SHASHIDHAR Vs. ASHWINI UMA MATHAD

JUDGEMENT

(1.) These Civil Appeals are filed against the judgment dtd. 16/10/2019 in R.F.A. No.3052 of 2010 and Cross-objection No. 103 of 2011, on the file of the High Court of Karnataka, Dharwad Bench.

(2.) The Respondents filed O.S. No.73 of 2004 in the Court of the Additional Civil Judge, Hubli, for partition of suit properties and allot half of one-third to each of the Respondents in all the suit properties. The suit properties are stated thus: <IMG>JUDGEMENT_112_LAWS(SC)7_2024_1.jpg</IMG>

(3.) The family genealogy of the parties is reproduced hereunder: <IMG>JUDGEMENT_112_LAWS(SC)7_2024_2.jpg</IMG>