SHIVARAM Vs. HANUMANTH

JUDGEMENT

(1.) Rfa No. 3014 of 2009 and RFA CROB No. 101 of 2010 are by the plaintiff and defendant 1 respectively in O.S. No. 63 of 2005. RSA No. 5148 of 2009 is by the defendant in O.S. No. 178 of 2010. RFAs and cross-objections are dealt together. RSA is dealt separately.

(2.) I.A. No. I is filed by defendant 1 under Section 151 of the Civil Procedure Code, 1908 for deletion of names of respondents 2 to 5 in the RFA, as defendant 1 is the sole and absolute owner of the suit schedule property. Opposing the deletion of the names of the respondents 2 to 5, the appellant in RFA has filed I.A. No. 2 of 2012. Hence, both these I.As. will be considered later.

(3.) Brief facts leading to these cases are as under: