SIDDAIAH Vs. CHANNAPPA

JUDGEMENT

(1.) THIS second appeal had been filed by the second defendant.

(2.) THE present suit had been filed by the plaintiff against the defendants to declare the suit schedule properties as joint family properties of the plaintiff (first respondent herein) and to declare the sale deed dated February 11, 1965 (exhibit P-2), as benami and for a permanent injunction restraining defendant No. 2 from interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property.

(3.) SECTION 4(1) of the Act reads as under :