SHANTHAMMA Vs. SHIVAKUMAR

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant challenging the judgment and decree dtd. 29/2/2016, passed in R.A.No.8/2013 by the learned Senior Civil Judge and JMFC, Sira.

(2.) The brief facts leading rise to the filing of this appeal are as follows:

(3.) The plaintiff filed a suit against the defendants for a partition and separate possession, claiming 1/3rd share in the suit schedule properties and to declare the registered sale deed dtd. 6/12/2006, executed by defendant No.1 in favour of defendant No.4 in respect of item No.1 of the suit schedule properties is not binding on the plaintiff.