M C Shekar Since Dead By Lr Susheelamma vs B M Basavaraj S/O C Muninanjappa on 17 February, 2010

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Karnataka High Court

M C Shekar Since Dead By Lr Susheelamma vs B M Basavaraj S/O C Muninanjappa on 17 February, 2010

Author: N.Kumar

Bench: N.Kumar

 

 

8/ 0 ie:1ie=. M . C . S}'1e}<211*
Agni abo1..11. 36 yew-:1*s

All 211%? 1'/at' N().35.

l[)0dda Kris1[111z;1ppa La-1y<:m£ ._
{A(ijacct1'11" to S1m1'ise School)   A.
[Sm Main. N'i'l Layout). i\f2zg21shet"1.y1'1'aI}i,
RMV II Smge    .
ESANGALOREASESO 094

[By M/s.K.Subb21 Rab {:§;.(.3o_._, Advs)

AND:

E. Sri     2 
S/0 C.'Mu.;11ina1'ijappzif- '_  '
A§_;§?.d..f;i_b'0.1_11I  a_;'.~_;.__

2. S1' i».._I-3 .'Zf\/fl . N :11': j1f.:»1'1vCi<;évSI';x§?a ta '
S/0'B.Ii/IV.Bas§_avé15'21j"  "
Aged é£b(_)Lzi: 2:3 y<3_e11:°s:.

 , 3. ~ Eiri Siddali:igc:e:_}:1wa1:'z1

""S/(1.8. M A Ba1.s2wz11'a1j

' _ V' "  ' b«o{H.-. 36 years

 These 'f4{.i3s.§3()z'1cicé111:s are R/211;
"'««N0.v.3(}8;"Ish.wa.1* Nix»-'as._ 4"? i{3]0c:k
Raje1j_iI1aga1'e1 .

 .. VT1BA_;§sGA140;2%E-560 0:0

"  RM .S}"1ankar

S/0 learn: M1411'1i.1[1a_jappa.
Ag":-aci ab0L1f 59 ye:;-Us

5. Sri B.S.M211";j1.1x'1aii11
S / 0 B. M .SI'1an1«:a.1"

Ag.§e:('i etbom I32 y(:a.1.:fs E//,

 



 

 

Aged 2=1P.)m.1I. 4&9 ycelxis
R/at No.704, I Cmss
III Plmscr, IV Sta§i.§c*
1E32ase1.wc?sl'1we1re:-1 Na;__3;2;.:1'
BANGALC)RE--560 078.

[By Sri Slmxamukl'1app2?e, Adv for R} 1.0 R3,'7R_4 1jo».R"i()'  '
servesci)   " 2 "

This RITA is filed 1.11':c'IC>.1f  (§f'%.}?¢P(Ii.:
2::ge1i11st' thejL1.cIgrne11t 2:1r'1d d(','.(",I".(ff£"'.d£1f.E?(If f3':.§'O7.2*QU':2 
Iaassed in O.S.No.3744/85'Q11 1:1'1<'-:.f1'1'e of,_1.}1'*? V..AddI. =

City Civil Judge. Bz11'1g21l<)1*Ee';.?, f)ar1Tly Ci'<ég:1*téei-11;;[the .<3u1't
for partmon and sc+pa1rai;c:'__}50:5sessi<)1'i"in 1~¢_.<§}3<-.><rt' of
item No.8 of the pl:»ii~:.1I ,.$£:'.1ff[:I{:?C'1't.-,'_1:4L". fa;r:1Ac1 (iisniissi1'1g the
suit. in respcw of 1'1::..(-'ri1':A N(_).~:.%;.,'3_._ "2f 'a..: 1(i_4 to 6 of the
¥)l&.1I'I11.-S("h€dllIt%. 5  1 =   

 '}'1"1is1'zip-;')(:ai«_('é('>tj1i'i:11_g .011 for 1'1cz;11'iI[1;;_g this day. N
K11 1113.!' J . . (E r;~.I_1'wj'1=r.;,-..('f'j~fl': fo}1« )wi1"1g' :

V }mr>c3M§;N'*1*

 is; a:V ;)'1va~:-:--:"':'I'Titfs appeal agei1ir1s1' the jL1c7fgr'nez'11.

' .ai."1d. jAcie4g§r"e€:~w _;_)f'=tI1e 'l"ri.21I Ccmrl". which has 1'cr_je<'i'ed the

{.:]ai'1"n <._)f"i-f.5€.:[V' p.lam1"iffs in rc:s}:>e=*('?1_ of ail (')I'ht'.1' itcrms.

 c;';><;<:£:'pi  ite11'1_ N(;).3 for pg:-:t1't1'ii(>n zmd .s'€}:')a1'aI'c-?

" « . V' }'><')s;sjI5>ssi<)1"1.

2. Phi' the pu1'p0sc' of {fox:ve1':ic1'1('re. the pa1'1f1'c:s5
are I't"f(.'.l"]"(T(1 to as i.I':c-'y e;-Irv 1'cfe1'rt;éd to in 1.1':(:' (.)1'igi1"1aI



St.liI..



 

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3. The s1,1t)_;'c("i. r11a.t'1'c;*1' of ':.}'1c';* suit  six H',€.'IT1S of

E'1<::)ust-* [i)I'(j)p{'}"1}--'. w1'1ic_:i'1 2:111: 1mm? pz:u'11'c'u_121r1y' cies<*:'i}:>_ed

in '::1'1c'2 sc:}T1cduEe to the pfaim. and }'1erei1"1:;1f1.eI' 

to as 'A' s('hcc11.1Ee pr0pe1'1:y. I\/lovable. pr()pA=;ji'1.i.a-3.5;.' 7c1r €= "

Cit?s(:1"ib<:~d in E":1'1e scheciule at   'l>'1':€'p1&21;ntii;f3 NQs.2'to 

5 are the sons of the firsit pEai1'1I:i ff__. 1"D.G:fCI1dg§_ﬁt. 

a1'1d 3 are t',ht";r sons of the,  i'i:.'s1". dt)af§%1'1'd2_;i.1T11; 
defenda11t, N035 2111d"£3_ a1'e "i:.he ;iséng of tI'1"eV f()L1rth
deR~.;1c1amT. The first: }';slaimVi1"f'. "ifirst._.~d{éfé§ngiant and the

E"0L11't,h:  c1efc1'Titij:Z1_:"11; éufe ~1"} i't: __btfo [}1e.1'$. bei11g the sons of

late' C.M.i,:.ui11a1'ij'ap13.a. _ '1?}..c_*"E'c}1c1e-1.111 Nos? to 10 art'-' £1116
sist'.e;*s'v of 1' h(».'_ f'iV1*'S'E'.  pIa.:._ir1E"ifi' and first a11d fmxrth
   of the p1aint:iffs is then they all

b(?1(3?.i}§.§ ,.__Efo' -1.:71':ciivi(;i{'d HiI'1(.h.1 I'..E_nciividc;*(i Joint, f**2=m1iEy

.'"---- gg(')y'c:rI'1ci'ci.by 1119 Hi1'1(i1.: I'vi{i'141"1aksha1'a Schook of Law.

_'  'E'.1'V1t':rir" 'faI:her late: C.,E.\/Iunina_1'1_}'appa passed away on

" "29.()4. 1978 2-11'. I-5a11'1ge1]()1"c=', 'W16? f.g(',}V1E'EI}}(_)§,':i(":[ClE E.l'(':'.t:? is sci':

out as s(':hcci1,x1c "A" to E.l"1e plain1_.. C.Munina1'1ja1;)pa haci

T."-"(J f:)1'01.}'1:=:r.:"s. 'l'E'1e:.> b1'(>1_i"1L.'1's's r:1iv1c:ic.:(:i {.110 j<_:)i1'1E" far1'1iEy

kw 

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t'l'1£' _joi1"1I: famiiy of the' pla1i11I'iffs 21nd the c3eéf"eﬁ13..d a:1_i1~$.

He (:2.1m€ I() B2;1_1'1g2;2.1lo1"<~r \.vi_tl'1 2: view to i.'1..1:'1'_}.T2§':(3'1""(~.§<;i',--£:>;'1d__  _

the business. Late C.E\/11.11'1iI'1aI1j£-lppéi"~-.:\FJ&1Su "t_}1e, 

kart Em/M2:11T1agc_:_1~ of 11'1(':'. 'joint fg.1n1:;'ly, O 'gii"1;T1i'ii}}*'*A--..h'Ej_'

i11vestc-.*d 1;1'1€_j()i1'lI f21mi.Ey ﬁ;.11'1ci_s in me b1.1siv_1'i<:=$'s--»..whic:h
W215 can.'i_ed on in pa1"i'11e1'sh__i__p"':viii<1_ C}21:_"1g«:a,.;'v1_r1a_9211" New
'E'11a1'21g'1.zpt'.!._ E~%z4.1n's___§2';:1é";'z."r~,5}.._  }g3£iif1I';1'1§§1*--shi}3 business

<'.e11.'1'ieci cm for 2() ye?;U'Ls""1'1rfi e;1i':_~:.gi..§_:21:*a'isjd' out wl1(:).fesaie

  

\rcget'.21blc? bV:1~sjn'  i.'1'1_'K_.R;I\/Iairkctlq Iﬁarlgaiore. He was

21ssi.s':!e.(.i by "E:}1_c2 _fii9sI_ dC>f?tEII_"1(§.'c'1I_'11 in 1111c'-3 said bL1SiI1(;?SS.

 The? jQifIV1'i_L'~.f3m;1Vi'i_y .«'ea11*1'1e('i s1.1lDs1':a.m'iaE pmfit.s

211'1dV_1._}'1e': s;I1"rI1_Vt-E "W.:':lS "£I3\.?t?sE.crci in a<:qL1irir1g immovable

4, p1_'c1;3c:r:1:Li.t:s";A. He éiEi€.ji.1irc2ci two houses at. Raja_j_ir121g;211'.

  f3;a1'ig21.l t':--§<:~'; i3'=g=§:.;1 N'o..<;.1. 2-md 2 of the': suit s<..%1'1e:<i1.zEc> are

I:1'ie__pr'<.)pe2ff.ié:5 2:z.céq1ai.1"cci out of the _jo:'1'1i. family fiuads.

 'I'I*1e i"t<3.I.:{1 Nai of the suit :'5c11&2c1.u1e properiy lac-.*.'c.11"i;t1g

A' -.,(fi':'3r.Ln:5 N0.3()8/13 is sit.1.1a_t'e 2:1? 4*" Block. R2:1Vj21ji1'3z1ge11",

 V. ....E;3z11'1g21l<.>1*c? and s'e<é(.)n<.1 item bez:z.r'i1'1g No.31-313 is si1ue;1i:(-7.

at 5"' E"-3l<)("'l»;. Ra.1.je.1fi}1;:1;§z.:1". B;»11'1g"a1.E()1"cr. M 

 



6. Late C.M1:ni1'1e11'1kjap13a amci {inc} I'"i1's£_--'iji '1-.i'<%::1A1.¢1V'at13"1£.T., ' u

out (:>f 1111:'-1 joint. family fLu'1(is f.,'VdiV1S'§3.lT1,1(',iIGd. ﬁ_z--s;- ﬂeim~

    

anti new the pr0;)c*.1't'y dc~s(r1~ib(-:_d"--as i1::é;i:2t1 "No.2,--, 

valuable property. The sajn-dhas bﬁieri 'Er;-:e'_ise(i  td two

persons i.e_,_ §.:__§I'()},1I1C1Vﬁ£)V_()I' isV'1é21::é€%d  {;Q_ a f.e1'1Véi"1'1E'j"aI1d an

()u.t=h()LIse 1'12-15 also tx-331': Icased.~,i§0. 'a11'Qt:h.er tenant.

The first dcé3'7<r1'3'c.iVé3f1'11;.  1§ix'--jf1g"«.i£'i' ft_j'h(;:___g3psI:ai1"s and the

t0t';a1 re.1'1tf: t:I1;{i,' _2;i1*é'= bcéiiiigg. z('te-)1,:c(r1v_eci from item No.1 of

the sgiiit. }3"1*c>v;Ti'}::1"ty"'1.4'e;}jpzrf)xi11121£'.c:1y' con1es to 2} sum of
Rs.2.(}'QO--/«:- Vper' i:'1V(51v11;}*1--;._ ,-As zfar as it.e11'1 No.2 is
(é()12(_te1"11é"d, VA ii. V' .}:.)<;é;.1i'is .." ciool' No.4E50, 5"' B}o(:k,

Re1j:;1ji'nagar, '-»Béi1'i;g211(.>;'e ar1d that building  also

" bCé1w 1'€€1s,s¢Cl._._ It also cronsists of shops 211161 z'eside1'1tial

V'   " 'VE'i['-3¢:.'_'.~~ s!mp.s,; havr: }:)eer1 1.(:2-tscici to several

f'.cﬂ11 a1'1f.s. 'fl_".'i<-.> gr0u1"1£:1 floor wh1'c:h. C(')nsist:s of norr

1'<=:sid.ef"11 Viai}';3rc3misE%s anti {ht':'. first ﬂoor' hax-:*c> alsc) been

 icféimeci {(3 1cmt1"1t. '1'_'r1c* inooxm-? derived by late

°.(3H\tEu:1ir1a1'1jappe1 and the first defe11da11I} was; about

'"Rs.I.5(')()/~ per m01":1'1'} amzl the }_)1"t'..'II-.'é€I'1I" E1'1(r<')11'mLLi::;

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16

pa.1'i'ic.'1:le11'$. 1110 _;.>12;1.i1"}.11'f:'fs n.1z:_v 1:39 p(':1'mi1.1:c:(:1 E0 2-i.I'VF}_§.;]3.d

t.h<-'air plaint. 10 i1':(']u(i1e these pm'per1.ic:s.

8. '£'hc>_\,' also came in kHi:'i(i)\v 11}'i'2i1'i':* -. .::1ii"1C§"'v. 1"';E'1j.<.31'.__ 

(iefera(iant' 2'lT'"i(1 the '1'i1's1': ;3l2=:.ii'1t.ii'1's «ci':'?;_'

joint: famiiy assets si1.uai;.é%:ci«.git. 'I';R.E\/!il1,i",_ Be1.I1ga}r;1re.
bearm;.{ No.31/A an<_.i ciEc_)(:)1'____N(;._l1./A. "i3.e,si<i§?s t}1is._
a}'1o1.her pmpwty \&\;;é/15:':-%'V',éi'i'g()§V;'>V };1<'§q:'1i.1fé%£,i_ SiTt.1£1.T('fd at

Azad1"1e1gz'11'. 5'?'Crcissbé9;r.i'i":g"Ijooi" 1?\§c),'?)/2. They 2:11:30

belongs; 10, :'ii't.*.4__;i$j1.'1';! f:"c1_.1fi1_.E fi'hk;;' fi1'st p}aint;ifi"s fa1'h<%r

xms deiii-ig' I1,Vzcr'1'ziij'i-~\z<(* »1i)i.i-:s__ii'1=-:>S:si arici t'.211"I']€d h.1}.g(;? income
and it x\ré1s_é1!..i §.I'1.\_re}~:.:ft.&:<i._£1"; Hie narne of first plaiiltiffs

t"c~iV_i'Ja":i~'§1),i--: __Li:3 _w<i>lIAV'a«::s.._..i_1:1.' 1';1'1c-: first zmd fourtii dc:E"c1"1cla1'1t;'s

'.1'1_'a_me;._V'*As'"¥21r as piai1'ii,ifTs are €f(i)I'1C?€:E'i'1CCi, their

}::'t{..{'f'J"(".-Sf 'vii({:3'C-I ('()1'1'1;3}c?1',<:ly i;',§1"1()reci. The p12»1ir11,iﬁ's I"1a,ve
13e3er'1~~ c1e?::g)ri\;t:2(.i of i.11cir valuable 1'ig1'1t',s.

9. The W ;:ilain1;.ii'f' came' to Ba..r1ga.1<')re when he

__\3va.=.3 $2.3 yezzars of sage. and he si.a11'ted sn1a_I_} i,a.ii0ri.r1g

bL}SiI1€;'.SS in Suiaedar Chg.-dram Road in 2.1 .E'€',1'}.1',("3C,1

p1'c--*1'I1i>;<?s of i"i,E.<; ()w13 \vi.i.§.i'1<..>1,11 I.i'ii'.' ziiid zmd l'}{,'I}') 01' 1..}3c'

Ly 

 



 

H

_§<;)i11t. f):---:.mi1v. Viv carried 011 1.110 said !rT)11:5i11('%,$$.._'f'<.>\1'

  

aboul 10 to 12 y{*.zi}11's Coni.i1"1uous1y 21nd t.l'1¢:

 

,é;1i'{...€_i-3-"..__ 31 -V __ '

Closed the k)141si1"1c?s:3 as the Eihe pI"t',H']i_:'»'(;i'rS» ' ht'__ 

carried on the })L1..esi11(;:ss; had t':o'.i.)<-':é:_v;'1;3ie1!.cd-11$"vib§\z.__<5i?; 

the order of ev1'ct':i_01'1 p:;1SS£"(.i'=::{gail'1:%51' him  iI1.¢?_Ré11£.

C<;)m1'oi}e1' Com-1.. Subseque_11fijJ,_ 1;1.1_c lRE'p-«1aiI1t:i_ffcrouici
1101' get. any :s1_1it:a1bI£->  2-1116 :;1'E§[4c:i*';:ajg1{i\;Q Premises 110

(%()nt.i'r"11,1e the as'-aivd I:aii(§ri::i'g bL;uE5.il'i€3¥$S..'V' 7'"1"h(%'1"ef()1"e, he

_joiI1ed HMT '2?.14"1d: _Lj*'_';_Jft?.I" §s'i_1_j1U;-§ 1*.}i1'c22'ﬁ vheis working in HM'?

a1'1<:E Ht? 112.19' 5§:1.H '15:"; e,:.bo.:,1'1. 19 years of $e1vic<-;>.. He is
1'c:si(ii1Vi;:}; in V t1'1ET.'v.VI'§Mr1j'V AqL.lVE1l'E:C1'S by payi11;_§ m<_)1'1th1y

re111"s. T1'1t2,1'-=v' plam'tii'£"$71T11e1.1'riage '£..(_mk pmcéc: 2.-1b<')ui. 28

  yc>_éii'=:s Ebgintiﬁ. '.l.'I§i'()1;:.ggE'i' i1"1i1Tia}Iy 1'16: was Iiving with othel"

' 1fé1r:1_jI.\*v_rm§1z}i:3v:é_:':; in 2.: 1'c-:'z1E"€.'('i I"1c)1.1se at Kaliasipalyaml,

  e"s€:par"z;1t.c~ }.'1(.)L,LS€? and stzlﬂtecll livimg

s<=:"p;1x'21._t'elyi .--7f1'<.)111 the mhe1' n'1t?mb€:1's OE' the Iarrailv

.' i*i{)xx!e=*Ve<19. he 1n21in1ai.x'1c;2d mrdiai 1'<%1at:i(.)1'aship wnh 11:11.3

 p213'_é.--I1t.s and his br<.)E:he1". Now the W plaimﬁf has

l1:ée.11'1"11. Ihai. his fz1i}'1c?r :)!31.a.i1'1e(.'l his si;g1'1.211'1_.1;'c> 1'0 2'3

d<..)<*1._:.1'11em', 1".}"1c L_*<_):n'_e;;'1'11'..s of w%'11'Ch 1'10 ciid not k1::(..':w.

RV.

 



 

E2

The ::'said d()('t.ilT1{'.1"i1 112155 been t.2':akc.=1'1 f'1'2;111d1L.11e1"11'1y. It
xvas 1'cprc:s:e1'2t.ed {:0 him by his fat:11<%r as 'W811 as 
defer1da11t that they \.-w1'c arra11gi1'1g to 
mort:g21;gi1'1g the properties be.I<')1'T1gjM1 ag to  a-r}(1 
Ulﬁ', loan require-rd for the p1.a1f]§Qs3c? 
the 11m1'ria1g;eé of 1.}-qt'. ]s;; p1.:1Vj1"1£:ai.i'1'sgV'yo'i11-1g€;=' :
he was told that he  3'..(_)_Vi1'1"  of
the docLzme_m'._ to 1'e1i_V%(=--...IV:?".%?   _¥)1aim.iff, who

had implimt fairi.-luv an(1'"c*L_)1-ifid611626;? in .I1i}§ i'21t'hc*r. Sigmzd

the (1::V)(ﬁumAé'1'iE:_.. e1_&::1'{i1_ 2115i)». _ad1_niiit'ed the e:><<-:cutio1'1 of the
et:ic)c::un1L>11t:;-- <I'V1'f€f:E?1f.'(5f'€:I. . ~t'E~'1e said dO(§1i1fr1t%.I']'ti is not
binding <:)';1 t',}?1c:'. if-*1" 7;:)ia.i.;:>i't.if'I' amd co11seque1"1t1y on t;h.t3

p'1ai11t.iFf's.__V V'l'hﬁ' 1s: piajm.1'ffa1'1d other plaintiffs

 a".(')fiti1'1.i?:§;:-:i  111;) be 111:'-%n1bez'ss of the 'joint'. family zgmd

 (_i<.)r1sE%q L',zr;%1T1Ely.V f1.;hey 2211?. c-r:'1t:it.1@d to iihctir :'c:spc::(:'i.i\.re

 of £.h"c,  1j0im; fam1i1y 1'1L1c.iet..1$ w1'1ic_h cionsisl of the

 é1gri.<:.uit.ure11 lanciss and other p1'c)pe:ri,ies  Set out in

iih C1' schcmi 2.1 1:9 '

sI'1,q[res _i1.'i"'.::;.}.E:'t4f1cé wjo1'r11 fanliiy pl'()p€I'Tit'.S zmquireci out

 



 

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RS500/« was paid 110 p:11"<_?l'1as(' anorI1ct1;.;i1.21E.%1'1i';1é"._

'1'l'1u$. it vvz,-15 $12.-net! £.1'3z.11' 21 Silnl of Rs.£.0() O._/  !'i"1a.  '

C011siclerafi<)1': paid for rclcasiziig I'Llj1L-% ._1"igl1¥:.'5« ._<_:')£"«_§1.*j1Vé" 1-*"' 

pl.21imi{'£'. The 1% p1aim.if_f did 'mm--..1"ecc2jw;'é%.§11'1y .$*L1€%}1 '

arnomli' and at no p<>.i11I"'£)V:{'

VA  1.1' m e V "I1   any
co1'1s31'dc'1'az1[i(.)1'1. Si1[1v:€:§*~~..;'1()  F by thﬁ?
W plai1T1tiff, the said   abdnitio and
f1'aL1d was 3'(:{)'3"?1:i73i't3.T.:E¥4   he nevz-:1" knew
about ii.  {'fa1ne to know about
1_.1'1E~'.   _'  fact. the I" piaintiff

sig1"1eéCl":é;11"d e1sv.x;Vas'--(ii'1*£33<"t'i".éd by 11110 I" ('E<=3l"e1'1ciaI'1i: and

11i:s,fa!i1er §1.s;. lie' i\7e11ii.c%c:! {'0 <%<.)~<)pc:?1"c1i:1'v:;-'.=. in pe1'f0m'1ing

 \E'.Vl'i'(3: 111:2§Li*riéz;gg: of his sisE'c'+1*s::s 2::1'1<'! as he did not. warm; to

 p'l.21v é, big:-;~'%t"1"u<:1.ion in {he dc(:isio11 01" iihe 1"

p1éI«i..I11',i.{i's-. i'at..1':t;%r Ito p<=.=.1'0I"1'm fht? zr1e11'1'ie1gt%. who are

 !'10_1'1ti U1..l"Itf?1' I:l'1z21.n ihti.'  p1;;1ir1i..iffs (M-'1'1 

' "'7_f:h'(:f1iE?i'--()I'(?. he got i.':":'~SE.l(?d a leggzil notjice dated 7.1.1980

"  wl':i(":h was se1"vc:(i u p0r1 11l'1c':* I" de1"e:'1e:Ea.1'11'. A reply was

$61111. de1'1y'i1'1g E11')? (:12-um. '.f.'i1c1'e1"()1'e. {the plelitrufiffs 1'12;1ve

M/M

 



-39

tile E.1I'1(?('S{'1'E1] 1.)i*()pe>r':'y on 2§.4. 1961. i*'i'0m ()'1,.i.i_'_"i:_i'1'e_
<:oI1si<.iemt'.ior'1 under the reiease deed. ;3lz'.~';'['i:'1"]t}'ﬁ; Iii)'.iv', '
proposed to in1p1'<)v<3 the t'.:1*iii0ring.'_ ifi::%iﬂ.ii'i.!.f1é?. '§.I"11'v.,

Bai'1gE:11(..)I'€. "Fhe n~.1e2zse* cieeercii  "*.:_1(="1t.eci "1~.:_pi:m,_ 

e1l1<:%gai:i()1ii 1:11:11" the Sign{:1'{.{:1'1'£%::C'1£'Vxi%§"'{;g1};{3f]
to the said d()(TUi]1f;,'i1f his "1'{.'IV1V(";\3,'S.»"i'iEi§__?; the
(:o1'1t'<-3i:1i,s '::herc--:()I' and   L1dulei1i,iY by
n1isi*epi"e:scnfIa*t:i:()';1  I" defendant

 false. Th€.?_2i i'i'ic%i1_is 'Calf./21?;-C_(§:.;ai;i*ai 'pi'()p€I'ti€S we.i*s: sold

by i\/111I1ii'lEif'ij£§,p§§v:~].()l'i~§:§ "'L=«).<;:i"n_r<-;= he shi.ft:<;>.d to Baiigaiicure

 t'1e~21rly 1l'i']'£?C" ':_ti::;9{":'z3.d(:»s..=' It is absolutely false that.
he ii"1\/'€i,-3i.C('.i jc:>ii";i'._fa-1mi'i'y'fL:I'1(is in b1.1si1'1c:s_s iriii;iai1y in

pa1..r.i;i1c::1'ship W-*ii,Eji ____ __:..:myb(3<.iy mmth less with Sri

G21r:g;1'p;)e24 xofriew 'i"he:1mgupei,. f3a1.1ggz1l(>re and that he

 <12.1;ri*i"s:dfiI:.1'i s,L.=:c':i1 parti.n<:rsI'1ip biisiness for a period of

2,0__ j_.'}{f'h_e ailegatiorx that'. his f2u.hei' (','c'.U"1'i€d on

wh(>is:sa.Ie \a='q<.;_§<:i,2abi<=: busixicss in K R Market,

2 'i§a..1'j1g._;aib1't~_*. is false. {$3 r;l€:fc1'1<i21i'1ii was helping his

¢f€.L'1Ll*ier' finai"1c._riaIE.y by iakiiag up (.iiffei'€:'1i: zypes of _j obs

_-(iI"1{ii a.is<"; by <.ic.>i:'1§;,{ l'iai'd iaE:3c)ui* <:(>i"1si(il<:*riiig the

 



10

 

c;iiffi(:.1,:}.i ('()1'}diI'i0}'1 of H10 fzriiiiiiy. Mu1'1ii'"12-m_j2;1p;3a:§"-rgiid

not acquii'e two i1c>1.:s€,s at R2;1_i21jii'i21g;{a1* as g1}i<--:=g<j€c'i--_.i'T:"----} ~

=def(:',ndai11" by iiirts skill and h2;1_rd.. ,i__z;1b(>1_;i1V""'é;'1:zii"iéti 

own \-"(;2;c121bic b1,lSiI'1t'SS in K 'i\/i24i'1".':i'C'.., 7.arI€1i_ii'Ch"vi-A

b1,lSil'1€$S he is (*.arr_viiig ()i1V»¢*_\E(ri'i to    'file
income 0i'ti'1c~ said  aii»sp \ﬁ.x"i1ﬂl41'"$.ii€?» §i1(3Ip of
i'i2is n'1.a1e*ifi'i2'1l uiictie utziiigi'  acquired
S()1'I1€ }3i"c>pe1fi:i.c.$i.v:.   1105.1 and 2
of i:1'1.e    :l'_;vJ.<f.>1*e% acquired by
Mu  of the schedille is

Elie sx@ii'--a.(?(};11--isi'{1i':(_;1ii'~.;iVi';.C1ab$('>lL1i.e property of 1*"

defcr1uc:i2T1i"1i_a"_;31:i_'i*(:i.1é::se%¢:_i  him 21.55 af'()i'es:+aici from 01.11" of

 I'1i':'s. bv;-;"z1 s-igiil ai'iti""i'ia1.1'ci lz=1b()ui'. N(:it.i1e'r p1aimiifi' nor

' .ai'1y.?()'E:11£:sf"vi11i.c-11113621' of i:i*1c M1:1-"1i1'1aii}apa's family has

'aAi31:,«'.'1"igi';1}--.1ii'ITii4 or i1"'1i:e:i'@si. i1'i<:i'eiri. '£'l'1€ Eilltlgz-i1'iC)I1 iiiai

 fiii';§1:'v'fi(>c)i~ of this ii,e.m of the propei"1':y was

 p(;)1'is;i.3r1,i.E:'i.ctci by late I\»'11,mii"12;1i'i_japp:-1 and tht? 1.5'

~u

i2V(mi¥;:i'i(iia»1i'ii;. by fI1\»'CSi.iI'1§{ j()l'f1E' family €'c1£'1'1iI'l(£§S is imi,

_(:E)1'}1TV fzziise but baseic-ss. Ii.  faiisc i,1121t' U"i.€? rc=.m".s

(.',(.)1}.t'(..'§"('(.'1 i"m1'n Elm)"; 110.3. of §':.i'1e st-i'1c(:i11i<~ prop:-.%i'i:y

 



2;1l1eg,;§eit:i()1'i thzit '£1'1(;,'. p1"('Jperi.y at "F R. Mill. Main Road was

'c"1j()i1'1E'. faniiiy asset is false. it is equaiiy false to aiiléggé

that: tilie said pr01.)eri:y was dispmzed of and i.ar1'QiI_ié1f 

p1'0pei'1.y at. Raj ai_ji1'1a1g21r was z:1(tqz.1ir:?<;i (>111... .()n1u'~--i11£?._:Said K

i1'1COI]1t',. Item no.5 of the s(:11eciu1e.pi_s{ zgi 'é3_e1':i'4}zicjquiijédulT_ 

and abs011ii;e properiy of .C}1_;1I1I'1§fiQ21§3élvaiglii,'.S()Ti1~iif1~ 

iaw of 1*' dL'?f'€l'1C]'dl'"lT, who is \witi«i'.l§i11Vg i1'1"Si:.}aii.%: Eiazik of
Mysorez. This dei"e11dauit. did 1:191 "}'?_1V'ivD'.V\*'i to whom item

110.8 of ﬁie Schfidtllﬁf.*};J(§}.():I1§:<:?d'yI.(§.  T' .V¢(E'."'i11(T11lSiO1'1 of

t'_hese,i:wo 'ii,c.i.:iVs  itc-:n'1s 5 _a1i'i{3 6 is cleariy malafide.
M1,11'1i1i21'r'i_§appa ._iia_j(iV_ ti'?._'_Vi;1'1}-ti1;'1i.&iiI1 a 1a11"gge> family. He

iia(i.vt'--0 six-?1'1<ji ii1.vigt:"-s1f:n.s of monrzy for ilht: medical

V' I.réat.rri§§'i1i:VA'e,ii" hiss wife who was sufferiilg from manta}

 .a'i.l'm Ca=1i:f%giiiri;'-who z.11i:ima1)eiy died by jL1IT1pi_l'1g into 21

xvéii.  -,'E»"he1'e was no chance? or scope for

ViiMi211ii"1*aI1}2ippa to acquire: any pmperiy. The

°..;3"r(iperi.ies ii'1e1'iti0ned in the "'B" sci'1edi1le are 2111

"imagin2i1'y. '§'11ere~: are :10 such items mi1c:h 185$ they

be1('i1'1gc:d 11(1) 2:1 joixit fzimily. "i'h<::y ('.()I].1i.€l'1d as the

p1ai1'1tii'f' s'sc:*1')ami.ec'l i"1'0:i'i il'1er_§0ir1*; faxriily by e.xec':uii1'1g .21





23

rergi-st,e1'e(3 1'e1e2;1st? deed for valuable (:()I1sicité1fé1t:iCr1}'.
and t,ak.i1'1g his share in the joint: family, 1<:.fc'2"hva=sj"'ri('>

r11ar11'1er.r of 1'i;gl1t., tiéxle or imere:s't.'""0vr:r '*_.j.1'1e_.5C:-hcciuka

._ "

properties which were-: all :51.1bs¢'c};.:é:--1_'11, t:0"1,95».1 «. &i1~')C1. 

1'.h€1'€3f()1'€, they s:.oL1gh1 for dismissal of  

14. On the af()r+c,*.ss:}1ici'-_}31.¢£s;dii'2.gsAg"the trial Court.

has fmmed as m;;1ny  iS;s_ues Q'-."¥.1'laC i?'€1'I1 additional

issue vv11i(:}_1-Varéee :1:§_-.L1r1cif;1':1- 

{1} Isaihe  i.:'1H\H/iew of the IT:'j€('.ti03'1 of
{'.ht*--._;)1:1j1"31. Qi'1 3OL  in O.S.N0.1220/1983'?
(2) Is Ehe  t-'_i1'1A1

(3) ,  t.hr~3 deéc':~;ripti()11 of the c1r:f€:I':da:nt;s in the plaim.
-- ¢['.tf'1,1ig:~V.a1'1d corre('.':'{'T?

{ii-}T. VE)<) "'p}é1it:1tif:fLs 2 to 5 prove i:}121t. they are sons of

'---p121.i1'ati'ff  3. '.9

(5)  I)p" p12ii}11:,ifi's prove that C.Mur1inar1_jappa died on

 A J i.E§=,_.1"978'?

 ..['L'S).  the 5.,{e:'1ea1r_)g;;}«' fumislmd in schedL11e to the

'{7} Do the pia1'miiffs prove tha.1' they and the

plaint true 3.116 c:c>.1'.1'ecé£_'?

d€f€I1dE11'}tS <:<)n:+;t,it.u"::L=t 21 Hindu Joint: I?'a1I1ily'?

{8} Do 1:)ia1i1"a'{.i§'i~s prove §,l"1-ai. i;1'1c: 1'c1c:z21sc- (iieed c1at'.ed
21_.4.1E36I W215 obtained irom the first pE.ai1'1t.iff

EL//_

 



tlirough l"r'ciucl and misreprese111.at:i()1'i and tha'i.*-it.
is without" (?(,)E'1SidC'1'IcUl0I'l and is not '{)i1'1C1'1'I1§_§:"~\'..)_4i"y'l-..
iheiii'? 4'  if VV
(9) D0 plaiiltiffs p1'()\7£i {hail ML1I1i13&1I1jEipp£1'.::.2iI1d F;h'(?.V?'
i"ii's1: c:iel'er1(ia111 were t:.511gE1g€(i in _._j.:3ii'1i:~._l':xi*11ily
business and a<'tqi.1ire(,1 iniiiicwablg: _.;3i'(_;;):%19t.ies 
ciei:.e1iled iii the plaim. with i4h_e iI1A<tQin(é.»Of_ifhe;€'juiintgi .'
l'a1iiii'_\/' bL1Sil1('?SS?   l' * « V' 

(10) D0 pla.i11t.ii'l's ;:)i'0v<=e Iiliait, Y._V_§()V.h()1,iS€:% di;f.s<é_i'i'p;i:i'c)r1 "sis
iT.Q'.I"I1S l and 2 in t:he'=..plz1'1_iii. s~<7hedule'; were
acquired by l\/Iu11ii::;a:1j21pp.:1"? .  '  0

(1l][)() plairitiffs prové V<:_0ii's~tfiLL:?tiigjri.first ﬂoor by
Muni11jappa._2;1nd I').E..wi*th' the: _]'(.)i'1.ii; in::€5m(%'?

(jl2)[)Q. .... «-p}é;i.i '1.t".ifi'.~:=,V:'_  p.1_'bxr_é ii *a.(:q_u5isii.io1'1 of site at
Ha._1i'1uixiamiia1'iagai"wii:l'i it-he joiiit family funds'?

{13]D(.J"«DlE}l11fIi.'fij$"':E)lf(§\;iIf)Z"ti(i§'Q1,.1iSl1.l(')I1 of il..('.H'1 No.4 at
Kc*1igE..i1jji "by VqlV_ILV1'.!f1i1'1_]j;i'}3pE.} 1.)@1'12:.11'ii iii iihe I'1'c'j1lT1t'. of
de1"c?11ciei';'11V i\I.c;i'.4".a1id (T()l'lSl'.I'11(.TiIl(.)'ﬂ i4he1'<-ron with

«_f;.oir1llt. faiziily'-.!"i,i;'id§s'?

. (Vi4')VDQA ;3.la..ivi'i*.Vii'i's prove i_l'":zii the d..('IC}U.iSitl()1"I at Beiiavi

 V£i'I1vC31>._§1'"1 "'lT_1.iij;1k1,:r I")ist.i'i('.'i;. as well as on "PR. Mill
A -_R()ad_"_~--wc;:'e by ].V}LlIlll'1E1.I1jE{pp'd with _j0ii1f. family
 fL1I1d%.(.):,- A

(15) £)V'i).:_pl2iii1t:ii"fs 1'3r()ve that': items 5 and 6 are also

.' .l  j<)i'm' 'fa.mi_ly a(*.q1,.:i53ii,i01'1s'E'

'' --,.v{'}.--.¢.'$3.nl'.)() plai1'1t:ii"i's p1'(i>\i»-'0 izhai. cief(éricia11i.s arc: in

};)()SS(iSSl()l'1 of if} .s*c:rh<~.*.(iu1e mwealales and iihz-xi' t:}_1<:y
gin:-. owm-":.~c_i by the _j(,)ll'1i. l"2m1.iiy"?

{l7]ls the. 531,111'. val:.mcl 1.)1*c>p:;'rz'Iy ziiid  i"}'1<;' (.'()1.I1'IZ fee:

13 2-: i (:1 St! l'i"icier*:t"'? M

 



25

(I8}[a} Are the ;')Iai1'111if§'s Cntit.ie(i to 21 

p211:'U't:io11 emci sep2111'211:c p(')ssessi01'1'?

{b} If S('). in 1'cs's'pt'('?1 of which ()f11i'1e §j:'1~'§.)p'<>.:r'i:iCs"

and to win-11. extem'?

[19)"i"0 whzat re1ie1'm' :"e.1ic?i':ri3 'si.rc= 1"I"£L':'.__l3:i"'r.1.im'iffE§K21';t;i1'Iéd_'?'~. "

{2O)WI1e1t de(3:"ec (.)1'<;)1'c1e:".?'

AD 1:3'1*1'I0N;.-X1'; 1S:5::U'£«:,_

1.

[)0 the p1amt.1'ffs f'u1f1.h; e1*'pmi>'é_ j.t.h.at the suit schedule px?0pcé'1'1'i;;+:5"a1zi§% 1F1r:j"§c')i1:'1t_' feimily properties of {. }1en1sg?;%1V'r3.s _';1nd:_ the .r?i'e ﬁ'2.1'1'ci.21';'1t _:§f?_f

15. 'E'}51c=.~ i_7i'£*:sj.E'."V}5i+1i1'i*£:E'f1'Tdist} (1'::11*i1'1g the pe1:T1der1cy of {T16 }i1_'c>(t.;:AcdiV1"igsV;_V < _H'i~t'-5': Vg»'if(?' was added as 21 legal} :'<;>p1*c:sc%1':1_alijvc? 21$ t';.}1'--e _4(%-}:;_i'I'«:1"i'c211 \wr'<:é already on reczorcl. '1'I1<:V.}g)i21i1'1ifiRf'f'}fv3 ~.*'.::'1','- c_)t'vdéi*: to subst:21z11'.iai:e {ht-Eil' claim c2><:é1£'::1i;'1_}(::d..%_ IE16"'wé--<Ei,>\:v of the 1.3' plaimiff Smi. ~ Su.$hc:e£a1'nm*:3a,_, They pr0(i1.:('.ed E8 (1<,)CL1I11eni;s which wé1__'€ Elxss P1. to P18. On behalf of H10 def':::'1'1(:i«.é"i1.'1i.8§ 1'-4 ciefe;?1'1<iar1£ E*3z.1es21\«'a1'21j was; (;'xa111i.1'1e('E as. '£,).'.?\_7 1 vé1'1'1ci they aiso c-:>«:a1:"r1i1'1ed B M Shemkar ~ 4"' cVi<:uf'}2:"'3d2=m1'. in the suit'. i'h€")«' 1J1'0(1u<'c?d 58 c1o('L:n1€1":.t',&s zgind \m=;*:*0 :'11a1'ke<:'E 215 Exs. {)1 110 i.).:3E.~'a. L 26' I6. Thv;* {rial Court on 2,1ppreciat.i0n e1.f<.)1*es:aici oral and ci.0<~.1.:mc11i.anr' evic1e1'1c:t:"ofa .11-:(::'{?*;1'=(iT. V' held 110tw'iI.hsf:a11(iing {F19 re-:_je.c.:tj'(.)'i:i' "of. fz;h e (_':?E1_ﬂif';'.'E" Vsvﬁt. ' in 0.S.No. 1.220/1983 I"0r_ the 1'>__()1 :¢;§21y2Ii'¢_:v_y:;tf-of deﬁcit cou1"1, fee, the }:>_1*c~.:§(-:v:_:,1Vf=suit. fqr'«}).a1*t:I€i()ii is mai1'"1t,ainab1e. The sLiiI*£'._is iii 1;i'n-;:_{:. 'i'-he Ci€E-}VCATi"}§'{.iOI"i of t.}"1e parties (.:o1-rcrcl. 'I'i7":e pii'zl1Viz":t:1i§'1i'§ 'N;0..2i. 1.0 5 are the chilciren of r_1,ue['~L<-%i.' 'p1'a;i_11tii'i7;*': *1'*£§e§'%p§a:;§_t.1t1_'has faiied to prove th_e dayﬁh?.'i(L>f EV'Eunijazinjappa as 1.5.1978 as t.1'*:.:c' (t(_>fi':i'g:1(:}a1'e (:;;;;V rj_e3.1}1 is 29.4.1978. The ge1'T1c1e11kwg}-" ._fL.i1'1:'1isi:?1'tigf1'T' 1:)_y'--.1_131g3 p1a1'n1'.iﬁ's is (::o1"rc(7':.. "The? p}21iI1t,i1'fs;V'Li<1_f;1\re prc)i1:;Livjz~i'1a1t: they and the defendants (::0ni§t4itJ.{.::T.e(1 E:5i"".;} ()iI'1J{.. Hindu farrlily. I~{(:)wever. the ' failed to establish 'E,h£1'[', the release deed obtainetd from him through fraud 21:16 r"n_'iS1~~e}31'ese1'1.t211ion emci wi1;h01.:1. (::()nside1*ati(>'n :1:'1§§ isV"'11(')t: binding on them. 'i'1'1e piainfiffs ais:-so have '7f2i'i1éci to pmve 1111211 ML,mir1.a.11j21ppa and the W ..f3}ai:r1tif1" \x.rm;:% c+r1;g21;;('a(;i in _joi1'at' family b1,41E%il'1€'.SS and a.c:q1.1'u'c(1 i1'1'1n'1<>\.-'¢1§.:)1e p1'<")perties den-1i1c::(.i in the piaint L_../ L ,, .......

2.'?

wim the income of the joint' fzxlnily b11sixh<=;'s:.3_7 Similarly 1"1'1c~* pIz;.:i11I'ifl's have faileci to prove two hcmstts ()ft:1'u.> (iesr-.1'ip1'i()1'1 as items 1~':111ci:f2 i'1V'.1 1.-he piainl s(:he(iuIe were a(tq1.1i1"c'*.(i' bfys ..--iVIu.11i1'12i1'1_jéi;§'pa'f<1;_' P1aim'.iffs also Imvc? failed is 'p.1_fovc-2 the :'V()1'1'st'i::§1L:«!.ism:of first floor by 1\/1u1*1i11jq._ppa out of the joint. family have also faiied I0 p'I'()\/'4(f',:V'*:'_1_1"c11 :"th'(%' Ih¥::§i;;'iL :.i'r1a1'n:a1"1agar which " 1§#'isI;ine111japp21 was 2-1c*.qt,1i:1_'(3(I ()ij'1{'V_..()_f V11'.l'l(;?.4 j'()_iI11" fa1'11iIy funds. Sinliiarly pl.ai1'1tsiff5...s_ liavcé 'f}.iilE'C§ U1"-:--1__ p1"{>v<? l.I'1<;.~ a('.quisiti01'1 of i14<:'n'1 No.4' 'vast Ké11.sre:"i" b V' Muni1'1an'a ' a b€I1E,1l1'li in the . 2 I *7' .. "

nafne ts1u1'e_.4<" defen(1a1'1i. and co1'1st:ruc:I'i()1'1 1"he1"e on .\aziT1;}f:LjL:iht Ikfijxfliiy funds' P1ain1;iffs have also faiiecl to prfwcé .--i_EhL-':.'éiCquisit.i()1'1 of the p1'0perl;y at Bellavi and T%s1mki3"1; Dis1:ri(*I: as Wei} as '['.R.Mi11 Road by °VMi.1i'ii3'12'-1I1jappa with joi1"1I_. f2;u1'1i1y fmlds. It. has also "hekd izhzzzt it..c*n'1s 5 zmd 6 aim: 1101. joint. 1":-muilv a<:q1,;isi1:i0ns. I?7'u.1"i':l1crr ii: held thai". deik-::11da1'11'.s 2:-mi not in p0sscssim1 of "'8' S(.If1"l{I'.(TIE,1](:T 1'11«..>v:;1l;)}es e'11'1("1 t'::}.'1a1' lI'1(3y' 23 did 1101'. belong to joint: fe_1mi1y. '!'h(=: 31.1%?' was p1'0pE;*1'1y. it held iE.¢=:rn'1 No.3 01" $1116: p1aimI S(%t1c§€i'i.i'ie ' M

1)1'()pc1'E.y W'dS the ;')1't,);)Lj\5i"1A:\,!*"'<. 1')'L71()ug:{Ti'I'1b_s;;' V "- 1:() ' Munina11Ljapp2'1. It was his Sf"_',_lf ._£1('?C]L1i§s_iii011' a.1 1'd ?;.herefo1*e. on his c.iea1,h all 1i'i»,s '(*thi1drc%1'1_21_r<»*_'.=en'i.itl<9c1 to ('Equal s!'1are 1.!'1cr'ei1'1.'(i1'1d t.I1.'L9'..1"(:',i""L";---'Ti,'it. de(t1'eéCl U18 Suit of the plz1i1"1t.iffs only in'7 No.3 of the propetrty g1""aiii' 5'1'g ;=pl2:irv:fii"f's' I/7Z__Hf'share and it dis1111'sse(i _L11:;j'égttifzffxf p1~.:m'11-i=ftie:' in 1'esp@c:'t. of c>E:he1* item]; £\g_g1*ij:i:3!c_;('i'by~.E4:i*:'¢:V s;a_ic;i _j13Clg1'1'1_e11t a.1'ac'1 (:1ecree of {the 1'LI'iE:L'1,_C:(")1.4i141=.1"Ej{?'(T{..ii1«g3j"Eh? claim ()Ft':}1e pl2.1intiffs in r<>spr{(~.1 (.)f;" i1_£:1":':::a'* (>§<:("re"j.)t M7111 No.3, plaitltiiffs have 'V * ;")1..'§fj:'i"'<¢>1";'.'.t?<ii I_ 111's p-3:-3*'.

}7..""L2€Eé1I'I'i(T(i coL.:1'1:5eE for ?;:?r1{? a}'>pc:lla;'1t..$ 2;1s$2;1ili1'1g;g; the.';g,1dg:11ie1'1t and clevrce of E'I*1<:' tria} Co1.:1*t' (.:o1"1te=:ncieci A:-1_cjn1i€:i',E:ci1y E1}'1€. p1a.imiffs and dcfc2r1da1'1ts (:o1'1s1;.it:ute 21 'V.H'i'1'i'C'l1T1 1lI'1C1iVi('l£:.'.d i"a_1":'1i!y. "I.'1'1£: relctase. deed on which ._..r*c=.=!i211'1ve is placed by the (1ef"e1'1d21a'1t:s.3 is; obt:ai11ed by first ;:)Ie:1i111.if}"s; I19:t1'1m' by praL'E.i('i1'1g i'1'211,.1(i zmd 3:0 in which tiiey iiaive been gi\re1'i all equal share with the 01:}'1eI' <'*i'1i1d1'<*11 of 1\/i1.t1'ii:12:1.11_;' EI1}ﬁ)pEIi.

19. in the Iigiii. of the'? af()1'e.said {ads and 7::_iva1 ('.()l'1E'.(i?I]1',iOl'1f5. the poims that' arise __;"£"('J1*--.r..'_i:L1.1i.V (:0nsideI'at.i(')r: in this appeal are Linderw .-- ._ [1) Whether the piaimiiff c:ea1sed:=.:.c> I4I'"1--f:'.:11"i1]'3Vif3I""

Hindu undivided fam1]y««._ﬁ"01'i'1~._file ifheé regisi'er@d release deed"-2.-1nd' L.:1id€i_f thé said A)? Tia. it'. "}'.ﬁ-'7(i}]("'..1iS1 lis ri .. ie an cif<L1n_1c:1_c1V:'Vi 'V __i _; 1 1 fhi 111 C1 iI]1il(::'.'1'7,Vf_i.'S"'L.'i}"1! ajli »_j"0ii"1"i' iainiiy properties as on that ;ci a 1 9'?

V' {2_}" \7\f'1"1ir::§i:i_1M£:~.af.' the piaim: sciieciuie pl'()}')(-}I'ti€S exmspt iii<3'1:r:i"'.,_n0i;'3'"' are {the joint family p1'0pe1'i.ies as Cm._ii..en'ti&:d by the pI2>.i:'1t,iff.

2'Q._'1~'E"}"}.c»'~: n.121t.<;%:*ie1E. on recitiird (.iis<_:1os€s IS' piaimiiff. V1??? §ic%f€r'ide11'1i.. 4*" ci€fe1'1da1'1i, are the i:hree sons 0f1ai:e ___C M1.::'1i1'1ar1hjapp21. }\r'E1,.1r1in.an_j :»;1ppa. separatecl 'fmn'1 his ~§'{")iI'1T' f'dE'II1i}\,~' %E§)(')Hi ihiriy ye2'.1..rs }.)e51<"i.<.. 'I'<)wz::.t'(:i;<; his 2:2.

£;11'1d ':3-;'.ii.i11g U'1€.' said relee.-zse deeéci rc*§gist:<?.1'ed:"«.._1:3 1.3.r1(iispu1ed. His ;__grie\;'211'1cc* is that his faE.l'1c:_:f'";)'1aye..d fraud on him alcmg with the 1*" cic:i'cé1'1dz;1_';t'f'-w}'1:c§"~t.QC:E{'~ the sig;1'1a11,L:1'c' to c1.ecc1 by ;'c>p11§53'é'1Ii;i111g' 1_}'1.;11. ?1-»}*1_t>y '--*.eiia:c* 1'Ia()rtg_gagi11g the j0i1"1t. family p}'(i°per"q_.?A'i"()r of raisiilg marl for the r.iV1a'r.z;i21ge'-v.c)f and t.he1'ef()re, he readily agreed Iiis-.$uig1'§at.L;rc> and get the same 1"egist.'mfé'd.. .fi.::"..§h_<.%'1=.Vcontends there was no C01'1side1'at1i011.} A ;3a;'£€1 tg und€r the C1<><:u:_I1e1"1i'_.1"T1115 t")~~f':'}'1_t".* 'pIai1"1E,iff has rt:tmai1'1Cci 2,1 }3lea." l_I1 faCt:,=._ 1:».; p1e;'I1'.1bfii"? was f;'X3.1"ﬂil'1€d in chief and bCfQr_cf? i'1i§%" _( TTE').S.."i CX'(:tw1']}i1"iE-1E.i()I1. he diﬁd. In the eV'.ic1;,11(?c, he l"1'as__1f§:pea.t:ec1 what he hras stated in the A iﬁﬁii. "'Fh.<:f':é.fo1'€, his wife wazs examined as a witness. V' &<.1_'JcV ' " z'V1jc'-.~.i__'.~~presem at. the Sub»Rcégist«1'ar's office Wh (%1'1. 1'h'é[i__ ﬁ()(*.1.1n'1c':r1'11". was 1'e.giSi*ercd. Her entire eviCE¢§'ri'(r§: in this rc=:garc.i in the r1z1t:u1."e of hear say A::>1:'1__d mtaily i11ac11'1'1issib1c;%. If. this (i'.V}d€I'1(Z.'€? * e;'s<<:i'ude:c1. the1':* is no c*\:i(icra(te 01'1'1'ecord to prove iihe _§)i<::.2;1_ of f1"au.£.(ii e::u'1:T! misarep1'eser1t:at.ion. 81,11 U16 .795 evi(,ic*1"1L't> mi 1*c:'.c.'<.)1'c:1 £s1'10ws 2111.01' he ..-.scpa.rai4erci fa.-miily. on S141E3I1c(:1e.u' Cliatmm Roaci H tailoring business in a I'€11[1t'.d:pi;éi'11iS'C#'.

on the l)1.1si11e.ss for ab()1.1:i. 10:12:1'y_{:'e1rSi _~ f1A"h(f~1in }a1'1Cl.1(:>.rci filed 2;1.1.'1 ex-*i.L:t.i.ci1"1i"_§i§I"i.E::iL)1'}v.

oI'(:ier came 10 be Lijv)I'()()£.ed as he couid not se(tL11'§% "Ei'I'i Eiihviiglﬁi1£1-Ei_§(iA.>§:ib'ff.O111111()ClE1ti0I1.

In the    and he
took up   {he 3/£3211' 1963. He
1'et..i1'c;-2-_Ycvi """  After' se.c.'u1'ing an

cm1)1()ym_érii1. i'11=._l?{1'~./.IT._ 314;? "sEa1'ti11;_g living in the quai't;€rs a11c;£:'1:'e.ci 10 }"'i»,1"__I1V"EW§'.')_\"v'.'.'11.S <=:ri'ip10ye1'. The cvi(1e1'1(3e on '«:e.(?orcI' f:s;h(i'.ags in the meanwhile W ciel'e1'1ciz1:'1i',, his .'f'c"i{}F.._E":;tiYIV*"ix'.:1t}7vl,,C_i d€f_€I'1(iE1I'11 were living together. "E'h€.7.'€ xaréis 1:40 j<)"i1'"1i: fam1iI},r businesss. "i'hc-rre was no joint. AA.Fe;1}1i1y'V"' p1'c)pe.ri,ies. '1'Iric> f21i_.1'ic:r was (':e::.rryiIig on Wbiiésiriess of onion amcl gai'1i<' on the f0c>t',pai,h of '"'E'h21rLig1,:pet. 'W de'--:f€:r1£ie1:'1t. unis assisting 1'1i11'1. Furi',h<:%1'. by his E']E.11'(f work he xzvas able to sieiri; 21 bi.I55il1(:.'f§.S in \:'(:_a'§(.%Ezi¥:)Ec?s in w}1i('h ht' ﬂ()i11"iSI'1('('[. HE,"

54- abie to .S€(?1.11'(f' a shop p:'en1ises in K R £:\V/E:'.1_1"};c:i' and in tiht-r said business. he has made a 1"r.>1'_1;1'Ii'1'1e[_~ of his ilmomtir from the said vcg(;rI,21bie_.b1.»:sii=1.es's: asAr1d_ also the assisi:amce he ggot" f1'c)Vm 11.'ts3¢1ia_1é1i1'i'a1"€t:1fa.g:]'c:VsA zmci f:«,11,}1<~>y~iI1--i:2~1w. he h:;1.s .pL::.1f;._rI121VscvdV' two of which item no.2 i1} 1:116: itern no.1 in his :i1a:'h<:.V u were not aCCIL1ir<:rcE out r?A'-W1._i\1j;' there was no joi1'1t" _fT31.:7i}il§ZU__-.bL:1Si?1E?'C$S ..a1:fga1ll., Erlsofar as 4?"

defer1a_dant':_ 1" _3"V<:>1h1<r<.?¢;*fir;(i.,_ he an artist and 1"c%(:<)g§1":i:si_1'14;2_;'V1'1isxariiisfi§t*"««11'i<:i'it. 1.h<,' G()VE"fl'li1}.€?1'lf' 2-1l1(.>t't.€d a siliev :1.1j1 Kcé1'1g¢;fi'wrI1c%a'c' 119 has put. up 21 vo1'1s1'__r1,1ci.ion. '5E'.hE')11gh? t'F_1E1--._piai11t:iffs c0m.<:':1'1d 1*' de£'encie1nt: acquired 1h_.h-?5f sarid.":9.i_1itiw-.'§3~:?i'1a11"1'1i in the Ham 6 of 4"' €i(:ri"e:1cia1'1t' and ;)11i"----1.:;;.3 21*"lt(_31'}.st:1"1.uttion f'E'1e'1*e<'>11 01.11: of §;'oir11:. family i?1,1;n.ds,"é::bs0i1.z1'.e1y t':1'1er<;.> no c:vi(ier'1cr;: to subs1'a1nt'.iat:e ":.}1'£>"sa.id <_:a.se. I~Ir)wcwc1'. Ezhe E'at,l1c-ér aiso 2'1(::quired 22 V "f)1'()pc?t"i",y in i*i.2«1.numa1";1'.]'1ana1ge21r out of his imrome. The dcfe1:ci.211'1t.s ('()1'}{(?]'1(i E,1'1<:*, said pmperty was acrqzlireci by I'h.<:i1" {23E.E':m' (mi; oi" 1110 I"1.11'}('1s prc)Vi(fcC1 1:3}! them arlci t':11ere.f0re.,_ i1 is not the ex_<*I1,:sive property (:):f t.l1e--'i'é1*z}ief'; Hcuwerwzx'. tlmy 1'1'clVC failecl to esmblisll t11e~. .é"ai¢cI._1316:;"V V' The property all item no.1} sta11'1r;:i:5""i1'--:. t.I1{i;3 1'1_,a.zi1'<;* oi father and he ciied i111'es£:a1c. It V13 in .i:he-11 ('2.D1'"131.f;%2.>(I -aha:

trial Court. gramed 21 sha11"e%"--{6'V--Aa11 his .¢i1.i3(_'":E_;rc:i-3 izhder Section 8 of U162' I>1ir1da__ SuC(§és;~3.i{)s'1'"r'\§:t:, I9S'6.'" As the other pmpertit-as are all $t.a1'1'(i'1'i:§_g i.~1'f; £:.}A_'13': 1"_':_.a1I1e of other membcws oi}i4i*t¢;1'f'z1rr:j1yg m'1(i"«.t.F1<;i1"-<2jgno evideénce to Show {,112'1::£' E111-tisgy-.64" p:'(>gjE:--iffivLié's«. _\f*~.F{1%f':{f "'c1(',C]L1i.I"€:(i (mt of the 1'nc01i;ie of " i';If1r: _j(",V9i3'41"1L fa3f11i1y _business or by the c:c)r1sid':~:rédj,icm. V()'{T '~L11"'t1%._.'a.t,1{j§:s11'e11 pmperfms. Eihﬁ trial C01,.11't w*E1s_wjV'1,:Vs1.ifi_eti. i1"z.'1 1;-:)1di1'1g t:.1'1at: t}'":e1'<;: was no joint famgiljz,busif1@$$ aI1'e11 the p1'()p€rt.iI::S belong to the pé'rS()f?}'5: ih.'\vhc)sé"i'a21:1A1c? it stands. 'I.'11at apart, when 1ﬁg}:1'i'r1t:Viff e.:><ec:u.t.e<:i 2: r<3gi.<3i.e1'ed 1'eieas€* deed and ' s5e:';;\a?1r211ietiL' -.

1'7.-.?cé::n t::he _}<:)int: fanlily. he becanle a se'§)ar51t:éd "%1.":er1"1ber anti he ceased 110 be 21. rm-rmber of _t}T1e _j.()';'r1i; family. By 1116' said re.1ee'21sc cit"-éeci. he also got. '=. é;:'»--s.1mrc in the pr()p<':%r1:ies be1(')ng.;fi1'1g {:0 the family and ?§_h<=:re'fo1*e:. em-=»r1 if the-' :'(:111z1it'1i1'ag 1nt=r1'1-hers <:oz'1stTit.1..:1ed L/.. M 21 joint" i"2,1111i1y. c'rm'11.i1'mc£i to Eivc-' 1.()ge:11'T1c11' E1(I.f'C{:E.IiI'i§'1'_1'§.{.' I3rc>pt'1'ties in differL%n1' .11;1111<2s. i11sc)fa1" 1""5.Pﬁazixiififi.5 --T ' (".()}'1('.€]'I1E'.d, he has no n'1a1:11_1er <'f.-t"i*'ig}'«2I4. Litlcg. Q11?"

in {.110 said pr01.)€-,*.1'i"i(-'?5 bcc~.a1.1_sc%'.__1i<3_V ('L-'.*as'(v:_{f "1=::_)= kjer"-L-1 "

membel' ofi.he_join1; family a«1i,1.VCE~,21s 21II---the:sé.= pz"*Qpé3'ties 2111». e1c2qui1'eci afutl.' t}ic.__ cXc=.<.%'L.f1'ii.'c;2.._ﬁ ()i".:I*1e rt:1{é2is§c% deed. he has no 1~1g}11 1.0 a1'1y~1of'igh€sc>_.~«pi*<_$13L§1¥'{:ies. 'I'h_i.s is precisely \2§,='}'1';'=; tllléi ;i.:7i;a1"~ A Cij':,11i€__fAh21s heid on &1ppI'E3(',iE.1f,i()1'1.:f5ii.E':I'1€" (Elf?-ﬁiuiél 1'16 .(1('><E1.H':1e11te1ry evidence on re:c:<>1i{i. I1.;1J'i:1,::,v£:11' \3i4ci\rc_r.§'i7. _ii*1e 1'3'1&11".t.c:1'. xmr do not see any err(__>1f c':'Qm':11a'I ted' i','E*1.G '1?«:"ie11 (.'?01_.1rt" in CIis;1.11_.i.<;si11g the s1.:i1,-- .0? E'_l'ic'>.., p1V2.i'i1'11;'if.'f:':s. 'f()r pa11.it:'or1 ami separate p{5sseré'éi:)f1A~.Ai.1'1 1'E?.Sp€('.t of {"1119 scthedtzle. propert"1'es ctx-c.><-:Tp1.. j«~1.g€'1'r1i':t1<_é.£3. 'l'herc;~ is no n1<:~:ri{' in this app(~:211. A}3«;3£;%21l*is.(i1*i31'11isst;%(:E. N 0 ('?0s1'$.

J1'/BKM /I-311'}

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