Lakshmamma vs P Narasimhaiah Since Dead By His Lrs on 18 February, 2010

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Karnataka High Court

Lakshmamma vs P Narasimhaiah Since Dead By His Lrs on 18 February, 2010

Bench: Anand Byrareddy

IN THE HIGH COURT 0:4 KARNATAKA AT BA.NGAL()R_E
DATED THIS THE 18"' DAY OF FEBRUARY 

BEFORE:

THE HON'BLE MR. JUSTICE A_N.A_ND BYRAAREDDX  

REGULAR SECOND APPEAL N.£5;3i)43<);F ..éw.)%7Ak%E%j'AA«.f"*--'
C/WREGULAR SECOND A_RREAL,No.2x2-*QF_20oé§;

IN REGULAR SECOND APPE'Ai"}\V'IVL>.3V()43"0EVn2.(5(')7 

BETWEEN:

E. Lakshmamma,  * -- if  L E .
Wife of L~a1Eé~fE§P. La_Rs1uminam
Aged abo'u:_ 5Af),.y.e211's.;   ,   .
Residiilg a:;_G_:1rd€2i Ro5.'Ri,A:   V

Ti: glk L1'1'--5V7 2' ill"-0,,  4   " '

{Since cieV;1£E  on ._ iAT}.":?r;2~{)()8, her Legal Rcmesexltzltive
App€.];ia;1r,N0.2A-.i$ 'a-1'i.I'ez-wy on 1'CC(.)1'd \-Aide <:m1rt (>1'det' dated:

   EEEEE 

  A '*S{m:_:é1*.,§ _ ' '-

 VS<5':'1.b_-f.T'TP.I-;:ksEamimrzlyana,
 V/\ge_(_i §t'bg9i11 32 years.
 Re'sAidi'1'1"g at Ga1~de11:R<.>ud.
Chicikpet,

 ~ :.__TL1r'n_ku1'-572 101.

--   L'.11<.s'h:na1:nInz1._

Since dead by her 3L<:g;;1E r<:p1":3s<::'1ta1zivt::~;



2;.)

(By S1}I'i.S.K.V€1]kL1[Li Rszcldy, Am-'(>cz1ie')

AND:

P.Na11'usi mh;t'1;,-1h.

Since deucé by his Legal rcplwsseaitattiveg,"

ix.)

~.I~:!

T.N.Re11L1kz1de\/i.

Wife of N£.1g£11'dj L1.

Ag:-rcl about 47 years.
Residing at Hos;1p;1iy;'.1.
Gubbi Tztluk,  _
TL1mi<u1'Dist1"ict-572 ?.'1'6_."
TN.Nat1':1y;1.n:\«3w-:-1In}; _  
Son 01" L;{11'é_ : 11.f=.1s..i Ihhaﬁuh. _ 
Aged a11'i'n)L1i_.~':l4  -- ,  "
Rc$i<..§i_11 g__ ":11, C zi<:3gk_e_u1 .R_{'w;1_{_'i;_
Ch;iVckpe'tJ~ _  ' _ " Q
Tu1':.1ku1'%572' 1 m," j '

T. N . Kin-w:1;1i¢1. ' .
W i~fe_ of C ha 11 d1w.=1'i:.1h

  ubuL1t $1' «y.::_;_1_1's_

_ H'I5?.es3""::':1't:1§g*;«1_.t Na1g;1va1]1i.
 ' "HeE3-bu:", PiQb----ii.
._ V" .'TL1VI1"=.i>{"i.~1,i'_ 
%  *'rum_kLu~f.1:\is;n~m»5?2 120.

 .AE3:,akxh nude V1.

' ' ._I.);1L1"glm-*1' at" Lake P.Nz;11';1.~;i 11111-ai;'1 h.
" -. _Age.d 21b0L1t 38 },!a3zu':su

Residing at Garden Rand,
Chickpast,

:\



 »_6.=,
  V _ " '-J\/'i'fa=_3« .(>.i""?z1Lx'1-Izxizxlw,
"  g€':d"_';:.bc3a:;ii' '$17 ye.z'1z's,
A  R€.s.i_2iisi;; 'zit H:11zL1'1ur Padya-1.
E M£I¥.1z1S'zi11cit"z1 Post.

6

(:1) Mz1hz'1de,vai:.1h,
Son of Siddai£1h._
Agecl about 46 }_.'t3L11'.'%.

Both am: l'€S§LH1lg :11 SL:bu_~sl1:'1ugm'.
Gubbi T0wn--S7?. 216.
Tumkur Dismct.

Putt&.na1'asummu,
Wife. 0 f R 2,1 mu nj inc y :1.
Aged about 55 y€z11's;__.

Remdmgax0pmnnegy9L§1mgg¢gw

Hesz1mghatm,_ _
Bzxngulore.    _ 
Rurai I)ist;i.i.<ﬂ:§{w(') {)i'§8. I 

L? :11:-1€1e*..»'a1 R151':-91 ;1 Em}-1,L1"iVi;:..__  _ V V
\?\-'ét'e_Qf I;i,1kS¥;i3ii§121ViL'i§]_.   M
Aged z1b()u]i 5 1 £11'.~'_; .' ' » 
RammgayHmmmnnju
Kud'u1fP<)%si,'  "  

M21 gz-'1di'----.Ta'1.a_1k, .

'Baiingzilore'-Rtxmi Di':<t's':t:ct--562 120.

J :1 ya}z': ks"'r...g'1'1'.-1 m ma.

TLv;1)"i'kL:1' rIj2El§UE{ﬁ

'*a31unkur1>mue¢ps?: may

P.N:,L1"E1S.ilE1h£iiE1h._

Since (lead by his 1f..eg,;1E rcpreser1tamvc:s.

 



:1)

D;

C)

T.N.Re11uka1cEevi.

\\-"'if's;: nfN;1g'.u';1_iL1.

5.»-'\g;c-5:1 about 4'? _\_,'um'.~;'
Residing LIE H<).'s".1pa1y;1.
Gubbi Taluk.
T{EE'11kL11'DiS[E"ECi-572 216.

T.N.N;1:';1y;1nL1sx\ amy, _

Son of Lair': P.  :11'a1s'::'15»h*;1--i;;.1E"1.
Aged21b0ut44 yea1's.:. 'V V'
Residing at G2-13.1611 Road,  '
Cliickpet  * 
Tun"1ku:'--572 l()E'[A
T.N.K;::11;1};;1. é _ 

W i fgf; pf  1 1:1 2'11 i an .V

Aged _.;iiM,§LE{ 5% L  "SK

__ V_R.eS'id ii'.   ;1__g':1 3,5:1--! E i'. . __ H 

Hébbésgf H(9§bIiT_"' z
T:1:11}<LE1'V':i'-21Al£Ek.  

«iru%n;m<k%:3:§:;~ic'[~ «*; 20.

_ TN.L:;1kshé11id':2\=i..
E V' i)g1L1gE1té1'« u.t. .L;1Is: P. N;11'a1si1T1ha'r.1h.
  about 38 y<:;11'>;,
 RéL$'ig}V1I1§; :1; Garc1<3n Road.

3  Ec1§p'éI.

 A Td)"

V. ."I"LL1.j.a"¢{<L1z"~f'>7Z', 10% .

. _ 3T.N.Krish1ma11L1:"I}1y.

Son of Lam P.N211';1si1nh21i21h,
Aged about 35 5-"'c.z11*.~';_,
Residmg at Ga1'dc11 Road,
C.7hickp<-at,

 



TLim§<ui"--572 I0}.  RESP(')NDEi\§TS

E}

(By Si1t'i.Putei 1).Kt1i'egtm'd;i. ,-'\Li\'i)Ci'lIC tin' Respmttieiit Nw_'."?.i

Thie Regulat' Second Appezii is fiied underSe§i:tiet1--_.j'()() of"
Code of C ivii P1'0C€dLl1"t3. 1908 aga1iiist:'the'Ju.dgmet1.t _ii1'hi<_1 det:i:ee?~..
dated: 3().8.2(_)07 pt-'1S:~st3L§ in '».._1%/?t'.~Ne.22=§/'2()()?'  5
R.A.N0. i 57/2.()04) on the file of the P1"€SlCi,_iIig__OffiCti_i_7. 'F»:=tst T-1"':1'ei<iW

Ceuitl, Tumkttr, partly ailowing'the--~.;tppe:ii- and se'tVtitiwg'a¢;iVde3 the 

Judgment and Decree dated: 4.1().2(){»}§i"t;3z-issed"in '()..'§.i\iQ.78i/i992
on the file of the IE1 Additietizi! C i$vi.E. ]A.t'iLi}_I'L3._»(]¥.l11i(')':'- .DAiyji§iit)1i) and
JMFC, Tttmktii" and etc., " '  

These Appeals are eQiii'in_;_:"hit?ti).-i>.Viiei:;i1fi_itg this day, the
Court delivered tiie.i'bIE.t')\t:-i:_ig: -4 ' - ' V 

The,se. tw'e;i}5;)e.ztisiaii'e._eensidei'ed together, as they 2-trise out

oi' the same jtir.,_i_gmeiii ﬂliai t%t':§j';g:e. wiiei'eby the first appellate court

whats t'§2\5'e1:sfei(i the fi"1}d.i_I]_gS'.-.')1.[118 trit=.i1 court in 1't:SptiL'i of the suit

i' _ i{.S;»'i:'i§_3(§1iI%/2i){)? ts iiieti by the t'iefe.itti;iitt ch-uiiengiitg the

 8:;-tine whevietts RSA 28?./?,('i}(')8 is fiked by at purchttser of suit item

 Z i'"i<).'5.,_ 



9

3. The foliowiiig siiifisiiiiiti;-ii quesiiuiis 01' law have been

frzimeci in the respective appeals whiie admitting the z1ppe:'1i§«{¥'=._ 

IN RSA 3()43/2("}()7

"1. Whether the Lower A1oi:ﬁ:i1::.ie 
justified in kldlnitiinfg the zidLi.i:t:'i'mja} 
pizicing reliziiicse 011,.such _.aii(iit_i0:i2:il .evid..e_iieei§
without giving <'ipi3i'2.i:iiLinitiyL ;:§'t')ﬁ iiiﬁhitvii':'C(b)11[€StiI1g
respondents to, i'ebL1i"..the_  so

produced'? 4*' 2.7 by {he 1e2imehd"JuCig;e £5?"-[i1"C.. i;,.owei'"'~Ap'i3eEhite Court in :1diii»i_uii--i_s_: .1i1iiLi:"ii-lhiiii_§ii{'i1,i:i1"i'-.é:\'iiClC-1]Ct3 and placing. re1i;;me'e__ithe1"eimi "i'i';:'i1i:"';1eeCi.i*dz1iiee with the mode '1'z'}i'd' Liowiii f';SFv3VLi"1]'1tié.i1]$..atd(iiti{)E1£11 evidence under ¢ i'i(.){i"cie'i*. 4¥*i._I{a,11eii'Z;"é§'huI' (foiie of Civil PmL:edui'e. . i {he Lower Appeliziie COUIT is holding thzii items 1 and 2 of the plaint ii A ,;.;eheLiiiEe in respect of which uccupaiwy :'ights had i' --been conferred in Efiivoiri' of one Puztzisiliamaizaia by H} the Land Tribunal. are [ht-' joint E'-ditiil}/L: pmperties without {hairs being any plan or proof thei'eot"'? IN RSA 2.82/2()('}8 "'3. Whether the Lower Appciiate }ust':fied in holding that item schedtzle is '.1_j(.)iE11 tl11":'":il_y ])£'t:)pCI'1}'ii;1t;t1'i£ii'C('i name of the i'ii's;t tieferttizint litisbu11<1Aiie.yé'1i:""

without {I plea in that hc1'1ait".'

2. Whether the t'im1iiiiigi oi"tviii:¥'Lt).§fQ$§*_'}éip_;)eHate Court that '§.[{?-iii is El joint fe1:1i.i.}.-)}'--.. :i::§_J}:}f.3z1'Vl3_E'§,é .;i11d:Wo<):1t:~;.11~y to the c\4_-'_iM_t':iVcm'§,*V ~ it it i

4. Ht:a1i'ci_ ShriSjii.\2's:_.1iii<.:;it'z;_. Roddy. Counsei a1ppea11"En_;; for the tipptzlltmt iihw ﬁi%(}'~§§§/'2'i)()7. im1"t)§'zir' as the stibstantiatl q{ies;tio':-1i'<)t7:la<a: i':'a11'11é(.i 111 the .~;ait§ appeal centre around the piotiuVe,:ti.t)i'i;vvkit i1tiVGi£i.~:)i1Lli document, namely Form no.7 sziid to ii_1£1V-*6 h«ee:1t.__t't"i}a.€i' by the I't';'.*;p(")1]d€-ﬁts herein before. the Land ii Tlfibtllfttgli inn-aspect of the gait pmpertics. The said Form no.7 is ._¢,Ez1imtid"ti> have been filed 2'li()I"1f__I\V§Ii1 em ztpplication under Order "--«:}i:(.LiiI_{Li3e 27 of the Code. or' Cﬁvii P%'()C€dUE'€._ 1908 (he-:i"einat'tci' an ()ppoiftLa1'1ity of challenging; the vettteity of the said d0cu_ment which is now sought to he zttmeked on several grounds. i

5. While the counsel for the 1'esp<'mdent v»*¢§t1"ltEv.n_éai£«{te "

weak attempt to _iLtstif'y the tiCcept;ii1ieie"'ef_1.sueh_iit-izitiitieiiutn3 evidence.

6. In this tight of the .inattteif,--s:i:§tee.'the very --rea;seiii11g and the result of the appeui htli'\_e.i[L!i;E1t'.if.ii::'t')l1:'i'tii1CuiET}21S§S of the said document, which .ha&i_b_ee11§;')i'();itieed..Véi'm1:..;;eee';":ated by the court it:

the ei1'cumst2mi;es _e{i'Q1*e$'z:.iLi,4"*ij'.ttei"'est,0f"justice weiutd demand that the uppelizti-int i1ei'a:Vfiiv't>t*de:tiitutk>.}f>';:it_>1'tt1atity to have his s;1_\,~' itisetltr as the effect oitithie _SE1i(§._£:1id-4Li'i-Eit5i11tt.E"€L§'()CL!mt3l1[, which is Sought to be pl'()(;iUCCf(3"L1_i)d $im_'._e"iti we-uéd be within the tirenu of the first Kztpipeiiz-ate edu1"t"t<) address this, which in my opinion has been (w3e1'i".:g/kett «{i_1§.<.i_ theiivfirst appeiiate court has tiaiied in its duty to jaddrese t11e_addiiti('nia1l ('2ViL'i"L'i'lL.'-C pmdtieetgl by ussigiiing 1'et1stm_s' for .;{1eee§5t'&.nee of the same and there being no indication that the ii'..__"'i1ptje1lant \'v"EiS given :11": £)p§T.':t)1'ILl11ti_\;' of heading be1"0:'e Such additional ctvidence. coulti be accepted. it is approp1"it1te that the agape:-ti be diSp0S(id of on {hall note. Act:.0i'tiingiy'._ the SL}E}'~SiEt«t1ii~%;.li questions of law 'miiiicti ii": RSA 3043/2{)()7 wtiii";iiz1§§."'.t§'i L1IISWCl"6d in ii'uv0ti1' of the Llppi'Hil1][ aiiitlftéiii m:1tt'e:'_4r is' itE:'1l71:1ii't1.;3:C4-i» ttji, the first zippciiate Court for L1 i'i'csh:ct>iisiLie_i';it*it)i"i of the ttppiiC£;:tfi£)t1". sztid to have been filed E.ll1Lii31' ()i'déii*»§{"1.I Rtiit: 03:7 of ii Civil P1'0Ct3dU1'C. 1908. 11i'E'v3._1:.itf'i"t)1'If_}i13gT(3'}ii{3={.),i;HlﬂHy toithiév uppeihtnt to address the 3:.-tmegand the. t1t)pj;iiai.EEfviCt§tI._F-'Q shaii thereaftei' consider the ilp4pi'iVCaE:i'(3.Ei.t'».['1"1Tl1€it1"iiS tii_iti..i3i'tiC'c+c'd in uccoi'dam:e with 1 aw .

Iiis'o§'z1i' as. I§fj}'x-._2t?.2}'2.(){3'8 'is;~con<:ei'ned. as the appeilzmt is the pLii'cht'1seipt'.said. iiA.L"f'l"i"i'..1i1.i').5 and since the zippeliant in the

1., ~.t;cint1.e§C**.e-t1__tiappeai ti'tt1:iE.it:_;u.:t:S the findings iiisoft-ii" as suit item no.1, i :;i'nc_1 T. iiI'tT§_ 'C(3I;iQj€1"F1C.d, it wmild follow that the result ofthe zipped} whi<.'._ij1 is t:c,.)wii-.i"ciiiiai'1tieci in the tirrst appellate court would bind the i'2'ip§)ei§£ltiE.V__§:11 this aippeai as well. ..*}\ct:t>i'di1igi),-t._ the ;ii:.)§)c:.;il Sltllitib' disptiscci mi' in vic':w of the " uiiiiiected appetii in RSA 3{)43/I3()07 iitwiiig been remanded for 21 36 fresh c011sideratE0n and the n"1uI'ter ;~_;t;u2ds n-3mu1'1dc:d £0 the t'ir.~;¥. Lzppeiiate Court._ in 1e1'1m L15, ;:bm«'c.

{IV

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