APPAJI Vs. MARUTI

JUDGEMENT

(1.) this is a defendants' second appeal against the judgment and decree of the lower appellate court in r.a. No. 8/1986.

(2.) the facts leading to this appeal may bestated briefly and they are as follows:

(3.) the 1st respondent filed the suit in the court of the munsiff, chikodi, inter alia seeking partition of the suit schedule property, a house belonging to the undivided joint hindu family of the plaintiffs vendor and the defendants. Defendants 1 and 2 entered appearance while defendants 3 and 4 though served remained absent and they were placed ex-pane.