G R BALARAJ Vs. RAJAMMA

JUDGEMENT

(1.) THESE two appeals arise out of the judgment and decree passed by the Prl. City Civil Judge and Sessions Judge, Bangalore, on 18.04.2007 in O.S.No.3452/1991.

(2.) RFA No.1651/2007 is filed by the plaintiff being not satisfied with the partial decree granted to him by the Court below in a suit filed by him for partition and separate possession of his share in respect of the plaint schedule properties.

(3.) RFA No.1850/2007 is filed by the fourth defendant in the suit aggrieved by the judgment and decree in declaring that the property bequeathed to her by her late mother Rajamma in respect of item No.1 of plaint 'B' schedule property. Therefore, these two matters are heard together.