KALLAPPA Vs. MALLAMMA

JUDGEMENT

(1.) Plaintiff of an original suit bearing O S. No. 31/2004 pending on the file of the Court of Civil Judge (Jr. Dn.), Kudalagi, Bellary District is before this Court. Respondents are the defendants No. 1 to 8 in the suit. Parties will be referred to as plaintiff and defendants No 1 to 8 as per the ranking given in the trial Court. Suit was filed for the relief of partition and separate possession by the plaintiff and the suit was contested by the defendants by filing written statement.

(2.) On the basis of the pleadings the trial Court has framed the following 8 issues for its consideration:

(3.) Plaintiff is examined as PW. 1 and 8 exhibits have been got marked on his behalf. On behalf of defendants, three witnesses have been examined and 70 exhibits have been got marked. Ultimately, suit came to be decreed granting 1/4th share in the suit schedule properties to be divided through the process of Court by appointing the Court Commissioner as provided under Section 54 of C.P.C.