KRISHNA AND ORS Vs. VANITHA AND ORS

JUDGEMENT

(1.) These four appeals arise out of four different suits under the same circumstances. The appellant is common in these appeals. Hence, all these appeals are considered together and disposed of by this common judgment.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial court.

(3.) The brief facts of the case are as follows:- The four suits were filed by respondent no.1 against the present appellant who was arraigned as defendant no.1 in all the four suits. Respondent no.2 the brother of the appellant was arraigned as defendant no.2 in all the suits. The suits were for bare injunction. Respondent no.1 claimed title and possession in respect of the suit schedule properties on the basis of the sale deeds, all of which, were dated 19.2.1996, said to have been executed by one G.R.Nagabhushan. It was claimed that G.R.Nagabhushan was the power of attorney holder of Munibyrappa, the father of the appellant, who is said to have executed a registered general power of attorney dated 27.11.1995 in favour of the said G.R.Nagabhushan.