G.R. RUDRAIAH Vs. SIDDALINGAMM

JUDGEMENT

(1.) THE present appeal filed under Section 96 of CPC is directed against the judgment and decree passed in O.S. 427/1997 by the learned Principal Civil Judge (Sr. Dn.) Bangalore Rural District, Bangalore dated 22.9.2006.

(2.) SUIT filed for relief of partition and separate possession in respect of 4 items of properties has been decreed in part granting 1/3 share together to all the plaintiffs in respect of item Nos. 1 and 2 and suit has been dismissed in respect of item Nos. 3 and 4. It is this Judgment and decree which is called in question on various grounds as set out in the appeal memo.