SMT. VIMALA UPADHYA W/O LATE KRISHNADEVA UPADHYA AND SRI. UMESH. K. UPADHYA S/O KRISHNADEVA UPADHYA Vs. SRI. MANJU NATH. K. UPADHYA S/O KRISHNADEVA UUPADHYA AND ORS.

JUDGEMENT

(1.) These two appeals are filed against the judgment and decree dated 2.4.2007 passed in O.S. No. 71/2000 by the Civil Judge (Sr. Dn.) at Kundapura. RFA. No. 1553/07 is filed by Defendant Nos. 1 and 3 while RFA. No. 1692/2007 is filed by Defendant No. 6 in the suit.

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

(3.) The Plaintiff is the scn of one Krishna deva Upadhya, Defendant Nos. 2 and 3 are his brothers. Defendant Nos. 4 and 5 are his sisters, while Defendant No. 1 is his mother. Defendant No. 6 is the purchaser of certain items of the suit schedule property. The suit was filed for partition and separate possession of the suit schedule properties comprising of immovable properties as stated in schedule 'A' and 'B' and movables as stated in schedule 'C'.