AKKAMMA Vs. BHADRAVVA

JUDGEMENT

(1.) Challenging judgment and decree dtd. 30/11/2017 passed by I Addl. District and Sessions Judge, Haveri (for short, "first appellate Court") in R.A. no.43/2010, allowing appeal and setting aside judgment and decree dated 27.01 .2010 passed by Civil Judge (Sr .Dn.), Hangal (for short, "trial Court") dismissing suit in O.S. no.41/2007, filed for partition and separate possession, this Regular Second Appeal is filed.

(2.) Though this appeal is listed for admission, with consent of learned counsel for parties, it is taken up for final disposal.

(3.) Appellants herein were defendants no.2 to 7 in suit and respondents no.2 to 9 in first appeal. Respondents no.1 and 2 herein were plaintiffs no.1 and 2 in suit and appellants no.1 and 2 in first appeal. Respondents no.3 and 4 herein were defendants no.8 and 9 in suit and respondents no.10 and 11 in first appeal. Defendant No.10 died during pendency of first appeal. Respondents no.5 to 12 are legal representatives of deceased defendant No.10. They were respondents no.12(a) to 12(i) in first appeal. For sake of convenience, parties to this appeal are referred to as per their ranks before trial Court.