T VIRUPANA GOUDA Vs. PARVATHAMMA

JUDGEMENT

(1.) PLAINTIFFS are before this Court chal lenging the factual f indings given against them in O.S.No.18/2001, which was pending on the file of the Court of I Addl. Senior Civi l Judge, Bellary and affirmed in R.A.No.21/2008 by the learned Presiding Off icer of Fast Track Court -I, Bellary. Appellants are the plaintiffs in the said suit. Respondents are defendants in the said suit. Parties wi l l be referred to as plaintiffs and defendants as per their ranking given in the trial Court.

(2.) SUIT f i led by the plaintiffs seeking partition and separate possession of 1/3rd share has been dismissed after contest on 11.12.2007. Against the said judgment and decree, an appeal came to be filed under Section 96 of CPC in R.A.No.21/2008 and the said appeal has also been dismissed after contest. It is these concurrent f indings, which are cal led in question on various grounds as set out in the appeal memo.

(3.) SEVERAL grounds have been urged in the appeal memo f iled under Section 100 of CPC, apart from producing certain questions of law to be considered as substantial questions of law.