SWAMY GOWDA Vs. MALLESH

JUDGEMENT

(1.) HEARD the petitioners' Counsel.

(2.) NONE appears for the respondents.

(3.) THE submission made by the petitioners' Counsel is that the partition deed is not signed by the father or grand father of the plaintiff but this Court has taken a view that there was a partition in the family and therefore, the matter requires to be reconsidered.