MUNIYELLAMMA Vs. GANGAMMA

JUDGEMENT

(1.) These two regular first appeals arise out of the judgment and decree dated 01.07.1996 passed in O.S.No.331/1993 by the learned II Addl. Civil Judge, Bangalore Rural District.

(2.) The suit O.S.No.331/1993 was filed by Smt. Gangamma W/o late Sampaiah seeking partition and separate possession of three items of immovable properties. She had sought for declaration that the sale deed dated 19.06.1980 executed by the 1st defendant S.Ramakrishna in favour of the 2nd defendant Muniyellamma was null and void and not binding on her.

(3.) The Trial Court has decreed the suit holding that the plaintiff Gangamma was entitled for partition and separate possession of her half share declaring that the sale deed dated 19.06.1980 executed by the 1st defendant in favour of the 2nd defendant was null and void.