DOMEGUNTA VENKATASESHA REDDY Vs. GOWRAMMA

JUDGEMENT

(1.) This appeal is by defendant No.14 before the Trial Court, assailing the judgment and decree dated 16.01.2014 passed in O.S.No.8334/2003 on the file of XLIII Additional City Civil and Sessions Judge, (CCH-44), Bangalore.

(2.) The parties are referred to by their ranks before the trial Court for the purpose of convenience.

(3.) The plaintiffs have instituted the suit in O.S.No.8334/2003 seeking relief of partition as regards their half share and are claiming under the branch of Venkataswamy @ Myakalappa and have also sought for relief of declaration that the sale deeds executed by the branch of Ramaiah @ Rama Bhovi were null and void and not binding on the plaintiffs.