MD. KHASIM Vs. MD. SHARIFF

JUDGEMENT

(1.) This Second Appeal arises out of the judgment of the III Additional District Judge, Guntur in A.S. No. 190 of 1984, confirming the judgment of the Additional Subordinate Judge, Guntur in O.S.No. 124 of 1980.

(2.) Plaintiff is the appellant. He filed the suit for a declaration that the gift deed dated 14-8-75 in favour of the respondent herein (1st defendant in the suit) is void and also for a consequential relief of possession by allotting half share to the plaintiff in the suit house and also for recovery of rent to the extent of the share of the plaintiff.

(3.) The plaint allegations are as follows:-