Karnataka High Court
Sri. K T Prakash vs Sri. K T Govardhan on 23 November, 2010
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA AT BAN~$.Aif_{.§__f{E' if
DATED THIS THE 23" DAY OF NOVEMBEER-,..;'O'_I:O%"% % T' '
BEFORE; _ Q V V
THE HON'BLE MR. JUSTICE A..AI_. VENLIGvOPALA~"..c3OwOA 'v 'V
WRIT PETITION NO.7VS53;'2'OJ.O"(§3'f¥}A..&ZPIfjEW 3 BETWEEN:
Sri K.T.Prakash, S/o. late K.G.Tulsi__ram,"""' Aged 58 years. 2:
R/at E\io.2,:.gr'Our*Ld.f'!OOr.; . V IS' Main, 2"?' E.'yiO_ck, III S'::age;--~....-- Basave.s.w.a_r'a.nag':4:;t,.._ ' " Bangalore ¥*~5j6_O 0729. .4 PETITIONER (By Sri §V;'P_,ShvaT§'k_a'T;.'.SeTITo§' Adv.) 1 *K_.'"Ti G.Ov'ardhan, V7.5/O'.«'i"a.te'K'.'G.Tulsiram, ' ' , Aged. 'S-ii yea rs, "'-R/ 2',' "Q round fioor, 13"VM;a§n, 2"" Block, III Stage, V II Basaveswaranagar, Bangalore -- 560 079.
Smt. Nagarathna, W/0. iate Venkatagiri, Aged 60 years.
3. Smt. Sunitha, D/O. late K.T.Venkatagtr§, W/o. Shekar, Aged 42 years.
Smt. Rekha, D/o. K."I".Venl<:at:agi:'i, W/o. Sanjay, Aged 50 years.
Sri Nagesh, S/o. late K.T.Venka,tagiri, Aged 31 years.
Sri K.T.Gopa|Vai<rishnVaV,V:l' A S/o. latte K.(3."T"«u|as§_'ram;g Aged 54 . 2 Sri A S/cl. K._(5.Tu!.--as,i_r'am Age'd_4'9_ yea Resporidents -to?
Residing at-No;:l0, ' ~' < ._':i*i:'evs; Schoo._E._.Rload, " V.V."P1sram__, Bangalore -- 560004. rli afr:n--a, . S/o. Eat-'j:'j_G?opaiappa, Aged' 69.-years, R/'o.'No.226S, 13' Main, _4"' Cross, RPC Layout, V Vijayanagar, «Bangalore - 560 040.
. Smt. Lakshmidevi, W/o. V.Ramaiah, Aged 56 years, R/o. No.10/6, 6"' Cross, Govindarajanagar, purchased from the HUF properties in K.T.Prakash and his wife Ni:-maia, on mutual agreement, was given to; "t_he'_'V-.s'ri-aireiiggof K.T.Goverdhan. The said;p4_roperty""-has i<.T.Goverdhan under the saie=.deed détedt"'c:'9.oi"z.2oo5 in favour of G.Rajanna (!§_${';..D--2'rVZi):_i'nf"whichgethe some of titie has been shown' to be_Vu_n'd.erf'v'aVfan'ii~iv'p.artition dated May 31, 1996 between hirniselfe a"nci"hi::s 'fou.r...b'rothers.
"Tile the"i'n'strument are Hindus and have 'effected.Vtii.'e~.:_pa.iftii--ti,o,.n of the properties and the business arnong.st[-_the_ms~e|ves. The partition so effected by mvillfuasii-s.,consent"oh-as' been drawn in the form of an "evidence the partition having taken piace a*n_d'éthegproifperty having been aliotted to the share of K.T.(-Eoverdhan.
8. Partition, speciaiiy among the co-parceners, would be a transfer for the purpose of Registration Act, 1908. The property standing in the name of i<.T.P:-akash and his wife Nirmaia was ailotted to the share of k X I \ K.T.Goverdhan. In order to evidence the part§t%.o:n.._4'a..nd allotment of shares, EE><.D~29 has been clraw_n§V'I"h'e:*-:
document would have the effect___of _d'eCia.:ration,d'.Vtl1_e it exclusive title of K.T.Goverdhan, toa}wrn'ose.'itsnarie-.._At%:;eé property was allotted. HenEe';*-the id-oeument"w.oLi_£dV under the purview of 'L~__":ectionV___1_?7_(.:1__'}{..l;)_) o.f"theV._ActV3and as a result, is compulsorily "registi:aLbij_e;V t
9. Ex;i};29, iziyvhicth' isAé""eo.mp_i§ls'orily registrable, having not bieen" admitted in evidence. Howevle'r,._ been duly stamped can be iooked_i_nto for ccliatera-.l_ltpurpose, if any.
tr-,teVl"res'L;llAt, thewrit petition stands allowed and the givmpugned 'o'r_d.er'vsta,lnd:s'quashed. No costs.