PARUTAPPA MAHADEVAPPA DODAMANI Vs. BASAPPA

JUDGEMENT

(1.) The defendant Nos.1 to 4 are in second appeal.

(2.) The respondent No.1/plaintiff filed a suit seeking for partition and possession of the suit schedule properties and also for a declaration that the partition deed dated 08.08.2003 was not binding on him.

(3.) It was the case of the plaintiff that his father Mahadevappa Dodamani had three sons viz. Parutappa (defendant No.1), Keshav (the husband and father of defendant Nos.2 to 5) and one daughter Savitri (defendant No.7) out of his wedlock with Girijavva (defendant No.6).