K. S. RAMACHANDRA Vs. K. N. VENKATESH

JUDGEMENT

(1.) This Regular Second Appeal is filed by the defendant in the suit challenging the Judgment and Decree dated 11.03.2008 passed by the Court of Addl. Civil Judge (Jr. Dn.) and JMFC., Doddaballapur, in O.S. No.78/2007 and also the Judgment and Decree dated 10.01.2013 in R.A. No.94/2008 passed by the First Appellate Court (Fast Track Court, Doddaballapur).

(2.) For the sake of brevity and easy understanding, the parties in this judgment are referred to as they were arrayed before the Trial Court. Appellant was the defendant while the respondents were plaintiffs before the Trial Court.

(3.) A suit in O.S. No.78/2007 was filed to declare that the sale deed executed by plaintiff No.2 in favour of the defendant on 10.03.2004 was invalid, null and void and for consequential relief of perpetual injunction restraining the defendant from dispossessing the plaintiffs from the suit schedule property.