N. A. KRISHNA REDDY Vs. SHANTHAMMA

JUDGEMENT

(1.) This regular first appeal is filed by the first defendant in O. S. No. 7536/2011 against the judgment and decree dated 28.7.2015 passed by the XV Additional City Civil & Sessions Judge, (CCH-3), Bangalore, decreeing the suit for declaration that joint development agreement dated 1.9.2010 executed by defendant Nos. 1, 5, 6 & 7 in respect of plaint schedule property is not binding on the share of plaintiffs and for partition and separate possession.

(2.) For the sake of convenience, the parties would be referred to as per their ranking in the court below.

(3.) The facts to be stated in brief are as follows :