THIMMAKKA Vs. RAVI KUMAR

JUDGEMENT

(1.) THIS appeal is preferred by the appellants against the judgment and decree dated 24 -7 -2006 passed in R.A. No.5/2006 on the file of Civil Judge (Sr. Dn.) and J.M.F.C, Kadur.

(2.) THE brief facts which gave rise to this appeal are as under: -

(3.) THOUGH all the defendants were served with the notice and appeared, defendant No.18 filed written statement denying the entire case made out by the plaintiff. Defendant No.18 contended that item No.1 of the suit schedule properties is the self acquired property of Guthyabovi, the father of defendant No.17 and that, he purchased 1 acre 20 guntas of land in item No.1 for valuable consideration from Guthyabovi -the original owner of the property. Hence, defendant No.18 sought for dismissal of the suit.