R. GANESH PRASAD Vs. G. RAVIPRASAD

JUDGEMENT

(1.) Defendants 1 to 5 being aggrieved by judgment and decree dated 06.01.2011 passed by the III Additional Civil Judge, Senior Division, Mysore in O.S.No.354/2000 have filed this appeal whereunder, plaintiffs suit for partition and separate possession in respect of the suit schedule property has been decreed.

(2.) For the sake of convenience, parties in this appeal shall be referred to in terms of their status before the trial Court.

(3.) The factual matrix of the plaint averments are that late H. Ramaprasad had three sons namely Sriyuths Gopal Prasad, Nagaraj R. Ganesh Prasad (defendant No.1) and one daughter Smt.Subhadra. Defendants No.1 and 2 have four children namely Sri Ravi Prasad (plaintiff No.1), Sri Rajesh (Defendant No.3), Smt. Rajeshwari (defendant No.4) and Sri Ramakrishna (defendant No.5). The genealogical tree of Late H.Ramaprasad is as under: