Karnataka High Court
Vasanthamma vs Siddaveerappa on 20 April, 2010
Equivalent citations: AIR 2011 KARNATAKA 54, 2011 AIR CC 388 (KAR), 2010 (4) AIR KANT HCR 708, (2010) 3 KCCR 2047, (2010) 4 KANT LJ 66, (2010) 3 CIVILCOURTC 615, (2010) 4 ICC 486, (2011) 2 CURCC 57
Author: Subhash B.Adi
Bench: Subhash B.Adi
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Belliizd I{.S.R.'I'.C Heapitai,
Rastriya Shikahana Tmat,
Opposits tn I%.V.Iz1stitum cf t,
395 Cross, Jayanam 4*-5 "'1" mock,
R203) $fi. ,
Sin Lam $
Aged about 43 years, " " .
He.i5, K.S.R.T.C New quarmrs, ' _
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Anunalfi Hafiebew-1.; post,
Melulmbe Ekbli,
Pawvapura Taiuk,
Mandya Taluka
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Rsiéj Srfzfiasavaraju,
S] 5 Late Somashalmraiah,
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Dudda Hobfi, Mandya Taluk & Dfifiiet.
4{d} Jamrwuda, $1 :2 Chi1%¢hannege:wda, Aged about 65 years, (3422::
RI 0 finial Village, Dudfla Hobli...
Maxfiya Taluk Gs Dfifxict.
5. Sri Bammagowda, Sim dead by LR's Ea) "_-.
Sin Late Agata. about 65 . ' Q°¢'1®'fl.
R:maax:%adex '''' Wm I}uddaH}:;bE,-- A Mmdya 'mink & .% % % W} as Laiae Sfiiqgaéizdag Kin 'Vflhm§ % 1 * §~Eahf§i,, r % zsmayg *ra.ma;1':rm:m.
T '3;'..::[Ixb3 Ififi, " _ " smut '$2 yw, 'Ric: Gamdal Vilma, Duéxla Ekfifig Mandya. Talmk & magma {gig 3z~;,& % sia Lm , W Mmmmm ruwn WW. W zanxzxmmmh mama mum GP mmmmm mm; mum" 0? mxmmm mafia"
ssgfig ' '~Rjc3.Hu&m'¢§ X A Dufifia Hahn, Aged about 38 years, R} o Ganadal Vmme, Dmrlda. Enbfig Mandya Tahzk & Bisuiét.
(iv; $ri.fir'1ama, SI 9 late Shiwuda;
mfi shunt 35 3 Rio Ganadsl Village, Dudda Hebli-..
Mandya Taluk & (V) Srichaxmegcuda, S/elatze shmgoaaa, * Aged abnut 34 Dudda Haw;
"$355" 5*"
sic: j A S/e Late Agm about 3,r¢a;fs.,"' .
R/:3 ~ Bufififi 3i@mk%% n « %%%%% 14 « %%%Wd¥a%W= _ Sic Late Ificslhgaéuda, fiizme 355 LR; ham 1 has dsehatfi,
-:5 34 _;'fv_'¢ : 5 about 66 ym:-33 Mama Taluk & mm 8%. $ri.E.M;.adapm, S! at Pm: Bhagpw, Mad abmzt & ymm, kam ', % :'3«M"°W"%""";a memiem 2m.mewmwrmemw_m..» mu wrw 4:' MW: - j-cg.»-{fa-w-um Mr nnmiflmlmmfl HEW?! muuwn LIE" EAKNMVAKA WEQH CQUR3' 0%; KAQNfih?A¥(A gig" CQUW? C3? K&RN&"§'AKA I-HG!-Q RI cuflumm-e, Duflda Habfi, Mandya Tahxk &-
S/'0 Pujaari Cw&l3ydaia.h, A 3 ' Aged about 42 yaars, R] o.Ha1a1u 'Village, Dutlda Hobfi, Matflya Taluk & Dkfiict.
19. Sri.Pujari % SloPujariChikmhydaiah, Agadabouifiymm, ' A V _é Ric-Hofahz ~ jg h 1;:
Dudda. I-Iobli; » ;
Iuiandya A T' _1j "fi _ Rmpondenm T1'?m'--.R&'9. i§'fi1fi§"W~$».-~100 at cm agaimt the judgment cigar'-t::t== ffigated 2715,2064 paaased in R.A.Na,1_1/ 199963» af the Acid}. District Judge, éismiasirxg tbs appml mad Gfl the am d-m.m.1o.1999 passed in '*Q3.B':1§5,'_,1§!§i*1,'mi 'him file af the Addi, Civil Judge 5I'i*5u,a;§:::§aa?Icom5nganfcraé%i::ntt3is day? time "I'ifia%1ishrtl:xe3k3$ndantag.a?1:mtt1'1:a and deem gmea in E.A*N0.11!19% dated 2"?.f:E.3%4 321 'Elm fiffie sf Acid}. §'$'&ifit Judwg Mazfiya w>:=wwmI'xaw'I'mmWniIIr=&£1r".'n!n.»L wmrn awmmx-vrmwmmflwfi minimum WV' %9.i'l'k§"%J"Q~§fl"I'\§fl V3333?! knwuxl Wt' fiflfifllflfiflflfl d
4.. ? .u 15.1o.19w in c>.s.He.5;1991 an the ms 91' Add};
Judy, 3-..]1)£1.., Srirfiapattzza.
2. Respondent 139.1, and rmpon-amt No.3 was .
Court. Suit. is mm for the plaintifi are time the fight of ' an of 1156:? delivmy of pcmsessicn am mxxsequfiitljéiii'
3. 'that, may are the me rm pzamzims the man? sf the jeim; fatally' ,.
sf vaamamuaxa, wnme, mam V Tahxk, mu? at .
tewmés disaharge at' aid cmbm, 153$ 321$: aeheéuie prewar mmfim' a.
X m mg-gage amt dataaé m,5.195*z, Dafcnéam 3. ta: 3 wmra put in peaamfian cf prawty fer a af :2
- vww » mwwwwv wwwemw MM" nmmmmamsxm fimrw fiwwufll M" K.i~'aENM"A&€A HIGH %iJRT 0?' §(AM%%&'FAKfi» MGM CGUW QF E<AMfiA"§'AKfi HIGH 4 a. 8 m January 1959, dezfenflant 1693.1 ':0 3 ware radfi the . I-Iowmmg dmpihe af dmnd, defmdanm 1 ta 3 d1.::1..-_r;gt V pmwuion tn file. a suit thqr mm 11:: kzmw (in went to ma fouml that ;: 2:; 5- 4 ti) 3' Aaca:>e::'dk1giy,.V£i'é.fé§.~i§§ia§;ifi.:_}$---ta: 3 wm implseaded in the .A can 33 tkmt tztauaaa of ac'®x:i Jmuary 1959, warm the perm' a at' as an fifi in Jasrzzm I991? whm 1 En '?'é?fi mi: ciww tn fih any fitter: statammt magi mam: am suits Bafarafiant Rafi ahsrm fifl a - -2 fiztw afia mmmg timt Em WEWW wwmm ma" mmmmmammm rmwm wwmmz WE" mmammwamfi mm-W; Mumm WW mmmmmfiflfim WWW fiwwuxi Km" mxNAz'Am MGM €.;€;L}%$E€"E' W?' amammymma NEE!'-E Q ..... 3 ..
has purchmeé the suit wmdufis promiy A' rams' name. me dead cimseé 1.12.1933 mni mm fix poasmsimn and enjoymnt-Ia? the' pa-apmy and hm aka made schedule praperty. He: alfi ed hm-rad by time as the suit 'as mm the daba at' am% %,;,¢¢a dated 25.1.1979 (if the piaimzifi 'p-erfwbw. the tithe by Court, plaintifi 516,2 in hfi evfiaxmes, he x2:;s;I§1 m 9}:14;% the MM cxf aefmaam, gut d as aw»: and mm % 3&5 'm suppar: aim mm am gat m $2? in his mifiaxme. _ V __ rm Qmxrt maé am am area} and M fary m:fle:r1m' hefi am: pxainzm are me af the wit sahcdule pmmty and have proveé.
Q 3 § a E E § 3%.;
3§ x Q L;
x Q 3 § Q 2 K § Us 0 E52 3 S is m § 2 § E E % §
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-- n juamt and deem sf the trial Ccrurt, dafendani % préwrd an egg: in rm..xa.1111999. appclhm Court by its judmatj%%ja&~aa' 27.3.2004, an ma-appx'ecn%tionV of :§1<ag oral evideme, has by Iwkiing um time and dwree af 31¢ u-is: both me '2: datad 25.1.2010 ting me fengwm substantial qumticzi af iaw: V J «mm fimim m1-aw by the am perms and as a rank 9f the sacrum sf Arfiaba 51 $1" tiw gmugéatm Am} « submittnrdé that mgatsreé; daed was mmmztreé by the phirrfi an 5i1Q.1'Q57. 'rm um-figs @%1@ was far 12 3% 3% £23" Jamzaxjgs 2%§& Eifiwm, fiamtm fiid mm «m«4w0'WWIInw mum ww--mmuuurvarmlww a mm WW" W mmmmm mm WW: ur r..AKwm".4mA mm-: mum Q? mmmam. mm-z mam' W mmmmm Haw « "K3 .. .-
1191; 3%}: fzsr radmption at' mcrrgages or pemeaaiefx' my my ascfion am: right mm its am:
redwwtizsn, In turn, 3?' clafmdant gt. sale clwd in fawn: cf amen: km.4%%9n%4%¢?'$.1%.j19§'§ thee extmt of 3 mm 25 gxmtas aka exiecumd one more if 210.5 ms ma atent cf 3 No.4 in mm, emcuma of em defmdant and xiii??? me daed in fawn: of tmetlm wmuted an gated 1.12.1%3 in famur 053;» ,;§m* Ff M Mmzm rm been in mm suit schedule puperty mamam has mafia immvemt in tin am ' subtmtwé. that, Armh 6}. mama (33) of rm Act (in 53:19:: 'theA;:t'} rafiunm' the sum m be far rem% sf paueaafisxz within 3.2 yaara hytlrszazmrgqaefirxmluahhe aemiéeratfixzzm Aamtwfly, am mt, min mad 3: datari
25.T1.3;§'?§§ the suit is fifi an 2$.1a1§§1 mid « Hafla ts gay far am Wiwm MWMNS LN" mmmmm ' .
WWW-R WW:-EFW W? fiflfimflfiflfifi "WWW %.¢%.}UK.3 W? flfiflflfliflhfi Wiflvfl MUUKI UV mmnwmmam MIWH mwum %Jfi""" Wwmmmxmmm rwwm \....
.... u 12 years mind fer seelcirg pmsaasian 24.1.1991. Plairxtifi had the deemed itramacm-Eon of 25.1.1979. As the knowhedge of tin n date of rwtxafion. If fig ~ mrfrsidmwmn ttm suit F3; 61 clause Eb) ef the Act. that the max Court as both mm, rm dam cf 1 aeapite it 'w held that 2913 summed that if thaé as 25.§:.19?9, ths suit almufl. on 24,131??? 01' what he smsghg Caurm Exam med in hnldfim ximstazim.
iiia. Em aka aubmithfi fiat, the mafia by ;@ N :2; Ea..& if the fiamk ix hasaci an h:t1pm'£ect AA am} ifthe am aerenaanx is a benafifia pmcmm, 11::
mm ermasaza. that fig glamtfin that they mm me Emw the WEWM %WWW§ WW fiflfimmfiflflfl NEW" WW fiflfimfiifififl 315%" mwwm W?' RMKNM¥fl%fl muwara mummy WW mfiflwflfiflfifl WEWM mwwm WW %MWNM¥M%M fiiwfi fig:
...... ..
13.. In support sf tim point sf iimitatfian Arficle 51:23) cf the Act, he miied an the juamafia supw Ceurt reparted ix; AIR matmr of Sznxifiilbnafi (dead?
Smnfihanraji (dmd) and siibajgittéti} Apex Cam-1: at para 2;G~.9f cimuxmtamas in a w the mnrtgw, at' any docmmnm within fim am! when the date of rays' u~aamakk§e¢osmkk%* demd zmwmge am as is the mxméal date fiat '§as #u§§art 317$ m:::im*;i?mm, he ralifi an tm ~.q& " ' E ami suhrmitwd that piainfifis fieegt saw. 1?: in N91, havg mzt preduefi am! material tar aummnifiw the 3am mfi submittfi that thug}: time *3 8. rwterafi arm was: Qamt mg the inwer °?'../1'/6"
W' '8 mwfinwn vM"'¢-am""M.VMe"'\ ' 5113} fax miampticzi {sf . '* "W" " "°f"?'~'"'?fv'«'€-"W WV" mmmmmammm nseww wwweci W!" flflflflfliflfifi Hiififi QLUURT UR' §€.AKN.J»'&¥AKfi HWZEH CUUR3 Oi" KfihKWfl'fAKfi §"'§iC5rH C 38.3% 53.3 %'}f tiw -'1'sI_;=_::.-t
-an ..
appellate. Caurt wrengly mmiuded the: Emitatian A' and mw dgw tha suit.
13. Eetim sf thin apml wa$*:.Ais$§ze£:1 substituta amvhe can tin: . _it i£5.__"hak?.--5 suficient. Hcrww, of repmmma hefzrre um Ctbiifig %
14. ma mm (Igxtarw-31 and mmfim £3 1' :5: éiapute that me pxamm f%f ' dmd &&&&& M an 5.m1g5*2' any a mm' a 31' 12 3.2 gnaw gats {amt in Jazzuaw 1%? * haw gm as ywm mga af zmszaasm 11$ in aisyute that the pxicd af iizaitafisn sf i mm: game may hag mt arpiraé. Hawew. mnacuhfi fimt émé dateé 2§e}.,3&§?'§ axié; fififi aim wmwru mwwuw war mnmwnammn nlvwn-uiwwwc-i KM" hflmflfllflflfl -nuwnmwuni Mr a§.RKWMIMNM"M!§a'%fi'kEO¥JK'!" £15" §'£A;KMfiYA££A' H33" CUUET Q? KARNATAK%' Hgfiflfl W15"
sumequmit sale mad and ultily, dafwi Zfie~; 8 thelast . fi ' V favsur of tmw mum? i.¢., dafggiéianifi V mm mmm mmm:
first 331:: dead or suiwezquarfi V-defi axgti mam cf the lazfi by the defendant 110.3 dafcrzfiatxt No.3 has i.nm'zm!:
mam than mm) efthe Act is ta' m the ma Clause which h A . H L 52¢ x"aiao§?ex*Vljjé&mainn of immazrabie It mam ha mid that tkzm an be any V % fa er zmma' bk mm-my sf mm esf mm than I "we vg~¢%~g_;n4m% Mr mmfitumihamfi fllwfi KJJUKI Ui" RQAKNATEAKA HKEH CQURT 0? ¥(ARMATA§(fik §°'{§$§'§ CGUQT OF §{2ARN&'§'A§(£$, Iv-QEQH Q .. _ da<:=u%t. Under Arfieh 6341:) sf ma: act, the A' warm mi fiam the date of krmlfige af :7, vmejudmm me. by the matted' cf Smtfiilbo 5m' the Apex Casurt aonsiadereti ' Act am foam that the not avian gm:-ed at law! they had rm mwvkadge fipfl Court fie avwwz that rim * mt aware eat' this itz mmm and amaabxy inter the wifiwa 'box to state.
mt 39 aware. 'fiw was no " X an the aesmaam ta pmve V §®nw?}§zd5@axzti3ae-wrtasftiwfinufi' '. Itis x méiime mmm rm: tm suit was mm 2.2 years er!' tbs (late thay mm: imowlwga at' rm framacfiafi that me buxfim wifi have $1 on ma ciafmaant ta amw that the pkamuficiam $ team, in til: aimmm afany mmh 31$ § fim plainfifi mm:
EEK. Ea gumfimn &m:m sf aha WWW "MWWM WE' W-MWWMEMRM WWW Mwum war mmmmmammm mmm mumu wr mmxwmmaam Mam'! mmm saw atnammmm fiifiiéwl ccmm 0% KAKNA'¥'M(A HIGH C n ..
having to ahaw tlfmt the p3.aintifi' er pradacwsar had lcnczaviaadgef
18. Tim Apm Caurt in tkm said ::;a4a .g%-, of 'me pheadizw rm fauna % averrfi mr lead any no lcrwwiedge. But in 'A gf t1mVp1a§::1t, plaixmfik state .. ] 1 we 3 ts dc.Bve;f__ propwty airm-
regly. eommmé which was aha uf mg :10 am mmmm _. sVi1i;*;:V::1V'§;f 'idwiaraaian and reéempfion ef am; they came in mm the unlawfui a«:§§.V"i;n§.3 wmk af January 1%: anti ¢ Wm: m am Rayxzggs afim am H Eng éefexfianm 4 mi & bémg 'rim aubsequant V' ttamfwmg 53 %mt this avwxt, dafaxclanz:
Haufi whs abm ffifi 'E133 written s'£a§tam;er1t§ smmept saymg Elma: Em hm hm: if}; gaaaeasimz fif fix suit:
as a Hm." m uwwwaw Mfifi mmmmmuwmm Weww fifgfififigfflfi WW Wéflfiwémflhkfifi name-I MWUNE U? KAKNREAKH Hifitfi K..l5...3U§([' K.RKNfiW'&.§(fi WHEN QKJURE Q?' Kfi\§{NfiW3i%fi3a HEQH C are ., limitafixm {rem tm date. of mgyintemx me: am
25.1.19':/9 and ckimirg that he mi wsesaien, rmtrfim E: avexred, A '_
19. In Ex.P*-7, it is tstawpé % learnt the traxmnticn 20 days 3: ;»;£ the suit and it 73 stated of avermt in_ anezl mp-1, stated fiI" f&, filmy are not 2-get:-.1e the suit achsdule promty. the plairxtifi are mat the rmixierxm ncf mm is mmsm ta doubt ma mtlmlackaf ' " ' 5:: tbs dam esf at' the éamzmmtfi &a tse nf zwku-aéan sf 1:113 Maggi wank! km the mwwmge, 3313 3* the plainfifia fafi to aim' was knack af kzmlmdge.
wwwwwn 95
20. In thfl wae, plaintfi has spacimny of the knowledge in 'dm 3% 199}; 0r little ?1'ior mix.'-g arms wit and it £9 also scam: m "L A mm of the wmors of dafmxinnt H93 «. " A the witxma bax. Darmdant tms, stgang has perfected tithe by adm:-;e='-ga;_:sva.a:.-»+'ss°'é'ix:Jr.i?§§ at me p}.ainf;ifi' by virtue: at' mag mt amriaualy disputed {if :31" the MWWMK «um: wwwwawmmmmm awammm mywwma MW WMKQWMEMRM WEWH MWMKI M? Rflfimfififififl NIWM QUUKE (J? ?€RKNfiar.T3KK.fl. W53" KZOURT Q? KAKNATAKA ¢ lcmwledge in ma T 21$ -. aspact hava 19:22.8. Under Arne' he .v§1(b),~'-i§§i.*fiit.&fierfi" nxném mm the date af gawk' mi tin éam af zamwga baa mm' if Elm": ia mm mm tha auit as mu wimzm ram. 'Tim % Am mm im mg appxzmme ta me ram af thfin mass, as En rim mid mag?
was rm giaadixg Q? esziéexm. It is Em tlma fiwfitamm, Saprema Cant': : that the date af rmktfatixen Eg am eiasm af éwmfid iamWE&g¢ af ma f' as E § $ é @ Z x § éix Q OF Kfififififififi HEQH K ww-a,v.»--«awn-rwm ' * ""=~"* " '~f»,Mj'~'2*N-B war" mmmmminzum mmvw mwunz M?" KAKNAERKA H365'! CQURT ..... ...s
22. In so: far as the pmvmsns of Saction.._i5:},:'gi;a'~V._ C6 , fiat cfictfimxm 13 that time dam! mgwutecl W all the mor@%§v:=ns.__ u 113.3 i.e., vane sf the rmfitemcl sake dafi in fiavbtazf. of v% aefiexm ma imam 73 his duty ta mines enquixy mum and the ma me gammy, mm was a martgage was a; aheuki mm made:
mam mam ms mm deed an 25.3..19'?9. If mafia by Em defcnfiam $0.8 as flfflifig 3% eamxzt & bafi '£0 fer valuabiae mnaifiawafian an &1emam*mthsp&*u&$<3rm :3!"
5: at' mrrmm $2' prewty Act, Beth am rm: 'aim pkfulfifi i3 mt 51 at" tha Tramfer sf Z1 "
Q3. Harm fizrr the r%% stated _ substanfial quwtim at' law E "
% _ Sc'{ff ii 'Fkfifisunm lfikiénfi lul9bsn.a§§.nIu§sPLuna....s.s?....a§uxi.. $2.23, 3.... .!.y..n...K