NAZIR AHMED KHAN Vs. HASEENA KHATOON

JUDGEMENT

(1.) These two matters are listed for admission today. Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) R.F.A.No.589/2021 and R.F.A.No.588/2021 are filed challenging the judgment and decree dtd. 5/4/2021 passed in R.A.No.5022/2019 and R.A.No.5024/2019, respectively on the file of the III Additional District and Sessions Judge, Bengaluru Rural District, sit at Anekal.

(3.) The factual matrix of the case is that the plaintiff in O.S.No.2550/2006 is the daughter of late Jabbar Khan and she filed the suit for the relief of partition and separate possession of her 25% of share in the plaint schedule properties by demarcating her portion by metes and bounds and also sought for mesne profits to the extent of 25% from the defendants and for other reliefs and further prayed the Court to declare the transaction forthcoming in the deed of sale dtd. 17/4/2007 in the office of the Sub-Registrar, Sarjapura, Anekal Taluk executed by defendant No.1 in favour of one Md. Khan is not at all binding on the plaintiff.