LAKSHMIDEVAMMA Vs. NANJAPPA

JUDGEMENT

(1.) THIS Misc. Second Appeal is directed against the order dated 9.7.2009 in R.A.3/08 on the file of Civil Judge (Senior Divn.), Maddur, setting aside the order dated 31.10.2007 in FDP.8/05 on the file of Civil Judge (Junior Divn.) and JMFC, Maddur.

(2.) HEARD regarding admission. The appeal is admitted and taken up for final disposal.

(3.) THE only grievance vented out by the learned counsel for the appellant is, in a portion of the schedule property there exists the tomb of her father; sentimentally she would like the tomb to be protected as she wants to continue ceremonies and rituals. In other words, her apprehension is, after remand, the trial Court may allot that portion to the 9th defendant who is a stranger to the property. If it is done, then sentimentally and otherwise she will be very much affected.