Sri K K Shekar S/O Late Sri K S Krishnan vs Sri K K Sathyanarayana S/O Late Sri K S ... on 8 February, 2012

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Karnataka High Court

Sri K K Shekar S/O Late Sri K S Krishnan vs Sri K K Sathyanarayana S/O Late Sri K S ... on 8 February, 2012

Bench: N.K.Patil, C.R.Kumaraswamy

 

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IN THE I-IIGH CQIER? ma' KARNATAKIA AT BAN§A;_§RE
DATEB '?§--§iS ma 8% DA? 9'? FEBRUARY; A'
PRESENT   _
THE I-IONTBLE MR3    
THE HON'BLE 
R;E',A.NO$ 190$:-1€:;F;§é@-?(PA'ﬁ}'  

C W. REA. N'Q'.'*w~.,:_§_9ﬂ.9 QFf':24Q@.?'{'L>EC 35 {NJ
C W. RFIA 'NQ._§f3  25%.. {PAR

R'F.A.NQ. 19o0@Ef_2o<:A?'{15A:éijj;  

Between:

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Aged a'§[email protected]: C2 jy'es:;*:¢_;sj ' "

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E17  8199:; Jaya:':3;§3;;»-- V 

Bangaiore-41.. "

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Shri, K,K.S8.z1a*:hkumar,

S/as K.S.Kr£shna::a ,

zégéd abaué 272 years;

Rgfat. D.N0e29/1} NGW' "@3045,
30"? Main; 2" Crass;

??h Block, 3" Stage; 49" Phase?
Bar1a$har::kari,

Bangalore-85.

Sm: Grawramma,  
W50. K,M°Partha3araEhy, --
Agcsd about 69 years?

R;/at. N092, Sree V€:A,r1kate3$Ah--a  B§'3.a':;'a:1am,"' *

''?th Street 3'ai:abad, é;§_§:':%:7r:'E:3a_i4::.1:f_.V 

Smte Nirmala, ._

wf/0* A.A.Kam':a_raj}   , _ _
Aged ab0u:*'53«T:.}§:'ars:;._     

fat NO~3~'35; 133?? €T..'*'>S$§-.., V'

813 Block, tizajraﬁag-at}  '  :
Banga1Vor€~.gS2.Vi.;.,   "

Smt: Uinxag " V _» M » 
W/e.'.?.P0n:3a:i:bia:1:._ 
Agété a,b::>w: 5*@§"f;'€.'£;.fS§

Rggt. Eswggasg fgf. :é:a;:::'maga 31:32:25; Raga

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Sr: ARE Vivek, Advocate far R2 ta R5 85 R?;_~...,  '
Sr: A. Shankar, Advocate far R6}   ~ " 

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Thig R.F'A§ is filed under Seétigfi'-96 v G::'de'if 
Rubs E 82; 2 {sf CPC against the: judgmaizt da_t€{i C¥'Z;f"®'??;"200? 

passed in Q*S.N0é4765;"2QQG €511; €276 §§1e"~af"':;--;.e X3211: Add}.
City Civil Judge, Bar1g_aior~s:  partij,/'--.d,<iQr5€eing thé
:3uit for partition and rate pQ_ss':>$s:i'S':3..

R.F;A.NO. 1899 OF 2OG?{§§<: »

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» E1?  Béesk, Jayarzagazg,
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R: 8a R2 :35 CFC: against ghe': jadgmeni and d.€CE'€§'-.é3;~§€5.
C3'i'?j'C}'?/28$'? pagséd in {},S.E\?e,3235/2901 $1': '$3.6 5§i£'3"'i}f,.1£<§'§.-€

XVEI1 Addi. City Cixsii Judge} Bamgaiare {CCH-32%;N?ﬁ;i:§:*;;i.s3§;§:§,g'« _

zhs 3121: for partition mad separate passession,
R;§'.A.NO§ 88 OF 2GQ8(PART   -
Between:

 Sathyanarayan?

8&0. Late K.S,K:'ishna::,
Agérd abou: 60 years? 
No.46G, 18th Maéziz Road; 
4&1 T Block; Jayanagar,  '
Bangalerewl is

 _    .  » a....App€Har;;:
(By Sm 8:: :{3:31;::1:§€i;'=f:ef':§m?;,,§S.R. Amzradha}

And:

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Thesé Appetais gaming an €32" Bearing ?:hi§"'-._»da§g),
QR; KUMARA SWAMY J1, {iﬁlivereﬁ zhe faiiawingz  T

SJUDGMENT:

Regular First Appeal 1900/200'?~i~3.--'.:ﬁE,<$C§::L:.:1d¢i*2 

Sectien 96 read with order XL} F€.ju1e:s~  ':'f::<:L.(§€r=:f3_"'A

Civil Proc€<:i:3;re§ against the} jgdgrrierii :ELI1€l'v:5;:E;L:f:¢?,_V§V(§3Jiéd« '

17.'?L2GO'7 passed in O;S.476__5ﬁ:f'2{,?G.Q <)1'.:.'t:}i$ _fi1¢§?0f XVII:

.Additi,o:::a£ City Civ§1~--.§3'udg¢,;;:39s;n;gg:¢:¢§ CCH No.32}
partly decreeing thfg" '$13171;  and separate

possessiorp 2  '

ii %"Vi%Reg%{:}.gq§%i:3:;é'pp¢aiv'i899/2007 £5 ﬁled under
Sﬁgitioré'?§§3":i§a€:§._%.%$:?:E1 éiv:§ér"§<ZLE R1363 E ané 2 of Qade 3:?

ziiévéf; '§'%"{3Qe6{:;;:?cf; 'agaizbzsi the juégmémi amj (i€3CI'€{:3: dazeﬁ

 éagsad :§¥:W<>§§§3235;2§m 9:: £36 352% ef f>§VE§

  cm: mags} gangaiem €332; zmggﬁ

disizzésgigrég Eihfi 311%? {Sr paréézéan amd S€'§38.E"8fE€





 

A « , Btc::r2gaAi';<>:*s%¢ 

  Saaziséi 5% $333}. Efééifayzzg

2%" Street} Eéiabad CQiZ?i§}&EGf€~:2.

 Suzi» Nirmaia}

3%? f 0; A..5?:.E{ar1ma}<:ara3' ,
Aged about 55 yéars,
NGEQS6, 38"? Cress,

Sm Biock, Jayanagar,
Banga1ors«8'.2¢ 

5: Sm: Uma:

W/G, P.Ponnamba§arn§
Agérd aboui 56 years}.
N0263, B Tharnmanna
Shetty Road, Arisipalam,
Sa18II1~9' ' 

6: L, Ramakrishna}
Aged about E>_5'jz_¢ars;;  H

. Master Arc:harig _V__*--'. _  
Aged abOutyeé;*r::§ n '
Si11c<:_;ni:i:i3.1é;' "  _  _
Repf byvfather aﬁd r1a":1g{raj1 _
Guafdian 3.1;. 'Ra:::_ai<;:§s§:._na.-

mm

R€SpOﬁ€$€E'1T;S 530.  T?"*;u*€
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R2 R? ':~;w:v'§--"'v6é)

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ﬂ*~;,%;,:}é:; 2  2 :35 C?€ agaizagfz {E16 jzzégaasﬁé  £j.€€E"€f3 ﬁaiaé

_ '®'?";'--{3?'/20$?' gassﬂé in GkS.?€a.4'?é:5§2C:®S 3:2 Eéga ﬁie sf 231%

V. '  Xifﬁé ﬁiéia GEE}; Civi} Jzgcigsg Baisgaéare {SC§§~32; §&.E"ﬁf«f
 V. ...§éi:z::€€éz:g 'sins gait far §a:*'::§:§a::2 3.335% separaiﬁ gasgsssiaa.

//





35 Regular ﬁrs: Agﬁpsai 88;'2§§8 ﬁg {ﬂed 'under

Ssctian 9% mad with order XL} Riﬂes 1 and :2: of

Civié Pmcﬁdure, against the judgmazzt and  ~

7.7.200? passed in C2».S,4?65;'2QQ.€>__Qn %:::>:g:4"::fe. :§§7'g,1}i'E_ "'

Addsitiona} City Cm: Judge, B:s.ng%;;1To:%ejA<:vC§: 

setting aside E313 judgmemtwitcgﬁhe eéétegéa sf £§:1'd_§f1gwgi:;eﬁ" V

by ths learned Judge aim Essgic--iii:-%."'*ZLA,2 a1:i7d*E§. 

4, Parties will Ab.€,:.f€f€i"_Y€:V;i 'éi'»*:'.,'§:V1':':--'i:*é'fe:ence ta tha

siatus in th_(;:   V.

.. H,

 E'}:§; 'i;asé:f:-:5'? t;§'1€ ";'>ia:%:i':§ff' in Q.S.4»'?65;'2Q€3{} is as
u=;1de;:': _ "

V_§%a%::ii'§fV':s:aJ;:~€s 'vjEh&i K,S£{§§.shn§::': had iwo Wives.

 $'Eé§té$'" :ha3:; himssii é€f€E"E€ii£:'i1"'E{ N035

  ':6 S aizﬁ; Eaia Sm: Sazméihra are $16:

siﬁgirsgrz %i};f§fa::é fzhzgxzgéi iha S€%2§E°i§ 'ﬁfe 933$ 31$ $6€:Gz'1é,

' '"e__ "~s:';ef:3:1é%g:9§t is ihs sea 'bemzs Ehmugh {ha firs: wﬁleg Sfzzt,

' --§1:;zn.§':h:ra died gbezzé: fax); yeags baa}: azzﬁ 327:5 E133 E3661:

 ...:m;éprr3s€::'::s£ £3': 'aha $131': by hfffi" Eegafé hairs, azizn E15:

4%: x'
$9?

W&m mamwmmMw_. 



{W

hugbaad SdKsRa1*::a};:*§$h:2a 331$ ha" miner sign Exrchamg

Piaintiff furthér stazes éhat he is ihe 3e<:@:1:;?v«. $'s:2;ﬁ'.._o3f'

K,S.Krishna1:L The aferssaid Sri. EQES' 
K.S.Ramaiah Gupta, Sri. KN,..J%.$hwa-%iEﬁai?é;3.é;f2 _'
their shadren constituted HindtgA«:%:iTchf;2;:<i¢ai" 

Family effected a partitiori  Jéritifz F;2§::::ii:af"P§V9;ierty" L'

under a Deed of Pa;~;;:tion_M---<;§:¢a"--A%2'5.6.:'934u.§vhigh is
negistsred as D(3C1,1f{1é£'1f'. at ?ages--~35
as 74, ¥z'o1um.e.m-3 i':Q7  af 'abs Sub~
Registrar, In the aforesaid
partit1:<3ié',f'    got iheir respécﬁve
shares'; é3§'_ef: V.-wisre giver: theéi" rsspecéiaza

sha:€;$. H5<§iv:e1'xx'r:>:§;.?:§':1e '§Ea:£nEiff§s father grid: his ihréei

 '=.Ss::..sC' :53;-<1s';"V-A.'f£h€§r"'Ig'fé§r1d C}*:i§&:'e:'1 gs? thﬁy ﬁesgesiéve

 SE;ai*63_ i::  '§'i€§:E': £:.fG¥€S§.§d éargsr éiiacéu Ugéévﬁééci E'a":::ii:;§

1:1:-$9 far  fﬁsi? brarzch is <:§:'1€er:*1&:L. ix: p§a:%a§éf§'$

 faézhai" 332$ his ihrss gong 331$ {Emir Qhiiézeﬁ gensiéiuied
'  safﬁaiiey Eiiﬁdu ifgdéviﬁeﬁ §<'amé}iy 3:35: CSi'}?:';f"§E..E.€§ as

" ~....s;1.;ch, The saéé §maE€r Einéu U:":é:%vé2i€€% Faméig?



Cozzgéséed of 'bias piaintéffé fathgr Sr: KS. E<:<ésf;?1:}a:;, {he

plaintiff and firgt and secsrzd. defeﬁﬁanis. 

Krishnan was {@516 Karfiza 3f me said  .
Urzdivided. Famiiy also. As kar1:h__a....af_ihs-'S':::éi3sf"'H§nd2; 
iindivided Fa::';i1:»; he acquired thga  bé;:1_.ri:1_:5g7 

353": Main Read, 431 "E" B1{;e.i;:k,~.._Ja§?é;naga§r?§§€»'Q"€24 Z'; by" L

way sf an aHQtm.x'::r:t  €5.36 é'r3*:39vh..i:1€ City
Empreveznerzt Trust géargz  :3f;h¥é§?e;2:f:'c.r, he berrowed

a Sum 0? Rs,2.i};{}r{};if}g' fﬁéiyé  Hcsusiizg Bsard

by mortga;gir;g--.V:}:1s5'..__a£Q-r§_sé:id"'_ sit«3.'E':r9m the afaresaid

bairexggié5;"'a:m'i;:.::zi%ffi-jatzﬁi--eﬁsa ff§::2'i:he funds Qf thé famiijs,

he pzif up 'aha';§:f§3&3&_::iE:~._<iigms*x3'u{:'§i<3:1 fa: him and his

§ami§§:_'$ bé:<:€f§:, v--.'§%:$ Vlﬁaéd f<§;§}5Eﬁfy' hausé is mczrafuéég?

 "-.eEeéL<f%'*£%:;>§:.é 'ix: the '$éi:Z?:é{?:a1E& ag 5%' Sséxsdufia }3fGp€§'{},/L The

~._;Q?:3;;'i'§ﬁ'{§§f=._'S*§§?Z:'f:é . iézaég. SYEEE aféer '::E2€ g::»a:"i§,':éC>:: :35 'ih&

Laztger .~}{§:f*:C{:2; Uzzéivééeé Famiijy? g3 €\FI§éﬁE1Q€§ 2:2};

V"»§a7::*'::§'i;i::z3i":" $3685; dated ';Z§.és§§%84'%3 piaéniifi first and
'--.:~:é<:m.::§ §:$§€:2::§8;a'z zsazzd 332%? §aé:%:€5:" {:G§f{';Z:":':},€§ 3:3

" = ....:g:&2.:2b&rs £3? ﬂag SrnaE@§* Eiiaiézga Qzzcéivédea'; Famééy agé



swwmn YUvVWWWB\AV|/\< 



 

they <:§r1ti::u€d {G maids iii tbs  gchéduie pmperty

mei: fathar died 0:: 1.2.2903 intestate Eazsivingv

the plaintiff and dsfatzdants as Legai 

wives have prﬁdeceased him.   ._

6. The Scheduls 'Af»T'§rope«r€f§"%s a Tf:é£11'1i:}y" hﬁnise 

Where 'plaintiff and first   with
their family membe1;$'§':«--   of the
piaintiff's father,  started living
separately,'  born ta the first
wife.   first defendant are
iiving prbperty which is the family
hause.   tima C25 §i:::«.ir:tiff?s father?

§i>€€?§.§3$6~ sf  ﬁiffefeiaces aizzimg "WGf?f}€'E": feiéig

 _ W€i's'3 maﬁa by ihe deceassci father §<::3:"
 béiwéeri E336 péaéﬁiiff and {ha £33:
I H §$i%'§::ié:«::::.g";i:: sgiise $5 it: famiég <:%ir'}'é:i:':L:€f§; ta E51323 3, gain:
 Tbs giaéntéff Ems jﬁfaéaceii f3fEi$E§ cam';

Eigieriéitjg z:a:::i msued hf; {ha Eisctien Cammigsigzg Eaisisé,

x"



teﬁeghana <=:Eec:rici€y and '$53318? bééés Ea 3239?: 'zhai; ha is
Esgiding alarxg W513; his famééy members in 'A? 

pf0p€E"'if;f,

3: Plaintiff further swig that; «.35; t§%:€V._.:af7§V3iié's'$gié

family partition dam 25.V6..Eﬂ9S4A'*~<:gf --th5  a:;:;cm%%%%

Undivéded Famiiy} a Shara   V"v'€f€E
given is deceased   aﬁﬁ Hxthe said
property is  schedule,
hereinafter'_V:3.%¢§;{§§j1%§§i   property'. 13;
would '"'€::»H§3 V    ©r()E3<3r€§=" 9f the
deceaégﬁd  'z;:re<.>v 'B' schedule proyerty
:9 {he  ii wag béezzésd with me

iairgtif fazgéiig? V':"e:;.. ériies namehm 'X S<:%:€§;1:;§a re ezéieg,
i  L §__ _ W

 »T:fi9f€§Qf'€;' S'"§Ti"if3E§:§7 Ehs gaheéula §§"$§}€f'€§€S am the
;;zféj;%+:rt£éi»i'_"-..x%;:}i§é:§: Egeiﬁﬁgéé is; ':he gmaééay Eégzdu
j §§:3§;§:.§i§.s%:dV fazzzééy 2:}? '$316 géaigzééff, firs':  S:i%s:::::2:;d

..f»d sfé::ij:Adaz;':?;$ 333d ihaér fafézai'. 'i"h$ 33.1333 af aciieiz fa: ihe

33$: amge ﬁgféﬁg figs? Wﬁdk: $3' ':E§3:*«::%1 and 33:6

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ééfférezzcss ::~:.u:*fa<:€§ bgtvseen Eh»: §E.5.§.2;*:tiff and first

éisfendani ané the game was aggravated :F:iV':_};.._ %:?f_:e

passing of every éay within the juris§i<:tio*s:_--*;3f  ~

Co'::.:'t; Thereferé, giaintiff saplghﬁ fer'.j5a'r§f.ivV:i{§h _'an€§V

separate p0$sessi<::n cf the plaizitiffié*s§h2ii=€"i3::' Ehé_"'sii£}5

schedule? prsperﬁy;

8. The first def¢f;dar--{: VL'<3.[VL:';g4'<3%55;200 has fﬁeri
'fifiiiéfi statement as u_ndér.:

The  S:3_:i-t  b "f1jjiyé:EQ€:s;'v.: xrexatieus and net
mainiaiéébiéxjff5'5%§§9iéi:§ Eéiiéixas' <3f"':1':'fi facisa ?h€f avézrmemis
made Er: ..1g>a1"a~é5§~ ' uo%V,_€T;:$ pain: are adzmiiiedg T336

av5:::1;§r1:34"':a3*;:ia%..€§:V';é12'=_a::'éih6:;" §am---4% af {E26 géaint are

 %.f&<"};::3#;'£i%é ié""'i?:e exéexzt sf ?a§°:§E:is:1 Bssd dated

'v';r:"_j.:sf§:éc%: @116 E98. Kzéshrzai, E£§SE3.m33Lah.

€}é3:§;é:a}_E<;  Aziswatézanarayarzs; 3:25. iheér Chiidfea :3

}.

 §a§;:3:§f§.'"a§':§ éefenéanis E ataéi 2 gs: thgir §$S:g}t'3'C"i§'€%3

"-'.§:§":'.:'?;"?T".f'iS in figs farzéééy :33"*»;*;p€:*%§€s¢ Bu': €313 pi3.§.3:::::lff's

" = .~.§a'f}:«3r amd his §'§1E'6€ S0133 aged éﬁéeér chiiérazz 313% :20':

y x/



 

s:O¥:ES'§Z§t'a§§€{§; 3 SmaE:€:° Hindu Urzééviéasté Famiijs 3516; E13256

rm': <:ar1ti:':ue<f; as such; The avermeﬁis made i::v~.§§"e,:r1&._-£3

of she piaim: that me péainzifss fame: 

constituted Smaﬂar Hindu L3n§_ay:;d¢d  %;{:*::§_i h:s=,_V 

was the kartha are denied. it is i:i':j:,1e:£e._ :E3 at

has purchased the site béa:f4'i:3_g  45% "

'T Block? Jayanagai}   .E'}:1€ Cit};
Impmvement Trust  §:;,.1:iﬁ%'f  earﬁiags and
3.150 by  ':-_i0:gf;Vi?;i0usi:1g Board.
Defendan1;::'  was running the
  anci savings he had
paid   T1113: Beard

and gag:  "*:_§j1$_é:~0§1'::s$:f;*:;:"<::*'££G:*1 éhers 03:, Ai :19 pgémi af

' V'  pé'E;igi::téff'é"'f'fa;thsr KS. Krishnan has aéiéised {ES

 L--..§faV5.:::%i§§: fixigcié ifhe abevé sgizé §E.}{?§OS€,

' j9.;","i'?he éefénégnz f';Ei£"?§E€E' Séaiga iiai; §'%f€§:§ §ee§§?s

"p5:":%€§@:': was §fff§C'§€Q 32:': E316 ysaé E984, p§a%§2::Zf§ wag

réésééing $€§a:'8J;e§§,: and £313': éeférzéiarist and  faiihsi"

 .6'
 ,5
'*~..y/'/



KS? Krighﬁarl 'W€E'€f Eivirlg in ihe 'A.' Scﬁedmje 13?O§€'3'£"{}--='

and first ﬁeferadant was Tieskiug after the tgv€Efa,fre_:G.f»Tthe

fazher ef the plaintiff and the plainsiff nevg:~?_:§:;d  _
he used ta negiect his father an_<i....h§3_' fre_C§Liéfi§:'TI:§  ii;  '
pick up quarrels with his father:"1.«ai{€_§.'~

was not cordialg A1: rm po:i:;*::"'~.Qf térhei? zheandg' V

mag wife ml: Care of {ism  cf the
first defendant and é:e?'«M:r:gee.1:hy :31 his
deatha The   'ihe plaint that
the defeng:¥;éijjt-$ix'-S'3V'..__ :£:;;ar:*ied and are living
separ§3:€3§~7'  t'»iI"€ net entitled fer any
ghare  iﬁe  as the: same is hi3 self

axsquilreﬁ p4f@*p96::§i~.£:f'*Ea£'a';,~5 K3, Krishnang 'E'h€ avermenis

  P:%:*'a~§'V G§*"'::Eée gain: aha: a ghgre was sjietiﬁﬁ

 ywperijg ii} €316 dsséassé KSS

E§§§.3_§1r:§g3  C§I'f§i'€§Ze is 'éhs famééfg payiitéan datad

"*2.S.é, Ei?f_€>4 he 3:233' §§};¥€S;'§€§ E6': sf ftzgdg '$3 sensézuat the
' -..sV§:£>7;:¥§in§ cegzpiex £312: :35 'gig 3&3" gafnaé; EQQEESEE frag: big

 = ....'::si%.:s§::€$$ grad '€316 quegtien sf aéaézzzérzg {me Share 2%: the

wmmmmmm.mm...w.m ' _ ,



 

'B' szgheéuie §:"c:§ert3* $3: ihe giainiiﬁf at any aéhsr pg:ﬁ§s{m

=:i::>e$ :20: arise. Further, the 'B' s<:hs&u1e pr0pe:":j,§'««a§}~s:3

does :15": Come Withizz the purview of  *

prepefty and the schedule propértiesdeeés 1ﬁii3'::«VL7z:*6:i;::1§::,f.7;r5:C'i.V V

to me Smaﬂer Hindu Undivided FV€itI1'1:'§.'};:V}7A (v)f{fi€?% pi&§.I1:&!fa_:T: "i

10. First defendant  :1{a:;j': family
partition was effected  staﬁé ef Joint
Family gams tabs  sf caniinuing
the  I10: arise and
this  %é::VV'cannons 0? law. The
first  ha perfsrmed the dsath

$€:*€I:1€3::§«""--i}_f i*":isV'fa{}2§13Ejs; gpending Ezuge amaumia Aftez'

 333$ ;'.i.$é£§: Gf *:Eiv5:* ﬁzfsé, d;efe::éa::':'$ father? 'E333 piairztéff and

 d.{:fe:;::Ea;:'3é:;s'«< 37'*-.t_:> :3 same is:

€

5%.' schaﬁuée pragxeriy 351$

'{E.2--;f$1a.?:€zé:43{';'."L:%:h§:VVﬁrs: ééfaisgdarxé Eﬁfiﬁ pregsurézed him is

Q iéffﬁiii :§i$.gc§1a:'*::%:éa:€: :23: rssgect 6? $318 szthaéguia §:'0§€:5'é:§€-3

"..f}::%%€:°*:"«-.é:,%:::;2:ag§%2 'ihﬁ fathér ef {E33 firgé d%3f€E}§.aE'1§ Etiaé

'  aéigaguieé a regészarad mg: daiézd 1Qe%.E§85 in his favaur

/. 1/'
"W



 

912%

in Eespect af schaédués 1'§':$ﬁ§:§€}1'?;€§ f3§'G§6Ei'§i€S; Sines ﬁle

first dsfﬁnﬁant refussci 'EC: hﬁtﬁd 13:; their d§r:1a;:';<~:?2_}$-,.._ :;§f1€

present ftrévelaus gm: game is be {ﬂed j13._s_~::*c..te 

him for wramgful gain There is_n<":__cauSé'%i}'f .g<:'t£:'>:*1A.Vf«::s¢ff V

the plaintiff ta {He the preséixt ? s:;z:t 

ﬁsfendant and the sameV»';$"'~V.badA.'§:1: '$5.191:-':e\_ jf§i'1idé%' sf"

partissa

11. it is  partition
W38 Effectééi  the joint family
ﬁfoperties of late KS,
Krish1i;m._ -  KS. Krishnan; first
d€f€ndéﬁ':i%  a rsgistsred isaééi dated

63:

5...";

@315 %é€§;..:€aiE;:%.:":g '£36 schsduiﬁ 'Ex? and E5

»§:*:::s}:e€:::E§s:*:$g§::--.favaur Qf dézfenéazgz $33.} seimte E39 hag'

3;$S'§':€'5E€§{ Ef3iS1=V§ai}fE€T in déschargéag the féaaﬁciaé

Q %i.a%§£:".f:£%::As 512$ 23:: ussﬁ is 3.8%}: after  wéih §§f'€3';",

a§fé'€:%:>;: gzzé *s:"@$§ec'::,. Thai 732$ ssﬁzsdzzis p::*:>p$:'::€S 3.36

$36 $625 acggaéyad §§'£}f}€1:'1Zi€S arzd 239%: E335 393:3: faméifg

 



 

properiiess. Te sub3*:a22':;éa:e {he game? the piairztéff and

sacand defendam haci swarm is an afﬁdavéz '€136

Magistrate an 316.196? itgeﬁl Thai 'A'  ~

is the Self acquired praperty sf i~_<_',,..S.__E{ri$fi:9ié;Ié;';vf2ith,érV of  '

the plaintiff and futfther they haﬁ?' Siétérd   

that the plaintiff and se<:en}:1--_§§'%::.{€ndéin.: %:a;<2€%_:§'§) 'f:2a:ir:er " V

of right, title or interest c>ve1éi=:he 's--ari1-sf.

1'2. Anather afficjaxzii:  Krishnan?
piaintiffﬁ   that they
were m<i':'::v11;vv>c':1fVs' ~-"€V)1:'T_:   lﬁndixrided Family and
from  separated each other
311$ diﬁciwegjgi   }}F€}p€f"ii€S befgré {:16

§\/§L1:"i§§'§f§.."~§€1"StV.C§€?§;éﬁ£1xa:.'{1'£ §'i3._E"?h€E" giaies 2113,? £22":  }§?6,

 __p::vr::Z«:::E~.4f>--:a.:€:':i0r: wag sffecieei in §.'€S§€C"§ ef the

'éggééf-a%§és é."_'j:.a:f.;§§::g zhe father cf zhs plaiztatiféi §§&i::§:§§§,

j firgé Sé€§E"§:€§ ﬂéfenéarzx: azzd ihsy haw sigzzsﬁ £333

 £33 '£323 §;:*€:$€::€€ {sf thé i§§§*;::;€$ss33 wh§§'::. eéearigr

 aéééabiéghea Egg: the Qazitiai p33;?:£:i§:": was sﬁsciéé. in

2;/'



 

ééxﬁi?

£"€S§6{:§ $1? mmzablsg :31" éhci Hindzg EIndiv§§$d §'ai:r;f;1,y :33

ihg }'€31' E§'?€3 itssifi 'E'h@ first defenéam: sta:::~s:"-éffzavég

plaintiff executsé the Reéease Déﬁd dated  

respéct sf {he partnership busi_1::»e$s' Ca;:i"Vi'éV'G';'A ?§n 

nams and style Gf Shankar Silk' E4i":_§é;;:'§ss,TT*r¢1E:a$ing"~f{ﬁS:.

rightg amej liabﬁitias izz the Vaf§ i*e_said'"§:s3§::;é:fs§i§}§ by " V

recgivéﬁg 2;; SUIT: of V ,.-SS;16%-;'3%§"L_:*3jé;_ aS' iii}.-E.  Ema}
seéilemem from zhs his fathef.
Further} he   and
KS.   as an affidavit datsd
28.;§.} '§%6i7   %s§:s§'g%:sz£a:e statiiﬁg ihat gs;
sghedzgie  acqzgéfeé g3:*Gp&r:}2* of 33:6

§<:¢5f.§.VE<_;§°§3i;*1 %f1"'§E§i_;iV,~3§fS;-'E§';;Ef {§§ the €233: defenﬁazzi and that

"'v..:1":$'3i«E3:z%":;.e '$3 zagggéfiéi' §f zéghé; tégée anﬁ izatsrssi @1763' $26

 "f:Z§i:.~;': éefeﬁéané $23333 $13151; 3&6 ragiiszersd

pé;r§;3Zt:@ _r:":~ §s;:é§ éaiﬁé 25.6.E@8% that 231% §Z"G§€Z£"{§€S

'"'--._ ":°§:$1':iisma:'% ii}: 331% said; §a3'%:i:ée§3 éeaﬁé are 1:326 @1235;

" , ' jgf<::;3.:%r%:§€.3 gf ﬁgs Eiégziizs Uaéévédeé Famééy and 011: Cf éiihe

 ~~3£;3§::': fairailégs famés asgairsd ihéga which %f:§€a§'§j{

,~ ")7"

 /
"K?/'



 

esiaiﬁish then: {he eeheézﬁe mezztieneé p:*e§er':ie__$ are

the self acquired properties ef iate  Kri3hrge¢:é;'g'«..i§§é;e

said. KS' Krishna}: had exeeuted the regis:e%edAjWi'i1  '
f8.V€f)U:f of first defendant §&*ithOut.;aﬁ§Z4CQ€%If{:iVQﬁ--V:(3}' im_duZ:..

inﬂuence and the same earmcéiie "beT"e{ue;sti;iC-1'; 

'plaintiff herein. Therefore,-.V_»fir_s*;: defendeeerzi {G 'V

dismiss the suit'

;3» The cage of th:e.:j:,§i.a1'1é:i:fff  '$233200: in

the Trial cow}: eggs miidéﬁe

Deiteigdgﬁﬁigt §4§f?A;*;i:e"'a:'.1§Vi*eC: éeisether of the piaintiff. The
father ef'.J:,.";'r;e  Krishnan was havizzg {we

wives, Thyeégzgh hive firs{"'$;éfe he had GEE}; age 83:: by

 *S§*1a::::hé;E:%,1m3r azéé ihreugﬁ me eeeezze'.

iwifeeﬁ sens? whe are gerééee is the suit and

:E:re»e_éa1:gZ}i§.efe§ As the pmgertiées fer xafhieh the reéief

 -'~_ ::2e:1gE1'?:" Eseéenging ':12 {he piaiméiff aaé éhe eeiéeé' is;
" 7.::.<:>:;:--§§f:.«?si 3,§&§fES'i She §efe::§;a:i'{ and aizgfseséjg eiaéming

  :§3.:~eugh him ans: ozhez" pereens 83$ :30': maée as gegfiiee





2%

:e {hie ere: eieee the}: are ﬁeither neeeesery ﬁe? §i)1'{}§€§"

pazﬁes.

':4. E: is Stated that there wee a   K 

famﬂy in the year 1976 audit'su}§A?3e--qi;:e1%:.':lj;_': ':.'rV::f:ei3.Vg1r{«

registered partiiien deed;c1ated"'A_2:§J:3.19§*.4;  ell': 

prepertiee beienging ii: the   were
partitioned and the  ef {he
family was severed   deed dated
25§6.'1984_  #j§;gA:A;i§,%¢e:§§ent No.1, Te the
said  and the ear: ef
the 3 parties. The gﬂaintiff was
eiietted' '§':%i:'E'{v ' "E25  V.'.;:::"eper':',§r, wjgereesg ciefenéanz

a::::§§%1ée~ee§: ieezfe ezifieiteé g3" eehedreée p§*::>f§;e:*%:y made:

'§Ge.:;::1Ve1"2:'«.}f'§'e;_§* '§'%:e sezid; _{;:%a§"'E§E§:Gi"E is eeéee'? upon age

é?3e'*veL§a1*tée;:  eejejgérzg iheir reegjeeekse @§'if}§Ef}i"§§s€'$ Er:

 e;eCe:.5;e;eee '$7:/'§§L§{'; ihe shares aiieiéeé, fie {hem zgzzéey the

 ee.§c3;.e';eeé.;::':*1e:':t ﬁe. E;



75%

£2

ES. it is SE3/26$ that K.S.E{z*é$%:§1a.::§ faiha" ehhf {ha

piaiatiff and defsnéant 1798.3 a businegsman d<:i~::,:'g¢_:'}3e

2v1r:<:;1€saie business in Sﬂk sarees. Sui sf Ej1i;::=  ~

and cmfri earnimgs, he had acqui'ix:»é._a p.f0p€§'fV'iy 'b <'~:a_;_t=i:1g_ u

N<:»,4€§Q§ measuring 75 fee: EaS:E"'i(iF.."'is/\a;V€S;:'~E§Qi";~ti 

Narih to South: situatésd Va.._})"ay*anié.g:ar'§,_4i1'}  "

Bangalareﬁ which is fuﬁgr dew-L1bi¢;iT  s¢;»;eaa:e£

16. The first  
started 1if.2fi:3ig  to the partition
under  the father 0f the
plaintiff  }'1'ivéT:'wiD.iL-hgness ':0 ii:/*6 with the
glaimiff  mega gffecziesnate and

 i3a.§ii1§f:€gvv:*ﬁ$:$ Vé.i3:%3s:.T{V?§?:§:3:§§1i iswarés piaéziééff. Er: fact? {he
 giﬂaintéif gérs déseasﬁﬁ; her ﬁusbanﬁ having
  §%'?6 ané ihua ihe faihar cf 'ihﬁ
 being Eesekaé 8f'E€E' 'Q3; iha gaéntiff azzd Eiis

~ *:a;éfé';--..A 'E325 faség §"€V€8.E aha: 31,35 E<Z?é$h§a:1 Qaziiinagsé is;



 

33

':33 abgofuis ané exckzsévs exams; Q15  532$ 'B' sahsdale

properties arzsi he was hale and heaiéhy;

1?; Further, it £3 states? that: after ':lf';:é ;.f3.a:9%:_T§Z'Eiﬁi:   b'
the famﬂ}/' as per dczcument N«;§ 1, "'<ie':'1:='

was one 0f the partners Crs--:jat«ed*:h§--:'-- pr91:3émV" and §'<:;t '<

§°€E€8.S€d;e Thereafter, the  pf  had
'ihgught af settling'   the
affection shown  see that the
Wi11ingr1eS$ '    'ﬁerce. Acc::rrdi::giy,
he had   1v§,4.};985 which was
registé:%:ed__  §:{i §'1" ..:i1--:s¢> f Sub~Regisi:rar, Jag/anagazg
Bangai0'f::,,    his 3;::t6;<1°:é<:;n af

$&%::§;;%§:é g  p?'<;:g:zé:f:éa${. 'Ehe €8:iZ::}? af ihé E3533} is §2:*0éL::<:$§

 gﬁgccergiing :0 ihe said W323, 'aha
 and 'B; sa:i:i':eﬁL1E€ am bs::§;ea€?:€d in
 §g<;§%;::j   §§3€: piaézéééff harem 3:: aééiiégn 'Ea ether
 L:.;:>}§°<;j;3.§':":V§és;. E213 sxeczgtazzt E{.S$ Krégézman siaé GEE

 ?;§§2§2§€f§$ arid: as thﬁ zéeczgizzezzi N:.:é.3 was 3313 Easi; 3553.3;

§§2%'$§W,§»§¥$??x3Yi$§8N§§%§1éx$A&x\~2a»w«mwwumuw.»"u_m. ',



axzesuted E3}? him: it has CGITEE inze fame and aa such, me

piaémiff has bec::<,:=:::& {ha GVJEESI" sf {he 

§rc>per':ies, as the 'C' scheduée pmpertiés aiﬁe  .

2%? scheciuie properties. 1: is clearlgg,_:iarré;féii=§§; ti3é'Wi§1 

that 'she dsfendant is aniy a Eécéncsé Tai1d["§<1é' :ja::Vi§ve:V':Ai::[

the premises as iang as he <«:;91'j»c>_j;S :}if3_<;<>_r1fi;i<4:*:f:'{:€>~£;f the "

plaintiff and it is made <::1ea;€~~-th'1atE:.;eA shéuld. vacate the
premises forthwith if ":E:_»;=:a"é  éispute béivseen
him and th€_..p§.a1§2tiff,; :0.;%;~..i}2:itﬁ0L*.:' givi:r1g T3611} fa?

cempiicatiiéns:~f;_"a31'"2ié:i.ga§:-i.{::;f:;"--   _ V V

:8. ._  -31$ per the Will. at dgcument
'$36.3, th5'pEg:im:Eff §:és-- §§.C{3::1e she 832736? sf ihe Sshedzﬁé

%§ro§i§€r*s:%s:s  VaC¢::§L:ai:*€é {$16 €;%if€E':€E"SEiip <A:%i%:

"§l{>'€':§.$é:S,?zvSf'i':)E'i,'E1'%°"A__ Q16 'B' sziheduie p:*<3§€:"':§»* ihegs 33% $2259

$3353} @:,::':--%;;§§ é:E=':éi:g: {he 3&9? 3%}. E§ was Zﬁasésé £32 Eaizszir af

 3:16 'gfivigggiv Céxanii éaéa $3562: duzészzg €536 ifs  0? '£16

 fgiiaer gf 3&6 géaéniéff 35:16, aﬁtez his Giaatiz "é£§§€E'E ﬁgs Wiéé

3333 game §:::%:::> fangs "gigs giaiziéiiff b€€:a::1§ the Ea:':5i§@§é 0?

 



 

thai Shep and she aaid Efizaaé Chaand Jain csniinaad as

a tenant under {ha piainiiff paying 'ihe rents,

19. Father of the plaintiff has diliérf

Sh€)pS which were allotted to  

during his life time. It is .§tatéd._"'4:hat aVd€f%::t1daf;t."is 

addicted id bad Vices and pa'ffaf'}1}a:13*V't0-   The
father of thﬁ Piainéiﬁ    Several
occasions as the defendar_1}t.    the quarrei
in the fam_i1§f   On several

occasioaa 11¢;  defendant to mend his

waysé :;§:1st€:ad bf the defendant had increased
his bad habits  death 0:" thé father and it is

iE1€.:fs:~;af¥:E::%g éiiaé g::Eai:":%;i*%?f 'aha has maiiziaimaé a vary gaad

'7§'§iV§;E3d;Lv1;29-.3{§f,%3T";'«.,_'§:'i'*:__ aha aacieéi made a raqusat E8 the

d'Ei§€~::da§:i."L:ﬁéf@123: $16 geméses its his Qccapatéaa and

 a:§aw..*§E:,.,aa ﬁéaéaiéff ia eifajrsjg {E16 1%' achaduéé preapazﬁs

"Qaa'<::af:3};}}? as gar She wiaﬁea Q? Ehaér father. ??i::3 Eigerzas

gjévsa is $326 defeadam $9 angagg Waa alga iayiaiaated.

_/
«Y



3%

Emsteavdg 9? c$:§pEy§:3.g ﬁgs ﬁemand the éefemdagi Eaas

reseried :0 {ha daisy iaciécs wiih 3 {gigs and _.§v£_%:c;££;:.;s

allegaftégns and aiso prezsriding as if be A ~
{ha schedule ggraperties bequeathed ii:Hfé;:»é.*g;r "0,f'_A.:k:s:§  '
plaintiff urzdez" the document  *fi}e§:%~. _éL 

partition and separate pé:-s$€~~s_sieﬁ"' 25:1  V

pending am {he ﬁle 9: eghe ;ae§§f;ea"A.dai:ia;:%9.;,§E:;:y cm;
Judge, at Bangaiere.  the amp? 3f
the plain? §S'.v"§?é3'%::'?€€.§..-7t_,EC€:f;'/i.'   is arrayed ass
ciefeI1dant;'1\}"<:}:%._'«1Vii:':'--_V;1§gz.§ ;.§id__has; opposed thei false
and  piainiiff in the saié
Stiiﬁ   herein is impﬁead 'aha

Sorpgratiégét fé')§_':g'£F€%?6§'é';§f{1§ this ggiaisfziff 5333:: gaming

 E'€j€:€'§i€@ by ﬁle sour: 'fie

 _.dV:::vf$f::%$;:a,fi: -:%§hQ '_:Vas a£;d§.<:"ieé to Aégehei as Eiaiéé abeve

gtaﬁieé  éiﬁféausimg zztgisagzca. 'File yieiméiff made hiss

 *%::&si e.§§'TQ:"2:s ia C{}fEE?§1"lC;€ agm' pssfsuads €316 ﬁefezésﬁagzf: biz':
"  efﬁetts '\?'§;'€§"1'{ ':3 vairzg 35:6 ggéaézzééff Easui wan g3:

 V. ...§E:& ééfegzﬁani a,dvi3:*.e5. :3 S'{C2§ sf cfgatéag 552$ $68326 gésd

VA'





 

gauging izuisanas azzd guii the prc3m:;se$, E1: is statadg

that '$316 defendant had EVE}? assured of ¥acatir:g'=i§:<e_ 

scheduie §r'ap<2:°i:y. He also asseriieci 'ma: he  
damage t0 the schedule propertiesx As  qgsf. ' 
the defendant has been resisted by  

days back: the defendant  fEe:.__g0QA1;1de{'~--§§:§éI11k§11ts 

near the 'B' scheﬁuie ;:>.r0pe:C::jy"é13serté5i'--thai unless

the piaintiff accede t0"h1f1si  _;§_iié§...§é~L*._p0rti0:1 sf 2%"

scheduie  is   weuiﬁ Qause
nuisance.   acts with great
 'nfhééieféndant renewed his
very §:G.diS"ELlfb the passessicszz 9f

iha §l.aini§ff"'e*§€r.:Eé:€A"'BV"$<:h€du§S §3I'Gp&f€§' and assszted

  $1: i.2s;r:j£* :f::m"::eii*:iI£:s israuid 3&6 tha': same damage is

 -s:é.:;:.$é:i.,.%@_«':E?§«.${>E'1ed2,ﬁ§ §I'$;f:r€f'2'.3;€S agraci é:h€§e%:>j§: '£315 greai

393$-..__iSv_s:;a1§ §€:d 'ta {E16 piazixziﬁf, The piaiﬁtiff is :30: £11 a

  g3§3s;§ié§r;...é@ yaségt: him Qgfljsf iengsr urziéga his fight and
" ,  ;§fi':é:::*€'$%;: §'i?€f 'égha ssheégis §§"G§€f'i"é€S 32:6 pr§':s:f::ed; ':33;

" x -636 éieuyi,

\



 

20. P"::3*':h€r it is; stated ihat, tbs cazgss Q5 gczien

for £116 gird: arsse on 3043.985 when 1326 

€X€Ci:1t€d Q1: 12.2000 when the father of £16  '
died and the Will came inm f0rc:z:>~a.t1d tfhé i:§iéi1;7t£"f_'_}f1a$_. V'
became the owner of the schsdﬁle 

the licence was terminatsd afi'ci_é:he V'd.€t'&,%3"1_d'21Iii:. E'i'a';'s'V East V

the right 9? :::ontinuing_at  prcASpe'riy' and the

filing 9f the suit in"{>_;s;:;7E3:;/2'e1%::%;:>;"' wheneyrer the
defendant: :rnad,.<:{Dti--<i_e a§i;Ate:ii§=is-.ia?:> §i5_3ft'uf?3: the possession

:31' the pIair:ti:'f_'a{fid"3V:;r¢at§§i"'zf11§E_séL%:1x:x.~é about 3 days back

and 913*'yéstéﬁday:?a::'3d"~.Aﬁ-ere§f6fé; he prayed ii) deciare

that h6: i$ €h€VabVs§>'§::2;év«Q:{&«':1:é-1" af 'aha schedule §r0p€r€ies,,

fer gran: 4E;2Vf "§.<~:¢:*:1':3;:1<2':'i't injunciégn regtrainimg ihs

 '~.e§ef6é?f€iag1i§ his agévfiiisg henchmem; feﬂawers, $up§::33"*i::=::"'s

§;_?é:§;T_éL::3f%;;;;éj:;?M'zziégméng §h:"{3u,gh Ezim £3511': inisrféréng =--:A2:§t§2

'£3165 ._buS§;26_;§j:; @f ihe §i&i§1'£§ff s::>v£:" ihe E? gcheﬁuée

 '§}€§3;3€§%}i__é.:1G'; caugéfgg azzy 33:': 3:? :1i}:§$8.§E.CS and aisa

 T 'saegéggg manéaisry iajunaiéen éiregiéng S36 ﬁﬁféﬁﬁaﬁi

x
N

   
   



 

3%
4

mid 8;I};:JbQ(§;}" ciainzizag zhmzigh him '£6 gait 215;; 'C3

schedsgis prapeziy.

21' The defendant in 3,3, Ne.3235.;3:<:%::':%%%J,;:::._:h¢%T

Trial Ceurt has filed written s€at«3[:ne:1"t a;.s':;1'i€1.e':¢. E'   «  f

Thé defsndant statesVLhﬁﬁthe 'defe:1§ié;ﬁ{*':Véi*:Cisfhe 'V

plaintiff are in joint pg-$§essi:3:: 'EA; 8; éB}
pmperties. it is ' ' 'sV1.;;_a;t&,;c§V-.    S . Krishnan,
Sr: K. S.Ra1'1:':.a1:}:« ~:  Narayan and
their childirérf  ;'f';{}§m; Hindu Undivided
Famib/';'V' """  family property was
ﬁffeetedﬁalfuﬁaef  dated 23619842 The

gairziiff 8.§i5§ "£ii€ V:§.éfe%;.dé§iii are bmtheys ané Qhéidren Qf

' '£.at§:" 'K:Si--,§':f§fS3{E_§5E€:3':,  """ ' 

7.22;' --"T?§E:%$V§€§$:2€2az:%: séaieg Q13? in the afaresgid

j§eart:i€:$gri;,'§:€ afaragaia' §{§§j{:'i$hnar:? S:*iE<;SRa::':aiah
..j€}%.:§,%*:a; Sré.§{.SgA$:a?a%;h Zéﬂarafgazia. gait 'zhair §e3p$$€é:?$

"*$'i.:: :§resg £515? ﬁns partiiéag wag affeaéeﬁ sir: ihs iargsr

 ./
z #9'



undivided famiiy, {ha §€f€:'1{ia:§'€$ father and his sans
and their Qhﬁdfﬁﬂ censtituieé a smal1e:'...§i»é:,f£C§§:

Undivided Family and C{}I'1Ei1'1'L1€d as such.

23* The smaller HiﬂC§}%i»U'IiCii'{i(iI€5".V ~E?é}.ﬁii1:)/; 

sansisted of defendantﬁs father ~ 4S:i';KeS.I{;:},i's31§f1an,

defendant} plaintiff and the  
father    Wife'
SrieK.S.Krishna1.jL  was     said smaller
Hindu   said smaller
Hindu éégﬁired a site bearing
  Vtlayanagarﬁ Banga10re--~
4:; by   fram 81$ srstwhﬁe City

i::1pf§}é'€§1€ﬁi Erzgéi béaré': Theraaftszg he bazrawed 53.

<;f_v'b'E'£;3,2 {3«--,;_C}€§Gj- {ram she EX/£3?$e:re ha2.::3§§1g beam? by

:::§§%iga§i:é'§§».__€E1"€'V5f@:*'€sa;%ﬁ séiae FY9132 €316 aiemsaéd

-- 7§Grré<A?e'{§ aﬁégezmi and" frag: iirgss: fuzxiig 3%' 1:336 faméégr, ha

:'§i}iIi'€§*%_E:'§ 532$ csrigizzgciéﬁgz fa? hm': a:2& his fagzzéiéjz 'asizﬁfit.

*  Afj:er {$5 €G§"}S'i§'1lCY§Q}i3§ he: s':a:°:€§ Eesisiing Eizsrsirz W§JE"§'3

 ff
~ 4
aw»



 

E1313 famﬁy rzzeznbervg, 3&5 sgaia' hauga £3 dassrihsd as "ﬁx"

SCh€€h.ﬁ€ '§I'§§!€§§:y' in $16 =§iai:1E.

24. The defendant Siaies that aftsr 1:§':§=;  H

0f the larger Hindu Undiviéed  :as"«.€v:id..e :£1:_§:;':he"1

partition deed dateé 25.a3V,T.1%984%;'V.%:i':~:e de£Eé3_:(§}ar:t,'v

plaintiff and the As: Sen 9:" :h'é*::Vi:.éfe:1da§::%s{"'f:%-ihéizj Lg Sri,
KgS.Sa1:1ath Kumar;    ifzembers
9f the sma}.1e1f   and they
centinued   kféi';  preperty 0f the
plaint, Vafiédﬁf. §ﬁ 1.2.2000 léaving

behinéythg a:r1d_ i:}:x__:f: ﬁéfendant.

  '§?T'1€ <i:§f€:f:--i_i5';3::Ib#V: sﬁgaies that 1:113 ":3" ssheéuﬁﬁ

' "=.§rG§§§':':yVAi:2.ﬁgs  ;:§1'aé::*: £3 évhsiie the ﬁsfaméarzt 333$ ihe

 .ff§§V§;::§'.§.';§;v2V'E§.?C:f'§%3?f'€ V:*i§§§.§.EifEg wfah ﬂieér family membeys, dmézig

'§%:é-__ﬁf€.~:§.1f:;';: @f ills if1€f€fE£f§S:§§E§S faéhe? E3:i,E{.S.$3;ma£:}":.

A  "?§1:§3::at;:g,_.€§'{a:*::ed living separazsijyx

 
as



 

*  §2';§:1§e :x

26, The éefendarzi states that during thfa ﬁfe

time cf ﬁhs ﬁef€n<::1a.nt's father due 9:9 the d:'ff<:re,:V2<:::e*'«$§iigh

woman folk, arrangements were made by if.h:--?:  ~

father for separate waking Of   V
plaintiff though the family cofztiriﬁieti   

family. '§hr:3 place utilized 5:{: fh € dé.frer;d'a}:f;1t-?$  the " V

place described in "C",.scheduielfjrciigj-s*:.rty 0f§"L§:he.p:1aint§

27, TheA§iefen;1a:1 *;~.Vstzi.:ef_g £'ha:%1'V%'g;:%%':he aforesaid
family partit:§._§1f1«';;ij{e:ié;2,€.ev€1A   0"f""the iarger Hindu
undivided    ~  Vfamily property was

given t@__  -EC» SriK.S.Krish:1an. The

} {i.6f€I"id_8i"'E'i..§$. %%fatE:e::".VA':i1'ff€2%9V the Said pmpériy ie this

csr:::§:1§3r:A.§1§%:£h§?;'V@: and 3?; wag biﬁiidﬁé Wéih iéig smaiéez"

 ,H:Z:':;:iL: _§1:;:Ei§%i--e:§€d famﬁy grepertgf Vi§,Z.,, the "A" gcheduie
§:*€5;9.er':f;*5::-__f;h;%: pEai§31:' S'::"3Z<:'£:§;§ €135 gsségezizzée prspsyéieg
~V gm §h€""§r§:§€?2:i€s whish 'igeiegigs '£9 aha $I::aék=::: Eﬁﬁﬁii

:'~;:§dési§€:é5, f&:""§1ﬁ":y' 9? '$13 Cisfeﬁéagég gﬁaézziiff afzé ihgir


K2

3
MM'

 



 

28. Tha defendazit was csnstraéneé E0 ir:sti:>;1:€ a

Suit fer partition and separate passessimffg "é-$5'-khs.

Schedule preperties againgt the plaintiff he:e§2j§§  

pending adjudication in Court  »Ncl?;_n:u1;fft§e3r¢'d:V"a$"'.

0.3. 4765/2000. The d§:f<f:ndé.::.t h.as 

application under Order     2
restraining the p1ain't{f1"'~,_he3_f'§i'%}'VA the
defendant from "A" 'fer which the
plaintiff    by way of
memo that€'E1Ve'1::x4_}\%;gA:1Jq.1nv.  defendant without
due  '>1"E:1. €%"'-.(iue,fe::V<;'V1La1nt states that he has a
right *;e:3 }iLazLe: in %'§:."   "F1/ze def§3::§;a.:z: has

a shzgfé 5;:  prézgarty and he has been ragééézag 2:2:

."E§'5, s:.:héa'iL:3'é«-._§9r@p§r:}? dzériag 'aha Efééima 3:' 52:3 father.

2321::-._;%f:f::3';:*é_"_v:3§ E§i::'é é€"€:::é;a:2ﬂ': ﬁr: 'aha $233: Sshﬁéuie gmpsﬁcg?

-V is jgéé 'ES 315%' éatermimedg

 E16 dsfanéargt siaieg 'aha: Ehﬁ gséaéyziééf @353

 V. ._3i:»::i>€ hava arzjg érzciiviéuai righi ave: tféze "A" sehgiéuée

'%;///'V;



 

 ..j*';2:§:£:%i';:iAda' é family.

§::'e§6:*':§; &S '£16 prs:;pe::'!:;:; is we join: famiiy propértig ané

:r:<:2i yet partitiorxezi. The Wm an V§;}f1}:Ch ::r:e:j"';§:':;;i;§':1§£

claims the Schedule properties are net a:*§L'r'::I"1:£1:E?:.<:j.{'c"1;"j,""f.7'jZF1"'};3 

deferidarifs father never executeﬁany Vi?i11. ﬁ:f§:d~_ h --.i1iéé§,

intestate; The "A" schedule pr0pé:ty7--i$A' 

whersin ail the members  deféndaziﬁfs  L63, V

the defendant; his ﬁfe.'ar1d,..~h'iéV_S:1fis_.and }ii's"'daughterw

§I1"1<':1V§? are residing. The.T__"&ef€:ﬁ::ian:'T'*:2{:a$ 'constrained to

file the suit f:):~:;;:§2';rtiti;§>n.§ 

309    that "B" scheduie

propefty 17::-the";;%ai:':tj"::3_i§;;§ 'pfopertggﬁ which same 113- the

sham @f'€%f:_:e% *;%3v§aVi£:*:_'::.§.'£"7f  'the defendantgs fathez" ands?

€136 V,§§$é{,;§. sf p§"5;:<€i::£o:2;, E': is éémieﬁ ihﬁt scheriuée "E"

 §:»r:};3ie':*t3?"is é::"*-€313 possassian :3? the plaintiff. E: is sieziéci

'T:§;--«3§%;'--.;s%€ffe::%:E_'aﬁ::VV'332$; péairztiiff 335 in jgim §Q:':§S€SS§Gf1 53%"

 €325 "u;E3f' ;"$§:§i;€&":ﬁ€ gragaerigx as f§fE€i'3'.'1§§§€E"5:3 gf jeirzé: Eéirkdu

i?

, , . W(!{¢A66€I/xv/////»»m'W-' ,.



31, E: is ;EZ§I1'1§'{'{¢f:§ {hat Eff. E{*S.Eir§sh:1an is

havitzg tam wives arzd ihrsgugh his first wifs he had 

by 313316 S:*:LE{9K.Sa:1ath Kama: ané "£:E;roL1gh--E§is A ~

wife he had iwc: sons whs ar€_;-$20.36 £_§i:héf'=:h2{n_' V'

parties is ihc:-3 suit and four daug:}w::eiﬂ§." ItEs'; Astéa;«:Vd 'L_ih_%£:--i.

the suit is bad for f:Gfi~j0§:"1Eit3~I' §}f_ir1€3CéS$aI':yf Vg2.a:*:§és;VV 

32. it is admiiiitéri'  vaD1:$Acvv:>rti0:1 af
partitien in  registeréﬁ
partitiozi   the properties
belongijjgﬁte_ :ﬁﬁ§:v.  partitioned' it is
stated:'--:j:ha_:-A Hindu undivided famihz
was pari%i§§{%r1eé;  dﬁezﬁ daie'-::jZ 25.6.1984,

*£h€,:ié:::3§€§ §§é::_:d7:;: uzadizéésd farzﬁiy aomiiauad, E: is

  :9 the gaid §ar%:éEé<:;:: the glaigiéffﬁ tbs

&§fé*:*.:iz§g::;:.".i;L:1€:%= 7:266 $03": 2:35 3316 §€f€:"1G'.&,::%: $38 gaztiasg E': is

Q zgarrécg: Vie} say @3133: 'die giaéaiéff was aéieéisé; "Q" aﬁhsézgéé

..f;:>%§§sf::iy aﬁé xéghaéisaa, ihs ﬁefﬁzzéazzi aE?i£§; his SSE": were

'  a§§§E:€§i "D" sgheduie p:€$§}e:*:§: ii 23 admiéisﬁ that :he

ﬂ ,4'





pg
ﬁﬁ

garéiitign was actaé L3.§e2:: {E36 géaﬁészs and they are
§::j0jyi:3g their ?€S§€CEi"\f€3 pmgariies in 3LCCarda;n§&. €Q iiiige

Shares aﬁetted Ea them.

33. E: is stated that the j§c:hei':1'L:§ve5'«.pr<;p§§r€§e:vs"are'.

gain: famﬁjy praparties whi<;.h_ aré'j;ei:=.te '::;§':.".;p§2;:°ti§':i€5.1A1.é<i

and Sr:Z.K.S.K:rish::a11 had  53" V$C1V:1'!é(::.;IL:i1€;3;':'i:§'#V{V):7£}€3r§:}f
in the cammam hatchjgéi. sf ﬂ§Are:§ §e:":§*. it
is admitted  that   'the sits;
  .i:'h%VV':' §Oﬂ$€fUCiiOn in "A"
  ffééiding therein. 1: is
admitigd pf plaintiff and '$116 defendant
 déeé in {as yea: ZL9'?é, it

is -§%;{;8.%:é?<;§ Ehaé 'é:7%1j€ deﬁenééam was eizjsjgésgzg £226 whaés :35

»2:Ef:€ _f'fg~":'.5 s3»€;§:§'€§V:§e §£°Gp€2§'€§} £126 ﬁe ihﬁ éE;§§€£'€§'1C€ with 'aha

.~

'¥%'f§?:?;:§f1'§{§§i;V::VVE§E8 {L§€f€fEd8.E§?, azml 'SE26 gﬁiaézzéiif Eggﬁ

 segégaia §<:§{C}1$:f:., 'E315 "C" :3::E:<3e:§::E;§ ;3:*@p€é:"i§; is 'ihﬁ

éiﬁéhéﬁ Q'? 'aha ﬁsfsaéagtb Thszzgh '{ji'":ﬁ @€f€§:i§&E"§E gaé

€336 §i8j:";:i§f haé Sspagsaiis iéizchezzsﬁ 32$ faméiy saaiéazzsé



Lu
<35;

is $36 gain': as per 23:6 ::azi$h6s sf thaér fathar

Sr3QK.S,Kri$h:1a3:3_ E: is denied ma: sm:K,S.K:i»s:;:ga;;

centinzied ':0 be the abgolute and sxciuséva 0§<;:1er:'i;fL:':h§%------ ~

"A" and "B" schedule properties,_,».£t.__is Siiéiébi; .'fL§'é;'E _':3j:€-._  V

schedule propérties are the propértié$ '5€1§ngiﬁg 

Hindu undividﬁd famﬂy af:<:¥,_ ';:'§VrieK..S..K:"é$h:1ai:f?g"i$w "éihﬁ

kartha of the family

34. It is  executed a
Will dated    in the affice cf
the  an 58.1985.
It is; stéJ'_:ed_  had not executed any

Will in h:l3'*--Ei'f€ 1:119:13  ilitﬁﬁiaéiﬁs E: £3 aisa ﬁﬁﬁiﬁé

 t%1a:,,,§j3§ve§:e:""i%e§.§'=._fi5:" 3:15? "B" ssthaduée §:*a§&:*":?l&S are

 Eéef-:;::_ea:§1:>_£:Z*é;é;~-:Fav<3u:' :35 $113 plaintiff; is adééiéen to eihsez'

;3f§>§i€::'tié$§ '."L:ii:§$ agraeé that S:*§.%<IeS.Kr§sh::a§': dieé an

 Eféls aise ﬁsrzéegé 'ihﬁfi tbs Egg? W133 €}<:6C"%.35C€{§ $3}?

f;%":§r§i"§<:«8.s £3139 iﬁéa fC3§"f$€ azzé 33 gigs}: %;h% §Ea;%:2:§ff has

""aés:@:::€ {E35 s3w:"2$r Q1? 'Q6 sghsﬁais §}"§"'§§3€:"'°Ei€S. E: $3

»'">/
?;/



we


admitisd 'aha: if': "B" schéduie propeftjgg shag €\§a.E§ is

leased in faveur Q5 Xfimai Chand; gfairi. it ig 
aftsr the death :35 Sr: K.S.K:":£$hnar; tbs  .
111:9 farce and the plaintiff has b_:~:.::.o,1:1:e  

the shep and the tenant has "'C0:Léf:ir:i1eé. 

plaintiff by paying rentg 'ta £}'a.§'~g.7}aiﬁiéf§f ' .§€v~i;s"':§§éi':nii:t€<§.
that a suit fer partitigji axjx-<3? .}$e.}:%ar_&te ﬂpsssaisfsioza is

penéing adjudigatian ii/ﬁE_:ic}:.V."¥"isg _:1umb«3r€d ag 06$,

NQ.4'?65,/2GO_©;, ;; 

35.    zfjzausa 01" actien for the
suit: afgse;  'ihe Will was exeauted; an

@w2.2GG'::} a:s~;é g the péaixzﬁff dieé ané éiha

 i?x§i?i,.:§;&::'E::3 i315 *f::::"'c6 and E326 ggiainiéff has %€€{3::1e the

 s'2%v':§s:;:" Qﬁ'V'::E§"'.'$$h€&u§€ §:'*@§€§::ies. E1: 33 §'w:°:h§§ §€E'§i€€§

:E;2§':"--é;%:§ Eiégﬁité wag {s:":n25:":a1';eﬁ azzﬁ '$3.6 §@f€:*":«:§a:2"; Eaag

' };0st ;':3;:é§%:é::é,:éz":g the Eighé 35 "iii" Séhsézsiéi §I'§§€f§"%,£ B};

f_f:%%i:if*;g-..Aaf the 3111;: E31 S35 §'§®&%'?é§;'2ﬁ§Q ﬁzz': de"e:':§§::%;

,
gy /0
<2" /
zw/..¢»9""



CJJ
W392

maids 33$ aizﬁmpt ia distarb ths ggsgsasiéa cf 'aha

piaimtiff and cm-eaieei naisanca'

36. in the Trig'; Caur: 'Bath as ;$£H¢p§%%;.€6;§_;'~:>;L1:;:3{;%

and 0.39 NG'323S[2GC21 wars: §:?§; e::; ﬁigjeggzigeaaVVL%é;£:V;::TV'j«

00113111011 evidence was F€CQF§5;€_C3;.

37. The p1a:;n;§££ %%--:f;.s¢%"-Vz%7aég2oo@

Sri. K K. Saihyanarajgan ' €£_{a;s ' = éﬁigzmirzégxzi

as PXAJE and
BXSGPI; is P2_6«--§§f§re  V'dj;~:=f{té:nda:1t if: G33

N<3.4~7E:5 /   VS::*iV,. 'G.Narayanamur%:hy

W€1'€ e.:§é;ii:'ii1.-5:3', as"?iLi*=";7v""s~§«VV";3.nd"2'"and E.XS.D1 ':0 3% were

' marked!-. 'E7.he:*€:aft{$:g v:f:j:é..f'EV.'--r§a1 Cami": pasged C$§1'}EI"}GI1

juﬁgmgmt L

 _ $8,   __ 3213:: aﬁd subsianse {if ':?:5 fmdings Sf
i:I":--& 'E'z€a§ iiilizfz-.:::'é:§,8 ag zméezt

 x T  "  Tie Tzéaé Cami': $3: iiis basis Qf {Z33 pE€&5;i::gs

 §3ar€;§§s 3:: 9,8 }}€e,«<i?:3§/2f3®§ hag §i"'8;§E1€ﬁ the

'  ~»foi§<3Wing 8 iggzzss :



"3_ iﬁheihﬁy 'E318 }3§af§E:'E§ff prays iha:

Eds fazhsr and 21:3 3 36:23 anﬂ their Ch§§§€1'~3,

canstituie jam: Hirzéu undivided  "

2% Whether the piazimtifféj     x

$116 suit schsdule pr0;:s€r1:ies"':%Ve're agzﬁggirfed '

far and 3:: bahaﬁ of _a.fc:::€:'s.é§i<:1'V': jéﬁgzt

family?

3. , ~.F£\f-Ef:etE3:erj ﬁle -§?;€{i_:3_tiff ';:»:*@ves ihat
hff is?4€:;:i§:§k<::';:i'-.__fQ:'--.jjj3:q:2.33V_ ?3§:az'7e if: {he Sui:
s§:Vf'i"e7é:iV'::}..»é:if,p:'<;f§;:1é:"é:e$"a::s:§,'_"Séparate pessessign

(:2? '.3318. sa::;é'VA};;:; v;:r;T3$':$ s; and bamds ? if 30;

what ':}:2§:'-- gvaiaéééam of share if sash

 ':?:2%:':5::':§-6;: ajf :%;é'":§§id jﬁirzéi ﬁagziééy Z?

whethey ﬁche 533% defenﬁaéﬁ

 am: mat: E?%f§§; £3335. E8{}s<%,§'~}8§ Wag

A  "~.;€:>§$Q'::3:§§; by This faiéiﬁr §€q:1sa'shé:z3g {ha 312%?

schesjasie pmgeréieg $35: TQIL3 favazgr '.3

is? /'

/§:;~/



145%; Q

5, Wheéher {ha dsfendgnts preve~'"-.
that the partitien deed, dated: 2f:3¥6.E§S4 
€X€C:'L1i€C§; and the partiiziam was €ffeg:_1e»§f:..V::;:;§§~ 

1'10 ether properties sf their joint' fainﬁy*2§§as ,__" 

left 91:: for pariitien Z?'  _

6. Whethér the--~~--€:i'c11it.LA fee': "p;:i.d..v»'§is

insufficiemt '9

C7,   Liéﬁefs afé: ':::ne" parties are
entitled' 25', b

_ 3 V V '--".V'--E?Q"";vha: 'or<Ee:* or decree ?" '

 '§"":;g  'v.T..';5.;9.£1A"v.$i<:si.:r: hag axzswsred tbs $322.63
 V. "'f:';5/1&é*:.€f5i ?§,:": (3  E"%o',é'§'V'£'6V:'3;' ZEQSQ as umcisr :

  : Piaintiff hag faﬁed :0 pr:::ve 2&3: ha
" A A   agd héa brgzhsrzs and faéhsz
Céﬁiiiiiiﬁd is Eivss  jsém famééy gfier

25,§§E§846

E33123 ?%<3&2 : hr: §E€ gegaéivﬁ


K



'QM

n.
W...
imam

ESSLEE N93 : 35:: E333 afﬁrmaﬁéss
133216 N§/3r : E2: the negative
Issue N95 ; {:2 the affi:I:1a%:iV$*:..  V

issue N36 : Er: éhgs .n6é_gati:s"éW"*: '

Essus N97 : As péi"f}}§fiﬁ8:I'G§'d.;;j§'§V  

Essus N358 : V;'%S '::>V_e:° fiiiaj  

-41, The Triai 'x'i.';§f,«zrt   has

framéd the fC}HG'§J_i1"1g 5 i,e9{;e.s   

  ._    Wproves that
ha'  gf {he giaéﬁt
s<v::VE%:'eii§3.1é: igiehakded ?

  {he éefendarya pravss
 éhﬁ §1;éi'2:"--;;;--:'!ep€rt§e$ 31% "shs gem: f8§E";i}L:J

"::2:}::%:;;;e:?':é:?;sf'*f»:.$ Qantaizdiﬁcé Z3

 iiiheéhas {E26 giaimiff is eﬁiéiéed

A' '=-._f@:"" $236 ::*s§§s§ 0*; peipaéziaé éajainstiaﬁ ii:

'ésasgjeaz :35' gaéaiai: schaduéa £8" §r:3§$r:j;g Z?

4 /"
%;:x



4, §?\fh€*:E;€:' the piainééff is e::*€i:E€d *
far reﬁef $f pes$es$§en 9:" péaiizzt seh€duEs....5}~':_*V.':'_' j; 

and "C" pmperties E3

:3' Ta What ercier f"€~:1ié--fS" éL:1§' _i'heV 

plaiﬁtiff is eiaiitled :0 13;' 

429 The Trail   tilg iésuss in
as. Na.3235/29.01 is   
Issw':  'V  
     negative but E116 defsndant
"  inherited a share is {Em suit
scheduie gsrsgertﬁz $1: the éeaih 9%
his éaihsy

V   "§_$7'Sf,éE§{E 55 =%~ : {:1 E326 zasgaiéve

E35155 Ef*{@.§ : $3 per ﬁne {£133} z::>§'c'E&:*$.
'$3, ﬁns '§§:*aéE Qiazzéi at: ?a:'a ?€@gE}; sf 21:3
   1:53 3:23:37: 3:333 8b3€E°V€§. 313%; 3:6 §§§§"£f§§f it: big
..  g ?

/53»
aw"

V(»>'>'



% .  52%;.  ::;€~3s%«

péﬁaéings has ciaiimsd thaé: afier jg:2a;':'?:}§EiQ1": éaieai

25.63984 thé 'manch Qﬁ K.S.K:r*£$bana::: regrg>:::§:>::;i:"-éu:f;:§

a smaller u::-d,:ivid€Ci jaiﬁt §33'I'§§_';" and c0::Ei§¥§;$d4 ~

as Hindu ifrzciivided Joint E'anii1y_._  piéiﬁiéff»  

M04755/2009 has further cg:1:§.ndea~'TthLa:_"h:g 

K.S.Krishnan has acquirsd  '.5?' 
gut 91" joint fam:£1j;j.--... funéds-VVV:..":§'ideLA_ 0.:"'é€§-..  0.8.
M4765/2090. He hag'  hés éather
had thmwn #0 share under

the partitiG::"Vd§1te"<i"'2__5».é§g§..9'§Z4; gtgtmmon hetchpotch'
Since ilié"%:rZef»§§:10iei::i%-IE'Eff'$53.: #3'-§:i':'E:as damied ihese faesta

tins bur§ﬁLe:i..iS 0:VV:"i:"§f:€:_'T'§:a{2§i£:':itéff :62 §)Z'GV€ $313: he sgxd his

fathezji ané 4'§;E*;3 ih«3i* Qéﬁéiéaued in ihxs jam: famﬁjgg 3136::

ﬂ C9323': has fzgrfzhéy C}bS€E"€f{f€i Véhai

j £32635  32¢: gééizzi fa:*§:§;j»; b$?f.:'2é:§e:3 Efzefi :;3fiai::2€if 3

..k:?€§é:1é;a:3:$ E 3.3%. 2 azzﬁ §<Z.,Sé{:€$h§1a;:: 35:6? {Egg parééiign

dégisd 25e6ﬁ§§8%. Exaﬁpf: 53$ 36%? S€if"~§§E":g éﬁsiézzzozzgi a?

f/

3'



4%?

piai:2i3i§f, ab;~:;ei1;:%:eE}? "%:?:':::%:'°$ is :20 Oihﬁé' mé<:ien€:€ 0:: §€<:<3:*d

ta Shaw that p1air:t§ff's §a3:E1e:* had; ihrcvaxm thee p:*§>;:*;§':ri§§:':_s
aﬁgtieé is his share in the parzgzm éated 215:5.':§§:;§.%[s::';._.f .
Eha camman hetchpotch of {he j_<3i::*s.f_t_ farsiﬁéf' 

and his Sens. The plaintiff ha's:, {am  AI%§::né;%;TMj

them was regrauping sf   
mm small Hindu Jain:.f'am§i,::--géij-E{1S'iKf§Shnaa..vémd his
sens afier partition  in 0S.
N0.é?é5;'2GSQ_  aiigbw thsié was
blending  with the
 azzd E113 sesnsu
'E36 ;3§éi:;€§§§ in: 25386 £3 Siient abaué: the

shep$_§§19':é:,éVdV_ée. ;f:is;§hVfs:f*% in the §a.:":i:i@::§ azié; ais§ he

'V'"Vhag- ¢f§e§,.A'-f:i.z:é::}ggéedA%§':;é s%:{:s§§ aﬁgétieé 'fie éhe siiayé Q5 13%

  V£3<%:''';:%¢:'e%r:L{§g§:3: 2:: {he paséxitiam Thﬁgﬁfﬁfﬁg 'ﬁle '§;éa§

Saar: :§%a:~% 4%;GTr:si:'am€é is hségd Eha: the péaézzziff Eag

u  z':@_:?§r{>¥€ 'ﬁat aftez" 2;'Ta§eE§§5% E13 and his §"*2:h§:r
  éﬁfenéanzg ?. azzé 2 E236? cezastéassisd §%;L:'};d.é.2 39%;":

" = ﬁsgzziifg ané cefztinuﬁd ta 'zévﬁ as Eiéndig gm: §3§::§%j;.

,: V 
E J K,»
4° /v



45; The Efaii Cam": 3%: para 33 of its j21_£ig:f::e :§_:
332:3 mgrztianed that it is 8:: admitteci fact 'that .
scheduie preperty in 0.8, 1im.4?'{i},S./ QQGQ"£)§}é.S':..§i;i'3€?{a.E,ii'<iffﬁ"_V k V'

by K.S.K:'ishr1an after partition béhxsézéérz'hif::.séI.fV:::nc3 "h.ié-.

sons} brother and his  Ehe
decuments wsre gtandigg i*:1«VAt:}1;_::..'::h:a'f13§; of K;E'>..K3:§shnane
Even 'stheugh the p1aint'z;ﬁ'A'};x'a§' ﬁne plain: "A"
scheduie pra}§e.sfi:g:._Qf e;:£ﬁ;:ired as jeini
family propéf'#;f';----'   prove that ths joint
family  f;'2;{1'f:'erV'v§anci 'brothers existed
men 2/zf1:' $.I:' _"vs;:}Lr:-:ﬁi:'e.ather hand, {E15 essédarzacee

available @:§;"~~:'<é::::3r%:i :2is<E:f0se3 the}: partslas avers Eiving

 azigﬁ ei§j§7}7'i'::g the properéées aﬁgtteé. 1:9 Ehﬁif

'::3_}"'§iv?:f;€;V5§5::Q»-f§§'E3V§f€Z§§}_}.. axed SGIIEE sf ihﬁ §:*@p€:*:i€$ a§O'iE€& in

the -.44_p3:'%;.ifVit:j':-:T Wéfﬁ saié by §E3.£::t§f§ to aéiiafs

"  é'ﬁ&e§e::u:§._:":"::'i:Ey ami E{,S.E{r§sh:1a:: aisa said, SGEEES Q15 E3526
 _$E1:2gs$A"§:1€i€peE:de::ﬁj;g Unéﬁr {E2836 s§:*cu::":gianc%s§ '€318

  G5 piaintiff iha': pain: "A" gcheﬂuié gayeperiy was



aaguireé by Ezég faiheg' as jam: family propéréy $13}: $f

jaini §am§1j~; {ands Carznaé ha bsiéeevsé, and ac$;€;g;:.:;é*:i.

Eieﬁcﬁ, 531$ Tziaé C0133": hag azzsaxsereﬁ issue  E'  .

framed in 3.36 Ne,<i3?'65;"2GOG in _§h€f,_::€g::ﬁ€z3e':%;;::.§§"'£$':;;:V1<;v_V 

N05 in tha: suit in {he affirmatiﬁa,  al;~3~:> '3Z:;S:;,e 

in 0.3. 29353235/23:31 i1: :héT:§ega:gvéVl. .

46. The Triai N¢':4 ef its
judgmené has;  C386 3f
the is: def¢ni_§1é. é:I::_':: 'Wh<3 is the
plaintiff %%%%   that his father
 gregistered waiii during his

ﬁfe time '%>${:;1:€é;:%:§i?ig.-- Sui: scizséiuée p:'{}p€I"§§€?S in

_ heth._%§;%é€:=i~3u:ié"i:*2_V E553 f:.3;'\f§L'iEZ Séﬁgs {E26 394 éﬁfemiané :2":

{:T>:.§':':;--. _f§§}é%'§§E*':,§_28G€3 E133 grsjgezindeé the WEEL 3:336

'm,--1%:":i--e:": E::§"."'s3:i;:="hi§:: is grave 'SE6 sgaéii 'ﬁgxﬁéég 3' E16 33':

j éefeziatiaézé £3 his r:}E'T'3§ evééﬁéésa 'gag gigésd {has hie father

..f%ia;é"'«--§X&ci;s%:$§ a zagésisﬁed vaséﬁ ii': his fa::::::1:r as ;Qé3::*

'  E;v:'>:.§§$ :83 éefﬁziziaam in {ﬁat 323: has fuﬁha? géaied aha:

:"@

£5 
9%. ,
Kw'



'ihs attesting wrimassss '€43 232$ 23:53} as: EXES aye 32$': 8.§3:"«J€.

The defézaciarzi in SS, NG.4?'6Sf2Q@{} hag €X8.I1'§§j1i3;f?"i.%i'§'.§5}

witnessss is pmva the aﬂsged W81. 9992 ha_$;3V_,e§:3;§::i*:1£3€§__. .
in :he aase is an advacate, whﬁ :§_:3..Hs_aid. $137 'E:'aéé$. c'£:=*a;{':€<.i.v 

the Will and mva £3 Said ':9 bé%Am:efaf':he:a:»§§;§:.a;i%gT_j

witnegs' New ths law is we1»1 _§"€.2:§;1ed--;A't}1j§L't.  
Witness to the Will iS;_ 1'1Gt  siighﬁtpzxjsi of the
attegting witness C8,I°?:    'examining {he
childrsm 0% aiﬁgatgxzg  "§§VV$§;c<:;;iéé§:Eed with ihe
signature Qf'ifi:_aV  Now ﬁns iriaii Court
has :3  $2 and 3 is firzé Gut
as :9 iﬁgéthai  rel}; 0:: their' iestiznaay,

S3Z::<:e_:E1€ "";.Si" €i€f§€;*:ia?:i;E,i::§inV ii: ()8 N®f=~?65/2€3§i3 hag

' "--vad::ii€i:e;jf:.AEhsgét EE%'*;'«a'/a,;<3! 15:9: p§€S€:1§ vsheﬁ the WE}? was

§2:':~:{;z,:?s:e::':,a L§';:3:uSa.€_Z3'i',.a§ evi§e:2ce is :30: heigfaij ta prays the

x;i?:1;__ 

A  ?h€ '§':"a§;i C332": 3:: gara ES {)5 as gadgmeiéi

 i'E1€EE§§8§'§;€d ihai SW2 éz: Eég Qyei £2?§§e::Q% hag



stat:-28$ tha: he is an advacatﬁ and his §}ff§C€ $3 Situazsé in

K0113 Csmpiﬁx 9.113'; has has draftédi tbs xariﬁ 

K.S;E{r?;shr:a:1 Buying the $r0s$weXa::r1i::.53.:i©f:".'   .

wi"m€sS has Stated the/i he Eoéd_K.(S_§Kris}i:i"a;§'; 

weuld iﬁﬁk 31:6 thé dacuments aizd ﬁféﬁlafﬁ. ii: 5{:*a§': 'L21Z§Ei:? 

withizz tws days. The 2*JitnesE§_V:vL1';-27;'s f1",i1"':»':;:1_'<'=:;*»'  
does :10: knaw whe:i1  theVAV.---3}§:L¢sfit;.g .'.&§;E:§;%?..§3SVS:i<<i3S amei
KaS.K:'ésh::an signed  ffurthez stgiedi
that afier   accompanied'

K' S . Krishnafi fie. VSL:§5.:_R<:~gi3t'1*ar'Qffice ;

 __ i$7.§'%L::rf£ has further ebsérvad that

{E35 35? de3fe3'2d.ar:€.-- héfs ..:;€;~%: maﬁa am; efferis is cernpars

_ {ha __§%5;:§s§:e13.%:$§"~sig::a§§2::"°€ :25 §{.$}<I:*§3%:§;_a::: with %::i$

 ad.1n§é:i:e_§;v..s§g§:.a:ur& ahrough 3:: exgertg 5:3}? ham 'aha

 $3523 azﬁsé ﬁgs 3336 $61 $32 f.§8i'%.3.E'€ :35
_ T ,3 § § %

'V  $2 '$13 %7sf§§ 252;: §}i,§5 zvééh 5:3 aémiéiﬁd

, "§.7~i§:g§'§;3.f€E,?;.;3"€ avgiéaﬁgée $32. Exﬁéfa Tisazs is kn: 3% éiffefeace

xaféﬁz regard "m aéégagzenég {E3255 95 pan; gtmksg as}

ya»



MW

baiifussm ihe disputed sigmgiuia and aﬁmiitsé signaturs'

In fact, {he alleged thumb émprﬁsgiom sf E/{,S,E{:i.V3:i<:§'ia:::

availabie in the allegsd WET: d3 ﬁne: iaéiy with  _

impressiim mark sf KgS.Krishna:n 3;; the  deﬁed 

at EX.DE>. Thsreforﬁﬁ the Tfiai j"C£':?;L,17:€'TL.'Ca%i:E§ :§Q' 1:3

cgnclusion that it is me: p0é$ii3.1e :0A'r<~::(:<:::;=.-p1:' f£h<%._'~::§a.§::: sf 2 L'

ES': defendarzt that hi3;fa?;h€'E'A§7l§§;$V€X:3vé?:':,1t{i;C§§'8._Wi}£: as per

E335 beqgsaihing thék é~::vH'%--$§Ji1;zii«:i.V:;:ﬁé'§>$r:i.e$5

49.   scrutiny sf era}
and docungergfgiégkgj by the gartiesg the
Trial 1 j the alleged W113 C23?'
   fig 8. dauibtfui dgcumeni

.:%§'ts§ exscaiiag Es &E:§s::: 2/mi: §:**:3§e§£}; ggrevsd; Téééfefégra

 is5:sa:§ Eééxé --"%;$*':'1€E§; in the negatives

 3%,.  'E'ra%1 €91.23': E/'gag f'::§"th€:;' Qb8€3§%'€C§ 'shag:

  :::;.;>:é:.g;: 'ihs piamgis m as ?€e.32I3S;'2C{}{;:.  :23

':iE:'s::. E3? ﬁefﬁﬁéagi £32 '£313 §'i'§':€§' 3133:? hag siaimaé iirtﬁi he

 V. .%#..a$ b€CGZ'E1€ the abgaiuis €}'&?%?"I"':§E" Qf €133 Sui: giglédigis

§;"'«» x



w»:

'J:
413:?

§E'{}§€§'°%Zi€S through the WEE} anti :.'E}€:~€f0§E§ he £3 aiitéﬂad

£01" permaaent énjunctian and maridaiarjg §::jun€i§.e3}::;TE:&

is not entities}, for the reiiefs claimeci by 

alleged Will ef KeS.Krishnan is n0J:A_»;s;;:tisf:;éi§;:€I}g*,ﬁfégvgzdvé 

Therefsreg the plaintiff in 0.3,  2§{3m§ 

for a share in the suit schec1i:k:~..propA€-rtiesf  A A

5:, The ma: <i o"~g__r: ;;:Is%3§A%%'%%g.55e:§§:i 'ﬁat 1: is
at; admittad facgﬁhat  0.47655 2000
and   defendant and
mother of   Of K.,S.Krish:1an.
The  E :9 5 and wifa af
éefez:da;£i§:._%'3T0.v§'  hsir {sf Kéﬁﬁrésiznan

s:E1:'§V:€§j'%1"'1"§§'{:3;:%§§ fa": .c?_q*;1aE glizayé if} $26 grogzeytéeg £85': helaézzd;

.b§;E{.;'%E;r§3%§.:23.n. Thezﬁfaraﬁ the gdaiézziiff :13 sziiiiied far

§;'i7'?,.§fa« sE:;3 §_a__ §:§'};'}a.§ ﬁgs swift gsheéuis: grgggeyiiés ii': Q3

§%a,4~'"?6::a_;52f€3QG. §§:I'iC€ ihe piaéfﬁiff :13 '$5316 £{)~Q'ii?}fE€I"' Q? 'aha

'. *..Si.2:a:-._s€E:€é:,ﬁe §:"@§3&:%."":7£&$ E32 baih zhe suiig and faiths:

 $2.23 §§a§:::§'f in Q3, zmgggajgam hag faiied is gmve

X,
,/





J K
Q/was

that he E3 {.336 absahgsia {}'%fiJEE'3i:" af '5fT.€ $3/'<3§$:°:§es, he is
€ii1'§§ﬂ€d 5:3? gemeiuai and raanﬁaiefy irgugctien 

in that Suit.

S2. The Trial Court has aﬁso €j'Ab':.€:*§?$<i  i;h«:=;'rs

is ma irreguiarizy in filing Eh? _suit '--.'T}:.e T:'ijé§.%AC?<':>1::°: 

desreed the Suit in 0,8.  gnu:
furthsr Qfdered that    etntitized
ff)?' partitian /7th shares: in
the suit   Sui': in Q8.

No,32.35 /2i:v:;1%ii.§%séf'A;€?\i§i:»::1é'éé::14 f   

54'§.,_ "  bjg; {he S9;I1'1€; 'aims piamtiff
is 3.3. 2T"axéa;--»:%7Vé_$%;~:%0*@é and p1a;::;::£§ in 9.36

 * 2&3: §é;i?€ig;'f€fe§red {his apgéaé.

L'   §31a:::;E§.f§ in 9.3 ?«Zo.é«?6§§2{}G§ hag 23:33

3""~._ §}:f§f€:":%:éA:'a:: a§peai chaiéengizag the ﬁzxéizzgg :"e<:@rdrs3§ 32:}
A   _§iG.ér"?§5,/233% :3 {Es exteizi Q? fizrziiizzgs yégarésﬁ by

  .EVe.:/grmsé '?:ia§ Judge 3:": issue NGS¢ E; 2 312$? E 332332





S55

:23: appegam m RFA 1900/2230? and EPA 

SriSeS.Naga::ar:§;§ Eearned Semis? 

submits as Lzndér :

{£1

The will was exfe(fu:ec§,"..Qf:._ EQ.4:.3_;A9A8'S" 2;i%3<'3'Lit' --

35 years p:"i«'C$i'u: "»i;<>  af
Sri.E<Z.S&Kr£%h'=:1ar2 ;::.f1:f._  V'ifﬁ:  femained

undjgallsnge  

 'ZRKESﬁiriishilaii   Eiterate, had
V pr<}p§:;ftié5's' a.,fi(;U,1.f&)tig}i§: {1p in a Large family

_ .*§he%V%a;§%pe31:g§:%«:i%%:<,K.sheka;~ did not play any

A  3323 ii: fiétié  sf éthﬁ €%*iﬂ.

 ;é?§§.£ Wézss ysgéstsredt

  aafééi wag Gérafteé 9:: E336 3;§ES§F§,E€E§GTfES 53%'

 '  '_~-,S:"§§{.$,E%<;risT%1%::a:': by 22:': zzzévwaie REGEKFQ :5;

.' Em and aheasn 3:25; Ezimé

The W333 1363.33 3326 gigzkaizzyse 9:?

ﬁréji. S§KE°}§ShE1§j":.t





 

if; The zvéﬁ is dzgiy atiﬁsied by {W9 parseas 333$

alga beer: Sigzzed by the 3;§;v0€a:£ '-.§:?i"';_€>

drafted Ehe Xﬁﬁfil arm? whg was §r€§~:f_;e:i:i:" .

itime sf execuiien @f @121 a1id"8i§:§"a:":hg: 

ame¢nggummnmﬁwmp9

{viii} The signature 'éf "r1.:he  t:-':sta.:é::i.v féxas-VV...§::jer5:1 

pmved by the €x*id--r3ﬁCe 'G--f_'£hé éa;<£:zQcA2:fta DW2
who has déﬁégaé'  "K,E§.,Kf3;ShZ}&Z1 has
exgaiséied  1r;%§§»*»._'_§;;¢:;€Vi1<:e and that

&ﬁ§&@@m@§g@m%dm;m
"""   93: the iéme af
"  That '{.he aitaséars is
 €:h¢_V' 32511  gtfsserét whén Sgééiréshzaaxz
~§§<:e:<;;i:é:§"'ihe wiﬁ; azid €118 tegiatérg a§fiXe§

  gigmaéurss 93;; $516 zsgiéi ai ﬁle témﬁ af

.  %3Z§:'§¢§{:'§$E:§3a:: sxasuted "E1516 xvi}:

AA 5%! '§%:e mlai Csuri W§2@EE§.g misd*;?ec'z:-:-éﬁ éﬁiseif E3:
 agagzzigziiig '£23 guegtéea miaiirzg :0 the '§v'iE"§ E::»;.B§,



«»%?%%&

(xx

Sci}: the aiiestars :3? {EB Wéfii have éiadg {ha 30:: §f $136

of 55:6 aiiiesisr was examined as SW3» 
éderatslfréed' thé signaturs cf his faiher 
dispelled any éoubt regarding *:h¢Ja.tt§asta:'ibi*i fifie  

Th6 Whelly independent testimcrigj 113$ ®iiéJ'Q?.ﬁa1';:é3:V':i;srT:{li;T.:

draftsd the wiﬁ and {he S8LI[I1>{V?_vE§£'§j%f{}C.E;Zt:Z{?V:
the tsstator at the %:i::_1ic: of :<~':g%x$i r.a':§.Q.n .{>:f"'T:1<:H€..'%i'§lE§ {he
cauri: was wheﬂy i:2 '§';:wj:¥  aside this
indsgsgdem *'£fe:a:ii;::L:I:3z*2:;f   is have §"i€}d

that the will '"zgxéa:i;;eVd~-.VjE:§?"'~.S:?'€_eK;S,7£{r:1shnan has Egeén

ﬁreafsdg """  - 

5? E2': iizgv-.ab-.sé:*3"£e ef 33:3: dsﬁial Gr éispaée

 '--2iai-gééji' Eggardézzg 'iE:'é:"'*s{:ég::at1:re af Sr:K,§}{r§.sh:2a:1; €316

«:;::'§§s_'{§:§€3«3ii.a%1..é';i%;.;a%: E1236 ':9 ':36 §:*e*v'€é; fa? a<:cep':a::a£€ cf

fainé viii \;:;:as!' f;1?§1e*:h€:° {ﬁgs wééi wag 6223:; aiisgtedgﬁ i?Vh€Eh{-E3"

'A "~. ::;2e ii'§?__:'1?Va$ :G§€'§§3"€§ as gar :%:1$§:"::zCEia:2.s Sf $28
 "§'.€V$:.aji'::§i Sn bath $3633 aspecia ::r:i§::p@a€E:a§:£€

 v..§v§d€§:c€ amass gigcsd %$f@:*€ ihs '§':§aE €<3'2,mi viz" tiae



safééence cf 'chi? advasaze EEFEEG E2813 <:a{sgG:'i<:aE§§* giated

Shag: E26 preparsé ihs Wiﬁ an the persanai i::s:r1:::§:£.,9:::§T~:;f
Sr1IK.S.Kr2IsEma:1, that the ES' defenﬁant 
Ehs Will} 811 the secend aspsci 2::.1_s.Q,._:he §:%§ds%:':$"@§":he..V 

$311 of 0116 cf the attestcér is ~'§;:rH€>_ 

independent; witness graves»  faCi:" Qhgasii %;h€"':.__W';'~EE.. was

attested duly.

586 The Trail Cvﬁliﬁi, 2=:za;3 %érre'€l  -351 sxamining,
comparing, Aaf:_d" gi4V£,;:i'g'finding on the
genuineness, si:;f:'V':VGth3f'1.zV'ui":'i€«. :51? £1516 signature Of the

Testatdr ap;:éai*i.:fzg Er: ihé-Ifégistered Will. There was :13

£:CC3,S§G1'1AE'z:i§§§ frgf Eh}:  Csuri :9 de that. '§"'he T'rai§

_ C:@1:;"5g§§§':as a:':é':':2_§t€s:i ﬁe c§z°:1§3z*€ Vésuaﬁy tiza sig11a.%:::;:*$

   23.4.3985 xvii}: €226 ségzaaiureg

ékgé?-iV.§.%53I§£:g' '..V_'.§.:§f_1 ;;ﬁ éGCEiE§}.€E'}: ﬁgieé 3.EE,.E§é?§ asafijr E8

'V }'Ea?$ <:3;:f§.ié':4 is 3318 538553 sf tie 'ifsﬂiég Such. a a<3:;€:p§.,ré,:§s>r1
,.f'=s2z%3zLﬁ:§ '$6 a ::3,€3.::i:':gi%ss f€}§'}'":'}$§"§i:yi T3 tbs zzaiisé 63$}

'  iii: eﬁgﬁmént {:25 the -':3ig}f13,{EUE"€ is ééﬁzziégaé. '"§'§*:§re E3 gm



'J r
cf)":

éifferezzce in éhg girskes of the pea. Or: the cerztrargsg

zhsre are sevarai mayksd $3Lr1':ﬁariti€$ in this 3ig:::;a*:;_i:?§.

The strekes are identicah ?.:h$ daiiing ef {he  .

similar, and formation sf 1e:'aer§,u,K_§_  

e;:a<:t1}; identical. The trig} CeL1rﬁ:.«0n.i_ittéd'"t::>"~;r§i:>*:i-i:u§'----:li£':_i

signature appearing in the E_2i.?"i$.1 EX;D5¢.Signa§ur6. was = L

made befere Ehe Subﬁ.E"$giS€:f£i:7::£§i1  C'i.C¥'CL3.tI1'E;?fj.{. Tha
'§'ria1 Court faﬂed '::3 "é.pp:'c3g%é§?;s.'V"'éI};§.$aggpect of tbs

€V§d€fi§§f3 in a pi'-é::p€_:" §3§$rsp'eg:Lia;€'..»VL"._ '  '

59. Thé-.'1"iriaI {;;.:n;i';_i: was aiso ernsd in cemparing
visuaﬂﬁé tbs im'pré-s_$i:>:': appearing in the W111 and
the t%1u;1':1§:a §m;g3:'"r:~sS':§§:: épgearéng £3 'aha maftgage éﬁeci

S::;s::?:_§ éé§:~.§X€:%:%§:;;$ 21$ ézgperméssibég Ezavégg régawi ':9 ﬁche

 §e}c§_§§§,_a.1:.f§.7§::€*'§;$ was :20 dsrzigé sf "aha": Ségyzamre 3:" ﬁgs

:E';:::-2<":b i12§.'§;*r$';:L$éG:r: Q5 S:*i.§<Z.S£{§é8Ema:: bf; '£313 giainiéfft

f it: iiﬁﬁz ""2§§$5:a€:& 9% Fsfszzsizt E;:>'{§<::2*é:::~: :"§§@:": 33:16 Téiei

..f{i§':::.i: was 3:9: gréag/33:" 21:3 é:::>:z3§a,:*§::g ihizmb §E'§:§E'ﬁ$S§GE'3

sgiifixsé an 'aha KEEQEE.





éﬁ 'E'Tr:e Triai C333: 323$ {aged ta adiiysgg 7':.;ca
the question rsgaréing the &&p0s_iti<:>:i1s  .
The tastater had a right :9 dispasg ihe :;(5%C3f3€"f:f:V{7j,; iH 

best manner he ccrrxsidered appronpriégie; 'E'hiS"i:f1pé:>:3:'a.:§éiT.:

aspect has net bean borne  
The entire evidence of.;§W3 AVia-Rf:L§.t'"a:}ns.id§€r63{i1Mﬁreperly
withaut assigning  reason.
Law prcrvidesiv E6 satisfied by
examining  :::§;ut_ that dacument was
sxecut§%VciM'in~A  The signatare sf
tbs attc:> Vs.:éf.'_Ca:g:V  by examining any p€}.'S€)ﬁ
whe ﬁgs aCq%i'a§:§:€.r§   gignamrs cf iiestagtaix

u€f:§;A.'. §{:f.i3'*c,*%;§ff3Ef§, Easier Cezsansei far apgdlant has

:°e§.§Z3:*':'d.~'§::  féjgééézziirzg rugiings:

  Tizéuveﬁgaéam Piiiai Va Eéavageethammai

'  T:i";?isgﬁs%%;§s, 22:: @998; 4» gas 53$ :

"K




Head Nate w {A}

Evidéncs Act} 2322 M S333,  am 

éutheniicity sf ihumb imprsssion an  

deed - Prsper 31105328 af deéierminatieri-._V0f L"

Finding/Comparisem by <:<§'n3;:'t---x.a7it-§f10;§i'3:i1éV' 

benefit {xf sxpﬁrt  :§,'¢'E§i:'1i{j(iAj<   94  

Vague / smudgi f uncie sir - ..__thu1§;:.b' " imp.:*'€'sV:;éQ;; 

making it difficzsﬁt far cafi:3§aris0:i" ~.~_ Caé;1r':. v::;:;
a aasual perusal;r;1aki::g'anfi§nV€ii:;g t}':Aa:i§":é4:e
was as markeﬁ'  the
disputed "'faI1d:.~"*"th%3 ..%%<1rg;'£:t~é&iv,%' thumb
impressiidxiig  ----"t:ii€ ﬁispuied
sale  W Held, the
sahiias; -  "j;wa;§;:f:.;   '  '  a:1CE ithszefare;

1:::s":;2sia.:iﬁ'ah3,e';  

 Head 1;3@?t§§% {B§%
s?;+;ec;§;a;; §s:::é%€"Ac::§ was - 3, :9 -- gm: far

 §}§s%:,c i§§'i;..j_§§§:'f$:*ma:r1s6 :3? 383$ - §&;iihf3§'£i%£i§§fg' sf

 di:Sp'zE'%€§; --- BLE?C§€°E'E :3? pyaaf -~ Bﬁidﬁ

 éﬁgés 'B¥':.Lii*£€:1 $953 $23 the piaimiff 1:23 '@fQV€ {hat

?:i*3<€ fissi d$"$nsi.a:':': ﬁaé e;x:%i:':.3J£e€i zihﬁ

_A.'.-'agrseméisi 351$ :13: 33*: iirize férgi éefeizéamt 33:2



Me



V §mve {E13 rzégativs ~ Elvicieriss A;:::4:( :8??? S3.

193,, ESE aI1é§GE.

I-Iead Note -~= (C)

Stamp Asa 2899 »- sz 54  ,E}sabi§i'tj:'*i:gV:i o";'~ %

refundability of stamp paﬁgfsrsI-\-LS$t'§p@3tié'r; =-._  

of six months periodir_1 S. «;'34 {c) 

papers purchased pI.1'.0:I..:""'ﬁV€;">SiX monthé; ff'<}:'::f

the date of execjgtiorz :--V--.---F;i'feCi:--~..5 Héfid,v..'su.:Eth
stamp papers éaﬁfget but can
be used it; docL;::1_é:::s."§}  stamp
papers ;rné;y .':10t:=,_be c1ér§'§}i'in,g:,§'é:\zi<:ie:1c:e is
doub:"ti5}eif~":i§'_V;T1i§}:é:;*1%ia:>ifcj§  .}_1I11,1S€d. stamp

pa_p¢vr§"w:1_ia§i*-I u.$e.=:_'{'bbmaVVfié1e by a. layman

H'ea%¢'Nc:é  {{5}   [ :   

f°:Z:riﬁé':@Ce $g:':§  ~~ S3, 6} 33:16; 64 - Prcrgf

u'{§LGCLE§f1'€E7E§§$_"vf€C§§Z§f€€§ :0 be stamgeé M

 siamgéng sf ~ Effesi $12

'é:a§i:3:S§.§;i§§.--§éE:}r arié; gszzrxpf af gush éocumsnts »~

Q}:i";§:3'::{§'§fZti3é agreemem: an awe séamp papers

:*':\s'f's;;_ §:::'cha$aé iggaéhar item $16 Saﬁtzé

AA  2:'€::éa3:* 312:? wiihgzzt €{'}Zi°}SS€§,2?.Zi'%§€ sﬁrigl

:1m':':'§§3§s »~ Gaﬁiiinaizegs 65 --~ Raid, sash

agfeemeni Caz: '$6 aﬁcepéeai as €'i?§.€3.€§1€€ 0::

5;/"



p&j3fE'E1€§1'{ sf d'LE:{}' aad penaltjg as mquéred ~

Stamp ﬁat, §$9§, $8: 35 agd 37.

Head Note a (E)

Stamp As:/. 1899 # SS. 35  3?' ~;~  

Object - ﬁeld; is 1:9 $ecur€°.:ei?_ef1ue"§2'3f--.tE;¢ " 

State:

Head Note ~ {F} 

Evidence Act, 18:22; 83. 5
and E32;  agiﬂpresf of
ge:1ui_r}..é;g;g   _ :f;:;:is___<- f; .{'dé:é%;i'ments) -
DiStiI;1g1Ji:SjT§: €£§,:'. '  'V V' 

Hgad 'N   é " 

t.

EVi€};i*:::'4€C€V;éi1'j'£;V §f§7}%:;?' 9 9:3 3 85 :1 ajizd $3; 3

_;§9;::::§ as Agizzmsgzsgzéty ané pmaf Q5

 géA%1:3i%:,ene$s "" "ef facéa {dac'::;m$n:$§ -

3 ' V §}§:i';3_'::.%3§4Tg?;.1;f%s:§j:eds

A  ?a_;:°a ~ 

'~A?%1%§& ihsya is ":29 £8133? $313: CSEETE Caz:

 .--%.::9::'::§a:.:'& 31$ ﬁésgauieé §18.EEC§ER?fﬁ§§1g

/3ig::a:u:°$f§mge:" impregséaii WEE}: {ha



aémiétéﬁ E:i:a:;1dwrii:£ng;' cf any expert, has

giways been Cazzsidsred :9 ha hazardaégg aI2<;%1 _ 

risky; when it is said the: these is :29  "
a court to compare the disputed   H

impressien with the a.d.21ﬁ1__iI:te<:_'i"' 'fifigr::-f*

9-.

impressigm, it gees without ;é_ayins: f1's;h23_t'i: '<':e:r17"w-.,_

record an opinion cr_ findirig G1": --'V~'.:i:'=%.,iC}'i

comparigen, Qrﬂy after*v--._g{:§, ana1j;sis.._€:;f Vi:h<5"

charasteristics A_.<3.f  : 'a.dm_ii:ted"'=»fingé=:r
impressian andv  S§V11.»eth€r the
same chegr_acteri§ti§_s..V   Him the
disputed; fi'=j.g£:r iinpte-;é'SiQ<ri:;"' 5F1?.;€..:V§0:nparison
of th«:" cannot be
<:efgs1h.1;9.1""V:: _i*' VV_a«..:f:1:éré '«-€°;,i1€%._I1Ei:e§ Further; a
fi}fv1di1j:g1   'judgh-1_e§_1*:t f that there appeared

'£G '1?}:€4' :29? ._:%::3f1*k%:4:'<i__ "éiffezrencs betwéen the

 '§h:;:.11i'E."_; V§;?$V1;§ress§@:: and disputsd
 i:%i§;r€.;_S:_$i.=;:::; wéihaui 3f§}7'§h§E'E§ mare?

A   Q8}!ﬁ'AET".3.':§5{I "3§;'%€' 3.c§6p3:s& as a valid firzdéng {hat
V   ségzzaézzizﬁ is 3? tbs §€E'$S¥: WEQS

  $13 adméttsﬁ; ihumb émpresgéani

E%?E;;'r::£ "E336 $32351": finds éififaaé: 313:6 éjisguiéé

 ~._j§in§$r iI}ZEp§'€SS'§€:f} a1::§; aémitiisd Ehumb

'§:f::pre$$é<;>:: are @3321: 352$ 'iF'Jh€I"€ :12: £97i};§f'§ 1&3

£33 & pesitéarz K2 iﬁeniifg; the szhayaciﬁyistiag af



fing:3:'pré:*::s§ {E15 ceuyt may ESQOY5; a finding

3:: agmparisozz, SV€1"} in tha absence ::sf a.::1 _ 

sxperfs spinien, B113': where the 

thumb impression is smudgyg vague s3v:f 'ver§;f 

light; {E16 C0111': Shsulé? not hiazagfd a_-- 

a casual perusal;

Para 17:

"Hie decisimfz in vAV1\./£1:3;fe11"'--~§.{a1 %aiid..AALaE1it
Popli should ncéf'- Ee,A   laying a
propositiarg that".._:1ﬁe.V .€1_'Vo;L1r~gj",§'sC_';:::3und :3
compare i?i:éf"di$pugte}:i ar§§§5§'--:_"a.ci.:1fitted finger
irnpre'$':si'f:<:1J9;'- "    finding thereon,
irvreVsp_§%i::_i"Ve;i'1--ig}_f_thé .§::sﬁd--i.tiQ::§ Cf the disputed
fi';f1g€_:~.  there is .21 pasitive

deigai' by .z:3%:§fg31e';f.$_¥:'n"' wig: is said is have

a_ffi:é€éi~h§s. ﬁ:r1g§:r:°V§'1ir:§:"é3ssi§z: amd wh<:-2'3 the

"3'«:fé::_:g§e2:j im;:§fes.S_i_Q:3 in '$13 disguise? ﬁsrtumem:

 2 is V:%.g.ﬁi*;«,{)f amuégy' 91* 12:31: £331:-633*, making it

d:2ffi::;:i:.V.T"§:é:" campayiggm? $16 C9133: :"SE"§€}U§€i

 h&:.<sif:§g§.j{:.--;é $3 vexiurs a égecésiezi bagaé 0:: its

913:: mmparisari :3f :31: ﬁisgguisé azzd

A adizséiteé firzgér i::::§:*6:~I;S§§9n3. Furtharﬁ 6253::

"E31 zsassg whsye €316 :::am*%. is saaaifaézzsé is

{aka up saiaéz €£>1'§}§&E""iSQfE§ ii shgszsié zgzaégs a



KAR.

{ya
QM

f;Z*z:::»r:3u.gE*: siziﬁyg if rzﬁsessary :a?ii§:1 the

assistaace GE <::::=L:::,s€L :53 asceyiain i;hs1 _

Charactezigticsﬁ siméiarities

dissimilarities. Neceasarilyg the ;;1lCig }€§1': V'~-""' H

should cQ:1tain the reaggns _-:*Eé:""'*

Conclusiszz based an COYvﬁapafiSQvﬁ"--,>G§..

thumb impression? if i3:_s:1'10c>A;~3.€S*V.':<::» recﬁrd' $1

finding thereon. The"v--.g§é:;rt §nc.:;.:c:

reaching Cf}I'1C113;,S §{)I'}S -}£;l"?1é€?.d '~.._'OI1 '3--v..Ame}re

casual or r0utine"'g1?a.r1C€ chi' pér1;§:.-s;a"L."

  

v§P_vara 3Q: ' 531;: Cgzséssiiorz 33 haw is previde the

  :a{he::Aé;:€:é__gj:i:;g 12%/€fa::1€3s axis dsaﬁ 23

 pmef {if €X€€'LZiﬁDE'E; sf

...,'£0C1i§;:§Ti_§:;:§ Eequigeai by law ':9 '$6 aitesied. in

" ﬁavhgaigsé, ii'? Seaiéaga {<38 sf $33 Eﬁgééegse 33:.

"V A  Séﬁﬁﬁéé 68 E9 2% $6333 22:55:33 Size 33393? if

 A:ic:<:m21€::: réquired '$3; Iiwaai :3 '$3 8f§"£€S%i€{3;.

$€C'£§O3£E 63 3? £328 Eyzﬁigg Susgsssieﬁ 2%:

xx

§,--;:_i*:i " ~  "



5%

Cieaég with sxesutiea ef unpriviiegaé Wiih.
Clause {C} ef Seciien 63 mandatas that 
'gxfiji Shaﬂ be: attested by was 0:'  
Wii_'F1€3SS€S; Section 68 of ihe E§V'idenc.£§'
states that if a document is .r.eq:iir€:'§i"B§::'_:Vg§g» 

to be attested; it shall Zgcjaot;-bné' a'.sf;%__ 

evidence anti} 0118 ai:tes_tit1g witnxess i.:'v.*;'V-V.1r:§a1s'1:

has been called for the p3;1'fpose.0f 

execution? if there be a*;fe..§tinga'wi1:r1e;':s3
alivéx and subjeét _f;h--::=: 1:§_fg'ﬁ«';ué$$ ._the Court
and capabls: of  provise
to the §;'a;ii:i;._ }"3ec'i::.i0I?: --~§~f:a;k<é:é'--:."i:. _Qiéar that it
sha1£v"}0""..;ca1i an attesting
'Wv1'tI1A€fjS §T§'..i.fl; 7:E}IfQGf   'i:I:1-t::_H_v:=:>3<ecutior1 of any
 Wm, which has been

regiatereé'  ;f~.1V;'::--:":é'i*.:§é;:*'1"é§:zs with the pmvisians

vef ':he "'~ir1f§,ia::;. R'c§g£s;Era:i0n Act? EQCP8 12221333
__T'€:§es1,§'§i'€;:3.._.._.E;}£ SE26 pergssrz by whsm ii

A  2 :9 bays 'been executeé is
V'  égezziadg Tigerﬁfsra, if; £3 33335 'aha:

A  in S5} f:§a<:'Tas §E"Gi?§§'Z1§ 3% '$213 is; e::::»::<;€:*:;$é§ $762:

§:?: ::1€ absszase {sf §'1€ axscutamé if '£233 Eifiﬁ

A ' *~..5:§e::j:;3Z:;g his Sigfiaiilfﬁg '£518 33.22;? §'I12iiE}€§3{Z€3

"€213: {he 'ERPLEE shaﬁ :19: be asgé 233:: svigiarzgge

unéii 5:36 aziesiérzg wizinssas a: 138.5': has been

Yeahékmxyxvwmuu



caﬁeé fez {he §u§§;Qse sf graying its
€X€CEj,E§.Gﬁ. E: is 1:9 33$ ramembarad iha: tbs
mu games ta life and 'aecemes sffe<:I:§ve  
01: the death of 'ihce sxecuiani {)5  ' 

'§'herefare, the qmestien sf exsputant' '

the execution ef the W111 wQ;11d,,riQv:   

is only the persens w1:::§vou4.1VdA  en:i,fE_€§i'v:®
{he preperiy if the ﬁeé:.1;é;:.:}r if:  
with law who wggld b€VAVi.:3VV1i:fer_e'st_g:'c1 :°_.:f1"de::3§i:§1g
the execution of "t}:§e_AV{5i1F.;_ iv;€'"t@§2jp:Qp9under
af the W11} Aglaims   '»ﬁhé--V"testator
to the e:§C§*¢j;§'%0n::Qf  heirsa
Therei§é1};._V  j\'+»f:_;1:?  is denied the
p:0pQ}i;{>,{i€i{'i--: fgf _1h§* E0 prove the due
e:;$§ec;.:fixo'ﬁ:.";1.::_§fi.at:§9*si;V§:iQ:1 0:" the Will 9115 of
ihé'  axecutiers of tha WEE
gig :9L":3%{a:r:r}L§;:';.e 'ﬁ'1é~--'faitéstizzg Wimessges whe
"~§'.:%1,géf& j§;i::§é':§3§_é;«i§1e @116 €}:€C'iJ;E§Oi"2 0"? the '§9"§Z%E3
A   '}._{"s}hA:=;;:.4vA"$:;§h atisséing Vs?§'iEi'1€S$€S are d€aé3

 fé2az§§}?;~t3:::A'.?'i{§:;%:ir svédeﬁcs {he 'EEEEEE  22$': pmzseﬁ;

j 3}  §Régi}s£a.~3;r§ §:ii"§?$:"Si§Z'§ gf ﬁgﬁzi Vs' Siatg 321%

  'L'k.j%fk:;3z§:e.;js  E€ia:::3.{§E;2§§§j2$§§

y 

ewy



Para 23.

Where ail the attesting Wétneseee 

dead, a Will can be proved. in the 

prescribed for preef of a dQe;i_f§:.ef1§§'~

However; if me attesting :'W§tr1es&s'..A eanTV"'beV 

found? Le, if he is dead} insaneie'_'eb;1na;  1;: 

ta attend, suffering impvri--senme.:1§t, euE ef.§':heH_ 

jurisdictien of the eourt;L'e}£epf_ suit 'of veey
by the adverse. peg'tyfei; "eej,111%io:A be 'vtfaeved
after diligent seexreh;   _:'f:i;§.e'»..L§:{eument
purports tgwhave :bee:t::'e3§eejL:1tec1  '.in:ﬂ:x1e United
Kingdoiflé    efid Nerthern
1re1an'd_; ﬂee .£ﬁir:g:§:e}g{§.sﬁ.=be=§proved M (1) the
eigh'a'£:2..I§ 5'?ﬂee"'~ai:eeeﬁiﬁg"Qvitness, and (2)
 e'ég3z;:iiiezﬁe~Ve:<eez3;tant, They may be
ereifedg' invihe éé2Ve.:t§ﬁ£'eeei:r1diea€eid in Seeder: 59

.§E:§ jihe 'Ve:z%e%e:éee 535 pereene vine are ebie ﬁe

§:'£§'i€'€ 'ii: Ehe'f:§e3:::er ézzdicated éa Seeééee 69

 »bjg*v.,?iE":e"vee§£§rienee of pereeizs whe are ebie ﬁe

" -.;:;?;e§2'e"_ifE":e;Vheedweéiéng ef éhe aiieeiee ans? Q5

V"-.%;he._"e;s::ve'eu:e::%:s¢ Szgeh ereef sf haeﬁwwritieg

e.i1v:.:i 1' eégeaizzre is eeesiﬁeeeci grime faeie

  'e{«*e§;%"§.eée::i ﬁe efeerge fee eiéaer pasty: This is

'fezmeieﬁ an 'she :"§..3:§«Ei thee ee ewe? ef 'She

E:a::eZ~wr§:£ﬁg ef the eieeeiieg Wiieeeeg it $1113?





ha §>:'esu::1e5: aha: e*:z€:"f;t':1é§1g was zightiy
dame, E: is thug clear ':hat in the 033% %fH;f:"i   :
Efvﬂég if the attesting witness 
found; {he Qxecutiorz can be grawyaé' 
examinixig :5': 'WiUf'i€SS whcs _!:.§,jET}% id€%fﬁ§§": §;3Tié" 

signature sf {he attestor:

4, A. Raghavamma  andtihérjhv-Z  A.
Chenchamma and Vanptherw i:'1"'AI*R 1964
SUPREME COURT 13C6';13 *   "

Head Nqte {(:C) 

Evi<ie€:*1;:€:::_<4_A':::.i: (*1gfJ%§.3.V%8#?2;A; SE Em 3, 102} 3;
E:'{)}3m"-* 1 ;{)?f§%sti'ﬁi:§i2;e:'i::. i{3*3§E'J'.$H €f3V V harden 5f pE"0r3f
aiagi tfrxugj  af gmof shifis but

:15': '::;;r§e:i;--  '

   e;:§......eés;sentéaE d3Zs':i:3$i§,a§: 'setwser:
  @309? arsd er:L:_S sf pram? : burdszz
 ':.i§Q'Ej1 {E36 persen whié $23.3 EC:
A  p§f_:::sa%:vL}*é:§; fast 33$ 5;? iésveir ghéftsg '@255 'ii? SEEEES
C%f_§';'i:'G9f Shifts, Such a :s%2é§=::::g {Bf $32123 is a

x  '"--..§{';G§'iiZ§i'E"§};GEiS garoasgg is: 3315 evaiizgfiéan G?

" egfééezzgs.

~i3"*?z:§
Xx



63$

5. Mathew Qcmmen Vs Stiseeia Mathew reparted in

AIR ZOQ6 SUPREME COURT 786

Head Note » (D)

Successian Act (39 Sf 192:3}; am+% %' 

Executian ~ }§tte$ta::c;af; - Q:]':Z€f   3
witrzess was alga ihe  -  
Ne requirementv 3:}; 1avy;' "i;1t2.$;_1_?;-3;"-»$Crib§é'<:--;ez::2;<}:

be am atte sting "' -s;.}ii:n§:§ §' 3.» .4 " ' atte station
what is aH.f:hat ivSVV--r-éhqkgziredi.:~is' é;:f1V§i§1f::3::E11:i<:>:: ta
attest?       

   Sﬁﬁiﬂf Caunsei fer

r€sp0n&%f:m_ ggbmiiig éizf; :

 2:}  "v€v'C§}p"»E..A~i:§;Z~'1JT1f£____'E"va'i'§a?S 0%; $336 wiél daieai. EG.%E§8S

-».a:i;&V}i:E$;i:::3 zihat ':I%:1e $8.E'IE€~3:S execuﬁgaé '$3? ﬂag
§€S'§€:%.:1* i_"}ET}; Seieéjg 31:: favazﬁ :35 'ihe ggpeéiagi 

' Sggkéré

"   .-"'§E':aa §€Sp0f':§i€§1'%. has dﬁﬁiﬁﬁ Eliza axecuiiag §f Elam

'iifiié éaieé 134$ E§85

;§'"7«'éx«
'x
K



iv)

. 331

 ms. .

ai';"2?"*~.
M"

Na reassns Statﬁd by the ftestaéer ts; Ciigizghsséé, Q16

Qsher naiurai legs} heirs

The Eegtater executed the Will in fa¥<pﬁ1:j:§f""§5E2<% f H

appellant Shekar beCaus§:' ""h'6:'« 

discharge ths iiabiiitiespof th§é.2té:t1:§at0:..'v_*v_pA  = * n K
During the course 0f «:rQ §':«:.;Vpe::a:11i:2:a§i_E>:1':cf  DWI
Le appellant Shékigzr, -'_Vét;§;té's'..V'§;}:§é.:phe is ignorant
about the Eoans    Srijirishnan
(testatpﬁ:  aléa isﬁﬁpteé }.t1?1é:{1:"']3ie is unaware sf
how pfézthgzr   loans,

Et *~i.$'--  Vvheza naiura} h6iE"S are

disirfbéalgéied' f_:*p::::'  ghars ii: the prapsrtjyg stresrag

 "3?f6fa;S:§::s ﬂ§5§§1'S€...;?§.€?'S'i8;f§§; by' ihé tesiamz".

2 ==:;_§'_'p:*90§ £3 :33; £319 prapoundey $1? "$213 'xaziii 'SQ

 é§sp€:E'4j'$é:$pici0u$ §§.:*€:u:z:$ta§:sas aazirazsnéirzg the

  

§§<.':¥:.€§::::éen :>f ﬁiﬁ xvii},

"SW2 Gﬁéapayaag Evrizzsiihy, Aéafasaie igcribs} ﬁg ea':

§§é'£€f€S§€§ﬁ,E*§€:}SSS;, 55% $359 E:3L§;:':}§'£S ihai ha E23 3;



ix)

W;
"W

Eenagi ii: the buﬂding beierzgirzg ':0 the ':€s:ai:3:"s

famﬂy aim' knew Ehs Eestatgr persema1§.}z._:"~g%E$Q

admits that the tesiater was Eh:-:% <:}ie;rr;i of
There £3 :10 izlcorisistermy i::~i;h_€~: €v;ideﬁ'Cé'jV V
incemsistencjg painted 911?; by  Eé'a1fi1«:=:{: 

Counse} is {hat prQb:{1},§§~»..:;he A€i:3:atQf'~.:a§5§3foa¢h€d "

him in the year: 3985-1--%--:<§%v%psepare'we min but
subssquenﬁjz in t}iVe?_'s::*:,eSi:; ;:5::<;>§:*r:si:1a;%:-§,Q1T:T, he admizs
'Ema': ha «-«ﬂoss ngt _:}re1jiie ::s;bér":' whet: he was
apprcéacEj'ed§""b'j;._ tbhefj:$?S{:ai3f'toprapare the Win.
'SW3 is ::'Qr:A :§AfVté:e"aﬁi»3sting Witnesses.

Learneei Séziiér' {Zi§:§::;.z:1S€i submiés :ha%: :9 prcéve the

,._§ ::é%:§i jg €%;a2._:f::§:':i§:g 33638: 5:26 aiiﬁgting E¥}5fi[1§E§SS aye

 2 ;'«::f*V,5q:;13L:'f;é%:*i-. :6 be exavméned uizdéf Secéian 68 {::f @3143

' '---.%'§::::§;:?::-§_ §:k§é;§s::£§ As:

3:: {E16 9:333:13 {:£iS€3 '@::>tir: $13 atiesiiﬁg wimesses

"}9§'@ ﬁeaﬁg



xii;

xiii)

ma
«mmk

Sfiéltiéizl é§ 95 {E16 Eiviéazme Ac: meréiiéezzs that

whet: the attesting w£t:r:es$ are ﬁcead Q1' z1<:~¢€:V.fC;»1_¢4iT:~':.d
than the attestatien sf at Twas: ('J13-:":..  .

'WifI1€SS has to ba pr0_\_n=:.d___   

signature ,1' handwriting.

DW3 son of 2:113 attsst§ng:}%i»i:ne§'s'iyaa. by
the appeﬂant 320,iC1f§F1€iff:y"'€h';:'.:'§$%:i:.€'§tL1I;é'iif  father
ie the attesting 
He fur{17f~<:i':§1;i.bm::;_tS   of DW3 does
not 0'? Secticzn 69 of the
  the signaturﬁ of the

aiteéstizzg :&:ift:;~é:;§$V'%%zé;&:« 2519: gargved by pradagcing the

5335:? :::i€?: éai, gigfiatizret.' af the aiiestaier.

§;§'a;::1;e;§--..S€::£a? Cazzrzsei further submétg 'Q13: 3W3

A"---.V:§:a§{:':Z%':g3:  ztmss gxamiﬁaiisn hag 12:9: greéaceéfi

"$§'§1£1.£I::e:r::.: :9 pm':/we 9123* signaiure af E1213 £35313:

AA ' *~._.g;e 'i?€§@ wag one 95 'aha aitegiiﬁg wimasg ﬁf 'me

" 2123:



(near////////(( 

 

U' .

XV}

xvi}

xvii)

Eviderzcﬁ G? DW3 ciisciaseg Susgécéeri 33 gig the

genzzineness far executéorz 23f the wiié.

Learned Sr. Counsei further submitzi.:*th.a€:. £:i 3:56 V'

eaxaminationwinwchief Qf  c1,eafI§7_ a¥:119I1iti~:

that he was giving €:V1'd€A:I7Z.<:ﬁ€ -,V§€(3aLi§§€?  ~.:~11':>1:§c:jI'I'a1:911i:'--..

Shekar has asked  <:oV.:i1€: _»é;n.:._§i_= i<AV:1L:';4ﬁ:iV%ﬁViVf§\; his'

fatheris {i.€i at1;{3';~.":3.;_::::"*'$',=.="éig1<:':;m;ir<:. Fr{§h%i'AVvthis it is
apparent that DW3.:is a iuto_fk5:§fV~.y\k%étn:2ss and his
evidemge E3' : }.nr<éliab§§3~f ____ H
The ':«,:;;pi:%:j1':§;r1tv"E*1a$"faﬂét:{  dispel the sugpicimgs

<":i:cu::iisé:+2r:g;ieisM 's":1r%'<}':1:1<'iit1g the Will

63.  ";<¥gét@:f::ie_:: Qi; '%:§i:§s Saar: <:ira;w:r2 :3 Sscéien "R3 3:"

 i}1§_§§-i-;iic'§_ €%2<:§ §:<:tA]"'W_?%:.€;'*€:E:2 éhera £3 :20 Eégai $932' 37:33' ths cam'?

 ;;Q C'e3.:::g;.a_:.£*€  aégzzazuze w:§€:§'2 admiéiﬁd signaiurﬁ: E3":

§he.'§%€Séf%%'j_».§a3% ﬁne 'E"::a§Z Csurt 515:6? camparizzg Ehe

Q

' v:§;:s§1;§éeé'«;_$ig::a%:1:rss :;::f the ieséiata? £12 '£336 WES i?'i?§'ﬁ§§ the

 <§:é::§"%:é:eéi gégﬁaiuye sf '£€.§%:§::£:>°:' is: 33:13 ragrigagg éseé

wt? 05$';
€22' '

g

,.,,.w 

  {df4w4azzx»zx/",mmW .



   

mwmwmxuwmmxxaaxmaw

 

 

','3'?2'

.94?

dated 3.E:.E9é?' has héid that 3316 signaturs azfgi ﬁw

thumb émprsssiorzs da ﬁat taiéy.

64, Learned Senior Counsel furth_6:1i._ 

the will in question dated  

registered and .9139 creates a "s1:spicic1":"' 'j;<~1.$ tcfi i3t\~:_ .»

registratian since the same  légndorsed
by the sub~Registrar;'  by itself
is net enough go di§p:3 1  that may be
attached V.':a1§¥:i:j&:V%'fés't:e1.tion of the will.
The     to prove the 'Will as
requireéi   Act EVEEE if the Will :13
r&'gis:ert;<f§;*;._  mat in the p:"'€S€f1§: cagﬁ

{he a§}§<;:ﬁan: E2:§_sVV€a§1e:::§ {G pérevs "SE36 'ziiiiii as §€I' Sﬁﬁtiﬁﬁ

  a »f i;%:.ai,:jA'E":';:zide::::e ﬁat.

"  55,. . Egarneé Samar éfguziaai {gr respanéanéc rabies

  Q3: we %'::%,_13?;;w3£:1g zaééingg :



 'ffW{%6€4<txrx; . .





W

3} Murari L31 Vs State of Maclhya Pzzjadesh
reported in (1980) I Supreme Court Cases '?i§§:i:

Para 12: The argument that tE'::¢5"   
should not venture to vggmoyrxparé'"i;aYi§*€§:i:§}gét 3V  AV
itself, as it would thereiigy  
the role of an expert is entffeljf'-»;?ithQf:3§rf;5fEie. ?; u
Section 273 éf the v§>':":'i/€C"1.'=3§1C(3'3.V.';e"";--.'C.:'i
enables the Ccurt ﬁaﬂcgﬁrnpare' "d:;3p.1;§t:ed
writings with  {gr writings to
ascertain Whether   cf the
person aafhoijﬁ  haV& been
*W'I'1'1:it_";'3,"Li»   do 39, as
someat-im'é1é:"§»aiE§','3 it is one cf the
1;azé;rces'Li?%:o_'  and litigant must
e§§;§0é§i ':l*ié'§;z?§s¢'I~:%,{é'~.. §3;rhsnever it becsmes
neCé'$-$43133  T}4ﬁ€'.:éA:§ia§ be czases where bath
4;s:"<:§§.s czaié  and 3:326 veicss sf scrienca

".s:*é3":§*2<=éV;a:3f§:%s There 1733:' be caseg Whéfﬁ neithez

  ?;:;;z: expert; being iii abis is affsrﬁ

* _ '§:i£m§  3:26}: 033%, it b€C:{}§}'E€$ {E16 geiain

%';:::.:::g: (:35 '€326 $313'? $152 mrzgpaw 1:323 wsféiizgs

 'Cams :9 its 0299:: senaiuséezz, "fies &:,:%:j.«*

V' =.»_<f;z;:z:z:t3: b5 avsideé 3;? fscazzrse ':3 E325

giaéemeézi iiai {ha ﬁiéiifil is 3:0 experi, Wéwrse





75

there are expert epiniansg they WEE aid 
Ceurt. Where 'mere is none, {he caur§j""z€{ifEé "".A4
have ta seek guidance 
authoritative text book and the  
experience and knowledge; "" "Butﬁ J A
must, itg plain duty; 
with or witheut oilrmj evfcf-§3_'2§cc:, 
mention that ShaShi'V""}»?£:{?ur1:ar'  
Kumar and Fakhfudd.é"r'i'1f§.j4»§ia:eof Mv.'PM§vere
Cases Where thé  the

 V/s Nabadwip
Cha11d1fa'7-._.flfpdiigtrV::"é1m!..,VVVVai1other, respondents

P4é11*va 3"i'"" : {)3 {ha §§::%£?fp:"€iaii3ri :35 the Sa::.'*V':é£:':27':i;§v ef 3:515 Ezzidezite As: and er:

,3 :?§:§%ie§:z axarziﬁaatiazrz af {ha case Eaw 9:2 _ 2 am satisfied that zhem is gag "-Zsgai' ie the ézsdgg using his QWTE eyés :9 c9ii3.1'.5a€e disguteé sggmaiure mtg: aémiitﬁﬁ V H Ségnamzrss €V6Z?: wiihazii 'Q18 313$ {sf azijg eézéciezzce :33?' an}: Ezagidswiiiiig exprewi. T3132? [are aiszs 6:325? yeasazzs EC; szzﬁgéri: ﬁ''i§S /?

zcccarx//////z44 M3 W1 sansiusian. Wha: happens in thase cases of disputeci signatures where neither }f}§\,}i.' i%}--'."_ "~. Qaﬁs any han::iwri€ir:g expert BF handwriting expert may be avaiIab1c';% _jasL '§1;1: '"

same of the courts in the;dist;rict'_§V"'?; £'$VI. Judge bound to call a har;.£.;iwIfi'ti.2§;g'A'c::§1i:»<%§*t ,',,..

a court Witness 2' he can do SQ 1:" he v:a1§*fcs: :'_1::;>. But I do not think he dﬁgsé or that he is obliged tag.-d§§.."'SO';V"¥f he £ee1swuaa: he can on the eifi-d <}nAce_0§ﬁ'gétH'é,f-ﬁfitnesses 0:: the paint and by come tq paint, so long gs the caution t1*1a,t__VV$:;2;~:§h" '~ .a1mE0st always by its nﬁturg; i1éc:'o::'E:1.usi:%é~.._;§;nc.f17 hazardous. That is wﬁgz' étpéri 'bomparison W6 have «::<:::'1si'<éi'é3,:*e'*?.V <;::hJ;§r"'~'?:0ge::t and camgzgeléing ..«.%;irC':2::3siaﬁt£a§ ____ _faC%:::31?s in this appaeaé is "g:~:3f:zf:':::ag "t,oV the canciagsicm eff geauinenegs 05 '€E:fé:V"'«..,&§s§3-%,f:.?:i€d s:{g::a::;::*e, 3599125131., iav: _ Repoffﬁ-.:."jV&re regieta with gases Whérs §2':a:§§€§fa§:%iiing e:%:§e?ts havs Thea: caiied 9:31;; .:-._§:_::'.: viii? éisbﬁéiavgé by ihe £::>u:*'£g E hairg V"»--:E2e:"ef@:*<~: ::eve:* zizzéargiegd; Whj; 'the judge 9332226: 336 aliowad is 233% his f&c'::E:y ef afésisziz ﬁicf 2 E 3 ma "M witheui firs: receiving Eight frem 'she evidence. 0f the handwriting éxpert unless ii is suggested; that C0111': has a duty Eg m1'sgL1ide<:i by handwriting expert in enabie it :0 came {Q a rig1f_1t.,,d_¢cis§ijf:' disputgd signature. It is 'A context wig think in terms afﬂie 1e:g2;.'1--'V-V.c3}'..i§::frié that when the cﬁznapareé signatures he? acts o1jV...gi}2"es'"~<:Videﬁ(:::a.. age; a handwriting ._c1oes mat.

The evidence ef Evidence aniy in béﬁauséf evidence of a ..*-:.'ij:'é 9.1:' opinion. It is th§:V__JL1d.g{€'é€:_;::V_ ex§r§s;s his Opinion 911 €i'95;'€1"y 1 " Livi.spn1i:ed« -q_:;es"ti0n before him} inv§:3.12'd,irig dispuied signature, In gi'€i:1g'v%if?:ai <}~;:>ii1~;§':f: therefore he does not ,_¥:g£s;&~ a2v:'&<§§3<::«: 3:3 533 sxgeré: Wimess hm: :%ié§--.:§;a?gt;e$ his Legai £11513? :0 cierciajs a éispsgate ' ;?§;i $--X;t5:*é:'::$i.a:g 'aha: Qgaizrziera Fﬁza 38: E &f§§ ﬁééfﬁfﬁfég Eiﬁﬁbiﬁ ta A. 3.<:éé;:": ihe Ehsezjg 9? jzgdiciaé b%:£:2d;n»3$s " -. _:n::é.;,:*5f®i€ aizé reciﬁsrzzabés 3:233/* $3? {he iiighi :3? {ha Ezazzdxifritémg expéréz E $0 :23: gazzceévs '\ justice in that 3621136 is blind or shaulcl be blind; Physiologically {he Qpticzéns tell that every am: has a blind Spot' Se have judgesl But that need not any more blind than they must be 'lﬁatii1':6§"S ordinance. Indeed, pitifullyengiighlljluéticel is Q , l f not always all seeing as it Sliﬂlild bej:2:3::.c'Aiv''11lO '' . ans is more consciou$"'"~.:han. "£hV€'w.AJjLl€Elg€§V themselves of the th.éir~.x:isic.::n. The judicial lighvts._.é_r_¢ 'ﬁo 'file; pole star to guide the erri;f1Vg'l' of"'*~ll1é9l._'jvliénighted pilgrims. the in the Rule Qf am reluctant to zﬁﬁigyrllfrom the eyes of ale Jﬁdgei small ﬂickering light, thét V1:SlOIE, althgugh l cenféss mu<;hA1_ game out of those ..«}§%.Vsc~:%§::i:i'g"'§}re$, €';?€I" sificé Gilbsrt and S:§ll:i%:a:1":._._$ar:g the: Lard Cl'§8;IEC€§§I'}S sang ii": " :li3:§;3;l'Zi':}fl%?f"§€§}.:~~:£&:¢' : "-'f?l3é law $3 the {ms embaéimszzl:

if eve?}?tl':i:1g étlaaifs. esxcgileni E': has 32% kind Q? faulé: er flaw lérzd E3, :12}? l£3f{'{§S; €:::%a§jy" ihai: lazﬁi 1' E E mM«u»mwmmmmw ww2m:m4 ~»«:% i;.é$&e 3} Lalif Popii Vs Canara Bank ané others rep in (2003) 3 Supreme Court Cases 583 arted Para 13 : It is is E35 noted :"

Sections 45 and 4'? 0:? the Evidence « hr...

Court has to take a View 3611 the, «:'2«g:3i1i'1'i¢:=.1i:1":);,_L H others, whereas under S6<:ti\:2_I1"?'_' of the 'sa1'd -- A' Act; the Court by i€s_"'awn {:ompafivsei::;""GfV writings can form its E §'idl€1;I.1C€VVf§()f the identity of :ﬁé:ndwr_fit§:ig j«1__$,tCi'eait with in three sections af The}; are Sections 7 under S€i'CtiO1"jVS:_ ' éxﬁgivénce is an opiniélg. it is by a aI1.c'iViVid the latter on the bféxsis sf : fj¢.s{11ting from frequent obseh/fa'cienV$_a13.c£' .;é§;p6riencss' in fsaih the 4§::'as:<_e.s} v_vff§3.,.:ri:v' is feqziéraai E0 satisfy ﬁgs}? kfbgxi-.'s%,1C'Z: me3;1§é'és are egg': :9 conciude ihat may be actéci 221993; Ezresgsciiva ﬂ '-<::éf v:é;i;;--.V.'{f;§§§3:i0r: 0f the hanéiwrétizig sxperfg the ""::0%;;;§1£r':i COfEE§af'€ the admitted Wriiizzg W'}:'ih A _ :1§€..-§é$§:;t€é writing afzd game :9 Egg GEEJZE §i:3ﬁep$::aTe::i z:@nc%:,isaL0:L. Susi: §X8§Ci3$ §f c9m§a:":ésG:2 is §€:*m%$$§:3E.& uﬁdﬁr Sscézién ?3 §':;f éiiir ef the: Eviéenate Ac: iﬁrdiziarﬂy, Section 45 and 73 are cempiementarjy is each 0ih§:*L _ "; Evidezzce of the handwriting <3:-xperi ::e€g§.._:J3:3§::'.*L:4'»T. "

be invariably corrobarated; it is for :0 decide whether :9 agcept _-SVi1éh:'_f éx§'1 uncerroborated evidence cizj r1;(:»t. . 3 it_iS. ::1r:§é::f .L.,, that even when an e:><;p¢rt's "---¢»:%idenc§%v--"--is'..vhét "

there, the court has p'@ Wer ta" c.::fr:1?éi3?é'V":t4fi£é' writings and décgde th6V.z5:1$"Et<éi*~L.,_ 4: The State (De1h'iVA'dfﬁif1ist.r§it§.§xi_ i.Vs Pali Ram reported in £19979.) 2 Suf51'_tj§n1<§'{§Quft 'fﬁﬁses 158 Para ;iV{é*{"%L:hc%;2fé't'ore to be read as wﬁ;;;:e§ zhgmlt 5:' Secticzn 45. Thus rém; it a. court holding an inq'Qi:_y _;:::@e: % Cede sf Ciriminaé ' ; P':"<?as€é,:,;:'2:3._§: :"as%;:€<:%: <35 an affsnse iriabié by Aﬁiéiégif by ':§i'é'C::v:.::°': Q5 Segsimns, §$ES :10? 3 "'&2}{:::§é<:§";i$"_:§3@2:r&rs made: Ssssiéerg '?'3 231?; in aha Vaf gusiiss, it éérecis an accussé §e':V*:s:@';:: V a.ppe3:*é:1g 'aéefgzﬁ ii? is: gévé big . aafzzispié Wfiiing is aizabiirzg ihe $3,533 ie be :%;:e§::§:a:"e§; E33; 5; E:a.:*;d2a?r€:i:3g exgaaﬁi chsaea Gr aggrazﬁé E2}: {is wait; érreapaciiva GE' whether his 11211318 wag suggegtéﬂ by the presecmiisn at :he d;afe:':a:e§ because svan adﬁpting {his ceume, the gurpese enable the taut: before which ultimately pm: up for triai.?jgQ__ <:01f:1}3'éi1*§_':vt}'ﬁ'ie disputed writing with hi;~:... }(eu1c»<:.;L41,$€:i'5s; A admitted writing, a:;d_ to4"re;ach "

conclusion with the ass--i.,sfi'£u:1ce C=f..th3 ;e_";f<:p}:::rt:

Para 33: H5-Ve1;j; pgoof sf handwriting wh:Lz:;1_1_ is._i1.i n:;1t:ir¢§ V {;;Vk:;?r£paris0n, exists, to use its own the admitted w_r__i:_ijr;g'..j%§*ifE;;::._:hc._ di§pi4teé§,::1V_ C316 ':0 Verify and iraffzach 1 '4~::_&§12,Q_i:.1s;§on} it will not be wfefzg :0 '$g;§«'A:.LjL}i's;E._%%2§7:§r: 2: 90:11": {3€ElS€d of 3 Case,L"":iir6C€$--_ $£?"_1d"~°aCC'i,3S€é §erss:>:1 p§&s€:::':

»'-'.}sef«:;3"$ it ":c.,V_§;%_:"§::e ﬁawrz 3. sampie wrétizzgg A saich _d7:Z«:jee:'t:E;}z: in $16 uitimate anazéjgzsis, '£8 :?':;v2<f f§E:€f;g§?*;2rpa3e sf snsfaizzg €316 393:2": :9 £an:2.j:3?;s;:x;é" éihe writirig $3 axfritéen with {ha 'wfiéizzg aiieggﬁ is E:.§;Ve heég ¥J§"i'E°§€§E '$32 313:}: ' *--,_pe::9Se::::3 zzfééhin €316 <::@::':€m§E.s5£§;a:2 Sf Sgciésa

--'?3¢ Tina: $3 is 3&3; 321:2': weréis "£62" the pwrgass gf snaiiéng éhs agar: 'ii; gcémpare" de me: 'ééwr' ,

5) exciiide the use 9:" Such "a§::1it:@d" 9:" sampis writing fer csmparisan with the aﬁ$ge<:i; '»T writing {if the accused? by a handW_:j:'i*::g' -.

expert cited as a Witnrszss by any parties' Even where no s11_(:h §xpe_--r*:":&-':if:;.éVS;s ' is cited or examined by::__eiEhe 1j} ceurt may, if it thinkS,.I1€C€$'$.8:-i;§?. for :h'%:.§_éf;ds . of justice, on its own métion; <::a11'a::f::'_;e>"<pe'f'i WitH€SS§ anew t<;fV...r:.§§r':1_p231f6 {he --Sa.17§p1e writing with the "aiI'ege«d thus give his expert' assistg.;1'CeVV :.<'>V €{:1a;b1Vé'ft_:e-V" court to COfnpaI§';""th €".-- two faz.fitin.gs '[_'a.11'C__1_f'arrive at a p1"Op{::35 __ Vénfiiatzauﬁixaléaiyengéii', Appellant Vs. B. N* Thim1riajain%a1na_A'é:1--dV"'sa£h«:=-ﬁts, respondents regported in AIR .1959 sap:-evrrie com 443 {V 46 C 56;

"Eh€:e :33}; E(}O:&f€1§T€1h; be cages :13 éxecuiign 95 '£316 £5552} 11513;}; bss a3:2f:"$§1;';:;;§ed by suspisioug siéﬁuzizgiaizcés. " ééiegaé §igﬁa%:.u:'€ sf €36 ?;e$'{s,1:9:" may 33$ %zé':'§; $h8}<::%f and éeuééfui and €Vi§,€f}€3€ in . 5s1:§p@:r?: cf the §m§<3::;::£§.sr§$ gags that $36 gignamzs is qiifﬁiéiifi is $326 gégrzaiure £35 '£16 i E § S3 teetater may :13: remeve the deubé: created. by the appearance ef the signature;

cenditietz of the testatorﬁs mind may V :9 be xgffjx' feeble and debi1itat€C1'-iii' H evidence adduced may s1:.eee'e<§{.';V» removing the legitimate :doub1j.§a4se, 'te mental capacity of; _ the'--At'e--statQr;'--'..A tHe "

dispositions made in ?:}:.e;'V"wi11 mayap1_§_eaii ":5 be unnatural, i1;1p:ob§a_b§e"~0f'--»..;1nfa£:*'inAihe Eight of relevant the will may otherwise €fha;t":.'jVV:he said dispositj.o'::$,V:V:'mafyf be& iE1fe.e_.:eSuit of the testatgdr In such eases mecoua expect that an Eegitir:A1éite."vS1iSp1ci:g51:$5_ sheuid be cempieteiy re}f';:.ew'eé: befefee_:':he:"<:iGeumen: is aceepzed 313 the Ee:';~;»:3: i2=;*iE ef the~~%;esta:e:: The presence ef .«.§f:,1:e"Ei§ ;e:;:§e';';3V§.(::'__e:,:::; eireameiances r:at1;.3;:"aij;J :e'§:L$f1e.V:fie.,vr:1ake ehe érziiiai same K2'e:'}«* heavgfg it ie ea'::;efa:f:terﬁ:§; ﬁisehafgedﬁ " ,__ }Ce;?:fQ'ie€-'V. 'gareuid ée zemeiazzi :9 treat 'ihe "ei.e%§;::f1e§:i: as the Ease wﬁi :75 the éieeiectei'. E V A "'*:ri,::e fihesg if a eaveei: is fifieé eiieging 'iﬁe

-exezeése ef 'L2::':v:§L:e §I1i3S:.Ji€E}C§:, fraud er eeereierz 3:: respect ef the exeeuiéem e? ihe ewyf '.»w«w»'mmx«wm«mmwmmmmm W SE4 will prepeundedﬁ sash pieas E1153; haw :0 be; praved by ths cavaatargg but, ever: VE'iEhO}.E;':._: '._ such pleas circumstances may raise a as :3 Whether the testamr was actingéf awn free wiﬂ in executing ..'t:h_6_: WiiiV,"'é;f§r§:» such circumstances, it the initial onus ta _ reni'oxféw-- anxz7--V.Asi;1¢h 3 legitimate doubts in the-vffiatterx. '

6) Shashi Kumar Vs Subodh Kumar Banerjee sinici-.e-- §1§ace'a$'ed.&.'af§£i1.after his legal representatiiaié'S"A;'. §ind"--.Aotliéréj' .%e:j50';*téd in AIR 1964 Supreme Pafa Tfi'eVV__pri:'1cip1es which govern p'fGvViﬂvg '§f"Kb3;~~__§}'§'ﬁ,~*"aféf well seiziiedg (366 H 35 éf:-kataQ'ha1Aa.V_ S Iyengar Vs. ...33,§;.?h;;ﬁ::~n.;sgg;;;:na§ @959 supp. {1} ;%CR i4é}i§{,g: Zggaijg 2959 sq: 443; am Ram Purnima _ 2£;"}%:fi:i:A %;§.}§;hage:2é:*3; I.\§az'a§zan Q62; {E§é2§ 3 {AIR 1962 SC 55?; Tha meda ef §g:{3¥éng a WEE C3653 as-E arémarééy differ frem * géhéiii 3% §:~:N;:;:r1g ELSE' gihgz degumsni €XC€§§ as $3 ihs $§€<:§a§ :€'€i£§.3iE"€§1"ESIi'E'{Z 3f aiiegtatiaiz §r€sc:":%.§€:E 23': 'aha {E886 6f 3 saiﬁi' hy $563 9f the 2"

§a Endian Sucsessiszz AC2: TEE? arms of §ro:zi:'1g___ {ha will is an 'the prepauﬁdéz and in absence ef suspicious cifcumsta:1::§:§§__'__"

surrsunding the execution of the V£"iH;':_:'3.:*I:()V'C:.:I{; "

of testamentary capacity a.,nd.__th<-:

of the testator are ;'eqi;1_:ires:i~.. sufficient to discharge the"..Qn.us.[V»'WVh:ehre however there are suspic,i 0--L1s circ1;msf:1né;8s, the arms is onzihe pr3p:(:»_1;3ri'd¢r t<)& £3;x:p1é1:ir1 them to the sa'ﬁ1'$f %.icti:3n .§§G1;rt befare the court ﬁ(':C€ptSA...?.h't§'=V.i'iHA#8 'geﬁtiiigxée Where the cavéateafalléjgess ":i11fl1,3.§:I1ce? fraud and him to prove the ::*E;y§:I;.._ wiiefe~...t1:e:§*e are me such piieas Ciffzimstances give rise 2:0 d0xi.ﬂt;ts,iE 313;:f§$L:*v.t»h{2._j§ér:jpounder E0 saiisfy the cG1'1s<::Ia:r1Cr::._€;;f cguzm Thee suspicmus .4.§irCi;m8taf1'::$s__;:naj; bf: as is ihe g€fI3L2ii'14E:f:€:SS A 2;?" £3255: .ség.t:a§:u.re 0f the ktsgtazierg $16 Canditiarz = @i€'*as:3;A$f£:.;z:0r§s mirmi? aha éispssééiazés mgéﬁ " .__:::x §:f%1:.{3 }§»;€3i beirig umnaiufal §:'::pz*{:2§abE& GE"

uzzfaﬁr in the Eight sf raiavarzi €§§"C1}3f}3S'§&fi€€S ' mgr $21636 Eziighé '$5 ether :§::d;3;ca:i§§",2s 17:: 31:15 2;£ii'i is shzsw "£313: €315 zssiaiargg mind Wag in:

free. in such a $5.36 {E36 QSHFE zrwsuéd my.-°' 8??

:1a:L::'aﬂj; expsci tha: 332 Eegiiimatﬁ sugpiciarsh gheuid ha complezsiy removed, 'wafers document is accepteé as the last W13} testater. If the propaunder himself.;taE<€:§"' ' part in the execution af_,..:h_e ezmfers a substantial benei7i_t also a circumstance: _ 1:0 "1£)€ *-také-fﬁ:3{[...iVf1£O "

acceunt, and the prsp'e.iﬁ:der "is'~-:fé:q1iire c:i.: remave the doubts by :::%1<=ti.;i1;r--_3j:*;_d saﬁisfactvzggry evidence. If th'€'J :":§}I'(:};fJ()3i§f11fidE§§ﬁ"~¥§L},CC€€dS in removing the su$pi:£:iQL{:§ e::iriii;u::1§é't§:,f1ces the ceurt graéjzt if the will might; ian;1"%%'::::gh:' Cut eff wheﬂy 0:f__i:ﬁj; in the ﬁght sf tiﬁesé _A 1:'5E§'1i*:;1:.=.:V_<:Vt:'«,pr§;ﬁ§:,:;pZ.e$ that We have to saxfggiiief ' appeﬁants have sucséetied éstsaiiixisiﬁng that $116 25.5%}; wag €2<e';;:1';$,d;__a;f:d atteﬁedr " Appellant Vs. Bhagwazzt and sthersg Rié$§$ﬁ§:1ci;e;5I::i,5;$'i:f'$p:3:*'Eed gm AIR 1999 SC 35242 " _ ?&§a 2 : 823?: Q{)F§'3.€I' {Gr g:a,:2;§$E:3L§ﬁ:re:': "~:*}:* Eéiéia sfaiésiétjg 5:32" g 32:33 Q3" ﬁaughéer $2' ihﬁir ' 3.332133 :23 33,0: uncemmén is G1,}? Sf}€3§€'{}i E8,7{§"1€?§ 3% times ii be€:>:';:%:e; :::e$$Ssa,:*3i Giihﬁf >mx' ;>'7*' is provide for the lesser fertunate or ﬁe avoid"

the property frern passing out of {he famiIy;.._':"'e._ But when dispute arises between some degree, and the benefieiaryf::"eVeﬁ"'"

chooses to deny the blood _?ies_§_4an;i1.Vf(V3e unsuccessfully, then Courﬁe ree;:;tJri'ei.l::>i1'iViy':if:..e,,,. '« performing its duties efu11y.v--"-%..e{.nAd "

painstakingly multiplieeé" UnVf0r§u'11?ii:eV1«Vy:

was not properly eompreherided bjz"e.ny~':of the Courts, inciu-ciing ﬁieurt which was swayed moAr_e by of appellanvt; ' A may have been 'V but Wholly irre1evex2j;f"f:;::;*_ _e::e:L_i'1*'t.:__e' ae...,their function is :0 judge Although freedom to; A bequeath' .ef;e"e "*~:.';w:*,V"' preperty ameagei Hindue. ':Te_2f;bsr_)h;a~:'e bath in extent ans} ..«§§;>erL'ee:1, i:';'%;*§V:3,,(;i_§_:j2g 3:'ar2,k etmnger, yet ':e have A ' :ee'£;é1;:ee':2:ar§' Capacity er a dispesaieie mine v;i1<:e;fa_ie vA:'-equireﬁ ef erejeeeedee ie eetebiiefn :'f1ei1_. {he ieeteier at time :33" ﬁéegjesiiien 'keeée see uedeereteeei the preeezty he wee " +.,_é§s§>c>ei::g egzd pefeeee wee were 1:9 be ~E§e::ef§e:e;§iee ef his éiepeeitien. Prudenee, heevezzezg requires eeaeeie fer derzgsézzg Ejezzeféf:

/' @433 :9 Ehaae wha {ea wares aatitied ta %3aL:a*;:j;: af izaatatar as may baa similar claima an abaaaae af it may mat imzaliéata a W113; b:1€:_3.:--. shraads iha dispasitiaa with SLZSpiCi€}I'_'E.--:__T<?LS 'EX:-..., -1- does not given any inkhng to ta-stator to enable 'the: Gaza': javxéﬁge'i-f:_'5:ha_ "V" disposition was valuntary aiﬁg. Taking' ..a<::"£,iv.e" x interest by prapauzlde;-{E1} e><:e"ia:L:n:;a:>_1'i' raises another' atr<3:1_g"-asziapiciiorlg E in H ﬁferzkatachaia as. ;.1f3i_Tii13.:narj afxiaaa, AIR 1959 SC 443} §ia'é :i'1e.1<j:"ii;;.,if<:.nde:* the Win infirta *_~u:"11§§éSa§§:1s.. p§a;aQi1:;:<§ar cleared the satisfactory egfigierigga-; af W311; thust by ;;:3r0daACiE;g_«V afiésting witness or §f'Q"'\'/i;'1§V -- af taaiatofa thumb impr'assi<)aa_ bf; §:§1eL:a$€Evaa was ma: aaffiaieni *:a'~€=:$é:abi%ah vaiféaééfg af EVER azaleas auspéséaua C£:§<;ur;a$;ia:1Caa; 'aauaé {if aaaaiai, afe fuiad ' "aV:3£iV_1.E;E:a Qauria caaaciaaca is Satisﬁed aa:"7l::<a1§7 an aaaaaiiaa but aéaaui as ,.a:1,"i}:€aii€%;f;. Saa KE§f~,?'§;§': Sing 'ifs. Smi. % X if:"hha%:§; {E9893 4 3%: 4.39 : gaéa E%@S aa 3%,: F}! ;

Wm! gil?

am mi";

Para 4: Eaéis in Maikani Vs. Jamadar, AER 198? SC :75'? was relied 9:2 is dissuaée :2;gs', "*}J Cmzri from interfering} both? beCaus<§.¢.._1_i§:VV':' -." finding that W11} was genuine, was a sf fact and omission to mg=_:1f;:§<:n r~*<eéfs':;:.:':i_':vf'<V§f'¥' disinheriting the daughteri... .':ak-iﬁgw prominent part by beneficiary' by its;:%1V>f,v;«*aAS not sufficient {Q create'-aff:;¥»dGi:b:.étb§'i_1t tl:1'§?:"V testamentary C§1pacity_.... beéézuse ,./Eof misunderstar1dii1g 'sf 'Ai:_he;_ ._import of the decision and which it was r¢.nsi?¢r_ede case was 1a1'1ci';»wa;'$ ﬁéphew as against ma;1§t_fiec£.. :dé;:;;_gh:§:f. in village ':0 pzflotecff' or agricultural héxEdi:'1«g$V Gut ('sf fanaiﬁy is 'J£?€Hkﬁ'Q¥L~'1E,VE'i_f§§§V ih.-::¥Vugh it canzzoi be Said is harc§"--.,;;n§, fasi $11}.-B 356*: when " k}1;é'£::}:.si=i:anc€ is ai':1Qngfs': 'iaazfs Csf eqzzsi T. §Tcgi:':~;§e' Q.:%f1 .i~:Z :13 raassn far $:><:e::E,:3s:§<:r:1 is " _ §is€_IccS';é:;:E;' than '$33 siazzdaré :35 SCE':iii1'3.}f £3 ﬁ§€"~?:}:é sasziae 3.33% if E1313' C$:,2ﬁ$ bsisw faiieé A :._t9 5% aiive ta: 2?: as ﬁg deg; frag: tlzﬁir Qfﬁfifﬁ =é:f%::3:1 iheir i3fﬁ:€§'S canmei be Saié :9 be begiazzd yezséew. Fxiiéimzgh ihig C9123"? éaﬁa Em: mm § § 3

8) nermalﬁf §I1'{é3§f%§'€ with findingg 0f {gait rsscerded 'my Courts beiessag bu: if 'the fi1:1d§;;g ";

£3 recorded by erroneous a§pIicatiQ.r3.__ "§;'f: : :. '~ pri,n<:ip1e cf Law; and is apt to re;3i,:i'}tV-if::"L:"' miscarriage Gfjustice then _:h.is_Cou'r5i:"Wi:}'f§' justified in interfering undé; AFi§'Q:§.€!4"3,.3;':§).; Bharpur Singh 85 vs; ..s.ingh~ reported in AIR 2009 Jsc 1'2f6.6u:' Para 15: -i:3:Vv.3§jr;i.1'--"'Kak vs. K13mari_.. S?1 af_r.adéi_ Rajfe 8z'VA«'{ii?j;*,.VVv_.("2gj')('f>8) 3? sec

695) is feqggired to adopt a ra_t§(§>na1.V'::'~ is furthermore r{§qui'r_E3"civ ,\..V tvginﬁ: its canscience as e;%;i;sté«t1t:§e-- circumstarzces péay art: %:iL'}§g3riani__ :'5Q§e;.E*:'o1d,i:1g :

'\X?}ié%ea.s axeauiiszi sf any ether '-;d}{.;--<:"i2":1€is.€>:f:?;*. Caz: $5 ggyevaci by fsrezriazg 131$ ~«.+%N§i:i:%:f§SA'j»:}§ 62$ §§€::::*1$::t 3:' '£223 cﬁntenis 9? ii a$=. a;i;::<::E {ha %X€CE}f{iGI'3. ihgyeefﬁ in 3&6 €2?€I}€ *:h'$.1'é exésig suspisimis cizaigmaéanses the ﬂgzaaréty seééiérag £0 Qﬁiaia §:*e'$ag:e and / 3? isttem sf ad§§2§.:ﬁ3i:ra:§o:2 with 3, cﬁpjjgi 05 {ha W WEE annexeéi mimt alga aéduce eviﬂence 1:0 éhe satisfactian af tbs Caur': beiare it sat:

E3.C$Efpi€ﬁ as genuine;

53; As an order granting pr{)§j"at%::'_i_E,:: ;2:. judgment in rem? the court.' 3111.3: :Z:'i1'§~3{}.'2'.7§f~;f3.f-3.Sf:-,/;V"---.,' its conscience before it.passe1:-sém 0I'd€:'ff_ _ " 1

54. It may be tru e...f§i:«:;.t 'cie;pr§x?é;ti9.:1 a due share by (sic:-<.f{§:i)'fc}'«:,_e 3;}av:§;i1r;?£..A:he'ir by itself may not Vbe '»~:V..';§;.1;:£'spicio11S circumsta'%1§:§:-- bﬁt :ft}'1e factcsrs WhiCh"'i'S..__V{:al«::§:i vc':$_r1 §§idVr:%:*atio:1 by the CQ_L;._:'ts~ ;g;»gs.i:1;:i:f.\g of a Wili 5.3 ' _€§1liE<§1"':3ti'1er decumenis; even animég-S, a§:6s:ta:3[di'~.--§S a. necessary ingradéezzé .. «§--f::>r ';%raV§:é'g'--.%};:* aji'a&s?;a;ti0r:."

i§r:§<:;¥ftunaE6§§:, SE26 firgz: a.ppe%.Ea3;:§ <:<3::j:2i ::I%:e ééigh Cauri did :29: adveré :5 "'l:;%;:%:s€: é3;sp<3~€'£$ :35 $116 azatisr, E3333 :5 : '£5 may ::@:§{:e 'inaé: in J&,S'i«i¥af:"'{ K322: 'ES, Amri: Hair 8% Qrg. {{E;%'?'?} 1 SCC E,

9) 369} this Cour: peénied out that whez: {ﬁg will is ahead}: shrauded in guspicianﬁ pmef ceases to be a simple HS betxxsee1:;...fi;§$;"_'._"4 ? plaintiff and defendant. An proceedings in such atases becomes sf Cm/1rt's conscience and :p_ropou.:né1'e;:

Will has to rernmfe Circumstances to satisf3{ that W'ﬂ1 :1'-9113/V7' executed by tesjrator vwhf-:1?<~:*.fd1f€: cogémz {Hid convincing eXp1:>ir1atior:i.'' ; x i ' suspicious circumstancés ShfQ1.ldiI1gj "mé;k1m'g of Will must be: ~v0f€§:Lfed& Gurdia} Kartar Kaur and others1.;repo_A1*{é~9jvjI1_ f19'9.8'}~.4} 5:30 334. 'A LFa,ra'. '2 sf appeai below has i:1vdi€a£ée:§,:VAs5§7ar2{E iéctors which aczzérding is ;k3a.r:'iei§";3':::C§ge} haé raised rsasanabie ..su§p§¢§é»f:..a.bQu: ths genuirzeziess anﬁ vaild "-T',,..i<§A§:lé£»:§x'<'i_§i§_i3'9'i%;:"svef {E16 Saki Effiiis it baa $3682":

'=..i::=:§ic;a:éé§ ihai same sf E323 zzaizlrai Eaeiz/*3 had hé:;::§_:%; §iS§1'E1'}fE3"i§€§ ﬁr, éfiizs said WEI} :vi%:Z?:{;2121.: V "e3.:i3; rﬁasaa 52:2? 322.9%: Eiﬁiiﬁfé, ii has 8333 ﬁeea Enditated 32:13.: thsra was :16: aver: a :a;h§$§>&:" if: tbs origiziaé ¥%"fi'€§:€§} eéiaiamﬁzﬁt ﬁirsd by '::}E§e3 K' K aw' mwwmmmWmm'm_ Eegatess {ii the 'ifs/E} about 'she: €XiS?Zé??§j1£€ :3? such W3} in :he deciarateijg suit filed agai::s: "'»T them. 0:23}? when ans heir was Left:

added. as a party defendant? fer €:h.€§ ' time? in the additional writtgijgj>'stat§a'r:ie'r§f"'i}ie: execution of the will was learned District Judge has &LL'1SQ:'indiC3Lt€:_d'A.th'€ VV " A' reason for which heV:;&éé*~._A§:ioL:1."i3t€C§ executant of f;he__ wﬂi 1;a:§<iu:'Z:);e€:::;L idé'ri:ifi__eAc1V_ T:%3y the Lambardarv b._§§r';auA§e ;_t}\1hg,_/gxﬁgbegegistarar ezzould not' say t:h§; "».:V._i3£§:nbardar identif}7i:ng§ ; the IA_exf:'<ii;:ta:1 f".j_::zg§:f'éx Harijan Laml3€aI"da:r1:A1j:%r';'--_Vs¥C)f1f;--<§;_i§:1»s: __it may also be ind;'_§ate§fi"*£"is?;f¢ of the Will, in d¢;5'<;V:s--i:iA;;}§«;% ma: he did not know th};. €'X€C%i..1f&fi;§;:_h:V€3.f ~Wi1§. .._§;?Lar'a 3: 'é:ffEf?V:3vVf'i'i?£?':€;S WEE ssiéééssi $33: if ihsre is

3. i"'. 'As§%;s;3ici9us circumstance abéut 1:315 2 tbs WEEL ii; is '£316 Giuéy 9% {:35 saéking décéaraiian abaui the é,ia§§§i€§r 95 E133 WEE} in diam: sash suapiaieug ~ £§5i'i2lEﬁSi§;IEC€Se Er: Ehis ceanecttieiz 1"€f€§"€I€1%::§§ ..maj; '$€ made Ea ihe dscisierz sf éégés fgeuri in Ran}: :§u?I":ima Dsbi 'S K:,:,::*:a§ Khagsﬁdra ,3';

i\Ia:'aya3:3 ﬁeb. it has been heié in the eeéd eleeieien that if a Wit} being registered ar2d;'"---- having regard te the other ei§eemetaaeee,*'_ie-V.W. accepted to be genuine, the mere faei: 'V' V the Will is a registered Will; will I'10f£jE3:§.: « be sufficient to dispel] a.1_1 ' ;s't:[sp'tci§§i~:.e«._:"

regarding the validity of AiéthepV_AWi11».'v_:$fheren euspieiens exist; It h»a,ve"~vE§eeﬁ."he1d_Vtthat':..tf:;'e~ bread StE:'LT,€IT1€1'1t'_by the___%ﬁ*it;ne.e_e that. lead witnessed the teétetterf_4é,d@§1;':.t:eg"egteeuttott cf the Wiil was not 'te;_~.»»d_'ispe1 all suspieienié; ':rega§tfeitti{g;¥ <::jtt1e'_:.._e§<e::{Viti0:'1 and attestattion5:10;? Q t has been speeivi'iC;813:1;t,é".;_:jtjeii eegistration of the Wilt} suhftttetent to remove the ei;::e;eieie:':.V an eariier deeisien ef EhiSV't"«{:G'{}:ft :°'ejVe"C;3i_t7ed in H5 Vemkazaehaia Eye?'zga29é>'e8, Ex?) Thézezmajamma it ties eeee ttie said sieeieélee that where the Vt'*g,::§e.§3e:V;1-ﬂier Wee mtefele tie étepei the V et1_e§ii?:_ie'ets €§§'C1.3;tI1$'£&:1iZ€S "erhieh S':§:":'Q1};f:§€é itée Vtgueeiéee ef Veéété exeetttiee aeei etteetetiee ef the Will; 13% letters «:3? eémieéetretiee tit: fevezzr e§ the pfepemtder eeuid, be gretzzeﬁ.

4* The éaw is Wei}. eetﬁeé that ihe;'"---- eenseéenee <35 thee Cam': must be eaf;:isf§eeE~»._"'*<. that ihe Will in questierz was :30':-':.e£:'I§>:--'.i'L:'~-- 'V' V executed and attested in the required under the Indian; SL1_eees":3_ie':*1--A<:;?fe,._ 1925 but it should. alse be'.f<$'a;;:1'c1 tf'1v;a_;1.I:A"?;':1e "

said Will was the prod:1e"t»..ef iﬁe free :v~Q1i':§'6:1w of {he executant {r'u«1:§:;ﬁta1f3,i},' executed the af:féf".._'k:i1QW'iﬁg A end understanding the , ft_he Will.

Therefe:ie., :f§;}1e:'1{:é?»?e;19' _ eﬁyv euspieieus <:irCum'eta__r15ee_§'. t?ne§:._'_eib.1ig--atif:;v:§ ieWVeast on the pr0peL1r.1d--e;%7_:VV ._ ﬁe dispel the As in the facts afid ease; the cam": 05 e.ppea?,_ beEe:2v7._:*iie§_:.~"' net accept she valid

-_%:'e;é<:ee:,:,:§ei":"».ef ihe Wili 'ey indicating eeaeeae 8:25: {;i:;:ni:":§ ?:e a epeeiﬁe afiedizzg '$18:

123$ met beer: éjseeﬁed, Be ihe 3a::§j$'§:é:*1:§e:: ef 'iize C9122': aﬁdl eueh firzeiing ef 'i"}'§"ér15V€:££3i";3:§'?: ef apeeaé E233 eiee eeen ueéeeid by 'A eége High Qeuﬁ 'ey {he é::':;§':.1g:}eé jziégreezzz} ..éee de ﬁe': ﬁzid eizjjg eeasez: éie énierfere wéiéf:

suéh dscisisn. This agpeaig iherefarag faéis and is ::1ismi$sed witheui: 3:2}; arder 2:0 cestsg

10) Rani Purnima. Bai and another Khagendra Narayan Deb and angther "= 1962 Supreme Court 567 (V 49: c $6); "

Para 5:~ Before We ce:§1f1':~3.i§der ':}1<'é'fa<:t3 <ﬁfj£:hi§ case it is well to $6': au£'i;1r :'é pfiI1VéipijéSEEi?1'£i§3h govern the proving féfméi Tliié 'xﬁras Censidered by '{h'1'ts'% C,i<::tir1E.i¥'iV§1 E€[',%TvV:Xg'e§::§;*:}:atacha1a Iyengar L '\3':«: _ B. IAN, 4 (1959) suppmi) 4126i,:V(Aﬁ%%.:..1'95'9""SC 443). 1:

was :;e'{sé7}:h'at the mode of pr'eJ%;>mg%L:-a C§5'ia:§,Av"I3o€'§i§1*'<;=Zi}1ari1y differ from "£3:-.Aat'-- of ﬁocument axcept as At€s_'th$ V?spé§':$i:;;--§Egéeifégirenzerlt sf aiiestation ; grescfibed' ﬁr; tfgé cgarsé (sf 3; xiii} by Segtian 53 ' °s§j-éiha A.§§1c§é.i:'§""S:1ccessi@:: Act The {3ffEL3;S cf f§:¢.Qﬁ>i%::g:::':he WEE wag 9:: the pmpe:.:;:':§€:' aﬁd g;7ib7$%:*:§e of Si.};S@§€§§%,'§S Cii"CU.§'E1S§&i.'3.{ﬁ€S sLi:*f{;>:{1':éi:2g tbs execuééezz 9f 1:115 WEE} grsaf sf £€vf£'~3E8.f§€f}€&Ej5 cayaciéy arid s£g::a%fore sf $336 "'f:$sIta%$:° 8;S :'€qu:2:*ed 'E55' 332%: wag $"é,E§'§éj§€:'}E is digsirgargs €128 an/us, Whgre, '§3e:rxaz$v$:* thérs 'N:

W5;

ware suspiaieus C§§(2't.Ei'EEStEiI'}C€S§ ihﬁ anus would be on the pragﬁunder to sxplain :he::a ' ':0 'aha satisfactien of the Cesar: befsre the m'>":§iE'- "'-- CfQ'L,1}.d be accepted as genuine' L V caveator alleged undue influence? _--f:"a;1.2}:1..V<j'r.V csercion, the onus would bi: on_hig;I1'_ft;o*'prQv:§'..V_L the same. Even where their-:_ were nk:_--v_%suvch V pleas but £116 circumssﬁémces "gav'e Vris«53~. 'ii'<:'~ doubts, it was {Qt the préﬁpcguxgderhr::> s§1tiv§f§/ the conscience V<::--f _."ft--he3: --'_VCQ;.,1ft".~..__'Further what are suspicious @138 alse consider;3d :V in §;thi:,§ "'i'fE'1é aﬁegeci sigr1aj!:ufe,__0f: tE§i€:" t§3_::_fe1tQr~..1r§§gh: very Shaky an_(i__Vd<3wL}I§ti?i3?1_ support of the p.;fop0%Lif1L;1'€?ffS§VA3'. C8§6~ _ M_tha%: Wthe signature in qﬁesf§.e:i -'a:Vr:i¥§j_j~:he_:VT's§.;§:':~:ature cf 'ghe Eestator zrziglii'--.:i«:;t ;9e:Ii<2_:}€«.f';7}:<3 doubt cfeateé by the .«.{:app€:araﬁc€¢§f tbs S§§1"':3J§LH'€. This camﬁiiion <3f' 'iE2;§3'*i:_&siat@r's méné might 8}7}§€3..E" *i§ ha "EéeT§3_s 3:26 éebéiiéiated ané exziciencs 2';

mighi 1191: sugcaeé. in femaving tha ' iégiiimaés éstzbi: 2:23 is 5:18 mszxtai Cagsaciifg 9%" V ' iivti tssiaéar; 331$ giispssiiéems maﬁa in the Jérxiii migii aggeay ts be uzmaiuzai?

iEE°2§E'€§}§3S.hE€ G'? zmfair in {E16 Eigh': Sf reéiévazzi s§,.;M' wfﬁ 43:11:;

Qircumséaneeg; 3: £316 vxiil might aiherwise izzdziatate that tha aaiﬁ déspesitiens might :3e?.f '* be tha resuh: sf ﬁae iestaiefs free mu minds fin 3110}: cases, the Court ' naturally expect that Mail suspiciens sheuid be €Oii:1p}©i§t§1§7 .:'é1;'1f1E}--V§3'Ci'~.,_V before the dacument jwas aC€:"efpt€d 'Eh':-'2 East WEE of the :é$~:_:é'i§Qf. .Fux;f?;:h§f;~-- V4'V'a" §1'Op0'Lif1C3,€I' himseif mighf"'~ia}:§ a .;ﬁ>f-:3r:1ir;§§:1t part in the exe.§i;a::o;§ :an;¢%"'*xv;11, which conferred on hirg If this w*a:$«'é:Q':~.i*: tieézted as a susp1:ci'du.;s Vaiitending the ex§:g::1tiQI{1* pmpounder was r$quiféC§ :Q_¢VV:;:?i:10f§?€A. §}':e doubts by dear and B13: 6176?} Whére theta was suvggiczidué éizsumsiances and ﬁts .«§€p3."$';:'><3'i5;lY1§'{:3*E7"v$'i.£CCfi'€{iéE$: 2:1: §€mQV£:':g ziaemg V' <? é::i':;,:"*a weuéd gram pmbateﬁ Efréssugirz 'ihs Viiiéii. be z:;:1;r2a:"a.r3é and might £316: 955 ' _ Vw%:§:}}'£:;l_:3§* E3: ya: 123%!' faéaiiamg. @152 9: it wag urgeé bafers 1.23 that ii'; aziszx ":35 81% C@:':s":::{*:"€:':€ fizzﬁizzgs 3% $23 Qguéég Etasisw W6 gémuid $36 333%? ":0 :i§3ZS€:L23*E;: iheme 3?: //'V ¥;,,£Z5 3&5 view, Ezewevezy ef the euepieieue circumstances zzeéeef the High Gear: a:1Ci _ eome ﬁifferenees in the appreaeh ef th§.':.:;;',5f}'V"""' iearned Judges eemposing the Benefgi; ﬁa/9% 'V' permitted. learned eeunse} fer» parties" zlnte the entire evielence Sig thjat: §\;?e-ee»:i:.a:g_ able :9 judge whether _the Coujf"f: we;'s right in its e0ne1usi0:rﬂ"'~..:hatv. registration had g1ispei1AedVVVe;l1e_ S'1;;spicié3:'--:.ei Para 23: There ié;_hee---.:§c:ui:§ﬁﬁf a we: has beer; _fegistefeti;' V_ av V~e§;;é*;;ms:anee Wh.iCh_ . to the eircu1::1Vet;af1;eeeV; its' geniiinenessg But . iiheit » ﬁeegisiered Wiii not b_'§<_it's'eif 'fie. dispel 311 suepieion zegairriiizg ii _e§%1e§e""_.;e:4spieien exists} Wizheui ;s1;bm3it:::*:g the éegidenee ef fegéstreiierz ea 3 V5<:§é--:é';*::e"eXe.mir§éfie::i if the evieiezzee as 35:: '%Te§"E_e'::9?e:x:§e'::§: 9;: 8. eéeee examizaaiieﬁ yeeeals "W':E1e;i: fegisiratietrz was made in Sue}: a mange'? that if: was eyesight heme ':5 Ehe '€e';::.i,eJ:e:° 'iiéaei 'ihe d:GCEE1'1":€§'}'£ ef wéiieh he was edmiiiétzg exeeuéiezz 'W8_$ 2: WEE ﬁéepeeieeg ef Ezée gyegeriy axe; zbefeafter he ae:i::"e'E':ed ﬁe sxecuiisn arzé. ségaeﬁi :1': in EQXEEE ihereei, the registratieﬁ i'£r'ﬂ3 dispei thﬁ daubt as '£3 §€fI1L1i:3€;1E:SS af the will But if the as to f€giS€§aEiG1'} shgws that was d0:?~¢'2'*in? " perfunctory mgnnerg i:ha;£;_ the registering the will did net }j_ea§:1..i :j:t;§2'§:9 :;is'----:}:.:>-' testator er did net bring h<3rf:eA{:'::._ hiU1&£b?3{f'h'€ " A' was admitting the: execzsgﬁan of a. évifil S not satisfy himsglf in s:QmV:é<~:3t'h;e_r w'a~§r--{a_,sz_§'<::r example, by seéizlé', _tli.:=: tVjis:%t§€:i:€;r;:':*é:3adir1g the will) that the €esta:g§r..Vk1§_;éVa{% :Ei*ai':L:t;§%?*as a will the exeguiigfz Qf the fact t§1:%i'v- wauid not be af " unknowzz that r2§:gis_t1'1aii{x:i;;f:.__V::33ay: "'t.agL:s _' place without :31:-3 eziséctséianf;':'s%;:1Zy~.__ E<::':'§wi:1g ihai he was :egisi:%:r§::g,V Lafmyiséperzg ars fuﬁ Céf casss in »'-3'.,w§:i:Ch Ersgi-s:i{--:_;_:_§{: wﬁéa Eavs mg': "@553: gated ii/QE1,;A '5S€€ fer exam leg 'xfeiiaswarzzﬁs Serizai , . K. 3 » xv' 'x:*;?'§ 'S.§i>af§a:9::an Serigaéﬁ E33 8 Rang : {AER 'A 24}? Sumnéya Eﬁaih V3; ﬁizansndra §:i§. 3%: C33 574:: £33 Sirja ms:

,, ggagh 2:3 Ggﬁgaifé ma: Séﬁghg {3} AIR 3953 "${::%v€::Cj,? éieriificaie 343 fherafgfeﬁ 33$ mere fat: Qf regisxaééaig may' :26: $3}; iisséf 'as f /' aw?

enaugh {G dispel sf; suspisiem ihai :::3.j; attach :3 {he €X€3C?.3;§iQﬁ and attastatiéﬁ 05 W111; ihaugh the fact that there has registration woufid be an imp§i'Ea:ﬁ' circumstance in favour Gfmfhé 2x:'il1""i?{&£.ﬁ'gV genuine; if the evidence :13 :0 :fegiSir;1tiQ12'~~..L__ establishes that the fe_stat§j:j'ézdmitt§2.£i'A't11$ execution of the wiil S was a will the ¢xe<:ut;ie:.1n:'"0f"Which"'he; was admitting;


11 Ajit     Lai Maulik and

others repééftéﬁ V    196

Pa_Lra_ --'? *":,-~..ﬁ'h¢'"v1»§§arr:*eéi Additional District Jziﬁgé' 1:asVV.p¥i"§§ps§_fi§%':LEiiécussed the grizzciples jzg b€ fcHf::'w$%:i far ﬁéﬁvirzg a wag. The: was 3:' 4_':_j'§"¢ptjQﬁvi§3_.g a i>4xiZE...é,:=; 3:': the §r@§aw:1de:"., in thé A " -» __ sf suspicigus circémzsiagses {ha €:<:€r::::zi§mf: {sf tine Eféiéiég {E16 §:_:':s::«§ l'0 § {€S'{SJ:"EE€1'E'§a.I"}' capacéiy amﬁ, ihe gigﬁaiuze <3? ths zsgiaiazg as requiraé E}? iaaxag AA "~.,9.§e suffégiani éia éigaharge $33 §::':,2:'se .5513 "gated by $316 iearneé §':e:¥.é§%:§$::a£ Qigtréct Juiiga 2§§""i€§"€ 'ihsrs aye suspﬁrcéeus X, §7fI//y ESE circumstgzzéea the 033243 xveald be 0:': the gropmzzzdsr :0 axgiaim them ta ih:E*~ '--

saiisfactisn 3:?' the $9131: befare the WEE ::;Qf§td '- "

be accejgied as genuine: Tbs :n€a:1:',ng. 7<if ' term? "anus pmbandfi €153 thggtif is given by the party an I_whQ:If1fjV cast, the isgue must bf: £9L;m:i"--again.$;:;~A (Imus a3 9. C};€3TZ€1'II1if1iI1gv.,_fé?if:'EOI' §::»f._a' -:;as€V''~::é;i:'' "

enly arise if 1:he;__evi{ie:1_<:.é:';::.r«::'.._anc:i'<:@r:_Hi; §s0 evenly balanced '&.:1o;_'C%{>::.§i1;fs§§r: can be derived :hsrefr0mV._V_ [I:<:_ 'bugs will deterIni;<;e«..j_f;;?_1a€ :$i'1a';té':'$. x Tribunal, after tx:ei§§h§,n.gV_ the evidence, :§§g:;:b1usi0n, the: anus I:::as_:1€5f}i.§:f;gg_'V:'tjQ "Q5"-With it and need. :10: be §::::§h€r Co::.$§'§i@f€::Ej§Harme3 Vs Hinksizzaﬁ AER E94iV$ "uPC.§'v56§-f '~~-"LThe "eiius prebanégi is »'~'.,g&%:ar&E}iy":§és§§f;§_;:*ged by mag? 95 €a§8£3:i€}>" argé .§?2::::;t:1::: of éxscuiiaig fmm 2AI';r:is?1 azzd agsenzi ':3 isig ceizisnés by ﬁgs t&s;fe§'is:§y¥Ji%E %e asgameds 6:193 £3: is grasvad 32712;: a V"\5J§ii E233 been Qxaczsiaé :1/22:}: due gaéemnéiy by a §$E"$G§§ sf Q&mp€t$m:

unéafgzandimg Egfid appaﬁsniéy 3 {me agﬁzztﬁ ilhﬁ $13123 piﬁbarzéi $3 is '$6 taksn Ea be .4?

"ow:/' 2 {FE ééschaygeii (Ciemii 'bnai ifs. Kanchheéiiai AER E,94§ PC 2}}:!2}a 1:: the preserzt case; 'ilhéfﬁ no déspate aboui the E€S§8iI1€E'13;&3{'§ <3a4pa§éi:§; 'fW. Qf the iestatrix; Whvg died; an G5~G6»-;%§9v5§V'" "

after executing the Will Qiflw24~Oé/P55}-::€i31V§"

herself presenting it far reg§:stra:i§3:1 f

52. I1: is me doubt trjgye théi:.A{h.€: mef.:: faC:

that the W111 is registefeciﬁ/"$?i11 nbt..by'~ ..A£1:;<;f:ei«VI'?:VV136V3'V' sufficient ta dispiace a1j:},<..é§i2sg::i.<;Aio:1 ':2;*'e'ga1'c;iA..:§it? withaut submi:ﬁfAf1g ' "-. :e?.'§:/"im'3.bb€I'1C€ :21"

registration :9 a__ In the presentg:;2:S¢'V;-- e:=;:1r§.<:3r:"*;€§«f:;§€r":':'.___<§f*i1? ihﬁ baﬁk 91° the, Wi;.1V me <5: %:he_Registrar does no}; V_§h€:x;9' _ the document} of _«vV_*i:':2.e '«. fé::3ta.triX was admitting €XVé.s::g'%£dn§j hams {g the ies1:a'::*£:2<; 2:: '3:}'}'i:-,{ZV§'E7C;L3;fI"1SE7a',E1£€S§ 0:: iha basis ..«.§§;fv "zzizﬁiéV.é*§vg§$_::f',¢;:§02'2 af the '§%?i§..i? {hag WEE §:a%.:g":Q}f§:%¢ §E'"€}31GL1§'}C'€§. as Vaiid ?u:'*?2.§,ma §ebi V Eiaiayaag zixiﬁ E962 Salvage}?

L' 552?; Anaih Eaih ﬁgs vs Bigaié 332;? A12 2932 «:3: 23%. 33:3 §.:':€r€ abiﬁij; :3 " *=,ség§:?: Gzrzéfg ﬂame daeg ma? 3333 ::e$€ssa:*iEfg égazpijg '£23 sfaiiéitgr :3? a Vsféfi, "§'§:1€ taséatasr mus? havs .2: rfsgéspgsézzg :z:i:z§;., £6 must $6 ~65' 2' 'éwf abie :3 disgggse of his §§Qp€1"i:§ xvii}:

understgnding sad reasen. He: must be ab1e1 '»T Wm appreciate his properijg and {G judgment with respect of 'aha parties 113 Chase to benefit b_§,:__§:_ af:§:i*""5:<:§3;>«;{t§E:V {Surendra Krishna Manda:

Dassi 24 Ca} W N 360),: {AIf{:..A1' '~}321 cJaJ;:t:5f?'7;. We have aéready $h :s':rv'fn 'the $;:_1riVi3Li"s"" provisions of the__Wi1L VAve_v::.r_v1_e;r1<.:'r3S --ofAPf, §W M 1 and D. W » '1:Q'i%she{a; M 2, the respezsndent 1,. s§_1j'_${?€<i Audit Deparmg.e:;:VL:1;1ndi;%1re:i£ed~-jg?I19§_2:'Vi'a;nd is 5:11: new _ 1 has stated 'A2? A fzfgﬁiat; retired abaut LE) :,>feé;1A*év_~;3g_() 5frcsrﬁi'-sservicee He admiis that his bratheifg A ' mzeggirlpieysd and that bis y1{>*:.:r1fg€3:s:._"En-f_ét}i<1';»%V::;, the pﬁlaintiff} suff€r5& W;,f:"§3i':": g1a:é¥:Eu.1g:j_«T€. E, if is in ihe §::'és::7€:3€$ sf 'A E3! ihai Saﬂerz was %.,::':eFr:pi<:>_§;€6, andi f§i!>'a'3a:$'}"-..§;.G?;fc=?~_§.,§%;:§;r' deggendani <33: ihém aﬁd thsér mQihé:;,' E1: is in his &¥é§§s::s:& é:E:s5:"£ :11: E93?

iéaiigen mafréeé agzﬁ 2333': E5: f;§4? a éa;:.:aghf:er A' _:2va:s 733:3 E9 Saik-3:3, Tile €V§,§$§':iZ€ @f R W -~ E 'f1:g:i:h€r sézaws 'aha? 'fizaugh 31% 313 & graduaiﬁﬁ ha suffsraci 5:913: giaaﬁuiaf $1 3. fer 3:2 §2"€e.:*s, azad that :;t was dsfzeatsé in EQB9, in these gircumstancssa tha Wilé is :23: at unnatural ctr unreasenahie er unfair} regard 11:0 the claims sf" affectiam an Sac}? sgﬁ' of the mgther and their résspgfjzgztives .}:%é}'sif:i_:>Ii;"s:V in life when the 'NH! wajg €:.5,<,Zfi:A§:fj1*.).i':§:'-;'»€1h:.',A.' making the W111} thfe _ tesﬁ'a.tfiX wa,§,_"_~A X91113:

making the provision Vi'0:::i'uM:u:{§v. 0f the appellangand Sa.ié:3,?"'Q§::th.'<§f--.w};§'§In had to be :11ai:i:a_if;e§i'«._ b5;1v1;§.Ie«:rL'j3§;;:s_1aand and thereafter by her 17}'1:'€a1'1S for mainte1;a1*:'s;:§ _'-aft{é_r ﬁhe Will is to b€§' uh? executéd and a.§::_e_s,v:§-:fd._:éiiV«1.;hV¢ §f.::ﬂ}¢,:§evidence Qf P. W 4,2, _tﬁé'T'é1::.;§'«pr0i§'a:;di has been sufficiently Vff:h'e..::iAé;§>;je11an€, spacialiy when D. Vi ._hAa.§' knawledge abauxs, {he ~§,e§;éc:gii9§:"_;:j;§.: Wili by his mséheiz ?§E€S€ g§Eéﬁii;3%§"£acts ".?%?€i"€ <3~*»,:-'e:"3;:3@}<.:€d *9}; 1316 Eeazﬁéﬁ CS%Ji?'€ igsséazsézg %;".:€arn&§ Saamgeé S323; Eﬁgﬁﬁuradha, ..fa7§§}Ls3.;§§§%£g ﬁr: 88f2@€%8 saubméts aha: the Eearneﬁ Sffﬁd in §'"iG§§§?:'ig {hat ihéfﬁ is 3:9 gaizai fgmilgf Qf A I"

a:/"

the parties bésferé the €GU:2"'{, when 33 the gtuartéés adniittscily were ﬁxing tﬁgfjﬁhﬁll

67. Learnad Counsel for :he app§§1L:;§3.f§::vi:::

88/2008 submits that the "'7t3<3-i1"::'«e'A:;>:$.:?'V>'€*2gT3VVV: 1§~:3,;". K.S.Krish:1a1'1 was discharged befQ:=¢ execuﬁii,:g "the 'WEE? and the reason mentianed in {'}:.¢"'Ni1E ié' ~:1<f>"£ Sjatiéfactoryg since the loan was n{$ﬁ"eXe(3i1t§§d"aVS &:1 the date of the drafting and exegzuticm Qf '£115 W_i1';:>. ' 68¢ gL'e:ir.n1€:-<j':V'_V_Couﬁsel gsspondent in RFA 8852008"'sub:::;§1:é'§.:3ﬁa'§;-.:he1':i=§"is"'évédense to shew that thsre xafasmirgaf'?§¥i'i::i:i!,;'T'TE§<:f1.divide<§ Family, She further submits that 3}} :E:.$A;:r€;~;§erties Weire ﬁat been inciuéied %%%%% sf ihe CG:':E€i'E'§§§E1S faissé; bath She

--V §arEéi€:s,"":hé'pai:::$ 'zhagi asiise £2"; f§1*ES€ sppéais 33% as ..éA§§5::s%.%.;fs:

5;/XX 1? E¥'W1:e€%:e:' ﬁle jirzding reszreréed in @.s3§a3235;z"2e§:j fer diszmfssifzg the suii <:czEZs for intezferefzce?

[I] Whetfzer ihe jzzdgrgagnt z:_;z*:é" passed in O.SsNe,4?€55/'Q(3§;0C? A. proper? ' ' V' ' V HZ] ii/?1e:he:_z*. {he 'i'r::§orecZ éd Triai Court in respect of issue f\?'Qs,. $2"

mot? 5- ' C):.11;i""""E%;/:A':V$ £Kf€}';':fiii :h¢---.a%:r:ﬁ;cwww-lééﬁints is as undezg fer Eha foliéwiizg 1'sas:j":3s.'T» "

'33, 2 '*s'J'*«;,»"§:1'v._E§:%._é"~.%§ 'as paved like ax}; 9:313? «--.ée<:v.:;§:";*:e§_:f;_i¢ .._"?En6 ﬁrs-g3§'::e€@ :19: ha is empirésgl cefiainigrg Lb::_"§;":: if 'there is S3¥:iS'f8;Cf3:<3fi :3? 9: prudsgzfg miizgfg C3326? '$5. the atiésiizzg aféznesseg mug: kﬁ ﬁgamizzgd, E15: §$.;a__§;£22'$g sagbgesi 'is: {he aiéegaiziﬁiris sf fraud, Einﬁliﬁ j "%:2§E.:1;é;::a:s§ cssicéam gig? hays :3 ha gmvséi by $16 §é31'$§§"':

.. glfagézig ihﬁiﬁ. Eéswevszg dssgéfis ihs aféssrma $5 gush fig §§€8.S§ ézhe WEE? may 'JESH 'Q6 shreudeé <3? cirQum$§:3:3§:$ crsating dsubi; abeut is exscutiam in which €a;<3..e;..._1' é.V_§s 53:" the berm-ficiary ta remave the dgubts . judiciai censcience by a suitable §Viden§:é;':'ié'5 .«:§::u§s; tag} prove the Wii}; lies upon him to the g;)'r@'§0i:.n£::ié::i. ta be proved that the Will is'{V1_§3;:31;VW:i1I'-<:»:f * L a seuad depesing mirgd andV_mé:1nQ:ry a:1d"cv<}::1V§:{$!:en: :0 make it, :71. !rV1'§ %'3" §;1~I;ﬁ7}§fﬂ:Q§:.§%'€:g%?£%::V %H§..,,,V.:§;7\/;'iﬁ ﬁes an its pr<}pounde:;,.VV. . 7 sL {s1§ici0u$ Circumstance SLiffQL1:;%gldi1"Vl%AV Tthéﬂ pmef of the testatcrs :es€&§ne§i'c:a:§; Sig:/1a*::,::€$ 3.235 yequirsé by law gjré 3*:;ff§€:';:::r:§é':e £%:Z3ch§:rge éghg snag' 82;}: $3': case sf ;sé1:<3§>§c%<i¥Lé§ .§ii§'i;C1:z::$:a::c€s;? 'ﬁle pmpauzgdef is ﬁuézifuéé F :€:%q%;::;;°s3%:%' €'§{'§ §§i§ ihem. 3:3 iézs {3a:.,:::':'3 saiigfaciémz . béfafe :'Z%1€"w§§?%§E €31: ha a{i€.Zi€§Ei3d as gﬁgaige. E12: {E16 :5 praafé 21:39:36 énféuemcsg fraud agxii €8€fC'§Q§E ~ '£X{'§E.}£§ is 53:": ﬁle ggarsazz aﬁegifzg iii. E~i@x>s2'ev$?, if éihezs 4 {gm EPEJEIE': eircuznsiances givirsg 21136 :0 a'@}u"§*is§ ihé praysundsr wiﬁ bays :2: saiigfjg the Csurfs :<3::.3<V':§§':';__V:*:€ by Ciearing them.

"F2, Wlhat is mare vita} f0rv'i»B{é"€3:)1::': §;:<>.§:;{'s§:iis31j:"::{i'::e"'. is, whether the dacument requiring. a':--testati.<1;m 'E':2;s '1;':;€:'e2'i' '- executad £31 an ugérighi can help the C<>urt" epinien about the in this backgraundf the ﬁnding :'€:CO1"d€Ci "the Win £3 invalid £8 saunéﬁand _px1'<A3'v7;12€.1;f:".VA ;_ , _?3, '"5-:1":§:e'v--,iI:$t5;;':V: case} K3,; Krishnang is the gag Vif§E."'"Ei;€ had @155: ':V£?i~g;€So Tﬁa makar csf £23 ..§§;;a2»2<:;9s& Ekﬁake? sf the Wiéé Eiaé a. 3:313 r§;a.::';$,. §%ij;.E{¢ Saézaiih Kuznazg 'sari: 9133;: Q? 332% Eézsi: wgeg ""~._ "T§3E1rezigf§,'1's$::a::é§ 2/ﬁfe? E25: Ezaé Kgéig Sa:}2j;a_:*:a:*ajga::a} K39 " --.S;E":.a§j§--ha:g {}(}E7if}"§§"£3§'§i&§ §"§'§:':';:a§a.§ Uma a::::i Saﬁzétégra, __E§g:}: 2:336 ﬁrgt arid wcerzﬁ wiéras Ezavﬁ eX§§:*€a1 y y y Wk it is thé coﬁtegiiam Gf the iegzrned Sﬁﬁiél"

caunsei fa}: the appéﬂarzt in RE'.A.f'€0s, E993 a:1d:'E_$»9:§._V_a§ 20$'? that? KS, Krishnan execuzézd hig §a§.i§_ .E?9'§§.'i;._.,:g?{§:~e%i§_"_ testamené, EXDS, an 10-O4~»19_§5 , b&ﬁC:}.:€:é}:'9,if:g"j:hs:i schedule propeﬁias memisned in 111%:~'i?K7iE._i:%i_'£"avi;$:;2;f his third sen? K.K. $hekar';§d:cj :i:if:2.'t:-..52,s:;;se'EMs worth ;25kgs equally ;gm0ngV...tﬁj6._i'o.gr §';'3L1::g_}A;i¢:::$G The attesting Witnesses and RD.

Nazqjaiah a::;cT ' . :T;he;_' 7 'Vdfafted by G"

Narayanant:i1:'t_hy';» '

75. M .::;V;:g::i_e1:?.%:o%.%é%s:_ab1::;h the validity sf the Will, the préipsiinﬁéi". Ca ﬁiaraﬁgazlamuréihy agzé §"i}£'.3.;g' %§:%:$ se:':"a§ %:h€ 5:233:92; 33:» 38f{:"1y&E'}8f&}'aEE&3§ E31 .'a',E';:?$ §:a,$»:i3 ,é:.:':§*:: {E13 aiiéaténg sxgréémegaeg ﬁave expirgd .:{}€3Vf€Z;'*1f"'*€'Vé1'§§.Z§"Eif:£§':g {Ext 323:; E' }1€§"€fGE'"€,, $3.3 §E.3;%:::§§f Q.S:E5%§;"32i5S/28$} ware cangiraénsé :6} egamins the " L*..ﬁ§{§:2*Q;:a:;€ WE13 ﬁ:"af:&§ She 'ﬁfﬂi aﬁé 33:52 GS ﬁaé aitssgzézzg ' v;'§'!:n€$3, §a':%2y33::a§a§;a::a fer pmxsézzg the v53%§:Et§; 9:' ﬁle or "<».-4;z:"° 'iii WEE? Sectian 69 $3" the Eézdzlan Eiriéeﬁce As': raiateg ta pzcxai where :20 attesting witmags ﬁg fauné, ,. E-§ :r_:9 attegtirxg witness gar: be found, it mug: be _ tha attestatien 95 0:16 af at:sstin_gAAMv§i:ne:5iS'g'".2;:§_'»?,éast*.V 2::

his hand. Writing and that the S£gr1::'a_;i:L1fe '£36 executing the dscument is i_i'1~...:he ihat w L persona Section T3 e:.)f_:he Ind.i.a_§:'vEv§_dencé'Ag: vréiates :9 comparisan of signaU:1':'e;~wriiiing 'ef é¢2:;;1 with ethers. admitied or preééed; v;;;fr:5:'ei:; 'is'-gtateﬁ 'that in arder ta ascertain :2§a'}%:cé'*L_«§f;<5£:**- éigmaitzlré' is._Athat of a person whom it §ilf13'UTfZS'.'::§.'ﬁj}E8.'3f€;f"1'§€'€'if1V"'7i5§fiﬁiEi'E'1'{ﬁr made; any signature writing;.a:Zm1E?;eé«V"s«ig::§J:u,:'§_. may be campared with 0:16 whici: }:a$%£2 he' p';f0'¥é:d;~~- "E12 oiﬂe-2:' words, under ihﬁ Eamg '--v.:h$-'.,_5§':*i:;%;§ {Zi:9:::*t'V3E:'ea;:s"VpC:2x;§r is Cempare {ha S§gf}8IE,};f€, __.§1'2s;.%%:§:§,:xz:2}f1%4:A:?%f.:g;.,$t:"ez:g%.:h€::ir:g its ﬁnﬁiyig 'aassd GE} Qihﬁf ssgggnt :3:;2z€i:*>_.:ia.§i 3:351 evziéezzse an :'€<.:03:=cE, E1": ihe érastazﬁ '~é: a$$§ §£'S§GZ3;§':§:§E'" G? 532$ 'iﬁééié Figag :13: Smzght 33:" '£316 " -a$:":?iSiia§1C€ :3? $36 €§:.:5*: is fﬁfﬁ? Site égsumsmt E:@ 3316 V. .,€.:::§€§€ 'EG pravs: {E36 sigyzaiizrs fmmd 3:1 iévs 'xfwfiﬁ, G1': the , 4/ 3/' ether Elafiﬁg {ha §:"o§0u::&€r af the WEI; hag praéuséd the msrtgage siésﬁ, EX36 333$ the C3112': was4.3Qi>E,_éIf:3 cempara the admitted signamré ibund $22 . deed and ':he signature found <3r_3_:}:e 'x7x;'i§1,T' Came :0 the conclusion that the s§gn:§;m:'*6 ?:ioe;~s r:0i: :£a1Ef§;*.; A3 stated garliezg the prop§:$_1in§:1€r a-E Vthej 'mm: = L' taken any steps to sgek t1r1vAe...:;j:=A};3.§r:i:);: " E313 §§<per: to identify the signature*x*éqf;;if§:a:%.':"i§.§f;;i:<::*_VSection 45 cf the Indian E<ai§:3@1::_e furnished by the exp§::'t §sV Q'? Hrgpinion, they have got {E6 signature {Quad 0::

the a C':§U;I"S€ has :30: been :ake:1_'by i§1'€.. ¥p:'0Vp<:_uA::- {ié'§"»L§:>f the Wﬂi 2:1 oyder 1:3 establish " * :hev.'f§:g:;afmre §C?ﬁI;I§§i"':;E1 tbs wig: é":»i',,« '_'v_v.?{_§:':§€'ié:' Seatiea 21%: :2? '£13 Enééaﬁ §E:'Ji€i4ifEi§€ gist,

-- the iiaiiéft :da§' cwzzpare 1:315 diggzzieé aignatzsre awiténg' "_'»T§:{"f*-4_.$$V§:.3:F§Z :':::&§' mi}; zzgan is 9235:: Cemparégga 9%'

-- 3:'g:1a2ia;:r€ aagyiééng Lmaidéé by' the €:s;§e:"t Ezfiﬁenaie, "F523 yz rule ef prudeeee is 'zhai: eemparésen of eigeaiure by ﬁourts as a made of ascertaining the zruih sh.e»":.ﬁd_¢»_ji§e F .

used with great care and eeuiierz arm} gei*;_L3i.:1e':':e.;és;e.e <f;é;.--_T ~ the hand writing and signature _eh.o1_;1d ::.e'iV'E3eé;\.de:i'e1e(iV_V ' by the Court merely an the 0f*.z§3;

eomparisena But nothing' §3f'e.Ven1:e" e.E:*E€vv{:0?L1£_fV{"""ff0H1 comparing the signature fouxjd---<2.f;--.t1*:~eA Wi11«'as:..wei1 as the ether documents and eaﬁeogzge» fae aeeveencieusien. In the instazzt ease, theCoigirt h'ae.44e'Céi::pare:5i' the eignaiure found on i;he' Wi1i"3'__;a.s'--ye;.eB;. the mortgage deed EXs.D5~"e::':z:1 'j;.D6:fi; "re'sg3e-eiia?eEy;"'V and after carefuiiy eXamini:3.gi:; is':has"~«::;G_ei;e'---:eV...:he eonelusien ihaf; tfizere is let ef differeiace be§f.we-eﬁ"~'{he disputeﬁ eigneiure and the «-.a_d.:e;i_s5;:e§,i-e.s:Zg:1aiu:e;""e;EEeged; thzzmb impresséee: ﬁeee ﬁe: %:e;E'3.§; ?:Eieve._:§:z;:nb impreesien marked en Eaéerigege éeeaﬁEx§.;Ef§§;_--e§iee1;:ed by K3; eirieizztgertze Fﬁfzezefereﬁ eke ~v__ ":¥.':"ée£ £5e;,€:'i ézeid the: Exﬁé is e. éeubifui deeumeimg. T 'Ti':e._'i§:*§e,§ Sear: has aseigezeé. ﬁe reeeezz with feg&?::§ 'fie .. eeizéeezzieeri :3? 'she sigfzaiuree fezmd at EXSHSS azzé ee ' / §~':¢»'"

and 333$ thumb émp:*€ssi@:::& ﬁzgugh 5: is ihs carzieniégn of the Earned cazitisei fa: the appsﬁazzi Ne;19§G/28$? and :a§9g2<3@? thai {he 'I':i.a}.- _ :10: assigned any reaseng but Of}I§§8LI'€f';l&"§éf'LE:S'G1 ':Z?fihii finding recarded by the Trial C0{;:,:t;. iI:A~is ::3AMea{%:h7g£--%1::ie:%:

Trial Court has cempared :hf:_v'*sig na:i2re &»nd,v.Varr:¥eeﬁ_ at a * V cenciusion that EX.D§3 £s ﬁééumeggt. The Trial Court Wﬂi be abiéa aise rsfer '£116 dsmearzegj 1:9 knaw 311$ sanduct of; ézhe: documents at 8. ggnsiugian. E':

is ihe Cazgngeé; fer aggpsiﬁant £1":

REE the fézédizag regarded by ihs 'V"--vTr§aE"«i.{;§,;3_;~:.Ais pé:*'as§:'sa azgﬁ :30: '§&seé :31: 'Sim Eegaé L_§*x'§*'%V:*L§__éi';i':V:s;._aM'E7'E%§;.§ "$033: %ei::g 332$ appeﬁaie: {laxrtg 32': is diffigégii iii'? §fZ;sbai§ev€ Q: digégdgs ihe fiizéing rgaemisd bf; " "~.__ '*f::e 'a:*i§a§.v__€1@:1:"': 2.2121333 & gtfsﬁg Casa is maﬁa ::::,:?f;, /T" "

:%»w:"'"ﬁ£€ 7?, E1': the reiiancs piacesi an Raﬁ: §-"epii 25$; Ciasizara Bazzjk repzertad in {£983} 3 SCC SS3 held that? irrespective of an epiniazl of the ~ axpert, the Cam': can compare :h_:3..ad:::ittéé1'%X;*§53'}:éfig ' the disputed writing and came {:3 conclusion; Therefore? the'fi:i'dingf'$:Q1:*d::<fi:_fd:f'h€r1ding " V that Will, Ex.D5§ is 3,.doufgntféiﬁ.di:<;p.n;1'eAi:tv..ca3§_not be interfared with. recorded by the Trig: Ce1;r€':: s._e 32:35 is a doubtful

73. _T fcoritention raised by the Earned s:'{:3v:,: :1:seE' far? §';:x§e iia:1t that EZXES, Wiél, dated E;€3~§%;}¥ 198$ 2&=5g;sV_'VV:$g'§s%:€r€d azzﬁ éhefefczre is has :0 '$8 asssggéé .§,§.§i'«--fha': 'chars is gas suspisiaus CiE"C':1E1'ZS'§&;'1£€., §2$:"a:g€é SEES, 'vﬁfiii, ﬁaéagj E@-§4~ V 19$£§ ;' ax: pageﬁ cf $221385' éhs gage? was };;::;.;~2;;se§ 3:7; 23-$2-wag bf; Ksishrian. "Eh:-2 wig C.'.--<\-:f§<:a::,':r»;§;2'%€d $33 };§-€}-4%-E§85g "$53.3 p1"8S€EE"f§¢:i an {}5~G8~i§85 § /"

~¢;.V° in ihs zssffége 0f Eiézs Sub Eégésstraig Jajsarzagarﬁ Bayzgaiore, W§_¥:h a teiai fee of 3:58;». Eixecutéari was admétte»_:§.Ta}}:_'éhe makar af {hes vziﬁ and the maksr sf thg .

identifiad by G. Narayanamzgrthjg,...Adv<:>::éiié"

were {W9 attssting witneS'ses-- {° ~ n;*«3:r::€4;,fy? AV Sathyanarayan and RD? Naiitjlaiah, E1: is v;éiE:_S'c::{'it}ed"1aw "

that the Registering 8; ":E@£:ur;':€::: in perfermancé: sf his v:%i;>':.Vf;11ereb37 maks an aitssiing gvitfzess Aéfévtakea as an attesting ijpifevsent aleng with the attestirig ;ﬂ;,;«¥;;':-g5::<:e of 'aha sxeéuiané, There ﬁzvﬁdence in this Eégard on §€CG1"é is §;:r'i;~.:se' i3éVs7V-.':6As:i:':a"ér:}a Ths Sub Regésizaig in 83$ "--éf:Sif1:iiJ'E2/ . §:r,ZS€; c§é{i""' nat§3§:'1g, €f2§C€p'{ to Sign ihe ;:je'gis%:*:»§':'i:§::»; §%_éj..is éuijg bsgzgné umdar ihe Regéstratéan f«'§cii,, '£a a%zZ':§*:E':€:* ﬁsie §e3:s9:: prasazztiézg {£513 'A -'~.__ r:§;3C'z3:":°:.§i:"«i; far zragigzraiiarz has €X€C"£..:"§€§ '$16 $3335 352$ ear:

T "g;§':?}':'_:{g afférmativs §"'»3§1f;.»§ iakas 83?: $::§;@rg€:::as:*:"£ is '$1533:

V. .€:_f§&s§ aﬁd signs the ysgésiratéezz ﬁsésraemami GEE mg €§;x"

dasumarzig $112, in $323 irzséazzt gage; ih/53% jg 23$ eafidencs :3 tbs effecé': that he has erzguimd the Gf tbs W11} whsther he hag signeci an :.e.3x1>5, W31; an as eiher han_::i,Wi11§~5's§S"é§;'e<§i3€:v€d 9:1" 10~O4w1985 and it was preseIi"£¢d;'_'{>r;? after four months. The gait} _:_:3;'<:1§u.mé:w3;: wag ..:e1g_i.s'.:e::3:*:5<:1. 0:1'- ' 731 August 1985' As s1tV2:a1::¢'a:1_"e>_ar1ie'r;'--.th§::'ie is no endersement whé:th$:' ﬁahe Will has executed tha gégne arid E;z:§:;$;' é.$'--.aov'a>_§Li':maté%:e ;*8p1j§; by the maker he has executed ms win» a;§3 s;t"::é<:é theugh the win is regist$':i¢CL:_ ii the aiﬁ sf 32$ yrageunéer Sf 5:16 E7\:'ﬂf;"' "

.4?-Ezezigh 2:': is {Eng cﬁiitsaiégzz 3? *:ha Zearzzeé '@a:é:1i@:"' l§'::"}}.y:;1~*i§1si§€1 ap§ea:fi3::g ":33 82% apyéﬁazét 1::

R.;§5;'A'§€Qs}'};§%§ am 26%? Q? 239?' aha: me ezzmfsnge 3'?

" A"'§€-'sz 2 &;'§E§. 3 has met E::§€n axamigsé 53:: 'the $3123: 7%;=§§<:§w, yarae E5 9f ﬁgs émgagzéeé j:3:§Zgmez1t fiiS%CEOS§S ihaf; B2563 ii} his Affidavit eviéiemce has staieci zhai EEL3 faﬁﬁer has signéd 131:3 '$5333 at BXD§ grid in :};.6VV'T'-.§ :i:;ss examination; he has stated that he has ::Q,§'§'_:A§£gf:::':%d.__j' _ wi11 and he d<::e3 not know Whatmis W1°i--€iéf}" iii, iE*1.€:' :2v£].3."

Though it is pointed. out by the;":1eaf:'ru3§d f:5': E§*:i._¢ appeilant that} DWS2 and"f3_v"a1fe HQ: a::esi§:ig._§£ifn§:sses'». :0 the W131, but DW2, is '%%?h:§--:;%:;r€:V}_;:>ared the M1: and mm is H as the attesting witnesses, be same ﬂaw while itself wili I101: go to the rQo':"':3f '.?:?i€"'C€gI1é33.LiSiQf1 arrivad by 'Q16 Tria} as; overaﬁ appreciatiaa 0f the €V£§:€':i}C€VV'Ei:'f?4%E>§€% in, $30 far as theé evidence and "J...

' " 'E171-«%:§':'1:;f=;€i€:T:%.aE giécéu 59:: f'€CiG§'d, ﬁg zeaseiéabég. 2:116 éiistafzé sags} $5525; "i;§;1§::gE;. it is ::e:$if';e:"'x?;ig&{:§ 5:13;: bath E316 aiissiféng Eﬁf§'£§'i€S$€$ havs «ﬂed, " ":*::3L~-._;é€é;:h €$:°%ifi€a§:€ hag been prsézisssiﬁ Ea gaém; GL3 ';;h3i; 7:30:31 fake aé:Ee$:§:r:g wétzzssses E33156 disd. «Q Wk 81, in the instant case} it £3 Cantemcied E:-§f tha learneé ammseé fer the rsspendené thaji _7£;iff:%.if"e~"§"i;s::"'-<3; suspicious sirsumstance Surreunding tbs: 'i?$ZéZ11f V' loan? which was borrssmved by tE:{émif:ak¢:'4.Qf: t}i§»'1Zy'i_I1';'V§:r9;':; cleared in the year 1982, v_vhe:ré'aAs :he ':C2£m<5 §12t%:--.. existence in 1985; Therefé§L:*§;'»:he c:)1i'1:@::ti{j3;1 af ihe learned Counsei arder to discharge the ban §:2er1€fici.ary 0:"

the Will to clear the loan, this will V}:~§3:L";,?D'i%TVV'Qf thﬁ propoundexg is difficiélt the absence sf a Will, after 13:63.. whe mxzris ihs gaseperigg ii:

hag: ¥;[{> u<i;ev@§i2a3:._V_;s§;::@u:ic§ favau: 95 Egg ésgai Ezeizad Q5213? .:aizf1e£:_V' ;E:t"::&4: '~.. 1}=fiﬁ has @633 exesuésé, the riaiumi s*a;:-:::§::Vé$§'_:;rrj; 'a§§f§.E ha d3Zs§ei3s:£. in 3:316: :E::§:a:'£, C3§:'a€§ it is ﬁaé' r:é;$:&"§:f £336 8§}'.)€ﬁa1'1{ {hat ﬁgs sﬁiérs pr@§6:'1:§? W8;§ é.'4::£;:c:§:'€é bf; éihg: make? 95 {ha Wiﬁ 33}? his $222: fmzeﬁs 83:26:35 ézas 'sis £223: Wéah that he S'{§.j;'"S aaziiéz tha agzjpeéiaziség I49?' KKK Shékar. Fmm this? rsaseiras agségngri in {E28 17%./£11 that £3: C01"i§E€CiiG:i "with 'aha digaharge of _%:h_$.._"3~«;>;s5::: hiabiliiy and alsrs since E16 ieeked after the ?iiT%;§ Will during his last days} ha Dexecfuﬁﬁééi--.%c§3§"'\}ViE -3'31"

faveur of the propaunder .of;":.'th$ A~"Nﬁ£;_ propounder «sf the will a¥:§;i$ '1?,€}t sCE;1.e 'SQ that- there was loan liability 31:3 .%pi€)S3:§ii¥T{§E€Vid€I1C€ is the effect tha: he Eiabiiity :31' the maker $2" :h¢.j§:zg,11; :::§§;§'VV~V:i2a;i;*:%c':ed in the 'am becomes viﬁférjﬁfgcrzded by the learned. the: wéﬁgnesses have died: 21%}; has '@8611 preduceci G2:

the §ﬂ2€rE':a:1d.g_i--n:?§k§:'ig the provfsi§:: sf Sscéésn 59 éf E'2ﬁ§é$:':cé Asa 2:136 Qropexmdgﬁr af the 'ﬁfiﬁé %:§} e$§:ab1%$h ths VS%.§§;ii}f if the Eéfﬁl by @:«;.§.::;iniag:--i:ha€ adzvcsgaie w%:{:: ézafisﬁ the 135%} 32:25 21330 '€316 s'é;>zf_} *9:? iha giciﬁsiéizg iF£i':i3€SS §a§§'1ff8§f:83:"8.§»'*8;§E8.§ We .'A;§g'<;2_2%§: Cgfﬁfilﬁ}? €X§.§'§1§§Eﬁ§ 'Q16 €'€§§ﬁ€1'E§€ sf baii '$1536 .. ,,_3;%:§:::*:&;$ss§se "§'he:"€ is 23 geséiéve Svidsnss :5 téza sffscii: E333:

:f»::» K {E16 ﬁgizzacaia whe pyeparsd the Xfifii is a ieezzarzfz 05 Ehe building <:sv:::<3& by the maker sf the '\}'u:'1£1L The:§§"@%€.}V_ ii C85} be iﬁféffﬁé that he is 21133 interested in ' _ the validity ef the Will. The o:heJrj§ritne_:sS"'Bi}'€T3;*§x;Zé'1Q the son of (H16 9f the attesting €;~'iit1:'ésAs;'es;».h'i~:3_"'sig1'§a:iii?T€ is net fauna an the Will. 'ET_X'::§:pt ms:::':§.Qn'§§jig{3.bQ1.:% theﬂ' hand Writing of the father? he §Vf7;a1s'nQ: épb1<¢A:1;5fbout the imientien of the makefﬁf ' 82' Krishnan are entitled on his death. But in the iriggtafxg «::0:3.;%nti0n ef the propounder that Ehgé1*s::§s Q iéévezgr and £313: he £3 emiiiiieé f{2:j§:ff:€.€:1:é§é3..§:§:*::§€fi:§r ef Eats KS9 Kyéghﬁazzg gincs 31:3 , Egaa e:<€:«:;u:%E»:i a Wiii 'ﬁg h&1?€ <:a3*€fz:§£j; examineé 1:115 1&1 :: is s::E&arEj; s*'?e;a"§&& is: %:3:1€ Wéii ma: :1: ?i;::'§'<:?:f éé éischgrge t:'3.€ E033: Eia§3é§ét§g ihig Wéii vxzag " 5€.3é::3§2.:::é§. Er: favaur Qf £115 §E'$§QE.?§}§€E" 2:}? E316 'vifiéi wizgzz i§%:e'§::>§he:" ésgai haisg Cszztsésgi ihaé 'she Wiii was :26': £2: §X§S'f;€B<3€* Thérs £3 heavy 'gszﬁders cagi: am the §3E"(}§OU;T'1d€I" af ths WEE} fgr remeviﬁg ﬁne SU.i1f$f§:'§\§'?'§f§§,iS céfcumstamceg bf; sxamining the competent :;%{i*i::'<3Vs::*;.§'s'.~:C%' _ Show that the Will was genuine. _§;::;:he i.:i$:'a}i_:,<§'a.s€: {E16 " witnesses wha have been eXarf::i:1e§:iTairs'»<;>:1e_--"AdV%;§€;--<;é;:i;', whe draftsd the W111 and the <3the.1:§x&3§;f'f;«é;*$sVVvr}1@ i.s the gem of the attestirgg *1\.E_ 0 permits me propounder cf the" is; Validity of iha WEI by sX&§::i:::§::.g his Ceurt has :0 a cogent ané s:raig%;a*:§e:§$g?;,§c§°%:;:=Les-§§5§;sh'*~::<:::%'}:a'1iid1:g,z cf the wig. But in :h:'?,VV"i:':"s:f:c'1:/11;; earlier? tha Advocate who drafted "E&"ﬁ1. A1;gé.5s'~~--"1Vg«:>t pecuniary interest if: the §fi'V:*?§ﬁ§§3€3:f'if>,7 :h§'::'za§:er $5 "aha Eﬁfﬂi "Z.f'he Qihe: wétnéss ":';::§:,>'-- s}§::.§aE%;*s_ _S;§;:s13;'*; hazzé wriéézzgg 'aué 32$ dess E10? Speak $ji1'.?f§}':}3i,€§'iftf? i:":'{$::§::iem Sigah bséégg Q19 east; {E36 ;3:*Gp}:;:;_:i3a?er $5 ihs Ekfééi has :13: bear; aiséa éa aséaﬁésh " ':E*Ee§¥a.E§é};€y af 3:115 'EFQEE. 'Zf'h$ "E'§is£ Cam??? aftsr §83'€f"é.};§§§f .-- €X8.1E':§§":§I1§ 'ails $v:ié€n£€ :3? 311033: ihﬁ E?J'§'{EE$SS€S} has same $3 21 eerieiueian éhait ':3;:e Vféli has :20: been eezefbiieheé by the prepounder ef the Will Seeiier: 63 sf Successien Ac: izzciieates, the WEE: shall . twe er mere Witnesees, each Q£.,Vwh0m"ha$'_'vseersetize testatof Sign or affix his mark its "WiE3_ 'Gr:"i1e;e"Le'~see:'; some other person sig:1ing'fh'e._Wi11;'V-in th_eT'pre:$ev:a.c:e: ar1<:i=. ' the direction ef the.teste5:Q.r:' 'Qrh§1s .1;eC:'e:;xzed,,e§fr0n1 the testater a gersonel signature er mark, 9:' the _g:g:na::.;:;é'%§;f };;ze":*eo:1 and each ef the in presence of the §;;e"'"ae'<;iessa:*'y that mere than (me :{%i::i'e<'ss ihe eame time; and me par§ieu1a:*"ferr:§e.f ei:e~$€ia:ie:: ehaié be necessary. Gr: caifefui--e:>§a::'1i::§§::g*"*::f Seetiee 63 3%' :he said ACE, it is :':'2Ve_a;:,'e. 5:E3_eé'equ§§e:2:e::: ae Eaid dove: €13 Secééez: $3 haerzei. §3e'ezi:§::.1f§1ied £31 {Ems caeeg A' E: is {he §QF:'§$EEf3:8§1 sf izhe Eearaeﬁ. eezmseé fer eppeéiexzi ée E.E',A.E*$<;:,88;"2GG8 aha; ihe fizeéing ::r:%g recerﬁed it': E83346 ééaaeé; 2 and 5 is man: saund and grgpsr 8:': {E26 graunzi tha: afiZ€f :1/16 Earger part§:ii9f:§, ~€_h$ parties befare this Ceuri: farmsd a .3i::--:i1.2iz?"".'7;Fi'---§.:9z§.:§i'. Undivided Farnééy and the pmpsartjyj wh_2C}i"i{>.. ti3e ' sham Qf dsceassd KS. Krishrian1'f::v~:'5més~_:}:§' beizmging :9 mg Hindu U:ﬁE1i*J~i.dedA§s;:1L}\y§ ,'§i§)::;gh"it is- the cantentian sf the..1earI;@si:':§0:1nA§e1h'fégwapﬁeliailt in R.E1A.N:>,88 /2008 {:12 j;:{§:%2~edui€ preperty admittsdly fQ€3 Q}:1.gs after his death: the the lega} hsirs esf §T'hi<:'§ gI'<>:,1::3c*i :'€a1iE}"; it is the {3G:f1t€¥ﬁT};@"1'i'_ H cozmsei {er appeiiam: in EsF.V.A_.§T'$e.'S$/VQGQS {ga§:;*'V:haugh ms finding zaaarﬁaé by :%:£:._"E'r§_3;.i Cieurt é::"":":i;'s§;G$€1: :31' 'issue Efxéasﬁgg 2 3 may mist bs §a:;:§;T<€. "3,V::<§:' ';'3_:*Qpe§3 3313;: She isvezaﬁ mzzclzzsieza washed %:h€, C6133": am; tbs view' £8362: by if: aye :eaS§:r:.$'§3Ee &fi{§ §E"Ci§€:ﬁ E: is aka the Qészziegztiarzé $f éihe: V."»-.'Vi:--,'*L?...:':'§.A*':«sd VCGEEEESEE for $335 a§§a§a:;:E in E€,§',z%a?%$,2'%8j2Q§8 V. .,_3:§:aaé;? 3:} Case if iizf: etézer siwa apgeais are <:§isz:1is;s§:",, / Eeazned caunséé fer thcs appeiiani in R;§i§k§Na.88/2088 zzasouki not §ress the R,F,;%.N<;;,88j2QQ8E 84; As stated; eariiexg KS. Krighnan";:a<§g§.;g§iﬁé§ 35$ schedule praperty and he died:v';é{iid'hi$;;_1e:g§;i_" entitled fer a share in the suit s4c:7hc§ d_u1e p»fi;q:§e';ty.vf:»1I's'--. she of the cantentions 0f the appellant in REA.N§;*~2{90<§féMé§§?_%% §m: i8§ §;"§00? that all {he prepexfgiss ' %:j;%t§braCed in 'aha partition is raised, bu:

in the by KS. Krishnan is txxza shop pic:-'r::i.se'$.iWhViE:h came 1:9 his share by virtue Qf V iha *pa§9i:§:Li'e::: ﬁune E984 ané; 9.230 331:?» .:E<:..;ﬁ ﬁééza/° .§fi'E}§}E'Q'J€:§'i6i'1'§ '?:'u:s€ Eaayd. Se? these twa " ~;2%'a32g}si*€;i€s'$=.__ '~;$§?XQE2;s%vaZafJ Eaéeags ﬁe Eirisizrzazm, éééjs fézéciing rsserésd $3,: 626 '§:'i33 Qmzari is ii": %€$'g;e:ci: Q? £33116 §'%a$;E§ 2 5;, is 128?; a€$e§ta§§§€ tics': eh :"2 / ax £33 am appeilam: in RFA N§.88,f2GQ8} but the aging} isszgsa are as undér:

1} Whether ihe piaintiff proves tifiatv father and three sans a_:1d»__the§r'"éE'§I§ihfé:n"' constitute jaint Hindu Un;11vidé¢1j:%F'a;:::1y:> " 2} Whether '£h<?5p7@iI1t'ivff_v}§i'QV€:S'i:'}';;f'i §;Ef1€3':§ u suit schedule properfi:?a§»:&'ere 'a{:€:{u:§reEi;: and an behalf gfghe aA;£o'1e§a:a~v3gin:t£a:ni1yi2» 3] Whethef VA ihé graxfe that the participn idéé'<:'Q ¥ V. was » executiéd t3fi.e 1: effected and no v:{hé§r"joint family was I:éfiT'0uiif,for j?§é;rt§'ti§3'1:? V 8;'El.,_ 1'h'<3:iVgh '--?lf£€,*.sé'éhree issues veers frameﬁ by ?tE:e;T:"fiaI C:::1;f":; £11" the izzstant Caﬁﬁﬁ tbs 33013:': for 'A <:.:3%::sid';'e:::3,?::'c_:_: befafre 3&3 Cant': it: $1636 appeals £8 03%;; .Ef§:5%::_%. "€.zV"éi'i}:3'}'3=.~"v§,§_§';s,,"V.:"':'V}::f the 'i?a§'iH amé €'i<3§:§8;E"a§§§1"': ﬁjiﬁ sfgsw §;é§ar§b-->§:'§:c:§ sf E316 Shﬁfﬁ amﬁrtzg €226 Eegai 'zizeéifs. Excsﬁ iiaégﬁ ﬁfza Qézher ?§SS1.EJE:S frazngé '$5; $35 ?r§e£ €:sur: in :*'f§5$;i§€ai €235' ihe saéésdzzés §§Qp€1'i§€S whsthsz" ﬁgs pmp€r{§:' V " c:3::$:ii::,:;¥:e$ jam: Eéézzézx Eézaﬁévédeﬁ § aE1'%.}:§jy'? Wééﬁéihﬁ? E3236 ,/ J igwhz mmr;>mumm»mm...M.._._ ,, Sui: §}§:'Q§€f§§€S acquireﬁ £9? arid 3:": bahalf sf "$26 afargsaiﬁ gain: fazniijg, may me: be a very sig::ifi(:a¥;n}t'Tr;:3<% in deeiding ihe igsues invaived Em tihs :1:air:_.§$*.ii':V.Vfaj:; _ as in these appeais.

86. in View of the abeve §.fi.sC'L2ssi@1:;."_~S22f€v pas=--s":hé--..L foﬂewimg:

A25 these ghrse are dismissedxﬂ gﬁggséecz by the Triai _i2'_z 5;s§Na;4755/2&0 & 3235/A2z:2Lc%:; as 4; ' "E%i2:"::'e$"€<%:»3 589,3" Hgfézeér 3:52;'; C5313.

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Karnataka High Court

Sri K K Shekar S/O Late Sri K S Krishnan vs Sri K K Sathyanarayana S/O Late Sri K S ... on 8 February, 2012

Bench: N.K.Patil, C.R.Kumaraswamy