SUMANA M AND ORS Vs. LOKESH AND ORS

JUDGEMENT

(1.) Appellants are the legal representatives of the 4th defendant in the suit. Being aggrieved by the judgment and decree dated 31-3-2011 made in O.S.No.183/2005 passed by the Principal Civil Judge (Sr.Dn.), Mysore, partly decreeing the suit filed by the respondents 1 to 5 herein, they have filed this appeal.

(2.) For the purpose of convenience and better understanding, the rank of the parties is referred to as arrayed in the plaint.

(3.) The respondents 1 to 5 herein are the plaintiffs. They filed a suit seeking for partition and separate possession of half share in the land bearing Sy.No.2/2 measuring 3 acres 10 guntas situated at Lingambudipalya Village, Mysore Taluk (hereinafter referred to as the 'suit schedule property') by metes and bounds and also sought for declaration, declaring that the sale deed dated 27-10-2003 executed by defendants 1 to 3 in favour of the 4th defendant as null and void and unenforceable and does not bind the plaintiffs.