TULSA Y SAWKAR Vs. B R PATIL

JUDGEMENT

(1.) These appeals are filed challenging the judgment and decree in O. S. No. 7944/2003 on the file of XXII Addl. City Civil Judge, Bangalore, whereby the learned XXII Addl. City Civil Judge, Bangalore (hereinafter referred to as the 'Trial Court' for brevity) by its judgment dated 08.07.2005 dismissed the suit of the plaintiffs for partition and separate possession of 1/5th share each and allowed the claim of the second plaintiff for relief of injunction in respect of her possession and enjoyment of the first floor in item No. 3 of the suit schedule property.

(2.) Being aggrieved by the judgment and decree passed by the Trial Court, the plaintiffs have filed RFA No. 1296/2005, defendant No. 1 has filed RFA No. 1503/2005 and defendant Nos. 2 and 3 have filed RFA No. 1369/2005 praying to set aside the judgment and decree.

(3.) For the sake of convenience, the parties are referred to as arrayed in the suit.