JAMEELUNNISA BEGUM Vs. KALAIAH

JUDGEMENT

(1.) This appeal is preferred by the appellants-plaintiffs challenging the judgment and decree dtd. 12/3/2012 passed by Senior Civil Judge and JMFC, Arkalgud in R.A.No.430/2008, which confirmed the judgment and decree dtd. 25/1/2007 passed by the Civil Judge (Jr.Dn.) and JMFC, Arkalgud in O.S.No.244/2003.

(2.) Parties shall be referred to as per their status before the trial Court.

(3.) The original plaintiff filed a suit against the defendants for the relief of declaration to declare that the plaintiff is the absolute owner of the suit schedule property and also to declare that the sale deed executed in favour of defendant No.1 by defendant Nos.2 and 4 does not bind the title and interest of the plaintiff and for the relief of permanent injunction and other consequential reliefs.