"G§-{E .:'_4t'ta-tee meetee ester te twig ﬁeette eed eéetetétte 1 te 3 ttee eat 3» ,'§ 3% 2;

:29:

exeeetee eny generei eewea" of etzereey in his feveer ﬁe depeee er: {heir behalf. E1': is eéicited in the eress~e><emi r:a}tie_e ef PW.2 that there is very iétﬂe space between _ of the writing and En page No.3, the geese iicjxeséu "~ és more and wherefore; in the absen::eA.3efaprei§f ef'--.__thee_A Signature 01' Neetakanthappag whi-rib hee-Iieen defendants, E1: is clear that t;f{e«.%,, :ﬁ»'eiV;: dge'teVe_ ':1O%§D8.1992 {Ex.P9)!, on the basis of 'f;'ie_d is not proved.

The aiternative prayer are entitled to share even if efeved, cannot at aﬁ be sehedule preperties were the seif eff Neeiakanthappe and the meietiffe die veeii e§eeL;%:e'tee-.:ee:<eeutEee ef the registered WEEE dated i2.;4;'G_6,,1§.V8T?._V.eh'd eshereferef eeee the eéeéeeiffs eye 3;;Ejeg%e«.e:ee exeeuiiee of the we sjatee 1Gg€}8,3.§§2 {E>:".§P§-T},:fe'feV:9:eef'ei' Nee: weeie ee eeeeeeeiee ie the ereeertiee ::f'?éee§e%<ee:he;3pe eeder the registered %:'%.i%%§ eetee Wéerefereg es": eeeeeeeeeietiee ef the eeere éfmget-e?§eE~A"ee f§C§i'§, ét Es eéeee eee: the eeeieg ef tee 'e*§e% ':3_;Ce~e.:'-é the? the eiemiéffe have feéiee te ezeee iee exeeeeee ef :35}:

%:he Wéié dated 1G§G8'1§§2 and they are ﬁe: erztétéed :3 any share if: the suit scheéufe preperties is justéfieé and the'-seme does net caif fer interference in this eppeaf. answer the paints for determination end pa.s'is""::hEe. »f€:v§.1o';«.;ér:{;;u "

Qrder:---

The appeal is dismissed.

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