M.N. GOPALA SWAMY Vs. P. VENKATAPPA

JUDGEMENT

(1.) THE appellants have challenged the Judgment and Decree in R.A. No. 119/2003 dismissing their suit for partition and separate possession of the suit properties by setting aside the decree granted by the trial Court.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) THIS Court vide order dated 11.12.2014 raised the following substantial question of law for consideration: