LAWS(KAR)-2014-12-125

SIDDAGANGAIAH Vs. N.K. GIRIRAJA SHETTY

Decided On December 18, 2014
SIDDAGANGAIAH Appellant
V/S
N.K. Giriraja Shetty Respondents

JUDGEMENT

(1.) The appellants have challenged the Judgment and Decree in R.A. No.123/2009, allowing the appeal of deceased 1st respondent by setting aside the dismissal of the suit in O.S. No.85/1989 for the relief of declaration and possession and granting a decree in favour of the 1st respondent/1(a).

(2.) The chronology of the events leading to the suit from which the second appeal arises are as under:

(3.) This Court while admitting the appeal, on 11.08.2014 raised the following substantial questions of law for consideration: