BASAPPA Vs. PUTTAPPA

JUDGEMENT

(1.) Leave granted.

(2.) Counsel for the petitioner states that the name of Respondent 1 (f) be deleted. The same is allowed at the risk of the petitioner

(3.) The respondent deceased Puttappa had filed a suit OS No. 243 of 1978 in the Court of Munsif, Kadur for declaration of title and injunction or in the alternative for possession of the suit land. This suit was filed against Basappa, who was Puttappa's brother-in-law.