DEVRAJ AND ORS. Vs. RAMRAO AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the appellants. Perused the records.

(2.) THE divergent judgment passed by the Judge of the Fast Track Court at Basavakalyan in R.A. No. 12/2006 is called in question. The appellants are the plaintiffs in a suit bearing O.S. No. 62/2003 which was pending on the file of the Court of Civil Judge (Sr. Dn) at Basavakalyan.

(3.) AGAINST the said judgment and decree 3rd defendant in O.S. No. 62/2003, the purchaser has chosen to file an appeal in terms of Section 96 of CPC before the Court at Bidar, which was withdrawn and transferred to the Fast Track Court Basavakalyan, Dist: Bidar and numbered as R.A. No. 12/2006. Ultimately, the said appeal has been allowed and following order is passed.