SIDDAMMA Vs. JAYASHRE

JUDGEMENT

(1.) THE appellants are the legal representatives of the second defendant in the trial Court have filed this appeal challenging the judgment and decree for partition granting 1/5th share in the suit properties to respondent Nos. 1 and 2 in item Nos. 1, 2, 4 to 12 in 'A' schedule properties and item Nos. 2 to 5 in 'B' schedule properties.

(2.) THE facts reveal that respondent Nos. 1 and 2 were the plaintiffs in the trial Court instituted the suit for partition and separate possession of their share in the suit properties which are agricultural, lands and house property.

(3.) THE following substantial question of law -raised for my consideration: