DODDAMUNI AKKAYAMMA AND ORS Vs. MOTAMMA AND ORS

JUDGEMENT

(1.) RFA.No.455/2000 is directed against the judgment and decree dated 31.5.2000 passed by the Principal Civil Judge (Senior Division), Bangalore Rural District, in O.S.No.276/1993. The unsuccessful plaintiffs are the appellants in RFA. Suit came to be filed for partition and separate possession in respect of 12 Items of the property.

(2.) RSA.No.1031/2009 is filed by the unsuccessful defendants before the Courts below. Respondent No.1 in RSA filed O.S.No.878/1992 for declaration that he is the owner of the land bearing Sy.No.90/2, measuring 2 acres 37 guntas, situated at Doddahullur Village, Hoskote Taluk against the present appellants.

(3.) Since the parties are almost common and as the only suit property in O.S.No.878/1992 is item No.3 in O.S.No.276/1993, both the appeals are clubbed and heard together.