Karnataka High Court
Sri. B S Prakash vs Sri. T Gnaneshwar Rao on 3 April, 2012
-4-
2. The petitioner herein (the defendant No.6) said to have purchased a suit property from defendantsg.~~--'2_ to 5 under a registered sale deed dated 28.7.19884::li5.linr'this context that the petitioner was impleaderlj defendant. During the pendency:'o0fMt'riesuit;«thegpetitioner07. 0' who is the 6m defendant purchasedfithe of' defendant under the registeredgiljisale which is marked as purchase of the share of the first filed an application unjdergtjhe Rule 17 of CPC requesting statement and the copy produced at Annexure 1--
'C'. Underjthel amendment he sought to introduce a case» that.' he has lpuvrchased the interest of the first 1lI'}f:l'€I' alregistered sale deed dated 10.4.2006 for Avaluable'fcoinsideration and that he has been in absolute _ possessi_on~.and enjoyment of the suit property. The said application filed was objected. The trial court heard the lc'o_u'n's:e1 for the parties and rejected the application. 0 "Aggrieved by the order, the present petition has been filed /