(1.) Leave Granted.
(2.) Since the issues raised in both the captioned appeals are the same, the parties are same, and the challenge is also to the self-same, judgment and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common judgment and order.
(3.) These appeals arise from the common judgment and order passed by the High Court of Karnataka in the Regular First Appeal Nos. 4187 of 2013 and 4160 of 2012 respectively by which the High Court allowed the two appeals filed by the vendees and thereby, set aside the judgment and decree dtd. 21/7/2012 passed by the 2nd Additional Senior Civil Judge at Haveri, Karnataka ("Trial Court") in Original Suit No. 36 of 2007, while granting the relief of specific performance of Agreement to Sell dtd. 28/4/2000 ("ATS") executed by the Respondent Nos. 6 to 13 ("Original Vendors") in favour of the Respondent Nos. 15 to 22 respectively & the Respondent Nos. 1 to 5 respectively ("Original Vendees") and holding the Appellants herein ("Subsequent Purchasers") not to be the bona fide purchasers of the subject land (as defined below) for value without notice.
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