SHARANAPPAGOUDA Vs. MUTTAPPA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the defendant No.2, challenging the order dtd. 11/9/2020 in R.A.No.53/2015 on the file of the I Additional Principal Judge, Family Court, Gadag, dismissing the appeal and thereby, confirming the Judgment and Decree dtd. 20/4/2009 in O.S.No.51/2007 on the file of the Civil Judge (Sr. Dn.) Ron, decreeing the suit of the plaintiff in part.

(2.) For the sake of convenience the parties to this appeal are referred to as per their ranking before the trial Court.

(3.) It is the case of the plaintiffs that, plaintiffs and the defendant No.1 constitute joint family and the suit schedule properties are the joint family properties of the plaintiffs and the defendant No.1.