D. KOUSALYA Vs. NARAYANAPPA

JUDGEMENT

(1.) The captioned second appeal is filed by unsuccessful plaintiffs who have questioned the concurrent findings of the Courts below wherein suit for partition filed by the plaintiffs is partly decreed and is dismissed in respect of item Nos.3 and 4.

(2.) For the sake of brevity, the parties are referred to as per their rank before the Trial Court.

(3.) The family tree of the parties is as under: <IMG>JUDGEMENT_797_LAWS(KAR)11_2022_1.jpg</IMG>