KRISHNA SANKAR MIRJANKAR Vs. VASANTALATA KOIVI VIMALANAND MIRJANKAR

JUDGEMENT

(1.) Plaintiff of an original suit bearing O.S.No.39/1990, which was pending on the file of the Court of Civil Judge (Sr.Dn.), Sirsi has approached this Court by filing an appeal under Section 96 of CPC. Respondents herein were defendants in the said suit. Parties will be referred as plaintiffs and defendants 1 to 7 as per their ranking in the trial Court.

(2.) Plaintiff had filed a suit for the reliefs of declaration to the effect that he has become the owner to an extent of 1/2 share in the suit schedule properties, on the basis of settlement deed executed by Mangesh Rao in favour of his paternal grand mother Ganga Bai on 09.08.1939 and for consequential relief of partition and separate possession by metes and bonds and also for mesne profits as contemplated under Order 20 Rule 12 of CPC.

(3.) On the basis of the above pleadings the following issues have been framed by the trial Court.