CHIKKAIAH AND ORS. Vs. GOWRAMMA AND ORS.

JUDGEMENT

(1.) CONCURRENT findings are called in question before this court by filing appeal under Section 100, C.P.C. Plaintiffs of on original suit in O.S. 481/89 which was pending on the file of Civil Judge (Junior Divn.), Maddur, are the appellants. Respondents are defendants in the said suit.

(2.) DURING the pendency of the suit, the 1st defendant -Chikkaningamma died and her daughters were brought on record as defendants 2 to 5. The suit was filed for the relief of partition and separate possession in respect of 4 items of agricultural land. The said suit came to be dismissed against which a regular appeal in R.A. 1/00 was filed under Section 96, C.P.C. before the Civil Judge (Senior Divn.), Maddur. The said appeal has also been dismissed by confirming the judgment of the lower court. Hence this appeal is filed by the plaintiffs under Section 100, C.P.C.

(3.) HEARD the learned counsel for the appellants. All the respondents are duly served and only respondent No. 2 is represented by an advocate and he is absent.