K.R. ANDU GOWDER Vs. SAROJA

JUDGEMENT

(1.) Some properties have the vexed luck of being litigated ad nauseam. The subject matter of the Suit in the present revision is one such.

(2.) Originally, the property belonged to one S.G. Benett and Company. By way of a Registered Sale Deed, the property was alienated in favour of the following persons:

(3.) The purchase was by way of a Registered Sale Deed, dtd. 12/10/1953. The Second Purchaser-Raju, who was managing the properties, sold them without the knowledge of the First Purchaser, Andu. This constrained him to file a Suit for Partition and Separate Possession on 3/9/1984 in O.S. No.161 of 1984. The parties to this Suit were K.R. Andu and K.R. Raju and Jahar Hali Mula Abdul Husaain Wagh.