LAWS(KAR)-2024-11-83

MAHADEVI Vs. BASANGOUDA

Decided On November 04, 2024
MAHADEVI Appellant
V/S
BASANGOUDA Respondents

JUDGEMENT

(1.) RFA No.4136/2013 is by the sole plaintiff in O.S.No.11/2010 on the file of Senior Civil Judge, Ramdurga.

(2.) RFA No.4067/2012 is by defendant No.1 in the aforementioned suit.

(3.) The suit was one for partition and separate possession in respect of the properties prescribed in schedule "A" and schedule "B".