NINGAWWA Vs. BASAWWA

JUDGEMENT

(1.) The plaintiff/appellant has presented this appeal questioning the validity of the judgment passed in O.S.No.89/2012 dated 28.01.2015 on the file of the Senior Civil Judge, Saundatti.

(2.) For the purpose of convenience, parties are referred to as per their ranking in the original suit as plaintiff and defendants respectively.

(3.) The plaintiff has sought for a declaration that the sale deed executed by the defendants No. 2 and 3 in favour of defendant No.4 on 20.01.2014 in respect of survey No.380 and partition deed dated 17.12.1965 and compromise decree of O.S.No.10/2010 on the file of the Senior Civil Judge, Saundatti dated 07.04.2010, are not binding upon the plaintiff's share and for awarding legitimate 1/4th share in all the schedule properties in the suit by effecting partition and separate possession and handover the same by reopening the earlier partition dated 17.12.1965.