Vijayalakshmi @ Kamala vs Mahadevi W/O Late Bheemarao Konded on 27 January, 2010

[Cites 2, Cited by 0]

Karnataka High Court

Vijayalakshmi @ Kamala vs Mahadevi W/O Late Bheemarao Konded on 27 January, 2010

Bench: N.Kumar, B.V.Nagarathna

IN THE HIGH COURT OF' KARNATAKA,
CIRCUIT BENCH AT GULBARGA

:>A'm:> '1'I~{ES THE 2?" DAY OF JA'NUA.E2T'§m20¥.'G:: _ 7  

PRESEi\lF_T,,__

THE HONBLE MR.JUS'17§CI5_A    *«

A'

THE) HONBLEI  

  _

BETWEEN:  

a. V1JAYALAKSHMI    
W/O KARBASAPPA P zf~\Ti{_'L   " '
MAJOR OC:C"'P£~QVU'SE§%?;OL"i), 

R/O H 310,}. 1M;--890;1'.5«VAsHQ 'VNAQAR
GULBARGA«58_5 10.1 V    
 -   ,  APPELLANT
[By Sr: ia1ARsHAVAR13--H:AN"R MALIPATIL, ADV.
FOR SR3 BASA\?ARAJ KAREDDY}

A.';'€D ':_ » "

 V ':.\:LA;:+:%§$;§::Eéi'1*5;?+;;:«+f{:{:A:;;;%;1?E B%EEE1'\z'EARAO KGNDEEE

' " zXGE§3-..§§1B{}7§E'"_" 553 'YRS
   ace A€:§%K3,UL'FURE
 ~  'Rj'zi} H NG._.EfQ--2?'G,, BRAE-IE\;E§3UR
 4§:§w::§'>%£:>@A:JL:
FC':i_?.§;E3..»%;E{{}g% $85 2:3 2

  A  V    E%EAi.QLESE§APPA

  ,  /0 BHEEZMRAO KONDED



38 YRS, OCO AOREL

R/() H NO 30270. BRAHMPUR

GUL-BARGA 585101

... RESPONDENTS-= 

{By Sri S.B.HANGARKI, A.I)V. FOR SR1 B.O,HANGARk:1
FOR R-1: R-2 IS SERVED) >  

R.P'.A. IS FILED U/53.96 OF,_CPC_--'AG}§I'NS*§"'THvI§ 

JUDGMENT AND DEGREE O'1=j.27.%§.'2AO'Oe+:O99g:;gF;O"hIN.
O.S.NO.23/1999 ON THE FEE OF'  1:1:.A1:):3L. 

JUDGE (SRDN), GUIJBARQJA, P.»f--gRT1,y Owv::§:,CRE1;:INO'--Vvp
THE sun' FOR 1)EC1;AR'Ai1'iQN,'iNJ1jNC'i"1O'N~"ANDV

CORRECTION OF' R.O.R.

This appeal cormrig "On? fOf'-- f11é.a:f*i11g this day,
N.K¥JMAR J., ds31iver:&d*t.h'e iO11O\2v=;11g  " '

  J' U in OM:'--E:x% 

 'T1'h*is .   'd.§éf'e.r1dani.'s appeal agairasf the
judg1n.e*ﬁi.._<a11d iiOO;#¢e.1:Sfa.ssed by the trial ceurt. dacreeing

 :3j§:'i€' Ofﬁgs.,;§}_a?.11f.iff in part. holcimg {ham the $2116

' .V.véi':':«e«f.A:i~..d21tvO§E£"'Z5511,199? is; not bimfiing On. the plaimiff.

'Féiiif %:;§f:€:'§>';'s.;r1'§3s:>&~s«;=r Of {?{3I}i?€%1Ei€E11{',§L, {he pa:'€.§€:~:~; am re'§e.:';'@&

{.0 212% t'Ej_1é3f§; are r£;%fk€:r:"e:d E0 in iihéé O:"igg*i:127:E Sliiiﬁ

  "Rae: s:;u%:g§:'-::;:E. m:2:';.i'.<§1* Of gm: E=§§FS1E, 3% Ezmié b€;":2§.1"§?(}.§§

' Sum-'s3y NOESJ EB mez:&.m2*§1'1g 2 a<t:x:"s:§s $iiL:e1'§€: in


3;;



Brahmapur, Gulbargaz piaimiﬁ" is the ()\?\fI1€I' and in

possession of the saici land; the s3u..it: iand aI(>z1g.'«.?;iTt,hT~12

gu:m:as has {alien to the share 0f the  .
memorandum of partition ciat@:d__2.6,__1.E997"13:5'I:'.sJée1f£,t1":£; 
piaimiff and his sons,  2"" dé£}3§1?i 21::3t'. .ét:_1<3} A1)1xz'a.£'t--.a:;éiE)..:

En the said deed, the Suit: piﬁpséfty é;:'r§:i   L

mam in the ancestrai i'1<mS+:~~2=: :A.1'e11"'-»1:Q thé'--sfk1z;r%3 of the

p1;>3.:i'r1t;iff; she has s<>{xs':1'whé:'z14..  xregetabies like
tomato et(:.. 

3.,  ""P1ai.1jf;iff, ':f1::}f:fé;11da:1tf""nc?;2 and anather son,
An1.1"L1";raQ-f"i1€'{:1w.;;i'<$i:;i_i:"'~-ag:ai11St. Basa ﬂntappa and 5
others 'iﬂ "Q.S.2_5  an the file of Principal

Civii .J11d§'€% V_{S«::.:1v:<::e1'°.ET§i*\}';:,)§ Gulbargggag {hr the zelief cf

V'  A i1'"i_'}'LEiIEC;.§;§AOI1.,.A{§€{T};:"¥.1'Ei3;.i¥f:r1'1 and c<>3:r<--:e;:ii0r: sf RGR aiang wiih

  $3.37: ::%§C1ji:«:€f%'L:€;,{§;:j£ 21'pp?=3£:e1i:ic3::. ii}? ':.:3m§x)rew*§; .§"171§f'L3§1{iTiO§E§

§<%»Siﬂrz1inif:§§_ 313 defendzimsg f§'{}i"f: i:1€,<;%1*£'7€r'ing with ihﬁfér

;::€:a<:§;i'i:..§ p{}SS€3fESS§{§'§"§ {)2-'62" Eazrzci 'i3€:az"'i;z:gg 2'1{}*§8__;"E$

"::*:::>;13::%£:1g 183$ zgcres En Brahmapm: Gu§'m:r§;22.» T116

 --

suit. propaxsty is a part and parcel of the said proparty and subject. matter Of the suit, in O.S.251/94. The aourt was p1E3££S€d to issue temporary injun<:ti01f} aga_i:11aia.'_:d:i~1.§ defendants restraining them from suit. land. Defendant 110.} is a.:d»iat,ant.'_" Ru plaintiff". Despite having knoxvledgfziilaf temnparary injunction, 'dsuit " V property from dei"enda.1}t, with..vv':1:1im and has executed the thenaseives wrongfully vloasdv to the plaintiff:

the sa'idmdee.d'. of i'a'vV$hamd,""b0gus and concocted and :10 e:tor1sid<ira¥:.iQf;:_d'haa__d'dApaaaed to defendant na.,2 nor p0sgew_saio:i"':x-fas.d'--eii3;;€féd {:0 the 1% defendant, as stated V. i;1V'd'é3.:i£:5»--a31e;g;¢d aaI<§'5d'aed daisd 25.1 1.19Q?': 2133 dafendam A a§.:€i iitiie 2%:hat.a<3€Var over fine Emit iand, 01:1 ap-p:'<>ait'E:i1ég ihéi viE'Eag;s:é a{":<';<a::3t,21:1i.'. fa? auéamitting .A{}'Qj€{';ii;i.{,s:£"}; 552;" da"£.%ver§;* af <':h€:q1.:e. ;36:r%:.a:i:1ing, :0 cmpa 'g_§g'r-{:*a?n an the aaid Eandg {ha Ea'€.i:.§-3:' :i';af:>rm<3€§ E1339 piaéﬂiéff that a::e per 'aha :m:Ea.i:i0'rs <--:11'£.ri<2a§ £318 2?"? dafeadam:'a name is shown; the suit. property is si'Euat'.<3d within Corporation limits of Gulbarga and is a vaIu:«3.b1€ _Iand; she has grown rice. jm-var and vegétexbies from 1997-98. On 5.1.1999. 15* defendant attempt to dispossess the plaii-11'{iff.by-'_"

trespass. and 13 new t,rying Hence, the suit was filed. 9 I A T A

4. After service emered a.ppea1'an<:%<~: 4e.in(.f.i fj3..1ed - s"tate:mer:t c<:>_ntesting the description of the é;u_it;__ --}:>f0}:e~3:_t'"fy<. if, °'n:_:_ai.. t::0rrect,; suit land is new agricu1f.t:r'é11 (NA) northern side boundaxy is :1Q."E; é0:f:'eCi1§iA.§.f1V§><.x2'zi; it is denied 'that, Ehé péaintiff is ' «t):..%;"rnef' a.n{i;,_i:1 pf;')SS{fSSi{)E1 0f Eamji bearirxg N«:>.98/ E8 Sf 'E3.réi§?.§:'2a_p':i.iiV,_{§.u§barg;;21 tmeaszzring 2 «;':'zC§'f3S 1.2 g:_1:":iaS and i;:.__?§..3>:~§ fa9Eié:_r£f,0 his share Vida mem<>z*em&um <3"? pa':*€,§.i§{>n <§2:§::.;§':§?:§.7;.f;§§'?; £é.€.".i{?{}§"{§iZ€"%§§ E9 é:é':<:: §°e:{':ié22.§s; 2:}? E316 Said AA <:£€§d. b0'i.h {.116 Sam; <1? E13516 p§2;iz1'£.§ff gei. haif share and V'th:€ {nether haS bean gixren the righi to ma.i:1"{€nance itﬂi EM /' 6 her 1i.i"ei:ime; this defendant net. 21 party to 0.8.251/9-ii and any order passed therein is not bi.ndi1'1.g on a collusive euii and has proceeded eXpart.e_.-- case that she is staying in and had no knowledge ef the Crops and issuing of V:_'21xv§ii;e'A and also mutation 53 . tide' deed is executed for valid fieferxdarit had right whike ef the plaintiff and have attested the plaintiff was never in poseetseiieni emd the question of her dieggrissteeeieil i<it>es"v_nd'f. arise; It is Specifically pleaded '€v§'1':-"iii 3--iij':*:e""?£E<? defeiiiiant a;)pr<::a<:hed her hueband and 1 V' ei'fe'1 12 aeree in S'i,EI"'§:'€}~' N088] E3 in the year §'9§GV__ve1;:§é~w'eeie% e<s':iei{§er21iiii:1 zeae fixe«.:§ 21%: Re, 3 ,5S,GGG/~» ' . ;:,1';§i's;--:é"ie ;i.g:"eememi. was exeeu'£e£i en 8.i_.19§G. L-aierg defeiidaiii. exee;ui".e{§ an i.i°rei:<;>e2ibie eezzgfez" ef a3:?$e:":':e}* {em 8.1.}9QG in reeeeei. esf 3&2 2}.C§:"€':S, anti er: the _ M} a'pp1i.cat.i0r_1 for grant 01' c:c:'nve1*s3i011 to NA, the same was iasm-rd after due p1'(3C€dLi}f€ and on requisite fee. Thezreafter, her husband . deed in respect of 2 acres in 11er»..;1.a:;1e and retained E2 ;gL1nta.s. S11bse:€;;f£e5:¥?_iti$;*, res'id<:m:.ia1 L21y(>ut'. and {é211*\V.¢'»e':<::i*<)_1.»a.t' * L This defer1dani~ t0'"i"ViV:1.€}'f"OV-"S2?/'98v..fori§grant 0f injunction against v'§ijv€:.V"bTOJ£h€F of 2""

defezxdant, c'i1$missa1 of 'me suit. T L V

6. --:--1£ores3.id pleexdiragsg the triai court f1"'eii:1 §:d_*':}Vi€_ I}* piairieigﬂ" proves €;}'2,a€' she is the :) :L};:A:1e:" in passessiorz. anci ergjoggmem'; of suiz as aiiegeﬁ in 31518 piaim'?

2,?."Ti5i{?1ﬁ>:§2er {has pEa{:2£§;{}'° fmffzez' praves; Ehai me i ciiieged as: sf €:1€'e§jj7e:'e:'2ce by §.§'i£' dejferadanis E 329:" g3«3:*;s£3s;<séa:'z {And €§'§§G§;??1€FE§' as aéieged? 3} i%?'"§':s3§':§2€:" {fie piaiz2,'i§§:jEar'é§":.ez" g2:"9ve$ §§"iC£€' $326 $0.56 §e£3& §3eari.ng NG.3833;'9?~Q8 periamirzg is) 1 Survey No.98 measuring :2 acres is nail and void and not binding on her? .

4} Whether the descripiiozl of the incorrect? . K is A

5) Whether the plaizlziﬂ' is_eni"i:ied--J23?":fEf1e"'}"eiiefe" ctiainled? I " " 'V

6) Wh.a1 order or decrje-e_?'

7. The plaintiff in".§)rde1ﬁ.e"i;o--A'}$':1ba,tanti'at'e..her claim, examined herself as; FiW}'e--.«év::d'." -examined {we (J vminesses as 'PW'_.;<:. 4, age1d..«i'pija_dt1c€ed 29 documents which are mg:i*i<;é§i"=as"63:-hi'i3iﬁ:;; is P29» On behalf of the dvefeudazﬁgs, '3"§é%- de.f;e'r1da1'if." was examined as DW1, one E\>i;1i}esh'a;§}:§;};._ examined as; DW2 and KarZ3asLap1'3;?a. ewae éxeifiined as EBWS and they aiso V ' p3f!(}riu:t¥e§V"'Ee?' d{scLi%§1er1is. 'yT:§:}«€? .,i.f"i£i1 C{}¥;_£l"i. on a.ppre<:i21§.i0:'1 {sf the aferesaid §;sr21.i..ai*:.;d §z{}(f%,li"E:§Ei§1f§'c"iT§":€ wiziemte an :°<;';C,<>:*{i heicis ihe mm g.'§35."<:»§,3a:°t',:; 21 jaiizé, f.':EY¥E§.1:;.-" §;:*<>§3e:*%:§; in 2v§1.'i;<:§¥: ;3E2:§§1"7§if:%l. 2'?"-E ;de§'e11€L>;mt', ami her 2m<}%ehe:" $03 heme uzzgdéﬁsicied §n%.eres;~;i;; the parizition Se: up by the piairitiff which is evids::a'1<:e& 9 by the Vibhag Petra marked as exhibit P29, it is unregistered d()eumen'{: it eazrmet be looked intze'-end acted upon. Further it held. when t,11e--:re . pazﬁtioxx in the family the 21'-"3 defer1da:1t,_'ne't ifleive sold the suit property ass it had as such he has no locus ':0 ezégeeute deed. * Therefore, it held, xx-f_1<1e«:f31 5-3 f1eLrg.e entered in the mtitatien regiefhef eg"e:i§ie';f1cte an recerd shows 21 end the plaintiff is she has proved her h:e""£3r(>ceeded to grant a de<:1aeaf:j1V'0nV "deed executed by the Zed de:fe-nduarathhé'in,:vf'avE3L1I*'.ef" defendant is null and void and 'V ' .:1eé bi~§idif:A.g en t,h'e"piaimif'f ané 3.130 granted 23. cieeree ef . gaeeriiexvzmeéaé.fi-::j~ur:{:tier1. Aggrieveei by the eaid jtzdggmeni. ahd e:1'eere'e 0% me 'iriai eeteri, the 15*?' defendant hae V' n §}:*e'fe:*re{§ this epeeaé.

Vhgﬁ. Learned eeuzleeé for the é.efer:dan*Ejeppe£§::mt assaihng the judgment and decree of ihe izyiai eeurt ii «:ann<>t: be su-sta:i1i1e.c1 amd it. 1'eq%.'1ire:~; to be _'mterfe3I*ed with.

10. Per corxtra, learned caunseii for 'reVs;:>:0n'VdéntsV submits. the Suit property has fallen to _ plaintiff at a pa1'tit.i0n which is i;vid§:1'1'c~E:.(i_ not 8,7 Vibhaga Ppatra at exh_ibj.t 'also . 3.1€ regarding revenue rectordsv'VL'Lx§?i1i.;:h Sh'C ) '€si'E3 'ﬁnat the partitiorz has been attﬁéigﬂ LE~f:30I:i.. Cieféﬁdani is a stranger to tihefamilyi .... --properf.y fell to the share: Qf u2"""4_ f1'*E?vf"{i*.FVV1{L'E£i'1'£ had no right in the 'p}if0pertj/ i:e ..;_1V$,1nz;ti1f1v__ as he could not have said ihe pr0perf.j;V»._t:§3. ffiré ciE«--£'§:hE1a.I1t., t.herefore, i~'*-1 {ii-3fencian't'. e1c»qgm.'rtzd I1e}"ti1::1é"a1i'd the finding receréed by the trial . Ic:<:_:ur*é:_ _§ust. and pmper and dc» net @211} fer any ' ~i;5i':§:3;*}?E%':a'£€:::§ﬁ€:%,1' ' ' H. .. Z:f1Vt,hs ﬁght 0%' the afori-tsaiii facts and; the viva} ~{':{}.{tE[éi.é%E'§,E:§{)§:':§E§,_ §'::£:% '§;§;§;:%.s=f; %;1'";.aE gmias €936' {}1§.':" ::{:z:$§d<;>:'a§§9'n in this appeai are as foiiwwsz 2 3,;

L1 [xi] Whether cgfier rec:'ordiz1g a finding that the partition set up by the plair1t§ﬂ'is not gjgezged and the Sufi schedule properly is properly Cfihe plairuglf/Z 2*"-3 "

brother, the trial <:.§:;;rt'_ zv<q',$:";

graming a decree I2.oldi:1g,. fh;.a'fHie' executed by the 2"? defefidarzi. 1'rj;z»'_.';.e'j"r,1.'Az';'orj:r»v '-- defendant is vo.t'ci.__and 'cjoﬁ.:_v§e'q'ue11tlg"

flolding ihqt the neht.' *E;*if,'1_§iiff{3 on the plairtiyj? V [ii] Wf1ei'??r,er -ifliai' kjustglfied in iz'gj},L:ji:%ifb;z*"" restraining 15' ui{11f€§j'€I'iI1g with her '''' ' %

32. 5' ~ _ 'i'hew-.m'a't;'ér1eii {H1 reeo:-d §isCi1053E3&h {he subject, iand beafingg S}7.N<::.98/ E in ali ';ne;:${::"e':::_ i.i{}---é2,<:t§'e5a 12 gzzntzze zmzi ii; s3§t'Lza'{:e:i at E3r'3;-hm._;'5:pa3;'é: in Gaﬁbarggjaz. The sage pmpe;"{.y erigigzaéijg i::e§.§3::g;a: iii} i;«:_§e: E3?:ee:fr:ra1€> Keméieeii, ﬁle: h_:.:§ba:";{§i sf §E':s;% §.;:¥'E':1_i'ziieif"f. GE": his &e:3;t.E": the ;}mpe;"§:J ﬁ<é':s'{;k;eﬁ 023 his ' '''two sons nanzely 211*" defezidam. and one Amruth Rae 38% Rx weii as {he piaintiff, tzlraey e11jc>§;i11g the property as a joint famﬁy property'. Apart from this family exvms several other pmpeﬂies. The_-moiiheif'--- g:f2c1 . two sons filed suit, in O.S.No.25_J1...[.1994;'eh'2iiie;p.§§i';1_Vg..the saie deed which is at exhﬁait P6 {in ':ESu'i'C.1'§1'I1(i(3'IV' %ié'h§:Lh third parties have sold the'p f'<.>pertie.<3 ta _tI§.e (i'efe'I:ci:a11ts" L in the said suit. U1:i1nate>jy_._{};<: 'éseid to be decreed on 28,iO.19§{V":5A'."»sa1ici saie tieed. T he effect is: No.2 and his brother the Said property.

The n":ate'r«i21§'j;e11 ':i€ee0é*ci the 2%' defendant ex.ec:u':ed,_ an __ef I sale ciatied 8,1.199G and

18.,8.1992"i;'1 fa.§rei;'1?_ 0'f..f:Ah5-*"h21sband of the 15*" defendant aagpeeixzg :':5£.:*Ei¥_ Suﬁ. eeheciuie peopeyiiee, A(irii€.t.ed£}-', Vpﬁaintéff is nei. 3. §>art1}r" es tifae Said :g}I9€;<§ea%'?i'ir;f;§:e7 e:L§e:§eq%,:e:':{Ey3 en 25.I_§..EQ9? éhe £13131: 3':--1e(E,..3s:ﬂ€,-- deed ie e:<;e<:z1%:.eci be the 2% deferzdani ie E5"-*5'ef§%:éiE;%:':é"g2:1éi= stem A;:<n':.:§§?2 {£215 ~» §%1<:~: 'E,>§"<.2'£,%1:%*:" 2:. '%ﬁJ§§ﬂi"'i$E3 te"'«t.E'2ev.__vé:gre'e:zéemE ef eeéez. Timrc yriaéierréeé en reeeed 5:150 3 14 $h<:>ws, the ap'p1ie.ation ie made. for eonversien of the Suit schedule properties fez' Hen e1gri(":L1§t.ur211 p?.1I'pO'S§:V$:§-.:e1I}C§ layout is also formed. However, _ 40 sites have been formed, 2O.;,sVites v'sv0ie1"

which is not evidenced by pr0deneti.cj_§'1 sale deeds or by examina1t:Iif)§i~..gf T he p1ainti_fi"s ease xvasg at 21: family, on 26.1.1987", the Sufi,' her share in Tdeu of :nainte11e1I.1Cf§':;; she made an and on the basis of the were made in her name;',_1'eeo1~d_V in her name and she has been eu1iei\;;1tir:g "f13.e ""*-pfeperty, she is in exclusive I3<),<3$€:ssier:4 "a1.;1{¥; ~2'"<'3 deferkdzmt and hie b'r°e::»the:' have me righi (12:23:p£3£§s€:s$ie:*1"Wit:1'; the suit. preperiyx Vkfhen the 2*"

'<i:i:;%_fé%;s§i;<1.7;§§..4g:sg;e':§utec§ the ssaie deed an 2.5.} 3199?, iihen 'xxii:.§%1 E5-":1 iiefezzéazit. she wamed {G geii. rid ef the :said Ea . -

'<;*0mp}zii1§i';;'1e§I={hat he had me zéghé. ie the gyreperiy and pEeéE;§:i'E"ffe ' _g}:*z;>pe':"'L:; Ems E3<;%e;:: szeigé E3}? him 322. :.?{"§h:;s%<':n §§ ..z d0c:um<-zrat and t.here:f01*e, the pres5€:1i. suit, is filed for a declaraiiorx that the sale d€<~3<:i is null and binding on her and COI'1S€*q'L1€I1t1}7, for ~ permelzlem;i:1juI1ci.ir3I1. The 15*' "

suit: by filing a detailed xxzrittén Specific: case that the sL1i9LV;§'r{_}_pc1LtA.;\;;' to the 21"? defendantj,., her into an agreement of ssale *»:>_n 8.1.1990 and 1.8.8.1992, witness to ths said 9111 1.1991 the suit 'p1'0pe:*t§f sale deed it 155 than they 'd;1_p;'31'_ie{i 'after paying the requisite fee and 0b£é1i.;;iE1g§VVV:*;41j_.d'dcjzagerssioil order, a residermial layaui. is£?}:>rné;ed <:0:'is;i.s§_i_;:g; abaut 48 s3.i1:es;, 2G ssjitssss are aireadjg V' '.sd1d.."' the pE1E"'E.i(-ZS have adduced bath {rm} and £i'§;>e:xmft§*:3:;i'i;:?§§%3z~" :";%'véCi<%r1.{:e:% in. smppzari: sf i:,h<3i§° §"€S§3€<:§.i*»s€ {:--Q_:1i€:::i:i_{}%,*:S. The %'.r.ie1Z {:0é.2§"*£: an a,pg>:'e<:iaE:.i{m 95 Ehe isame Qihg-1 'aassiss sf which pﬁaintiff <:Ea§m. E': is madmésgéhie in r§§__§§'ia€"§§;':. Ezeéd ééxizihii, ?2§ '%S'«£'E'§i{?§"§ {the 55:33, iégixiumem: an E I6 evidencte ii is net regist:ered and reiying on the judgnaemt of the Apex Court' Admittedly. it _4isV_V"-:.4:1_ji1c1e3,"

ezsézhibit P29. the partitioxa teak place. T a share in the suit. property xxrhere. 53-eéiiif ""

given to her towards her s11e1re;','=.'iI11' 1iei,1 'Of? the I01"()P"\%rt.)i' was dist1"ibu'f:f?é~.,3411e1e'r If not a record of past'. rightiy held by the trial c"{§LiﬁI_jL gfﬁaiument re-quiree registrate_i0n' 'V _t.he; registered is inadmiss;ibie_~..if1w-~e'griCien.g§e~;_V "'I'}'e1e Q0£'1S€q'LI€1'1t,iE11 effect. is the t;é.re>1d:te,ij511'.*:e{1"1:0"ﬁe a joint) famiiy property in wi?;ic}--1' .e,23"f-*:-? "i;ie'fe11dan1; and his brother are e0r1t,mi,1Veﬁ eete' -hie;--:~,%:e ihI: e1est and they are eoeharersk Kﬂfhezz e;re..ee§§;.i'1eI:;ers§ the 2?"? defendant eouid not h§3j:§'~€;_..ee:5sZ€3C'L1'E.é3C§"?}I}€§ sale deed in favour ef 'she 15? "s:£e§et£;éV;a;.;::..."-~.vEven if ag;§een1e:1$, ef saie ezmereé. i:"11:e er; 'V E8.8,.'§§92 is a{§mzTi.te{i§ 21dmif:fE,eé§y9 }}§&EE§Ei.vif§N :30: 2: p:1:"':','§J Eze {he .s:;aEe {§E'?€:'%{§ 'nee §E€';'fE" éi'XE€}§§':f3i' S0:1..~'*$3;:§_%€1:th Rae, 'éfhezi it a jeiet. femééy prepeﬁy 2, 4.

E,/' I7 and the status of the parties that of ce~sharers, possession of one c0--S}121rer is the possession of"

e0--sha1*e}:. Therefore, it <:a1'1no'é. be l1ei§:1_ _ defendant was in exclusive property and he handed over the 13' deferaciam and exclusive possession t1I]{i{3IAf___'_§:E::VI'"A3;§;3_' deeé, rightly the trial of the propeﬁy (:<)nti;_';'u xfrifh' it: cannot' be said that possession of the a stranger to the family'.ea;:r§r;.0f Vbe' of or in joint possession. of the ito the joint. family therefore, {he gsaigi fi:1e..inge'f E;.1ri'e irizzi. e«:>'t.1:'*£: 2:150 do not eaél for any 3 " _ ir1%ei*'§e_1fe1:ees ' ---------- ~ ' E 1 iﬁhe 'zriai cream'. E1215 proceeded Eta heki 'i:hé:;~§:" the*V-'£*m?F'defe1':d;1:':éi: head me Eeqizses .:~:aie':1di as he w.21e gm: a..__pé1r%:«;};. 1i'sfhe':"; ezzee pE'(E§3€;'.f'E'};" ﬁe heki {e be 21. joint AAi'ami':3_,-~'ve_.«§:t1"c;)pe'rty and p12:.i11'?;if;{., 2:"? defendant, and 'wigs '18 brothers are c0~sharers, though it caI1:1«:>'t be said that any one 0f the c0~sI":arers has a riglrt in any .s3V1:>~r3;e:';ifi:::

propz:-zrty and that. $00 by meties and bGLi1'1dS. _ ta :1 share: in the property ca.nn0i_b<: den.ié'{i';~-.:I €» i';=_,=. "met a case where the 2"" defendant }1ais 110 :right_ E£'t"'€11.1 Vi:IH£~..'t.Vi1!:A suit property" It is 311230 :1(')'£ic::e,-<.*I_ -'i10ta1--. extent: of tha land is 10 aciregs...1:2._g'us.'nt.as, "'wk1A;1i;_i%3 sold is hardly 2 ages. "I'ha=*1'efc;1'e:,A }iIi"2ft:s.}3ééct; of Ufldividﬁd property of joint; ._fe1mfiI'$f,' _C{1}»sham';-7 7'i*1as a. right and can e11ieI1.21t'e"hi_:1;--....s1ftéi:t¢..,,?i2.._t,IT;e-131-Qpc:t;:i:y. If such sale deed "E§':.';('"L_"A(A_V"§.'1j_-lE1.',(3(Vi:,§i.: it 'is»'@peﬂ""%;e"i}1e purchaser to file a. suit fénf paﬂitvivoifii-.. "out. {he property which he has pui'.chaséc1._ Vtiijm co-Sharer. There is FIG }3Y0h:§3T§iiiiO§}: i_%1'la'W'.f0E* 21 {":G~sh3;r€:i" {.0 aiienate his L13=iﬁi*s:i;d:3c}.».she1r€:% 'i;:":e~?;.?if1<: §3mp€rt§,.2 'i'h::3rs3fo;:e:, éihéi ﬁndings §*s:<:5{1::€§ii«:i %3§.? =ﬂ'§sLf. trziai 3:311:11 Eha': '{he: 2?"? éefezgdaiai, has; :10 §'«:><:i:S ss'i.2:§::§._i.'j1'£:{} €X€C'L2E.€: 'E.'i:€ ssadé-3 deed 'uz1$us;tai:1abk3 gmé €;h;:;%asse:%;a§ §"%:;:{i§:":g; 25% hewzébjsg 353%. 23;s~;;:i{§<a 19 E4. Thme appcsars to be ssgarnc sztonfusian in the mind of the trial Court in so far as-:. the relief L1lt.i:l1§%tely gr:;m.ted. In (me breadth the; trial <?.ot.1.rt dead exe<:Lzi;ed by the 2"" defeI_1<;1,apI_lt share of tha plaintiff, in the the same t,m1e, it holds.

standi to execnne tl1e;__sale inn b3;%:adt:l1, it says, wh<~:1'1 ex.-*e:"1. all share in the property xvhgénl' all 'joined in the execution; sale cleecl is not not joined as partitzs to circ:umstanc(~:s._ the trial caurt; WaS":.:10'1, j1ls_tiAflr_éd' decla.ri'n.g that the sale deed is afrficl «goldx'é7L§.';§:fl"'tI{}'{L birrxcling 0:: {he plaintiff to {he 'égziigé"'«€j§%:'t.é::1f{,"which zippears to bi? llllﬁf pmspori. 0? the Cé;;?%.s§:%:*'a*:.;'>.z§:r'l'*--;;s'm'i'i:::r1 {sf the isréer %;":'2-'en égheugh in the disciz::=s;:_-#20:: p92"§:i<)1'z in §i"l(}§°€f $11.21;: amt: plaife it is held, ii " V{::§,'§.%-E)'-§":%T-§..E:.}E l}in{§ Eﬁlfzﬁt sslig-:r€»:% sf 33.1%: §3E2é_§):1§.i.§E, "l"l1e§'€:§<§:*<~":9 7} ilzaft. *4?-~_«g,« ' p§i<3g:ee,;éi:ag§sA"aI_i{i net in ihesse pmeeedinge. 20 e;><:t,em,, the operative pertirzm of the jucigmem: requﬁes to be corrected and modified. A<:c:erdmg1y, it is dcme,

15. As the se11.e deed is executed by the * and the property is held ":10 be 21 j£3inf'.. 4fa'r1:'1'.i1yJp:<e»pe'1'1iyg in V which 21"? ciefendam. also has a S3}/1a.i?e["(.he .(je§'e13:_daﬁt:.

under the saie deed :::1e1i:12..e"'~.Ij::<> heme'p1,1":j(th;ié§eCi' the"

property which be1oI1g.<3z {:0 the 25%' €I'e.fe:1d2in'{,. ihat is his share, as p1ai1'1t,i1"i' is n0i:V 'pa-rt:§,?;"{e0__At'h.e»séﬂe deed she has moi; eXeeL1t.ed..ih€"_'3a1é3 Vdeed do not bind the p1a:int.=ii;ff U3. w'§1eif.ec3.ever in S0 far as her sharejis C(>h'(i'er:1ed. --.f3ut, at -the same time, the saie is not n'1,i§} and v()£€i"e«aé:viIi--e:"g:e1*s0r1 whe has e:>~:es::uted the saie dee€i.._ha..s3 :1. sh2;i1<e_"..'e'ir1 the prc:>pe1'i,y which is said. \;'\7£j1.;_§1£V aei.L:'2s§.__Véé1;e1are- to which 1*' eiefendanii ES eniiﬂed t<:s~_..i§s :1--":g1it:e::* f§1€i""'£3e w<>rkec% eat. in am agprepriate E2 §iy/ﬂ,e ix.) Point No.2:

16. The suit property is a joint famiiy p;*<)pertj;_}"~.._fE'he part§i;i()11 pieaded is not pmved, ih<--:1'€f0+re, __§ain4":f' Continues, joint Ilature of 111%: p_r@pc_rt'.y *A{f1':(3~I15i"1iri':;1V<35s, 'V the possession of one <:0~s51r1213."1€:(' i'§'stE"

Sharer. It is 31550 W61} set:'t.}.<:ifi~...V€:1"1at.'"a <:(1_~c§'»a,rr£:3:r""h~aE§ an "

interest in the whole: p:f0periy--------3_.1id 3-1.s<} i:1"<éve,.ry.fp21rce1 01"

it, possessicm ofjoint. f)i*;:pé1*i:}?> ei)'r1 <-Jagttz .ow;r1e1* is; in the eye of iaw, zaession» £1_11 .{f'«:T€Ii if 2111 but one am adtualiy O};.ii".V .3. iﬁéféé _<_:.ccupat1<:»1'1 01" a larger poriiim or 62$" a;'1 <;f;11t.i1fs-3 jeim: propeﬂy does net. nec:essé':1*iiy a11V1{}'L3Vtf1 '£a.fE,{;< ..:_ii;;.s3f:,31" as i'.ir1é3 pm:-sessi<>n sf one is deenmd € 0«.b%e.<>ré be113.1§_'.{;af"e:1E; paﬁsage of éiime does I101':

eX:Vi;j§1g11is3h i11%:.~r_ig}:t 0f the c{}«c)W1;'1e:* Wha E12:-Ea bsezi Gui (if 'p;(>"s§'::=€:S§':f-%i.:>';§§ ~s:;§ the jomii pr<}pcéri.y exmpi. in "T5316 ears:/1t. Sf {;z;::_si:.é::'=.@751 éQdan;'d0':1n1e:ﬁ. "i'he'ref{>'r:: ihﬁ 2.133 <ief6::'1{§a1r:'t . zitcgeuici 'n~é>§ have harmed aver {ha exﬂusive pegsesgian 0f 23;". <'::3--s;%1:ar*:-;% " 220%. in a:7.:a:{::E:a§siv§3. p{";$s<:$$i€:;1 xi.-éziié is; :>:'1'i$j.;} sf €}:;::=, "s:.u.i §."pz'«:;p<3:*i.j,;, '§3:1£ié::'r Ehés %z':"2§ug_§r;€d irsaké {éaeé he 1 :5".

X 7'?

the suii. pmpe'rt.y to U"1€ 1" defenciant.' Th:-.*. 1% defendant is a St.1"a13_ge3' R) the famiig,-* a1fa«:i he 02111110: Ciaim .to*-be':._Vin possesssion of any p0r'£.io11 03' the p1*r:_>p€,1'ty :.1n1%;SS"E5a'§:-...f1E£~t§s"_ 21 suit for part".§t.i<>r1 and prc>pert4ie:§HV2.bu'e d.i§%i'dx3<:1_Vv and boL.1.:t1ds and p1*<)per€'.y p'Li1'C3':1':£'1S€_:Ci' by §:r.i1"1a 'its: 'é:1:};a_tt't:ci to {ha share 01' his ve11cior. t:v:>11'i.r21ry_, .;312'4_iniif?f--. ' is 3 c:o~sharer. "l'h(~:re_f0re, to b6 in possession of each suit prop:-irty.

Therefore, iihfz: c:(jf{1'1;i:i.'g'g}:'21r:ii:1gg decree:

0f i}1jLlE"1{ﬁf.'iL'3 I 1..V against the 15-*1 defa->11 :i'2"1'i1_ 'TL-V 17, At} éaygpi-i:V€:;1t',i'«::s;*i"'F81" a(§c1ii;:i(ma} evidence is ﬂied by ;£i*"us:::_ a.p';.je-§1'2m£' pfr3di1c':i:1g the {:<5%':°1:ifie:<i €2{}§i€S of the V ' «S330 §{E:::é:;i_VV'es1%:<>wi};:,g;_;§ the ssais of Sit<~35s farmeﬁ :1": 'ihfz Eay Qmx. j'E*7§'"_;&é}* pas? item cE£><?L;m€::1'€'$._ wh§{:h ha}.-w~:' rm E>é'ga?ri§:;g' *i~::':ie<%i«:ii:1g é:h<;*. rigfmiis sf 'Ether §)3Ei§"'{i{'E£-:3. 7EEe:1<":=r:;x the AA <.=r::~:_§d $,i.'p'p§i<;:g2t',i:§z§ is» 1"°eje:::'£:<*:£§( E8. in %iha'1:' :.s'i€:'s;2=-" {Ff ihﬁf :':":2":_i;E@:3 %,?-ﬁe E38283 f;§':€ foliawingi "H

(ii) 23 ORE) ER The appééai is partly akkuwed.

It is hereby' deciared that .

bearing cic)cum<2m.

25.1L1997Emﬁcuuxiby%h€fbﬁwﬂﬁEn§én§ﬁi favour of is: def'crjda11t is no': _bTir1di:1gw»Qr1: the = ' p1&i3'1i;iff ii}. {E16---~---- {)§'*..1j1(:§3¢'§ 311az:*{-;g C()I1S€q11f3I1ﬁj'f. '§§.:{1Cﬁ7 »:f1e.f€:~'r:_{i2u1i'. and her mexiﬁgali t?;ﬁ0sé'*perSQV:2§3 (:1zgi:i:i£1g through or "he:--'}:~:by p$rpet.uaHy rmtrained {mu ii1t:erf%:'rﬁ.':;g wiI',h the possession and " u "<»:11j{)yj}:1*L<§1:1t"<1-f_ i'I*:&E Suit'. prepertieés. 4; _ .. Pa':'i;ics_ {Q bear" iheir ahvm {?:{)S§E2SS. C min Séfé §§§§E Séfé §§§§§

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

Vijayalakshmi @ Kamala vs Mahadevi W/O Late Bheemarao Konded on 27 January, 2010

Bench: N.Kumar, B.V.Nagarathna