PATEL ADIRAJASHETTY Vs. KORAGAPPA MANSA ALIAS RAMANNA

JUDGEMENT

(1.) This second appeal is by a representative of an alienee of a property belonging to a family governed by Aliyasantana Law.

(2.) In OS. No.97 of 1963 on the file of the Munsiff at Puttur, out of which this second appeal arises, the plaintiff and defendants 1 to 7 are members of 'aliyasantana' family who claim to be the owners of the property in suit The alienation impeached is the sale thereof dated the 14th August 1950 by defendants 1 and 2, for themselves and as representing the other members, in favour of the eighth defendant who died pending the suit. Defendants 11 to 13 who are his wife and children now represent his estate. This second appeal is by the thirteenth defendant.

(3.) The concurrent findings recorded by both the Courts below are: