M Abdul Rasheed vs V L Shivappa on 8 February, 2011

[Cites 1, Cited by 0]

Karnataka High Court

M Abdul Rasheed vs V L Shivappa on 8 February, 2011

1 RSA 5934/G4

IN "IE 1+: HEGH Comm: 014* KARNA'i'A§{A AT :BA':~s<:;ALoR£<:
{}A'1'.¥3D T1--;:s'rm{: 08"?" my 0;? FI«.:131:2UAm' 20 : 
E-BEFORE ' '

"I'i*iE:', 1---Eomam: MRJUSTICE A,S..£);x<:LT:m:§f:;.;§1§{j: .

BETWEEN:

3. M. A131i)UL'RASH§:1§§£), 
s/0 LATE SA'I"1'AN SAAB. 
AG-ED ABOUT 58 Y}3',A.RS,  '
R/O. vANwAMBAD:,'._ 
TAMILNADU. " ~ 1. "

2. R«'IOI"[AE\'I;\xI1'£E'_)'*S_HAFi';"  ~ If V

S / Q. LI-m1. sp;:;i:12m\:- SAAB, ' '-
AGED AI§3*'-omj 54 w;A_Rs, _ --
R/C). vANvIYA:\z£:3AI3I;'»__- * '
"I'A.M"{V;,NA.I.DI,E,_ ' '   

3. M...A£3DU1,._,sUKUR';-
..  /0: ~ SA'I'I'AN. 3
 "~--AG:«:*£3 AEBOUT 5'1""YEARs,
' = .. RESET) 0:? HASSAN.

4:" ~. 
' __s1z~3c};;:{;;.+;:A13 §3_g_1J.Rs.

 .  _' A. A£3;3t::L RAWQQR

A. , __AGPII) 42 Y :3ARS.

 -E3  :91. M-3::>UI, GANE,

AGE!) $0 YECARS,

m«:GUmR SECOND APPECAL7 I\¥   '   [ i'



4.
E'.

F'.

2 RSA 594 /O4?

 A;T}'1IQ AEIMESIB.
AGED 30 YEARS;

EVE. NA}-£F2E§.[)A.
AGED 28 YEARS,

SAJEEDA M,
AGED 36 YEARS.

APPELLANTS {A} TO {E3} ARE:
R/AT N061, CNA S'I'.R.E§i*I3", 
KHAIDANPEZT, vAN:YAMBAD_1',"~.
TAMILNAIDU.  '

M. ABHIDA,

AGED 40 YEARS,

MEHARuNN:sA__M  V 
AGED    

APpL:LL'AN'1js_.V{F} A.I\E{:>"-{(3.} Am:  
R/O...VLALVM1-xS;'Z,ID ROAD,'  5
cQCoNU=:.;BUIL";;)1:\I::+;..4' _
CAN'I'QNP.'i {«:r~¢.1i,- _, :3,AN £;Ai;0}2E,,

M. SIRAJUNNISSA, ~  '
1:)/0. LA'E='E M _AI3IZ'rU'Z{;' SATTAR,

/0;. Moram/1.MED V M.
- AGEE)  YE1AR$';'""

 ' ~ . 3 Rxo'. .'WxNIYAMBAI)1.

'  fm_1x22;_L'z~zAI.)_I;;-.--..

7  :\1<j(§é+:f::§\;s:\11ssA.
"ED /0;' I.A'i"I+3 ABDUL SATTA SAB,

17W? 0; 3_?\fEOE*iAMEV£I€}I) YOUN US.

x ; AGES) 6: YEARS. vAN1\mM13A1>I,
TFAMILNAIDUK

 APPEI.,Lz'»\NT/S

"  _'11..Igg;&?'§sI%:. SN. $31»-am" 5,: KS. R5-'xM.rXS'§v'AMY IYEENGAR. ,$;DVS,}



3 RSA 5.<34/0;;

AN D:

V.L. SE":{I\:'AP}?A,

SXO. LINGE GOYRVDA.

AGED 65 YEARS.  
KR. EXTEZNSIGN, 'i'EIYI'UI%.  RE*ISP(;)'[\§I3'3F§EVI7I'fS" V.

[BY SR1. M. sm\fA13};>A,A1)v.}
THIS RS!-X IS FELED U/'S. :00" 0F'_ 'c;§>C_zA;{:Ai:%IS*£_}"'f£:i_£i'

JUDGEMENT & DEGREE DTI) '=,2e;s,_3:04 "2P;~1SSE;Di'«._.Ii*£..
R.A.NC).5/89 ON THE FILE OFTHE PRL.'=i)ESTRV;'CAT Jubeia '

TUMKUR, ALLOWING THE APPIEALAND 'SE'£'1'INGw£':.f5i'BE3"THE " L'

JUDGEMENT AND DEGREES DTI'fJu _1_0.88._PA$sEL:: IN 0.5;.
NO. 12/ 82 ON THE FILE of TI-I'E§ C_I\_?'E?._JUI}GE," T:,E"F§,rR.

mrs RSA HAVING "B.1~:'E;N» ;/{N113 RESERVED,
COMING ON FOR A¥?RONQUNCEEVII$N5I" 0.1? "J1§DG_ME:\I'I', THIIS
DAY, "mag: COURTQ1%;L1v£;R1:;I>_jm.1:"i?'Q.t,L0w£NG:

' 'V  V '
" -~ ._  ' ' a

The  if-ﬁéiiienged the jL1.c1gme11{. and decree

_._of the AppéI.Ié3ﬂA€V___C_QL1Fi in R.A.No.5/1989 by ailowing ihe

 €1p1}:€'.VE}3_VO{ .t.vheV1*'rjS"p.Qnde11is and dismiss1'1i1g the: suit iI1si':iiu':.r:d by

-. _ V '  2.§i1."1T::E-€311': I5

ihé» 'E3.V}u3§~)Vf31:l$3:1'i'f"S';~ _ ' V V 'V

 .."I"E<1V(:* f}1c€.:~s 1*€1e:va11t for the purpose ofE.h1's appeal are



4 I'~»ZSA 594/'O4

"Ike parties are reI:%:r1*ed as per 1:he1'1' 121314; befo1'e 11.11:: trial

C0'Lm', for T.§'}€ pt,.::1*pose of <:0'11v'e:1ier1.c?e.

The {aims 1'ex--'ea1 that Abdui Sattar. éhe  '
p1a.i.I1t.i'ffs and defbildallts 2 amt} 3 ha1d_f.;wr1_°wivc'sV  {Q 
xxzhom the pletizuiiiiifs were born.  1"i«i':3t',w:i::f'<% 
segms Le... defe11<:ian£:s 2 and 3."fE2s;.. p1&"iA?'}3.'ih}3V  

 . . - _ .- .p 3.. . ~s..»~"
suit pmper'i:y bearing R.S.N0.73 1115271-sv1_1i*iV;1g;" 12 hs(:t:,1rés 82 

. V A
assessed at': Rs.250.34   ,"1eI1t:ioned in the
plain: scheduie was of  and that the
d€f311d9tm»3 2  rights in the said
property by   and 3.1.1953
and   and 3 have: no right, title or
im:er€s't of.;é§*'e:""£.he suit. property. The d.€C(?aS{3d

father of t.hé4"'~;_1E2ii:1tj§7i"sA";11iti" defr:.nd2u'11.s 2 and 3 executed a

 ;n.a.11'g1'.r5'«:s2;1_é dsed dé1'£ed____1E§.3.1932 in favom' of the piaintiffs and

V_si.t1tf:e. ihejn;.ihﬁ"~--}:>l21ir1t.iﬁis ttiaim 1.ha't'. they .':1I'€: in possession of

'this 's'gzif, "jfa1?e.;j_e;<ifi§z*.*'2iiI1ci that the defe1'1.da.m:s have no right, as

t.hey "3735-}.\='Q.~fff§Ai:i'1C111iSh€d whatever rights they" had in the suii

'A Ezmd. .  " 



5 RSA SQ4 ,5 {)4

3. E"'1.1 :f¥;',1'1e1* may ('.<mt.m"1d ihat. cief<~fsI2da1'1.t. N132. exé;f:L11.eéd
21 32116 deed in fav-zum' of {he first d&*i'<-31'1daI1{. and_ »
dé3i'e11ci21m. 1*eli11qm'shr~3(:1 hiss rig.h1.:~3 in the 531.1% f,)I"()}")"(?T;V"_é,e;"  .
of the firsi deikrxldalqt, under H162:  cI0i:tJ:'1:14{§jj:%  

d{3'f€I1dEi}11 has been <::;:.usi:':g {)§3sf.=;fu<?ii-erjzl {,0 Vthé p£:'éa,;te§.?,:E

p0$sessi0r1 zmci en3'0yn'1<:*:<1*£. of 1.51::-.__sL1it' 'pr_c)p6?1"i.y.'eii:'g,i,§h€:r(%'f0rc._ L

they ir1e3t.imt.ed 2: suit for dec.1a1raE.i€312_'{,i:a£ t'héy jaygz? ihﬁég absoiuie
OW'I1€:':I'S of the suit land z:1k":§i'"i70r  'C:«i'Vi,I:1e same from U165

firsii deziéndam.

4.  {)r§fé13d:1i;t.  N(>. E  in "  \v1'i.1.{e1<1 s't',atem£:n¥;'.
contexfzded thvat   1-'(%1vE'%1q1vl:§iS11I"{}€f1i'. of the rights of

def€:r1da1'i'1_s 2 2':ncV1 3. 'in'f'213;dt1f"0.i"Abdui Sattar at any time in the

suit land  %;hé1i";. ' .<3{1'i1,bLV"'§3}operE.y is of {.1392 mvnership of

defe11d£:.:1.t';.s 2 A3 v€'h.o."exc§c:L1é£:d a sale deed datzzzci 23.2.1970

'"~:»;:f1d ssjéfice ._tjhc.;1. 11353 'i*i;--<s;«€:"def<3nciant c:la1'.ms L9 be in pOSS€SSi.OI1

 -QT éghé =%L1i--1'_ Ienrid, 'S-:1 a}s(L it is his c:<_>ni.e.mi(>n that he  been in

p€§s:~ié:*?3_:3«i.Gfr1. f;iT__i..i*:¢'EaL1it, pmperty since from the sale deed anci

c§€:fent}._ar1t§s' 2.a:'1d 3 wezre in possessicm of the gait. land prior :0

'"a__1'f';.r3 $21163  fez: ab<.:auE six }--'e?E~'il"S mid ih.s3.1*ei'b:"e., 116 has acmlircd

V'  Véi-'_'L.T{;i.fI§_;('f ac§Ve1."s::% p0ss;s3€>.s-:;s;i<.>:1. Ht? 2121?; 211$-0 deriirznii abtmi. {he

/">



5 R853  / O4

I11aha1" Safe deed dated 15.3.1932 said to heme been exatrtmed in
faVca111" of '£1161? S€3(.'.(jI}€3. wife: J'c'ihi1'Ei Bi anti ciaims ' t'~§.V1:£tt' 'f:.}}€
piaitmiffss h.aw3 110 right iiile 01' i§ii€;"iI'€.'-_3f. of w1.1e11,sr}¥;.vé1"=f;y§}fé' _

c:1a1'n'1 9.1116? pcassessioza. 013. the hams of %,.hes~:--r3"galaﬁfagiiiags, the

foilowixlg issuas E121';/6 been i'z'23.meCi:

1.

. D0 the piaizzﬁffs prove 3._e;hi1*e{b§__ df }8.'{".f3 Sattarssab anci t;h«é'v3.n3fv3;: and daughters of Sattafsab' }3_.h'iV%a:_L;1j-5 _

2. Do the Sévéarsab 503:1 the suit 1£;1f1L"{ 11:1VQf;:}?:'cr_ a1f1.irabi by sale deed daié'CE--._§33.0£§:i:fE.E}32--.»:1nd the s'1,1.rvey E"i11'I'I1b(31"

s:'€atéd' in i_1' C?i£11:i :_faiéte1ke:'?

3. D0 P};~1§n}:i.f£E;_ girbve that. Def<~:ndant.s 2 and 3 ""'*~e:a;se,puV:ed deed dated 28.03.1943 and _3'V.'-14: :IQ5-3;Vat}d that'. t:heref01'e thfzy has I10 right over " ' ' i;.hr::« .:?'z.m<:i'?

4; I)Q ii.h€3 plaimiffs prove >i;he=:i'. {hey are the r:)w11<2=rs of "g€:11e-2 suit iand as heirs of late Jahirzzbi or SE11'.i'lE1i'S&1b'? {A:r*;et:'1ci:;=:<:i vie, «:§21£:€:<i 25.03,198'?}. KM 7 RSA 5'2i4;'G~*é

5. Bees defendani R0,}. prove that the suit: is bad f~1 nGn~}9inde:* of necessary parties'?

8. D383 defenﬁant No.1 prove that the suii.-- 1é-- ' by resjudicata? ._ Bees defendant Nor} prove tﬁat :L'r._ié( by ruie 2 of Gfdﬁi" 2 of .

8. Does defendarxt N«:1.,_1 pféife' V£:i2aii"L-.:he sziit' itzév time barred'?

Q. Bees defeﬁtiggﬁt gp:;£Své<.f:iiE§€'dvéféhdants 2 and 3 were 'hand by adverse pt)ééé::3'5i§¥ff{1(\§' iii:

10. Béies 'défengiaﬁfit.»T»N*:>;}"«.preve: that defendani No.2 _so2e:3 v:h'e s1£ii" land by sale deed dated .72 i;;02:~19709é ' """ " "

ff&V?§€iéfi¢iar1t No.1 preve that ciafendani N93 A re_i.€z%s:éﬁ ﬁer rights in the Suit land in his favour by &e§-€51 eslated 051229. 1980'?

" --.. 3;2; =Doe$ defendant No.1 pmve that he is ewner of the suit iand by advﬁrge possessima?

3% 8 RS523 / O4?

13. Whether éihe plzaixltiffs arts: e;=.;'1E.ii1e£1 to cEe<:1.a1'e-1€:ic)11 of iheir iitie '£10 the Suit; larad'?

14. W 1"if;'?;'.1'1€I' the }3I2ai11t'i?'i'ss are er:£.1'"t'.I<:ci to the of the suit land'?

E5. \?\«"het.ht3r' {.126}? am enti't[ed £0 the sun land from cit'-f'e:;é,»iV'c_1f:~*;:..VI'\'<).'*1'? ' V

16. Whai decree 0;: Gid--ijf?

5. It is i.here21'fte1:'é:.}i:1i P1ain.£.iff No.3 as PW.1 VVcVi<)i;:«%.';'i'.1*1c«:11ts Exs.P.1 1.0 E'. E2 xvere r:<1a1r1%:V<~;~"e'*h§_<,._ DWS. 1 to 6 and in their CVi¢,i€l1C€,VAA"iiV§'1 '.? _dcCL1£--1ié3:a_i.s IZxs.D.1 1:0 I124 were ma:rk(-:61. The Trial Cgurt. aftci' If1ea=;r'.i.:}g<1'iie e;:0u'11Se1 fer both the pariziczs and on-21ppre(§iat.Eo11.c»f the material on 1'e<.:to1'd decreed the suit. .2;:g;§airi:"st«:'tE51i3. first deféﬁ'daf1j't, and aggrieved by me judgment. and 'd_¢(E1je_é,' i;1f:%t3»_I°ii=s§*i: .«;ié;i.bnd2i13i: 'pr<:ferred an app<;éa1 bsafbre ihe Lower Ap§>C1.I :~i1,e R..A.N0.5/1989 armf the said appeal (tame: {.0 "h.(3. 2-1i'i{>ws:d";.by the COLlI"§, ioelmv cE1$mis-3$ing the suit: filed by the "}§'%:1ir11Ti'E'f"s. E-Xgg1'ieve¢:1 }3}:' the j'udgm<3r1'L zmd d.ecrer:% of the Lower .__ "'£x';>j_3téI]a%,e C{}[.E3."L the p1'c3$e:11t: a§>p€321.§ 11.2155 Iijﬁ-3:': ﬁlfffii. /""

'E3 RS;-'\ 5s34,n;>4

6. At. the fiI"1'}€ of ad111i:-37-:.i.<)11, 1:hiS CC)'L1I"1, E1213 f1"a1I1ed the i'(>i10wi;;gg s1,1b:~;ia111.i21i q'L1c:si'iot1 01" law 21:; uncier:

W1*1eihe1' ihét first: z1ppe1121:,r:? Court".

rew:r1'si'11g_; the ﬁrzdizlg giver1 by t1:e>.f,ria1.' COLi'1*--i; €§1'it_'i*1g)13'iV V CiOI'1SiC1('.'1'iI1g the reasons given by the 1't_.1_i*i:aé} Cm'::;_-: th-ci'ti"--~_t{Eivé:{ bO'UE?.d.':1}"iE3S given in Elm S{YhEfCi£i3C_v{'€a:i§i€S xméia . cie':;_C1*i.'p.¥.i:3r1 of r the properiy given in the lcgase dc::(i? ~.__ ' '7. The counsel cc)11t:end that the suit pr(>pe'rt.3z. ,V 4-ﬁecozad. wife under mahar sake then, Jahira Bi has been in u .,:f;;:1i1:« and on her death, the plaintiffs lﬁecﬁﬁ of the suit. property. It is; also the contventicifs t't;2_1Vt V--.'1.11E>_ baixndzlries n1en1,1'.0ne.d in the deed J V' 1Q_32 t,e1'l""iit:'s------w'ii:h the b0u11daries of the suit 'prope1*i'y 3-1313 iiheré'b_y; .,4i[,"1;1e,j=.V priracipie that the bOL1E}dEiFiti'S prevail over the suhJ:ty' n1.::IibE%:1"5;0i" Tlhéf ;:>r<>p£;*,1"t'.y wows': be appiiczable arm in "E:h('3SC «:,:.ir<:';;r11stan<:€:ss, ii. is his submission "t.ha1£: the Lower V~E-XppéLI'l--at.e Ceuri e,r1'c3<:i in re:'v<:1fe;i1.1g éhe finding of ihé', "friai ""'CU}§.:1"t.x Se aI:3<>.; it is his C€,)I'1t€:'?t"1'[.i()i} :.ha1f;'. 'i.h<--:% suit. i.;1.s31'.imt.er_i was; *.i«2a'1":[1%1:L:"; 51 §}€."£"i(}{i of 12 5;'€:«31*s:"s {min %;i":e «:f12.z'£'€:g Wéaezé tlhfj p<>$:s€$si<>z':

2%.! 10 RSA 59-§,rc34 of the defe'nda1'1.E$ be(:z>mes acix-*e.1':'~3e ':0 the p121in1;'ff. 'Fhe'1"e;%f()1"e, ii:

is £119 S1lbT1TziSSiC)§1 that the tieiendzuzis 2 and .3 "the sale deed and $L1bSeqL1e't1t.Iy. the ;"e§i:":qLti55I'1111e11t. C'§5:'{_€":2V.'L:i:"iI1.,V§~a?%."§f€3?;1[' of {he first c§e£"e:}dz>zr1t'. as per "IE5?-:is:e.[).1 and E12 {he seaii. c2'~1r:ne to be i11st.it.u.i,ed on 1?:=2..IE:!E%e2fjv::§.i1C1" he.' c::1ai.II'13 Ehat the sail i11s;f;.it.1»1'i'e_ci xreéafs with:'»115A.1£r11it.21:§i0t¢. F'L1rther12'10re, 550 far as 'the eicaincerried.

defend;-mts 2 and 3 Ezave suit land in favour of the fe1'dQe;:* of she}? do not have any right, type in the suit.

property in favour of the fi;rS'£'.

dei'endar:5'f;' V{ibe111.seI for the respor1de'm's s11pp0rtir:1'g& {he Lower Appeiiate Court would comiend Iﬁ:;1.'hV2:3;,'f_ deed dated 35.8.1932 is not in 1"espe'(:7§f 5: {he s1i'it..__pf0}3eﬁ'1.3* and that the reiease deeds said to .e2:eéut:ed by defendamis 2 and 3 do not refer' to the :~sL.1'_t,"p_:"<3}i7'e;:§i,y3_a;i{ii<;éé.:5; the defer}ciar1t:s 2 and 3 were the 2'zbsoiL1"é.€ ()W"[1£"£TS ir;'}3Q:e5~ésessi(;:1 of the suit. pr'<>peri:}=* have comvegged the 'dike in fax,-f_€5L:r of the firs': «:ieI'em§a11't under the registered sale V' dgtersi 20.2.1970 a1i1d t:he:'ef0re.. {he 1,<3v~:e'r fxppellatze C«:3Lm; ' 13:21:13jus1,i'E:'ied in <ii.:+;mis$%':;:g Eh»:-': ::~;L1§1.., X' 1 1 R83 5%}? ,1' O4

8. Ncbw. as couid be see:'1 frema the €\--'i{i€I](',f;'. i,ha't. has been led by '£,he §3a1;"i.i.es. the i'i1's3i. defe11dam. (2%-z1in1s ~_}1';a;2-re aCC§tIi1"€d the 21b:3:>1u%.r: i:itE<;=, 1,0 the suzii, pm§3:=:1*1'.y c>r1__€;i131é'*{::V:g1 the: salt: dmds anci re§ez1s3:;r deeds r2><e<i1,1t.ez;i by dr:':f7cr1_€§iané:;s: 2. and' 3 u11c§er }3.'LX:'5.D.1 and 13.2 daied 21.22. 11_g7g)..;4,1:ci"--5.%3., :'98q:s;~.,§-ii:.;;e{' from Em: date: of the pm'<::h215e.,in: }1as ';>_a.i'ai1 i".h€? '§3/'féd revéizaik:

and produced E3xs.E).3 to 13.1.} t.h;{§L'L'rT¢"(:ei_;V3ts £i gcL:n1e11i.s ixsi). 12 to D. $7'. $0. to be the abs()§.ut:e owner of E:..h€ sL:ii'.AVVp_;fI3A},)§31F:{%\:§b derived izhe title 011 the basis; rm dispute that the boundaifcs - 1'=;1r(: in rcts,peci of the suit Iané beating S:¥\.?Q:73 7§h't:aS'L1}*ing .§._2WheCtz11'es E52 acrcrs assessed at. Rs.250'.~34ps. 27iI}CI' b0L1nd2:1r.ies maniioned in the' sched'L1VEevt.o pVEa€:;i--..

.. , it is the pEa.i1"1tif'fs who approached the Court ax-"xduiii is §'"r:ii*v..t.f1cér"11_1{<) esatabiish 't.ha%; there was a mahar sake deed dai.c.¥d-..__i5.v3.*§ in I'€.§5p€(3i (£1,116 suit. 12-mt}. <:Xc<:u:t<::d by Abdtzi S:-'aJ£.i.21'r§ .£,h_r:"ir father in f&'1V'OLlE" 01' his S€{.'.{}3'1d wife Jahira Bi. j the mahar $33.9, d<::<:=2d z:i21£'.ea:i 3.5.8.1932 zmcji cr<>'u.1.d hear u $e_:f§z} §I"<:x1":'?: this (I(3z"::.z:11::é11.L it ;::e:'t,aiI"1s 1'0 E.1*;€2 Ianci iziciariigg J '§'=/'"'°<-»..__"

E 2 RSA 5394 / O4 S¢1\E0.21 rnea:5u1'i11g 2'? 2=1r€.~§3 and the b()L.1r1<i21:.*i.es :11er1i.i0n€td t.her<-sin are on the I%Z21st.. West anci E\3<:)1"t,h is ih:-;'. C}(}'~.-"'{'.':.IV'V£'E'Fi':'}"fft-'_"_VI'1C land and on the Smuh is ﬁrm land of one Siéde comic} be seen from the :§e:scrip1',i«:>'r1 of the piaim an the'. r1or"{.he'm. sicie. i,he.:'e is as ctouid be seen from the area.m¢1'1t.i£5t1§%i:i= in the boundznfies on the :1or1.h'<~§vi?:3: 'aside. 3fV1ﬁVV21te1*ia1I ciifferernm and the suit' NCL23 fnexitiomzd in E3x.P.3 as Su1*V<:§{ N0.21VV'§11fAc1V 1"11€E1SL1I'€S 12 hedares anci 62;~vg:i;;ﬂas '0:f lamd in E2x,P.3 it is n1e1".1.ti.(m<3d5. V. cir{:umsE,.21nc<--:s. it is 1'at,he~.r of ihe learned counssel for the ,g)r.<)p<-:triy which was given to the gecond _vf:i_fe J43-hi.ra. by Abtitxl Sa£t.a.'1* U..£1df3.£' *?X.P.3 "is the one 'V " xzpfhicth £116 sL1bjeCi';3<:--:%§:te1* of the suit. V ECf'--«._&'1'hGa;g§é:; ii is c:oni€311ded that there was; 21 Inistake in 1'I1E3I"1'i';~..i.'4{)'I1.iI1,§5'f~ t1i}3As1.1it SE,i1'VCf,? 1'11.:1m.be:1". area, it re§<::va11t to note " i~ha"1 in 6135?: ii' ii, was so. €;h<::*e was 2:1 I"1€C€S$iT.y cm the p'd1"'{', of the ;:ts§ai.I_,1i.i'1?i"5; {"0 plead: in the-1t. ef£'r-3:01 aricé ;)1'<)ve rm 8211116'. by 1na£,€rr"i21I V c;rvi§ier1<:r;2. "i'}1<%r€: is ':19 p1€<£1di'ng IIhai':. 'Limzrés wasss 2111:; :"z2;'.st:2:1k€ in E 3 R.S;'1. 5294 g' O4 m€n€i()r1iI1.gg; thér Szxwey mmxbet" in E%1X.P.3 a1'1d n'1t31*e1y 'r;)eCaLzsé3, She p§a,i:1!;,i.ffs is'; their £:=:x.-"ic§et1<,'.e s*;.21i'.e that. t.h€rt3 is 21 m.is3t.ake iii ElX.P.3 in :11er1t.ior1ir:g the suwey number, it. is 1.101. E§L1§"f'i(7Vi';*1"1'{. to ttaméitzde that a pmperty under aha r?r1a113.r Sale deed the suii. pz'opert:y.

1 1. F1'11."i.herr11()t'e. there were the p23.rt.Ees zmd 08 14/1972 wars i1";sf.i{'L:.§%:'d Sharifunisa and her three '{he p3.rt.iiio:1 and s<3pare1£,e V '13~QxSS€SS'if)l"i-n. §3k: '31.f:'1' «s'3'h2'u"e'* Ein some p1'0p€I"i1'E3S. The cemified been produced at Ii1x.D.18. As Q0-éf.1d_be:Esee§i1":.:i:'Qfi*1:.'.L'the V'st;:hv edu1€= of the suit }31'£)p(:",1'Tl"_V':'--,i1"1. _O.Sv..E.\'§i;V--1._4;'. V1€:)"..772"_,- ..._93I':.€ f;1eve:* inC1ud€:d the suit hand as the subjczgﬁ 1.11zitte.f éuii for partition. In the said .<s:.zii., Jahira the 's£'r.(t01:d"\vi§7e xiras the S€COI1d defezncklni. and even "mrhe {)v.i':.}:"1"':Tm~.'}";p1E1i1f1'{Iif-fsVii-*C17£i?~«2i]S() 'the d::ti'enc.1a1"1t.s in the said Suit, in. '--_iAac1::«EVi'i:i:311 -€,_(v3V'ci€a3'{c:%ai':c1f(1111.s 2 and 3. If realiy E11453 suit. Eand was the }31"(3-I3'{:'§.'i}' xé')?fq1§5'?i§d1;if"VS2:i.tar. E";h€*.2'c:3 Crguid have becm. 21 m€r1i,i011 of _1.h<:3 shit. ;3.r'3{~é;:r3"i91'.3.r in the s:..:i{: ir1si,'Lt.ui;€d by the izhird wiﬁi. The " °gii3.,ini.iffss"wézrtst :§€E't;%z1de1:'1i'.5s 3 £0 i:1<%111(3i.11§§ E;h{>,i1* m0t.E':e1", the T s';'.;>{?_(?V€.§-f3.lC§A"¥*€if'A€:? g¥;é:hir'a E23}: e-mzi '£.}1c:=,>3r £'i.1r;=r.d Lhrs. wr;Z§"t'.en Sl.21§I£f§1'1€'1i. .1. 4 RSA 59t§-/ 04 t.hc:t sszaici ssuii and Lhc: €ert.i§i€:d Copy has been pI'OC§iE(,',€'Ci at E.';x.D. 19. '.I'h€y E18358 moi, refe1Tc:=.cI to the Sufi. prc)peﬂy in the wri.t.t'a:1 si.21t.e1"z:1ani: 2:25»; 011:: E)e1o'ngi1'1gg to Abciut Sa1'£'.ta1'.j'"'--t;»Ij1<air fathrsr. . .

1'2... FL1I"[}.1€1'I11()E'C, the j11(:Egn1€nt in the Sui O.S.No. 14,/E972 was decreed by Ehe ':'['1*iAé1I"C<)&_11":'f1; and d(:><::I'<E*<-':* Ciated 3E..10..I9'75 azgd and decree, an appeal was .i;_§1£5: "jRFA 'V No.20/1976. In the said "€h,¢:*<;'. 'I'1'€)...E'f.'»§§€I'€I1C€ of the 51.11: property. That. 1964». VVEiS instituted by the V7'f';.}1c2 father of the ;31ain.iiI.'i's f01f .dec§é1i*aiig5i1 §i.£'1€i'I}0$.S€8SiOI1 of ihe suit ;3n:3perty as against the 15 deibf:d2£n 1s.-- iii--...the said suit a:t1d in the said suit. as xve1E;;'i.E':ere is V"D..{:)VV1'v€51(.'6I'€'.I1Cf3 of 'i:11<~3 suit progaerty, }?3x.D.2}. is of the plaim. in O.S,N<).Ei5£9/}.964~, whe1"eaS .V1;}»V1r1eA:" x§fri.1,t:eI1 sf.23.1.e1nem filed by the d€:f€:11da'r11. V V' M.Os:"m_a1.1.__f;3£x$ha 2111.3. the ;3eI'I.1.saE of the c:io(:z:n1eI1t pm-'{.ai:"1ing E0 'li'[ig£1Eé.£{I1 aiso reveais 11.0 '1'<:*.ﬁ3§'(;*n(:€: E10 the S'L1i'El lanai. E3. If t':é':<;'% f¢«1c:§s.§ i?i.1'€'. srrerx from 2?i'I"1(.)'é'11'.1.t:",1" 2:2.1'1g}e._ p1"2'()1* K} .'_ i'§~":'e~~T§'s£e%h2&1' sgaéa (§€;'.€;".C§ <§a£.€e:§. $5.3. 1.9:-32. §£bci1,1.E S2=1E'1.;'z:r s;»a:'a::"~s said {:3 1 1"} RSA 594/" 04 be the ()\V1]€1' of €116 suit, izmcl. '.I"T1cmgi1 i.heI.'e is no zmcmiimi of the ssuii; SL11.'\»-'ey 11Lm1bc~:1' in Ehté Mtiéhai' safe dc§:ciVV'».'éi'é1§'céci 135.3. 1932, the piéiirltiffs aileassi. C()LI§d h21\--'e pr<)pe1'i.y €'X"fjI'"21{".1' oi' the suit" land $0 as {:0 Semaxr Was; the owzzew of'£.11<: ssuii. i2>.'1'1c;i. mahaz" deed, atleasi, the Iizariie coiitiriue on the basis of the dﬁéii~.%if}d: ':fhVé;§§g]i:ii11'{,ifiS have further failed even 0f Rights of the Siiii land at E3x.P.3.

That apart, if property of Jahira Bi. or to the saie deed and release and 3 in favgur of we first defbgidaizii, dI1& R2 the names of eiiher Jahira or A.a?;:vd;i.i (3V(')""L:E?{d h.8d-'6 f<:>L1nd in the records. The hi-1vc.,110t eVe'iii'"ir0duce<:i zmy" such records to Show as in ("If the suit property havirzg been vested with ei'1.h<::r Fikaciul kfliéjif 1311' or Jahira Bi.

'I4~~. ";.F'z11'E.h.e:r'rnore, the 'I'1.'ia.1 Court coninziueci an error in ._ in §'f3S§p€CI, of R.S.N0.?3 the p1"c)§:»e1't:5,-T' s--:i,c:>od in t:he% _'_ 'I"i£1I}'.§,{3' G? §31a:i1."1t:'£ff;9 i"I.Z€}!.hE','I' Jéﬁiifél E-Si. hm; if if}; 21 fzlittzzaé £';I"{"()F E6 594/04 C<m1n'1iti.::;2d by the 'E'2*ia.i Court anci £135: "rewards reve21§ that {.118 I1E1}'1"£<;"f T11E:I1I.§()I1CC1. E'h<31"ein is not. Jahira Bi but. :0 Jahi.ra. 'I.'),/0. (Bin) Abc1L1i Samar" Sab. So {he Caremi p€£"1LiSE3.§ of £116? d(3:1"'1m<::1i.

at }3X.P.3 reveai that Abdul. S21E.i.a:" was 110:: $116: {:xv:1c?1fm(;"f IV'4I'"V1f~';;:'§?a.tV:£"iA.'£;

-« 4 m art?" and the: land m<:ui:iQ:1ed in LX.P.3 1101."-'fit? .ssA1.I ii;' 1";m:?1* P 9 V ._ _ .

and in this corxtext t.h<~3 piainéiffs cic)g'1'it>'I';21Cq:_,2i're.éiny r:ig13fi: ii). the suii praperty.

15. Now, could be f1*<>m ' of Section 90 of the EndianvfE3s,zjd€1f1':§e AWL, Vilvtf'-is n.ec:<Vé':§séiVry for the p1a.in.tiII's to produce ihe <>rigiA:':'aI'V"'séb2=;ie I§:s<.P.3 is ihet certified Copy o1}E;'}1»:* have not offered any c:xp§.2_111aij<)r1V_Vc'11y*--i}1-:a- original} saie deed waS notf prociucecl ixiatihs S{I'ii'.. f31ZAi'1d.V-§§'Q far as Sectjcm 90 of {ha inclian Eviderycej' Act is 'C§!fiC?:¥r11€.d, it: is very mL1.(:}:1 appiicable only in §'(3Sp€5.E?T. ()if~,"21I'1"ﬁjfigillalvaiiftiﬂléﬁt. and not the <:ertifi<«:d copiess. In CV'i'i'C11'VE3¥§$7..E3i.i'1QE3S, the (:er1.if1'ed copy C€i'1T{10§ be accepted as seC'an'ciMé1;'§,-' t%€{i--ci§%i2'1(:e. F'L,1.E'i,171f;',1']'11%'31T'i;'. the p<:=.1"'L1sa1 of Record :31' Right §s" 2-11: and 13.8 reveai that Hwy wears o13!..ai1'1<::<:i by the {,}I2;i13it:i§i"§V1'::1. {the year l9'?1, étllough GEE? ﬁuii, i.1]${.i.'i':ui'.ed in the " T.}r€~g1f""-1-$282' in WE1}; 'i..§'1<:~. §3121i:'3iiffs; iiept. q:.':.i.t.:3 2,-1E1 z~':.§011g sieimfe ?< 1 7 IQESA 5961-,f()5i 2z.i..1€ras1. afi.ei' the pgsrciiase of the suii: pi"0peri,y by 'the first d€'f€I1d€1.I"1'{. is; In)'; s21i.is.iI2i(:i,c>ri§y <~3xp1ai'ned.

16. Now, could be seen from E3xs.P.1 reieaise: deeds said in have b(3(i'.1'1 executed, the and iihe origixlals have moi. be-en iidi expianaiion offered as to why the c:r;%g};ii3a:1:§:,€;' are not produced. S0 in 1I'1(fv>é1'tiSC'I](',i£fA.:i')'f3j £119 ctontenis of Exs.P.1 and P2, be Even 0theI':¥TiS€§ as could be ._g:10c3ui1Vién§sVi, 'there is no iileritiori of the suit. land and ifi" tide ;tifC:i.i_.':11ési:_ar1Ccs, it cannot iand. unciier I§?xsx.}?'ﬁ1V.;iiic£ _'<::vic1en(:c 'reveals ihzzi' prior to the saie 0f*ij1f1C suii..pi*df.ee:i*t,j,Ii_:15'yié1€fendani' No.2 in favour of firsi de['end;ujt:. it iveigi1.n_i;'hé'=nﬁ:*he of defendarztss 2 and 3 and I.-lftei:

--.'&1_':he €f§{é3C'Lif:iOI1 O£w'£)%;£§9§?'f"1"g"th€ defendant. No.2 has reiinquished his 3:_1'gi1t:s:' iii _i'a2iQi:r of ﬁrsf. defendant; and the sale deed is the u §:;1:'i;ie:':; i°t¥{é2311 Ehai: the suit p1'<>p<:i*t.y wars I3€'£--'€i° (iwzicd by eiihrsr d'{1.c2;i.1'f;1éiri.fv;{i1i<fZ~i.*'c:(mveys the. tiikt in favoiir oi" E:h<;*. first defe3ri.dai1t..~ 4j'.i:}*i€1"£éiZ)1'e. {he §C.rL1t:.i:1y of ma €\»'id€fi(_'.Ef ied 'ray the .7 My 1 8 RSA .3194 [' O4 A§:>(i121 Sat.'<::1r or Jahira Bi and it was the p}r0p<*31'i.y' oi'c1ei.'e11<?§ani4s 2 3.116% 3 which Ii1a$ been sold :10 {tile fi2*s¥.1 <iefenda11t.. 1.7. ':\§'Qw, c0r1°1.1'13.g to {he <:;L1est.im'1 with ziegmd 1§§'£1.i'll£1'[.i()I1, ii. is the (TOI1f.(i"I'1UOI1 of '{1"1{i'. Iearrled "plaintiffs i'.1"1a.i. :T\;:'t,ie1e 65 of the Limitation AC1 _& V' that suit has been fiEed within the be seen from Article 65 of the .Li1TI'i T£1fi:C.'I_IA:

gmssession of immovabke p1"013e'r1.y--Ve.:eVéx21 bevhfilegfi 'V from the date. \xme11 the pagssesg/t§:.';A. de1"efi'o§;1I1AE.VEbecomes adverse to the plaimiffs. --§\ppel1aE:e Court heid that the sL1ui1';.-:i«h5:t.'it'.:,:§§ed E555x>v*e1'1~ﬁ<;§§f1'1i11';«tile time, the View express-3eC"f_ is --.111eor'19:*:'(:-ti' 4211:;-_ é'i~1.e'p.1ai,I1i,iI'fs rlever ins3i,£t;L1£ed the suit for possessiim ef the §$i':)'pe;.4i;;ef even when it was standing in the _ name Qt' 'VCi€f€I1dE1.V'Ziii§VV2 asmd 3. It is 1'e1evar1t: ta mete that as per V. by the p1a1§I1tiiTs:., Abdui Saﬁar was the (M-*11e1' of ¥.?Lr"1'€-:_ ':'-i='_L_:1'iA: to 1932 and that he had given this ;)1'c3p<§:t1.y §.'€)'.J2;fhi1fa Bi. his second wife. under the m2ih21r sale ' d':::ed '*3>«;.1*'...--3 and ifJ2~1h1'm B1' is to be the absoluée owner of the " _$'x;1i:'i.'{3'i'TE3}}€?1"iZjJ and if it was 110E"; in her 'p<9s;:eaess5i.():1 aié z1E0'1"1g ::~;1'1'1.ce t%'_<3.f:'2 the <:§aE.e <3!' Z§Z:<.P,3. the }i}{)f:%i€if3:':%E§i{}1'3 ai' ci:=:fe11£i21;;é,:~; 2, 2=3.m§ 3; ;

ijv'"w.e._

1. 9 RSA 5934 ,1 O4 wouid be zadverse to the i1'1t.ere2si of J;»1hir21 B1 in the sL1I'§. lzmd.

'I'herefc)re. e,v€:.1'1 if Articie E35 £E1p[J1i(?E¥.T:31Ei* to (she fmttis. the suié iI1s£ii.L11,€?d not in i:im<::. i'Zx:-'€21 G?2,h.e1"wisi%, if the p1'O'L~'iE~3iV()-1'_'1.S of Sec:1'.:i(m 2? 0f the Lin'1it.at.ioI1 Act is pe1"use.d._ Jahira righi to possession of the 1.)r{>pe1"E:y' from the c}23.--j§.(9:*~ of Neither J'ah'1ra Bi nor fhc: p1ai;1i'.iffs GR-:'_*:';I'~ i.lf1'E5UI'jlT:','3.1,(:3C§'332?}? ._4€§':V£_'1'i'.VI.'(;-xf. V possession right {mix} "1932 onwarcis "£111 '§31*<3'pe1~i3% x,x:rass'*---sékf by defendani.s 2 and 3 in t"ax?L>i;§*~~.Vpi' t,hi:e ~3This inacﬁon. on the part. of p§ai_mi.i'i"i's is E21E{<:~--.1'1h€ péssession extingguishes their right. in"-t.h'€_pm13s31'%:§,?' thbereby ev/€11 under Sccriion 27 oi.'1,he E,.in1ii.aii:0n"2'\(jt:. V'(',';"1§:: ;'3i"2:);.igﬁiﬁrfsé'ilavc no remedy to t.11,:? ;)0s's:%s5ss_i0r1§af1d {hné suiii to be dismissed on this c0ur1{va1s--wc:E}., "}'§*'1()_Lig})VTA"{.,hc d€3(3iSiOF1 reported in 2000 (2) ALB 70 [P2Lréf):1}V_1Vi P;1}'Ia§2';yj?2{Vvs. Kasagarli Ramulu and others) h.21s E3§3<E;"I1i_}--'§3§.itZr?d L1p0r1"*'m'Claim that the suit" is ir1s1,it:u"1eci within '$116' E'_iE"1'1f.:?,'v'11}.'ih€_CUE1tCX{', of the discussion made above, 1 am of the '{>j3 ini01"1."t,E_;ai: the c1e{:isic>r1 is not at 2333 applicabie to The 'f_B.£',l,S. The'¢o'Lmss:~.1 also relied upon the d€CiSi()IE of {his C0L1ri'. in HR E995 KAR 1.683 (Ifmsappa Vs. S€{:?1.h'c1.1'E-}.I1E} *"wIré;:3;'eiz': when 21 perso11 has 29: :":ig}"s1. of €>xx;r1e3's'1r1i1>, it is 11m'.

",:1e{::t3sszary fur £.§':e pi.2'~1E:'1t§§fs is S€'?€f:1S. a <i£:<:12iz.1"221,i<;zé zimzci :1 szzii, fez"

ﬁx"

$-

20 RSA 5021 p<)s3:--:eSsi<m itself" is ;s*L1ffi(:i(:'1'";*{'. €.hé'.I'€ CT£i1"1I1()§ be any ciis§L1f<~? so fat"

as the: prirlcriple is c<:»11Cemec§. 13:1? even {he smi. if i{"é§3 '3§,§}"-bﬂ

1.r<:*.a:.ed as a suit, for ;3(}ss£3Ssi0I1 911]}! ii <'.a1'1I1<>§. x£?iItE§§1'1 period of 12 years as the yiglaé. to se€rE< the p<3SSess~:{i::n z:.;:caajueg:i in favom' of the p1air1t:iff much ea1'1ié=1f I'.0:-AE:'.;j§<Esg1 Z\,_§ .jaf1'"1d.":[3;2. =a.!j::. ihai View of the matiea'. "I a1n.Oi.'-@118 (3pi'f1"i(>r: f;?EV€i 'E'V 1],j;(i' I,:{3xvé;'_ Appeliate Couri. Ijhmugh its after eVa1ua1:i.r1g 'the reasons rightly allowed the appeal and 'frhe subst.a.r1tial que$i.i.0n of law E'11:3._21i'I?Er$i21t'i«\,%'véi':*:d.....t%;i'0Ceed 'to pass the fcyllmving:

The aplntéai 13_CEfS_i;aiSs.r;€E.»»wit.h costs.

gig;

E3333

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Karnataka High Court

M Abdul Rasheed vs V L Shivappa on 8 February, 2011