NAGASHETTY Vs. VIJAY KUMAR

JUDGEMENT

(1.) Leave granted. Heard the learned Counsel.

(2.) This appeal is filed against the judgment dated 16/8/2006 passed by the High Court of Karnataka in RFA No. 5/2004. The said appeal was filed by the defendants 1 to 4 in O.S. No. 48/1992 on the file of the Principal Civil Judge, Sr. Division, Bidar which was a suit for partition and separate possession.

(3.) The trial Court, while decreeing the suit, held that the plaintiffs 1 and 2 (respondents 1 and 2 herein) are entitled to parition and separate possession of their 1/6th share each in the suit schedule properties by metes and bounds. It also held that defendants 6 and 7 (respondents 4 and 5 herein) were bonafide purchasers for valuable consideration of item(3) property in the suit A schedule and that the said property shall be allotted to the share of the first defendant of whom appellants 1(a) to (c) are the legal representatives. The trial Court also ordered rendition of accounts with certain other directions.