T.V.MARUTHI Vs. V.R.MARAPPA

JUDGEMENT

(1.) Challenging impugned order dtd. 26/10/2021 passed by II Addl. Senior Civil Judge, Bengaluru on I.A.nos.I/2021 to III/2021 in O.S.No.747/2021, this appeal is filed.

(2.) Appellants no.1 to 3 herein are legal representatives of original plaintiff - T.V.Maruthi, who died during pendency of this appeal. Respondents no.1 to 7 herein were defendants no.1 to 7 in suit.

(3.) O.S.No.747/2021 was filed for relief of declaration that plaintiff was absolute owner of item no.1 and 2 of suit schedule property by virtue of registered sale deed dtd. 26/10/1993 and 17/8/1994; to declare sale deed dtd. 21/10/2020 executed by defendants no.1 to 5 in favour of defendant no.6 as null and void and same is not binding on plaintiff and for permanent injunction restraining defendant no.6 from alienating etc. or altering nature of suit schedule property in any manner etc.