DUGGATTI MATADA NAGARAJ Vs. DANAPPA

JUDGEMENT

(1.) This regular second appeal is filed by appellant/defendant No.4 challenging the judgment and decree dtd. 12/12/2006 passed in R.A.No.23/1993 by the Fast Track Court-I, Shivamoaga.

(2.) Heard the learned counsel appearing for the respective parties. The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.

(3.) It is the case of the plaintiff before the Trial Court while seeking the relief of declaration that deed of cancellation dtd. 14/4/1971, canceling the deed of settlement dtd. 8/5/1969 is void and ineffective and for further declaration that the sale deeds 14/4/1971, 24/5/1971, 15/5/1978 and 28/4/1973 are void and to declare that the sale deed dtd. 25/4/1972 is not only void but also not binding on the plaintiff and for possession of the schedule item Nos.1 to 4 of the properties and consequential relief of permanent injunction.