SRI. KRISHNAPPA Vs. NAGALAKSHMI @ AMMAIAH

JUDGEMENT

(1.) This miscellaneous second appeal is filed by defendant Nos.1 to 3 challenging the order passed in R.A.No.15105/2019 dtd. 16/12/2019, by the V Additional District and Sessions Judge, Bengaluru Rural District, Devanahalli, (hereinafter referred as 'the First Appellate Court'), which reversed the order passed by the Trial Court in O.S.No.812/2016 dtd. 4/11/2019 by the Senior Civil Judge and J.M.F.C., Devanahalli, thereby, the plaint filed by the plaintiffs is rejected and is set aside by the First Appellate Court and remanded the case to the Trial Court.

(2.) Rank of the parties as stated before the Trial Court for easy reference and convenience.

(3.) The plaintiff had filed a suit for declaration, to declare that the registered gift deed dtd. 22/4/2016 executed by defendant No.1, in favour of defendant Nos.2 and 3 is null and void and not binding on the plaintiff and also sought for consequential relief for permanent injunction restraining defendant Nos.2 and 3 from alienating the suit schedule properties.