MAHADEVAMMA W/O LATE MAHADEVA (DORESWAMY AND OTHERS) Vs. S.D. DEVAIAH S/O DEVEGOWDA S. (SRI PRASANNA S/O LATE SRI S.D. DEVAIAH SINCE DECD. BY HIS LRS. (SMT. B.J. NANDINI W/O LATE SRI S.B. PRASANNA, CHI. SRI SHANKARE GOWDA S/O LATE SRI PRASANNA A

JUDGEMENT

(1.) THIS is plaintiffs appeal against the judgment and decree in R.A. No. 53/1999 dated 23rd September 2002 on the tile of Civil Judge (Sr.Dn.), Maddur, reversing the judgment and decree in O.S. No. 211/1978 on the file of Munsiff at Maddur as then existed dated 6.2.1995.

(2.) APPELLANT is the wife and legal representative of deceased plaintiff and respondent in the appellate court. The suit is for partition and separate possession of half share in the suit schedule 'A' and 'B' properties.

(3.) DEFENDANT No. 1 had nominally sold the property in favour of Lingasetty, who is the father of defendant Nos. 4, 5, 6 and 7. Lingasetty is none other than the brother of first defendant. Lingasetty in turn sold the property in favour of defendant No. 3. The transactions are nominal in nature.