P. GURUMURTHY AND ORS. Vs. JAYAMMA AND ORS.

JUDGEMENT

(1.) This is a plaintiffs' Regular First Appeal challenging the Judgment and Decree passed by the trial Court which has dismissed the suit for partition and separate possession of half share in suit schedule property and also for declaration that the sale deed dated 2.10.1974 executed by the defendant No. 8 and his mother in favour of Narasimhaiah is not binding on the rights of the plaintiffs and also for declaration that the subsequent sale deeds are not binding on the rights of the plaintiffs over the suit schedule properties.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the plaint.

(3.) The subject matter of the suit is lands bearing Sy. No. 82/4 measuring 1 acre 22 guntas and No. 82/B measuring 11 1/2 guntas situated at Ajjanahalli Village, Tavarekere Hobli, Bangalore South Taluk which is more fully described in the schedule and hereinafter referred to as schedule properties.