LAKSHMAMMA Vs. M H THIMMAPPA

JUDGEMENT

(1.) THE above appeal is preferred against the judgment and decree dated 04.09.2007 passed in O.S.No.2158/1995 on the file of the I Additional City Civil and Session Judge (CCH -2), Bangalore.

(2.) FOR the sake of convenience, the parties herein are referred to by their respective rank as arrayed in the original suit as plaintiffs and defendants.

(3.) THE plaintiffs filed the said suit seeking declaration that they are entitled for 4/5th share jointly in the suit schedule property, for partition of their respective share; for separate possession with meets and bounds and also to declare that the order dated 06.02.1995 passed in HRC No.618/1991 on the file of the Additional Court of Small Causes, Bangalore City as null and void and in the alternative to declare that the judgment and order passed in the said HRC proceedings are not binding on them.