KHUDSIA KHANUM Vs. MARATHAMMA

JUDGEMENT

(1.) Appeal is directed against the judgment and decree dated 08.11.2013 passed in O.S.No.16723/2006 by the XXVIII Additional City Civil Judge, Bangalore, wherein, suit of the plaintiff was decreed declaring thereby that the sale deed executed on 25.5.2006 by 2nd defendant- Corporation in favour of 1st defendant and sale deed dated 08.11.2006 executed by 1st defendant in favour of 3rd defendant are null and void, thereby not binding on the plaintiff. Further, 2nd defendant was directed to execute the sale deed in terms of the order passed by the Government of Karnataka pertaining to the suit schedule property. Further the defendants are permanently restrained from interfering with the peaceful possession and enjoyment of the suit schedule property of the plaintiff by means of permanent injunction. Being aggrieved by the judgment and decree passed in the said case, 3rd defendant has come in appeal.

(2.) Appeal against 3rd respondent/1st defendant M.B.Nagaraj stood abated as per order dated 18.12.2013. In this appeal, plaintiff/1st respondent died and her LRs are brought on record.

(3.) In order to avoid confusion and overlapping, the parties are addressed in accordance with the rankings and status held by them before the trial court.