Kumari M Mythri vs Sri R Muniraju on 21 October, 2011

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Karnataka High Court

Kumari M Mythri vs Sri R Muniraju on 21 October, 2011

Bench: Jawad Rahim

1
IN THE HEGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21" DAY OF OCTOBER 2011

BEFORE

THE HONBLE MRJUSTICE 3AWAD R_A_H_'I'M<  _

C.R.P. NO. 234/2010

BETWEEN:

KUMARI MMYTHRI . 

AGED ABOUT 17 YEARS-,._ '*~._

SINCE MINOR REPRESENTED  

BY HER MOTHERAND b!AT1JF?.-AVVL»EA
GUARDIAN SMT.A';'3r1N::3DA.    
D/O K.V.ANJENAYAPPA',T._V.7' 

AGED ABOUT 39)fEARs,_  V 
R/A No,1.041/2, T1LAT<A:AGAR, ~  A
OPP: sARA;;TH:c-:,1:\=;{:C   

sAARJATPUR'A:RoAD,A  '
TVVATTIBELE, AN EKAL}
'PIN. ~'~ 56'2.'1.Q7   
- -      PETITTONER
(Es?$R1,VG0uT*Aa~A_&-RAJESWAR, ADV.,)

_$R.::.R;;~:v:uN1RA3u
 A. VS«;€«C2».E';AM;A1AH,
« 'A::'_E§ ':§;iE50:_.;T 50 YEARSE
Rx?'-; TA:TE3,1®41;1, T£E.A§<§\5AGARf
QEEv;"'$ARATHI CLINEQ;
'~ VSAZREAPUR RQAEE,
,ﬁx§"§""§IB%iE_, A?xEE§<R§_,_;
@E§'«§ «A 5%: :0?

 "T2? E,E\§AGARA3i}

S/Q LATE CHIKKAVEERAPPA REBDY

 =5, R
I;



2

AGED ABOUT 55 YEARS,
R/0 YAMARE VILLAGE,
SARJAPUR HOBLI,
ANEKAL TALUK,

PIN W 562 125

 NEsPDNDEN'Ts'.._""H.

(BY SR1 H.N.PRAKASH 8: SR1 H.MAN3uNATN;_A-Dspisgg

FOR R1) 

THIS CRP FILED U/S 115 R/W SW48 A.IITTD.IN,ARDS AffT'--«.. 

AND S--8(5) HINDU MINORITY AN-D"'G'uARDIANsN'IP'A--CT,?»3
AGAUBST TGE IRDER DATED 03.=10.2.GO9 PA'SSED=.IN__ G,.8I

w.C.No.5/2009 ON THE FILE OF'-._THE 'C.I\.«<II., 3LjD.GE._
(sR.DN) AND IMEC, ANEKAL,' A_LLOWING THETETITDN UJS 
8(2) OF THE HINDU ¥V!INORIT_Y*~._Al\iD C§.UAF§DIAi'%,SH'IP ACT"

TO PERMIT THE FATHER AND NATURAL GUARDIAN OF THE
PETITIONER To ALIENATE THE-.'SCH-»E.DuLE"I>.RDPERTY IN
FAVOUR OF INTENDING f?UF?.CHASER, AND THE SAID
ALIENATIDN IS FOR T_1HE'I..E3ENEF'IT».V'OF THE MINOR
PETITIONER.  2 ..  

This  cDm§iT_g' oIT AfV€) I" ?i€'€:iE'iF1g this day, the

CO L: rt  afi  t»?I._e   \f'J.E4I.'IQI'_.
WgVfwDADER

 ..i\'!iIIoT" vsfhcsé pfogﬁérty has been Eiquidated purporting

 gE5.E.,I5'si.._II~.nd'e.r t?:e ﬁé'r'TTIission ef the court has assaéied the

 'V%:";_r.Nier::§i»~e*IIe4NVI§;.:8I20% DII the fiie sf stévii Eudge (Semis?

 Anekai,

 A2,  *~::§§§?Zﬁ><ZELEa§ fags are:

a} RDSDDNNENI zID.1»R,§iEunIIIN}, Na: genetic fathsr am

 T. ,...}DéaIT:tiff~«§I'zDt%IeI* ﬁviaaéaj facet} Iurmeéé 3:: their marrieé Eéfe

ﬂf
.»  /I
 ,5

'N2



3
consequent to which Vinoda fired a petition under Section
13(1)(a) cf the Hindu Marriage Act for divorce. She
succeeded in obtaining divorce by order dated 1.3.20§52e.as

evidenced from the proceedings in M.C.14/99.    'V

b) Sebsequeritiy it appears as per therwedi/:i~sve"ef we!i'!}"  
wisiiers, 13* respeedentwfviuniraju :exe§:ii*czed"'~raa

gifting imrnovabie prepe=:'t§:__ be.=;V_ri'riq rV»s'i're,':4_v«'i\ie{.S.6,

Khanushumari 776 formed ezrxf-.:QiTr' _Sur\}e',ré_VV:Nd.3$s]éif1 and
384/2 in faveur of his 'd.._a:7:;;r-ghi:-erm;2.ei:itier2'e«re 'hereir': and under
the deed, aepoirrted Vino.d'a',V  :ea"iE"era'i:§mether to be the

guardian. 
C)  gift vi'i'a:s ..a7<;~c:ed'ced, possession was obtained

andéjmee the i*:*:.i;§'70Vr became the ebseizrte ewrier of the seid

:Apreveer§g:}A. _tEe_ferEher actiee, aii ee-related reeerde were

reemtee: i_~e__rrfe'r""eeme. ﬁuriee ere eeried, :3': reeeeriderii:

fiiee i\f§;._'fC}»<::;;'®§ en :§,12gZQG§ ageie seeking eieeree, but

it   eri$§3dre'er tee eeid eeritieer

 d} Some 'errreieter en 25r3r28§§,, he fired Q &

 "':.ire,3;ee imreidrig Sectieri ere; er the riirrdrr friirieriiy end

in
1- r
 7;?--. //

fzgej 

E/'J



4
Guardianship Act, 1956, seeking permission ta seit the

preperty referred to above gifted in favour of thV,e.Ve'n;iEezjVor.

He brought no person into the party array. _

was ordered in SAMYUKTA E<ARNATAK_AV---.f§j1}:'t)3VES0tiedA  

22.4.2009 showing posting of the petifizida 

The fact of pubiécation of notice Wee" not  

petitioner or her guardian.

6:) On 2.7.2009;  the Case ex parte
and produced'  55 the teamed triat
judge     dated 3.102009
permitt.i.n.g ;t;1?";: him. Armed with the
said oir.de':',' pitfoperty for Rs.S,30,000/- in

favour ofﬁae.V25V"._t'éa;jeﬁ.dent under a deed of sale dated

 2().,E:§l:.i2uO0:¢;€3. Txhe---~Z5'f_?f___respandent get the retards before the

»ae~tEfze:i.§t§'es'«.._%rsetated in ms name arid thereafter er:

Seévids the aame ereeerty ta the :33 respaedeet

.q feta site: 5% §1:s,?;58,,,000;'--, Aggeeved by {hie ea': ef the ES:

  %e's§."2;.eed9eet_; the méaet Ea ea téea $€Eé%%%mz



 

6
4. Therefore, it is necessary to examine whether the
court Ceuid have granted such permission, and if s-Q;-whet

were the duties of the guardian. The answer 

the negative for the reason Section 8 of 

and Guardianship Act pestuiateszgv

8. Powers of nature! gqardiang-VH.(1) 'tgt:'.e'1iAde"tL.*tev$'=-4'.
guardian of a Hindu n§iiwo%~..._has .p5ewer';.V_s':§bj'eet"'to":
the p;'ov%sions of this Sectéo-r§,_ te» do e%%«..e_ets tishich
are siecessery or"'r._easo;ria__btie:.erie~.,4p:eper"Afet the
beneﬁt of the :r%.a_;i:;,r"  meatizatiee,
ptotectiorgor berﬁeﬂt.atth'e._i':f1ir:oVr's;.et=:tete; but the
guardiee  'i.§':i:'-'nth: "€:Vase.V:bi'rz'dv--.tt;ge minor by a
percéoieer---to've'tie:n'tg:--.,_  "ii " V
 (2) _3'Ahe_--vVeeettefe:.<V:gtierdia--n shall not, wittieet the
Vviereeioius ;§et'm§s'si:§re---.ofV..tt:e court mortgage
'V {»3,}_V triiiottgage or charge; or transfer by gale;
a;gift;-- A. e><ci;2e'r%'g'e'V er otherwiee, any eert of the

~_virr:r's:«::;4;%a_bEe ereeetty ef the reéeer, er"

.  keg ieeee eey eert of seat: eteeertxg fer a
item: exceeeéeg five yeezre at fer tetra; exteedéog
":'ee;"e than erze 'gear eegseee the date or: eshéee the

mtee? wit: etteée mejetétga



"?'
i

(3) Any disposal of imrnovabie property by the

natural guardian, in contravention of sub~seci:éon"'----.

(1) or subsection (2), is voidable at the instance'

the minor or any person claiming under him._j""" '

(4) No court shall grant perm_i;~3s.%n.n to
guardian to do any of the acte rn:e.otione'd.'   A'

section (,2) except in cases of rieclessity or_"_for"tlie  '

evident advantage of the nﬁnog'.

(5) The C3uardians~..__and_fVnlniarrcis  189d, 'shall
apply to an in "4rescpec't.__ieVf:v aiyapplicatien for
obtaining the perm-iesion 'o-fine".cec;%.tv.."Q.néer sub-
section ;~i('2'};.L."in all ~:a's._..lf5 ii: were an
appligatill/3n)fer-':ebtain.ing~.the p'e:rrn.ission of the Cour':
under-Vgeetian 25; of arid in particular-

 llll    invlmconnectéen with the
a--pp§icatior§V"siia§l=,oes...:ci'een}ed to be proceedings

under i:natV';'%.ct".i2v§t§ii'i"n. the meaning of Section 4~A

A. -- thereof, 

 {bi} ):V5€3'v~$'3'L;§V§'t snail ebserve te pmceaere and

nla'§re--.%{ne power specéfiee in sobwsections {2),{3)

it 'an<:i.l.{ii»§"e€.18ectien 3: ef that Act; aria

'''{c} an appeal snali iie tram an Greer ef the

man refusing pernrneaien ie the naterai guardian to

 as any er" the aeta rrseniierzed in se'p~»secé:ie'n:{2'; at

A this aeetier: ion awe eoert te wnécn appeals araéeanly

iée from the aeciséens ef 'mat ceert.



(6) In this section "court" means tne city civil court 

or a district court or a court empowered 
Section 4-/A of the Guardians and Wards Act,  
within the iocai limits of whase jurisdiction"  H
irnrnevabie property in respect cf fm'h'§'c§f:'_V.gnéw 
appiication is made is situate, Qlfidii. 
immovable Dmileriﬁf E5 siti»'§i:b§*:2'  withiﬂ. "the" DV
jurisdiction at more thai%i__é'3n.e such :cnn_rt;.:vrriVe'ensVV 
the court within the  limite'-.Q_ufi":wh:£:gse

jurisdiction any poitieh 0f.V't'h'e*,:§r§3pé.*ty is sittiategi'
S. The mandate of $eVctE_<V3e"_$ fun-ci.e'u5Vter§~1y is to protect
the interest  miinor, "his"'ve:$t:éte....afhd to permit oniy

such acts §'§or.:::i:1si;s'i'iEtenéré1tf§nd.r@255 may safeguard his

estate:*--__  the 13' respondent

n1isrepre§ent%ii:,gx'tifie't._ he is the father and naturai g:.g3'r':£ieh', §i&ed:i:E1e.,__;9;et~ité@n under Sectien 8(2) er the Hindu ' i.'}fiEr29ri*tyj''eafiti''''{3Lserdienship Act eeeking eerméesien te seii t'he"Vi§pre§e'--rj:jQA'eI=eiiftee te his eeeghter, ene the tréei ceert w§thc.;tstA.Ve><emEning whether cércernetances enumerated in V' Sieiltztriéenﬂ 2% ef the nct have eeee rneée eat; greetee Awggerrnieeien and straightaway ereceedee te eeeeint him as 5"', 131g 1! ./ '/ 3:

guardian. Armed with that order, the 1" respondent had Eiquidated the property of the minor petitéener.

6. It is atso interesting to note that the 3earned»._4:'tr.E_e! judge straightaway proceeded to grant permiss%'e'n--«'.,te_J:

the property without imposing any condo:-t»iriéj,..:'e3{zen circumstances so warranted. The5=__erc_1er. Iimpu.'gr1'ed"'patsee;d.A by the learned tréai judge ts: not EVhe.V_confer:"n't€ty~ttie provisions of Section 8 of'Vt4t"'tt§e .uHEr1"tf1'a;,:ittvtinevjgity and Guardianship Act. p;:rtrr;~§.s3,te'n_granted was te alienate for the._ beneAfi.t...:'e'f. ttxeg ';Th:.:s, the 1" resp0r:.dent'_'?§'ae_.; ::E:ree't_er_ d-eeign, first created a sale in favour er jeggzmfréstpoeeearrt~'aas free': him get the eroperty' transferred ute..,vhé'sv.eae*:etv.Zt bears testérrmmf te his eénéster °=e;e§i*rgr1?eff eferzeiveetee between him and 2" reeeenderrt te t--..tVt:.e the rreeer. Safety it eee be eee there is c§e'e__r ;fer%:fVE§j'et er' interest eetweee the rreeer eee :5? reeeerteeet eee the teat eeert eeeéd eexze eeticee it rather '' ..tE":-eetréeeeeéee it te greet eerreéeeieeg The ireeeeeee erefer; ﬁtzerefereg is te be Set eeieea 10

7. Besides, as the order has been obtained by the 15* respondent on misrepresentation and he has induigeci in acts covered by sub--section (3) of Section 8 of tiiet' Minority and Guardianship Act, aii transactions'::iiavv.eV' "

heici voidable at the instance CV)-f'"iZi'i'€3.'F¥'ti_i;3OEf;,"f'VS¢i'i'iVCe.'_:'§hé.V' it minor in this petition is chaiiengihe'.tne_A_saidiit:'ans'actie.n«hit:._ by sub-section (3) of Sectiori:]8,A» ithnas that " ' disposal of the immovable prot§3ertg§----by~-the 1i*';*es;3vi§ndent is in contravention of subisectioov sub~section (3) of Section I»i:ii'i*iority«~:.':i'nd Guardianship Act, and the're'fo_re,- i'ro':_}:i__.;' ii'

8. iiatiie icii%ciii?i*i:;i:?:aifi_:cie:.<;:,ufchhe if' ?€S§30%?'3dei'ii is directed to acc_oi,iiit"Eorthe'Vii'iAo«rfii'e$g"iii*ecei\/ed? if any, on behaif of the i§:i:ti:Eit_o tEiEV'i*ty-------sieve from today ens restoie oreperieg sizanes eiiowed in terms of this oreeiz saw is s

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