S V Venkatarama Reddy vs K S Narayana Swamy on 3 September, 2010

[Cites 1, Cited by 3]

Karnataka High Court

S V Venkatarama Reddy vs K S Narayana Swamy on 3 September, 2010

Bench: L.Narayana Swamy

.  - {ST VSRE:T."T::.AJ;AT;:A}*?-if Ox/OCAT E}

IN THE HIGH COURT OF ;<ARNATAKA AT 8AI\£{3;i'\L{.}RE
OATEO THIS ?HE3""' DAY 0%?' saw; 2010

BEFORE

THE HONBLE £V§R.JUSTECE LNARAYANA 

REOuLAm=:T<s'T' APPEAL NO.539 OE ado *' 

BET_WEE;[j\j:   ._

1. S.v.\JENKA"E"AT<ArvTA RE£'){.)Y,
SON OF LATE KONAPPA.  _
AGEO ABOUT A3 YEARS ' . "

2. C.K.\/ENKATACHALAPATH1V,_..._u:"v._ '
SON OF LATE KONAj_p~~.t2_A, 
AGEO ABOUT 33 YEARS. --

B(ZfH~i A_FiE7AP_PEELLA§d":TS 1&2
ARE RL=s;OE'A'.T-s   '
VALLAA BETA} ' :2_O'A..O.,   
SRINI\"/'ASAPU R. T<}wT§_T'..;'

KOL AR {51E§"f'R'E{;:I'I'k '-

  " .. m'-TPTi:L.T.A%.:'T'&..

3;.--..t§<.S,.!*~a~,A_if<j',A\?ANA SW/AMY,
SQ!\'§,OF LATE KOMAPPA,
AGEC} Ai3OUT 40 YEARS,

 " ' "RES§DEf'\lTS O? MUNGANAHALLY,
=  {%€UN(3A!\JAf~%A{_t_Y HO8LI,

CHINTNVEANI Tr"\LU§<,
KOLAR DESSTRICE".
...R§?T§S POND EMT



ix.)

(BY SR§.CHANDRAIA%-I, ADVOCATE)

~O~G~{3~O--O-

RFA FILED U/S 96 R/VV ORDER 41 RULE 1.~'~£\.£f\j'E3__'_2D.l'Q_ii._
CPC AGAENST THE JUDGMENT AND DECREE  
16.82.2001 PASSEEED EN Os ND83,/95 ON me,§~1.;e--..{::E'rHE~  
Cmn. JUDGE (sn DN), Ar\1D_;...~;mrC,_' <:f:'+1.:i3,r»r;%;':vz_;z:xr\;I-,._ '
DECREEING THE sun FOR e,~:\rmT1_Dr\s«, Af\11F;~f'rE§E$%Af{}5&jf_EA'

PDSSESSION.

Tms A§3§3EAL HA\/ING B'E~EE\é HAEARD_A'N;D'§.ejR'EE3i?RVE = L'

FOR JUDGMENT Af\§D- CO¥V§§NG "Q&N FOR "eRDrrDur-{Cr:MEN"r
BEFORE THE COURT__TODAY__...__CQURT DEu\gEfs;E:; THE
FOLLOWENG:    

J   :~»-3.    

This aj3pe_a'_i--  nr['.e=c,£-.fr:&;;_'--_::i§é {ie?'e;'rCi&mt in

D.s.mg.83/'1*s%9r5e%c§§:«;'a--§r1Ve«vr.LDf;se crucml Judge (Sr.Dvn.) &
JMFC, Ch..i_n E:a;na.ni the suit For Darritérm and
seDa;r'a'te. Qosse,sS'iDn . V"

 "the inﬁéargzwed judgment and Decree, the

'Tr:é.%__%.[ACD§'"L*.~,r:  granted 1/3"" share in the suit

V . sc§1'e"dL;:-gig'A'"é1nc§ B properties except item No.9 and in

 ' v--.f8'=»,_sCn'edL:le Dr'DDer%:\,r bearing demand rat-:g:ster

  N--p'r'78S/776 8: assessment register I\éo.776/S{}é::3.

K



LL)

3. Defendarit Nos: & 2 are alse granteri__._f;;'3"§

share in schedule A St B eroberties except the"-.1"L:te"m

No.9 as above. For the sake of ctmveiiieoce-r;:t{a*rtiie's4'i 

would be referred to  per their i'FGT'i'§<'-i'i":gg ué"the"-s'tzi't".

before the Trial Court.

4. it is the Case ofthe""1r:.i§\i'air7tivtf"'t®"t:.V!-1i;i;'vi%hVii"Van<§
defendants are the    died
on 10.7.1995.  M§«§"1€ 

him. The suit §5ro;_:ie.rt'ie"s**--a're a.?':CE?f5ti"é-ii and

joiiit-faiﬂia/sabfrtupe}i"tie's~.o'f ti~.e"ij'I'aiiii:tiff and dei"re.or;|ai'its.

When _,,§i"ie. iD5ai.i'§Vt}i:fa'<§i1i'i»Cj.v'dE3fE3i3(JE3ﬂtS are in gjaiiimt

poss_ession"""' a_:Vl"1d..."E3I".'i",.1'O"\].t3'ier1t of the suit s<:tietiule

the bvlvaiiitiff used to iookafter agricuiturai

 jomt--famiiy proeerties situate at:

Mu'e_ga:}a'h.a.i"i"ii, Chiritamani Taluk. His father was

'"4"---:'"itianag'i'ri§ all the properties ii}C|L|{"§i¥3g the faimiyw

_' e_iTair's. The c§ef«3:i<..iants used to Eooir;-after the joir'it--

"Famiiy properties situate rat Sreenivaspur Talu§<. The

Y



family earned some properties by investing Eil"i}C}i_|ﬂt

earned out of the joinbfamily funds. His 

was suffering from chronic: disease (luring his  '

and particularly three months;;;>"riorito7, i'2i_s:"<'.§e_aéi'2~,i'.Vlie--»é

was semi--<:onscious and was c:'oi}'ro_lVe.tely"_--l:>eci~rio--£.5i'e~§iv;'~.

not in a position to walk, sp'e,a'l4 one 'to 'I-<:is_:bagiiriealth

ané weakness.

5. The galaintiff"_r_ieai-'nix' t_ha--t"_=..Eiefeiicéaantgs by
misusing |'ilS"'i1_b'_'§3€li:C€ Z. i.i.".' 'tli'e".j_'-.¥;:oLifse creai;e<':; and

c:oiico{:it'eE§'"élié Wi3§}Vi'"a§ l'e§;'eri %;o'"h'ave been e><er;L.zteri by

their fa'ther1 ~"ifli"eii_jr~'._fa-i;_h"er«'never initenoecf to e>;ecute

any will as"'he vi-was hot." in a sound disposing of mind

 iﬁis last threemonths. "Their father had no any

A'---righf:Aitinﬁéwevr lfajwfo execuige the alleged will in favour of

aRy*'bOd,.y"-iAI«'Ti' FEBSDEECIT of ancestral and join{~family

]p.rOperti'es. It is Coi"'iCoc:l:e<"l onéy at the lI"lSSlCﬁE"':€I€f of

 defe'ndam:s in order to l<no<:l<~or' crearn of _'joint iamily

Viworoperties. "fine wiil is voio'~abinitio under law, since

L



9

10. The Trial Court on COﬂSl{".§€F§E'"lQ the rh.3:e_:"ials

on record as reec.)rr'§eo its fihrémgs on {he eor;>x.~'é'.%":SE%-;.:'eS

as follows:

Issue No.1 2- in Affirmative, _
Isssue No.2 :» Ehtitleri to   
Issue No.3 :w in Affirrr;§j"ti.ve,"l 2 
Issue No.4 1- in Negarélfe,'e:: _

Issue No.5 :--  

Issue No.6 :w in AVr;r.a'rrr&9;r{l~2'e,'_j;x 

Issue  rs  V' 'V M

155 u __e o__.   3' an  ajrra :--":frr i SJ; e l, 

ISS'La€'=.?\lG-  :'li_:3'-.o"e.r '~l:l'|_l"£EEl <:f,§.r'::ler'"

1:. E haveAj_jiw.ea--ro"»».r.l*1e learned counsei for the

parties anti" ;)Ve:us3ecJ"'-tl1'e records. Learner} co:.:r1s::el for

thé'r§%prr:seIlsnﬁts sulbgiihstted that the Trial Court has erred

I the will {later} 12.06.1995. The Trial

Court  not ea;3;:>ra:":c:éate<i the r:i<::%mi$$;ion of the

 res_poh'tjer1t in the cross;-examination that he haze: been

'"l.é.\Jin"§; separately at lVlLmgaoal"lal|i for the last: E2 ==,re.;ars.

u "The Trial Court has {urthezo erred are l2olc'ling iiillrfit.



deceased Konappa had exectztezjl a registered release

céeeo on 19.6.1995}, just one weet< after the €3%:<€?;?"ta_E'iO§1

of the will, which cm::a.u"r";5tar1r;e wan"; $ofl'i::ieVt1.i_"'t;§'«hold

that Kohappa had Sound disposing mind.h_ "-.,:

12. On the other hand, thlell lear_h7ed.;':.oh«:*;seE*7'fol.r".

the respondent sL.;i3mits fljat 't.hé--.. Trialf;CoL.:':'t '=-4ll"al~§'--..

tohsicfered all the materiallle,placerii'~._ljerforel;:it: in a proper perspective'A__4_é~~:.1oihgssv"~._re§~icherl to correct COl'1ClLlSlC)lL There aniejlro rg_u'ot.ar":'E_:l;;for this; Ccmrt: to ihterfe'lr'e""with the' éslaialtl 3o"c_'l'g'r'l'lel"at EiI'l(,l <§e<:rea_.- and hence prays for the appeal.

33*. Tl'}€.'['Z1"OlUtS'.°*;|l&{ arise for my co:lsit,ierat_ioh'in *this.apvpea'i'..,§re_:

""'§)'\N.:§?(3.'VLlW(3l" the plaintiff' is entutlerl for g.}€i:'"lj§€iOﬂ ,._"'c:h:il :3epm'e.2te l:>osSessio.~t oi his; :~'5h;?3-l'»;:~e in . Wresspect tire: S§t.él[ si;c:l'lerlLlle pro;')erl§;' t::><<:ept the property item l\io.9 it": s<:ller;lo§e . properties'?

'b) Whether the defenrlants have prrjsverl the alleged will dated 12.6.1995?' C) What Order?

'( 1.6. Ei>;.iT'>2 to {)4 are the S(ii!'N~E?<"'§i.%§€3§ of which wotdri go to g:>laiiit"ift and tzééaéfeaideiiit:5;"£-é'¥:t::}§r.,:t'.%'i:.e_'_ death of iate i<oi'iappa. The "friei Coti_rt"':v1--53»»Q*eri~fie:iu the writing of E><.D1 to €i:$:"I'=d..:V(}'i'1_' verification based on writing"-..wiierev. ciistai'"é,,ceL2'b--e.i;w~een » L' the lines was net ecgtiai and V_t_iJV§j»t.ig'i~1._»half 'of.,tAI1e,5page is blank, at the end imeiis 'ié,aere"s..tj'}.'Ci!c).'é§'e{i_y_'it=a;rétten in orcier to adjust the sig':m:;:ti.::-it-é'L'H !'i&i§I'§ ti-~:é¢i"'i;a;,"iii cm 12-10:34. 1'e:29:3 witii the scribe pen -ar:'d'j_'Qi1~--.1:€i»:6~>1995 with a different pen. DW3_and Eﬁiiﬁfgéi were"'-tife witnesses to E><.[j>1 wisereas ta)'D4AVE3"."R«.Vast:devaiah, S.St.ii:>i3ar'e;-:i'i:a and VAtB;L.;-Kishere' £1'.e:s.vie ssigiied as witimégsses to EH32 to D4. £\ieit"her,.{I>W. rior ff)'W2 ta 61 ei:=><:>iaii1e(§ xvm; me :_:;'§i§'i"ese:1t .. E _iwitnessVe*'s have signed on the wiii and sciiecitiées. it is :j__f'C).i7"t'iie profouririer of the wiii to ciispei St..$fSgf)iCiO{JS 'Cifcumstar1ce. ( F 2%. DW--3 8Vi{'§E3I"tC€ is to the effect EFYEEE :ate £<onap;;>a Eiiéd twmsesif were a{te,:'z<__tmg the heid in the vitfage. DW~3 has Konagapa Came to his house and.t»eV!*;;i4ms?'exVe{;:J:tisig._'_t:he., V will. DV\/«3 went to the house of"'K<37raé'tJ3pa'"aht:%_Ié3te.tf=%:C5"

the stzbwegistrar office V the ._in:;.tTr';;ciV*:--a;5:'~':'s 3 of 'V Konappa. Accoratimg V to.' $1imt'Ves'§I<dVt':a_swar";iy'~w'tc>t:e the will. He has sﬁgneci t.'.h'e'tw5ii:i' i"areS:e:"aCe:= Gt' Komappa. In,t'm;'j::m§3s~e>{3:1'ta«z.réé'£%'t_r:i1 §>a:"a--j3, De/»»3 has deposed _t'%";V¢:{i:'."he see':': the sig:':atz:r'e of Konaptia 6?»r".dVVVc;é'the}s_W~h'€)v---_.s'ig'r1e(1 on E><.D--:. He has expressed"'-this xVi'§}¥;t{}'F<fE.fj'Q€' that late Kena;.>;3ee was ad:-n.£4ttecJ"~Eo hds'p.itVa% due to cancer disease. a '=.._2I_,V.tjée4 '%2.as stated that ?<<:ma1:3pe: and E,':'--}<'V'4:f\/' .2 inaei ségne-5% tVht=3".'f..w"i;=EE' §3eI"<>re Ens ar'ri=-V--'gist. in his ;>rese:1ce jPeddué?3 and t")V\/~13 /«mjayneya Redtiy §2a:~:e:.f sig::'1ed E'><..,DE at 5pm. The fvidence of DW~3 is c0:'1t::"ar\,z

23. D\/\/A4 is said to be sta:'«~witi'iess t:3 E>:tD1 stated that by the time he anti F-"e<'|(ia:'e£"%(Jy ii:§s§i&4t;'iié_eci Taiui-< Office, DW~2, DW~3, late KORE1§}{_3EEi.-;t%i..?"iCi'>'vV..ES'iEE.|E???'_ had affixed their signatures en .th.<:';'_Wifi._7"HEE1:53:12s"=f-ﬁtiiiiiﬁisifiii"

that he has not seen sigi'iatL:{es.«0F[_'leite i<0ha.';':>,"3 'a["s--éiji2ie he had not signed in his 'pr_Ve's.en(:e'." VL>V\JV~?.'i hti's'~~dearly" L' stated that he has i70i-~~~-;3.€FS§t?.I}E1| '§<:':citv¢t!..é(i§.;e of signatures of %<oiiaepaJs;_ii"":C€:,F*ij=e _i'iah_CT,_h"<:»t sigi"ie<§ is: his presence. /i\%_%, t~%;_e~-_witihess_e«s,-.§§><.?:;gé;;>{ i'j.?i'W~;s t;~eii">hges":i to different ;f:i|cj.'g.e's"'3ai;rJ'--.jst-iégey:':;~ir'e not relatives ts each 0ther}__ T.i*ierVeFLa:*ieV;"ev'i~§J[:évh_£e -'of DV\/~é% wiii not f"L:ii'i!l the reQuire:Ti'et_i3tsVV c3'f_éit.tesét'¢iti0ri. Out at' three W-it:ies;ses exahjiriied to'"pr.c>_\_/__eA,tiie wiii, none of them dE:{){}SE3(i ' £iT€;.€T \h._t'i~iei.;¥"'p_(eseiiCe late KGI1Ei§3§'3€% had sighe<'i <1:-is' they si.q':"IecJ oi'*."ftf'i€;-'* mi? in Eihe ;.;;:'~:3:~3t2i"a:.t<3 01' Ei'><i3{:$tE*'§i'iliC.'. ihtzs, the e~v id;.ehce DW2 to 4 is net heiievable ta ;_>rove the 'e'_e>:§e"c«Litioii of E><.D1 to D4. It is admittezié tiiy the secoiiti defeheiarit that his father was seriousiy Rl|l *( I9 CiFCt,ii"i'?ESt6ii'iCE3S :fi£'3E3r"i\; Show that fate %<oi'2a;::i>a wz-_-:_.s net in SO%.iiid tiii5po:~:ii'zg sstate 0? mimii anti capabie ~tt;-V.\;'4;ai';<_, the céefenriants took his Sig¥iEitL|i'€S on M paper and created wiii and S:C'iTE"3{;§"t4|.§t'E.'&;".¢' a_g:Jj:i.is.iti:';gCI§iié:

signature. Late Kcmappa has r2d:t'.ei§<--eeutedV_--v_tﬁe wiii in the presence of any d'f_ti'w.e witi".esSe.§;.: to 4 or witnesses to SCi'it"v?f'.."}§'e;~!.i'_€9S._"AV. i:_ier«f{g;1r_Vi'e:.i'wts E2a ve <:reated E><.D§_ with an intetitityiy 5:E%E<;'€?5:.."a'.§3:§L':ai'}iE3 eiizege; at Sl"E.'E!"i_i\/E3SDLII7'"Tt§:1i,?~;'.i'iE3 t--.iicmgii .t'Ei.e<;V."%a-a-ve given 1%'? tIiU3S to the ;3iai;]V.tif_f'.';»'_ AVCC0rdii'i_ng""tt> tile miggessticsn of tiie ijiaintitf eaCij1 tSi§e"iyaitiers'Rs.1,5S,DO{}/-, am DW--1 evide:ice"'--s_fioWé'_ti5iatme'ac%'i site values iTiii'§é.F"i1i.ii'§'z of Rs.S«Q,OG'O,/-. V"%"%'1eVr_e'_éit:; no materiai placed on rec<:>re:;i to t?_ia~t'4..;jéa._i;itiff has not givei": c:oneei'it' f<i:;~ any famiir ar é€j:r.€einer":ti Eiveii i:i'2e artmissitm of i"L.iw. E, that ._.J fiate Koiiappa ptirciiaseci properties L||id€;'§' Ex.i3iir-H to "f'143"'i«;.1 the year 1991 shows that there wag neither " pairtition nor Family arrangement among the ;}§aii'itiff 20 and ciefehdants. 7§'"a%E?|"t'-Effjreg it stem he safesety iﬁfiﬁmii_l.-a._;<"i€{i that the dt-3fei":(',iem2:s have faiied tt; ;s3:"a§'€J:t5~-if-t:!'ive executuion of E><_C>1 to D4

27. When once the willv'zdee'<;iA.:'ai'1se_g'e{t' t:3;,?7~..tt'.i1e:

rieferidahts is heir?! to be i"zcJ%._v'p~tovet_i"~in :3c_ti'Q,rti«}f_~i:i"i«::s::3 -ijmth w L' iaw, the naturai niorie Of:S€--t--%C.(.'F:'$'E.§_C)ﬂ o";f;e.i1sVA..'}.ii"2tt the piaintiff is act:t_>rciiii'§&i,4_"e';s.1t§i*ti:et.i:'5:_If@V:i9"*.;;'L3": in the aneestrat joii_'1t.-f€e'a~'~2.1iiyi;;:J:jc3;jei'I:4i{3S';.._;it:::«<)}'t£ii'igiy; §'fi{}i§"a[ 1 & 2 are ai'iisv_Q"er'e"d'-.._aiidjj-.ieii'--.ti'.Ve'7£fe~sLiit this agJ;;>e2:;'i% fails and lia"bl'e' teebe C§vt'2SvI'3W:i.S'SV.t',3C§.

28. The .if:lei:etfit'i'ff..V_'t'it2as. admitted the exetiutiéoii of reiease de"evdV_'b\,:iV',the--._ father K0:-iappa in favour of ;, "-.his;_..§;is.I:er4-iI,f¥~law'.'" """ "We will deed is heir! 5;-Us not 1~..pVr£_?ev'ed.f*iQi' t!':ah one {"L?<7S{}!'i. iFér,~:3th,:, ;t is not wri'-t._ten_>i'n_ ftt2e Lisuai maimer, secohciiy Ei{§€E~3{EitiO§'% is preit/ed and thirdiy defencéahts are not certain "'A:,(§}|'i'eifher it is famiiy arrapzgemeéit or the will.

29. Defendants have also wot eeriously disptited the execution of release deed E><.D6 2;-,:gs';:e;;>t contending that e><ec:L.ition of release d€<2.<]"<.i:'&:%.flCE¥_i' exectition of will would preve that late fatlgéit sound disijosieg state of llll§l{'i'{"'"--.Tl"%tél"€lJﬁ§'§'tl%',4 "E':'»><.'_;;ij>'6., V' Cannot be €lis;tL:rl;Jec'l.

In the result the a;3;3ea'vl._.i's.{lismiesetrlrT; V'

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