R. YASHODA Vs. H.R. GUNDAPPAJI

JUDGEMENT

(1.) H.R.Gundappaji - the original plaintiff instituted a suit in O.S. No.6075/1988 seeking for a declaration that he was the absolute owner of 'A' schedule property and for issuing a direction to defendant Nos. 1, 2, 6, 8 and 9 to demolish the structures put up on the 'A' schedule property and to deliver vacant possession of the same to the plaintiff.

(2.) It was also prayed that the sale deed dtd. 3/7/2004 executed by Sri G. Ramachandra (defendant No.9) in favour of Smt R. Yashoda (defendant No.8) was a sham transaction and not binding on the plaintiff.

(3.) A prayer was also made to direct defendant Nos. 3, 4 and 7 to demolish the structures put up by them in the 'B' schedule property and for a consequential decree of injunction to restrain the 5th defendant from putting up any construction in the vacant space existing in the 'A' schedule property shown as "ABHG" in Annexure - 'C' was also sought for.