SHIVLINGAPPA BASAPPA Vs. CHANBASAPPA FAKIRAPPA

JUDGEMENT

(1.) The plaintiff sues to obtain possession of a house, alleging a sale-deed executed in his favour by defendant No. 1.

(2.) The first Court held the sale deed not proved.

(3.) The lower appellate Court did not go into that question, but considered that Section 305 of the Civil Procedure Code, furnished an answer to the suit.