H. P. KUMAR Vs. Y.S. RAVIKUMAR

JUDGEMENT

(1.) Challenging order dtd. 26/8/2022 passed by XXIV Additional City Civil and Sessions Judge, Bengaluru City (CCH-6) on I.A. filed under Order XXXIX Rules 1 and 2 of CPC, in O.S.No.3694/2021 this appeal is filed.

(2.) Appellant herein was plaintiff, while respondents herein were defendants no. 1 to 4 respectively in suit. They shall hereinafter be referred to as such.

(3.) O.S.No.3694/2021 was filed by plaintiff seeking for declaration that plaintiff was absolute owner of schedule 'A' and 'B' properties (hereinafter referred to as 'suit properties' for short). He had also sought for declaration that gift deeds dtd. 21/6/2010; sale deeds dtd. 14/5/2007 and 5/3/1981; confirmation deed dtd. 29/11/2017 as null and void and cancel same as not binding on plaintiff; so also judgment and decree passed in O.S.No.8770/2012 passed by X Addl. City Civil and Sessions Judge, Bengaluru, as not binding on plaintiff and for permanent injunction restraining defendants from interfering/trespassing into suit properties etc.