SUSHILA ALIAS SUSHILABAI Vs. VIJAYAMALA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned counsel for respondent Nos.1 and 3 and learned High Court Government Pleader for respondent No.3 State. Perused the records.

(2.) THE brief factual matrix of the case are that respondent Nos.1 and 2 have filed O.S. No.34/1995 before the Senior Civil Judge Court, Gokak for partition and separate possession and obtained a decree for their 1/5th share each in the family properties.

(3.) ON the other hand, it is specifically alleged that the respondents have hatched a plan to deprive the complainant's from their share in the said properties and created a document, which is styled as 'consent letter' or a 'Kabulipathra' by forging and fabricating the signatures of the complainants though the complainants have not at all executed or sworn to the contents of 'kabulipathra' before any Advocate Notary, but all the accused have joined together for concocting the said document and produced the same before the revenue authorities and got the names of the complainants deleted from the revenue records.