MOHAMMED ALI ABDUL GHANIMOMIN Vs. BISAHEMI

JUDGEMENT

(1.) This second appeal has been referred to a Bench by Venkataswami J. because some questions relating to lis pendens and limitation of general importance arose for consideration.

(2.) Such questions aa arise are, in our opinion, capable of being answered on decisions already rendered by this Court.

(3.) The salient facts are the following:The first respondent as plaintiff filed the suit out of which this second appeal arises against the second respondent and the appellant as defendants 1 and 2 respectively. We shall refer to the parties by their rank in the suit.