SURESH RAMACHANDRAPPA KILABANUR Vs. VIDYA

JUDGEMENT

(1.) HEARD the learned counsel for the appellant Sri s. p. kulkarni and Sri ashok kalyanashetty and Sri basavaraj godachi, learned counsels for respondent. this appeal arises from the judgment and order of remand passed by the ii additional district judge, bijapur in r. a. No. 47 of 1995. The suit o. s. No. 59 of 1995, on the file of the principal civil judge was for partition and separate possession of l/5th share in the suit schedule ancestral properties.

(2.) THE parties to the compromise included defendant 1-suresh ramachandrappa. the compromise decree having been passed the respondent in the present appeal, namely kumari vidya, daughter of suresh-defendant 1, in the suit, under the guardianship of her mother filed the appeal.

(3.) THE appeal having been filed, the appellate court set aside the trial court's compromise decree and remanded the suit for trial afresh.