RATHNAMMA Vs. K. RAJAPPA

JUDGEMENT

(1.) THIS appeal is filed by the original defendants in O.S. No. 144/2003 against the judgment and decree dated 10.11.2006 passed by the Civil Judge (Senior Division), Harihar, in the said suit.

(2.) FOR the purpose of convenience, the parties are referred to as per their ranking before the Court below.

(3.) PLAINTIFFS filed suit for partition and separate possession of the various items of the properties consisting of agricultural lands and residential houses. Veeranagowda is the propositus. According to the parties, Veeranagowda died prior to 1940. Veeranagowda had two sons, viz., Dodabasappa and Sannabasappa. Doddabasappa died leaving behind his only son Keppabasappa. He died in the year 1990. The plaintiffs are the legal representatives of Keppabasappa. The defendants are the son and grand sons of Sannabasappa.