P. SOMASUNDARAM Vs. DEVAKI SRINIVASAN AND ORS.

JUDGEMENT

(1.) Lone defendant of an original suit bearing O.S.766/1997 which was pending on the file of XXII Addl. City Civil Judge, Bangalore is before this Court. Present appeal is filed under Section 96 of CPC challenging the judgment and decree passed in O.S.766/1997 against him on 5.8.2008 in O.S.766/1997.

(2.) Parties will be referred to as per their ranking before the Trial Court.

(3.) Suit filed for relief of partition and separate possession of property as described in the schedule 'A' and 'B' appended to the plaint has been decreed as prayed for granting 1/8th share each to the plaintiff Nos.1 to 7 and the defendant. The Trial Court has directed to hold enquiry in respect of mesne profits as provided under Order XX Rule 12 of CPC.