MAHANTAPPA Vs. BASAWARAJ

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree of the Trial Court granting 1/7th share to each of the plaintiffs and a 1/7th share each to defendant Nos. 4 to 6 in the suit schedule properties and declaring the sale deeds shown under B schedule as not binding on the plaintiffs in respect of their shares, the defendant Nos. 7 to 9 have filed this appeal.

(2.) THE parties are referred as per their ranks in the Trial Court.

(3.) AFTER service of summons, defendant Nos. 1 and 2 filed their written statement. They admitted the plaintiffs' share including the relationship between the parties. They admitted that 'A' schedule properties are the ancestral properties. That the 3rd defendant squandered money for bad vices. That the 3rd defendant borrowed hand loans from the 7th defendant without their knowledge. Hence, 3rd defendant pressurised defendant Nos. 1 and 2 to execute sale deeds in favour of 7th defendant. That even though the sale deeds have been executed, the suit lands lie with the family. Now they are looking after the lands. Hence they prayed that the suit be decreed.