IRANNA ADVEPPA MORABAD Vs. SHIVAGANGAVVA AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 25.10.2010 in O.S.No.3/2009 on the file of Senior Civil Judge, Ramdurg, whereby the Trial Court dismissed the suit filed by the appellant.

(2.) The appellant filed the suit for partition and separate possession of his 1/3rd share in the scheduled properties by metes and bounds and a direction to the defendants to allot 1/3rd share in the compensation amount of Rs.7,00,000/- withdrawn by the defendants 1 and 2 in respect of the schedule 'C' property.

(3.) For the sake of convenience, the parties are referred to as they are arrayed in the suit.