Smt Savithramma vs Sri N Nagaraju on 19 January, 2012

[Cites 2, Cited by 0]

Karnataka High Court

Smt Savithramma vs Sri N Nagaraju on 19 January, 2012

Bench: N.K.Patil, C.R.Kumaraswamy

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JUDGMENT

TEES Regalia? Fiigi Eiagpeal is fiésd zmciﬁr Q;:5€E--€;:r R236 E grﬂ 2 of'€{:>§e sf Ciaii the judgment and decree dated G6,, i¢;::.3 imv 3:: as M33223/290: 0:2f:A'th:f3::A4f$s'-:""ioffihhé'--Xi{%ﬁ1__ :' Add}. @225; cm: Judge} C§H~§§§2_? '?8a:;;;.:i3g§§§2 aﬁcm-'érxg ms EA filed zmdér @§¥*:;:.s§§ :~ 7i Riﬂe i1"§;f{§@de sf Ch/ii Procééure.

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$ta.t€:}::e:r:E: ﬁlzéé bj; them ma}: be read as part ansﬁ, payee} Gf thig affééavii. E6 fzgirihsr staies that giaintiffs have {$601 232$ abevs: Sui: 'zihe ﬁefendants seeking far a 3"udg:i::%311:.. ;9;:ri:E "

deems for partition arzd sep'ar3..E€ §os_$éssiGIé;--€§.:

their alleged haif sharé (s1,1::{t' pmperties. He fu1"ther'-v;s €2;::es have admitted :E1»?;V€xeA::E::iﬁ§_f; the fégisgiévr sale deed executed by' in favour of Nagappg_§~ ,; the -. ""aﬁ4;'.<i:ff<3V1'r.§:_§::§;;éi1»*1'f:'s father. Th€I"€"fOI'§C-"u,'*5'éf%3I1d'3:f;§L_S 3 are the iegai heirs <:§i"'VNV5:ga:':>pa '%:ii1éw <:<:>~par€er::ers {:15 the §"'° gafﬂy 55:h»:~%%%jV~;:j:a§:§:%§<f£g, Qefsndants 3 arid _:''§]ri.C 3? _§§t;r.iai<£i2sé;. ihé: husbaaé of defanéigini 3"'?

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The apphcatm fﬁecii gby :1{::~:f; é'efe:;'d--ai:a:gv%%4%§;§.:. 7 2:13: rnaiméainabis eitht:-'1'-9:': faé;€_s :}r at[.'éa7;';;V,v__vEv§§n % 0therwiS€, the is :23: ma§ntainabis;;.; %;sitgzé from Eegai infirmities. is that one u ':we sons viz"

" V Muniﬁénkatappa Famﬂ}; and the Same .'4sVs.~"'.:'£.2V<3QfE'§a:;'§'4Jémrnoafaéale p:*spe3:'ti€$ gg 8;?" sf Q22 piaéfzt. E': :3 5123:3263 fzhe gaid 333:2: that: afiey '£318 dﬁaih <2? 3&3' 'saw gens caﬁiiﬁagaﬁ ':9 '£16 " :.?1v%A.:.§§7Z;":1: {%'i?%'E"3€Z§"$ 9? 'zhs said p:s"9§e:*':jg: £3 {he A Xfsxéégiayamanapga désai his sgm Chezzztsappa Sxzccﬁaéﬁd {G his ssziaiez Thé Caas if ihs giainiiffg :3 '$3231: $326 335$: £i§:e:":::'2a§§a '§%'s> , .>€ Caniiﬁusd ':0 ha in §>s::x8se$3é@:(: arid snjejszneizé {)5 {E33 u:*:d:£vié€<:E heﬁf pértian £1": ihs p:'Qpe__zfE§€s zrzeaszirsirzg 3% gunéas in S§:.i'%038{}/8 guntas in 3}1NQ.88j ':8 Q5 HIJ£ima:r:3.--§;%EZa§é ' {here was "v'e'::E<atararr:ar':a§pa ané '.§v§11:i§veréE:§;:'2*s_j:::}3ei = between aﬁé 'fhe said. MunivenE«:a.§app.s:""¥5_1i§i" ?'%'%$ U;31d§'~"idéd E155 pO}"Ei{)}f1 in 3.1} in fagzeuy videfendant viz", Sri.=?'~Ja§;_;.é:pf}é;§-. , {he said Nagappa :1:'::g:i;;iViQ%e5VVVV hajf p0ir'é;i0t'1 fzom V}i;;'%:;;r:é:%€r*:.}:é;V1ij%¢§;>Zj3i'9:{T"9:2" 299933947? E16 did net .,3€@}x: "' pﬁrtéiéen sf €328 jgrazpartéeg S0 §5a=s.r<':E::a$:id;,""§i€2":<:'e§ éiha saiﬁ Chsnappa xvaﬁ; vs'§V§'}§:§.i§$:ii_.:~§@f rematéﬁiizg Ezgif §§:'::;@:{*: in 332s $:;:'i:$€:%;:,2le §}:£"G§$1"'i3'§§3. as 6525 saié Céierzagspa déésé 3Z::ée$:a'§€ aid the gﬁiaénéiffg Egizzg ﬁgs Eggaé ?€§§?€S€?1§3{§V'§$, Easy? séiaeaédeé. {Q 33% :'3$'%Z:§f;€ inséuééng agdéviérzé 32.3%? pgrtian £22 '£26 3::h€:i:;E.:<: §3:*€::§3e:":§:3z-2, Eiﬁfﬁéﬁg '$363; have me gszxrtiézia-':1 V };:=';tif»*<%3::::r:VL' irzstiiuisé Ehé Sui: fer pargéiioﬁ and segarate §}C*SS€SS§Gi'1 sf ihﬁif z:::di<;§d€d Ezah" p{?§'"?,3:O§§ sir; the scheduis gsreperties. What is gtasteé, in '$325 piaint £3 :6 the sffect V' defenc:ia.r:: herein has go£;'"%:heA "j:Vé1j;Eé §_::::d7L"»., intsrest is': respsst sf ur:dE';7.:>iiZ.e<fi ha§'f.VV:;:='Qr'iiG'13;'i_::V* the said pr@pertie3V»xx§ii:h E3};

his father ;:;€:.'""" gated :a,93.:9«:v? 3:35 no right gemaining haif per ﬂ , further state that {ha ::oi';%::eMr::i@}:_ z§f'.tE'::é'_;d€f€z1d,a:::3 ﬁe 'aha: sffaci that :32? sc§:€:=.:i1,:}€ :3:."Gp€f§ii€S 1§F€1"'<'3 add 1:0 $26 éérgé .:_ie§{-:':1Vd';'a.n§'s fazhﬁz is éncarﬁssié Merwvsrj the d€§é;:aVdan.:s Eéave 59%, erg}; migrsad {E15 camsnig ,. <:%:5..:%:@ gjiaiizé: bu': atésmpisé is ::":i$§;':;::€:§3:'€': S516 3351236 '?h;€:'€ is 33$ iimééaiégzz '€f»='§1E§.§SQ€V$§' 'E8 séek far §aE"?,§'§§G?':. ?hs§r€ £3 as hard ajzﬁ fag': 1/"zgég Ehgtg ::@~pa':"£e:1€::*$ §§{>§:':€ 93% sriiiiéad 'ie ii} $€€'}{ fer §ar'£i£:§Q:'1, bu? evsry gain: QW":'"1EE"'$ GE" 115:6 §§i'SG§'§S W339 '$13365 p%,:a:*<:%:§sed 'aha iistdiaﬁcisé inieresz in ':he pmpzatiss are alga €§2:§.:£'::~§"--.f?a--: partition agains: the gurchasers V§7?}C-- §')1i§§}1:i!S'€§:"' : ' the azndivéded interest i{1"'E:¥1€'pE%"0p€i"{:;'.," V' plaintiffs cams 'ts: knew aE;~.QLif. iirée defenﬁam: N03,} té» ﬁg of January ZGOQ: _ f1.::;tt};é:r~ svi'é;.:e that defendants 1 property, inateagzié Vj:V'_:3.eIfii%;VV<'g,'V' portion in thee? sc_i.i{C:d'iiié E':_er:ca 'ﬁne appiication "fi§édJdefe»:§t§ar1té§V'5,ées no: fali Lmder any ef the c:a,;::::¢3 €f;:§fC}3f<'$:€r 2.2:; Rujs 3: Cede m?' cm . .v P::s<:5é;%._1..:m.:1313Qc:ir:"E$s$ ciauses {E} arzﬁ {ii} 0? E1125 3-E41 €fE.:f<%e:* '§?'EEM5{30de Q? Cizéi ?§:9c€d1::<'€* E13 @333; ' ..§5é2_§§:;1:;a_3::Q:i§€ 35 {E38 C§${$E'§§E3£13£S 31:: maiiérgg ibis ggpiiésaiian £3 :0 proérgai 'She §E"{}Cef$§i§{}.gS. ?h€ ;3Eéa:%:*1i:ff§ nseé no: E33126 i§ ahgjiazzge the aiiszzgiéegz maﬁa :3: 5:36 jiﬁﬁf Eézé? 212*: favgzgr $5 $56 5:333: §§fe::c:'§a::?:?$ fafzézsz 33 {E36}? have ;;3:,:_z::§%:a$€e::i; €;%§"£}*' half Sh§.E"93 L, ';Z%3e $¢::§":§<:33.,:E$ % 2'' ;.y ,, zwx"

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as an 1{}.O3.i94f?". piai.§::.§ffs harm as on the date cf-v__;§§::§e on" },G.'C*«3j.V':93%:?V§" ' The 'E'riaVE,A--.i;,.ff:€;;;::'ﬁV_ %a;é$<>Ts?3>serv€d at para. 8 that .1316 plaintiff ChenVriap§:§,._V_2xi}io 31¢ ffglihefbsf other plaintiffs 1§g'_2_;é i;"::_ f{):HS,:'No.3983f1984 which :'~ifwag'fiiééi.i:»;§f'~*:}i'<3__§1%".st defendani hersin seeking fe§"nri€"€§a§'a:i%c;n"Qf'_;~@:>;r12«3:"3h§p in rssysci 9:' Egrzd u;i:}.~ S§c?§'$.'--?;9v_{,5f_»_%;. E3: ihe plain: pregsgisé in that 3&3 siayzsé that his faéhﬁy §\Ea,ga§§a haé ' tbs se:i?:5§:,2E.€ iaitaé Vxvéfii Qiher Eaizég % ,'§<:?:.a:;°§:':g Easgsagaggﬁ $@,::§ E§':,Qé2"::avu xséﬁagé AA Ejiiﬁﬁl" '£26 gaie 5;s:§€:::§ égsisd E%i}=é'}3.E9~"--"%? €333}:

E\.éu:1iven}<:aia§§§,>a, azxégich fag'; 333$ :29: bffﬁii':

éispuieﬁ by C}1§:':::§.;:3§::5. 3:: E328 :?vi§€:1::§= GEE £4", QVJVJ 13 28.92. E'§8? bf; {ha first défezzijaxévz as PEAK} €32 the said 8231:, E16 haé; degassed 6:3,: big fathaﬁhas gurchassé land €33 S§:,E\[email protected]§,§E? SQE8 a::<ij§3.§C}_;5_ E':f?§ of Huiirnavu viﬁage, which he has 3%%m@%T'A% 3,583' E9'?'9--8G. In ihe u Siaifjé that 'thegs lamdg wéirrs :c>>'E{.i_:;?ia and Marces, SQ Che:§:":appaV' 2:zas--.Vai:7aiir~?4v;r4'V"é3f 'the saie Qf ths s1:;:'1j p:Qp'€;*f§esV§"'»L._ Chéri:T::-appa was exarnined a3 DEV?iii-.<§§at_.SL1Aii:.." 'En the cmss eXa::1£nss:i_o'§: SH: ' Cjfhennappa haé ::%epi{:>se_;i'--.§:E[a;t_ %:é:«{T'ia::1'1oirx} ﬁéjgappa had said ihree a:5§,_§§V"'8'G§/ ES ':9 Eviarccs, who lfiaéiy.cézzgtiié'§a;::iéd_ 3:§:e° building izlarnsdﬁataifg after _ .E:é/3 E5¥;;¥/§5%:~aé'$d"'%:h«é.. same; He furﬁzéy S'i8f§€S that agd %1§S""5i3%@iE:€z:% hays :29': iaksa 233:3; $%;<~:§S .g'g.3é:°:s?*§__}~E%;€3;:*ca$§ ?hu3, ii $3 aséear ihai {Z'§;é€§.--:"ia§"§3 was ﬁsiijsg awaie ef thﬁ 883$ bf;

iiéfaméaﬁés E 'is 3 in fsasxzeégr 3:" 93216? é€§€1'Ed&§'i3f{S. §\§€2:€::%1€Eess§ 338 Egg 33$: taken 83§1f;;' séegg 2:: aémsf: fie §§€f€'£ECi.3§Z'§S;. E6 Eng :20': says hi: fa}? g g artiiigm '7§'E3e§§§'ez's:s; 3:35 iziaégmtéffs 2.2<:'%:§3 gm , ;~ wk" '.

14 ciaiméag share under Chsaizappa cannet maiataém Eihf: Ssgéi :a{}w &f'é:€i" Eapsui {>f rxzgreéihan 12 jgears aféer 376 Sale {ask @1355 2:: f3:'s2. '3V:ea:' E983 Hence; the caurt §ek>W has _<:3'§:*7l1':Ae_dvvL:é?Li*:§;.'c--*-T * the suit for pariiiion as :r2:6§E..as =*_ie<:V}4é;iV"é1%:iVé:1._$ré.. bartreé by Law cf iiméiatiézg (':h€§'~f}fgL<::s present case as the ;:>_1éL~in:iff:é§ haw: ?3:€é:?iw?)'il$;t€d Eran: the p03$es§_§ior;..*<3'§uszgit pfO'peé:=é§es long back. 'Fhe COI1i'€:IZ'?Z.iG3;1~.;;;f:'§}1§::h{i$f'fif£f1'§iai'1*CS that the piain:iffs.._V ;:2rs:: 1:10: ii} jvé:'i:ifE.VVp5o'§<:;sessi0z2 is clear from E3,-;i{ffé{(i'!T,S *ffOI:F1 thé: piairn: étsaif ;"ah;a Ma3sj;«§'=;he~.§§:T?c fzifriished by the plaintiffs, 51.3 '§§'3€'f§iCéS._{§E5§f§i;:'§§?" déscéass S23: ihe piaéniiffs . .. are 'lhégjt goifzi jﬁasgesgiafg as claimsd by {hem} ?*:§né':"%§9:*e; 323%: is 5335 Eiablﬁ is be dismissed:

A £7315 Tzéai Cami': has aiso Gb8€?f'V€C§. at passa $329}: £22 82% inséam cage; ﬁne iécts géaieéi if:

piairzé: 3:862? céearéy' déscésge 3&3: éefeadanig E :3 3 hazze 302% 33:33 €§f'1{§§<E' Siéiﬁféf sf Egrzd in 3&8 '$32' ?'%82 8.325, 5;§':E:::>':1gh ihare is me S":§;bS§:'§'E§§:3§ aw '§.v:/°'"

irzééresi ihem, the glaiazéffs haw ﬁleezi a 32:5: agaiizsi zhém Qéaémizag is 'as £23 gain: §a$s@s___:§§ar: altheugh t'n€§:* faiheé Cheméappa hag :1§>f:"'::§;'f2<Vc¥':1A any 8.C?§Z§G§E and therefers the <:aus..:;%':''sf " aﬁegeci in {he piaini: is é§11;3<:sr-'}t&ar;'_'d if 'i§i1%*:;::'~; 3%,2é:;iS7., aﬁewsd to cantinuep ii :;é*:l1§ shééf =Wa.$iic§"'~o§V" juciisiai tims {:5 *Ehe,L4'."'i§<:eur"i,.. r§h'f?f1'é~ ESQ rm docurnézén aﬁzéch d;f.A:;;;'¢E:::S€:i:%""':1:1a'§ 31%: p'Ea§,r::§ff$ have exemisad E13416 '-v§i;§h:._ '£%'f'V.vb?:z§2;r1e§3hip $2' [email protected];:'a;:"_'a'i égrzjyj f:%:2int 'C=f:"':i:II1€Vﬁ.' Theyefareg, 'aha 'E'ﬁ3l £;g'é':;:;%*i%3.a,?34"':5§jA«€$cf:éAd piaint and aiiowéd LV*:;%L;4%J.§;:;£ '{§'ffi':ié1*'».}fCJ:°de§ 'i?1FI E1126 2: {3} 35 {d} cf Saar': bageﬁ $1': '$316 §:21€&5.3?.r:g$ V f;ia;t:f:s'«:§Q}:>:ys man}? as 9 §$s:.s,eS 0:: E'?'.{)5¢2iZ}Q3. 'E'h€ é<~3s§z'z&s §:;'.§?'i§:;:é«-:3 ESE}; €316 Tzéai C3133': 3513 3.3 f0ﬁo22vS: "aé 'vvézsééésr ?i'1€ §}§§§E?{§ffS §§"O'§:'€' ihaa 3:93; Eiffi £35: j€3§i'}'£ pgssesséim 23%' éfrtseéz' hgif 3§%':a:"e in {:23 famiijg §re§e:::*'::.é€$ wéééa éﬁﬁéf faihsr Leg} firgi céefézzdazzi?

ﬂ.

WWW 16> b} "€v'}'1€tE'2er Ehs piainiiffs are arziiﬁad; is sftzaré is the 3:21: gchedzﬂé pmgaréies and £03" Separais §Gs$€s$i.c:n cf their sh.:~::*€ mates and bau.ndsJ?

C} Wheéher thé piai:m:if§s..

regzszgr $316 deeds c:a:'e?.i"2Q;--g;;<32;;:«2fg:7«' execuied the def&ndari'%7$3;t n N<)s.1G6];5 sf $o--8%:T , <-L1@::>5:3~ 196%'?/80-81 reSpeCiié§e:«§j§«9 are ni;1El é;i1d' Vifaédg sq) far as theirv Slfiargé ._c.Q"n~-f:<3rr:ed?

<3} Wha-V:hé:j~V1:heAépiaééitiffé,ﬁfe entiiled for ____ '''.:}t:1:§:VVV'<f'efe11da11ts 5% and 5 pro:iéA"T':E3Va:V:t}:e~3.:M"E:;:;vF: get: righ: ever the suit $::}:«sd':,:%€:Vg'$2':i::§f;€3<';j;*' 3; adverse possesaiea? xi}, , " W1ﬁé3*:he:r €326 am: is bareé bf; law ;::::A;:am:£'?' Wézsilzer ths 3&2: is aids: vaéxgsd

8.§':;d °§§'i€ <:e:2_r%: fes gﬁaid is ineufficisigéi? 'ﬁfézai :%*ehé:{ 335 the pgréisa amiitiﬁd 3:3?

3} fa zxsézai 93,1333 ax' é@£:*€e?"

é:;;»/ E?

7. Fseling aggréséxed by iE':r;* 333339? ihe péaiméiffs Ezavs prefarrad this a§p&a.E,

8. WE haves: heard learned Cou:_1.s;.ev_1_:"

for the appeﬁazzts as vx..--*e11as:...[l§%jaf::é€§ appaaréng {ms the respon:3»é:n_f;s; 135.3'havej.'pV€3:j1.i§_ed jihé Triai Court Ti3CCII'dS.

9. }i,ear:r:e& appeﬂanis submits J issue on the questian issue No.6 and' the samgf"'?:§'é1i::§:vi,V§h;=::3:'fV§uésﬁihijm ané fact couid. bra déspovgeé "ﬁle learzrzéti '§'réal Jmdge h&'a{<& §{€:p: ' f§:e=::1a€i'-6:9" 59: 33mg @136 and geasgeﬁ an '€}f"":§é'I"E"."3§3'iT1V"'{}'f)eiQ;:!éC§§ an §\§e.4 azzd :"s§€::%:e<i {E36 V§:.3:;5.:f::.:V:'Ss&§;?fV§{a§ai§G:: Grder X35' E1213 2' C2? {Sade 91' £ Pjzascéﬁigré, ifs fufiief $:,:5§m:£:$ 3&3': ihe learzzeé ° J3,,:dg$'v-?x%*étE:§u: 8,§C2'iIi'if':g the garéisg ii} ga 2%: trig} has "-V_:*§;;f;':£:i:€<§: éhe p§;a;:T2:2: basaé 4:33: Ceﬁaén £iee::::;?;::€::%:3

-';3:*es:,?::,:Ce§ bf; '£325 §'§SpQE":é€E'21iS dagsrivémg like zégiaé: :3? axamiﬁzaiégmg Es $:§;;=:?s3§=:8 $23:

tbs aggeiianis had preziugeé {£152 333:: ﬁéeﬁ datéé §f3'®3£9<i§»? anﬁ cisspiie {E26 atisar aémisgisn maﬁa at §ara 9 3:" ihe wz:*:':te:1 ggaterzzenn the fsearzleci' has came 2% a erronscsus Qonciusisr: thgfg V' deezfi dated 1G5Q3,E94? was ncrt"af.AaIE_4pr§;§éia§ceéi;._§:ié'»., furthey submits tha'; the Caurf'.béE.§éé? f'LS €':;T€d £11 ailewing ihe parties ':0 gird' 'Vjthe plaint based SE1 the 2.:'pp1i«c:;9;'t:;:{§vL:*g' and it amounts :0 decree been drawn based on IAJV in OS N<;w.3125" that the iearned :?R§VVii1%.:1dat@r§' previsiens of Rule of SE1? Pmeséure. Es fu:§i3¢s<::§ S2§[§;::1§L:::?y'§hé;t :}::E:1'1<)'2,2: ratisizzg Ehe greliminarg is;E;Lée;--."L':%e7%;:i;di:1g éééé main :21a%:E:%:' is net pmgjezx Eéﬁ €2gr:E;e%'«V.§i2E;'r» aha: §;;§pe§.a:3i ?~§@s,2 3325?; 3 béing €528 Eegiaé Z§';'€'§rS'~"0§ €h€:*::3.ap§a has; 63613; fight ':6 chaéisgzgé .' S2~::;i%:% maﬁa: fihe thiré gariéaa 'E'1ri§}; 3.C{§j.fz§£'€€§ ";_:ﬁg'::": if: '£316 333$? §E"@:{}€E"§,}~--~' by bértﬁ and the 33%;

-"{Tih§:'::1a§§8b $33239: {aka 322:2}? '$25 righi sf She 1"f1§%f3,G2:"S a2:'§%c:> Kai? acrsuizszﬁ zézés: régéée'; "§'§":€ ag:s§§éE&::'{.§ '3 §%Wxwommvwmw<mm~m_....._ ., £9 §I'i§V€ {:h3.§%€}":g€§ the $336 21$ 300:: a3 they acqaérs £116 §;<::10'<§.>Z{€c§Vg€ G1? éééegal sale, bzré ihs Esarziesé 'E';r"§aE Jigdgé $3.3 faﬂeé :0 camgider iihig a$p€<:%:. Learnsd, has misunderstoad the law Laid daxazn bf; "

Court and rejcscted {he p1air:t.:":E3~e:eof. V'7:<;. ':)<§'~., naticéd 'that; there wage aEread§?'.§s$--2,_1és fré;::ie~<i «;i:8ii§i12,g "

upan ihe partiss :0 go fer'-vifial 8.55};3.'3;--..f{}'§§31'tt":},35}:1'}éC of time, {hare is no qu§:*s:£Q:":""::sf:_:?:i+>§:é:%'fCisir1g'"éhé p<::wer undﬁr Owe? VH Ruieéé C;::ii'_fPr0cedure§

10. 4..L€a.éji*1e;_ci~.{Z'Qi;mse__E far éhé appeiiants has reéiéd 9:: t§:;?V"f;i'E:€.j:w§:1_'g* zfigiizlgg:

'Er; 131$. Véias-€ ':3f "MCz"§'2arz;z arid Géhers i/73 Shsmsaz' and G?:f':x~:3_z_f°$ re;:::;§¥z-33* 145;? $992 2%/fasihgaa Prczdegh 22:: :s1 Hee2§€:3" paras 18 am :5; :1: is ma ' §§'"ie?:;ﬂ;: 2 «' 'V A }§i2:':é'a.:; Law --~ CQ§aTCSi"i€§*}' prsgsrig <32? puﬁchagér - fﬁsnaraé partéiiarz ~» ??ai:*::hg.se Q5 égané bsigﬁgimg ﬁe cegarcemer - Ea; tsziar as ayrangemérzt %'3€'iW€€1"} caparcsziarg putting G328 Gf 'ihffiifé £26: ssisissévvs:

§39f~:~s€s$iGr: sf jeim pm§3er*":§;~ §E€fE3iiE"§g :29: 2;; excéagéafs §{'}SSﬁSE~:§§§': 333%: wm_m .,, 2% §iand- P'i:::'§ha3er is §,"}V€8'{='3d wiih righia 3:25: éésabéliééﬁs G? €:*am3f&r@:*-- Purchase? has Eight to rsmain in gain: ggasgegséezz ané c1aiﬁé;»T 36356383 gaiiiiéeiz.

ES. The purchaggr <:»:1Ej;"$:'e§§';:,i::.¥:G.V {he sheses of Ehe U*a:r1sfe;for £3 "'i::Ves':é:<d_ with all the rights and isv4's;fE;>j€ct an :h§;, * disabilities Of the :fa;n:§f7:é:or..V. He entiﬂ-sé ta: <3n§y j0i:1:.___Vi:§:3.$s:s_Vssi<§i1"'withﬁthe :r":<:>n»ahenating ---§§*~QV€§:1€;}"'sL'. if E"€$iS'E€d has may rscaver joint }3QSSvévSf%iO3li'~.b}'ié;._S'L1i1LZ. Li. V. .. 5 'E7167.§>u:c1':ja,S€:r:SWCa:: claim ma largﬁax" ~i:i;ght ﬁxihattheir 'if€I1dOf, as :%:'é'r:'1b§:r <:3f7:;ji:i«:> possessed." E,E. "--«.§r;:v '$15 'r;.;9§S».:%":@f Egfardeo Raf Vs Saiiunzaia .__§:?aé§9S";a:pGr€e@€ :2: ggaagg 27 SCC' 45} 32 Baas': A a:g¢:::TA ';;s:<:: ihazr lf'{3¢ Hiﬁcizzz }?;a"W~ Jain: fgjgziig/*» S336 {:25 'E .. ?;§,§}5§§I%?i£§é€5. sham»? ﬁr: gsiizé fa:":::§Ej; pmj§€r'::; Q}? a <ﬁ%i§§a:'c§?;:€:' - Rigms sf sash 5. gzgraézasssy -~ A Eiﬁiéﬁ 53:55:': a €:@par<:€nar}> §§'§{€Z"'€S§ €233': bé ira:{:3fe:§§a§ gubjscéi :3 331% Qeizéiiian that fzhzs purchasaz i£'§'§':€3L§€ {Es €*:}IES$§i'5, $1' stings? 'z»_,w"

'W'?7ﬂVd'M'(\NvzIm<\\~vnu.«un... , 21 coparsenerg $3239: gs: §€3SS€:'§S§G]f1 Q1" w%:a€ he hag gsjurchageé $22.21}: a purchassy, Ezewevez: 56334368 3. féghé {G S116 is? }3a§":§'£i:§g:'ia

- Trazisfér GE ?:'Gp€r"':y §§<:':, £882; 33' E2. in the case 0f Efadde " ' 3/0 Harwinzarztfzappcz and €3:};ers:.._£}'$; E5'a:c€gci'e 'Sn-{an«:;T Huéugappcs S;/Q SicZa§:2g:3;:>(z»Tcz-z:_ci Offiéfs Z998 KAR .325, it i$ held tzvzauis-«_ % " % ''Partitioh--. { V -Pa:'tition of riwelliglg ho1,:§¢'j' ~.--_ -'fa;.i':E:1,3;f..'--i3r0perty ~ P1aint§ffs:§:avi:?;g €$.;Z':3F¢i. V Successive a1ie§:ai'iQﬁ;:--':'-__1:i:e3.§i.«:;:" ' <:§ef;%ndant; one Qf Inf:nfﬁ'ba€ :f not parties :0 a:ar1y_Aéji'7é_~he_Vv}$11Mie'n:éi':.ivQn.$_'A N0 legal obligations E07-2:1' Speaificaliy pray ihat aE£éfi«3€:'s>n§' _We:--;.fé'ﬁe: binding 0:: them ~--~ S13: 'vfésr §a1Vﬁ*:--:7<}V:f_:_____"{%3,:' {hem far 2/3"? share ané; §§ﬁ§j;;:>_3;fa.ﬁe pgssggséen --- E\;Eai:;%,aina%3}e," &,,§ m.mw.....MN_ 22

13. 211 {ha {sags 85 Saiasgréa Censirzzszigm {P} £15,; ifs Efarzazmgrz S8862 '?ru3i arid Giizerss :'e2p@rf€;:€' £2":

(2§€'}6} 5 5§€C 658; in Eiead Naﬁs and paza 8, "féhai:

j"Civ§E Pmcedurs iv R.i1{d) ~ Rejection of plaiéﬁié bar af limitatéan -,'Q};;est§i31j:"'f€c3}a:ifig é;§ Keeping in viev; {he '§::f:i§<:%rta:1é':>._§'i'T -.fj;*:,1<%::3:t:i{;2Vr1 and the cenﬂﬁzgfgaf cgji::i§§'a, "§1§Ed, }:::.A.:::ér be placed befere _ _'--Af£§2r for the glaint; application v:;:1_{i€'r.VV'V"{}52?;§;?_'<:jr lid) CPC and the 3fu§ig£f1'€:?f:i:_§ *:.1:r:"e:.__::.iaZ scar': and 1316- Eiigh 'iffﬁ.é;f':? §§__}QE«€?v"G§iI1§G§} {ha}: E336 prssezzé _ suit"-«..§:avLi1;i'v._3:35'%:»'é dismisged as bazzsd ':33; E:7;1i*zaiVi a1::V .;$;_§__f:E2au: §:rQ§€r gieadéngsg framiiyzg . §A:1.._ £53233 sf ﬁmééaiéan and zakéng cf Qézeséﬁcszz cf iémizaiiazz is a mixed qj_%,;é$%;_:L$:': 2:3? Eaw and fag? E5: facgée in zhe .. éigeééni Cass an tbs rsaéing 05 3:326 giaizai if Vﬁ'3»:1:'zGét be heéé 'ihai {be 5:33: E3 'aarreé bf; '£Z:?:"I}€é The figéirigg rscerdéd E33; {E26 Sear: zguahéag {apes ﬁne msréig 95 '£15 d§$;::L:%::::': am $31; aséda $15.? 'CEFE gencééggéan K,/F' 23 ariivsd at $35; Ehe Bégh Ccuurt is gffiymezi We agree with {ha View taken 2:33: '£16 iﬁai Qaurt éihaif, piairai: camm: be: rejected under O§d§:_ Ruié: E E {ii} of ihé Ceéé of Civii Pr0C$&;3::é 'f5t' '3 14, In the Qase of Karim-V2'Z"a'-'-:,?zrzd--'_¢O?:_}*2'A'éTr;:¥<_ifs' Es;Pzz,::2:2r(2 Sea and ﬁiihers 33 242 3: Head Notes 'A? :0 is ma' i:hét_t: % "(Afg C§vi:.._P.C <:éi':: éiagﬁg @.é'?;"'R;";é my

- Rejeciian 'sf}f Q'? has himiied :s:pp1ica.ti0r 1}~ auit, is 'barregi ié;¢vJﬁ_':I:i5a1V;ét"*'.:i§ ciravm fmm V .{:»:>2 af 2908; 05?, Rma} '(ﬁg ; gﬁaint -4 §§,ff€1'€§:'{ Qéauseg 1-.

in :t«<:.f§1'3§Q.f?¥._sh~:3iﬁ<i :29? be: méxeé 13:? .g<:; {ié§r§; ;v <: 55 Gf was; 63?} 33;;

H »» Smps ~» Absenae sf §1:::*isd§€1::E@:1 'i91;E".V'lf}:fi;3_'}:'V§vV€3}{9 C9233": gar: be zfavséééd 8}: §;iff§:"e::{ ;<§.§:;§éV'$ % ::;g?; E533 9:16 3:33; 83%; %2 ya Qieihﬁiz {Q} Céisﬁ PC {5 $5 ESE} {£37} §,§};;::€§;} ~ Rsgsciészs 05' gséaﬁzi ~» E39? Eé'"i'J€3}i3:§1g RE ESQ} 35 GT'? rm a::n::;»<'1:a5:: ef €'%'?§d$§'}C€ 32:13:'; 335 éaaiaisé S:

63/':-

mmmmmmm_, 24 into ~ Ai Eihaii ésriaga £531,263 9:: iiéﬁfii af i':1&:':€:* wezglé :29': "he wiihézg réaém (:31? Cour: {E} cm: 95:: is {)5 29%; @.::

»» S12 ~ Rejectign sf péaini - Pariii§§.:{«..§§::iw€fer__T 'V' Shareg Cf pa:r1:i€s were defined ~..Th§:?¢V partition amengat parties; i:r: .<f;€n$.$ *;}1a._f?;_i:V<f:jé"' Qouid zransfer their undi{?i§1<§'='§ vcouid 1:): effect if 'g:§.;i:*t§:iQnA"-suit :10: been taken to i:S 'E:§ giQal c%j11.<iT_E§.§¢sieVii1 by getting properiﬁés mefeﬁ arid bounds « is é:V _.X§V;'F'i.:1i_'<:5§T'i' '_?T2E:1I1I10'£ be gone .§'I"<}§:e§_di1§g M6,)?'

15. «fijivfyciéa/I"ajan E/'3 Ashim. Bai azzdzéizk 2003 sc: 353, :3 Head New . V V P3 {5 {}f EQS8} aha R.Z%1{d} ji.§'A;:'.§f:~.¢:a:§aa Ac: {3@ sf 295:3; ﬁftgagg? $5 » sf jgiaizzi --~ Apgiéaaiégén €93" -» §"§{§.é«i§§Vé;§£::a%:s§Eit§7 - Sui: far dscéafazéen GE '@5333 .. imj:s§3a2$i§§; and zsaziégéguéiziigi érégzsrictéem, v§ase<§ 9;': gaié dﬁﬁaﬁ ~ 33$: ﬂied an aﬁegsd irasgassg 'E35; éefarzﬁamts -~ ﬁefandggég éispzgiiizzg Essunﬁarg? {§.€SCfi§'§1ﬁ§: 3% §§::>;;:>23:'t§r in 333% desé. 333$. Suﬁ: §§'i:%}:s€3i"i}¥" ~ Q53 ihaé ﬁr'/ﬂy/, ,, . mm-mm.w.......m._ .

25

gm: was barrsé E3}; iirnitaiicsiz raissd « §isp1;:€ zegarééng Eeunﬁafées sf Sui:

§1"O§€E""tf; ~ is quesiisn sf fag': is censiéered duféﬁg triai - §.;ifI'1§?:3.'€i{}§':'V.'.F¥_R_};,'%1V,'l:E;§"V: "

not <:§mmer1{:r3 uﬁisss there has and unequivecal threat 2:9,'gfighi:_-':i§jéiir§?:fe.Cf"bj;i'.. plaintiff -- Applicaiian €01: réjrﬁfiém .:(}Af'§)'1'E':'c3iI'2§ on grounci that suit was barred by li.T1ILaitia.*Li(:>f; in View of A1158 --~ 0:.L4 ﬁ1V.ainté;1nab*1.e $69 in the <:z3;134€:~A_0f Lids Others Vs Owners mid Parties; EE'/if ik'~~V.fF<>~;*tz2;1e3 Express ans? av:her.s;_" ;«;»;;¢g;;§:g:¢:.«:r%s_ L;?'xQ$:6.._VS;:%}'€--~;';'"iz2iZj 2&9 SC, in Head Nois ";%'\f »":anT¢}V 11; it is held as L' Cézrﬁ ?:"<::<:e&u:*s, EQSS?

, 'E-E Eagéctioﬁ sf piaint 1:22:13? -~ . ;§§%*%:Vr:21€:é'%:$"*":%:"é the péaint are germgncé - .,?13i'nf§: '{:5.::not Tbs regscteé 9:: Ehéi basig $5 the zzzaés in s::a:r in as agspiécaiéeﬁ sf $326 pia.:;224; --~ Saar: 3525.3 'iﬁ 363$ " aszziim piaémi a5 3. zxﬁzais Ea iiizci {mi whsiher :2': di${:§€%S%S g C2%'i}.S% sf 3£=:i§Oﬁ ~» Em {E1323 £38,363 the &E5'€E"I"EE%?§'.€S Ezaacés ii: $35 §Ea2In';§ sis dégdesé éhs Cazzss of §£:§{::<3 - ?$vv€:' £5" Mr W 2% 'made: G:".'¢'§é. Evie EL ef ihe cede eaeeeé: 'ee exereéeeé fer Veegeeiien ef the suit.

B5 Cede ef em; egaceduza Ozﬂfh Ruie 2 W Law ex? pleading -3- Every pieading should ee:>ntai:r::_...e, "'é:e::.eie.e form 01" the material facte; ﬁle"

relies fer his eEe;im or defenee ~ The .V:r;ateri';{E~_. facts are feets upe_1_j"--~._yvh£e'}é {he eause of aetien, OI;A ""'.ﬁ€f{§I1{i:8;i'§"'Z.%}$' I' defence depends - p_?L :"tﬁ%:{3.i§ir'-Tlfiict is Rfrzeeteriai fact depends ofié ihe' e,.ﬁT:i.A'_'e.i'i'eurnstanees Qf Ehevéaéh' £8L:$.:€..;v,._V:~:: ._ .. . ». ;af¢ré:;a;id, it is apparent rejeeteﬂ. an the VV"-beieie' _e?"atﬁze._ '--:;§egat%e":1s made by the eé:'g:::,%e,a:4;:e 12%; i;ie..'ew§é:te:1 statement 9:' iii an e.§p?ée"a%:_:ie:: fez" E'5j€£;§:i€}§'E ef the piaéet, The ?.--,'{jo%L;%"??C hae'Wie eeaei the eeéiye piezéni as a §E1§. eat wheé:E3e:'* it ciieeiesee 5 ea;ié'Se5'ef aeiien azgd if 5: (fees? them ithe eiaizii "--ee§%:e'{ be iegeeieeé by ﬂee Ceew: exeeeisizzg geegrere made: §}rd,er Vii Rule E2 9% the Cede. E$S$};"ii:ia§§_'§;3 xvﬁetﬁer 'size gsiami Ciéeeéeeee e eeigszee €215 aeiéeém is a eggeeéieéz ef fee: hee 'ie be gatheeeﬁ er; eke beeie ef the aixeemenee the geiselzai ﬁzz ﬁe €:WM,\\ ,, €f1§§i"€i'§:x3' taking these avermentg is be CGEYSCE. A Cause $1? 3C'EiOff: is 8. buriéée Q5 facis which aria rﬁzsiuéred :5 be pmvad far Qbtain"3,é:ig ieiief and for the saﬁ purpcrse} the facts are required is be stated but':§'1aV¢:.T:¥§E':s§3"% «3<:i€1en<:€ excsist in certa_i::1,. »<:aseS'Vé§?'}':~S_:'e i:'r1é. pleadings relied an Zarei-..é.:%v Irfegfegr-d"="":s;;z misrepresentation; fraUu:i ,-- K,.>vi1fuE,v-".'.:i}:§faluIt§ . undue inﬂuence 0:" "the S.a1ﬁ:é'v::{é1;£1ui:<v«::" "Saws bag as the phiin: id:-srV§1'esésLASc>1?1'i€--»:::.a1,&1;§e of astien which1*<éV§qL1Ai1"-as2.j_>dvéi€2t::ﬁi:ation by the court, mere fag: ':ha.€__Vi::: of the Judge: cannot be;a"_:h€: piaint. In the _.pre_S6_t:ii "a*i}§:f:2<§ents made in the naticed by us; ﬁe "cf actien anﬁ, %:h6:2:€§::>:r*€3 _ :hé"'~.High_"V-.QC:::;2" §*2a$ zighﬁy said ébat ihe ::§3§§?'vfs7€§"S" Qfﬁﬁif' 'vii Ruié 33 9f Elia Casi? 'ﬁg €X{~:r§;§s€d fer §"€j€€f't§G%:': 05 Ezhe szzié; 1 --.§3Z'§r3 %i $.55.-*i;*§1€ piairzziffaggpsééaiatig " in 'aha $336 af Sapsm £::?¢§€§'E:.'I§s§3G §CZ;§5€ and' T " "§:_§2ie?*s $53 Asaiszani Chazéig €::€:???"I:?'E'ZiSS'§{>?'E:9?" saws? {:}€§'?,€3"':~? ..._..}:"€Lz:2::22'?f€f;E' 529%; 3 SCC 33:2: Hsaﬁ §"€<:»!:€s :9 32': £55 hzaid Ehgi: 5//~ M32' 28 "{3} Csﬂs Sf Céézzil Pzesedtéra 1988 --- Gr? REL} ~ Fazuys ané Scops ~ Staga 3;:

which abjectians unﬁezg mag; be r'a:£3€ {:i7.__-»' ﬁeld? the mag com": (:33: exerciss {}?1€_...;{}§2i3f'€i;'" j at 8.fEj{ stage 03° the Suit ~ Basi$ &i*E:i:<i%':'"

questians under, Ea b6 _{ié3.f.::_rmi?_':é'&"

for the parpases of deciding;AA2;;ﬁ under 0:17 R.11{a} a.r;d (d)"--:_1'ie averrbﬁrité 'aha plainzt are germa'::.§";«, Hevhas ﬁaiiégn WES wauid be wholiy at that..$::;:g€ --~ Instead; a 'ta perferm its Ob§§g§§iQﬁSAii'? .§'f5j€%%:Vti;f§g "iZ35ié':§§g}¢;iiI1t hit by any Qf {3} m (dig even"xi%";f}i'g=,>":;jié; £1;/11:.§;«3_fvi;>::t'fQf;:_: of. {he defendant.

""" §3é?§§'VPrac6dure? 1908 -~ 'mg .» Rea} abject behind Q29)? EV' .~_~ is a '£991 in hands of sear?

' 'V {:3 €§f€éi2_;a:€ <2E;ej$s:::: b€E:i§';§3V %3:f,'?§ R E 2,. Caée af Cévéi ?:°sC€<:%L3;re, EQSS -

E v%i:3:5;'f?_ E W P:"e$e::%:ai§@r: sf frsgh péaimé:

:_{¥'E:':=;»"h:%;. rsgssiién Qf 332:3 gaiawiné 2::/zﬁei" REE " v:.:§§€:s» 3:9: §E"€€§éi§€ greisszaiaiiéeiz :35 a E36322 giaint :2": Esrms cf E. 5%}; Ceée G? ﬁévil ?z*c::=:::eéu::~:? EQQ3 «~« €33'? E3.,§,E @2165 E35 »» Raéaiévs scgge ~ 29 Part 3:33; :3? 8. plain: Cannet E26 :*€}'e£:ted zgmder 021'?" REE ~ C3216) R16 $3 :*e1€v;aj:t £3:

this regard?

E8', Léafned Ceunsei fan: the submit that tbs suit is net ma_ir:.:ai:nabie."' .$':1ité:~s_ 2 filed for partition. The parties:'a:'e1 §1'e.§odT':?é1af§:rfL co-pa.1's:e::ers alienated t}§;V«:i§::g:>;'«3pé':':}j, not made as party. <'i221;se.'o'f';1::t:i::>§r1. The suit is barred by making <33» parcensrg as. gvas 303$ in the year 1983;; :3 Rm N:3.44?;' £994 and ﬁgaxfag";:;2i§§;:;'se5;gi a*h;'""G'5£,'VG7,1999, whsreirz the ap;3e§iari:.'W<:ré ;\éV:}'45+?/ E994 ariséa 313': sf thf: Qﬁgizzval.;§v:,:§€':_§¥§{;;'é@83f 1984. Chennappa was .§.

r§<:::%:"'1<: as Eegai heirs wééhsui aeekéng 3325: 3336 £695 ﬁaied [email protected]§é~';?I gfhﬁagh.§Z%€§;3 §i3.i:1%::£§'f$ had, Eémewéedgﬁ daring '£16 year E9'~}§,,__:%: aha: étiétzxa $316}? did :30: prgfs? ta gee}: far A' 5:3-8;.2f'é:é':§e;:: 9? 3:323 progertga Eése fuﬁhsf S§;%bI{E1§':S 333': 332% _.E§zE':;:2i:r€::§v<:a:ap%§3a, SG§§ {E26 schadzgés gxogeriieg ta Ehﬁ éraég éﬁfencéaﬁi an §C%,{}3§E9i§7§ §€f$E}5.&I'{ES E: :5 3 .¢,;;M 3G whg 11:: izxn sgid the same é:<:: ::i5f$1";da§1:$ 5% and E arid C E" Kuréafkassé on 2C},{}l.l§8é, Qefeﬁﬁanég are.-pater Sif:'af}g:'31f"" {Q the famigz of {Z26 péaérzﬁffg. The}:"j.s§§*é"L:'::iév§ cgwparserzers {:3 S16 jeinz family. They are'..1:1<>.%:'T§égéiiEj?f entitled 133 file the above sju;it"'f0:1 pa,rti'i:£f>::_ -g;;nd: separate passésgign by paying é:._nE;::minaE C~Qurf f€=<§3 ®f V' Rs.20C1j'-. Sm\i7eni~:a:.§'Lr';:%%f:'~£iI1a;gp'a. _ "£ii}%:d 'i@j':%é5;r'ing behind his 3:35: ::§ h:'s égtate in the join': famﬁj: death cf Xfenkatararmaiggfs-pa,:=A._ Vwas managing Ehe properties. HE:

furthvéf";§1§.E:%€:'§t:%A fé:;§;'%:V;§{%fendant filed a suit in SS Chenagpa. ezzaé CO§':S€;'€:[ii€I1'{ fiiiigg. Q: :§Va..?§§§.éa1."'én..'R325: :\:g447g1@94. :: is aim ;g;<:;;:%:;:é&:§ A313: %%%% as giainiiffs E::a.<:% {gag Q? Cm {G27 :*e17§.aaas* 9%' i§"1€ géugégméﬁii ans £i&:::'*€& ;:>a';2s<3s§"§g2. E'€a.4%7§E,9§-1% éiaéied §é.@?aE@E¥§"'. ﬂag .' fﬁfst égefazzdazsfit 1:03;: psgsessaéen Sf tbs §a.:::{£ b€8§'§fEg "'.E;T%?.§'€€;,?9;'i§, E26 §z:.:"§h€r :%::2si::e{,*f; 32% §f:€€:"3T::?{:2:: <::f Eﬁég

- «J '"C9L:::"§ :0 §}a?as 2, E3; :3» 333$ <9 :3? £326 piaiiiéi 332d 1 s;:::;'?$:"::;7f:E6d ma: pf,a:&:":: afaeg 33:3: rjégsiess &§Z{E}' ::a:§3e .3,»- ' 31 af actéars? fhersfere, the G1'"d€?E' §8:SS€d ?:>>}»* '£315 'E':*i,a§ C9125? is mrrsci.

TEL Leameé Ceunsel {car {he :"§;S;';'3':f,>.::g:1'§};V'1éi;.s;'_ _ relied on the foﬂewing ruiirxgs;

In the case sf N {f Srizraizérgscai-21/{;§§r':Af:§i' Vs Mari amma 'Dead Z?z€z>--?fO os'4e>d'L.}€:3{"%::z:ci.V_C'2:f:erS y g' \.3 , __p V _ , reported in 2905 AIR' SC@if__4_;§";3%:%3;_»ir: Néite, it is held that:

"(:;;vi1 P§(::';"{':"3--%:§f 19.Q3)'§ (d); 0.2; R2 {._';i?é':[1;5»t§:ic;V1::Aoi§1ai1git._;f'151'ai'r:tiff borrewing deed to secure V "§'<iia::T.V.A:a":f%;§<€<Af5i:iéi-:*i,'e*C15 ;Recéﬁ'§'6j,?éLmCe on repaymem made by piaimiiff -

Rszegéépi %3::iiE: af recG::ve};3,n<:e s5btsu3:2.%§A:3;"'fGr.: ":2 wéefendani - S:Ll§3S€C§L1€fEﬂ}*' :_;::3ui:.§€§0%?§ £:%'f'iéJ:d uzzﬁer 35:16 mazis in fazrmgz iciérfefidamé ~ Sui: thefeupom fiééd by 5&3" §€<:E3§°a':§@:: {hat he is 3.§"3ss;é:2:s 22:253. fer £;::§%,z:"2£:;L0r: -- Suit 31:": fast: £3 i§§_TA>tf8.S¢33£§ an 33%: éﬁﬁﬁ &§'}{§ :39: Si: grés? :3? muéaiiaﬁ »~ £31233 9? aaéécsgé 3:536 wE*';§::: 2%*epa§;:::zas-:3: wag maés --~ Péairzi: liabie 3:53 'as rejecisé gs bgzfsii bf}; ééméiaiéﬁiz ~ 322%': 3336 heid barred bf; G23 .32 -~ Casi: i§1':;§<*:s»3d." aw' 32 :7/?>7"'"

29. in ihs case G? Shipping Carparaizkm Qg' Eadie: Lid, {/3 Macfiads Brothers and Qifzers ac} Civil RC, (5 pf.'_1§G3}; iS:; £333' in AIR zwzz SC 2393} in Haaé Nate (3: it if;E§i&" .*:'§?:éi:i'§---- ~ lnhezeni powers «~ GI"£:'LfiE: sf--Arcsiiiéff-..QnE§* fi.f grant 0}'? the reiief is 3::<_:x: pmhibéted §11'§::§e:f an};

pravésiong if 'there' --'_$pg$::<'f§1;i4::_vﬁiiavisiozé which prehibits the gre:f§_t'L'::f» E"e_':~1".«,§f" in an app1ica.:§§::%_ ihe Caurts haxfe r:§§.§:§;.S:si§1rj;/ g$ <:2We.1r'"'.'<.§:. under 8. 13} to v:na}:éj__a to prawn: the ;VVVvabiLi'Se ;'Qf «:z«fvé01;:*:, Th€1'€fQ1"€} the "{fic>:'L1r': pews? zznder SE53?

§izis*{ §3;és._v:'{;A§§€3::si{§sr whether sxerséss {Bf :s:%,:€";/1 eXj§re§3§§; prehfméiscé by 3.13::/' E'1§S:hfé:".«_.pr9v§\é §;>::3 Qf the Cade: and if *:h€§€ is ~ ggﬁhéiaitémr": them ihs @333: wééi vaheihe? 3:252": paws; Shauési be u éiienféisaé er as': or: '$26 basis :35 fasis Vzﬁeziiégnaé in 'ihe agspiisaiiégn."

£13:/iv: /V "»».:~/w'/"w 33 2%; E22 {H6 @3135 Cf §?1':f £;*:&"',; 353 Q€§'}§S §e€<:2z/627,; ﬁippeifaie ?'r:E:iz,ma§ aria? Oihers raperfed [LR _.§__§98 {£5418 SQSSJ1 a: para E65, it is hﬁéd Ehaui:

"Qu6$:i0:r1 is whsther 3. real ~:i.2L:,2s€_ :;f'"

actien has been 36': <}L:3%.....%::

something purely i1h.£SG£1'.:y' hagfivbesin.' with a vicew to get 91._2j: 0f"Qi'ii€: :3 12;; CPO Ciever draftingﬁ"area§ir;g_V Wo'f cause Qf actioiiaré 1?VG'.3€::3b:€'.rf:*:'§_?:'£€ci «if1v«1ax5.»r'§ar:d a C1531' right: Q31167.$h?§";;1§:i' i§é ":3;--11:own in the piaint." Z . ' x V 22,; £3516 respondents 8.13:3 :0 ":he €CifI11'}}€E1EEi1"}7 $5 E-§i11é;£;_AE,'é2;:a«§ jizéhhereén a: para 486 it is heﬁ W3: A A. "%$'¢V6;""23;E'§ 33:23:31: be §arE:?€$ £9 3:3.i::~ E3: 5:

'g:3;:é-:::{§:§%%i§'o*:<';: 8:333, 331 the <:@;aa5§e::e:%2 mus: ha H§3'é5§§'sr€T;; i§1€ $3213': 5i::%:a3r ag péaéniiffg 0? a3 .;ié'?s:ﬁ':§an:;§, A1353" C{}§3€i.I'C€§'E€'§' :3? C@~$%3.a:*er .'v.;§5:ha S338 f<::r Lpafiétéea Sf g:>:'*9p€:°%:y mags': mags 8:6 Gihﬁi" Caparcésmera $1" ::,4:;~SZi:*1a:*€§a §.€f€E'I:{:i8.§1'éES 1E3€{:'§;§;iS§ the §}:33"€§3:§03': Wélécé: is maﬁa £1: 'ziis fa/«'::>V::r £3 3 gariééészé aggérasé: héﬁ €:G§'}8.§"€§E3€TS 9:' s:§--sha:c€:*s, d€C'E"€i:': <5f""'*§s 34 whié:h géveg him a gertian 0? {he p:'@p€:"£j; takea aaxsag aﬁ zéghis: which they wéuid athémsige have :0 éihai partiem :}t":,€:'6f9re, it is d€{2F<fEf3 against them faVGU.I'. A §€cr'€e fer partétiera mads a, instituted by 23. rnembe:-r,..Gf__'a family is theréfare résjucﬁicazfazgg b::tWé'e1ﬁ":ii____ Whe arés parties *£Q;.TLlj1e «ihé;

c:$¥3arcr:=:ne:rs, the "'--vL.L,.:€;2><éfe3 . ' %};>:" grandmather; ,--'Wh€1'1 -C'Z'3L.ﬁE--E5V(iI._ E61} 's'mm~;.§ an paftitien are the suit as well as__1:he p.1..ur{§';h,.asv€:i.,L sf'.59::-.k;o'parcener's intere;st.7; ."

--V..VWh::::e ¢§}%:.é3 "v.;:z--2;1§9':i:i@;i:'1 is claimed as ,vVb€t:%Jes§n {if the family Grtdy, the Eizeadgw 'T'ih'é'-...§.;"an€h€s aiene flﬁﬁd be rz2:19L:%.r<:€};%a:f;i_eai;._ "®.f«{:i:)13:"se if} such a £336, ii is 'vapeg é:;;§-.._:E':é3 Qéhers ta? agpiy :0 326 made: '§'h<:23€ memgbers sf 1:126 fa::::'£§: wig 1 "c>i:3*_3i*:_§;€é ':3 ':'f:8i1¥'}'{€E"iaf:C€ ﬁzsazzié 336 garegge?

p3;:"';:é'j::é§ ta a $u:%i €32" §}§3'Eit§O3'"§¢ SQ ESQ/§ ihs gczizzésr Qf CY€§i'{C5TS ané in gﬁaitéazjéaz Qf §"€<::°:=:e~h@Eders 33 E?'J€§ as sf merigageg as ejefeadazéis i'E'}3.f:J 1:26 p:"<:}§';e:s' in C3863 E%?'h€§'€ their aiaima 83$ siiafgziieﬁf' $2- 29 ,« kg,"

23% Léameﬁ Cauassi for ihﬁ E'€S§G§1(i€EZ§S alsé d:r€W thé azteniieiz sf {his C923: :3 Eviuiiaga ?:"§:<:::_.i_§>E€s :hu 3:

"{3} Persgns er:*:§°:Iééi'--«A*:0'.¢ sgugé'-v'._a:1d:'.V {>5 Hindu Law a': gage 416 gara 3, i€~'h€§€§EE é?;"_§VS'V.E::--*~7:j}E§;_' prepertj; :9 be compréé§::~d1"_'ér1' af~.§"a.i': pariiziam A 3U.it :79; paréiitign1 §?f:.§1:,:._ béé insti:w:€:-d:-

{:1} by a:k3.§a:c:é::;€f'*.é§;g;e:i~:<;st thus ether caparcemersg

- a V {ii} %;h_gs*.;:»u:"'cE9iase:' cf {ha interest of a'v..iX§§353_fC€E'i€'§ s.L§;a'ifiAst vendor and the athér V%;Qpai%c6:1é'§.;§;

ihﬁ purchase? 35 éihﬁ 'V i;/::€::":3§é:~.._V:>f ::@p3;§::e:1:=:r 3:5; the sihsr Viiiirja 'Q3; 3325 p2;:.:'*chas5:* {sf *:":':::--: inisyeaé: <:@p33:'c€?:§&:" £3 am': 3? {ha gazswai pm: §:%:":1ﬂ§,£ :§}§i';§€f'§f:§<3 aggiézisi 322:3 puzshgasey :35 ans §§'E§€§€f'§?: 9% {E25 @3323? €G§}a§'€€E'}€E"S in {B3 0') agzzsi ;:>:"©;@er:},=:

u'\u,.m.MmwWmmm %3§?é%%%§x, réﬁ"/"

36

iifhssther a Sui': fer pafiitieﬁ Sheuéé c£:z:::p:'éS€ at}? the jam: family p:"s§€:":}s; in oiher w{>:"ds, whsther' 112$ suit Shouid heVx$'f3§é'T.. for genera} paftitiari, at whether i: §::gz:j1_» ens: fer a gartial partitiozi <:snEy depergtfs :1p 0"1§ whe the partiﬁs EC: the Sii1i_T:T.E£f?7_<'_:4Z~» {i} The genegrai ziii.<: 1:-s_ that §5*h&r€ :1"

suit far pgrtitéon isV»i3::{:3uV_ghtA.b3z__ 8; .g:§>pa:'f.f:é':3ef":

against the other §_Q:§§aL§:*c:%_f1eris3§' ~ sijﬁiguld embrace the (139 This rule is subject vAA.{::{i__$.}ifications. Thus jwf%1;:%t:te ﬁzﬁperty jg not avail-aj'b1_65If<_7': p--a.I%i';tio1i as being in thé pQé%Svéé.;$>Si(5'fb} 3ﬁ§:$ftg:§=.g€e (k), or where it , is h'éE<C?ji3i1i.t§}?'.}j5;.'_'§h<: favgmﬂ},/* with a stranger ,3 .S€§:§£3.r»éti.é( A'-§§'§.2--§E fer partiitian may be bfézzght 31? '$23? psrtégiz."

pain': iiizat as/"ises; fer our sonsédezaiigg "W%:€:E':e:" 1lmj:>L:;g::%§; Gréef p&s::.5<:i E>5j,; thﬁ '§':ia.§ Sauyt s1,:s:iai§:a'sE€ is law GT gist?"

..mmwwmu<»mw2«x»2w ' .V.::§:1~E'<; ';._&j'<:%f::. ----j3EainE 3325:}: 223': di}:S§E'E.§:SS it; EEE C8EJ;S§ £3; Grdsr T?' Rzﬁs E3 :3? C{}§€ Q'? Civii P:*@§::dé.:,_:*€ daais Wiﬂz rejeciiazz G5 péaizzfz. The Saar: €:a::1 sages':

ihse piaélzki 53: 535:" giage 9? the 3153:. 2136 gsiaizéz regjected in times f911<>:a/Eng cases:

a) where ii deeg rm: &isClos<f~t'é;"<:'a1:$:: of.a_<ﬁ:i':;n;

b} where ths piaintiff ;1nde::§'.aE %;:_<%:A.S 'i1'1 € ' €A§'&}XI'{'} V faiis :9 cgrreci it wit}:-:ﬁi'~~,the 1:i:*:§e"w.gi"_:ief;.b the Court.

C} where the plain: -is :§f.j1S;Liffi_eS.i_ €:'1?. t:Ey :3€;aI'1'1p€d and {he pL::u'i3%;:.€ff faiis

d) if {ﬁg Eaw, 8} §?a.i1€;::<%;"~:V.,:<3 file s:z'f.§'icie3::-%: cepfes <35 piainta 26'; '§E':.5::s: 353:' in féiing a E2333': Stiii gazing 3V:i'§\5\/jg';/;§;. :'i£§ea':7s:;-..__£§::d€2f this gecéieag this C0133'? can £3 }:»3;i;§a:: %:é;;_~;:.%1i>é baa: éeﬁned ﬁg 5:26 Cééﬁ, E': givag G€C3*S§C?1f§ Eb? ané f:3:"z:;%3.s 75336 fauaégiiaﬁ 9? {E16 32:35:. f£v%_rj§g fasé wfiziish it 2:a;<::":1§<:'i bﬁ §"i€C€$S§f}f for 'aha iééaisriiiff U} §?%3V€; if ifavérseég ﬁr: srdﬁr ie Si§p§€3§"E his zégézi {Q ':f::€j':,1§g::1€r1: <35 éihs Qﬁéiﬁfig E2': Sihﬁff 2as*@§<:ia 38 the sazgss Sf aciian msang a bundié eff maieréai facis *:%:%1ich is f€";€C€SS8f}-*' far iihe gzjiairiiiff is presare in :a..:fder° E9 <38': reiief $2': ﬁrm suit, Lit: énchizdes eve? ' facé: ':x'§§é§'t:_.I:*:

:;e::essarjg' for the piaimtiff :0 prove in {}f€Z$i.éf" V' decree in his favour. The catgsé' Of€t(;'.1§iQ_1'3, €:E'3i';b0£ﬁ€S * the necessary Conditions for t%i'e__ﬁ':_ainteﬁ;3n't:»e «.Qi' JiE'1:6; ' Suit. it is a bundle sf és'se':gf1Vtiai 'nVé'::cé£§:%§§.t§g?'V'f0r the plaintiff 1:9 pr0'§e..V_'befQ:5é"'.i;:é. s:;1'c}éé6'€3; in the suit. Cause Qf actior! a sentence in the pia.i;.f:t§ £.VL:V:T: iaw. Cause sf action reifsrsiéfg set fgsfth in the plainte 4VV'§:igg§;k'gf@und5 E6: us examine whsthef éiﬁis.gv€.::1*;§::*:éf.._'fna<§.€ ﬁr: ihti plain: ésisciase {he é3f';l5I:§»S:€__€§ ja.<:%:3T§;i":«£>._::f__3;7:'€;'i? 3: is She aaniegiioa :35 learzzeé ' .v.C@':;:r';3é'} f{;>:f *;E1§ apgéﬂants aha? appéiéani C§"38.K<'3i3§€S 'éhfes difigicéﬁt S313 éésés. E2: is 3 @632' cage 6% the

8.}_Z'2§§§5:i;ﬁ{S "zi§'1§€ 'ﬁ':€ 3f{:s3E::?;e 3336 dasé is €}<:€<.'lE.i=i:'§ 2:???

,E,§';'§}3gE9iJ}? 313;: §a*»:s:3":,1:' af Eﬁagapgg S552 K8ﬁJ€I'3.§}p& E33; .?§z'£2gmive::§{a:ag3 3. 33% W§:,;::é,sWa,::Ea?3 a. ééé has 233} .. L I 3 $215 ;3:f@§5€;*ty £§€SCZ{'§i}€{§ in 3:335 schsiigls which 256636 39 eieriveei $33.: him egzateetraiéjg 'avhéeh are in §eeseseE;<:;:':

311:3 enjeyment by him} it is aisew :':ee1:2ti01'1e§ it}.-.__':he eaie éeeé ihai it ie SQ: 9:33 aﬁeneteeé §fO§€F§:»%¥:V"-..?§§.é'.4 preperiy was mertgaged ":3 Raveend:"a"A.'_ié; H dispute. He etates that if the:'d'iAep"u_.te '.ari.sez$';»._E1e 'v;9iE1""

get: them settled in his awn expe_:'1See, S.e_he'du'ie'v 24 guntae of dry land.

vﬁlage, 16 gunias 5 ha\;j:1g assessment of 10 'Qf (113, iand in sy,No.8o,/3% €[a:w..dT.f Sy.Ne$8C};" 10 having of A1} these lands were eold Therefore, it is the eonteeﬁiieiz ef' fer the &§§€B3IE,1iS ihai he gsfzeejs zzeztv-.eEe*e§:"e 'Vie ehaﬁenge éie sale deeé sf :%:e V. V ' .:zeVl.:':':::' 'iéteee iizze L§.§'E§i'i!3:§€3€:)i E/2. siéere hae 'beer: eels? fie-"__§e.':e4:"'*§»Vagee§;'§a Lew :§e.:he:* af ihe firs: defenéam. Tiéeugii' <:Ei;'e "i}§1d§%'i§€§; 'xi: eizare has 'seem $915 in V n?e:2;e::%"'ef Nagapgez dueézig 3%:-'E13', 53:1: Eﬁagappa anﬁ Iezée "'V.*;a%:'{>'AeZ'iiEe1re:: 895:}: the ezééérse greeertjg €22': favezzf e? the "ée§er1€£e;22'?:e es 3} 33$ Essie §{é;%fi5§{{'3«3S€ Whe is pwa 'M Q ::ep§"eeen%:e€: %;»}* 3:123 Lﬁe defeﬁdamie 5: 38 am' \m"'.wm»Mmmmmwmmmmmgca N £18 Learnsd Caunsei far {he appeliggis submits that fzha firs: éeiikandani aria': said iihennappa Eéave $@L:3;___ E5 guntas of Earn: in S};.E\?g:~a80;'E G5 Hzjlimavu <,?:Z;?VE;';g§€ '--V:f.§:.';' favour of the purchaser namely Titan --'..'ThQm'a-§"' H defendant N04 as Eeng bag}; in *;:E€"y€ai:' 2%. Munishamappé, vljlad "'-Eﬁic V *?T1Va"I'I5.;n':i§fV}' Venkataramanappa - .. u. _» Mﬁgziﬂrvénkfatappa; ML1:1iVenkatappa soi'd7 hejf share in Sy.No.?9f4, 8:O';"8}:8f3_f vﬁiags :3 Nagappag. $012 is Ch€r;na.p}§Aé:4 ' iiwe daughters and aye piairztiff N031 and 2 and ih€u :::«:;»i23 {$83.3 is 5. Chenapjga has €:§<:'gi«§r§§. _ '?}:eA'§;%2i%_$?::ffs 'zzavs féiéd 333$ 311%.: pr23.j;:£r":g 'ia '.»§§'a_*:ss "v.::jéé '«§é;;;-<*ig:"1r1<:~:";*;: ané Beams far gariéiizsn aziﬁ ':§ép3a;"a:€"L:;::«§;$$ess%on ataf {ha half Share in 3316 5513;: $<:%::e'~<i;i:i€ §:*0§$r":é€s aim' gigs ':9 disciarﬁ '£33: {hrs $536 ragisiezsci dlaczigzésné E'§s},E§€:',JE5j8@~8E éaied _ iZ3§f;"215E..,7§%8E 353:1? $ZG<::::::€§":: E'£a,E_O{EC;3§8G~8E daésai 2§fZ::"E.E.1;§8i ané éoczzznsni ?§€uE€3?3E'?;'§{}«;%§ daisd ,2°"'§' ./' as//4'"

w.wwm»\\wuWmmwaWmmwmmmwm§%&ms 41 2Gj;?E3E'E98§ as rm}: 3:25; véﬁs 3:3 far as $316 piainiiffg haif aahare. it is the canteziiiarz of learned Caz;-rjggezi far yeaponderﬁ: feéyirag an para N032; 3} § aI'1£3;E>'1'§:§?§?;'I*.. Caiumn in the piaint, he submits that ;:>Eai:";f disclose the causes: of action, Eétié ':sds:Q ':he«céti:en'EiVén 0f the Eearned Counsei for resﬁionﬁsﬁt t1{;;:tA'thé heirs of Munivenkatappa no? 'b._eﬁ_c:%P, a gait}? ta this part§tic§n.._&_su§.': m th{% {i}1i§:cIre:1 cf Z'\/Iunivenkatappa are flhey have :10:

made as Eiziéﬁg The next %f:§eV'1éarned Counsel for barred by limitation;

'E'h€z*§%C§?iV:%*;' 3:6 335; :he Triai Cilliifi éosg najgaffsz §;1"<:-,>.1'f1 :5*;.§7}j«4,7 infizmzétjg 9:" iﬁegahty. Thsuggh '£25 'V ' Qéintiffs %;£r~:~>;_:$ Eizmwéng 333913.: 5333 grecsedings in RFA f~"'§~iTs':?,§'~;:}«fé{;-«.Vj:};:é§y."'§:':av€ 329%; take}: S?;$:§S Ea §"}E""§3S€"f};'£ {he pééérzt .-3:: 3:55 €;'€iE"§§£3S'% §{2§EE'{ Sf E31315, E2': 3336:' RifC>i'£:§.£>: 21:26 H §;%§.a_.:i:%;'£:?§'£'§s "':--%*'€I'"§f awass of 325 fag? ﬂag: $2129 0? pmpersss "I=7.s'"§:*: éiirzs 5:38.: ii??? $233523? TE:€:"»$f:;:ra me}; hairs go:

u "'}:::0z%:E$<ig€ a§}§":.3,%: ihf safie sf ﬁne p:*£:>p€2'°€}~: "§'E:1e::*e§s:*s; f:;u:é€ hi: '$3; 9? :.};§§€E§Ea'iiéEZ. ?E*3.:::z:g§27 'Q33 V ' _aV$ ':.Zé1;:*;3:€3"Vh 42 iihseirzagiypa wag azxgars <3? the S336 ﬁf Sui: sched"L:§€ pr0p€~r%:};g which has 3016 in the year' E9'?@»8G, i:1.Spit:€ 0? it; he was 20%: prassnéed the péiaéni :2-€11 Therefarsﬁ it is <:<3r:':€r1dedV by the learned V' :esp0nd.ent that after iapse eff '§2'«},'€?.£::I"S,_..'£:h'x'§'._ S1.1i.1E; iég barred by Iimitatian,

30. in order Ea asc_«§r::i*'E§._i:é.._»'whéthgf thé plain:

discfzoses the causé ':1V§:fg 'th¢ Cant: has :0 carefully €X§f:1i,¥1€ in the plain:

and also: plaintiffs while presgen..ti:;"g..*:::}:é:1--I Carefuily perused the piaiévt'. ' ' VV «V ' V 3}. 'V ;5:'Aa':"a.'15 V05 ﬁié piaim avezments disciassg dafezzéam: has gs'; ﬁgs régézé, zéfiie 352$ :!;:j:"Liiﬁ.'KﬁQ£:rSE '£23 re:~3pe::%: sf éiiiﬁii/'"}:{§€%§; Eéaff Shays 21:: "she V n 2:%bs:f€"' saéﬁ pmperiées 2%:hi<:?: V~:'€§"'E gurségageé his Vfgiézer as 95:? £323 $3352 {$556 datgd §%.éf§%3.E@4:? ané. as; ' 5313?}; EESE 228:}; as right :z;ha%s0€ve:* in mspsitz 23%' {he A2 E133? Shéxfﬁ E3: E326 8£;?%{}"iJ'€ g:::fa:>p€:':é«:3. 3 C 43 Siihﬁi" étci déspgse off 9:' :5 snjegg {he Same, 7316 defendanzg E'€Q,1 $0 3 h€'§"€§§'1 ssié the entire: €;«:':e-.-at :33' E3316: in fa:/'gut Qf {E16 éefsadanig €664 332d 5 E';é%f§*é:iif;.i%:. mspsct sf ihé iand measuring 39 Sy,NQ,8O,f8 and 20 HUﬁfI1&'§/"ii Viﬁage and :h¢Vpiai;1_t1;ff_s caIi1€ 'tQ'~1§i:éW" abaui: the illegal transfer dc%~;_r"€'xt.;ia::§93 'go 3 only during the .:'j t}ua.' f::;ary&--vv;2G'{3v{3 and inimeciiateifg applied and the defendants 5N ' aI1:€ '_3 .M§.C$T.KL1riak0sse made Vstructures on the vacazif share of the Said '\:i153Y11%&i§:}C€S3.V' "§£:*1¥f a_b<;:ev£ Saié prspartées. '§,'he. -:32ansf'ré:"V.éf gﬁy éfféaész the defsméana its 3 §::v."§i,:2v<i¥é:1:"Eeféaéanis E\§<::,--'»'%» 8% 5 and %i:;13éaE<:0ss5 e:»:j{:€'$:3..4{}§, v%E3.%-..:;:::§§:'§&aé E3335 share in the abm/S saiﬁ sz;':*a2'«:?:jyi.__",%;a:«::b§:* :3 iliﬁgaé 25:23 wii%:<::;2€ grzjg 8_%,Ti'i:'"30§°§i:§F aijd a§"S'LiC:'L $8.E'E'E€f is 'veéﬁ 9% énéiiﬁg '§'§1€ $316; 3336 ':%::"3;:E;é bf; ﬁgs zjaknéanis 'iii; 3 in favazgf' G5 " "'é€f€:z{f:an€$ 4% gaci E%£:.{:if?,Ka;:€3kas$s £3";

()1 ass:-:<:5s::~: :3? {ha E}aEEiZ:1§'¥'§4f§i€%j 3253? Shaw £22 £326 above: said 4-iii pmgsﬁtjg £3 :10: binéing an {:16 piainiiffs» T216 3336 daed Ciateé §Q,3.i94? sieariy reciies that, Gne_..__S§§. Munivenkatapgsaj, zincéé if {he aaési Che::na};ijpt8~.:§3éL§_¢ 331:1 arﬁj; his undivided ha}? share in H items of the properties in faV::;::1:'*"o--f.1:3'1'?: §;;:tE:::_ <§:'-1i':3é ; first défendant. AS such? ari;r'_ fight é>:g3rCi.3e?:d excess of the same is no': b'iv:3.&-irag on~-:h'e:;§_1ai':1tiff and mereoverg {he said gétlg da.eS 'f:ef <t€§:1f€r ari§i"r:'ght§ titie or interest 0:: the defendéiiié N.Q}4«'.:'a:i'd S and one Kuriakosse; §"';'s V1'per::__th{: -V?sia1e':.é§'é€wd.___§i3a1t€d 23.3.1982, the .':.:2é{%je"'so}d 22 guntas in sy§NL;:.'SLé;8i}gn of Tittan Thomas; the fOUf'Eh 'F:Gféfééj€i§;i;%:':.:§E.éf{3.i%§"«iiifiﬁ 8 gumas in S}*.E'§§0'8G8 iii ,fs:»;9u:V':;?§ 2%". 'V€fi.'?.Ma:cQs§ {ha ﬁféth éefendgnz Ahéyeifgf .<~'sé~;%i8f)§ the §$§e:;:§a,r:': Fig.3; 32$ 3 hsréém hays of Raga? 22:2 ;"§};,E'§&8G/ii} 3%;/2 fawzzy GE §'vE':r2€f§__';E£nr:%a§<:é3s$e§ géxzh éﬁfanéaﬁé hersézz anci 2 ..§u1_m:a's-'Er: fa.VG1:r if §\x§z:C.'?.Ma:a'«::3S. 3536 §133;§:':iff$ '._:3'::a2:?:ed iéﬁi %:%:ej2; hairs C{}f1i§§E'i1€{§ in fiﬁiféé gsssegaéen :3? "ﬁgs aéseize Said gyaperiias :33 3323 833335: 95 E325: §:Ea:%n:if§3 ﬁifffi.

C35"

EEG?

W ané the :3? {E38 dafsnéaiiéga 323:2;

3%' «M4,, £5 damarcaied E3}: mews ané bs'w:':d3 Ezitizefie, ?h€§€fOI'$§ ihé gals H1&d€ by {$26 dﬁfsnéaats :5 3 in favezzr sf <%ef6nda.3(:'¥:S N04 and EVIr.C€T.Ku§§ai<:@$se "U3 an exiént sf share 0f the plaintiffs is void 89316 310: %:omfé1'ifing titie :0 {E16 defendaﬁts NC??? 8;f1~:*i if}'1C Mr.C.T.Kuria}<:0$s€ 0:' :heV»d--€:%§é3r:Cia%itS.' are the legal of one Mr.C.T.Ku:*iakcssse :0 ES being LRS of ':9 his estate ar1d her1:95éH it is just and propjéf for partition and Separzrié =p@$3é€§%3é.Qf1~~._}3f«'1:he§:* hgif shasse in 3:316 ssheeiiiués émperiisé'-::§éim:ng :%:a:, 312:; S336 made ':33; 3:%:::3 .d€%E"efi"<§.a:1%:§ N é;E $9 3 5:3": {',;€}§Ei§"8f%f€E3i§€?}§1 :3? {E26 sgia éiéaed; is mg: biﬁéizzg an éhem Se 55::

3e3««._:h¢i::' hééif 312353 is <:0m:€§'n€e:E;, 'ﬁgs cguss ca? aCi§§1'": .. :h:=:>: éuéi amsé in me fﬁﬁﬁih gf Jamzgagj; Eiéﬂifﬁ vs-*§::%n "'._i%:c"p§a§:::é§§s nsstécséi 33:32; ihs éiefzsfzéazziia K9,} is 3 ' ?::a:.--% §§eg2.E;}f( €X€éi":.§.'£$€§ {E16 3533 sﬁsedg 3:: faxsmj: <3? aha 63543233 :3 Mzaé '§%§§,:*.C.T,,§§2:f§a§£{333€ 5"'? ,, %f,,,»..« § 46 :h€jq mzade a:':e:~r:':p'£:$ :0 @123 up game CG§':S'EE'ilC'C§:'}fE3 Whig}: yevsaés tézgig §h€}" as 3:}. pagcefué gessessmgz sf '%!a£1'8.§1'i goriéan of {he scheciuis §:'i3pe:"'£§&s. {ﬂed by zihe piaértaziéffs is Wei withirz iimﬁ f:'cgi%: ' of their knawiedge. ~

32. Pram the bare»':*€'_§di:«1 g._ 0'¥' iisvé clear that the piaintiff and separate pos$ess§c»1ﬁ;---...§i' the" échedule properties ansiv ':9 sale deeds r*egister€<:L_. 5:"

1'33; Afiéfxe . :f::%Vf° §:£;I1VtV;éf:ti0r:s raised. by the ésearned £i'<)us:1»:§Ef§>:°bra_;f§pm':c§snt is that 2:113 Esgai heiys <:2f M1,:2::ii>e§i}:_$*:&:a;gp§3a E':aé :29: E35311 made 823 éhs parzéess egié'*'%:§:s3L§é"*;32*%i;~;:::€déI:§éA. in $26 aégénce sf E":€£€SS3Z{"jJ azzd 43' ' ;;§_"'€';jS:A§vf§f?{:y? 2 " 3;3:3;:ii€:s La éagg}; hsérs 3; $8355 §§§:a2_r:ia«j_5i§1E<:::a;a§a? Ehég 521%: is :29': §::a§ma£::ab§:e. But .é:£: € Eegaé Eésirs Qf Eﬁagagxga whe ﬁr: :::;z*::: pursshgseﬁ {E6 ' " '§':";:sgi>:$1"%:; §r::;sm ?;'g:'§zg:2:2:'e:2}<:a€a.;3pa hag 'Q3:-E-ti: ::::a&$ as 233% * p&:r'i:§: is *5; 3:3 pracssdéégsg Thezggfi it $563323 ihﬁfﬁ £3 a grate in $26 $z%§')f§Z%$S§§§2 5;? 23:6 §::§g:*:::§{::% fiér r-~1v§ M 5%?

3"€S§S3Q:f1{i%3'f}'i, but in Ehés Cass; {Em said Munizienkatapga 'gas aise died; What: hs s:<:p%__f;€§§ whethsr ihaér 30113 are nscessary arid §r§p®r..§:s9i"ii$'$v far effective aéjudécatiozrz of €116 points i:3vo}'\}<ed_§f:§ﬁ:}7é'*-*--T * suit or not? has is be Ci€?"£€]i"fY}i1'1€{i"'5':'.:. J:'h€3' stag&: 3_;~f V'VT1i'3;:a1;.,, :19: at the Stage 01" <:«:::riSide:"img :.hé1._a§§p1iéa_§i<:>r:

Order VIE R1116: 1: ::2f cpc: '..:§:ji':*.<ier §f'I1._ :'k':v'§m"pc does not §I1€11TZi01'}VE;:§i1;};' na<§ﬁ'+j<>'i'f;der of necessary and propéf Th€f€f0r€:

invoking Rule 2.1 for rejection the receurss: '£0 eras? %:;::A?5*€j:%€i?ﬁVe1: §"'§¥.;.1e 9 GE CFC mm not CG1"1'l€VV {Q;r'{hé at iihég ${ag€; @1516 sf cerzbazzéiarzg :-'a1'ée:'ci '$3? the Earned Cezmgeé fer ;"§é3}'.j2GE:?§i,§:'3V§'i~§' is iizézi the 333%: is iqegséessijg barzrﬁé by giainiéffs itzave :19: iheiieézgeé 'size Saéﬁ Qéﬁeé ,._a§;é.'z:.~:% é E%.3,E{3<%'"§Z éaréihszit ssitéag aséée tha Saia .' .E%eed;"*'}seeki:1g 53:" §a3:%:§*:éi3:: @f a p:ra§€:°:§£3.; fag 13:3': érafgssi. Wss have 2a:*:3f:,1iE:s: axaméned téfga Sale Seed' "dated }ii}§3.E94~'§2 's,«'v'§.€§'€'é:':?: i\éun£v€::ka.ia§§a the 'ésgaé 3262?; sf saxiaé {E35 prgpsyi ' %;@ ﬂ éw»/K 4:8 $2": EG,;3§ E§~i%?, E2: is CE€'3I'}.}/* izadisaiéd £22 ma safe ééed ':ha: :2': is <23}; the E25135 Eiissa sf the §§'(}§€fﬁ€iS {hat '@9655 Safari Such bsing i?:_t';"5' '<::'8;«;§¢f'----Z'__I__'E i::>.j_L;:1~f_v vz'e:x; it may :20: bé 2256833323: :3 s:h.aZleri1ge"':.h'i::_Sa£é Deed dated 10.3394? wheffz I'gif:i1A:.j'vix;€§£:i§:.5ifi'a§j§%,§,__,Said half undividgd ahare of,:}:;_c5~ s2_§fs':_ The piaintiffs are C1aimingv'v'f:.:%2f 1_;ndi2*ided items of £116 311:': Therafore, the '£3: Q8. 3§83;'E§8--<% arzci. $EE;§3;f'§:i§'{€C§ E323': f§;.e $u§€ §s-- i.§f*¢:::"eé $33; iiggzétaéiizgz. ER/fhiie rejsciézag iée ' _§§ai:é*:,~~ Qiféer 25% R1236 Ii}. inﬁisaiea {hag €236 géiazim $8.3': $§;hed;:vZ}§ fpm_p €§*ties;~ .

5:?

ésarizecfz ilitsxgrzgsé fer' the E'€S'§:C>1'1d§E'E'§; zeiays :31: the giaaééngs Q5 3.3. 3§S3§E985% and aésce 'aha? sviésgzce reserdeé in 337130: {ZaS€ :0 subséantéais his $Q:*1:t:§:":§.::»13 that the suit 22$ barrad by éimétatian, Eivetfg ~ Caurt rehled an {he pleadings; .

::@$4a "

wherein it has Stated that h§s§".faii}iéf purchased, the schsdulé ﬁvith' bearing 8C};'8, 80;'1v€Z':._Qf H.:;:E'i11;iVLj'.«;az'iL};'».$Jii_1a§é"unv<i€r the Sale Deed dated §§;'£§j:z_ivenka:appa§ which fact xiiihenappaé in the {he 13?

c';eferj;'tié--1VT:' he depased that Ensééﬂﬁk-$a§%ﬁ§€§%§%§§anéﬁg.SyE%x8@j5,80/8 §gK$80/E§?§fEi§§ﬁa§$zéﬁagﬁfuéﬁsﬁéﬁihag again fifié ';;5a:~ V'i%§%?9~8C%'§"" £3: we :::m$s--€Xa:::i:2a:§::n E26 has 3?:a:é%z%,éE';é,: 3:319:36 Eazzés ii/'€:¥"€ S%T:§§. ig E{':ﬁéa KGSSE aged iVE2:~:rCs3;_s.' .:;i:s ﬁééenaapgsa 'W38 awam 9:? '$316 gaie Q? ihe ..s3}é: §'€--f,%p€:*'i:e§esb iiféaeyzzzaggpa wass a:iam:;2;:ed as B3/if} £33 '._:E':af 813%; 3:; {he $rQ3$As§:a:*;}%::a:3';9:r1; CE1€::§:a@p2:z "ﬁapgzgsé 'aha? ha }«:::mv3'E€agara§ 383$; ¥:3:::*€€ Eiiesé 21:': §;:a:5Pl is E:!Eaz'$@:s»:§ i';?ii}éfZS'{f':E§éT,T*i€§ 'iirae bzgéidéng '>§. / 0/;w<W ES §3::3::1.§c§ia:3Ej; afisf Em p:2_r::1ﬁa3e::§ the gains. 8% furihsr siazss thaég $29 amﬁ 32:3 'aretheﬁrg hasxa as: ':aé<_s:: 33}; steps against &€§f€{}8¢ Thus if': £3 €Eea1fvv~._:E2_,s.';,~: Chsrmappa fzzﬁy aware :35 'B526 sale __:'::.ad é'-C :'bf;»i"7------.' de:fer:d,a:1i:s 2 EC: 3 32:: {away 0:%1€:'" §§é'fé:f:<'§é5:::§;3. '§'heref<::~:*e; {E16 p§a:i:::éff$ whg are":iiai%:1:iﬁgTShéi;_?§ Chainappa Carine:

sf mere than £2 3/'ea:Sgft<a:V.::xg§.§: ué:I'e::. of ihs-.sai::=:~ deed in the year 3.98}. Thé an these maieriais azgciéggaxigaﬁe the 311?: far A A ?

g3arﬁ:i<3n as :€J€§§;""s§s d'€f:E;3f'8.:i«:)1€' ?..f~:é barn-'id by law C33. i:ir::itaV€Vi€:$f:;' T. AV E: iS"'wéE?; éaw '$131: the gussiéen af Ei:§§,§§3'€i€)E2 §E5 '?:'§'T§§i méxéé q_:,:esi§G:: sf fast and law. » {§'u_«:s:% a:z:, :§i's;::é::g is léméigiéazz E233 :0 %€ ssiablighsé 5:35".2§,<;§i3;c:?f:;?agf:=§1?é::i€réc$ as: $13 'zimﬁ Q5 Tyégi A22 Gréﬁtr Esgaciéfég {ﬁgs géainz 5.': E373 iézrsghgéd Q13 '£326 gmzgnﬁ i§*: a§:..§'£ is baymd $35; Ezigﬁiéatéan is :29: §Z"£3§€f', ii is We}: sgstzésd iazzr thaé a f;%§83:},'§Z Q31: he ssjisgésd Qn '£333 'isasis FT'! af '£136 azférmﬁnis made 31:': éhés p§3§_:::':: £516 ﬁirzééngg :9 , 427 "

»" °«//.w¢"' .Wi\"* 31 ?€€C%if"'é€f§ by '$12.6 Twig} CCELEYE fEi':j€{3'§iEg the piaint reéazérzg an 1316 pésadérzgs £32 £153. §%§ag3983/"E984 and aim the €'J§§€E'"iC€ recgraised if: aha': case is 2:18": pV§'"C%.§s':')f.;'~_ Therefore} the senterztions :35 the Earned * regpondent rslymg on the pleadirigs 3983/1984 and also EPA 44?;%:.;99LAf»4T hope£e$s1}f barred by 1imitati§ﬁ~._Can:ia: a~::<ié.jjf€d' aE {his stage anti it has::.::; fQr::e;'' --

36. in the i§1Sv'f§'x:1.'£. f<:aSe§ =j;h'«§5"{:»If éi§'3:"'.$heei if the Triad C<;)urt_. }ii$<5%Iﬁ>ises" 1:h.s:j--$ij.§1t 'f€}r partition was presentggi " was issued to the <iefer:};£a::~:i:s ' '§'he3 plain: was amended as p63' :§'1=j izzjdéz ':':iV:«':g::°,>§:'::'_"_.'L245,9.2GO2. 'IA; F5 was; {ﬂed u::.»:%;§:; {3s3"de:*Eif§--§.R;;iA5: 1392:} 33:37 deféndanis N894? ':43 1% .5151' Thea: {he £2135 was aﬁjguyzzsd is "éf.7:920@3, 25.2,2{}Q3§ '*;'?'1€*3.2GG3¢ 8::

ﬁigsues 1E'€E'$ fmrgzﬁd aféé iiiﬁygafiaf cage pﬁigéad ifs? 353: sf vvééizﬁgsss 583$ €:f%C§€:2€:5 bf; %.;:[email protected]@§3. '§'h€:*<3af%:€:; 2%: ;:;.:2,2<::@g§ LA, 3:

aﬁégwed and piaimi was :*s;f€€'£€:':é. $332263 VESFE framsﬁ 32 53:1 E?'.6,2{}G3 iafzsréag 'sha giajrat was rgjeciaeci GE} §éE2,EGGé aféer' iésaréjq mere than '£'i£~"£% jgears fr<:>:r§;~..:E:e @23fi';!3 sf framing 27331263., 3?'. if there £3 :29 ::a:.;:«:€[bf é:Icé:'g::17::, tE:e__'i:;::;->_sii§V:': sf framing issues does :10: arise7.ai:"--aﬂ. 'E}ii+A<~%A.1*<3§e<:€i<:$°r: sf plain: under Order VII E¥'€':1§V§.Xi hAas.v_i§';£e ﬁ;§:§r:::a;E3§J exercised at {he §::i'<:-:~..§_;:;:i:a':?; _éta.geV,L"~-that tee? befcsre framing the isauea N07 pré'_1i1%1i::ar:;*§i;3.s;V'L1€ has béen f1"8.}":'1€d 'shat;"2é*E*T:'T-stiher".p33.i:'ii Eiasv :ié"E:€~'reje<:ted 0:' net 2' But; in *ihis.j €:wasé; ':1é*.' "_;5Vféiifnii:a;ry issus hag beam frame-tvdi E:i":"5°;_.6: _;a'£:>.sem;;*t:.__9f _§1:_j, the Crsuriy after framing the é:ss::€é,_réjvsiicz-éi:3;§§_"'i%:é'Vgiaézzi aéier iapgs {sf mare {E1853 figs §2'<::3;:fS"f§§:§3 332$ dais 0? iiéérgg €326 Suﬁ: :3 'V " §f*;§gE:E§,z_§?*::§ger' v E: i3 @216 sf 132$ i:Q:'2'i€3:1{;:<3§2S of 'aha Eaaymeé _k3:),1§__§:$ez:;§i" {er ésspeizéiazizi zthaa §%:;3 giaéné 93:: ha ."i7s€ff:§<:"fE€i3:§:§€ﬁ 3;': 52:3}; giagﬁ 05 {E26 pmcesdizzgs. 32%: éaigbt} VV "":h:73 §:s§a$:7€i~;>§: 3'3 ggrepezg bag: wé §%::3:2:6 is Ca:*e§i;§y {iris Egséig am? aézaamgiaasﬁs :::f ibis sass? in W/";' S3 gariisularx As statssl earﬁezg in this case; {E16 321i: was Eéleed 21:1 QFQGE, issues wars ﬂamed 83:31 ihereaiierg it was zejeczaé in 2836 6:1 insfoking 'aha ;3§@v%:siofi'--«_éf._ erder 'JR Rule Xi at very belated Stage. S-ii' " suffictiené; times 13:: c:iis§ose sf %:h:e'"::2air1--'_'rz:a5;':é.::i iiseif. instead of that; Eearmed Judge ré'C§é;i~:se Short cut method is not pr0p.§:fi1.._

39. Though sew}é~:a1%'Lru:gi:§g"sjgaégiasgg cited by bath ihﬁ' parties, 1:116: prepmsitiieﬁs_§ai<3 v;i§£@7i:é in the said rulings aré-.. 1i;jé_':--.'_ _ 'dvisp_:;r:i$L Hiﬁvevsrﬁ those prep0sjt:;e:}r§;3.VV 11:i'ay_n:)fVbvéagaypovséite to '£316: fagts and CiTC'i.1fE1S{8;1Zi{',€§' off. ft'i'::3',;S "§',§L.S€i'Q .43: '?aE<:§2<:g ééiia z::@§:3é§é1:'ei:i§:1 $5 "£316 ;;3::9e;r:::§€L::'tS" A3f:'}.8.Ci€ in $36 péaizzé: arid SE89 rséjiing :21': the $336 $5653; :35 {he jgear E§%?;, :a=*§*:«§r§3é,.;1; E???-Vés ciﬁaﬁjg disasciasgeﬁ 't:E:a'{ Ezaéf Ezésga sf iii»:

.' §€::;%1€&,i;;-is *§?~i}p€:%:i&s garage gééﬂ. ané giaémiéff seséis fa':

'_%"p:airi§:i{2:*: ef urzdévigéed 338.}? Share arid 3:32 92.11:" 2613254 "£226 §Qis'€§'ﬁ1§§"'§'{S :'::a&€ ﬁr: iééé piaézéé d§$€§$S§E§ {E26 £31133 sf 35333:: and the 312%: is ﬁ}8L§f:§a::ﬂE$:}§€i S4 5:6. in ¥'§€V»--=' sf ﬁﬁe ahsvs dégcusgiens, we gags the feiicéwézlgz :Order:

This Regular Firsi Ajspeal is aIic>wed§' -..: The impugnfid arder dat;:édA'V6??> rejecting ths §,Aj\.%'o.iV and 9.1sV04'V._tZ'€<%_ plaigéz V' Set aside.

The matter is. the 'f:riAz§s.i Caur:

and the Trial Ceurt!' this mattarﬁ within six G? the cap?

of this . 'V . K }€é£"éin shaﬂ :30: inﬁuense the 3' sgf {E35 main Case.

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Karnataka High Court

Smt Savithramma vs Sri N Nagaraju on 19 January, 2012

Bench: N.K.Patil, C.R.Kumaraswamy