DEVAKKA Vs. VEERAPPA VIRBASAPPA PALLED

JUDGEMENT

(1.) As the questions that arise for determination in these cases between the principal contesting parties are interconnected, I propose to dispose of them by a common Order.

(2.) Devakka, the petitioner in C.R.P. No. 2066 of 1980, who is respondent-2 in W. P. No-21482 of 1981, is the daughter of Lakshmavva who is respondent-4 in that Civil Revision Petition and respondent-1 in that Writ Petition. Lakshmavva was the plaintiff in O.S. No. 25 of 1957 on the file of the Civil Judge, Dharwad, and in that suit, respondents 1 to 3 in CRP. No. 2066 of 1980, who are the petitioners in W.P. No. 21482 of 1981 were defendants 1 to 3. Devakka was defendant-4 in the said suit. In the course of my order, hereafter I will refer to them to their Array in the said suit.

(3.) In W. P. No. 21482 of 1981, the Revenue Authorities viz., the Karnataka Appellate Tribunal, Bangalore, ('Tribunal),Assistant Commissioner, Savanur Sub-Division, Savanur ('AC'), Vatap Circle Inspector attached to the Office of the Assistant Superintendent for Survey Settlement and Land Records, Savanur Sub-Division, Savanur ('Inspector') are respondents 3 to 5 and I will hereafter to them as above.