BALLAPPA SIDHAPPA GUDDODAGI Vs. BHAGAVVA NAGAPPA MAGDUM

JUDGEMENT

(1.) In Regular Civil Suit No. 8 of 1995, the trial Court passed a decree on 27.08.1999. The operative portion of the order passed by the trial Court is reproduced below;

(2.) The decree passed by the trial Court was the subject matter of execution in Regular Darkhast No. 55 of 2009. The appellants before this Court, who were not the parties to the suit, raised an objection that they are the owners of Survey No. 109 admeasuring 8 acres and 24 gunthas in one sale deed and 5 acres in another sale deed. They are not disputing the sale deed dated 27.05.1953 executed in favour of the decree holder to the extent of 14 acres of land out of Survey No. 109.

(3.) Admit on the following substantial questions of law. Whether the Courts below were right in rejecting the objections raised by the present appellants without permitting them to lead evidence in support of their objections