Asha John Divianathan S/O Latte R P David vs Vikram Malhotra on 1 October, 2009

[Cites 2, Cited by 0]

Karnataka High Court

Asha John Divianathan S/O Latte R P David vs Vikram Malhotra on 1 October, 2009

Bench: V.G.Sabhahit

 W WWW-.wa:m mm»: Comm 0? i<ARNAm<.cs HEGH comm' OF KMNATAKA meal};-a Com? m '

 

 

u: I :-
IN THE ram COURT or KARNATAKA AT 
Daren THIS THE fmv or OCTOBER..:2C3£}9ﬂ"'-- n
BEFORE  , u A '.

:~coN'aLe MR. JusnCEV~G-     A
RA'-'.A. No.1i7i'A'1i?12Q§31«"».,V_" f'y  

BETWEEN:    A
1. Ash: John Divianabhan,  
519 tabs R.P. David,   ' '
Aged about 42 yaars,  [ _ 

2. ﬁrs. mi. David,   %%
win um R,.P.'D°u;vid,i_ g 
AM abau%%6?%yeam,A %  

Not: ar1:e£V2:-ska;  "  V

At R§c§i'Iiag{,"L:Yeaf%:;'aud,
Sakagrs. __ . "     APPELLANTS.

(ay  AWs., 3

       

  

%  H   : : l'*1AlJ10TR.A,

 mi.

% ' awe Fm}: amraumm

  eo'm=Lex,
H.127; RQAD

 "  cox.

A  &%'i'm. susam mmnencm,
  x .-«DIG LATE 2.9. mm,

RICHLIEU, YEARCAUD,
5Ai.EM.



 

r'ua\.".vr'n mwwmv wr £'$.ﬁW€?§"W'--§%;v°5>'5"i.M MKEM £:;m§m Q? KARNA'F&!(A EHGH CQURT Q? KARNATAKAI-TV

 

-:2?

3. Dr. THOMAS CHANDY, (AMENDED VIBE 
519 Mr. KORA CMNDY, DT. 1S.09.2®5) 

men wow 52 was,
No.45, MAGRATH mm,
Bsucmoae-sac 025.

RZSERVED)

RFA FILED UNDER"'-5E:£."l'ION'*-.9é-i5)F',TﬂE CFC,
AGAINST THE JUDGBlENT._ AND  DATED.
31.08.2001 PA$El}" III 05.' i'39j.41O079/1994 DH THE FILE
OF THE xxvm ADi'3L; _C1'._'IY;_  XJUBGE, BANGALORE,
BISHISSING THE   AND

PERMANENT zwuxcnoai.       T

11415  AND Rmuvea
AND COMING G".   OF ORDER THIS
DAY, T.3;§% DEi;{i'ER§G THEF'OLLOWING:-

 

 --%gppe'§[  ma! nap:-asenmﬁvas of

 in as. No.1ava79/1954 on ma file 0!

  cm: and Sessions Judge, Mayo Hall

 ".:AA""VTU:!it.  T(cc1~s No.29), wing mrmoa av an
A '  «ﬁe mm datand 31.33.2001, whoroin an arm
 ha; mama the 511% of em mm for pouassian
  %    §§':d»vpa:rnmnent znjuncaon with an anier as no cam.

"\é'§'a§>

(av was. A. nuam A-ss'rs.,  a:mn,xfiiTT     T * 7
sax us. camammoaun, Am,  -1'  _ }



"3 3 3"
2. The emanﬁal facts of em as leading up so
this appal with reforcnm no the msk of the 
the trial Court am at l'oEo'm:-  V' L.  4'

2.1 Thu criuinal plaimff    ':
me Mr. re. sammauumk  6.3;  

10.02.1994 were the   making for:
dentarwon that   «mad 11.03.1977
and an alleged sa:m'=!§me§sa.-a.;'§:5y 19.04.1950
numborgg     and mxao
     5»: am sub-nogasmr,
amaun and void am not warm
on the  forth in me pnasnt;
conaaqu¢;araa:%mI§Lw-arkkpoagcamn in favour of ﬂue plaintiﬁ;
   & use phinﬁff against an

   servants, mutraining them frwn

 tsp   or my huﬂdmg or cutting down

A     95  mt ectmiub property; grant of mm fw
  pm: af mzoop fram 69.01.1984 ta Hm
  ﬁiing as! as new (za.o2.x9a4) mm an
 and mtum mane proﬁa be he detaerminad

"" "W "' '- WW" V-~'%~.»W_P¥H U?" M~Mwi¥\EAW&Kﬂ NEG?! COURT 0? KARNATAKA I-HGH COURT OF i(ﬂ.RNATAKA Hiﬁﬁ Cﬂifﬁ? $3? i€{ﬁ%.E%.§°'~i.&T&§€A M§£§f%

E;



  

, W  ....V_,...5'....... V. .u--mmnw«mm nawn uuwm: ma" mM§€&\W%%';f1z?€s&  €;:mm'%' Q?' KARNATAKA HEGH COURT OF KARNATAKA E-'3;

'£4 3'
separamiy as mvmgad under ordar xx Rule 1; at the
C.P.C. and far award of mm. This ma: xhwtsh
is described as aii that pace and parcel 

aim at! the super wucwm,  1:36"   
thereon, being a wrﬁon  
Mama new No.12, eraw, 10"-A,   Rioaﬁg

Ashaknagar (shoalay), %p;mg hounded
as per the   to than plalnt.
    that Mr. Floromo L
Raitg iﬁf; was raiding at Rent
Howgo -19%}; Nagmah Rmd, macaw:-25,

and  mi  slw has! executed an
aggwgjaermnt  p':-operty, inclmive at am property

%   ji:n«.__ti1a mug an the pm: in favour a! the
  1976. The aw comma: was «mum

 L. mu; wt of km cam free um and in

   ma.  an am «am. an mm mm W «-
K «   fur her mm hotm propaty m are pmnﬁff, wha as

  of me agmment, had bandad am the cheque

%% mfe:-rad an as dausa (:3 In cm are agmrmt. The

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-:5 @-
defundmt was me holder d I General Fewer of Am:-My
med executed by Mrs. r-21.. max. Ha Imw  an
agmmnt far me mad o5.o4.1975%:%%fa:u£k%fay

inﬂucncing and pruwrhing Mr§.mF.L _
by misraproauntaﬂon and fraud,     L

11.03.1977 in respect .9?-£10 sass.» 
Apparentiy, an fraud   by elm
defendant, he b:~ou¢5e   dead man
19.94.1930,  .: cansmrable
nxtmt  boundary or an
     Dncrtpmn of mo
  3i!'--',:w«VI'i0od dam 11,o3.1977 has

 ~»V.ws_»aw W ewewamm mam ccrum 0? KARNA"l'Ai<ﬁ E-HGH coum OF KARNATAKA Hm»: ca-am" ¢;::»:a= 2««:¢rx-@*e:%»42sa"ai}¢,$;%%7"ﬁ, é~%§m._-

been cum am: in 52$  an menmn as? aw
pnopart-y_ igévgn    snppiernentary dead
  rnentionad in the pm»: as
  variaﬁon of an proporty an an

  would show that Mrs. Bait: and

_ %  eoliudad may so bring about mm was
 Ehmnﬁm as wet the mum mm me am

V   under the agmerneat of sale daead 05.94.1975.
 use ma an and and supplerrentary me are

xsa/%



 

 

-: 5 :-
viﬁahmdbyﬁaudinatmtnchcsﬂueyareexepuhadin
collation with the defendant so demo: the pIaint.*I._fi'-?. _s.._rvv'ig!'2!:
undw awe agnaamant of salt: dated  

dliundant knew an about trhshi  
05.04.1976 ommu by Mrs.   V

plaintiff.

2.3 It is ~--..§g..}"j§fv;g'phint that it was
learnt that  under Gilt
Duds  Socﬁon am.)
of my    a§nImon Act, um,
 ."t:hs rm') . In fact. an

...-.mu»-"mam. mwn uwwms ma" 3%..m..i<£§k%.~r:%I'¥ﬁa%ﬁ MECEH COURT 0% i(ARNA?AE(A HEQH COURT OF KARNATAKA Hit. 

dafendant    was a foreigner and

such pe.r§1t'nesian'4 .Vvvevs;V1'1;$$ca4.§:ssa;?y and awn that way, are gﬁt

  dad: are void. In any intent,

 dam! 19.m.19m is not a dud

 " 'B3at mks.  um any right he an dofondant. R is
%  an: a wading of ma mu: m 9.5.
 was an c1.12.19m by Mrs. Ingrid 1.
V _  describing ham:-aa§f as 'aware! ﬂower of
 for Mrs. 1'-*.:.. Ram mmld show am an

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 -~  -we_m ur mmmmmm HEGH COi}RY or KARNATAKIII HIGH Cam': W Knmmwm a~m;u«-é comm" 0? mmarnm MSGH C

s: 7 :-
defemlant and Mrs. Ingrid I Greenwood wane caayspiﬁng
was new other an defraud tha phintiﬂ' of as ;figE R 'ﬁ§wing

under the agreernent of sale am 05434. 1&6. %$§'m a1e 
truth and sons: of juwu did pri'\?'ai2«naj:   x'euVt:'   

of hat own free will, sh: axocuﬁiesj 'mtifgffsg. 

of cab dam: O4.12.19 $i""'!;onﬁ.i*rzai§1§...V  Am mu

rnaamsra that she Vbagl  pﬁ§;...3ai;earmnt af
sake dated 06.04. piaintiff. Then,
ms. F.L. ag:e.~tLk  part of the sale
cansids;g*§§ﬁ_V     me dead a sum of
Rs.  she cxpmuc: so an
plaifﬁziff' pay was amassed on her
and ﬂx§t<--.t§\e  ha pay balanaa of censideration

 "fmg....agrraars ho ﬁn axtant ﬁzzy ware

ﬁns.  -. averred that it was burn: that an

 Raitt ms: for the Bank Officer and
 a..u.;. Bank as said sum of ae.z,m,ooo/~

_ V  mm: and in 6:: name of lmphins (Juan),
  who had said aervw Mrs. am far over 40

x§Qt>



mwwm -« numscv \:aIf'»6|"0V:unFI\' NIB! ;\J'"il\E'I5"'\iﬁl°'0.¥\JW WTEEWFW Qkﬁiﬁﬂi 1.,o5?' §'§;.§~35a§"5"<§;¢€'3§.%aﬂhWgﬁ%.         

I; 8 2*
2.4 It is further avaz-red in the plaint ﬁght it 3
famaiy set out by Mrs. G:-eerswmd amt she was.r§gs«£§3fng in
Mrs. Raitlfs house over: on O1.i2.1982. 

Mrs. Greenwood came to  
afonusaid trans-actbns, she aot:'ver:{ai1gf3v;_.'aAh::d  
worst. It is further  uu§t%%tm% Gaﬁ£3;j".:!.V,9eaiv§r 

Athomay am dam!   by Mrs.
!'-'.L. Raitt wt of h¢:;*«--._zén*4v;:  5! Mr. Peter
Phitip in ordertp engzsrﬁ  in favour of me
phintiff   tam cm by Mm.
5.1..   rurt.-nor mm: that it
 Phﬁlp as instrucud by Mrs. EL.

Raitt paid overﬁer vtin'z§£j'..h::. 6"::§"érmnt at Rs.2,M,?63/-,
wljkh S ﬁgs 'saﬁa par1ca,_V§:'lw;1atS:a plainﬁﬁ had made aver the
 af'&tt§?:i¢§"'hpBer and whet-efara, 613 we dud for

 ms  macaw on o9.o4.ma in favour

TV  'aha  :eﬁ§'rAobtaininn H19 roquirod pcmwsian fmm

  '    Eaﬁk at India. 1: is mum that am am am
 am: have Men exacahed in favaur af
 "da?;er£ant mly a» aids! are phinﬁfs right ﬂowing
% me Agmmrsz at saw med 65.04.1976. 'rm

'*



 §<&RN£R.T§M{2% H%G%'i

-:9;~
peninﬁff came to know of the said gift dad _and we

supplementary deed oniy after Mr. Pacer Ph1i!::,a' § _bt:§inad
Encurnbrance eerﬂﬁcam on 07.03.

Reﬁt': ham propmy for   
os.o3.ms4. In mm-v. an aarm;¢m°h§¢%;;e:pmm%%%%%    

of an: suit animate  ahii-wig  

Mrs. EL. war, he was  g_%_Vsr'§£:'9-:":e§3f ;p§msion by

dumping mm and  in the achwule

property andﬁe   put up building
thereon and  said rdicfs.

2.5  Tn: "§¢m;   by my aamdan: by
{ﬂing writbeh' that was mm: mm by we
plainafffs mg:   in luv: and on fam. Tha

 ~ and specumiva in nature and

 Tho dofondant in the abaomu owner

A  posemoa cw... pm: echodub mum. mo pininﬁff

A  '  no mmmr of mht, Wu 9:" Enmm mm' mo
     darendant derived his we no the suit pmperty

%   use mama-M 93!: ems dated 1.1.93' 1977, which
W vazunm-sly exacutaa by Mrs. EL. me: out of an and

M - ~+_.»¢.m. W mmnmm mm-1 mum" 0? KARNATAKI36 I-HGH coum OF i<ARNﬁ?s"¥'m(A waszwx c0a3:é%'%":¢%

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Wm" WWW v«-wm w i<.A¥~'.NATm<.n wme wsuizv 0? KARNATAKA I-HGH comm or mRNAm<A a-«ma ca-um" W mmmmm Mmm a.

-F; 11 :=
defendant in mspect of 819 suit pmparty and wherefore,
the am: sale am gamma in favour or the psgmgirshas
rm effect in km. Neither Mrs. Raft: new  

cf awomoy hoidsr would have  
at-uinﬁff under the purporm!  :1} 5  
since the under homltf hair};  'éwr 

as an that data.

2.6 ms  iwrmn mama:
ﬁhd by    and an comm
   ﬂu phint haw been
appiﬁ1r¢n§!§"Breu:ﬁ?h:--ht auspicious circumstances and
in   the Mina!' and Mr. Faber
P¥_;iIi'p,.wlf.§  raiabad to one as-swuer in bunnies

   defendant 5? the suit properly. ﬁrs. EL.
 ._  WI ﬁns, kxhmdod and volunurﬂy acted

5;-onjanaacucutsng and rogimrtng tho niﬁ am in ruspoct

 AA   suit pmporty in favour of an cmondant. Tho
iiafendant am; ms: as am, who: had mm ram. n=.:..
 mm for ﬂue pm :5 mm we done ampb help iwerviae

to Mrs. EL. Raft: at as am when nobody aka was them be
\3Ma



W v6.!'il&\l"lr'|l§"""U£\J"'| mawn uuwmﬁ W §~mm~mmm MEGH comm" OF KARNAYAKA MEGH cam? 05 KARNATAKA :~;z'é§«'

-: 12 ;--
lookafber herand even attha mneofharextruma diataw
and ailment and on acmunt: of We sarna and4gnétﬂ¢f have

and aﬂﬁn, ms. EL. Raitt gland dae 

favour of tht dcfandmt. Th: c§§fondaz:t~»:§§f§: 
murmur of auaamw besides' for Mgr.  fivR£i1f.i §i%-   5

and even an said pow«.'m__§  
defendant for the an: L  about the
ailegad egrearmnt'§f"::§ké_':  to hem
um emmdma and Mrs. F.L. am
whin    an him by tn:
Dlaintiﬂ sank  "nu contamts of an

eaid.;VVa9'Vt"_d:iI:=;r*;g;;«Vg_';V::'3. about war it was nwlr

mended  in any event, are plainbvf
had mg»  ..¢a% by his oenduct, has amamea /

  sgaivekivﬁft iaeamat, even 'a' prwamed he be

 éaf.._¢1ti'¢; ':§ a§ in chi am in favour of tin

L   duf2Iitar11:VI:1":i;_,v~'.';§.§§s furﬂ1orIt\ecrrId am am. F.L. mm; was in
  V %%y%%;m;gf oniykéwnmsny for an am m yam em mar death
F?    thus, bacoma 3 autism smart of 1:163
V .  'j @§ §Q§1dank1g I rwnqukhmg Mr foreign cmamhfp. The
 positinr: has aka bean summed by the various

'xk;,,,7%,



WMM wrwrh

-:13 ;«
Gcvamment authoritm and ma ueasstmnts hage ma
dona Hating Mrs. Ram as an Indian 
circurmunces, it is not open an the 

we an aim: that the am dud  fby   V
F.l... mm: without oornplving   iight 
FERA as that parmmion is  the 

that Mrs. i-IL. Raitt gurus anl)f4_ §;§_i:2§iar$'  a tram:
af fact and also inv    has danied ﬁve
albgation  in  axacution oi'
tho agr§gtie;1§§u§'$§::'Q: gm. EL. Raitt in
ravour%kor%%u §ek  it as ms-ms that an
pfaiiﬁvﬁff    of each and wary on: of tin

 ~«*~«w._m w mmmmm mm: COURT OF KARNATAKA r-new coum or :<ARNAm<A mm»; Cmw mt Kmamwmm mam £2

allagaticns  iri  V .It 3 fut-ﬁxer mm-ed that

the deﬁgnaant am not admit 61: «mm at any
 0533,1976 and even if any, was

.ppam,,b.a.m.m by ﬂu gum? obviously undo:

TV  "iéndv-..i§aa:°:wt txwuud out of froo veil! of Mrs. F.L.

V A '  .-If;  ms; the dofcndcnt was gators! potnr
  haider of Mrs. Raitt, but; it was only fmn

V V  and he was not avatars of ﬁre 411%
éﬁraement cf saie dahad 05.04.1976 and any in we

A





lawn a mwumi vww mmamwwmammx Miigéw QQURT OF §{ARMA"¥'AK& HEGH COMM" Q?' KARNATAKA Hit?!-I

.;14 ;.
prwnt pmcminga, we whndant came to imcfw about
the anagw agmment at sale med O5.o4.192As'V_§u'.§ _Fa_§rour
of the prawn. The pmnear was my 

dad and suypinmlntnry dud  "Ear _
volunmrily in rmur of an anmaeni anea:.@.:a¢;..a 

and the sapplomcntary    
defendant are valid and  't*!u§_e' dejfV:an¢1ant and
wherefore, are  Sen executed
by Hrs. F.L. Ram:  suhaaquant no
mo dang  any we on tho
pmnugrr m: :extmo to no aiamzmd.

21% uur:$§g'T%%m§*~=;ag"a:swaacyL of the sue, me stigma!'
6&3  his daughher and wife ware bnaught

% k%   4¥a¢¢§éd%aa%hs :.[g.u rep;-muavas.

,'a.e%y%%:%wng mgard w the pbudltmof an perm

 my  isms mm framed by animal Courton
&  k1e, i1,:9m:

'%x\-/QJVV.5 .}



'22'
"1. Do Piairsﬁffs pmve asst lam Homnoe L.

Raﬁ agreed as seif ﬁn erstim suit 

favour of d%sad R.P. aavid ?

2. Do they mitt pmuatgat Flo:s'u'Irr§§i"_i..?. ﬁ'avit:   
cxucuwd as tauﬁnd  
04.12.1982 am rjucsfvfng "R's.On§_~v_ §3kh 

coneendad ?

3. Are um%jg:2t %aem%;,;.oa.1m and
we suppianwaraﬁry  d.s§ssi,19;.o4.19ao in
favaur' 'pf laééitg hit by tho
 Emmi   E§&¢iiénao Roaulation
Asa, :aws.aeam«a?  

4. am «era-musket  
docurnanm and bmsacﬁnm   ﬁe
Foreign Exchamaaguatian Act, %:m3 and

they are sxazsd in  _  1      «

5.   Gamma! Power
at   L am in

% fasr<;r::z5'1;_¢_?v!;f. Pw'u'_F':hﬂip 3 not am and
 .,_ §};a;ns;ir:;g-?"'  A'  H

 5;   prove wt a% mum

-    %-M'*~,;ijm w mmmrmm Mﬁﬁ comm OF KARNATAKA HIGH comer of KARNATAKA Mew: €€3¥,£*§'¢;"E" W ammmszam MEGH a

;5'e::r_::i':§_sa4;i__"' 61¢ enm mm props-ty as
  \3Mj$



nwr1:a1&'lWli1l"H\u§"'¢ risamm %.J'»..3E..m;3 U2?" M;wMm;'¥"5¢%%m a-«ms-é com": M KARNATAKA may-a comm" or z<AR:¥4iA'£A§<A I-é':'c;':?:'

~: 16 :-

canhended and the arm is binding on ﬁre 
defendant ? "

7. Do plaindffs prow that thus}: an     
ho mover past meant gt tf:i"ra§¢u.éaf   

R5280/~ par month ?

8. Are piaintiﬂk ehvtiﬁed   
pomssbn andinjunctia:i1____?j-.___ " 

9. what mm.~mm%z»  %j A 
'rho suit cf4.ﬁ::!¢A  %£:,::.=».%r1¢;k%1oo79/woq was
embed %%%% M and o.s.
  twidonoo was mzordod.
Piaintiﬁ H92   got heme}? axamined

as W. V3,'; am! slfe "cs:§'r§Imﬁ}d one wftnem as PW.2 and get

 ea 933.j on em oﬁmr hand, an saga:

"of aerumnmo.1 and defendant Na.2

 ﬁts!"---  mm mmmw as BWM. and 2
% % A; 'rm dcfondmt rm the am: not himaif
  as 9951.3 am! gmt marlmd Exs.D1 an 077.
_     Mas. City cm: Judge, am: hearing the
'."é:$§:uantIons cf ﬂue burned counsei apaaaring for the

K'\§'\./g



-;17:-
parﬁg and app:-eciaﬁng the aural and documentary
avidanae on record, answered laud: 5103.1, 2,~.Vj«; _iia_ 62¢

afﬁrmativa and Kane Na:.3, 5, 5, 7, 3 in 
but so.9 as gm" an ﬁna__i,....¢_t_'d0r_~' £136: 
assmsmd the suit of an orinin§!Api;aj_ix":#;iff;»._'B_oifjg Aaggmu 

by me dbma! of  %m§  aw:
rapr&nmt!vm i.e.,;__s¢m arjé: iii}:  plains?! -
R.P. David have    _

3.     appearing for
tm  " coma! appurirsg for
rwgmdegi%e¢»g.%1%m£<L%jaau exam waned aprpcarﬁwa For

M   -...w,x.»;»_w Ur ¥£ARN&TAKA mesa cmjm ms KARNATAKA Harsh comm' OF MRNMAM Hiﬁ'-3%-% cwum" m Kmmmmm mm»: an

rapondent  - V  " '

  appearing for we appellana

 suema:c§%d%s:aé'%*aaw%%%%;wm of the was Court am: the gift
 and"'ﬁzre s2.@:pbnmnury dud txlcutw in favour of

%  mpomm: No.1 Main on 11.m.1977
 are valid and net Md is swam. The

   . _  Cﬁurt, havazg heid ﬁat no perrniamn was chained by
  Ir"-'.£.. Raﬁ: as required uwdar ﬁve prowions of



MM COUEV (JPFKARNAIAKA HIGH €;4pu.x':-'-tar"-imxNA'm&A ' Mum 1-..m»ww W» rwammm-gang-w H':wﬁ'¢...wuMa ur nnmmﬁtmnﬁ nmn-..,...;..,m W N-..\...,--.m..n 

~;13;-
FERA, was not justifmd in homing ﬁat the said gift am
and supplemenmry deed conferrad {me in  the

suit property an the defarsdant -- n'uponda_:_19:?_:"N5'§'v1.j':;§'!é$§ﬁeV
Learned wanes! furﬁm submitﬁgd _t_:hat'.3
tho supplomsntary dud were   -»  u
ruwndmt No.1 by  ' -..f'fas.;d.  

mmeprmntaﬁon ma the   sﬂaotantiamd
by the evidanm 'A  thﬁ Hpiainﬁﬁ and
wherefore, dag. trial  apprecmed the
oral anq   record in an right
   ﬁrm Court damsumg we
suiépf  -to he at acids and in ﬂow of
the faﬂ ﬁfuatf has bun axacueed in favour of

" erigiﬁi ~   09.G4.19m by are mwer of

 afﬁrs. EL. mu, ﬁseplaintiff has bamma
 . ftru%  sun sehcmio pmpunty and whervefom, an

M Ma: ho hum docrood mans: ownpsamfr as

g   n Vjasgugbi for.

5. Learned comma! for am %da:-st No.1
arguadin sappastofﬂtejudwttmddaana paﬁedby

\5=V-3*



WW * MWwIw- W-W ImmmNMEM%w4%" 'M%EW"¥"'ﬁ€.?U5§T'UF'K3§RN)QTﬁ'3{Wh" HRS" COUR1"'©'F KARNATAKIHWHIHIGH COURT"0F KARNAEFXKI-\ ﬁiﬁrzm MUU':'H ur mmmwmwmwa u a

.19 ..
the trim court and submimd that the eonmntion that ti-an
gift deed claw 11.03.1977 and supplementary amiljdam
19.04.1999 have been obtained by me.:..aarén%;.:a*;:~:.%j+

mponmc No.1 by fraud, commimand  
has not been summatiatnd ting! who 
provisions of Section 31(1)' at u:§=:=EaA va§s£i!§fv4nqt..'1miid§f»

the saw gift am and   and the
same am: not  'in favour of the
defendant - rasponeeani  mm by 613 trial
Court.  .m.....a mt ms giﬁ: dud
dam  a..%%..ppum.-m and. dams
 -by Mrs. F.L. mu: prior so me
 %-::~f'ﬁ*:4:a  deed in {want of the aminnl
plgihﬁﬁ   'of ateorney holder of Mrs. F.L. Raitt

. j o9.:34.%%im3.

  Having regard to an cantaamons urged by the

 *  eounal appoafmg for the atria. an points mat
 34% far deaamimﬁor: in 1318 apm! are:

\;:a,.V}§



'I4|F'II' .... ammx\IvMlMi\M mwvm '¢..'.%m;..m! OF" éﬁﬁﬁwﬁffﬁaééglii MEQH COURT OF KARNATAKA HIGH COURT OF KARNATAKA H39!'-i

-:20 ;~
1. wheﬁw the ﬁnding of the ﬁat
court me me pm-sms have mad eoprpgvg

that the gut and saw 11.03.1a?'?' :a§ig! "'«
mpnmmry dad was 19.0-mxvaeal :  
void and not binding upo{1»Vti:om,--"bw£éije.ﬁ3:V'by   V
than provision of Foroignii'   3
Act, 1973,, and man or%«g¢eau§san, rrg£.«a*% 

msmprmntatiaa,  V  cam  air
interferancein ms   " J 

2. whethav' ﬂ'.ie '7§£t=;?1f$'lg__. ("r~'.AA_';€5 i£. ma: court

that &§«a__pIaii,'iﬁ5f"fe:l';anV_i§A«.fnjor_l:  be rotiefu

  51:  :éui§_  ;jn;a;"'th:i""gi4't and dahod

1£.n3;39%77%% a5a%%%§upgb:mnaw dud mud

  favour of the

 defe§i£é:§t."u{§m Md prior in Mm: of am

 a;g1'& in  suit of ma phinﬁffs, is

_ _ jaiﬁﬁwvaf  intarfamnce in am apmai?
  % 3.%    the juagumont am mu
   court was for zaurrwmu
in  ap.§ o§ai'?

  " , 4;  4.:   «mg me?

  than shave pom tar dmmmmn as lwawsr

xw»



X»"W|mI' WuM'M'¢,V .,.,y,,3

m'WMmm-«~ rmm a..w_m up :<mm'rAm mam Comm 0:: KARNATAKA 1-non coum OF mnmmm e«%§e:::i2»§ cmm U?' wimmmmm mu;-1 u.

-: 21 ev-
mint No.3. : Tha ﬁnding cf am triat Court ﬂint ﬁve
ptaintiffs hava failed an prove that the gift 
11.93.1977 and suppluamantary am datsed me

void and not binding upon ﬂjgm,  byfttae.
provisions of the Fenian   

and rwult of counties,  aha?  
justified and the arm  syffﬁf'  éfny error or
ikgality as no call  apﬁﬁl.

Point No,2:[% :  ranging; :;t;e' :rm Court um; um
psainusrs   any sought for in the suit as
thc'.jgift__  and aupphmonhary dud
 in fweur of ma ddendant era
gggiﬁd and" 'of tiara and in dkmhsing the suit of

    is j%d and the same dog not
,   omar arr inequity as no tag for interfumnca

in cm; Agsxas.

A'  'ﬂint 315,3 : The judgermnt and decree pasmd by the
 triat Court is justiﬂeci and Eve sarrue dam {sat suffer from

"\;<;.:-Q-4s



WWW' '°«v*'W'W'W Wﬁ "«"'""'l*'"W#""!-*W"'ﬁ "WWII '°-«V»;-ﬂ"hf|f\* WV' ix-M¥%'li%H*-*m\.W mM.;>»'"a Va "~.J%.M'\H W? E'%.§&¥'€§'*£i«M§~hEX.f-% HEWM LKJUKW LN" KANNAQAKA Hfbﬂ ¥.,..€.}{..H€¥ Q)!' KHKNMIMKH NEW" 'R

-: 22 ;«

any error or ifmality as to can fer intnrference in this _

appezu.

Point No.4 : in per ﬂ10ﬁnl|0*I'dIffQ![I'.h_I  '[1:  u  

7. mnn_.Lm._s   coﬂﬂéemd
together since ﬂaeyjra  "ha avoid

a.  for me Appolanes
has taken  of PWs.1 and 2 and
tfga of utfev Exs.P1 to P33 as am the
 3 61¢ mum-:3 at' the dacurnanm
 rsfonlnm to the origins! f'Ot50f'd§,

VV'.- T §éizich ham mum fmm ﬂu me: com. Leamod
'  13;:  won an falbwing mbions :

 sf ~VA1s 1959 mmnm amass:-s 54? (93) (pm:

Virayya Vs. aoppabapudi Suhhn Rat: and Anoﬁmr)





umwww a-wwm ﬁ...u.ugu up g4;AgNp,"m_Kp WQH CQURT OF KARNATAKA HiGH COUR? OF §<ARNA"¥'aM€ﬁs mam LLUMM U?' 3%M2'{{§"*§.M.I§~*a¥%.H mun am

-:23 ;-
ii. AIR 1994 SUPREME COURT mo (Ranusaggr Power

Co. Lhd.,Vs.Genera£mctﬁcCa.,) V _ V
iii. AIR 1994 ALLA1% 298 (FULL sesi£::<)%k%%F %(¥S:¢aaasn

Kumar and owners Vs. H  D%ji:rict i3_§s:d{ﬁin,"-  

and mm )

iv. AIR was SUPREM'£:'__'G;9Ul§T. 

Cormrstinn oflndﬁ    )
v. AIR 1937  (ms. wagh and
Others 1'.-#35 Jay.  
 appoﬁants "mm
ttuu£,V1Ana:1§§$§'ﬁ:£:fa_I §g jeéfmrmmbn uncsur seem 31(1) or
the    any we and wants! matter the
"&aed.Va"nd i1up §£e;rsenary deed invalid and void ab

   

 Aer: the war hand, luarnod manual aaﬁlarinﬂ

 = :f9r rcépemonz No.1 has um am an daemon of ms
"tidurt in ma zm an 2245 (as:-my ma Labour Weifare
 House sums; ca-ope:-aﬁva society mm vs. 9.3.

Mmﬂwunjaya At-adhya) in support of I13 eaneanﬁon mat

\5:§/$5..



-; 25 :-
Commimon wwid cheat-ly show that Mrs. Fioreme L. Raftt
was a Briwh Cutter: and she was not 3 :-esmnf §f~.1ndh.
scrutiny o! are nnauarial on racard would .16'"e:a t

than fact mat the gm and was gqgucubt-i;i"i3§?f  _
L. Ram in favour or use dcfiyndgmifiv6r:..1.'1A1:;ﬁ3;3;*3fF.:,ﬁnd"v V

tmmafbar, supplumnurjv  -bias V  
favaur af the dafendnnt   dhputad.
However, it is the  'ﬁat the said
gift deed  and does not
confnr any tiﬂu gzaéfi   «Nation of
the provisions   Further, it is
contmm  mu: tn; am am has been
abtamed b3r1 'gh'e  my of hand and by
exercising   the arm does not
  cg}  respect of tha suit prmrty.
Ha§ia§ mark! on menu, it is exam that

 ﬁzcﬁcutiéa of.._i:fiar.}A dud as aim the supphmmeary dud

% A' 1.1.ou3.3i977 am! 19.94.1990 rcspoctivoiy as par
 thud D25 rapecltvely 3 met dhpum and
V _  harder: it rmvy awn H19 pkiwﬁi has prawn
 the said an'! em and supgziemeneary am (5115 not

-mm »_.»..,_W. W AAKNAMKA :-mm comm 0? KARNATAKA 1-um-z Comm 0? mmmmm W§€§Ew% CETMR'? W KMMMMEE mew



men Comm  ¥<ﬂﬁ?wEﬁ&"¥"ﬁi¥{&"2 mm-§ c®W§::m:: 

'§  F"
12. r-vw.1 - Ingrﬁ Greenwm has neimrabed awe
avemvena mag én the plain: and has got 

 

so 933. B: k aikitaé in the cra$~emminaﬁ§%"$f.'_?§§§3.-Ltiagt

em swans tanking mar  ma-gas an »f3:':;:t;:' ;_§_AiaiijT;t¥i'I' 33;,
- .  V F:-am am am of    M mt
 - remember the acaémjic   plaintiff.

She dew rial: knoﬂ   mm: was

consattina   ﬂht} was Mr
!'amer's   Q13 facts «mm an

ﬂu Iabxamimtion of PWJ as

aka the   examination-in-chief that
apart   _ ti'.i1at  was coat-cinn and fraud

   in obtaining the giﬁ deed and
 Mm. EL. Raitt, ﬁn particuiars of
  saiid-fra:;'d'Jwcmion is not spoken to by PW.1 in her

an nnmvmumnﬂ HIGH COURT OF KARNﬁT§Kﬁ'l

_ A _ '  z  widows of PR2 «- Anthony D1 Costa aim

Vﬁatffsuhsmnﬁee are wﬁculars about the fraud and

 A  %   exercised by an ﬁefendant for oauznsag ﬁve gift

 and supplermnmry am fram Mrs. EL. Ram.
=

Exs.D1 to D8 are in are handvfrtﬁng and they am signod by an pig mg' w._3_. s;§*'9'2, =_ j Wcmm HEQH ccum ow xARNA?AkE{ r;§¢:1C}"'€: wC>uRr 05 :<AaNAm7<A' ':¥'«:7:<;'.;f7's5-<1 . M >0-5!"\wJf""¢ .-.vm.;M'"p' *wM.@"€J%'r"<H' %,.:W'" Kﬁwi A titk in favour of the dufonda_n.L__ Sc}H" "4:{'_jV3iE1);_of, Foreign Exchange Rmulatien :i'_915%4,« J

-: 28 @-

Thamlﬁru, the piainﬁffi am mainly relying gmtz the pmisions at section 31(1) M the FERA for coxgmﬁzfiﬁg' that am git! dws and supplanmenmry deed an "aﬁqI§3IﬁOl;

lowing pmparly in India :« (1) M6 i3I'.;n§i: a citizen of India ¢jﬁd__ na;étirnﬁi§sr:j:r"A[tja§r:aa9r'v:t'§?ien a banking undur any Iaiiﬁ » sﬁgli, want with tho p;g§;a3us4V':£§:iné'raAI'-qr permiﬁion of the or how at transfer or 'diﬁpou mortgage, base, gin, _ _ ar ' cane:-was any imrmvabse ~ E in India:

{A that nothing in am wbmtior:

.' 'aﬁau to the acqukiﬁon er transfer of any suchvirzxrzrovnbb ﬂroﬂﬂftif by way of town for a AA not-excaedirtg We years. "

13. 1:: via: or an above said mam mt Mrs. tax.

was mi: 3 Citizen of India and in View of the admitmi

-:30;-» Limited': case (ILR 20% KM! 2245), thk has owe:-ved in paras 27 and 28 as fallows; T' T"

*2?. Tnmrom, the me gm 3;'. 5; ' stzmmarized as under:-

A was mama: 1; .¢:m, %%&h:':hk' ks enfomeabb by tha puma to we "~--.§f agn-mutant is cm, which dog; cf law, and any we! or am.' parlamu, it is a :rsa,1t3i't§i;i5zgr'Vira¢_r::.'4iv.ét,._ 'ft: Esﬁiot as conmct at all.

nut! and void wﬁnout Qéééh ar cantimahbn has no ve:l§1'e,_a57£_£$z1::a~*:.§::a'j2:§1ot aontinue a nuliity. If a satuhe th&-'I: a aenuact mum-éfta ttséisreavbﬁans of Aﬂiéistattsbe wank! be voaa;%;:%aeJnc%caa&ac~:j:=an m of am, a is ab agnuxmnt is un¥?{f§r¢Hbh""én kw.-.5"'In botumn mm two iios ﬁn widablc 4' luv: it use and aiso j, a cnnumt. It can also he

-«ﬁat means: of mm deﬁct in M ﬁve aptiare of tha party he ate W_;.w W mmmAzm mm-2 comm or KARNAYAKA Him £:e.:::wa"r O5' mwnmm wmw Comm" 0? mammm mm»:

agfiesitrxazst, it b aunts no so cmanw or at Q»;*_,4/5?';

W. « mm a mwwmi wr u\MKNIMA3€..A MIGH COUR? OF KARNATAKA t-HGH CCU?!" OF KARNATAKA HEGH 'F: Q' awe. In other words, a voidabie agrearmntﬁ arm which 3 vale! arr valid at am slutkm ca! at the perms. However, it is vaIid,;"'ﬁi£--.'.i§.'_,j:i;}" _ dacaam void by a compcblnt Cour1;§t"- Mina T & % manna" known no law. j'ié j2V nuﬂity or not: net. It is §mici_"a.§id avoided. It mqulrosabo §sidu.T. "7 H

23. un,:m }:£=4T --.§t:a_!;uaa 'apesifically provides an we pmvkions of a'iia tJié!:_--l:$'e void, the eonujm.&k%gu-ouszs mm%am:ng batman the "¢o§_.;.l;_§ between an ~ 1' §ﬁq,:?qucstbn whatnot a 9-Iif!:ic*;::3;llv:tjV_:'A'!:1":is*:§ '~«§'VIV§ pmhlbiud by the steam irf dopand upon the true contact. Om has to lmow " tine :I*sa§f"d isti§f:ction between the word 'axcem § % 'anﬂ1arf&'6r 'wholly wiﬂwout jurwction or an as "eonmzhing mega: which is by law' and 'oxorcising jut-Esdiction §rmms:r. mean things are submmauy ' ._t:§'iffurant. mm mamuon is mum with any iﬁegality and mrmqssanﬂy tha wntract E net amides, Hm ﬁk under ﬁve saw contract plumes. If we amt: of me agneamenrt 3 mt shown to be ilwai, ﬂame $ nu immdirnant an art enfweement of ﬂu said agrwmant. The Rig?) '3 E' mm': (1) ofsection 31. mﬁon 63 waning»:

provabn awarding cnnﬂscatéon of pmpaertiw but it dues net contain any for confscatios if than is off than" ._ provisions of S35-iI¢U§?fi""(1._1 31:. Thmrorc. the pmaerw%%T 2 pm-ham %"mf' conmwcntion of su$:--.s_ncﬂda_ (1_'3 of. '% 3 also mt liable i:a:"x:onf£scai:Eio'iz.:.V-I "I31 ci!"CUh'B&n635.:, it caasiﬁt hetld"-ﬂ:a':l: the plainﬁﬂk arav mtii 'ﬁafﬁbiain pcssassmn of the propertyyﬁ for h we .nmu»W.~.~ A It am by me luarmld ccru§%9fa¥-- tﬁat in name of those dacisms, it hasé Ehat any mnacuon, which is in afVl'ﬁw a;, _9;fr:.:visb:2s of Sxtion 31(1) of we I-"ERA transacwn void and would not aanfnr ﬁnaiag of um um: com am: am % ymtiéna provisions or Socﬁon 31(1) of an FEM by % ' =a;..%am before swam the gift «me: aw £97? and supphmenary am daad 19.a4.:1.m in of the defendant, which an impugned in the wk, 3 {Vania not mnder the transaction void and would not aﬁect ' KS':/J';

0? EU3.ﬂNAT»siKm mam comm or §{AR!\'!'g"}XKA mew 'f?°.*-"ﬁn: ur KAKNAIAKA H363'! COURY OF KARNATAKP2 HEGH C(3?€.§%?%"§?

-; 34 ;~ xmﬁng of the we in awe defendant, is justified. B:_£s clear on re-appmciaﬁon of the evidence adduoad that the coneenﬁon that the gift dead am sxacutad in favuur of my fraud and by numbing m.m.nam.

not proved by Em pfaint:if|'f{a!s» iﬂémr mum before m__u-m_eggs:-,%%%A%.%%mving%m§am an the aware said maharm gm m-appruiaﬂon of the ev¥4er}§t:a_ before the ma Court t4;atj""'_d§;£§:ﬂ;:a*?,§'§ approciahad than on:

by tho partits boforo it and has Real, 2 and 4 in that afﬁrrnama ant!' 6, 7 and B in the nwative vgw hag»: phainﬁﬁs have mm m prove .t!1zr___t t!; 1'i& Em supplemenary deed exewted 'by 5§I favour of ma defendant are void and _ piainﬁﬁ' and does not cmfar any we on A In View of that fact that the wk dud kt oﬁgimal gamut-A'! was executed by Mr. Paar ' general power or! amrney hmr of am. EL. an o9.m.19m i.e., snhsequant tn emcutien of the \;f~wf*»

-uwmirmatrﬂ' wsww xmwwnl ur" KANNATAKA HEGH COURT 0% KARNATAKA HIGH CQUQT 0? §(ARMﬁa¥'A%(A !~%§{3M ~: 35 :~= gift dad data 11.83.1977 and supplernentary dcsgi emu 19.9-mxaao, use trial! court has ﬁghtiy new :§;azk§ii:§y;ésn¢or had no ﬁﬁa to wave}; any we thmugfé:_f:'u:§:V':§§5w¥é§f i.":'.'..'_ atlxarnay holdnr by way of sa:£¢"6~u-at} 1983;

mruzar, em tria! Court rm mhm%mmgt m% gmnm % cannot take advantage dalﬁié 05.04.1975, which nammrm Err rasksur of the original phintiff am rightly held mat 61¢ the Transfer of Property A.§::, as Specific Roiiuf Act, are piainﬁffs have mt swam for 9f the agrlmmnt of my dam:

€15.04; .:aﬁ d. reliw upon ﬁve sala dead dataad " it is clear mat the judgement M by use Erin! Court dismissing me 533% of and don nut suffor from any mar j 1 ﬁr .3} to cut! for Eamfomnea in ma appul.

" A I ansamr Eh: puma for doborminaﬁon and é ' '_ _ foilawing Omar: -

\v§,K/3;

RGH COURT 0?' KARNAT'Al<ﬁ HIGH CCﬁ,.?'3§?'3" OF KARNﬂf§"A%{ﬁ. Wiéﬁ COME? 0!" KARNATAKK 'HIGH '-.'V--nu was l\HK¥VAIAKA H "5 1* The Regular ﬁx-st Appeal is dismkaw-.-- The judgement and dame passed by tha City Civil Judge, myohau Unit, aangaiou-e;f:(cc§1}%;; 29) :g Suit Na. 10079/2004 dated %31.aa.2ﬂm. ijiérgﬁifazirzgg um 1 suit of the plainﬁﬁs E ccnﬁmiid, i;zf¢£§r~ u"s--.ba costs in this appoal.

3335

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