PARVATEVVA Vs. BASAVVA

JUDGEMENT

(1.) Challenging judgment and decree dtd. 23/2/2006 passed by Civil Judge (Sr.Dn.) and Principal, JMFC at Ranebennur, in O.S.No.76/1996, this first appeal is filed by unsuccessful plaintiff.

(2.) Appellant herein was plaintiff in suit, while respondents herein were defendants no.1 to 6 respectively. For sake of convenience they shall hereinafter be referred to as per their respective ranks in original suit.

(3.) O.S.No.76/1996 was filed seeking for relief of partition and separate possession of plaintiff's 1/4 th share in suit properties namely: