VENKATARAMANAPPA Vs. SHARADAMMA

JUDGEMENT

(1.) THIS is a defendant's Regular First Appeal challenging the Judgment and Decree passed by the trial Court granting a decree for partition and separate possession.

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

(3.) PLAINTIFF 's father also earned certain properties i.e. Sy. No. 112 measuring 3 acres and 19 guntas and Sy. No. 120/2 measuring 3 acres and 18 guntas, both situated at Narayanakere Village, Anugondanahalli Hobli, Hoskote Taluk, Bangalore District out of his own self earnings. These items are the self acquired properties of her father late Siddappa. They are mentioned in Schedule -A.