Bandenawaz vs Smt Zairabi Mannusab Gulbarga on 1 April, 2011

[Cites 6, Cited by 0]

Karnataka High Court

Bandenawaz vs Smt Zairabi Mannusab Gulbarga on 1 April, 2011

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:'e5~=3p01r1d&éni:$ fiiénti {heir j<>1?:s.i: wr'i¥.:£:€n S¥:4a€.e:z11€r1f{f..;::1gi E_3€f€:1da{3.i: '$195.3 zmé 4 31nd aﬁse Ekefkérzciazzi:

acmpfed iihzz 'm"ii;'{,e§f2 S§EiiZ€II3€3i'1i", by fiiing §iI"}.t';i'E'i"»Ll§f§:S§€i3:C"€}i§/'tf.__u memog. Bsfemiané, Na}? W}E.Q w5;.%3 ";Zfl()'§1 '§I'§;§§I:iE*.:§I§5,' émpieaded anﬁ who Cétffﬂff %:§;<:--'b«.f_?_V §r:1p'§.€:a:i&d ('§§EA£§i}&'3{l£:j**3I1*E. €19 filing of the suit aisi) a1ppe3.{é.%dV_ih_;'0ugh'*«hgy A(':§(J'L1I1S€} and fiied her Separate xi.;rn?":;t.<«:::Lsia?i;ei':a.€ntA -Ciainiing 1/"Q!-H .;'%h&7tF€ §:{1.,*:--.he pf€:5pe1"{y.'-..

6. Stgt.ed Er:-.b:i*~_i:£zf'._"i:1*;éJcontex1tio11s cf 1%' arm 21% deféncia-'irxig in tf::'3§_r'iaf§"it€,ez1 si:ateme11t aim as u:1d<>::1':

";%,'<;e:r::1e3I1is*; in iile pﬁaint iiiﬁxaf: the s_«3-uii. V' bﬁiiiggf the f8:E'.':{.Tt?§:-',«U'.':*ii §3§'0§)€E'f'.:f aisf She zmdé §E'.*f€f}{1CiEiEE€S is in {heir jeint .. §;_>SSessi{>11 emd We1hiwa"{ along with £3'§§'Z€E° véiefeﬁndamia azre 110:: ::03;"re<:L in faiiig {ha Saié Esmd WEEES a;<:£;ui:"e<£ by éihﬁ SEa"E.s:% €:a2f<e:'z1:§*:<3:1_€. fez"

ihét pzzrpsgae <3? R€3ha"biE%f{.21E,%(:«§'§ Cﬁnérs 2:5 §3&1C.§€ as; in '{'§1{'',' year EQQEE 'z.2mi<3';' the 1"3€>iZifi{)3i,i{}§} ..... ",§"*»»W-W" ~\ at Eb} :T$:E§1.:€:d {§£JE,i3{§ €}5d83§iE§§8 m":i§i2::" S€:<:E"i<}n 4 {>5 ih<~3 EJEEIECE A<t::gL2£s:;ié::£<>:1 Am} mid p(3$s,~;<3ss_§{3n'T'.;1%§7éET was 'é:.2:zke11 b}7 €326 <:2.§fis::i2:ES of '{,Ej2H:%_"-- , 'i';}E£3i€f"«V GGR-'€F§1ﬂ}€Ei§1 an .3Z.G3,E§99. §3€fe':3.:15é2né.j¥"a§§€§;TE"? V' EEHCE 2 rec<~:iv<:d Ehfﬁ €f{}I1'£p§?i}»:E'sEi'Ei{)1"}i'.2'éf§'1{?§:i£T£;f'wf1'€}I§':»§.V the Land; A€:qt:1is;i'ti0r: G1{Tf§V.§_?€31", ,.j} ' '"{'%1ese dei€z}da_:1t.s {E"§.Ti:_)S~.._E e1ﬁa3::§~ ighe emrard passed by i:I"1r3R 1;:;:1§f2:i._Ac§::§.$ii§om §0fficer ané obtaineaiv z:":0mj:>é;nsati011 in I'E3;'.§1;)€C{ Sf :ia§3§'~ igetiiing claim referred 1 V fig . ,§C it;;.ﬂ~: ﬁudge, Bij &p1,iI' and " EuE:éﬁ--'b1e High Cauriii anﬁi__u§jﬁ'i:»nat€*i§,*._:{iE.§: Supreme Court Of 1 Efidiax ;;nd'7jV 'g:f(j ' » r"£.fr1<¢3f é3r1ha.nCemen'{: in the ":r__:@fr1p€r1Se::t'Lir}f:».__ ;2'£,§" fsuch, it i3 £00 late fa}: ihs p1é;i;1§iiffL§"t;o b:()'3:1:'ii{_é:~:14d that the Suit Eand is 81:13 Eirgeid the piaéntiffs aiong with these 5»{§efe:f;&a.nt:s§V"é£:iid arrther defendantﬁ and therefore 'V "é;E:?<V:§f"M';§r'a>. entiiifed 330 1/45'" s;ha,:"e in éhe 83,313; §3L};:%_éiji----:

.. 4g€:r:€*.o§og_3;3.,: sE1(}2:w; £2': éhe sziheﬁuiewi %-'ﬁhiéfh is; agpendezi 11:: *€.he:*. _;:>§ain'{, E3 a€im1€§;E:ed 2:3 :::€;::"r€:%{:'z:. Hezjissab' the 2*" S{}1'1 0f C§:1{Eus<~;a.b dicszi in Iihgs :;"€3'8_£"' E956 Eﬁaizing behind him EEG }.ega:E ..«-».~§_',--

¢r:--_»5y_'m"f Ed}

(e) 163% reprageniaiive. Smiﬁihatijab, the widgw 9:"

Guéusab died in $135 year IQES and ether 'if§é§:s 0:" Gudusab irzeiuding Khaiijama V. inharitaci shares in tha pmperty af 1 "

per Mahammadan law.

The avermerzts af {ha t§a7't., '::i~:.€ of Ixziadarsah the faftéifiizazj of §3i:<=,~Vf°e:3._da»:f1"ii:A"«:.1.?~1§':;;s-5,1' to 4- was entered in thé ¥2;i§c:1:fd 5f' the yam; 1955 af§€:r"~V.th5'GguduSvﬁé;b ;vv as the manager cf '_'g'ﬁii:"i;" misleading, inagmugfi as gf family under the.;f:i :§;;né:jg"}E_j%;11e§f2t_ Vijféiéicailgr foreign to Ev£a3§1Va1"'1V ;i_i:;_adéi:1Ié£aif_; ._ V' hof Defendant N081 ta 4 difeﬁ 101:; The deceased. Niadarsab ' ":3g1:1d his ,Z:;E;'5:}f:hé:rs partitimned among themseives iii: 'i"'E.i$'G propertiﬁg inheriieci by them _ "f::fiQé:':"§"A'1;§it**5;. Gudusab an his death. Tbs gaici iwa ' Vpﬁrééfg-giéiég were iarzﬂ bearing Sy.§#3°s.588/2 {ﬁuit pmpérty) and hangs ﬁﬁaring CFS NQ,;"§5?83 x ;§i§1:a¥%:'e 2;: .'%?£a:".& $30.5 in Eijapur Qity. it wa$ H agrsed beizanszén the éaceasgd Madafrsah arm E113 .b:"§i§'£1£r$ thaii E¥Eas§3;:*sa% stimuiﬁ giixe up his siéaraz :3 {E19 wig azzesegirai haizsé pmgerty in $:r;t,ert_.ai11€&.

Eﬁ fz:v{:>z:.:° r;>§ h.£:::; <):,h.{--:;:r bm£:hm*:s and, in a.d{§iE'.i<>I: to it 126: shaziid g.1§$<: %L:»:md {>v<«:r Eviaiki p<}s5-gassing:

a? his self Ei{.'.€,}E,§§I'€id hC}'¥.1S€3t gmpa-t:'%:y beéaarmg GT8 §\.?0.1'?8} {Si{fLiEi"i,€f by {he Side: {sf {ITS E\§aw1?"83) in f'c1'\:'{}U}S' of ather bratE1er$ *2:_':»2., Mannusabg Dasi:ag§rs;a'D and Rajesab.

un::mim0usEy zigreed that the Sy.N0.586/2 (Suit. land} sh0u§d .?;r£:_"_:':E:a;1g:%§ifa Madamab. Fm' t.]f1ese ihse' :;§a»r§_;«é:$" t>f Sefendam N081 ta 4 caziizij eﬁiﬁfed in"

Revenue Rscards "TV_;i;1gier A'{Eu~:. 1.

dated 30.94.2988. ';'1£:a%:'m;: mmF1 to an the brothers 'h/[aé;;irs;iVb' é;;§d'~-ihey aii éktcepted the same and a(tq'uieé:3cE'ed ?:Q>"-§t;. "1fhuS the s'u3it lanﬁi' fabsolxxte property af the the ilather of Defsndanf:

N§>s--:.}. {Q 4, ':3;':éCh., the ciaim of the pEa:'z1'{.iffs {£32 21 s§§"1'3,r;¢ in {he said. suit I2m<:i cannat be In viaw af Q3536 fa::iS, {he .. §3«EA;:i:i}:T§.ffé5 are €s;'¥::caQp@é {mm r23;i&§§z§g;§; any in reaped. of the praceeds of ' .. v §i.?:3§§E3€"{1S&f,i{}1'E. { ':2:?2 '%"E';s€~: f2":{:{:um {Bf pariﬁiasl 0? %wwz:é §I'{§§€1'°§'.}§€;',S 'bi~:*:WJeer1 E°~x§acEe1:"sab 311$ big '§.h2'€e bmfhésrs can '£353 225-:szt:e:~>:°i;a§:1ed; {mm ihe <:<;s_::du<:E. <33" ihe»: ésaié if;

ihree §}:'mE1e:'s;=; <3? Ma{i3;.:.°:-321%} zmd 2:Es;<> {Em e:nt.'z*'ie.;<~3 in the P:"<>p<:%rf.y Rt-3§__j§Si'.{'3}' {?..E2.} {ram da:.€:d 2¢%:0§.T.999 am} 24'®':.2GG2, in :*e$pe<:t, sf CTS No.§'.?Ef-$3 sand €}fhé'fIr §'€f(?{}:"dS is béi pmciuceci at. thee iiinfi sf evidemée. Si11<é€:"'-ighe deceased Me1d23.r.:'eab gaxre 21;} hig Sh2:.:re«fir.2 "£h"e_ hangs prapeﬁy be~a_;::':i:1g CTS No. .

sf hiss bratherés 21nd the S8.i.5,:_:' ub:"{ﬁh.€£'S *4 pa:*Z31fi0ned that same a:r?.,§}}iVg%":§':€i*:c:s€:'1v;¢'$«§:'; "t.iV'1V¢ year 1992, thisaa C(}{1duC?C €b'r0ﬂf§:?.,:€§1*'sv a:1é;é§;'§f?:§"

€3Stf:1b1iEsh€:S the p';-§,:f:'i::o13 vii' ﬁve _p;':>pe1"t.ri.€s betxveen. M2;{iar$ab" ihzreéz brcatherss.

(ggéi . ijo 45 never mack": any attempt;

V3.10' CGv}]_'L1(:i.€';".V.:§:i'TiﬁE._:i.'}:E'é.~"3;'€V€*1'1'E1€ afficiais in gééttimg n1:©zf..£s;i{>ﬁ ~,€:fi7€:~{:'{«>:.;fi in their rzamesﬁ Plétiflﬁffﬁ 'V :~*;eaT»'&rV" {his Ci€fEr3i1dE3.f"11ZS anyihing in :' §;L:%:i€:':9:{?i.i{}':: wiiih the payziiemt sf eompéansaiiian N0 {73,.L?zE*§€;¥ of Eailfiﬁr}. E£{I{iI"'E.Z1€d T8 {ha as ::1}.£egé2d by them in {hair piaimw n T Z '§}é:fe3n{§21m Na}, 1?' <:amé3:= E0 §:E":e impiééadeci 21$ su<:%L .5:§:;21Vb:§~€«q%3:€Iié§. €19 'f§Eiﬁg§_§ 9? {E36 Suit: .r:1gai:nsa*;i E6 ds§E%::{§am",£e. she came {.6 be 22:3'; Eéégicfeai She: {ﬂed her 55%': 321:':«,2f§.e _4 E »r""~w~u_W«--»»»--

E'?

wriiien siatamant admitting the antirﬁ céaim of 'aha piainiiffs arm cEai.ming far hergeif if $13"; S§E}&,I'€ in the Sui':

prepertyﬁ ﬁeufevarg ghe has stateﬁ in her girritien SfZ3;t€H1€}.'2'§ that the aarerments 0f the piaintiffs §haf£'fE:a=_::"3,uii Eand is Iikeiy 5:0 bﬁ zacqziired and camperisatiﬁz Eikeiy :9 ba paid are not eorreci. Whiée «st::£§3::§é;,"T§.g§ 5sheé.h"a_s ' further statﬁd that the suit Ear::d5Kfsz.>52;;: s ' Defenéant N053 £0 &§§ tal§i:;zg..: t::;dué V€3.Cd7L1r,5,_1:1,:1._;:3:fg_;§;?§'V'VV70Ti"'V'theifV names appearing in the Rec0'1<ﬂ;"L':'0i"":R:ighfS""r€<3%ived the compensatian amaunt f1"i():'I'1'_1 got the matter referred ,v"£G"-'§'.}'%E5 . ééiiiéiiig enhancement in the campenéatiéfg. 1999? fiied further appeals seeking enha;§;c@»rI;e:f;t'i.:1'§Ei€ said campensatiom. E: is alsa "'~:3:fi;gte.§fin3_ﬁ§'1<;:.__urri{%ét;--~----::;%atement that this Sefendam: Na 1?; 'the-v.§i;%4ug3.;:ht.er Sf iate Gudusgb is-3 aezntitieé ta 1,/'Q31 sham in thééjaizxpensatéem amount awarded in regpeci of

2 ﬁ'-.%.€ a€q:i;Ls_i'ii9r2 sf '£316 suit; Eazid. V' " After the Ff": defendant fﬁﬁﬁ her gapazfate writien Vgmﬁiemazzi an i5wQ'?.2G§5, defenﬁani N93 1 am? 3 ﬁéaé their &{£afEi'ié<f>:1aE wr§t.'§[e:'3 s;f.21§.{-.I:z<::§fz_'§: 0:1 E8.§7.2%Q5? {:i>z1'£:mv{;%:'t:.ir.:§;§ this 2£.*~:;a:*me':§i:$ mazaiet by %:h€ Eﬁafesziiiam: fafzx 1? in §"'i€?fv'§§?i"'§§_f.€§1 s:<;mt€§n€_:'2t:§ ii'1SGfE1}" ass {hay I'£-'riaic is adm§$s§?£;:n E1€i'::f ;3§&E:1'::if1"ss' <:§airn as mi-=°'er':'e:i in ihssér Qiéiiﬁix 9* Baged an the abavsr ;:z§e=2%.'CE_.I?,:ig_>;5s, I%.hEej f'£'I*1'€zi "~ﬁ:i.f'}'*'L1IV"€lr fraimjé £'0§§E0wing .f{:~':,zr ESSEIQS a2f1:i *i;x>«'o adV{i.€_t,i(s:1%3[§ £ ':§.su€$ and mceréed iés finéirags as 'S'i<:QWz_«i ag'aLi§1gf; "<:.*:.21{:h 95 i'.Eéét::'1. Si. ISSL1€7':1f«._ : Findings 1, W%1eth€:'_i'.hé3 pléiiﬁtiff _ :2-:"§:eve..$: In thé $ha.__t; €ihe1§:,:;it. 'pz*};3;:i'e3:fti.:%:s are: _ fihe affirmative ancisstrjzil 'p1*é:p:=:_1"iics V of _.p1ai;1tiffL~; '1é:;;f:;c_i as ::ndam":2s_ 29 V"1_7\f1f; eth3r' ~.'ff,}.T1.t3"'_Ci'€.E(§1f1CiaT£{S are Parféy in Eiiiiﬁfﬁﬂ §%)r""1'f,4ﬁ'-E-%.LVSi'12_1*e out of Affirmmivea 'zhek c*:<J:I:'p<~::~2.s21E,i0n amount ' " s:£;::_p0sii;ad*?V I §'€£;e§iE_er 'the: ﬁefendants proves in zzvsggaﬁve T. ..;i:h::;?r§: was 2: pa2'f,i¥;i@n "":sé%,*2;&{€3{%;:':'V 3/§EiCiEi3"8Eib zxnii his; bsf0%ih.z3:'S during {ha ﬁfe tirmvsg '4x.zhe:ér€in {he gait Eanﬂ bearmg " S}:~'.}"3Q.58€s/2 was; a}Ea'i:§:ed E0 him, afiiez" his éeath {ha namaﬁ {>5 ééfezzdazniiés entarrézé and 536:?' are ab$s:>Eu*::% gm-T162153 in passesgicm iii} a<:q%.2i;'»;§€.§0n Sf the $1.13? igzriéé as <:{>:1i;é3m%€d in $3521. Nz}, 4 0? W, 8 , '?

4. Whai. Grder 0;' (is-:<?::<'€e:*:'? As $5:-:3 "fgihzs ii £133.» 9;:-*§E§,=.§"~ ..

Additianai issues "

Z, Wheizhe-:1? the ::icf<3.nda1n'i.:s-:. I to 5"'EB_:::§:g;:a_t,i*:;e 4 prm--'65; that: ihf: pIg:iﬁt.iff.A' ..

and {§.@f€.i1dé:11'TEi1 Ncx .1'? are ,5 é5:s1:0pp€d from Vciaiziiing sharﬁ 15:1: 'éihe s:4uitV'p'm=perEii'ets an asceunt 0%.' £i{ECE'8}5i§Ed oi'-

ihe partiticxl on ccmfiargndgd in th€§rW.SV.i?-..V_ " ' 2» Whather suit Vi&:%'v"' v'a.iL1§3i;iv in re érgies a§1'd"'{§'..;Fa "'isa.id in affirmative suff1§<:§€~:t1dt'? ~ " ' ~ "

E05 '_;['1'r1TAé'TvL'T:'§'§,fc_'z 1'A'«.C01%ii"*£.,_ '*.VI'_§i}.e yecarding ﬁg findings an the ss21'idA"iVsSs.1j€ ' Eh---e§;""';§i21ir1i:§ff prayed 'mat the suit properties afe ar:c"eS€:if213""spreperties of 'aha piainiiffs and "~€}'i€f(f§f£:ﬁi€%_§£:'{',:S ;1ndA€}::a§,....i:he defsndants faiieci to prave that '_§§h€It*;ff:» $7213'a'pé:r§,ii§<)£': b€:1i:w€€2i1 Eﬁzxdarazib and hiss bI'0'€.§1€}i"S dt-WingE;*:.i$»:~._ §i§EE€.§11r:E:, wheireunder tile suit 'iand bearing _S}?ﬁ{§;._58€§!'2ﬁézs aﬁmifeai {<3 him mad éhai: after his»; death the Sf» §°;€f<»:'nda§1f:. N05,} :0 4 <f€i,€1'J;€ ta} be ﬁfiliiéﬁféfffd EES i€;:_§>;a_E :*~.é§;?f€S€%31t21£:'i:re5 05 {E16 ziézatﬁetéséiéi E'vE21.dar5;ab am? hemje illey Rhmwi:--..,V"n_m» 2{} w=:--é:'€:. §;he::>; absa<::!7n.:E',<:: <}v«:.:.'ac3rse; in §;€;}sé;s:;e:%s-;e:~i>,§:,>:': {}f the s5=;a..i{§ Ea_;:f:d {EH ?_:E1§=. s.=;em1_e 'iV&15%% a<:q:.:i:'€d 24-:§1:i E:h.21£' E.)e§'en€§&:";¥§: Ni}S.lxi.V€.?%_4.£1§S(} feiﬁed to p:*<s*:e {E1212 {E16 pE2iiI1'E.i{fs and "_§'?'"-= ::ji_e:'%'£"é3:"3§e':i_:a..:::";'::, :_.v;fi':'£§:

€'S{.€)pp€{§ fI'()§§I <:Ea..im.§n§_g €;he:ir re:~;g::t=2<i'§.§*»-*{;=: $h'au*e.s§~..*;):i'~.§:,§E€ :3é_i2i';, 2 p:"{>§3ert.ie$g :ie:{:re€.d the ssuit afthe §3.1ai::';€:§ff%5 2:5 Sizéiierfi :%:s__1;3:f:»;:.,, M. The Firm &§§e11ate";Qm;:r"E;, i111» was-; ﬂied by §j)€ﬁi=nda:_ﬁ; E\'0s...l ~.'{:_<} 5ég§;§;r'§_€¥é:»5d by ihe Ju.dgm(~:11t arid I"}£:<ér€:e: 0f " é:.E1:%.'§A':_iei§V fCc}7%;::;tf':;. »1:°1a§,sed foliowing Ewe:

points far jigs c§>r1$g'iV:iEs;~::*;?:'¥;,1E<:3i'i.' i,>"i'z:;.§ " i. Whethéi"..__ t5}'1e';7_ 'I5'ri:a_;:'_§ --€3ou"r2i9. 'has erreﬁ in partly siééreeizsizg STLi¥:f"£)_f1 thé"p"lainti_ff's withaut any £:;osts'?. V 4' é ' ' ii. W'?!i;tzé or'°der*f?"

"First" "A§3%Q_¢}1ate Caurt. while racordingg its 'V§fi':';{§Vi§";,;2jV .:.:.;*15a §;:.a:>§n.§, Naif'. a%:§{>v€: 3:53: "'L0wer* {f.'0;:r€:' 325:5; <:emz7ziEMéecE' arms" in sxwardirig shares in image ' 'gzfrgperig, "'E;<;::§ :1: did :13?" c:c:m:'n€.: ewor in awarding sizaraaz zf%j'z {§'ié"-..€e:s3"zde?(i ;;::"'ope::§.§;"., aiimrzeé the ﬁaié agpeai E7}; 'Ems .___"'i'm.g§;:2gnz:<i JL:<:i§3;zz1%;é£':i', amzi ET}s:e;7::%3:e 2:316. gxmdifiaé the ix.) Q42 ﬁgs: éiaéitezezsséid 3"-4 :*'s;é$p<>:1<§<:%:'";%;, :19 0i:I'2_e:_r §}:%r53:§:1 zioukf be b§"{}"{i§;_§§"iif {>52 1'€3{3(}§'d as hm" .is3;gaE E"EE}3f%;'fS€E"1ii&"i§L§V€. I"r§<;;f«.xL;':=:§3G_:1 Eeg21.§ >:*::%;:1:"e:-;z:%:'1*::a§'1?V:=és; Gf iiha». &€3{f€i'«EiS3€fd 5"' _ ipﬁazimiiff 330.5} am §3:"<3z2g;_,>;h"£: on :¢§7§>:'d }§€S§3é?§f£i1}E%,iy'--_,E12§ R€sp<>I1£ism?; N035 E21; '$0 5 {'e};'-._S::;_b$§q€;i€V1'1%, "fh£if€%§.f3;: R€:'Sp{}§1df3i'}'{1 §\.?'{>.5 {3} aim :%5§{é§§__ E€aViv.:1g§ .:2(:4' .<3i'~}§f_1e3:at. r<:%p1°es5{:r1t:21f,ive$, excerpi §{e8pC}Z3ﬁ'e.i:i.~V_.N:>9 5"{bi ﬁiiii 5 {E}. 2 .

AH. ihe Rsspandem, E\I0é§;é'ij.t<§'--{5z§';«.V£3 {e}, 5 and 27 {respec"*{.iveiy pizlflfgfjff and LR-s sf decezzised p}.§ti17i'§iffﬁ§.»T€§.5}j.:§?_;§f€ﬁ*w..?€f}f%§;$ﬁ;i}i.€d by the Earned c«:>un::se§ _Sri-S{@' 'B}.'I-'i£1.1!:_:a,.':1.i:.V axicl his...a1*gurnents are heard. E5;".RCspG17:ﬁt3:if1t' 1*iQ:$' Smit. H:;1s€:nab§., who was Eﬁeiéncianii fb:€Vf€)§"€ 'Ef'};€*. Tria} Co«m"?; also tiieé during this appeai. She was 'iihﬂ wife of E}1:2.s'a'.é';_ggE:°§%sv;§'%;>,,»_ <s,}f,E;;€§ was £31518 0%? iihez f0*u;:* ;~:~;{[;;/2:3 <3? Eaie _Gudz£'s:»2:bf'E'i:é ciraiigiren £3?' iihe (i€':{3€£%$€d Dezsgtzzgirsezb are ":1Q2<:€,-_.{}€hVé:' {ham R{':$p€Z£E":&€,I1f Nzjsﬁ 'E18 iii {:"€:Spe§::iiveE:,f ,_&j'{i£:'§7%:'::'{ié1:1:?; N{§;-532.5 {:0 I E}. "'i'?:§>:re£'%>r€g ER} <::>?;h<:r Eeggai "~_fé§§res<3:::£.a'i,3Zw5 3? Izha éiiéetézised Rf3S§}{}E§{§€E1'§ N<>.Er§ £i'€)E§§(§ 'ix? E3:"{}1,2§§E':i", '€T}}'1 :'s5:<';m°<.§A E{s?$;_3<>':':_zi<mE: 1'€<3§;§ 15 is; a:'::% 2*€:§:;g:se<:t.§*~.;<:i3;-* §f}=::3fer:1{.E2221*€'. Ngiégia 1.3 mi: 16. §{€3€é§}{}E'7:{§(;E§'}€, N{}$,€% {ca E8 21r*<;>. 21%} 1*€;3r§>$<:::'1';::%:§ by {he §s:a;:":1:§:s:§ C<s:,;t':):s€:.E_ Sri.B.,SgSo:-agaon. I}€::=::pit',<5: an-*21§§i:1g Si.£ffi(,'i§€1."£?L. <>pp{3f%.'{:s'%:::i't.§%,¥:

he has; m:ri' {?:h0s5::sr: My Szibnlit hiss; 211*g§%,;9::1e:1i:s;;""" V' 1?. Resgonéerzt Nt},1§ 8311.1; Bigééagzlg, '1 {}€:f6'mi2111t. Na}? is repr<%se:::{_ec£ b3; 'Sriyuﬁ:-3' SQ Jahagirdar and Bapugouda Siﬁdﬁppa. Ad§6'e$até'$ and their arguments are 11earE:i;V~._ V. -- ' IV 'A V 18:':__Re.;spe§iidc:a_§"N[é;':»?;6~...gmi..RehamathbL being the wifsé GE L21%'is:*;_ Rzijéisab, =r};:§;.é of the ﬁt.->'€;*. 80r2s;~: 0? 121:6 __GE1d"i.1.f-Eggfibg 'W2:-S d€%£"s:;1{i2:1i2i; 1\§<}.12 beforié the 'i'::§ai C<3L1r"i:. '*Si:«;3"-»:;3:1s<}=.d§§§CE _«:iu'ri:1g p€:nde:§1cy sf '£31155 appeai. Res§}{3?s.V{ie§2§.E'§<>§%:;§5 £10 £8 {_:"e::<s§;3é3<?'{.i*i;x'{-33y C§€f€§'.E1€§£1I1i' N03. £3 :0 E8} .§:$&»32§1g her <th:?_§cir<;é:§"2? are zzkeiaiiy on E'@€?€}E'd, I ".§"'}_";;~.r»:=,j:*'g-'§§"°'e=§.zf@? TH} e:}£;h€':° _p€r${>n <:<>u§e:§ be bmughéi, am ;"s:%::<>rd ___"ie::=3 Eéiir €;E',her Lstgai E{s%§}r€s¢%:r:.é:;1ti¥E:

r*'~«...,w"- '2-~*9v

-3» 2% éi-fK'§IE"'.':'};{f?§'. {TEE Rlﬁﬁfii §€§:*;g1Z$':.£::; Exaﬁiﬁ €:=:=;*{.:'a<é*:; <3? 23.s3sa«:%s;&;m_€:':':t, East, of bzziiqiizzgjsa E32324 dam-2215i §<:vr pz:y:::":&~:'.1?£: cf izixﬁ a3r.:~'{§_ Exﬁﬁﬁ '£.h<::~ <."i<><:urm=:11t. :°e§21t:§:':g is pa§i'§t.:i<:n 01" 'she h:>:;¥sié"-§5:f<3'pe:r€,y igzezaréng CTS N<}.};'?'81 b€'§{,W'{3€31Y1 the '{E'1r€e3:.__"ssm::$VL' bf 1a'{;r;%_ Guiiugab v£:«=:,, ﬂagtaaggirseib, Eﬁfiéiilifzéiﬁéiiﬁ '_;'1;~§i:e:i.;'§'13.;;:;?{1?c*~:;~::'2:b;" za;E';i:3I"§ L <:§:::a.r§y' es35s'i:a1b}is§'3. that. i;hs::"<:%é.>vas g_2*:i*éj_;i'?{:3:m :_:,§:"ifw:%e;*1=--":1E.fié§":e3: s':;m:'1?vi§ag four" S0113 (if isms: {3i;i<i.13$21b"*>;i::;;,.'Mé;1j1:1u:3ab {the father sf p};21§_m';.i§"i's), }:'vi..2£:§~2;fss21«§':§ {ti'I's:e{i?afiji=2_:e*z' of <:i €£%:9nciant i\?0s.1 to 4}, D.a5;1;tagirsab {pré:deé:§:s:%,i:'_)'1: N035 to 11}? Reljcssab g_prede:scr««§éc>r M ¢,£c:fEr§&a?ﬁf"'N.Qs§K :2 t0 1.6} and I':.haf:: dLn*ing _.-*::h€.:>_' xSE1I{(? :3i:;§?a1"'§,iﬁQi1§ '%B:--3Sia§girsab, i\/§a1V1nu,sab and RajeSab v--.gaﬁe'%T':pS §t'h§3irv4S%1éi'r¢ in ijhe Sllit land in faveur 0f Ma.da:"s::zb v'E:;2§{% Ee'31§Zi§'3_§:;{ §T'i;{}i?'iu him ihe house pmperty bearing 'V._C'§1'§':§Jo?_§'E'E aﬁ:£={E:=.<~:':2 ail the i:.h§'e{: af them get {he saiﬁ ha.a,éésé:~ p%':f;;3§3%::':*T§,f pa:°t;:':,;:c;:1ed among themseivess and i:hu$ 1.3.15.6 §\./_E3;<%2%:*sab,"b'ig:>é2::1:2e Ehﬁ' ezbsgzfazis {;:Wr:<s:* of €116 gait Eazjgé, 'we:r:'€i€E<3{?§i:Ac: the €;:'£;E:*<--} p:'€}{:é:é:d:3~; 0%' its aC{guisi¥::i<)n gmd that "E'%é_'i':::i23.1:";%es2s;E3> :2-:§s~3{> ggzﬁ»-*%3 1.2;} "$33 aiiaim in {he £:¥;:2{:€S§,E"&E %1{}a.:8@ "--._ wp§'{,§p€3E"Ey 'ijééairiizggj CTS E'*€0Q§'?'§;%3, Whiies {?{3§"Zi'§',éE?§E§iﬁg $0? ha'-3 a__ﬁ__§:*~«.,/"'""'~""' .1 s;:,.:E}:::i€:t§-:<§; §:1':2i§'. %TE":€: 'E":".ia£ €Z7<_s:,12"€: as '£?'i.-ﬁg ihézr E'ér;'~.;€:. z'appeE§:2;§.@: €<>:.::f:': £:€3mmif'.:':a":{§ ;s*r;%ri<}2.,:5§ errmr ii"; £i:%{::reei:':§:=; '{§'E€i?,..fé-§€;>E',§;§i~_V'{}f %fE1<--:: ;3E22.1":1ti£ff?:'-:;.

2%. Per cmztra, Sri S.§JéIeb;§a11i, £é;":;'i'i:*;3:-§{<'_;éfffmznsséiﬁ piaimiiff N05} iii} 17 whe<:» are :'<%s;3£§4{ti;i§;.*€i§,--:' §'€:»'73};3'O:i'*£:f§;€.'f1"§;"i;'fS' "i;1i_t(:.s " in {ha prsessemi; appeai sE:z'<3:1§;§}«*.._§:{}'r3;'ﬁé:eﬁ£ﬁed_ §;ﬁ'é'iA%E:.':."V-E;'§:§=;TVH§'{L%EE,E';{:;§-£VV:€:'-BF?' mm §a:'i',§<%ipa€:i0n in Ehfza 21<:q:.:jé§.'}fi%}_:1vV_:g}r{>{f§%€:d§§§§§3?vf?by filizkg an appiietaiiimn €17iE1er un(Vi{:1:A'S<?<é11;';;.g;A:.'.§'%%--V%'v§§3{12:;.cié3r SQCEEOH 30 0f {ha Land ACcp.:§s§'§?'j_on :A€fi;j~§. the husband of pkg}:n€ii"§1:1'@:.s§p~«3é*: félfhﬁi' of p1ai.:1'{iﬁ1 s:eSpGnd}.er;f.: up his right 510 {tiaim his ieg"itimé£'€¢ }_f'3f(3pe1"€.y. He ftzﬁher carztanded izhat 3.3 3:7E1E,--.._vz'1a1r::&__ éff §"x':Ié:daz's.2{b algae was feuné in the 'W,.R€vej1%i':iQ._R€:§:<:::'déé"a:e------0:": {ha dam: af 8.Cq?;U§8§iiO11 0f the said V'-V.ié1:*z€AiT.; »§;e%v...§ﬁ1'[§§;" _;§=a1;'€.i<:ip21i:c%d :31 it an b<--:h21Ef<:»§ aji iha SGEES Q? Ezezée VG-:2d:;:$é:-E3;7éi:h<5r<3fr;}réz §3r«:::§3erEy <:<>:1s51f«:§<--:m':gf {his é,'i$§}€{?E'. $1" '*f_..ha <:=as§~:§. 1~::i':a€:% 'E'r1¥a§ Cauri: C§€i"CT§'€%£',d ilhﬁ suit: 0? the §Ea§m§';i§'f% ' 23:15?

éfiiaé §'§:"ss€. .£§p§3€1.E.z2:E:é3 {i«:>a:r'£: €r<;:§';;?'§r§n<:§iE Eht? $62315: by c§i:§m.is;$.iz1g théz Eippﬁéﬁ $13.1: uzzzssg ﬂied hf}? 2i,'i:1a:=. {Es3§%"%n::§;1:1€:s: ./""\/"'*--s._----~ s:r"'-"w-»+-

33 22, Sri,S.BaE-EebbaiEi, furthéif Cantandaﬁ that thé "E':"iaE Cam": as W63 as the F:§.rs£:. Appeﬂata Ceuﬁ, an prsper appresiatiarz 0f the evidemta, piaced an receré the sidea baih arai ana da{':ume'm';ary", mzziuding .C£§e<_::Li:11'e31ts 3}: EXs.B3, ma», ma 924 am ms, rgghtigg.

was no partitien amangst. "aha ::,,<s~0:":;<3 ﬁ:f 3%3;t§} '-Gu£::iL1._._1;Sa;;b £31"; «- respect of the suit iand Whi*éh.__.aénV'iiti:ét.ﬁ}f :3i0 tE1§3.r f8.ﬂ'1€f" amid thﬁrefore the Trial as 'v§%?<;};1 é$ iifae Appﬁllate Ceurt have rightly déc-xiéiegd ﬁche piaintiffs. He furthar vV<:::x-z11iéVﬁ{:1.i=\*w:é'1izhat-ih-5:'€$;1t:a*ie.s°iz: Recerd 0f Rights do net either e:*€a*;¢ csr right in faimur of any pergon, it is 01332' ?Lvhf?§ C3"€?V'1§'}'.C{;1.if't. ":§VhiC}I hag to decide or d€f€2"IBiI1€ ._':h€ Qf tf£'e*vg--:«1:*ti€s is any property and therefereg =.S§E'f'éj!33f;,:7_ "marge ef Es/Eadargab appeared in the revenue reéﬁgﬁé §::.:*x%:';§;;$;ect 0%' the Suﬁ: Earid, if: maid 110%: be ham that was "1-his absolute p1"Gp€I°"{§2' entiﬁimg his Eagai ';9§<é:§:s37;e§Q*{:'{a':ia?es '£0 the eniize pmseeﬁs of acquisiiien V' ,.. :1,.:; 'zf{§ceeé1§:":gs.

2?}

23. in {>.:"<i<§:' Eiéf} :=;:,z%>s;t,g:'r*£.iz1"££é %}":<3§:* iﬁéiﬁﬁix €._§":e ;>12z§.:":E:.Ei'.'E'"s a{ic%u.<:<=:€£ €}i""EiE widexizte sf PWs.1 axzé 2 and §)3'€3dEi{Z'€("} :i:3{:mmem'.$ 213'; Exs.P1 in P8. ﬁefendant §QwE.? Eé.sfa,ﬁ:a1,? this d211Tzgh"5t€.r :33?' Ezaixﬁ Galciiiszéb i:':3tea{i Gf cE<T>ntesi:_§.:i_g"%i:'ié.é3--.._§:i-§§:_uQ?

the p}.2:zi1":1',§ffs§ has; fiiesd E293' wr'it,i:€é11'§:}2":i:%3rr::i€:'1'E'."é§.'d:é€i%:'i:1gvL.§:§9i{.. 1 <:;:1s;=;(: if {he }31a.in?::ii"£é§. She g__§0E' héérsézif' <§;2:2§;nif:é:{%~ aifs She has supgarted the C386 Qf 'i'{%;'<:~._pEaii"};i%§ffss,_ T§':§1%:j"e;3V::.::'i:estir:g' defenéant Nos} to }i6__haxn3 g1r_i'VzV;fi":,:;<::5:::iL t;}1 é:":3raiV.évidenc€ Qf DWs.2 to 5 arm? fﬁeé f§'1€"tﬁ¥3C':i1f}.};§:'%IVEiS $i§fE}3§3s';3);i to 926. 2% C>i*i~.*f:;1ref§;:I' I7€§L'dii1§§ Csf piezidmgs of the respective pa;"ti<a$ arid' E:§;'3;€= es;i;d?:3i1{*é"'p__E'.éx;{:'€éd an reétgrd by iham batik {Era} 213$ dcgczzziiezzhieg-r§,r"iiT" cirmid be seen i':I*1_£s:€ the: foiiowing facts ;_ 2§1*e.3;1é'i iii' svtpregte:

H {a} *E:5'§"§€i;A.,1'.é}Li§l§S2l§}§ S,/<2 ?.%'§a::°€.L1ja$ab Eiéiibiifgi, V' éafgiéig <>wr:ing €{--:;.'i:a.§n pr€;pe:ri:£csa, imchiéizag z ;€i§'i€ Suit: pz*'{:>péé3f{:y' viga, §.2:;"::{i b€3ari_:3.g 8y,P€<1E§85,f2 i'E"};é"f5c3.SL£f"E§".§g § £%(f§'€§:% :35 §3;iE1}'§i21S E-":§.'{i'LEE3;"€l€ ail, Eviaiibagzayaxt. Vﬁiiagfe, "ziiixk emii E_)is'é:r%<t1: §3%j21p:.z§".

{b} {6}

35.} Lats Guéusab éied in the year 1955 E6311-*i:1g hehmd him his five sens viz" Rziadazifgagb, Eéaxjzzsazb. 'R/Eélililiééﬁaiﬁg E)astag.1';r:esab H.éJ_t;t§.__ Rzlgesab and one daughter viz.' Aftex' the derﬂh sf Guciugab, his ::;€:'i:_§§r:.¢E.$V:<E§*§; ' viz, Eazjasszzb dieci a ba;{ih{*3E'(}I' ' E958, A-555 gush» the ;s§'21id:1'£*I2"{j3.A$;a._Eb'.

ieave behind himginy one .aS'h:is E::g§_§a§ hé§r.;; . Maéamabg thé' first _.$§§5"1':v_0f. _1_at€é.L§--'L'1_<;I'u$a§§ died in the year ."'M«-1984 3. brehiné him defhrzdarzt. N05,"; Viaﬁi {i°e:sg;{é£i.§:x%¢;E_y appeﬂam:

Nos. 1- i 4 'E":f:lere iir":'};.: :13 ksgal heirs.

-::1ﬁ"C§::1d_usé;i:) VE7,., Mannusab died 'in. Eeaving Ejﬁhind him the 'p1;3;:§atiff.S 3,3 Eegal heirs 5: fie} 'E326 f0aé'fé1:i'1'S0n sf GL1dLES€ib vim, Dastagirsah in the year 199*?' ieegvmg behinii him "«V"_";:¥§i'§%::'V§éan€; N035 :0 E 1 as "his; legai heirs. 2;'?"-'éifih and Eagig. sgizsn; Q? Gzgaiu-Sab vi2:,§ Eajesah ﬁied in the year E39? éeaving bﬁhiiiii him dﬁfﬁiidéiilfi Niﬁﬁ. T12; ii} 18 as; his iegaﬁ heirsk =ii_-4»~...,§(\~""°'_'--"4;wV {g} 'HA3 Eisama, ihéc <:>:'f:E:; =::§3:.;:§§h§.¢%:* <35 éaixé {}z.::i:,:.sz-2%; is aiive 215%; 2:32': thégs (isms, Eh) Thea suit lama; was acquired hy G«:)v<-3rnn1e11::.-~53?

ii} K23.'r'r1at;a%;a in the 5.56:3? 1998 anciﬁ" £€:«s *--_ gmssesgsian was 21.1530 E21,}/{€31 on -5 V Thﬁ acmpensation amount tg defendant N05,}. ta 4 by biyékflfaf,/:X{TQF¥iiE§§_?;i{§ﬁ Gfficez'. Being ne:>{: sa{.isf{€d7..§,vﬁ h :*:.h €é --.e.;R*;21':;_;{i«._ A passed by the I.4ﬁs(:);>K:§T1'€§--f§E'f}{I1;:"{Y3'EV'?%TQS§i"i:{?VV4V,gGf 21 refsrence made the Land Agéqtzisiﬁéiaxi Civii C0'LiI't in LAC N{>.?96 aﬁwf iﬁivii Court:

enhanc;:dV_thezédinﬁgansaiioxx '§n 1*»:éspect. 01" the 1 3211:'; ad 7f' V E§'§h'®r 1'f»i,§cj{:"::ifILf{?S3}§;"'.'?7a't:hc21" Of the p§air1tif'fs or _22ny "<.{>f' 7-.legéél repre:sent.aiive$ of t}'1€= &é:'(2eas<3d'-V._§}_a,$t.a1gir:-gab 5);!" the decfsaﬁérd did 2103;. choose to file émy appiicausztezzi '§*:§V€if¢f,}'1?eA'T~3ff1 f3;;a LAC} ffi§i§'1€1" under Seciian :8 er L§I.%;d¥3e:if. 'éectien 30 of €.h€ Laznﬁ Acftquisiiiian ACE ..S¢§2King;:§ resfézzremtcs ezﬁef ihéz nf:aE.E:s3r to tha Cévii {:{,}1:Y3;. €i§'.h€:E° far e':1h;»m<:e§2ze1r3i¥: af Ehé:

'{:<>:n;}e:::"ss;2ﬁ.ia:"1 :32' im: §iE§«b§,3i"E;~3f:§{1€fﬁi af <::3m_peI1s.a§1.§_<>:3 ammsm zzmimggt: éhﬁnz ;a1.i.ii. 5"'-.,.s_-»«->-«',;,«»~ KN'i"\iVV1% 3;"?-* 2.3. it aizem rm': be ciisp':.1i.é;%{i Elhzli. uzézier §1€§}hz:m:n2:{i2m E_,2m-', i:hc:=; fem' ssxémss sf iaiie Q':.§{7§U--':'§.':1b viz', Mﬂﬁélfﬁélbg §\fia:1::1L1ss:;1E;x TE)a..ssi.21g;i:*s2:b zmd RE1}€?SEib, beizig {hs3V.§.§;t_:;;a .E'fr%iei:'-:3 sf Eaiéz {}t,1dLzsab shalé be entﬁled :10 2/9"' sha1"é'-ﬁfatﬁfg.

cméy da:,1ght€r 0? Guduséab viz", g.de§éf1'd.a'1f1_t4~iE*§<}_:E-'i§. .B£sa.inai. Shall be eniiimd to E /§:'h shgzmf §;:ff:v :r;:-1§ 'é;.ir.1e;= Eats Guéusab, The d_i.&3§ut:e L»; éuii. iaﬁﬁ .i.€., the agricultural é.V§fAqi:ﬁ}'.:"ed by the:

Gsvernment ané j'Q<}S5€S$.iG r 1i.gxr§i.(%#f'%{>§'*'x%}é};§_' jj(.§;.:}{€3'E'§ £'}:11;E()h f3€iI'H€i' to the filing i:nsV{;;-1n5t,_ 'i;§3? ff;a*:p1ain'£iﬂ?s; being the Raga}. represer1'i:;itivVe;é.V0f_§\\r'Eanr1usab§ one of the four sons of Gudusabf 4' 25'" If it'-.i.s 'tiie éasé 9f the gkaintiffs than: on {E33 dgath suit Lzmci éevolved an ail the: four S't:rV~§¥§1"§igv:':s§z;»é'-"bf Guéusah xfizw I\IiadarS21'b§ I';/Iazzmisabg _D3;s§é;§;3ir:5é3;E'v"émd Reijezszzb am} 21:39 Smiﬁisamag 111$ anijg :,§32:L§;..u_§§':§4e:*"' amf: ass Si.£C?£e ihejs are: 223% aniiﬁiz-zgi £19 §:h£3:?r .j"_.:"é:;2pé{i2t.ive: §€:g§f,imgi'§{;% :sE':21:*&%s in the Said pr0§3€3r*€,§-*, the case ef «v.=.-K--§m&WM~""""' égféxzdant Eaiasﬁl ta % ﬁg thai 2a;§¥'L:€;%:* {ha {iezath itaf Ems: G:,:du§abq {ha-:%:'{t W'af~f; 23 §>a_;"i:§_ti<>m %}«:é€:w€,€::": the 5%z:_i<§ fem" 5~;on$ 9%" Gu<i:,.:s:;ab zmd in '£.i'1<:': said §}a..:"t.iE§.{m, Eh:-5: tieceezged Madzzrsab gzévézgzp in fewaur of his 3 §:=:*0t.E:<3:"s5. his ham:-;<~: prQp€ri}f;"'be2:;fi.§_1%g§ _._C7i'S N0.E'?8i $it.L:2J{ie in t.§1<3 saaici Viliagez, x2rh§<:§2----&3.-iééa 'aérzf:i:§:é7<i--1y purch21s&>.<;¥. by him from out. af hisg G'v?f.i'}zﬁj£?>§§E~3..'{i-§C§?f'§,__$3,133 ' gale deed; an& be aisso gaw% ::_p_.hi5 'aaiiars pmp€r'£.y bearing GT8 1%)' ::ih'ree ather b'I'Oth€'l"'S zzné in CQ1'1S}'.<VC§"€"l?x'.;'V:'c'.1'£.§.C}"f."§,.'<"V;V":*-f his three other 'mothers; 'z.0gethe§:fg;§f've i:i';j"E:1§§;~3iV;f' Suit. land and as such, hg. thereof erltitied to entire pi=--0e::£e€d:»; :)Ti"':;é;:»::4é;£;ii§i:,iéi;':1'. ' <3§.é3«f:; :£';f the': plaimiiffg 313 that were was ﬁ:*:::» ﬁg-1 :'€.32'f},i1:*;:*2;A.§§x rézéﬁéct sf €i_iih€'E" £1516: Suit; éami or £116 E:-;r.;<':::%§':i";51-'§_4 E*s§§'a:S;a§)r<§;13e':"$:y bearing CTS N0, §'?83 ass £':{J§'fE,E*§1§€@ _ by é€f€z:_'5a;3.«§i E\3'{:s-.65.} {G 4% and thaéi, an the demise <3? Ezawss .§:§%;§{§"£,3S£ii§{3",. the: mznzes of his; 2131 iha ibur 33:23 cama ta be . €£?_':',<?:%z"é& in the §"£f.E?'€E"iU;€ r::*<?<:»§'<:E&; p€:'*'£.a1i:1i.ng to file 5-said Ezmd 21:3 the §<>i§:fi: {}W"E"i€§":':'» 'E.h;€:'i"€*€'3f anzi s3Lzb$€q:2é3:m.§};; 'ﬁzzft :'ieC,ee':s€£i $:H_H'£"'~«.x""""';,, » -xww.

.E\£Eaz:ia_rs;-;21E35 '€..E";.é;>, _fa§:E::5::' of {§<;=:£:7<§é:z1§%zm§ N{7}S.§ %;:£:> 4%., §Eie;;:»1.E§5,--* g§>i:

msa; mamas: {mi}; 's'e:%;.air1€-:<:i in 'aim: 1*€w%1'm{:2 r<«::'::>1é°dé; by §.;§e3t:I:i:1g§ the, namecs of hi3 mhar hrzaifzeérg dekzﬁtecﬁ and i:21§;£1":;§."'~:,1:2s:iz:.¢;* zzéveiniiage 0f his naméc smly being; in "$16 mven:.:~cé-.f§:<:«;§1'efis3;he _p2:rt.i<:i§:221ted in ﬁle z1{":€;ui$it;i<m p:"<:=s:ft<~:'.r:'3('§.3';':_1g__z.j§..§_4_"=2;:*;.z:E:" aj:I;»,:..im£:d ab$0EL:3::<--: <;w§'*;_erss111?;3 aver £:'%w e::uif: ;

28. in SUp}3{}fi c:1fh1?$ <:é;:i;fi.ea'1i§'*c~_:.'i'that of the piainiiffgg who was; :<;1r.1Vv"£}1L§':":"v;:?'._Vé§:tTr:'§ ogfactquisiiion 0:: any :3? the 1ega.£m'h€ii";:; :Uf 301% "of Gudusab visa, Daﬁagirsabarznd. R3.jc.s5;b Vdj1«ci_ rid': ﬁivgése to participate in the E37cq1T.1isAit}ii:3'x.V_ §3r0C.eéd_i_::.g$ by filing appEi.cati(>n eithm' u::<ie'r Seijtien . f(;E' V'§'-f:;é'v{,and A(?qLI.iSi'U()I1 Act Saeking ez1ha'::c¢mer£%:' :35? C:€§1'r:§';@3f::s5;1t.i£;n 0:" under SE-3€.',fi{3};"}. 39 ef 'she §é'ia§:'§:i§1g"'a§;fI:_€__§.I7v Share in the proceeds (Ef a,C.qu£sii:.i<3:1 ":_v;>::1';5{ _'/f}}€i'§'v§3§:{}§'€?' 3E1§;T;_€3 ;>iai::':i§"f1<s last, their rigiii :0 claim. ssiiaare in ac:qui$i%.iQr1. Sri ashak Kaiyanshesttyi {hi-3 §£:2:r1"':é3{,€ §::'(}LE:ITi'S€E far €§€{€Y}{§aE1'{l N05. 1. to 4 22213 9222.966 .:3trs::§g ':r;€3Ei£:;:.1s:?€:_:3:': iihéz éizéiéiésiaii {sf H<m'b§.€ Supresmis C§>11r§: in the Smiﬁmﬁey ﬁevi Vsa Siam af Eihar and azmther N M W_.a>* z*<i;3c>1<'t.<5{i in Rik 199$ $€ 1513 "E.'he f2:.{:'::é:: in the sjsaid ca;s<:=, bsibre Eihe Er§<>:1"E31<% S12§}§'€'I}.'i€3 {::GLiE"'E', w<3;r<:2 maxi: (me {}i i':E:s% 5:0» <3wn€r&; 0f aéﬁﬁgiiifﬁé lzmd had fiiaai :":3§erez1{:e in re--:a;:}&:_i_i.

shame (miy Eifld got. tbs: <:::s:"r:p<:>::1ssat§0§1 @17?.1T3é1:{"iv{fv €:k33;. i'i.f1L§ '<:.h§-3 Gther C0~«<3w'n«:3:"'s; haerﬁ moi: filed ::__214:1y._gp§3ah.::.g:t*2i_.:3:1.»..h$eeki.':1g"

§T'€3f€I"=f3'ﬂ{7€ Qf the :;1cqui8i§.i:):3. rfzagiiter iii; iﬁizc": C.ii?'i.E' €2 <>:1r§j.. VA 03:. iéhas-sa izzztés, Horfbis Supreme C?(:»§,::"i:VV{}bsé:*v(i«C£ atﬁpara N033 and 4 0f its Judgmenii 21;s;.L},:_3Ad';3a':2.j_»' 1 u

3. The1..Eéstiﬁrgaedii'C§§L:§:;1sa€§§'u,,(§%:I"VV appellant; €:01'1"tez1:V_-«.':§1's::'?€i..__ '{l§.',T%'.§;'a'§, .€"i'v..'S;<§'(f'§:iv€)}ﬁ' cf the Ami, thg gander C.,P.C, is a1:£pii§:g_:fii€.:_-vv1iQ?3.V§;1:s§:"'~«}§jrQC¢€*€ii:1gs of the Civil Cdigrﬁ E.I1'VI1tL*SLf-3iii:}C0if1SiS"{€E"1f with any of the §m vi':=;iQ'n__s A"::{311.'€.é1ir1<":{i in the Act, Since E, CBC requires imp1e:a<,iment.

23%» ";::€C:&s5;~:arj; and pmper par€.ie:--a the 2: ET§E3(1€i=SSai."jg' pelrty is the " .__":pr0v{*é€:éi§_§I§gS§ she is szntiﬂed :5: {ha $8.316 "p.1:"{v'ié:;"::5e:':<»:i~:ii:":g$, Shs ES €m:i"t'ie-d ta ihe samé ' *--.'_§:0§1p€1':sati{>n as; was ax%;'a;"s:i€=ﬁ ti} {hé other ~{§Ee1:m2m't,5. Wt-3 fimi :10 §::rc:*. in the <f:<>m:€:1t§im. "EEK: S{E§"i€E1'}€;'. :1)? {he 25:{"f'§i', is ir:<t{}:":3:isi:e2:":i. V»-"Em E/"\§,2-- >\.__/-' ' €:~--«~u;~.

{3,?.C,. eegarding {he entitiemeeii te eiaim eeezpeeeetiee ueﬁer the Act. "ﬁne C.P.CV,.-2, previdee en}? the preeeéureft fGi'°1T¥i&'E adjuéieete iche dispute. After the ewe:_<§_ §€?eVeVj'~--._ -5 made under Sectiee 13; the Land Aeaigufeiiielfi _ Sfﬁeer was required to iefs1ue"':3::iiee~:'eﬁderyVI; Seetiee 12 ﬁe ihe paftéee. 'g§s7-.¢er1tere§3e;ied"

under Seating: 30 ef tiieviﬁet, the a§3pe.T:1e_ei*v--.ie eeﬁeiiied te receive the '_eeei1pie11e3;ti:.§:e.' I either unéer pretest e1°t_éi::'.tha:.gi:t:_ Whvenﬂzhe eempeneaiier: is reeeifaeifiﬁiie1.e:;'--;§;'etest under eu'oweeeti_0r:: {-1} ef ?:'i'1e.' epplieatien in xarrifsizvgfuhﬁie_~;i:e"?§e__A_e1.ede«-\é;i';ﬁ?1i:i"'ii}1e limitatien preeefibeeiV:':_;neir:':*..'Seetieri to the Land Azeqtiieiiievn to either extent of the ieed, "value of the iand or appe%é.ie:;mentQf; eompeneatien and upen férreeeipt theefevef ieference ﬁe Court would be mg;«;e._" '~.&_._T'hereun&er the aypiieam ehal} be eiate {he greeede 0;'; which 'Vhe/;"eE=.ee_ eejeete is the eeeipensatiee etc. Vaiié geefereeee is e greweenditien fer the Sivii Qeert A. to?" eiijtaﬁieete the eﬁjeetiene reieeé in the kefeeergee eepiieetiee. in éhie eeee, ii is feend 'Q3; the Eﬁgh Ceert that the epeeliaet heé net meée any egpiieeﬁen twee: Seetiezz 18$;

3?' "Elm jurisdictimz af $13 ﬁivii Sam': ta éetermine higher cmrxpensatien, as laid d0Wx"'a-- 'v .

unéer Seating 23 af the Act; wauld arise &§£x}'§?'~«_ when a valid referemre has been maée§V_ii:1d.évr.. ~1- Section 18 within the prescribed _1ix;f:§it,ati:;<j§I;,"_ The jurisdiction of the Cmj:ir1.i"i.-3 «foi1z1d_«2~;'ﬁ*:.g;;.1 iaﬂk valid reference and than the €§iV<iI Cm1"ri_:r' jurisdiction to determjsim the Vi:-9I'r;;pe:;5~a;i:i§,~;35 012:; the basis of the obje-anions rais:e'<i by" tV1i."e claimant.

4' We accept the f'iVm:'1:in'g*$f:tI;.e;fE§igf;;'_'C0urt that the app¢1i}aiz.§ ;ar:;3:rVV'V application under 1'tI_:iVo11ig1ij; V'ii1:gé"'Eppe11ant has asserigtzi application but midéirid:£év31p:é«:;iias:""e.§éen «;?.)'iéié:Vé:d before the High C (}I'1r'f"O;'i" "'1" husa, it £3 difficrudt to 21c<:e2p1; Frvlai' §i,;Ci?: &f n app1ic::ati0'r1 was in factt gzxagie .?3<:>'fcV:>3:"e' "izfae Land Acquisitien Officer " §LV1it'%1iz1--.i:h€3 ii:1i£%ézti0§1 p:*€sC.a"ibed under Section ACL A<::c0r&ing§:yx we hold that the V" .__gﬁ§é'iia:it haﬁ 3133.: filed any agplicaticn, as I"8f§i2.iE'.€:'d unﬁer Section 18(1) read with Section 1'8,(§3 9f the act. Seittien E33 d{}€€%E~:% net, appijg :0 "-2';h€ fa«::i::~; <3? the <:aSe5 'E"h& §_"}E°(}{?fiT€;3:'L1i"'{:E A§}I"€SiZfF§b€3§ Linda: S€:<:'{i0'n:'s E8 emé SQ '£5; §§*;(:{ms:i:--ai:@ni: §§'fE.i'1 'éhff p:"<§<:e:§ur€3 pE"'€fS€.fI'ib€{§ m.§"~ww~~»»-

'Q9 zmciar Gréieér L Ruiés: 3.0, C.§3',€ﬁ. {}E'"(§€E" E? Ruégz. ES CaE3.€, W-'{'}'i£Es':i apply iii} in1§3.1a*ea<:i_ 22. ::<:i{?.e3::3s;a;ry or :§;)§"<}p€;".§" pa1:"£:j; :10 eff<~:*:é'Tm21*€,<"-: COIn§3§€§i~!:".--. a€i}udicai:§<m af ai} '¥5_'.h€;' disputéss; havirxg a:7é$'§:ﬁ_"--«. "'. b<:i;.wee.n 21.1} {he §1€{',€SS&1I°y 0:' p';::'0;3er -5 whet; H1213: be bmmai by $219 de<:isi:.>:1_A'_:

q'£_I;t'38i".i€)§1 {$065 310%. a_r.is5e ._iﬁ.;éc.3~;i";:=§[§;§§i,.eV:;Vt'." ' pm<':{3d11r€: haw been As held earheiz m_a1{i_ri";g; 2111A"~E1ppH(§§1'E.i€;2;§'g,«--»...§;":.9 w1'iti:1g under SL1b~-se£7tid:r:«..:{3} 21:3df"\$%ii§;1inVfgth€é liznitatiun prescrﬁdsegi g.'-"F»V:§y'.1"C"ii'€%:'k'.':E?ii':5"fQﬁ:Ctid%é 0f Se.<:t,.i0n 18 are fer' '€1.16 Larzd Acq1,_;:isit.i0'n_ ' . re.f<~31*€:nce E.1}f1Ci€I"'.eC§:'€3{E1£i,§§'):I"é_~_ 155; 431113' i'Ls":*é{:€ipf,, under Szectioij Ciizii C(5L3, i"il ,<§@"%:s jurisdiciion 1:0 issue r:ci%t."i_e:é€;._ arid '£:.}"1'a::14l~:--z1f€;:3%;r" ..-t,<3 conduct: enqtgirjvz as <toI1{é§11pEatéé_ Li:1{§e;f.."'th<: Ae::1:.w At. éhai stage; the .«\§:§)ﬁ'0€€duf:€"f}V.f VEI".iéﬁ tZ°T;{1, 21$ {70n?;€:m'pEat,ed under 'izs,-*<:r;: 1d. appiy and Seezrtiétsn 53 0f {he 2 besaisms a§p1i<:;:1bEe. it is; an §(}Sii§{H'i *I{.§'1ai: {ha £:<)~<>\a.-mas? fiieé 21::

;§p::2§iéVé;f.§<:':"s am} lime? sezaght. £"€*,§€if€3E?1C€ Zlﬁéﬁi' V A 8e {%*::£@n E8 in regpeetiz. of §1:iS sshare QEEEIEYK Sag ii: ass 2: f8J~;'f{, <i:%a,§:'§:s3 $3.1' €:<m1;)<:§":s€zt.:'<;m in E%§§L}E',C:§€§*, and W515; paié imva1z"<is E E4"? Shéifﬁ is 2131 iihe €fE8.iI'§'§::H1§:E%. :20 s5i;:'e§e::E: 6)? §3"E1a§.§§ﬂ21§',i{)}'1, ?:h€: §:"x_._.,_M,w.~»~«, 3% aypiigaiien :.::':&€}:* Seaiian 18%} by 011$ 8f the CG~Sh3.i'"€I'S weuid be treated as {me maﬁa a3z*;..

béhaif Qf 931 the CG~8haI°€If"S. :'XCC€}£"diI'£g§y;-- '<.§zé"~. '. hoici that the appeiiant is not €nti'{1€CE.--§Vf£ 0¥''§é§;;-"~--.. -5 any highar compenaation p:;rsuaz2.€:.V_'4_:Ee:; V C3:.1"1._ awarﬁ maﬁe hy the I'€-f€i':«§3f'f;€3;€' "$G§_1I"%:' Section 26 at the 3;;:3stance 'af:'--3_:'ie sf ownerg. A V _ A_ ' {Ezz1p11a$ :£?s.,;s:tz§p1iefd' 1fne}Vfg 23 From a caréfgﬁ-Ar:&3,a:§€--i:jfv;g i&h:?_Vab0ve deciaarz 0f H::3n'bI6 SuprerI;¢v'C_0u:%i'§V'ii' ?1§a.%?--§hﬁt were more than {me ca--0Wn§:x:"'S"'§f iazf;ci:__ :"u:1V<ief:.'gLc_q'uisit£0z; and 0:11}; 0118 0f them EhEa':f§1:a€f€E"&VV"f€ft3fi'€€E'£0 the Civii Cour? by filing his app§i.Ca:§i:.i0f: 18(1) of the Land Acquisitien.

Act and {E15 C_V'im?£"V-.CG'ufE refus€d £0 considar the claim 05 '*::x1:I;"1€;r :'Ci)-.012;~'1j1e1'sH§i:i'""Ehe absence sf their apgslicaiion {ﬂed %)éf§;r:e'TA §_4éa:':_.§j..Acquisi€:§0n Qfficer under Sectiem 18(1) sf thé 'L_5an:i~ Aéjqiziisitian Act, seeking reference :3? the matter is "i3:Ae C§véE._.€3s2i:'t, In viaew 9% tha said factg and <:§ri:ums'f::a:1ces§ _ E§ é*::.'?:;:e Supreme Sauré: heici that thaa gurigﬁiciéan 0%' $26 Qévii _g.aﬁrt 4:9 éatamzine highér €GI1"E§€ZES8;'{i0Z"3 ag Eaid; dawn under ;:%~.{MH""*""~'""'M.' éi} S§*f{.'i'§*:}§1 23 {if 'ihﬁ faaﬁi: W<n.§E€§ a1:°£se {)E"i§}? Wham 3. 'vz1E§{i E'€Ef€f'.E"fZf§1(§4;? haw beer": matiizé z.:m:%€2* E§<=.:?<:Ei€::1 E8 wiizhm. the §}:"e§{:rEb::=.£i l_i.r1':ii;a':;i<;~r: amzti that the jt.1ri$di«:é?:;E:m {if the Civii Czmrt {{2- deierinine the (tomp<31':se11.iz>I1 is: foumi<3d an as V§:1.i§;":£ }7é§%i:{f?I'§{:C. in the §.:'3E%f,a§.'1i'. £?£3.$€z ihir. .i".1€£I1'§f3iS of defétnziazrzi. 'i;=r:E§{ appeamd in the E°€'§f€3I1L}€ re:cc:>r:i$ a;:S'"fffif:fp€";'S{}£7§é'i;§1{i€§X'€:5S3'£€§€§ mi n the auii izamd as an {hie date o:£'a€:q£1§Sﬁ?,_i<§n aizzij E;.§r2<3re'£E;$:*~::$ f,E"_s_§>_y oniy p21rt:i«::1?pat@c§ in the e1<:q::i;3€'tion éifid award Was pas:-seci in their {L':T;E1fl€fS€~ 3.:i'::i*ijlxszﬁ.defe3f;d3;r1f N05,} is 4 got. the refergnce made: t€>.}é:h§<3-CiV.ii_._C{§:;.:9i:'fin re-sspect of the entire Earié, I;iEZ»'.vfw.if§'.F6-Speifﬁ'£}f Tih€iI° sham (311137. Thu:-3, they ofdy " rew3:ii%é':}L. t,hé=._»{:%3_:11penSaf:em amount, go: the referemte IiEE?§§f3' :0-._Ci~:;*§"..--£§ou1rt. by ﬁiing agplicaiiian under "'~S€c§:i§}"1 pf E 5 E."*~.5E€7f and fﬂeé ﬁm:h€r appeazhss Seeking *f:'2.;v'€1f:erjAém»i:'a5f:c§é:"::e§1t. This being $0; i am cf the {:e:>:r1s2'dere§ {}pii1i_§f1 "{.ii1,a9:t «jé:.':i£5: fa<:t:$ in €'}}.€.:'E Said case beibrﬁ {ha Eiorfbie Sﬁﬁfﬁﬁitfv iiauri: anti £:I:2<-> f21C?§',:'?§ Er: {ha ir1s:;'{:2mE: (T615992? are éﬁzaiiy A v3€i.i_A§T';%¥:%:fe§:;'i. {mm aazéh mhséz' 22:15? héisiitix %.§:::*; absegx--'2i€.§{}:1ss 0%"

Eﬁizifble Szzprsggxw Czmrt: in 'ihff Said cage €321E1§'}{}§l 'be appiéeé ta} the prasesmi =:::aS€.

39. In Szippimi of his; <:0né:em:i{>r1_ :-,m:: (3if§1€3'E~'.§1'.§3_é~f§i§ih€F GI? ihe péaintiffg 6:" 'the iegzii ré-3pr:3se:2§Taf,ive$-'3:3? ~-Vs)?---R250 Gihar brothers of i'x»'I21CE3.§sab§ by, ...:i:1{)_i, Ea'-1'f"?%4i{:"i';'T.¥:lg*;g1ii:i*;zgg§'_'_=§;1'-jfxc. a{:qL:§si1:1?011 pr0c:€e3ci§:zgs by fiiing iﬁﬁeif E;i}3'§:5l§.(f'E1i}§G?E§L"a_éV§"{.h€I"' 'U,1'}df:I' Secéian E8 or z1;r1'{i::::i"~V..v_S£3CA4§:i:3;1f1 ' '""'é:£:sé Laliéi Acquisitian Act did :mi:.,.i<)3e th--eigf"LEeg'i~t.imaté' gr right or i:r1t€';:e$t in ihe 51:11 ' .}')§"§}'§3€§'17t};':",V::' fS;. B;§HebbaI1i, learnad Counsei for to 7} has placed s~e1ia11C§ on fgiié'deg;i:si0:34 Lé'f_¥¥;6 ;H0n'b1e Supreme Court. in the case 05 I)i",jG??.I%I.G}r<iﬁ'f '%';9§;"«--.TfIté State of Bihar repeﬁed in AIR I966f;S'Ci23'Fi "»_zf3g'{ff)arﬁ N049 therein? the Herfble Supreme Caairi; his' 0jE3":~;.<~:rve<:§ as u:";d€r:

sfr<>mg?_iy §}1fess€ci fhzii. zmdezzr S31 9%' the ":§a:r:«.§§. 'zixcégitisiiigxn Aezti. éhe C<>E§€:{é'§,e:>§' £8 bozzné is 'iﬁfldﬁf " _ ;)z:}f'r'::3.5§1i, €35 €<;mp@;1s_a:2:*:i.0r": 2}'W23.E"'d&?{i by him E5: éhe " §i€"f'${}Z1S it-.z3_'€,i':.§€é '€'fE1f3E."":E.€} a::?.:::c}:*:i§:1g 21:; me ziwgzzé and £3221: émpéied i:ha?;. 2: z°§g%:':'. in E:E1€: :.«;m':<>ur1€" GE' :7zH:1;>€::3szzi'§<:»r:. '&~<~ 2?::."i.€se:ea {.0 £215? ;;»a:%§xs;<:m Em wimm <c:<>:1:§3&::sai.E0n {i:§;E'€*.{?'[.€3{§ is} be §}3.§£Ii L'1E'Eéj€'§' the :~.u.>va:fCie azzd, i.%:emf0:'€., '£3536 {gm}; p{-:z'ss:ms; whats 5:21;: raige a {i.is:«p2.:i.€3: L1i'}€§€E' S» 30 are i._if2:>s;e wha-:-35 magmas are 3:3: em. in the zwvard, This {3<3zr.:.€.e.f1":§<:':: smrzds r€:f:::t,é:d by fihe plaiza term-55 of Sailectm: ig not authorised __t,;o. »_;deei_clﬁ'é"":fiEr]z;:,IVIjz tI1e canflicting righm {sf the per$ons;"'in;tete:st-ejiit ameunt sf cﬁmpensatiaxwﬁ is 'pri::1;3;.ri1&3I§'¢.g':.+:..g¢z"ﬁ:e§ with the acquisition of §.;"1:.'c1§V%:1::'v:v2':-z11iV§*z1z:<g; the 21.111031}: Gf€:C:i"I}p€§§$%;ié?1':AE?'%§ii§f%1.!..I§1;{§,;.%§£'_n{)f,{'€l'€dg he haﬁ.

it is true, T¢GA.'E1pptOI'§;i.I1E% ':"c0m1pe:1sati0n [email protected]*;«*é€éf;*i}Vi€:. gﬁeéfésijné'~k:30w:1'"i:i:"' beiieved {Q be §m;e':*€s'{ed in the 'iand? V{if"~XV11Qﬁ'i.,_'!g2I° sf whase Ciaimsg he has §::f0:'z:z2iE;i--r3z1;vWh-1:131.-éf'::q5 not they hewe appeared befbra V_§:"i:E;;3'.}"i.gE But €tm..__..s;s'heme sf apportionment by the « V' 's.'1Ea1ivs:;<3'i:%:35:1* é::>we;s not finally determine the rights of the p:érsa:1§'Ljin'$eresteﬁ in $326 ammmt sf eompensaiian; tﬁig 3awa;:*§ is 0111}? cmxciusive between the Celiectar A 'aggd Ntha pezf-song interesteé and 219: amang the bfpérsans izxteresieii. '§'E1e Qaiiecmr hag rm power ta finally adjudieatg 1299:: the titie :9 gamgexgsatiimg 5/~'~j,__.,«-'___M,r erI'--"~--~..._.§x 323 that diepute hes ﬁe be eeeieed, either in e reference ender $.13 er under $.30 ex in e eeparete emit.

Pelymewé. of {::)n'1g.3ezzez;E'.i<3§:, i.h£-3§°e§e§e, m.1("§e:%r S33 T{)V_T§'l_'.1€ parser: &e<::1a2"ed by the award ("<3 be erimieci. dieeimrgee the Sf;.efé.e or 115:: Eiabiiiiy Le pa}; £Subjec{. to eny nlodificiaiioxi by epen to {he {iiaimaizi in (remapee;.ea€i}§;:'1:'V 1"i§=,§3"z%; E2': 3. :"eE%:°e::ce under by: e eePa:e:ee"«euit..."

31. '1"'hus.-3 it is (£6331:ffﬁﬂie-§:§%éb.:3BGV€ z.*ea.Afi:'c;v--.Eee.ix§ dawn by Herfble Supreme Court have me pewer to finally det,ermf..ee'---the pe':*eone intereeied in the amoerzt __c~:f :t'e':1:pen.e;evi:_i€;::_¢ -- The persons interested may aypeer beffezfethe' €:;e};:ie<:i.{;-:j_'émkeigirzg the previeiene ef either Section I 8 er '.':§eC:i.iQ§";._ 3{}»ef":f.he Lanti A{:quiE-3it.310I1 ACE er they _u'E"}1&§f Ciieijee ﬁe fife._e___ssepar21t.ee suit. and get their rigghts A'~r§e€'e:*ni:i::ee.b2%'eVGem eizséet. Civii Comm. This beer? see the eeeéemjienfef'$1§'i.,5;.ei1ek Kﬁeiyeneheéty, Ieemed Cozmeei fer {he 'zigiﬁpeiiebzé.%;%efe:}.CE2mE:s ihei: ssﬁrziiiz {he fzswher of the p}2xi:1i,§§"§':--':zeiﬁihe Eeggai r€;%pr§;%ee;1i2-ztivesa ef any ef Gfhﬁf S{}§'%S sf 'Gee§iusé'eb did net, ﬁzz:--'e}§e the p:"<>vE.5_-;.ie1'1e ef either Se<':'t3iez";_ ./""~w»V»V"""~_-W' €.._w.4 E8 in' S€<:E;i{:=:'2 3% 0%" fihé?' ﬁarzgi ;%e::q12is3:'§;%<}§: ACE %3<:~é%}m §;1';<-3 iaraﬁ A<:qu§sit.i<}n Qffigter amci i'.h€::'e:f€}§':: me: pEai§'1'i'.1'.€f':s 21:f§:Vf«3s3ia;;m_pe%<,i {mm Céziixxéizlg 21:1}? right: in the ssuii Earzd G3' ;é:":j::'e;é{i.:a_.§f {E{}II1p€3EiS21i',i€)E§ cammi be acceptedg b 32' E::.P1 is the €xt.raci. <:=fu §:7;1.£'i,a;xtic>z1 g_ntry'~ Ii. clearigf d:'s{:i<>.:~;t~rs that, after Vth%;V:V§emi%e'--:;yf' ;é'ai::<i3 {ﬁé await". hand bearing an iha bgsis gf wgxrdhi in the sons of Late Gudugab '$12., D2:st,ag§rsa,b an& Raje$21E-E that Madargab was managing" of hiss other brotherg, Though family wazss joini: and the gaid Madzlrseib W'f:1Sv' i§E§':_f1;121£f1ag€1', the fact remain-55 éihai the Ssaid f_{:;2a§ heiéi «h;§_z...2:;H the ﬁw: SOEES 015' ism: Madarsab as; '§_oi.:¥1i»:":j;s;1'1::*:'§;.',§f'"§.. __22E§<> €§§S{'.'§€}SZ~'f3E-3 that; *;',E';€3 gasid mL:i:at.£0n was {:3ffE;:::§f€:'{§ {§'t';' '_'i:Ef_2e,"Eﬁasies 0?" 2: V€§E1§"§i§'1i. This d{)C"E.HI'§€:'1');i', hag :fema::?.:'f:<§d .._:f:>i-::é§iy ugxahaiéarzged. Basédeg ﬁiﬁégg £}W~2 has ~ if', '::€§".%:3";iii§:s":{i i:*¢:'E';is; éévédezizaiaé 21': §_321.3'Ei E} if his C§"{}SE§ €xa.minati<>n "'%§i'a:.?."i-h€§«A*i":<};"1%.<:~:':Es of ?2<'i:,2f,21%:i<m E:":!;:1jj; Ngxéﬁﬁé are {:<>:§';'€:i€. A {"*-\,,,.mH--«=-*" 7 ﬂy

33. Exﬁﬁ ﬁe me extract ef fern} Naif', "FA age 13 ii' 37€;'f'J£'£f£i.§S '€:ha:t ihe name of E'<»/fzzdzzrsseib ezime to be ez3i:.ere{i in it as the §)€)§5S€3SS(H"' of the Said ﬁend' P:.:rsu2m€; to 3':-gmatierx entyy 1'\§0.42}._4« and ilhiiii, a'ft.er ihe death {)5 Eeie ﬁxe said Medareab p<>sse.s;ee€§ the said §3r'epe:rty" 3.3 eia2éag{er<T_{>§"-. join': fézlnily. Though there is; He eeﬂee"p_t, 'i0§"._j<;i13f;_ fe.:z§;'il3,r I under Mehammadan Law, the_ f%1<:if'--.;fem21ins,.fé,h:§{"§.A'afijef the» demiee Of iate Gudueizgb, {he e':1_§}:;121ndk:ie'é'e*1%,reei;:gn aﬁ hie SOQS and his erﬁy da'u;§h"ter zirid :€}_1ereAfere it wae possessed by Madareeb and his thxjee E)rothere""e:eV'€e:?%a:ﬁe in eemmen. Furthe:r,,.--E--x ~as-;et.if:ee~e:§py sf Record ef Rights perf,ainifig 'i{'e:>"_ tE:eVsVéi£riM 13Vf1d.::"fgr.t,he year 198?-88. Thie aise shews that tihe=name'.of<.;M21&ars3.b came to be entered 1312 'V'~QeZmi§:'Ne,efQ '£herei%}"p::i'5uant to and in eempiianee with the ';:x1::2vf:eTtieriV-e_fxfr§{§%'e,4214 which is at ezml, V. it is eiear fmm ﬁle abmre documents viz"

'«T«1.j'jV»-v'«.___5E':s:s,P1 fe_§°3 iiihzrzi afier {he demise ef late Gzzciueeb, the -Sui? Eé2;::§{§.,_e.;%::e Eieki and gmseeeeed 'G3; Maiiiareab jeizléiiy wﬁih his mm.eW"-~«--e 45$ $m°:r§_vi.ng,g h:":>*é.E%2e:"s; 23,.:":{§ Eségeﬁ :*<5:pr«:2s;:é:_1i'.;,ﬁive$ €}f§11:S {§€;".{Ti€23;ff5€if{§ b r<2*é..h e 12$ , 35" H. is; {the s~§p<:%<:§f'iC (32188 of ci@fé:--:r1d21m:'§%i>s.'§;. f<3Q; dur1':":gg the ﬁfeiime of therir fé1t.E"ze§:"Wvi2;«.7 'R!Iaci:1§fSé_1;V2::';éf€% 'ii"::'S1 thrse b{€)'{,h€FS vi;:,, M2-mrmigab {ﬁ.';€1"._fa{.h€:f_'v_M §:§'E'- p§a'=if§'€;i§_'i1~3E? ﬁzzgiezgirsab and Retjegzzbg §.§1@%*i*'s.--:%L:%~;;A':r1s §atti_ti'm§§.= 198% and that in the aC q'i§§rénd€ aizaohzts owner-ship in the suit": share in the ancestrai house: éilid 5:180 by giving up "ﬁroperty bearing CTS No.1781;v£v:1 fﬁ1"'if'x{')".:;lvZ' Qf:VAhis--::.}:;r'f (;e _0£_2Ir1es::r blrfrhers. 36¢ A;é £:<>:ii:e%:'i§,éd. Ashaix: Kaiyarzgheixty, ieamed v€{>u:§1$§§i far %.§'1<:"';1.§:;§j>V<':}iie1.:§.z'iis§ idefendam: Nogji to 4} the Trriai V.?.vC{§;;;;: 'z:3_V.»igi?Q§E¢'VA'é:S the Firm Appeélate Cziuﬁ, both co.mmi{.$:ed s&f§»'it:§_€%i's::§%f'_~:E,::'§"*é::*<:az"'d;i:f;_g.§ their f1?miir:g;*$ éihai the dei"endaz1%.s failed iii; ;:e.:o€;-£3 $113.3 S-gaigi pa;rE,ii:ior:g i.n22;smu<:h as but}: the fzaiistd €10 §32'<}g>€:'E§ 3,pp§:5:€:§.a*t.€ £1316 s:%:>m::"nem;5; 22$:

-E;>\:§;;§§'3; 334, ms, mag and ma 6""

{ﬂ_M___$"'»'"'~.».._A 3?. Exﬁﬁ 131% 'ilhﬁ registereé saﬁe ﬁeed in r€i$p€<:E1 of the 1302236 ;}:'{>;3é3ri§; bearizzg C'r§ N0.}f?81. IE i"€i'.V€fEE4§.$3VV"il§"€'c?'f§, {E29 fatheg' of defendani: Nash E to 4 v:7;z.9 EV£a1{ia;r:~;aE3 _p{:u.':'1<:fiE<§§':~s_é%«fi__{§1{:* Said h:>u$e pmpsrizy in his; name zfiga his :;:°bSGEi:'§Eé'p.r'<3pe:i":§%.»_ This dac*a:_m€:n1:: is; not dispumd i:'1A;:sx;m:.§:;'h i'.}:s:€' 1:§i;a,i§'i?_iffs have mm. chaiierzged 1:3 g§e:r1:li§rm--:;1<-:sSA.'v~ '§"he1?é§'0:=9;e'~i§:.. ifs ::*:iefa.:"

that the .52.1?d graperty W213 s;<3If~__a1<f<;1f1,:§:<*f:d _pr0?ps:*:f::fgj.i>i" feziher of defer} dam: N03' 1 ':0 4.

38. E§i4;'I')¥'I,:4f1:A3:?§.f.j;5I.'§':34.:§3.?§T;f.§T;1C'i"l'€}:f_'E1f}'i}"iCS in Ruled Card; It pertamg pf(ipér1'jj"'b€é.ring mrs No..1'783. The entries tfieréiéﬁa 'r£:éié§i;1L. said heusa propsrty was held by late GL1d{1}Sf:1b;' §&rEj£zr'%i;_;fasa1b Ka}bL1rgi. it aiso discioseg "'é:E/3% }f?.€§1I' h§Q'5€:?,'"m:m€ of Smwihatijama, the: Wife sf '£9 be e:";ée32'<3d as-3 ﬁne Iagai repreaeaiatéxre ' ef They f:.1:"?::}:1<3:" reveai Ehai; as on 14.933966 na.r:1é;§.{__A'£>f Exsiarjazrsgabé M'z;:nm2§ab, Eﬁasizzgiraab, ﬁfiéf i.h§"€~:<3 Eaia {'::_:éus=3a'E} Eiﬂd &'13S%€} Smt.,Bisab;T, hi8 oniy VA "-:%2;;,_:_g;3;h§:e:: (333.33; E10 306 €3i}§I€?§'{?{§A 'E'h2:s ii': is dear fmm the Said ¢'.''"n''*~::)VL'i1",'"Vm$'_.XA ;

&?r:i:_r£es ihaé: *€%1s:é 553353 p:*{};):?;m:y Wzzss hsﬁd j{}l3E1i"§§%" E337 .;:§i__thes féiiﬁ :~:~,;0ns 333:3 ééeazsgjmers <35' Ezaéé G'udr.2sa,b' 39, The {'f(}ﬁ'{€i'1i-E3 cf B291} 34%.. f;;;2'i;§:§e f ':;e3:%¥,<:f:9.§.1" %;};a€'».,af:_ ; ezntzjz WQES mack: <32"). 2439, 3:999 in 1t:%;:31%§ifxé«::i: é:h_éi:.. VVEEEX/i';'{iE2: i's21b

2) E}2:$t,a§g;1?1*sab§ S/0 GiI{i11SE1'b_V:":§}V_ BiS'é:b§,'tIﬁ<:t: W:f{§"'E§§aj6sé§b Gunaki, {E1686 three pa;-s<:>r1s,;V.€-fgfégétzgh. 5:1 '<3fz*£:;i»;gViif, gave up their right in the N0.§;'.?'83} in faveur of E./[annfg1%3§b_,_ 85$' of 'plaintiffs.

Referring" iga" 'Ex:.D14 Sri Ashe};

R$KaIyan$heti;§}""iEL£§:.; ( Q'f;)'iL££1S€§ for the app<:E1a1"1'i:» dc:IE~r1cIa.r1V %::>34 thai: $11 the partition that mek place p1:i£;">rM fgo the iifeféme of Madarsab, the 3>_'._§§;p_§3§§E£a;§?ii'4dz:iénd;ants, {£16 said Madargab, hi3 hiss s§;s¥:.<3r Bissabi i'.<)gef.hr3:' ::1§.§I"€€é to ggixre __:;_p EEK iihss p:'"<}p€:rt'.§; be2:.1"i.::1g CTS E'\z?'0.E'?'83 a;:a{§ .':_I%1?a:ftre3f{;re;' iihc basis <22? 23; w.21:"dh:? to am: eﬁiecig Eihe saiﬁ xA:.%§i:§?.::j'§es§ {%:21::2§3 is $36 maﬁa? ﬁr: Exﬁﬁaé arié "£',hiS wag €.c"i,a.E1j§;

'i«§§'I1_§"}E_"fé:E£Zi by boih Eihéf C€}u:'€;$ b€.E0v.a 'this szxhmissian eammt 5_»~~:"-"-~ #3 be aseepteé far 'iZh{;? mi-2as:3:":$ that {ha sszxiai EEEEEZFEES dz'; mat c§is5a:T?i{::s:;<'3 as €19 am}; wzzrdhi ?.>ei:'1gg g__giv<:2:1 by §é'i§,{?'v~._§\é'§«E1€§vE3§"S2ii'} durmg" his E1?ﬁ':'£:im€t €3§3i.h<3r in the §,7f:38.I' 1984 Eli'»é§§E'"i--}f "E,'§f:fE{f' prim' ¥f.h€.'I'€:',f.(} befare his; «ii:-:-:aE',h gg:vi:1_g;§..L»2;p b§_$.Vé§'?1'2:T"§?§: 3:'; E3316 ":~§.Vai3::'§. pm§e_rty aiong wii;h his-3 'brai:.hi-tr £i%i:V§§ Bisabz' in fEl'J{§ti3{' 05 Ma:;1nL1$f1§".~...V_ v~§1f; is {ff/;'§§ §PeCiﬁ<: case 0%" t.h€f: E£f3'§§'?1§;i.fﬁ.S'9d§'f€%#dE?;ﬂtE'5w'ii that iaté Macf.ar§;ab gave up his '~'¢;11;OUS{f pmperty in the pzzrftitiiars b§\«'{4«,__;,%§{/;-'3_I1 cﬁffgivéuer brzathersg these entrieg $h0vs2; througgh an oral gift, 40:5' No%A$jé; "éf ff.1'-"who are e>:amir1ed 011 behah"

wf appeiiazﬁii .ri'r3V1*t7=.%V::tC:ie".iI'i1A:.'._1f°~'E'<>;§.;'E $0 4 has gtaieé anything abc:>:,:'Ir, '.V:hé3se..é:¥§3§9;.f'€:r:"{.s §§f"'PE2;_f_P;3»4¢ When the pexrtition was effected 'f§'i"*s?'L'V:V§'E'i{u}f17E.'Ejj;S~3~p§?TZ:€}'§". 'E(} iths deazch gf Madargabg Vxfhf} 21{§}_'I"1i'€t€3d§:§Z &i€r:E <:*3':f iZ.£ﬂ7£'2;,'T398éL Wa§"(ih'i Shmzici have '@6911 given in rssspﬁcii ;}fk<:§1éing€ €34" Khata w.i€,h rsgard in the ssuii: iami and :s;a§;'§~é:§ hanzge pr<2pe:'i'}; {C'§'S N<;.'i"Z'83}, '§h€t <ic::;:"2i:r:%:1is5 :3?' .__ EX.i:??E4 re:'s:<:.23.}; Eiiaai: weiréihi was §}§:7'vs:%:: dzgmag the yezeii" EQQQ fI1{}fi': {$12,112. E5 jgsearssé zifﬂiéz" the deaih {>5 ?\z§22é2.:§"sa.b¢ /xfwwmgwwne 'E'E1_<}1,:FE1 BW2 B2:z:<E:%:'1e::ar2>;:r:., S/'<> MEi{§EiFS£ib Ezaas s;i';2:§:<:%<i in his év _.

evide;ér:<:e t.E":3;i: :21 féw 1'iI"i(}§EE'i"i;% prizr-r :30 'gm? difaifh <:§f°~.Ef:;%-§_;§32ii:E"2{3;", there was pariiitiari <3?" fzm11Tiy p1'<3ps32"i:1Te$ bet.:::i:'::ef2"

and his: <3i:her b:"<}i:.h£;%:'s, hi? has :2,<::.i:»_5T=s'tiaT1'7{._é':?<V:i"'Iizffizéié' ;é%v§£§':c%:n{:i:*:

Eihéiii he has §)€E'SE}fia§ kr1<}wIé:{ig:3. i;;Ef_'z?e-* Vss&:iii:V evédssncre sf QVV4 SaI::=<3m% Sf M/§h~;3-vlgylcéttiifi of the Said parﬁtiiozi is 1fi.g._>;'h2:I3,*VAV:i.%;»§b?}ff1§:'G3%§:d.%yb:7e¥.§§ the Cozzms beicrw on the gfrcmndv duriﬂg the Yfiaz' 1984 when Ex/Iavdiggf-saith could not have had partition.

4i'»} A éssessment of buiidings and Eanda re1?eai"§'}iat property beaming CTS No,1781 "'.xxg*h£cI';":£xIgx§§ s,eIf-aéquired pr<:>perE".y of Madamab came to be "mu.t':é;':.edj"th@T_::.23.m€ 0f 1'szfE23;r::2;.:s21b§ the faiher sf piaﬁztiffs- R€§é?§éf}§ _*:,é:é c§G{:um<--:nL Sm? Asmeii R,KaEya:§sh€tty, E'e.;2:r1*:e{i " Ci3E,{{ES€f§ far éihe appeiEa.n'&-éef€:2aia11tS Strongly ii:-:§::%::¢r;'{*E<:%{§ {he}? 'if.E12?S {§{}C;E.§:"ET1E?I}{ sztiﬁszrifg f;?S€.21b§iS§T1E?S i:%2:?. Sazid g;>21I"i:§§ii<>:1 betsveeil Madrargzaﬁ 312$ his ather br0i::h€rS. if if. rm,w~»""'~""

3% '»J%.-'€;',§"€;? be s23<3 Eihaﬂi: ;?vE2i{ia:"s3g;%3 ;§ew€* hi$ said sat-;%££"_««e1<::{;:,::':'::>.<:i pr{3pé:::*i,y in i'e1x:{§uz* sf hiss {>i:.h€3:' t,E"m:€> b:*<}i:h€?r8§_.'i>'§i€;_ {:;z_.r1:1<3i: :.::2r:§er$E:2::}d as 'E93 him? iihfit grams; sf Gniy 1}/£21m;;.:s;éiE"3§"::%s1§::';--€%'2fe::» be entered in {the said §'€§;fiSi1€_E' iztsjfzzeid 0f séI1i%_=€:*i:f:;;f €:'£1€:j_:'1:ufne's A' sf otha-Er b:*o:heI*S sf I\sE21da:"sab a13<i'€.i C§f:ii'dre1r:- §§£°-fgirg 'ia{!ea:é'a3e€E 'm'Gt:h€r.

42. Ex.D24 jg ':'fs§#r».§ayment af tax in respéct of 3: 781 ;' 13783., This docéument r¢<»ﬁ}<';£_§ .Ma.nnL'18ab, the father Qf piaintiffs. ggersen mspensible '£0 pay tax to t}:f::--:_A"i"<::"*'aa.f'1':V Bijapxxr, in respect of {.316 saié property, p~r~3r1;va-"e_ij1V':;,$~;v".:_ VEIAC;-,.f::§E*m;:~,?<?3ai' QGGB. ' %§3¢ is yet azmther éacumezit whiéfrh aitéiaréiiing to §.§e:~::13.z_f:<+1e:-:d_.€=.':':éj:.::::s€:}. fer the zzppe3.Ea:":?»»de§%:ndan€s was {wt f3r§§per}y"::;di~;si§E€red by bath the C<>L::'"£'.8 %e§£}w. Azfitording to «.}€§'é§'.Ei%§:'§'.:.::7{}'%.£§'Z!:§€3§ €02" '€hé°: app€:'§Ea:'3E.:~;, ':;§":.2?5 §{}(3i3£1"§;€;'i§§i'. is {sap}? 9:'

-'«.:§;ar::?§:ia13 af ﬁze Emtzge pmperty hstgzrirég $18 E'€'Q,1'?8: whicf: €,,»,««»'.',,,»v'-,"__,,.,».._»-

£5»--»m_..:

<»$'\* H " '':i;?_417cr;:_EIasA:i2.:§ V 21EiS €;.§f§§€I"Z L1':

2;.) resgezrz e:3f§(,z;'zaie(i p*,F'O;?E3?"§§j bezrzzmg §§;,NG,585f2,q_f%Q§Z§'§ 5.226 Qralf and dO£1'L£I?2£2f'EiG?"§j e:;:'a'e".72g:*e:>* Qf §}"i€ dgg 3a§2c;§e:z;T:z';=;'aZs0 Lju5£";ffE'eci in Ob5§€f'U§f'Z§?hﬁzfifléf' ifmz {he d£gfé;'zdr;}'2E:sA%%§§ii%éfi§TiZéé:,"i'V :0 prove'; Erfzazi {fame was? 5: pariiE{io,;:i2A»w,%:e{'wéezz ﬁ¥f'a'¢i<2r;<;--5z.:E3 azzd'. hiss' broiifieszss during his E;';?3£iz:2e ;z,>?";;&€%;f"e:.t,?Af;{ S;;.N0a586/2 was a£€0Z'ie*c:i'. aﬁéi names Qf" dqfésqdarzis {fame ;;;2::7e-::._ejd a :%ad"'z;:;;<: §;::%E2, Zhegg are the czbsaiuze 0zw':ers 'i;rt2._. ;,:»g' ::;:e suit iand {iii E1': was acquired.

45. F5i_.f:§: f<>Ilowing the judgmezii:

of the H0at_Vfb1e"A S¥_;:';--)r:E:_1rLf;£: in-' the Case Of Balwant Singh And Am", 5e::tc . .v.§ {dead} by L.,R$, &: ors.

:"ep0rie:d"i:1a_19é?' {Civil} SC 611 has rightiy held that ";r_2:::::;:§i€::3 :i'§'.AQ.p_zf0?p_;3rIiy is mvenzzc re{:{_:rds {£0653 not <::reat:e G1.' e:~:f:i;=::m'i;:'_§£-:?;"%§EE.e an 2" rasum five vaiue of Etifie, ii anlv £u;3.z:1bEe:~§"iE1e?p€:'S0:2 in whase ién.--"0u:' mzziazétéam is ﬁ'1é3;ﬁ€f :10 pay reiéénaze in qu.€=:s"zi0z2. 4%: yam Razz as? its judgment: £:1 é_;':§3'7:% Seifii ifafﬁéx éihiia §%<:§§"¥3Ee;% Szmrenze Céﬁiffl has observeﬂ We: E":;1.ar«&: c<:}:'25ei<E{-:r6%<§ éthéa fivai s:;:2?r3m.§ssS§<>ns; zmgé w€:=. aye of i41":e: via'-éw ifgai. E\§ir,Seu2y2:E £5 right in héﬁ {3{}'1':E2€§"£'£iie:}I1 that: t,.§"::3 Céézzm "ware 319%: <:<>§';*ect;--'§;r}. zxssuming i:h21E. as; 21 rssuk sf Eviui:21i;i<}n daixzd 39,'? 1954. Iﬁurga Devi East; her 'V' mat. dai;.<--: and p<3~ss<T:ss-£02': 21%:<3<.> was: per5;:t:)n:=-3 in *w."m;3;<3e fzwzmr In SmLSaW2"1:."ni's; crasge, .Pai',i,21:: i'za._ii::-.§EA}'Q $3596:-i§gir:_g;§ thff B§>;n<:h has; Ciésariy f0i10*g,vs;. :9' "E\«'12H.:«1*z.i0:": {sf ._:e1 p.:"{§j:2€;*:"{:§7 "€13 E:h€?"'re'\;»*«:-znue reward C1063 'slot <tré.2§t€:* A»r):%_'»»*:V.it;ie. £101' has it any presu.:npt.ive'vai.1§:3: GET; '=¥;;_§t1:§.v_ ;'::,:m1y enabiea the: p€:~'rS0{f1 V'wE1(38i3"3feiV0it:¢V_vr:1{1tation is ardered to 'VV1'~c~\:;fe:.V§r::"i,:<e CIj'ij»ve»st.io':3. The Iegrned Ad?:£.it:iCj1a11 whoiiy in errer in {f{}£'E1iI}:§ t'(?vvE'1VV <;T_€5il§'3£'i1g};'O%1 i:,ha.f: mu'{at:i03:1 in favouz"

c.;::"£::d@z: Ei21_Vtér"<:<)vi1V'eyS i:i'ti::~, in her favcmr. This '€ﬁ:';.I'f}'§2.§3(§'Li'S {:£§f1éfé;isi<}n has vi£',iat,ed the entire % Tg;"::;r§g;§:3£c.%§'i..7 " _ e'n€':ri@§s GE names; 53.'? éefendani. 35.} $0 ii ~<._i}.3. {ha ".;z"{%1v§>,1'3z:.€: r'@<:<>rd;'~s5 :30 {}'Eh€Z" Eegzaﬁigr 2.{:<:s2p€,a'%3§e év§c§Vs":':":;:9.:s39 €§'€ZhfiZ° {};E'£i.§ 02" <i{}cum€:1mr}f, £5; §}3f'(}£§¥.§{E€{§ 0:1 _¢{w..._1f§g_;§rd 'tic: :3h<:}W iihaii T'h€:?§i° §"22;E';ht:::; §:Z3JEir3t §1?§;52&:-s;Tr$;-1&3: bé3{::::H:=t:%

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Bandenawaz vs Smt Zairabi Mannusab Gulbarga on 1 April, 2011