AMBAWWA Vs. SHARANAPPA

JUDGEMENT

(1.) The appellants have challenged the judgment and decree dismissing their suit for partition and separate possession of their 1/3rd share in the suit property, the agricultural land described in para 2 of the plaint. The facts relevant for the purpose of this appeal are as under:

(2.) In the aforesaid circumstances, I have heard the Counsel for both the parties.

(3.) The points that arise for my consideration are: