M.R. CHINNAPPA Vs. SUBRAMANYA AND ORS.

JUDGEMENT

(1.) This is the 2nd defendant's regular appeal challenging the judgment and decree of the trial Court decreeing the suit for partition and separate possession as prayed for. However, the subject matter of this appeal is only one item in the suit 'A' schedule property namely, item No. 3(d), which the appellant claims as self acquired property.

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

(3.) The subject matter of this appeal is the land bearing Sy. No. 33 measuring 05 guntas which is a house site and constructed in Mangalore tiled roof, it is situated in Menase village, Kasaba hobli, Sringeri Taluk.