K V RAJAKUMAR Vs. K V ADINARAYANA SHETTY

JUDGEMENT

(1.) The captioned second appeal is filed by unsuccessful defendant, who has questioned the concurrent findings of the Courts below, wherein the plaintiff's suit for partition is decreed granting half share.

(2.) For the sake of brevity, the parties are referred as they are ranked before the Trial Court.

(3.) The genealogical tree of the family is as under; <IMG>JUDGEMENT_690_LAWS(KAR)2_2023_1.JPG</IMG>