MAHESH Vs. SANGRAM

JUDGEMENT

(1.) Leave granted.

(2.) In the captioned appeals by Special Leave the appellant calls in question the common judgment dtd. 14/2/2024 of the Karnataka, High Court, Dharwad Bench, passed in RFA Nos.100168 and 100247, of 2018 which emanated from the judgment and preliminary decree dtd. 31/3/2018 in OS No.122 of 2009 of the Court of IIIrd Additional Senior Civil Judge, Belagavi.

(3.) The self-same appellant was the plaintiff in OS No.122 of 2009 filed for partition of the suit schedule properties and separate possession against the defendants. Respondent Nos.1 to 4 herein were the original defendant Nos. 2 to 5 respectively in the said suit. Pending the first appeals, respondent No.5/defendant No.6 died and consequently, his legal representatives were impleaded as additional respondent Nos.5A to 5F and they are respondent Nos.5 to 10 in these appeals.