CHANDRAMMA W/O. SOMANAIKA KARYA VILLAGE KAVALANE HOBLI NANJANGUD TALUK - 571301 Vs. SRI. K. PAPANNA, S/O LATE HUCHANAIKA KARYA VILLAGE KAVALANE HOBLI NANJANGUD TOWN - 571301

JUDGEMENT

(1.) THIS appeal is admitted to consider the following substantial question of law:

(2.) THIS appeal is by the defendant. The suit is filed by the plaintiff -respondent for bare injunction in respect of the suit schedule properties.

(3.) THE defendant enters appearance files written statement inter alia contending that even before the sale deed was executed in favour of the plaintiff on 27.10.1989 the vendor of the plaintiff had parted with the suit property on 6.5.1989 in their favour. Thus as on the date of the sale deed executed by the vendor in favour of the plaintiff he had no title.