NANJUNDAPPA AND ORS. Vs. RUDRA AND ORS.

JUDGEMENT

(1.) THIS regular first appeal is preferred by defendant Nos. 5, 8, 10, 11, 12, 19, 23 and 24 against the preliminary decree passed in O.S. No. 406/1998 by the II Addl. Civil Judge (Sr. Dn.) at Mysore on 17.02.2010, where the plaintiffs suit for partition and separate possession has been decreed as prayed for.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) ON the aforesaid pleadings, the Trial Court has framed the following issues: