ABDUL RASUL Vs. MUNIRAJU

JUDGEMENT

(1.) Heard the appellant's counsel at the time of admission.

(2.) The trial court in O.S.No.195/2011 passed an order on 04.06.2018 allowing I.A.18 filed by defendant no.13 under Order 39 Rule 4 CPC and vacated the interim order of status quo in respect of 2 Acres 1 gunta of land in Sy.No.133/1 of Devanahalli village, Kasaba Hobli, Devanahalli Taluk.

(3.) It is stated that 8 Acres 1 gunta earlier belonged to one Shettappa. He sold the entire land to one Pacha Sabi @ Kalu Sabi on 10.03.1938 by executing a registered sale deed. The said Pacha Sabi @ Kalu Sabi sold this land in turn to one Gafoor Sabi. The plaintiff is the son of Gafoor Sabi. According to the plaintiff, Gafoor Sabi sold 2 acres and1/4 gunta in favour of Ramakka by executing a sale deed dated 03.08.1945 and held the possession of remaining land of 5 acres 31 guntas. The plaintiff has stated that all the transaction that took place in respect of 5 acres 31 guntas of land from 25.03.1961 till 11.02.2005 are all null and void.