AHALYA H SHETTY Vs. VATHSALA S SHETTY

JUDGEMENT

(1.) The captioned second appeal is by plaintiffs assailing the judgment and decree rendered by the appellate Court wherein appellate Court has allowed the appeal filed by defendant No.2 and the plaintiffs suit seeking relief of partition and separate possession is dismissed. These divergent findings are under challenge at the instance of plaintiffs.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The family tree is as under: <IMG>JUDGEMENT_36_LAWS(KAR)1_2024_1.jpg</IMG>