RAJU Vs. VISHWANATH

JUDGEMENT

(1.) This is a peculiar case wherein the son has made allegations against his own father arrayed as defendant No.3 (now deceased) of misusing the power of attorney executed in his favour by him for executing the sale deed in respect of suit property in favour of defendant Nos.1 and 2.

(2.) Being aggrieved by the judgment and decree passed by the III Addl.Sr.Civil Judge and CJM, Belagavi in OS No. 396/2005 dtd. 28/1/2017, defendants have preferred this appeal.

(3.) In this appeal, defendant nos. 1 and 2 are the appellants, and the plaintiff and defendants nos.4 to 6 are the respondents.