JAYARAM Vs. M. PAPAIAH REDDY

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India, is filed with a prayer to set aside the order dtd. 20/8/2019 passed on IA.no.1/2017 in FDP.No.15016/2004 by the Court of XXVIII Addl. City Civil Judge, Bengaluru.

(2.) Heard the learned Counsel for the parties.

(3.) Suit in O.S.No.15197/1999 was filed before the jurisdictional Civil Court at Bengaluru by Smt. Puttamma and others, seeking the relief of partition and separate possession of the suit schedule properties and also for declaration that plaintiffs are entitled for 1/5th share in the suit schedule properties, and further to declare that the alleged sale deed executed by late Gullappa and defendant no.5 pertaining to Item no.2 of the suit schedule properties, as null and void.