Karnataka High Court
S Chandra Raju vs Late S Subba Raju Since Decd Presente Dby ... on 15 July, 2008
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
mg THE HIGH <:.£>U1::'1' oz? E{AI~?NATA§{A AT BANG$LLORE
DATED THIS THE 15TH DAY 01? JULY,j_
BEFORE
THE HQNBLE MR. {}LISTIC}3?»%I..{\;§:N.Afi§Q§§vé7f3§;:AN:»:i3;¢;_S VV
R.F.A.NE}. 1471632605 '
BETWEEN:
1.3, CHANDRA. RAJU AGED ABOUT 5.§ Y1-§E';»',"" - =2, 8. vENt:GoPAL1éAJU%' AGED ABOUT vfi;';--T>3"§QS',*~ '
3. 'NAGA1éMLf» "
AGED £\:"30i;3f1* 5k3_f{Ies,
4. S, BA.1,:A _R;§JIf " §L§}EE;D A3321? 48 YRS, V' A _ "Af"PE1;Lfi.NTS 1 TO 4 ARE THE . L.AfT'E S. MGNISWAMY RAJU A._N:>'i;a;LL ARE R,/AT # 518 = 9TH MAIN ROAE':
~ 331% 'A' CROSS 4TH BLDCK A JAYANAGAR ' BANGALORE 550 01 3,' &V LATE SMT. NARASAMMA SINCE DECEASEB RERBY HER LRS.
APPELLAWS, 1 TO 4, . .%.% ;:a?»:éE§;L,:s;N1§s %k "T (BY SR1 : MR. VANAJA, ADV) AND:
_...........__......-.
1.
SSUBBA }1":'AJU"
SINCE Dam) RE?12Es'g::m'mf3' BY'~I:i3S"LVI?$ % A D/(}'VL:1'_1§E' S." SU13v}3A'RAJ'§I 'SRi'.' 1<R%is%:%iN Ar§A%T%%: 'i%e%=_§;I U S ;.o"1;A1'E: S-. '€%U':'3B"ARAJU §%.G}:".~D A.13c::LI'1*.5a.?{Rs ' SR.ILv*;2'."§¥'3Ti\IKATA ~ S_§¢€'§_.I{A3§"FI-{A1$IMA 'Wye "SWAMY RAJU _ a.QEf1*) ABOUT 58 YRS _ RAJU 3/SLATE s, SUBBA RAJU ~A<.}ED ABOUT 57 YRS SR1. RAMULU RAJU X 3/0 LATE 3. sugm RAJU SINCE DECEASED RERBY HS 1.1%. x;\/kw iii] SMT.LEELA\3ATHI W/'O LATE S. SREE' RAMULU RAJLI AGED ABOUT 38 YRS MASTER NAVEEN KUMAR 5/0 LATE 3. SREE RAMUL§J....R5'\GL?_" A' 77% > % MINOR KUMARI DEVI .
1:» /O LATE: 3. SREERAMLILL} R,;s=:.iU. MINOR REm@s,ENTED% 3YV:sz;=a<1'L;§:& L GUARDIAN SMT. §§*3EL,_éVA'£'Ii{ , ' ~
ii) AND iii} ARE MEBJO-R'S_ AV REPRESENTED B_'{THE}R:V EXIATURAL_{}I;ARDIAN~fFZiIEIZ?_ MOTHER E:'{M'F_ LEEL}i'ifATHI''* "' ALL-VARE. RE:s';:~3.3IN_G. A'i"#'~1E3'84 3<7'rH CRC¥$S,"='%TH«.T'.BL_Q'CK 1 ETH"MA}N"i?'G.AD4 " L. JAYANAGAR A % ' BA,NG;'1gL0RVE.~_«4:.V. L353; ;@NA2'~?FH;¢g--~§€AJU s/Q 1,333 SSUBBA RAJU j ~.u:;$1:s mam 42 YEARS _%"Sm.' .a*,a¥ARAJU /<3 LATE 3.3213391 may A'CrE';D ABOUT 38 YEARS ~ .T._m AND (g) ARE RESIDING AT is 1584, 37m CROSS V %11'r*H MAIN 4TH "I" BLOCK JAYANAGAR BANGALORE} -- 560041 O)\V"\/ SMTJAYAMMA W/' O SRLBANGARA RAJU R/AT Ne.8--3,HB SAMAJA ROAD LINK, OUT HOUSE BEHIND BCC BASAVANAGUDI, BANGALORE -- 560 004.
SRI.S.GANESH RAJU > S/O SJGARASA RAJU SMT.LAI<s%HMA§,mA p w/0 M,S'U,B'f5A RAJ"LI.; ZvIAJ{§'R__.._f # 61, A<;%*s s2;AmUT,%-
NEW*BE,m2i::m,B ' V BANGALCIQE; ff' 560Q:5-2a__%VVVy 33:3,s:;aBgs;\é%A,r::«%%V%%%% SINCE'DEAD- _R}EPRESENTED BY ms PAEQVATHI j 'wg'-Q'Léxiffi-.S.SUB8ARAJU %%%%MAs.m2 TEJU AGED ABOUT 13 YEARS, MINOR " u REPRESENTED BY HIS MGTHER AND NATURAL GUARDEQQ V' SMT.PARVA'I'HI %\\/\/\/'
6) S. §**ElSH§'*§z5z MUR'E'H':' RAJU S] C! LATE; EQAEQASA RA-JU REEFONDENT ms. .3, 5{a) 513(1)} __ 3:, ea ARE ma? 4% 273, gm Mgxw mean 1. Q» % 34TH CROSS, 4'FH BLOCK" % ~ 1 .
JAYANAGAR, BAN(_'n%LORE~« 11. = ..' '?J~2ES;PC%?EJI)E1\¥_,'1fS..1 {BY SR} : T.G. S{.EDHA FGR 55 (3 ~ « 1 THIS RFA =:¥fILE{>""I;;:';s" <}£},%I>_F' :3??? AGAENST THE JUDGMENT ;&"1'¢37?;.A1";;:313:<?:R_Ei::~" D'f§.TE2D:.__JIé3.0?,ii)5 PASSED 13;' (3.3. :~£c:..3£33r:lg'V.1;'992; Mgxizq TE¥;Z:;'€'ZLE G?' Xx}; Aam. CITY CIRXILJf¥fiiT}'G1?*Z3,,»Bi'?$;E'§'s'iZ?;»'§L{3éjZ§<2TE é:iIT':" {<:::r::§-: :*«4"c:>."?} §£$?»€£S,S:3sIG'.,_""_{'§%§E_ -. S€,§_?;"I"' ~...',{%fQ%?"2 ?AR'§'m€;2:_\: A:\1'D SE?E§;.$:"?E3.?{$S.S.§SSIQ§x%";....__ % % T}5:§§3 *E3F;1_,VV CfQM}NG.~'¥3N mg: §'IN;3aL HEAREKEG TEES mafia; _ *;'}~:::'7 = . %Z'.OL?}€T ¥;}§2L£'s.@§'~%ZEQ ma FoL;,Vofw:m3._V_ ' H "jgmemgww 'V :13 diraczsfl agaizast {Em judgmezzt and degygs %13.o?.20e5 in {}.S,NQ.I3684/€332 passed by *:x:2<:1 gsdiaianaz City cm: Judge, Ballgalmre City 'dVi$1:s:&:Z:?§si1'1g {hrs suit fer partitien' that there is :10 ex.i$ter1ce of joint faI:.1iI:;*'~-é11T:i-V' thus scheduia properties are not joint family opposed the claim at' plaintifisé. 'z';:V-Vf ; x pleadings, the trial Court f<3i}Tc§ivi;;1gVV for its cansideration:-
1) Whether the ..proi%¢" 'thatvii suit properties !:h¢f=_: jqizzt properties?
2) whether am A d¢r¢r;d:mts_$:c§e that suit:
it<:m4. E'z?..<3. 1 absolute PT'3iPC%ftY--.'.0f %Ra3311*k
3) prove that suit schedule §.ten1i :':thc* iahsolute property' of 4&1 défendant--.La,§1né§1n§fi1a?
4) Whether the suit isxfiit b;§;*.tVF,:'eAAp;:»'if££,£ipies of res ju§ii¢ata?~=§, Vv A' .....
5) Whetafxe:r'v:'th§ ' by Law of x
6) flather tfié Save 1/ 31*' share in thefigmxit' prepertisé?
a a7) fire. fi1}1ej;f.~:fi1ti£1§dVftJr relief of partition and
4. ,. . ;*:;-r:§p_z}ii:"a't<: 'pn_Vs'ss3sion of their 1/3rd share'? '$5/haéi.' 01' Order?
64""
def<:*nda11t. S0 3130, the defendants cannot haze any abjectiens for the plaintiffs ta claim site N0.'f{:?'T?,Vf¢€:§;;£ii"ma Bangaiars Deveéopnaent. AE1thO{'it_'; if they acctording to law. Similar} 7, j':1i"e"';3I;ai{1ti3f1§ ";31}:1"':§3tfier 7 defendants -sauna: have any < )'b_j é;'e,_tion c1$fér':dafit3~, 1(3) ta (g) to claim Site Nwrrffga, ».:e.r';:z~z*;z 1e-3@;;3;$;<;§:1*£:-lay are so entitled and in aazirerdaiibs 'wiihilarw. With ths' "appeal is hereby dismissrssd' then." 1'_%:_1pLr»gne€1 judgment and ad!» judge