ANANDA Vs. SRINIVASA @ VASUDEVA

JUDGEMENT

(1.) The captioned Second Appeal is filed by the unsuccessful plaintiff assailing the concurrent judgments of the Courts below, wherein plaintiff's suit for partition and separate possession is dismissed by both the Courts below.

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

(3.) The family tree of the plaintiff and the defendants No. 1 and 2 is as below: <IMG>JUDGEMENT_110_LAWS(KAR)11_2023_1.jpg</IMG>