LAKSHMAMMA Vs. A. PUTTASWAMY

JUDGEMENT

(1.) Heard the learned counsel for the parties. The parties are referred to by their rank before the trial court for the sake of convenience.

(2.) The first respondent was the plaintiff. The suit was for partition and separate possession of the suit property. It was the case of the plaintiff that he and the defendants constituted a Joint Hindu family. It was asserted that Appaji, the father of the plaintiff, had purchased the suit property as a house site, as on 27.10.1958. Appaji is said to have died in the year 1959.

(3.) The trial court framed the following issues on the basis of the above pleadings:-