NARASHIMHA MURTHY Vs. PUTTANARASAIAH

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the appellants.

(2.) This appeal is filed challenging the judgment and decree dtd. 23/9/2019 passed in R A No.81/2008 on the file of the 1st Additional District and Sessions Judge, Ramanagara.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court that the suit schedule properties are the ancestral and joint family properties and they are entitled for separate share and possession. In pursuance of suit filed by the plaintiffs, the defendants appeared and filed the written statement contending that except item No.3 of the suit schedule properties, other suit schedule properties are sold for the family necessity and also taken the contention that suit is barred by limitation. The plaintiffs in order to prove their case, examined first plaintiff as PW1 and also examined other four witnesses as PW2 to PW5 and got marked the documents at Ex.P1 to P32. On the other hand, the defendants examined the witnesses as DW1 to DW9 and got marked the documents at Ex.D1 to D24.