N Ramu S/O Late B Narayanappa vs M N Krishna S/O Late B Narayanappa on 8 February, 2012

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Karnataka High Court

N Ramu S/O Late B Narayanappa vs M N Krishna S/O Late B Narayanappa on 8 February, 2012

Bench: S.N.Satyanarayana

13% ':32 HEGH CQEERT QF IQRKAEAIQ ;§§'§§g33é§L@§E' 4 §;%.TEE TEES THE ' BETWEEN:

N. Rama, Ageé a}3<3ui 52 Years, A .

SEO Late B§\Ear'ay3.nappa;"-- -

9?? SW5}; Eariherﬁ P@:*:i0:':§ T _ .

Nanjappa Biockg Ei*;€2:_.Nag;3L:'," * W HQ§'Bé;%~§§¢e':E§%'¥8§ BENGALORU 5'.§o%o#19.jkv%' "APPELLANT. (By 3:: .::5a:;d§ig) A AND: . . ' . 'A .' , , ' ,9

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héégsxs p:rQc€€d4§%5:%_Vi<:: .f:*--a§§:€ $.16 feilowiizg issuea ;E3*e:'s$$ §§§é;i'""'é;:<§§ grﬁva $37133: 'ihsif Sufi schsduis :3 '£316 jsirai famﬁy pi'9§€E"i}?' of 331$ éiéfarzzﬁazéi as sezzisndsﬁ?

giairziiff furiilﬁz §I"QV€ %h€ aﬂﬁgsé " srraggsmegai far asparais :*e$§a:i:':::c§ and his SCC?J§§8§§:8§§ €31" :ve33:€§'1:1 §$§"i1§£}E"§ af gigs:

prc:§€:"'§:»; &s aazztaszﬁsé in Para - 8 sf {ha piaiﬁt?

(3 E3333 §€f€§§f:EI}i ?€<>,E grave éhesi sazzit $8 'aad for :1on~in€k2S:er1 of Qiher gain: far::v£§§i T. §mp€rty as Canisnded in Paras ES his written staéamenf?

Baas plaintiff §I'OVE raanjcinder sf ":hre€ ;_ Sisters' ":«:>n:d" Eiefendant'? 2 2 V' _ V is ghintiff éntiﬂésd Jhis 31:16 in :'€spe§§"j:::f aiéfi 90!?) ft.

:3 ssheduie with SiYuCiEifE?_ 3:933 _:§5Eg3.i:1't:ff %;;*1€ '§f:(}i'I1E}1€}:'} pagsage v""*:"i';£Z},}':ﬁ1'1g'"£}{i'§EX%€3.€f} f:E3Aé""§;wi) peréiangs 9? the "exit §:>:*<;;§:§'<:>:?:y» héiéégtzﬂ in Para ~« 5 Gf ths lpéagm? ' V {Eggs §§.~::§,::_::§ff gyms {ES interfersgsé by :ﬁg::f$é:._da::€ gs aiiegéé in Ears. - M 6;? ihﬁ ' * ...:"§;.§.a';:::'::?:

"---E,§" §1ai:§:§ff ezsiéiéaci $9 '$36 rafsésfs {sf "V--::i?:}:;::c?,§e:: .215 prayeé 3:1: §33:°&-- 34%} £2: {E3}? 311$ 1G.

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E3 dafersﬁaai E\Ea3¢§ sniiélsd is d&CEa}'ati@:}=s'--.. as sgughii far in Para --~ 23(3) sf his :a;rii§_é:1 siaterzaent'?

Es defendant N93 €YZ3Ei{1F:€};'§€3A i;'f'5ﬁifV'4":§1%9:a:3"x:é in scheduie 'B' prsperiy ;:*s=.§;*13;i:iri"eﬁ' Para Eiib) sf his xvriiﬁcgn s':a':e::rze::'c? W123: order 9: {i€Ci"€ﬁ?_ éasreaé £116: suit :13 par? gas

7..:f'?£:%§iif;:iff . 11$. _é1s}.§'£ j;- éﬁifiiiéd to 2,/5&1 shgre-::__":_r: 'V"E:>ofthi,"_' 'C Schedule V' :i§fGpéL§iie§§fV 3"§W§_i'SA_él21£:1'1g"V:1':*:V I*€Sp€'Ci sf 'B', 'E' 53"E"SCf:§§§§}1§€ §)Efﬁ§p'§:I'J{i€S is dismissed.

V;E)€fé.:1d{::r:€". Na5E is heid eeixiélilsd :9 $33 S'§ré;a;;e._§;1 2%' acheéués pmparty azad €§.E';f'€A:§'{%$;ﬁ§ Nai; :3 emiiéed :0 1/5??? share /, 47.4%§fL:..v?§E:§V$€;i*§sc§uEe grepérijgz Piainiiff 321$ Qefezadamis E :3 4 are §iE€E§ szztiéﬁsé :0 i;"§3% s:§:.ars sash 2:2 "C S€§3€C§U§€ §:"@§<i%;":i§"

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Scézeduia prapsrty and aise a.s Wife, Smi:aLaksIf3mVamma gas 1f:E.*.1"a'~:;%g.1 suit and ﬁat géving an oppQrtun:fy.;5o_hér ﬁihe titie :0 suit 5C' Scheétzie pmperty:,_ S6 he filed REA. and Decree éatsd 15.G7.ﬁ{}VO:'},§_"/2603 in as much as 'E116 :1: respacéi sf suit 'Bﬂ 'B' and 'E'"3C'h¢du1:é':§:f:§§&f'{';i'3'S' ﬁg cauiﬁ be Sﬁfﬁfl {mm 51% records,%3:§:h'§Zb..§ﬂz%§§';§ "xE7"€§€ céubbeﬁ iegsihsr aaﬁ they Vi3€§'€ ' éégéiaﬁvn"'::§* 'L'*:sf;g&§E1sr 55% cansidsraéiesz 8;.E'id §§S§<';%S€§; 0? by C§;3:%:V §;a;€€d 23.; EQ;2Q¥.38a, 'a3J3.*1€I'§if: iléés Lﬁigégmémi 323$ §D'<?_,_c;'a___<3"**>;2;~18$€d by $16 Cm/:3': Selim? :3: @§S,,§\§<:':J78§/EGGE gggéﬁzi 16:": E§.§?,2{}{}§ vsaa SEE agicie 3:363 iha EIIEEEEY '£?€8;§ ":féi::;a:§_£_§é§d bask te "f§§a£ $3132": fa}: fresh {l'€"3§éSi{§%3§£?iT:§®EE afésr $3 a.rfa.j;%::g £136 wife :12? dsfézzéaﬁf Na} 33 <3};"E€ Q_f" '::§: €' ':i§'€f?$::da§::S'~»__ ':3 EM: remarried §§£i:¢, Z Aejcerdirzgiy in 316 I'€i'I':&fEdi:€§ }=§G.L S:::t.La}<sh:'1:&::'1:na was aS"V§G,5 a1f::d the Sui: 'wag proc€ed€é.;:4'*'..,:§{: s':;i'§i,VAVV§ppGriuni:y was gévan is d€fer:_;:i,a:':f: statement. In 913% sf add1::§}:§éﬁ 222'-'::;%§;9h is framed by ihs C6121": be1Qw€.i§1 Iitigatianﬁ anather sesven issues wégrs ir_a:§::%d..,as.i3's:::€_Nas_; 12 to :8, which is as under: E2. * pi:a;§:i:%T_f;f"~. §:*ave ihaf: release @6601 V "dazed? V_}_.__§§.7.%G€32 axeczgfts:-é by deferzdanis _,:&%;'A.;3 in faafagzgr 0:" éﬁfﬁﬁdaﬂi 539:} is :19: ' v.:V"'s?a7:§{§~agié hiraéyiiég gm him'? ylaizziiff grave ﬂag: 216 is ﬁrzicéééeé is 5/2 5333:? in '8* ':0 ssheduia prepeyiias? E9? §Gii'S §:{ff€§i§3§f ?~3@,E §mV€ éhaf: Sui :53 bad fag' :1£:§:~2'2é.$Ef:::§§a:: 9? Géhér jam? famiéjg pmpeﬁ}? as cG:":§:s3z:C%e€§ in pafag if} 3: E3: of Ezég Wfétftsa f§:a,%;€m€::§?

E5. is d;€f€I§;€iaF}.'£ Na} €niifE<€<i-éig as goughi £0: Er: Pa:'a~2E._ {a}f'e;;f--1'hi's._v:rfit:'$i:i '*---..' stsatemém? ' * E8; is defendant Ned egtitled ii0.__1'§5ii'%: shai*€ ' in se:§*:edL:1€»'_B§ pro_Q_é':*iy'V.;;s <:1aé:::ec§ ? in ?ara 23%} of :a,=1{V§:t§:i"Si;:ztAé'::3er:i? 1? é Whaiher the :5i%%_ "-- sfgefetndant gfsifeg $16 piaint 'Cf ' «;:;'>E:<-:'>VV;:2.-<:.zj«iVj,%f" . is iiiér abseiute p1;e3p€:fﬁ§V her exciugive Paracé sf her x:nf:::e1§:'§£a:e;:;ge'a§ﬁ1ed an }.5»€>»2{)€}9'? E8. '2%ft1e:*ihs':f "ijhs "«-gsigai represaniatives sf ﬁéféf:_ &a§;§ am entiﬁeé far Shﬁfﬁ if Vﬁagy pe§§%::s--a:€ssa:°y 53012:': figs'?

8. Af§§¥{§{f§};_%:i{}§i£}§A'§2'id€f§C€ gf §.'iE?'s¢8 33152 § "E?i?S:"€ rsgsrdeeci azzﬁ "- fj;-'~g{,§si:§'§;§{;z:2§;3,V__%3Za<:u§::er2%:$ 3:: £35.93? ':3 ?~~é%i'} W38 markeé Q33 giainééff and :::§: ?5eh&E§ Qf ﬁsfézzdzmzis §:w:$e§}~:% "§;::::

Wag ggt markeé 352$ £31": frfsgh iészzsisjaraiign 2:3? 31% § 5 avaiiahéﬁ matérialg in ths Eight 1:3? additionaé 1',s.%*,:-a_ﬁ;:.s:$ { baimxg grscesdeé :53 pass ihﬁ ::":Q§Vif';¢§§V §a:dg§h7é':z§'_':3f:'d §€c§'é€;_ in iha fsiiawing H1&I1§i€Fi "T116 suit seéiiifig pé1*'£::§;:i(3:J:.'.=:n'v; acheziuie pregsﬁrty is-':;§ié;':fni'é'3L§d. A' 2 it is héhé. 315:1. i:$*§;nt;';t1ed far E! SW1 share iii; -Lpmperty and E ,'f ~33/ﬁre $ched.u1<:

'V %%%% V:1*:£eié §i':a§%: ciefendarit No.1 and 5£_€:§gai3 . V % ::<+3;}':~~::V_ser:t:atiVes of defendant 3v:féV' :_§;::£:i2.5;§:é{i4'«fer E,/3111 Share in 2%' é§§%?,.;éd1;§é-_p%Q;;§e.:§;ty. The defendant N95,} 'V 'fie: 4 %'1"'€..:€v1v"":'§§'fi.,€§ far 3 [593 share each if': *8' jétfﬁiéﬁués §:*e::§e:*:y.

'A " éafendanfi §*[email protected], £3 €If3i§§;€§ fez' shara if} & {E} sshediééé .;;=f3a§€:":}?.

._a;;::i%. 'éiéés Saié §22s;Eg§:::e::"£ and §€C§"€$ was paggsé $1: £§;*2r€fEi}§§. '"%'%2§ prasszsi appsaé £3 filézj by dsafsnéarzé. Eziai £3: A, 2» --

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tha suif; Chailezzgimg 311$ 332$ eﬁggégznsmt arid 1§¢E2i.2G{}§ to tbs exééni it refers :0 in€:;?_:§$iV:::g:_T§;3§L§.i:7{i:ff§ ghare in suit sgheéuls pr0§;€rtyg.fm1":}1 'i«;f;'3f¥%'13$i*:A:§:'s;>.' 7 0:: the gréund that the CGur:§:>_§:E0vs} h%:$ I:0tTV.;§ié<.:zi:'€:i d{)CU§T1€f}'ES periairziizg ii; reieas'§é=:§)'i7 :*ig1:*1ff Ei0S. 2 aaﬁ 3 in his favsur aside .:f€g§s:e:*é§Qéﬁﬁgs-e: <:ieéﬂ;E§<:V.4D-1 which has reszziised in :'I1CsdiﬁC8J:'1i'{')»vI}--'ﬁg*:f:?i;;E'::VS§"$_~é%;}#%;;'--V.:%*'§":36 aiieited in big favmzr, S3 far gs.§E;§ .:f{2?:u;g--'.f'§':*£8,E:A'fi:euri 3:: reéspesi sf athsr perﬁgni. :'>fi" neither plaintiff nor z3%her__;'i€Vf§éf:§é:.:€§.§°;§J _ appsai. Therefore tbs paints ihézfg at:-36 'f{}:"'=<:f§:<:%§i{;§éra,i,:::vf; in this agtapeaﬁ are, 3.3 Eé.I1d€I'Z L"§.?}:€:i?:<::*: '§h€ §::G§3§F? beiew was jzggéiféeé 31:: g§a;jI':§_:?::%:g E. /3" Shara $9 "$36 ﬁiaiiztéff in sagifl: V * §;3§§fé:{§;:1€ §r<3§$:*'£jg'?

Wiéétiész €113 ﬁiéﬁifiﬁé; Juﬁgfmezzi ggié " §é'Q"r$s 3:: fa? as $23 shars sf dﬁsnéargi in 323:}: %§§1ﬁ§1}}€ §2*op$:"{§s* rﬁquiyed §% F5-C$§'iSi£§€?'6§;?

5 '».x\f's..»§ E Q; Eﬂearﬁ the counsel £0: appsﬂarﬁ 933$ §'€S§OI1§€§T1'§S. Parused the gleadinigé Q '§:1i «aI}.{;1.§0§2,1f1*1'§}'}i8,1"jf L avidence avaiiabie an recam' with :;é'§€:%*'e§<:€ 2ihe Tﬁal iileurt in O,SeN0,'786,f' 9.is®..ti:.é urgéﬁ in this appeal. Sn :*ega;§}prec;-3;ti;::.ét_:- 5?-»_';h£:* éa;11s;v"§this C3211": ans';/var the ES? pgint far {::4'{§f'%_$§i{J'z'€§7;':5';'ivL}:()\f.% %ﬁ' %h€ 1'l€g8.iiV€ and 235:

point it: the affirgnaﬁixésg "

13. ﬁgdmiiéeiiiy between the ggariies is 13.0': in ::§is§3::i:e_, _ §1a::é't§ff"- Véﬁéd defendané Nﬁsﬁl :0 4 in G'; 8?:-:,«' EQGS H A Vvéféy tbs shiécéren 3? degeassd ihaé dafsziﬁam E'~E0.5, Snziaiakghmagngﬁa ' :3 E323 'évéfs <é§l&:i:§f€§;da::E Esiegié §.R3;§E::,:, E: is 3338 :15': ii":

aiigputé :53: $6 3:/ski: B, S 3:/zé E" gshedzsés gfapﬁriieg are V' é€+E§a§t(:;ui:*€d grsgsgiiag $5 éaijsasad §.?%a:a3z*a:1appa. SQ 'ﬁat as 88%? sghsﬁuée §:*ape:*§y ES €f3Q§1{;°€§'i"E€€§, the ijsuri av, E4 beiew Egas gi:f€n a finding iézai: the same': 33 {E15 _ a§:_§;<3. @Eu'§€ propsrty sf defanéam ?*sE<:>.§% whe is {E16 wiﬁ: of which is not Challenged by either ﬁgs p1ai:':§§ff:jQf '5Vef::;r:fl'§:1?: ' E'<Ees.,2, 3, :43} anﬁ {b}; 59 far asf=,A:th3.jéjifLghf {bf defsndants are goncarnsd E'R?'i'§.§'i rgferéizﬁé $33 propsrty, which is a E10333 9:1 3. site msasurmg 13$ is 59 f€€f Ev-ﬂ:{;<g§}éfL33:;;>pa during his iifs E1. 1*: is éiuring his life time has 1232: €X€C3l%§€{§, '_AE1:fV1§;<,"ff1.Q%i_iH1*%§§__§§*3C}E.i€8}ihing the said preperty in faveur of hi3 §:E:i£:i:?;:s:?n "§'iir3rté§a§:re immediateiy 9:: the death of Bj\3araja;a;z:$gppué: su <:€e %:%c§§ agar: the esiaie GE Eats 1';_B;E§§:é;yaf;é;p§a..: SG £31" ag Sui: gchéduie prswsriy is €{:::-':c2*:*::éa:§;.f:"~if:'V ié'-.2;gresd b€§'€£?€€§1 :56 ggastésg ihai dsfeaﬁané; $5 1:": poss€ss$;Z$:3 and ssszzjoyyzzezri Q? 2325 3:23:

,2 ' " ": ,"V4"§}fGff:€§'§§i. -._§}§f€::€igr}§ ?«E:::§.2 931d 3 being his y0a?{:g"e:* Eigiﬁg, '":%isg§%3/2.56 é:x&€s,:§s::§, a segiaierssj réésgge {£866 GI} 18.E§,2G$2 fj;s.?3»:;:géa :3 rsggsaeyea as ﬁssumsmi f0¢338§f2$€§2~G3 Er: {E35 ix;/» E §§ .;

Gffics 01? Saab Regéséraf, Basavazzagudi, Bajgzjalege, v;2:311&3'i:1 £316: saié éesument, Qﬁfﬁﬁiiaﬂi ?~l0s,2 and 3 hays {3§€{£f;£"3;:§_'§é.f€§g__Vf§?i3§ éhay aye rsieasing ané reiénquishing and wih.3,:§£'.¢f A.if§ghT{: ':::§Vé".._ and interesi that they may have in:;bsui:A_f'3§" ";3c19ied;i£«5i:'vp%ri;p§:i:3:?~.. in favour of eider brother; }\§¢.Rami:'.._ -Er: t7'§T<:;§:*£;V.§§r:f'5w':';<3"3f*M mattsr, after {he death cf B.NVa:3a§Ianapp;§§.,"'A:§ef%§i):c§VéLﬁ: Neﬁg Nﬁamu :30: 9:11}? SuCC€'€f:(i~¥':':':d. ; prc:>pe:'ty t0 5.11 extﬁni of 1/5112 shars, 1v'pp5'.3}~1ar$ 0:? ésfendant N032 and 3 in release dead viés Exﬁwl. Qf defendant Na} got égxcreaseei is 3.2. T333 "7{'z'§a'i4'V%1"3<§;::'?L"aréziiiééi deciding {ha maitsr imiiaéiy Er: '£118 ' .£i§$g:%:'§§1§ .}&g?:i'~.§€crévém5a§eﬁ }§5@'?¢.2O£%8 Eggs yighéé}? awaréeé éisfsnijami Féeé in 53%: schsduéa gsmpefiy 7%§$2a>e:>'«.%:§ V__:iv'§::3§:iT She Said juégmsai was set zassiqie and: 5736 W :7'. ';:*§"aé'i§§r £i?8;i:§ 2*e§::aad§§; baaiag $0 ﬂee "E::é§.1 Cﬁiiff 59: Eggs}:

"*€:é:7:Sé€§e;%:'*aiia3:L ﬁlers an éffﬁ? Qamzgitieé by '§,§E€ Qeiirt hgﬁew VA "in_,v:€i§u{:§:1;§ Q16 S3"EEi§'€ Sf ésfenéazzi §'a§a.§; fmm 3/' is EZEW assfghaui éiairgéizg £25230 <':a:;:2s:i@€ra:':i@:: ths €X€€ii§§€}13 Q€.__:"s:-iease éegégwhich hag rﬁsuiied in an array bang {§HGi5.'1f'i3~§:}'§'?L§fC§ :2':

ii defmizzg thé sham Qf defezidant Na} in gregérty, which is shaéienged h}* H§f@éfC?1C:«A&H.i 'this appsal 13, This Coat: an reapprecia§%:§::§',Vigfgihtg 3:33 and <:§0:::um;&r:£&:jy €2:ider:<:e §azii;E': féfﬁféfiﬁﬁ ta gmuncis and f§n::E:§ﬁ::g s of iii'. is 366:: that the finding of awarding Shaw; {:3 d€f€r2cia.::f:__1\EVQ@ E*V.V!i::a:i%Vi§::j§_ is €§'E'{}f1€0'{lS in 'ihé light ef thé CG'%.J:fi and accardingly the Judgmeﬁt 333$ §};$é':"€é 41%. I2@2C%G§ as far as if geréaéns _..:0 awazifiizzgg af 1 ;:§:--'i€% V$ha,:'€ E3 defezadaﬁii ?'§®§ :9 ﬁﬂamu in Sui? §s'<:'§'1_$<§A:,;f§:e:% ;:,%.::f%ﬁ;2__er§y is requénsﬁ ta be méﬁiféed frazza E 53"? is 3/33% 5$3i'§aré wag grazééeé €ar§€:* in this zfélﬁggffiﬁféi azggi _ E,,'%§€::':3s"e:§a ?i:<3:@v .Ei:l3§{}?eE{}§5a 1:: 'v'§€'x7v" sf "SE16 moéificatésa, '£136 ;.« 3.

_ agate L§'§pEa:i§1'§,§ffg9%: :'§d:;::sd §:°'€_}1§"§i 35531'? is; E ;' 591 3336 aka iézal: *1 9:7 1:316 fiegai hsirg Sf éﬁféﬁﬁaéig Nraﬁg 9:159 gfsics rééziss-ti» fmzrz §f3"'?§ '£0 E/5?".

149 With this ebservaiierz, the a;:psa:%.a;c§%«3%1;gx;+;;a~; iii:- 'pé;';.'f:. ' The firming 3f the: Trig} Cam': in

19.E2.2QQ9 80 far as it p€:r'{a;i:*;;»§L:."'ts:; <;u>"f. '5£é':fé n::ia1'iIi Na: ta suit ".95" schsduiﬁ ;>r0p;%3":3,; §3E:1gdifiéd'v-f:§'@v1*}1 2X31" to 3/51?} ané SS far as the 'éf L{:«:§.:::*t in zfespesi sf granting share ' in suit:

"D" and . 1/'SE3 each to plaintiff 3:10': d:3fe::<:§:1:::..%:§{f;s. 12': 4":-sliali :"¥:é:':;:::£':°1 uﬁaltéred.

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Karnataka High Court