NIROOP D J Vs. D.A.JAYARAME GOWDA

JUDGEMENT

(1.) In R.F.A.No.1410/2017, the plaintiff has challenged the judgment and decree dtd. 29/6/2017 passed in O.S.No.57/2011 on the file of the 2nd Additional Senior Civil Judge and JMFC, Chikkamagaluru (for short 'the Trial Court'), dismissing the suit for partition and separate possession.

(2.) In RFA.Cr.Ob.No.3/2020, the defendants have challenged the impugned judgment seeking setting aside of the finding recorded on re-casted issue No.1, issue Nos.2 to 4 and additional issues.

(3.) For the sake of convenience, parties shall be referred to as per their ranking in the Trial Court.