S. KUMAR Vs. V. DHANALAKSHMI

JUDGEMENT

(1.) This appeal is filed under Section 96 of Civil Procedure Code, 1908 challenging the judgment and decree dated 22.11.2012 passed by the XLIII Additional City Civil and Sessions Judge, Bengaluru in OS No.8303/2011.

(2.) Plaintiff is in appeal. Plaintiff filed a suit for partition and possession of his legitimate share in the suit property and also for mesne profits. Plaint averments in brief are as follows:

(3.) The defendant though served with notice remained absent and was placed exparte.