- (1.) Leave granted.
(2.) Appellants herein are aggrieved by and dissatisfied with a judgment and order dated 6.3.2007 passed by the High Court of Karnataka whereby and whereunder the private respondents herein were allowed to make constructions on the lands in suit, subject to the final decision therein. It was furthermore directed that any alienation or creation of an interest by the defendants would be subject to the decision of the suit.
(3.) With a view to appreciate the fact involved in the matter, we may notice the genealogical table of the parties. Mandi Madalappa | _________________________________________________________________________ | | | Chikkaranganna T.M. Thimmaiah Muniswamappa | | |_Puttathyamma |_M. Ramachandra R. Ranganna |____________________ (Def. 1) | Padma W/o | | (Def. 2) | | | _______________________________ | | | | | Shekhar Harish Rekha | (Def. 3) (Def.4) (Def.5) ___________________________________________________________ | | | | Mandali Ranganna Munianna R. Thimmaiah Puttanna Mandal (Plf. 1) (Plf. 2) (Plf. 3) (Plf. 4);