K.H.LOKESHAPPA Vs. HALUBINGI THIMMAIAH

JUDGEMENT

(1.) This second appeal of the plaintiff arises out of the judgment and decree dated 03.01.2015 in R.A.No.44/2009 passed by the Senior Civil Judge and J.M.F.C., Kadur.

(2.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the plaintiff/appellant and confirmed the judgment and decree dated 24.04.2009 passed by the Principal Civil Judge (Jr.Dn), Kadur in O.S.No.283/2005. By the said judgment, the trial Court had dismissed the suit of the appellant/plaintiff for declaration that the sale deed dated 07.01.1994 executed by 2nd defendant in favour of 1st defendant does not bind him and the same is null and void.

(3.) Appellant was plaintiff and respondents were defendant Nos.1 to 3 respectively before the trial Court. For the purpose of convenience, parties will be referred to henceforth with their ranks before the trial Court.