PARVATHAMMA Vs. VADDE SANNA HULUGAPPA AND OTHERS

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 26.7.2002 passed on I.A. No. X in FDP No. 19 of 1999 on the file of the Principal Civil Judge (Jr. Dn.), Bellary.

(2.) HEARD the learned Counsel for the Petitioner as also the Respondents at considerable length of time.

(3.) AGAINST the said order, Respondents -4, 6 and 7 filed a Revision before this Court in Civil Revision Petition No. 1384 of 2002. The said revision was dismissed by this Court vide order dated 1.4.2002. This Court, while disposing of the said revision observed as follows: However, it is made clear merely because the 6th Respondent is permitted to come on record in the final proceedings, the Court below should not proceed on the basis while settling the rights of the parties for final decree, when the sixth Respondent has acquired any right in respect of the property in question. The Court is required to consider the respective claims of the parties on merits.