ANNAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The undisputed facts, as could be ascertained from the pleadings and the synopsis filed by the caveator, are as follows.

(2.) On 28/4/1983, three acres of land in Sy.No.168 of Kuduvathi village, Nandi Hobli, Chikkaballapura Taluk and District was granted to Muniyamma alias Pillakkamma w/o Narayanappa.

(3.) On 10/6/2005, Anniyappa--the son of late Muniyamma, and his brother executed an agreement of sale in favour of Suresh Chandra Gupta--the father of the 5th respondent herein. It may be pertinent to state here that the period of 15 years prescribed for non-alienation had expired by then.