BHIMAPPA RAMAPPA GHASTI Vs. ARJAN LAXMAN GHASTI

JUDGEMENT

(1.) R.S.A. No. 737 of 1977 is preferred against the decree dated 23-4-1977 passed in R.A. No. 243 of 1972 and R.A. No. 253 of 1972 by the IV Additional Civil Judge, Belgaum partly affirming and partly reversing the decree dated 31-8-1972 passed by the Principal Munsiff, Athani, in O.S. No. 94 of 1969.

(2.) The appellants are defendants 1 to 3 and respondents 1 to 3 are plaintiffs 1 to 3, and respondent 4 is defendant No. 4.

(3.) Respondents 1 to 3 instituted the aforesaid suit for partition and separate possession of their share in the suit properties bearing S.No. 119/A/2 measuring 14 acres assessed at Rs. 37.24, S.No. 156/A/2-3 measuring 2 acres 21 guntas assessed at Rs. 6.72 and S. No. 119 measuring 1 acre 26 guntas assessed at Rs.