ADINARAYANA GUPTA Vs. K SHIVARAMAIAH SETTY

JUDGEMENT

(1.) The plaintiff is the writ petitioner. The plaintiff had filed a suit for partition and separate possession of his 1/4th share (out of first defendant's 1/3rd share) in all the suit schedule properties.

(2.) The said suit was filed against his father Sri K.Shivaramaiah Setty-Defendant No 1 and his father's brothers Sri Venkatachalapathy-Defendant No.2 and Sri K. Ashwathanarayana Setty-Defendant No.3.

(3.) In the said suit the plaintiff's father's brother Sri K. Sathyanarayana Setty was arrayed as defendant No.4 and his children were arrayed as defendant Nos.5 to 7.