M.D. GHOUSE Vs. LALU

JUDGEMENT

(1.) This appeal is filed by the appellant in R.A. No. 15024/2013 on the file of V Additional District and Sessions Judge, Devanahalli, challenging an order dtd. 15/2/2016 by which an application filed by the appellant under Sec. 5 of the Limitation Act is dismissed and consequently, the appeal in R.A. No. 15024/2013 was also dismissed.

(2.) The parties shall henceforth be referred as they were arrayed before the Trial Court. The appellant was the defendant No. 13 while the respondent Nos. 1 to 7 were plaintiffs.

(3.) The respondents No. 1 to 7 filed O.S. No. 1818/2006 claiming 1/5th share in the suit properties. The appellant had purchased portions of the land bearing Sy. No. 171/2 under different sale deeds. The suit was dismissed in terms of the judgment and decree dtd. 15/10/2008.