Sri C S Muniyappa Since Deceased By ... vs The Corporation Of The City Of Bangalore on 10 June, 2009

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Karnataka High Court

Sri C S Muniyappa Since Deceased By ... vs The Corporation Of The City Of Bangalore on 10 June, 2009

Bench: H N Nagamohan Das

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an 13.32.2062. The pezétieners are coming in kn.:§§*u penderscy sf (3.3. No. 5950/1990 ﬂied.'I.#§W§f§$;"_ﬁ;'2ii30S} V mg/zoos and IV/2005 for condcnaticn 'or my, 'to abatement am to bring thafn eréfegord Aas:__t§:eu£$g;ri§'.§;§?':':3'g "£egai representatives of éeceaaecf secand_§L:i'pfAief§_nt§ff Mgmﬁappa. In the affidavit ﬂied in suppo§§:«~..:5';' the gcsatétéaners Cantend that the aeiiegased grvithaut Eeavérsg any reiatiens s;;;e4';:§fv§:ei?.if:1:'*E:.z?;_.' §_ . 9jf .if?§:é:"S5'%:he§u%e to Sacticn 5 of the Hérzdis._S*:§'é§gs§«3%z.V §i€.::?{'fe:'t}s§':ort 'the Act'). The $etEt§er:e:*§ %?;srthe% §:~Vs.€-éiﬁﬁ,V'€'%*%§'t'*«.tt:é deceased C3. Muniyagpa dieﬁ ieavéyzg '§e§E:"::%m "?:s§é§ :*:~r:é't.§fz er$ by name Tammasfah am Piﬁaéah aézffis' are aiaainﬁeaéi. Pet§t§c>nef*s are the géziidren ef zziivéz-*.:e a;'$*.=.=.4c¥i:;VL"";"a{§;é%::%:E'éhv ans PE§§a§ah and as saith ihey csntenﬁ that t¥:e§ Laéfei'-[':'bAé reﬁatians 3? deceaseé CaS.Ma:'r§=ga§pa as =V:.'AA"§vﬁe3;c§ﬁed E"?'¥ C?.$é3$§ ----~ 3: $3' the scheﬁuie to Sactiarg 3 of {he ﬁat.

""'";?%§z'Aé:'$fforé}__ '£*hle?" p&t:'%:§am'2er5 want to game an recarﬁ as the ...,,, "«. s:é;é?f\;§_§;':'-ﬁg"-Eagaé representatives 9? decgasad C,S,fv%zm§ya§pa, we "E"%'§:a;'E'~e';:*c:i;rt after heaﬁng bath aha games gassed Eire émpagneé éismsssing 3%? the thrae aggéisatiens fiieé by aetééiemers éffaénéy ms 33% gmamé E333? they éave {aged to preve am 'V {\-Z-(M/M"

/ 5 '§§v'.I3.122'§'§.s'{)"..?' estabiésh that Thammaiah and Piiiaiah are dead and that the petitioners have not stepped inzo the witness be): to ptgve that they are {ha saérsxéving iegai representatives cf dec:_1eaé$e§"-,;C.S. ?v'é£s:*:é3/appa. ?e'1:itEar;ars being aggrieved by this:---- Tréaé Court are befcre thés Coarl: in tE2§»2*a»~%z%srE't

3.. Sectisn g of the Hinds;«$§~?§ééss§é'n,'%A'23$. z';:#;3s,iTAvé;T':a_V;s zméeg:

Sec$_g8;_-:5 §::?..{;e.§ra-:3 ",§L3'§e*s;% .97' succession in she case 9:' .. ?.mai;~3 ':-3 Vf{?'2e proberty cf 5 maria Hindu dying V 'i'm':"e¢s£*aTfé~~.[V s:§2afi- devoive according be the ;3r:3%éf§.s;§cr;2f3"a»::f..i'his Chapter» ~ ';'a) f?r$t§}', gspon the heirs; befng tﬁe " -A reiatives specified fr: $3555 I 9?' the "" "f$c:heda:ie;

5&3} gemzsdfy, if there Es rm zgeir of Ciass I, ﬁber: aipon the heirs, being the reiaffves specified Er; £23523 I! 9!' the Sabeduieg . {ct} éhirdiy, if share £5930 £351?' of any af réze two cfazsses, fhegz upon tége agnateg ¢f we demaseég 389' {E} £35£'§y, share £3 gm agrgsfe, theﬁ agar: {hes mgaates of téze ﬁeceased.

<:Lw"~ é w.p.:227§:§7

4. A wading of Section 8 of the Act spe¢_E.ﬁ.é§::%§§t-- '§f'-§ male Hindu dies intestate than the prJo;ApVe_;*ty' i.éft'§i'E:ﬁ _'sha-it °' fwgtiy Gevoive on the méagtixzes spe':f§fied:"'§::r3 Schedzzie, secendﬁy an Ciaase II a§%}<§--..§hiré¥}y. {Egon Téiféﬁgvﬁatés the deceased and §ast!y or} 'the ce§v:4;9::'i;'?;:e es~..g§f ti9:é~d.:ev':;e§Vv§<§e<i* It is mat in dispute that the deVc§".}VL$';e_Ad died intagtate and has not zeﬂ: behénd the r=ai«aui3f§*$.Vg%:;g;§E.f2_§§f¥::".é,:3'ﬁciause E of the scheduie to that they are reﬁatives of decejiaséd'V21:75:§'3'§1':§§?ép5§§'ast}s;§eciﬁed Gause II. S. vifn' £CT4'§az's'.~:» ~<.=§ ".{;'E"%.:zV3f» to Section 8 of the Act there are § enfféeé. Tﬂeyf % ~ ;sihér=.%% éaughtefs 553:3, (2) son's éaughtefs " daug§1__i_:e':';, (3) brother; (4) sister. :{EI)'u ..(i}_ Daughtar's serfs scan, {2} §augh%:er's saws .. _ daughter, (3) daughi:er"s daughter's song. (4) ' da:.£ghter"s éazxghtefs daughter.

H (§}Ea£he§"s son, {2} sistefg son, (3) brothafs éaughter, (Q sistefs daughter V' V} Fahters father; fathers mother.

VI) F'a%:he:"'s wémw: ﬁrstherﬁ widsw, r7LV'*""

W *3 W ?.i2'2"?i15("}'?' Vii) §'~"at%§e:"'s bmther; %"ai§2er"s sister. V31) §v§ai5h&5'2 fatﬁerg methafs metherx EX) Ev§ather's brether; m0Ehe§*"s"s--%.sterg Secs ef the Act specifies tha% 'o._rd'a._a; <2? si:"zgv_;:;¥esséonr§'.'~.. §*:is égeciféed thai the reﬁatéerz én f§'r;.s?t'-.enté;'y'**%_ﬁ_"wC§asV§1. ﬁVV'é?sai£ ﬁe greferreé ts thsse in ::§3"}e..V_ﬂsec_0s§€i§¢f:t%§';._t?30éé"'§rs' the secersezi entry shaﬁ ﬁe p:'eferredH%.-:5: Efgegéé _i~zr:§ '*§i.":v:i.é '_'_EE':§rcI; and so in SL%C€&$S§§§"§.

5; """ ";Ef. *$:&"§V3e7§i.:§.*2e:'£::27ra-a r:'§"e1':':%~§::§£2ed in any entry are aiéve than :he"'pr€:p;erty 9§'~$:§§e_é§:<§'é;§séd shaé! devoive oz: 3&5 9? them in egzsaé $%3V:aLr§%, = A;;é§f:':§Ai~€:_é{§§.§?, in the instant case the reiatives .__thé"§;§f':";£'--------'£-3E'?t§"§i that is the €at%:&r af deceaseé .§?i'aizf:%';:4§§;§}?g'2;§$~--_;wi aiéase. Therafara, tha reiatﬁxes sgeciféaé in *;%"§éA$ e$sr3;é f§éi§f:§fé*:3rV wiéé aiscceeﬁ is the estata sf deazeaseﬁs "Sim ~--,__ .fE:'5€ tIr§%i:€~::é5aé5$%r:s speaéﬁed izs seams eatry am {set aéiaze. Bait ;$a;cca:'%§ gisémiéff whg 5% {ﬁg $§Si&f Q'? the éeceageé CSS. '-.___" "§'?%:é§':%%,ra§§a ég aﬁige am the §?"Q§§Ft§' ﬁr? Eéée iégseaseﬁ gésaié ".V.§§s$§va eaéy me §'§$_§'L 'ﬂee §et§§§s'2es*s aré aﬁmittediy $338 was 33% éaggﬁters sf ﬁrathera Q3? wceaaeé Eﬁﬁ they csme asrséar <7L\:~'~

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