GOPALAIAH Vs. JAYAKUMARI

JUDGEMENT

(1.) THIS appeal is preferred by defendants -1, 3 and 4 against the judgment and decree of the trial Court, which has decreed the suit of the plaintiffs for partition and separate possession granting l/7th share to the plaintiffs in the suit schedule properties.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE subject matter of the suit is agricultural lands situated at Thammanna Doddi, Kenchanakuppe Village, Bidadi Hobli, Ramanagara Taluk, which are more particularly described under items -1,2 and 3 of the plaint schedule. Item No.4 of the plaint schedule is property bearing No.89, Ramakrishna Mutt Road, Ulsoor, which is a family house. Item No.5 is the property bearing No.1, 6th street, Palani Mudaliar Cross, Ulsoor. Item No.6 is a movable property.