A. M. KRISHNA MURTHY Vs. CHANDRAPPA

JUDGEMENT

(1.) Sri A.M.Krishnamurthy, the 8 t h defendant in the suit filed by Sri Chandrappa, has preferred this Second Appeal.

(2.) Along with the Second Appeal, a First Appeal preferred by Sri Chandrappa, who was the 6th defendant in the suit filed by Sri A.M.Krishnamurthy for specific performance, which has been decreed, has been tagged.

(3.) On 12/4/1988, Chandrappa instituted a suit seeking for 1/8 t h share in the property bearing Assessment No.5748/5761 measuring 40 x 26 feet which is situated at 4 t h Block of Bhovi Colony in Chitradurga. The said suit had been instituted against his father-Venkatappa and his siblings (defendants No.2 to 7). He also arrayed Sri A.M.Krishnamurthy as 8 t h defendant.