RAMUDU Vs. K. JAYANTH KUMAR

JUDGEMENT

(1.) The judgment and decree dtd. 15/10/2015 in O.S. 250/2005 on the file of II Additional Senior Civil Judge, Ballari, is assailed in this appeal by defendants No. 5, 9, 10, 15, 16, 19, 20, 22, 23, 26, 27, 29, 32 and 33, and the legal representatives of defendants No.11, 13, 18, 28, 30 and 31.

(2.) Referring to the parties with respect to the ranks in the suit, the pleadings are summarized as below :

(3.) The original owner of schedule 'A' property was Mr. Azeez Sab. After his demise, the property was divided among his three legal representatives namely Mr. S.Wahid, Mr.S.Hameed and Mr. Khadir. Mr.S.Wahid and Mr.S.Hammed sold their shares to Smt.Rama Subbamma under two registered sale deeds dtd. 26/5/1998 and 4/6/1999. Mr.Khadir sold his share to Smt.P.Shanthi and P.Swapna, the daughters of Mr. P.Narayanappa under two separate registered sale deeds dtd. 26/5/1998. Thereafter the plaintiffs purchased the entire 'A' schedule property under three registered sale deeds dtd. 31/5/2000 from Smt. Rama Subbamma, P.Shanthi and P.Swapna for valid consideration. Thus the plaintiffs claim to have become absolute owners of 'A' schedule property and possessed it.