V RAMACHANDRAPPA Vs. AKKALAMMA

JUDGEMENT

(1.) The captioned appeal is filed by defendant No.4 feeling aggrieved by the concurrent findings of the Courts below, wherein the plaintiffs suit seeking relief of partition - 4 - RSA No. 878 of 2012 and separate possession is decreed granting 1/3rd share each to plaintiff Nos.1 and 2.

(2.) For the sake of brevity, the parties are referred as they are ranked before the Trial Court.

(3.) The genealogical tree of the family is as under; <IMG>JUDGEMENT_692_LAWS(KAR)2_2023_1.JPG</IMG>