Karnataka High Court
N Radhakrishna Since Decd By Lrs ... vs M Ramalingam Since Decd By Lrs Jyothi on 18 September, 2008
-.. ...,_..,. .. ...............\.... nnarr ...uy..;; ur mmnzam HIGH COURT or: KARNATAKA men coma OF KARNATAKA HIGH COURT or KARNATAKA C: -1- IE Tfifi H163 snug? CF KRRfiATRKE A? BAMaALoRfi"z anwaa THIS THE 13"" may BF SEFTEMEER 2fi0$ 'f ", EEFfiRE THE Hmm*sLs HR.JUSTICE x;éL?m§HaA9w§; ' j1
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g Rfififlbifiafifi Sffi LATE Mflhafifikhafkfi gzxta amcangaa a¥ LE5 SVQTHI 333 £.RAfiR&IHGEM REES AB§§T 2% YERES urn LUUKI Ur KAKNATAKA HIGH OF KARNATAKA I-HGH COURT OF KARNAYAKA P-HGH COURT OF KARNATAKA HIGH COURT OF KARNAW-\KA HIGH Ct B R?:.n3I!*i'1' .3543 E.u'-'WE M REMRIHGAH REES Efifilil'? 24 YEARS 3 $EETaAm Baas ;"~"§;'G E;.P£I'EE Pi R33t?9L":{.r!'}$Pa}'§ 333$ EEQUT 2G YERRS 3 mavaafi V '3;*'i".% LATE M R33:}v!.3XLI!*3G35J-5 333% Aaam? 13 ?EERS RAHRfiE?I _ fiffi % REfiAbI§GAfi_*a AQEQ 3300? 49 ¥Enas-
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92:;-*:i£3".2 ;a§s:;.:? 3a'*.':'m%;__ -- ' 42 M R H$fiJfi§ATHR :m, 353 am', E» E2. §éP:£3?$2%".?iE3I-fbia g;Ea'Aauw¢_2i'¥aARs ' ._ z ..... .. ' "»KfiLRR,?§¥fi »V §a"; §5_3fifi TRAfi$FfiSEE as A ».:-?:'L.E3?v'i'.3.I'3EE{*A3'§"3 VEIEE :';:7s:2';s§; srémm ':.'L2::*m ..RESPCt~'zBENTS A. %';§'§' $22 $5 !*1ARP:":'}%§3i nanny, Aw. FGR " _ ;:~=._aa:;>s.'--3;, :22 5 23; ?:;§'.$a 12$ FELEE {E53 Q5 *3? EIETI RGAINST 'T'!-FE "£wnfigEaT Amm nggaag aarsn 3.2.33 PASSED Ifi » '"f3.S..§a§€}'..l33;'>§£? SEE THE EXILE E3? THE ABEL. CIVIL '~";unag; xnann, yaxmav nzcxaszas THE sum? mag PART} '§'I iii'? .
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3|-E COURT OF KARNATAKA HIGH CQAIJRT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA H%GH C( -5- anfi 45 this praperty want tfl the sharei mi xuniggpgaf {ha garties dfi mat have afiy $har§ in u this pfinparty. 5a far ax item fia.2 is ¢aficabnéd;--{ it 15 ihair cmntentimn that tfiéhéraggrtiefiagtdfid H ifi tag name cf Shikkavenkatamméxafifi an has deétfi; "
thes giaintiffa tannat saéafiéfi» t¢"Vthe,v§r5fi§Etié3 33 ifiay are mat fihg Clafl#fi"gheib$;» I$ the aircmxstancéfi, they 3fib§ififl:fi§tfli§é5gxaintiff has as rig 3, titi§'§r £hféfi§5§.§:¥éfifi?$$are in the suit grgpgréigsgfiy 8§:J1fi§rgVfa%V witem. Nu.3 is cancezngfifi it §§f;§flfi"$§@3#§%§§ 3 acres 33 guntaa anfi ia'g paffiitigflwha%#a§nfMm1ah&galaiah and his firathar, ah aréa $5 ikgafa 36% guntas was givan ta t§§~%ha:é~gf"Hu1§b$galaiah and the remaining ' §ha:é"wéé'giv¢n tn his srmther undar a registered '§afifii%ifi$g§§%fiEan$ a3 he soma the aaid pruyerty ta 'figfe2fiafi$YTfi¢,2, the glaintiffs cannmt alaim ., 3fiy* 353:: in tha lanfi purchased by the 2"' "._fi§£a§§ant.
6. gm far 33 the §rs§§rtia5 at item Has.5, 6 """2n§ ? éfé fiflfifiérfififi, it is the Cfifitéfitiflfi af the éafamfianta that they are the gragertias gurchasad fly aka 2"i defeadant in her nama under tijiv an uuuni Ur nnmw-uAI\A rm.-ml s.u;.m,:_ Ur mmnmm HIGH comm 01¢ KARNATAKA I-HGH comm OF KARNATAKA E-IiGH comer or KARNATAKA HIGH cc -1- .i'*3."'§i3'3L§:£%¥;§ 353.3 fie:-ed ané are amt jc:-int .fa~.3;_i'l.3r §ra§=a.t'*::.i»a3. '?hera%§:' the defénfiante claim glaimiiffa have rm Shiitfi in these prape'.';:*-t,ie:3f;. L's<:"--f fa: aa itvm $3-3,? i3 t:ez:cer:xe:.*.} V{:?z'e::.:e'-; fiii-?§.3;.T{$ t3V'C3 he séiagate and it is tizel'-_Vclaifi1_-v_M 'cf: "1:,n e:_ ' ciefemzfiazztra that it :13 izfi §¢ s5g33.;i;¢3u glsintiffa. 8:: far' ,---'nag {i'3:f€I'{'.£!ia"f£t is canaaarmad, thaugk Ehésg _a aeparatza writtan statamefitf s§:é""h;£ $ adagting 2:339 se*;:*i€:t»e3:__ rwgrnnd-ant.
'E3':4:§;i3e plaaéings, the;
tziai £§~;z:.:*t_ 3"§¢3;3v';'§"3l'e§Viii=*3§fL'3Z"'--§.E;f.. many 5:13 15 ismeg. As regarfis item i*3<:s;.__1 ..va£1::§7' 8 under iwue No.1, a3
--.zjesgna;=.*5;":i's :§ xeVv::ut'i.§;"2....¥n?f.~ the will dates 18.5.1974 by :§eag;é;:'.~',é:er;:%V_E:?:zi.}:3c:v5;*m:"a}:at3mm mradar issua I-5:33.? and 3 332123 -?:.%zé "'.i_t:--t§i:a;ai5V 32.551193 gértain ta the cthar V §iff%-$3'-§r:%::'V.i'téma rrgf the suit: gragartiesg Sc: far a3 5 am? 'I, the: triai Efiaurt has framed """'£";§£'v-'S'!fiEVboi.>% '§§$$.11, 12.' and 13 fiaating tha burden ugcn gzisizstiffs ta grmra that thay are the jaint " " "family gmzgértiés .
E. mating the; trial af Elm suit, the 1"
gslaizztfif was examineci as P.i§'.§., the 2" glaint? . ......... war: .....m............. ruuri uguags Ur mmmnm n-ms:-a COURT OF KARNATAKA HiC-I-H COURT OF KARNATAKA HIGH COURT 0? §(ARNATA§(A H15}; Q ....9...
1* wkethar it 13 grcved that the deceasefi Ehikka« venkatamma executed tha will_={ A fiatafi 18.5.1§?4 haquaathing a V tfie suit item fic3.1fanaw8'in,«k favmuz af tha 3"'dsfén§$ht? T 2' ¥hether $§e_a§§EL1an¢::" "
is entitled ta tfié, share "i§' the suit 3T.£:§';-,~'a.-::~.é_f*I=3i§.§;*_t-;ss:§§. S5'§f.
35 £heth§:,the:a§§§iiafit is isfiziéiefi fig 'thé" Shéré' in ism 'l§_3szs:;.-_».'»;._;_.___'-.:s,: v%1;:na suit §x»*?;i§!§:eg;%?'3*?'"
_ V #; ¥h§t$é:'the apgellant 'g§§vas fi#a£"fi§e"propartiaa at _ i:,»m-:s:gg.$.,._ ~s7' and '5 standing 'Qu'~in athé name cf tha 2*' . 7 d%fi§nfi3fifW ara the jaint :* f$fiiif greg&rtie$ and whether antitlefl tn trm said gflgrégertias?
Vn ,;:. Kt is tha contentien af the laarnad £Qfifié§i fer the aggeliant that the will said ta h&v@= hagn executed an l8.5.19?4 is intenfiedi ta 3"fi$fe&t tha ahara in the suit gregerty and that fihikksvéakafiamma was mat in a sauna fiispafiing stgté af minfi ta axacute tka will aad tharafarégik ./ un uuum Ur ISAKNAIAKA HIGH C(U)A9.-JRLT OF KARNATAKA RIG!-I COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAYAKA HIGH Ct ....21....
$2. Takiag intm sansifiarativm all tfiése cirsmmfiiaacag gtgtefi abava anfi an ra~ap§xa:i;iidn , af thé matarial an raaarfi, 2: ma af t§e,a$ifiic§-C that tha a§§elianta are net" efititieavu§é:__3fiy 7 reliaf and taking intm tgfiaiaerazifin ='ahe_"
ubaarvatians mafia in the bag? sf fing'jg§gfi§fi£"#nd tfia finfiimgs arzivaé at, xwafififiéx gaifii~Hfi.i in the affirmative; §aini"fisa;2f£3'fifi$*the negative anfi grgcaafl ta §£$$ tfié"fé;léwin§va§fi§£:
*3"h& %'qpp_;:';:.3,."' ififl. in ma £ir:um$t§§&a5KV:heE§"i§m$£ ar§§r as ta casts. sd/-4,...
Judge a&5"