Krishna S/O Kedarnath Jajee vs Kedarnath S/O Kashappa Jajee on 28 January, 2010

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Karnataka High Court

Krishna S/O Kedarnath Jajee vs Kedarnath S/O Kashappa Jajee on 28 January, 2010

Bench: N.Kumar, B.V.Nagarathna

. A 1.. _ ;*i;r3V<:£'a,:*[Vr;és;'a§V1g

IN THE PHGH COURT OF KARNATAKA
CERCUIT BENCH AT GULBARGA

DATED Tms THE 28%: DAY OF JANUAR?;"2b--«1§;L'

PRE§SEl1'\IT

"I'HE HONBLE MRJUSTICE N.z<:rmA;§.i::   '  

AND"

THE HONBLE MRS. JUS'I'IC EZ- i3'.V'NAG'Am\ii*H§\.fA"*

R.F.A.:*i§;>;§9g20-ﬁg ._ *  
BETWEEZN  ' " 

Krishna, V   ;
S/0. Kedarnath Jajee,  '
Agezd about 19;,'years,'... '
Occupation;    ' 

Resident ofi_H0§;zse  132? 14; I  147',""'"

Station     _   
GL1.ibarg'a»..58551:01; '   «.   : Appeliant

[By Sri; '*Pf'amdt§  Ad.Vc:)C3;i:€}

.A:~&_1;:§ 

V  l:3,{.{;;.V_'E{2:$T}:a}..;3p2: Jsezjes,
-- A ' '--...s's.g€£;E.".:'E.§V§?€3a:rs§ 09:3: 32.1.5:-Tsizzesgg
 R8s~>£{¥.;{%:3t, 9? §""§{}%}.$€-3 Mg}, §««2~141_~»1«:EfZ.;
';':3§j£:é::§:§:V:z Bzgar,
Guiiﬁargga 585 E G E G

._ ..*Sa:jzaéE§..:a
Eﬁffa. %{€daz*::2f{.%1 Jezjea
Aggad £5 yearss 800:: h{}E£Sf3:'"£GE€§;



Resident of House No.1.-2--141~14~'?,
Station Bajar,
Guibarga 585101.

3. Punam,

D/0. Keciarnath Jajee, 
Aged 22 years, 000: Pris.--'ate S§;rvice,."""' Q 4
Resident of House N0.1--2w1;5§1~.15ia7_,  -'
Station Bajar, Gulbarga 58§_10§';o .. '

New residing at V1}aya11agar§  
Ba11ga1ore~56O 040. 'T ' 

4, UGO Bank, _   
Through Region:i1'N_{an_«agef  1.. _  o
M16 authorised Office unriiéjr   
SRFA and Esmct, -  ' - o "
Super Market, .   .  *
Guibargaéﬁoﬁﬁ 181.1. 2:   A '  : Respondents

[By Sri, S;VS"'»-A;i«:._pa11ib,'Ad1*o{"t;ite for 1+4
Sri';'o'Iia;?sha':f'J; Joshi, zkfvocate for R3
an. ER; '-'Pa._t_i1iw,o A'd.fv'oo__aief for R': 1,
F{espor:do11'£.?'€o'}'2..Stirytad)

 soﬁmls R§G"ﬁmR FIRST APPEAL FILED oxg 96 or

 f 'ooéo _g%{}E£I1'\5ST THE 5oooE:x4ENT AND oamm ogmo
  *3_€};E{3;2{}f}'2?o_.i3;j§SSED EN oS.No,3o§2g2oo4 om" mg FILE
'_ ofgi. "'?'«I%4£EZ__  Aoomomz, cm; JUDGE: gogwaoo

 23% ﬁeﬁivorod the foﬁowéxzg:

EQFEKESIQNEV. '8/§§E.,BARC:A.} EEESMESSENG THE. SUE'? FQR
?:5;R'"E"§'AE'§€"}'E\é7' AME SEPARKTE PQS$ESSiGN'

'?§:§s~3 EPA? atozoingg; or: for iioaii hogzyéoggg éfzio §E3;_"j§.,



JUDGMENT

This appeal is filed by the P1aimtiff.'..a§j§1'2-fig?'{he Judgment and decree passed by the CfO'L11"'{"«§€€1:::")i,,1.;g':,VVV"

E1213 dismissed the suit of't.he:'p1é1ir:tiff. fo1ifjafiitio-:91 and 7 separate possession. For thee Vpufpwese off; c}'0;r1'véni€néCa the parti€-5; wouid be referfﬁﬁl" '-1:0 in :E1T1_iS"Af?i.§3péfv{&1,V as they are r€:~fe1*'red ta in thé ~Qrigi:1é.i $1{4it.V»"

2. pI€3;int§i;f, as stai:ed in the ]_3ia.i11'{. is §\§3_1E3xxfSi~~ = ' Tiaé tiefei§2§:iéf1t»~ 1 & 2 are the naturai parents ofﬁfie. p§a.ifﬁ=.:.:¥f:f:,: <i<,ff6%:ndan%: No.8 E3 the emer S§,S€€'E° of . ;:%.E;3;1:.;ii§fi they cc>r:s?:.im€,€ Hindu "gain: famﬂy *--g;;§7§31??e£9f2ir:§£fij:.. Evi"§i£iakShara may hasidgiﬁg jainé. iamﬁy ataggzifcgznvzzzy pr<}p€:"t,ie;:a "§'h€:"<3 aréz fivéé .i.§€3I§ES 0? the AA pé:*:}p€:ri.i;::%5:s 3 vshzizéh ears a§":{:€:s§:'§'2:<2.E ;>§*<;§3€:"%:,i{;*::%; :::€::.":'§;§<:::::3stE in "iihe Sui": schedzﬂﬁz c<:e:'1:a§£s*{.§ng GE" 1°esid;em:§a§ hauses and E c0m.merCia} shaps. The hon:-;e N<:e.1»»2~I__41~147 situated in Station Bazaar is the am:es*t:.:ra1 pr<;;Q§:1<t.§ 'T._'and all Othfif suit" preperties werre 21c:{;uir{~:d f1'()m~-.Q«L£.t_'_'Qif,_fihe 're11tai income derived fI'C}1"£"l item No.1 i::y'i.If1Cv§:'xs:fé3r:d;1.f1t « No.1 from his father by v;irtu_e~Qf the year 1956. The said pr0}§erE3,*T§;&anss.3Si.$"of which was let out tr) varioms pers{:;n':~3 ar1d..vi_Vt:A€:Varf;s:';rér;ts;', The defendant No.1 had Vf{>i:rj$_hV{$;)'é":i;§.{;L1até<ii at Filterbed Nehru __Gu11j, if)'-.h}}sVAV.:?1ame and 21150 in i,1:;€ name Qf.._cii3_f€'11d2;;11.t"?;\¥Ca2.;% _ T118 a:'1Cestra1 residéiiiiai;iif11oii{$é's L451, E~«~'£~5?,/ }_~A.; 3» 457';51mB, xie45?;'%1~%Cg%%3457;my 1.457/1&3 are in posséssiém. C:f._ V§t'::?:;§i'2:;:';'"°£'.s and the j{}§.I{.'Z£'{ famiiy was E'€C€:f§;K7iE3§._{ §'h§3 r{::1'E3;1_ _i1*1"'<},0me {ram the sé-rverai shayg ané {f_»'}Eé;§:*: <}§i,E:_e $hép~--§ﬁ;.:»;:; been Eezezsaci {jig}? ancﬁ the Eemaizamg"

' $»?:e;}§3.$'u::s:*é3; "'§§.:ér;g§ '%§Ei{i8.IIET.'. Théj €'3Z1§',"§.1'{* family E§Ei'=i'E"3h€3}."S ._ 1é%i_:%§:}§?$«A€:Z*A§: ':j§:.é<:§ez:s ::f}<}:i':';1%:: fzzzzzéifgi "Phi: c§_<:':f€~:':d2mE. N0» 1... u.§j;§3;s3;?~ aisfégiﬁgg EE€§'x;'§S€x a%r1::.:"--.§'<te:% E2230 2: E}us§2§z;%§:;:~'~; 'Vi-';*.§}E.E,3i§'€ Q? 'ix-'i"::'::}r.-:tA';,<:;a§<: @:x'.s'{.:ibu':.i<:»r: 95 §}€3'S:'?.'.i€f'.i&{fS and fs:ri§;1§se:"s for which he had taken his brother Ashok Kumar ufajzze as partner and the said business has been fine1I2;;.c5ci bjg{ the 821.11%: of India and iih<:'reafter, in View _f7).f4'vZ:3.Z'.1}'§L;'r';'£?('1vV{'§1f3(I] requirements, the loan account was taken':0w:Af Bank. the -43;?" c1<:fenda.r1t. Due $9 1aCk.;'if'€X'j§f§'fi€3I1CV€ r:_m'r.:1. expertise in the ﬁled of th€ said »b;.:$ii'1Te$§;3 *~a_€1:.t:1fé.,__t}1e ' firm sustained severe 105.363 ':<f:S--a;1I.ting'hu;ge «. fi-1-",1"."':mVc':i?_1V1 liabilities to defendant N{j..{1§'~bankA."' V Thé;v.Vp£2;§1*stiff':wast; minor at the time when a1}*.§.hese Iiiisaéixrerﬁaires took place and he C8.me'""cQ 1{f1.(§'.-'SJ '2xb0LV:'t.._t.he ssafrztév Gray when notice and pubiished natifiication papei' abeut taking 0\;gr posséssiéém §}'f-- V'"'§§Au;l{:""----§i*§}pertieg. The piainiiff was s1,33.ﬁ§)rise:C§" 451$: '2;f:'0:a}"-€%A:"é§,t the dﬁfendzmf. Nos» 1 & 2:, fr: 2. E t:0 zixfail '~1<:.=--:m from siefﬁzlﬁanf; Fig.4 hasiiiy ',*;rf;j3';:e3:;':3:::'a;§?€:v€i;: {he farzzﬁgg pE'0§}€*.E73Zﬁf3S zmii §§"&i£"§Sf€1"E"€fd ihéi _ "S'$.fc_1}:n'?«::: .f:;<:,_iE7§é*1{'1a1r22:% 5:2'? 2-" §%:fé--:*§3;{§a;":i:" b}__.=-' '$53.; 0:? ggifi: deed.) E;-§:a::g§E; .§i,EiE? {§€~":£"e:1£ia1:";€: was; §E'1{?i}HE§}€f3i'.€'§"ﬁ", ':15; maéuzﬁ Smash gift" 5dE;€-dd T 5:k:L";:1_g a1dvam1'.age 05 the said gift deed, EU,"

_(~,m defezlclant No.12 steed as guazrantor for the loans obtaixled by defendam: M0,}. by mortgaging the joint family properties as security for the repayrI1em;:."'ef the keen. which factor is enough. to smell the of the defendant No.1. and even the {Q the family situated at Nehru ]C}t1nj4T'(:rti'1e}i)é;.;jge2. we1fe\glee ' mortgaged to the defeI1da1'ii;4_ .ber:1k 1n»'{ief:Vif31:ne'§;1teE the interest of the pEa_intiiV?f*.2§§ndV defen.§§af1t 80.8 who have got birth {fie preperties and therefore, creation Qf._,eha1e'geieééer' f19:;e'V"1egit.imate right andvif:fe;'*ee i' defendant 950.3 wi€:.houI:

see1;i1:i1":g'theV§v1i§n_§e1ieSte,_:~ Since the ﬂ€f*3i1§E1I}i' N063 was shifteﬁ .15 eB3.1:g:aEVe';'e' "fQ§5'§erL:sing he}: eiudées amd her em§)§ey1n'e::.f_é:§, She 50$ jemeﬁ with ihe pizzzizfzféff and e'S'«:.eu_e§3., Sh€;'fV §'EvE--E.§§."b€i6fi ar1'aig:";.eé ae {iefe§;.£ie.:1?{, 330,3. » 35¢: §:Vhe.V:;§§e*{:E§ieveue I:.r21::1sfe:'red eieitzzmeriie exeeuéeé e3? ._ 2% ihe deferziigmé. E\Ie.z3~ eank; fer fgzéhzze Eia'%3§;E§:£e3§ he-e égfweked time prznvieiene of the SRFE 8; ES}

3.5: §,ir;_e'§;:1:*E, ef the {ie§°e:2&a:1€. $30.3 ze eiear {ﬁe figzegrzeiai 2 ggiﬂ/ye,,.. .

* 7 _ Act ('the Act' iibr sizmrt} and got .issu€d the notice under section-E3 of the said Act. As per law, defendant No.4 is not entitled ta i:ak;e action aga.ins"t. the iI1t€:2*e:*sg:;t"'»0f th€ piamtiff and defendant No.8, becausse busin.e$s Laridsrtaken by the defe_13d. :1'1--2:':VA.dIa§To'.£ 3 prevailing upon defendant '* bus1'_ness§ since the f;i.rm»<:Qnstit'Lai:edd by h'i:nS€Ef a"';1d'h,_iS, divided brother. The b't1suﬁ;.r;;S:¢ the firm was moi for the of :19}: the plaintitf and defendant N§3_.3 and holders in the p';'opdéffic~$;%;'»rer€T:i0td'd'adlnittédhs partmzr in the said firm and fhé1<efQ:*€; init:;ai:ed by d€f€f}§;E3;E'E§C No.4 :5 iﬂegzai aéfzdd' .2:g2:iI1;e,»_i; "tdhe §r0vis1?0:'1$ sf H.i§1d2,: Law, a_§§a.r$nE--ijy déf.é'i":T.r:;ént.al E0 Eihéi interest Gf this piaintiff }&s§ia:> j§£>'».;;S'v 2§'vd.:3j;§_._r20r 3%. the ﬁmas <3? £";E'{-}é§i'§1i(}E1 0f atharges {}'J€E"' {.136 §}§?{?§}§i'f§€S in i":as;£::,:r {§€ff{*fE"2§3..§E'i' 3'5€},.4 dad daiezzdant :"'$0s3£.b:::nE§ 1'5 b&é.d"é. 1;:p:>':: if} E33516 §{}SS{i"S=S5.§{}1'§ G5 iide Sizif. A' ";;%:i95p€:'E,i€$ agéd _p§'<}<:s@d id 2'm=::*ié:>:"; E316 Same as pm" the Ezeiice §ubiisE:€id in éhe f£€"s}'»£';-":1 papa" and if {he Séifiléf is aw I execuied, the i<-:g1'i.imat,e right of the p1aintiff___wi1E be defeated' The alleged gift deed executed by'4.r;1é;»f§f:g:£3»nt No.1 in favour c§e.f'er1éar1iT No.2 is not bir;'d'i£é g~;_.fu:E3e p}a1'11tiff. In those CirCu.r:1St,amt§:§_, V ' b demanded ciefend3.nts~1 8: 2 ;lfC$meffegﬁ-,part,AifionVVVaf1d :3.s 7 they pieaded their inability in favour of deiézldanf ;§.£z:1'r1"tiff"§:di*3}éf:'21i}1ed is file suit, Claiming his 1egiiVi4mia'£c"'1_v/4" $h:1;:fc_.§n the suit; properties. V V "« F9ffhe"3:'f""5iEfe:M1'51éiht has filed. his writtﬁn staté:vn1<5::11;,V '\,*31"Vt,1,i:¢;1}y*~,_t:;:>n§:«er:ting for a. decree being passed"~--L1fr:~ ihé' '{€s«1ﬁ1.*i;.s4 as prayed far in tbs: piaint. %§<:§v€<:2:€:*, ii: .. {hit dim defezléami bank which is a A {%:::§2iiE€-*.:<;3r.§'i:":g_f« €§é3fenE§2mi fiied wrié;E,ez1 5s;ta.f.€m€ni canég-rnéing Vilhiii".xL 'si§§§;f{:$§'1:--ii;$f§.§"§"§. Ngi and §{€€E2§;:'z1aé:h Eiashappa Jajes .' gfajeer are $315: _pé1}:"€.iE?2€E'S sf MES; ASK. A. %T7$~S§'.'1 é';'if€ﬁ§'5£ f23;<:§§i'{y frag": {i.efe1f:é3J:i: I\?0.é% 0:': 3851252032. Jg{'s=:é".g,:§':{§ i:E15%; raiifzaiied Eaazﬁg af Rg§,%§~{§€3 Eakirig ':;.;":ﬁs.-:>§ 3 .. . , aw

-9"

Qefendani. No.2 Sujat'.a Jajee and Lama. Jajee siood ass guzzrantor for the said 1021;) availﬁzd by defendant-3§'i._V& 2 and that the defenéant No.2 who is the 0wr1k;;r __Gf.;' item No.1 of suit scheduie pmperties c01j.'£sisii:E1g"0f7--TiSg; shops simated at Old College Road Guibarga faveur of defenciant No.-4: for this__pt1_:{*;00sé ;:f loan. Defendant 3530.1 i9{.§fda1*na€i'I?: ;\?¥-'1'1G:iv-$3 '~@w33e'r of V shop N0.8-- }.433/ 1., 8~1«<i~I33 ?7.1_V'4g~'k__ sitiiatéci' fat: Fiiter Bed Nehru Gun} m0rt.gaged ;51'0pertié$'-Airiv favour of e:iefe:16éi'n-*.;. loan and Sm: La,1i.tia Jaj<--3§3.% deftssééfiaifﬁgj'E'vl§§4;'2:_:ix'h:3' 31$ the ctwner sf shop Nc;.8»~ }4?>3/s}:} 3~M s'i'€:.,1é;'E:.€;fL'E,_ :'ia:;'§;V4'$511162' Bed mad Nehzru G-um} mcr%.g§agé€i ii:§E1€,~:.-éazziji-6 favaur 03? deferzdanf Nzwie. '.§'h€ é3}%i%€i":'iii:7€:3_da§'ii Ei}.&::¥E«;§ had aiready issued démand ::<:)t§{:€ »A :V'a;{;5€§'~.V'S§§+?E}%ESE ﬁat EQQQ; in exersige sf ﬁg pea-356:"

'V iiniier :Se{:i.i@:1--«1;3 {2} ;"f%:. 3.122% 9 <2? {he Saki :'3;;{%'s.§ {:',;7é§E'§:§;Eg»: 'i'3.p{}'£7i i:.hz:-3 'b::s;*;*<;w%3r.s% Ea} repaay %;:I'1:': 193:3:

a:i'2::;:§:;"i Vef §S.§§93?§4®8/I" Wiﬁf: inieregi: arm} as ihﬁ b0r'rower--s hE1V€;3* faileé {to repay the said am<3ur11".,_the 4"} defendant bank t.aker1 posssessien of the ssuit_.pr€:1'}:>_€i*_ties on 2338,2004 U/S. 13(4) Of the Act 4": defendant bank pub1i:~;h£:d.._a Eiarnmtaka and Vijaya Tif35i'€S TCi(a.i1jf- _ '1.eW_-$5"

regarding taking pOSS€£%_f§IQfE (if ',Vt.h<:"'~,Vfﬁorigagétéi properties and 2';1ﬁi<:t't-i<31<1V§ the suit properties along --§I10rt.g;aged in his favow on v . .12.2§'A{VIVi'€V)¥§iJ;,_::V:: K and 25.09.2005 .N0.4 bank Cauld not auCf:i§f>?f1" ;3'f<§f>é'r;f:.ies during the pendency of 'I:1 i-:3; 5;§2:t.. are the seif acquirﬁd pr0p@1«'iVi¢$* Cv)1: V5('3i€.f§Z'VjI'"Ea§\E,€'$:§I:$'NOS. 1 & 2 and than tha 102111 av5a§Ee_d by, §'}m5in 'Es for the purpasé 0f j<>;'.::3;t famﬁy sf#:$f:$e§'E3"{.i1a;g; :>f lCi.'€_féndani:§ E is 3 ems': {ha piaiiliiéff, ' '{E§:.f€;1é2:1f:% E'Es>.£ being a k.:3,:*{f:ha sf famﬁgr avuaiisézii S16: Said ' ~. E<}.;1§1 a"_:{_2<_§ '2§é§é;hé3t $ai_d §£}8_"{.'}. aveza fer feamiiy :"3e{?e3§;*;{}r, {he éefézqéarit f\E0,3 h3.V{§ gai yégili: {£3 aZ.ie1::af;e aﬂd H3 ereaizi €§«:z§'§;%:;_'{%'2§.-'r1--9€.s;--'§ 2 bszézagg p?cT:}f€§T§ES {>5 g3E£2in"€:i§f' 23:35: 2 :.;,W charge {}V€}.' the suit'; prc>pert.ies anﬁ therefore, the plaintiff has no right, to chalienge the gift deedvV.e§%écuted by defsndant No.1 in favour of defendant declaratiion sought by the plaintiff deed as null and void as Wei} }f1iS.:'C3'8i._fI1.f(i"F'?31:tfiji{}1'1 over the mortgaged p1'0pe:'ti?_s cai:;:(5't be g:1Fz:.;j1€:<:;ci, 5313 the' Civil court has me jurisdictitizx:to._entEéri;2i;itt me claim of the plaintiff.

That §.,3trit:t_ 1fx'§.:ag%_s'=i;§f'a.t6:V iétllbarga has already paSS:'3dM'é11'I.ﬁt£Td€Vt'::§:'§;§V';' the Act and accerﬁinggiyt the at:-3ps far 8i'L{€i'i0§1 $3.16 Sf m0:r_tgage§:%" §§f@pé:rt,i'<3s"i§z1d<:r tbs: Act. and Eh€}."€f{}I"€§ the Cité-.233' c:¢:::.uFt.. has 1;Eb'1"_}?E§i"iS§h?:{?'tf§.Oi} to ezzteztain thﬁ Suit. Of 'é;.§?1€37 j§§E:.1i§;t1ft"vt'_i.. Tbs pktmtiff, in {'i{§ﬁ5.,EESi{}§1 with t§§3.§€§":§ia;r§;t:;%:Q3 to 3 fitad Et §2t1s»3€ suit with ax; intentien xa;*<}idvvg3é:§Tment of gimatmt, {Etta ta ths 4?" ttefstzdaat. isankt zéﬁt Qksfetidaizt <"ie:'2§&s:t that; the -.E§"tE7E'$. prgpiﬁiag am .«-buztchatseci fmm amt 9f the §{éiE1i1 fam:?Efg incameg but they % a,,...z'"' ' are the self aequ;1:red properties of defendam.s~1 8: 2 which came to defendant No.1 in the family pheeftition effected in the year 1956. Therefcare, No.4 sought: fer dismissal of the suit.

-4.

On the b€LSiSVfG.f iheV".ab0ve uethe;

trial Court framed the f011ow;in_;,§ i5:.sueS:~ ' "

ii Whether ﬁje that the suit pm-perties" aimeéistrai join': family"

H (if v;"§1+1i11Viiifi""'2112d defendants No. 1ﬁ ?».~.9'3"'? » I A' 'plaintiff proves that the gift " mead? N0..59"?5 dated 01.02.2002 exeeéieeii the defendant. Ne} in faveur ef €.?1e'e;e.f"endant f*€eK2 18 T1113; veid ané net; v.vA: '%s§:1éi.12g en the rights of the piainiiff ever the eeheduie pregxerties'?

2:-ge Awiieiher the defeneianf. E'«E<:s.z% the 'SS9 Baek prevee. 'aha': the 813%? eeheézﬂe pmpeeties are 3:e.£§:'f:.g_gz2ge:§§ E0 the B2151}: fer éjhe puzepe-:%;e {ti zxveiiiing the E53211"; fiem :'::z'm:'.;;i:g iheir gain":

_]3, family business, as ssucih Eihe: pIa.i11tiff has Fiﬁ} right: {:0 czhalienge the Same'?

iv} W'11ei1he:r the defemciarit: No.4 Bank proxies {hat the Civil--.C§:3a,::'f2.,:has 2 jurisciiction tea er1tei't.aif1' ":.h€ s;2;iit.__.t3r.gfaﬁt.ift1g ' inj11nction agairast the L1ef'e:1déL:f:t'1\Ec::.«5;!--éi;~3.pe1j Secti0nw34 of & SA}{AV19'ESf,5xc%i;'2*QQ2i? v} ¥&'I1ethe:'Ti:he . p:<Qper1y ifahxed and Ceurt fee }§é1i_d

vi) p_Eaij;i«i'ii'i' wiézrcraxzizs thai: he is

-------- _ "~h:1"i?E:3_g_ 1,§'~>1_"3- sizssré in the Suit: sCh<~3du1e vp1":.:;3.¢:*'é: 'A ' -= ._ ' "V3113 \§711=3é'5;e:*. {ks Plaintiff prmies ihat. he is €:ifi"i*.i::<iA{'.<> the rﬁﬁei" 9:" £§e{:1ara€é<>:': as»; Szmgghi?

K §'$5§'ie:t: reiiéf the pLE3.if'E'§;if§ is-2: §2z'1*§;§t1:3d ii}? Tizsé E?'*Ea§,:';_'E.§§f. in <>:*{§<'::° its ;3§*<';*2,?$ 31$ i:a15;»&:

"Is;:&iai§n§§:<-zéi h.iz:1s€§.f ass PEI-ER} and pmdu.<::e{§ E7? {§{}€31;£1T1E€3E'1€S " V' "' ma3'k<;~:$c§ as E-:x:.P.1 to 31?. 01:1 behaif Qfihe ciéfendanisg «EM. --

_;4_ 01716 of the official of $116 45-" defendant is <-zxamines as DW.1 and producted 24 cieczmlerzts which were marked as EX.D.E to 9.24. No evidence was let, in of the defer1dar1ts»1 to 3. I ' 'V

6. The trial court, on'.__ap_pr§%cia§;i0n 'af' §13_§:'*4'j;;:a1 and documentary evider:2:j£:----._Vhe1<:i"1fiat :p'i3.i1;?.§ff failed to establish that. 'gghefiuleiprgiaerties are joint family properiiséﬁ and de'fer1{:1a11tswl to 3. The_'p1§}.int;i1"if"fa§:I:e<§1' the gift daed dated' éX§5Cuté:CI"E)3? defendant No.1 in favour of a:'3d void and net. binding on the r:g:3ts%%of $5é' :§laii'1*:_?éi.ff"kwea" the suit pr0perties., The &€Vf€I'.f1da%i'£ bé;:ﬁ§"°Zéa3 s3st22:'bIi:~3i*1ee:'£ the faﬁii that the pzigperiies 23%.}?-:?.: mwftgageé '50:" me purpase 0f a,vaiE3'.:ng the ._§§§ar1°:'§i3:'_':'an;_:"ta::.i:1§,f jeim'. faizgiiy bZ15:§§1"i€':'=§$ éiiéd as; guizh thﬁ 3191" "right", 1:10 {:E2aEE€:r;g__§»;€: the, same, 'Fh€ V;:;:§'e::;::#;:s;:: has faiied "£13: §;?SEE1§E§§§S§E £.hz3;§ Eh? {T'.§§="§i c7i:'3u'£°'ii 112:5 me j:.:ri$5;:i£:i%0n E0 ﬁféiéfiaiil {he Sui? in 2»-ﬂew :35 _ 15 -

speciﬁc: bar ut1cier seet:ienw34 of the DR'? & SRAFESI Act 2002. The suit is property valued and requisite eeurt fee ie paid and that the plaintiff has failed to pre3te._that. he is entitled to the reiief of deeiaration consequently, dismissed the suit ﬁled = ,

7. Learned counsel f%§fA»Vt:h'e e_vp«lf_ais,'1t.ift?ap}€)'eVItaf;.t, assailing' the Judgment. ape! below contended th.at, in as" suit schedule preperty . ancestral joint"fé;frt'ieE:;}f,pref§ert§2~field.t}§"'}tis father defendant No.1 haxriitg "£ie:*iv"ettVj'V"tthe._'¥3'a1.;"§*:'e_' through the eetrhlei' eartition effected't't;ets;veet1.'4'EitieEgxttler and his brethet' it: the year _§9;::3e"* t.e.r1é.Vt'i3;e_V}:*e'.t"ere, the p1a.intiff ie having right in the e ee§;,éai*{EAe:i'e;:fy jeintettfztetiigt prepert}--' by birth 333$ thereferee :~3:::"e:::t_e_m:. Ne': has me exeiueive rigghte fiiifﬁléfi' te .' e:;§:eet:t,e"7;iEf:e:' gift deed in féléfﬂéif ef eiefeztdzant. :\.?<::,.2 er tie <::eae: athezrge ever the eeme éuriztgg the mE1':t':rit.§z ef tie AA piaitititéf aiid therefete, the mertgage maée 'By the ;/M «~16?

defenaiant, N0. 1. "x-*5.»-'*()L1Id not affect', the right; of {he pIe:.ir1.tiff. The other items of the surf. pmperties were acquired frem out of the renta} i}"1Ci€}fI"1Et derived from f,hev.Sez;4it.§tem No.1 and therefore, they partake the family nai'.ure, in which the plafntiii' .

As the defendant No.1 has r1<>V'».1fig}_1'fe.t3t:< iieed in favour of defendant. N<fwT.§.».?:--..;'.Vn respect (}£" _€};I§.:(ff:.<_§V*{H;'??{1 jc:>i::--3.t' famiiy propertiee, the mQ:_'§g'a:ge:V._»is :iQE.bin(i§ng on {he plaintiff at least to extenéi'Qf f1ViVS..ei1are*: and therefore, he cé0ntends_%Ef_1at %.:ee--1?ge 'ie.Vk'e..er1f§.t.1.efi' "£0 a deeree for partiiiei:"2ii1;é,d p0e.eeSeie1"1 to the exterzt of his legitvimatie gift deed exeeuéeii by defendant. No.1 '£:1 faveu:r ef <i'e'fe'1 1f<.:1a:1t 1\§e.2 ée net; bind 'ie 'ihe eX§.e_m. ef s§3.:::'e';». ' _ " V'*7E?:;%::" {:<*:'§";t:"e1% Eeemzeéé »:_':e2:nee%_§ fez' the 55"

Kc£e'fe%_:2{§eﬁ*§e Eezmk eerziemgied 'é.E":a;t in the: firsi: §Ee;e:3,e%. iihe eéiii. "-f§§e{,%" by {he _§3}a:"._:":'a'i:§'§ fer p:a§'i:i€:.i<H';. azéei ee§;e;m%.e .' .. §){§S$€:ii~3.fSiOE"}; met ;eaim.zs:;:2e§3ie§ ae is Emit: by the iv. u '5§>.',s;' provza-ions of Secttmn E3 (4) r/w. 34 of the Act. Secondly he ccmtended that, the suit; pr0perii§§3VTa;*e.V_seEf acquired properties 01" 159? defendant in:V"*'--1$r.i';i{§_I*;VVI' _.__£:é-.6 p1air1i;iff has no right. by birth and t1rL%3__i*e:i"<_3r é;' -- piaintiff Carznoi: challenge the.Ja£i.€:nat.jai§fi"' defendants-»1 & 2 in favom."

creating a c:.ha:'ge (mo1'tgag_e_:).

that COf1Sid€I'i1:1g the evideﬁ<:V;€-5;' evé'f:.~._if"it' is:',c<)3;1st.rued that they are ancesimi joi_r:ff"f:5::f:1§1__3}" LAprGpe;fi'.i<::§,' since the loan availed by the 21 karma of the j0inf'VVfé§f:1i§§vf,§s i::ﬁ€VV.:'p111'ﬁ{)é'é Gf ixnprovemem, 0f gaint famiiy ";1':e'ref0§*<é; it is far the iagaﬁ necesgiﬁ/*--..;i3'1d ti1é'b£5%:2e£'§t 0:" i'}1ej<}iat famiiy inciuding Iiliiﬁﬁf 2%;Ii:*}.§i*;¢re§"01"e, the ;3£a:;.m'._iff is estapped fmm . 'e?;a§.§V.€::g§:§g~-.:he 3836 mQ'rt,gage, Lagtéy he CiC>E};i€Z'id€§ ._{iE*1a:;; béécm '%;I}.i?'£i£%fi',€3& by 'ihéz piainiéfi' at She §:*i;:<:<3t.§g;:;':i;E€}§é 0? d€f7€:1<£e1r3t.sw1 2 in {}3"<§€2" {.5} gwaié ihazir EiEa'b§5'£if:j§* is fﬁpéi}--' iihér: Egan Ei§'§E{)Eii".§"i §'€<it€:?v€{i 3}}? iézéazzi 321$ .::0L "':{:z,:§Eif§; the gasps Eﬁkﬁii by ihe bank is r@<:<:»%.--"6:' the % cw huge amount p'<1}'E1b1€ to the bank by the d€feI1dants~} 81 2 and t.h€re;f0re, he submits that the trial is just,iﬁed in dismissmg the suit of the p1aintif;f;--« .'

9. In the light: of the 213':or<:saicj}. ﬁx-Fziﬁ-al_ '(:~:>n'té:I}tig3.:=r3, the points {hat arise for Our.4{)OI1Si'd€§'}2HTiOﬂ"iE?§ 1} :1-:1') ag"

iii;

Whether S'Ai_V,Eii'1~E6?"-..§}'&1;{;'i:§f;iOﬂ and separate possession 13 (4) of the S<:,§;fu1-"it.isi;itiQI1:'V.Ai "R?ec0nstr:,:0ti0r: of ,_AE%S€"i'fS:l ' amd Enforcement of ' = T. :21§;€resf._"Ai::t%, 2002'?

Suit scheduie propertias are the xj::>i;i?c' fan*§ily pmpezﬁes 81' the seif acquired ..&pr0p}é:€*€}'i7éVs sf d§:f€:I1da:1is~».1 8: 2? L:..%?§5§e%;.21er t.7E1::-. zn{3:*€.g;ag€t iihaiz, ES €3I{'€3§»3;E".€ﬁ by "'d:3f€nd:mf:-52-} &. 2 in fa:»*m.2:° {sf 4*?" ﬁefeadani; bank is far the iagaé mi-:{::3ss§i€y Q5 Eiéa j:::_i::i:. §am§§j.; %i:£:E:.s;:§§::;g" {he bitméféi: :3?' f§"§§§E{§."f pizééiiéiié? and 21$ SLECB it is 'birgeiﬁng on éi%1<~3 p§;:1.intifE1 appeilamf'? _ ~§9~ 10' Point No. (i): Se-<:ti0n~13 of the Act deals with enforcement of security interest SeCiio;x17'.._1£ .'3._V{3A) which is inserted by Act. 30 of 2004 came irfgftﬁ' 'f'%3:f£i:£;':*zs;i:it};_ effect from 1 111.2004. Sectionw 1 7 :2i'T~:tV":or1A;:xf§ uto any person inciuding the borrtgwer-,T gaiggriééx%éd bjff'-LL:a.r2;;;fT_Aof the measures referred to £»n-sgubwéectian [4_£)' c_fS¢gti30n% "

taken by the sﬁcured Creditéir" officer to approach to the or Appeilata Tribunal h.avin.g ju:ji£s'<ii.c:ti'§0iﬁ; within forty five days. measures had échexne of the Act, the bank has beéefx pawers to greased against thé.,bQé'rr3we:';'%;>s.:h.fi{:_E':v inciuées the guara'§:.t:<>r in regpect 0f ' ,¥;}:.a=: p--r§ipe§r'f;:{es_§ xvhéch Eifﬁ afferad ass S€i'CLEF§.§}F {:0 me bank "fC>'r"€h§: E{"é}:s.;:';5'23;v21§EeC?:9 A': the same U.§'i"E€§ if gm}; pagan i7E£'hG~~E:ES;";_1_'}G§" a borrower? is zagggriewrd by-' $E.iCh an aC§.i{>:2, .§§fé::?§$E<}§: ma{§<':3=. fay ﬁiiifh "%:::>z*r{m:*§:=.r $.15} app':"€}3a::E; $16 ﬁsbf, Race:-='€r§7 'i"1°iE3una_E chaiﬁemgggimg such &¥.CE.}:{':E1 an {ha 2 ~ 20 ~ part of the bank, If, after enquiry, the Tribunal ﬁnds the said exetion is illegal and in the mear1whi1e§'».ﬁfpsueh person is dispossessed, the 'I'1'ibur1aE has;"'b'eefnV--..,_yfeS§;ed with the power to order for restoratmn"sf--.§e2ssess:0n to. such person. In respect of the m:att¥3rse.1x?hieh'a§*e&ttybe adjudicated under the where 21 ssp:eei.a1...Vfo1?um is"

Created and eivii eourts * away.

Under the scheme V03?-..fV;}*1e: constituted under the Aet is the dispute beiweery and grant; a possession and that is the sf .:'hs,t Vi€'W sf the matter the suii of the piésirgtiff.ief'§ei_i"3ci'£§0n and separate psssessiss sf J V' . sé$.;-ﬁt seheéu£Ve'f:ﬁ*0perties on {he grounei that they age 1g1;"s-- gain: family prsperties, is which Ae§efe'§;eEs§i§:s¥1 & 2; has as sight; is bind 'éihe iiiieresi; sf A the §1§ainti_ff, when 5Eh€j»,-" ereaied charges 'sf; "assay" sf ' "s":s=é"€gage in fav<}'e:r sf é<%.fe:1{iamE 'sank 22.13:? 'Eheyefsre, fie Caiiﬂﬁi seek fer psz°§§§tie}:1 ami separate pessessisn cannot be accepted, as rightly held by the trial court. The civil court. is 3103'; }3E1i'I'f3d from a.cijud:icating suit for partition ﬁ1<«:d by the plaqiritiff and ther<;§'C%'I"é--§ <:0u.rt is 'us1:iﬁeé in holdin f thaii it has gfafg ..i.{11Ti§£1 iCI"EiO}f1"1Zf} 'V adjudicate the suit of the p1é,_vintiff:A lv ' 'TTa§E:.¢dr{i:':ig1y;:A;;Vf;é*e ' answer point No. (1).

11. Point No-., iii)': i:::._the certified Copy"

of the c0mpr9miseV,A'decfeé"passéd £:: t:he earlier suit O.S.No.53;;§-gf $«i1¥:f72§?s m'tVV1;1at, by a decree of the «.:oTz§1':=u. .1 {he éiypag-c»§mary"j'5in:. famﬁy Consisting of the piainfiff sziefendazii in the gamsergil cage and his §f\?'f3_VV¥3§€)f'}1€' E'.S 'é1'EC§ their fathéar was éigrupted by v;;*a3} ézsf. partiéionvvgﬁétting their re.3;3ec3i".iv€ ET/7"': Shari? in ' *;v,§::é *:3; *,:mc_§31sf:r;%LvE'join? fam.ﬁ§* pmps3:'t.i€S gang} éefendant megs ;2_1~:-:84j'.V;§§v':e:: §;;?%:"*' :--;E':ars3 3:"; '£19: Szuéé pE?J"i'i§i{}1"L Eizem A' No} -..<::¥§ ilhﬁ préjssssuii gm? 5;<:%:<%€Ev.§e p§'{;;3€r'§:§§::$: Eiezii Eaiéen ' .:1;%§§= f§§".1'cE§"€f if €h§;% E <"}é3i7en=::§a.I'2§ §"*:=%§2r<:se::i.E:1g§; E 5 17"?

--fshars in the 3211:? preperégxi Afteg passing: sf the gaid § compromise decree for pE1§'fiEiOI1 in the yezzr' 1956, there is 21 severance of joint famiiy ct<)pa1reenary efe'.'the W defendam, the father of the piainéiff emd A' 1%"

defendant. In fact, the 151 defendant.

about three (03) years at the igiﬁzgé Qf. f:"éi'E'.d'Pp-vE3#;i§tiCI'l effected in the year 195_E3.__ which the Em defendant ge't.._uz1der theeaici} partition, though it is separatr.-:j "pro;§ez'f.y',:hS'.:2fgif~as his brother and father is e0neerneci.,.weAuid"i;';«;" the zaature ef ancestral 1§;ai_ure".eisVfa.}:_V 1}1:S"soI1; the piaim;iff-- appe1i21ﬁt~e. i$'~»eeen(:é:§9:fied. After he grew up, married and«x;£2'.E3:en z;he"»»p1aém.iff" was born, the saié sen would 'vavuvvrigfcit. ifenei E\Ee.§ ef the seheciiﬁe property '£}j;:f."::3i2:*gh§'v~--ae fiheVF?-'Vde§*e§3£ia;1E= 2::-r:& plaimiiff eer:sf.i'£'.::€,e a "::;2>§;iei£f§f:e_§1eqf3?,"_}~ 'Ef"§1e3: being; the mzembers ef {he jeim, §a::1i§y.~g:eéf.err2:é<§ by Eézzézs E\,»'i§§.a7:§§:asE§az'a iazmf, the _pEaiz1:iff Aaee;1:£':?£€'§'§g_§E';£', by birth exziy in $3 far 213 iiem ?€e.2. ef iéie ' és--:a%;."Ef eehedzlie praépeﬁy {:i{}:>E{.:€E:/§'§'E-€';{ix 'E'§*:e '§.§"§::1E Ceuri .fh3.s eemmiitzeé eerieus ermr in ignering {hie Ewe undisputad fact, whiie hoidging that the item N01 of iﬁhc suit": schedule property is the seif acquired ;Jr(;;:.ji33fty of the 15*' defendazlt, the father 0f the plain9é:i*ff§,Ag;§3'p§é1};éznt herein and that the plaintiff has no _th--e.

said property {item No.1). D1": :17§f';",;"F§1}5pI'gQ'iE{T'i()f1~..fgfl.$5.6 entire material on record,' we aré._of"'i;he <:c§'n;s§§iere_§§:1 that, only to that extemi, ._v:1*€€orvcj1€d by the trial ceurt is liabie é1(?:COE'(:iiT}g1}7, we set aside the same. _ in st$f:jf::.tV.:z.s;"'é.I*;«et <§ih'ér items (iiiem Nos. 2 to 6} of théi .S'L1if, Vsch€h€1_h':L1_l'é"géaperties are {:Gn{:eI'n€d., ihey am acq;u_ir€3ciLi:'V: $586 in the 31211126 0f the E5? and 2?"? d'<ﬁ§f§*r1%ds1z1'*:'$3 th'%io§%i'gi'Vs thti S2126 deze-3&3', The {2Ei.S€;'i ef the '§;;E_2'::"1:1f=.§::i:'»7.%f"_'hizhéaaé '§;.hc>£~3€ p':*0per£I3'.€s were §13iI°€?h3S{;'.€i fmm Gui a:éf.44i;h§%v-2fe:§':£.aE im:{}:1":€:% {§{%:"%¥:;*€2 §§'{}EE"i £316 312%: .i§{~::r::~».':. and Eh€?éf{}f€, {ha}.-T' ::":_§$<3 gartaks 'filhﬁ £:._E:a-';§'a<:fz&:':" {:5 gain? f222::21'§§; A' {:§:,:§fs3.§°<t:é::"a22;§*j;,r ;::°{s§;aer*a:l:::s-3 in va'%:i<':h ?;"..§"i§:': gsieiéméff has; right birth camzai he ezaécepiﬁd, Aéiniiieﬁéf,-1 {he Gthar 4 34 , properties are st'.anding in the name of the 153' defendant and his Wife 2% cieftzndeult. "Fhaugh they constituted a jaint family, merély because they aria the of joint family, there is 119 presumpt::i_o:t1 thatihe stands in their names arf: the3...jQint g5rrjp:::rt1:eég a when the properties are '*fir1 When the plaintiff c1air:2_s"'~...t_'.hat.'"th€:£~;¢'»p:f(:ape:=ti'és are acquired from out of the zfenttal-.ii1cQme é€vri.vevﬁ from gait item No.1, it is faoi1*t'E;ti:1_i:'t.§3 éstja.bI'ish hia Case by adducmg cogmrlt ;:ind"~§c1_iab}e 6:v':.si.die1.'1Cet 011 the contr"eii*y';t. €{\?idé§1r3§i'e 0Ii""'f'éc0ré shows that the 1%"

defendamt isr:§at;*r3{if:g 2:--. busairiess for the 1aSt 35 years:

and they ~a.1"e"'--n'i;'af r:b§}'2*.t. {>136 b?..lS§3{1€SSfI1€i'1 in the C}'.t.y sf Gzgibatrgaht a.;§'ct"'t41r:t.§i'€£:0re, the burdeil is an the piamttff . A 'E0 gpfG<.r€"this caséttthat. theae p::*0pemes airs €tC€§Li§.£"€Ct {mm $335. reritzﬁ iZ1{f(}'1'.E}€"3 ttezived {$031 item Fig.3 '-Afpfzf=+:}pé:"tj;.?:.-. Ehzt ihﬁf mat.e;:'§a.3; am resarii s;hr;3w$ that, tits §§§7(3§§;'?{.§'. «-?;7~Jt:i<:h fasiii $10 the Stzgzrg si>§"t§"1é§: EM ﬁafcitgtgtxtt. in th€"p;€:§"iitten effeezttﬁdg in the year 3358 %.»-*i:»:., titan: Nat at ggﬁn.

the suit schedule pn:)pert.y was a residentiai preperw. Now, it appears that the said residential projﬁrty is converted into Commercial property where A' 12 Sh0pS. But in one breath the p1aintiff_S_é§3=rg"{AE§'ait th€;3_g buildings were constructed if}. ' anather breath ht' says t:ha€.'_ t,he«sai'd resirié-zﬁiial was converted into C0mmer\C:iAg£1 in th'r3"--yj€-:3;':if 1988. The plaintiff has not "s_:y'»ivd'ence to Shaw as to when the said conyrer;éi0n' -917, r{éS;.i<:'1:%l:§;i'é1i building into c0mme1'ciia§_.: p1H3;':fé . """W.he:1 121': MS speciﬁc:

ca,g€ Vth'éLi,. jiﬁey fifi-32CdfiSvf.i'i,I.C€éCiWfh€ buiiding, there should be sQ:'1:1é..eﬁ;:{i€;é§:€ i:é;x_ Sh{z--w' from W'I'§E3I'€ U18 funés ﬂawn for such ar€~vCoz1S'§ruvct.i€i§1 and w-'h3;'{. was the fﬁﬂi. fixed far e'3.C§h ijcsf §§i%z€ sh0:p $';'"

E;~'3{ The giaizitéff zvsizie-33 0:": ihff éié}"Ei.§E°§Si{}i'1 made by A' $18 z E??? ﬁeféztztadgmii: W':1é:rei:1 he adnziﬁed bafara the 4"": A' 'f€$p{>:1£§.€5:":%T;. ihat he 'W233 ::*ar}::i§:§§ §§$,@§{"},f-- par :::a@':':'ih

-- fmm ﬁach 9f the shgp as rsmais; t.0§;a§f:y amsunimg ta W35- Rs.4,800/-- per mcnatih. The question is whether the said rental inceme is sufficient to acquire the other ifizeme of the pmperties, as Qtonterated. by the pe1:.éi1:fatifi'?. The family consists of the plaintiff, his father and mother and if that is "ef Rs.4,800/~ per month deriveciffrogxixhAiiein " sufficient to meet the neee§sity"'Of {he tizgtt. View of the matter, there ::;1e1euSv:Ta§.}e:i1v:1b1e to iihe joint family ti) acqta-ﬁfe <;;;the'§.._1€.e':ne of the properties in the name of 0the:.m:embe1fe.e0i':iihe"'fa;rhiiy. Therefore, we the'._'ifiéj:eria1 on reeerd that, the plaifztiff that the ether heme ef ihe suit s¢1::%%e<m1e'=pr:§peft;§'s have been p:3rehas;edfeequ.i.:°ed frQ;11LA0u'5£hef iEie L{i<>:£r£e€: famiija mzeleue ie, the reetei ii-;f1.e'e1,;r:~;e de'riveé'i*r{3e'1 ihe ieem Ned :3? ''{he Sui? seheeuﬁe ' _V§;repve:'i:,x*;..eV Tfhereforeg we do E13": ﬁnd 3.31}; jueiifieeiiee is " ~. the fimiieg reeezéeﬁ by the? Erizzi ee:,:':'t: i.he;i:' eeif' v.e_equ§:*ed ereperiéee ef the Ede" éeienéané; and {he e£fE:e€""§teme ef the E§i,3.if'. eeheeieée preeeezéee are She 2%"

37"

therefbre, any a.}i<5na€;i0I1 made by the def'er1d21ntsw1 & 2 in respect of {.hOS€ propeﬁiesg are legal and the plaintiff having no right", 01' int<~:1'e$i {)V<'-31' thtz said pV1'..r._3 j;r5§rti<<:s either by birth or during hi3 life time is fzfgjm challengixxg the said a1i6:nat,ion. _-"A::?£"::crd'ing1}7, We, answer point. No. {ii}.

13. Point No. [iii]; 'F }_>€jEJ_.%'ﬁ€d.»'L§{}i;£¥1S€'j.7ff§1? {f}€h defendant No.4 has canVa;,s ?sed alfezrfriaiziwz"arguments"

In the writ,tez"1 staiémeni.; H9[:he- Eaaiﬁ-E; has "ijakem $pec:ific coI1£é'fif10Tn.iTt.hafli sL:i_{"pVrc>perties am seif acquired prapérties o{ t%1¢~ix?'---.__d'0{e:-ndaxzt. and as Such, Certainly, the _Vp1ai§ﬁiff ca.,:1n%3t.'h2aA.,-'<3 arzy grievance *es.T-*1?i.h the said préipfﬁrtiéiﬁ \--x2'hiC§:"'é:re mortgaged in $333611? of the bank. ihey centeméed that the joint famﬁy €hfE:~ ;$§§égf:%1?f§" mid &efez1<§a£1§ was rzmnimg a jzsimz. famiéy AA §:}ElS§23;{é$$ in ':;h:*: p§>.s;t.:E{:;Z{§e and fertiééxer 3316 §:§'i€3§'€'ﬁf{}§'€, 331$ p'?;:ii:1Eéff 8.125; «:éa~§€:§1:ia:":€: {§{3§§§§E.§'{,1§.'i,€%{'E 3. jﬁifli. §a:m§§jj,=-* zmé T Wizen 'tbs Egan 2u:'::1ﬁ€ci :3 fez' ms: b€E'}€ffiE'. af <--::.3f§§r<«: joint E _3_g_ famiiy business, it shcmlci be Construeci 21$ legal necessity and thczrefore, the plaintiff is est,()p1:§édjfi'om challenging the Creation of charge or a_Ei£:na.ti{>:f: V.r_1_f1':3LId§:" by the 1-9' defendant. In the evidence ._e2f{i€3pi saying that the Sam 1.0311 is {or 1§:;_{2jz1 u1?1e"(:€sS4ii;3;~._g;1'1t:{.far ' the beneﬁt of the family. there' adduced to SLIbSi8L1'iti3'{{i. t.kiEf:'V«_xS'2ui1u1e. " t.hi};: Contrary, the material on .I'€e:EV(}3E_%(j"C1€A_;c1I'}§:* ﬁii:::{:»§<§'$~s%s that way back in the year 1.956 t':he....p:2j,rtit£oIz..L in the larger family of that time, the 15?-

defeV:j_'dEi1':£ bdjéfeigad 3 years-:., The jeint familxybuasinssé' ivzis'-~2§}1o.%;I:ed to the shame of the fatha" of 18:-V.ciefe:i'€;iaV ;*:%i'..i.:1 ihé". said p:;m?.iti0:1. The learned A C;:§{:n5$LeE 133:' EhéV§51'3§fir:Eiﬁ"~appe1Ea_r:i, p{>i:1i,€d out {mm the 'V§=;a:*§iéi'>~,§€%:§::*if§%~~ fa}: _pa:'f,§ﬁ<>r1 that §Zh€E'§3 an: m-*5} businegg {::r:,_r1'i<<f.*£,"i* 5:25;; 'by Ehé: jainit fa.miEy' 'aziza, Kérzazzza §@§.2:«3:£n€Sse8, AA 'E'he EZi_:;:"a3taa bU.§3«i§§€SS was aE§€>€:,'s.€{§ iii} éhe s§%:a.:'§3 {E5 fa3:E::::3§° d{3f€3:£E-déiféf. zmii a;§€:§-:*§' hiss déiaih it §5%:<:»:;1Eé ~7é€vGhre e1:n0ngs£: his tE1§'§5:<--': 3303355 E:fi{?§Li§i£"i§ {he L. ~29- defendant herein and in ether words he crontended that after the death of father of hi defendant, the 155' defendant inh€Fit:€d the said Kirana busi:n,esiei._Vand therefore, Kirana business is the joint. i'a;_eii'1y--«'1:;st:_si1<:2Ve%ss3 of the plaimiff. Once the family propertiee{~de2te1ved_:'by metes and bounds way bae1§=.A:i'n there was a disruption in tlie-..__st;e1t.i1s tiijeA..;fa,::ii1;ér a,1:':..d* c:0pareena.ry Came to an e:1d:"at:_the t:irf1e~ xehenfithe family properties were })E}ifJ{.i.¥%iOI1L:3CE{§11f1§'.J§}')t3"pI'Op€iI"U€S allotted to the respective eiiagrezf c5i7_£Trie ivpaifigies become their sep2};:":ite"pteopei;tj;i. f"'».§?L'*aeIi._"i'f"t,he Said Kiraiie. bueinees werevV"-a1--EettedVV ef the 151- defeiidant, it beeeme se,;ﬁ-aretteA"'..}3reperty and after the death of A defefida"{2_t., it deveivee and it eheuld go to "._1.isi"eVe*i3,e;.~ and EIGHQ eiee. Add these three eerie ee:-Quid'gfsﬁéiiati pmpertijgs by 2€:"t'tae {if €33;aS£~3~§ tieire but etiii n it is»; .§§eps2tt"21?:.e pi'epert}; the §.:>m§}e2rt.iee dd net efeveivea egg' i2vVs:z..i°%::e<>re;%:ip éifg" Sueeeeeiee tiff; a?i:"t,:.ie ef the? {i§£iE.1S£E in ":§é_'§?'{}'i,§Z" ef the iﬁi defetidem. and therefore. even if the 15% ¢%

-3{)~ defendant inherited the eaid Ki::'a.r1a bLI1SiI1€-SS, it is in terms of the earlier pa;rti't.i0n of the year 195§....VV_e*-.!A§ided to this, the £03.11 obtained by the charge in favour 0f 4?" defen(:iant: by"'ﬁ':'{3ftgéig§ij1g property is for the pesticide the said 105111 is net for VKjv';;ét§ﬁ:5:-Vvbulsineseehh which was inher_ite_d by "5?3..Edefende.r1€. ;i.e.,, for Kirana b11ei:;e3s:'- pesiiieide and fertilizer bus:;*:e_es bueiness of the 15* Ci€f€I1€.Ci'€::"f}._'f.v never carried on htuhehvéiozkxz and the $03,133 have beezxbaﬁglaiiede ef the 1%? ﬁefenéahi fer the purpose Yer v_épes.i:eid.e ﬁnd fe;'ti1_izer bueineee. in these e'ire1:imste,;e.ees, Vvhhhihhe {'.G'§.'§;'[€§"§EiO§1 that the Egan was "a1;zi*§*a:f{';§'e.§q3<E Vtevvégrarry en jeéhii famiiy buemese Eifid it was Eirz,-'sgf §ega§_;€?':e<éese£§:}? Ezzqrizzdérzgg ihe beeefii; GE" ihe miner AA hag me" ezzbeiazgee and {EG}'§S€;?{§E.§§§1'"i§i§9 we heid ihegé. 'aihe ' =.VV':1<:=::E'§ge1g§e e:*e5e:.ee2 by {he {%efe§:.{§.2*z§:at:.;'~:w§ 2 in f:»35:eL:r ef

--fihe 433 ﬁefendant hank is met 50:" Eegai neeeesity of ihe gw ~31» _j0inI: famiiy busmrsss ingrluding the bczxaefitt of the minor 1.8., the plaintiffwappellamt herein,

14. For the foregoing reasons, we hoid éE'hai". the property described in item No.1 of the s;11i§._5§<' h€%i§.V:i'eVia an zzncestrai properyy. of the p121inti£f~a§);:3<-3}1afii:"

therefore, the p1a.intiffbe1'ng ;;i member' of (3ep2}:f(:én:iry T has right over the same by birt4ﬁ__2£ﬁc_i c<}'n$€:qf;£';3:1t§.§%;hé entitied {:0 21 share in ite:11V_'E'~1<§;EV.'1-Qfwfhe suit:

ssctheduie property" TI"}{*:.""1_":as jg§i*e_Gda:1t:; gjiainiiiff and def&j3*:'déir1%,..f.E\30."f3 t;19i€?j {son and daughter of d€:1'_'ef:L:%a:«:t$~1 V ':_2._ \z.?g>3;:«E€:E' be a qiopzarcﬁnzzry by viriue of thﬁ _ H.in'{:17':,:_ E3;1?:'.c<-:"Ssi é3::z Amendmezlt Acti 2035 and {}?z€'F%Ef£§f€5. '{1'E€y' Véiféé emiﬁed :0 21 share and iharefors, 8.3} 'f:§§:.:eé: %{§§f§'._;tzen1 wémid b6 amitiiesi '£0 1 /'3-'~'<-3 sshzzre in '$316 Eat-~:§_;_1'<:i _:%v*'zz::r_:"1i'.w'E\é's:2e E4 in $0 far as ﬁzz-3 o§;h€:§* ﬁems sf 'gixe 512?; A §§"{:2p'é.-%.;"'i§€:.§9; 2':.}?:"€ €{}§1{.f{%Z"Z1€:'.{§; :'€:':i§2{";{? é;§'1€§,e* are mm: '€316 ~ E131§{fé?E=3?;'IL§"£¥.§ jetsmt: fzgzzﬁiéy §'}§'{}§}€'E"TE.i{3'E§ zméi as-5 éiéiﬁjg giré 5:»:-Eéé"

E3;CEC§E13:E°€C§ preperééeg Sf {he £§e§€2'1c§a:1"€ Nea 1 3: 2? the 5% 'W/I",..

plaintiff has no right over the said properties. In that \fif:'W of the matter, pass; the foliewingt O R D E: R E) The appeal is ailewed in

ii) The p1aintiff--ap}3e1{§.e{.£;i€.: '1'1er9e._in'1 'A 1 1/ BN1 share in iien1aN_Q»L---1VA'of t}'1ee_-esuiet'. s"c;f1':':-2<::1V:';:~3.<Vj:' property: _ 2 u I V iii} The plaintiffs in» reéépeeé Of; the ether items s.'_€iit:_eV€:hezﬁ§i:1.e p1'oeef°t:?ee stands dismiseeci Judgment and

iv) {Q bear f.}aefi;." own COS':-s.

.. 2.5%;

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Karnataka High Court

Krishna S/O Kedarnath Jajee vs Kedarnath S/O Kashappa Jajee on 28 January, 2010

Bench: N.Kumar, B.V.Nagarathna