Y. SURENDRA Vs. NALINI SRIVATSA

JUDGEMENT

(1.) This appeal is filed under Sec. 96 of CPC challenging the judgment and decree dtd. 18/12/2007 passed by the XXII Addl. City Civil Judge, Bangalore in O.S.No.4472/1999, whereby the suit filed by the plaintiff for partition and separate possession has been partly decreed.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The plaintiff filed the suit i.e., O.S.No.4472/1999 against the defendant for partition and separate possession. The learned Judge of the Trial Court vide judgment and decree dtd. 18/12/2007 has partly decreed the suit. Being aggrieved by the same, the defendant has filed this appeal.