M. SUNDAR Vs. M.T. NAGARAJU

JUDGEMENT

(1.) THIS is a plaintiffs appeal.

(2.) THE parties are referred to by their rank before the trial court for the sake of convenience.

(3.) THE defendants had entered appearance and it was contended by the first defendant that there was joint family status as the plaintiff had left the family much prior to the suit. That the claim of the plaintiff as to the property at Ulsoor, which stood in the name of their mother, was true and the further contention that the sale proceeds of the house having been invested in the purchase of the property at Basaveshwaranagar, was denied. Further, the said property being registered in the name of defendant No. 1, in his capacity as the Kartha of the family was also denied. It was contended that he was gainfully employed and was residing at Dubai along with his wife, who was also employed in Dubai. And that they were both earning substantially. It was hence asserted that the suit property was purchased by defendant No. 1 as his absolute property.