LAXMIBAI Vs. SIDDAWWA

JUDGEMENT

(1.) RFA No.100080/2017 is filed by appellants-defendant Nos.2, 3, 4, 5, 7, 1 and 13 while RFA No.100088/2017 is filed by appellants-defendant Nos.9, 10, 11(a) to 11(c) aggrieved by the judgment and decree dtd. 6/12/2016 passed in O.S. No.37/2013 by the Senior Civil Judge at Hukkeri (hereinafter referred to as 'trial Court' for short) by which the trial Court decreed the suit of the plaintiffs holding them entitled for partition and separate possession of their 1/5th share each in schedule lands and 1/10th share each in the house property by metes and bounds.

(2.) Parties are referred to as per their original ranks before the trial Court.

(3.) The subject matter of the suit is the land earlier bearing Sy.No.265 measuring 7 acres 21 guntas which is divided into four survey numbers i.e., Sy.Nos.265/1, 265/2, 265/3 and 265/4 and a house property bearing CTS No.4071, TMC No.201 situated in Hukkeri town.