Shivanna S/O Thimmappa vs Rangappa S/O Thimmappa on 8 February, 2011

[Cites 0, Cited by 0]

Karnataka High Court

Shivanna S/O Thimmappa vs Rangappa S/O Thimmappa on 8 February, 2011

EN THE HIGH C1C)'L?I1{T C)?" E{z'&RE.\If«X'.I.'j'&K:*& AT E3A.NC}Ai,C)R_EfT

1.)A'i'EI') "mls 'EB .15; 08"?" may or z~"r«:123RUARY 20 '1. fr j f _ 'T '  _

iii IEFO RE

*1';-i E3 H'ON'E:3LI§ M§mL;$":'1c;e:. A,3_pg?xCI-«E£_:-i;%xjmi;J'f~}£"-

RIZGULAR sI:,CoN1t> APP'E2AI,.NOv.'~53E}"GE; 2CO§<1;-t:L'>;»<\_,:3I I3  '

Qaa .  _  .   %
RIEGULXXR SECOND AH-'IS15-iL.'NQ.540,0? 20Q_4 LF';'.§.f_'{}h 

Bf:".'I'\-'VEE'§\1:

S}-HVANNA.

S/0.T1--11MM_A.1"vPA. -. V'

AGE.1")7i2YEZARS.  

R/O.M'E31",EflNA}"{AI{Li--,  " _,    ~

KASABAHOBLE,     4_  " 

C.:\:.I»£ALI,1 *1'A.1,U'K,"  V -    '

TUMKUR Ei)I'S'I'l~'.1C'§T_.  _  '_  iv  AP}"ELLAN'I'/S
_ ....   ' '<:;,__  --._1c_oMM01wN I€3O'I'1'«£'l'1--{ET CASES]

{BY SR1. 1?{%xV1's%--1A_;rer§A%§;~ :i'.v«'..,«f'T:é;;::4'I~2--,~%x;>Pz-x, K. MAH_1_:s1»-E'. Am-75.;

AND:

? L A Rgxagpax

_ ' /9... fr; :{1*1~.r1V:vm_._1I>1_:',»x,,
' _g.xc:,r;>:1i;v>" ».f?;:: Y 533915,
' '-.5-5531012 
RF.S}¥*.(3NEI)"i3N'I'S 2 To :2; Am: was. 019 R:

H   'gA1ia1a:1srpMEN;r CARRIE!) OUT v.c.o. D'I'D.O1.07.09}

 '  V' 'E5§r:{A'['§?<Ij3x.f{}.,EN£}i'x§'f3§\?

 S/O' I'«L~'~XN(}AE*'PA,
 A«:;F.;> 42 'Y'£%ZA§€S'_



~   R7 stazm-t't£E>.)

I3. If'R,A?{AS}--EA.
S / O. RANGAI9§'A_.
;»'~\C':I':'.I3 4-O Y'E?3ARS.

4. CHAN[')RASI'*§}Z:3KARf\1'A§-"1 
SO {\r'1ASI~§IEK;'XRA.iAH..
S / O. RANGAE'§-'z='s.
AGE-I) 38 YEL:-'XRS..

5; EXNANDAPPA  CI~iHi)ANA.NDA,
S / O. RAN GAPPA. *
AG-IE1) 38 YEARS,

6 . MAf'L'X D If \?A iA.F£ .
S/O. REXNGAI-'P,:4\,
AGED 32 YEARS,

m:sI>oNm~:N'_rs 2 "I60 6~AR:aV
R/O.Mi£I&<3E3UxI;iAi,I.1,§; _,   ~ ~
KASAEA£~1C>I31,:1;"'_. .,  4_  ' 
      '
TUMKUR 13;53_i1"§2Ic'1*. ~   ._  V

7. s1~m,.;2A13ATzv1r»s.A.  .
Ii)/O'.._'17i'3iEx/£MA.PI3A."  "  1.
W/0.'--IA'1*§«: S}*{I\?'A§x1NA;._« " 
AGED 504YI.«:AR"€~,  = V 
R/O. MAIL}!GONIQANAI-¥AE,,E,.1,
S4I§Z"i"'"'1"'{.I"{EE2Ri-*3"'i--:IQBI.,i.
~ _ .";xI.;-1_A1,1.,.I 'I.'A.LU'}{~, 1111 --« "
'  TU¥\zII&U.{?~Z_ D:j_s'1'RIc':_".  RESPONDENT/S

" i'COE'vE'}\/ION EN 1:ao"r}-1'1';-15: CASES] {BY &~3RI;~w%{; 1§i;if';_s_Rf£J U. ADV, i4'Oi'"< R3 ea: 2. SR1,_Y0vc;s:.NA.r2As1M;--1A, mpv. I'«-'s:)R 12:3.

SR1. RAN UMA.N'I"HAIAI---I, MDV, FOR R2 8: 2:2-~4"1'o es. 3 , '_ =£-->:«*r2==,2 _ '_ , _I32S:A N{3.53':},fO~'51 $55 F'fLI*lI"} U IS. 100 OF CFC Fx€}AINS'I' '1};-11%:

,$J?¥'_j§;31CTirI9Z-E\'§£§§'€"'I' 8; I)IéZCE~Z.PiE3 II)A.'T['.{€I'} <tE'.If3;2Zl{}(}='§- I-'ASE§EiTD IN ' .__'E{;A_.?€{}.E:E;'2{301 em /mist 2:-*11.,1~: <>r~"1_':r~::: §?::22s'1';_-a:::>:':>:.,' .Z'}IE~}'§'R£(if'}' gag. SESSEONS JUD{}E, TUM.K'UR, DISMISSENG THE APPEAL AEED COMF1'R£v£iNG- THE JUDGEMENT AND DEGREE SATED 24.3.2061. PASSES EN (3.3. NO.I9/1999 GN' THE FELEZ OF THE CiVIL JUDGE (SR.DN,}, TEPTUR' RS551 NG.54UfG4 IS FILED U;'S.1ﬁO C327' CFC? AGAlNST~="__{'HE JUDGEMENT <3: DEGREE DATES 4.3.2004 P2318-$EE7L3_ VIN R.A.NO. I3 ,2' 2001 SN THE FILE €31'? THE FEES'? ADDL. DIS7£'Ri{1'?

ESESSIONS JUDGE', TUMKUR, ALLoW1'NG ma Ai3PE*AL.__AN}"}' SETTING ASIDE; THE JUDGEMENT AND 11322032213 Ami:-:§:1:>~----.T ~ 24.3.2001 PASSED IN 0.5. No.19/1990 om '1':e1:g__§::,_E vcjx? THE;--., CIVIL JUDGE {SRkDN.}, TIPTUR. _ THESE RSAS HAWNG BEEN HﬁAR;1:: 'AN3j" .t§'I::s}3;Rx{'E::.>;"' CQMENG ON FOR PRONOUNCEME',N'1_' 01? J"::DGME1\:T; 'TEES BAY; THE COURT EJE-L.1VE:R'E3D THE F0L:.§)vs{:NG: " , ~ ' The urlsuccessfui appeals ehaiiengiﬁg the 'a;éfi":i___dr?:c'ree of the Trial Court and also ﬂit? Ld*.y'é1'_ in RA 5303.12/2001 and 13/200}; --vd;i.sm:{S:sé1j1g""i*:is s1;it for decmratian partifiian and vséparavte '.;:3déS-eS'£:.ian..

r AZQAS 'e£;#:hV'§;h€se mailers arige em; if the $335113 auif; and .9;ppeal§"be:iE;;*e"ii'1e Cczurts béimvg thﬁy are taken together far _ ' Aétrzigsiéetatioh.

3. 'I'h€:* }')&1I"i.i(:.'S5 are rcf€t':"e.(i as pelf their 1"€"i.I"lk §£3€;?f{)1V".f'? f§'}¢i". Triai C0u1"£. for the sake of (*.()1'1venie1'1ce.

T119 app:-3I§a1'1[ in both i.h€ 2:11;_)pc2aEs is the pE21;i,4'1:1:'£.ii'f4. s1.1.i1Ls ir'1:91ii11i.cd. 'IT1e suit. pr()peri1'e5 agri<:L4:1i,L,1ra1 lands. r-:i:(::., d€sC1'i'r3cd in £:11ir';>« at S.N0s.1 1.0 15. The'. p1e?z3l1'1*;i.fI'} V§i€:'§'§§'I1d%§§131i'":7"

defetldelml am the sons apid '.}";f1ii'1l1:1:j1A.231)i;3)a and Thi111H1a\~'v21. {)€..1'e:ad£1m:s,= '4 of the first defendam. The 1'e1il'1r3:1'v(>i" E1};-C; N031 and 7 died on 'I'E1ir1m1avva, two 550118 and V23-« V'5xv'*;€'.I""£",.'"'iIh€';I}l(?1I1b€1TS of undivided I--iindu joiinﬁ f}:i:111;VE3} .';>¢::':aL€i .. in" jOi1'1.1, }')()SSf;'SSiO1'Tl. of the propexlies The p1'opc:1*i.ies at item no.I (21).. Eb} _z~11'1dV {<1} '\x,:-rem Vp=..m?he1ssed by 'E"ni:n1i:{12:ipp21 zmder a * 1.*c§§,"i--:i--?41j.e1'ed.séiie {Vi}:-:«e::i cIz11<5{T'E" 16.8.1931 in his name :«;-md 1,1716 name 0'f°h__1'.S';x(iuf't:T. 'l:;}€{i5,_Q":g',/}(7I' p1"()pe1'i..i::%s at ii"e.H1 N0s;.35 7'? E; 1. smrj E2 w@1"e 'z-;c':<:';':.zi1"<:-*.c.§ 'j{3*ﬁ;')::1'} '£1116 }'e.>'i1'1{. c3i'f();ft.s and labour of the p2.1:'§.i:3s ai.1cE so 211ss0,"é_t:em N032, 4, 5. 9 and 1.0 wen? 21L?qL1.iz'€{1 by the j()i;Iﬁ.{' €fff{T2'i.fL.S§. §abm.1.:* an.ci the i.I'1i,3{3Z11C? of {he aI1:.?<:%:;~;{.m1 pmp¢:=.1"f:2'es:; i1"':« '£.hé-§ :T:a:':'1«:: 01' Efﬁa-?i'?:3:'1<4§2.1r1E. 330. IE wilt; 1.5; {he <%1£icatssé'.. 1'ne:'11}:se;f of iiw 2' faxniiy. E1.«:t1'n Nc)s.8._ I51 and 1.5 wens ihﬂ.' ;31'<>})e1'§:iesi; §;'i'{'te:§_c} to '1'h1'1'n:11avV;.1 Llndez' giﬁ. ciazéeci cizzmsci 3. I{).194?. Tht-3 pI.z~1iI1.I,i.fi" c;7§.ai.:.?:1s ihai. he is m"1t,ii:l:';',d to iiéii"

211}. the $111.1. pr0;.:>e1'é.ies,;. The pEé."i1'IT),-ifff-ff3£ld~:

N065 ,1 1985 a suit Em' parI.if.£()I'1 amt] Share and ii, Came to be c§is3111i.<Ts:=3éT:1_V:VL"I"-'xa.1jM 0:}: fie €111-3d EV1is3c.1.2/ 1989 to rest.Q:fe 'said apphZCai.i0r1 was aiso disVsff1i:*§$€*c'i'-- _Qn 31.7.1989. SL;bseqL1c%r1t}g_ 'tinge. (..pé1.E"i:'l.i§L'Tg"~... " 5.;0r31.e family arra'ngen1em :j§>{' 1:}VV1§é'"Ei1:11.i1y prc)per£:ie:=; in the presence of on 27.10.1983. they djvjdgd {£33 i"--;1'f}11:hf'7§'1:QpQ>1"{;i_(3V$V"'"3,3"l1dCI' a docuanctnf: sstyleci as 'Paiupczlilf anéi,fg.hc_sHar<§s:.xxieﬁa aiiouesd to boih the bmthéirs, in jzhe pres-sjeiaoe of pa :1{:h«ay21E'dars and they signed 1,110 doc:.m1er1t.s.

--An, 21p.}_;1.iL4r;1_fi(m .c:lmj1€% L0 be med {.0 the rev(~:nu€_=: é,1?.1'1,h()1'i.Ei€S and 1.1, W;>;t{.;é .():E3L,i.§:f(Ti".§i§("} 'V r31, {ie§<:.=n(,i2111£.

"}:)iaint:iff, {he firs? €1E',§f3I1{1é1i'1'i'. anté thﬁit' .':3()I'1S " :'e-'iV1v:>xr1";Z;§",w;'§1"1 'ﬁ3i11':1'1'12?i}3p:.1 the fatziler of p12:.i.z1i.i.ff and firsi deib/11c£211'1I. ._I§1;3.d;}'<}:i.1'iiI3;' :1':<31"t.gg;1;;<:%:i 'éfie samit: s{:E'1e:iu§C. f2~1mi1'3; §;31°<>pe1"t_§.€:::+; 1.0 the E' I PEI) E3a:.1k;. ChIiikatlzzyzmailahalli. for loan in the ye.%a.r }978___and a.Es(> in the yrmt.' I978. 3&8 pIa1'1"11,iff is said :10 have dis_:th§i:?g§E:1 the debt. in {he year 1983 zinc} 1'ed.ee111ec§ the pIair1t.iff c:01'1f,€2r1d:s 111211, 1116 1'i12ezt'. de%I'CI1ci§u11':_f.a}{iIjxg"Ci'i'%;é§:ﬁi9é:#%1§:1,gt~.,V' of the i11st.i:,ufii(3:1 of {.119 suit. mlci in :(%g)11L:'§'si%.)§"1 \'-7.:'.ié.,I'] ciefe1'1da11"L<5 gm: c>reat.eti 21 WiE§ s21id £:o__ moiher Th1'rI1mavva beqL1.€:~aihing I'"a1t11i1y proprsrims L0 Deferxdanis 2 t.h.a'i mother '.['hi.mn'1av\ra was toiaﬂy independem Will and she was iH1"1E3SS and was in the care of _'t'.h:§: f§1"S¥;."def'€=i.i'dar:E..~'arid°by exercising undue inihlerlee :;1nd. }Jéiri _L§ in 'dQI11iiTa:nE4 p€}SiE.iOF1. got. <:r<-321t.ed a Will in his favour "€136 ';)If.aiiiti'l';I+'zagfijniifis t.h:;1E. the Said Wili is; not a §~§eI1uir1e_-d0CL11"§i€I§E..v.1"lr2: f"L1"rf4hc%:" S1.:;1t.ess that his mother Thi.111:1'1a\}va'A'-Lx>v.21::s. eI1{,i.r€}.3f"dependenE 011 {the firssl, defendant; for t1*'<-?L_21I:'1'1T4.T(j:iﬂ. éiﬁci..{v21s" i,o£21EEy u'm=1w21re of her :3m'1"c>uI1ciings and was :1i)t in 2_,=a. ;'2'cSsiTi.i<)n to S}7l:',£:1k .2'-lrzd exe(;rut.e a.z1}.> c.i<)r::1.1rne:%1'2E. or ki1'1.c1~~ (if i11sE}1'Lm'1e1'1'1. So. he cor1t.ends that the first;

_c§ejft:-i::1cVie:it'.2:. by w.21y of fI'&1ti.{i and I"1'1i§sI"{:?[31"€S<3t1Tj.&1E.i(jE'1 Ob1.EiiI'1€:'d ___'*.11';""1fa.'1;1' adv:-1'::i..ag£? cf this 1')()ssii':i01'1 e:?1c:fe:3ss'i 11:1-eI1'1¥.:>c2:' 1711 é,.hz::* ix'?

Iészrrziiy zmci g;<)1 (".1'€3E?d'€?,d ea. {'30(3L1£'11t'.'I1'l. c121':'€rc1 14.6.1984, Ihe___\-'«':'E1 and Ciziizlwé to have ?3e»:tn. <3xecu%.ed by his: 1";1()'£.13€3r. 'Fh'c*1".-"<;*:'1i'<.3_1"{=*,-._ he éseetkss for 21 cit%<:lara¥.i01'1 $.11:-it the Wzili 1':~3 nail and xfgjiii. " if V

6. The §,:1a.iI31'.iff Claims i,1r}211. he 11215 §'_1z«.1Ei" :§1.i}f£fi%*A i'}1 '.éi'11 _"iA}V1e*-V_ suit p1'op€:.mes exctepé Eiem er1i'.it1e.cf to 1/3 share and he <:lz¥VI'1s;V' i,'r.3.€ ~gV§a§§;/2:13;-;.:§§1//fl' separaées p0Ssessi()r1 is delivemcf the 71-?' defendant on the gro'L.1r1ci i..<.:{_ 1/ 3?" share in Eififil N09. 8, 1.4 and A35 in i:1:.raV:$3§%1t$'x:'§V';:i,b;:¢ $ieiE3r1dar:1.s did not give his "--:*;1;L7E the advise of pa1nchz1yat.hd2115;'a_V l'E'J':_""L:;E'"'iL;Y VJa11Li'afy 1990, he §1":st:it:u't:ed the emit. {Or 1-32'11"Liti(:ifi"-hi" »,I14Vi'2:z f~_;';1'1'212.*e, S€:§)E1I'21t€ 1)()ssessior1, 1,0 render the E3C.VCOf'L£'i1{'.{5 z 12_1d'$.()" dé_j€:121I'e (hat. the WM does not bifid his i111.<::1"§:¢st, in 'die pro}_f-eiiies.

_ TI563£7g*{i1»riM2»iA.{1ifs; .£ to 6 fi.1ed wriiierl .s3t,21¥;CH1e1'1t denyillg the ailegaltiotls 1;':§1{ié>_ and 1'1: is 1,he.j.r (':or1i4e:'1t.i€>1-1 that: tlatsr s3v..i.t', of 't:h<:

.pi'::1in'1.ii'1" b2§1';r1"ed by 1:t2:'ﬁ11cip§es of res j{£diCf€l{£i and fu1":.h<3r. 'Ehey 4_c:§':ii'n3 'tI"*iat, their par<:teI1.E.s; were not": rétsidizlg t,(}geE:l'1er and 'tha'{. V' é1i'ii,€s:'§:r.i.gt11 yea;*:'~s of iha? r1121rri21g;&3 their" fatkler' '1'hi1nmz1ppe1 W'EfEE§, 8 E0 K(:>€.i21121g€re his fa1,h.e1"s \-'H]2ig(;', and he was ziwzzzy f'1'c)m his w.éfe. all ealimg. Tlley {3c)n'£'e:';(i ?i}'ia?; ii1e;1'1 E€0s.3 a1'1d 15 of 1}.'1¢.-"$1.211. S::hr3:du§e is t.h.<:? §§€[f)€iI'Ei'i.€ prop:->1"1y of 'I"I3E£111*.¥12'n-**.»T*a, 1E:eir.4§13§§é:«hTé:r_ and the:e;(% §}I'"{)1I)(']"f'.§€*S were g1'f1'<:d to her' by her' f21t.h€_:"-- gift c§.ee:ci dated 24.2.1938. The p';*operi.i€s at H,€I}']" u were 23.1.50 §_;;if'Led 1.0 her by hes' f}.1£E':er da't'.ed 3.10.1941. F11rE:11€r._ 'the p1"()p<~:*.rtieJ§:e11 i1:§%r11 A1 i'; are ﬁlm pI'Op€I'i,i€S _pL1rc:ha.<5e.d by' "Z71j:'1:'i'1~*;1»::1'::21x;x='z3..ur1.d<i%§:

8.2116 deed dated 29.1I_196;__'?' £'r0r:}V_.z)V{1A'€;._'(;£';:a;}geg0%.x;d..:1. also, the}-' COI11€I'1C3. that the SL1}? s;ﬁ§}";.¢ci:A§1ca (3.). (E3) anti (C) are the self acqmred propezﬁes 6}; 'T:i'111'.*1'*:z:V1.1"1::iV:\»r_2"--r§~ by her own income.

8. I3:_1rthe1"mQi*c§;: ._i:bI1é:: 'sa;£'d dei'e1':.da:ni:s c.0nf.(:;:1d that 'FhEn1:11a1vV€i ou [ G.£' V112; '£1:-'::=.c\"vxvvi Iiéand desim ex<:'.c'L1f;ed 21 r§2§§iste.a*ed 2,'yi3.0€3A.E984'1'i':"':'é.s§)<2c1 of 1 acsfe 7 g1m';',a:-3 <)fEa1'1ci in 'i;£:.';'--v.3§0:fiji:)§i"fyf iiern N0. 1., iiem N0s.3. 7, 1.1. 12, 14 V - ami 15' if} f'c'1\/'()'1:1'§€ F§f Cic3f<;*.r1da1'1.1,s:~ 2 10 6 and 21.fi,€r the ex&:(:u1'.i0n of Wiii, t;}1<§5gi>I21i.I1tii"i" i:'::31:i'é.1,11'e(f O.S.Nc).65/ I985.

EU p1'21§;i1'1g {ha rcI1'€f()1" pa1'§1'1'i0:1. O11 {E1956 g1'(m11::§S. they S(.")_]..1ghii for the disznissal oi" the smii.

31. On the 1321515; of iilessee ;)1eacii1'1§,gs.-3. {Ira-:'._.'"E:'-1'iaA1: V- frarned the f<)1]L1\.vi1'1;g; is33L1e$ : _ E. Vvhether pEa:im1'.I'f' ;31'éx«*ess;'E§'i':21Vi. lie: and the delbrldallis C'.()I1S§'i'i,LlEVi35d." H'i.}TC§3_1"'¥,411'1Ciif.7i"Ci(%F1v family '?

2. Wimihex' §31£1ir}_'i:.i1'f_ :13'r.Qv.c .éé~-_1.hat pE.a1'1}t. schedule pr013eri.:1;é§s3 bevE3'<3:1g_. Et:-- '}-¥i1'1du Joint, faaraiiy ' V V' "

3. ~§;)*1z;i.iI?:_iVii'E" pftuxzg-rs that he is e1'1Uai:1(--:d f07I _.1,/2' the plaim. schec§11.1€:

})l'Dp &ﬂ.itfS C2~;(:é.'p.i';~i1.ér1;é*-.f'§%-. 14 and 15 anti 1/3 share ii'; ._i_1.<3n1s -- .1 ti?» . dyad 1 5'?

V E \eVi31@£_11€;'L pE.ai.11E,iff pm\'»'c's ':1ha1"' £1136 Win A "«_,c'{€1i(-zuéi 1. "1984 said to have been &',X€.C1,3i,€d by V not, bind him in I"es'pec1. of " ﬁ§ £ii§"E'El_ p'1U}_oe1"t'.i.e:s 2-1;1(.§ i..I%1.e Sa1m3 xxrass 0'b'*':ai"nte(i by E.%'l1dL.1€3 i1'1f1'ue:I1Ce '?

2'"

:35 \9'v'.1?z{-3.E.}";er p1z1i.n1,:%fT pz"()v«:~e52; £11212'. tha é:§{i*t'<;°.*1";e:'1a'-L1':1'i:'s me Eizézble to ;41<.:<%<'3':.':11t. in 1*es.ape:::£. 5:»? [.}§£iiE'"E§. .<e:;:',§':t%d 1.11:1": p:°0p<;2r°'ti.%é;*:~:.e f§'{)I}E ma': :i:1§.€: of semi? 1?' "Ii

6. \-&'i':eE:h€1' c1efe1'1(,i2;z1':é'.S préawz the chm _ execu¥.'.i0z1 of the Wélil L7E:2.1.€:*ci 24.06.1984 by 'I'him1'11av\-'a in 1'es3p<;?<",t: mi" §ten1:=s~I, (£1), (13) 8: (<3). 1*'. 8. 1}. E2. E4 5%: 'I5 of the piailli. s(#heei.'ﬁ'ie?V..' VV' pr0pe1~1.§es-s '?

'2'. 'vVhr3Ehe;' {1efe~n{i:s1r'1 1 "LJIr1aT't:' ~ .ii.Aé%:13 No.5 of piaéné s<*,11ecIt.2ie _&cjqVL1.isiE'i-.):i' §3f___ £1":-ird Clefendami. '?

8. Wlléﬁli 6:.' {his "-pzrcnve E;} "i2{{V items - 2, 4. Q and Efjbf 'ihit._';§i12;éi.r11:"5s§:}1éti%;z1e are the selikicquisritians O '"1?*%'.§1efie*n&ciaz*:E '? «V

9. __ "'x2Vr§i:§{1,1§:er :_C1_c§~.Iit:.t.f1ci;?:;'I1iis~ ;>:o};}?ez {hi the sui'i: is 13ai1*1ej'd_Vby iéificz3¥;jL;dir;:aiza" '9 _ 'I'0=. W~'r§"c1E; '-E'é:E'i€3l"S are the parties <--:nt._u.ie:».cE ~ A "

I_3i1'xf§.;1g; i,191'5vf1fi_a_1i; ':T1'1€;3 jp1ai11i,:i1"E~u»-as examined as PVv".1. a"t_1c.1 132%: wiE.:'2@E::s;é;::__ PW Ex) W"{:".1"€' ex2111'm'11ed amd in i.I'2eE:* ffVid€'-IA"1.(;Zf«'3.,' tilt;."dot?::ﬁ{1'13€z':t:s E.x:s3.}?'. .1 in P5'? w<:1'e m:~1rK&%d. 'I'hr;% €§€fr'.¥{1(3E;i3i5;' §§3{;E§i§'i'1iI'lECf ii)Ws.%.1 to 4 and 1)e§}::71da1'11. N03?' wzis Ar:*5X2:;:I;i;2::(i. aééé §[)W,E3 a.1'1e:i in ¥T.11ei:' c:vi<,§<-3:109, .I%3X.&;pIjf}.§ to 0.35 we-:=t'§é m__a1:'I.<t:%€i 'True? '§"ri2::1 C<}z:1"1. 2.1§'t..<:%1* h.€;?2.¥,1"iI'1§.'?;f tém <j%<'}:z::1.5-36?} §fc1:s:° {he 5*/W 12 pzartias and 0:2 €ip[}i'€%CiE3'[li()}'i of $1.118 1m1t.eri21§. 011. 1'€Q()}'d, ciiszraisseci i4.1"1e su.i.1ﬁ of i.hr::+ p§21i1'1t'iff for 13a1*t':ii:im/2 amt} g'r21'r1ik3c§'~V21 ::'iec1*<:€: that. the WEI} 1€X.I').5 mall and void and dmis r'1E)'§ [E3-i..1::1é:':._'_"

{ha right, '£11.16? 2111:? izzéieyest; 01' iht? p§V2?giI'1f4if"f"."t5V'C1f _~€,h%:: ':i:;p11:;, ;i>r*c>pe1'€,ies. Ag;g;rievct{i by i:I::1<: jL1<:ig'n1e'm. '»;1.r1c"}_"L"E<:¥::1'cé-L: of Vc'i"i.<,s1'"i}.ifs;.s__s21'i:; A {he gﬁainiifzl' p'1'ef<21'1'ed E'{A E\:'0.1..?,/2()O_ I 8 preférrecf RA No.18/2001 Jxicige. Chaliengizzg the. fizzdi11gs 8 aﬁA*A;dVAv9 in the Suit'. The I,()\»'..-*'(~;*1' Appe1.1.at.§:fH_ for the Partieg and on FEE": rmorci ciismjssed the appeal of appeal of cfeferxdzmts E. is 8 %>1"(>xred anti aside the decnzse dE€';ifi%'ii'1§§ ~"mva1id zmc} x.-'c)ic:1 doucment. ¢ Aggriexzeri _by (hi? §j:.:cIg,1i'ie:i'; a«1"1.c1 <:1eC1'ee of the C(}u1'f:&3 bekmr. the pia..i.'r11'.i'i3f' Ah ;{3§'€fer1*ed' i'Li'1'é:é3Ve appeals. Bf §,}1:i"'zi}".5:16 OE' a(1mi$s1'0:1, {ms CERIYEZ has; frarrled the §()}1()W1';}g S1'3"i)§§_fl'Ei~'{3;'{'i21§ q¥.1<=:ss€.i0r1 0? law fin" C0n53ide:'a£.1'()n:

" ;'Whet,h<«:r fiildillg of the fi1's=i, appe1.1aJi;e V' C?"cm1"t, ho1.c:ii3'ag {hat f;?X€CL.1i,i{)1'1 of the WEI} ciattifd }%i--C)8--E'£384 2153 pm' E,.x.II}.5 1'}€Lf:='5 '§3<3:eri 13r'<>v<:':d '{3}? I'€V"£'?I"$iI1§_._..§ {he jL1.<§§;:T:e:11 anti {.i<?{3:'{2€r f."§&1f§§S~5ii§d by éifze K'%N ":5 113 '.I':'i21! Cm.11"% is (:<)1':i.mry to law and 1'12a£.€r1'a1 on 1'eC01'd'?"' £4. It il1'1t'.' C<)nie11ii()I1 0f the t'<3L11:1$e1 for 'i'.l"1e appeiiam Iihai. ihe Courts igelow Comn11"E.1'e.d an <=:rro1' in not g3;:'a11'11'.i.1[1g s§f1_are:: in the suit". p1'op:-3r{.ies§ ciespife the factt. Ehai" it has been-«jf3r:(§"v§i€1.VA thalp ihc pr()pe:rt.1'es are either 8I1C.?€SIZ1'£1I or _j_o'Iz'1i féivii':ii§'*--g propertiiesx F'u.1'i,he'1*m()r'e, when the 'I'n'_a1,. C{}L1.E"'; .héiLT§ :i;hé'[' 1.hf3'j V principie of resjudictara is moi, 21pp§icab'§e, ﬁ;23.s;'~r:'c fé-.:is:.Qfi3f for the '1'riaI Court. to refuse the SE10 _jLIj1;=..3t 1'.1..A could have also iaken ima (',()I1Sid€E'&1€i€_)I1 1.1110 I'a1£it«--?{ha1t i1§3.(:h1si\I<: of some pra'pcri'.ies I11e11i,io:ie.r:1:'1z1 the 532 .§.£1','-. _t,hé2"~:>._ was a palupaiti and it c0i;_11ci--.11.aV<é .'é;i-:)ﬁs§d't:.£j£;%d.. 'é.1'1c': g1'a11?L of ShElI'€i': to the plaimiiff/appeﬁfam. 31$ ﬁzésxie no pa.ri,it.i0'1"1 and the Wiil having 13,31... b::%eza"p.r(>'veti. Ii: his furih.er submissiorz that the :_~"'1.'r3'aE C.1f:) 'L-1":i'{.;:\?&{f£1S__jLli-3i,iﬁ€fCE"'§iiV grar1'{,iI1g a dec§araE'.ion that the Will ﬁgs' ?1%.(5I. -.bee.1j1V'}:):rax-9e..d._ and the i()we'1' Ap'pe11a1'e Court c7:c)mmi'i.1'.e.ci an e::'.1'o"r-.,i'z1 i'e'4?'§E%-t?5si'%HV;§,i the f:i1'1di1'1§;;,{ w§.1,l1.out. assiéérliﬂéi aI3§>I'0p1"iai.e3 1'ca1soI1:~§I" 1'---¥<;z'i;A.(?e;"'t.§'1<3 counsel 1'ec1':,.:est.ss 10 anew the appeals and 'A " ' is ,g'1*ar'?E,__ t§"if5 i'€}§.f:f&§ 22,5 played fer. '14

15. Per (.'.()I"1tI'E:i. the Iea.1'neci <:()'11z";seI f}:>z' __ the resp(>n::1e111,s/ dei1:>r1da1'1ts5 I {(3 ES sL.1bmi!;. that fhe C()urt.§;'~.;:3:'¢1(_(jaf have (:()m:(mLiI.ed an e1'1'().r in }3o1dir1g t.hz-xi the sz1i_c_1-- are the zimtéa.-f~3t.1'21.§ and j«:.)1'11t fer-1r?{11'1y §31'<}p.¢;jt;i§s z1n d {v}"ﬁITVik"i,1%: Couré, Cfeillriliitiﬂd an iiiegaijiiy in 1'€garr:i to {.118 proof of Wiii. On g;{3A;.§1§tl9f §»gr the dismissal of the suit pj.e1i.x1'Li.i.E"fT_VV: ;Sfe1rt.itio11a S€paI'E1fﬁ'. p0ssessi01"1 and I A M

16. Nov.»-', éxcivexftjrigg t:<>-'i.h;=. :cl:L1€:-- :v,c3i':*;.hc* Wiii dated 13.6.1984, the deféincianis at Ex'D.5 and i.e.V(:'i9.£::?3jd€r '(.h.c 'C.i:'C; i1i':stémoes, in which the Win is Said lizwe . b'cé1':..'A VE;*}t§€fli1,1_1 €'.CI,' "ii im::111.1bent, upon the propounder O'f1:1i.c _Wi11_ {'i:A'e»s1;éiE3I'ish that the Wili has been duly _€v;'X€CE1'{.tf'd. 1dy*.t.he pxezfsozl, who \.va:~; in s01.11:1d disposing 31316 of

-ruinG'wa,nLi ii is 23,1AS<} Ilecessary 1,0 ()I.fe.r e:x'p§aI1ai,i.0n wi1i:h regard to £11 6%" s_Li:§~.pi.c:i'(;ai (:ir£;lL1'f11sta1'1c<%s. 17', it :24: snot. in ci1'$p131.e Ulai, '1'.i1i.rr1n12a.v\-Ia, Eihreé mother 01' '*_':'Ej:€j };:}a.i4:1t'.ii"f; 211351 1.1% f.},.rsf. dr3fe11C121::'1t \x«'2::.s,: Ii'vi'I'1g.g wiih 'thra fizst: .ci'(_-3.i'€%;f;{ié1.i'it.§ at i':.i"i(: i..:ime, w1r*;€I'1 the Will 532116; U} have %:see;': /"

3:3;

35 €X€.'CL1ft;"':{1. 'E'§'§€1'€ is no mz:it'eri21l plamed on 1'c?c.0rd to :5h.(m?__1,h£~2.i the re1a1.io1'1.s;1'1ip betweegl "i'1";§:<I11I1znr\:*:1, 't'.h€: 1')i2:1i1'1.t._i'§fT defe11c1am': No.7 we.1'e si,rai1:1:';?d. I-':1:<a:%t'~*.p§. Ehai. the p--E:'1im.iffj "w%i1$._'_' 1'esidi1'1g s€parat.€13s" mad i.1"1ss1iu1tr:d the sAL,1i1' for .;§££1"'i':i{i0}:i',"=1h{:1'€}. vvas I10 i11'1p<~3dime1'1i'. of w}'1211s<){:<v<?1' tea givﬁ some propfsriies to *;:l1€*. [)1E"£.i'I1i._i.Vﬁ' xIvv1:1."£~(:1'1' So at the time when the said 'W11 h;;\?'€, éiceettxied, it is I"1I';?(,'€.SSﬁ1'y for the "that $136.

exectmed H.163 samm y*_()1L1111:a1:fii§,r:._21.11439}; 1"1.E>:»1?~ wi§.i. So whéin the said ciefer1<:i21nts, the possib1'iii:y of Vbyl' the W111 canruoi. be over 1"1?11e<} " y<~:a1"s at 'that'. time and &1dI1]if.f.€d1y:'¥?§f;1iS i1<)t_V_i.iV'; to move fmrn place to piact-2 on her 0w_1'1. she .tfeé(;11i17€d"{.}1é€" assistiatlce of me fairtiiy n'1e1nbeI.'S éverl f(>.1":'sii'.1,ingg;--,;AwaIki'1ig;"'21£'1(i £0 d.isc'harget her daily duties and i%:"i_$s*;;rj:ii'x:i1'C1;1;3is3:21i2.c.:eS, ié. c:0L11d be i.1T1f(%*1"red i:h21.'i'. Thimmavva was s::£1 rVa(1}3I<;'.i.,té'i§,'§%_ 'afffpffildﬁilﬁ. on {"1162 firsi. defc=,1'1dam. and the _ ::.n;(';2:z1'1I:>e1's:s~~ 0fj_i1is5 family and the p0sSi.biii'{.y of i.nih1er1c<3 by the _ fi19_S*.V vd'€:~£}3n::ia11t' 01" the 1'1'1e1"nbers:':3 of his fami.ly (:amn0I': be V' " {)'$f€::9;;'a3k*.ci, \;<'-'" ' ___"<;x?he%.§" the will was exeeuied. am& it Wee executed in between 18

18. The defendants to preve the €;'X€CLiti()I1 ef the___Wi§ have examined an at'£eeti.n.g witness, whe is name e1se.vi.}_§ar§'~2.; eiese reiaiive of the first defendant, E9. Now, if we CO2f?iSid€'i" the evidence of 13¥'\?*é?.'£ Vézecende. defendant, he States that the W111 §v;fit§.ei*1 Ram.a£aIf.1 as per the i1'1SiI'§,1CiZiCI%LS-._'€)f Tiiirﬁmavaée' ajftef"

reading over the contents of the 'i¥iuE;«.fi'nimmav7;*e.T_eceeiated the cements as true and put §1e;§~'«.t,hu':;nt} .1:i1'p1"eeS3on can the Win at }E)Xs.D.5{a) to 13.5{e}. I1: releeazﬁt that DW,3 Guru.§3as.aVaia.h, éfgfesideht ci}f"Ba1.1'eke':'e"zazfiei Siddaramaiah, a "resident: of iivere"'€3:e. attes{i»;':g Witnesses 19 the Wili E)x,D.5. IiiW.2 ' "these two wimeeses were present at the' ijirftev &£5i&/efI.9LI*ie}X_:§x'i11 is eaid to have been executed and theﬁfeigaed '{f'1c*3.._'V»V-"'%.r'viIi token of their presence at the time ef exeeutieﬁ .Qf.t1A9ieV éoeument.

.' T};1e'vVe;gi;»f:usaI ef the evidence of {)W.1 reveals that the was ~e§;'ee'u'::ed and regisi;e1"ed en the same day and as B325" DW3 his father arxé first defenelant was not preeerlt /' E?

9.39 sun. and 18.330 3.31, and was registered in £3616 affice of the Sub--Regis1:rar an the? same day. If the evit:§em::e cf DW. I_4i>3_:i::1 b€:

beiievedg than there £5 a material incensisiency in i';.*_«"«§g~': éi?idj<;:zr1}:e3 _ cf EBWII and the material piaceci an 1f¢.QQ;'d a:1'C1"z:>§'_w<::§:;i1c:%--_bcL ' seen from the WEE}. it was e:x;e:*;'uted 0n .}3.€§-;

was submitteﬁ far registratien 0117 143.6. "in thg' 0i;'j'§ti%é Sub~Registra1* Tipiur. So when D¥§I'§_V'.vsiaViesV"ihﬁf. was execuied and registered tfirwtilfxe jg0esv'Aﬁ%oVA1;1trary to the Contents and Lhqdate E3x.'£").5. So the said document »§aéA«}W.§t on ihwxe rziate when the xvirf executed, but if; was reg;,?istere€i: ﬁH1r1"Vi;I9'i~'3': V V

21. Andther 'SuSpV1-c_1{:"a1$"éircumstance that arises from the evidggrice of {he _{iV€'f£:3f1d E"_I"'1t.S is with regard to the registratien tbs V"i%'¥:i..i§ Tipiur. Aéifﬁfttediy. Tiptur is at a distance of 13 to ' vVT3)i::;tI.enahaI1i, the rzatifse place of the parties, wherézﬁ, Chikiéeiﬁﬁyakanahaiii is at a distance 0f about 2 kms.

.. _E}"o.m the village. The W111 wag registered at Tipmr and not 2ﬁt:V'§3§:§3e%j;i'anayakan3.ha£Ei5 thaugh the Qffice <3? the S'ubuRegis"tra'r K af Chii<;2~:anaya§§an.aha11i. 'é-¥'2';e1"1 firm €§si€t€'fL1'€OI' cf the Will 3.1.23.8 5:55;

18 ageci E%.b{)i1t. 74 y<';2:-.i:'.'_~: and \VE,1.$.'s moi in 2-1 p:>:~:iEior1 {'0 I11OVE'f,_i1. is rather diﬁicttxlt. to £'£C.C€f'.pI'. the V<;'.I"$3i.(}I'I oi' the de.i%:11r:f.ar1t_.:5'~.éib-_(§E3.'i. the r€gi$t:1*a1,i€)I'1 of the? Will 21E 'I'ipi;ur, a distarli §:)1a1(3r:%;_.ir1SiI<§Si'€§._f€§'i'._._ r€§§iSt.<3ri'n§3; the $212119 21:. Chifii.kE1'I1.Ei};.E.~.i.§'§~E1i)ElhiifE1'""ﬁ?:E'}€§1'1 IE6:

t3x€c:?L1€.01' vv'a:'~3 H01. in 21 ;30si'I,i0§1 10 ﬁg), V'\:V}__1'€;'i':ii".xv"' she Elﬁﬂdﬁd 'the assisstanc:.e of So what made the iesiaior to E:I*z1';é'}~._V',§ii:£)L1'E'. 35 :f3"0n1 'the paiiye p§.ace instead of ffﬁi§.:V}gﬁA£*i:ay2aka11A:;11$2:133 is a si1'0ng Cir(:12111sEar1C¢._ \&7h.icé};V_V_@1I::3.Q doubt with regard to €116 has not been pmptzrty grad it rc:~.ma.i11s as as Sh! S}.)i(.' E0115 Ci.r(?iim£;.1.an(%c.

22. "Ad1nitf€d1y': "If§i'i«3ﬁf1i£1\rva had imo sons and a daughiey Wh() isé Iﬁdcélidaiii N937'. 'I§1er<:: was no 1"€dSOfi for her E.rj beqVi1'€é1i'.h";14iiA' })1"c)§é%Li<%s owned by her only to the Children €33fi1"'3i "£§€"5fE;f'r{iﬁ~£":£.¢ Her a"eiati()ns5hi;3 bf3'{.\«V€,€'l'1. the pia,.i1"1t.Ef1' and £11.30 E')€.iI"<=;:_1";§:.ié1I1'£, E\'?0.'7 W:-':S cordiai Why :~:.hs:2 cleviased £":'0r?x1 ' __gi\~<i;=1g 2z'1'1jk.§}_Ha'r€ 0'1' 21€§€a.s';. sonle p01't:£01'1 of the p1't:)];3ert1'es5 '£0 the e.;§i.:ii3.1t_j.i§"_:m.::i {)E:§€;'.1'1d2'iI'1'{. 3\§{3.'? is not i"()rLf1(?0:11i:'rg both {mm the:

§§vid&§r1<:e of t..h<3 (ie3f<1%1.1.:i2i:1:11...es a:'1ci 211254} 'me =:.i<,):i';L1mé:ém': E5-:s;:'I'.).5, E? V x»:

l 9 she: had any s:st'.1'ai11€ci reI21t.i{)11s§1i;3 \'v'll.l1 Elle p1ai;.1'i.1'.i.'f___a1:1d lJ€f}3r1Ciani'. E\§()_'?, "{'.h21'i. fact; Ccsuld halve been z1'1<::'°:i'ic:»r'1ed«."iV:3:'"i,liE_ WEI} arid when the E',V'iC§('.E1C€E does mat. I'€'¢'"€€1§ any f"~3'1.'_1_C,l--3 Slf€ivT§r§"i{?Ci.' V- :'eIa§,1'()z1sE1ip wizh 1131:: pIai.n1'.il"f and D('?f€:TI].Cl€1_I1l. Nﬁlllﬁll'§h€T1'r§l"l$"I1(}»~.V reasozrz for 'I'hi11'1m.a\w'a to E3r:*.qu<;"<z11'l'1 'Elk': E3I':'(§E}-f':'l1"l'.i'(":"'."5' only it. is '~..:1:'1c:'1j1e*r'_ 'S:.11:s.p;g':ic5z;s sons of the I')<3{¥3I}.da1:';E; No.1. Sc}'<--..' c1'rCmnSte1'I1cte which has "1101. beer} ex'{3'i-aj11-aid b§?.[}"~£{3'Cl€l"f3Ii51Ci£1f1lE.S.

23. F urth<-3r}:110:'€. Sd' -€521': .al5<i 'e{'{'.té;al'.i:1g W-'l'EI1CSS6S are COI1C€I'}1€d. they are {.'§--iae ttloséi 'i't';'.:,1E:?V1L'fi'$-"'€!5:lV'{_)l" §)ﬁ2ii3ii£l£t11't. No.31 to 6.

If really, 'i'l1ir112f:1é=.x:-'vgi;ll'lhad V«_1'1~rlesi_}:<:f1.«:> éf2{£:cL::.e a Will and bequeath témzr -pr<:»p{c:r $ ilrtb_'i'e;v*<trA'<3l=:'.-1r l3§f«e11daI11. N032 to 6, she r:<3u1d l1e1vé§~.Anailurzstllgée"Vsrgﬁxelelderly p€1'S()I'1:'~3 of the village to be preseni. fhfji 'l.l'n)é sf" exe<:u¥;'i0r1 of the Will, instead of c'l~r>se 1*e'la€.'.ijves of I')el'endan't'. No.1 [mm 221 E11' of place. i'ea.s(:r1 as %Wl1§,? 1101: 21 sizngle <:'1de:'ly parser} of the Village W-'§:1§'§..1fﬁf'S§3'€1;ll.'lil.' i:l3;E"t.ir11e of exe(:::ijo:'1 of t:h.e Will algae :10:

egxplai I'1'.€{'-'(Zia A Furt.I1<:rm0r£:~:, '.l'lf1.i1I1:r:a\:va died on 24».}.l98'F' Elﬁd '3.lj§l.v:'¥'I' 21l1}'(A}'£.1'l. 3 j,-=":>.a1':e3§ the: §::res;€::'1i4 sf-suit {".',£'.1IYi€ it: be §I}.ssi.ii,L1.£.eé in %<, 20 E138 y\'f?é:'1.I' 1993. If1.}1e sz~u'd ThiI1'}E'I'121XFVEi haci £0 i%:«:'c*(r:41'r'.e a $9.113 Of' the Wiﬂ E§x..D.:'3 21 garluine d0(:L.1m<-?11i, {.2163 I)<%i'e'I1.::i211.'1i: I_T*E0::5".':Z.T'i:() (S croulci have i.E1kt:"rI'1 steps to get, zlhczir 2121111633 Cf',I"]'[f:?:f__'f:'.d Recrord of Ri§;'13i:s on U716 death of 'ET1i:T;1»::121vxra..* "Cir".::'i;v}f1é'~.{33I113€iT__ hand. DW ,1 in his Ora} evidence §.li'E1i':" f.}'1f;? V"-:1a1i'j'<;:__ Thi17I1..I1'1E":'s---"V"E3. C0m.1'1'1ueci in 'the Rer::'0r.gi of Righ*.':s 21f'71'é£"'j"za:j1' dc_';at.h iii} the suit came E0 be i1'1sE.ii,1.'1i.£éd 211ic1_tI1e:"eby,"i.bAe'$L1.;3fm:ssior1 of the Will all along til} S1131. §'af1:_Ly.t(5'«.be i1'13£.itL1T,é:d far pa'1"i:it.i()1"1 and sepa1"a't.e p(3s:e3§j&f,_S'io;'1 v.iV§3 :3§s;r';5=.a. ':§é;.i0L1s suspicious Circumstance w1't:};£ i*<i'<=f'»rd ti) the "L*}L1é"c;{t%--éL:€;.i0:£1 ()f4.".11e 'NEH.

25. £)W.2.V1.is*i:1_l7"5: b1?éw£1_3.ei*'-%)f'._I')W.1 ';a1'zd also the berleficriaxy Lmder t1"1eVWi11.'}.-its Vt}:';'£:s3A§"1Q14.'":speak £u'13:rt.hir1g§ about his §3T€S(:'I1C€ and pe1rticipé1£.ic)'r:. wI1'e.=n ""I7hiIf1"'mVai'W21 aliegediy excécr'11t,ed {he Will.

But.' DW.,} -vsieziessu {,h9.ii.-ail his 1.§1'0tEA1e1"s were preseni: anti in "their f:}I'€?S€II:£3€i( W'i1] (:21'm"t:%"'i:V0 be eXec'LI%.ed. So, the: evidence'. of }:)V\2's, iI" ;1r1d,_2a '(';I]' '{'hi$ E1Sf.)€C1_ is i1":.ccm:~3is;1:%11T4 and there is :10 V' r>:X€:c'11'ii'£.)_n <}_{7'Iihckiecxt,.1:m€:m':' r€zi£2,r_)ri"._£<'J V§f:;'Ll%::5I)'I~C§-Suitsythle p1'e$e21(3<:é of DW .2 2:1, i:h<:: 'iime: of the M;

26. Now. to cor1side1' the m:id<:'1'1(>e of DW..'3. he 21 Chase re1:;u'.'i.ve and the daug;h1,er :33" the firsi defeiidzmt. I'ZﬂE1lTi¢i'.d to DW3 and '£113 xmirrizxge xx-'21:; performed in the year §Q80~8}.. He speaks aboué. the execruiioxn of the W131 by '.I'hig:}n§'af¢v.e1 bequeat.hi11g the 8 p1*0p:=.1"ties to defendants ac:<r0rd1'ng to him. he: was asked by 'I'E1i1f;1MI2'1e1vv3.[' 'to' v'c:c§'1I:n£i"i.0'--1;.he_ office of the Sub~Regis€ra1". So direcily '{7;"<)11';"l*1i-is vi1121g§é";- 1":'e. 'c::r; "is: A to Tip1':m' and '1'hi;11mavva 'V';?\r¢;).».:;'§*'vé'::'..iA:

i"r:s{.FuCi.i<>ns though the scribe \r¢11oi'LL7i:<'::g::ai.::% same and T1I1iI1'11'I1E1.\.-"€21 admiticzd §§e"_ﬁc:<)§j:v"A<;,;c:'t~._gs.»r§d'.afﬁxe.<:i thumb impression. He a1s0__stai,esA$.33$1'-.s1t."Vi.i1é%1. "£i':1:§é»;:..';}--.f§'c>tTher attes'1i1";g witness E:idciaréi"z1i';1i;1113,wa.s"also p.reS€1:11: and he id.er1't1'fies the respeci.i.v<-3 7sig;:?1a1.u.-1':-35+.Si-:3:1'.€--~s that Thim1navva was; in 21 sound dispesiéixg V':1;'i.2:.1'g2 Viiiind. So, if {he ex-*Edenc:e of ih.i.S gﬁwfimess IIJW-:3" is perused. thta exr::.(:u'i'.ic)n of the doc;2;:r1§i'£1iI-.;£i'1r$"~i;}ie. regis§rat.ion are on ihe saxmé day. But as ctcmizi '"bs:: é;::%r§1--m *i'r<>:11 if11e;~, docm1.1e111T. the e:<;ec:u.=;i(m is on '£36.1.4§3F344'; §.vf1.E§1"c%a1ss. thxzé reagissirz-11.1011 is; on 14.6.1984. T3131?-zby, ff3.\{§Ldf3?v1V'T(.',{;'. «sf I)W.3 '10 Lhe ef§':;r(:E' 'Ehai. hﬁs W213 c::aH.ec1 by _' 'Th'§,Ii'§Zi'E2i¥'i'€1 at Tijgatﬁur 2me:i zlhaéi he dir{~3<:i'.1}; wezm t:h<;'tre and me 2;

22 Will w25:1;=3 execuiecl and regi-s{'.<:::"€c§ c01'2i:.ra1y {:0 the C0r1E'.e1j_£_.s of SXJ35. 80, this is aiso 21 S€}"i()L1.S C§'i"Cft,1I}'1S1.EiY1(3€? in €>:»<t;t<:1,1*:.io1'1 of the d()cum<:~>,I1I'.

2?'. Samze xxfimessst-ts; s3t,at.e i,I32:t.1'. t_1j1¢_ Wi1_';' 1'nb<:i\W:<:~.r1 9.30 21.111. and 10.30 a.m. gxnci that ii. was from 10.00 21.113. to 1 ]»;Ve1.1n .A.g;iéd v€\7\_~'1ii ' 'the: E1'II1iI.]gS, writ.i:1g 2-z;1".1CI EEXGCTLI'['§{}f}'v';§'i:<_%, is allés-ti' cto;jgsist:ent:. So, the evicience of the ihai oVfA DWJE is not 1":au1.§~aI and w-hegfl adniitjiﬁlyf ivwéétss an iiiitemte woinaxl, who \*J€~1S:"V'I§'L:ﬁ;,:i?'§i}3.a#§Ef;*§iii'; on her own, it appears that the cour'1»dit.1'i;'n :'i.-r"1'»:/.':\'..'}a'l'1'n,'h»' sE';eV'w21s piaced has been n'1is1,1.secE by. t'h'=.'3'i'£rsfi gcEi,t.iz1g the d0Cu1'n.e:11: without her k11ow1ec1gé'.,_ "

Fu:'t.I1eriTi0rf¢z___;:;5 3'i'.zii.ed by If)VV,3. he dams not know as ~%;(j"w_ho . §3'L1'1"1?.1'l"c'1vS_(:',{1 {he st.aInp papers required to Inrepare EEXFK S*i211€:d 111211. on the Very date of €:xecL1.ti<>n cf EIx.I)§?5 ini1ié;"p3*esenct<:t, at' Ti_ptu:", 'I'I*1imn1aV-'Va p1.1r'c:haseci {he '%s§i.2;m;:>;pa1;3£§i"s by affix.ir1_g; her L'i'ZV'E in the Rs:>gi.$1,e1" of Sf.E11}1p v'<3_£1£fi.;{}1*; if £1}:"1i.5 evic.itt1"1::':e. of {BX-V} is; to be E,a}.«;é;%r': as §.I'E.1§Zhf1l§. ,9 23 the W'i.1.1 E*}X.[).E'3 (é211'znm. 13:3 the d(}cL2_;'ne?I1't'. as ihe per'1..1.sa.§ G§'1'.h€ back page Of the Wiil E%3x.1T).5 1'<--:vea1s [.ha'£ the s't4211:1p4wp_;'1-p€%::s wtara, p1.,u'c:11a.sed 'Dy c)m*. Ra1na:iz:1h, R<3:+3idr;ér1t of [)c;ds%}i}{é1i2¥:'§%';..__éi)§i___ 1 §..6,1.984. two Clays ea2'1jeI' {.0 the zgﬂtiged {:§{€'.L¥1.ﬁ,'§~{)I!;i''v{3I't-ihﬁ '4 Will. So. this is 21150 21 s.~:e1'ic)us CfifgiiiI?.§ﬁ1;§§1£'1{ff? '13J§§§<".E*s "-f,_.;"_()<::;TA c0z1t1'aI"y 110 the evidcrlcte led by71'.}1_§>.

exectutioxgl of the d0curnen!.. There _cj§X;)1'éi:~::-'7Ei:.i();1 ta why the name of Ramaiah of the:

stamp paper for the:V'ex.e(:t.:i.1g)ﬁ'{af   the Said
R2Lma1iah is the   and also the
scribe. who    0i."'I.'.hiI11}11.":1vv.a
on the   have not chosen to
€XE{I11il'iE'. itﬁcgs  wi   "

29'; --.Ar10i.11"e'1:,2-xspéct W}3f(:h z:L1t..s ttiae case of the ciiefendarlts :'.h"e 1"c")07t: xx.>*iVLV'1*1"'i*ég_;'§z}.1'ci to {he va.1idi1'.y of me Will, is the £f1:§:a :.10§i'V}.1r<:5j.;ert,ie$ 211: item r1031, 2, 4g 9, 1.2 to 14, As c:o:1i'én__,ded V13}? " 11:3 defe:r:<:i2;m'is, [h<3.s:"~3<;>, p§'Op€:'{.i.r;'.$ 2-1115 the self ~.4_a<cqui1'<3d"pi9€»=pe1'i'.ies of 'E'E1E.mI:121\w"e1. 'thcsir 1T}O1.}1€I' and there Es _mé.;.«;:1:c;:>:_«<;}:-' §.he:<;~:7 i'i:c:%.m$ (3ft.I;1c p:'{)pe1*f.i::t:'s in {"1116 W113 533.11}. to E1231»-'€

-._ E_3et:~.:j:%- €'X€f('f[.E3Z,L"':*.d by h<=:/:1' and 2:3,. U.'1E:"f 5;£1:':'1e t"'1:1;163, in the pari.i£.i.01'1 ?' £_ 3"" , av!"

24

dead. Ex.P.1Q {paiupaiii}, there is; r.11enf:i<:3r1 of the-Se items Qf the propértiﬁs anci thereby. it ceuld be inferred that th€..j:n:é"'£,.ié€--t Thimmavva had given a share t9 the plaintiff a$ ~ dacument .Ex.ZP.1(3 daied 2?-E04983. SQ whzarz' g3."i;'€. ' the share t0 the piaintiff. there w21.s:'::;0 preperiies being bequeathed by 166;. if; i)2'u}}:;:.v_1':f GE 6 under: the Will EX-D.5 and had to bequeath any properties ~.i:;1£<é'11t;om ti; gfsvix-re thoée properties 1:0 de:f'end.g1_nts 2 been any mezxtion of the said' ';'§ﬁ;peré3:*.esiiriihé' 1?::3.1:i'1p:aV.t'::i EDLP. 10.

36. It 11'11T €..h;;jr éf DWs.1 and 3 that while Writing 'the Wi£i,A it' who gave the particulars 01' the survey :r1uni'i3~s§rs;..ihe "§3oi'i.m;iarEes, the extent and siiuation cjfvthe"£.af1d.;s».et'c:,, but ':a'S'"she is an illiterate women, it is rather i'1'}:3,§<'j::-s3iV't';1e V"f§).1i° if; give the survey numbers, the a3-Sezssmenf, ' V' and "t;11:¢é'VVot,1';4_e2:9 <:{%§;f;é:1iIs of the iands. The fact that she is iiiiierata , isborne G§11':}?Tr0m E:s:.D.5 her thumb inxpressicm. S0 ssnsidering 11::§;_e Adééiiijts narrated aﬁave. the Will E::~:.D,§ is shrouded with .__"3Z3:§.3'2I$;'%'I11'f':I'£1fC}1t:3 guspiciaua c:irc'um$t':ar1<:€s fer 2.v§3§.<:":h E;E'3e2'"e is :10 M4 _ /M' » .,:Ej'f:}§ '=€§if3§?fi:':3i.(iv%V§"'1. 01*.' the Apex Court: §"€§OI"i.€€3 in MR .1959 SC 443 25 €xpia11a*£jc)n by fliie de§"e1'1cie-mas. IE' is in the evidence: of PW.1 {hat Tf1iI1'1I1'1EiVV'£1 was $101. in a p<3.siE.i(::1'1 L0 ex€r;:11'i.e 'i.§1t:+ Will.-gfmd she nexwz" had 21:1}; ci€:si'1'e to ET.X{f€.'L.1.E.4'3 the Will in f*e1_.*;4-'<.*e_{9.1.*_4 I'.)efendani.ss 2. 'L9 6.

'1'hi:11r1'1a.\-'va was an old 21g&*d 1a<:1y" z11'1ci was U:i}§'j. in éi'.p{):si'Li.Oi:'1 {.0 rnove, sf: 0:' walk. These Ci:'c:u:11st,a1<;C?ié:.s----in »""",hf;'V4€;¢i-d\E'1"1V(_:vf::".O.f'z. PWSJ and 5 'razwerz "1301: been ciispuied in 1,h_.'t3TC--:'(3S:swe><:a1nif:é;1:§0'rx;' of these wiinesses. So if all these:r.i,rc:11rn$§a11'1<:e:s a[1ié7.¢3Qi1Sidéreti mgethctr, a c011(:~]usic:sr1 001116: be axrxfiifcd at i.i12_.11l' *.«'hc%v:\:\?Vi]1V"E£X.'D.5 has 136611 shroiaded with Inamy SL1Spi._(TVi'L'}.L155*Qi.1'C11f1'1S.f£1{1C§*§S which have not been €Xf3]£1i1}€vC}-. ?'.[}C§'_'§l1§§€ 1{}if.jEii~ 'fj)EZ}T{i€II is not discéllargepi by {'.1x'1"13 pI'O}§.QU.IiT1d€.1Tf of the. Will. 80 merely batause that the C1()(EtII1'i'£'I1E. is i'<3.gE.s'tL»E~zfaé'ti;. V:I?<3:1siderirag the cir(31:1nst:am(:es stated abgves e~§z'c"z;_1V théJ-:'egisﬁ5at,.ion. do not come to the help of EH8. C1€ff€}1(§£,.1_€i¥1{E}Aif) 1*aiS"€""2iVt1y* p1':3sumpt:i0r1. with regard to the §§€131'i'i.I_1é1"1,€35'$>_'NED?' ._tVl';g3 Wiii said {,0 have been exgectutecf by v 'I'£3.i1I11'x';£ivv21.

'i§'§':e'v{im,1x1scéE for the a1ppe1}.a.m has ;)12'-x<.*.ed reiiancea or":

'l?'W.5 in {he f;'.ViiC§f31'1{',é3 $fL;»{t.'t%:~;.V'_' --.t_h'21i; 26 {H.Venkat.acha121 Iy'<;%'n.gez' V. B.N.Thi1'nn'3aja.111.rma. and others) 'W"I'1€§'E'.iI"1 the Apex Court <>b$€:"vec1 thzxt. in deaiing, wii.i': 't'.1f41»:>.V p.-.'.."pT0._f' of the Wiii thté C(}LI1't wiil staré. on the .<:~;2«1m€ er1c;L.1i1'3$__aié 0:133 Ofp{'C}Of£)fCiO(Z1iI1"3€f}1E.S mad the p:*c)pqLV1.r1ci€::" .'€\"'C'J£3..1.~(£¥'bt5"f:aH€id__ upon to SI'1.{':W by s;a211.i.sfa£:t(>ry €'\:'1'.d(:'.I'1(?.€f %€h21i;--1.135% WEH . by the t,esi/2:101", that the 'i'.e.sEa£<):* 22.1: the: "1t§;1é'.s2m'1.:'t%':1;er__wa1s§ ihé sound disposing state of mind, théfg '1121mrc:* and effect of the disp0si1§i;)_.§;'-. 217_VrA1Vcii. to {he C1DC':,1I11€¥1'{. of his <)w":1_ free ()1'diI];';13"i}y when the of the Will is c%isir1terest.ed, Vin prrwe. the sound and and hi3 sig:1atu're:

required u1'a'w,V be jus'tific:d £1': giving 21 finding iI'1.,f2w0L{f of £h.e' ;3r€;pc1"u11Lier.

A "ASL _Ii0v5, as <:oui.d be seen f:'om the (:i;'cums1'.a1'1ces s:i;.éifVeCi-T'_2;E3<)*vr;§;--« .;:hc:V.T'i'egg'ii.i1nat.e suspicimis ci.}:<:Lm1st.an.«:7es t1a'i':m*ai1y V mnci. lb. r11,.gik=::. 4-{he in'1't'.1'a1 mims V311; heavy and Lmlczsss it is ' *sg£'tisi'z1(:i0rii3§ discthargecl, Ehe Couré woulci be 1'e1.L1ct2m*: to treat 1:.h.<::. :%ar:1i:nx::'1.'1.i: the 121:-3:' Will 0f' ¥'.}"i€ ?;,r3.sE.at.<;1'. 'ii far}. wi.tE1{>L11': any v5:+2_;c_Ei p1e21.3 é.'i'1e:~. (Ti.["{f?L§¥TéfEi{21£'1€?E2§ES ma;--* 1':;7:.'i§;e:: 21 c:§<)1.1b{'. ass: :9 whﬁher fa?

Q.2i~_,,_.~ 31 27 "the: Les"L21t0r was 2-1(:£'ing»,; on her rim-*11 i"ree xvii} in e;xecui.i_11g_i.1ie Wiii and in Stitifh CiF(,'.LE1'11SI'.E1I1C43S. it wmiicl '$36 21 pzém (if btlfdfiil £0 i"('.i"I}0\:'€ any 551.10}: it%g§t.i:1121i.€% ci0ubi,S WhE*:1 the }_)I'O}}(,)L£§"}d€Ii' or 13e'r1eiE(:ie1rie§ 2,: p.ror1'1ine'n.i pawl'. in ﬂue €XEfC1lEl§()1'1 of ':.i'1_e Wilii. iherri s11bsi1zmi'.ia} ﬁ)€I1€fii'.S, i'£1VV'§s::.___V §7:',"x":'.IViC.-Ev_'£.i~V:1ij?V suspicious C.',iE'CLiIY1Si.£tI1C(3 c_:>i':Vf4i.I"1c' Wiﬂ and the ptmpourider is rcqVLi«i.::E:':1're;:;J{3V+;_'€',iiC.said rsimﬁipiciori by (ﬂea? and sai.isfaCtoI'y exriée;j.::eT._ V 9

83. So? ih.<: suspicious ci1'cL1n1siaij__(:§:$v V ' * i:§dVef'e:1dant:s have not dis<:h.a.rg<§'ci 1.§'1'€'/«Ei'A i$L'.1,3fC§_(i:i'i;,(ﬁt «.i;§«V1'*()xf1';f1g;I,' the Will as g6:111.1.i;"ae. Eixcepi.

the be11a:fic:ié11jiLés11.i1d.é§-"ji:A};§_4Kixiiii'and the dose 2'e.'1at.ives, who are the ai',teA£;--ii'1.1g »vi'£n.,_€:s:;€s, 1iI.?1-eré were no ofhcr persons Oflh(:?E' ihem. {he S-*7-1'4._€1'i"3:1i__3.,A\;{."I'}Ci()1" 'Vii-'h{) has not been exa1':1im:d by the:

Vt1e'§c:z1'€12u}.ij£:..,VA"i'?ﬁ(9§ig;i} the 'I'1'i2'~:1 Couri. heicji thai. the \-Vii} 'rim; not '13<3(~Sn. ;§':"€)vt:t€'1.* L<,:3we.r Appei}23.t'.e. Court. 1'€vc%1'sed the finding withoui ;,1$':~3ig'r1ir1g accepfablc reasons for i.h.e rc~3j6ct.i()1L So far $1.112...4_1'egi§s'tm%1'i(3:'1 0? the Will mi, Ti[)i".L1I' c':<)1'1<:ei'1'1ec1i xxmich is ._ 2_1_,é 'gs. i{i:i.i-§é,a1'1ce pia<?:e. ii. s'--:»2:z:;'s3 ﬁlial, 't1fie::'c r1.<}i.h.i1"13.-g on re=3.»::<m:§ 1'10 28 sb.r;)w 'i:11a1. '1I'11i1:'1m21vVa was not keepim; 2": ;__;'0(:«c§ health aI1d__i.hai. e.0miI1g to Chikkzm21}3a.k;a1:12'1haI}i 111213' be ;'1'1(;r01'1venie:'1i._ 't.«h:?u:1 (::o111%ng; to Tiptur. Wherx the material plzseeci cm that was aid aged and was 1'10? aJb.1.€f,_i.<) :<§i":x§.*;a;1.14+:

n0't'.hing more 1'1.e(?es$ary to prove i.1'1:.;1;i1ji1.$? 'tie rncwe 1'r<)m place in place' 1~'~;t ti;1'1e;v:f;:3'u1e iesiator' did not bequeath. 21113; xghcé ";§'1"a£)ez';t.y favour of the p]21i11i,iff and a11soVe.ﬁge"§1:1Ad'e:1 N().%, Hﬁhe Trial Court. observes that._i'L. is to asside the Will. 80 13215 ai1'.3.e.hed ur1du.e iIl'"ip()I'fI£::iz,1V ('.€'»._"_"1!.§% wime:~rsses were (:i<3Se 6 and they are 110$ the residents F1531; <i.'1*§ai C01.11'E. says {hat merely beezzuse-1.0031 \x}'1t,1_f1e,ssse*s I*i';«1vé not been seCu1"etd 'for a't.i.e:-sting the E": s21.ie1"{,hé§t the Wii] forgeci 01' fa':)1"1c:ated one. '}7héé§ _2,?a§V3}'31j{t)a,Vci}; {he 1,,0wer Appe}.§a£e Cmlrt, erroneouss. in \'i€',W'A(_3_f i.11e.c1e:2-iasiasls ;'<:I1it.r'red to 55:./q3:'a and also '£j1.1e principles .«.._wi.£:1f1 1'eg:mi. 1.0 Ehe 21eee;31.ar1c'.e of %;:he WEEE as gemzine by V' i«:€'m,<>\Ii.i"f;«g§ 'the s'1,1.s'pi.<:ioL.1:=. <:i.reuz':'1s;I'.2"z:1<:e;%s. "I'ho1.1g,:;h the will did ._ i'1<}t. gsiaee the ligilt. of %":1i1.e (E2132? eXee'pt aft.e:r p1"<";dL,1<ét,i<:»n of the SERIIEE 29 in t.hr:: Court zmci it \-Vafi :f~sL1;:>p:"e.s:'ssec§ for more t.h2»m. 3 to 4 year-:';. 'the L0we.1' ;'\ppe11z=1i.e Court stmes; télat ii. is not 22%. S{i:'~3pi(',i()LIS r:ire'L1mstanc:e' When a ;::21:"t.y c.%121i111ss €X.{"f1L1SiV{;"'. right. on the basis of 21 d0cume1'11., natfurally :-3uc1'1 person would 21p})1'()zjz~::}_i'-.1.h.e 1'E'V€f1'1'L1€;', £1LE1.h(}_'{'i[.i€S tee gei. his nanie en*{e:1*ed an the 'ba~s§;:-:.__"<;';7___ such dO{l1iIT1('3I1§. The ir1a(*.t.i01:1 on the p;1;j1f. of {hit"C§'€§é11d'§£I1T'.SA i1.2_ not getting their names emiereci ir111a1ec1i.21t,e=;'ij; }1i'tE:1j Vfzelle'-dedi-elj T1].j_r}1m.21\»-'\ra \x.vm,11(§ really raise §'._{€£'1Ui¥1€}1€SS of the <:1o<:umen't'.. edzi'ief :?.heV}01)it1i()n that, the Lower Appellate §l1.<j;ij.__'jv:eiEs1Ai_fied H¥:*eve'rs1'ng the fi.r1cii:*:g and 110Is:1i_n.g, cii.ss::uss'i0n of the evidence. its"7:"veap}§ree.i'zi'i«£.g51: 17¢»-*e.=:1.1 {hat the Wili E.x:.I).5 is fabricated 'anti 11215; "--~?3ee11~" proveci 1.0 be the W11} of Th1'1mna\.'.='\za. 1r14"ih_e eirezxzfgrastilmtess, the subsE.aniiai quest,i0r'; of :31-as rziisediiess a;1'1:;'-3we:'es:T'if'1' '11€gE:1UV€f. §\f.r,V)_\x.?.;.i':::Li far as the 1:1211.ure of the preperties are _(:0nCe r'"21ed,,_° 'ii; relevant. :0 note {hat {he 'I'3:i.211 Court. on "'--:1}5preciati'e-xi of the n1at'.eria1 on rec7.c)'r<:i held thzxi. {he pr0'pert.ies " eaE4'A.i{em.A'N'<)s.1 {fa}, {$3} €i1'1C1 (C) are the a:'1e::,*::st.z'21E 1')1'o'per£.ies3 zmci v:"h_e.eV<>iher pz'c>pe1*§.i::%s exeep: pr(::p€7':"E3'.€$ 211. mam E'~E(>.1.5 ZiI'€.' {he 3 O join': fz~1.zI11'Ey p1'()jg>e1*I'i<=:.<5 a('rqL:i1'ed f1'<311'1 em i:1c(3111e of {he E1I1C¢3'.f5iI'é11 })r{)pe?1'i.it>s5. This fi§}diI'1§ of izhe 'I'ria.1 C()m"£', _h~=.' ﬂ*~«._'1J"Ie)t.

been disturbed GVCII by {he bower ;'X1};i)e§.ia1t.e CI<)11_.r--"{_, "I7f1:é*Vi"'@i:):;*'.,.____ . i:}1e:'i: are c.a11cur1*e11i. I'indi11g$ by £.h:::~. C<)ég;'rt:ss 1)(31_.-LEW"E3{i §":;3;"§?£S" §.h<:>_ nz,=m..m3 of Ehe propexiies me C(>13(?er:1<;%'§i. Oz': zt:E"}iS,.2i$.Tg:V{%.(:{.'"?jf.__E.h§;TA 1";1aU:%:=r. a. ref'e1'<3n(:e couid be :»{:1a;c_ix€2 ufi'}'ie H011'bEc Apex Cour"'£' :rep()riec1 in '$:32 }[S:.':'r1d'ra Nakika Vadiyalr {Ciead} V. :i"é'c"1.VAiv/I"!-':iS'l:'\?-"£11171 Ay}/211' (dead) by i;Rs._}" <.:or1c11;'re11i;

findings and the f1€(:',:§;'I;i}i€i£i:::i,.ﬁE¥' :;r2;¢§;);)reé(:iai.i0n could be done by V1}i'e;x«*é>'igg1'1()red the materiai c£()CL1111e111:V{s;;' v1'¢:rci.'t.aIs of 9LII'}."€I}d(ii" ﬁg

1)0ssessior;'a3';%1€i and there Couid be an i.I1ierf(-3r(-znce. CV61] _in".th--e (?.'0:1(?L.11're:1€: Iintiiilggs. But 311}? how, ass (éinxid iljom i.11«é:V"iip'p1--ec2iation of {he evide::"1(:e by the Trial C:)u'fi..T_ 'V't'h'é-,_'j);<f3';.:ag::1'{'j::s 3.1 i't,e.1'n No.1 (23,), U3) amt! (C) xvere p1.1rc:I':;1$<~:.d 'Q33'*i7i:ih'3111app:;1 in the joim: Iiauncz {3I"3r1irz'zsf3§§ and his wi,f<;é '}'i1i:I~}11'1evv21 for COI}Sid€E"c'i'[i(')I] ca" Rsjk .000/M Eay regisi,e1*eci daueci 16.08. 219321. TI*1<:se 1"3I*0pe1'ties i.n<::1Ltde SL1?»-'ey __ "E'~E{>,I3; 1'1':c>.2i:s:2:"i::g 2"?' ;§1,.11'1E:21s, E3u1Ve}; Nc).4/ "I :':'1c?21.s§.2riz'1g 32 5 'M 31 gL1;1':as3 and Ssm~\:'e}_,-* No.4/2 111€.21s'u.ri:1g E2 g;111'2i'.as wit:h common b<::1.1:1daries and s'sir1<":e the data 032' the prwchasise. they were exucayecl as joini, f'am:i1.§,--' prczsperties by' all the u1<:*.1"nber's Qf'--___'j'.he family and E?,x.P..} the erigixizﬁ saké cieed (creriﬁiﬁeci 3:x;.{).<é) dated 1.6.8.1931 rsveals €:.ha'i. 'i.h€'3'. ;31"(3§.:':e:i*%;.i}¢:;;::VV:

purczhzased by both '"E"h:i311mappa and speciﬁc recital. as to the r-:>s:1,c':r1t. of by each of them. Though 'there: {of an amourrt. of Rs.1.000/~ ix}.i'a1xr0;::'1?..};{"L*;:1a€-..¢Xec;L1ta.r;f{ cgfithe sale deed, it. 'is reievami. E0 noié' there is no specific :11ex1I[i0'11 as-s_"*i'.o_.whia'"iié1s.p21i'c.'£_Vt.'t;6 S2116V<%0r1s'iderat',i.0n. In the <:i:'cL';ﬁ1stz1ﬁc:e~s. \:-éihézz "$116 3:'0 é1't.ies were 3t.!I'ChE%S€d in hint: nanaés. the c1}~é&3'i§i*o"r'1"--:/1S§'~t.a--~where and how the source: of (":0:1si<:1t:r.2;i':1'o:.1 C'£1,ﬁ1€~ V§":'*'.(>r;"1'v_ L=.é£'{§E1 of the gaurcthasers is irreievam '2md in.C6r;s<;qL:1¢:1t.ia1.' 'C}'::"t.I1is aspect of the 1nz1'i1.<3r, the ceurxsel 'i7:;_r"t.h_<é'21f);3_é"l1.é1'i:1.¥plaintiff has rekied upon i 1"1.€ d:3c:i.s:'.0r1 of this C0£1r"t':"fepQ'1f£€:i_ {LR 1995 E{AR.:?,8'?"8 {Narayana Tvi11'ri.i':}? vs. M _ .4' ' \(€r1.1:e11.€::a1i:f;_1 L1), ' V' 35. Se (T.(}Z3$id.€.'{'iI1§;§ "the lav.»-" 'i21i.e:i c'i<m:'r1 by élhis C€}"Li'I.'{. and ».:_§3_z_=f1'. £:§;1<:-%r€ 3392152; 2: t1L1<%1€:~L:.s:s wh.i.::%: W<.>'u1e:§ yitzéki. $i.iﬁ"i.(.:§£'?E'}§. i'm:<m1e 1 § 1 322 to p11rChase the pr()peri.iC:;~':s t3}? the :mi=I'11br:?115 of ¥;..1.'1:23 .{'a.rn_1'_iy, 21 p1'esm1'1;.)t%.<:3I1 xx.-'<.}'1.'11ci z1r°.ise: with I'(=g221'c§ '£10 aha? p1'0p<:~rr1ir;-:i-:. _V 3:291}-1g; .;'<)i'm:. fzlnlily p:"<)pe:':'.ies.

36. it we}! esizlbliséled pri§':Ci;§k?~:;»§_i;1xx?.'_'i:£§.';%gV':"' is 21 m.tcIeLz:'-3 which yieiclss S1.1.f§'iCient. :'i'*.j1(:rj:~'_tA."z*1't:;.

eicquisﬁiorns of the propemliers jbini i3n1.i1.y awe p}'€'SUzI1'1€d 1,0 bf; Ngoim :3_._(_j£{§.2§.S£'éi.EV§)I1s..a.i1.c§ _jAt. fm" éhc other party {.0 rebui the this aspeci of the mailer, the l.ee1rr":¢.d (t§}t.ti1'.;§.6;%:'1' d€3C1'SiUn of the Apex C(>1'1Ifi'f-_.:V 379 (Srinivass KI'i$h}121Y'£1{) K:aI';.g0'5.v.;f.E\I21I'at.ya.xi.A'Duvjit? Kzijrlgo and 0t',I1ers). 3'7. --7l"}i<% :éu.--i:, '\.{f2;s i«v:iét.j1.'1.x~i'.ed by {.110 appe].1z-mt seekillg partition 21:1d"33ep'2:rat.--%e. f.§Q:.§sé:s5io11 of his Sh:g~1.1*e in {he suit. ';>rg);:>€L'f::.i'Cs_. ..-So .§'a}: asih ---------- -«g:)'r0;3e1i.i<:>.:s i.e.._ 1 acre anti '? guutas of Zkand. _p<)r1.i01'1 Gf iieni. No.1 anti Herr: N033. "F, 8. 1 1. i.' ,"14 are the pr()1_:verf;ies 01" cE€c:f3.2'~.iSe(1 'I.'h1'.I'111"r1avva, ihe Wiié hé".»:',iI1§{ not been ;3r()ved an thee cieath of 'I'l1.iI11r}'1zwv;1 V' 2£I'i~.i_:§I" E17113: ::ie(i:isic):1 of the Court éhai. 1.I'1<:? 'W11! faE3rica11.::éci '--:séLn(.1"::*;{>'1 2'3. gC~:m,1ir1»: €§{}C.?'£.'i1'I.'§£?I'1TI, the d:{3}}t".'HE"iI'1"i. c3:':i..i.(.3(:%{i {.0 his; 1;' I = jawk 33 share in all t':.hc?sé3 pI'()]J€;"1"'€iGS. if the Will was p1'<3Ve(1. i.n§a(rt:,._'t.1'1e pEain'1,i.ff rsouid 'I'1C)t. have maint.ain<::d 21 s;1»1iE" for §3&11"1.i'4E,7i~f#'VI:1=..::i.1~1WV respetti of th<--:s<=3 ;31.'0pe1't.i<ts as t'h<i: .se11'd ;::1'(:>;}c*.:*t.ic%§5_s.--§V_,é€;' berleﬁctiearicéss uﬂdﬁt" the: 1,€SiE1'{T1€%11iEi1"j,-"J$:§1.(?§)€SS.i'{5E1'."Q"§}§}?._ "

bec:a115r: the vvm is moi, pr:;)ved, '141'1a.t:'.;1 p}a1"ni,.i.fE' to seek share in Ehe:=:.'é'-p1.'<)1pé1'i.V_ié?s appellemt even wiihoui, secéking ti":¢;i'é?.;):;3%#§}ir1§f'bf_x:p:;1*t.i{iQ'r1, can claim sshare in fhese }3}."opé:%1_{:.i'::«'s' _1'iz3di1;gVAtha1t {he WEE} has 1101. beer1__ ;)1*c,>x»*¢A(V:V1_.H :L1-c';i.v'x'-2*vvc.?I"»~:._'g1§.3§';3<3i1e11.<:' Court. cemmiited an " as .21 genuirle document. xifﬁis offercci by the prop011né¢fV1V"'{;>'ViT'v 't.§.".:'éévL.1spi<:ic;:,:s c7:ircL1msi.am:e.s referred to V s:,;'p:*;1V. the appellant' has to suztceecti in his Sniff I"c>r'Vpz1t'vi,ii.ii:§;1 and sep.21'ra1.e possczcssieza of the ;5I"€1pe;'-iiés 2,321un'1e:'aE,<:éCi""£11 the \/VEEE except thosfi which are I"1':€:I"1'{.i()3'1C,.d "i_E.1' . i}1§;i "-'f5'z1Eup21{'t.i. The Courts below Could have g1'22.n'te c1"21 det?r"§;%<2T': for p21r1,i.t,i0n and sseparziﬁion p<.)ss€ss1'0n of iV,f_3*"-1 share' Q1' {he piainiiaiff in the said prcnpeziiea. %%E 34

38. AS the plai11tiﬂ'/21;:»p€1121:2i. has 'Dc-rem g1'a.I1.1.e<:§. sha1'£: in H6111 I, 2, 4. 9, I2 arm? 14 of ihrz. ::~;u1'i $;c>hed1,11»:%. he c:a;_1__r1c>1;. clziim arly 5~3ha;'€ in Ehts §aL1i§ pr<3pert.ies, So also, 215.; iteln pt.:.1'(:h21Sec§ 13}; 3?" de§%:nda:1'1i:. wh<t1'1 he was High Sa:I%10§3i'*'--E7<§:;:€:_§%K51f, A' no pI'esL1mpi,ic:>z1 21.ris::%s that this p1"{)peI't'y* is 'c"i:{:3'Cf.1J.§'ii"f?5i~. pr0'pe.1't.y. 1'>rop<3.1'f.ies aé Item au1d"w.}5 inhemeci by {he de(te21.<secf Th§I111Ti£-1\«'V£i,:":Wh§?i't1é~£iS. liilflé at Item No.1} was purchased iii h__€:2r 1'1éi:néE. 'Fh:::5'"p1'oQe1'ty§ at Item No.8 was ggifiecl in her r1e11"r;e. I1;:er:(1' Nos. $9 é£z1d 1. are the jeint family p1'()p<-rrties z1c:.cp.1.'ir§3ci fraéﬁi "i,h'€. ifittpnle j'0i1'1t. family in which the plaixitiff has '*4/9 '{'.}1€ 1'em2u'n1'ng props-1'ties; &311c:ci€;%es5i¢:d by 'I711'inj:13T2n,q;a_ either by Way Of gm of inhe1'ita11(:e ..' {$31.6V}}1E1ii1'i;i.ff"vi.$K "'&i§1.ilii.1€d to 1/3 Share. in the Ci1'(:Lm15i.a:1ce§é ; «.1 '§}?'T()(."€{?dA £0" lowing:

r ..EE?;0t:hL"the zigvfﬁmavls e:u:€ aliowed. I.'he }1.zdgr1'1m11. zmci d€C1"<:',E'. 791' ::1m *;:'*:~:;3;:.A_c:;:m-V: in C).E5.§\10,I9/1990 da't'.ec§ 24»03w2001 is I11:()CHVEi'§3dV 'F33; asicie the ujL1(ign1e1'1't and (:ie(:I'ee in the a1';3peéLF§;"Vé1r1<i_1.}i'éii.s{,1it':. of "the appe11z113i',/ pI2i1i.r1.t;'1'f pamiy Ci€(?'I't',&'.C1 ' gr;a11*:,i:1§_{§ i.§t;';'§/E E~.%i'2E13'§:'. in .£i,e11'1 §\3«:::«:a. EC} eimci '13 zfuld 1 ,1' 3 SE'121:"€ in Mg £35 1t'.é--::m N033, 7*'. 1} anti 15 and ﬂit? d€C3'€€ of §.1"1t3 Triai Court ciectizwiizg €,hc": W111 .i£:x:.D.§ %1.aViz1g mm b6-3:3'; p1':)veci is ress{.ored. in $116 Ci1'('.U.I"£}£§'E€1E'i{'E;'S. tihere is no older as 1'10 COS{S. Draw a ciecme 21e2cc)1'dingIy.

< :?..,~. [ . J: _ _ "

35%" _ §§§§gE§[ 1] 1.46

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

Shivanna S/O Thimmappa vs Rangappa S/O Thimmappa on 8 February, 2011