TAJUDDIN AND OTHERS Vs. SURESH

JUDGEMENT

(1.) THIS is a revision petition filed under Section 115 of CPC by the defendant in O.S. No. 169/2006, on the file of II Additional Civil Judge (Jr. Dn.) Bijapur, challenging the impugned judgment and decree dated 29.08.2011, passed in the above said suit. Revision petitioner Nos. 2 to 4 have been impleaded on the ground that they have purchased the suit schedule property and they are in possession of the same.

(2.) FOR the purpose of convenience and better understanding the revision petitioner No. 1 and the respondent are hereinafter referred to as 'the defendant' and 'the plaintiff' as arraigned in the suit.

(3.) THE defendant entered appearance in O.S. No. 169/2006 and filed written statement denying the averments of the plaint and sought for dismissal of the same with exemplary costs. The bone contention of the defendant is that the plaintiff had no right to file the suit.