UMADEVI Vs. VEERANNA

JUDGEMENT

(1.) The appellant is before this court assailing the judgment and decree passed by the first appellate court in RA No.1/2016 on the file of Senior Civil Judge and JMFC at Humnabad, which was filed against the judgment and decree passed in O.S.No.121/2012.

(2.) The appellants herein are defendant Nos.8 and 9, respondent No.1 is the plaintiff, respondent Nos.2 to 8 are the defendant Nos.1 to 7 in O.S.No.121/2012, which was filed for partition, separate possession and for declaration to declare that the sale deed executed in favour of defendant Nos.8 and 9, who are appellants herein as null and void.

(3.) The parties to the appeal would be referred to as per their ranking before the Trial Court in O.S.No.121/2012.