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[Cites 1, Cited by 5]

Karnataka High Court

Smt Giddamma vs Smt Venkatamma (Dead By Lrs) on 16 February, 2009

Equivalent citations: AIR 2010 (NOC) 626 (KAR.), 2010 (2) AIR KANT HCR 246, 2010 A I H C 1937, (2009) 2 HINDULR 84, (2009) 4 KANT LJ 696, (2009) 3 ICC 222, (2009) 3 CIVLJ 840

Author: A.N.Venugopala Gowda

Bench: A.N.Venugopala Gowda

' * 1. _ 54A;.u,2-- %T_p".~s....z.__,§§<.

IN THE HIGH comm" OF KARNATAKA AT ;3é,:§*$AL:;%?;}§% T ' DATED "ms THE 15"' my c2g5'%E'_BR:::A;R's; J swag THE Momma MR. JUSTECE A';'§£;"'*.!E?'3i}GC?VP;fiaL§% é's.j>'é£?s.a REGULAR sE¢:::>:u:> Awggéf$5.-s9Sz2§G?"V BETWEEN: %' M L? 1 z 1 SMT Giaaazééézg V IEKGEDA3§3U-{;1i,?'{}VYE?.Ps53:,V 4% % D/0 i_A'?'E"M_UHlVAP?A--.,,__ ' A wm aamyaa * _ t RfAT_.LAKKASfi~;§éQRée§ 'u*I_L-"'«.L€E,m_ :_;sKKu§2--Hj0_BLI1";, _ M;§Lu§»:.-- TALU __ '= ' V2 SRI B..Nfi.VN3AVPPli". " _ AGES f*t80iJT 45 YERS~»,"

;.'5,r'{'3_LATE Bt§'\£}\§'PA' V ~ ' HVCI K§(TH«I RLIPATHY ;,A§(}(|.JR.HO8LI, A??ELE_A§\3TS (§?'s_ §3:. '(R 'S;§5As1vA RESBY & A§STS, Aim.) '*-.._}a:;;+.zr> ; ~ V' "SMT VENKATAMMA (DEAD 33* ms) SMT CHIKKMAYYA SXC) LATE VENKATAMMA AGED 60 YEARS, R/AT JAGADE NAHALLI 's!IL§fi{3E, LAKKUR HOBLI ARD POST, MALLSR TALUK.

2 SM"? NANEAMMA AGES ABOUT 65 YEARS WET} DODDA BIDDAPPA R/AT LAKKASANDRA WLLAGE, LAKIKUR HDELL MALUR TALUK.

3 S¥'*'iT MUNIYAMMA AGES ABGUT 62 YERAS, DXC3 LATE MUNIYAPPA RIAT JAGADENAHALLI 'ilIi.LAGE,""' LAKKBR HOBLI, MALUR TALUK.

4 X/EN KATARATH NAM MA AGED ABDUT 59 YE?;':5i%, ' _ ;

w/0 KRISHNAPPA % . ' R/AT HGSLER mwsu;

HBSUR irA:.uK; I § DHARw'.:>u§;:}" E)1'.:}.TRI(3T, "" "

5 SMT caxwmammn ._ "

::;*mA"rf--: ME§3¥z?£EYA??A(ABA'§§D} ¢ ¢ _ H RESPGNDENTS (av SR1. 3*-:~1_ M!4RA;_§'bfiA§:'_'EVdR R14?) ?.;f'm:rs Rs:xA%MM:s FILED ws. 3.93 G? cps AGAENS'? Ti-"EE '"«--._A3U;T}_GE!'f}--ENT_ 8|. D'E{Z--REE SATED: 22.12007 E3fixSSEE3' IN yR.A.?€S.Af32f'2€LIQ_S GM THE FILE 0? THE PRESIEIHG QFFICEQ FASTTA TRACK' COURT-XXI, KGLAR, PARTLY ?\LLOWI?€G T§'"§E L"'A$3PEAL'-v§¥§\£E3 .S~Et'TI"IN{5 ASIDE THE JUQGEMEN"? MQE) EECREE (mm; 2L:':j5.2&aes mssam IN 0.3.140. 449392 aw mg mg CIF'-THEv_¥'RL,€$IVIL mass gsams.) & UM, KGLAR. THiS APPEAL CGMING SN FGR AD¥ViI§§§S?~3 THEE :)A¥i*';«%_.Ts-as cam? EDELEVERED 'mg Feamwzsga:
passed is iiiegai and hence, a substantial que§;i_§:iiV"ci'?'~Viié'=ag. with regard to the manner sf praof his examination of SW-3, arises fer :t:C5'nisicie;r;,=,tia.5r':_AiVa*'viis;a.f Vi"£€Ai'«iCé;g the appeai be admitted and censii§e__r:é'dV_.A" Thiév_-g§{:i*ri.terii;i;}§éi:"2.Tis._ untenable and the appeai isVd'e§biiid ofimeriti: 7,. Since the raisviécif by Sri. Sadasiva Reddy,._is dir§2€.té'dj:~acj'i§iAri:§t"iiij§fi:9£;:ii'i:i£rrani finéings of the Courits3._':Vi3iéi;.i3iis'{V that, the wiii M Ex.D1 has not bier:-7¢Vt'i'i:.44fi2'j_c!.>nv\zi=2s"ra';if:'€2£:e§§§sé'r'y ta nctice the iegai posititin A party pwpeurading a wiii o'Ar°::_tiienA3is_iei under a wiii, is no daubt seeif;i'ng_'i:z> u;5;"<fi{5e"é diikcufment 3:33 in deciding haw it is to 9é"i"'i3i'o*~éei:i;' it is néiéssary to netice the wavésieizs which ;gio.i;iiai'rs*z.i't%3 g" of éccuments ccntairied in $3.5? & 68 of the,In§!iaiiVi'<j'..EVidence Act, 18?? ('ACE far Siififf}. Uzidei' S.T67,.if...é§ document is aiieged to be signed by any persoii, Eigrzaizure ef the said pemen must be proved it) be if} _,v_.E'§is handwriting and for pmving such a handwriting, under E-35.43 8: 4? of the Act, the opinions of experts and of X