PAPANNA Vs. MADAPPA

JUDGEMENT

(1.) This appeal by the first defendant, is preferred against the judgement and decree dated 19/11/1991 passed by the learned Second Additional Civil Judge, Mysore in O.S. No. 398/1987.

(2.) The first respondent-plaintiff filed the aforesaid suit for partition and separate possession of his 6/20th share in the suit schedule properties.

(3.) In this case, the relationship between the parties is not in dispute. It is also not in dispute that the suit schedule properties are the joint family properties. The relationship between the parties is as follows.