CHANDRAKANT Vs. GUNDU

JUDGEMENT

(1.) The plaintiffs being aggrieved by the Judgment and Decree dated 04.03.2016 passed in R.A.No.280 of 2015 by the XI Additional District and Sessions Judge, Belagavi confirming the Judgment and Decree dated 05.06.2013 passed in O.S.No.433 of 2008 by the III Additional Civil Judge and J.M.F.C., Belagavi has filed this regular second appeal.

(2.) The parties are referred with their ranks before the trial Court for the sake of convenience.

(3.) The original plaintiff Smt.Krishnabai Balasaheb Bhatkande filed the suit bearing O.S.No.433 of 2008 against the defendant seeking the relief of declaration to declare that the Gift Deed dated 04.12.2006 is null and void and not binding on plaintiff and for permanent injunction restraining the defendants from evicting the plaintiff form the suit property situated on the first floor of the house bearing No.976 bearing C.T.S.No. 4824/C/46 situated at Ayodhya Nagar, Belagavi.