AIR 2020 KARNATAKA 139 ::2020 (3) AKR 156 ::AIROnline 2020 Kar 1200 ::(2020) 2 Hindu LR 611

Karnataka High Court

Hon'ble Judge(s): E. S. Indiresh , J

(A) Family Court Act (66 of 1984) , S.7(1)(c)— Jurisdiction of Family Court - Suit for partition and separate possession - Property jointly purchased by husband and wife - Suit maintainable before Family Court. 1992 (4) KLJ 108, Relied on. (Para 14 16) (B) Family Court Act (66 of 1984) , S.7(1)(c)— Suit for partition and separate possession - Suit property jointly purchased by plaintiff husband and defendant-wife by registered sale deed - Husband paid entire amount to vendor and out of love and affection, he included name of his wife in sale deed - No contribution made by wife or children towards purchase of suit property - Husband alone invested amount to purchase and made construction upon it - Husband entitled to partition and separate possession of half share in suit property. (Para 12) .....