SUBBAMMA Vs. R N BABU AND OTHERS

JUDGEMENT

(1.) This appeal is by the defendants 1 and 4 is directed against the judgment and decree, dated 28.2.2002, passed by the Civil Judge (Sr. Dn.) and J.M.F.C., Ramanagaram. in O.S. No. 142/1995.

(2.) By the impugned judgment and decree, the Trial Court has decreed the suit of the plaintiff in part holding that the plaintiff and the defendants 1 to 6 are entitled for 1/7th share each in suit schedule item Nos. 1, 2, 4, 5, 6 and 10 and 1/7th share each in the 1/2 portion of suit schedule Item No. 3. In so far as item Nos. 7 to 9 are concerned. it has been held that Item Nos. 7 to 9 are the self acquired properties of the first defendant.

(3.) Aggrieved by the impugned judgment and decree in so far it relates to Item Nos. 1, 2, 3, 4, 5, 6 and 10 of the suit schedule properties is concerned, the appellants have preferred this appeal.