DODDAKKA Vs. BASAMMA

JUDGEMENT

(1.) This appeal is by the plaintiff against the judgment and decree dtd. 31/10/2006 in O.S.No.6419/2000 on the file of the XVIII Additional City Civil Judge (CCH-32), Bangalore City ('the trial court' in brevity), partly decreeing the suit for partition and permanent injunction.

(2.) For the sake of convenience, parties shall be referred as per their status before the Trial Court.

(3.) Brief facts of the case are, one Muniswamappa is the husband of first defendant, father of the plaintiff and the second defendant. He had purchased item Nos.1 and 2 of the plaint schedule properties. Item No.3 of the plaint schedule property is the ancestral property of the plaintiff and defendant Nos.1 and 2. These properties are situated at Benniganahalli village, K.R.Puram Hobli, Bangalore.