VENKATESHAPPA Vs. MUNIYAPPA

JUDGEMENT

(1.) This matter is listed for admission today. Heard the learned counsel for the appellants.

(2.) This appeal is filed challenging the judgment and decree dtd. 14/5/2020 passed in R.A.No.34/2016 on the file of the I Additional District Judge at Kolar.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that the plaintiff and the defendants are the joint family members and the suit schedule properties are the ancestral joint family properties of plaintiff and defendants. Hence, the plaintiff and the defendants are entitled for partition and separate possession of 1/4th share each in the suit schedule properties.