MANJUNATH TIRAKAPPA MALAGI Vs. GURUSIDDAPPA TIRAKAPPA MALAGI

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree passed in O.S.No.1/2003 dtd. 2/3/2007 on the file of the II Additional Civil Judge, (Sr.Dn.), Hubli, dismissing the suit filed by the plaintiffs.

(2.) The parties are referred to as per their original ranking before the Trial Court for the purpose of brevity and convenience.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that the judgment and decree in O.S.No.58/1999 dtd. 18/1/2000 passed by the Additional Civil Judge, (Sr. Dn.), Hubli is illegal, null and void and not binding on them and their share in the suit property and in the alternative for partition of 3 acres of their shares from defendant Nos.1 and 3 to 6 by metes and bounds.