MALAKENDRA RAO Vs. BASAVANTRAO

JUDGEMENT

(1.) These review petitions are filed by the review petitioner seeking review of the common judgment dated 16.04.2007 passed in R.S.A.No.365/2007 c/w R.S.A.No.366/2007.

(2.) The two second appeals were filed by the review petitioner challenging the common judgment rendered by the lower Appellate Court in R.A.No.90/2001 and R.A.No.86/2001 disposed of on 08.12006. The lower Appellate Court dismissed R.A.No.86/2001 and allowed R.A.No.90/2001. The judgment and decree dated 20.03.2000 passed by the Civil Judge (Jr.Dn.), Muddebihal, in O.S.No.157/1990 as regards granting permanent injunction in respect of the suit schedule property against the defendants was set aside, but the decree passed by the Trial Court dismissing the suit seeking declaration of registered Will executed on 26.11989 as null and void having been obtained by coercion, was affirmed.

(3.) This Court has dismissed both the second appeals holding that in view of the concurrent findings recorded by the courts below, no substantial question of law arose for consideration.