- (1.) Leave granted.
(2.) This appeal is directed against the final judgment dated 13.07.2006 passed by the High Court of Karnataka at Bangalore in R.F.A. Nos. 827 and 718 of 2000 whereby the High Court dismissed the appeals preferred by the appellants.
(3.) The appellants filed the above appeal seeking declaration of ownership over the suit property with recovery of possession and mesne profits. The suit property in question is in respect of two different portions of premises bearing No. 26, Nissan Huts, Austin Town, Bangalore which originally belonged to Muniyappa, respondent No.3 herein (since deceased). On 23.12.1982, a registered sale deed was executed by respondent No.3 herein in favour of respondent No.1. Respondent No.1 issued a notice to respondent No.3 and the other occupants of the suit property for handing over possession of the suit property. A reply was sent by counsel on behalf of Defendant No.1 in each suit claiming that the sale deed pleaded by respondent No. 1 was not genuine and contending that respondent No.3 had entered into an agreement of sale on 04.10.1982 in respect of the said suit property in favour of the appellants herein for a sale consideration of Rs.14,000/-. It was also stated that an amount of Rs.10,000/- had already been paid as part of sale consideration and actual possession was also delivered to the said purchasers in part performance of the agreement to sell. Therefore, Respondent No.1 herein filed two suits bearing O.S. No. 10607 of 1985 and O.S. No. 10609 of 1985 on the file of the XXVIII Additional City Civil and Sessions Judge, Mayo Hall at Bangalore claiming that he is the absolute owner of the suit schedule property and for possession from first defendant, respondent No.2 herein, along with mesne profits. By common judgment, the learned trial Judge decreed the suits declaring respondent No.1 herein, as the owner of the suit schedule property and directed the appellants herein to deliver possession of the suit property to the plaintiff within six months from the date of the receipt of the order and also directed that the plaintiff is entitled to mesne profits from 10.7.1985 and a further direction was also given to initiate an enquiry for determination of mesne profits under Order XX Rule 12 C.P.C. Challenging the said judgment, defendant Nos. 3 & 4, appellants herein, filed R.F.A. Nos. 827 and 718 of 2000 and defendant No.2, respondent No.3 herein, filed R.F.A. Nos. 730 and 830 of 2000 before the High Court. The High Court dismissed all the four appeals with costs and directed defendant Nos. 1, 3 and 4 to hand over vacant possession of the suit property within six months. Aggrieved by the judgment in R.F.A. Nos. 827 and 718 of 2000, this appeal has been preferred by way of special leave before this Court.;