S.RUDRAPPA Vs. B.K. RAMACHANDRA

JUDGEMENT

(1.) This matter is listed for admission. This Court heard the matter earlier and the learned counsel for the appellants sought time to place the citations before the Court. Accordingly, he has filed a memo with citations today before the Court.

(2.) This appeal is filed challenging the judgment and decree dtd. 12/4/2022 passed in R.A.No.57/2015 on the file of the Senior Civil Judge and JMFC., H.D.Kote.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that the suit items are ancestral and joint family properties of himself and defendants. Hence, the plaintiff is entitled for share in the suit schedule properties and claimed the share on the ground that the defendants have refused to give share in respect of the suit schedule properties.