D. LINGEGOWDA Vs. GOWRAMMA

JUDGEMENT

(1.) This second appeal is filed challenging the judgment and decree of reversal passed by the First Appellate Court in R.A.No.54/2016 on 11/7/2018 granting the relief of partition and separate possession of 1/3rd share in the suit schedule property in favour of the plaintiff.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for respondent Nos.2 and 3.

(3.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.