Channamma vs Parvathi on 14 September, 2010

[Cites 1, Cited by 0]
Karnataka High Court

Channamma vs Parvathi on 14 September, 2010

Bench: N.Kumar, Subhash B Adi

1

IN THE HIGH COU RT 017 KARNA'1'AKA
CIRCUIT BENCH AT GU1,l3AR(}A

PRESENT
THE HON'I3LE MI2_.JI{:;N1A;:§%-   ' J 

AN 1.3

DATEDWTHSTHE uwHDAYcm%%wWBMBgR;iﬁ@f_

'i'H'E. HON'BL_I33 MR. J1;s§*t*:.¢E 'S133;-1.5531 133131

M.F.A.r§©j,«~61s1§'1 ~:2Q,O'e.{13g H V

B BTW ISBN

1 .

Ev

C1-IJXNNASVIEVVA  ~ _
W/O SAEQBANNA .. I

AGED' A.BC1{..JT' 46     V

OCC3:I~i{)U'E3Ei};IOI.I)  'V '

I2.»/A'1* MAm:s'Iia:3.*.IA1'2. .c'0i.,O §\I"':':  

1::UsNoo:;,.. c¢;1,;3ARG.A. _

s1«?£'AN':'r1AKUN:.}§R_ T' " T
S /(YEAR BAN NA A A

V AGED 'A£3C)Ui1"V23 ':i£:A=Rs.
 L)-;;£::.1w'II.."' .. 
 RE/._A'i' .E_ViAN1CSI-EF.R..?Ai{ <':<>1,0NY.

KUSN {)QR, GULI-BARGA.

_ 
A  xv/'ORAMI-as}*1
 A(;1a:§)'gx;;3<)t_1"I' :22 YEARS.

O"53(}',:"1'-I()USI31I(')LI),

1:2 /2:1' MANECSI IWAR C 0 L0 NY.

1={1:JsNc>()R, CELILIEARGA.

 SAVITA

13/ O SARI3AN§\EA
A(3i§D ABOIJT 2,1. YEA§{S.
OCCXNIL.

f:?fz'-\'i' Pv'I1XNI:§SI.i\\'AI'{ (T(')l..{)§'~lY.

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KUSN 0 OR, (T}I41§JI73z'\R(.'.}A.

5. SU N I'i'A

1:) / O SARI3AN'§\EA

ACEEED AB()U"'I" 20 YEARS.
OCC ; NEL,

R / AT MAN ES I"'I"WAR CO LO NY,
KU SNO OR. (123 §4BARG,é\.

(1. I-{K-\J KU MAR

8/ O SARBAN NA

AGIED ABOUT 19 YEARS.
OCC:NII..

R/AT MJXNESI--£\VAR COI'.()»NY, =  A A '  q
E{USNO(f)R, (SUI.-BARGA. ' _   . [L ..f\I-"I-'E'£«I.J,VA WIS

(By Sri.SI--IIVASPEARAN Ri§I.)DY r~'c)ILé"'~;-'-.31. .JAYA£{L_:..3yLh§1'a SVfPA'i"I 1.,
J-\SSOCIA'1'ES, A[)VC)CA'lES]     

AND

2. PARVATHI_   "
W/O SAF?;i3A§\II_\JA _ __ -
AGED . A.E3Q1J€';f 5:3 YEZAI'€S_ﬁ

c)titiViVI-110.1}sEri'E§i;:>_§"Q' _
re.__/mi .JA§3;g<:':=1_Vc;m.13A'1a2<3A. .

RA.J:_; @_RA.:vi<UMm2"  "
5/0 SARI'-3Aa\§NA  '  
. ~M.,?..:+:.::> A[i?«_()¥,.'%'~I~'  \'r-'¥C/\R{-'%..
 oC(::N1I,. A V
'R;/-A*1' ;;A(}A'i'H' UNLBARGA.

I-~=

 " Jf1'*H.I»j,«':' N3U§3t:R1N'1fENDI;N'1' (,3:-«" P01,1cI..«:
  A an 41",--«:4is3A1'2..(T;.A';

do

4.  "'i'}_~n«?; I,5.ir%;;I?>U*1'Y (j1(')MMISSI()é\EI%3R
§;tJ1,I3mz(;A.  1{P3S§"--'().§\'I.)IE3é.\E"l'E3

V' "(E>3f.aS1'i.VASI"'IOK 'z\/EULIGIC FOR S1'i.BAI'3URA(j) M!\N(*}/\.Ni'Z.
-- . ()}\'; RE: S1'i.S.'\/'.'I'lLGUL 1*' OR C/R]: [\('r.f\ FOR R3  R4:
" ._ /X£3i35ICAI; A('}AENS'.I' R2 I)ISI\/IISSPID]

MFJX 1911,}-CI.) 117/ S '1 9 (1) Of?' THI'C I'}'\M§I-Y (.'.(')'€...,5']-"~3I"I'*.*S A(,'.'i' Ix'/W
O -1213 R '1 OF CTPC A(.'n'\IN€>'l' '§"I'II.€ '..JI§1)('dV[f£?'§'§.' AE.\§E) fI)I1'.('f.RI*-IIC

I..)A'I"I€1):i'3»I.I'%.2(){')£'3 §'Af§3i"%3I'9ZI3 §.%'\§ (3S.§\E(.).18/'2<".i(}:3  '}"IIE"§ F11.-I': ()1?!



3

TI-'i1£ JUIDGIC. I"-'.»'\E\-'IILY C(L)UR'I'. (.}UI.-I3AR(}r\. I';'\I{"l'l.-Y [)1-'JC.'.RI:31€iT\"(iT:
'I'§'"I1S SUi"_i" FOR I.)[SCI,ARA'l'ION AN 1") I-'I3Ii{i\.~1z\.1\?§iZ§.'\E'i' I?\iI[.3E\§C3'.i'I(')N.

This _MF'A, Coniiiig on for 1'1(i'('1}'i1'1g. this; Clay. KUMAR J..
dc}iverec1t.he foliowiiig:  

J1}DGMI.i3N'E"

This is C1('.f('.I'1dE1l1t.'.'-3" appeal e-1gg;aii'1s;_i,.~viji--£i:gi'1'1c1'ii  i

and ciecree of the famiily c0u1*t'. VV-V11i(,?1'! z1':'lEI1':-f--,'s> ('i(j.?'(:'.'1-.'».1'1'i;'.Vd._' ['.1'=1§-if

the W plaiiitiff is the first wiife__.2111c1"L},_1€§2 '»31"=<" pl';-*;.i«;"i.t;i_Vff  t1ie_ ' x

S011 born to the first wife aiid 'i,i:}_c:1'efd1'e,_ it ié; 1.110 15'
plaintiff who is entitled' _i;0¥_a1:i_'1ii'ef:b¢i1g3iit.s acctrucci on

accouiit of the=deathw'()'i"=diccéaiscgd S'11véi1fba111121 who died

whiléxhe _\xrz1S'}?:V0l._ci'i<;1g_,_{' «1:_1i"e___pns_i of Sub I11spe(it.(:>1* of Police.
2'; For 1)L1ifp:js£:S'--~Qi"~£:01'1vei'1ie11cc, 1119 pai1'iiCs wouid
be 1'e'fe1're€fi~.ic3'as the:-.y éiré l'Cf(;'.1'I"Cd to in the original ssuit.

 3?.'  ("té,'!V«'5':-.V..JE,'-('.,(,')__f"'+'I11E\« plaimiffs is, p1zLi'm:iffN0.1  tziie

. 12,1i\vfu1iy..wéci.a:iec1 wife of fate S1'1arb21i'ma W110 c1'i.ed in the

 i)11i'~?,--S.1 1.2004 at Gu1b2':.1'g_{;-1 while lie wa$ on

 V1'|.:1i.:is--if;'ic'a('1 ;..)12iim_.ifi Nu? b(.'f{)i"{' E"'E1<" lT1£1I"i"iEi§§(" of

ciiity.  *['1;ie me-11'1*iage of p1air::i'.iff No.1 with said
S1'1211'~ba2£.i11121 was. SC)1€11}Il,i2/20d 30 years ba.1c}x:. Sharbz-uiiia

5
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4
C1'1a'1i1i'1z.i.1111m'1. €iCf(':'.l'1d8.1'1'{. No.1. Both £1110 \\»'i\»'e.¢; i'csiding
tog'ei"11e1' aftfcéi' {"110 :1'12i1.'1'iage but' 1'{'('('?I1{i}}7. izloicy 211*c_1iVi11g§

s@p21i*21i;e1y since 2-3 months prior to i:hc <':ié2w.f,'i1.V."'{ii"

S1'1arba1o1na. S1'1a1*b21i111a was workiiigg ;1s'..':P(>V1ii.(:_C'i- 5321i'): "

Inspezctor in U1'1ive1*sii.y' P(';a}:i(t:c: Si:::ii',Ai'(')i'i.« at 'C}1i_1E3_é?1':*f._-gei. vAfi.é:--?

the dez»;ii'.11 of Sharbarma. (i€i.@I1€Li}l'i'{_S I to 6».\-a.rlio_'"~ai*e._

gmecly and who wantiecl to (1c.pi--iVe 1)'l2iiio1V1:i»iTi'.é§'f. 1'i';_.§1'o1Vi."'i11 the V

service benefits, \\rii','n,_c)L.zt .°'f'13i'c':~;.1f i{i1_()xv1c(iVg'L:,"" tried to
withdraw that a.111oLmt. On f.? ()'f1'ii11§g._i:()A_'i;1'1Q\V of the same,

plaintiffs sent,'£z1«.':éga1*i'1oiieé 'Lin{j1e.1*-- .S§§§',.fi{)I1 80 of the CPC

to dei'*éf1VCia.1iit;s '1' :E:'iV0 "8.._'-'1'héy*ais() filed caveat petition
beforeiotlzei *.rari.o;.iS'-_.oo:1,i.i:1:s at G1.11bai'gz1. The 7*"

defc:n_da11if"sciii._¢:_ 1*e_}'31y"si,21i',i11g t;hai._ they wouid make

 t1'1*:«:€'payi11'<r:i1t to if'[1'@I 1 5*' deibiidz.-mt as she vms shown as

'i;h(-': 1=3o'1ni1iée._ii; i:1'1c: l'C(',O1'dS. in the said reply 1mt:i(%c, ii.

is-.$i:atec1 _i§i1e-it,. the (iefcé11c':e1r1i: No. 1 l'1a.as no right to 1'CCt';'.i\f'C

 iiie b<::«io£it,s. I)(:fcI"1d211'11:s 1 to 6 de:1:1ied the marital

'  S.'-1.?1f§'1.1S of the p1ai1'1i:iffNo.1 a.1'1c1 (1Cft3I1('§é1.I"lTl No.1 \V£.E..'3 the

.Jo1'i1y \vife of sziici S}'1211"bz1.1'11121. I»zE}t.L)« S}12:i1'z."1b2,1mizsi. 1.12-Id not

iiog1e('ti'.(:(i [.)}2?-1i1"1'1i{']'s i €s.1'1C1 2 arid only (:1e.i"<:%1'1(:iz.i1ii 1\E'o."§





anti S}1z.1:'13z11'1;'1e'1 s0lenn1i2:e<:i L110 m.:11'1'iz1.ge 0:!.T._ two

d211.zg§1"11e1*s of the ".i-*-"?- pl;1in.tii'f and 5-,_{(.31 one son "i'é}{_3;i1--flixcr

1-'*1 plaintiff. T110 clefe1'1ci21m,s 't::c1"1t upml'1.'ci'e1'1yiVﬁg 

plai1'1tifi's' right': to the service 13e_:mL5-%Ai"'i:';:~";.. A_}*'{'e 
constrained to me the suit.    
declaration that. plzlilﬁiff NVo;"7E:bs:i1'1ghv.the (31%  wife
of the deceased S11e11'b21§1r:wg"éihijef'fL.hVe17QI'r)1'eA.<V}3}1a'ih1iII':9 are
entitled for the   They also

sought for am"i:3j};111c=§;io1;1 --re$t;a'2ii1'i'in,g,{_Hi1c:feI1dams I to 6

from \*Ji't1i'dmi*-;ari11§?1'ths.e1"vi(:e'beneﬁts of Sha.rbanna.
  'notice, ciefendants entered

appeara'n_ce,_ fi£ed«» de't.ai'1ed written statement'. and

Contested t='.3e"c1ai';_I1.A~7_['h'ey admiiited 1.112111 Sha.rb2-mna died

in a1§g'oa"tt£ .?1(ICV.i'Ci(3w!]VJ§_'_Q'I'"L 28.11.2004. '1.'11ey den1'ec1_ t11.21t: the

,Ar1:ar1*ia1;Lge :)jI""£11<: p1z1i1'1i'.ifi" No.1 xvas pe1*fo1*med abcuut, 30

 .1j'2'tQk V"\:arV£V1'.~~i'1 SI1a1'bz511'n'12:1. 'I'hc;'y c1z::ic:§;)1'i(:e1]13-' s1'.ai',ec1

1.11':1_1..V the1:1at{:;:t.i111e zmd place of 11'}z11'::'i.z-tgté  not 11'1e11t:i()1'1cd

 in the pl:-1i1'1t.. T31.t','._\f (ilcny than the 1*" ;_)2a;';.1Ei.i'1'.<, 11121171';-;1.gIge

t.E)0i§._p121<.:e ':3ef(,>1'e 1ﬂ.l'1c z1'1z1r1'iz1g(: 01' (.1efe1"1da311': Na},





6
clef<:11c,l2.1nt: No.1 is U16' only wife of Sl1z:11"l)a1111a. 'l.'l:'1ey
cleniezl that. both the wivess livecl t'(')g_§c?t'l'1e1" 211'1c.i 1"e(:_c1'1t'ly.

they are living' sepz-1r21t'el.y. I')<:rfc11(lz1111_:s l to €'"3j"a'.'.--.1.'_'€>.'i'i'1i,1c;~.

only 1figI'1t.f11l. persons being the leg;-11 lurirs Q1"'S11z;1j*l3i1"1'1l'1'11 "

 

':10 recieivcr the": 556-.1"v'i<.>(% ':36-1'1c:fit.:~s. -'l"'l'":€1'.<¢4'-l"(')--'j'<'?. VH1"

applica1.ion to wii:hci1"aw the s(:1'*x{ic*l(r-._ f)cé11L%1'"i:S ; _1.o "v.}hi(il2._

the plaintiffs l1av<--: no rigl1L-v._§ﬁ:..A;1ll. V' 'l_'l1'cyj "z=_1c:li*2vi'i{i'1'.'€ét:l 1:l'1e'"

legal notice 211101 1'cply' .$e11t_.by '{4ll_:1"e1ﬁ"L.z_1s t;l1e"pla'1i"1i'.ifl's are

1"l€ith(-31' the legal heirs n-Q1' 1io1'i'1§11e§:s-f(;§ Sharbattma. The

allegation thm«.d'§:Fe1idant_:'..Non' in) rigllt to receive

the l3e1"refi"i--':'._ i.ij;1cléf€i.; I=.¥i1'1--d1'1- I,z1VV"'is"f21lst:_ Defe1'1da11{. No.1 
not the se::c)r1--tlV««W'1"{e '111_a1?.:ficc1' to Sl1a.rba1"11'12:1. Sl1a1rl3a11'11'1a
never 'mai11t.z1in'ed_'~pl'a.{f1i.i4fl:7s. They deny the 21lleg2,1t.i()1'1
tl1ai'. Slia--:.'ba111_112:_ A:3(ii'e15m1izcd tlxc 1na1."1"iage of two

da1,=.i¢ght€1's aﬁ'd.._Q11e son born to 15" _plai11i;iff. '"l"l"1ere  no

V' Ca£1se;'?jl" é1;<:>1',i0_1'1 to the suit. They spcr(:il'iCa.lly pleadc-.c]

  Vl'..1L_'z--.'c'1'Vf," ;f);.«21i1§tfiA{.'f the wife of one late Rz1je1'1_d1"z1 and

msiciirlgz :';€ij_Cl12;1;'ad;~1p1.)z11 E_\/f2=.1.1'tur. Hmlsc No.1 I-84, R2-'1yz.11'

 'A;'r_:?,r:<-':ri\-"'iV.1"1.g; (.)1(.1 2;1ggc 1')c11si01"1 1.11'1(.lc'-.=.r 1.11:: s(=.l'1c~.11'1(.:. 'I'l'1t: l-Si

(?0I(';1j.7.;g},.¢V BralT1m2.1.p1.11'21. (f}uli'3a-11*gz'1. T110 W pl:-:ir'1I.il'l' is

1? .
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7
pl:-1i11t.i.f£' has been shown as t1'1e wife of R2.z_jc1:zdm. On
the c1ea11'1 of 1:119 S1'1E11"bE11"lI1£'1 the fa1111ily }')(':3I1SiQI1 

samCt.io1'1ed to the 1*" c1cfe.nci211_'1t. The A¢::.::jou_i{-mi:-;::4

General 1'1'dS 1'ec:og1':ize(i the 1*" defe1'1ci:1.1':t 21.3?"{'1'1e._ix?ife oi'? '

FY11 1

Sharba11nz1. me 1-"*1 p1aiz'11,ii"f  "i'}{)T t':'1:: ".a;§ici€_'rcv'T.~ of

Sharbamla. The 151- defe11da11T'--t.he. ()f11$I*~WEfc%.;"a3'i'd._

d<-zfendants 2 to 6 are the 'c.hi'}.g11"e11 of VS.11z'1_:1*b:1zihas and.'

defendant No.1. As the_ disp'tjtee.:'dot:-s not '1"'e1a'[ie to any
matrimonial Case, the Shift¢f1C)_?_:VI"iii_'e1ifI'{;E1iﬂab](3 before

the family (:Q~L1ré.,v;T11e¥_s1,1gi':;..also '1':;1':,_ao vbejoomc i11fmct.1.1ous.

as  the service benefits.
  goleadiilgs, the tria} court has
f1"aH:1(-3_C1  which are as L1l'1Ci€1"I
gi-,1;  A.W}'A%et'i11'e'a-""the piairltgfls prove that, plaiIo1i";'[)"
V  is faugfully wedded wgfe of deceased.
"ﬂ_--S:;c1rbcLI1r1a about 30 years back before
deceased marrying defendant No.1 and. t'.I1e_1}
iiueci iogetiuar as croruh.end(-:J.c.oi?
{ii} VVh.eU'1er ,r)I.c1iI1{.;T[:"i'Es prc>u<.> l.hcu':, {he clef'endc'u1l

No.1 being sec:on.c1. :_L:g'f<,?. as su('}"1, she has no

E,



8
right' to re,c.'ei1.>e the lperzcgfiis of {he c:l.ec?eased.
Sarbanna as <.'or't(er'1c1ed?

{iii} Whether plc'u'r'1i'g'[/L's' prove fhal. the 
Scur'bar'2a solen'zru'zed the ma   '
d(mg:'1i'e:":.~3 and one  »bQr*;'1;».'.&
as contendecl'? ' V V

{iv} Whether   p_riOue$fv_:"she ﬁsh
the only le'g.Q.l.l._y  'iF1e*%31e::easecI
Sarbarma :_'3'.\Te'.'V__I is not u;;'_f'e. of

deceased §SaL'b_é.1'r'1r1a"(i$ .g:o:i:jEere1dedi?

{U}'""  'de]'er1e§d'n€:~"No.1 proves that ("he
1 ' no-'right nor heirs nor nonuhees
_ ' Q1' the' cjie-CeL:.sied"Sarbanna?

 {vi} 4"""E/Y}"1e1,.I*.:-er9"v.defendant no.1 proves that. the
1   p£ci.f'r'1t§1.If.f\§O.1 is wife Q/'one late Rcy'enCl.ra and
-.:'res'idir'1g} at Raga!' (.,,'O10ny, I3'raI'u'npL.u',
.G;..;3i3c1r*§;(1 and rec.re:'.ving old age pensiorl as

V "j,eOr1ter1ded?
a [mi] V 1-='VheIher de/endcun: No.1 }.)r'c)uc.>:; tlhcu. she was

scu'1c:1'ior'1ed_]'tu'niIgT; pension and :'ec.é¢z1'L:eci the

'EL /' "I



9
other benQfi'.l"s of the cicccatxseci Sczrbamla (1.5
C011 ('9: tded'?

(viii) Witeziuér ciegfer'1dcu11' No.1 proves 

plainly/'s have no rz'gi1i. and <:=cu.zs§:' E-3]' C1£TE:%Cfi'I 1:11 *

_;'i'_le iftizs :~;uii. as COi''i{t?IirZi§t'35?7?

., V '7 . H' --S J   rA:'«t 1) ' - '7bi :1 :7 n  
(ix) Whether lama (J11 fl (Tto suit {U {,_f? __ _.
(xj What order or d.ec1f éeé_j?

8. The 1~'-'*- p1air1.~i:i;I"f i11..V"0rd c--1*  't=:Q sL1ij's~Ea1:"tia1te .1191"

Claim, examined he:1'seI.;' a1s;.7'PW.1é::11Ci= p1"()dL.1ced 13

documents wh'iL}1*;_-_aré:  P1 to P13. 011

beha1f__o_f ._the Vci"{<fa.1_Vi'c'.;11'*1»t_E/3";5-'- Cie'fendam'. was examined as
DWI and she' 11a51'L"{'aX21ni§ned the. brother of Sharbazmla
and also 'me relatives'  DVVS. 2 and 3. They p1'0c:111c:r:d

s<«3\((;§192iiL.d<>c:uf11.:;1'i't,s which are E11&1I'k(;'.d as Exs.I)1 to D9.

Th§§ fa;'111i_1yA. <:<)1T.:i*i':;""'on 2:-1p};>z'c;éc:ia"1t:i<)n of 111:: oral and

Vdot.-~z.1n'1vQ1:1t.§1ry' ---_evicier1(:e on 1'cc01*(.1 held t:_1'1at 11119 1*'-

" p1éii.1'1t;iVfI" t1':i_2.=._sV'§§é§{a¥)1is11eci th at s}"1e is 1'11c lawfully wcclcled

wifét (')f  '[11'1'G": dccezlscd S1'1a1"b2:1n.1'1a 21b<::)L1I'. 30 years lmck.

 me 1~*?._.£ici'<:%11ciz11'1t; E3cing,; the secfomzi wife. is not: <:.=.r1i'.ii'le<:I

E.



E0
to 1'C£:C1'VC 'any bcllcfits. The 1" pia.im,iffhz1s provecl hm"
case t.1m.t: the I11z1I'riag{e of her two d211[1g1'11:.c1*sj-"=.v;e1'e
s0!en11'"1i2:eCl by Sh:-;u*ba1113a1 cluring his lift-:1"i:"§1£?_; :Eifﬁii;-iwu:ﬂI*=§ 
c1efenda11t has failed to esi;e113lish ilrat".  
legally weclded W1' fe of deceased   
No.1 is not the wife OfV'(i§T(T(?E1L{§€Aé'~.S11E1I{h'£i£l'i'f1Eig VV
ciefelldams failed to prove  right.
they are neither   j1;':.\(»u;vv"r*i.x¢.i11<r.c>.'é Of  deceased
Sharbanna.  ES'  that plaintiff

No.1 is the  Aim-.e Rxaj'é_':'11V§i1'"-V..2'51';V-Biit failecl to prove

t.11at,,S11e I}~::VCei€fii'1;;'ihé old iiggci pe1'1.si01'1 as c(.)ni'.eI1decI
by her. « The 1% €i:{1*e+1iL"£g_if11:has proved that she has been

sane-ti.011ecI ' fa1'm'1y p e11éion and she has received other

V.  }3é11éfiiSA. "i'.he deAfé'fidVe1ni: No.1 has faliled to prove that 15'

1 v}iE;a1iﬁEi.f;f=._«h:£S~._1§0 right to file the suit; and th.erefc)1'e,

dec._'1'eev_d '1,E1£3 suit: in part clecI2m'ng t:h21t: the 15' piain1,iff is

" me legally weclcled wife of c1c<:ea1sse('I Sharba1'11'1a am}

"~V_f)'£'2'1:';f«1i,if'IV No.1  6-:17.t:it:le(,i 1:0 fa-1I11iEy pO1'3Si()]'1 z111("l p1ai1'1'i'iff

--Nos. 1 z11'1(.i 2 e1§c)11g wi_1:_}'1 pEai.1':_i:iff No. two de,11.zg1"1i:'e1.*s

21nd <:lcfe.1'";c1z;1r'r.1,s 2 to 6 are cmit1<;:d to 1/9 sl'1e--we in all



1 E
the :~";e1"vice l3(:?1'10'l-ils 21(1('1'1.1i1'1g on Z1('{'()1.11ll of {.110 ("loath of
Sl1a1'ba11na, '.l'he 1*" de1'e11cl2:11'1f;. \»V;ES 1'<'3St1'E'1i1']C(Tl by 2111

order ofi11j1.i1'1(:tio1'1 {r0111 i.21l{i11g; {lie family 1.>e1'1.=::i(5nf"fi'i3z11

April, 2006 onwards. Plaimiffs wc1'c  1Ai.b:;-'=1=i=y ft) V'

i'eec)ve1' the fE'ti'1";.il" pericien f€(3Ci'y"C(l 'i'r~'m1;cle.'fe1:da11i.v-- {$0.}

and service beI1efits. The Suit, 21g,§ai1i:st (.1 e.feie':.cl21i1i:s  L':uj1VcE._

8 were dismissed. Agg1'icéve(i'--vl.b"y,the S-a.il(:lV..ji.:_;(igi11ef1t. 211'1Cl.l

decree of the family COL.1_I'l',, the C}efeﬁ{£.:;11t.s .2i1'*'e iii etppeal.
7. The learned coL111sel'v'vib3; t.1_.e1e";$.p.;je'}l::11'1t4s assailing

the judgiiieiifc  deeree --r;if t'1.1e'iT3.--m_il§* court. contended,

the mz1te1'-ial'j;01e1l":i<:ee0rd'--do ho:-disctlose the marriage of
the 1*-1*_p1a.i11tiiflv.5iit';1 'iS}l'1'21i?'b;;111ne1 and that too prior to the

marifiage of the 1.5' E(:ief<3i1d_a12t, with Sle1a1'bam1a. On the

   .._n1e1tei'§ai--------e1'1 record shows, Si'1a1*l.)a1111a m_2i11'ried

 _ "1 lCl.;.€'ll(?_I'1.(l..?§i'i']:_ll "s0111ew11e1'e in the year 1974, in 1975 he

i;o._<_3l«; 2311* 1-iiinsuramte policy, he 11()1I1i1'mi,ec1 the 13'

 clefeiiiiziiii as his liominee E1-£3-1C1 subse(;;ue1'1.t.1y in the

 _ :;e1'{;:ice records, he lms n()mi1'1ai1ec:1 the W (lei-CI'1Cl£;}.I1l. as

__ri'10mir1ee zmd the SSLC ma1'ks card pr('>c1u(teci in the (T2180

Sl1(')\»VS 11.121: the W :'30a'1 of {.110 1-*1 <lvfenc:la1'zi is §f)()I'!1 in ilie

'ah



11I1C1€1' Ellesc oir("u111si'e11'1(*cs, the i'i11c:ii1'1;g I'('(.'(.)1'(.1(;'.(Ii by the

1';-11ni1y co1.11'i: is legal and valid and do not C2111 :*g»;:_o;;u«_:y.._

in ter1"e1*e1'1c:€.

9. From the aforesaid fz;1o.t.s__ 211fst'1V' 'E.h,L}:.  'riv\?'-'a1 

contentior1s, the point then'; z11'ist:s'i7()1'-1§_j'ui" oohsigilczréltiszjil3]'

is,
Whether the 18' p£o1'f1t{1] or--   do/"c-3n*c?_..«:,uo;i:';§ is the
Iegally wedded, wife ofdéoeaséd.li'S§"1afi:?m;ftnj?

orialij on 1_'(-:cc).1"d{"disclosos, Sha1'ba1'1na

  

10. The 
appears to   name Sharnabai.
Out of  '(:£1'i'i'_tii;"t:'f%1 were b0I.'T1, she died.
it is f11E;f©QR_€f  fna1'ried the 1-'-*1 defendelm.

The qL1esti'o.n.M is '\Vh'e11'  that 1nar1'iage took place,

 '_v1-4h;31§_g5;is:;_i(: veviclémct§:___gi;vi11;g the datic. month and yczu' of

 £115?" .sai.d*,m.giiTjage. B1.1t we l'1e~1vc? U16 LIC rmeipt.

p1=()£:hs.(:eCi'  EXQVID7 which shows the datza of receipt; as

'V 28.03.  4' a1''1c.1 the 18' deferldaln C11a1m21mma has

._bt3e1'__1 showxl as '(.119 non'1i1'1cc, her e1gC b<:ing__§ 21.

" . 'E'}'1a;"~t-1'<3.'I'()rc-"t. ii is obvious. the n1a11*1*ie-1g_;"c of SI'1a1*'o211:11'o12-1. witli

_..}:'1a1m1nn112.1 s11o:.11d }'1za1ve t'2.1.kcn ;:)121ct-: a1"1tcri<_.>1' to éhis



£4
da'1t:e. In this 0o11{:_ex1.. we hE1\-"C yet z11';m_1'1er u:1(:[email protected]

document". on re<".or(1 w1'1i(:h is in the 1'}::1f1.11'C of m'21._r1<ss

card iss1.:c<i by 'me I{amz1t,akz;1 Sc('<.)1':1c'1am,.> IfjM(i'i:1,(?"a--f.:i'0i1~

Exan1i1121tio11 Board which discloses i:1'1z11. S1123:1.£.I{uih:i1',.f

'i.'r1<: eldc-Est" son of the W dcfc1"1da1:.f' zihtih ._S'i'1a13'b.z1:i':<:';5;was 

born on 16.12.1976. In 1:110 light {yr thgse C1.:iVIV_;r:::}'1'i1'ig"n a.1«'1'dV"

impeacllable d0Cun1entary' evidence (51.1__"'1'eC(>rLi. it is
clearly established i.ha§ '$110 "nja1fV1*-:._:;ge of 'the 181
d(3fenda1'1t' with S11arbaI1ﬁ21_ *(.C')ok };'3l.fci(Z'f;5_7$.f)rI1€\V1'1CI'€ in

.1974. As a1ga2r1LeﬁqvtVi'1is,'Wei 1'1'2i\ré"s§i11b'e.1_..].é21vi11g <:e1't.ific21the

relied Q'h""by:f§;1;w£§*1tiffs  shows tliat tile H
ciaughtér of wthe':':'-~15' Shobha was born on
1.8.1979,'...2ﬁ'1 da;n,1g"h'te,r"'*--Qi*J;V' 18.03.1980 and the third

child,_aV S0H'RCI]T 2O}¢1.I»98Zi_ It is also on 1*e(:o1'd. for the

 d<7:f.e11_d21t11; S1ié:rba.1a'11a is not the first 11LlSbEiI1C1, she
 :ir1a'rried_0:1c.4vRajeI1d1*a $o111evv1h1c1'c in .1971. he (flied. In

f;1(":'t.,;- in <:"\:=:i_d:.~tr11(re whic1'1 she has givczrl be-:{'()r£-: t1'1e

MACT, s11_<:"i1'1g_¢:3'; (:at,eg()1'ica1}1y z'1c.imitht;.cd. .21ﬁ,cr '£116 death of

'.Vs521id Pgaje1'1(ira, she 1"12=-:5 b<>c11 c:h*z;1wi1'1;g the farnily

:'})C11:sig)1'1." I--I<)wcvc.1', both 1.110 pmiies have Il(.)"{, z.1(iciL,r(:e(:1T 1



15
any dcmumexltary evidence in supp<:>1_"t' of the same. But

we have on 3'e('0rd. the Xerox ('.()}.)y of the xviciox-\4:'_pe'11si02'1

g1'am.ed to E:l'1e 13' c'1eI_'e1'}ci:1;'11 wiaiclel (:1is::1c'>és't%:é1'%:'*- ~

11usb2md's 1'1.=;m1e as Sha1'b;=1r13121_,.... __Aft'.e1"V"tf}'ie'f:v r;1eTai{_i1 of «'

 

Si1a.rba1111z1 in the :11<:)'i.<31' vellizf-ie éiz.<«._%:_~:i'--.x.'_,iTc-'1"j1*{.. :0-1": 

made by the 16*" defendant;  nc)1.i1}:j1ee,_  'if)e.e.11"

granted family pensicm.  ﬂowing
from the death of  to her. She
has also 1'eeeive;c1:. pursuance of
the policy £§:_:1f1(.)}.v2'1 as nominee. It is
as   v¢{§1"1<ee% plaintiﬁs relied on
Ex.P1f4    report, Ex.P2 ~»~ legal

none? iss'1ied" 1?Y'A\11e~:f\t.(3"nthe defe11da1;11.s. E:x:s.P3 8: P4 M

 gptiees t(5"ti-he' legal notice, Ex.P5 -~ Voters list,

   ID Card got issued s'L1bsequem: to 199-4,

E:<_S.P7v.&'eI?E3TV.w photographs s110wi11g._§ i.1'1;.n' the cleceased

 Sh21rba.ii~I1a1 has posed with the W p1z;1.intiff along with

 _ 'EEC.' ;'t?1E1f',i\'f;?S which is of reee1:1t o1'igir1. Ex}-39 -~ rz~1t:i(:)1'1

v__c§a1'(1, EJXSPIC) to P12 M TCES w}'1i(*}1 2?1.re <>bt2;1.i1'1<:c'1 after

fi1i1'1_gI;' of the :s11.i1.. and Ex.P'13 W Hi;§}'; mim n_0'{i<"e. N<').1'1(3

E

L...'



16
of these d0eumer1t:s are proof of the 111z'11*_1*iz'1ge of the W
p12.1i1_'1t.iff with de(:e2'1sed S11;-1rl'Jex1'11'1a. At any rate. 1' E'.--.t1<_)e.:~::s

not Show that they were f1"££11'.1'iC'.("l prior" to 1974 a1'1.1:ti-.f.;Jz:.i.'(>r

to the 111e11*;*i2zge of Sl'1arb.:m1'1a with the  '(1e-:et'e.1_i('3.;5i11i;' '

"L}'11fo1'tt111ate.1y, t'he fzimily <%c:;'i.1é't."'«xtfit..}1<a_t«ttﬂ:'
21pp1'eciat.ir1g the material on  
the assumption, as the 1*'  VéV3t'.'V:ed,1.'1s
of the plaintiffs, the ci':o'e:t_1rr1'.F:ﬁ't' the "is:

plaintiff is the wife of S1'i:1_1".j2:11:1i'i21;._.gisfthe. 18* ciefenda11t,

has failed t.(1"S'1";0$Lv th._2--1i1§5*he "is"t:h'e._Q:iIy 1e,g2-1] heir. the

fami1y~'CO"u-rt;"3;1e1d:fiA:£}1.atan ihf'er'e'r"1ce to be d1'a.w1'1 is that
the 1-"='f"--.p1e1.iz1ti.ff'£53-»the  wife and the 15' defendant. is
the seCc)1*u:1 wife"; 'I;11.Ae.-shied' finding  erro11eous arnd not

sub.é;ta.ntiated, by 'h1ai:eria1 on record, on the eomrary, it

1'55~iif1(:§)--1'1sist.e1'1t.Hwith the legal evi(:1c-'_-ncte, which  on

' 1je§cto1'§}..,_ 'it 'is "c1__ea1' case of11011-applie2:1t:ior1 of mind by the

 f;1f3_1i1y"'hos/.1_I't:~[V'it has m1's'1'ead the d0c.:1.m1em_.s w11i(:1'1 are

pr(;\§1L1(:c3,d hjefore the eollrt 2-md the 1'eas<mi1'1g§ 2-1clc)pt.<:(:E by

 the 1';.}ni:.i1y Ctotart,  bald, perverse E11161 the1*ef0re. it:

3 * '_ e;r;r1i";:'()t. he s1.1s1a1'11ecl. Etw

a



s5

17
1.1. 111 #11211' View of 1.119 11}2I1.11c*1'. we z11'c=-.'. s2.1t:is1'iC(i

from the n12s1t'.c.1'i211 on rcc.01'd 1112-11. the 15* (sit-'.fe,11(12":1s1tthe

\v'i.f€ ()fS1'1a1'b£11111z1 who  lcgz1l1y I112';l.I'I'i(i'.d £:1.r1d iii 

t1'1:1t nmx-1-iage Sha1'bz111112--1 had coxuct in (.?(>1"1I,1'*A:«1_<31'. xviiih  

'I'\1

14*' pl;-,1i1'1iiff. 11':ai: would not {':c)11:;fer1't:"iiaéf e'I_.:'«': V21'--w:iiE;%'.

of S1'1z.1rban11a, at any mic, is not 1:116"1§ég.g:s11y wec1d~céd~;.A\&r-i.fé'~_

and she has no right  cs1:--a_te=-_o1' "deL:ea1sed
Sharbanria.

12. It is  that i-'.}1_e 33'1'.iif is--;«._11"(3f:;'V~£'i_I(.§c1 for pa_1.'t_i.t.i0n

and t11erei"o1?i3§"'5:b[~c fa_111iiy" cE)vu.1't--.'"w;;1s not justified in

dectlalrixigs' 'illﬁiéf' S1"1"éi:i.ji"'E_'S"'J[}1'c" '"ic;=giVt'.i1n211:c and illegitimate
cllildz-eh.' amci' <~:Ei'<3<Si«.t:I*r<:'pe}f}iitio11 as there was no prayer

to that effect .iV11'V--, th_e"~~--3'L1it. The said fi'11di11g is also

'  1'ec§Li'ire:'s.At.os.be sétasidc. Hence. xve pass the fo11.0wi11g.;:

ORDER
[1]. appeal is allowed.
T116 j1,1c1g1nc111: and (1e(?1'ec?. passccl by the fa111i1y court I'1ereby set aside.
(iii) '1'he 15' p1z,1i1'1tiffhas fz1i!e(s1 to pmvc-r tlu-1t'. she is t1'1c-'. 1eg_§z=111y wcd(1<:<'l wmt of ('.1c:ctsasc<:1 18 Sl12'u"13211m2'1 emd 11111:; c1'1ti1.1e<.i 1(1) falmily pc1'1sio.n and several service. 13:-==11eI'.i*;s excfzﬁj;-:f11c(i on 21<'=,c.o1111t' of the cicz1tl'1 of S}'"1£11"'I)'c"1}IE.1i7{%L¥:_V:
(iv) Act(t<)1"c.ii11g1y. p}_aintiffs' suit Pari.ies to bear t,'r:e":i1* (rm: ()(3;St3;'._ i' JUDGE
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Karnataka High Court

Channamma vs Parvathi on 14 September, 2010

Bench: N.Kumar, Subhash B Adi
