VIJAYA KUMAR Vs. VANAJAKSHI

JUDGEMENT

(1.) This regular second appeal is filed by defendant Nos.2 and 3 challenging the judgment and decree dtd. 1/12/2011 passed by the court of Principal Senior Civil Judge, Davangere, in O.S.No.117/2008, which has been confirmed in R.A.No.10/2012 by the court of II Additional District and Sessions Judge, Davanagere, by its judgment and decree dtd. 1/3/2014.

(2.) For the sake of convenience, the parties to the appeal are referred to as per their rankings given before the trial court.

(3.) Brief facts of the case that would be relevant for the purpose of disposal of this appeal are: The plaintiff had filed O.S.No.117/2008 before the court of Principal Senior Civil Judge, Davangere (for brevity "the trial court") against the defendants seeking for partition and separate possession to the extent of their 1/4th share in the suit schedule properties by metes and bounds.