RAYASAM PRAMEELA Vs. DURGA BAI @ DIKKAMMAAL

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.

(2.) This Appeal is filed against the judgment and decree dtd. 30/11/2017 in O.S.No.5386/2005 on the file of XLIII Additional City Civil Judge, Bengaluru.

(3.) In terms of the aforementioned judgment and decree, the suit of the plaintiffs for declaration and injunction is decreed and plaintiffs are declared as the owner of 'B' schedule property and it is held that the sale deed dtd. 14/5/1993 executed by defendant No.2 in favour of defendant No.1 is not binding on the plaintiffs. Consequently, the defendants are restrained from interfering plaintiffs' peaceful possession of 'A' schedule property. Defendant No.1 is directed to vacate and deliver the vacant the possession of 'B' schedule property. Defendant No.1 is before this Court.