Karnataka High Court
Vijaylaxmi W/O Megharaj Hatte vs Mahadevappa S/O Kushappa Mulge on 7 September, 2011
IN THE HIGI~I COURT 05' mmNATAié+:A:' '
CIRCUIT BENCH AT GvLBARt3é&_ I
::>A'm:a THIS THE ?"i'fi DAY £:3:i*'S%:;«is:%T';E',:x;;B::g:?:.
PRESENT :_ ' _%,%,%A_
THE HONBLE §\.::fR'.}__3"'siJ.§'I'1(3:'7: :;\5gK.:3;é;*13:;.;...
'ms: HON'BL§§u}{<fi§g§§gr} .E?3' RASiVA3/IY
A/W MIsc.cVL.Nc~.., If':5i38j65~Ao1=+ 2009
#V~Ig1f'A%cI2;oB%.r§;o.2e:3%VpF 2910
A/W MIS{3.(3_;?"L.N0.1?S353_1;OF" 2910 (PAR/POSS)
IN RFA Nu-.Ei020';'V2QO9«._ .,___ " V
A/W M1sc'.::vL_;';sz'o.1':*s33"s:; o%r%~2o;)9:
BETW"EEN:' -- .. if'. _V
1. Xs'ijaVjflaXmiV _ . .
W/Q E\!1eghara}.H$:tte.; _
Age abouf: 2»?yea:s.; ' '
Q*CCiAg7;'i€t§1{L1ft'3, '
_1%i€>g:seh<3§ii«,v .. ..... .. v
~ »§_f§a§.3;w:aA:zL}'£?*s%';f_a3 Eviahaéevappa Eviuiageg
V' " Béagavfiiaiggazzé E351. Bi<§3.:"~§8;§sflLE%9
yé:.Ir$., €333: Agrigtuliurs
. §§z'h$uS}€??.1C¥§§»
A ._R;'0 ?*.§ar*U.:';7a., Ti; Aianii,
313%'; Aé$:'::§Ti)a§ga§
N932; :'{:r$id§:'1g at Viiiags Yaiiadgziisiéz',
ekgpsiéazéig
éfismzzqsm in bséézé
{$33 $33 Sgaizizz Bi. iyiahajaaz, fiéyasaéeé
m
AND:
L Mahadsvappa S,/<3 Kushapga ?v'Iuigۤ
Age: 60 yearg. QCC: Agri.
Rig Vifiagfi Earefia,
Tq. Aland; Dis: €3u;£barga',
New residing at Shiva Niwas,
Bhaxsani Nagar, Aianii Read,
Gulbarga-585101.
2. Jagadevi '
{Ciaiming ti) be ihe wife of
Mahadevappa) __ _
Age: 38 years. QCCZvHi;Z*lf§S€}'iO1d; , V
R/0 Shiva Niwas, Bhmrani 'Nagavr, AA " --
Alanci Road, Gu1ba:rga~i385I'Q'1 '
. a R68-§0r1den'£s
(Common in both)
(By Sri. Acivocate for R2
Sri. Kru.pa..S'§1gar Fatfl; Advocégte for R1)
Ttlié Seciierz $8 R/W Qrder xi} Ruie
I of {EPQ agairxst '<'3rde:' dated §8.08.:;O{}§ passed in
Q.;~3.No.8/::--Q0g3 on.1':he_f:':s»-~'%'af the cm Judge ESIzD:r:J, Aianii,
§ar:_1yv:'{;::::'e<3i;<:g fizé s3L:i,f..
2G{)§ is 31653 umier éfjlrfier XLE R333
2 ' gxi --QI~'f§";;~i'a.§g'i13g" is ailaw $113 appeiiants is gzrodmce thé
».:iQ€ui;1¢:::s' rr:\i§::.iie::e;:} in {be $13': as additisnal §{>z:u:::1€n§sf
esézidénsé. furéher graysgi ihat {Elia §§:3::"§§& Cszzrf may he:
§§éf~§.S€§.~'$,{,§ 4:§:'€§}'}&Z':£i the Qriginai suit is {he Trig} £01232 :1:
aréér f:'i3 r€?c:3:*§ 'iks fiiififinflfig $12 $123 i::*Ler:3s§; sf jugtiss ané
€<:§i.ii'£j§av _ *
IN RFA Crob.No...'?.O3/2010:
A/W MISC.CVL.No.155fi31 OF' 2010
BETWEEN:
Mahadeafappa S/Q Eiushappa Iisiuiga
Age: 65 jgeam, Qcc: E:X»(ZiQnduciC::',
R;/{:2 Shivaleeia Efiilaya, ._
Qpp. Aland C<3§0r1y' B115 Siand,
Aland Rsad, Guibarga.
{By Sri Krupa Saga: Patil, Adv$c#te}_
AND: A ' VA A Z
1, Vijayaiaxmi W/<3 Megharaj Eiatie, " VV
Age: 30 years_:;O_cc: !agi*i'c;1B:u':"a;*.._ '
R/0 Vi11ag€,*'§\r1g§gutti,_ . 3 'V
Tq; 8: Dis-:."»vQ4«ul}:3a_rga,'._' __
2. Kalayxfathi. l_\/Iafb1_iaLr} Mtfliaga
Ag<7:'i 51 years, Agricuiturég
Rf Kfillagev §§.".{3;ii{_»Z>VI'1:3L,' 'ETQC Aland,
Di$t:.'Guf.barga;."n ..
New R;,fatVYa1L:2.d"{§:m{:ii '
'Sq. Ba$3::aKaV1yan,A'F)is*:Z Bifiar.
V. ' 3? ._'}§3::,g¥a:ci:gVw;j 'g}\,7[f"C;VEV'f.§.11fiC1€?\2'a§}33.;
, Exgez" years, 30:: H0u$eh0E§,
R/<;v_S;%':i%;raiés:%£3; N113}:
éianfi-.Q'a}en§ Bus Siazzd
$3335: §?'§;>3§'i Gulbarga.
> ' E'é§5i36:1tE,€1:zi:$
{ésmmen Ea beihi
V, g';3;;.=:s:i';" Sachin M; Ma§1a}an.g §:.éi¥9$ate for 1'11 3: R2
r Eiarshavaréhazz R. E5/iaiipaiii, fiavecate fag: R3}
iéfivéifiitiit
. . E Obj-éé'inf' -- .. L
iCi<j:_nn1:>v;2...i:1 --7t:><:)th} 2 . '
This RFA Cmb. is ftiied under Order 5;} Rwuie''''£'- {5§T.fi1€
CFC, against the jmiigmant anti decree ~:iaii€2:E_
passsed in Q.f3..Na.C38/2088 an the {fie cf the": '{:§vv:'} ;;¥i;;:1;§'s:,*
{Sr.I".3n.} at Aland' pariiy decreeing ihe S_L§i.§\"'f§§f3L§.V:'§3}f t1'1é:._
piairziifi; in the imerasi éfjustisa a§?.C3~v€{§"i1'i'i}?'.
M31s£:.CV§. 155531 /2019 is fiiéfi u:5;':::>;a% eggs: §'<:3;..:" 15;
and Ssctien 151 sf CFC prayigzg i<; ..$i::y theTbCi.V_;3€:raii03*:< :3;;€.I.dV
execuiian of the jL1dgrnent and 'E-if:C:ree'm x'€spC<::t=.Q§--pg;;g*m&r2{*.. '
of R:3.E">O,{}O{),/'~ to the plaiirtfifa, da5E:::<_:I 18.0€;.:2€J{)9 in
O.S.N<:>.O8/2008, an {he file sf the-.Civs:} Jucige Aland,
in ihe interest sfjusticzé and eq::;::;;__. :
This RFA a/W a/W Mis<:.CvL
earning an for final h€3,Z'.iT1g"~'EhiS5 c1ay,"vN.K;vFati1 J. deiivered
the f0110W1'ng:_ ' V
The éfxal Eibjéction arise Gui of the
"£:):'c:c:rer;§Va3Ltec1 18.08.2009 passed
in file Qf learned Civil Judge
63mm.) aflligrzd
piaizztiffs fiieé a Sui: fer partitisn anfi
S€:}&Ya §$ :§.QS;"$§$$§§I'i, ceniending ihai the}; am ezztitisd
[email protected]"8§"'-Vggaiéé share ii: a Ragga 1:2 333 the 82:23': sshedule
§;:mpe:V* *:§§$ msrztisrzed 31:: Schségis-*A* sf {kg piaifii. if :8
f§"éi':*':i%:&1' Qfifiififlfifié flag': piaiigiiff $35.2 is "iéiss iegaliy
wedded wife af thii' first defandant and plaitttiff
the daughter barn out Of said wedlock' T
peacsfuiljg with cssrdial r€1ati9::s.§ttf.>;"' B§~.t§3:a.t V;:_éz:::_V:l.i: 't:§a§?';«
during $ub$iste:1ce of the marriage £:«f the
piaintiff N0.?., the defend2:s:a,.t""~N0.t the V'
Second defendant w?i?§'3.§)ut tiié tiif' pflétintiffs 1
and 2. Defendant' "t1f:3::i'§:ferred ail the
agricultural 1a',n'd__hin defendant.
Therefore,' "__._ar<S;1s€e$ a "bf action to the
piaintiffs itg} fietftitton and separate:
possE::t~;$i't>ti:.A" _ had C3316 up far
c0nsid é1';ttim:i Eta} Court The Trial Court in
tum; a,ftE)rtiit1§.. Qpp0rtm1ity of hearing t9 the
''d&-§eE1»:t_:::1t§ »» réspstidents, treating than: as exparte,
the impugned £t:dg::1€I:t §.E}C§ Decree.
$3; thé zsaid éucigtnszztt atzd §§€f€f:€
§:as$€':i__A'3~by the Cstzrt beiew ag gtatsd Supra, bet};
V."v'_"g:§.33'jff;tttf$ aféfi éeffittéattts €93: nsassgitgtad ta ftifi ths
appeal and cross objection respgctixrely
app:*<>p:*iat€ relief as siaied supra.
3. Heard the learned I§<31;r} SA<3vi
appeikmts and the learneé _£:0ufi3_€'§'v--app€s£:'ifi1gA'fzjif %:i:nVé*
crass Qbjectcrs fer s0metifi:'e:.". Q1;ri'1':g'A"':1;i6: . L:Ef§3L;IV1'Sf3 Qf
submission, after impugned
Judgment and DeCr6e"pe§sfs,'€;:1"V"'by Below, both
the parties this matter
requires Trig} Court; on the
gr<>u:1r:} 'b'ee1::'jv disposed of by treating
'ihfi as axparte, Thfiffiffiffi, they
SubIniit*€:éi"--«.Vfih8fiV' the, "i:1.{ff>ug:1ed Judgmsni and 3631236
pa,$:§:;€é,__ bj;ff *:h§§"'Tfia.1.'C0uri may 33$: Sfii 3Si@Ef aad the
' :Af::i2sLtV:je:%_V4::*:£1}gfi%!i3;'5:_ yemitted back is the Court bsaieixsi, far few
i:0:§$id€§'3;%;§{33é of the 33.31% afresh ii} acsgrdanss wE1?tf§1
£8:a%;?; a£:'§;e§:"'a:§f@2"di::g reas{>:*:abEs Qpperizszzity sf hsaring is
{fie giaizéiifffi amfi flag éefanéazzig, eiihsr ps:*${3§2a,1Ey
Z :3: éézmzgzgh fizéir C§;>:z:3s£§§
4. The submission of {he iearned <::0u_;--;ee}"
the pamlee is pieceii can record" Wit§1~e--;1i'::g{ei:ig.Ainjiev 2
merits and demerite of the ease:
plaintiffs and the erase objecteien filed by the j;:iei}en{1iafit;i=; .
stand disposed of in the of the
learned course} for saga supra.
The JudgIner1t and Trial Court
dated the file ef the
Civil Juclge set aside and the
matter"S§iani}f£fs_V learned Civil Judge
{Sr.Dr;.--}§ 0f the Same afresh
and {cs '=;:iaese ~._a§;«.}§ro§§riate erder, after afferding
rev;:'é;f}:";;_$§1;?e 0p§{yr:::..1..r;i1:y of hearing :9 bath the plaintiffs
. dei'e:;--§g';@.:s.
éihe gseriies are geemitied is {fie their
eédiiiefiiai appiieatiens fer S;dd"iiCiI}§ adcééiienei eviiieifzee
ihe éeferzdame are §€§§};'i§'§{€£§ is ffie iheiz' Xiffiiiifiié
.. VV__s:5;iae:er:t:e:':t is {he fiieiszé 323$ aéee e.p;;§E§{::ef:ie:*2$ 12% 3:13;', fer
addueifig aciditienai evidence to eu':3sianiiai:e:,_'flfleir
defenee. in ihe event, the written $tatemeV2':§:.'_::;:1ei
appiieaiiene are filed fee eddueirzg addiiieigeé V'
the '£'r§a1 Court is directed ie re;:;eAAi'*€7e '1%%_1e«'same" e_:1d';§'a,$S
apprepriate order in aeer;>rdar1ee Y',?}i.iZ:i§. 323e¥V e;:f3.d"<iie;:§e.:_éeVAef_VV
the same, expeditiously.
Beth the partieeére ;{firee{ed_"te$'~a>ppear before the
learned Civil Judge vA{8~r:D'n.'}.,--37.10.2011 ta
enable 1:0 f'§zeffi}1ef' _feS'--t'e{i;vVi1'e§§,ted.
Ed/~
§UE§E
,_ V" fidgg"
.....
