(1.) This appeal by the plaintiff/appellant is directed against the judgment and decree dtd. 13/9/2013 passed in OS No.49/2010 by the learned III Additional Senior Civil Judge, Bijapur, whereby the suit filed by the plaintiff/appellant came to be dismissed.
(2.) For the sake of convenience, the parties herein would be referred to with their rankings as held by them before the Trial Court.
(3.) The brief facts are as below: Plaintiff/appellant filed a suit for partition and separate possession of 2/3rd share in the suit property bearing Rs. No.1964 in O.S.No.49/2010 contending that plaintiff and defendant Nos. 2 to 5 are children of Umakant and the defendant No.1- Janabai. The said Umakant was son of one Thavaru Ainapur and Gujarabai. During the pendency of the suit, 7th defendant who is the purchaser of portion of the suit property has been impleaded.