RAJEEVI SHEDTHI Vs. NARAYANA RAI

JUDGEMENT

(1.) This appeal by the unsuccessful plaintiff in O.S.No.98/1998 on the file of the II Addl.Senior Civil Judge, Mangalore, is directed against the impugned judgment and decree dtd. 19/1/2006 whereby the appellant - plaintiff's suit for partition and separate possession of her alleged 1/5th share in the suit schedule property was dismissed by the trial court.

(2.) For the sake of convenience, parties are referred to by their respective ranks in the trial court i.e., appellant as plaintiff and respondents as defendants.

(3.) Heard learned counsel for the appellant and learned counsel for the respondent and perused the material on record.