HANUMANTHAPPA S.C. Vs. SIDDAPPA

JUDGEMENT

(1.) This appeal is filed by the plaintiff in O.S No.198/1996 challenging the concurrent finding of fact recorded by the Courts below in OS No.198/1996 by which, both the Courts below decreed the suit of the plaintiff for partition and separate possession of his 1/5th share in respect of Item Nos.1, 3 and 5.

(2.) The parties shall henceforth be referred to as they were ranked before the Trial Court.

(3.) The facts as stated that led to filing of OS No.198/1996 are that, the plaintiff and defendant Nos.2, 3,