REGENT COMPUTRONICS PVT. LTD.

Angadi Chandranna Appellant

V/S

SHANKAR Respondents

Referred Judgements :-

MURUGAN AND ORS. VS. KESAVA GOUNDER (DEAD) THROUGH LRS. AND ORS. [REFERRED TO]
MALLESAPPA BANDEPPA DESAI VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
LALITAREDDI CHINNA VENKATA REDDI VS. LAKKUEDDI LAKSHMAMA [REFERRED TO]
K V NARAYANAN VS. K V RANGANANDHAN [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [REFERRED TO]
BHAGWAN SHARMA VS. BANI GHOSH [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
DNYANOBABHAURAO SHEMADE VS. MAROTI BHAURAO MARNOR [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
M YOGENDRA VS. LEELAMMA N [REFERRED TO]
R DEIVANAI AMMAL VS. MEENAKSHI AMMAL [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
SHYAM NARAYAN PRASAD VS. KRISHNA PRASAD AND ORS. [REFERRED TO]
GURNAM SINGH (D) BY LRS. AND OTHERS VS. LEHNA SINGH (D) BY LRS [REFERRED TO]
GOVINDBHAI CHHOTABHAI PATEL VS. PATEL RAMANBHAI MATHURBHAI [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the purchaser of a property bearing Sy. No. 93 measuring 7 acres 20 guntas situated at Mahadevapura Village, Parashurampura Hobli, Challakere Taluk [For short, "the suit property"]. He has come up with the present appeal against the judgment and order dtd. 12/8/2021 passed by the High Court of Karnataka at Bengaluru [Hereinafter referred to as "the High Court"] in Regular Second Appeal No.1417 of 2006. By the impugned order, the High Court allowed the Regular Second Appeal thereby setting aside the judgment and decree dtd. 21/2/2006 passed by the Civil Judge (Senior Division), Challakere [Hereinafter referred to as "the First Appellate Court"] in Regular Appeal No.291 of 2002 and affirming the judgment and decree dtd. 21/12/2001 passed by the Civil Judge (Junior Division) and Judicial Magistrate First Class, Challakere [Hereinafter referred to as "the trial Court"], in O.S.No.169 of 1994.

(3.) The appellant herein is Defendant No.2 and the Respondent Nos.1 to 4, who are the sons and daughters of Defendant No.1 (C. Jayaramappa), are the plaintiffs. For the sake of convenience, the parties are referred to as per their rank in the aforesaid suit.

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ANGADI CHANDRANNA Vs. SHANKAR

Referred Judgements :-

JUDGEMENT

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