MANOJ Vs. RAMDAS NAGAPPA NAIK

JUDGEMENT

(1.) This appeal is filed under Sec. 100 of CPC, by the plaintiff challenging the judgment and decree passed in OS No.67/2003 dtd. 30/6/2006 on the file of the Civil Judge (Sr.Dn), Honavar and confirmed by the Principal District Judge, Karwar in RA No.85/2006 dtd. 25/2/2021.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) Brief facts of the case are as under: The plaintiff has filed a suit for partition and separate possession of her legitimate share in the suit schedule properties. It is asserted that the suit schedule properties are the self acquired properties of deceased Nagappa, the father of the plaintiff who was a teacher and after his death, the plaintiff and defendants being Class I heirs are entitled for share in the suit schedule properties. It is also asserted that the defendants by colluding and by playing fraud and misrepresentation, got executed registered partition deed and hence, the same came to be challenged and decree is sought in this regard.