- (1.) Leave granted.
(2.) Whether the High Court, while exercising its jurisdiction under Section 100 of the Code of Civil Procedure, could, while dictating the judgment, frame an additional question of law and allow the same without even referring to the questions of law formulated at the time of admission thereof, arises for consideration herein.
(3.) Before, howe.ver, adverting to the said question, we may notice the factual Nanjappa (Propositus) Channapasappa Mallappa Revanna Revanns Siddappa Chikkasiddappa Shetty Dead and unmarried (Dead) (Dead) and issueless Virupakashappa T. C. Nanjappa- Plaintiff/Petitioner (Original Defendeant (Dead) Sarvamangala Kathayani (Widow) (D.l)(a)/Present Respondent D.l(b)/Present Respondent No. 2 No. 1;