PURNIMA PRAKASH PATTANSHETTI Vs. MANJUNATH NAGANAGOUDA KULKARNI

JUDGEMENT

(1.) HEARD the learned counsel for the respective parties.

(2.) THESE appeals are filed being aggrieved by the judgment and decree of the I Addl. District and Sessions Judge, Dharwad, sitting at Hubli, in O.S. Nos. 6/2012 and 5/2011, respectively.

(3.) THE suit properties are claimed to be residential building and open space in plot Nos. 46 and 47 in the eastern portion of CTS No. 4311, situated at Vidyanagar, Hubli with the boundaries mentioned in the suit. Originally O.S. No. 5/2011 was filed for issuance of probate that was converted into a suit by entertaining the I.A. filed.