SARALA Vs. VARIRABA

JUDGEMENT

(1.) This appeal is preferred by defendant No.9 in O.S.137/2009 on the file of I Additional Senior Civil Judge, Belagavi.

(2.) Respondent No.1 is the plaintiff. Respondents 2 to 9 are other defendants who have preferred cross objections. We do not find it necessary to refer to pleadings, for the appeal can be disposed of on a short point relating to service of suit summons on the appellant.

(3.) The appellant was placed ex-parte in the suit, the resultant effect of decree passed in the suit is that sale of suit property under sale deed dtd. 5/1/2009 executed by defendants 1 to 7 through their power of attorney i.e., defendant 8 in favour of appellant/defendant 9 is held to be not binding on plaintiff.