Karnataka High Court
Akkayamma vs The State Of Karnataka By Its Secretary ... on 1 April, 2008
Bench: Manjula Chellur, L.Narayana Swamy
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- 3M3GALORE~01 "THE LAND raznunnr.
NBIAMANGALA TALUK BY ITS SECRETARY 3 RANGAIAH SINCE DEAD BY HIS LRS
8) K R RANGASWAMAIAH S/O RANGAIAH, AGED ABOUT 70 YEARS I1/AT KBLLUNAYAICANAHALLI, SOMlP'UR.F. H081-I NEIAHHNGHLA '1'AI.rUK BANGALORE RURAL DISTRICT b} SMT GILNGAPDM D/0 RANGAIB!-I If/0 GANGA 303.3131! b AGED ABOUT 6'7 YEARS "
RIM.' T.DASAIU\HALLI_. TIIMKUR ROAD
a) saw LAKKAHMA D/o RANGAIAH. NH AGED A301 65 YEARS R/AT KALUVANAHLLLI_ 1'.
Tataunaonnnu nonLI'._*: *.= nELAMAnaALA TALUK_ . ' Pa BANGALORE RURAL nisrnzcm d} sMT;nY3AuHa 1_ ""
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*5/O»R.hNGAIfiH -~ AGED ?§ YEARS R/AT"KALLUNAYhKINAflALLI .souApUnn~aanLI, nonnosanw roar NELAMANGALA rnnux RURAL DISTRICT 7'»a i Haannaan sanrrx "sxo'nAnA1an sasrwv ' .3_.€3ED ABOUT 60 YEARS MERCHANT 1303303931' ?OST HELAMANGALA T31-UK BANGALORE RURAL DISTRICT . . . RESPONDENTS : (By 3:1 A v annamnnnnnpvn non c/nacny 1 SR1 R SRIDI-IARA HIRBMATH, AGA) THIS wax? APPEALS inn FILED U/S I or was xnnnarnxn HIGH counr ACT PRAYING To an? 35103 THE onnnn PASSED IN THE HRIT pnrrrxou Ho.3B796/1998 nnrnn 22/09/2006. ma no. zeeegzoos _c LR- us) 1
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1- 11:1: «._Liiw-.--::'--_VrhI3Ln__i1'x1-. ' Nszmwmm 4TFJ.£1.l< vsmcnwnnaansnzm s/o THIMMM-'PA > V AGED ABOUT 75 mans «_ .g . V R/AT xALLUNMrA1<:AuAHALLr., scmpunhnoanz nonnospnr POST, NBI..hMANG'ALh._1'hLUK .. BANGADORE RURAL nxsfrnxcr * "
THE smrn or"1&AixIc.!iT.A:§A:' BY_"I:'1'Sz S"Ii3RET.ARY T0 GOVT DEPARTMENT o§{_1>.wsr:un V' --' .. vxnamaa 8<X1EJflA"' g n4§2:aM;qnz--o=; "
Bx aw.-22.; __s1;ca3m._nr * 'é..--vnAnt§.asw.\§¢i:1;!.H .s_/o mmaaxnu = AGED".\BOU'1'»,70',YEAM «R/N1' Vxmfimaxaxauannnnx, sompuna -nosm A L NBLAMF.-HG?.Lh..1'Fr!JIK «amaeawss 'mum. nrszrnxcr suf D/0 GANGAIAI-I «H/0 eancawaonarna msn amour 57 mans % 'B/A'!3_T.DASJhRAl-IALLI, rumcun noun "smacnnoan S_M'i' mxxmm n/o RANGAIAH
-AGED ABOUT 65 yams R/AT K311.-UVAIHIHALLI THYAMAGONDLU I-IOBLI NE TALUK BANGALORE RURAL DISTRICT 3141' BYEMMA D/O RANGAIAH W/O CHANNAPPA AGED ABOUT 60 YEARS R/N1' KAHAKSHIPALYA MAGADI ROAD BANGALORE V. V ;~--...AI§9551.LAu*r. ' (By His s c. s ASSOCIATES-._» 7 H R NAGARAJA SHETTY S/0 RAMAIAI-I SHETTY AGED ABOUT 60 YEARS MERCHANT DOBBOSPBT POST NELMIANGALA TALUK ;
BANGALORE RURAL DISTRICT' . * . _ Essxédnzusnrs (By Sri A v aanoanaannepn FOR C133 ;".;._H . .V> wars WRIT APPEAL titan U/S i of fan xmnunraxa HIGH COURT new PRAYING_TO SBT_A5IDE man ORDER PASSED IN-THE Halt PETITION No.a71a/1999 DkTED'22/09/2006. "' THESE waxi AmA_L:ee' on iron PRELIMINARY HEARING THIS DfiX,VMAN3ULAWCHELLUR. J; DELIVERED THE roI,LoijI.NG:;:-- V ' ' _ .... __Tnis ie_tne founth round of litigation. The ogeaent apoeei is filed by the Venkatanaraaaiah huebandV'of"iAtEa§amma claiming the share of Vethkkayamma on ear with other legal representatives 'of Rangaiahii iiii i'7fg§ it is not in dispute that late Rangaiah hi nae tin possession and occupation of Sy.No.1/1 '"V<e neasuring 1.05 acres of Kallynayakanahalli, i ":Sompura Hobli, Nelamanqala Taluk, Bangalore District between 1968-69 to 1975-76. During his life time he filed form No.7 and the occupancy .5.
rights were granted in his favour, lrdfie ~died during 1976 leaving behind hie na:;:a$'w.éji:jai~ah and four daughters including Akkayannat Ahkay;fima°; was residing with Rangaieh and w§§h¢gaié¢1§ghn1n"t in all his dut1es."«t;:"ex;e n'ev_er_V_ovla'i_1:ned»."interest over the property in omestion in her individual right and she" olainedf right-- only through her father. '-Afterxth§ death ofhhendaiah, the matter was oonteeted hy hda ledal representatives. The matter, fleaned xnenT,to" this court on several oocaeions3,rh Finally_ the 'tribunal held that the hnshand oi ekkayafima is also entitled for a share tofu Ahkeyamna.h 'Tlhis was questioned before the hdalearned ainqle Judge. both by the husband of x"VAh§efamna claiming the entire property and by the "'on;y7s§h and also other daughters of Rangaiah on the 'ground that they are entitled for entire x lV,tenancy rights of Rangaiah.
3. Sec.14(1) of the Hindu Succession .Act, 1956 (for short 'the Act') and the Explanation thereunder would clearly indicate that any
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property possessed by Hindu feels" fehether acquired before or after the commencement ef the Act was to be held by her as full ewnerfithereer7 and not as a limited onneri_hpparentlygiksngaiahil died somewhere 1fi:_K1976.a'ige?{n""is' after commencement oi'. the:p_1ic:{tv._ '*!['her.ef'ore Vpzfiikkayarmna is entitled for "re . snare dhinfi' the interest of Rangaiah, as one sf his leéfiihfepresentatives as class time, if she had gifted, f£g§n§ee§§§a for fiencumberred her interest in the g;q§s;zg in qnestion, it would have been altogether a different situation. If the property Vin queetion=or the interest in the property in f question i}e:; tenancy rights came to her through i"~her father and she died intestate and as such the d p~¢:ae: sf succession as contemplated under Sec. 15 kef the Act pertaining to a Hindu died intestate, n'*_would come into play. Accordingly the interest llwnhich is acquired or inherited after the death of her father would go back to the heirs of her father.
i a Self"
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4. The learned Single Judge in saying and modifying thaw orde_r~'---of:j~.i'."ho only to that extent h:o1dJ.figfjv ui':ahat_"*«.what_'aim_§r:' th<a 'f right: or interest aoqpiradjoy aajil;-ong with Rangaiah would oéhoive of her father as she 'V
5. Ian the-V" find any good grounq impugned order passaq Judge. ' aopoja1s_-- are dismissed. sdl-' 'juaqe Iudgeo