S.SAMPANGIRAMAIAH Vs. LATE S.NARYANAPPA

JUDGEMENT

(1.) This appeal by defendant No.1 in O.S.No.2391/2017 is directed against the impugned order dated 12.11.2019 passed by LXIV Additional City Civil & Sessions Judge, Bengaluru (CCH-65), whereby the application in I.A.Nos.1 and 2 filed by respondent No.1-plaintiff was dismissed by the trial Court.

(2.) Heard learned counsel for the appellant and learned counsel for the respondents and perused the material on record.

(3.) The material on record indicates that respondent No.1-Narayanappa instituted the instant suit for partition and separate possession of his alleged share in the suit schedule properties and for other reliefs. In the said suit, while appellant was arrayed as defendant No.1, the remaining respondents herein were arrayed as remaining defendants in the suit.