PRASANNA KUMAR Vs. SHANTHAMMA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the defendant in the suit challenging the Judgment and Decree dated 18.11.2011 passed by the First Appellate Court (Principal Senior Civil Judge at Shivamogga) in R.A No.165/2008, by which the First Appellate Court reversed the Judgment and Decree of the Trial Court (Civil Judge (Jr. Dn.,) and JMFC at Thirthahalli dated 28.07.2008 in O.S No.53/1997.

(2.) For the sake of convenience, the parties in this Judgment are henceforth referred to by their rank before the Trial Court. The appellant was the defendant while the respondents were plaintiff Nos.1 to 4 before the Trial Court.

(3.) The plaintiff - Smt. Shanthamma filed O.S No.53/1997 for a declaration that the settlement deed dated 12.11.1992 executed by the plaintiff in favour of the defendant was void. The suit schedule property was 1 Acre 24 guntas of land in Sy.No.37 and 16 guntas of land in Sy.No.36 of Hosur Village, Agumbe Hobli, Thirthahalli Taluk, Shivamogga District.