YELLAMMA Vs. JAYAMMA

JUDGEMENT

(1.) The captioned appeal is by the plaintiffs who are aggrieved by the rejection of the plaint by the trial Court. Hence, the present appeal.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The plaintiffs instituted a suit in O.S.No.4773/2025 seeking partition and separate possession in respect of three items of suit schedule properties. In addition, they have sought a declaration that the sale deed executed in favour of defendant No.11 dtd. 4/11/1960; the sale deed dtd. 5/5/1961 executed by defendant No.12 in favour of defendant No.14; the sale deed dtd. 12/7/1961 executed in favour of defendant No.13; the sale deed dtd. 15/3/1963 executed in favour of defendant No.15; the sale deed dtd. 4/2/1970 executed by defendant No.15 in favour of one Sunnajan @ Abdul Sab; and the subsequent sale deeds dtd. 28/11/1975, 10/2/1994, 4/3/2016, 29/11/2018, 21/1/2021 and 23/4/2021 are not binding on the plaintiffs' legitimate share in the suit schedule properties.