SHANKERAPPA IRAPPA Vs. KOTRAPPA CHANNAPPA

JUDGEMENT

(1.) The plaintiff in this case sued to set aside a sale of certain lands and to recover possession of those lands on the ground that on his having given security for the appearance of the judgment-debtors in another suit, proceedings were taken without his knowledge, resulting in the attachment and sale of the lands in question.

(2.) The lands admittedly are situate within the jurisdiction of the Subordinate Judge of Gadag, and not within the local limits of the ordinary jurisdiction of the First Class Subordinate Judge of Dharwar, in whose Court this suit was instituted.

(3.) The First Class Subordinate Judge decided the case in the plaintiffs favour.