G.N.LAKSHMI NARASIMHA Vs. V.MALA

JUDGEMENT

(1.) Sri.V.B.Shivakumar, learned counsel for appellant and Sri.S.Nagaraja, learned counsel for respondent No.1 have appeared in person.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the Trial Court.

(3.) The facts of the case are stated as under: The plaintiff - initiated action against the defendants and sought the relief of declaration of ownership over suit properties and also for a declaration that the alleged Compromise Decree dtd.:29/3/2014 passed in O.S.No.144/2012 is null and void and the same is not binding on her.