M. KRISHNAPPA Vs. MENASAMMA

JUDGEMENT

(1.) Aggrieved by the judgment dated 20.12.2014 passed in M.A.No.20/2011 by Principal District Judge, Kolar, the respondents therein have filed this Civil Revision Petition.

(2.) The case of the petitioners is that they filed O.S.No.143/1997 against the respondents herein before Additional Civil Judge, Senior Division, Kolar for a decree of partition and separate possession of 1/4th share in the suit schedule properties.

(3.) The respondents entered appearance in the said suit through their advocate but failed to file the written statement, despite granting several opportunities.