VASANT Vs. BHARAMANA

JUDGEMENT

(1.) Heard Sri. Sanjay Katageri, learned counsel appearing for the appellant and Sri. Sangram S. Kulkarni, learned counsel appearing for the respondents.

(2.) The appellant/plaintiff in this appeal is challenging the judgment and decree in O.S.No.232/1999 on the file of the Senior Civil Judge, Belagavi. In terms of the judgment and decree dtd. 31/1/2007, the suit of the plaintiff is dismissed.

(3.) The suit was for partition and separate possession in respect of the two properties, namely, survey No.23 measuring 9 acres 25 guntas in Peeranawadi Village, Taluk Belagavi and Survey No.5/2 measuring 09 guntas in Peeranawadi village, Taluk Belagavi. The plaintiff is claiming 1/6th share in the suit schedule properties.