KESHAVAMURTHY Vs. JAYASHREE

JUDGEMENT

(1.) This appeal under Sec. 96 of CPC is filed by defendant No.1 challenging the judgment and decree dtd. 30/11/2015 passed by the XVIII Addl. City Civil Judge, Bangalore City in O.S.No.744/2003, whereby the suit filed by the plaintiff is decreed and plaintiff Nos.3 to 6 are entitled for 1/6th share each in the suit schedule property.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) Plaintiff No.2 and defendant No.1 are the sons and plaintiff Nos.3 to 6 and defendant No.2 are the daughters of Late S. B. Muniyappa and plaintiff No.1. Plaintiffs have filed the suit for partition and separate possession. The trial Court by judgment and decree dtd. 30/11/2015 has decreed the suit. Being aggrieved by the same, defendant No.1 has filed this appeal.