(1.) The plaintiffs in O.S. No. 182/1964 on the file of the II Additional Civil Judge, Bangalore City have preferred (his appeal against the decree passed by the said Court on 17-12-1974 dismissing the said suit.
(2.) The plaintiffs filed the suit for setting aside the alienations dated 9-12-1957 and 27-12-1958 in regard to item Nos. 1(b), II (a) and (b) of Schedule-A respectively and also the derivative alienations in favour of the other defendants. They also prayed for possession of the suit properties. Nextly they requested for a decree in regard to mesne profits from 9-12-1957 and 27-12-1958 to the date of their getting possession.
(3.) The facts in this suit are almost undisputed. G. Narayan was the son of one B. Giriyappa. G. Narayan died on 20-9-1956. Smt. Gowramma was his 'widow. G. Narayan and Gowramma's issues are plaintiffs 1 to 4, defendant-14 and one Sakku. Sakku died in the year 1960. When G. Narayan died in the year 1956, all these issues were minors. Gowramma died on 15-1-1959. Even at that time also the issues of G. Narayan and Gowramma were minors.
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