DAYANAND AND ORS. Vs. BABURAO AND ORS.

JUDGEMENT

(1.) THE matter is at the stage of admission. Heard the learned counsel appearing for the appellants and learned counsel for the respondent No. 2.

(2.) PERUSED the original records of O.S. No. 38/1998, which was pending on the file of Civil Judge Senior Division Court, Basavakalyan and also records of R.A. No. 21/2001, which was pending on the file of Fast Track Court at Basavakalyan, Bidar district.

(3.) ACCORDING to them, the partition deed entered into between defendant No. 1 - Baburao and defendant No. 2 - Trimbak is a false document and the sale deeds executed by defendant Nos. 1 and 2 in favour of defendant Nos. 5 to 7 do not bind on them.