RAVI Vs. BASAVANT

JUDGEMENT

(1.) Defendant No.9, 11 and 13 have filed this second appeal challenging the decree of partition granted by the Trial Court which has been confirmed by the Appellate Court.

(2.) Sri.Basavant, the plaintiff filed the suit seeking for partition and possession of his 1/8th share. The genealogy as contended by him was not denied and thus there was no dispute regarding relationship.

(3.) Though defendant No.9 took up the defence that the land bearing Sy.No.30/3 was the self acquired property of his father while admitting that the remaining properties belonged to his grand-father, he, however, neither adduced oral or documentary evidence to substantiate this claim. The Trial Court on considering all the materials placed before it accepted the case of the plaintiff and decreed the suit and granted 1/8th share to Basavant.