PUTALABAI Vs. HALIM BEE

JUDGEMENT

(1.) This second appeal is by the legal representatives of the first plaintiff and by the second plaintiff.

(2.) Plaintiffs, Putalabai and Kamalabai, who were the wife and daughter of Sharanappa, instituted a suit seeking for declaration that the sale-deeds dtd. 4/3/1970 and 29/5/1970 executed by Sharanappa was null and void and were not binding on them. They also sought for recovery of possession and to restrain the defendants from withdrawing the compensation from the Government which was acquired the lands.

(3.) It was the case of the plaintiffs that Sharnappa had purchased eight agricultural properties on 3/3/1970 and on the very next day, a sale-deed had been created by one Hanamanthappa as if he had purchased four items i.e., Sy.No.148, 149, 152 and 166 i.e., the suit properties.