SHANTA Vs. KAMALAVVA

JUDGEMENT

(1.) PLAINTIFF of O.S. No. 270/1999 which was pending on the file of Court of First Additional Civil Judge (Senior Division) at Belgaum is before this Court by filing appeal u/S 96 of CPC. Respondent herein is the only defendant in the said suit. Respondent -Kamalavva, the sister of plaintiff died during the pendency of this appeal. Hence her legal representatives have been brought on record. Notices have been served to the legal representatives after bringing them on record and inspite of service of notice, they are unrepresented. Parties will be referred to as plaintiff and defendant as per their ranking given in the trial Court.

(2.) THE facts leading to filing of the suit for partition and separate possession by the appellant -plaintiff in O.S. No. 270/1999 are as follows:

(3.) ON the basis of the above pleadings the following issues have been framed: