S.R. KUMAR Vs. D. SHIVANANDAPPA DEVENDRAPPA

JUDGEMENT

(1.) The appellant herein who is the plaintiff in O.S. No. 15/ 2008 ('suit' for short) is before this Court aggrieved by the judgment and decree dtd. 21/4/2016 passed by the Principal Senior Civil Judge and CJM at Ballari ('the trial Court' for short) in the said matter.

(2.) The facts of the case are:

(3.) 1. The relationship with the plaintiff was admitted. However, it was denied that the plaintiff and defendants No. 1 to 5 are living jointly in Hindu undivided family. It was denied that the Schedule-B property was purchased from and out of the income of the joint family and/or that property belongs to the joint family.