GAVI RANGASWAMY Vs. N.R. BHADRACHALAM

JUDGEMENT

(1.) THIS appeal is against the judgment and decree dated 20/8/2011 in O.S. No. 7482/2008 on the file of XXXVIII Addl. City Civil Judge, Bangalore City, whereby the suit filed by the plaintiff for partition and separate possession for his 1/2 share in the suit property came to be decreed.

(2.) THE brief facts which gave rise to this appeal are stated as under: -

(3.) BASED on the pleadings of the parties and upon going through the documents, the Trial Court framed the following issues: -