H RAMAIAH Vs. JAYAMMA

JUDGEMENT

(1.) THE appellant herein is the second defendant in O.S.No.4400/2006. THE suit in question was filed by the plaintiffs seeking for partition and separate possession of the suit schedule properties. THE Court below after considering the rival contentions has decreed the suit holding that the plaintiffs are entitled to 1/24th share in the suit schedule properties. THE second defendant is therefore before this Court in this appeal.

(2.) THE parties would be referred to in the same rank as assigned to them before the Court below for the purpose of convenience and clarity.

(3.) THE Court below on taking note of the contentions raised seven issues for its consideration and has thereafter decreed the suit. THE first plaintiff examined herself as P.W.1 and the documents at Exhs.P1 to P17 were relied upon. THE second defendant was examined as D.W1 and the documents at Exhs.D1 to D10 were relied upon.