LALITHA KOTHARI Vs. V. SATHYANARAYANA RAO AND ORS.

JUDGEMENT

(1.) These appeals are by the same appellant. A similar application is filed in each of the appeals, seeking leave of the court to prefer the appeal. The appellant was not a party to the suit in which the judgment and decree, under challenge, had been rendered. This common order is passed on the said applications.

(2.) The factual background is as follows:

(3.) It was claimed that the land bearing Survey No.28/1 of Malenahalli was purchased by one D.N.Ramaiah under a sale deed dated 7.1.1947 from one W.H.Hanumanthappa. He is said to have retained land measuring 1072 Square yards. He is said to have died. He had bequeathed the land under a will dated 11.5.1974, to his daughter-in-law, Padmavathamma.