GANGAVVA AND ORS. Vs. KAMALAVVA AND ORS.

JUDGEMENT

(1.) The judgment and decree dated 8.3.2010 passed by the District Judge, Fast Track Court, Haveri, in R.A. No. 154/2005 is assailed in this second appeal.

(2.) The brief facts of the case are that the plaintiff filed the suit for partition and separate possession of her 1/3rd share in the suit properties and for mesne profits at the rate of Rs. 1,500/ - per month along with costs of the suit, against the defendants.

(3.) The defendants resisted the suit. After considering the material evidence on record the trial Court decreed the suit, against which regular appeal was preferred by the defendants. The lower appellate Court after re -appreciating the evidence on record and examining the judgment of the trial Court, dismissed the appeal filed by the defendants, against which this second appeal is filed by them.