NAGAPPA Vs. SUMANGALA @ BASAVANNEMMA

JUDGEMENT

(1.) This appeal of the first defendant arises out of the judgment and decree dated 12.04.2013 in O.S.No.53/2010 passed by the Additional Senior Civil Judge, Ranebennur. By the impugned judgment and decree the trial Court has decreed the suit of the plaintiff for partition and separate possession of her one-fifth share in plaint schedule A properties and dismissed the suit in respect of plaint schedule B properties.

(2.) The appellant was the first defendant, respondent No.1 was the plaintiff and respondents No.2 to 4 were defendants No.2 to 4 before the trial Court.

(3.) For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the trial Court.