ANJANADEVI Vs. LAKSHMAMMA S.

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the parties.

(2.) This appeal is filed challenging the judgment and decree dtd. 13/7/2017 passed in R.A.No.52/2012 on the FILE of the VII Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru.

(3.) The main contention of the learned counsel for the appellant that the sale deed was executed in favour of defendant No.7 by defendant No.5 and 6 based on the GPA executed by the father and the Trial Court dismissed the suit in respect of item No.1 and granted decree in respect of item Nos.2 and 3 against defendant Nos.1 to 3 granting 1/4th share and the same is confirmed by the First Appellate Court and hence, the present appeal is filed before this Court.