LAWS(KAR)-2023-5-598

PRAMILA Vs. PRASANNA KUMARI

Decided On May 25, 2023
PRAMILA Appellant
V/S
PRASANNA KUMARI Respondents

JUDGEMENT

(1.) The 1st defendant has filed this appeal seeking to set aside the judgment and decree dtd. 22/3/2014 passed by the Senior Civil Judge, Hunsur, in R.A.No.30/2013 and praying to affirm the judgment and decree dtd. 7/2/2013 passed by the Civil Judge, H.D.Kote, in O.S.No.113/2009.

(2.) For the sake of convenience, the parties are referred to by their ranks in the Trial Court.

(3.) The plaintiff/respondent herein had filed a suit in O.S.No.113/2009 seeking for the relief of partition and separate possession of 1/3 rd share in the suit schedule properties and to declare that 'Vibhaga Patra' (Partition Deed) dtd. 2/5/1997 was null and void.