RAPHAIL PINTO Vs. JASINTHA CHARLES PINTO

JUDGEMENT

(1.) This Second Appeal is arising from a decree passed in O.S.No.197/1996 on the file of the Principal Civil Judge (Jr.Dn), Karkala (for short 'Trial Court').

(2.) The plaintiff claimed that the partition deed dtd. 6/8/1993 registered on 10/8/1993 is null and void and prayed for permanent injunction against the defendants from alienating the suit property.

(3.) The defendants contested the suit contending that the suit properties have already been partitioned as per registered Partition Deed dtd. 10/8/1993.