AMBUJAMMA Vs. LAKSHMIDEVAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 20/9/2005 passed by the learned Civil Judge (Sr.Dn.) at Challakere, Chtradurga District in O.S.No.133/2002 (Old No.208/1998), wherein the suit of the plaintiff came to be dismissed with costs.

(2.) In order to avoid overlapping and confusion, parties are addressed with their ranks before the trial court.

(3.) This is a plaintiffs appeal. The appellant - Smt. Abjuamma, W/o Venkatanarasimha Murthy filed suit for partition and separate possession of the suit schedule property which is as under: