SIDDAGANGAMMA Vs. RAMAKKA

JUDGEMENT

(1.) The defendant has filed this appeal praying to set aside the judgment and decree dtd. 12/1/2006 passed by the II Additional District Judge, Tumkur in R.A. No. 174/2004 and also judgment and decree dtd. 24/10/1997 passed in O.S. No. 227/1995 on the file of the Civil Judge (Junior Division) and JMFC, Koratagere and prayed to dismiss the suit.

(2.) The parties will be referred as per trial Court rankings.

(3.) The respondent was the plaintiff and the appellant was the defendant in O.S. No. 227/1995. The said suit is filed seeking partition and separate possession of the plaintiff's half share in the suit schedule properties.