Karnataka High Court
Smt Subbamma vs Chikkahonnegowda on 10 December, 2008
Author: V.Jagannathan
Bench: V.Jagannathan
2 R} AT' MALLGHATTA VILLAGE KERAGODU HGBLI MANSYA TQ 82, {)1S'I'~57' 14 10 (By Smt. AS1123 Parveen, Adv. far M/ S M S Ra§e;ndx'aprasad Associaias) RE3PoNDENjfs._:"'»T._ RSA FILED ms. :00 c)1:f.~€:;>{: A V JUDGEMENT & DEGREE :)'r.:22';._12.:;z0.G'? 'PAsS;3tG f*£:$J'*<:; R.A.N0.19/290? ON 'mg Irma ¥~"Tfi~E A§){}if.«, DIS I'. JLIDGE, MANDYA, ALL0wi1~:§}--%, 'FH§a','-._AP¥éEAi;; "RED SETTENG ASHER 'THE: JUA{).C'~'r MEN"--.ff Aré"::.--...AAD}£icREE m.23.:.2Qo? passm' --;jfi:j:c}.:§.N;;,i;2~,!_2é(;n_ on THE FXLE 0;? THE ADBL. CWIL JUDGE} {.SR§ li}}.'--€«).; "§§é}f~1§_z'§.>Y,A. 'rvH%1-:s:--co.:s /n--Nc.§ 'crmfl ié€::»R AIZSNHSSION 'TEES ms', mg._L::>;§Ri:»_;;§E:,ir.:gRE;D mg FOLLOWWG ; % g;§Q§MENT 5 This §é:::¢fr;d."'a;jpeéi is by the p£a:im;:§;ff before the . C'cuf>5;1:'t§'M'.s:a;;r1d S5iié'éc11ai1enge$ the jud.g1n$nt of the court by which the appeai pI"€f€IT€d 'd.r;?,féfiéants ("£31116 it} be ailowed and the jH{i;gfi§e1'ft 9f the Ufa} court in favcmr cf the appeiiafli was set aside. Tha Uial Cour": had decreed the of the piajfitiff and aiso had ganted permanmpi:
injuricufen against {.133 defendants.
7%:
4. The: trig} maul': frameetl Ixecessazcy issuas and afim' apgamciatiixg the evidence on ;'e<:c_:i;9é;1, c§scI'eee;:1 the: suit of the plaintiff by }'10idiI1g _:f;'£:a.t A' pEai1'1ti:f'f rep:'f:sE:11':i1':g hersefi" and her is 1 e:'1':it,ia3<:£ t-:3 deciaratiotz as absaluige <3§zm.t§ru32}.f1"1f¢+::;:%€:::i'z..§.1fI_ f the 3113: schedule pr0pe,z"t;;.__. {ha pragfér fiat "
p€I'"II181"1€1'1'f1 i1"1ju.1'3.<:tii3:1 W33 a£a;i"V«gi'a1;t€d."*.t§ggiI'i<::{$g§d by the: said judgnent of 'i:i*_ia};_ v£.§a:1*§, "€f;a def'e11ciaI1'i;S appealed and 'Q16 iawags .3;;3pe£§z§1te'.«'::d:i§*:' '"s;E10w<3d; the appeaf fifiii' asiigie £i¥1é:"i:1*ial_'ii6urt's j'3_E(igI1'1€£}{.. u i,i:2eV"~..'__fi11€:J;:*I1ed $8113.01' cotinsei $171. Si'ee§v>:zt§z9. and tile laarrleci Counsei . "£6375 §?5<?~»3 a11d:V'if1é leartmeci caunsai far R-33 1:9 R-3?} £:3. 'SVi;:%Vm1isSi9:1 0f the: appeii3;r;fr:'s 60211136} ES fiiai ;:.i*1ié:}sc§w&1* a})§(i*§l8'§".6 cézuri Whiia setting asida {£16 A . _' " =§A?:JE1'g:11(::3€i. Cif ihfi trig} Cczurt, had Q?E;*2SeI"'V(=:d {hair £116 fiiairiiiif 8_§{)§":€ czméd 1193:. havfl $<}L:ght the fitiiéf {Tzf ::ie{:}a:'*:w3%ia:T1 §s;iT;§1%€ 356 has 'ihrastt Cia.:_1gE1t$1'S and in adtkiiiaig ta i%':a*:.,., 't.%1@ aiiefjtierz 0f %:.i'1.€;: 3-Si {if3ffi':'}(fia;I1'E'. ES }« r' {:r€I"SOE}S €:1"1':i'i:iad to it 23.116 i€3.V€ the rest tn be S<)1"::_:_:::d mat. during the 1-?'i:'1a;i D€C1'€f': P'I'(}C€Z€{1i.figS. 8' 'i'hx3 abiI;i¥€ submisssizm car:i;:$_A4'~--..eI3~:§%;;g§1 3 farce behiizci ii. anti the: iawez' appéliafici §":0"*;,}."r"'V:T' A.§V1z.--.3:cS--=";x'.3?.$'tV:)fVT_ T (3bS€'§"'§?€':{1 that the: a13p€ii3i:1t.4__a10zi*c.v'::r;L1idTV»"§*1§:2i:'_hafije ma.i:zé,ai1T1e(i the suit far <§¢;€ciT;:i;.r.::5j2_;*t;i<:>V:1 are Ilfjziffi W130 336:: aigxigxliig,i..éi--1tjt;i_;~§:1;V--_ ifiMtV}A"v;»$ 31.3%.:
propazf}-2 Tim the iawer appellaéxi C'€')'gvz£;'§{£.ft", ::;3'¢TVV.'V€§%?.'CV¢'::--:t':;:'):V.t'.i;AV.}z:('§."vigifirfiili and they read t}<"fg1;g:: ' V 2410116; camacat be tléié.._<:4x£:i1:$i¥}<é:w {;1%§*i*;r§%i" ?;}1'" the suit schsduie _ .pr<)p€3:":i_:§s... it4 "is "I;")€causr::, in ad::ii'ti:311 ':0 13%', her "f}1'3;'{-f,'--*5?" «etiaughters have beg} iefé:
31:31' Iiiusbarzd. E have &(2C¥3p'Ei':'.{i the 154- defarldarzi tiflat he is thfi sen 0f the piaintifi" axzd, E}.
'Eii§}':T111eg02vda. Ti'1€':I'6f0I'€, he is 3; (319.33 E 'A ' Eacéir <3? & Ha:m16gew':ia. T11EZ£'{'i'.fQ'E'ii":, mtaflj; :3 persons Eiavfi szaczzeedefi ta the pI*(;per'£.ies cf D, H<::::3:'1<:g0w¢.:ia. 'T§1£ZS, as fightfijg submitted by the Eearmid Counsfii for the appeiiaxlts, {)1fii;'1f.iff 319116 couid E?
. 9' not have 1;11ai11'é:3i:"zed the suit fer d@<:}a2:atiQ:1 of title."
9. As far as §*aIn;ing a :iie<::1':3e fer ;3artiii<3i;.i:L'1VVI' _ _ A' » a 512311 of the: pmsent nature 13 a:cs11<:¢:'11ed, 'iiafifi cf Rajzgappa Vs S1113; JayaInn1a:=.A;"&pQ.r':é":€i'i §{LJ 369, 3 ifivisian 86114:}; «if 43113 5013*': has"{:§}Ss¢_1've_§§;i V thus:
" The prgvitsians "(:1f i::¥}a"'{'a_¢1¥.'?.j_b"';;"vV74i'4 ".'§23l:é~? cf the EZPC are ac xvid¢}_§; §.:s30r%;i€:d '£ji~";VsLt~:..'i_;}f1£;::}:.a* dz) e:1ab}.<: ;i;E':t:::.v !::31.1;:§f§: £9 pass Vgifecree far pa1"ti'€f'i€21i_'i1"i*a"?a;Li§t._fO§"":iei§1a:fa:§mn Caf me ta i:viifi§:§£§if:::%;:§f;i:3 'V313. pessess-:i01"}.
ifigfégf V gut that the g;':1a.iV§€1ET.i;fi' .is §";<§iA'._efi§i':}&d ta :31} the irzterfisi:
V._§ €i§3..§::';,e::1"'§:3j§fx £11 the suit 'pr€)pe§"t§;. in V. si€¢hv'%'a.'_siiua {i?éi'; tixerti i3 nothing 'u:'1usual 3 ";'&1ir::i' to 133:: parties by é:'u'€c'ii::1g ;3$i'if§f;§r§.?51vVc:f the Suit; {.1':1'G§€iI"E§f a€:(:@r€iing ta S}:a:"€is GE ishe parties sstabiished in $23: $L;i'£:9 Thea ncsrmal mle that 1'€.ii€§' mat
-fguziéieii 2:11 {.123 péeadizzgs Sfifiiiifi not Em g:'a:":fe;&:'i is me': wit§1:mt an exsegjtimz.
§:'«§i":::;:'€ $é_.:§.>$ta:£1tia.k r:1atf{<iirS cG1';Si:ii:u'£i1"sg mi: iifie 0? .213 '$3516 pazfies a::'6 tauchad in {$16 §;$s"u€$ and have beam fuiiy gzuii in 3» M' eviéianaza, the {§{}€:':S rim, fali %;a;i_i3'::f111 the
3.fo1'«:~:s3jc§ rui€:. Tile: :::{>urt has ts': leek i1:':t.0 {ha szgbstamtéa cf the Ciaizn 33.1 (i€tt:=:rI:1i3":i1f;g_ ' £113 i":am1'€: s:::f the reiief is be g*a11ted. jiitfv ' V CEEUFSEE, the 692,211 while ziiauiwgiixfxg t.§-:.::;'re1i§f, nmsi, taiie care ts") sec: t:§1atT__r'€:§i€:f if; 4' E3 1101: i;r:c:3I1si3t€:11t; ¥',fi_fi1 fi'1Ae'"--..piai11p§§§5S' "
(:1ai:rr:: and is 'caged a3:1'--t_3"ic.»$aI1:e:._<::a1.,1s;éf; 3 a(:ti011 G11 ¥s:hi<:§'1;_.'ih€ :'§:.§iéf'a:_ia3me{i i'i1,:h{:?§ suit; flriai: it Q(:.¢:£?";;s,i§:I_1s;,j_ r1:::i'p3'é§~z:di<3a or causgd e:11i)a2':':«,1$$::ia::_:§1'iv _;'£:>:f:.§*1t:. Q:I1j;ge:,:* Side; that ii '3"2.o ft;-- Ea:-gt-::f f.:E':a5:": "t;i{%l:§3 .V<V:>::12<Vf':' ciaiinetd in $116 :.ég;1jé;~~v-€i;ré1z:_Vif; p§ia§;11tifl' is really <:jT:'Vi'1?T:i1V:.E'5:.ii€3:f'. _t:> '7:'fVif,, _""1;s.1j;i<3*s$'_"V'§if:: ametnds {ha gfiéaiifi; 1.3':-$.14: 13:. .i"2a§i'T1f_1:£5't.__béeI1 barred by 131113:
an fi"1;~:"éaté _0'f';§")}:'€i'§§¥i'13CfiXiC}I'1 {if 'tfrzfi piai:1t."
----- --«:egard_ :5: the aforeinantionazi Eagici dawn by this Dit.ri,si(>z"3 §e11ch sf the inataxzt case, taking ime accsuni 'Q36 obéféivafleixs ef the iawar appaiiaiia <;:eurt, I am if jlfisiew that t;I%*1&:*€ {:21} be 21:3 iI;:.pefi.%;a11ent in , gissrfisixég {ha suit ff}? pa:r:iti<31'1 i"_1*1aa,:g_E": it is 0115 ffiaii far tiaciayatiezz am}; ;3:3:':1:a:":e:';t i1"'£§'Li{:€'iiiQE°1. a§;2p<:i}a::1t; 2111x111 _h€:1* iiixree qiaiightsrs 3116. I318 15? % fl {ief£::1da:T1t all am timxwefera €ni:it.1ed in equal si121r::_i11 the $1311; pI'0p€1"E?}=' arid hr::I1{:e 1 pass the ,4 c::r:ier.
Thre judgnienf, Gf the ma} €:g::urt;: A' and 3 §}1'<~:1i;;:1i1"1ar§,«* d€CI'€€ s.}iai_l be damn fa?' ;§e_ti1;iti:7§z'1 % and separate px3ssessim1 of -V',s I;a\1_'e*.3# .:§f«--VV:€;:{3¥<:}1 E13116 Gf 11.16: parties eI1tii;§ed A t}¥¥§"a;;peiIant, her 'three daug1'1tz3r:«:~.and :ti'1=: 1§* j£:g?peHa1{1t, 25¢ f§;t:')" Each 03316 SE' them is__ éuit pI'€)p€l"'l'.}-' and a p§"e1:i11:1:§;"1a:j3?j'E::.e' ciratml as per 36011331 54 of CPC éajyci be gong izata as regarcis _ 1116:5336 pmfits' 'and t}7;.€ division snail taka piaca E3}; *II3[(f';i'€VS 'fiéfifldfi in the Firm} {)€<:::*€e Pm9@ediI'1g$, '7E'1fati' ffifid tizersfore: St8I}dS ailasssed % L .L 'a:::c0r<iiz2gi3F.
Sdfi-3 T Iufléé 1315?: