Karnataka High Court
Sri K M Kahdir Ahmed S/O Late Mohammed ... vs Mrs Suriya Parveen W/O Inayathulla ... on 21 April, 2009
Author: B.S.Patil
Bench: B.S.Patil
2 2.
" ..Mufi€:en Taj,
" are résiéent of N02044,
IR' Tfifi} I-HG?! COIIRT or Kamarmm AT nAHGALoR:?;':"'T._V
namn Tms THE 21%? DAY 09 APRIL, f ;_. A'
BEFGRE
was Hemsm resFz...It:s'r:c'E{'3.$; m?£*:L* "
WRET rmxrxam no.1o76a or zsgésem-¢§c§ "
BETWEEK: ' 'V V '
Sii K.M.§-iahfiir Ahmed, .. «
S/(3. Late Mohammad Khasim, _ '-
Agata about 39 years, T V
Gccupation : Business; .
Residing ai No.5, 5¥13«'I)":Cm$s, 1.
Manjunathanagatj, _. , '
Nfitw Gudtiadaliafii, _
Bangalore ----56*3 9253. :f ' «. PETITIGNER
(By Sri N.Sz;x!a:1ufi'2'::é§V,) '
ED:
1. Mrs. Suriya P:.éu'*.r§f:ér1,"'
V. '_ W] cf I~i:1qy_si'i}1;1iZa
V 8:'. ;«:c=t Haigsisaigsharifi;
"._v Aged ,aho_1J;i: yams,
Sf 0;..44Late-Htgfifiain Sharifi}
-V Aged é2§)c$u}: 38 years,
._ "<w,I;_o, Mr. Hasiff Shaxifl}
. Aged abmxi 33 years,
339.21? Ward No.94,
Samudayarzagar,
2. Tim suit is fi1€::i by respond<::nI:s--1 to 3 herein
ciecrce of permanent mjuncfion £9 re3m'a1'n the defengiantsgj '
interfering with the yeacefiil possession; ,a:1_€1 e1::_:€J'V§;%i:i1c"::i51:vt git"
suit schedule premises by the plain' 7-IA
property is a house gnraperty viieiaging i%'<"'.¥--.39 i:ji(3.:."'NQ,$;I) %
situated at N.H.K. Road also aé' ~ Road,
Kalasipaiyam, Bangalore.
3. Defendant N<;.;'3 his 'W§'it1;€53:1
statemeni that 15* dafezxdazri:
is this: son of..on.¢ 'acquiied the suit schedule
prapmty bygazay "his father and as a result
he became: thé aflusolufé l:V1::s: suit schedule property by
virtue of gift. fiffenfiant has denied the avcrmcnts;
jfigaaie that they are the legal heirs ofS};1ajk Alia
aad "i1.i:."lVV'.S" the suit scheciuie property after the
TV of";':§hajj{'Al::§' It is his further £78.88 that he acquired the
_ .. .. Lfiogtnfile 35* éefaxfiant by Way of registered sale deed
._ g:;§t' allihe revenue records changed in his name.
' the comma of evidence of P.W.2, counsei for the
'éégigfendant Wanted to mark the Gift Deed styieci as 'Hiba'.
hr
10. In View of the above, the contantion 01' Elm lgaxjgfééti
caunsel for the respondents that the dacuraent itself effiisz-sis. '._
gifi: and therefore it is compulsorfiy ;z*c;gisi1"ai:§ié"' I16: u accepted. Far the same reason the Di*;isic:z1...¥3ei1c};1~. :; this Court in rm 2902 ma 369 hsisnfa a1§;;1,i§5at;o;~1<j;§:s'.g:2¢_VV;g¢';:s "
of the pxtsent case as in the said éigxis ptisewed that if the gift is file" s';an1r:: is contemporaneeus with 3116 WI¥:1£:I'£:as, if it is only in £91' =3" rscextiing the nansacfion dams mat require rc:gistrati011V;V 1 1. In the fixsfiant '<:;4;2.sV€:",'V.Ai:ifi§," beiow has rightly haid that the docxgmmt onfiy. AA¢_¥:rié1en'£:as.' the oral gift that has azmady :'V¥r)_e:efiV3:;'. afiéécutiffii. fliemféré it dams not award may regismaiien. Ha?ing._co2}:£ t€§ ';=3-u}t:h .~a conclusion, the Txial Court w*a$ in £.':I'{'()1"
hoiitlisgg fiiéz document having :1-::>t baa}; rfidllftfffid into " jV~-vwgifing cm" mquirtzd stamp paper, the fiefendants were "§,Q_ 1533' the duty with penalty. It is well established that a 'Hi}:>a_§ive1; if reducezd into wtxtiting, ifit is oniy in the 3{1£-fii"l;II"€ of 9:
zfiémamnéum rscexfiing the era} gift aizzeady made: it gamed mast Bf.
be in any stamp gaper, let"; alone being com;311vii3§§1ri»1j;=».vv regstrrabie. 'i'hé:ref01'e, only because oral Hiba was V. a stamp paper it does not mean t_'z1at_t§1rt: pm"J1sicfis the Eiarnataka Stamp Act applies to the same andA.?§i1é'=gidéiixriéafifi-.is"iA:;_' required ti) he reduced into «.m:m_g on 3 paa.}5i§r; '{*:xc;~':_ari1'§1g VA the mquired stamp émy as per Act.
Such an approach of the be3}§::\wv§.ié;}"1:ainf':it1fg' iilegal, when the': Court below has lmlé t~hnz;;t_v{h:::1'¥éV__v§¥:és..'E;1iba and the éocumem: in qu€ts;"iOf;;. a".;n3.€:rc"'Vrééo;Vfdi1::g...éi' the oral Hiba-
r::vide:aci:1g the into, it was not per:;1i$si¥33e:'VtEf)i5Vth;ét{3ffo¥;§§J £0 issue a direction to the de£'e::1(1a:f1.ts" for V stamp duty along with penalty, SjuchQ-..51i:€C£%iC%nAAi$b' and unsustainable. Sigmztsa the was §1§$f'{:9:np1fl$ofi1y registrabie and was not 5:91;:-:_ 1"e5b;at'«:.1,:£i'<::sr.'_i inn) writing on any stamp paper as it is Qnly aj1«*é<:*>+:§r<:jiv gift that has taken place, {ha order pg;-gsed helaw dirt-sting the dafendants to §a3r the ; duty along with penalty deserves ta be set ._a:5i.de. ' H 3:2. in the result and for the fmregoing, the Writ petit:i(:3'.if..A' allowed. Impugncci Grder is set asida It is <)1"dez'g£:i'* 2 V' Ciocument 311311 be permitted to be marksfd accordance with law. ' ,_ _ _ v_ .' % '-.Tu&qe