UMAR KHATRI Vs. BETTAIAH

JUDGEMENT

(1.) This intra court appeal has been filed challenging the order dtd. 6/12/2019 passed by the learned Single Judge of this Court in W.P.No.46623/2013.

(2.) Heard the learned Senior Counsel appearing for the parties and also perused the material on record.

(3.) Brief facts of the case that would be necessary for the purpose of disposal of this appeal are, land bearing Sy. No.31 (new No.59) of Sriramanahalli village, Hesaraghatta Hobli, Bengaluru North (Addl.) Taluk, measuring 2 acres was granted to one Sri Muniyappa on 19/8/1949. The original grantee - Muniyappa had sold the said property in favour of one Revanasiddappa under a registered sale deed dtd. 8/5/1974. The said Revanasiddappa had sold the land in question in favour of one Narasimha Reddy on 10/9/1980, who intrun had sold the land in question in favour of one K.A.Nataraj and K.A.Ravi Kumar under a registered sale deed dtd. 18/8/1983. K.A.Nataraj and K.A.Ravi Kumar, thereafter, had sold the land in question to one Palagondappa Halappa under a registered sale deed dtd. 6/5/1987. Palagondappa Halappa had sold the said property in favour of one Bylappa on 1/1/1993 and the appellant herein had purchased the land in question from the sons of the aforesaid Bylappa under a registered sale deed dtd. 18/8/2005.