HANUMAWWA Vs. BHEEMAWWA

JUDGEMENT

(1.) The appellant-plaintiff in O.S.No.54/2015 on the file of Senior Civil Judge and JMFC, Muddebihal being aggrieved by the judgment dtd. 21/4/2016 by the said court has preferred this appeal.

(2.) Parties to this appeal are referred to as per their rank before the trial Court.

(3.) The plaintiff filed a suit before the trial Court to declare, "that the compromise decree passed in O.S.No.70/2007 dtd. 28/7/2011 as null and void and further to declare that the registered partition deed dtd. 11/9/2002 as valid".