Sri V Ethiraj vs Smt S Sreedevi on 5 September, 2008

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Karnataka High Court

Sri V Ethiraj vs Smt S Sreedevi on 5 September, 2008

wv'I-vwvuacn #19 uuammau:-nu:-us'-n In-1:-n uncut': 'fl BIl"'I§\l'0'Ill""\l\sV'I IIIVAIII \ur\Ii-lint 'll I\.l"|l\l'Il"II!"ll\l"l flI\'rI WU" \}r" I\I'\Kl'I'\§}"ﬂ'\ '73?" MUUKE 32' T95; :--mH scum' 0? Kgmasraxa AT BANGAL§,§§E._ mmn ms Tm: am my my sammggmg f BEFURE sat vmm-aj Sg'¢,.1a§¢ Sﬁ K.S,.V<:.n1mta;'_afhaam ; .. Ega§Fz:.§12;I€3I'°*§a:'V E313. " -- ', V ...Appe11ant my 32% i 2} E1m;*$.&ees;3at3*.7..i_V "

7@§.:;2«.Siz:*§"'Z§..__S.{{-fﬁiiazhﬁwheimr ﬁaﬁﬁ *3; sm:.22.Ham¢&m , ' 'D[§.s;.§aéa S1-i Ram}:

_ " Agggti. §§ yams;-s.

%    'R.,srae1mnth

S; Mata ﬁri Raﬁh
Agazl ﬂ years.

£3; 33%
'§'§1  :-

_ ._-k ........... -...--up -sin-up ,5': ...1.....-..mu-. ntwn uuuuu vr I\AiEt'InlA1\'A' rxtul-u.;uuRT 0F'KAxNATAKA HIGH COURT OF KARJQATAKA Hgm-1 coum iv-i Chamrafmt.

Bamaimraw-Sﬁﬂ G18.

2% Sr°i.E,S,Pra%1mr Séaknlata Sr'*n'amu.h:naidu

- dalaﬁwzi-t {By K..F.A3h9k Knmar, Adan, for cg' Re! a 13-3 avesktzadﬁ " ..

MA am under 43 Rﬁ'La_i{;-1 of againaﬁ the! arﬁer dams! 28.,3.:'2jE}{T? xiii'! IA in 3%$.z§z;».~:,§4~;2sm on the fila emf zasaazlﬁ & %s:'.azm Jﬁﬁdgﬁ {CESH-23, B@a1cz;:jr.:;," $'3,fIk"§Q"if1g-'th€}' uﬁms aarder 39 Ruk-.5 1 3 appeal mmaﬂggrmm ' smlmiaaay, the £'2zr:ur%.ds1ivea*& thc " ' ig&ﬁﬁQﬁE§?ﬁ:

mm-%is Lima raragam, it is taken my mx tPicA'sc«snseent'V ' ' as 1am-mi Counsel far & The amﬁgmmmt m G.S.H¢.54}200'2 an Clivil & Sms-istans -Judge, Banﬁbre A' tlfm appﬁl agairmt tbs orciw sf ingunctiran TVK ¢».»»<£# , III'!-II I-III-In-III 'If! IIrII\I'rIIrII'Iar1 III\fII 'i\fIIl"ll V-rl l\ﬂ'\l\I'F'V6l-I"|EIvU'\ Ilatmlaw 'BwIwF\ll'hl Mil I\r\l\IIl'\Il'lI\.l'l llllall \n\IIJl\l \Il' l\l'\l'\lIl'1Il'|l\l'\ I"!!!-3'l"i \n*\I|ull\I mfaztsatltxﬁ :':1§a'9m3: ¢fp1a1rI1:ﬁ" ' . ii.» Em ibis apmal, parﬁm are rﬁum In aspm thwﬁ away' %%e Erie} czaurt mam; Semzd &ef¢nda.rt <.:1ai:n3,t_o * é gait aafrhaﬁgxk pmﬁtjr fxw. $31; H was i~:::::q§15reéb;!i em vv af §1awE§"ati§' arzd an summed ta hm mm :*m§.r efhm daug%ar am. as; cancelled by $mt.E.s:;rImm:'m dée1'&rt that an a was; in favrmr cf I iv 39.113 'tn an ft. bounded m the East by 3 ft.

%g;;;mgg; ta sauﬂmrn pm-rm of property of Q N'o.113;1,Ww: by Panma1a' Agarbatzhi zézmm by «w main mad am Scuth by pmam of Thte pmmgr bmumihad in fawm cf 'ia_ Fmgtgr 113 aiﬁzafjécﬁi: phi' %ham;a<ara.;w, Bmalm-Sm 6:

Wait. 12"'? ﬁg mid Hnrthﬁn it thaaf, gzﬁainﬁﬁ am £'1ratv<;j§a'nf:.=:r:x.?;ié:.§'1¥f:",A by mm '*a!i}a;~,ra.. partition.

'§%m*e was 3.   The ﬁrst
ﬁeﬁanxiaglz.      daczrea in
 said Vijaya died.
  has held aﬁer the

zzgf. f'§?§;ja§ra,.Vh6:'V_V_1*nJ1.sbfafx1$ carmsrt claim any share in mm un£im'E5m.15{2) (am-gym s'i3, ?".zaz§.:';2*1tiﬁ',(ﬁ@ atgufﬁ, far partktiun and acparate " "V" ' '"'"'"" 7"». ""'"'""""" '"""' """""" "" """"""""" "*""" 9"'-"" 0" *A*NATAM H35" COURT 0? KRRNNMKA MG!-I COUR1 sf he:/héxaham inmhmg pmpmy which A % dwrxrihed as am-:m~n peralon cf pmpmy E125 aqs. Buidixzlg bearixag 333.13 situated at ' Cfihaizmraggéy xmmurm Eaamwm £7 faet aw North 'Ex: $m::thE§%ata11§Ea5tby'3ﬁ: ﬁaaage

-m, '»;-z---xx » irvnl 'VI u\.r\l\Ii1rIi.n'1u\rs Illhtla Vniwwns 'fl I\l"\l\I'll"III'1I\l"\ Illwrla \a\v\vn.I 'lwl l\r1I\I'¢au"\l:"1l'trn III\JII \d\'III\l \JI I\.rIl\l'll'|Il'|l\l'\ (lI\?ll \u\lluJl\I III" l'\.P"lI\l'l"§l!"Il\l'I FlI\7I1 'AV-lﬂllll ' ' ° aa=%:t§1::3:§*§ $'TfrI"€:i$5I]» 9%" the pmwrty af tha p}.ainW' 213;: West by Ha:-imxa Agar-bathi Factory. mm mag $611111 byp§a1'n2ﬁ's L%:%%:3ji j '%a first ﬁfezndant diti Maw 3233 érial mm. He :23 imx.

Smnﬁ dﬁfﬂ§K§a£'1'f', :. in mm rzzf wail dam became mm in Plainﬁif has an r§g,1'1t§ fitie: «>;§*.£TA:cA*3;iL;é:+.v--*.V*V::.-§t«<%;*s,2=a*:t§*_ "$133, schwiule pmperty.

3. 'E133 ::':'1~*--i: mn3§&ra'5mn uf msatmisl on 'V Emﬁ ' hag made but a facie i;_.ﬁf ixjtmﬁom Acmrd.:i_t1g1y granted an rmpendezm 1 and 52 with piaintﬁk waeaftll posse.-saicm and 0%' 5.335% sc§1e&u§e gmﬁw. '}."11e1'%m, sacand 1133 am tkﬁ apwi.

$3" at ﬂw Ema instaxm, apﬁl was ﬁled agiwt Eﬁmfaw, as per rim aimzrtiens af Caurt, 255 N :é,:f:\'_\_g.»x ck, nwn .-was arm-an-an WV'-9'*¢ﬂ'|'IlA ¥I.IV'-: I\r1.n|1r\u"ll\J"I I'II\ll'I I-KJUKI VII" RHKNHIHKH f1"Jl1 U'-JUKI U1' dafessnﬁam Waa imgleadcaﬁ. ﬁn a mem EM a.$1%:1': $1115 Court pm-mitzted the W rwprmdant I have km 33-: R._B.S$ad.s§i3%z.iwaapig%x€4,'A' ﬁaummé ﬁr" apmﬁarmt and Cifiklliﬁﬁi fez' ,.

31. me has mawnéad éizsxt gamma by tzrieaé of plaint as aha am undar Grdcr 39 Rum ; :& 1? £4,-'a;-. vsgg-.7._15~1" cm. C """ " {tat me through the orciear aam 233,209? has aentemlai aha: gram zmzamg trial mm had wanted " $5.11 rmwt «cf greund 5961' of tm suit L W4 1.2% mm Gamma} submits in the A % pzmsﬁbas mamas;-may assezrteci that she is in masgassimn 35 gwuﬁ &m:* cxf acherinle wvxperty. Bk has aka aaamm that aha amp locatsd in tlicjigrouw 1%.

V. I\l"|I'\I'I'\II'\I\l1 K"II\7rI Vi\l\}Bl VI' I\f\"l"'\II'\f\n'\ l'Il\1I"I \.-L-IUIEI $5: .113 in xmcugatian af 1 dafmdant and E rwiééxzg En the ﬁrs': fkmr. Hire, the aﬁmild mat have ganmé an cf "

mf ﬂame' pzuwgr, The grmzm sggammmn mly in rr;:a§§£;:;.:§t 5:' A~éa;f?'da':h'§ia cﬁimazi ta be "m yussseataigrn sf .'

22. I?-ia::- mznﬁa, p1m'nn'ﬂ' Sri }i.?.ﬁ.§.h:}k and first ﬁeﬁnéant agag & and aach of mm gzgfmaam who in allngcad ta ixawa ﬁat defeadm has to & ggiét' §.?.:er pcsamsian sf prnperty IVJII \-¢\I§uIi\l \ll l\f"Il\I'l"Ill"II\P\ Eli'-ﬁll \r\JUI\l :35 9:: mm mm mmﬁmea by ﬁret aam§.m;6%['%'%;; 'i2a¥"'V§1ta%ed m plaiﬁt that plainijﬁ' and agassmggmg jaim pmmaaainn .9; unit schmitzle I'f'I\I 'f'IIf'II'\"\ I I . V }j3:';3;.{'*§1'9§5¢i.s?$»'«53,§'f as§ '~:>=:::-¢'w:w. isaaraw Caramel mfmﬁzgm Ruk 14-(A) Qrxtlezr ITII '$'$'HI\I VI % mmmég that appm £5 mt k in view ca' ' %i11:ra»::;ef was t ca Zmpkmﬁe mt cmmdant an A

-'TERI 'TI I\l1I\I"P'II',II\l1 II E" gﬁ thia i\..

ulr1lﬂ"'IIh3r"\ uguxqm-gg,; Vmwvnl A'!Aw.g:.'V'-:I\nnIIn2nn:\ mun uuulu ur nmuwu-unnn rm.-an LUUKI Ur IILAKNAIAKA HIGH CUUIH Oi" KARNAYAQKA HIGH COURT 'ﬁvm Em:-mm Coumel reljrim ea tbs judmzi:.3;__ cut' this $91.13': in the was of %mda. nagmzria Vs. Sac3;a:ah1'wa.' pm Baaapﬁav 4. " 2 A " ' regzvurtnsé in Am 198%» K211' '?'4 cnrﬁjends ' has mnaidaraﬁ ali maaem pgcagm' mme of mar: hm 11:: jur7ﬁdic?:i::3;'; wi£1r51"'ihé§ czrder pasma by the ma: am vim? 1'5. 'ggﬁﬁaibig poasibh, the:

arm maﬁa     and the am.
 Viﬂw with am View

'takm

:3' crder pasaéd by the: trial court: is H .' capﬂfﬁivuﬁ my vmtinus in «:33 far by rm com?

A 5 $332 What wdert?

ﬁat maid baseman ﬁom p1eadz'11@,pa.1*%have eiizagasmsﬁ tha% ﬁat}: was ma by L«ok% their mam-zmrmi ﬁﬁﬁﬂd mthm It is alas: not in dlwrute flat! iv 'Nil l\ﬁ"'|l\!YlﬂIl"l1\d"b KIIVII \u\I9l\I III I\l"'Il\I'l"'lll'II\l"\ IIE\3'l"I 'u\J\all\I VII" E\:I'IIll'Il'IIl'II\f'I rII\'I'I \uI\I\ll\.I 313:9 n~.".:2*;;:t.%m~ SmhKm , pa'sa~d%,se:d {hair maths?! ﬁrﬁﬁ have 3130 not dieprutw that E3; mm Vgjaya had ma e'::,a.7341%1f991*;k_ suit wag :15-szmaed by the trial 2 awmz, am vgaya am. % grazrigiﬁna mnmzmd %:sg2};g1%% hm mmband has m am am Memm mm: schasd.ule ggamatggrk it. is ecansiam gr gxvaswznﬁ 3 mi' the plaint as am mg of application my gm: af phirﬂ has made a :;:at:ag$%;-éxarlé. has bum in paaaesaian of §'Le§m¥%%«;r acmauac promty. Sm is Pzmaa" She has stateé. that first derandant is ' §'%a3: $1 in ﬁrmt pcsrﬁan of ﬁzzxd fiber and miamg in 33: fast near.

JIJIKI Yr I\f'\ll,I""\lI1.l\l\ FIIWTI NONI'-II\l \J"_l'.Vl\l'Il\I'f'IIf'II\l"\ l"II\PIi 'w\l\JHhl $5! '$315 Imrﬁ Qounsei $2' ta aammntgmadammmaafpmmmamainm ¢7\E. 9*» V'"'€'*~ » "WV" "'!'~IVvI' Iaiufwaflua VI. V'-:I\l'\i\l'.I"Ill'lI\l'\ nu-an BUUKJ III" RRKNHIHKR HIV" UUURI' OF 'iii mad: 3'1: para '2' {sf the aﬁciavit, submim mat aamimm am: piaiuﬁﬁmxd that defandsnt am am tl"1g§,r are ha, jeoint posamaﬁcm af mam unﬁzivided aquaz}; &x dtfmsianz. mm is aﬁaged 22¢;

ﬁnm ﬁmt §@w.d.ant undm é.

32.?'2%Z%Qi far 3. aum wﬁh ga?&ix2't:ﬁ'a~ is §*au§,=..1Ee::1t Tm learned Barmxs-":3 in plairxt mal cmurt, whﬁczhi am rm'? 11% falbwing ma%:

§§mk% is mm; that suit acheeziule 2'; mg 3 33 rm and it is bounded m'aper1:y beaﬁzzg K0.1l3f3.. In the '~ not amtasi as tr; how plaintiff.' acquired % " which is s?m1a¥aed m the Sauth of ma sclndule %% it 3a 23% mt made cm wmm suit pmpmy f'}'1E gampatjr aimabs in the South are -mnmuc:' us a%.w.§'*'%:eaﬁﬁwcel0f3m .

W, E Dmgﬁ W l\l'\l\l'l'I!l"'\I\£"h IIITII '&YYI\l KI l\f'I\l"'II"Il\f' IIIEFII &YHI'\.l HI !\l'1I\I"'Ill'l\l" IIIVZIQ \p'\I$I'\I 3?; para 3 csf piaint, plaiittiﬁ haa catQerica11y%_____ amtai thgai 3%: is passasainza. and m1 t of aaehemsiﬁe grrssspwiy arxd E3 rmidim in the ﬁrst ﬂea}. aw" as? avm*%% mde in $3. "? cf gig" 34m ' jﬁ' ' 'V am ma. daferﬁani am in joint &%suit%%%% &"%fi:% pz~a:@*?§, mxuwt be acmprtw.

£5 a gajimt. pmmrty. test aha gg gm maasm pmasggcm, 5; mi:

ﬁehgdagie gsmpergrv of flu am gen 5 .T1.:m2 yant:-ad an mm ﬁfdﬁf aé ma" ' ::1"£.:'f;;i.§rg ﬁefazdanta ts maintam' gwazad ﬂcor af suit schedule 53:1 mmidemtimn cf application, the mm' §r;§Lnwc£anar§eraf*emorar3rmgm1cho' ' ' n v%i' :¢z1$2:'%'e pmpewty, even ''3' sake dmd 9.1% ta by ﬁrs': deﬁrj in fauna: of 2"' V" ..._' '€i¢f§¢I:r:z.;'%aa§x E13 ma no 136 mvam, rm W1 mars: zmght mt §wm y*.ax1tad tmyarary ixgjmtinn agaizmt: first VJKJCII vr l\l'\ﬁI'IIIf"l\l'\ lII\7II \I\l€l\I l\l1B!Wl'\Il"I#'\ul'\ IIIVJIK \n\l\JI\I '16'! dafa:t1§a.t:§.wﬁa 15 atlmtmdly as an-ewrim" of suit schedule mk M,.0L\, """"" "*""'""" 'H Van Uvvnn A'Vli"V'-:I\l'\I\I'l'|1;D\I\l\ l1l\l'!1 VAJUKI LR" RHKIVHSHRR ITHJTE LUUKI U!' KAKNATAKA HKEH COURT OF in m' mmugaﬁan.

'£2.

mamgr. The ma} mutt befarg yantirxg sm 01'&ﬁ_1' 0f mjmmzmm amza have mmsm-ed the ﬂwcﬁgkﬁam {sf suit schﬁuie: property. It amwmi am ms whetiiwr 511%'. u u pm§ez"'§= ﬁaambﬁ. Tha §$%f' '3 , in {if mm cmmmmmn of 5 = $3 the arém I am of '£13 upimimw. that by the:

vi I pass 11% falbwing:

in 7ﬁﬂP11&'1ed order is set .. back tn the W31 cxmrt for re-

appiicatrkm rum by pxainw fer it is mac ckwr that aermdanna 1 and 2 :§'§a--pu::3aaa$ ' ﬁmsm pnaeaasian af suit E r Pswaﬁaa shail mt mix 3213* structural altaraﬁqm tn §i.3;§3?; §e§E%.:1k pmpmty, ciispaasal nf If»-I. . $7.33.

$493,)' FIHIIIR 'E:O:'l'§ I) ICE'), -H'-ﬂ E'I"I'EI I' Igiar' R-in: Sagas'-'En 5 sin'); .-n...----. §I:n:,I':'- lg'); ﬂillﬂ Etl"n'EI I) -5').

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