SHANKAR Vs. GOVINDRAO

JUDGEMENT

(1.) Being aggrieved by the judgment and decree dated 10.06.2014 passed by the III Addl. Senior Civil Judge, Vijayapura in O.S.No.12/2010 decreeing the suit for partition and separate possession, the appellants (defendants before the trial court) have filed the above appeal.

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

(3.) The brief facts of the case are: