Karnataka High Court
Smt Sarojini vs Sri Kasharsha on 6 September, 2011
Bench: V.G.Sabhahit, B.Manohar
R \ \' 41U OO()
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE '' DAY OF SEPTEMBER, 2011
PRESENT
THE HON'BLE MR.JUSTICE VGSABI{AHTT
AND
THE HON'BLE MR4USTICE B.MANOHAR
REGULAR FIRST APPEAL N0A10J200
6
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RF \t4I() 2Wk 14 No. lOb3n admeasuring 4R5. 3;') sq. yards out of land bearing it S."Zo 13, 4 Whtreas the land ovned and pussessed 5" 1 Si;it.Dulhai b i dflht to be nuinlwieti as CT' No 10633 and the land oned and possessea b3 Sri.Ramachandra L€s.xman More came tn be numbered as CTS No. 10o37 and the property nvned and possessed In M/s M.C' Modeku and Company came to be nun'iherecl as C'TS '4o. 10654 1 (5cj and 106u0. Accoi dmgh the names of the aforesaid holders were shon in the (iti survei records pertaining to their i espectivt' properties in the mannet i feind t ba c Thereafte tht pla nt ifs ilhe I fur the purpose of seeking c'rnstniction pemussion helm e the ompe n ith ifle tict bidu en it
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7. Such being the state of affair the defendants with a sinister moti\ e of lping the suit property in collusion ;; ith the revenue officis got created a fictitious mutation ent No 7Q72 stating that they are the heirs of late Annappa Balappa Patil and to enter their names in respect of 15 guntas ot land out of R,S,N° 1357/A after the lapse of 33 years period b suppressing the fact that they themselves ha; e already alienated entire 15 guntas of land in the manner referred tO aho; e The detendants ehiev5 1 ousiy ot the said M.E,No 7972 behind the back of thc plaintiffs and without there being am notie° to them md therefOrt tht said mutation is illegal and mlautul at : n U in mn dcW t uth 1 he pro; sio f the Kaiaataba 1 R c c \r Further ite e'i3Uifl wa held prior o us certificaiion Further t was aist not sscer ;in d ;httl e se df ndaflt 'urt ta. . ' ) VD a d' 3 q , g (4 V a a 3
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RI A \o4 II) 2006 24 Bclgaum. Therefore, while effecting mutation cntn No 7972 the defendant Nos 2 and 3 gav consent for autatmg ti e namu uf defundant \o I done as legal heir 1 and also for having allotted the said 15 guntas of land to this detendant. Thus a common mutation entr came to be effected recording u arasa as well as family arrangement This mutation entry is certified in the sear t993 and don to date no one has challenged the same.
Similarly, mutation entry No.2241 pertaining to the property situates at Basaxan Kudchi is also not challenged b any onc. Thus, from the records, t is crystal clear that the 15 guntas of plot purchased h: deceased Annappa PatH s 'a at tt il physical possession and egjc meat c f this dcfcndant and this defendant has go the same I a guntas of land frnr'd with barbed 'nrc fencing This df dnft rsi a tntt htlrnecxenicnd Ltv survcx to the mci uher' çn tas cf 'an] is sit ate ic nor' a ras 'x ii to t'r deS ad rat dx the I ique of ict d a e C 1 i icp ir r c In x a r ncflt tcd ) PD C -C PD PD D CD CD CC CC PD CCD PD Q PD C) C) PD CC CD ICC C CD CD CD rC PD (I) PD CD PDC) PD PD 1 CD Q CD C) 1 ) CD Y CC PD PD ':
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RI \No.4102006 28. correct drsi. ripuon of ilie alleged prupfl pui tliased b, them, until and unless thc plaintiffs gne tiuc and coirect lcsc ript on of thc iOpCTfl stippoitcd h3 documentary evideiict. the sufi of the plaintiffs is not maintainable and the same is liable to be strwghti ay rejected P is submitted that at the time of hearing the appeal. the Deput Dirator of Land Recoids vts fully co ninccd about the irregularities committcd b the Inquin Offic ei anti has i ighth allowed the appeal arid directed to enter the name of this defendant in CTS records. It 's submitted that the pi esent planuffs ; crc parties before the Deputy Director of Land Records md thc plaintiffs s. e fill' i'a- of lii rdt rasse 1 I l)e n 1 . I ret I I ci id It-c wd . Rel,a im lhc p1 mUff. kno in. ) .1k el, tls- he :ll t.nt ha' 1 ed. ailed 4 t Pctti'r rD 'cl'.r i.hi, 'c14 i .1j b,c1t .lprn • '1'sr-- •ec' ..' rrwr s bu eø r itr!ii\t 'I 'ii. ILL ..' I. s ft rr it I 'tc c ci ci -
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RI \No.410 2(N)6 1I'hether the plairztilfr prOL'e that thcj 4 arc the absolute ownc i-s of the pmpettj as de'csib "ci "u pant 1 v tJzc z'laint zr ci is ShOU'h u. ill' hand sketch (UZHt'XCcI P' tilt' plaint?
2 Whctlzcr flu plain tiffs prove that tie deferzda'zt Sos. I to 3 huz illegaly and '' high handtdly disposcesse ci thc plainti ffs from the suit property as alleged' .3. Whether the plaintiffs prove that by encroaching upon the suit property thc defendants have under taken the construction work 'llegally and unlawfully? Wi ether dcf rdan Woo 1 o 3 pro e hat they are thc' lcp"tul ov'jprs in posses'wn 4 thc suit propcrttg s'nt the 'line of thc-'r Jflv &rs 5 II rsthcr t;€ SUiT i borre'd L)t T117ZP:
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RIANo 410 '006 31 14 On behalf of the plaintiffs plaintiff 'lo I as xarnrned q P 1 irid 4ot markd FxP to P40 the ferin ' Xl dtlY¾k eQ 'uk] Ex D 1 to D 1 Thc Commissioner s rcport, photc ' an I hand sketchnsmirked asPxC 1 toEx( 3 1, The tnal court alter hearing thc learnc d ounsel for the parties and ipprenating the documents on rtcord nqut ccl the ahnie iqiieq iq mnllnuca Issw No I In the affirmative Issue o Ii the flInnatne J ' 744 th affrnt' Nc ci' RF No 411) 'OOo Thc 'uvt tilt ci by the pksintz (Is is hereby cit creed u'nh c'østs I dec. a cci that the f)10777t Ifs arc the lau Jul CsWTZti nJ the suit prnperhj.
b,) It is hereby direc te d to tht' defendants to hand oi'er the actual and uac'ant poSbcssiOfl of' tht- cuit ;)ropert9 171 (avow of pkuntJs withi' Three rn.ontlis ci Further it is directed to 11w defendants tn rnnve apr! cierpjiish 'ill 'he 'tnieturc in the suit c hcduli property at their own r',sjc and deSire; the (WtU Lii aitd ¶'tWaFlt possesc on thereof iv The plain rifts ri ith ;' t rnonth... ,clJ If thc deft naan s k.wc. jolted t, id ii r thc uct'tjl 't di 'I ( p s, ' V th iii ' cit r aid' re F ' i t ,J ( ?'T(L 77' ( 'a 7' 1, ..nj. t'rc ts • -ii,! 'ir(.''LL Pr • ' L'4 4 a' ci) I j 2 CD 33 CD CD CD lCD CD -f ci) 3 33 33 33 IL 33 CD CD - CD ci Ii ci) 3 0 CD C -4 33 3 33:33 33 CD -33 CD
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suit propett3 s justified and does not suffer from an ' error 0 jncgabt't o call for int&er(m this appeaL 19 We hale given our carM ccnsidtt1 tO' to the contCntb of the learne coUflZ1 for the partiC o d C' 5t
-laving regard tO the above said contefl UOflS urged b the learned counsel for the partie8 the point that aris e for our deterWiTt1Of are as undC l I Whethfl the finding of the trial court that the piaintiff5 hove proved that they are the absOlUte owi' of the suit ,chedU propertY and in posbc sslofl of the same is jusbfie or calls for wtetfrNt in this appeal?
2. Whether the findifl9 of the trial coUrt that the delefldanttb have forCiblLI the plaintiJJs jroM the pOSaCStblOfl ° the wm ejalv tprt2r"r a'gd .hdt the piwntitT y Wf Ji1't- to f vr1PalE Ilt a'aO 1 rnandct"11 s justi,itd or all, jar ,ntctftrt" C' Ci, 'D cC CD CD
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guntaS of land. defendt't I to 3 sold the tan mea 5 d surnE 10 guntfl to N.C ModCkhIr under a registe rtd sale dccci dated 01 0'3 1960 ad 3 gultar of lan as sa d id to macb'" Laksh11't' MoreS. Ram achan' Lakshmk More! sold 5 gun ' taS of land to Pad1 undfl registered sale deed dated 08.06.107 1. 8mtX PatH constructed a comm e1 ett uilding° let out the saliW to a restaUit by naitiC tlig lt 1flW The material on record woUld clear k' sbO that the dispu1te among the partitS is as to whether the piaint ffs are the abSolUte ojsntfl of the schedu prop le ertY or to heth the dCfefldants are the os ne ts of the schedtñt propY and 3 bether the plaintiff hale prob S ed that tbC3 in actual osse55iOti till the suit date • 15 g 1 q 8 whet' tbev d .ere dispOS" sscd b> the dCtcn dant and that whether they ar .ntitlt d to peri1Vt and mind t citO ml , it is the c,onttti' .r of tnt dcf'n iaiILt tt ha the suit scredid( nol*tW in pus e 0TS1 cf te dffl.nt0ult% US arflC ' put' )'S I ci dx tAlC r 1 p M n,p BaflPP' ? it?
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RI '\o41O?OOb 13 tht City Stirvec came to be extended in the 1oc alit of the suit properti and at that tune the lan d in possession of the plaintiffs 'ame to be n rnb red 'is C £5 No 1u6 io he land o ned and possessed hi Smi Duihanbi came to he numbered as ('Ts NO 10635 and the land owned and possessed 1w Sri Ramachandra La.xrn an More caine to he number( d as CTh No 10637 which is clear from the documentary eidcncc produced b the plaintiffs.
Further. the material on record wou ld dearly shot' that fath r of defendants had pun has ed 15 guntas of lind u id I t register .d perpetual lea se dated lo 07 1942 The said aoc ument ücl'i ha been prot e d in ac coi dan ce 'ith 'aw shtns s 'hat tlu Find that ii ab convn ed "as onh 1 guntas Tlc're i 5 hO aveimtrt in ti C nflei 4 trtemen Lhat ilk pig tin Ni i. 'is u 1W co • eccl iO H' fathe 'fhe lecn 1 !-i t r ?a gt'it I i '1) ' Li' 'F fl s ma'lc 'n :he • tr3' 'iii' 11)11)' 1 A alt' b' lejrj * t vi 1 til l -ts, 1.
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RI A No4l0 2006 47 about the contents of the sale deed of the land which his father had purchas(d therein it is 1 guntas and further he ilso admits that his father did not take my steps for rectification of the mistake that as occurred in mentioning the extent of the land purchased by him and therefore when the defendants have already sold 15 guntas of land hich was purchased by their fathc r under two different sale deeds namely 10 guntas in favour of M/s N CModekar and (ompany under registered sale deed dt 01 03 1960 and on the same day guntas of land has been sold in faour of Sri Ramachandra S/o Laxman w ho in turn sold the said property to Smt Yallubai Namachandra Ptil and she had constru ted ommerci 31 m d ng 3nd let out the n c t stat r n an Hg t Tf cf n a Fx o i C RU . No.410 2006 :48' and the defendants ha e failed to substa ntiate that the srhcdule properi is the propt it whi c lw is purchased In their fathtr as rn itcnl 'n rtt )rd uld clcaih show rh_it all the 15 guntas of land purchased b fatb ei of delendant No 1 to hats hew alit nated and therefore the finding of the trial court that the plaintiffs have pro ved that they arc the cm nn s of thc schedule property is justified 1 he documents F xP.6 ard 7 we mat tha n 30 t an old docunnnts and therefore the thai cou rt has rig.hUv raised presumption in respect f tin said dot umc nts which have also been proved by pi oducuot of the sale deed and in 'dei of the admission made b's the defendait that the dc scription 'f the propert', g 'en 1 1 the sale leed xccuted ii fa.our oft it çlaintifls is ci wet.
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?'CtIi'C'i the in*teu )n ecord svuld l, n. cS jeer tnt p1 aainds .fl! 1' la'i 'r' h rs .t f 1 II 1 tiC . j.igr s 0 j ii JbiA eL r RI A No.410 2006 4Q possession of thc suit property pui cha sed b them under Ex.P T till 15.08 ig'j; and that m fact the; had earlier filed a stiil sec-king for icnt i , flkt i rnctioa and thc samt ias decreed. Hoi;ever. on 13.08.1997 ;hen the plaintiffs had grim to Gna, th defendants taking und ue advrntage of the same dispossessed the plaintiffs and came to be in possession of the properti and therea fter tried to put up construction and therefore the plainuf fs ;nrc constrained to approach this court. A Commissioner was appointed n visit the schedule propc ii) and find out whether the defendants havu encr )ached upon the schedule property mid haic put up construction and the Commissionci has gnen a rcpnrt as ycr ftC 1 End N has pnduced photogiiphi rsc hand sktleh 's p r Ft C ) xC I i )U'. c ii; shcw that
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.'.t ts,:' h* g e t . . Ii sCc Con'. 1.1 rsr-- •1 i f '.e_. .'r i iT U' i) r'j RF \'so.410 '2006 ?b0 DW I ould show that the Com missioner usitt d the spot after issuing nonc e to th e deft ndants and DW I u' present it the time ol loc al msptet ion. lD n th en no objec non was filed to the Comirissioncr s report an d the Commissioner was not called tot cross examinat ion and therefore the aboe said material on record would clearly show that the finding of the n ial court that plaint iffs had continued to be in poss ession of the schedule pr operties from the date of sale till 15.08 19Q7 and defendan ts have wrongl gained enni on 15.08 1997 and put up co'istiunion dcspin th e order of injunction ob tiined ira the earlier suit filed b3 th e plaintiffs is illegal md liable to be demolished 'n prar ting mandtto iniuinin n. Inc aboc .,aid findine ni th e riai ourt is b4sed upni 'e • dpT'i 11(11 ...C ' tfl.1 e flat ' i 1 iJ ot 0 1 .iiiI r ort, 1El i ii 'a i it Ui 1 4 c air ' n proj cii 4tf'! fl c. a i•i d ,cu'iirrinn e'dt 'ic t 't t er"
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