DATTATREYA KUSHPAPPA DESAI Vs. PANDURANGA KRISHNAJI BUGAD

JUDGEMENT

(1.) This appeal by the appellant is directed against the common judgment and decree, dated 18.8.2005, passed by the XVI Addl. City Civil Judge, Bangalore, in FDP.No.104/2001 and FDP.No.20/2003.

(2.) By the impugned judgment and decree, the Trial Court has held that M/s.Lakshmi Ice & Cold Storage Factory has been established by using the funds of Bangalore Ice Factory and all the seven partners are entitled for 1/7th share each. As the respondents 1 to 5 have purchased the rights of 6th respondent Yadava Venkoba Rao, the respondents 1 to 5 are entitled for 6/7th share and the appellant is entitled for 1/7th share.

(3.) Aggrieved by that, the appellant has filed this appeal.