MADIWALAPPA Vs. ULAVAVVA

JUDGEMENT

(1.) This appeal under Sec. 96 of the Code of Civil Procedure, is filed challenging the judgment and decree passed in O.S.No.124/2008, on the file of the I Addl. Senior Civil Judge, Dharwad.

(2.) The defendant is in appeal aggrieved by the decree for partition and separate possession, wherein 1/2 share is declared in favour of the plaintiffs in respect of suit 'A' to 'D' schedule properties. The trial Court has rejected the defence of the defendant, who claimed suit 'A' and 'D' schedule properties are self acquired properties.

(3.) The brief facts necessary for adjudication of the case can be summarized as under: