VEERABHADRAPPAM Vs. VIRUPAXAPPA TOTAPPA BILEBAL

JUDGEMENT

(1.) THE L. Rs of the defendant are the appellants. The suit for partition and injunction in respect of six items of the property, claiming half share thereof, was dismissed by the trial Court, but came to be decreed by the appellate Court on appeal by the plaintiff. Hence, the defendant is before this Court questioning the decree of the first appellate Court.

(2.) THE case of the plaintiff was that the plaintiff and defendant are full brothers; originally plaintiff had three properties. There was a partition among them in 1950 and they began to live separately. But plaintiff being youngest and without any experience, as the mother was alive, continued to live with the defendant and the mother of the defendant was managing the property. While so in 1967, when the mother died, the defendant began to deny the right of the plaintiff, hence the suit came to be filed for partition.

(3.) THE defendant contended, while admitting the relationship and also the fact that there was a partition among brothers of the plaintiff and the defendant, denied that the plaintiff began to live with the defendant. It is incorrect to say that the lands of the plaintiff as well as those of the defendant given to the mother for her maintenance during the lifetime were all being cultivated jointly with the some agricultural establishment; that the defendant was in possession and the father reposed full confidence in him, Reiterating the earlier partition of 1951 and not 1950, the defendant contended further that the suit lands had been taken on lease on 6-8-1953 in his individual capacity and his name alone appears as tenant for the suit lands; the suit lands have never been taken jointly by the defendant and the plaintiff and the same have never been in joint possession; therefore the question of partition does not arise. The jurisdiction of the Civil Court is ousted to declare or to hand over possession in respect of the tenant land in possession of the defendant. Therefore, this Court has no jurisdiction to try the suit.