LAWS(KAR)-2023-6-900

G.N.LAKSHMAMMA Vs. G.N.MANJULA

Decided On June 21, 2023
G.N.Lakshmamma Appellant
V/S
G.N.Manjula Respondents

JUDGEMENT

(1.) The captioned second appeal is filed by unsuccessful defendants who have questioned concurrent findings recorded by the Courts below wherein plaintiffs suit seeking relief of partition is decreed.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: