Karnataka High Court
Sri N Venkata Reddy S/O Late Nanji Reddy vs Sri Peddanarayana Reddy on 3 January, 2012
Bench: K.L.Manjunath, L.Narayana Swamy
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BA?E:;> THIS "SHE: @3m> EBAY 0%' (EANUARY, 20:2 j
PRESENT
THE HCINBLE MR. JUSTICE K.i:~,»§\iA_NJU'NA'§fH.--V:V~
AND THE'. HQNBLE aim. .gUs"f1€EL; ._NAR;5:15§i'€A 3':fi\f*;é;;xg:*:<i, :3 Rm NG.2G'?é 0:é*2Q'<:;5 ' BETWEEN: -
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;8;::s;§:;>g:L§;"<:?Am§§ §§Q:g:R' :;:§'*:::::§:?;~5a 22$? '.:«3§ SRz5N.C§"<::a%:LAs§:R5:s:~2;m RE§B':'I $,z°<>, LATE: g{%%.NJE REQ§':i M " " vafagzs .;:,g®:;:*r :59 YEARS §:%;3::;:§€i:;"j: Hi" ?"é§"§"'§',£aPéR'?%éjE :Bg<;'§:§::3;:,§ rgigzja V" .E§C3LAR QESTREC'?-5612?}?
ES} 1}) SM'? ASE LAKSHi'v'EAMfviz'1 {RESPOE\§§}ENE' NO,'3%} SMT'N,GAN{}PxMMA {RESPQNSENT NO. E0) szvmam LAKSHMAMMA , V §/O LATE PEZDDA NARAYANA R£:}_:>'i3_Y WIFE GF GANGA REDDY V' AGED ABGUT 63 YEARS ?UTTAPAR'£'HE VILLAGE HOSAHUDYA P138?
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SPi'§?_R;A§§;i} 1 8/3. :$3"E: ?§x1GA§€$: REDDY 511 £933 A:%.:;>:jT 32 ":'E§%EsS . ;§%ESE'§EE\E{,§ 2;; ?U"ETAPAR"§BZ 'sfELLz%CxE
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° '-» __ REéPQ=N§;'E:NT;s AND BEECREE D1:1:?;.@§1:.v2Q35'=aA;3SEB' §.N iT"§.';3*;NO.38/93 ON THE FILE DP' THEE" 'eJ_EJ__D'<€}E" '~:'::+R,@N; AND JMFC; CHKEKBALLAPUR;._DE:C§»RE§L§NG'T"1'}{§;'SU§f{"EUR P§RTETE@N mun SEP§RATE E}{:)E;5%:§§:fS:EI©mE;:::'- _ THIS g1;PPEAL'Vv::fi®,Ni:NG%'"GN.EGR HEARENG THIS DAY:
R/LANJUNATHQI, DELBfEE3}3ZD'THE,,FOLLOWING:W V u QEDGMENT Zfiié avers defenfiants E :9 H in G S N0a38;}'.j9}3?.__:$i:'v§:_2:%:_ cf the Cévél {Sr.§:1a.} at Chickbailapur 332$? ms' ::i:éEié:i2"€,€é by ':E2€~ r€:s§>01:fi€§1ts hesréin ciajmizag 44" §$,:;*:'i?iui:0:3.T§:3;& "s€paraEs psssegsian 9? ihsir haif share if: 'she V « _ V ":7~_éi":e§!.31€ §f8p€?"E§?'.
-»2-, E'Je E13326 haaai €323 Eaaigsid cmmsgsé far Ehfi §am€--s. 9' ' " 3% "$136 admiitfifi £3353 233% as hsreérz §§§3§€§'Z {Fr mma«m»mu«mmwmwmWMm"m,..m.._., ,, {E} Sm: Eiarmmafizha Raidfiy had mars 3033;. Fsfida ffiarayana Reddy amé Nan§i:ed.§Ty,_' ' Ready filed Ehe 312:2: agaéng the C§€2ZT§d:':%f:f:*;;~';0f=§':i%' Nanjireddy claiming partiiian ami Ssgparaié pQ3$'é§SSi{;:1._Qf3 his --. "
half share" During {E15 pendsncy @1%tii3_<{: Siijfiitg' Narayana Reddy éisd anfi his LE8" .§é'cQrd.
{ii} According ':9 'ihe__ the piamt Scheéuis properiiefs jé;Li;;;":{ and the parties are 35 law and ihe plaintiffs shhaifé"' ihe plain: SCh€§1}1€ properties. 1 ' ' VA ' H {iii} The d?éf£*n£%a¥§1%:_$A'§{>fi{énfi€d that iharé was a prier ggziéiism I:_1az:sg'1Eé;i{s:23..«pEac€ semewhers £11 E9332 and the e&:°1:$r' €::a§--v.__§;e§:*t§i£<:}n wag Eater rsduceé Ema writizzg".
.1 '»f§h€r€féi<é:§" fi1€& by {E36 géaéisiiéffg was $39':
::':a§:<*:V*:a.§:1abE;e;''A.V . é .«'§f'he '"1i:':a§ Ceuri based gr: {ha gbavs pieatiirags V" ' - §<::r:::_3;:§a;:é:.i' stfze §@§{>i;é;§I:§ $332333:
{E} De $326 pZ[a§:{:'{§féi°s prirva i/hat 3&6}; ajsfi W€f€ i'§}€1'?1b€'I'S 0? an undi:zid:»:é:§f1am_§1§ 3§2;::§"?:i_1€"1:§i;ii"'. Ssheéués properties were Ehe§r'j._0ii3_¥: asgéts 8%:-, 9:?-1vé"~ dais GE 8111:'? V' n V {2} Bass éefeaéant prgvc ma} fiariéiien bsiween his son Gangéreddy gf;:):':.__ '£325? é"::f&: §"; « _ éjfid «gféfandants EQO, I aaé 3 §§:~ agaa which wgs CG}3f§37?33,i'3 i ~§#é :j«' sf §8;E"i£iiC3i"i daiséi {3} Bees ihat {E16 guilt scheduie £a 'g:ésL.§ex§;€§:? §'té:::S' {&§ ami {b} 1:: §ara-5 3:" {he piamfi . are v"s. :=--:parat€ assets af the mdéviduai shargrg A . ':.3z;:q;u§.i'}e«ff§ Ehs aE€g€s:E fivissiarg in tbs famiiy'? {4} 3351:: .};§Ea;i:::i,f€3 paws ma': E§:1€::«; 32% aniified 1:0 3 AA Ef3?{5--Sha§€ in 333 $26 isms 95 $36 Sufi: scheézzle'? V' rgxarhaé rségiefs am $26 parties as éniiiké fie?' 55 Afiiér attsmpietisfi 9f the evidance $15 $316 ~ 'She d€f€ndaI::ts' evidencsg the §€f€fié8_.{§§.S__fEfE€ §.V"f{§ ' agmemsnt said to hays beg: sntarézi :1:-{cg 3 b€iwéé:é"'E%§_§{:E:; A' Namyana Reddy and E133 son 'S;angif€:<_:1'd§; 333:? AV defendants :0 Show iha aariier ' :§:iaVft:ti0n.V"'~-- giainiiffs objected far mariéing the d@5_i£1;§§é:;f__':§Afi«.:_he ground that {he Said documfiné was insuffiai}3;1é:g§rV*--;?he triai Qeurt upheid the V V%::§;'eiAciefer:dants ware net: afiawad ta _
6. COUFE in net allowing the defendanxis the dsfendanfs filed QR? bef9:fe_ti'1is "Ce_:::ri 'RAW? No§3398/2602, which 3.3.?
€3.::é€,_§t§ Eéfé:<:i§$f1;i_$se{i"§:1~--8'.'8,EQQS 011 {ha grauné thai SR? wag;':@§s: :i:Va,§r:v:é::§a?§is3. éué $0 a:ne:1§::1e::§ 4:0 the Cecie gf Civil 11$ ':9 §€ §b5€:'Ve:E Sea: {ha gmcéedings $36 Eyféi z Cf'%£:>:f%1.E"?f gags siayeci dmizzg the §end€r:s§7 0f the _ ' 'i2*§'-1§,1ne3rv: §2€ {E R P was éismigggé $33 8§8.2@G§, {E15 Eriai §7§X$é héamig' @333 $528 32;}? 3:: E, "§2,2§G?>;. Ea 3:6 Em: a§p€?;a'i:i:*:$ fééaé W P ?€€:s,2Q833;"2G§}5 wézieh 'YE':
'fly peéitism came :3 be éigmigsaé GEE} 2z3..}_G.2£§ 0 ?'" fE:§%zifi became igfruéztuaug bscauss €116 trig} :Ca;;.a:r5t"»._h'23,e:_f';" 23§f"€afi§,z' dacrasd '€116 Sufi.
?. E': is {ha C386 sf 'aha appéfia;%:':§_ €hé:~§{fE1én':t§h€ Case was pfisied on L E22085 behinfi ?Zh€ back of the appefiafits affifif CR9? by this Cgurt and the samaé si§€'é;re:::i7G§:'» }A.}3 i§u.2_Q§35 wiiheui giving any @pportL2nit§'€%0 :9 pay 'aha duty 83' penaéty £31" '£5 the €ircumsian<:e=s5 they requestvVV"t?E;;e«.c§3u1gf;' the judgment and decree ané remand V ';.":.':a;:t<A3A1* ihe iriai couri far fI'€Sh cQ.;1s§é€r2f.;tien_ i1E a<:a:G':'C';21:.1_;C'€ with law. 8;'«E'}i~?'v'i€8.~fv%§'€vd ceunstsi fer {E36 fegpgmdants has 320$ é§s§>L:'i<?d3' --.f:E*1é"asgeszs 1:: éhis a§p6aE.. it is nest in T:* §§S§::ui@ 9&3? Eiag §3€€fi ad223;r*;€::*d fimm :%.e-.E-2':/Q'@:\3E 33336 'Qaék 0:' 1326 agpeiiazgiig ami {he sama scamg E9 he «.§;e7¢ :;;e§*e:é egg 3 33.2305, Acsarfiizég is us? EEEEQEE '£336 CE? {TEEEIEES is has L«-- ta?§§:3V:§3s€d GEE 8,8s2€}{}5.§ ihe 'iiriaé €3Qi§_Z'i hag Cammifzsd ELIE afar _E{}.
in advanciag 3316 case 'aeshmé the 'bgecfgiEéf'€313 .ap3;;'éA1f2fi§:§s;-- 'E25; afi fa§rn€SS, ii wag fer éhs trig} Ctgurt {,::3;_ $~:-éfvs 3; _:_i%<é'}3:y"~ advgzzce appfication 9:: tbs isarnecévéciizzséi 3:01?' aipfiélignzs V W110 was ?€pI'€S€fi'§ZiE1g them.' 31/1<:§..V'i:1*:é:j~ 53*._giViiig"~:;€:3LSo:1ab1€ opportunity ':0 'G36 appe1Eanié.T_'iz§'§:§:€ matter 0::
merits. _ _ j ._ _ 13, Th€r6f0_r.é;.. 3;r:?'e_gz2_}ari1:yij«*ha$L568:1 ecommitted by the Court b€§_Q§,v principles «sf natural justice: and '".§h,e:fr"€1 --p:5oC€dm'€ in dacrefing the suit, in are of {he View that ihe judgment a:1dxde'{i:"€:,éA '::sVf7"£h:-('3 tfial court is :0 be set asiées and 1:}-:=V:':V": :'*:":3;«ii*L'<'::'{'3':3;~::s *:"{%._b€ 1*§éfii}é;fi1ded to {$16 Cguri belew far fresh €@nS%éc:ré;£tiQr:v--.,.'_''A '' .
23," Ear: ih'<§."_':.;€S;:§3:$ the gppeal 3:5 ailswed, The jzzégmreat am-64$ gm; %:3.a.2sa5 pasged in 9 g N<3;38/ 3993 by {E36 ': {S%.§::.} at Chickbaflapur £8 hszrshy 36': game. This fémandsé $3 {$36 Eriaé sear: fer frag}: $Gnsi§€ra;::7<:>::: V §'1"::: _4éLC'$GVE"§9:I3{2€ iéJ§t'z: law. '3' 1:33 €332 Com"? :3 éiérsciséci is *-..§§€*:é::'r:":§zi:s §h€ dag? 3;;/:51 gazzaicifg §ay€=;b§€ by {$16 a;::p€Eafi§§~ §""i: