RAMAMURTHY Vs. RAMANNA

JUDGEMENT

(1.) Sri.N.P.Vivekmehta, learned counsel for appellants and Sri.S.D.Babladi, learned counsel for respondents 1 and 2, have appeared in-person.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the Trial Court.

(3.) The facts are stated as under:- The plaintiffs filed a suit for partition and separate possession of their 1/4th share in the suit schedule properties. The defendants appeared through their counsel and filed written statement. They denied the plaint averments. The first defendant contended that his mother has executed Will in his favor on 2/7/1993. Among other grounds, they prayed for the dismissal of the suit.