NAGAMMA KORAVAR Vs. RAZIYABEGUM AND ORS.

JUDGEMENT

(1.) ONE of the legal heirs of sole defendant in O.S. No. 50/2007 on the file of Addl. Civil Judge (Jr.Dn.), Gangavati, has come up in this second appeal impugning the concurrent finding rendered by both the Courts below in decreeing the suit of plaintiff for the relief of possession.

(2.) THIS second appeal is at the stage of admission. In this appeal it is only 1st legal heir of original defendant in the original suit has come up in this second appeal, whereas the regular appeal was filed by him along with respondents 2 and 3 herein who are 2nd and 3rd legal heirs of original defendant. In this second appeal at the time of admission after hearing the counsel for the appellant for some time this Court felt Government is required to be arraigned as one of the respondents, since interest of the Government is also involved in this proceedings. Accordingly the State of Karnataka was arraigned as 4th respondent which is represented by the Secretary, Department of Municipal Administration, M.S. Building, Bengaluru, which is 4th respondent in this proceedings.

(3.) HENCE , heard the learned counsel Sri Mrutyunjay Tata Bangi who is appointed as Amicus Curiae on behalf of the party -in -person appellant and learned Government Pleader Smt.Veena Hegde appearing for respondent No. 4.