CHIKKA VENKATARAMANAPPA Vs. R. NARAYANAPPA

JUDGEMENT

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

(2.) This appeal is filed challenging the judgment and decree dtd. 22/7/2022 passed in R.A.No.49/2019 on the file of the Senior Civil Judge at Gudibande.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that the suit schedule properties belong to the family and there is no any family partition. Hence, he is entitled for the share in the suit schedule properties.