BASAVANNEPPA YELLAPA ANGADI Vs. SHIVAPPA MALLAPPA HOOLI

JUDGEMENT

(1.) This is plaintiff's revision against the order dated 18-9-1981 passed by the Additional Civil Judge, Hubli in O.S. 124/1980 allowing I.As. 4 and 8 and thereby ordering that Respondents 2 and 3 be impleaded as defendants.

(2.) The plaintiffs filed the suit O. S, 124/80 for a declaration that they are the owners of the suit property and that the sale deed executed in favour of Defendant-1 on 13-4-1959 by the plaintiff's father was nominal, bogus and without consideration and it had come into existence under peculiar circumstances and so the 1st defendant got no title under the said sale deed. Plaintiffs also filed the suit for injunction restraining the defendant No, 1 from alienating the property.

(3.) Defendant No. 1 resisted the suit.