MAHANTESH IRAPPA Vs. PADMAVATHI

JUDGEMENT

(1.) The unsuccessful defendants in a suit for partition, which was decreed in terms of the judgment and decree passed in O.S.No.7/2011 on the file of the Senior Civil Judge, Bailhongal, are before this Court, in an appeal under Sec. 96 of Code of Civil Procedure.

(2.) The plaintiffs' suit for partition and separate possession claiming half share in suit 'A' and 'B' schedule properties is decreed. There are nine items of agricultural lands in suit 'A' schedule property and residential houses and vacant sites in suit 'B' schedule properties.

(3.) The genealogy of the parties is as under: <IMG>JUDGEMENT_1491_LAWS(KAR)8_2023_1.jpg</IMG>