LEELA GANGAPPA Vs. M. MADHU

JUDGEMENT

(1.) THE facts of the case are as follows:

(2.) THE first respondent herein, is said to have filed a civil suit for partition and separate possession of the suit schedule properties, in case no. OS 8532/2002 on the file of the Court of the Principal City Civil and Sessions Judge, Bangalore. The present petitioners are said to be arraigned as Defendants no. 1 and 2 therein. The other respondents 2 to 7 herein are the other defendants in the suit.

(3.) IT transpires that after the death of Gangappa as on 4.2.1988, the fourth defendant, Meena Manjunath, is said to have filed a suit in OS 5240/1988 for partition and separate possession of 1/35th share in a cinema hall known as "Ashoka Talkies" situated at Frazer Town, Bangalore. It is said that when the above suit was pending, the very defendant had filed another suit against her mother, brother and sisters, in OS 154/1989 before the same court, seeking partition and separate possession of the remaining items of the joint family properties.