CHANNAPPA Vs. PUTALABAI

JUDGEMENT

(1.) The captioned second appeal is filed by defendant Nos.6 and 7 feeling aggrieved by the judgment of the appellate Court, wherein, the plaintiffs' suit for partition is decreed granting 1/6th share to the plaintiffs.

(2.) For the sake of convenience, the parties are referred to as per their ranks before the trial Court.

(3.) The family tree is as under: <IMG>JUDGEMENT_138_LAWS(KAR)12_2022_1.jpg</IMG>