MANJUNATH TIRAKAPPA MALAGI Vs. GURUSIDDAPPA TIRAKAPPA MALAGI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of pure civil proceedings initiated at the hands of the present appellants in the year 2003. The appellants filed a suit for declaring a compromise decree entered into between the respondents (defendants) as null and void, and not binding on the appellants. Additionally, the appellants also sought partition of a certain share in the ancestral property, which was in the possession of the defendants. The trial court dismissed the suit of the appellants vide order dtd. 2/3/2007. Thereafter, the appellants filed the first appeal before the High Court, which has also been dismissed by the impugned order dtd. 23/9/2022.

(3.) Since the present matter concerns various suits, we would like to state the facts of the matter in short and the same are as follows: