SHIVALINGAIAH Vs. REKAMMA

JUDGEMENT

(1.) This appeal is filed under Sec. 96 of CPC challenging the judgment and decree dtd. 23/1/2006 passed by the Addl. Civil Judge (Sr.Dn.) & CJM Court, Shimoga in O.S.No.186/1995, whereby the suit filed by the plaintiffs for partition and separate possession has been decreed.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The plaintiffs filed the suit i.e., O.S.No.186/1995 against the defendants for partition and separate possession. The learned Judge of the Trial Court vide judgment and decree dtd. 23/1/2006 has decreed the suit. Being aggrieved by the same, the defendant Nos.1, 2, 4, 5 and 15 have filed this appeal.