NAYAMAT ALI KHAN Vs. M. SADANANDA

JUDGEMENT

(1.) The question to be answered in these appeals is whether purchasers from auction purchaser can make an application under Order 21 Rule 95 CPC for obtaining possession of the properties which are in occupancy of the respondents in these appeals.

(2.) If the facts leading to these two appeals are traced, they are:

(3.) We have heard the arguments of Sri S. Sriranga, learned senior counsel appearing for the appellants and Sri B.S.Ravindra for respondents in RFA 557/2016 and for respondents 1 and 2 in RFA 558/2016.