LAKSHMIDEVAMMA Vs. RAJASHEKARA

JUDGEMENT

(1.) The captioned Second Appeal is filed by defendant Nos.1 and 2, questioning the concurrent findings of the Courts below, wherein plaintiffs' suit for partition and separate possession is decreed.

(2.) For the sake of brevity, the parties are referred as they are ranked before the Trial Court.

(3.) The plaintiffs, who are the sons of defendant No. 1, Lakshmidevamma, have instituted the present suit seeking relief of partition. The plaintiffs contend that suit schedule property is joint family ancestral property, and therefore, they are entitled for 4/12th share after the death of their father, Veerabhadrachar, in the suit schedule property. [