SUNADAMMA Vs. MUNIVENKATAMMA

JUDGEMENT

(1.) Even though the matter is listed for admission, with the consent of learned counsel for both the parties, the matter is taken up for final disposal.

(2.) The appellant - plaintiff has preferred this appeal being aggrieved by the judgment and decree dtd. 6/4/2013 passed in OS No.2103 of 2008 on the file of the learned II Additional Senior Civil Judge, Bengaluru Rural district (hereinafter referred to as 'the Trial Court' for brevity), wherein, the suit of the plaintiff for partition and separate possession of item No.3 of the suit property came to be dismissed, which was confirmed vide judgment dtd. 19/3/2014 passed in RA No.151 of 2013 on the file of learned II Additional District and Sessions Judge, Bengaluru Rural District (hereinafter referred to as 'the First Appellate Court' for brevity) by dismissing the appeal preferred by the plaintiff.

(3.) For the sake of convenience, parties are referred to as per their status and rank before the Trial Court.