K. GOURAMMA Vs. AYYAMMA AND ORS.

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for parties, the appeal is taken up for final disposal.

(2.) Defendant No. 4 in O.S. No. 32/2009 has preferred this appeal, assailing judgment and decree passed in R.A. No. 24/2014 dated 29/9/2015 by the Senior Civil Judge, Gangavathi. By that judgment the suit filed in O.S. No. 32/2009 is decreed and it has been declared that the plaintiff is entitled to half share in item No. 2 of the suit schedule properties and that Ex. D -2 agreement of sale entered into between defendant Nos. 2 and 4 is not binding on the half share of the plaintiff in item No. 2 of suit schedule properties.

(3.) For the sake of convenience, the parties shall be referred to, in terms of their status before the trial court.