RUDRAPPA AND ORS. Vs. MUNIVEERAPPA AND ORS.

JUDGEMENT

(1.) This is a plaintiffs second appeal calling in question correctness and legality of Judgment and decree passed in R.A. 49/2006 (old No. 151/2004) dated 19.04.2012 whereunder appeal filed by unsuccessful plaintiffs came to be dismissed and Judgment and decree passed by Principal Civil Judge (Jr. Dn) and JMFC, Anekal in O.S. 244/2000 dismissing the suit of plaintiffs which was for declaration that suit schedule property is the joint family property of plaintiffs, second defendant and other members of coparcenary and also for declaration that sale deed dated 15.11.85 executed by defendant No. 2 in favour of defendant No. 1 is not binding on the plaintiffs and other members of the co -parcenary came to be affirmed.

(2.) I have heard the arguments of Sriyuths J.D. Hiremath, learned counsel appearing for appellants and Vigneshwara U., learned counsel appearing for caveator/respondent No. 3. Issuing notice to other respondents does not arise inasmuch as this court is of the considered view that there is no substantial question of law involved in this appeal for being formulated, adjudicated and answered and as such appeal is being dismissed at the threshold without being admitted for the reasons indicated herein below:

(3.) Parties are referred to as per their rank in trial court.