KRISHNA MURARI, J. - (1.) The instant appeals have been filed against the common judgment dated 21.02.2019 passed by the High Court of Karnataka, Principal Bench at Bengaluru in R.F.A. Nos. 1434 of 2017, 1435 of 2017, 1436 of 2017 and 1775 of 2017 declining to grant leave to file an appeal.
(2.) Necessary facts in brief for the adjudication of controversy can be summarized as under :- Disputes relates to land comprised in Survey No. 105/3 measuring 37 guntas, Survey No. 105/9 measuring 34 guntas and Survey No. 105/4B measuring 20 guntas, situate at Village Jakkur, Bengaluru, North Taluk. Respondent Nos. 5 and 6 herein who were recorded owner of the land in dispute executed a registered agreement of sale of the land in dispute in favour of Respondent, Karnataka State Khadi and Village Industries Worker's House Building Co-operative Society Ltd. Besides executing registered agreement to sale dated 31.10.1989 and 05.08.1992 side by side they also executed a General Power of Attorney in favour of office bearers of the respondent society authorizing them to enter into sale transaction of the suit property on their behalf. It is to be taken note of that General Power of Attorney was executed giving absolute rights to the Attorney to do all such acts which are necessary for sale of the property.
(3.) On the strength of General Power of Attorney, sale deeds in respect of land in dispute was executed by the Attorneys in favour of appellants on various dates.;