KALSEGOWDA Vs. K S JAYAMMA

JUDGEMENT

(1.) These appeals are filed against the judgment and decree dated 05.09.2003 passed in O.S.No.55/1996 on the file of Civil Judge (Sr.Dn.) at Chikmagalur.

(2.) The plaintiffs filed the said suit for partition and separate possession of 'A' and 'B' schedule properties. The Trial Court decreed the suit for partition of the schedule properties, but the claim of the plaintiffs to allot the share in 'A' schedule property in item Nos.2 to 4, 14, 21, 40 and 41 was rejected.

(3.) Aggrieved by the judgment and decree passed by the learned Civil Judge (hereinafter referred to as the 'Trial Court' for brevity), the second defendant in the suit has filed RFA No.1521/2003 and defendant No.1 has filed RFA No.27/2004. For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.