PUTTATHAYAMMA Vs. SIDDAMMA

JUDGEMENT

(1.) Being aggrieved by the judgment and decree passed in OS No.10/2013 by Senior Civil Judge and JMFC, Nanjangud, ( hereinafter referred to as 'trial Court ' for short) on 5/2/2018, partly decreeing the suit of the plaintiffs in respect of plaint schedule B to D properties and dismissing the claim for partition of plaint A schedule property, the plaintiffs are in appeal before this Court.

(2.) The parties would be referred to as per their ranks before the trial Court for the sake of convenience.

(3.) The brief facts of the case are as below: The plaintiffs herein filed the suit before the trial Court seeking partition of 5/10th share in the suit schedule B to D properties and also 5/10th share in the compensation pertaining to the plaint A schedule property and for the declaration that the registered sale deed dtd. 31/3/2006 executed by defendant Nos.1, 7, 8 and 10 in relation to plaint A schedule property in favour of defendant No.11 is not binding on them and also for costs.