SUJATHA Vs. DEVEERAMMA

JUDGEMENT

(1.) In this second appeal, the plaintiff has assailed the correctness of the judgment of the Fast Track Court, Hunsur, in the first appeal, i.e., RA 418/2012. On 27.8.2013, the following two questions were formulated for consideration : -

(2.) The substance of the pleadings is as follows : -

(3.) The defendants 1 to 9 did not contest the suit; and the defendants 10 and 11 contended that the plaintiff's father Shankaranarayana Reddy and her brothers agreed to sell items 3, 7 to 9 to them for valuable consideration, that the said contract with them was for legal necessity of the family, that their suits for specific performance were decreed in their favour and that judgments and decrees in their suits bind the plaintiff as well though she was not a party in their suits.