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Smt. Devamma vs Thimmanagouda And Ors
2025 Latest Caselaw 322 Kant

Citation : 2025 Latest Caselaw 322 Kant
Judgement Date : 3 June, 2025

Karnataka High Court

Smt. Devamma vs Thimmanagouda And Ors on 3 June, 2025

                          -1-
                                    RFA No. 200036 of 2017
                                C/W RFA No. 200032 of 2020



IN THE HIGH COURT OF KARNATAKA KALABURAGI BENCH
        DATED THIS THE 3RD DAY OF JUNE, 2025
                        BEFORE
          THE HON'BLE MS.JUSTICE J.M.KHAZI

               RFA NO. 200036 OF 2017
                        C/W
               RFA NO. 200032 OF 2020

IN RFA NO.200036/2017
BETWEEN:

SMT. DEVAMMA
W/O NAGAPPA @ NAGANAGOUDA
AGED ABOUT 54 YEARS
OCC: AGRICULTURE
R/O K.HOSALLI VILLAGE
TQ: SINDHANUR
DIST: RAICHUR-584101

                                              ...APPELLANT

(BY SRI.RAVI B PATIL, ADVOCATE)

AND:

1. THIMMANAGOUDA
S/O RAMANGOUDA METI
AGED ABOUT 47 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ: SINDHANUR, DIST: RAICHUR-584101

2. BASANAGOUDA
S/O RAMANGOUDA METI
AGED ABOUT 47 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ: SINDHANUR, DIST: RAICHUR-584101
                          -2-
                                   RFA No. 200036 of 2017
                               C/W RFA No. 200032 of 2020



3. SMT. MAHANTHAMMA
W/O RAMANGOUDA METI
AGED ABOUT 77 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ: SINDHANUR, DIST: RAICHUR-584101

4. SMT. LAXAMI
W/O BASAVARAJ SAHUKAR
AGED ABOUT 27 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
NOW R/O KURKUNDA VILLAGE
TQ: SINDHANUR, DIST: RAICHUR-584101

5. KUMARI SHARNAMMA
D/O RAMANGOUDA METI
AGED ABOUT 24 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ: SINDHANUR, DIST: RAICHUR-584101

6. SMT. RATNAMMA
W/O DEVAREDDY METI
AGED ABOUT 28 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
NOW R/O HIRE KADABUR VILLAGE
TQ: SINDHANUR, DIST: RAICHUR-584101

7. KUMAR MALLIKARJUN
S/O DEVAREDDY METI
AGED ABOUT 10 YEARS
SINCE MINOR, REP. THROUGH HIS
NATURAL MOTHER SMT. RATNAMMA
                                        ...RESPONDENTS
(BY SRI.MAHANTESH PATIL, ADVOCATE FOR R1 TO R5;
V/O DATED: 08.11.2017 NOTICE TO R6 D/W;
R7 IS SERVED)

     THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE PASSED BY THE COURT OF SENIOR
CIVIL JUDGE & JMFC AT SINDHANUR IN O.S.NO.130/2014
                           -3-
                                    RFA No. 200036 of 2017
                                C/W RFA No. 200032 of 2020



(OLD    NO.67/2011)     DATED:      31.08.2016   AND
CONSEQUENTIALLY ALLOW THE PRESENT APPEAL BY
DECREEING THE SUIT OF THE APPELLANT IN ENTIRETY.

IN RFA NO.200032/2020
BETWEEN:

1. SMT. DEVAMMA
W/O NAGAPPA @ NAGANGOUDA
AGED ABOUT 54 YEARS
OCC: AGRICULTURE
R/O K.HOSALLI VILLAGE
TQ. SINDHHANUR, DIST. RAICHUR

2. SMT. YANKAMMA
SINCE DECEASED
REP. THROUGH APPELANT NO.1

                                             ...APPELLANTS

(BY SRI.RAVI B PATIL, ADVOCATE)

AND

1 . THIMMANAGOUDA
S/O RAMANGOUDA METI
AGED ABOUT 47 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ. SINDHANUR, DIST. RAICHUR

2 . BASANAGOUDA
S/O RAMANGOUDA METI
AGED ABOUT 47 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ. SINDHANUR, DIST. RAICHUR

3 . SMT. MAHANTHAMMA
W/O RAMANGOUDA METI
AGED ABOUT 77 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
                          -4-
                                   RFA No. 200036 of 2017
                               C/W RFA No. 200032 of 2020



TQ. SINDHANUR
DIST. RAICHUR

4 . SMT. LAXAMI
W/O BASAVARAJ SAHUKAR
AGED ABOUT 27 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ. SINDHANUR, DIST. RAICHUR

5 . KUMARI SHARNAMMA
D/O RAMANGOUDA METI
AGED ABOUT 24 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ. SINDHANUR, DIST. RAICHUR

6 . SMT. RATNAMMA
W/O DEVAREDDY METI
AGED ABOUT 28 YEARS
OCC: AGRICULTURE
R/O K.HOSAHALLI VILLAGE
TQ. SINDHANUR, DIST. RAICHUR

7 . KUMAR MALLIKARJUN
S/O DEVAREDDY METI
AGED ABOUT 10 YEARS
SINCE MINOR, REP. THROUGH HIS NATURAL MOTHER
SMT. RATNAMMA
                                         ...RESPONDENTS
(BY SRI.MAHANTESH PATIL, ADVOCATE FOR R1 TO R5;
V/O DATED: 20.02.2020 NOTICE TO R6 IS D/W)

     THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE PASSED BY THE COURT OF SENIOR
CIVIL JUDGE AT SINDHANUR IN O.S.NO.193/2014 DATED:
31.08.2016 AND CONSEQUENTIALLY ALLOW THE PRESENT
APPEAL BY DISMISSING THE SUIT OF THE RESPONDENT NOS.1
TO 5 AND ETC.,

      THESE APPEALS HAVING BEEN HEARD AND RESERVED
FOR   JUDGMENT ON 11.02.2025 AND COMING ON FOR
                              -5-
                                       RFA No. 200036 of 2017
                                   C/W RFA No. 200032 of 2020



PRONOUNCEMENT OF JUDGMENT THIS DAY, THE COURT,
PRONOUNCED THE FOLLOWING:

CORAM:    HON'BLE MS JUSTICE J.M.KHAZI

                    CAV JUDGMENT

(PER: HON'BLE MS JUSTICE J.M.KHAZI)

In these two Regular First Appeals, plaintiffs in

O.S.No.130/2014, who are defendants in

O.S.No.193/2014 have challenged the dismissal of their

suit filed for partition and separate possession of half

share in the suit schedule properties and grant of decree

for relief of permanent injunction against them.

2. For the sake of convenience, parties are

referred to by their ranks before the trial Court, in

O.S.No.130/2014.

3. One Basanna @ Basanagouda and Ramana

Gowda were true brothers. Plaintiff are respectively the

daughter and wife of Basanna @ Basanagouda. Defendant

No.3 is the wife, defendant Nos.1, 2, 4, 5 and Devareddy

Meti are the children of Ramanagowda. Defendant No.6 is

the wife and defendant No.7 is the Son of Devareddy Meti.

Plaintiffs and defendants constitute a Hindu joint family

and suit schedule properties are their ancestral and joint

family properties. Both Basanna @ Basanagouda and

Ramanagouda are no more. Devareddy Meti also died in

2006. Plaintiffs are having half share in the suit schedule

properties. Of late they could not continue to live jointly

and therefore plaintiffs demanded their share, but

defendants flatly refused and hence the suit.

4. Defendants appeared through counsel and filed

written statement, admitting the relationship between the

parties. However, they have denied that plaintiffs and

defendants constitute a joint family and suit properties are

their joint family properties. They have specifically pleaded

that during 1954-55, partition has taken place between

Basanna @ Basanagouda and Ramanagouda.

5. In the said partition in Sy.No.127/A, 11 acres

35 guntas, in Sy.No.187/A, 13 acres 35 guntas, in

Sy.No.186/A, 6 acres 30 guntas and in Sy.No.202, 5 acres

10 guntas fell to the share of Basanna @ Basanagouda.

6. Similarly in the said partition in Sy.No.127/A,

11 acres 36 guntas, in Sy.No.187/A, 11 acres 39 guntas,

in Sy.No.186/A, 6 acres 34 guntas and in lieu of land in

Sy.No.202, the family residential house fell to the share of

Ramanagouda.

7. Since from the time of partition, plaintiffs and

defendants got mutated migrated properties fallen to their

share and are living separately. In fact, they have

borrowed loan on the basis of the properties fallen to their

share and dealt with them independently. Plaintiff No.2

has sold land in Sy.No.187/A to an extent of 3 acres 10

guntas to one Palayya. Out of love and affection, plaintiff

No.2 has relinquished her right over Sy.No.187/A

measuring 10 acres 25 guntas in favour of defendant No.1

and since then he is in possession and enjoyment of the

same. In 1982-83, Ramanagouda sold 3 acres 10 guntas

in Sy.No.187/A through registered sale deed. After the

said sale, defendant Nos.1 to 7 are joint owners and

possessor of 10 acres 29 guntas in Sy.No.187/A.

8. During the year 2000, Ramana Gowda has

purchased 2 acres 20 guntas in Sy.No.187/2 in the name

of his wife, i.e, defendant No.3 Mahanthamma out of his

self acquisition. House plot Nos.19 and 20 shown in serial

No.6 of the plaint are purchased by Ramanagouda out of

his self acquisition, in the name of defendant No.1 and

Late Devareddy Meti. In fact, plaintiff No.1 is married in a

very well to do family. However, they are high handed,

preventing defendants from enjoying the properties fallen

to their share and also acquired through their self

acquisition and sought for dismissal of the suit.

9. Defendants filed O.S.No.193/2014 against the

plaintiffs alleging illegal interference in respect of the

properties, fallen to their share and also the properties

acquired through self acquisition.

10. Of course, plaintiffs filed written statement

reiterating the plaint averments and sought for dismissal of

the suit filed against them.

11. Based on the pleadings, the trial Court has

framed issues.

12. In O.S.No.130/2014, on behalf of plaintiffs, 3

witnesses are examined as PWs-1 to 3 including plaintiff

No.1. Ex.P1 to 25 are marked. On behalf of defendants, 3

witnesses are examined as DWs-1 to 3 including

defendant No.1. Exs.D1 to 52 are marked.

13. In O.S.No.193/2014, defendant No.1 is

examined as PW-1 and Ex.P1 to 7 are marked.

14. By virtue of the orders passed on I.A.13, both

suits were clubbed together and disposed off by common

judgment.

15. The trial Court dismissed O.S.No.130/2014,

which was a suit filed by plaintiffs for partition and

decreed the suit in O.S.No.193/2014, which was a suit

filed by the defendants for permanent injunction.

- 10 -

16. Aggrieved by the judgment and decree passed

in both suits, plaintiffs have come up with these Regular

First Appeals, contending that the same suffers from

serious regularities and there is no application of judicial

mind. They are not sustainable in law or on facts. The trial

Court has proceeded in a mechanical manner without

appreciating case put forth by the plaintiffs and their

defence in the other suit. The trial Court has not

appreciated the oral and documentary evidence placed on

record in right perspective and as such its findings are

perverse. It has wrongly relied upon Ex.D15 to hold that

plaintiff No.2 has relinquished her right in respect of

Sy.No.187/A measuring 10 acres 25 guntas mearly on the

basis of mutation entry. Viewed from any angle, the

impugned judgments and orders are not sustainable and

liable to be interfered with.

17. On the other hand, learned counsel appearing

for defendants supported the judgment and decree passed

by the trial Court. He would submit that in the light of the

- 11 -

oral and documentary evidence placed on record, the trial

Court has rightly held that partition has taken place during

the lifetime of Basanna @ Basanagouda and

Ramanagouda and the same was acted upon by all the

parties. They have enjoyed the suit schedule properties

separately and have also availed loan. They have also

disposed of some of the properties and acquired new

properties. In the light of the same, the trial Court has

rightly refused to grant decree for partition and also

restrained the plaintiffs from interfering with the

properties, fallen into the share of defendants and sought

for dismissal of the appeal.

18. In support of his arguments, learned counsel

for respondents have relied the following decisions:

(i) Ram Swaroop & Ors. Vs. Mahindru and Ors.

(Ram Swaroop)1

(ii) Chairman State Bank of India and Anr. Vs. M.J.James (M.J.James)2

(iii) B.L.Shreedhar and Ors. Vs. Km.Muni Reddy (dead) and Anr. (Shreedhar)3

(2003) 12 SCC 436

(2022) 2 SCC 301

- 12 -

19. Heard arguments of both sides and perused the

record.

20. Thus plaintiffs are claiming partition of half

share in the suit schedule properties contending that

plaintiffs and defendants constitute a Hindu joint family

and suit properties are their ancestral and joint family

properties. Defendants admit the blood relationship

between them and have claimed that partition has taken

place as long back as during 1954-55 and the parties have

acted upon the partition. They have alleged that after the

marriage of plaintiff No.1 in a very well to do family,

plaintiffs are preventing defendants from enjoying the

properties fallen to their share and accordingly they have

sought for permanent injunction. Of course, presumption

is that the family is joint, unless the contrary is proved

and the burden is on the defendants to establish that

already partition has taken place and the respective

shares are being enjoyed separately.

(2003) 2 SCC 355

- 13 -

21. Though PWs-1 to 3 have denied the

suggestion that already a partition has taken place, PW-1

has admitted that Khata of the respective properties have

been changed and separate pahani is made out. PW-1 has

stated that about 10-12 years of the death of her father,

her mother left the matrimonial home. PW-1 has claimed

that she remained with the defendants, having regard to

the fact that she was only 15 years old, it is doubtful

whether plaintiff No.2 allowed her to remain with

defendants when her relationship with them had become

stained, forcing her to leave the matrimonial home.

However, plaintiffs have not produced any evidence to

establish that even after plaintiff No.2 left the matrimonial

home, plaintiff No.1 - PW1 stayed back.

22. When suggested that her mother has sold 3

acres in Sy.No.187/A, PW-1 has admitted the said fact,

but claimed that it is sold by all of them. But plaintiffs

have not produced any document to show that the said

alienation was made by all the parties to the suit. PW-1

- 14 -

has admitted that 5 acres of suit schedule properties

standing in her name and she has secured loan on it. She

expressed ignorance to the suggestion that defendant

No.1 Ramanagouda has availed loan on 10 acres fallen to

his share. She has admitted that Ramanagouda has

purchased land in the name of his son and wife, but

volunteer that it is purchased by all. When suggested that

plaintiff No.2 out of love and affection has transferred

Khatha of 10 acres of land in the name of defendant No.1,

PW-1 has stated that she came to know about it after

dispute arose between them. However, she has not taken

any steps to get the same re-transferred to the name of

plaintiff No.2.

23. The admission given by PW-1 establish the fact

that she was married in a well off family having around

hundred acres of land. After the marriage, she and her

husband stayed with her mother to take care of properties

fallen to the share of plaintiffs, though PW-1 has claimed

that she came back to Hosahalli as it was better suited to

- 15 -

her than Chikkaberige where she was married. She has

also admitted that plaintiff No.2 has sold 3 acres of suit

schedule property, but claimed that it was sold by all of

them. She has also admitted that during 1982-83, her

mother has sold 3 acres 10 guntas to one Padmavati and

in all 6 acres of land is sold. PW-1 has also admitted that

before the suit was filed, a Panchayat was held and they

were advised to enjoy the properties as per the division

between them. PW-1 has claimed that her mother i.e.,

plaintiff No.2 has executed a Will in her favour. She has

denied that in the said Will the properties fallen to the

share of defendant No.1 are not included. However, the

plaintiffs have not chosen to produce the said will.

24. Defendant No.1 who is examined as DW-1 has

reiterated that already partition has taken place and they

are enjoying the property separately by availing loan and

also some of the properties are alienated and new

properties have been acquired as per the partition. Khatha

has been changed. Off late after plaintiff No.1 is married,

- 16 -

at the instance of the son of plaintiff No.1 and members of

her matrimonial family interference is being made. The

villagers are not ready to mediate as they are not ready to

face the high handed attitude of the son of plaintiff No.1.

25. It is pertinent to note that DW-2 Mahantamma

is defendant No.3. She is no other than the real sister of

plaintiff No.2. They have married real brothers. She has

clearly deposed with regard to the partition that has taken

place in the family. Speaking with regard to the

interference, she has deposed that since defendant No.1 is

very mild person, plaintiffs at the instance of members of

matrimonial family of plaintiff No.1 are acting in a high

handed manner and preventing defendants from enjoying

the properties fallen to their share.

26. Perusal of the oral and documentary evidence

placed on record clearly indicate that already a partition

has taken place in the family and the parties are enjoying

their properties separately. As per the said partition and

Khatha and RTC are also changed. In fact, both parties

- 17 -

have alienated number of properties fallen to their shares.

They have also acquired separate properties. After getting

support from the members of the matrimonial home of

plaintiff No.1, plaintiff started demanding share in the suit

schedule properties and also caused interference to the

defendants in enjoying the properties fallen to their share.

The trial Court after appreciating the oral and

documentary evidence by both parties has rightly

dismissed the suit filed by the plaintiffs for partition and

decreed the suit filed by defendants for permanent

injunction. The findings given and conclusions arrived at

by the trial Court is consistent with the evidence. This

Court finds no perversity calling for interference. In the

result, both appeals are failed and accordingly the

following:

ORDER

(i) Appeals filed by the plaintiffs under Section

96 of C.P.C are hereby dismissed.

(ii) The impugned judgment and decree dated

31.08.2016 in O.S.Nos.130/2014 and

- 18 -

193/2014 on the file of Senior Civil Judge,

Sindhanur and judgment and decree is

confirmed.

(iii) The Registry is directed to send back the

entire court records along with copy of this

judgment.

Sd/-

(J.M.KHAZI) JUDGE

RR

 
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