BARGAVI K.N. Vs. SANTHOSH N.

JUDGEMENT

(1.) Challenging order dtd. 6/9/2022 passed by Principal Senior Civil Judge and CJM., Shivamogga, on I.As.no.1 and 7 in O.S.no.41/2022, this appeal is filed.

(2.) Appellant herein was plaintiff, while respondent was defendant.

(3.) O.S.no.41/2022 was filed seeking for decree of partition of plaintiff's half share in all schedule 'A' and 'B' properties; for direction to defendant to furnish accounts, income derive and for share in mesne profits and also for permanent injunction restraining defendant from entering into cheni agreement with third person to reap crop or reap and sell areca-nut without consent of plaintiff etc. Schedule 'A' included immovable properties comprising of residential sites, agricultural land (including areca-nut and coconut garden land), shop premises etc.; while schedule 'B' movable properties included gold and silver ornaments/article etc.