KALAKAPPA Vs. PRABHURAJ

JUDGEMENT

(1.) The captioned miscellaneous second appeal is filed by the appellant/plaintiff questioning the remand order passed by the first appellate court in R.A.Nos.78 and 79 of 2009.

(2.) Brief facts leading to the case are:

(3.) After receipt of summons, defendant No.2 filed written statement and defendant Nos.1 and 3 adopted the same. Defendant No.6 filed an independent written statement and claimed that husband of defendant No.5 namely Hampamma has bequeathed the suit land under Will dtd. 9/12/1995 and therefore, defendant No.6 claims exclusive ownership over the suit land measuring 5 acres 1 gunta and consequently disputed the title of defendant Nos.4 and 5.