VIJAYA GOPINATH Vs. RAJENDRA SAVANUR

JUDGEMENT

(1.) This Regular First Appeal is filed aggrieved by the Order on I.A.No.II passed by the X Additional City Civil and Sessions Judge, Bengaluru (CCH-26) ('trial Court' for short) dtd. 2/1/2024 in O.S.No.316/2023.

(2.) We have heard Shri. Srinivasa Murthy S.R, learned counsel appearing for the appellants, Shri. Ravi Prakash V, learned counsel appearing for respondent No.1 and Shri. T.P Vivekananda, learned counsel appearing for respondent No.2.

(3.) The father of plaintiffs/appellants and defendant No.1/respondent No.1-Late Shri. B.B Savanur, was allotted constructed house/suit schedule property by the Mysore Housing Board (now the Karnataka Housing Board) for a consideration of Rs.19,143.00 and was given possession vide Possession Certificate dtd. 8/5/1969. Upon his demise, the property's Khata was transferred to his wife and following her death on 12/3/1995, the plaintiffs and defendant No.1 became the sole surviving legal heirs of the property.