CHANDRASHEKHAR Vs. KAMAXI

JUDGEMENT

(1.) This appeal is filed by plaintiffs challenging the judgment and decree dtd. 27/4/2016 passed by the Senior Civil Judge, Sirsi (hereinafter referred to as 'the trial Court', for brevity), in O.S.No.31/2012, wherein the suit filed by the plaintiffs for partition and separate possession of the suit schedule properties came to be dismissed by the trial Court.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court. Appellants are the plaintiffs and respondents are defendants before the trial Court.

(3.) The brief facts leading rise to the filing of this appeal case as under: