K.S.RAMA RAO Vs. SUBBALAKSHMI

JUDGEMENT

(1.) The captioned second appeal is filed by the unsuccessful plaintiff feeling aggrieved by the concurrent judgments of the Courts below wherein plaintiffs suit seeking relief of declaration that he has half share in the properties and for partition and separate possession is dismissed by both the Courts below.

(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_762_LAWS(KAR)11_2022_1.jpg</IMG>