G LEELAVATHI Vs. M S KRISHNA IYENGAR

JUDGEMENT

(1.) THE unsuccessful plaintiff Nos 1, 2, 4, 6, 7 and 10 are challenging the legality and correctness of the judgment and decree dated 20 -4 -2012 passed by the Principal Senior Civil Judge & CJM, Mysore in OS No 53 of 2009 in this appeal.

(2.) FOR the sake of convenience, the parties would be referred to as per their status in the trial court.

(3.) THE facts leading to this appeal are that: The suit was instituted by the plaintiffs, claiming partition and separate possession of 4/45th share to plaintiffs 1 to 4, 3/35th share to plaintiffs 5 to 7 and 4/25th share to plaintiffs 8 to 11 in the suit schedule property, which is a residential house bearing D No 1296, situated at 3rd Main Road, Krishnamurthy Puram, Mysore, measuring east to west 32 feet and north to south 112 feet. According to plaint averments, one Anand Alvar was the full and absolute owner of the suit schedule property. He had only one daughter by name Srirangamma. One M V Srinivas Iyengar was the husband of Srirangamma. Srirangamma and M V Srinivas Iyengar had four daughters by names Kamalamma, Rajamma, Susheelamma and Rathnamma and only one son by name M S Krishna Iyengar, who is the first defendant in the suit. The remaining plaintiffs and defendants are granddaughters and great granddaughters of Srirangamma and Srinivas Iyengar.