VASANTHAMMA, Vs. SEENAPPA,

JUDGEMENT

(1.) It is stated that respondent No.1 is no more but his legal representatives are already on record as respondent Nos.2 to 7. Hence, respondent Nos.2 to 7 are considered as the legal representatives of the deceased respondent No.1.

(2.) The plaintiff filed the suit seeking for partition. In the suit, she stated as follows:

(3.) Thus, the plaintiff set up a plea of joint possession and accordingly valued the suit under section 35(2) of the Karnataka Court Fee and Suits Valuation Act (hereinafter referred to as 'Act' for short).