K BHEMANNA Vs. VIJAY KUMAR

JUDGEMENT

(1.) The Appellant who was defendant No. 2. in O.S. No. 24/2000 on the file of the Civil Judge (Sr. Dn.), Raichur is challenging the legality and correctness of the judgment and decree passed by the Civil Judge (Sr. Dn.), Raichur dated 8th February 2006.

(2.) The facts leading to this case are as follows:

(3.) The Plaintiffs instituted a suit for partition and separate possession of their 1/2 share in the plaint schedule properties and to declare that the sale deed executed by the second Defendant in favour of Defendants 3 to 39 are not binding on them.