BOREGOWDA Vs. K N DEVARAJU

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) Looking at the facts of the case, we think that it would be just and proper to dispose of the appeal today.

(3.) As per the findings arrived at by the trial court and not disturbed by the High Court, it is not in dispute that Defendant No.31, who was Karta of the family, sold 'A' and 'B' Scheduled properties in question for legal necessity and after receiving adequate consideration.