(1.) THIS revision petition is filed by the 1st defendant in O.S. No. 6198/2010 aggrieved by the dismissal of her application filed under Order 7 Rule 11(a) and (d) read with Section 151 of CPC.
(2.) RESPONDENTS 1 to 10 are the plaintiffs in the Court below. They have filed the suit seeking the following relief:
(3.) CAREFUL perusal of the plaint averments disclose that plaintiffs are the members of joint family; they are cultivating the land from the date of their elders and have been in possession and enjoyment of same; the property had been mutated in favour of their biological fathers. As can be seen from the cause title of the Memorandum of Plaint and the Genealogy (plaintiffs 1 to 3 are the sons of late Nanjunde Gowda. Plaintiff No. 4 is the daughter of late Bandappa Gowda. Plaintiffs 7 to 10 are the sons of Govinde Gowda. Govinde Gowda is arrayed as defendant No. 2. Plaintiff No. 5 is the son of Venkata Ramaiah, who is arrayed as defendant No. 3. Plaintiff No. 4 is the sister of defendants 2 and 3) Bandappa Gowda was the propositor. He had three sons and a daughter. The three sons are late Nanjunde Gowda (father of plaintiff 1 to 3), Govinde Gowda - defendant No. 2 (father of plaintiffs 7 to 10) and Venkata Ramaiah defendant No. 3 (father of plaintiffs 5 and 6). Plaintiff No. 4 is the daughter of late Bandappa Gowda.