KHALID AHAMMED, S/O. LATE C.H. BASHEER AHMED AND OTHERS Vs. GHOUSE KHAN, S/O. SYED KHAN AND KARAM AHMED, S/O. LATE C.H. BASHEER AHMED

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 17th January 2005 in R.A. No. 27/2001 passed by Civil Judge (Sr. Dvn.) at Bhadravathi.

(2.) APPELLANTS are the Plaintiffs and Respondents are the Defendants before the trial Court. In this judgment for convenience the parties are referred to their status before the trial Court.

(3.) THE 1st Defendant entered appearance before the trial Court and filed written statement, inter -alia contending that he is a bonafide purchaser for valuable consideration. The consideration paid by him was for the benefit of Plaintiffs and their education and also for discharge of the debts of the family. On these grounds the 1st Defendant opposed the claim of the Plaintiffs. The 2nd Defendant has not contested the proceedings.